BACHHAN LAL Vs. UNION OF INDIA

JUDGEMENT

(1.) THE challenge in the Writ Petition is to the order dated September 29, 2011 passed by the Central Administrative Tribunal, Principal Bench, New Delhi (the Tribunal) in O.A No.821/2011 and M.A No.1803/2011, whereby the Tribunal dismiss the O.A on the ground of principle of res-judicata.

(2.) THE facts are that the O.A filed by the petitioner is a second one as he had earlier filed an O.A No.103/1998 for the same relief, which was dismissed on October 13, 2000.

(3.) IT is noted that the O.A from which the impugned order arises, the petitioner has sought a direction against the respondent Nos.1 & 2 to regularize his services in view of his regular and unblemished service record of 24 years.