VINOD Vs. UNION OF INDIA

JUDGEMENT

(1.) The challenge in the present petition is to an order dated 19th November, 2010 passed by the Central Administrative Tribunal (CAT), Principal Bench, New Delhi in OA No. 2165/2009 as well as to an order dated 19 th April, 2012 dismissing Review Application No.19/2011.

(2.) The issue involved in the case at hand concerns the plea for regularisation of the Petitioner, who was working as a Mobile Booking Clerk (MBC) in the Northern Railway, with retrospective effect, and for re-fixation of her seniority.

(3.) At the outset, it requires to be noted that there were two Petitioners in the above OA No. 2165/2009 before the CAT. The Petitioner herein was Applicant No.1 there and one Jatinder was Applicant No.2. However, no petition appears to have been filed in this Court by the Applicant No.2.