PADMA RANI MUDAI HAZARIKA Vs. UNION OF INDIA

JUDGEMENT

(1.) WITH the help of this writ petition, made, under Article 226 of the Constitution of India, the petitioner has put to challenge the order, dated 18.12.2009, passed, in Original Application (in short, 'OA') No.239/2008, by the learned Central Administrative Tribunal (in short, 'the Tribunal'), Guwahati Bench, dismissing the OA and refusing thereby to interfere with the order, dated 01.10.2008, whereby the respondents herein had refused to grant to the writ petitioner temporary status in terms of the "Casual labourers (Grant of Temporary status and Regularisation) Scheme of Government of India, 1993" (hereinafter referred to as the Rs.1993 Scheme'). We have heard Mr. B. C. Das, learned Senior counsel, appearing

(2.) FOR the writ petitioner, and Ms. D. Sinha, learned Central Government counsel, appearing for the respondents. The material facts, giving rise to the present writ petition, may,

(3.) THAT in order to confer temporary status, the Department of Personnel and Training, Government of India, formulated, by Office Memorandum, dated 10.09.1993, a scheme, namely, "Casual labourers (Grant of Temporary status and Regularisation) Scheme of Government of India, 1993" (which is being referred to by us as the Rs.1993 Scheme'). What is pertinent to note is that the 1993 Scheme came into effect from the date of issuance of the said Office Memorandum, i.e., 10.09.1993. Clause 4(1) of the Scheme read as under: