THE UNION OF INDIA Vs. THE REGISTRAR

JUDGEMENT

(1.) Introductory:

(2.) The Railway Recruitment Board issued Centralised Employment Notice, dated 20 September, 2014 calling for applications for various posts. We are concerned only with the post of Chemical & Metallurgical Assistant. The applicants submitted applications, pursuant to the Notification. It was an All India Selection. The applicants were called for the written test. There were 24 posts in Southern Railway. Similarly, there were 15 posts in Integral Coach Factory, Perambur, Chennai. The applicants were permitted to take part in the written examination. The applicants secured very high marks and as such, their names were included in the top of the merit list. The names of other selected candidates were put in the waiting list.

(3.) The names of the applicants were not found in the final list of selected candidates. The applicants, therefore, filed Original Application before the Tribunal in O.A.No.310/00898/2015.