NAVODAYA VIDYALAYA SAMITI Vs. RAMESHWAR RAM

JUDGEMENT

(1.) Heard Mrs. RS Choudhury, learned counsel for the petitioners. None appeared for the respondents.

(2.) The petitioners are before this Court assailing the order dated 29.4.2015 passed in OA No.104/2013. By the said order, the CAT has directed the petitioners herein to consider grant of temporary status to the respondent herein.

(3.) The brief facts are that the respondent herein had been appointed as Mess Helper/Laboratory Attendant w.e.f. 5.2.2007 in the Jawahar Navodaya Vidyalaya in Kiphere, Nagaland on casual basis in the pay scale of Rs.2,500/- + D.A. It is in that light the respondent contended that he has rendered more than 240 days of continuous service in the petitioner's institution and as such, he is entitled to grant of temporary status. To claim such temporary status, the respondent had placed reliance on the Office Memorandum dated 10.9.1993. The CAT having adverted to the rival contentions had arrived at the conclusion that the respondent had worked for more than 240 days continuously in a year and in that light, he is entitled to the benefit under the OM dated 10.9.1993.