ARUNESH AWASTHI Vs. GOVERNMENT OF NCT DELHI

JUDGEMENT

(1.) Dismissed as not pressed.

(2.) The Petitioners are aggrieved by an order dated 29th October, 1999 passed by the Central Administrative Tribunal (hereinafter referred to as the Tribunal) dismissing R.A. No. 205 of 1999 in O.A. No. 898 of 1998.

(3.) Briefly stated, the facts are that the Petitioners are part-time teachers with the government of Delhi. Initially, they had filed O.A. No. 1879/94 praying for regularisation/ absorption in service with consequential benefits. That O.A. was disposed of on 31st January 1997 with a direction to the Respondents to consider their case for regularisation against vacant posts of teachers after holding a suitable selection test. Pursuant to the orders passed by the Tribunal, the Respondents held a selection test. Unfortunately, the Petitioners were not successful in the selection test. Accordingly, they filed O.A. No. 898/98. In their fresh application, the Petitioners alleged that the Respondents had conducted a selection test to regularise part-time teachers without disclosing the mode of selection/process of selection. The Petitioners challenged the process of selection/mode of selection as being arbitrary and for a declaration that the order dated 31st March 1998 whereby they were declared unsuccessful in the selection test be quashed and, instead, they be regularised as teachers. The prayer made by the Petitioners in the O.A. was for directions to the Respondents:-