Muttaci Jeyapaul, J. - (1.) The Writ Petitioners aggrieved by the interpretation given by the learned Tribunal to the directions/orders passed in Original Application No. 218/CH/2005 titled Lalit Kumar and others versus Union of India and others decided on 24.2.2006 have preferred the present Writ Petitions.
(2.) Heard the submissions made on either side.
(3.) These Writ Petitioners were originally appointed as Daily Wagers in Chandigarh Administration and thereafter their services were regularized during the period commencing from 1998. The Municipal Corporation, Chandigarh was formed in the year 1994. Distribution of the employees working in the Chandigarh Administration was necessitated on account of the formation of Municipal Corporation. As the notification issued by Chandigarh Administration on 20.5.1996, 392 Work Charged (Regular) Malis were transferred from Municipal Corporation. It is found that at the time when those 392 Work Charged (Regular) Malis were transferred from Chandigarh Administration to Municipal Corporation, Chandigarh, their options were not properly obtained. Later on, Chandigarh Administration sought for options from all the employees who have been transferred to Municipal Corporation as well as employees retained by Chandigarh Administration to switch over to Municipal Corporation, Chandigarh.;