UNION OF INDIA Vs. OM PRAKASH VASHISHTHA

JUDGEMENT

(1.) The petitioner is Union of India, whereas respondent is the son and legal heir of the deceased employee. The employee was the applicant before the Central Administrative Tribunal who had filed Original Application No.323 of 2012.

(2.) The Tribunal, as per its impugned order dated 16 th April, 2019, granted relief to the applicant, whereby the respondents were directed to record details in the service book of the applicant-employee Bhupender Omprakash Vashistha regarding he having worked as Trains Clerk with effect from 01 st July, 1989 till he died. It was directed further to grant him the consequential benefits of regularisation as Trains Clerk, fixation of seniority and promotional benefits including back wages.

(3.) What was prayed before the Central Administrative Tribunal, what was prayed before the Tribunal was to record in the service book of the applicant- employee, the entries in relation to the applicant's working as Trains Clerk as reflected in the muster role and wages record. The petitioner prayed for grant of benefits on the basis of his status in service in capacity of Trains Clerk. It was the case of the applicant- employee that initially he was employed under the Western Railway, Gandhidham as casual labour with effect from 23/7/1974 in construction work, was thereafter transferred to work under S. S. Gandhidham as casual labour, whereat his services came to be regularized as Group-D staffer in as per order dtd. 16/4/1980.