- (1.) Assailing the order of the Central Administrative Tribunal, Allahabad dated 8.2.2012 passed in Original Application no.1046 of 2005 the Union of India has filed this writ petition seeking to quash the same.
(2.) An Original Application no.1046 of 2005, Jahangir Khan vs. Union of India and another was filed by the respondent no.1 in the Central Administrative Tribunal, Allahabad for a direction to absorb him in class IV/Group D category. The contention of the respondent no.1 before the Central Administrative Tribunal was that he had worked in the Railways for the following periods:- 21.6.1975 to 03.07.1975 30.8.1975 to 01.09.1975 18.9.1975 to 23.09.1975 25.2.1976 to 15.03.1976 14.7.1993 to 31.07.1993 09.5.1994 to 31.07.1994 02.5.1995 to 31.07.1995
(3.) The case of the respondent no.1 also was that the matter of screening and absorption was taken up by the Chief Workshop Manager. His further case is that he was issued a Casual Labour Card, which was verified by the Loco Foreman/ Chief Crew Controller, Jhansi on 19.6.1999 but he has not been considered for regularization of his services. He submitted a representation on 29.9.2001 but it is not stated in the Original Application that any order was passed thereon.;