THE DIRECTOR OF CENSUS OPERATIONS GOVERNMENT OF INDIA MINISTRY OF HOME AFFAIRS AND ORS. Vs. B.S. SIDDAMADAIAH AND ORS.

JUDGEMENT

(1.) The Director of Census Operations, Government of India, has preferred this writ petition challenging the order passed by the Central Administrative Tribunal where a direction is given to them to appoint the respondents herein in the regular vacant posts forthwith.

(2.) For the purpose of convenience, the parties are referred to as they are referred to before the Tribunal.

(3.) The three applicants are physically handicapped. They were engaged in the Department of Census for the purpose of compilation of the 1991 Census on a consolidated salary of Rs. 1,050/ - per month and assigned the work of checker/coder. Their services were terminated in the year 1994 by different orders and on different dates. Aggrieved by the said order, they filed applications in O.A. Nos. 8/1994 and 197 to 206/1994 along with the others before the Tribunal. The Tribunal, by order dated 22.02.1994 directed the respondents as hereunder: