SUMER SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) . Aggrieved by an order dated 29/11/2000 passed by the Central Administrative Tribunal in Original Application No. 637/99 whereby and whereunder the petitioner had been posted back to the Division wherein he held his lien in Group D post, the writ petitioner, has filed this writ petition.

(2.) . The petitioner was appointed by the respondents as casual worker. He allegedly was given a temporary status. The contention of the petitioners herein is that they were engaged as blacksmiths from the very beginning, which is a substantive post and they should have been regularized against 25% quota allotted therefor.

(3.) . The petitioners claimed the afore-mentioned relief purported to be in terms of Rule 2007(3) of the Indian Railway Establishment Manual Vol.II. which is in the following terms: