UNION OF INDIA THROUGH SECRETARY, MINISTRY OF INFORMATION TECHNOLOGY, DEPARTMENT OF POSTS, DAK BHAVAN, SANSAD MARG, NEW DELHI, Vs. MANGAT RAM SON OF SHRI SHIV RAM PART TIME CHOWKIDAR, P.O. CHOWKI MANIAR, DIVISION UNA

JUDGEMENT

(1.) THE challenge is on Annexures P -3 and P -5, orders passed by the Central Administrative Tribunal. The issue pertains to the claim made by the respondent for conferment of temporary status and consequential benefits thereof. As per Annexure P -3, order dated 23.3.2011, the application filed by the respondent was disposed of as follows:

(2.) SHRI Deepak Agnihotri, Sr. CGSC, accepts notice on behalf of the respondents. He does not want to file a counter.

(3.) DISPOSED of accordingly.