UMESH KUMAR MAHATO AND 14 ORS. Vs. UNION OF INDIA (UOI) AND ORS.

JUDGEMENT

(1.) THE applicant, Umesh Kumar Mahato and others total 15 in number, have filed this case under Section 19 of the Administrative Tribunals Act, 1985 praying for the following reliefs:

(2.) BRIEF facts of the case as stated in the O.A. are that an employment notice dated 25.07.1997 was published by the Divisional Railway Manager, S.E. Railway, Adra for recruitment to the Group 'D' posts of Electrical Department (General Services and TRD streams) of Adra Division. The proposed recruitment was for 240 posts with the break up of UR -120, SC -36, ST -26 and OBC -58. There was also a break up out of 240 posts of General services and TRD which was as follows:

(3.) THE respondents have filed a written statement disputing and denying the claim of the applicant. The respondents have stated that as per the Railway Board vide its letter dated 28.11/18.12.98 communicated a clear ruling in this matter which runs as follows: