- (1.) We have heard Sri Vikas Goswami holding brief of Sri Prashant Mathur, learned counsel for the petitioners and Sri Vinay Kumar Srivastava, learned counsel for respondent no.1.
(2.) By means of this writ petition, prayer has been made to issue a writ of certiorari quashing the order dated 19.5.2011 passed by the Central Administrative Tribunal in Original Application No. 351 of 2007 (Ram Ashis vs. Union of India and others) by which the learned Tribunal has directed the petitioners to consider the case of the respondent no.1 for regularization, after due screening, as ex casual labours subject to fulfilment of the requisite qualification.
(3.) The facts of this case, in brief, are that the respondent no.1 was engaged as casual labourer in the year 1981-1982 on the post of Hamal and thereafter he had been engaged from time to time. It appears that at one point of time the respondent no.1 was not engaged on the post of Hamal. It is stated that although the respondent no.1 had worked from 25.4.1997 to 27.8.1997 but his wages to the tune of Rs. 11,168/- had been with-held.;