RAM PHAL Vs. UNION OF INDIA

JUDGEMENT

(1.) The original applicants before the Central Administrative Tribunal Principal Bench, New Delhi ( hereinafter referred to as 'the Tribunal') are the writ petitioners herein.

(2.) They were engaged as casual labourers in 1984-85 in the Office of Permanent Way Inspector (PWI), Northern Railway Jakhal Junction by the respondent No. 3 herein. .Their services were terminated.

(3.) The contention of the petitioners before the Tribunal was that although their juniors had been re-engaged, despite the fact that they worked for lesser number of days than the petitioners, they had not been given the said benefit.