UNION OF INDIA Vs. S MOHAN REDDY

JUDGEMENT

(1.) THIS appeal is filed by the Bharat Sanchar Nigam Limited and its authorities at different levels, who figured as respondents in W.P.No.9250 of 2005, feeling aggrieved by the judgment rendered therein, by the learned Single Judge, on 20.04.2006.

(2.) THE sole respondent herein filed the writ petition, claiming conferment of Temporary Status of Group -D Employee, duly challenging the order, dated 21.12.2004, passed by the 1st appellant herein, in this behalf.

(3.) THE respondent was engaged as Daily Wage Worker initially, on 01.01.1987 by the office of the 3rd appellant for undertaking certain works. That arrangement continued for quite a long time.