MEENA DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) Meena Devi filed a claim petition before the Central Administrative Tribunal (No. O.A. 394/96) seeking relief that she be entitled to family pension and appointment on compassionate ground.

(2.) She was unsuited before by the Tribunal as being entitled to neither.

(3.) The case of Prabhavati Devi V/s. Union of India and Ors., 1996 AIR(SC) 752 was cited on the ground that a casual worker shall acquire the status of a substitute and having been appointed in 1993 to work for four years, after which he died, his widow would be entitled to a family pension. The Central Administrative Tribunal did not meet this case. But, readily accepted the proposition made by the counsel for the Union of India when the matter of Union of India and Ors. V/s. Rabia Bikaner, 1997 AIR(SC) 2843 was put up as proposition on behalf of railway administration. The case which was cited by the railway administration in re-Union of India and Ors. V/s. Rabia Bikaner,does not aid the railway administration. In that case the Supreme Court interpreted the situation that every casual labourer employed in railway administration for six months is entitled to temporary status. Thereafter, upon being empanelled for being screened which test if the employee passes successfully, entitles him to a regular post.