B. KISHORE KUMAR AND OTHERS Vs. GOVERNMENT OF INDIA REP. BY ITS CHAIRMAN, RAILWAY BOARD, NEW DELHI AND OTHERS

JUDGEMENT

(1.) While the first of these writ petitions is filed by the employees, the rest of these writ petitions are filed by the Railway Administration, challenging a common order passed by the Central Administrative Tribunal, allowing the Original Applications filed by the unofficial respondents in each of these writ petitions.

(2.) Heard Mr. Krishna Devan, learned counsel appearing for the petitioners in the first writ petition, Mr. C.V. Rajeev Reddy, learned Standing Counsel appearing for the Southern Railways, and Mr. D.V. Rao, learned counsel appearing for the original applicants before the Tribunal.

(3.) For filling up of 12 vacancies of Junior Engineer Grade - II in Carriage and Wagon Department, as against a quota of 25% reserved for Intermediate Apprentices, a notification dated 08.07.2005 was issued. A written examination was conducted on 14.05.2006 and results were published on 10.06.2006. Thereafter, a panel was drawn, as per seniority according to the Railway Administration, in terms of Para 219 (j) of Indian Railway Establishment Manual (hereinafter referred to as 'the IREM'). About 19 candidates, who were successful in the written test, were included in the panel, from among whom, 12 candidates were granted promotion by order dated 06.07.2006.