R K TIWARI Vs. UNION OF INDIA

JUDGEMENT

(1.) Invoking extraordinary jurisdiction of this Court under Articles 226 and 227 of the Constitution of India the petitioners, 9 in number, have called in question the defensibility of the composite order dated 5-02-2007 passed in O.A. Nos.370/2006 and 390/2006 by the Central Administrative Tribunal, Jabalpur Bench, Jabalpur [for short 'the Tribunal'] and have prayed for issue of writ of certiorari for quashment of the same.

(2.) The facts which are necessitous to be stated are that the petitioners in the original applications had called in question the legal validity of the order dated 5-6-2006 whereby the written examination was held on 11-6-2005 for the post of Assistant Engineer (Group-B) for limited departmental competitive examination was cancelled on certain inconsistencies in the evaluation of answer books and a decision was taken to hold the written examination afresh. The petitioners in O.A. No.370/2006 prayed for lanceting of the said decision and the petitioners in O.A. No.396/2006 prayed for grant of seniority to them along with their counterparts promotees under 70% quota on the basis of seniority with all other consequential benefits.

(3.) At this juncture, it is apposite to mention that some of the unsuccessful candidates had filed O.A. No.1010/2005 before the Tribunal on the ground that their answer-sheets were not properly evaluated. The Tribunal directed maintenance of 'status quo' by order dated 24-102005.