UNION OF INDIA Vs. MANZOOR AHMED RESHI

JUDGEMENT

(1.) THIS writ petition has been directed against the judgment dated 22.08.2003 passed by the Central Administrative Tribunal, Circuit at Srinagar whereby four applications of the respondents seeking temporary status have been disposed of.

(2.) THE respondents have been employed by the petitioners as Daily Wagers/Casual Workers. They claim the temporary status on the ground that they were working with the petitioners on the date of formulation of the scheme i.e. 1.9.1993. The petitioner did not accept the claim of the respondents. The respondents approached the Tribunal for grant of temporary status.

(3.) ON hearing learned counsel for the parties, the applications of the respondents were disposed of by the Tribunal in the following terms: