DIRECTOR GENERAL Vs. DINESH NANALAL THAKKAR

JUDGEMENT

(1.) Petitioners are the authorities managed by the Union of India which has approached this Court against the order dtd. 29/4/2022 passed by the Central Administrative Tribunal, Ahmedabad in OA No. 235 of 2021.

(2.) Respondent was contractual employee whose claim is allowed by the Tribunal directing the present petitioners to re-examine the case in light of the directions issued by this Court in case of Special Civil Application No. 14592 of 2021 within a period of three months from the date of receipt of copy of that order.

(3.) Respondent was working as General Assistant for program sec. i.e. Typing contract, queue sheet of programme etc. as daily wager with the petitioner-institute. He along with the other similarly situated employees approached the Tribunal for claim of regular wages by way of OA No. 32 of 1987. This was partly allowed by the learned Tribunal vide order dtd. 23/8/1990. OA No. 486 of 1989, 492 of 1989 and 489 of 1989 had been preferred for seeking regularization of services of employees and they were regularized against the sanctioned vacant post by virtue of the Central Government decision dtd. 16/11/1994.