KHAZAN SINGH Vs. UNION OF INDIA & ANR

JUDGEMENT

(1.) Khazan Singh in this writ petition impugns the order dated 8th Nov., 2016 passed by the Principal Bench of the Central Administrative Tribunal (Tribunal, for short) whereby OA No. 4400/2012 filed by him has been dismissed on the ground of delay and laches/limitation and estoppel.

(2.) The petitioner herein was engaged as a casual worker on daily wages. The engagement was without following any selection process.

(3.) The petitioner had filed Writ Petition No. 1995/1993 seeking regularisation. This writ petition was disposed of by consent order dated 30th May, 1997, which has been reproduced in the impugned order and reads as under:-