LAWS(SC)-2025-9-25

UNION OF INDIA Vs. ALOK KUMAR

Decided On September 09, 2025
UNION OF INDIA Appellant
V/S
ALOK KUMAR Respondents

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises from the judgment and order dtd. 6/2/2023 passed by the High Court of Judicature at Patna in Civil Writ Jurisdiction Case No. 12755 of 2021 ("impugned judgment") by which the High Court allowed the Writ Petition filed by the Respondent herein.

(3.) The Railway Recruitment Board ("RRB") established in various parts of India is the authority conducting recruitment for various Group 'C' non-gazetted posts of technical and nontechnical categories in the Railways including the post of a Senior Sec. Engineer ("SSE"). The recruitment of the Group 'C' non-gazetted posts is governed by the Master Circular No.29 dtd. 28/6/1991 ("Master Circular"). The relevant provisions of the Master Circular are reproduced hereunder: