REGENT COMPUTRONICS PVT. LTD.

UNION OF INDIA Appellant

V/S

Anupam Rani And Another Respondents

Referred Judgements :-

LACHHMI SEWAK SAHU AND OTHERS VERSUS RAM RUP SAHU AND OTHERS [REFERRED]
STATE OF MAHARASHTRA VERSUS JAGNNATH ACHUT KARANDIKAR [REFERRED]
M.R. GUPTA VERSUS UNION OF INDIA [REFERRED]
PRABHAVATI DEVI VERSUS UNION OF INDIA AND OTHERS [REFERRED]
UNION OF INDIA VERSUS RABIA BIKANER AND OTHERS [REFERRED]
S.R. BHANRALE VERSUS UNION OF INDIA AND OTHERS [REFERRED]
COMMANDANT,TSP AND OTHERS VERSUS EASWARAMOORTHY [REFERRED]
RAMESH CHAND SHARMA VERSUS UDHAM SINGH KAMAL AND OTHERS [REFERRED]
KARNATAKA POWER CORPORATION LTD. THROUGH ITS CHAIRMAN & MANAGING DIRECTOR AND ANOTHER VERSUS K. THANGAPPAN AND ANOTHER [REFERRED]
M R GUPTA VS. UNION OF INDIA [REFERRED]
PRABHAVATI DEVI VS. UNION OF INDIA [REFERRED]
UNION OF INDIA VS. RABIA BIKANER [REFERRED]
S K MASTAN BEE VS. GENERAL MANAGER SOUTH CENTRAL RAILWAY [REFERRED]
STATE OF KARNATAKA VS. ALL INDIA MANUFACTURERS ORGANIZATION [REFERRED]
STATE OF GOA VS. WESTERN BUILDERS [REFERRED]
RAMESH B DESAI VS. BIPIN VADILAL MEHTA [REFERRED]
KUSHESWAR PRASAD SINGH VS. STATE OF BIHAR [REFERRED]
GANNMANI ANASUYA VS. PARVATINI AMARENDRA CHOWDHARY [REFERRED]
PRESTIGE LIGHTS LTD VS. STATE BANK OF INDIA [REFERRED]
KAMLESH BABU VS. LAJPAT RAI SHARMA [REFERRED]
UNION OF INDIA VS. TARSEM SINGH [REFERRED]
DEEPAK BAJAJ VS. STATE OF MAHARASHTRA [REFERRED]
STATE BANK OF INDIA VS. B S AGRICULTURAL INDUSTRIES [REFERRED]
JAGADGURU ANNADANISHWARA MAHA SWAMIJI VS. V C ALLIPUR [REFERRED]
STATE OF MADHYA PRADESH VS. YOGENDRA SHRIVASTAVA [REFERRED]
RAMJAS FOUNDATION VS. UNION OF INDIA [REFERRED]
SUSHIL SURI VS. CBI [REFERRED]

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the record.

(2.) The petitioners have filed this writ petition challenging the validity and correctness of the judgment and order dated 18.10.2005 passed by the Central Administrative Tribunal, Allahabad in Original Application No. 1095 of 2003, Smt. Anupam Rani versus Union of India and others.

(3.) This petition has been preferred on the grounds that the impugned judgment and order dated 18.10.2005 of the Tribunal is illegal and perverse as erroneous findings have been recorded therein; that respondent no.1 was a substitute and had acquired temporary status; that the husband of respondent no.1, Rajesh Kumar (since deceased) was engaged on 17.5.1986 as Casual Enquiry-cum-Reservation Clerk during the summer rush of 1986 and according to the provisions of para 2005 of the Indian Railway Establishment Manual Volume-II the grant of temporary status does not imply appointment to the temporary post; that the grant of temporary status only confers certain rights and privileges on a casual labour to be treated as temporary for certain purposes.

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UNION OF INDIA Vs. ANUPAM RANI & ANOTHER

Referred Judgements :-

JUDGEMENT

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