P R SONAI Vs. DISTRICT COLLECTOR MADURAI

JUDGEMENT

(1.) THE present writ petition has been filed by the Union of India, represented by the General Manager, Southern Railway and three other petitioners, namely The Chief Personnel Officer, Southern Railway, The Divisional Railway Manager, Chennai Division, Southern Railway and The Senior Divisional Operating Manager, Chennai Division, Southern Railway. The affidavit in support of the writ petition has been filed by the Senior Divisional Personnel Officer, Chennai Division, Southern Railway, on behalf of all the petitioners. The petitioners challenge the order of the Tribunal dated 28.3.2001 in O.A.No.920 of 2000.

(2.) THE reason for filing of the Original Application started with the issuance of the notification by the Chief Personnel Officer, Southern Railway, Headquarters Office, Personnel Branch, Chennai -3, bearing No.P(S).608/II/Tfc.App./LDCE, dated 28.6.1999, calling for application from eligible employees. The said notification dated 28.6.1999 reads as follows:

(3.) RULES for recruitment and training of Group 'C' and Group 'D' and Workshop staff are prescribed in Chapter -I, Section -B of Volume -I of the Indian Railway Establishment Manual (hereinafter called as " the IREM" ). Insofar as the post of Traffic Apprentices is concerned, Rule 125 of Chapter -I, Section -B of the IREM provides for filling up of 25% of the vacancies in the categories of Section Controllers, Station Masters, Yard Masters and Traffic Inspectors, by recruitment as Traffic Apprentices, which reads as follows: