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Judgment
Justice L. Narasimha Reddy:
MA No. 329/2020
This MA is filed with a prayer to condone the delay of 18 years. The applicant was removed from service by the Disciplinary Authority (DA) through an order dated 18.10.1996. He preferred an appeal. Through order dated 19.02.2001, the Appellate Authority (AA) directed reinstatement of the applicant, but the period between the date of termination of the service and joining of date was treated as dies non. The applicant intends to challenge the direction as to the treatment of the part of service as ‘dies non’.
We heard Shri Ranjit Sharma, learned counsel for the applicant.
Even by extending the most liberal approach, the delay of 18 years cannot be condoned. The applicant was very much aware of the directions and he did not feel aggrieved by the same at the relevant point of time. We are not inclined to condone the delay. MA is accordingly dismissed. As a result, the OA also stands rejected.