TARA CHAND Vs. UNION OF INDIA

JUDGEMENT

(1.) These instant writ petitions involve identical controversy and are hereby disposed of by this common order. The petitioners/applicants are assailing the validity and correctness of orders dtd. 19/7/2019 and 22/7/2019 passed by Central Administrative Tribunal, Jodhpur Bench, whereby the following Original Applications were dismissed:- <FRM>JUDGEMENT_225_LAWS(RAJ)7_2022_1.html</FRM>

(2.) The OAs were filed by petitioners/applicants against impugned order dtd. 16/8/2014 terminating their contractual services.

(3.) In these writ petitions, it is pleaded that petitioners/applicants were appointed on the post of Safaiwala in respondent department vide order dtd. 1/10/2007. The appointments were made purely on contractual basis for a fixed term of 11 months. The contract was renewed from time to time. However, the contract was not renewed beyond 31/8/2014, for making future contractual appointments through service agencies. It was further pleaded that the retrenchment from services was without adhering to the mandatory provisions of Industrial Disputes Act, 1947, and thus, not tenable in the eyes of law. The Original Applications were filed by the aggrieved petitioners/applicants before the Central Administrative Tribunal, Jodhpur seeking directions to quash the termination order dtd. 16/8/2014 with reinstatement in services along with consequential benefits. The learned Tribunal, vide impugned order dtd. 19/7/2019 dismissed the Original Applications holding that the applicants are not holders of 'civil post', therefore, not amenable to its jurisdiction.