VIJAY DWIVEDI Vs. CENTRAL ADMINISTRATIVE TRIBUNAL

JUDGEMENT

(1.) Heard Sri P. C. Dwivedi, learned counsel for the petitioner and Sri Arun Kumar Gupta, learned counsel appearing for the respondent-railways/Union of India.

(2.) The instant writ petition is directed against the judgment and order dtd. 18/11/2021 passed by the Central Administrative Tribunal, Allahabad Bench, Allahabad (for short 'Tribunal'), in Original Application No. 330/00092/2020 (Vijay Dwivedi Vs. Union of India and others), whereby the claim of the petitioner for appointment has been rejected.

(3.) The admitted facts inter se parties is that Railway Recruitment Board, Government of India, Ministry of Railways notified Advertisement No. 01 of 2014 dtd. 18/1/2014, inviting applications for the posts of Assistant Loco Pilot.