OM PRAKASH Vs. MCD

JUDGEMENT

(1.) The petitioner has challenged the dismissal of his petition before the Central Administrative Tribunal claiming regularization after working as casual labour.

(2.) The petitioner had contended that he was engaged on muster roll in May, 1988 and he worked with the respondents till April, 1998. According to him he was regularized and after regularization in 1998, he was not well and, therefore, he went to his village where he was diagnosed having Tuberculosis. It was alleged by him that he was under treatment of doctor from 1st May, 1998 to 19th November, 1999 and he was declared fit on 12th November, 1999 whereafter he reported for work and gave his representation but neither his representation had been decided nor he was allowed to work.

(3.) The petitioners contention is that he became fit for work in November, 1999, however, he was not allowed to join work, therefore he filed the writ petition in 2008 which had been transferred to the Central Administrative Tribunal, Principal Bench which was dismissed by the Tribunal in T.A No.198/2009 by order dated 27th May, 2009 titled Sh.Om Prakash v. Commissioner, MCD and Ors.