E H KHAN Vs. CENTRAL ADMINISTRATIVE TRIBUNAL ALLAHABAD BENCH
LAWS(ALL)-2001-7-105
HIGH COURT OF ALLAHABAD
Decided on July 02,2001

E.H.KHAN Appellant
VERSUS
CENTRAL ADMINISTRATIVE TRIBUNAL, ALLAHABAD BENCH Respondents

JUDGEMENT

D.S.Sinha, Lakshmi Bihari, JJ. - (1.) Heard Sri Ateeq Ahmad Khan, the learned counsel appearing for the petitioners, and Sri Lalji Sinha, the learned counsel appearing for the respondent No. 2, at length and in detail.
(2.) By the Impugned order dated 12th March. 1998, the Central Administrative Tribunal, Allahabad Bench, Allahabad, the respondent No. 1, upheld the validity of the examination conducted by the respondent No. 2 on 10th January, 1998 for the purpose of recruiting Assistant Accounts Officer (Group B) wherein the petitioners also appeared but could not succeed.
(3.) Having failed to get through, the petitioners approached the respondent No. 1 and assailed the examination on two principal grounds, namely, (a) the examination was conducted beyond syllabus, and (b) the examination was biased.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.