CHINNAPPA REDDY - (1.) A Division Bench of this Court consisting of Desai and Ranganath Misra, JJ. gave certain directions in Inder Pal Yadav v. Union of India, (1985) 2 SCC 648, modifying a scheme prepared by the Railway Administration for the purpose of absorbing 'retrenched Railway Casual Labour'. Incorporating the directions of the Court, the Railway Board issued a circular to the General Managers of all Indian Railways, paragraph 5.1 of which is relevant and is as follows : "5. 1. As a result of such deliberations, the Ministry of Railways have now decided in principle that casual labour employed on projects (also known as "Project casual labour") may be treated as temporary on Completion of 360 days of continuous employment. The Ministry have decided further as under :- (a) These orders will cover :- (i) Casual labour on projects. who were in service as on 1-1-1981; and (ii) Casual labour on projects, who, though not in service on 1-1-1981, had been in service on Railways earlier and had already completed the above prescribed period (360 days) of continuous employment or have since completed or will complete the said prescribed period of continuous employment on reengagement after 1-1-1981. (i)(h) The decision should be implemented in a phased manner according to the schedule given below :- JUDGEMENT_677_1_1987Html1.htm
(2.) THE petitioners before us who are 149 in number claim that they are entitled to the benefits of the modified scheme and they pray that they should be forthwith taken back into employment. THE Railway Administration admits that 84 of the petitioners are entitled to the benefits of the scheme as they were in employment on 1/01/1981 and that the remaining 65 petitioners are not entitled to the benefits of the scheme as they were not in service on 1/01/1981 having been retrenched sometime prior to that date. THE contention of the Railway Administration is clearly wrong in view of the express provision in paragraph 5.1(a)(ii) that "these orders will cover casual labour on projects, who, though not in service on 1/01/1981, had been in service on Railways earlier and had already completed the above prescribed period (360 days) of continuous employment or have since completed or will complete the said prescribed period of continuous employment on reengagement after, 1/01/1981." A direction will, therefore, issue to the respondents to include the petitioners in the scheme for absorption as formulated pursuant to the directions of the Court. Shri Krishna Murthy, learned counsel for the Railway Administration brings to our notice the difficulty which will be experienced by the Railway Administration if without any limitation persons claiming to have been employed as casual labour prior to 1/01/1981 keep coming forward to claim the benefits of the scheme. We understand the difficulty of the Administration and we, therefore, direct that all persons who desire to claim the benefits of the scheme on the ground that they had been retrenched before 1/01/1981 should submit their claims to the Administration before March 31, 1987. The Administration shall then consider the genuineness of the claims and process them accordingly. The writ. petition is allowed accordingly.Order accordingly.;