MALARIA RESEARCH CENTRE Vs. MALARIA RESEARCH CENTRE THRU

JUDGEMENT

(1.) IMPUGNED order passed by the Central Administrative Tribunal pertains to employees inducted in service by the Malaria Research Centre, an Administrative Wing of Indian Council of Medical Research, for eradicating malaria under a UN Funded Project called ,,Integrated Disease Vector Control (IDVC) Project. Field stations all over India were established. Staff was recruited. Being project employment, regular posts were not sanctioned.

(2.) ON the strength of the pleading that the Indian Council of Medical Research under aegis whereof Malaria Research Centre was working, had the power to create posts, a writ petition filed in this Court by the Malaria Research Centre Employees' Welfare Association, which came to be transferred before the Central Administrative Tribunal has been disposed of along with another petition registered as OA No.228/2000; directing as under:-

(3.) IT is not in dispute that a similar issue was raised by some employees of Malaria Research Centres and of National Institute of Malaria Research before the Bench of the Central Administrative Tribunal at Chennai which directed regularization of services of the employees requiring them to be placed in the pay-scales in which employees of ICMR were placed. The said decision passed by the Tribunal has been upheld by a Division Bench of the High Court of Judicature at Madras vide WP(C) No.2260/2011 UOI & Ors. v. R.Srinivasan.