- (1.) THE applications are allowed. The defects are over -ruled.
(2.) INSTANT bunch of petitions has been filed assailing the order granting interim protection to the applicants by the Central Administrative Tribunal, Jaipur Bench, Jaipur, vide order dated 03.08.2015. Brief facts of the case which may be relevant for consideration are that 638 vacancies of Assistant Loco Pilot came to be advertised/notified vide Centralized Employment Notice No. 1/2014, dated 18.01.2014, issued by the Railway Recruitment Board inviting applications from the eligible candidates, obviously who fulfill the requisite qualifications for participating in the selection process. Pursuant thereto, the present respondents, who are applicants before the Tribunal, submitted their applications and were permitted to participate in the selection process.
(3.) THE applicants, as informed to the Court, after participating in the selection process, qualified in the written examination and in the aptitude test and their names find place in the select list prepared by the Railway Establishment, but finally when they were not empaneled to be considered for appointment, each of them rushed to the Tribunal by filing Original Applications and their grievance was that they hold the minimum academic qualification and once permitted to participate in the selection process, withholding their names from being empaneled for appointment is arbitrary action of the respondent -Railway Establishment being violative of Art. 14 of the Constitution of India.;