UNION OF INDIA Vs. M. RAMA RAO

JUDGEMENT

(1.) TINE South Eastern Railway authorities have sought to challenge the Judgment dated 26th December, 2002 passed by the Central Administrative Tribunal, Cuttack Bench, Cuttack in O.A. Nos.1076 -1085 of 2002, whereby, the Tribunal has pleased to direct the Petitioners to publish the panel of selected candidates (those who took the test at Rayagada) and to provide them employment/engagement in order to remove the discrimination to such of the selected candidates.

(2.) PURSUANT to the advertisement dated 30.5.1996 issued by the Petitioners was to recruit 737 casual labourers in Waltair Division of South Eastern Railway and applications were invited for the following regions:

(3.) THE Tribunal took note of the counter affidavit filed by the present Petitioners and in particular, the submissions made by them in paragraph -2 thereof wherein it has been stated that during the period from 9.7.1996 to 21.7.1996, the aforesaid officers conducted the test, but concerned papers along with the applications of the candidates attended, were taken by the Selection Officers to Waltair for further action. 'But for some reason, the result of the said selection has not yet been published.' (Emphasis supplied)