RANJIT KUMAR GUPTA Vs. UNION OF INDIA

JUDGEMENT

(1.) Vide the present petition, the petitioner seeks direction thereby directing respondent no.1 to implement guidelines being RBE No.138/2014 dated 10.12.2014 in letter and spirit.

(2.) Further seeks direction to set aside the order dated 07.06.2018 passed by respondent no.2 in violation of mandatory guidelines of respondent no.1. Consequently, directing respondent no.2 to issue call letter in terms of RBE No.138/2014 in second block date and appoint petitioner in terms thereof.

(3.) The facts of the present case are that the petitioner belongs to Other Backward Class (OBC) and is a disabled person with 100% visual impairment which is evident from the certificate dated 12.02.2014 issued by All India Institute of Medical Sciences (AIIMS) to the petitioner. Respondent no.1 issued guidelines dated 10.12.2014 on open market recruitment to posts in Pay Band-1 (Grade Pay of ?? 1800) which stipulates that a candidate will be given two block dates to complete procedure of appointment. Accordingly, on 25.02.2016, the petitioner appeared in examination organized by respondent no.2 for Group 'D' cadre for Eastern Railways. Though the petitioner was successful candidate with 57.28 marks, the petitioner wrote to RRC, Delhi for rechecking of his marks. Since no reply was received, the petitioner filed RTI on 18.07.2016 against which till date no reply is received from RRC, Delhi.