GANGA DHAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner was appointed as casual labour in the year 1972 by the respondent no,5/Railway. He was subsequently regularised in Group-D service in the year 1979. He was promoted in Qroup-C as 'Material Checking Clerk, (hereinafter referred to as MCC, for short) grade - Rs.260.00 - Rs.400.00 w.e.f. 6/01/1981 .

(2.) He was further promoted as U.D.C./Senior Clerk in the pay scale of Ra.330/~ - Rs.560.00 w.e.f. 1/04/1985. This promotion was however on ad-hoc basis. He was again promoted as "Head Clerk" grade Rs.425/- - Rs.700.00 (Rs.1400- Rs.2300.00 revised) on ad-hoc basis w.e.f. 16/02/1987.

(3.) By Order dated 1/01/1981 he was reverted to the post of 'Senior Clerk". Thereafter, by Order dated 18/03/1991 he was again reverted to the post of 'MCC'. He sought regularisation in the post of MCC on the ground that he was working on the said post since 1981.