RAMJEET Vs. CENTRAL ADMINISTRATIVE TRIBUNAL

JUDGEMENT

(1.) By means of this writ petition, the petitioner is challenging the order dated 21.05.2012 passed by the Central Administrative Tribunal, Allahabad, Allahabad Bench, Allahabad (hereinafter referred to as ''the Tribunal') in purported exercise of its powers under Rule 24 of the Central Administrative Tribunal (Procedure) Rules, 1987, by means of which the learned Tribunal has modified its judgment and order dated 04.02.2011 passed in Original Application No.1210 of 2006.

(2.) As the merits of the claim of the petitioners are not in issue in the instant writ petition, the same having already been adjudicated by the learned Tribunal vide its judgment and order dated 04.02.2011 in O.A. No.1210 of 2006, therefore, it is not necessary to narrate the facts of the case in detail.

(3.) Suffice it to say that as the Original Application No.1210 of 2006 was filed by the petitioners before the learned Tribunal seeking their regularisation against vacancies on 3270 class-IV posts, which had been advertised on 29.10.2005 in the Employment News, considering the earlier directions of the Tribunal in O.A. No.1000 of 1991, as, on account of availability of the said vacancies, a fresh cause of action had arisen in spite of the rejection of their claim earlier vide order dated 16.10.1992 and inspite of earlier round of litigation between the parties.