AMIT Vs. SHRI GANESH RAJ BANSA

JUDGEMENT

(1.) These writ petitions are filed by the Union of India (for brevity 'UoI') and private respondents before the Central Administrative Tribunal (hereinafter referred to as 'private respondents') challenging the order dtd. 23/3/2022 passed by the Central Administrative Tribunal (hereinafter 'the tribunal').

(2.) The issue involved in these writ petitions is similar. For convenience, the facts are being taken from D.B. Civil Writ Petition No.14506/2022.

(3.) The brief facts are that the respondent Nos.1 to 12 in this petition (hereinafter 'the applicants') filed Original Application ('OA') before the tribunal for revision of the seniority list and for granting seniority on the basis of their initial date of engagement. The date of engagement and regularization of the applicants and the private respondents are not in dispute. The private respondents were regularized in the year 1992 whereas the applicants were regularized in the year 2000 to 2006.