D.K. Jain, J. - (1.) Challenge in these appeals, by special leave, is to the judgments and orders dated 27th March, 2001 and 22nd January, 2003 delivered by a Division Bench of the Gauhati High Court at Guwahati in Writ Appeal No. 548 of 1996 whereby it has directed Appellant No. 1 viz. Union of India to regularize the services of the members of the Respondent Union, employed by the Border Roads Organization (for short the "BRO"), as postulated in Office Memo No. Sectt. BRDB ID No. BRDB/04(90)/99- GE-II dated 2nd February, 2001. Appellants No. 2 to 17 are the functionaries of Appellant No. 1.
(2.) Shorn of unnecessary details, the facts essential for adjudication of the present appeals may be stated as follows: The Respondent is a registered trade union comprising of casual workers employed by the BRO, in terms of paragraph 503 of the Border Road Regulations (for short "the Regulations"), some of whom have been working with the BRO for the last thirty years. In the year 1993, the Respondent filed a writ petition before the Gauhati High Court praying for issuance of a writ, inter-alia, directing Appellant No. 1 to regularize the services of the members of the Respondent.
(3.) Vide judgment dated 27th August, 1996, the High Court allowed the writ petition, and directed Appellant No. 1 to regularize the services of the members of the Respondent who have been in service for more than five years, within six months of the date of order.;