UNION OF INDIA Vs. ANUPAM MAZUMDER

JUDGEMENT

(1.) HEARD Ms. B. Devi, learned counsel for the petitioners, and Mr. R.C. Paul, learned counsel for the respondent No. 1.

(2.) AGGRIEVED by the order, dated 21.08.2012, passed, in Original Application (in short, 'OA ') No. 78 of 2012, whereby the learned Central Administrative Tribunal, Guwahati Bench, has directed the present petitioners to absorb the respondent No.1 herein in Group D post in the Railways within 3 (three) months from the date of receipt of a copy of the presently impugned order, the petitioners have come to this Court seeking, with the help of this application made under Article 226 of the Constitution of India, to get set aside and quashed the order, dated 21.08.2012, aforementioned.

(3.) IT was in the above backdrop of the facts pleaded and the materials placed on record that the learned Tribunal, having found the applicant entitled to absorption in terms of the Railways scheme, as notified by the Circular, dated 30.05.2000, read with the modified Circular, dated 26.02.2010, directed that the applicant (i.e., the respondent No. 1 herein) be absorbed within three months as already mentioned above.