- (1.) WE have heard Shri Sushil Kumar Srivastava for the Union of India -the Appellant. Shri K.M. appears for Respondents No. 2, 3 and 4.
(2.) THE Union of India is aggrieved by the judgment of the Central Administrative Tribunal, Allahabad dated 14.3.2006 in Original Application No. 157 of 2004, by which a direction was given to enter the names of the three applicants in the live casual labour register maintained by the Railways for the purposes of screening and further for absorption of such casual labours in accordance with the prescribed Rules. The Tribunal further directed that the Petitioners will be intimated the serial number in the register and the number upto which regularization has taken place should also be informed to the applicants and in their turn, the applicants shall be considered for regularization/absorption and in accordance with the then prevailing rules and regulations. In pursuance to the directions issued by the Tribunal Smt. Nirmala C. Khapre for Divisional Railway Manager (Personnel) Jabalpur issued a letter to the applicants on 07.7.2008. With regard to Shyam Ji Yadav son of Dwarika Prasad Yadav -Respondent No. 2, she intimated that his name is entered in the Chheoki Loco Shed at serial No. 68; the name of Shri Hari Prasad son of late Shri Babu Lal -Respondent No. 3 is entered in the live casual register of Chheoki Loco Shed at serial No. 74, and the name of Shri Om Prakash son of late Shri Rameshwar Prasad -Respondent No. 4 has been inserted in the live casual register of Chheoki Loco Shed at serial No. 75. She further informed that in Chheoki Loco Shed the persons upto serial No. 65 in the live casual register have been regularized. Her information and the inclusion of the name of Shri Om Prakash in the live casual register are subject to the orders passed by the High Court in Writ Petition No. 37640 of 2006 (this writ petition).
(3.) SHRI K.M. Misra, learned Counsel for Respondents submits that the names of Shyam Ji Yadav and Hari Prasad Vishwakarma were already entered in the live casual register. The judgment of the Tribunal has thus given benefit only to Shri Om Prakash -Respondent No. 4.;