Bombay High Court
Mr. Ganesh Kumar Yadav And Anr vs Union Of India Through Its Secretary And ... on 5 September, 2018
Bench: R. M. Savant, K. K. Sonawane
wpst-25576-18(501).doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION St. NO. 25576 OF 2018
Mr. Ganesh Kumar Yadav & Anr ..Petitioners
Vs.
Union of India through its
Secretary & Ors ..Respondents
Mr. V. P. Agale for the Petitioners
Ms Sangeeta Yadav for the Respondents
CORAM :R. M. SAVANT, &
K. K. SONAWANE, JJ
DATE : 5th SEPTEMBER, 2018 P.C. 1 The Petitioners are challenging the Notification dated 13-3-2018 issued by the Respondent No.3 disqualifying them from appearing for the examination for the selection to the post of App. J.E. (Coaching) against 25% serving quota. Having regard to the said challenge and considering the fact that the Petition is directed against the Railways, the same is a service matter within the meaning of the Administrative Tribunal Act. We therefore by relegating the Petitioner to the remedy before the Central Administrative Tribunal dispose of the above Writ Petition.
2 Needless to state that this Court has not gone into the merits of the challenge and it is before the Central Administrative Tribunal the Petitioners can urge their contentions.
Meera
Mahesh
[K. K. SONAWANE, J] [R.M.SAVANT, J]
Jadhav
Digitally signed by
Meera Mahesh
Jadhav
Date: 2018.09.06
15:32:20 +0530
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