MANASA CHANDRA MAHANTA Vs. UNION OF INDIA

JUDGEMENT

(1.) The instant writ petition is under Article 226 of the Constitution of India by which the order dtd. 25/10/2018 passed by the learned Central Administrative Tribunal, Patna Bench, Circuit Bench at Ranchi in OA/051/00733/2018 has been assailed by which the order dtd. 29/1/2010 has been refused to be interfered with by which the claim for appointment in Railways against Physically Handicapped Quota has been rejected on the ground that the disability of the writ petitioner has been assessed to be less than 40%.

(2.) Brief facts of the case as per the pleadings made in the writ petition, which are required to be enumerated herein, read as under :-

(3.) It appears from the pleadings, as referred hereinabove, that in pursuance to the notification issued by the Indian Railways on 10/2/1999 by which applications were invited for various posts including the post of Ty. Chowkidar.