E.SAI RAM Vs. UNION OF INDIA

JUDGEMENT

(1.) The applicants before the Central Administrative Tribunal, Hyderabad Bench at Hyderabad preferred the present writ petition seeking issuance of writ of certiorari to declare the Proceedings No. P(GAZ) 607/PB/70/2008 dated 11.5.2012 issued in respect of notification for formation of Group B posts of Assistant Personnel Officer vide letter dated 23.3.2009 and order of the Tribunal dated 11.5.2012 as illegal, unconstitutional, and is in violation of the rules governing the selection for Group B promotions. The facts in issue are as follows:

(2.) While thing stood thus, a decision was taken to revaluate the answer sheets of those candidates who have appeared for written examination held on 14.11.2009 and 4.1.2010. After revaluation, the entire process of selection was cancelled by the second respondent on 5.1.2012 in the light of vigilance investigation report pointing out the irregularities. Challenging the said decision OA No. 48 of 2012 and OA No. 61 of 2010 were filed before the Tribunal and the Central Administrative Tribunal by its order dated 15.2.2012 disposed of the O.As with a direction to the respondents to complete the selection on the basis of available record by working out a viable, reasonable and prudent criteria in short listing the candidates for viva voce. The said decision of the Tribunal was challenged in Writ Petition Nos. 7963 of 2012 and 7967 of 2012. A Division Bench of this Hon'ble Court by its order dated 4.4.2012 declined to interfere with the order passed by the Tribunal.

(3.) The third respondent vide proceedings dated 11.5.2012 conveyed the decision of the second respondent i.e. the General Manager, South Central Railway to the effect that in compliance of the order of Hon'ble Tribunal in OA Nos. 61 of 2012 and 48 of 2012, the General Manager has decided: