GENERAL MANAGER, SOUTHERN RAILWAY Vs. S. RAHUMUDEEN

JUDGEMENT

(1.) The challenge is against Ext.P3 order passed by the Tribunal in O.A. No.180/00127/2014. The grievance is mainly with regard to the observation made by the Tribunal as to the course pursued by the petitioners herein [who were the respondents before the Tribunal] to the effect that the denial of promotion of the applicant was quite intentional and further, in imposing a cost of Rs.5,000/- upon them, while dismissing the original application. 2. The learned Standing Counsel appearing for the petitioners submits that the original petition is filed only to a limited extent for expunging such observation that the denial of promotion was intentional and also against imposition of cost for the alleged intentional delay. The prayers are in the following terms: