UNION OF INDIA Vs. P SIMHACHALAM

JUDGEMENT

(1.) THIS is an application under Article 226 of the constitution of India (the writ petition in short) against judgment and order dated May 24, 2007 passed by the Central Administrative Tribunal in original Application No. 45/an/2006.

(2.) THE respondents in this writ petition are working as daily rated mazdoors in the Central Agricultural Research institute from 1991.

(3.) GOVERNMENT of India formulated a scheme for granting temporary status and for regularisation of the casual workers, who were employed and had rendered one year of continuous service. Such scheme was formulated on September 10, 1993. The Indian Council of Agricultural research (ICAR), the parent body of the Central Agricultural Research institute, adopted the said scheme in respect of the casual workers engaged by the institutions under ICAR.