A K SINHA Vs. UNION OF INDIA

JUDGEMENT

(1.) Special leave granted.

(2.) Heard counsel for the appellants in each of these cases as also the counsel for the Union of India representing respondents.

(3.) The dispute in this bunch of appeals has been adjudicated by the calcutta bench of the central Administrative tribunal and that decision is challenged. the South Eastern Railway authorities have started implementing a scheme of rationalisation of a category of its services covering Station Masters and Assistant Station Masters and the manner in which it is being done has been challenged as arbitrary, illegal and prejudicial.