UMED SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) This is a writ petition directed against the order dtd. 14/10/2019, passed by the Central Administrative Tribunal [in short 'the Tribunal'] in O.A. No.92/2018.

(2.) Mr A.K. Trivedi, who appears on behalf of the petitioners, on being queried, could not furnish even one good reason as to why the petitioners had not approached the Court up-until now.

(3.) Briefly, the grievance articulated by the petitioners, both before the Tribunal and this Court, is that they were entitled to overtime allowance beyond 8 hours of work per day.