Facts
The applicants, comprised of Casual Announcers/Comperes/Production Assistants at All India Radio, Thiruvananthapuram, filed Original Applications seeking regularization of their services
Source reference: p.10, para. 1During the pendency of these applications, the respondents framed a Scheme for regularization of casual employees based on directions from the Hon'ble Supreme Court
Source reference: p.10, para. 2The respondents contended that none of the applicants fall within the scope of this regularization scheme
Source reference: p.10, para. 2This contention was not denied by the applicants, and they did not file a rejoinder
Source reference: p.10, para. 2Issues
Whether the applicants, working as Casual Announcers/Comperes/Production Assistants at All India Radio, Thiruvananthapuram, are entitled to regularization of their services
Source reference: p.10, para. 1Whether the applicants fall within the scope of the regularization scheme framed by the respondents based on directions from the Hon'ble Supreme Court
Source reference: p.10, para. 2Law Applied
The court primarily applied the Scheme for regularization of casual employees framed by the respondents on 05.09.2019
Source reference: p.10, para. 2as per the directions of the Hon'ble Supreme Court in Civil Appeal Nos. 8859-8860/2016 dated 30.10.2025
Source reference: p.10, para. 2Reasoning
The court noted that the applicants were seeking regularization of their services as Casual Announcers/Comperes/Production Assistants
Source reference: p.10, para. 1A key development during the proceedings was the framing of a regularization scheme by the respondents, following Supreme Court directives
Source reference: p.10, para. 2The respondents explicitly stated that none of the applicants met the criteria for this scheme
Source reference: p.10, para. 2Crucially, the applicants did not refute this assertion by the respondents, nor did they submit any rejoinder to counter it
Source reference: p.10, para. 2This lack of denial by the applicants led the Tribunal to accept the respondents' contention that the applicants did not fall within the scheme's ambit
Source reference: p.11, para. 3Holding
The Original Applications are closed, recording the contention of the respondents that the applicants do not fall within the scope of the regularization Scheme
The applicants are granted the liberty to pursue their claims in an appropriate forum if so advised
Source reference: p.11, para. 3No costs were awarded
Source reference: p.11, para. 3Original Court PDF
Original Application No. 180/00573/2016 & connected matters.
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