MANOJ KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition is directed against a judgment and order dated 30/07/1999 passed by the Central .Administrative Tribunal, Principal Bench, New Delhi in OA No. 1657/1999 and the order dated 3/05/2000 passed in RA No. 79/2000 whereby and whereunder the Original Application as also the Review Application filed by the petitioner were dismissed.

(2.) The petitioner was an employee of the respondent. He was discharged from service by an order dated 30/11/1996.

(3.) He was appointed on 1/05/1996 as a daily wager for a period of three months. His conditions of service as Stated in his offer of appointment are: