- (1.) Leave granted.
(2.) The continual riven for seniority with regard to ad-hoc service rendered by the Appellant from the year 1981 till his regularisation in the year 1992 is required to be adjudicated in this Appeal by this Court. Further, we are called upon to consider whether the Appellant can be treated as Regular Stenographer (OG - Ordinary Grade) from the year 1981 itself.
(3.) This appeal arises from the judgment and order dated 19.02.2007 passed by Division Bench of the High Court of Judicature, Chhattisgarh at Bilaspur, in Appellant's Writ Petition No. 388 of 2002, wherein and whereunder he had challenged the order of the Central Administrative Tribunal, Principal Bench, Delhi, (hereinafter shall be referred to as 'Tribunal') passed in O.A. No. 413 of 1999 dated 02.07.2001. By the order of the Tribunal, the Appellant's Original Application filed by him claiming seniority for the period he had worked on ad-hoc basis till his regularisation was rejected. The order of the Tribunal has been affirmed by the Division Bench of the High Court by dismissing the Appellant's Writ Petition vide the impugned judgment. Hence, this appeal.;