UNION OF INDIA Vs. BIGYAN MOHAPATRA

JUDGEMENT

(1.) Leave granted.

(2.) These appeals are directed against the judgment and order dated December 18, 1990 passed by the central Administrative tribunal, Cuttack bench, Cuttack in Original Application Nos. 135 and 146 of 1990. The short facts are as under.

(3.) The second respondent, Janakar Patra, was initially recruited as Khalasi in Group 'd' service in the year 1983. He was promoted as Khalasi Helper in August 1984. On 21/11/1984, he was promoted as ad hoc Junior Clerk against a temporary post created for construction project in the construction wing of Electrical Branch, South Eastern Railway.