PRATIBHA BANERJEE,J. - (1.) In this application taken out under Sec. 19 of the Administrative Tribunals Act, 1985, the applicant is praying for an order - (i) Regularising the applicant in 'Group -D' post; and (ii) Subject to such regularisation, the applicant is allowed to continue in the job with all consequential benefits admissible to him.
(2.) The applicant was appointed as a causal labourer on daily wage basis in January 1980 in the Pay & Accounts Office of the C.P.W. D. (EZ) under the control of the Deputy Controller of Accounts, Ministry of Urban Development, Govt. of India. The applicant worked continuously since his appointment till 1.1.89.
(3.) The applicant was called for an interview on 24.11.86 by letter dated 19.11.86 but the result of the interview was not intimated to him. One of the conditions in that letter was that the interviewer must bring all the certificates in original and the Employment Exchange Registration Card. (Annexure 'A' to the application).;