Arijit Pasayat, J. - (1.) Leave granted.
(2.) Appellants call in question legality of the judgment rendered by a Division Bench of the Calcutta High Court holding that the respondent were entitled to the benefit under the scheme called Casual Labourers (Grant of Temporary Status and Regularisation) Scheme, 1993 of Government of India. Judgment and order dated 7th September, 2001 passed by the Calcutta Bench of Central Administrative Tribunal (in short the Tribunal) in OA No. 992 of 1998 filed by the respondent under Section 19 of the Administrative Tribunal Act, 1985 (in short the Act) was held to be in order. Factual background in a nutshell is as follows : Respondents filed an original application before the Tribunal claiming that they had rendered service from 1988 to 1997 as casual workers. According to them they have completed the requisite period of service as described hereinbelow : "It was claimed that the department had circulated by O.M. No. 51016/2/90-Estt.(C) dated 10-9-1993 a scheme for grant of temporary status and regularization of casual workers. The scheme is called Casual Labourers (Grant of Temporary Status and Regularisation) Scheme of Govt. of India, 1993. The said scheme came into force with effect from 1-9-1993. The scheme envisaged grant of temporary status to casual labourers who had worked at least 240 days in a year (206) days in the case of offices observing 5 days a week)".
(3.) The relevant portion of paragraph 3 of the scheme reads as follows : "This scheme is applicable to casual labourers in employment of the Ministries/Department of Government of India and their attached and subordinate officer, on the date of issue of these order." ;