UNION OF INDIA Vs. AJANT BORO

JUDGEMENT

(1.) THE instant writ petition is filed against the order dated 14. 6. 2007 passed by the learned Central Administrative Tribunal, Guwahati Bench (hereinafter to be referred to as Tribunal only) in Original Application Nos. 281/2005, 261/2006, 262/2006 and 263/2006 whereby the learned Tribunal disposed of the original applications as mentioned above by a common judgment directing the respondents to constitute a responsible committee with senior officials to scrutinize the available records of the applicants for regularisation as per directions in O. A. No. 336/2004 and if requested, by giving a personal hearing to each individual and consider the case individually, pass appropriate orders and communicate the same to the applicants within a reasonable period in any case within four months from the date of receipt of the order.

(2.) BEFORE determining the legal issues raised by the parties, the factual background of the case in a nutshell is narrated herein below :-

(3.) IT may be pertinent to mention herein that the respondents herein had preferred O. A. 255/2003, O. A. 336/2004, O. A. 337/2004 and O. A. 338/2004 before the learned Tribunal wherein and whereof the Tribunal directed the applicants to submit their representations giving the details of their service as far as possible and the respondents/railways were directed to dispose of the same. While taking up the cases of the respondents by the Railway, the railway directed them to produce documentary evidence relating to identity cards however their cases could not be considered on the ground that genuineness of identity cards could not be established and on that ground the Railway rejected their representations by the impugned orders of the respective OAs which had been challenged in O. A. No. 281 of 2005, O. A. No. 261/2006, O. A. No. 262/2006 and O. A. No. 263/2006.