MOHD MASOOM Vs. UNION OF INDIA

JUDGEMENT

(1.) THE case has got chequered history.

(2.) (i) The applicant was engaged as casual worker in June 1989, in the office of the Passport Officer, Jaipur. It is stated that he worked in the said office in different periods till 16.11.95. Ten Casual Workmen including the applicant were not regularised and therefore they filed O.A. No. 83/93 claiming regularisation in Group 'D'. The said O.A. was disposed of vide order dated 8.5.95, whereby the respondents were directed to consider the case for regularisation in accordance with the Scheme (Annex. A6). Since action was not taken by the respondents, the applicant and others filed Comtempt Petition No. 164/95, which came to be dismissed vide order dated 17.11.2000.

(3.) THE applicant has filed rejoinder stating that the Police has filed Final Report in the case registered against him and therefore there is no basis for saying that the applicant was involved in any act alleged in the FIR.