UNION OF INDIA Vs. SUNIL KUMAR MONDAL

JUDGEMENT

(1.) The present writ petition challenges the legality of the order dated February 21, 2022, passed by the learned Tribunal in Original Application (OA) No. 1517 of 2015. In the aforementioned order, the learned Tribunal determined that the original applicants/respondents were identically circumstanced to the applicants in OA Nos. 158 of 1997, 1392 of 1997, and 1400 of 1997. Consequently, the Tribunal directed the petitioners to extend the benefits of the order dtd. 24/8/2000, passed in those original applications, which had been affirmed by a coordinate Bench of this Court in WPCT Nos. 124-126 of 2001 and subsequently by the Hon'ble Supreme Court in Civil Appeal Nos. 21911-2193 of 2004, by absolving the applicants as regular railway parcel porters, subject to the scrutiny of their records by a committee to be formed for this purpose.

(2.) Before addressing the core issue involved the present writ petition, it is essential to first outline the key facts that led to the filing of this petition, which are as follows:

(3.) Aggrieved by that order, the Union of India and its functionaries, the petitioners herein, have filed this writ petition.