GIRRAJ PRASAD SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) These two writ applications arise from a common order dtd. 5/5/2015 passed in a batch of analogous O.A. applications by the Central Administrative Tribunal, Jaipur Bench, Jaipur.

(2.) Since the primary facts are markedly similar and the questions arising for consideration are common, they have been heard together and are being disposed by a common order.

(3.) Learned counsel for the petitioners submits that the respondents were not justified in declining to consider them for absorption under the policy decision dtd. 21/10/2003 before going in for recruitment from the open market to Group 'D' posts pursuant to the advertisement dtd. 19/1/2008. The policy decision provided that casual labour were to be given a preferential right to be considered for absorption before direct recruitment.