- (1.) To question correctness of the judgment dated 18.05.2011 passed by Central Administrative Tribunal, Jodhpur in Original Application No. 157/2009 with Misc. Application No. 95/2009, this petition for writ is preferred.
(2.) In brief facts of the case are that the petitioners-original applicants were employed as daily wagers on mustrol with Military Engineering Services somewhere in the year 1985-86. The petitioners along with similarly situated employees were retrenched from service on 06.02.1987 Being aggrieved by the same, the petitioners and other similarly situated employees preferred an original application before the Central Administrative Tribunal, Jodhpur that came to be dismissed by the judgment dated 19.07.1988. The learned tribunal by the judgment aforesaid held that discontinuation of the applicants from service was illegal and therefore, they are entitled to reinstatement in service with full back wages within a period of two months from the date of the order. The judgment aforesaid came to be affirmed by the Hon'ble Supreme Court of India with a little modification that the retrenched workmen be reinstated in service on the posts held by them without any back wages.
(3.) As per the facts averred in the original application application, the applicants as well as other similarly situated persons were reinstated in service but not the posts held by them, therefore, some of the persons approached the Central Administrative tribunal, Bench Chandigarh by way of filing an Original Application to have a direction for their reinstatement in service on the posts from which they were retrenched. The original application of those employees came to be accepted on 24.03.2003 with direction to consider regularisation of the applicants on the post against which they were initially appointed with Military Engineering Services (Industrial Class-III & IV).;