ARJUN RAVEENDRAN K. Vs. GENERAL MANAGER SOUTHERN RAILWAY

JUDGEMENT

(1.) The present Original Petition is directed against the judgment of the Central Administrative Tribunal dtd. 20/7/2023, whereby O.A.No.322/2021 filed by the petitioners/applicants has been rejected.

(2.) The short controversy involved in this case is as to whether the persons who have given option for employment at Salem, after having done so can turn around after one and a half year and make a request for placement to a different post. For answering the controversy, it would be appropriate to refer few facts.

(3.) Similar is the argument of Mr. Babu, learned Senior Counsel.