RAJU KUMAR MONDAL Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ application under Article 226/227 of the Constitution of India is at the instance of an applicant under section 19 of the Administrative Tribunals Act, 1985, and is directed against the order dated 8th November, 2005, passed by the Central Administrative Tribunal, Kolkata Bench, hereby dismissing the said application under section 19 of the Act.

(2.) In the said application under section 19 of the Act, the writ petitioner challenged the order dated 20th November, 2001, passed by the Chairman, Railway Recruitment Board, Calcutta, by which the Chairman not only disqualified the writ petitioner for the post of Apprentice Signal Interlocking Maintainer/Appr. Telecom Maintainer Grade- III/Appr. Supervisor (P. Way) notified vide Employment Notice No.1 of 2000 but also debarred him from all future RRB examination by all RRBs.

(3.) The following facts are not in dispute. The writ petitioner applied for the post indicated above, and appeared at the written examination held by the railway authority and found place within the list of successful candidates; but there was an indication in the list of successful candidates that the name of the petitioner was under investigation.