U.T. OF J&K Vs. NEENA DEVI

JUDGEMENT

(1.) Impugned in this petition, filed by the petitioners under Article 226 of the Constitution of India, is an order and judgment dtd. 31/7/2025 passed by the Central Administrative Tribunal, Jammu Bench, Jammu ["the Tribunal"] in TA No. 79/2025 titled "Neena Devi Vs. UT of J&K & others", whereby the petition filed by the respondent herein has been allowed by the Tribunal with a direction to the petitioners herein to regularise her services from the date of completion of seven years of service with all consequential benefits.

(2.) Impugned judgment is assailed by the petitioners primarily on the ground that at the time of her initial appointment, the respondent had submitted an undertaking that she would abide by the terms and conditions of her engagement and shall not claim regularisation against the post held by her on temporary basis. It has also been submitted that, though initially the salary of the respondent was drawn against the substantive post, however, later on, pursuant to the interim direction passed by this Court on 19/7/2012, the same was drawn from Object Head 017 (Honorarium and Remuneration). It is, therefore, contended that the respondent did not qualify for regularisation under the J&K Civil Services (Special Provisions) Act, 2010 ["the Act of 2010"] and therefore, the Tribunal has erred in issuing directions to the petitioners to regularise her services.

(3.) Having heard learned counsel for the parties and perused the material available on record, we are of the considered opinion that the judgment passed by the Tribunal is perfectly legal and falls within the four corners of law.