UNION OF INDIA Vs. LEKH RAJ

JUDGEMENT

(1.) Interpretation of Clause 3 of paragraph 2007 of Indian Railway Establishment Manual, Volume-11 (in short 'IREM') is in question in this writ petition which arises out of a judgment and order dated 29th April 1997 passed by the Central Administrative Tribunal, Principal Bench, New Delhi in O.A. No.431/92, whereby and whereunder, the petitioner herein had been directed to consider the case of the respondent No.1 for his regularisation in the post of Store Issuer against 25% promotion quota after holding screening test on and from the date the first vacancy arose or from the date of filing of the said Original Application.

(2.) The basic fact of the matter was not in dispute.

(3.) First respondent allegedly was appointed as Casual Labour in Group-D category but as he had been discharging the function of Store Issuer he had been given a temporary status. As his services had not been regularised he filed the afore-mentioned Original Application (O.A.No.431/92) praying, inter alia, for the following reliefs:-