UOI AND ORS. Vs. JETHA RAM AND ORS.

JUDGEMENT

(1.) C.M. Appl. No. 3818/2015 (Exemption)

(2.) BY this petition filed under Articles 226 & 227 of the Constitution of India, petitioner seeks to challenge the orders dated 28.04.2014 and 23.07.2014 passed by the learned Central Administrative Tribunal, Principal Bench, New Delhi (hereinafter referred to as the 'learned Tribunal') in O.A.No. 627/2013 and R.A. No. 164/2014 respectively.

(3.) THE learned counsel further submitted that the learned Tribunal has not appreciated the fact that these respondents had qualified the written examination and they were placed in the panel according to their merit position, but could not make it because of there being no reservation in the reserved category. Based on these submissions, the learned counsel submits that the impugned order passed by learned Tribunal deserves to be set aside.