ADMINISTRATOR, UNION TERRITORY OF LAKSHADWEEP Vs. HUSSAIN OUGE

JUDGEMENT

(1.) The Administrator, Union Territory of Lakshadweep, Kavaratti is before us aggrieved by Ext.P1 order dated 16.06.2008, passed by the Central Administrative Tribunal, Ernakulam Bench (for brevity "CAT") directing regularisation of appointment of respondents 1 to 3, who were appointed as Assistant Veterinary Surgeons on ad-hoc basis in 1986 and later converted into contract appointment in 1988, with effect from the date of initial appointment with all consequential benefits.

(2.) The 3rd respondent died pending this Writ Petition and his legal heirs have been impleaded as additional respondents 5 to 8.

(3.) The writ petitioner points out that the impugned order is clearly against the decision of the Apex Court in Secretary, State of Karnataka & others v. Umadevi, 2006 4 SCC 1 and subsequent decisions.