- (1.) Instant petition is directed against order passed by the Central Administrative Tribunal dated 24.05.2002.
(2.) The original application was filed by the respondent/employee seeking direction for regularization of his services from the date of initial appointment i.e. 1982 on the post of LDC/Hindi Typist with consequential benefits flowing thereof.
(3.) Indisputably the facts are that the respondent-employee was initially appointed vide order dated 19.08.1982 on the post of Hindi Typist in the pay scale of Rs.260-400, with admissible allowances. The appointment was considered by the establishment to be temporary and on ad-hoc basis. At one point of time, his services were terminated in 1983 which came to be challenged by the employee in the writ petition before the Rajasthan High Court in 1985 which later on was transferred to the Tribunal and was registered as TB No. 550/1996 which came to allowed by the Tribunal vide order dated 15.02.1989 and was affirmed on SLP filed by the petitioner being dismissed and the effect is that respondent-employee is being continued on the same post on minimum of the scale on which he was initially appointed in August, 1992.;