RAM DAS Vs. UNION OF INDIA

JUDGEMENT

(1.) A judgment of the Central Administrative Tribunal, Principal Bench, New Delhi ( hereinafter referred to as 'the Tribunal') passed in O.A. No. 775 of 2000 dated 03.05.2001 dismissing the original application filed by the petitioners herein wherein non- conferment of temporary status on them in terms of Department of Personnel & Training's ( in short, 'DOPT') circular dated 10.09.1993 was rejected, is in question in this writ petition.

(2.) The petitioners contended before the learned Tribunal that each one of them had worked under the respondent No. 3 from 01.01.1997 to 09.09.1997 and thus they completed 250 days' of work at a stretch. Allegedly, the petitioner except petitioner No. 6, again worked under the same respondent from 09.09.1997 till 22.05.1998. The petitioner No. 6 allegedly worked from 08.10.1997 to 22.05.1998. Thus, the petitioner Nos. 1 to 5 allegedly worked for 197 days, whereas the petitioner No. 6 worked for 174 days in the second spell, totaling 547 days' of work by the petitioner Nos. 1 to 5 and 424 days by the petitioner No. 6.

(3.) In that view of the matter, according to the petitioners, they were entitled to grant of temporary status in their favour.