KRISHAN KUMAR Vs. UOI

JUDGEMENT

(1.) THE petitioners are aggrieved by the order of the Central Administrative Tribunal ("CAT/Tribunal") dated 29.10.2003 in O.A. No. 324/2003. The impugned order set aside the selection and appointment to the post of Junior Engineer (C & W) Grade -II.

(2.) THE brief facts of the case are that the petitioners were earlier working as Artisan Grade I, which is one of the posts -incumbents whereof are entitled to compete for 25% quota for the post of Train Examiner/JE Grade II. This was in term of Rule 142 of the Indian Railways Establishment Management (IRD) Volume I.

(3.) THE Private respondent Nos. 4 and 5 -who had approached the Tribunal, were served in the course of these proceedings. Initially, they were represented. However, in the last ten hearings or so, there has been no appearance on their behalf. We have heard learned counsels for the parties today.