KRISHAN PAL Vs. UNION OF INDIA

JUDGEMENT

(1.) Present Letters Patent appeal has been filed challenging the order dated 30th October, 2009 passed in W.P.(C) 12746/2009 whereby the learned Single Judge has dismissed appellant's writ petition on ground of laches as well as on merits.

(2.) It is pertinent to mention that both the Industrial Adjudicator as well as learned Single Judge have held that the appellant has not worked continuously for 240 days and further as the appellant's appointment as a daily wager was for a specified project, he cannot claim regularization.

(3.) Learned counsel for appellant contended that the appellant had completed 257 days of continuous service and accordingly, the appellant was entitled for regularization.