- (1.) Union of India through Secretary, Ministry of Railways, Government of India and four others are before this Court challenging the validity of the order dated 06.11.2015 passed by the Central Administrative Tribunal, Allahabad (in short "the Tribunal") in Original Application No.187 of 2011 (Ashok Kumar & Ors. v. Union of India & Ors.).
(2.) On 12.01.2016, when the matter was taken up, the Court has proceeded to ask learned counsel for the Union of India to bring entire facts by way of supplementary affidavit as to how many original applications have been filed in reference to notification dated 21st December, 2005 and the Screening Test held pursuant thereto. Details of various writ petitions filed in respect of present matter and the outcome of the said writ petitions was also required to be submitted. Coupled with this, details were also required as to whether in the past, post facto age relaxation has been given to the incumbents or not.
(3.) In response to the aforesaid direction, a detailed supplementary affidavit sworn by Shri Satish Kumar posted as Divisional Personnel Officer, N.C. Railway, D.R.M. Office, Allahabad has been filed and the same is taken on record.;