O P GUPTA Vs. UNION OF INDIA

JUDGEMENT

(1.) The Petitioner is aggrieved by the order dated 8th February 2000 passed by the Central Administrative Tribunal, Principal Bench, New Delhi, (hereinafter referred to as the `Tribunal') in O.A. No. 964/1996 and the order dated 27.11.2000 passed in RA No.89/2000 filed in the aforesaid O.A. By these orders, the OA and the RA respectively filed by the petitioner were dismissed by the Tribunal.

(2.) The Petitioner was earlier engaged as a casual labourer in October 1975 and was regularized as a B.M. Khalasi on 3.4.1980 in the Grade 196-232. After being transferred to Railway Electrification Organization on 8.12.1980, he was promoted on ad-hoc basis as clerk on 11.5.1983. He was further given ad-hoc promotion on the basis of seniority to the post of Senior Clerk on 16.5.1986. The Petitioner sought regularization of his service as a clerk but his representations did not bear fruit. Consequently, he filed O.A. No. 964/1996 before the Tribunal seeking regularization as a clerk from the date of his ad- hoc promotion, i.e. from 11.5.1983. The Tribunal dismissed the said OA by a short order on 8.2.2000. Paragraph 3 to 5 of the said order reads as follows:

(3.) Thereafter the Petitioner preferred the aforesaid review application which has been dismissed by the Tribunal by holding that the order does not require any review.