SWAPAN CHANDA Vs. UNION OF INDIA

JUDGEMENT

(1.) 55 number of petitioners have approached this Court by way of an application under Article 226 of the Constitution of India challenging the order dated 4.9.2009 passed by the Central Administrative Tribunal, Guwahati Bench in Original Application No. 88 of 2009, dismissing the application filed by them at the admission stage.

(2.) WE have heard Mr. B.D.Konwar, learned Counsel, for the petitioner and Mr. A.K.Sarkar, learned Standing Counsel, Railways appearing for the respondent Nos. 1 to 4 and as agreed to by the learned Counsel for the parties, this case is taken up for final disposal at the admission stage.

(3.) THE Tribunal because of non-furnishing of contemporaneous documents by the applicants to support their cases, took a view that when the applicants had amicably failed to put up a prima-facie case in their favour, the question of consideration of their prayers for condone the delay does not arise.