- (1.) It is indeed unfortunate that notwithstanding considerable time having elapsed orders of this Court passed from time to time have not been implemented.
(2.) The dispute in this case arose out of O.A. No. 326/89 which was filed by the petitioner, which is an Association of the Bikaner Division of the Northern Railway. This OA was filed pursuant to the order of restructuring which had been passed by the Railway Board with regard to Group 'C' and 'D' psots. The Tribunal disposed of this OA on 20th Oct. 1992. One of the issues which arose consideration before the Tribunal was whether the reservation for SC and ST was applicable in the case of upgradation of existing posts.
(3.) Special leave petition was filed by the respondents challenging the said decision, but by order dated 19th Nov. 1998 the order of the Tribunal was upheld.;