UNION OF INDIA Vs. CENTRAL ADMINISTRATIVE TRIBUNAL

JUDGEMENT

(1.) HEARD Mr. A. Amanullah, learned counsel for the petitioners and Mr. MP. Dixit, learned counsel appearing for respondent no. 2.

(2.) THIS writ application is directed against the order dated 1.3.2006 passed by the Patna Bench of Central Administrative Tribunal (hereinafter referred to as Tribunal) in O.A. No. 492 of 2005. The applicant -respondent no. 2 had approached the Tribunal for issuance of a direction to count his temporary status from 1.1.1981 to 1.4.1988 as full instead of half pensionary benefits.

(3.) THE applicant -respondent no. 2 was engaged as casual labour in Railway and subsequently he was granted temporary status with effect from 1.1.1981 and he was further regularized with effect from 1.4.1988 on the post of Gangman and superannuated from service on 30.11.2001. After his retirement, he was allowed half pension on the basis of his half service of temporary status and full period of service from the date of his regularization till retirement. A prayer, therefore, was made that since the applicant respondent no. 2 was granted temporary status and later was absorbed in service, he would be entitled for counting the full service for the period of temporary status till regularization for the purpose of pension.