RAMESH CHANDRA SINGH Vs. AMAR NATH SINGH

JUDGEMENT

(1.) The Special Appeal No. 47 of 1998 has been filed by Ramesh Chandra Singh and 20 others against the common judgment and order dated 19.12.1997 passed by the learned single Judge in Civil Misc. Writ Petition No. 38406 of 1996. Amar Nath Singh v. Union of India and 4 others, connected with Civil Misc. Writ Petition No. 36605 of 1997. Jagmohan and 6 Ors. v. Union of India and 4 Ors., after obtaining leave to appeal.

(2.) The Union of India and 3 others who were the respondents in the aforesaid two writ petitions which have been decided by the learned single Judge vide common judgment and order dated 19.12.1987, have filed two separate Special Appeals being Special Appeal Nos. 80 and 81 of 1998. Since all these three Special Appeals arise out of a common judgment dated 19.12.1997, hence they are being heard and decided together.

(3.) The facts giving rise to the present case, in brief, are that North Eastern Railway published an employment notice No. 2 of 1994 on 2.6,1995 for filling up 485 vacancies of constables in Railway Protection Force (hereinafter referred to as R.P.F.) in the pay scale of Rs. 825-1200. In all 1,10,669 candidates applied for the said post, out of which only 90,000 candidates' forms were found in order. After scrutiny of the form, the Railway authorities sent call letters to 78,000 candidates. In the test held between 6.5.1995 to 6.8.1995, only 24.563 candidates appeared. In the 3 member recruitment committee, constituted by the Railway Board, the following persons were nominated : (1) Shri Mewa Lal, the then Divisional Security Commissioner/ R.P.F., Northern Railway, Lucknow (Chairman) ; (2) Shri Sekey Ram, Retired Commandant ; and (3) Shri S. A. Hussain, Divisional Security Commissioner/R.P.F., Crime Wing, Western Railway, Bombay.