- (1.) ALL these five writ applications were heard together as those are preferred against a common order dated May 25, 2007 passed by the Central administrative Tribunal, Calcutta Bench (Circuit at Port Blair) thereby disposing two applications under section 19 of the Administrative Tribunals act (hereinafter referred to as the Act ).
(2.) O. A. No. 3/an/2007 was filed by one T. Wajith, while the other application being O. A No. /an/2007 was filed by 23 other persons before the Tribunal thereby, inter alia, praying for directing (1) Union of India, (2) The Lieutenant governor, A and N Islands, (3) The Chief Secretary, A and N Administration, (4), the Secretary, Andaman Public Works Department, (5) The Chief Engineer, andaman Public Works Department and (6) The Assistant Secretary, Andaman public Works Department, to consider the case of regularization of the applicants' service or to continue the services of the applicants by not giving any effect to the Press Note dated December 14, 2006 by which the respondents invited applications from the public for filling up the vacant posts of Junior engineers.
(3.) BY the common order impugned herein, the Tribunal disposed of those two applications by passing the following direction: "the Department of Personnel has to judiciously consider the same. Hence, this OA is disposed of with a direction to the respondents to first take up the case with the Department of Personnel and subject to approval by the department of Personnel, afford some concession to the applicants and others similarly placed in respect of appointment to the post of Junior Engineer for which they have applied. It is sanguinely hoped that judicious consideration would be given by the respondents and the Ministry in Personnel in this regard. Till then, status quo with regard to the continuance of the contractual service of the applicant shall be maintained. No costs. ";