KAILASH CHAND Vs. CENTRAL ADMINISTRATIVE TRIBUNAL

JUDGEMENT

(1.) THE petitioners have jointly filed the instant petition assailing order of the ld. Central Administrative Tribunal dt. 12.05.2014.

(2.) THE respondent No. 4 was aggrieved by the selection process initiated by the respondent (Railway Establishment) in preparing panel dt. 01.02.2010 while making appointments against 33 1/3% quota of non -matriculate, reserved for the substantive members of Group -D employees having three years of regular service in the cadre, for promotion to the post of Commercial Clerk & Ticket Collector which is in Group -C.

(3.) THE respondent No. 4 being aggrieved by the procedure which the respondent -Railway Establishment initiated holding selection of members of Group -D, who are non -matriculate, for whom 33 1/3% quota was reserved, and if matriculate employees with higher qualifications had participated in the selection process, their right of fair consideration would be jeopardized and they failed to find place in select panel dt. 01.02.2010, filed Original Application No. 195/2010 before the ld. Tribunal.