P.B. Bajanthri, J. - (1.) The petitioner has questioned the validity of order dated 11.03.2014 (Annexure P-4) and 23.04.2014 (Annexure P6) passed by the Central Administrative Tribunal, Chandigarh Bench, Chandigarh (for short 'Tribunal') in O.A. No.106/PB/2013 and R.A. No. 060/00056 of 2014.
(2.) The Railway Board vide memo dated 02.12.2010 issued to all the General Managers of Indian Railways including Production Units informed and explained regarding the engagement of Course Completed Act Apprentices as 'substitutes' in Group 'D' in Indian Railways which reads as follows:- "No.E(MPP)2005/6 New Delhi, dated 02.12.2010 The General Managers, All Indian Railways including Production Units Sub: Engagement of Course Completed Act Apprentices as substitutes in Group 'D' on Indian Railways. Board vide its letter No. E(MPP)2002/12/26/Vo.II dated 21.06.2004 had clarified that Course Competed Act Apprentices can be engaged as Substitutes in Group 'D' under General Managers' powers in administrative exigencies. It is further clarified that Diploma/Degree holders trained under the Apprentices Act 1961 (as amended from time to time) in Railway establishments can also be considered, (similar to ITI, etc. trained Act Apprentices engaged as substitutes) for engagement as substitutes in Group 'D' posts within the General Managers' powers in administrative exigencies, subject to their fulfilment of the extent instructions prescribed for such engagement. (Anil Wasoo) Dy. Director E(MPP) Railway Board New Delhi, dated 02.12.2010"
(3.) In view of the aforesaid communication the General Managers have been given powers in Administrative exigency to engage as "substitutes" in Group D Posts, those who have completed Course Completed Act Apprentices.;