PARVATIBEN TAPUBHAI VALA Vs. BHARAT SANCHAR NIGAM LIMITED

JUDGEMENT

(1.) WE have heard Mr.Gajendra P.Baghel, learned advocate appearing for the petitioner.

(2.) THIS writ petition has been filed by the petitioner challenging the order of the Central Administrative Tribunal, Ahmedabad Bench, Ahmedabad, dated 03.05.2011 in Original Application No.29/09 along with MA 49/09 as mentioned in the prayer of the writ petition.

(3.) WE do not find any illegality in the impugned order passed by the respondents. The claim of the petitioner is that she was entitled to be treated as a full time casual labourer with effect from 8.12.1987 as work was taken from her for a period of 7 hours but the same has not been accepted by the Tribunal and we do not find any reason to take a contrary view. Further the impugned order of Tribunal is of the year 2011 and this petition was filed in August, 2014 though the affidavit was shown on 26 th December, 2013 but the writ petition has been filed on 10.07.2014. The petitioner is guilty of latches and the latches has not been explained. Therefore, this writ petition is devoid of any merits and is, accordingly, dismissed. There shall be no order as to costs.