UNION OF INDIA Vs. CHUTTAN

JUDGEMENT

(1.) The petitioners, Union of India and Anr have challenged the order dated 1st August, 2006 passed by the Central Administrative Tribunal, Principal Bench in O.A No.798/2006 titled as Sh.Chuttan v. Union of India and Ors whereby the original application of the respondent seeking retiral benefits have been allowed on the basis of a decision of the Central Administrative Tribunal, Principal bench rendered in No.427/2004 titled as Mohammad Razak v. Union of India and Ors decided on 22nd February, 2004.

(2.) It is not disputed that the respondent was engaged as a casual worker in the year 1965 and he continued to work as a casual worker till he attained the age of superannuation. On attaining the age of superannuation the services of the respondent Sh.Chuttan were dispensed with.

(3.) On behalf of respondent it was contended that he was granted the temporary status and his services were dispensed with only after he attained the age of superannuation after completing 30 years of service. He contended that he had not been granted any retiral benefits though he is entitled for the same. In the circumstances, he sought ex post facto regularization and retiral benefits.