SHANKERBHAI KASTURBHAI BARAIYA Vs. UNION OF INDIA

JUDGEMENT

(1.) These two petitions are filed by two petitioners who are aggrieved by judgment and order dated 31.03.2005 passed by the Hon ble Central Administrative Tribunal, Ahmedabad Bench, Ahmedabad (hereinafter referred to as "the Hon ble Tribunal") in O.A. No.78 of 2003. The Hon ble Tribunal was pleased to dismiss the Original Applications as the Hon ble Tribunal came to the conclusion that,

(2.) The Hon ble Tribunal has set out the facts of the case in the opening para of the judgment, which read as under:

(3.) Unfortunately, the petitioners- original applicants are not able to support their case/ contentions/ case put forward before the Hon ble Tribunal by any acceptable documents. On the face of it the claim of the petitioners- original applicants is too bald. It is the case of petitioners- original applicants that petitioners no.1 and 2 herein were working with the Department from 1992 and 1995 respectively. On the other hand their case is that they started working with the department on shifting of the office to Premier Shopping Centre, Mirzapur, Ahmedabad. Their working hours were from 08.00 AM to 07.00 PM and that petitioner no.1 was paid fixed salary of Rs.2000/- per month.