AIR 1996 SUPREME COURT 2206 ::1996 AIR SCW 2693 ::1996 (2) UJ (SC) 216 ::1996 (2) CurLR 232 ::(1996) 73 FacLR 1681 ::(1996) 3 CivLJ 4 ::1996 (4) SCC 459 ::1996 SCC (L&S) 973 ::(1996) 2 LabLJ 669 ::(1996) 2 IJR 656 (SC) ::(1996) 2 CTC 168 (SC) ::1996 (2) CTC 168 ::(1996) 2 Lab LN 320 ::(1996) 3 SCT 449 ::1996 (2) ServLR 901 ::(1996) 3 SCJ 38 ::(1997) 3 LandLR 111 ::(1996) 3 UPLBEC 2123 ::(1996) 5 JT 420 (SC) ::1996 (5) JT 420

Supreme Court Of India

(From : Rajasthan)

Hon'ble Judge(s): K. Ramaswamy, S. P. Bharucha , JJ

Limitation Act (36 of 1963) , Art.113— Suit against order of dismissal from service - Filed @page-SC2207after dismissal of departmental appeal - Limitation of three years starts from date of dismissal of departmental appeal - Plea that order of dismissal was wrong being in violation of Rules and that therefore it could be ignored and that suit therefore can be filed at any time - Cannot be allowed.Decision of Rajasthan High Court, Reversed. Industrial Disputes Act (14 of 1947) , Sch.II Item.3— (Para 2)