UNION OF INDIA Vs. GIRIRAJ PRASAD MEENA

JUDGEMENT

(1.) Union of India, through the General Manager, Northern Railway and the Chairman, Railway Recruitment Cell, Northern Railway, by this writ petition impugn the order dtd. 13/7/2015 passed by the Principal Bench of the Central Administrative Tribunal ('Tribunal'), New Delhi, whereby OA No.3443/2014 filed by the respondent, Giriraj Prasad Meena, has been allowed. The petitioners also impugn the order dtd. 8/1/2016 by which review application, RA No.270/2015, has been dismissed.

(2.) The respondent, a physically handicapped candidate, had applied for selection/appointment to the Group 'D' posts in the Northern Railways. He had appeared in the written examination held on 24/6/2012 and having qualified was called for document verification and medical examination on 19/9/2012 and 20/9/2012, respectively. He was declared medically fit. However, no appointment letter was issued to him, whereas other selected candidates were appointed. The respondent made representations and was informed about disqualification on the ground that he had put different signatures in the Application Form and the OMR Sheet.

(3.) The Tribunal had called for and examined the original application form as well as the OMR Sheet. The Tribunal has recorded the following reasons in the order dtd. 13/7/2015, to allow the OA No.3443/2014: