VINOD KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioners are seeking regularization on the basis of the Scheme formulated in the year 1989 called "casual Labourers (Grant of temporary Status and Regularization) Scheme of the Department of Telecommunications, 1989" (hereinafter referred to as the scheme, 1989 for brevity sake) as well as under the left over scheme framed in the year 2001 and also for quashing the notices of retrenchment issued on August 16, 2001.

(2.) MR. V. D. Khidta, advocate appearing on behalf of the petitioners had strenuously argued that the petitioners had completed 240 days strictly as per the scheme framed in the year 1989 and his clients were required to be regularized. He in the alternative had submitted that the petitioners were also eligible and qualified to be considered for regularization even as per the left over scheme framed in the year 2001. He had specifically assailed the notices dated August 16, 2001 whereby the petitioners' services were dispensed with.

(3.) MR. Ashok Sharma, advocate had argued that since the petitioners have not completed 240 days as per the scheme framed in the year 1989 and 2001, they cannot be regularized. He has supported the notices issued to the petitioners on August 16, 2001.