- (1.) A bunch of writ petitions have been filed assailing order of the Central Administrative Tribunal dated 20.12.2012.
(2.) These employees were working in the Income Tax Department, and mostly were working in the capacity of Data Entry Operator/Computer Operator, Class IV Employees/Watchman or Office Boy. Their primary grievance was that they have been engaged by private agencies, who are normally called placement agencies, for performing the work which is being undertaken by them for last many years, and these are the indirect methods adopted by the respondents for engaging employees from different channels, and as they are working for a long time, the nature of work discharged by each of them is also of perennial in nature and ordinarily they could be replaced only by employees of permanent nature.
(3.) The learned Tribunal after taking note of the rival contentions of the parties finally disposed of a batch of OAs, and prior thereto a matter of such like nature came before the Tribunal in OA No.27/2010 which came to be disposed of vide order dated 18.3.2010 and that travelled to this court in D.B. Civil Writ Petition No.6360/2010 and an interim order was passed by this court on 17.5.2010, in compliance thereof they were allowed to continue and relying on the interim order of this court, the OAs filed later on before the Tribunal, also came to be disposed of in the light of earlier order of the Tribunal dated 18.3.2010.;