LALJIBHAI C BUSA Vs. UNION OF INDIA

JUDGEMENT

(1.) THE present petition is directed against the order dated 7.9.2007 passed by the Central Administrative Tribunal (hereinafter referred to as CAT/Tribunal for the sake of convenience) in O. A. No.362 of 2006 with Misc. Application No.474 of 2006 and No.307 of 2007, whereby the Tribunal has quashed the finally published seniority list dated 6.12.2005 and subsequently dated 10/17.3.2006 and it has been further observed that it will be open to the respondents to prepare a fresh seniority list of Assistant Loco Pilot in light of the observations made by the Tribunal in the judgement.

(2.) THE short facts of the case appear to be that the petitioners herein are the employees of Western Railway, Rajkot Division and working as Diesel Assistants in Transport Division. On 2.1.1998, Western Railway, Rajkot called for the applications for filling up 25% of the Grade (C) direct recruitment vacancies by General Department Competition Examination (hereinafter referred to as GDCE for the sake of convenience). On 28.10.1999 a panel of 224 employees was prepared for the post of Diesel/Electric Assistants. 30 candidates for Rajkot Division were notified and booked for training at Udaipur Training School.

(3.) WE have heard Mr.Bhatt, learned Counsel appearing for the petitioners, Ms.Vasavdatta Bhatt, learned Counsel for respondents No.1 and 2 and Ms.Sunita Chaturvedi, learned Counsel for respondents No.3 to 5.