- (1.) In spite of direction being given, no affidavit in opposition has been filed.
(2.) This application is directed against the judgment and order dated 18th October, 2001, passed by the Central Administrative Tribunal, whereby and whereunder, petitioners' prayer for appointment to the post of Khalasi in the establishment of Chittaranjan Locomotive Works, by the Railway authority, was rejected.
(3.) The sum and substance of the case, which has been in details recorded by the learned Tribunal, is as follows : The applicants before us, along with other candidates participated in the selection process which consists of three stages. viz. written test, viva voce and physical fitness test. A panel was formed previously by the authority concerned, which was on challenge, set aside by the learned Tribunal in a previous application and directions were given by the learned Tribunal to form new panel with the following methodology and/ or guidelines : (i) The marks obtained by the candidates in the written test would not be disturbed. (ii) From out of the candidates who had appeared in the written test the respondents would call for interview and physical test, candidates equal in number to five times of the number of vacancies. (iii) The candidates to be so called for interview and physical test should be selected on the basis of marks obtained in the written test in descending order. (iv) "these candidates should be subjected again to viva voce test and physical fitness test in accordance with the norms laid down in the employment notice and the interview letters that were issued at the time of holding selection. (v) On the basis of marks obtained by the candidates in written test physical fitness test and viva voce test, a panel should be prepared in order of merit. The number of candidates to be included in the panel will be equal to the number of vacancies or expected vacancies. ;