JAI PRAKASH Vs. GOVT. OF NCT OF DELHI

JUDGEMENT

(1.) MA .1738/2014 filed under Rule 4(5) (a) of the C.A.T. (Procedure), Rules, 1987, for joining together is allowed.

(2.) IN the present original application filed under Section 19 of the Administrative Tribunals Act, 1985, the applicants have sought issuance of directions to the respondents to formulate the policy to regularize their services in view of the judgments of the Hon'ble High Court and Hon'ble Supreme Court and further by considering the decisions of the other States, which have regularized the services of the contractual employees.

(3.) HEARD the learned counsel for applicants.