CHHOTELAL Vs. UNION OF INDIA

JUDGEMENT

(1.) THEY are heard.

(2.) THIS writ petition has been filed by the petitioner against the order dated 25th November, 2008 passed by the Central Administrative Tribunal, Circuit Camp, Gwalior in Original Application No. 342/2006 (Annexure P/1).

(3.) THE respondents denied the claim of the petitioner. They pleaded that the respondent was engaged as temporary status mason. Thereafter, he was regularised in Group "D" post vide order dated 01/7/1996 as Khalasi and he was granted benefit of Assured Career Progression Scheme (ACPS), hence, the petitioner was not eligible to be regularised on the post of mason.