BHIKHANI DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) Leave Granted.

(2.) These Civil Appeals challenge the judgments and final orders dtd. 14/10/2019 ("Impugned Judgments) passed by the High Court of Judicature at Patna ("High Court") in Civil W.P. Case No.15420 of 2019, Civil W.P. Case No.11564 of 2019 and Civil W.P. Case No.13980 of 2019, whereby the writ petitions preferred by the Respondent-Union of India were allowed, resulting in the setting aside of the Orders of Central Administrative Tribunal, Patna ("Tribunal") dtd. 27/3/2018, 30/7/2018 and 3/8/.2018 passed in Original Applications, filed by the Appellants herein, granting relief to them.

(3.) The Appellants before this Court are either former employees or legal representatives of employees who had rendered long years of service under the Department of Posts as casual labourers (Night Guards).