NAVODAYA VIDYALAYA SAMITI Vs. MRINMOY KONAR

JUDGEMENT

(1.) By consent of the parties, both the writ applications are taken up together for consideration as it involves common questions of law and fact.

(2.) The writ petitions are arising out of an order dtd. 10th February, 2020 passed by the learned Central Administrative Tribunal, Kolkata Bench in O.A. Nos. 350/1659/2016 and 350/890/2017. The original applicants before the Tribunal filed applications challenging the order of cancellation of the employment notification dtd. 24th March, 2012 as regards recruitment of 43 Regional Language Teachers in Bengali. The applicants were selected in written test held on 20-10-2013 and their names appeared in the list of 62 successful candidates in the written examination. They were called for interview dtd. 3rd April, 2014 and 4th April, 2014 which was subsequently postponed as per the code of conduct of General Election, 2014 and rescheduled on 22nd May, 2014 and 23rd May, 2014. The interview was further postponed by an order dtd. 13th May, 2014 but without assigning any reason. The aforesaid order stated that fresh dates and venue would be communicated very soon which, however, was not done, instead, a fresh notification dtd. 10th September, 2016 was issued to fill up the posts including those posts that were covered in the previous advertisement, pursuant to which, the applicants had undergone selection.

(3.) During the pendency of the original applications, the writ petitioners published a fresh notice dtd. 4th April, 2017 to the effect that the selection process, pursuant to the advertisement in the Employment News dtd. 24th - 30th March, 2012 and subsequent corrigendum advertised in the Employment News dtd. 28th April - 4th May, 2012, stood vitiated due to an administrative reason implying thereby the selection process as cancelled. This decision of the writ petitioners were put to challenge in the original applications.