UNION OF INDIA Vs. SANGRAM SINGH & OTHERS

JUDGEMENT

(1.) The Union of India and it's functionaries have invoked the supervisory jurisdiction of this court u/Art. 227 of the Constitution to assail the order of the Central Administrative Tribunal, Jabalpur bench circuit sitting Gwalior dated 17th August, 2015 passed in O.A.No.202/2005 whereby the original application in question seeking quashment of the order dated 10/10/2014 denying the benefit of appointment to the petitioners under the Liberalized Active Retirement Scheme for Guaranteed Employment for Safety Category (LARSGESS) on the ground of possessing qualification of Poorva Madhyama Certificate Examination and Uttar Madhyama Certificate Examination, which are not declared equivalent to the recognised examination under the M.P. Board of Secondary Education, has been rejected.

(2.) Learned counsel for the rival parties are heard.

(3.) The Tribunal in it's order placed reliance on the judgment dated 15/4/2014 passed by the single bench of this court in W.P.No.1157/14 (Rajo Singh Vs State of M.P.) which alongwith other writ petitions was allowed by a common order dated 15/7/2014 by recording the findings as under:-