UOI Vs. RAM SWAROOP

JUDGEMENT

(1.) Rule DB. With the consent of the learned counsel for the parties, the writ petition is taken up for final hearing.

(2.) The petitioner is the Union of India through General Manager, Northern Railway, Baroda House, New Delhi and the present writ petition challenges the order dated 22nd April, 2005 passed in OA 1298 of 2005 by the Central Administrative Tribunal, Principal Bench, New Delhi(in short `the CAT') by which only a limited relief has been granted to the respondent/employee and the petitioner/UOI has been granted three months' time to indicate the name of the respondent in the Live Casual Labour Register(LCLR) and to consider him fit for re-engagement from the receipt of the CAT's order/judgment dated 22nd August, 2005.

(3.) The respondent has been agitating his rights since 1992 and filed an OA 211 of 1992 which was eventually disposed of by the CAT on 6th November, 1997 where the admitted position was recorded that the respondent/employee was engaged as a Casual Labour for 226 days in three different spells and the last spell was upto 24th May, 1982. The disposal of respondent's OA 211/1992 is in the following terms:-