MOHD YUNUS AND ORS Vs. IRCTC

JUDGEMENT

(1.) Twenty three petitioners in this petition are aggrieved by Notification of 3rd November, 2017 (Annexure P-1 colly) vide which filling up of vacancies through Limited Departmental Competitive Examination (LDCE) in W-6 (scale Rs.8800-20000) is being undertaken by respondent. Vide impugned Notification of 9th November, 2017 (Annexure P-1 colly) criteria for filling up the vacancies in question has been enlarged.

(2.) The grievance of petitioners herein, who claim to be belonging to North Zone, is that after the advertisement of 3rd November, 2017, the criteria for this examination cannot be modified.

(3.) Learned counsel for respondent points out that this examination is being conducted for W-6 category, which is an open examination for all workmen and if petitioners give their consent, they are eligible to participate in the examination.