BHASKAR BHATTACHARYA, J. - (1.) This writ application under Articles 226/227 of the Constitution of India is at the instance of the Union of India and is directed against order dated May 3, 2006 passed by the Central Administrative Tribunal Calcutta Bench (hereinafter referred to as the Tribunal) by which the said Tribunal allowed an application under Section 19 of the Administrative Tribunal Act, 1985 filed by the respondent herein by directing the present appellants to consider the case of the respondent by absorbing him against Group-D post immediately in the light of the observation made in the body of the said order,
(2.) The facts giving rise to the filing of this writ-application may be summed up thus :
(3.) In the past, the respondent herein filed an application under Section 19 of the Administrative Tribunal Act, 1985 before the Tribunal below thereby praying for absorbing him in the regular Group-D post after taking into consideration his service of more than eight years in casual vacancies. The said application was contested by the Union of India and ultimately, the Tribunal by the order dated August 20, 2003 disposed of the said application by directing the Union of India to consider the case of the respondent for regularisation against the available or future Group-D vacancy in the same manner in which the cases of two casual workers, namely, Rekha Kundu and Bablu Bagani were regularized. The Tribunal further directed that till such consideration was made the status quo as regards the service of the respondent would continue. It may not be out of place to mention here that the Union of India has not challenged the said decision and the same has attained finality.;