UNION OF INDIA Vs. DEBASHISH CHOWDHURY

JUDGEMENT

(1.) By this common judgment we propose to dispose of 15 members of Civil Rules mentioned above preferred by the Union of India. These Civil Rules have arisen out of a common judgment passed by the Central Administrative Tribunal, Guwahati Bench on 8.1.98 in O. A. No. 152/96.

(2.) In pursuance of Employment Notice No. 1/95 dated 26.4.95 the Railway Recruitment Board hereinafter referred as the RRB conducted the selection test for the posts of Stenographer (English). RRB held written test/ speed test and viva voce test and thereafter prepared a merit list of 16 candidates in order of merit. Although the panel was published by 0.11.95 no appointment was made. The Chairman, Railway Recruitment Board received certain complaints regarding alleged irregularities in the selection process and an enquiry was conducted through vigilance cell and thereafter by an order dated 5.9.96 the select panel was cancelled. The above mentioned 15 petitioners thereupon approached the Central Administrative Tribunal, Guwahati Bench for relief and the learned Tribunal vide the impugned order set aside and quashed the order of cancellation so far it relates to Stenographer (English). The respondents were further directed to complete the process of recruitment within three months. Hence the present petitions.

(3.) We have heard the learned counsel for both sides.