LT GOVERNOR Vs. PREM KUMAR

JUDGEMENT

(1.) IN this application under Article 226 of the Constitution of India against the judgment and order dated May 22, 2007 passed by the Central Administrative Tribunal in Original Application No. 78/ an/2005, we are invited to decide whether the Chaudharis appointed under the Andaman and Nicobar Islands Land Revenue and Land Reforms Regulations, 1966, are holding civil posts or not?

(2.) THE Central Administration Tribunal, by its impugned judgment and order, answered the aforementioned question in the affirmative and directed the administration to consider in detail the functional responsibilities of chaudharis, work out the total number of full time Chaudharis, to frame necessary recruitment rules and consider the cases of the applicants before the said Tribunal for their regulation in the posts of Chaudharis.

(3.) THE applicants before the Tribunal were, admittedly, appointed as part-time Chaudharis under the said Regulation of 1966 on consolidated pay.