LexBISWA RAN.JAN SAHOO AND ORS. versus SUSHANTA KUMAR DLNDA AND ORS.
Open in Lexace · Ask the AI about this caseJudgment (excerpt)
A BISWA RAN.JAN SAHOO AND ORS. v. SUSHANTA KUMAR DlNDA AND ORS. MAY 8, 1996 B [K. RAMASWAMY, FAIZAN UDDIN AND G.B. PATTANAIK, JJ.j Se1vice Law: Selection proces;~Lack of intewity and si11wity in-Ruilway.1~Setec- C tion for Chargemen 'B' Grade i11 Mechanical and Elect1ical Division-Mass 111al-practice in selection process-Central Ad1ninistrative T1ibunal setting aside the selections 111ade, ivithout giving notice to tlze selected can- didates-Held, T1ibunal ivas light in not issuing notice to persons tt-•ho are said lo have been selected and given a11pointn1ent-Procedure adopted in selection process is i11 flagrant breach of the 1U!es offending Articles 14 and D 16 of the Constitution. Constitution of India, 1950 : Articles 14 and 16. Selection for charge111en 'B' Grade in Railways-Al ass !vial- practice in selection proces~Procedure adopted is in flagrant breach of the 1U/es offend· E ing Articles 14 and 16-Tlibuna/ was light in 1wt issuing notice to persons said to have been selected and given appoinflnent. F G CIVIL APPELLATE JURISDICTION: Civil Appeal No. 9157 of 1996 etc. From the Judgment and Order dated 20.3.96 of the Central Ad- ministrative Tribunal, Cuttak in Review Application No. 7 of 1995. Santosh Hedge, KN. Tripathy and Janaranjan Das for the Appel- !ants. The following Order of the Court was delivered: Leave granted. These appeals by special leave arise from the order of Central H Administrative Tribunal Cuttack Bench made on October 10, 1994 and 570 B.R. SAHOO v. S.K. DINDA 571 March 20, 1996 in 0.A. No. 137/93 and Review Application No. 7/95 A respectively. The orders disclose the alarming state of affairs regarding lack of integrity and sincerity in the selection process, which is expected to assess merit and recommend for appointment of competent and meritorious persons according to the list prepared by the competent Selec- tion Board. Reverse is the result shown in the process of selection . B Pursuant to the advertisement No. 6/92 for filling up of six posts of chargemen, 'B' Grade in mechanical & Electrical Division, the fake selec- tion process appears to have been gone by and some persons came lo be appointed including the petitioners. When the selection was questioned, the Tribunal had called for the record and on the perusal of the record, C noted as under : "The perusal of the Answer Book of the candidates with Roll No. 001078 (Umakanta Panigrahi) shows that though at SI. No. 3, in the first page of the answer book, his marks were shown as '00' it was changed to '20'. At Serial Number 11, there has been correction of the original marks D to 25, the original marks appearing to be 20. This is how the total was brought to 95. In second page of the answer book though the mark given for Question No. 11 B were 10, later 5 has been added by someone to make it 15. In page No. 4, after the answer 1/8 written by the candidate, there could be seen some alternation to 0.8 by someone. The facing page of the Answer Book of the v candidate 001235 (Sri Biswa Ranjan Sahoo) show E over writing at three places. At SI. 2, original mark 16 appears to have been chai\ged to 18 and total 91 appears to have been changed to 94. It is not possible to mark out how and why answer book 001567 of candidate Rajni Kanta Guru was evaluated by different examiner and marks noted in pencil as also his signature as apparently initials on this answer book are totally different from the initials of the other examiner. There is practically no explanation coming forth as to how and why this examiner was different from this paper alone. We have perused the original tabulation which reveals that the marks obtained by the petitioner in the interview were altered and then total made of the marks obtained in the written test as well as the interview. Even for a naked eye, it appears that the marks obtained by the petitioner were originally 24 and the same reduced to 22 by subsequent correction and totally with this correction total was also brought down to 117 from 119." F G A perusal thereof would indicate the enormity of mal-practices in the H 572 SUPREME COURT REPORTS [1996] SUPP. 2 S.C.R. A selection process. The question, therefore, is: whether the principle of natural justice is required lo be followed by issuing notice to the selecteJ persons and hearing them? ll is true, as contended by Mr. Sanlosh Hedge, learned senior counsel appearing for the petitioners
Excerpt shown. Read the full judgment & AI analysis in Lexace.