UNION OF INDIA Vs. RAJENDER SINGH

JUDGEMENT

(1.) This writ petition is directed against a judgment and order dated 12.12.2000 passed by the Central Administrative Tribunal, Principal Bench, New Delhi ( hereinafter referred to as 'the Tribunal' ) in O.A. No. 244 of 2000 whereby and whereunder the original application filed by the respondents herein for grant of temporary status and regularization purported to be in terms of a scheme dated 20.06.1997 was allowed.

(2.) According to the petitioner, Khalasis are recruited as Seasonal employees during the flood season. Such appointment would vary from season to season depending upon the intensity of the monsoon. Admittedly, such candidates are appointed without intimating the vacancy position to the Employment Exchange under the Employment Exchanges (Compulsory Notification of Vacancies) Act, 1959 and the candidates being sponsored by it.

(3.) The respondents formulated a scheme, which came into force on 01.06.1997, allegedly pursuant to or on the basis of a direction issued in this behalf by the Central Administrative Tribunals, Calcutta and Guwahati Benches.