BADRI PRASAD Vs. UNION OF INDIA

JUDGEMENT

(1.) Leave to appeal, as prayed for, is granted.

(2.) Learned counsel for the appellant and the learned standing counsel for the Union of India representing Railways and its authorities are heard.

(3.) The appellants started their service in the Railways as daily-rated employees on different posts of khalasi, gangman, chowkidar between the years January 1981 to June 1982. They were given temporary status on the post in which they were working.