- (1.) These applications have arisen in extremely unfortunate circumstance. The anxiety of this Court to avoid taking any drastic action appears to have not been properly appreciated and even though two years have elapsed since the learned Additional Solicitor General assured the Court that the orders passed by the High Court and this Court shall be complied with latest by March, 1995 and persuaded the court to frame a time schedule, but we are sorry to say that except gaining time and putting excuses nothing has been done leaving no option to this Court except to pass this order.
(2.) A little background is necessary to appreciate the unpleasant observation made by us. In 1987 the Railway Recruitment board, Madras, advertised nearly 500 posts in the non-technical categories like Commercial Clerks, Ticket Collectors, Train Clerks, etc. in the Indian Railways. Written examinations were held on 15th November, 1987 in 3997 centres as large number of candidates had applied pursuant to the employment notice. On the next day a news item was published in one of the newspapers expressing concern about the possible leakage of the question papers, but nothing happened and the results were published on 7th September, 1988. Interviews were held on 10th October, 1988. Since some of the candidates who had secured very high marks in the written examination secured very poor marks in the interview, the authorities decided to hold a second written examination. Letters were issued in April, 1989. On the very next day, some of the aggrieved candidates, who had appeared in the examination and had been called for interview approached the Central Administrative Tribunal and some others approached the high Court. On 13th June, 1989 the Central Administrative Tribunal held that the railway Recruitment Board was entitled to conduct the second written examination in respect of those candidates who had been declared eligible for interview. It further held that the marks obtained in the first written examination as well as in the second written examination should be totalled and the average be obtained and it should be considered to be the final marks for purposes of selection. Other batch of petitions was heard by the High Court. The appellants claimed that after constitution of Tribunal, the High Court had no jurisdiction. It was negatived. The appeals filed before the Division Bench were also dismissed. Against this order the Railways approached this Court and obtained leave (C. A. Nos. 32-70/91). Since no interim order was granted by this Court, the learned Single Judge of the Madras High court heard writ petitions and quashed the order passed by the authorities on 15th april, 1989 for holding second examination. He further directed that the list of successful candidates may be published on or before 31st March, 1991. This judgment was affirmed by the Division Bench on 15th April, 1991. Against this judgment the Railways approached this Court and leave was granted on 3rd June, 1991 and it was directed that these appeals may be connected with the earlier Civil Appeals which were directed against the order passed by the High Court repelling the claim of the appellants that the High Court had no jurisdiction to decide the petitions. Both the sets of appeals were listed on various dates in 1991 but they could not be decided.
(3.) Therefore, on 18th September, 1992 this Court directed the appellants to appoint the selected candidates according to their merits in the existing vacancies within a period of two weeks from the date the order was passed. But nothing substantial was done with the result that contempt applications were filed. These applications and the appeals came to be disposed of on 30th April, 1993. The order is extracted below: "the learned Additional Solicitor General appearing on behalf of the appellant (Chairman, Railway Recruitment Board, madras) and for the respondents (alleged contemner in the contempt petitions) states that the appellant has selected the candidates and sent a list containing 775 selected candidates as per the original requisition pursuant to the order of this Court to three authorities, namely, (1) Chief Personnel Officer, Southern Railway, Madras (2) Financial Advisor and Chief Accounts Officer, Southern Railway, Madras, (3) Chief Personnel Officer, Integral Coach, Parambur, Madras. He further states that as on present date the appellant h nothing to do with the appointments of the selected candidates and it is for the appointing authorities to appoint and fill up the vacancies as notified from the list of the selected candidates according to their merit. Since this matter is pending for quite a long time since the institution of the proceedings before the High Court, we hope and trust that the appointing authorities to whom a separate selected list of candidates is stated to have been sent, would take appropriate and expeditious steps in appointing the candidates, if necessary, by relaxing their age limit by taking into consideration their age on the date of submission of the applications. The interim order passed on 18.9.92 is modified to this extent. As the learned Solicitor General has stated that the appellant has nothing to do with the appointments and the selected list has already been forwarded, under these circumstances the appeals have practically become infructuous and hence the appeals are dismissed. I. As. in the appeals consequently stand dismissed. The Office is directed to send a copy of the order to above mentioned appointing authorities. As we have now dismissed the appeals, no action is called for in the contempt petitions. Accordingly, these contempt petitions are disposed of. " thus it was after a lapse of nearly two years since the order was passed that it was brought to the notice of this Court that the appellant had nothing to do with appointments and it was the responsibility of the appointing authority. Therefore, on 27th September, 1993 this Court direeled notice to be issued to the Chief Personnel Officer, Southern Railway, Madras, financial Advisor and Chief Accounts Officer, Southern Railway, Madras, and the chief Personnel Officer, Integral Coach, parambur, Madras. It was only after the notices were issued to these officers that a counter- affidavit was filed by the Deputy chief Personnel Officer, Southern Railway, madras. After hearing parties, this Court passed an order on 8th December, 1993 which is extracted below:- "learned Additional Solicitor Gen. appearing on behalf of respondents, i. e. , appointing authorities assure before us that all the candidates selected in pursuance of notice No. 1/87 dated 15th of April, 1987 amounting to a number of 775 vacancies will be appointed according to the merit list already prepared and that some of these candidates will be absorbed under first phase by 10th March, 1994. Out of them 100 are going to the posts of artisans and the remaining shall be absorbed in the posts, namely. Commercial clerks, Ticket Collectors, Train Clerks in the Indian Railways on or before the end of March, 1995. Regarding these other artisans posts amounting to 100 will be filled up by the selected candidates only if the candidates are willing to accept that post otherwise they will be appointed only in the posts for which the selection was made. The respondents have given also an undertaking that till all the selected candidates are appointed no selection will be made in the normal course and no other new appointments will be made except the appointments on the compassionate grounds. These selections as assured should be made without fail. All the candidates should be given the age relaxation till their appointments are complete. List this matter on 11th of March, 1994". When these applications came up for hearing, it was stated on behalf of the appellants that 197 letters of appointment had been issued. On 1st September, 1994 this court directed the Railways to explain as to why the Order passed by this Court has not been complied with. The additional affidavit was filed on 15th September, 1994. It was stated that 105 unreserved, 70 Scheduled Casts and 4 Scheduled Tribes were offered appointment in Non-Technical Popular Category in Southern Railway and Integral Coach Factory. 70 unreserved, 26 Scheduled Casts and 4 Scheduled Tribes were offered to express willingness for the post Skilled-Artisan in Southern Railway on 8th March, 1994. Out of this, 46 gave their consent. It is further stated that since there were large number of candidates it became necessary to locate vacancies in the Indian Railways and a reference was made to Railway Board accordingly. It agreed to employ them in Central Railway. Therefore, 40 unreserved, 12 scheduled castes and 2 scheduled tribes candidates who did not express their willingness for acceptance of Skilled Artisan post as stated earlier were offered to express their willingness to join the Central Railway as Ticket Collectors. Over and above these 54 candidates, 53 unreserved, 40 scheduled castes and 18 scheduled tribes candidates were also offered to express their willingness to join the Central Railway. Out of these 17 scheduled castes and 4 scheduled tribes and 41 unreserved candidates expressed their willingness. The affidavit stated that after ascertaining the number of candidates who actually joined the Central Railway the shortfall was proposed to be made good by appointing the willing candidates in order of merit. The affidavit stated that even after all this and excluding those candidates who expressed their unwillingness to join Central railway approximately 319 candidates remained who were proposed to be offered appointment before March 1995. It was, therefore, prayed that extension of one year may be granted to comply with the order.;