UNION OF INDIA Vs. REGISTRAR, CENTRAL ADMINISTRATIVE TRIBUNAL

JUDGEMENT

(1.) The Petitioners challenge an Order of the Central Administrative Tribunal, Madras Bench (CAT/Tribunal). The impugned Order is dtd. 17/7/2014 and allows the prayer of four (4) Applicants, who had sought Regularisation of their services as Veterinary Assistant Surgeons in the Union territory of Puducherry from the date of their Respective initial appointments with all Attendant benefits.

(2.) Heard Mr. Syed Mustafa, learned Special Government Pleader (Pondicherry), for the Petitioners, Mr. Karthik Rajan for R2 to R5 (Private Respondents) & Mr. V. Chandrasekaran for R6/Union Public Service Commission (UPSC).

(3.) The third Petitioner had issued Notification No.3499/DAH & AW/A1/2004, dated Nil, August, 2005, calling for applications from qualified persons for the posts of Veterinary Assistant Surgeons. The engagement was to be on Contract basis. The Educational Qualifications required were a recognised Veterinary Qualification as per the Indian Veterinary Council Act (B.V.Sc.) and Registration with the State Veterinary or Indian Veterinary Councils. The Candidates were to be aged less than 35 years and their applications were to be accompanied by various Certificates in support of the Qualifications prescribed. The number of posts notified was 19.