UNION OF INDIA Vs. MUNNI LAL & ORS.

JUDGEMENT

(1.) Rule D.B. was issued in this matter on 03.09.2002.

(2.) Challenge in this writ petition is to the order dated 01.05.2002 passed by the Central Administrative Tribunal (in short the 'Tribunal'), by which the application, O.A. No. 1806/2001, has been allowed.

(3.) Five applicants/respondents herein had approached the Tribunal seeking a direction for being conferred temporary status from the dates on which they completed 240/206 days in a year and grant of one paid holiday on completion of six days' continuous work in accordance with the OM dated 07.06.1988.