UNION OF INDIA Vs. KARAN ANANT PURAO

JUDGEMENT

(1.) By an order dated 25.03.2013, the parties were put to notice that the entire group of matters will be taken up for final disposal at the stage of admission itself. Accordingly, Rule. With the consent of the parties, the Rule is made returnable forthwith.

(2.) The material facts in all these petitions are that the respondent employees came to be appointed to various Group 'C' posts at the Canteen Stores Department, Union of India, on daily rate basis between the years 1977 and 1986. The names of such respondent-employees were sponsored by the employment exchange. In all, about 410 daily rated Lower Division Clerks (Group 'C' employees) came to be appointed during the period 1977 to 1986.

(3.) (A) The Canteen Stores Department put forth a proposal to the Ministry of Defence (Union of India) for regularisation of services of such employees and in this regard there was protracted correspondence between the Ministry of Defence, Department of Personnel and Training and the Ministry of labour.