LAWS(ALL)-2014-4-439

REGIONAL DIRECTOR, STAFF SELECTION COMMISSION CENTRAL REG Vs. CENTRAL ADMINISTRATIVE TRIBUNAL, ALLAHABAD

Decided On April 22, 2014
Regional Director, Staff Selection Commission Central Reg Appellant
V/S
CENTRAL ADMINISTRATIVE TRIBUNAL, ALLAHABAD Respondents

JUDGEMENT

(1.) THIS petition questions the correctness of the impugned judgment of the Central Administrative Tribunal, Allahabad Bench in an application filed by the respondent no.2 Rajesh Kumar Singh, whereby the Tribunal has proceeded to allow the claim of the respondent no.2, as in the opinion of the Tribunal, the petitioner -Staff Selection Commission inspite of having ample time had failed to act upon the justification for cancellation of the candidature of the respondent no.2, and has further proceeded to extend the benefit of the results declared on 26.3.1994 to the respondent no.2 who was declared successful in the written examination for the post of Divisional Accountant/Auditor/Upper Division Clerk etc.

(2.) THE facts necessary for consideration are that the respondent no.2 Rajesh Kumar Singh was an applicant against the advertisement in the year 1992 published by the petitioner - Staff Selection Commission for appointment on the post of Divisional Accountant/Auditor/Upper Division Clerk etc. The respondent was assigned a particular roll number and he appeared in the written examination on 14.3.1993 from a centre at an institution at Allahabad. The applicant had appeared on the basis of an admit card and it also appears that no objection was taken to his appearing in the examination. The respondent's case was that he was allowed to appear in the examination after the Invigilator tallied the admit card with his photograph and his signatures and the result of said examination was declared on 26.3.1994.

(3.) ACCORDING to the said result the respondent no.2 was declared successful, but no further steps were taken and to the contrary he was served with a notice on 21.11.1994 to show cause and also make himself personally available within ten days on the receipt of the memorandum. The respondent no.2 was also required to come with his latest passport size photograph and face certain interrogation. The applicant appeared on 30.11.1994 and submitted his documents.