GULSHAN KUMAR SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioners seek for the issuance of Writ of Certiorari calling for the records of the impugned order of the Central Administrative Tribunal, Chandigarh Bench (Circuit at Jammu) in OA No. 628/JK/2003, dated 10.09.2007, in relation to the petitioners, quash the same and direct the respondents to regularize the services of the petitioners by granting age relaxation, other consequential benefits and monetary benefits of reinstatement of service from the initial date of appointment viz., 14.09.1992.

(2.) The brief facts which are required to be stated are that, the petitioners joined the services as Physical Education Teachers (P.E.T.) with Kendriya Vidyalaya Sanganthan on ad hoc basis and were posted at Kendriya Vidyalaya as mentioned in the appointment letter by way of the selection made through the sponsor made by the Employment Exchange in the year 1992.

(3.) In 1992-93, they filed a writ petition praying for a direction to the respondents not to disengage the services of the petitioners and the writ petition was disposed of in the year 1995. When the writ petitions were pending, interim orders were granted by which the petitioners continued in the services of Kendriya Vidyalaya.