UNION OF INDIA Vs. MUNNI DEVI

JUDGEMENT

(1.) These are three petitions filed by the Union of India through the Department of Posts (,,DOP), Ministry of Communications and the Post Master General (PMG), Agra Region, Agra and the Superintendent of Post (,,SOP) Agra, giving rise to common questions of law. Each of the petitions is directed against the order of the Central Administrative Tribunal, Principal Bench, New Delhi (,,CAT) in the OAs filed by the Respondents herein.

(2.) While W.P.(C) No. 5907/2017 is directed against the order dated 20th March, 2017 passed by the CAT in OA No. 1631/2016 filed by the Respondent Munni Devi, W.P.(C) No.1767/2018 is directed against the order dated 9th October, 2017 passed by the CAT in OA No. 1842/2016 filed by Shashi. The third writ petition being W.P. (C) No. 3565/2019 is directed against an order dated 28th December, 2018 passed by the CAT in OA No.2500/2014 filed by Sunder Singh.

(3.) The central issue in all three petitions is whether the prayer of each of the Respondents for pensionary and retiral benefits, by treating casual labourers who were granted temporary status as those who were regularly employed, was tenable?