B. SHANKAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The Writ Petitioner is the Original Applicant in O.A/310/00120/2017 on the file of the fifth respondent namely, Central Administrative Tribunal, Madras Bench. The Writ Petitioner / Original Applicant made a challenge to the proceedings of the first respondent dated 11.08.2016 in and by which, his claim for absorption came to be rejected and that his disengagement from 07.09.2015 was also in order, by filing the said Original Application.

(2.) The Original Application, after contest, came to be disposed of, vide impugned order dated 27.02.2020. The fifth respondent / Tribunal, in the impugned order, held that the Writ Petitioner / Original Applicant cannot derive any benefit of past service for regularization and however, he is entitled to be considered for adhoc appointment as and when necessity arises for engagement as part time adhoc labour, subject to two conditions. The Original Applicant, aggrieved by the said disposal by the fifth respondent/Tribunal vide impugned order, has filed this Writ Petition.

(3.) Facts leading to the present round of litigation have been narrated in detail and in extenso in the impugned order passed by the fifth respondent/Tribunal, which is the subject matter of challenge in this Writ Petition and for the sake of brevity, entire facts are not restated and only the relevant facts are culled out for disposal of this Writ Petition.