S.J.MUKHOPADHAYA, J. - (1.) THE petitioners have challenged the order dated 9th October, 2003 passed by the Central Administrative Tribunal, Bench at Ranchi, in O.A. No. 151/2000, whereby and whereunder, the Tribunal allowed the application preferred by the respondents and directed the petitioners to absorb/regularize the applicants - respondents against Group C post of typist.
(2.) THE main plea taken by the petitioners is that the respondents having already been appointed against Group D post of Helper Grade -I, the question of ab -sorption/regularization against higher Group C post of Typist is not permissible. The respondents, on the other hand, have taken the plea that they were engaged as Typist and are performing the duties as Typist and thereby, the Tribunal has rightly directed to absorb/regularize them against Group C post of Typist.
(3.) THE only question requires to be determined in this case is whether the respondents were appointed against Group D post of Helper Grade -I or are working as Typist on daily wage and thereby, they are entitled for absorption/regularization against Group C post of Typist or not.;