OM PRAKASH PANDEY Vs. UNION OF INDIA

JUDGEMENT

(1.) BY this petition under Article 226/227 of the Constitution of India, the petitioner seeks a writ in the nature of mandamus directing the respondents to arrange re-examination of the petitioner for taking him in Group 'd' services. Further to make enquiry to ascertain responsibility of the authority and to pay compensation for not sending the call letter to the petitioner.

(2.) THE indisputable facts, in nutshell, are that the respondent authorities invited applications for filling up group 'd' posts in South East Central Railway (for short ' s. E. C. R. ') (Annexure R/1 ). According to the petitioner, he is duly qualified. The written examination for the same was to be held on 21. 05. 2006. The petitioner did not receive the call letter by post before the date of examination. Thus, the petitioner could not appear in the examination and lost important opportunity of being appointed as Group 'd' employee in S. E. C. R. Thus, this petition.

(3.) SHRI A. N. Bhakta, learned counsel appearing for the petitioner would submit that it was the obligation of the respondent authorities to ensure that the call letter reaches to the candidate before time. Non receipt of the call letter due to negligence of the respondent authorities has deprived the petitioner from participating in the written examination and further from being appointed on the post.