DHARAMVEER VATS Vs. CHIEF SECRETARY, GNCT OF DELHI

JUDGEMENT

(1.) THE writ petitioner, aged 54 years as of today, seeks a direction to be issued against the respondents to comply with the order dated September 20, 1991 passed by the Central Administrative Tribunal disposing of OA No.207/1986 filed by him. Enforcement is sought of the two specific directions issued by the Tribunal as per the order dated September 20, 1991, implementation whereof is prayed for. The two directions read as under:-

(2.) THE implementation is sought by pleading that the writ petitioner had worked, albeit with breaks, sometimes as a Daily Wage Typist and sometimes as a Work Charged Beldar-cum-Chowkidar during the period May 07, 1980 till April 30, 1986. He had sought regularization of his services when he was disengaged from service in the year 1986 by filing OA No.207/1986, in which afore-noted two directions were issued. Petitioner pleaded that ignoring the two directions issued, and especially the second direction, the respondents did not afford him three chances to appear at a test when regular appointments were made to the post of Typist/Clerk. Petitioner pointed out that notwithstanding he being informed of his being empanelled to take the examination for appointment to the post of Typist/Clerk, 117 Work Charged Beldars, on the basis of recommendations made by a DPC which conducted a suitability test, were appointed. He was never called to take the suitability test when said 117 persons were subjected to the suitability test.

(3.) THE Tribunal has also noted an inordinate delay by the writ petitioner in seeking parity with 117 persons who were appointed on January 10, 1998, pursuant to directions issued by the Tribunal on July 28, 1995 when OA No.1112/1991 filed by said 117 persons was disposed of. The Tribunal has highlighted that the Original Application filed by the writ petitioner in the year 2010 was highly belated.