LAKSHMI CHAND Vs. MINISTRY OF HUMAN RESOURCE DEVELOPMENT

JUDGEMENT

(1.) Issue Rule. With consent of parties, the matter was heard finally.

(2.) The National Commission for Women Act was enacted in the year 1990. It enabled the setting up of a Commission (known as "The National Commission for Women", hereafter called "The Commission") by virtue of Section 3. Section 5, which is relevant for purposes of these proceedings reads as follows :-

(3.) The Commission engaged the petitioners as Peons in Group-D posts on casual and temporary basis on various dates between 1992-93. They were granted temporary status in accordance with a scheme known as Casual Labourers (Grant of Temporary Status and Regularization) Scheme of Government of India, 1993 (hereafter called 'the Scheme'), formulated by the Central Government, respondent No. 1. Para 4 of that Scheme outlined the conditions under which temporary status could be granted; Para 5 detailed the entitlements of persons conferred with temporary status; Para 8 of the Scheme provided for the procedures for filling up of Group-D posts. Para 8 reads as follows :-