ACHILESH NIGAM AND ORS Vs. MINISTRY OF LABOUR AND EMPLOYMENT DIRECTORATE GENERAL OF EMPLOYMENT & TRAINING GOVERNMENT OF INDIA AND ANR

JUDGEMENT

(1.) The petitioners assail the order dated 14.10.2015, passed by the Central Administrative Tribunal, Principal Bench, New Delhi (the Tribunal) in O.A. No. 4620/2011. The Tribunal has, by the impugned order, rejected the said Original Application preferred by the petitioners. The petitioners had preferred the said Original Application to seek the following reliefs:

(2.) The Tribunal rejected the Original Application by holding that it does not wish to interfere in the matter except to the extent that, since the Recruitment Rules (RRs) now stood finalized, the respondents may consider the request of the petitioners/ applicant in the light of their own letter dated 23.08.2011, which stated that once the RRs are finalized/ approved, the SSS Division may be approached for relaxation etc. While rejecting the claims of the petitioners, the Tribunal observed that the decision taken by the respondent as to how to constitute the SSS, and as to which level of posts were to be included therein, was within their exclusive domain and there was no scope for the Tribunal to intervene in such policy decisions.

(3.) The petitioners were recruited as Junior Computers/ Comptometer Operators in the Director General of Employment and Training (hereinafter referred to as DGET), Ministry of Labour between 1997 and 2000. In the year 2002, respondent No. 2 formed the Subordinate Statistical Service (SSS) and notified the SSS (Group C) Rules 2002 vide notification dated 12.02.2002. The said service was constituted by pooling in the concerned posts in various Ministries of the Government of India, handling statistical work.