RAJASEKHAR MANTHA,J. - (1.) An application being CAN 3522 of 2018 has been filed by the Union of India seeking recall of the order dated 07.05.2018 in so far as imposition of costs of Rs. 11,000.00 is concerned. Such costs were imposed in view of the total casual refrain on the part of the Officials of the Union of India in taking appropriate instructions from Delhi in the year 2017 and to file affidavit-in-opposition within time.
(2.) Hence, I find no reason to recall such order for costs. Accordingly, CAN 3522 of 2018 is hereby dismissed.
(3.) The instant writ application has been filed by the persons engaged on contract for manning the entry gates at different stations of Metro Railway at Kolkata. The practice that was followed until 2017 was a ticketing system, whereby a ticket was inserted in the machine concerned and the same used to allow the passengers to pass after a restriction was relaxed for a few seconds.;