PRITIPAL SINGH Vs. UOI

JUDGEMENT

(1.) THE petitioner has challenged the order dated 23rd October, 2002 passed by the Central Administrative Tribunal, Principal Bench in OA 2798/2001 titled as Sh. Pritipal Singh Vs. UOI & Ors. whereby his petition of the petitioner for re-engagement was dismissed by the Tribunal.

(2.) THE petitioner lastly worked in 1985 and thereafter made a representation in 1987 for his re-engagement. THE petitioner could not be re-engaged as there was no policy for re-engagement in 1987.

(3.) CONSIDERING the facts and circumstances, the Tribunal held that the cause of action of the petitioner for re-engagement had arisen in 1985 or in 1990 and an original application could not be filed by the Petitioner in 2000. It was held that the application of the petitioner would be barred under Section 21 of the Administrative Tribunal Act, 1985.