PARTHA PRATIM NANDI Vs. UNION OF INDIA

JUDGEMENT

(1.) This matter has been moved upon notice and Mr. R.N. Das, learned Advocate, has appeared along with Mr. Yatindra Nath Gupta, on behalf of the respondents Nos. 1 to 4. The matter may, therefore, be treated as ready as regards service and having regard to the facts involved, we are also of the view that no useful prupose could be served in keeping the matter pending and the same may be disposed of even at this stage without filing of the affidavits.

(2.) The subject matter of the present writ application is an order passed by the Central Administrative Tribunal, Calcutta, Bench on 19th September 2000 in O.A. 979/2000.

(3.) The case as made out by the writ petitioners is that pursuant to an Employment Notice dated 1st March 1996, being anexure-A to the writ application, they had applied for being selected for the post of Safaiwalas. The method of applying, as indicated in the said Employment notices, was that apart from the applications of the candidates whose names had been sponsored by the local Employment Exchanges indicated in the said notice, other applications shall also be dropped in the box placed near the "Welfare section" of the D.P.O's office, South Eastern Railway, Adra. The further case of the writ petitioners is that since despite the fact that they had also applled for filling up the vacancies in question, their cases had not been considered and ultimately they had to move before the Central Administrative Tribunal which directed the concerned Authorities to consider their applications in accordance with law. It appeas that the case of the writ petitioners was considered and it was observed in most of the cases that no applications had at all been made by them.