SHIV RAJ SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition is directed against a judgment and order dated 29/03/2001 passed by the Central Administrative Tribunal, Principal Bench, Delhi in OA 1056/2000 whereby and whereunder the Original Application filed by the petitioner herein was dismissed.

(2.) The petitioner was engaged as a casual labourer allegedly on 1/05/1978 and worked up to 22/04/1986 in different periods, the details whereof are as under:

(3.) He was discharged on completion of the work without any notice whatsoever. According to the petitioner, an application was invited by respondent No.3 from the old casual labourers for Group D post wherefor the petitioner applied. He appeared for the screening test wherein the following remarks were made: "Fit subject to following conditions :