PREM CHAND Vs. UNION OF INDIA

JUDGEMENT

(1.) THE writ petitioner started working as a Chowkidar with the Post and Telegraph Department at its head post office Shamli, District Muzzfarnargar, UP on July 01, 1976 on casual daily rate basis and continued to work till he was conferred a temporary status on November 29, 1989 and the benefit was the petitioner receiving salary in the same pay-scale with allowances as was paid to regular employees, but without being a regular employee.

(2.) ON April 12, 1991 the Department of Posts introduced a scheme called 'Casual Labourers (Temporary Status and Regularization) Scheme' which envisaged permanency to be accorded to casual employees having acquired temporary status.

(3.) IN spite thereof, the Department did not regularize the services of many daily rated employees who had acquired a temporary status and had become eligible to be made permanent employees.