GOVERNMENT OF INDIA, SHASTRI BHAWAN, NEW DELHI Vs. CENTRAL ADMINISTRATIVE TRIBUNAL, PATNA BENCH, THROUGH ITS REGISTRAR, KIDWAIPURI, PATNA

JUDGEMENT

(1.) This writ petition is directed against the order dated 6.5.2003 (Annexure-1) as well as the order dated 5.4.2005 (Annexure-1/A), passed in O.A. No. 458 of 2001 and CCPA No. 115 of 2001 respectively, both passed by the Central Administrative Tribunal, Patna Bench.

(2.) A brief statement of facts essential for disposal of the writ petition may be indicated. The applicant (respondent no. 2 herein) claims to have worked on casual, daily-rated basis with the All India Radio (for short 'AIR'), Bhagalpur, for the following days: <FRM>JUDGEMENT_2666_TLPAT0_2010_1.html</FRM>

(3.) AIR formulated a scheme for regu- larization of its casual artists, vide office memorandum dated 21.12.1994, the relevant portion of which is reproduced hereinbelow: