UNION OF INDIA Vs. R O RAJENDRAN

JUDGEMENT

(1.) AGGRIEVED by the order of the Central Administrative Tribunal, Madras Bench dated 23. 8. 2001 made in O. A. No. 522 of 2000, the Railway Administration (Integral Coach Factory - in short, ICF) has filed the above writ petition.

(2.) HEARD Mr. V. Radhakrishnan, learned counsel appearing for the petitioners and Mr. R. Ganesan, learned counsel appearing for the respondents 1 to 14.

(3.) THE respondents 1 to 14 herein/applicants before the Tribunal, who are unskilled Khalasi Helpers, on the apprehension that they would be retrenched at any time, approached the Tribunal for necessary direction to frame a scheme and to fill up the posts in Civil Engineering Department of ICF after conducting a General Departmental Examination and also to accommodate them in suitable appropriate Group-C posts.