UNION OF INDIA Vs. A M SUTARIA

JUDGEMENT

(1.) WE have heard Mr. Mukesh Patel, learned counsel assisted by Mr. Ravi Karnavat appearing for the petitioners and Mr. K.B. Pujara, learned counsel appearing for the respondent.

(2.) THIS writ petition has been filed by the petitioners challenging the judgment and order dated 20.6.2012 passed by the Central Administrative Tribunal, Ahmedabad Bench, Ahmedabad in Original Application No.445 of 2009 by which the Tribunal has allowed the Original Application filed by the respondent and directed the petitioners to consider the case of the respondent for an alternative post on the basis of instructions which were in force in the year 2006, 2007 and 2008 when the case of the respondent was considered by the Railway Recruitment Board, Ahmedabad for the post of Goods Guard.

(3.) THEREAFTER , the respondent filed Review Application No.13 of 2011. The said Review Application came to be allowed by the Tribunal by judgment and order dated 14.10.2011 and the Original Application No.445 of 2009 came to be restored to its original number.