Patna High Court
Smt. Prabha Rani vs The Union Of India & Ors on 9 January, 2017
Author: Ajay Kumar Tripathi
Bench: Ajay Kumar Tripathi, Nilu Agrawal
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.15122 of 2014
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Smt. Prabha Rani, Wife of Uday Bhatacharya, Ex. In-charge Training Centre
(I.T.O.) M.S.E.C., Office of the D.C.(H), Madhubani, resident of Lalbagh,
Darbhanga, P.O., P.S. & District- Darbhanga- 846004
.... .... Petitioner/s
Versus
1. The Union of India, through its Secretary, Ministry of Textiles, Government of
India Udyog Bhawan, New Delhi- 110107
2. The Development Commissioner, office of the D.C.(H) Ministry Government
of India, West Block No.7, R.K. Puram, New Delhi- 110066
3. The Regional Director, Eastern Region Office, office of the D.C.(H) Ministry
of Textiles, Government of India, C.G.O. Complex, D.F., Block-A-Wing 3rd
floor Salt leg, Kolkata- 700064
4. The Assistant Director (H) M & SEC, office of the D.C.(H) Ministry of
Textiles, Government of India, Jaldhari Chowk, Bhatt Complex, Madhubani-
847211
5. The Senior Accounts Officer, Government of India, Ministry of Commerce
and Textiles, Regional Pay and Accounts Office, Department of Textile-1,
Council Stree, Kolkata- 700001
.... .... Respondent/s
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Appearance :
For the Petitioner : Mr. Umesh Pathak, Advocate
Mr. Sanjay Kr. Mishra, Advocate
For the UOI : Mr. Awadhesh Kumar Pandey, SCGC
Mr. Ravinder Kumar Sharma, CGC
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CORAM: HONOURABLE MR. JUSTICE AJAY KUMAR TRIPATHI
and
HONOURABLE JUSTICE SMT. NILU AGRAWAL
ORAL JUDGMENT
(Per: HONOURABLE MR. JUSTICE AJAY KUMAR TRIPATHI) Date: 09-01-2017 Heard learned counsel for the petitioner and learned counsel for the Union of India.
The reason for rejecting O.A. No. 439 of 2011 along with M.A. No. 489 of 2013 dated 25.04.2014 speaks for itself. Since the onus lies on the citizen to assert his/ her right being prompt in this Patna High Court CWJC No.15122 of 2014 dt.09-01-2017 2/2 regard, the Court can only reach out, provided the Court is satisfied that the reasons were such which prevented the petitioner from asserting her right timely.
The narration of fact does not satisfy this Court that the Tribunal committed an error by rejecting the condonation as well as O.A. The writ application has no merit. It is dismissed.
(Ajay Kumar Tripathi, J.)
(Nilu Agrawal, J.)
Sudha/Rajesh
AFR/NAFR NAFR
CAV DATE
Uploading Date 11.01.2017
Transmission
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