RAM RATAN Vs. UNION OF INDIA

JUDGEMENT

(1.) ALL these petitions arise from the common order passed by the Central Administrative Tribunal dated 27. 1. 2006 in three Original Applications No. 253, 259 and 260/2005. Since the basic issue raised in all these Original Applications was common relating to exercise of power by the Railway Administration in canceling the qualifying/selection tests for appointment to the posts of Station Superintendent in the pay scale of Rs. 7450-11500, Station Masters in the pay scale of Rs. 6500-10500 and to the posts of Passenger Guards in the pay scale of Rs. 5000-8000 held on different dates between 12. 3. 2005 to 1. 5. 2005 for different posts, details of which we shall notice shortly, though such details are not of significant relevance for the controversy raised in these petitions. After the examinations were held and all concerned had participated in the examination, the result for the post of Station Superintendents, and for the post of Station Master were declared on 18. 5. 2005 and for the posts of Passenger Guards was declared on 21. 6. 2005.

(2.) AFTER the results were declared in the first instance, some individual representations were made raising objections to the format of question papers set for the examination so held for the posts of Station Superintendents and Station Masters on 30. 5. 2005. The first of such representation by four individuals dated 30. 5. 2005 was submitted for cancelling the examination of Station Superintendents and Station Masters on 30. 5. 2005. The first of such representation by four individuals dated 30. 5. 2005 was submitted for cancelling the examination of Station Superintendents grade Rs. 7450-11500 stating that the question paper for examination was not made bilingual as required by the letter of the Railway Board dated 8. 7. 1992. The question No. 3 was not clear because the examinees were required to translate and it was not clear in which language; that no question was set in regard to the official language whereas in every written test, at least one question relating to the official language was required to be set and significantly about consequent inquiry it was alleged that in the selection the juniors candidates have been declared passed in preference to the senior candidates.

(3.) A representation was also received from candidates, who have passed the examination, apprehending that the candidates who have failed are trying to get the result cancelled, to counter above representation.