UNION OF INDIA Vs. GANGESHWARPRASAD B SINGH

JUDGEMENT

(1.) Rule. Mr. P.H. Pathak, learned advocate appears and waives service of rule on behalf of the respondents. In the facts and circumstances of the case, the matter is taken up for final hearing today.

(2.) This petition is filed by the petitioners against interim orders passed by the Central Administrative Tribunal ('CAT' for short) on August 17, 1998 and on October 1, 1997 in M.A. St. No. 397 of 1998 in M.A. No. 534 of 1998 in O.A. No. 583 of 1997.

(3.) Respondents are the original applicants before CAT. They filed OA No. 583 of 1997 for the grant of benefits to the applicants in accordance with law by regularising their services and by paying wages on that basis with 18% interest. Interim relief was also prayed. The said application was filed on 25.9.1997. On October 1, 1997, exparte interim relief came to be granted by CAT which reads as under : "Heard Mr. Pathak. Issue notice. As an interim measure respondents are restrained from terminating the services of the applicants if they are actually engaged till 30.9.1997 till the next date. Direct Service permitted to both the Respondents. Adjourned to 13.10.1997." Mr. Pathak stated that the opponent-authorities were served with the said order and thereafter the matter was adjourned from time to time.