JAYANTA KUMAR BISWAS,J. - (1.) THE 40 petitioners in this WPCT under art.226 dated August 27, 2012 are aggrieved by an order of the Central Administrative Tribunal, Calcutta Bench (Circuit at Port Blair) dated December 13, 2011 dismissing their OA No.179/AN/2010.
(2.) THE case stated in the OA precisely is this. The petitioners were appointed in the Forest Department of the Andaman Administration as daily rated mazdoor between 1992 and 1996. Having worked continuously for 240 days, they acquired a right to absorption in permanent employment; for the provisions of s.25B of the Industrial Disputes Act, 1947 created their such right. The respondents in the OA filed a reply contending that the petitioners not appointed according to the recruitment rules, were not entitled to employment in the department concerned on a permanent basis by way of regularization.
(3.) THE Tribunal held that on the facts the petitioners not appointed to any post were not entitled to an order directing the Administration to appoint them in the department concerned on a permanent basis by way of regularization.;