- (1.) HEARD Shri Ashok Khare, Senior Advocate assisted by Shri Siddhartha Khare, Advocate on behalf of the petitioners. Shri R.B.Singhal, Assistant Solicitor General assisted by Shri Anand Tiwari on behalf of respondents no. 1, 3 and 4.
(2.) PETITIONERS before this Court, who are four in number, had approached the Central Administrative Tribunal for quashing of the order dated 17.12.2012 issued by Air Commodore, 24 Equipment Depot, Air Force, Manauri, Allahabad whereby the appointment earlier offered to the petitioners as Lower Division Clerk, Fireman and Cook irrespectively had been cancelled. Petitioners had challenged the said order on the ground that it had been made in violation of principles of natural justice and the reasons assigned for such cancellation are not justified. The Tribunal under the order impugned has found that there were serious infirmities in the process of selection. A Court of enquiry was directed. The Tribunal found that the recommendations of the Court of enquiry reflected irregularities in the process of selection. A departmental enquiry had also been initiated against the officers who had conducted the selections.
(3.) THE Tribunal after examining the records in detail found that sufficient reasons exist for the action taken and no reason to interfere with the order of cancellation of appointment in the facts of the case. The enquiry report of the court of enquiry had been gone into in detail. Shri Ashok Khare on behalf of the petitioners re -agitated the same issues before this Court namely that the order has been made in violation of principles of natural justice as also that the facts extracted in the order impugned do not form part of the enquiry report of the Court of enquiry. He further submits that although after departmental enquiry warning alone has been inflicted upon the officers who had held the selections.;