UNION OF INDIA Vs. REGISTRAR

JUDGEMENT

(1.) These are Writ Petitions filed by the Union of India through the Director General of Posts seeking to set aside the order of the Central Administrative Tribunal in O.A.No.1051 of 2010, etc. and O.A.No.24 of 2011, etc. batch. in all numbering 27 Original Applications.

(2.) The case of the applicants is that the applicants are working as Gramin Dak Sevak (herein after referred to as the GDS) and as Casual Labourers on part time/full time basis in the Postal Department. They are working in several stations like Chennai, Coimbatore, Cuddalore, Vellore, Erode, Madurai, Trichy, Kanniyakumari, Tambaram, Kovilpatti, Virudhunagar and Tuticorin Divisions of the Postal Department. They had sought for a direction to the Postal Department to absorb them in service in accordance with Part II of the Schedule under the Department of Posts (Group D Posts) Recruitment Rules, 2002. The relief that had sought for before the Tribunal is extracted hereunder:

(3.) The Central Administrative Tribunal had by its order dtd. 22/6/2012 allowed the applications with the following directions: