TAPATI RANI MAHANTA Vs. UNION OF INDIA

JUDGEMENT

(1.) These three writ petitions involve a common question of law of jurisdictional importance whether these petitions are maintainable before the Court in the face of Section 14 and 15 of the Administrative Tribunal Act.

(2.) Basic facts necessary for disposal of the point as raised above, is that the petitioners are empanelled on the select list for appointment of postal Assistant in Sihsagar Division which sought to be departed from or malafide distorted by Respondent No. 3, who acting whimsically capriciously cancelled the appointment letters issued to as many as ten candidates from the select List. Petitioners contention therefore is that denial of appointment to the selected candidates on extraneous consideration is arbitrary illegal and void.

(3.) Since the question of law involved is common and goes to the root of the matter the maintainability of the petitions by this Court, they are being disposed of by a common order.