UNION OF INDIA Vs. LALSINGH K RATHOD

JUDGEMENT

(1.) WE have heard Ms. Roopal R. Patel, learned counsel for the petitioners and learned counsel Mr. P.H.Pathak, appearing for the respondent.

(2.) BRIEF facts of the case are that the respondent was appointed as part time casual labour during the period 1988-89 to 1993-94. He was terminated in the year 1993. The termination order was challenged by the respondent before the Central Administrative Tribunal at Ahmedabad in Original Application No. 663 of 1993, which was dismissed by the Central Administrative Tribunal vide order dated 17th June, 1998. The judgment of Central Administrative Tribunal was challenged before this Court in Special Civil Application No. 11208 of 1998, which was allowed by the Division Bench of this Court on 17.06.2004. Relevant paragraph No. 4 of the judgment is extracted below :

(3.) THE Central Administrative Tribunal has allowed the claim of the respondent and granted full time status to the respondent with effect from 19th June, 1999 on notional basis without any back wages, further relief is granted with regard to consequential benefits including consideration of grant of temporary status on notional basis.