INDIRA BANERJEE, J. - (1.) THIS writ application is directed against an order dated 22nd August, 2012 passed by the learned Central Administrative Tribunal, Calcutta Bench on Circuit at Port Blair, whereby the learned Tribunal refused to grant relief to the petitioner in an application under Section 19 of the Administrative Tribunals Act, 1985 being O.A. 53/A&N/2010 filed by the petitioner, claiming retrospective regularisation with effect from the date on which he was initially appointed on contractual basis.
(2.) THE case of the petitioner is that the petitioner applied pursuant to an employment notice, underwent a regular selection process, was interviewed and ultimately appointed as Post Graduate Teacher on short term contract basis for the period from 1st February, 1994 to 30th April, 1994, vide an order No.265 dated 4th February, 1994. Thereafter the petitioner was, by an Order No.3384 dated 16th December, 1994, again appointed Post Graduate Teacher on a short term contract after going through a fresh selection process. Thereafter the petitioner was from time to time given appointments on short term contracts, but with breaks. By an office order No.3186 dated 29th September, 1998 the petitioner was appointed on temporary basis till 31st December, 1998 and thereafter by an office order No.237 dated 18th January, 1999 the service of the petitioner was extended up to a further period till 30th April, 1999. On 25th March, 1999 the learned Tribunal passed an order of status quo in an application of the petitioner being OA 22/A&N/1997 and directed that the petitioner be allowed to continue in his post.
(3.) ON an application being O.A. No.22/A&N/1997 being filed before the learned Tribunal, the learned Tribunal issued an order dated 27th November, 1998 directing the respondent authorities to consider the case of the concerned applicants, who, according to the petitioner, were similarly circumstanced as him, for regularisaiton of their service from the date of initial appointment. Being aggrieved with the order of the learned Tribunal, the respondent authorities filed a writ petition in this Court being WPCT No.18/1999. However, by an order dated 17th March, 1999 this Court dismissed the writ application, affirming the order of the learned Tribunal. Thereafter, the petitioner also filed an application before the learned Central Administrative Tribunal being O.A. No.6/A&N/1999 claiming regularisation as Post Graduate Teacher(Economics). ;