AIR 1990 SUPREME COURT 10 ::1990 Lab IC 398 ::(1990) 1 MahLR 273 ::(1989) 43 ELT 790 ::(1990) 1 CivLJ 108 ::1989 (4) SCC 582 ::1990 SCC (L&S) 50 ::(1990) 1 ServLJ 98 ::(1990) 1 APLJ 21 ::(1990) 1 AndhWR 28 ::(1989) 2 Lab LN 500 ::(1990) 2 LandLR 461 ::(1990) Jab LJ 230 ::(1990) 1 UPLBEC 74 ::(1989) 3 JT 530 (SC)

Supreme Court Of India

(From : Madhya Pradesh)

Hon'ble Judge(s): E. S. Venkataramiah, Sabyasachi Mukharji, Ranganath Misra, G. L. Oza, B. C. Ray, K. N. Singh, S. Natarajan , JJJ

(A) Limitation Act (36 of 1963) , Art.113— Applicability - Article 113 is general @page-SC11Article - Applies to suits to which no other Article in Schedule applies. (Para 5) (B) Limitation Act (36 of 1963) , Art.58— Service disputes - Cause of action - Date of first accrual - Not date of original adverse order but date of order of higher authority entertaining statutory remedy and where no order is made by higher authority within 6 months from the date remedy is availed, the date on which 6 months' time expires - Principle applies only if remedy is statutory. AIR 1958 SC 1036, Overruled.Decision of M.P. High Court, Reversed. Administrative Tribunals Act (13 of 1985) , S.14, S.21— Service disputes - Cause of action - When first arises - Doctrine of - Merger - Applies to decisions of Departmental Tribunals.Service disputes - Cause of action - When first arises - Doctrine of - Merger - Applies to decisions of Departmental Tribunals. In the case of a service dispute the cause of action must be taken to arise not from the date of the original adverse order but on the date when the order of the higher authority where a statutory remedy is provided entertaining the appeal or representation is made and where no such order is m....