ARCHAEOLOGICAL DEPTT OF INDIA Vs. DINESH CHAND

JUDGEMENT

(1.) Leave Granted.

(2.) The respondent in all these appeals claimed that they worked as casual labourers on daily wage basis, at various sites of the appellants - the Archaeological. Department of India. The respondents filed applications before the Central Administrative Tribunal seeking a direction that they be given temporary status under the Casual Labourers (Grant of Temporary Status & Regularisation) Scheme of the Government of India, 1993, dated 10.9.1993. The Central Administrative Tribunal directed that they be given temporary status after screening and calculating the period of service, under the said Scheme. The Department challenged the said orders by filing writ petitions. The order of the Division Bench of the Rajasthan High Court declining to interfere with the said order of the Tribunal is under challenge in these appeals.

(3.) Heard learned counsel for the appellants and also learned senior counsel for the respondents.