Pattanaik, J. - (1.) Delay condoned.
(2.) Leave granted.
(3.) This appeal by special leave is directed against the judgment of the Central Administrative Tribunal, Madras Bench, dated 19-9-1995 in OA No. 267 of 1994. The said application has been filed by the appellant for a direction to the railway administration to promote the appellant as Welfare Inspector Grade-II with effect from 2-4-1993 as one post was available in the reserved category.;