ELIAS MARBANIANG Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioners before this Court (9 in numbers) have filed the instant writ petition to claim the benefits of the Scheme called the Casual Labourer (Grant of Temporary Status and Regularization) Scheme of the Government of India, 1993. The said Scheme envisages conferment of temporary status to Casual Labourers who were in employment on the date of implementation of the said Scheme on 01.09.1993, with a further condition that they must have rendered continuous service of at least 1(one) year, meaning that they must have been engaged for a period of at least 240 days (206 days in case of offices observing 5 days a week) before the said date.

(2.) Mr. D.K. Dutta, learned counsel for the petitioners submits that all the petitioners have been in service before the introduction of the Scheme and according to him the said dates of their appointments have been indicated in Page-2 of the writ petition which is reproduced herein below:-

(3.) He further submits that the records of the University and certificates issued by different officials will substantiate the factum of their employment as Casual Workers of at least 1(one) year before the introduction of the said Scheme and as such they are entitled to be considered for conferment of temporary status.