UNION OF INDIA Vs. MUKESHSRIVASTAVA

JUDGEMENT

(1.) We are informed that Respondent 3 is dead. The appeal against Respondent 3 abates. The remaining two respondents were engaged as volunteer Ticket Collectors for a period of approximately one month from january to February 1987. respondent 1 was engaged as Volunteer Ticket collector from 25/1/1987 to 26/2/1987 while Respondent 2 was engaged as a Volunteer Ticket Collector from 24/1/1987 to 26/2/1987.

(2.) They claimed regularisation of their services on the basis of a scheme for regularisation which had come to an end on 17/11/1986, by filing an application before the central Administrative tribunal at Allahabad. This application has been allowed. Hence the appellants have filed the present appeal.

(3.) It seems that in or about 1973 there was a scheme framed by the Railway Board for regularisation of services of Volunteer Ticket Collectors who were temporarily appointed for meeting the rush of work on some special occasions such as "melas" or during the summer vacations. This scheme was discontinued on 14/8/1981. However, another scheme for regularisation of their services and their absorption against regular vacancies was framed in terms of the Railway Board Circular dated 21/4/1982 under which those Volunteer/mobile Ticket Clerks who had been engaged on various Railways on certain rates of honorarium per hour per day may be considered for absorption against regular vacancies provided they have the minimum qualification required for direct recruits and have put in a minimum of three years' service as Volunteer/mobile Ticket Clerks. This scheme came to an end on and from 17/11/1986. The respondents were engaged as Volunteer Ticket Collectors for the first time on 24/1/1987 and 25/1/1987 after the discontinuation of the scheme.