UNION OF INDIA Vs. PREM SHANKAR CHOUDHARY

JUDGEMENT

(1.) WP(S) No. 234 of 2012 filed by twenty persons and WP(S) No. 203 of 2014 by one person all aspiring for the post of Assistant Sub Inspector of RPF (hereinafter referred to as "ASI ") raised a common grievance before the writ Court against cancellation of the selection held between 18/1/2011 to 21/1/2011. In the said selection process, the writ petitioners who are respondents before us had qualified for appointment by promotion in the rank of ASI under Rule 72 of the Railway Protection Force Rules, 1987 (hereinafter referred to as "RPF Rules, 1987").

(2.) The writ petitions were allowed vide order dtd. 3/11/2017 holding that the decision of the Competent Authority to cancel the entire selection process was arbitrary, illegal and against the extant rules.

(3.) The Union of India through Ministry of Railways is in appeal through these Letters Patent Appeals against the aforesaid common order dtd. 3/11/2017.