(1.) The present writ petitions under Article 226 and 227 of the Constitution of India seek to assail the order dtd. 4/9/2018 passed by the learned Central Administrative Tribunal in a batch of O.As including O.A 1445/2025.
(2.) Vide the impugned order, the learned Tribunal has rejected the OAs preferred by the petitioners wherein they had challenged the cancellation of their candidature in the selection process for appointment to different posts initiated by the Railway Recruitment Cell vide their advertisement dtd. 30/12/2013.
(3.) Before dealing with the rival submissions of the parties, the brief factual of the matrix as is necessary for adjudication of the petitions may be noted.