SUNIL KUMAR Vs. PUBLIC SERVICES TRIBUNAL AND ORS.

JUDGEMENT

(1.) SERVICES of the Petitioner were terminated by an order dated 7.2.1991. Petitioner challenged the said order dated 7.2.1991 before the Tribunal in 2004 and succeeded in obtaining an order therefrom quashing the said order of termination dated 7.2.1991. Tribunal directed reinstatement of the Petitioner, but did not allow him back wages. In order to obtain back wages, the present writ petition was filed in 2006.

(2.) THE writ petition was permitted to be dismissed for non -prosecution. An application for recalling the order, dismissing the writ petition for non -prosecution, has been filed. Inasmuch as the same was filed beyond time, an application for condonation of delay in filing the recalling application has also been filed.

(3.) HOWEVER , in order to ensure that a litigant should not suffer in a case, where he is otherwise entitled to get relief, we have considered the merit of the writ petition.