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Judgment
Thottathil B. Radhakrishnan, J.—BSNL challenges an order of the Central Administrative Tribunal. First respondent is working as a part time casual labourer in a telephone exchange from June 1993. In an earlier round, on an elaborate consideration, the Tribunal held that he was not entitled to the benefit of temporary status or regularization in terms of the scheme for grant of temporary status and regularization of casual labourers. However, the Tribunal directed that, since he is working as a casual labourer at least from 1996 onwards, the department shall not terminate his part time casual service, so long as work is available in the BSNL offices. More than a decade thereafter, he was again before the Tribunal and has ultimately got an order requiring the establishment to assess the extent of work load and the normal time taken to accomplish the work and if it is more than four hours in a day, attempt ought to be made to convert the same into full time by utilizing the services of the applicant by giving some work elsewhere (nearby) and thereafter, regularization should be resorted to. It was also ordered that, in case the work involved warrants only two hours of work (i.e., less than four hours), the first respondent was found to be not entitled to any further conversion into full time work notwithstanding the fact that he has been continuously engaged for more than 17 years. Having bestowed our anxious consideration to the materials and facts and having heard learned counsel for BSNL quite in extenso, we do not find any injustice in the impugned order Exhibit P8. The challenge, therefore, fails. In the result, this original petition is dismissed in limine.