VANDANA SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) The present Appeals are preferred by the Appellants being aggrieved by the orders and judgments dtd. 28/2/2024 in W.P.(C) No. 13727/2023 and W.P.(C) No. 103/2024 respectively passed by the learned Single Judge of this Court ("impugned order") disposing of the said petitions while observing that since the Appellants have been serving the Respondents as "contractual employees" for many years, they would be considered for regular appointments in similar departments where regular recruitment drives are initiated.

(2.) The impugned order also directed that the Appellants shall be given due age relaxation in accordance with the rules and the years of actual service rendered towards experience shall also be considered relying upon the ratio laid down by the Hon"ble Supreme Court in "Secretary, State of Karnataka & Ors. vs. Umadevi & Ors.' reported in (2006) 4 SCC 1 and "University of Delhi vs. Delhi University Contract Employees Union & Ors." reported in (2021) 16 SCC 71.

(3.) The Appellants were selected as part of the National Iodine Disease Deficiency Control Programme ("Project") and were appointed at Iodine Deficiency Disorder ("IDD') Lab established in the premises of Guru Tegh Bahadur Hospital, Shahdara, Delhi in the capacity of "Lab Technician", "Lab Assistant", "Technical Officer" and "Statistical Assistant" between the years 1999 to 2013 on "contractual basis". The terms of the appointment carried the benefits of pay scales applicable to Government of NCT of Delhi ("GNCTD"), including the other benefits and leaves.