UNION OF INDIA Vs. RAJ KUMAR

JUDGEMENT

(1.) RESPONDENT Raj Kumar is a casual labour engaged in the office of CCIT, Ghaziabad. He was granted temporary status on August 26, 1996. His grievance before the Tribunal was non regularization by extending the benefit of judgment of this Court dated September 10, 2010 in Writ Petition (Civil) No.13013/2009. The said writ petition was filed by 5 casual labours who were primarily aggrieved by regularization of 88 casual labours including persons junior to them. The 5 casual labours filed O.A No.842/2009 before the Tribunal. The Tribunal dismissed their O.A vide order dated July 31, 2009. Two of these five casual labours i.e. Lala Ram and Kanhaiya Lal challenged the Tribunal's order before this Court in writ petition No.13013/2009. This Court while allowing the writ petition has held as under:

(2.) THE above judgment of this Court was implemented by the respondents vide order dated February 18, 2011 whereby the services of Lala Ram and Kanhaiya Lal were regularized as Peons with all consequential benefits.

(3.) LEARNED counsel for the petitioner would reiterate the submissions made before the Tribunal. Mr.S.K Gupta, learned counsel for the respondent has brought to our attention the order passed by this Court dated September 10, 2010 in writ petition No.13013/2009, a reference of which has been given above.