UNION OF INDIA Vs. ASHIM BORA

JUDGEMENT

(1.) This judgment shall dispose of 2(two) writ petitions, namely, WP(C) No.2044/2017 (Union of India, represented by General Manager, Northeast Frontier Railway, Maligaon, Guwahati & 3 other functionaries of the said establishment -Vs- Ashim Bora, Kartick Chandra Dey, Prema Kanta Hazarika and Secretary, N.F. Railway Employee's Consumer Co-operative Society Limited) and WP(C) No.1140/2018 (Debajit Hazarika, Bimal Saikia, Gayan Chandra Bora & Jyoti Prasad Baruah -Vs- Union of India, represented by General Manager, Northeast Frontier Railway, Maligaon, Guwahati & 4 other functionaries of the Railways).

(2.) The claim of all the original applicants was common. All the original applicants were aggrieved by action of Northeast Frontier Railway in not absorbing the applicants in Group-D posts of Railways, hence, a common application was filed by 8(eight) persons.

(3.) We shall, at the first instance, deal with WP(C) No.2044/2017. A reference to common documents is required, therefore, reference is being made to the documents in extenso.