Satyanarayana Raju, J. - (1.) This appeal, by special leave, is against the judgment of a Division Bench of the Allahabad High Court which affirmed the judgment of a Single Judge of that Court. The facts giving rise to this appeal may be shortly stated as follows
(2.) The appellant had been in the service of North Eastern Railway holding the substantive post of Travelling Ticket Examiner. The post of Travelling Ticket Inspector, which is the next higher post, is a selection post. Selection is made by a Selection Board in accordance with the Promotion and Selection Rules (Non-Gazetted) framed under para 158 of the Indian Railway Establishment Code, Volume I (hereinafter referred to as the rules). Every year, an assessment of the number of vacancies that are likely to occur during that year is made. The Chief Commercial Superintendent is the appointing authority for the post of Ticket Inspectors. In accordance with R. 8 (7), eligible staff, upto four times the number of anticipated vacancies, shall be called up for written and viva voce tests. After the examination and the interview, the Board prepares a panel and promotions are made from the said panel.
(3.) In the year 1959, a Selection Board for preparing a panel for the ex-Muzaffarpur region was constituted. There were, during that year, eight existing vacancies which were to be filled up immediately. In addition, a panel of six was required to be drawn up. It was also expected that there would be nine more vacancies on account of upgrading of posts but this did not actually materialise. But, due to an incorrect assessment of the anticipated number of vacancies, 92 persons were called up for examination, whereas 56 persons should have been called up for written and viva voce tests.;