RAJINDER BINDRA Vs. STATE OF H P

JUDGEMENT

(1.) PETITIONER was engaged as a daily wage labourer in the respondent-department w.e.f. 01.01.1986. He was retrenched in 1990. He challenged his retrenchment before the learned erstwhile Himachal Pradesh Administrative Tribunal by way of Original Application No. 724 of 1990. The same was disposed of by the learned Tribunal on 23.06.1994 with the directions to the respondents to consider the case of the petitioner for regularization. It appears from the record that the petitioner submitted medical certificates for the years 1992, 1993 and 1994. According to him, he remained ill in 1992, 1993 and 1994, i.e., for a period of 158 days from 23.03.1993 to 27.08.1993, from 18.10.1993 to 17.12.1993 for 61 days, from Whether the reporters of the local papers may be allowed to see the judgment?. No. 01.01.1994 to 31.01.1994 and from 01.04.1994 to 15.04.1994 (Annexures A-3 to A-7). He submitted the medical certificates in the year, 1998. In case the petitioner was ill, he ought to have submitted the medical certificates at the time when he fell ill. No justification has been given by the petitioner why he could not supply the medical certificates in 1992, 1993, 1994 or at the most in 1995. It has come in the reply that the dates for which the petitioner have submitted the medical certificates, he was very much present, i.e., 08.04.1993, 12.01.1994, 13.01.1994, 17.01.1994, 20.01.1994, 27.01.1994 to 29.01.1994 and 31.01.1994, 13.07.1992, 15.07.1992, 16.07.1992, 22.07.1992, 27.07.1992, 01.08.1992, 04.08.1992 and 07.08.1992 during the years-1992-1994. It is apparent that these medical certificates have been obtained by the petitioner just to cover up the shortage of 240 days in 1992, 1993 and 1994. He had worked for 139 days in 1992, 8 days in 1993 and 176 days in 1994. He has submitted the medical certificates only in 1998. In view of this, the respondent-department was right in rejecting the medical certificates submitted by the petitioner belatedly.

(2.) ACCORDINGLY, there is no merit in this petition and the same is dismissed. No costs.