RAJESH KUMAR SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) We have heard Shri Om Prakash Mishra, learned counsel for the petitioner-appellants. Shri R.B. Singhal, Asstt. Solicitor General of India assisted by Shri Krishna Agrawal appear for the respondents.

(2.) This special appeal under Chapter VIII Rule 5 of the Rules of the Court, 1952 is directed against the judgment of learned Single Judge dated 8.3.2013 by which he has dismissed the writ petition filed by the petitioners seeking directions to the respondents to take work from them in their respective trade of cooks, barbers, dhobis and safai karmcharies at the Central Reserve Police Force, Group Centre, Allahabad; to pay to them regular monthly emoluments, and to consider them for absorption in the permanent capacity. The petitioners had also challenged the order dated 4.9.2012 by which their services were extended from 28.7.2012 to 20.9.2012.

(3.) Learned Single Judge held that the petitioners were not appointed as regular employees on permanent basis. They were selected and appointed in pursuance to the publication of an advertisement dated 5.4.2010 in the newspapers, which clearly declared that the nature of appointment on CN basis (casual nature paid). Applications were invited by the publication for appointment of 40 cooks and barbers, 10 dhobis and 15 safai karmcharies to cater to the requirement of recruits undergoing training at the Central Reserve Police Force, Group Centre, Allahabad. The petitioners were appointed on C.N. Basis at the rate of Rs.192/- per day to be paid to cooks/ barbers/ dhobies, and Rs.169/- per day to Safai Karmcharies. The applicants were required to be registered with the employment exchange.