LAWS(SC)-2006-11-177

CHIEF COMMISSIONER OF INCOM TAX Vs. LEENA JAIN

Decided On November 20, 2006
CHIEF COMMISSIONER OF INCOME-TAX, BHOPAL Appellant
V/S
LEENA JAIN Respondents

JUDGEMENT

(1.) Leave granted.

(2.) Challenge in this appeal is to the order passed by a Division Bench of the Madhya Pradesh High Court at Jabalpur in Writ Petition No. 1974 of 1998. Appellants had challenged the composite order dated 13.11.1997 passed in OA No. 691 of 1995 and O.A. No. 89 of 1996 passed by the Central Administrative Tribunal, Jabalpur Bench, at Jabalpur (in short the CAT). The respondents moved the CAT under Section 19 of the Administrative Tribunals Act, 1985 (in short the Act) seeking regularization of their services.

(3.) In response, present appellants contended that the respondents were not departmental employees and their grievances cannot be agitated before the CAT. Placing reliance on some other decisions by the CAT, the stand of the present appellants was turned down and direction was given for considering the cases of appointment on regular basis.