LAWS(GAU)-2019-6-75

ANADI MISHRA Vs. UNION OF INDIA

Decided On June 28, 2019
Anadi Mishra Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) The three writ petitioners were the applicants in the original application, O.A. No. 68/2013, before the Central Administrative Tribunal, Guwahati (the Tribunal, in short) and they have assailed the order dated 18.03.2016 passed by the learned Tribunal in O.A. No. 68/2013 seeking judicial review under Article 226 of the Constitution of India, as the reliefs sought for by the petitioners were not granted by the learned Tribunal.

(2.) Heard Mr. S. Dutta, learned counsel appearing for the petitioners as well as Mr. H.K. Das, learned counsel for the respondents.

(3.) Before dealing with the issues involved in the writ petition, a brief narration of the background facts appears to be necessary. By an Employment Notice dated 02.09.2006 published by the Railway Recruitment Board, Guwahati (the Board, in short), applications were invited for filling up a number of posts in different categories in the North East Frontier Railways (the Railways, in short). The present matter pertains to recruitment to the post of Trainee Assistant Station Master (ASM) in the Railways for which also applications were invited by the said Employment Notice. Initially, the Employment Notice mentioned about filling up of 69 vacancies in the post of ASM, which later on, was increased to 104. The requisite qualification for the post of ASM was mentioned in the Employment Notice as a university degree or its equivalent from a recognized university and the petitioners, all belonging to Un-reserved (UR) category and being eligible, submitted their candidatures for the post of ASM. When so advertised, the break-up for those 104 vacancies of ASM was indicated as Un-reserved (UR) - 42, Scheduled Castes (SC) - 15, Scheduled Tribes (ST) - 8, Other Backward Classes (OBC) - 28 and Ex-Servicemen (ESM) - 11.