S SREERAJ Vs. UNION OF INDIA

JUDGEMENT

(1.) The order passed in this petition shall also govern disposal of connected Writ Petition No. 7048/2004 filed on behalf of Union of India and its functionaries, since both the petitions have arisen from a common order dated 17-3-2004 passed by the Central Administrative Tribunal, Bench at Jabalpur (hereinafter referred to as Tribunal) in O.A. No. 849/2001. The petitioners were applicants before the Tribunal. In the original application filed by them they sought following reliefs:--

(2.) In nutshell, the case of the petitioners is that they were working in Doordarshan Kendra, Bhopal on the post of Cameraman Grade-II. These posts are to be filled by the Union Public Service Commission (hereinafter referred to as UPSC) by holding a written test, practical test, following by the interview and the candidates are declared selected on the basis of their All India merit. The UPSC generally advertises for the said post when requisite numbers of vacancies are available with a particular department and, to meet the shortfall in the contingency, every department is authorised to mate appointments till the regular appointments are made by the UPSC. In the year, 1992, the Director General of Doordarshan to meet out the contingency issued an advertisement (Annexure A-1) which was published in the Employment News dated 20/26-6-1992 to recruit the candidates on ad-hoc basis on the post of Cameraman Grade-II having pay scale of Rs. 2,000-3,200/- having requisite educational qualification etc., mentioned in the said advertisement.

(3.) On bare perusal of the advertisement, it is clear that the appointment shall be made purely on ad-hoc basis upto a maximum period of 1 year or till the posts are filled on regular basis by the UPSC. The petitioners were selected and they were appointed on the basis of the said advertisement on 24-11-1993.