CHINTAMANI SAHOO Vs. UNION OF INDIA

JUDGEMENT

(1.) SINCE common questions are involved in both the Writ Petitions, heard together & are being disposed of by this common Judgment. Challenge has been made in these two writ applications to the Order Dated 28th September, 2001 passed by the Central Administrative Tribunal, Cuttack Bench, Cuttack in OA No. 167 of 1996 & OA No. 404 of 1997 dismissing the original applications of the Petitioners for providing them employment assistance on account of the land acquisition.

(2.) THE facts as narrated in the writ applications are as follows:

(3.) LEARNED Counsel appearing for the Railways supported the impugned order passed by the Tribunal & stated that since the Scheme was closed in the year 1988, there was no scope to absorb the Petitioners under the employment assistance scheme. Hence, the Tribunal rightly dismissed the applications of the Petitioners which need not be interfered with by this Court.