- (1.) All these writ petitions have been filed assailing the common judgment and order dated 22nd October, 2009 passed by the Central Administrative Tribunal, Calcutta Bench in the application being O.A. 75 of 2006 and two other similar applications being O.A. 76 of 2006 and O.A. 77 of 2006, which were heard analogously by the said learned Tribunal.
(2.) By the aforesaid common judgment, learned Tribunal held that the selections made by the competent authority in respect of three Group 'D' posts under Sports quota were contrary to the Rules and as such the said selections were declared invalid and appropriate directions were issued by the said learned Tribunal for fresh selection in respect of the aforesaid three Group 'D' posts under Sports quota.
(3.) A writ petition was also filed on behalf of the Union of India and the authorities of the North-East Frontier Railway assailing the aforesaid common judgment and order passed by the learned Tribunal. All the aforesaid writ petitions have also been heard by us analogously since the facts are similar and the points of law involved therein are identical. From the records we find that an advertisement was published in the newspapers by the North-East Frontier Railway, Divisional Railway Sports Club, Alipurduar Junction inviting applications from eligible male candidates for filling up three Group 'D' category posts under Sports quota. Out of the aforesaid three Group 'D' category posts, one was for Badminton and rest two were for Cricket out of which one post was for Batsman and another for Fast Bowler-All Rounder.;