KIRAN CHAWLA & ORS Vs. UOI & ANR

JUDGEMENT

(1.) The petitioners have challenged the order dated 16th January, 2006, passed by the Central Administrative Tribunal, Principal bench in OA 2627/2004 titled as Kiran Chawla & Ors. Vs. Secretary, Ministry of Tourism and Anr., disposing of the original application with the directions to the respondents to call for the nomination through Staff Selection Commission for appointment and the petitioners be called for as per the procedure laid down and the petitioners be permitted to file their application for participation in the examination with relaxation in age and till regular recruitment is made by a regular process of appointment, petitioners be allowed to continue on the same terms and conditions with payment of wages for the work done and in case of selection of petitioners they be permitted to continue on regular basis.

(2.) Brief facts to comprehend the disputes are that the petitioners had been working as junior stenographers and Lower Division Clerks (LDCs) on ad hoc basis from 1993 to 1999, whereas Smt. Charu Arora had been working as data entry operator and they sought their continuation as a regular appointee in terms of OM dated 11th June, 2004.

(3.) The petitioners contended that they are working for a long period of time on ad hoc basis. It was averred by the petitioners that petitioner No. 1 by OM dated 3rd February, 1993 was informed that on the basis of Stenography test she is being appointed to the post of Junior Stenographer in the pay scale of Rs.1200-30-15-16-EB-40-20-40 plus usual allowances as admissible under rules in force from time to time.