B BOSEWEL Vs. UNION OF INDIA

JUDGEMENT

(1.) These writ petitions are directed against the order dated 7 February, 2005 in O.A. Nos. 560 and 206 of 2004 and the subsequent order dated 24 February, 2010 in O.A. Nos. 206 of 2004, 925, 454, 457 and 455 of 2008 on the file of the Central Administrative Tribunal, whereby and where under the Central Administrative Tribunal rejected the claim of the Petitioners for appointment in the cadre of Khalasis in the Integral Coach Factory at Chennai.

(2.) The facts in the lead matter (W.P. No. 13591 of 2008) are as follows:

(3.) The Railway Board issued a notification bearing No. 1 of 1995 dated 7 September, 1995 calling for applications from candidates for 330 posts of "Khalasis" (Group -D) in their coach factory at Chennai. Subsequently the Railway Board agreed for preparing a panel for 917 vacancies on the ground of increase of vacancies from 330 to 917. The Petitioners were fully qualified and as such they made applications for such appointment. The third Respondent received 58,675 applications and out of this 32,563 candidates were called for interview and ultimately 25,271 candidates attended the interview.