RAVINDRA PRASAD Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard the counsel for the petitioner and counsel for the Union of India.

(2.) This application has been filed by the petitioner for quashing the order terminating his service as Peon vide order dated 30.12.2003 contained in S.D.E. (Administration), Gaya, issued under the signature of respondent No. 3, S.D.E. (Administration) B.S.N.L. (Office of G.M.T.) Gaya. Further prayer of the petitioner is for a direction to the respondents to regularise his service and to give temporary status in view of Government Circular No. 292/Reott/11/R.M./49 dated 20.9.2002.

(3.) Petitioner's case is that he was engaged by the Telephone Department as casual Daily rated labourer to work as Peon in the Telephone Department in the year 2001 since then he was continuously performing his duty and regularly being paid his salary. Petitioner's claim is that he has continuously working for more than 800 days starting from the date of appointment till the date of termination.