M S MAHESH ETC Vs. UNION OF INDIA & ANR
LAWS(SC)-2019-1-403
SUPREME COURT OF INDIA
Decided on January 21,2019

M S Mahesh Etc Appellant
VERSUS
Union Of India And Anr Respondents

JUDGEMENT

- (1.) Leave granted. 1. These appeals have been filed questioning the judgment of the High Court by which the judgment of the Central Administrative Tribunal, Madras was set aside.
(2.) The appellants were selected by the General Manager, Southern Railway, Chennai for appointment to the post of Substitute Helper - II in Group "D" services. 28 candidates out of 41 joined the service. The remaining 15 were not appointed as the respondents realized that the selection was without issuing any advertisement or notification calling for applications from all eligible candidates.
(3.) As the appellants were not appointed, they filed O.A. Nos.448-449 of 2011 in the Central Administrative Tribunal. The said O.A.s were disposed of by the Tribunal with a direction to the respondents to consider the applicants for appointment in any existing or future vacancies of Substitute Helper or equivalent category.;


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