- (1.) Heard Sri A.D. Singh, learned counsel for petitioners and learned Standing Counsel for respondents.
(2.) Petitioners have filed this writ petition under Article 226 of the Constitution of India challenging order dated 31.12.1997 passed by Chief Administrative Officer ( Construction), North Eastern Railway, Gorakhpur and against judgment and order dated 7.12.2004 whereby Original Application No. 1421 of 1998 filed by petitioners has been dismissed.
(3.) It appears that petitioners were engaged as casual labour (Black smith) in North Eastern Railway, Gorakhpur in the between 1978 to 1981. In 1982, petitioners were retrenched pursuant to Chief Engineer's order dated 14th April, 1992. Thereafter, respondents further engaged some casual workers in a project and consequent thereto, petitioners were engaged as casual labour ( Black smith). One of such order dated 24.11.1989 in respect to petitioner no. 3 is on record. Petitioners continued to work and after completion of six months, they were granted regular pay scale as also temporary status.;