SANJAY KUMAR MISRA Vs. UNION OF INDIA

JUDGEMENT

(1.) All these three writ petitions above mentioned are being disposed of by a common judgment by consent of the parties since identical questions of law and facts are involved. Writ Petition No. 29035 of 1999 is the leading case. By this writ petition, the petitioners have prayed for quashing the advertisement employment notice No. 1 of 1996 (Annexure-1) published in the Pioneer dated 1.11.1996 by Northern Railway and seeking direction by way of mandamus to the respondents to declare the result of selection held in pursuance to the Advertisement No. 1 of 1994 (Annexure-2).

(2.) Heard Sri V.B. Singh. Senior Advocate assisted by Sri Vijai Sinha for the petitioners and Sri U.N. Sinha, learned counsel for the respondents.

(3.) Brief facts for adjudication of the writ petition are that the recruitment of constable in Railway Protection Force through Employment Notice No. 1 of 1994 was advertised and large number of candidates participated in the selection process and selection was finalised. However, it was scrapped by the order of Director, Zone Railway Protection Force, New Delhi, on the basis of complaint of malpractices and irregularities involved in the recruitment process, therefore, a fresh Employment Notice No. 1 of 1996 was issued indicating that the candidates, who had applied earlier in response to the Employment Notice No. 1 of 1994 were permitted to be retained the cut off date as 31.8.1994 for considering the age limit between 18 to 25 years so that those candidates participated earlier might not face inconvenience in selection process. It is pertinent to mention here that the selection process in reference to new Employment Notice No. 1 of 1996 was completed and the candidates were selected for giving appointment.