RANBIR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) OA.No./1826/91 was filed by the petitioners directing that the Ministry of Information and Broadcasting, Government of India should should regularize their services. Petitioners were working as casual Group 'D' employees. OA was disposed of vide order dated 7.4.1992 directing that against future vacancies to Group 'D' posts, regularisation of petitioners shall be effected. Challenge to the decision of the Central Administrative Tribunal by and under WP(C) No.3201/98 was rejected by this Court when on 11.10.1999 the said writ petition was dismissed.

(2.) Issue thereafter arose as to how should regularisation be effected against future vacancies. There were various departments under the Ministry of Information and Broadcasting, besides work places scattered all over India. Another OA No.756/2000 was filed. Same was disposed of by the Tribunal vide order dated 23.2.2001. Claim projected by the petitioners in the said OA for regularisation was rejected. Another petition followed being OA.No.1070/2000. Certain directions were issued therein pertaining to mode of regularisation.

(3.) Order dated 23.2.2001 passed in OA.No.756/2000 was challenged by the petitioners by and under WP(C) No.3798/2000. While upholding the order passed by the Tribunal, vide order dated 22.3.2002, Division Bench of this Court issued certain directions, non-compliance whereof is stated to be an act of contempt by the respondents. Following was observed by the Division Bench :-