DIVISION ENGGINEER TELECOM GUQAHATI Vs. PARMA DAS

JUDGEMENT

(1.) Heard Mr S. Kalita, learned Addl. Standing Counsel for the Union of India, appearing for the petitioner.

(2.) This petition has been preferred impugning the order passed by the Central Administrative Tribunal, Guwahati Bench, dated 16.9.98 in Original Application No. 124 of 1997.

(3.) The respondent was working as a casual labourer in the Telecom Department at Guwahati. He approached the Tribunal with a prayer that the authority be directed to consider conferring temporary status on the applicant and subsequently to regularise his service as may be admissible under the scheme. The Tribunal by means of the impugned order held that the respondents/ appellants have arbitrarily failed to consider the prayer for granting of benefits provided to the casual labourers under the: Casual Labourers (Grant of Temporary Status and Regularisation) Scheme of the Department of Telecommunications, 1989. By virtue of the order passed by the Tribunal, the applicant/respondent has to, be considered for conferment of temporary status as admissible under the scheme.