THE UNION OF INDIA AND ORS. Vs. GUMAN SINGH AND ORS.
LAWS(RAJ)-2018-1-409
HIGH COURT OF RAJASTHAN
Decided on January 02,2018

The Union of India and Ors. Appellant
VERSUS
Guman Singh And Ors. Respondents

JUDGEMENT

RAMCHANDRA SINGH JHALA,J. - (1.) The respondent started his career in the Railways as a casual Gangman on 16.1.1979 and acquired status of a temporary employee on 1.1.1983. As per the policy of the Railways, having acquired temporary status the respondent was placed in a graded scale treating him as a Gangman. On 8.2.1984 his services were utilized in the construction organization of the Railways, where the respondent was posted as a Material Checking Clerk (MCC). On 11.2.1985 the respondent was regularized as a Gangman under the Ambala division. The post is a Group-D post.
(2.) Holding lien against a Group-D post of Gangman, the respondent continued to work as MCC.
(3.) Concededly, on 7/8.5.1987 the Railways took a decision that staff continuously working for three years as Clerks would be considered for re-gularization of service as Clerks irrespective of the regular post held by them provided they have worked as Clerks for a period of three years.;


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