YASHWANT SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition has been filed by the petitioner challenging the order of the Central Administrative Tribunal dated 28.3.2006 rejecting his Original Application for want of jurisdiction.

(2.) Briefly stated the case of the petitioner is that he has worked from 8.6.1978 to 4.8.1991 as a casual labour in Class IV under the supervision of CYM Panki Kanpur. He raised his claim for regularization with the respondents and when the same was not considered he approached the Assistant Labour Commissioner (Central), Kanpur through a claim petition filed on 11.7.2000. The conciliation proceedings however ended in failure. Therefore, a reference was made to the Secretary, Government of India, Ministry of Labour, New Delhi but the same was refused by order dated 6.3.2002. Thereafter the petitioner approached the Central Administrative Tribunal, Allahabad by filing Original Application No. 1136 of 20902 (Yashwant Singh Vs. Union of India and others) challenging the order dated 6.3.2002. The Tribunal however, by the impugned order dated 28.3.2006 has rejected the application for want of jurisdiction.

(3.) We have heard Shri Sudhakar Pandey, learned counsel for the petitioner and Shri Govind Saran as well as the learned standing counsel for the respondents.