- (1.) Civil Misc. Review Application No. 213594 of 2006 The aforementioned Review Application has been fled on behalf of the petitioners/applicants, inter alia, praying for review of the Judgment and Order dated 31.8.2006 passed in the present Writ Petition, namely, Civil Misc. Writ Petition No. 14868 of 2000 filed by the petitioners, and for recall of the said Judgment and Order dated 31.8.2006. An Affidavit has been filed in support of the aforementioned Review Application. A Supplementary Affidavit has also been filed in support of the aforementioned Review Application. It appears that the petitioners/applicants herein were engaged as Volunteer Ticket Collectors during the period from January 1987 to February 1987. On termination of engagement of the petitioners/applicants, they filed Original Application No. 471 of 1990 before the Central Administrative Tribunal (in short "Tribunal").
(2.) The Central Administrative Tribunal by its Judgment and Order dated 10.7.1991 directed for reinstatement of the petitioners/applicants on the posts held by them and for processing their cases for regularization.
(3.) The respondents herein filed Appeal before the Supreme Court being Civil Appeal No. 9148 of 1994. During the pendency of the Appeal before the Supreme Court, the respondents by the Order dated 11.3.1992 reengaged the petitioners/applicants under the said Judgment and Order dated 10.7.1991 passed by the Tribunal with a clear stipulation that the re-engagement would be subject to the final disposal of the matter by the Supreme Court.;