R. IYYAPPAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal arises out of the final judgment dtd. 8/7/2024, passed by the High Court of Judicature at Madras[ Hereinafter, referred to as "High Court".] in Writ Petition No. 31674 of 2019, whereby the High Court dismissed the writ petition and affirmed the order dtd. 20/12/2018, passed by the Central Administrative Tribunal, Madras Bench [ Hereinafter, referred to as "Tribunal". ] in O.A. No. 326 of 2015, rejecting the appellants ' claim for regularisation of their services.

(3.) The brief facts, relevant for the disposal of the present appeal, are as follows: -