VINAY KUMAR S/O SRI DWARIKA RAI Vs. UNION OF INDIA THROUGH THE SECRETARY GOVERNMENT OF INDIA, MINISTRY OF RAILWAYS

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the Railways, the respondent.

(2.) By the impugned order, the Central Administrative Tribunal, Patna Bench, Patna has dismissed O.A. No. 57 of 2008 whereby the petitioner sought a direction upon the Authorities to appoint him on the basis of a letter issued calling for scrutiny of his documents.

(3.) The impugned order dated 18.2.2010 has considered the cases of both the sides including the fact that during the screening process it was found that the entire declaration required to be written on the answer-sheet with regard to Group-C and also Group-D examinations was blank and therefore the candidature of the petitioner was cancelled in view of Rule 1(b).