NATIONAL GENERAL EMPLOYEES UNION CENTRAL CATTLE BREEDING FARM BRANCH ALAMATHI CHENNAI 52 Vs. DIRECTOR CENTRAL CATTLE BREEDING FARM ALAMATHI

JUDGEMENT

(1.) The petitioner union, representing 30 employees, who are working as casual labourers in the first respondent-Management, raised an industrial dispute before the second respondent Tribunal in I.D.No.57 of 20 01, pursuant to a reference by the third respondent Union of India to adjudicate on the following issue:

(2.) The core contention made on behalf of the petitioner-Union is that the right of these casual labourers for regularisation already got confirmed and concluded by an order dated 5.6.1989 of the Central Administrative Tribunal, Madras Bench (for brevity 'the CAT'), in Original Application No.184 of 1988 wherein, admittedly, the first respondent-Management is a party. In the said O.A.No.184 of 1988, the petitioner-Union herein sought for regularisation of the service of 9 4 casual labourers, whose names were furnished therein, with effect from 6.3.1985 on their completion of 240 days in twelve calendar months as required in law.

(3.) It is also not in dispute that the first respondent-Management as well as the third respondent- Ministry of Agriculture, Government of India, who is also a party in the said O.A., undertook to complete the review of appointment of casual workers within the prescribed time limit of six months and to send a proposal to regularise all casual labourers, who had rendered service for more than 240 days in twelve calendar months, so that their services could be regularised.