S.P. Talukdar, J. - (1.) This relates to an application for review of the order dated 2nd March, 2005 passed in W.P.C.T. No. 51 of 2005.
(2.) The backdrop of the present application may briefly be stated as follows: Respondent No. 1, Hari Singh, and 14 others as applicants, approached the learned Central Administrative Tribunal with an application under Sec. 19 of the Administrative Tribunal Act. They sought for direction upon the authorities for giving them the Overtime Allowance for working beyond the normal duty hours. Direction was also sought for payment of Overtime Allowance 3 hours per day and 5 days a week for their performing 12 hours per day. They also sought for other reliefs in the said application. Learned Tribunal by its judgment and order dated 2nd September, 2004 allowed the said application and directed the authorities to make payment of Overtime Allowance to the employees working as 'Chowkidars' within a period of three months from the date of receipt of the copy of the said order.
(3.) This order of the learned Tribunal was challenged by the respondents authorities by filing an application under Article 226 of the Constitution. The Division Bench of this Court by its order dated 2nd March, 2005 dismissed the application upon finding that the impugned order of the learned Tribunal does not suffer from any infirmity. By filing the present application, the said order dated 2nd March, 2005 had been sought to be reviewed.;