S. P. SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) CHALLENGING the order dated 20th August, 2007 passed by the Central Administrative Tribunal, Bench Jabalpur, in O.A. No.167/2007 and O.A. No.175/2007 Annexure P/1, this writ petition has been filed by the petitioners.

(2.) PETITIONERS herein are working in the establishment of West Central Railway and are posted in various places as are indicated in the cause title. They were candidates who had participated in a Departmental Examination conducted by the Railway Administration on 11.6.2005. The examination was conducted for effecting promotions to the post of Assistant Engineer (Group D). The results of the examination were declared on 15.10.2005 and as the petitioners were not found eligible for promotion and as some of their answer sheets were not evaluated, the matter went to the Central Administrative Tribunal as indicated herein above and the claim of the petitioners having been dismissed, they are before this Court.

(3.) THE question involved in this writ petition which warrants consideration by this Court lies in a very narrow compass.