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 whereunder 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:- THE Facts:

(3.) THE order passed by the Tribunal was challenged by the selected candidates before the High Court. THE High Court allowed the writ petitions. THE High Court also agreed with the submission made by the third respondent with respect to the actual vacancy. According to the third respondent there were only 382 vacancies and this made the High Court to permit the Integral Coach Factory (hereinafter referred to as "I.C.F.") to appoint 382 candidates. THE judgment of the Division Bench was challenged before the Honourable Supreme Court in S.L.P.Nos.14656 of 2000 and 2377 of 2001. THE Supreme Court considered the issue in extenso and confirmed the order of the High Court as per judgment dated 12 April, 2001. THE judgment was reported in 2001(6) SCC 380 (ALL INDIA SC & ST EMPLOYEES' ASSN v. A. ARTHUR JEEN).