ANANTA DAS Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. S Das, learned counsel for the petitioner as well as Mr. D Mazumder, learned Senior Advocate assisted by Mr. P Borah, learned counsel appearing for respondents No: 3, 4 & 5.

(2.) This writ petition has been filed by the petitioners, 21 in number challenging the order dated 03.11.2015 in Original Application No. 040/00308 of 2014 passed by the Central Administrative Tribunal (CAT), Guwahati.

(3.) The case projected by the petitioners before the CAT is that the petitioners No: 1 to 10 are retired workers and petitioners No: 11 to 21 are the wives of retired workers. The petitioners No: 1 to 10 and the husbands of the petitioners No: 11 to 21 were appointed as Casual Workers under the respondent No. 5, namely, Ramie Research Station, Sorbhog, which is under the jurisdiction and control of Indian Council of Agriculture (ICAR) and Central Research Institute of Jute and Allied Fibers (CRIJAF) respondents namely No: 2 and 3 herein. The petitioners claim to be regularised and given the status of "temporary status-casual labourer". It is stated that they were paid Grade-IV scale of wages as paid to other regular Grade-IV workers. The petitioners also state that all benefits of Grade-IV employees have been given to them. However, after retirement although they were offered retiral benefits/legal dues, but they were not provided with the benefit of pension.