SRINVAS REDDY VOLADRI Vs. UNION OF INDIA

JUDGEMENT

(1.) Alleging that the appointment of respondent No. 4 herein (hereinafter referred to as the private respondent ), as Primary Teacher (Telegu), in Railway School of the NF Railway, at Maligaon, was in violation of the Employment Notice, dated 12.06.2004, issued by the Railway Recruitment Board, Guwahati, the present petitioner filed an Original Application in the Central Administrative Tribunal, Guwahati Bench. As the learned Tribunal has dismissed the said application, by its judgment and order, dated 16.06.2008, holding the same to be devoid of any merit, the writ petitioner has impugned the findings, reached by the learned Tribunal, and the dismissal of the said Original Application by way of this writ petition made under Article 226 of the Constitution of India.

(2.) We have heard Mr. M. K. Choudhury, learned Senior counsel, appearing on behalf of the writ petitioner, and Mr. U. K. Nair, learned counsel, appearing for the respondent Nos. 1, 2 and 3. We have also heard Mr. A. Sarma, learned counsel for the private respondent.

(3.) Let us, first, take note of the material facts, which are not in dispute. These facts are, in a nutshell, set out as under: