UNION OF INDIA Vs. SOHAN SINGH NEGI

JUDGEMENT

(1.) What the expression 'one year' connotes, is the question involved in this writ petition which arises out of a judgment and order dated 26th October 1998 passed by Central Administrative Tribunal in OA No. 408/98 whereby and whereunder the application filed by the respondent herein claiming for the following reliefs was allowed:

(2.) The respondent herein admittedly worked for 221 days from 25.5.1992 to 31.12.1992. He thereafter worked for 120 days from 1.1.1993 to 30.4.1993 and again worked for 151 days from 3.5.1993 to 30.9.1993. Yet again, he worked for 153 days with the Executive Engineer for the period 1.5.1994 to 30.9.1994.

(3.) According to the respondent, he had also worked in the year 1995-96 but details thereof have not been furnished. Again, he worked for 153 days from 1.5.1997 to 30.9.1997.