VIJAY PAL Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Shri Shyamal Narain, assisted by Shri Ravi Prakash Bhatt, learned counsel for the petitioners and Shri Manish Pandey, learned counsel appearing for the respondent.

(2.) Petitioner/original applicants, herein, are challenging the judgment and order dtd. 1/5/2018, passed by the Central Administrative Tribunal Allahabad Bench, Allahabad (for short 'Tribunal'), whereby, their candidature for appointment on Group-D post has been rejected.

(3.) Railway Recruitment Cell, North Central Railway, Allahabad (for short 'RRC'), invited applications from eligible candidates for recruitment to Group-D posts, i.e., Khalasi, Helper, Trackman, Peon, Parcel Porter, Safaiwala, etc. under North Central Railway, vide advertisement No. 01/2013, dtd. 27/7/2013.