UNION OF INDIA Vs. THE CENTRAL ADMINISTRATIVE TRIBUNAL

JUDGEMENT

(1.) Challenge in this writ petition, is to the order of the Central Administrative Tribunal, Madras Bench, dated 4.1.2012 made in O.A.No.189/2011, by which, the Tribunal has directed the writ petitioner, to regularise the services of the second respondent, in the post of Ayah, in Maternity and Child Welfare Centre, and to grant all the benefits applicable to a regularly appointed Ayah, in the said centre.

(2.) Facts leading to the writ petition are that, pursuant to publication, the second respondent, applied to the post of Ayah in Maternity and Child Welfare Centre, under the control of the Air Force Commanding, Air Force Station, Sulur, Coimbatore. The petitioner, by call letter dated 26.8.1997, directed the second respondent to appear for an interview on 1.9.1997, along with original certificates. Other eligible candidates who applied, also appeared for the interview. The second respondent was selected and issued with an appointment letter, dated 12.9.1997, directing her to join duty on 1.10.1997. Accordingly, she joined the duty on 1.10.1997. She was paid a sum of Rs.2,000.00 per month as salary.

(3.) It is the case of the second respondent that she was fully qualified to the post and also underwent training, as multipurpose health worker, at MAC Institute of Community Health. According to 2nd respondent, she was given artificial break of one day, and continued to serve without break. She made representations to the writ petitioner to regularise her services, as 'Group D' employee, and to grant increment.