AWADHESH Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ application is directed against an order dated February 10, 2010 passed by the Central Administrative Tribunal, Calcutta Bench (Circuit at Port Blair) in O.A. No. 187/AN/2008. By virtue of the impugned order, the learned Tribunal rejected the prayer of the Petitioner to regularize his service as a Primary School Teacher from the date of his initial engagement.

(2.) The Petitioner was engaged as Primary School Teacher against a leave vacancy for the period from October 21, 1983 to December 21, 1983. By a subsequent order, he was engaged for a period from February 07, 1984 to April 20, 1984. Thereafter, he got another engagement on adhoc basis for the period from August 09, 1984 to April 30, 1985. Thereafter the Petitioner was engaged purely on temporary basis as Primary School Teacher against the post of Graduate Trained Teacher for the period from January 21, 1986 to May 15, 1986.

(3.) Subsequently, the Petitioner was engaged as a Supervisor under the scheme of adult education purely on temporary basis and on a consolidated pay for the periods from June 01, 1988 to August 16, 1990 and from August 17, 1990 to December 31, 1991. The Petitioner was engaged as Assistant Project Officer under the aforesaid scheme of adult education purely on temporary basis and on consolidated pay on and from January 01, 1992.