RAM SINGH Vs. UNION TERRITORY CHANDIGARH

JUDGEMENT

(1.) The Department of Engineering, Chandigarh Administration, is maintaining electricity supply the Government Medical College and Hospital, Chandigarh. It has established a sub-station for that purpose.

(2.) All the appellants in this batch of appeals are trained electricians and skilled workmen. They have been employed through different Contracrs for various jobs connected with the sub-station set up maintain electricity supply.

(3.) The employees working at the sub-station in the Medical College and Hospital premises approached the Central Administrative Tribunal, Chandigarh with a prayer that the work of the employees for maintaining supply of electricity in the College and Hospital premises being of a perennial nature, the Engineering Department of Chandigarh Administration be directed regularise their services in the Administration. By its detailed judgment passed on 13.8.1988 the Tribunal rejected the petitions filed by the employees on merits as also on the ground that the employees engaged through contracr cannot be held be holders of civil post as defined under 3(q) of the Administrative Tribunals Act hence the Tribunal has no jurisdiction grant any relief.