UNION OF INDIA Vs. BALBIR SINGH

JUDGEMENT

(1.) This petition under Article 226 of the Constitution arises out of the orders of the Central Administrative Tribunal, Chandigarh dated August 6, 1998.

(2.) Relevant facts may be noticed:

(3.) Respondent Balbir Singh was engaged as Casual Labour at Chamba by petitioner S.D.O. (Telegraphs), Chamba with effect from September 1, 1981. He was engaged through the Employment Exchange under the Scheme of the Department dated November 7, 1989. On October 1, 1989, a status of temporary Mazdoor was conferred upon him under the Casual Labourers (Grant of Temporary Status and Regularisation) Scheme, 1989. He worked as such upto February 14, 1992 and abstained thereafter. He reported for duty on March 9, 1994 along with medical certificates for the period of his absence saying that he was seriously sick during this period and remained under medical treatment. Petitioner No. 4 did not permit the respondent to join duties. He filed O. A. (131 -HP-1998) with the Chandigarh Bench of the Central Administrative Tribunal.