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Supreme Court Of India

(From : Rajasthan)*

Hon'ble Judge(s): Arijit Pasayat, Lokeshwar Singh Panta , JJ

Constitution of India , Art.16— Casual Labourers (Grant of Temporary Status and Regularisation) Scheme of Government of India (1993) , Cl.4, Cl.6— Casual labour -Deemed regularization and grant of retiral benefits -Permissibility - Respondent a casual labourer - Granted temporary status under 1993 scheme - Scheme specifically providing that conferment of temporary status would not bring such employee on to permanent establishment -Order directing regularization of respondent and grant of retiral benefits Improper -Mere grant of compassionate appointment to legal heir of respondent does not in any way improve situation. D. B. Civil W. P. No. 1038 of 2005, D/- 21-2-2005 (Raj), Reversed.2006 AIR SCW 1991, Foll. (Para 11 12)