UNION OF INDIA Vs. ASHARFI LAL

JUDGEMENT

(1.) Heard Sri Girish Chandra Sinha, learned counsel for the petitioners and Sri Girish Kumar "Kannojia", learned counsel for the respondents.

(2.) By this writ petition, a challenge has been made to the judgment and order dated 04.05.2018, passed by the Central Administrative Tribunal, Lucknow Bench, Lucknow (hereinafter referred to as, 'the Tribunal') in Original Application (OA) No. 208 of 2017 (Asharfi Lal v. Union Of India and others).

(3.) The question involved in the present case is that "whether the respondent-Asharfi Lal, applicant before the Tribunal, who worked in the Postal Department w.e.f. 01.03.1983 (date of engagement as contingent paid employee/casual labour) till 03.04.2017 (date of retirement) and to whom temporary status was granted vide order dated 06.02.1992 w.e.f. 29.11.1989, is entitled to pensionary benefits though not regularized till his retirement."