SHYAM LAL Vs. UNION OF INDIA

JUDGEMENT

(1.) . This writ petition has been filed questioning a judgment and order dated 02.02.1990 passed by the Central Administrative Tribunal, Principal Bench, New Delhi in O.A. No. 90 of 1987. The petitioner herein filed the said application purported to be on the had not been paid his wages. He further prayed that he should not be discharged From service without following the procedure laid down under Article 311(2) of the Constitution of India (hereinafter referred to as `the Constitution').

(2.) . The petitioner was initially appointed as Safaiwala as a casual labourer in the Carriage and Wagon Branch, New Delhi on 08.04.1985. He worked as a casual labourer only for 137 days up to 31.07.1986. According to him, he had worked as casual labourer for a total number of 280 days. In support of which plea, he has annexed a purported chart containing the names of 12 persons wherein the petitioner's name is at serial No. 10. However, admittedly on 01.01.1987, the respondents discharged all those persons whose names appeared in the said chart and the said action on the part of the respondents was the subject matter of the original application before the learned Tribunal.

(3.) . By reason of the impugned order, the learned Tribunal held that as the petitioner can file a representation, the same may be considered on its own merits. The said original application was disposed of directing:-