YOGESH DEVIDAS PATIL Vs. UNION OF INDIA

JUDGEMENT

(1.) This is a batch of writ petitions, at the instance of 339 petitioners. These petitioners assail a common judgment and order of the Central Administrative Tribunal, Mumbai Bench, Mumbai (hereafter "the Tribunal " for short) dtd. 10/2/2017 dismissing several original applications on its file. We propose to dispose of such writ petitions by this common judgment and order.

(2.) The original applications were instituted by 407 aspirants for public employment. They had participated in the selection process conducted by the Central Railway for appointment on Group 'D ' posts, which followed an advertisement dtd. 2/7/2007. Allegedly, they were denied appointment despite being successful in the 'Physical Examination Test ' (hereafter "PET " for short), written examination and medical test. The Tribunal, however, did not find any merit in the contentions raised by the original applicants and spurned the challenge by the impugned judgment and order.

(3.) The question that we are tasked to decide is whether the Central Railway illegally denied appointment to the petitioners, and also as to whether the Tribunal was justified in dismissing the original application.