KANWALJIT SINGH AHLUWALIA,J. - (1.) The present writ petition has been filed under Article 226 of the Constitution of India, praying that a writ in the nature of mandamus be issued and respondents be directed to issue appointment letter in favour of the petitioner and furthermore, action of the respondents to cancel the examination of the petitioner be set aside.
(2.) Admittedly, the petitioner in pursuance of Employment Notice No. 1/11, issued by Indian Railways applied for the recruitment as Constable in Railway Protection Force. The petitioner was allotted roll number. The petitioner had taken written examination. The petitioner also passed physical efficiency test and thereafter, he appeared in the interview.
(3.) Mr. P.C. Sharma, the learned counsel for the respondent Railway, has submitted that later on, the department learnt that copying at large scale had taken place and certain candidates had taken examination by way of impersonation. The learned counsel for the respondent contended that definitive information was received by the department that candidates arranged highly qualified persons to appear in their place in the examination and impersonation had taken place. The learned counsel for the respondent has contended that in order to restore sanctity and purity of the examination, thumb impressions on the applications form and answer sheets (OMR Sheet) were got compared from the Fingerprint Expert. The learned counsel for the respondents appearing for the Railways, has further submitted that Fingerprint Expert opined that the thumb impression on the application form and on the OMR Sheet were different, hence, the candidature of the petitioner was cancelled and a criminal prosecution has launched.;