UNION OF INDIA Vs. RAVINDRA KUMAR

JUDGEMENT

(1.) Heard Sri Anil Srivastava, learned counsel for the petitioner and Sri A.P. Singh, learned counsel for respondent Nos.1 to 6.

(2.) The present writ petition, under Article 226 of the Constitution of India, filed by Ministry of Defence, New Delhi and others, has come up, assailing judgment and order dated 12.04.2002, passed by Central Administrative Tribunal, Lucknow (hereinafter referred to as the 'Tribunal',) disposing of Original Application No.274/2001 filed by respondents No.1 to 6 declaring oral termination made on 23.4.2001 illegal and directing petitioner-Union of India to regularize their services from the date of initial re-engagement. Tribunal has also directed to consider confirmation of respondents.1 to 6 as casual labour in accordance with the judgment in Suraj Mal and others Vs. Union of India in O.A. No.1076/1992 decided on 20.11.1997 by the Principal Bench, New Delhi, and Mr. Anoop and others Vs. Union of India, 2000 SCC(L&S) 362.

(3.) Brief facts giving rise to the present case is that respondents 1 to 6 filed Original Application No. 1699 of 2001 under Section 19 of Administrative Tribunal Act 1985 (hereinafter referred to as "Act 1985") before Tribunal, seeking inter alia, following reliefs: