- (1.) Heard Shri Ripu Daman Shahi, learned counsel for the petitioners and Shri Neerav Chitranshi, learned counsel for the respondents and perused the record.
(2.) By means of the present writ petition, the petitioners have challenged the order dated 8.12.2017 passed by learned Central Administrative Tribunal, Lucknow by which the original application i.e. Joint Application No.332/02163/2016 in Diary No.332/03890/2016 along with condonation of delay Application No.332/02162/2016 jointly filed by the petitioners was rejected.
(3.) Brief facts giving rise to original application are that the petitioner - Chandra Bhan Singh and 25 other persons filed O.A. along with condonation of delay Application claiming the following reliefs:- "(i) To issue an order or directing thereby directing the respondents to consider the case of the applicants and decide the question of their seniority as per service rules of the Railways within the time period as may be deemed fit, just and proper by this Hon'ble Tribunal. (ii) To issue an order or directing thereby directing the respondents to take decision in respect of providing the consequential benefits accrued to the applicants on their absorption as permanent employee of the Indian Railways as per service rules. (iii) To pass any other order or direction which this Hon'ble Tribunal may deem fit and proper in the circumstances of the case. (iv) Allow the Original Application with costs.";