JAFFAR HAJAM Vs. CHAIRMAN AND MANAGING DIRECTOR

JUDGEMENT

(1.) These two writ petitions involve identical issues, and are, therefore, disposed of by this common judgment.

(2.) The petitioners are aggrieved of and have challenged the order of Area Manager, Food Corporation of India issued vide order No.Estt/Casual/DOS/2016 dtd. 24/11/2016 ["the impugned order"] whereby and whereunder the petitioners along with proforma respondents herein, who were working as casual labourers in FSDs Leh and Kargil have been accorded temporary status subject to certain terms and conditions laid down in the impugned order. The petitioners claim that they are entitled to be brought on permanent establishment in the same manner in which the petitioners of SWP Nos. 1549/1998 have been regularized and brought on the permanent establishment of Food Corporation of India ["FCI"].

(3.) With a view to appreciate the claim of the petitioners and the challenge thrown to the impugned order on various grounds, it is necessary to set out the material facts.