CHIMAN LAL Vs. UNION OF INDIA

JUDGEMENT

(1.) The grievance of the applicant who has worked as Gangman in the Northern Railways, relates to his non-regularisation on the ground that on verification, his period of work prior to 4.10.1978 was found to be forged and bogus.

(2.) The facts of the case inbrief are as follows. According to the applicant, he was engaged as a Casual Labour on 3.1.1977 in the Engineering Department of Northern Railway, that he worked as a Gangman in the Maintenance of Railway Track upto 1980. that he was not regularised though he attained temporary status in 1985 and was paid regular pay-ssale, that he bad undergone and passed the medical examination for regulations in 1983, that his services were terminated on 15.3.1985 but on his representation, he was employed on 144.1985, that the respondents held a screening in 1986 for regularistation of Casual Labourers when he was not considered and selected, that 197 Casual Labourers who were junior to him were regularised, that he filed 0A-2227/88 in this Tribunal which was disposed of by order dated 22.11.1988 holding that the respondents will consider his case in accordance with the scheme formulated by the Railways for regulatisation and absorption of Casual Labourers who were in employment from 1981 onwards, that selection was ordered to be held for regulariaation and absorption of a large number of Casual Labourers in which his name did not find a place and by the impugned order dated 206 1989 a list of unsuccessful candidates was issued indicating the reasons of rejection against each of them. Against the name of the applicant, it was remarked as under:-

(3.) It was further added that "In case these objections are removed and approved by the competent authority, their names shall be placed on the panel."