BITAN KUMAR Vs. UNION GOVT. OF INDIA

JUDGEMENT

(1.) Heard Mr. B.P.Sahu, learned senior counsel for the petitioners and Mr.S.Suresh, learned CGC for the Union respondents.

(2.) The grievance of the petitioners, who filed the Original Application No.269 of 2013 before the Central Administrative Tribunal, Guwahati Bench, appears to be that para No.19 of the order dated 24th April, 2015 of the learned Tribunal is in their favour but since the OA has been dismissed, they are aggrieved.

(3.) Facts of the present case are as follows:- That while the petitioner claims that they are non-combatant school teachers of 35 Assam Rifles and 45 Assam Rifles. Their primary job is teaching the wards and children of jawans of Assam Rifles. This fact is disputed by Mr.S.Suresh, learned CGC by producing order dated 31.7.1992 stating that most of the teachers/ petitioners are appointed in Assam Rifles to teach the jawans. The same is quoted as under:-