- (1.) All the above Original Applications, having common facts and relief(s), are being disposed of by a common Order. The applicants in all the above OAs except O.A. No. 1714 of 2012 have also moved Misc. Applications under Rule 4(5)(a) of C.A.T. (Procedure) Rules, 1987 for permission to pursue the O.A. jointly. In the interest of justice, these Misc. Applications filed in respective OAs are allowed, as prayed and, the applicants are permitted to pursue their case jointly.
(2.) With the consent of parties counsel, O.A. No. 1672 of 2012 has been made leading case for the sake of convenience.
(3.) In O.A. No. 1672 of 2012, O.A. No. 1688 of 2012, O.A. 1776 of 2012, O.A. No. 10 of 2013 and O.A. No. 188 of 2013, following relief(s) have been prayed by the applicants: 1. To consider for issuing orders or directions, in the nature of certiorari quashing the impugned orders of advertisement (A-1). 2. To consider for issuing orders or directions, in the nature of mandamus commanding the respondents for considering to implement the orders of GOI for regularization of casual labourers (A-2) and to withdraw the impugned notification for direct recruitment for MTS (A-1). 3. To consider for issuing orders or directions, in the nature of mandamus commanding the respondents that applicants may be allowed to be engaged in rotation giving preference over juniors against the existing vacancies and also to be regularized/appointed as one time measure by implementing the scheme of Government of India on the post of Group D staff as per existing rules for recruitment to Group D staff in IA & AD. 4. To consider any other relief which the Hon'ble Tribunal may deem fit in the facts and circumstances of the case. 5. To award the cost of the application throughout.;