AJIT SINGH,ARUN BHANSALI - (1.) This petition filed under Article 226/227 of the Constitution is directed against the order dated 12.8.2010 passed by the Central Administrative Tribunal, Jodhpur Bench, Jodhpur (in short "Tribunal"), whereby it has allowed respondents' Original Application No.243/2006.
(2.) In the month of May, 2004, petitioner no.1 General Manager, North Western Railway invited applications from candidates for appointment of 181 Fresh Face Substitutes in Group -D category. The respondents submitted their applications alongwith educational certificates. Thereafter, they were interviewed by the Divisional Personnel Officer and their names alongwith other candidates were forwarded to petitioner no.1 for approval. Admittedly, all the names including of respondents were approved by petitioner no.1. Also, as many as 97 candidates were appointed as Fresh Face Substitutes. But, the respondents were not given appointment. They, therefore approached the authorities to know the reason.
(3.) In July, 2004, the respondents were informed that due to anonymous complaint made by some person, the entire record including the approved list was seized by the Railway Board Vigilance and hence, no further appointment could be given.;