- (1.) SHRI Govind Saran has accepted notice on behalf of all the respondents. He prays for and is allowed four weeks' time to file counter affidavit. The petitioner will have one week thereafter to file rejoinder affidavit.
(2.) LIST on 28.2.2012.
(3.) THE petitioner is widow of late Subhash, who died on 07.10.2008 serving as Substitute Parcel Porter. The Central Administrative Tribunal, Allahabad dismissed the Original Application for treating the petitioner's husband to be regularised posthumously in pursuance to the judgment of Supreme Court in National Federation of Railway Porters, Vendors and Bearers v. Union of India and others : 1995 Supp (3) SCC 152. A review petition was filed relying upon a judgment of the Principal Bench of the Tribunal in Original Application No. 1447 of 2005 (Smt. Manorama vs. Union of India and others) dated 28.1.2009 in which the Principal Bench had treated the late husband of Smt. Manorama to be regularised, for which the process was started and a policy was laid down in 2005. After distinguishing the Uma Devi's case the Tribunal allowed the regularisation as deemed to have been allowed posthumously.;