![CASUAL LABORERS ENTITLED TO RETROSPECTIVE REGULARIZATION DESPITE UMA DEVI PRECEDENT.. Sri Chitrasen Mohanty v. Union of India and Others [O.A. No. 260/00510 of 2020]. Central Administrative Tribunal. LawLens](/stories/thumbnails/casual-laborers-entitled-to-retrospective-regularization-despite-uma-devi-precedent-99c59bcf15414d4b924b12bae9074630.webp)
01
Facts
The Applicant, Sri Chitrasen Mohanty, aged 46 years, was engaged as a casual worker in 1998 at the Archaeological Survey of India Site, Singhanath Mahadev Temple, and was awarded 1/30th pay scale on 27.04.2007 as per an OM issued by the DoP&T.
Source reference: p.202
Issues
no issues found
Source reference: no citation03
Law Applied
no rule of law found
Source reference: no citation04
Reasoning
no analysis found
Source reference: no citation05
Holding
no conclusion and holding found
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Sri Chitrasen Mohanty v. Union of India and Others [O.A. No. 260/00510 of 2020]
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