MONOTOSH DAS Vs. UNION OF INDIA

JUDGEMENT

(1.) THE challenge made in this writ petition is the judgment and order dated 3. 7. 2007 passed by the Central Administrative Tribunal, Gauhati Bench in Original Application (O. A.) No. 122/2006 rejecting the claim of the petitioner for appointment as Trackman (Group- 'd' ).

(2.) IN response to the Employment Notice No. 1/2003 inviting applications, amongst others, for the post of Trackman under Category No. 1, the writ petitioner responded to the same by offering his candidature in the prescribed application form. The particular declaration under Clause (6) of the application form was to be written by the candidate in his/her own running hand in English. The declaration is quoted below:-

(3.) ACCORDING to the petitioner, the application form was filled in his own handwriting including the declaration. The application was submitted on 23. 7. 2003. Upon acceptance of candidature offered by the petitioner, he was called for written test held on 12. 12. 2004. He having cleared the written test, was invited for physical efficiency test, in which he appeared on 23. 6. 2005. He could also clear the test successfully.