UNION OF INDIA Vs. CHHAGAN LAL SOOD

JUDGEMENT

(1.) THIS writ petition has been filed challenging the order dated 3. 5. 1999 passed by the Central Administrative Tribunal at Jaipur on the review preferred by the petitioner-Union of India against the earlier order dated 8. 7. 1999 which was final in nature.

(2.) THE only controversy which was raised before the Tribunal by the respondent-applicant was that he was entitled to be granted temporary status from 29. 11. 1989 in view of the fact that he had served continuously for 240 days in each calender year and the said averment having been found to be correct, the Tribunal allowed the application filed by the respondent, granting him temporary status from 29. 11. 1989. THE petitioners-Union of India thereafter filed a review petition before the Tribunal against the case of the respondent and submitted that in fact the respondent had not completed 240 days in the year 1988-1989-1990 and, therefore, the temporary status could not have been assigned to him from the year 1989. He, however, was entitled to be conferred the temporary status only from January, 1992.