UNION OF INDIA Vs. MANOJ KUMAR SHARMA

JUDGEMENT

(1.) Both the writ petitions are being disposed of by the common order as the impugned order is same.

(2.) The present writ petition has been filed against the judgment and order dated 16th April, 2013 passed by the Central Administrative Tribunal vide which both the above Original Applications were allowed and the Annexure-A/1 by which the entire process of examination was cancelled stood quashed with a direction to the respondent department to act further upon the selection process.

(3.) A notification came to be issued for organising a selection to the post of Junior Engineer-II (Signal) Pay Band of 9300-34800 + 4200 Grade Pay against 20% intermediate apprentice quota. The applications were invited vide notification dated 6th Sept., 2010 from eligible candidates against three available vacancies in the aforesaid quota. Both the respondents namely Manoj Kumar Sharma and Rajendra Kumar Meena submitted their applications to the aforesaid notification. Both of them appeared for the written examination and qualified the same for paper screening for selection to the post of Junior Engineer-II (Signal). A provisional panel of 3 candidates only for the post of Junior Engineer-II (Signal) was declared on 15th April, 2011, wherein the name of Manoj Kumar Sharma appeared at S.No. 1, name of Rajendra Kumar Meena appeared at S.No. 2 and name of one Parmeshwar Kumar appeared at S.No. 3. They were asked to join initial course for promotion to the post of Junior Engineer-II (Signal) from 2nd May, 2011 till 24th June, 2011 and were accordingly sent for line training at Kuchaman City. Thereafter, they were asked to attend initial course for the post of Junior Engineer (Signal), Intermediate, Phase II w.e.f. 11th July, 2011 to 9th Sept. 2011 and were deputed for field training at Makrana Station.