RAVI SHANKER MAURYA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Sri Ashok Khare, learned Senior Counsel assisted by Sri Siddharth Khare, learned counsel for the petitioner, Sri Ajay Singh, learned counsel for the Railways and perused the record.

(2.) By way of the present writ petition, the petitioner has challenged the judgement dtd. 11/8/2017, passed by the Central Administrative Tribunal, Allahabad Bench, Allahabad (hereinafter referred to as 'C.A.T.') in Original Application No. 101 of 2016 by which the application of the petitioner against cancellation of his candidature was rejected.

(3.) Sri Ashok Khare, learned Senior Counsel assisted by Sri Siddharth Khare, learned counsel for the petitioner, contended that the order impugned is absolutely erroneous and arbitrary. The factual matrix of this case is as below:-