NAND KISHORE Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition for writ is preferred to question correctness of the judgment dated 12.5.2011 passed by the Central Administrative Tribunal, Jodhpur Bench, Jodhpur.

(2.) The petitioner entered in the service of respondent-Railways on 16.5.1978 being appointed as Substitute Casual Worker and on 11.9.1983 temporary status was conferred to him. He was found suitable for appointment as Class-IV employee on 4.1.1988. As per the petitioner, he became eligible to be regularised in service on 28.1.1991, however, as per the respondent-Railways he acquired that eligibility on 9.10.1996.

(3.) In the month of Nov., 1996 the petitioner was transferred to the office of Station Superintendent, Rewari and being aggrieved by the same, he preferred an Original Application before the Central Administrative Tribunal. On 6.11.1996 the learned Tribunal while issuing notices granted an interim direction to the respondents to maintain status quo as that was then existing. The original application ultimately came to be dismissed on 15.7.1998.