- (1.) Appellant 1 Indian Council of Medical Research ("ICMR") is a society registered under the Societies Registration Act. It is engaged in research activities in the field of medicine. It carries out various research activities through various schemes/projects. One of such projects is called "National Nutrition Monitoring Bureau". The said project was carried out in the States of Kerala, Tamil Nadu, Karnataka, Andhra Pradesh, Maharashtra, Madhya Pradesh, Orissa, West Bengal and U.P.
(2.) For the aforementioned purpose, the Central Government admittedly grants grant-in-aid on year-to-year basis.
(3.) The respondent herein was appointed by reason of an offer of appointment dated 1.4.1975. The terms of appointment demonstrate that the same was also on year-to-year basis. The post was also on year-to-year basis as the grant-in-aid of the Central Government in relation to the said project was on that basis. However, the project continued for a long time for one reason or the other. The respondent prayed for regularisation of her services, but the same having been rejected, she approached the High Court of Madras seeking for a direction to the respondents to regularise her services with retrospective effect from such date as it deemed fit and proper. The said writ petition was ultimately transferred to the Central Administrative Tribunal, Madras, in view of a notification issued by the Central Government under the Administrative Tribunals Act, 1985.;