UNION OF INDIA Vs. MOHINI SUNDAN

JUDGEMENT

(1.) RESPONDENTS were appointed on ad-hoc basis either as Stenographers or Lower Division Clerks by the National Waste Land Development Board. The appointment was not as per the notified recruitment rules and did not relate to regular vacancies.

(2.) HAVING worked for long, the respondents filed O.A. No. 2856/2003 praying that their services be regularized. The said application was disposed of directing that the department may consider their regularization or alternatively may consider their regularization by subjecting them to a qualifying examination.

(3.) THE respondents protested and did not participate in the selection process and filed another application registered as O.A. No.662/2005 which has been disposed of by the Tribunal vide impugned judgment and order dated 18.8.2006 which has been challenged by the department.