SHANTI PRASAD Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition has been filed by the petitioners challenging the order dated November 3, 2015 passed by the Central Administrative Tribunal, Principal Bench, New Delhi ('Tribunal' for short) in the Original Application being OA 574/2008.

(2.) At the outset, we may state here that vide order dated November 3, 2015, the Tribunal had decided three OAs. It is only the petitioners in OA 574/2008, who have approached this Court by way of this writ petition.

(3.) In terms of the impugned order, the Tribunal has rejected the OA filed by the petitioners for their regularization by stating in paragraph 20 onwards as under: