MOHAMMED SHAMEEM A Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioners claim to be promotee Group 'A' Officers of Southern Railway, who are all working in Junior Administrative capacity. They had filed O.A No.1060 of 2017, when orders were issued to revert them and had obtained interim orders from the learned Central Administrative Tribunal (CAT for short) , Ernakulam Bench; the effect of which was that their reversion, ordered through the impugned orders, would not stand effectuated. However, when the matter was subsequently heard by the learned Tribunal, it was pleased to modify the earlier order of status quo and to issue an order, dated 08.01.2018, vacating the same and permitting the Authorities to give effect to Annexures-A1 and A2 orders. This order is under challenge at the hands of the petitioners before us.

(2.) We have heard learned counsel for the petitioner Sri. T.C. Govindaswamy, and learned Standing Counsel appearing for the respondents.

(3.) We must, at the out set, make it clear that, we do not propose to say anything on the merits of the contentions of the parties, since we are certainly aware that anything that we say or any observations that we make, will have ramifications on effect on the final disposal of the original application itself. We are only called upon to consider whether the order now impugned before us is valid or otherwise.