SUDHIR AGARWAL,J. - (1.) Heard Sri. A.K. Gaur, learned counsel for petitioners and Sri. Anand Kumar, Advocate for respondents.
(2.) Writ petition is directed against judgment and order dated 15.11.2014 passed by Central Administrative Tribunal, Allahabad Bench, Allahabad (hereinafter referred to as "Tribunal") in Original Application No. 781 of 2011 directing petitioner to consider applicantsrespondents in the light of judgment passed by Tribunal in Original Application (hereinafter referred to as "O.A.") No. 63 of 1996 (Ashwini Kumar Gupta and others v. Union of India and others) and O.A. No. 1398 of 2001 (Chhote Lal Giri and others v. Union of India and others) .
(3.) Facts of the case are that applicants-respondents claimed to have been engaged as Casual Labour for some time in North Eastern Railway, Varanasi Division on 23.11.1980, 01.01.1980 and 16.11.1976 respectively. They had worked for 120 days and were given temporary status. A Notification was issued on 09.02.1988 by Divisional Railway Manager, North Eastern Railway, Varanasi inviting applications for Excasual labourers who were appointed prior to 01.01.1980 and are within the age limit of 28 years for considering them for regularization against regular vacancies of Group D. List of Ex-Casual Labourers was also published vide letter dated 21.04.1989 for holding screening after verification of working periods. In the said list, applicants-respondents were at Serial No. 32, 103 and 175 respectively. Some other persons junior to applicants, namely, Sri. Ashwini Kumar Gupta, Chhote Lal Giri, Hans Nath, Harendra Yadav and Rajendra figured at Serial No. 33, 167, 191, 200 and 307, respectively. After verification of list it is said that a list of 174 persons was prepared and forwarded to Divisional Manager on 09.02.1988 but no approval was granted by him hence no appointment could be made from said list. Subsequently, another panel was made and therefrom some persons were appointed.;