KURIAN, J. - (1.) Leave granted.
(2.) Writ Petition (C) No. 3548 of 2017 before the High Court of Judicature at Patna was filed by the appellant herein, challenging the order dated 14.12.2012 of the Central Administrative Tribunal, Patna in OA No. 42 of 2005 and other connected matters.
(3.) The issue pertains to the claim made by the appellant that his promotion as a passenger guard was based on a selection. The impugned Judgment of the High Court reads as follows:- "Heard counsel for the petitioner and the counsel for the Railways. This Court is willing to set aside the order of the Tribunal dated 14th December, 2012 now in the year 2017 on the ground that this petitioner was made party and heard. From perusal of the order of the Central Administrative Tribunal, Patna Bench, Patna, it is evident that this well considered decision has been taken keeping in mind the policy in vogue as well as the decisions, which have emerged subsequently after other rounds of legal battle before the Allahabad High Court and Hon'ble Apex Court. Individual grievances can be agitated before the Tribunal.";