UNION OF INDIA Vs. T.S.NAJIMUDEEN

JUDGEMENT

(1.) The original petition has been filed challenging Ext.P4 order in O.A.No.180/00653/2019 dated 18.11.2019 of the Central Administrative Tribunal. The petitioners herein are the respondents in the aforesaid original application. The petitioners, by challenging the aforesaid order, submits that the Tribunal had committed serious error in directing the petitioners/respondents to consider grant of temporary status and regularisation to the applicants, in the light of the Apex Court judgment in Secretary, State of Karnataka & Ors. v. Umadevi (3) & Ors. [(2006) 4 SCC 1].

(2.) The applicants before the Tribunal are persons, who were engaged on temporary basis under the Revenue Intelligence Department and they are working as sweeper, sepoy and driver since 1998 and 1994. They are continuously working in the said Department.

(3.) Petitioners contended that the applicants were engaged by the Contractor to whom works were outsourced and wages were paid to them by the Contractor.