Uoi & Anr. vs Girish Pal & Ors.
2011 Latest Caselaw 1837 Del

*                 IN THE HIGH COURT OF DELHI AT NEW DELHI

+                               WP(C) No. 13185-86/2005

%                            Date of Decision: 29.03.2011

UOI & Anr.                                                  ......Petitioners

                          Through   Nemo

                                     Versus

Girish Pal & Ors.                                      ...... Respondents

                          Through   Mr. Sunil Mund, Advocate


CORAM:
HON'BLE MR. JUSTICE ANIL KUMAR
HON'BLE MS.JUSTICE VEENA BIRBAL

1.     Whether reporters of Local papers may                 NO
       be allowed to see the judgment?
2.     To be referred to the reporter or not?                NO
3.     Whether the judgment should be                        NO
       reported in the Digest?


ANIL KUMAR, J.

* The respondents were the casual labourers who were accorded

temporary status and later on they were regularized against Group 'D'

Post. The dispute had arisen as to from which date their services are to

be counted for grant of benefit of regularization.

The Tribunal relying on the judgment of Andra Pradesh in

General Manager Vs. Sheikh Abdul Khoda, 2004 (2) ATJ HGC (AP) 23

had held that on regularization of a temporary status casual laborer his

full service from the date temporary status is granted upto the date of

regularization is to be counted for pension and half service for the

period before grant of temporary status. Relying on the judgment of

the Andhra Pradesh, the Tribunal thus held that seniority shall

commence for the respondents from the date of their regular

appointments in Group 'D', but the qualifying service shall be computed

for the respondents from the date the temporary status was granted to

them.

No one is present on behalf of the petitioners. The writ petition is

therefore, dismissed in default.

The interim order dated 7th September, 2005 is vacated.

All the pending applications, if any, are also disposed of.

ANIL KUMAR, J.

March 29, 2011. VEENA BIRBAL, J.

'rs'