UNION OF INDIA Vs. JEET RAM GURJAR

JUDGEMENT

(1.) This writ petition is directed against the order dtd. 26/4/2021, passed by the Central Administrative Tribunal [in short "the Tribunal"] in

(2.) The record shows that, the petitioners, in effect, Northern Railway, had initiated steps for employing 5679 persons in Group "D", in various categories i.e., job functions. This process was commenced, via a notification issued on 30/12/2013.

(3.) Mr. V.S.R. Krishna, who appears on behalf of the petitioners, does not dispute the fact that, the respondent was examined, based on a request made by the concerned authority in Northern Railway, by a Medical Board constituted by the All India Institute of Medical Sciences (AIIMS).