- (1.) Heard learned counsel for the parties.
(2.) Aggrieved by the order dated 21.08.2015 passed by the Central Administrative Tribunal Circuit Bench at Ranchi in O.A. No. 137/2013(R) (Annexure-8) and also rejection of the Review Application by order dated 15.12.2015 (Annexure-10), petitioner has preferred the writ petition representing himself as the Secretary of Indian Railway Coal Ash and transport Workshop Mazdoor Union. The applicant claims to represent 110 Mazdoors who were engaged as canteen workers from 1990 to 2000 for seeking regularization of their services from the date of their initial engagement and treating them as Railway employees with all consequential benefits.
(3.) As per the case set up by the applicant themselves before the Learned Tribunal in the original application, they were engaged in Loco-shed directly by the contractor and not by the Railways. Due to the phasing out of steam locos, they were removed by the contractor. Admittedly, no supporting documents were enclosed to the original application by the applicants to establish their case. As a matter of fact, applicants sought to furnish documents in their support after matter has been argued.;