SISIR KUMAR DAS Vs. CENTRAL ADMINISTRATIVE TRIBUNAL

JUDGEMENT

(1.) This writ petition arises out of an order dated April 17,1997 passed by the Central Administrative Tribunal, Calcutta Bench in O.A. Nos. 1477 of 1995 and 1473 of 1995 whereby and whereunder the application filed by the petitioners herein for their absorption was dismissed.

(2.) The petitioners admittedly were appointed as T. C. Volunteers on ad hoc basis for assisting ticket checking staff on a remuneration of Rs.3.00 per day. They filed application for regularisation after they had allegedly put in 10 years service. Such appointments were made in terms of purported Railway Board Circular No. E(NG)lll-77/RCI/80 dated April 21, 1982. Services of such ad hoc employees having been terminated, they filed an application before the Central Administrative Tribunal, which was marked as Original Application No. 214 of 1986 and Original Application No. 215 of 1986, prior thereto another application being Original Application No. 10 of 1986 was filed wherein it had been directed that although such employees would be treated as "temporary employees' but they would be paid the same wages as before and there should not be break in service.

(3.) The said applications were allowed. A Special Leave Application was filed by the Railway Administration against the said order and was dismissed. The Railway Authorities thereafter published a Memo dated April 13, 1989 whereby the petitioners were directed to join on the terms mentioned in the offer of appointment.