M.Katju, J. - (1.) This writ petition has been filed for quashing the impugned letter dated 15.10.1999 and the order dated 13.3.2001, Annexures-1, 1A and 10 to the writ petition and for a mandamus directing the respondent to declare the result of the petitioner for the post of Assistant Station Master.
(2.) The petitioner has challenged the order dated 15.10.1999 by which the Railway Board has cancelled the recruitment conducted for the post of Assistant Station Master. True copy of the letter dated 15.10.1999 is Annexure-1 to the petition. That order states that the Railway Board has decided to cancel the aforesaid examination on the basis of the report of the Chairman. Railway Board, that there were serious irregularities and malpractices in the conduct of the examination.
(3.) It is alleged in paragraph 3 of the petition that the petitioners appeared in the written examination held on 23.6.1996 for the post of Assistant Station Master and were declared successful vide Annexure-2 to the writ petition. They were required to appear in the Interview and psychological test. In paragraph 5 of the petition. It is stated that after completion of the interview and psychological test held by the Railway Recruitment Board and before the final result could be declared, a petition being Original Application No. 398 of 1997. Ram Kumar and others v. General Manager and others, was filed before the Central Administrative Tribunal by the candidates who failed in the written test. In this petition, the Tribunal passed an interim order restraining the Railway Recruitment Board from declaring the final result. In the meantime some more petitions were filed before the Tribunal viz. O.A. No. 461 of 1997, 627 of 1997 and O.A. No. 635 of 1997 raising the same issues. O.A. Nos. 398 and 461 of 1997 were disposed of by the Tribunal by order dated 29.4.1999 and the Railway Recruitment Board was directed to get an inquiry conducted into the matter. True copy of the order of the Tribunal dated 29.4.1999 is Annexure-3 to the petition. The other petition was also disposed of by the Tribunal similarly on 23.8.1999.;