RAJENDER KUMAR YADAV Vs. UNION OF INDIA

JUDGEMENT

(1.) By means of the instant writ petition, petitioner seeks the following reliefs:-

(2.) It is the case of the petitioners that they were appointed with the respondent no.2 i.e. the department of Instrument Research and Development Estt. in the year 1991. Their services were terminated on 1/9/2002. They unsuccessfully raised their claim before the Assistant Labour Commissioner, Dehradun. Thereafter, the petitioners approached the Central Administrative Tribunal (for short, "Tribunal") at New Delhi by filing OA No.2145 of 2002 (for short, "the first claim"). The first claim was disposed of with the directions to the respondent no.2 to decide the representation by a reasoned and speaking order. The respondent no.2 rejected the claim of the petitioners by an order dtd. 4/12/2002.

(3.) It is the case of the petitioners that they preferred another claim bearing OA No.3160 of 2002 (for short, "the second claim") before the Tribunal. The second claim was decided on 6/2/2004 by the Tribunal. It was observed as hereunder:-