M.Katju, R.B.Misra, JJ. - (1.) This writ petition has been filed against the impugned order of the Central Administrative Tribunal dated 22.8.2000 Annexure-11 to the writ petition and for quashing the order of dismissal dated 13.12.1994 Annexure-8 to the writ petition.
(2.) We have heard learned counsel for the parties.
(3.) The facts of the case are that the petitioner was appointed as casual labour by order dated 19.5.1989 Annexure-1 to the writ petition. He was subsequently granted pay scale and temporary status on the post of Khalasi.;