JUDGEMENT
HRISHIKESH ROY,J. -
(1.)Leave granted.
(2.)Heard Mr. Dinesh Agnani, learned Senior Counsel appearing for the appellant. Also heard Mr. Surendra Patri, learned counsel representing the respondent (original applicant before the Central Administrative Tribunal (for short "the Tribunal")).
(3.)The challenge here is to the judgment and order dated 31.5.2018 whereunder, the Gauhati High Court in the Writ Petition (Civil) No. 991/2017 filed by the appellant upheld the order passed by the Tribunal on 25.8.2015 and had directed conferment of temporary status to the respondent, under the Casual Labourers (Grant of Temporary Status and Regularization) Scheme of the Department of Telecommunications, 1989 (hereinafter referred to as "the 1989 Scheme"). The appellant also impugns the order dated 4.6.2019 by which the Gauhati High Court rejected the Review Petition 59/2019, against the order dated 31.5.2018.
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