UNION OF INDIA Vs. XXXXXXX

JUDGEMENT

(1.) Union of India has assailed the order dated January 14, 2021 passed by the Central Administrative Tribunal, Kolkata Bench in OA/350/768/2020.

(2.) By the impugned order, the Tribunal has allowed the original application by directing the DRM, Eastern Railways to issue orders of regularisation of the private respondent with appropriate benefits at par with other Parcel Porters who had been regularised, within a period of 4 weeks from the date of receipt of the order.

(3.) Learned advocate appearing for the Union of India has submitted that, Parcel Porters had initiated litigation for regularisation in which, from time-to-time, various orders had been passed including those by the Supreme Court. In such context, he has drawn the attention of the Court to 2003 Volume 11 Supreme Court Cases 590 (AI Railway Parcel and Good Porters Union versus Union of India and Others) and 2018 Volume 18 Supreme Court Cases 168 (Ram Bhajan Das and Others versus Union of India and Others).