PRAKASH CHAND JETHI v. M/O RAILWAYS

CENTRAL ADMINISTRATIVE TRIBUNAL JAIPUR

Order Sheet

Item no.: 26

O.A./485/2017 (JAIPUR)

[ SENIORITY ]

[ SENIOR CITIZEN ]

Court No.: 1

No of Adjournment: 40 Order Dated: 31/08/2026

PRAKASH CHAND JETHI

Notes of The Registry Order of The Tribunal

The present Original Application has been filed by the applicant under Section 19 of the Administrative Tribunals Act, 1985 seeking the following reliefs :

"8(i). The impugned order dated 25/11/2016 (Annexure-A/1) may kindly be quashed and set aside and Further the respondents may be directed to give promotion to the applicant on the post of senior Khalasi with effective from 24/08/1987 instead of 05/04/1988 and further the respondents may be and directed to give all consequential benefits including arrears, pay and allowances to the applicant along with the interest @18% per annum and may directed to respondents to give further Promotion to applicant accordingly. 8(ii). Any other order, direction or relief may be passed in favor of the applicant, which may be deemed fit, just and proper under the facts and circumstance of the case.

2. Through the present Original Application, filed in the year 2017, the applicant is seeking the promotion to the post of Senior Khalasi with effect from 24.08.1987 instead of 05.04.1988. Thus, the relief claimed by the applicant pertains to a purported cause of action which arose nearly 30 years prior to the filing of the present Original Application.

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3. Section 21 of the Administrative Tribunals Act, 1985 prescribes the period of limitation for applications before the Tribunal. In terms of Section 21(1) of the said Act, an application is made, within one year from the date on which such final order has been made or the cause of action has arisen, subject to the provisions contained therein. In the present case, the applicant seeks promotion with retrospective effect from 24.08.1987, whereas the present Original Application was filed only in the year 2017. Besides no sufficient explanation or justification has been furnished for such an inordinate delay of nearly three decades in seeking the aforesaid relief. The application is, therefore, barred by limitation and is liable to be dismissed on this ground alone.

4. In view of above, the present Original Application stands dismissed with no order as to costs.

5. Pending MAs, if any, stand closed.

LOK RANJAN

MEMBER (A)

RANJANA SHAHI

MEMBER (J)

Khushboo Mittal Gupta ( steno 'c' )

Case No O.A./485/2017 Jaipur Bench

List In: Main causelist Item No. 26 Generated by Khushboo Mittal CAT Central Administrative Tribunal Jaipur Bench on 01/09/2026

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