- (1.) Challenge in D.B. Civil Writ Petition no.3847/2017 is to an order dated December 13, 2016 passed by the Central Administrative Tribunal, Jaipur Bench. Challenge in D.B. Civil Writ Petition No.2644/2017 is to another order of even date passed by the Central Administrative Tribunal, Jaipur Bench. Challenge in D.B. Civil Writ Petition No.3868/2017 is to another identically worded order dated May 30, 2016 passed by the Central Administrative Tribunal, Jaipur Bench.
(2.) The private respondents in the three D.B. Civil Writ Petitions were the applicants before the Tribunal. They had relied upon a scheme notified by the Railway call the LARGESS Scheme.
(3.) Without notice to the railway authorities or the applicants before the Tribunal, the Tribunal held the scheme to be illegal and unconstitutional.;