(1.) Heard Shri Ashok Kumar Singh, learned counsel for the petitioners and Shri Devendra Kumar Tripathi, learned counsel appearing on behalf of respondent-Union of India.
(2.) This application seeks review of the judgment and order dtd. 16/6/2021 passed in Writ A No. 5939 of 2021 (Manoj Kumar Mahto and 8 Others vs. Union of India and 6 Others) whereby the petitioners petition was dismissed.
(3.) Facts in brief are that an Original Application was filed by the petitioners before the Central Administrative Tribunal, Allahabad Bench Allahabad being Original Application No. 0642 of 2019. Original Application was filed challenging the order dtd. 27/12/2018 endorse vide letter dtd. 16/5/2019 issued by the Chief Crew Controller (Operating), East Central Railway, Mugalsarai and Gaya. The directions were also sought for excluding the name of the petitioners from pre-promotion training list for the post of Loco Pilot (Goods) dtd. 3/6/2019 and that they (the applicants) be continued as Loco Pilot (shunting).