KAILASH MISHRA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Applicant / petitioner herein approached the learned Central Administrative Tribunal, Patna Circuit Bench at Ranchi in O.A. No. 155/2013 [R] against the order of termination dated 29.06.2013. He also prayed for regularization of his services contending that he has been working since 1988 as a Coolie at Jamshedpur Head Post Office. Petitioner sought to place reliance upon a Circular enclosed as Annexure-6 and typed copy whereof has been enclosed as Annexure-6/A to the supplementary affidavit dated 31.07.2019. Petitioner contended that part time / full time casual labourers recruited even after 10.09.1993 and up to 12.11.1995 were entitled for grant of temporary status on satisfying other eligibility conditions.

(3.) Union of India responded to this letter vide supplementary counter affidavit dated 20.02.2021. On perusal of the letter dated 01.11.1995 at page-8 and corrigendum thereto at page-9 dated 08.11.1995, as also communication dated 21.11.1995 at page-10, issued by the Chief Post Master General, Bihar Circle, Patna, it is apparent that Annexure-6 and 6/A are not reliable documents. There is an apparent difference in the material part of the letter regarding the cut-off date. There are other discrepancies in the document at Annexure-6 and 6/A also relating to the date of judgment of O.A. No. 750/1994 and the date of letter is also different.