DEEPU B.K. Vs. UNION OF INDIA

JUDGEMENT

(1.) PURSUANT to the Employment Notification No. RRC 01/2012 dated 24.08.2012, the petitioners made an application for selection to the notified posts. The petitioners were informed that they had passed the written examination and also passed the Physical Efficiency Test. However, they were not called for certificate verification. In the meantime, a fresh notification No. RRC 02/2013 dated 21.09.2013 was issued to fill up 5,450 vacancies in Southern Railway and Integral Coach Factory. Feeling aggrieved, the petitioners preferred an application before the Madras Bench of the Central Administrative Tribunal (the Tribunal for short) seeking the following relief:

(2.) THE case of the petitioners before the Tribunal was that since they have cleared the written examination as well as the Physical Efficiency Test, they were entitled to notice for certificate verification and if they were not found fit, they could have been considered for appointment against the subsequent notification without holding a test. It was also contended by the petitioners that the list was not published and as such, they were not in a position to know as to how much marks they have obtained in the test. Thus, a direction be given accordingly.

(3.) THE respondents, in their reply before the Tribunal, submitted that based on performance (merit) in the written test and also having regard to the available vacancies, 4,299 candidates were called for document verification; the applicants could not be called for document verification as they did not fall within the merit list of 4,299, although three times, the number of vacancies were called for the same. None of the applicants fell within the zone of consideration.