NAND KISHORE DAS Vs. THE UNION OF INDIA

JUDGEMENT

(1.) The original writ petitioner is seeking review of the judgment dated 27.02.2018 passed in C.W.J.C.No. 2336 of 2018 by which this Court has up-held the judgment dated 01.08.2017 of the Central Administrative Tribuna, Patna Bench, Patna (hereinafter referred to as 'the Tribunal') passed in O. A. No. 329 dt.17-04-2019 of 2014 and refused to direct the respondents to consider the case of the petitioner for regularization.

(2.) Learned counsel representing the petitioner has sought to impress upon this Court by contending that the long absence and break in service for five years in case of the petitioner was not for his own fault rather the petitioner was not allowed to work by the respondents.

(3.) It is the submission of learned counsel for the petitioner that the learned Tribunal as well as this Court in the writ application could not consider the fact that the Tribunal had by its judgment in O. A. No. 590 of 2009 directed the respondents to consider the case of the petitioner for regularization as per rules and applicable scheme of the regularization contained in Letter no. ST/38-1/TSM/2000 dated 05.10.2007 but the case of the petitioner was not considered in the light of the scheme of the regularization as per direction of the Tribunal.