UDHAM SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) AS none represented the applicant at the time of hearing, invoking the provisions of Rule 15 of the CAT (Procedure) Rules, 1987, Counsel for the respondents has been heard and this order is passed.

(2.) RESPONDENTS have contested the OA. They have stated that VCRC is a special policy prescribed by Railway Board to get talented staff for Railway Commercial recruitments and only those who secured 55% for General candidates, 45% for SC/ST/OBC in the aggregate are offered jobs in the commercial departments as Commercial clerk or Ticket Collector in the pay scale of Rs. 975 -1500. The applicant obtained only 41.2% marks in aggregate of prescribed subjects and 43% marks in the Railway Commercial Working and thus, he was not offered the job in the Railway Commercial Department. There is no link between this course and the qualification of 12th Standard. Passing the examination conducted by the Railways is essential for appointment. The applicant has referred to certain individuals had been appointed though they had secured less marks. Respondents in this regard have submitted that some candidates had been offered appointment by wrongly counting their marks and the Railway Board has initiated vigilance case to examine the matter.

(3.) AT the time of hearing, the Counsel for the respondents referred to the fact that the applicant is trying to resurrect the case of late 90s on the basis of the reply received by him in 2007 to an RTI application. The applicant has not qualified in the examination as required under the Rules. Hence, the case is liable to be dismissed.