UNION OF INDIA Vs. R. PRABHU

JUDGEMENT

(1.) By way of this writ petition, the petitioners seek to challenge the order dated 28-7-2017, as passed by the Central Administrative Tribunal ('the Tribunal') in O.A. No. 170/01027/2016, whereby the Tribunal has granted the relief to the applicant (respondent herein) at par with the other cases, said to be of similar nature.

(2.) The impugned order, a short one, reads in its entirety as under :

(3.) Learned Counsel for the petitioners has strenuously argued that the applicant-respondent was claiming temporary status and for regularization of services with reference to the Office Memorandum dated 10-9-1993, but was engaged much later, that is, in the year 1998. Learned Counsel would submit that the case of the present applicant ought to have been taken as standing on a different footing than the other applicants whose cases were decided earlier. Learned Counsel has also urged that as against the order passed in W.P. Nos. 70873 of 2012 and 70874 of 2012 (relating to O.A. Nos. 128 of 2008 and 145 of 2008), the petitioners preferred Special Leave Petition (Civil) Nos. 19969 of 2014 and 13733 of 2014 before the Hon'ble Supreme Court which were, of course, dismissed on 5-12-2014 and 1-9-2014, but then, the Hon'ble Supreme Court was pleased to keep the question of law open; and hence, the said decisions were applicable only to the applicants of O.A. Nos. 128 of 2008 and 145 of 2008 and implementation of those orders cannot be taken as precedent for the present case.