CHIEF COMMISSIONER OF INCOME TAX Vs. SUSHEELA PRASAD

JUDGEMENT

(1.) Leave granted.

(2.) Challenge in this appeal is to the order passed by a Division Bench of the High Court of Madhya Pradesh at Jabalpur in Writ Petition No.13440 of 2004. The appellants had challenged the composite order dated 13.11.1997 passed in OA No.691/1995 and OA No.89/1996 by the Central Administrative Tribunal, Jabalpur Bench, Jabalpur (in short 'CAT'). The respondents had moved CAT under Section 19 of the Administrative Tribunals Act, 1985 (in short 'the Act') seeking regularization of their services.

(3.) The stand of the respondents before the CAT was that they have been on duties as Data Entry Operators on contract basis and were being paid at a rate of Rs.10 per hour up to the maximum of Rs.50/- per day. They have sought for regularization placing reliance on the factum of long rendition of service.