SATYASWAROOP Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS O.A. has been filed under Section 19 of the Administrative Tribunals Act, 1985, seeking the following relief:

(2.) AVERMENT has been made in the O.A. that the respondents advertised 36 vacancies in the category of Junior Engineer against 25% General Departmental Competitive Examination (GDCE) Quota along with open selection process in terms of Centralized Employment Notice (CEN) No. 01/2012 (Annexure A -1 and A -2). The applicant submitted his application on 30.4.2012 in the prescribed format along with copies of the requisite educational qualification certificates and OBC certificate in his parent office. The application was properly received with a seal and signatures of receiving officer on 30.4.2012 (Annexure A -3). The last date of submission of forms in the 25% GDCE Quota was 31.5.2012 and his application was submitted on 30.4.2012 well in advance of the last date prescribed for receipt of applications.

(3.) IT has been alleged in the OA that the applicant had submitted his application well in time and even copies of the application form were sent to SSE (Sig.) BTI and Sr. DSTE NDLS, but due to malafide of the respondents, the applicant could not appear in the examination. There were only 51 eligible candidates for 36 vacancies of J.E. and a fair opportunity had not been given to all the eligible candidates to appear in the selection as it is claimed that many other similarly situated departmental candidates did not receive call for written examination for the post of J.E.