SHIVE KUMAR TANTI Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS application has been filed for issuance of a writ in the nature of certiorari for quashing the order dated 11.12.1996 passed by the Patna Bench of the Central Administrative Tribunal in O.A. No. 350 of 1996, hereinafter referred to as the Tribunal, whereby the application filed by the petitioner has been dismissed. Petitioner also prays for quashing of the order dated 29.8.2003 passed in Review Application No. 9 of 1997.

(2.) VARIOUS other reliefs have been prayed but as the same will depend upon the reliefs referred to above, we are not incorporating the same.

(3.) IN the light of the aforesaid Employment Notice, petitioner as also other candidates offered their candidature and they were subjected to written test and viva voce test. However, petitioner was not selected for appointment. However, on the basis of the said Employment Notice, 968 candidates were appointed to various posts. Complaint was made that persons who have secured less marks have been appointed in preference to the persons who have secured higher marks. The matter was ultimately examined by the Railway Board and the Railway Board by its confidential letter dated 19.9.1988 took the following decisions: ''