DEVINDER SINGH Vs. CENTRAL ADMINISTRATIVE TRIBUNAL

JUDGEMENT

(1.) THE petitioners were inducted into the service of the respondents as Motor Pump Attendant, Carpenter, Wireman and Mason before the year 1986. Be that as it may, they were regularised as Mazdoors in the year 1987. THE petitioners contested the action of the respondents in having regularised them as Mazdoors by filing OA No.712-PB of 2005 i.e. more than 18 years ago after they had been regularised as Mazdoors. THE Central Administrative Tribunal declined to interfere in the claim raised by the petitioners holding, that the claim raised by the petitioners was barred by limitation. We find no infirmity in the determination at the hands of the Central Administrative Tribunal.

(2.) IT would be pertinent to mention that the solitary contention raised by the petitioners was that the instructions dated 17.3.1986, on the basis of which the petitioners were not regularised against the posts held by them but were regularised as Mazdoors, were subsequently set aside by the Central Administrative Tribunal through an order dated 10.8.2000 passed in OA No.1194-PB of 1987. The plea that in some other case the same instructions, under which the claim of the petitioners was declined was set aside, is of no consequence, as the same cannot be a basis for extending the period of limitation statutorily prescribed under the provisions of the Administrative Tribunals Act, 1985. Dismissed.