S C CHUGH Vs. UOI

JUDGEMENT

(1.) Having lost the battle before the Central Administrative Tribunal when, vide impugned judgment and order dated 7.10.1998, the Tribunal dismissed OA No.1510/1994 filed by the petitioner; denying to him the claim of being treated as an employee of the Central Government hence denying a declaration that petitioner is entitled to be paid wages and emoluments as an employee of the Central Government as also pension; the petitioner tries his luck by fighting another round of litigation before this Court by and under the instant writ petition which is being disposed of by the present judgment.

(2.) At the outset it may be noted that the instant writ petition challenging the impugned judgment and order dated 7.10.1998 was filed on 14.1.2004 i.e. after a delay of 5 years and 3 months.

(3.) Rather than explain the delay and latches in filing the writ petition by making averments in the writ petition, the petitioner filed CM No.1526/2004 stating therein that after the Tribunal decided the matter he made representations on various dates because the issue of his absorption under NTPC remained undecided and thus he was constrained to file the writ petition as he got no response.