SUGHAR SINGH AND OTHERS Vs. CENTRAL ADMINISTRATIVE TRIBUNAL

JUDGEMENT

(1.) The Writ Petitioners, who figured as applicants no. 1, 5 and 6 in the Original Application filed before the learned Central Administrative Tribunal, Chandigarh Bench, have preferred the present Writ Petition aggrieved by the rejection of their plea for regularization and consequential service benefits from the date of 1 st screening test that took place in 1980.

(2.) Heard the submissions made on either side.

(3.) It is found that the Writ Petitioners joined service as Class IV casual labourers during the period from 1972 to 1978. There was a screening of the casual workers in 1980. Though the petitioners participated in the said process of screening, they were not regularized but in the screening that took place in 1990, their services were regularized.