APARESH KUMAR SINGH,J. - (1.) Heard learned counsel for the petitioner. No one appears for the Respondent Railways.
(2.) Learned Central Administrative Tribunal (CAT), Patna Bench, Ranchi Circuit Bench by the impugned order dated 28.04.2016 passed in O.A. No. 051/00192/2014 (Annexure-10) has upheld the order of reversion dated 19.08.2014 and 28.08.2014 where under petitioner No. 1 and 2 were reverted from the post of Junior Engineer to Technician and Senior Technician respectively.
(3.) The Applicants/writ petitioners herein participated in the Limited Departmental Competitive Examination (LDCE) pursuant to the notice dated 19.08.2010 (Annexure-1) and found themselves in the merit list contained in Annexure-2 dated 03.11.2011 at Serial No. 7 and 8 in the unreserved and Schedule Tribe category. Consequent thereto, they were promoted to the post of Junior Engineer by Annexure-3, order dated 08.04.2013. The merit list dated 03.11.2011 was challenged before learned CAT, Kolkata Bench in O.A. No. 190 of 2012 by certain candidates. The present applicants/writ petitioners also appeared being Respondents therein, apart from the Railways being the official Respondent. Learned Tribunal by order dated 29.08.2013 quashed the merit list and directed the Railways to prepare a revised panel on the basis of merit i.e. the marks obtained in the written examination without counting the seniority. After seeking some extension by the Railways, a revised panel was prepared on merit excluding the seniority marks in which these applicants did not find place (Annexure-6 dated 20.01.2014).;