UNION OF INDIA Vs. KISHORI LAL

JUDGEMENT

(1.) This appeal is filed against the order of the learned Single Judge dated 10.11.2000 made in SWP No.2767/1999 wherein the learned Single Judge has allowed the writ petition filed by the respondents numbering 77 and giving direction to prepare some scheme for absorption of the respondents and till such time the services of the respondents, who are in service, are not brought to an end.

(2.) The case of the respondents before the Writ Court was that they were engaged by the appellant as causal labourers, depending on the work of the Depot for unloading /loading of stores received by Rail and they are paid daily rate salary as fixed by the Labour Commissioner and they having been engaged as daily wagers for a specific work/task they can seek for regularization. The learned Single Judge, considering the fact that the respondents were engaged for several years, issued directions to frame some scheme for absorption of the respondents, considering the fact that SRO 64 of 1994 was issued by the State of Jammu and Kashmir to regularize the persons who were engaged on completion of seven years of service.

(3.) The appellant has filed this appeal against the order mainly contending that SRO 64 of 1994 issued by the State of Jammu and Kashmir has no application to the appellant as the Union of India has not framed any scheme to absorb such of the persons who were engaged as daily labour.