SUMIT AHIRWAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The West Central Railway vide Employment Notification No.01/2012 dtd. 22/8/2012 invited applications for recruitment for the Group-D post. The petitioners filed their applications for the said post. They were treated as 20% extra candidates; therefore, they were denied selection. All the petitioners approached the Tribunal, but were unsuccessful, and the matter travelled up to the Supreme Court in the case of "Dinesh Kumar Kashyap and Others vs. South East Central Railway and Others, reported in (2019) 12 SCC 798 . Facts of the case are mentioned in para 2 of the aforesaid judgment, which is as under:-

(2.) The Constitution Bench in the ratio of 2:1 set aside the order of the Tribunal by the following directions:-

(3.) After the aforesaid order, an application for clarification was filed, which was registered as M.A. No.439-442/2019. Vide order dtd. 1/3/2019, the Apex Court has clarified that the said judgment shall be available to all those persons who had filed petitions before the Central Administrative Tribunal. Thereafter, some of the Original Applications were allowed following the judgment passed by the Apex Court in the case of "Dinesh Kumar Kashyap (supra). Against the said order i.e. 10/1/2020, the Union of India Misc. Petition No.2222/2020. Vide order dtd. 21/9/2020, the Misc. The petition was dismissed by the Coordinate Bench of this Court.