Ashish Kumar And Ors vs Raghvendra Singh And Ors

V. Ajay Kumar, J

Heard Shri A.K. Bhakt, learned counsel for the petitioners.

The instant CP is filed by the petitioners alleging violation of the interim order dated 14.04.2018 of this Tribunal in OA No. 1474/2018 which reads as under:-

"Heard the learned counsel for the applicants.

MA 1660/2018 filed for joining together is allowed.

MA 1661/2018 filed for seeking exemption is also allowed.

Issue notice to the respondents. Shri Vijendra Singh, learned counsel, accepts notice on behalf of the respondents and seeks time to file reply.

List on 18.07.2018.

In the meanwhile, the respondents shall continue the applicants in the same capacity, if there is work, and in preference to their juniors/freshers".

The learned counsel submits that though this Tribunal directed the respondents to continue the petitioners in the same capacity, if there is work, and in preference to their juniors/freshers, but the respondents, though there is work, instead of engaging the petitioners, engaged juniors/freshers to the petitioners, in violation of the orders of this Tribunal. But it is seen that the petitioners either through the instant CP or even through the oral arguments of the learned counsel failed to show any basis for their allegations. The petitioners miserably failed to show on what basis they are contending that there is work and that which junior/fresher of the petitioners was engaged etc. In the absence of said basic material, the CP cannot be maintained in the present form.

In the circumstances and for lack of proper pleadings, the instant CP is dismissed. However, this order shall not preclude the petitioners from availing their remedies in accordance with law, on any future date, with sufficient material. No costs.