INDIAN COUNCIL OF AGRICULTURAL RESEARCH Vs. FAIYAZ

JUDGEMENT

(1.) Early hearing as prayed for in the two applications by the respondent in the above captioned writ petitions are allowed since learned counsel for the petitioners in both writ petitions concedes to the request.

(2.) The decision of the Supreme Court as Irrigation Research Institute & Anr. Vs. Kirpal Singh, 2007 12 SCC 794 has the underlying theme that while determining whether or not a workman has worked for 240 days in a calendar year, holidays have to be included.

(3.) The claim of the workman adjudicated by the Tribunal pertains to a DoPT Scheme notified on September 10, 1993 requiring daily wage worker who had worked for 240 days in any preceding year and in service as on September 10, 1993 to be granted temporary status and thereafter regularized in service as per seniority list maintained.