MCD AND ORS. Vs. HEM RAJ AND ORS.

JUDGEMENT

(1.) THE Petitioner, Municipal Corporation of Delhi has challenged the order dated 17th February, 2010 passed by the Central Administrative Tribunal, Principal Bench, New Delhi in T.A No. 1052/2009 titled as "Hemraj and Ors. v. Municipal Corporation of Delhi and Ors. T.A No. 1052/2009" directing the Petitioners to consider the Respondents for the existing vacancy and future DEO (Data Entry Operators) posts in MCD including the 8 posts in the Finance Department of MCD subject to their eligibility as per rules and the order dated 4th June, 2010 dismissing their review application being R.A No. 156/2010 titled as "Municipal Corporation of Delhi and Ors. v. Hemraj & Ors. R.A No. 156/2010".

(2.) BRIEF facts to comprehend the disputes between the parties are that in September, 1996 a computer network was started in the education department (HQ) of Municipal Corporation of Delhi. This was pursuant to notification No. F.10(20)/99/DES/PT -II which was issued by the Government of NCT of Delhi, Directorate of Economics and Statistics with the approval of Government of India, Ministry of Home Affairs. By Notification No. F.27/59 -Hom(1) dated 13th July, 1959 the Learned Governor was pleased to make rules for method of recruitment for appointment of Data Entry Operator Grade A, B and C.

(3.) THE Petitioners contended that they had been looking after the computer record work of 20,000/ - teachers, headmasters and 6000 class -IV employees of 1800 primary schools of MCD where more than 8 lakhs children in the age group of 5 to 11 years study. The work which they had been performing was preparation of salary bills and record of teachers recruitment cell; data feeding in the computer in the two shifts and preparation of GDP statements, seniority list post based records related with promotion of headmasters, grant of senior scale and selection grade etc.