UNION OF INDIA Vs. BIMAL CHANDRA PAUL

JUDGEMENT

(1.) The writ petition is arising out of an order passed by the Central Administrative Tribunal on October 11, 2018 in OA No.350/1180/2016 in connection with an application filed by seven applicants praying inter alia for regularizing their services with effect from the date of the temporary status from September, 1993 along with all consequential benefits. The appellants were appointed as Casual Labourers with temporary status. Earlier they approached the learned Tribunal for consideration of the case for regularization. The Tribunal in the earlier proceeding passed the following direction :

(2.) Pursuant to the said direction dtd. February 26, 2015 the said respondent considered the representation and declined to regularize the present petitioners.

(3.) Although, after examining the inter se seniority of Shri Rajbir Singh, Suresh Chand and Daya Krishan who were regularized in the year 2005 vis-A-vis 15 applicants in the earlier original application being OA NO. 1156 of 2013.