MANOJ KUMAR Vs. STEEL AUTHORITY OF INDIA LIMITED

JUDGEMENT

(1.) The Civil Review No.42 of 2023 and Civil Review No.43 of 2023 have been filed on behalf of the Steel Authority of India Limited (in short, SAIL), the respondent made in W.P.(S) No.1720 of 2017 and W.P.(S) No. 2386 of 2017 and the Civil Review No.100 of 2023 and Civil Review No.101 of 2023 have been filed on behalf of the writ petitioners i.e. the employees concern in the said writ petitions.

(2.) The jurisdiction conferred to this Court under Article 226 of the Constitution of India has been invoked for review of the order dtd. 10/4/2023 to the extent that the direction has been passed by the writ Court in W.P(S) No.1720 of 2017 with W.P.(S) No. 2386 of 2017 whereby and whereunder the petitioners-employees, who have challenged the order passed by the Central Administrative Tribunal dtd. 3/1/2017 passed in O.A No.51/52/2015 and the order dtd. 7/4/2017 passed in O.A/051/00053/2015, have been held to be entitled for the post of Assistant Manager (Mining) of the non-executive cadre, on the ground that there is no post of Assistant Manager (Mining) of the non-executive cadre in the establishment of the respondent-SAIL. Factual Matrix

(3.) The brief facts of the case as per the pleading made in the writ petitions have also been incorporated in the present review petitions which need to be referred to herein as under: