JAI PRAKASH Vs. DG OF WORKS

JUDGEMENT

(1.) Eight Petitioners, originally appointed as Beldars in the Central Public Works Department (CPWD), filed the present petition challenging an order dated 20th September, 2002 passed by the Central Administrative Tribunal (Tribunal), Principal Bench, New Delhi in OA No. 55/2002.

(2.) By the impugned order, the Tribunal disposed of the OA, requiring the Respondent to consider creating posts of Enquiry Attendants within a period of four months and if it was so decided to create such posts, to frame rules for recruitment thereto. The further direction was that after framing such rules, Respondents were to permit the Petitioners to participate in the recruitment process by granting them relaxation in age by the number of years they had discharged the duties of an Enquiry Clerk. This was to be subject to the Petitioners having been appointed as work charged Beldars within the prescribed age limit for that post.

(3.) The prayer of the Petitioners seeking regularisation of the services as Enquiry Clerks pursuant to an Office Memorandum (OM) dated 4th July, 1988 and the further prayer for restraining the Respondents from demoting or reverting the Petitioners from the category/grade of Enquiry Clerk pursuant to the OM dated 11th October, 2000 was rejected. Further, the prayer for a direction restraining the Respondents from dispensing with the services of the Petitioners in the category of Enquiry Clerk in view of an arbitration award, read with an order dated 25th September, 1998 of this Court, was also rejected.