- (1.) Cm No. 10298 of 2015 The instant application under Section 151 of Code of Civil Procedure has been filed on behalf of the applicant-respondents for dismissing the writ petition being not maintainable as the remedy available is before the learned Central Administrative Tribunal, Chandigarh. Heard. The learned counsel for the parties fairly submitted that the matter would be agitated before the Central Administrative Tribunal which has the jurisdiction. For the reasons stated in the application, the same is allowed. CWP No. 19415 of 2004 In view of the order passed in CM No. 10298 of 2015 and with the consent of the learned counsel for the parties, the writ petition is heard today itself.
(2.) Writ petition is not maintainable before this Court on the sole ground that this Court has no jurisdiction to entertain grievance of the petitioner who is an employee of M/s Semiconductor Complex Limited, Government of India, Public Sector Undertaking.
(3.) Section 14(1)(b) of The Administrative Tribunals Act, 1985, provides that the Central Administrative Tribunal shall exercise, on and from the appointed day, all the jurisdiction, powers and authority exercisable immediately before that day by all Courts (except the Supreme Court) in relation to all service matter concerning (i)a member of any All-India Service; or (ii) a person [not being a member of an All-India Service or a person referred to in clause(c)] appointed to any civil service of the Union or any post under the Union; or (iii) a civilian[not being a member of an AllIndia Service or a person referred to in clause(c)] appointed to any defence services or a post connected with defence, and pertaining to the service of such member, person or civilian, in connection with the affairs of the Union or of any State or of any local or other authority within the territory of India or under the control of the Government of India or of any Corporation [or society] owned or controlled by the Government; (c) all service matters pertaining to service in connection with the affairs of the Union concerning a person appointed to any service or post referred to in sub- clause(ii) or subclause(iii) of clause(b), being a person whose services have been placed by a Union/State Government or any local or other authority or any corporation (or society) or other body, at the disposal of the Central Government for such appointment. The question therefore, is whether appointment under the Government in a Department can be stated to be appointment to any Civil Service of the Central Government or any Civil post under the Central Government. 'Civil Service of the State' includes all persons holding office under the Union/State. The holder of a Civil Post is a person serving or employed under the Union/State of the Civil Side as distinguished from defence services. The preliminary tests therefore are :- (i) whether the duties which the servants of Government are required to perform are in connection with the affairs of the Central Government; (ii) whether the expenditure towards their pay and allowances are met by the Central Government; and (iii) whether their service conditions (recruitment, pay, pension, disciplinary action etc.) are regulated by Rules made by the Government. If the said tests are applied, there can be no doubt that the servants of the Government in a Department hold Civil Posts and they are appointed to Civil Service of the Central Government.;