IRUGULA SUBHASHINI Vs. UNION OF INDIA

JUDGEMENT

(1.) These writ petitions are interconnected, hence, they were heard together and are being disposed of by this common order.

(2.) The present writ petitions relate to appointment of Halt Agent at Gurazala Station under the South Central Railway represented by the Senior Divisional Commercial Manger, Guntur. Petitioners in these writ petitions are aspirants for the said post. To avoid confusion, petitioners herein are referred to by names.

(3.) Petitioner (hereinafter referred to as 'Irugula Subhashini ') in this writ petition states that her husband late Sembi Reddy was appointed as halt agent through a notification given by the South Central Railway in the year 2010. She claims that her husband worked to the utmost satisfaction of the authorities but, unfortunately, he died in an accident on 25.04.2010. It is stated that during the life time of her husband, the South Central Railway issued a notification, which was questioned by him in W.P. No. 18914 of 2007 and that he died pending the writ petition and she and her children are stated to have filed application to come on record as legal representatives. Subsequently, the Senior Divisional Commercial Manager issued advertisement No.1/2014 inviting applications for filing up of the post of Halt Agent at Gurazala Station. She also states that such appointments are governed by the guidelines issued by the Railway Board under Commercial Circular No.26/2005 dated 24.06.2005. She is stated to be one of the applicants, who was called for interview. She states that as per the requirement under the guidelines it was necessary for the respondent railway officials to conduct lots among the candidates interviewed but without following the said procedure, she is stated to have been forcibly discontinued and evicted on 09.08.2014.