Jharkhand High Court
Shiv Chandra Yadav & Ors vs Union Of India & Others on 22 September, 2022
Author: Aparesh Kumar Singh
Bench: Aparesh Kumar Singh, Deepak Roshan
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P. (S) No. 4599 of 2017
Shiv Chandra Yadav & Ors. --- --- Petitioners
Versus
Union of India & others --- --- Respondents
.......
CORAM: HON'BLE MR. JUSTICE APARESH KUMAR SINGH HON'BLE MR. JUSTICE DEEPAK ROSHAN For the Petitioners : M/s M.M. Pal, Sr. Adv., H.K. Chakrabarty, Adv. For the Railways : M/s Bakshi Vibha, Sr. Panel Counsel, Bharat B. Prasad, CGC For the Respondent No.5 : Mr. Sanjay Kr. Sinha, Advocate 09/22.09.2022 Petitioners are private respondents in the original application, who are aggrieved by the order dated 01.06.2017 passed in OA No. 114 of 2013(R) by the learned Central Administrative Tribunal, Circuit Bench at Ranchi whereby the learned Tribunal has quashed the entire merit list of 27 persons holding that it should redrawn on the basis of seniority of Mates and then Keymen and then Gangmen/trackmen as per their respective seniority in the Division. Railways had also filed a writ petitioner challenging the impugned order being W.P.(S) No. 7633 of 2017. The same was withdrawn vide order dated 06.09.2021. Railways have filed counter affidavit in this writ petition on 03.01.2018 supporting the case of the writ petitioners. Pleadings are complete. Applicant has not got the benefit of the impugned order whereas the private respondent / petitioners have gained another promotion thereafter, as per learned Senior Counsel for the petitioners.
Learned counsel for the Railways Mrs. Bakshi Vibha has appeared today for the first time for the Railways and seeks time to come prepared. Let her name be reflected in the cause list as counsel for the respondent Railways, henceforth. She would be ready with instructions on the next date.
Let the matter appear on 09.11.2022. In the meantime, learned counsel for the parties would submit the written notes and decisions on which they seek to rely. Learned counsel for the Respondent Railways would also supply a convenience volume of the relevant documents, which are not in dispute at least one week before the next date.
(Aparesh Kumar Singh, J.) (Deepak Roshan, J.) A.Mohanty