UNION OF INDIA Vs. BADRI PRASAD

JUDGEMENT

(1.) Union of India has filed the present writ petition questioning orders dated 15.02.2001 and 03.07.2001 whereby and whereunder the original application filed by the respondents herein was allowed and the review application filed by the petitioner herein was dismissed by the Central Administrative Tribunal, Principal Bench, New Delhi ( in short, 'the Tribunal').

(2.) . The aforesaid Original Application filed by the respondents herein bearing O.A. No. 1941 of 1999 was allowed with the following directions :-

(3.) . The original applicants were initially appointed as Khalasi / Gangman on daily-rated basis. They had been granted temporary status as Khalasi / Gangman w.e.f. 01.01.1984. According to the respondents, they had been promoted to the post of Material Checking Clerk ( in short, 'M.C.C.' ) / Clerk and had been working for a long time.