BRAJ MOHAN Vs. UOI

JUDGEMENT

(1.) VIDE the instant petition the petitioner is seeking relief as under:

(2.) THE main challenge of the petitioner in the instant petition is that vide Circular No. 18 (4) EO/92 (SN) dated 08.05.1992 candidature of the petitioner for being considered for appointment as Member (Technical), in the Railway Claim Tribunal was rejected.

(3.) ACCORDINGLY , petitioner being an eligible candidate applied for the said post and interviewed on 16.07.2011 by the Selection Committee headed by a Sitting Judge of the Supreme Court.