KAMAL NAYAN SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THIS writ application is directed against the orders, as contained in annexures 1 and 2 dated 17.10.2000 and 28.4.2004, respectively, passed by the Central Administrative Tribunal (hereinafter to be referred to as "Tribunal").

(3.) IT is submitted by Mr. Gautam Bose, learned counsel for the petitioners, that a series of litigations were filed before the Tribunal by similarly situated persons, who were casual employees of the Central Excise Department and were terminated by common order and some of the similarly situated persons approached the Tribunal in Q.A. Nos. 358 of 1995 and 59 of 1996 which, ultimately, were disposed of by the Tribunal and set aside the order of termination and directed the authorities concerned to consider for regularisation of their services in accordance with 1993 Scheme.