Jayanta Kumar Biswas, J. - (1.) The petitioners in this Article 226 petition dated January 12, 2010 are aggrieved by an order of the Central Administrative Tribunal, Calcutta Bench (Circuit Bench at Port Blair) dated December 14, 2009, Annexure P9 at p.332, disposing of OA No.85/AN/2009 filed by the first to fourth respondents herein seeking regularisation of their services. The petitioners were the respondents in the OA.
(2.) As will appear from Annexure P4 at pp.50, 62 & 73, the first to fourth respondents were appointed in Jawaharlal Nehru Rajkeeya Mahavidyalaya, Port Blair in the following manner: the first respondent, Vinod N.C., was appointed by an order dated October 7, 1999 as a part-time lecturer of computer application; the second respondent, Saida Banu, was appointed by an order dated December 1, 2000 as a part-time lecturer of tourism; the third and fourth respondents were appointed by an order dated July 25, 2001 as a lecturer of computer application, and a lecturer of commerce respectively on a contract basis. All the four continued in their respective jobs and on July 9, 2009 when the OA was filed they all were working in the college on a contract basis.
(3.) At the date the OA was filed the recruitment rules according to which all appointments were to be made to all posts of lecturer in the college were: the Andaman and Nicobar Administration (Lecturer) in Jawaharlal Nehru Rajkeeya Mahavidyalaya, Port Blair and Mahatama Gandhi Government College, Mayabunder, Group 'A' (Non-Ministerial) post Recruitment Rules, 2007, Annexure P4 at p.96.;