DILESHWAR KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Both the appeals arise out of a common judgment and order passed by a learned Judge of this Court dismissing two writ petitions which were heard analogously.

(2.) The appellants in both the appeals are members of Railway Protection Force of Eastern Railway and have been serving as Constables/Head Constables. The appellants are posted in different divisions under Eastern Railway.

(3.) On 13th January, 2006 a notification was issued inviting applications from Head Constables/Constables for selection of the candidates to the promotional post of Assistant Sub -Inspector of Railway Protection Force in the Eastern Railway. The appellants herein submitted their applications in response to the aforesaid notification and the said applications were duly processed by the concerned authority. The selection was held pursuant to the aforesaid notification for filling up all 28 posts of Assistant Sub -Inspector in the Railway Protection Force. Out of the aforesaid 28 posts, six posts were reserved for SC and two posts were reserved for ST category candidates.