S JOTHI; K TAMILMANI Vs. CENTRAL ADMINISTRATIVE TRIBUNAL BY ITS REGISTRAR UNION OF INDIA (UOI) REP BY THE SECRETARY DEPARTMENT OF PERSONNEL TRAINING MINISTRY OF PERSONNEL PUBLIC GRIEVANCES AND PENSIONS; DIRECTOR GENERAL COAST GUARD HEAD QUARTERS; COMMANDER COAST GUARD REGION (E)

JUDGEMENT

(1.) The present writ petition is filed against the order dated 29.09.2005 passed in O.A. No. 612 of 2005 by the Central Administrative Tribunal, Chennai Bench, Chennai, which has been filed seeking regularisation of the services of the petitioners.

(2.) The first respondent Tribunal rejected the claim of the petitioners in O.A. No. 612 of 2005 dated 29.09.2005, relying on the decisions of the Honourable Apex Court made in Union of India v. Gagan Kumar, 2005 AIR(SCW) 3594 and in Union of India and Anr. v. Mohan Lal and Ors, 2002 SCC(L&S) 577. The Tribunal held that since the petitioners are Casual workers, they are not entitled to regularisation, particularly, when they did not come through selection process.

(3.) The learned Counsel for the petitioners brought to our notice a subsequent communication made by the Joint Secretary (Revenue) dated 07.09.2007 wherein it is indicated as follows: