UDHUM SINGH Vs. CENTRAL ADMINISTRATIVE TRIBUNAL ALLAHABAD

JUDGEMENT

(1.) Heard Sri V.P. Shukla and Sri Bhagwati Prasad, learned counsel for the petitioners and Sri Deepak Verma, learned counsel for the respondents and the learned Standing Counsel.

(2.) This writ petition has been filed challenging the order dated August 29, 2001 passed in Contempt Petition No. 88 of 2001 and the order dated September 17, 2001 passed in Review Application No. 75 of 2001, both arising out of O.A. No. 1113 of 1998. Copies of these orders have been annexed as Annexures-1 and 2 to the writ petition.

(3.) The brief facts giving rise to this petition are that the petitioners were engaged by the Deputy Director Military Farms to work as casual labourers in various years from 1989 to 1990. The details of each applicant in this regard is extracted hereunder for ready reference. @@@9.htm@@@