UNION OF INDIA Vs. SHAIK SHABBIR ALI

JUDGEMENT

(1.) The present Writ Petition is filed by the Union of India questioning the Order dtd. 4/6/2020 passed in O.A.No.486 of 2019 by the Central Administrative Tribunal, Hyderabad directing the petitioners herein to consider grant of temporary status to the Respondent No.1 and thereafter regularize the services in the eligible cadre keeping in view the letter of the Postal Directorate dtd. 30/6/2014 and in accordance with law. The parties are described as described in the O.A for easy narration.

(2.) The brief facts leading to filing of this Writ Petition is as follows:-

(3.) While so, the Respondent-Department had intended to fill up the post of contingent Electrician to work under the control of Respondent No.3. In that context, the Employment Exchange has sponsored the name of the applicant along with other candidates and the applicant was selected after due selection process and was appointed on 13/12/1995.