- (1.) Challenge in the instant petition filed under Article 226 is to the order dated 11.09.1998 passed by the Central Administrative Tribunal, Chandigarh (for brevity The Tribunal) rejecting the plea raised by the petitioners that the temporary status granted to them by the respondent was continuous and was rightly granted to them in pursuance to the scheme dated 10.9.1993.
(2.) Brief facts of the case necessary for disposal of the controversy raised in the instant petition are that the petitioner had been working as Casual Labour with the respondent from different dates which would be clear from the following table : JUDGEMENT_235_LAWS(P&H)9_2008_1.html
(3.) On coming into force of the scheme dated 10.09.1993, the respondent granted them temporary status w.e.f. various dates of December,1994 onwards which is evidenced from the following table : JUDGEMENT_235_LAWS(P&H)9_2008_2.html;