SURESH PODDAR Vs. UNION OF INDIA & ORS.

JUDGEMENT

(1.) This application under Sec. 19 of the Administrative Tribunals Act, 1985, has been filed by Shri Suresh Podder against the Union of India, represented by the General Manager, Chittaranjan Locomotive Works (C.L.W.).

(2.) The applicant claims that he had worked as a casual laborer under the C.L.W. for more than 120 days continuously and although he had acquired temporary status, his case was not considered for absorption. The applicant refers to a circular issued by the C.L.W. on 24 -4 -1972 regarding maintenance of seniority list of casual laborers. He avers that although by a letter issued on 16 -11 -1982, some documents were called for from him for consideration of his case, he was given a letter issued by the Authority on 21 -5 -1986 by which he was informed that he was found unsuitable for appointment. The applicant states that several persons who had worked as casual laborers long after him have since been absorbed as regular employees in the C.L.W. In filing the application, the applicant has prayed for reinstatement in service with all back wages since the date his juniors were absorbed.

(3.) The application has been contested by the respondents.