UNION TERRITORY, CHANDIGARH ADMINISTRATION AND ORS. Vs. CENTRAL ADMINISTRATIVE TRIBUNAL, CHANDIGARH BENCH AND ANR.

JUDGEMENT

(1.) THIS order shall dispose of three writ petitions i.e C.W.P. Nos. 5908 -CAT of 2003, 5909 -CAT of 2003 and 7754 -CAT of 2004, arising out of the similar facts and involving the identical questions of law. However, for facility of reference, the facts are taken from C.W.P. No.5908 -CAT of 2003.

(2.) THE petitioner invited applications for recruitment of constables in the year 1997. The said selection was quashed by this Court and in the fresh selection processes per. the decision of the Administration, the candidates who had applied in response to the previous advertisement, were exempted from applying afresh. The applicant before the Tribunal, namely, Shri Munish Kumar was called for medical examination on 15.1.2002, but the latter of appointment was not issued though the same was issued to other similarly situated candidates. Since the representation submitted by the applicant was not decided, the applicant invoked the jurisdiction of the Central Administration Tribunal, Chandigarh Bench, Chandigarh (for short 'the Tribunal') by filing an application under ?; Section 19 of the Administrative Tribunals Act, 1986 (for short 'the Act')

(3.) REFERENCE was also made to the judgment of this Court in C.W.P. No. 15455 of 2000 (Major Singh v. State of Haryana) In the said case, the petitioner challenged the appointment of respondent Nos.6 and 7, inter -alia, on the ground that they have suppressed the material fact of criminal case against them and, therefore, their selection should be set aside. It was found that the Inspector General of Police, Ambala range has passed an order in appeal that respondent No. 6 is a very good candidate and bears a good moral character, though he was an accused in a case for the offences under Sections 302/323/148/149 IPC, before an application was submitted for appointment to the post of constable.