KANUBHAI DAHYABHAI PATEL Vs. COMMISSIONER

JUDGEMENT

(1.) Heard learned Counsel Ms. Desai for the petitioner and Ms. Sheth for the respondents.

(2.) The petitioner has challenged, in this petition, impugned Judgment and order dated 7.4.2003, passed by the Central Administrative Tribunal, Ahmedabad Bench, Ahmedabad (for short the Tribunal), in OA No 204/2000 with MA No.98/2001, disposing of the Application of the applicant petitioner with certain directions.

(3.) It was submitted by Ms. Desai for the petitioner that admittedly the respondents were taking 16 hours work per day from the petitioner which was not permissible in law. As held by the Rajasthan High Court in its Judgment and order dated __/7/89 (Annexure:M) the respondents can take work from the petitioner at the most for 10 hours in a day. Though the Judgment of the Rajasthan High Court was cited by the petitioner before the Tribunal, the same was not properly considered.