UNION OF INDIA Vs. AJAY SINGH

JUDGEMENT

(1.) Since above-captioned writ petitions involve identical issues, arising from a common order passed by the Central Administrative Tribunal, Principal Bench, New Delhi which is dated 29.11.2011 disposing of Review Applications No.200/2011, No.199/2011 and No.54/2011 and an order dated 26.07.2010 disposing of OA No.2190/2000, No.2191/2000 & No.2278/2000, the same are being disposed of a common decision.

(2.) The Original Applications noted in para 1 above were filed by the respondents herein, challenging their disengagement as daily wage waterman and engagement of 17 fresh daily wage appointees in the next year, on the ground that the appointments were back door entry. The reliefs prayed for in the Original Applications was that the petitioner be directed to engage them as per seniority in the panel and declare the engagement of 17 persons as illegal. In the Original Applications, the respondents herein primarily relied upon the directions of the Tribunal in O.A 517/1999 Yogesh Kumar vs. Union of India.

(3.) It is not in dispute that the respondents herein were engaged as Daily Wage Water Boys and had served for different periods as under:-