Central Administrative Tribunal - Allahabad
Anil Ahirwar vs North Central Railway on 13 February, 2025
OA No. 1105 of 2023
(Reserved on 22.01.2025)
CENTRAL ADMINISTRATIVE TRIBUNAL
ALLAHABAD BENCH
ALLAHABAD.
Allahabad, this the 13th day of February, 2025.
Original Application No. 330/01105/2023
Hon'ble Mr. Justice Om Prakash VII, Member (Judicial)
Hon'ble Mr. Mohan Pyare, Member (Administrative)
1. Anil Ahirwar, S/o Ramdas Ahirwar, aged about 30 years, R/o Gautam
Vihar Colony, Datiya (M.P.).
2. Devendra Kushwaha son of Prempal Singh, aged about 31 years, R/o
Railway Awas N-1, Jaira, Muraina (M.P.).
3. Amit Kumar Srivastava son of Dinesh Kumar Srivastava, aged about 35
years, R/o H.No.25B, Rajendra Nagar, Urai, District Jalaun.
4. Shaheed Khan son of Hanif Khan, aged about 33 years, R/o 76/1, Indira
Nagar, Colony, Urai, District Jalaun (U.P.).
5. Neeraj Kumar Shukla, son of Bhanu Prakash Shukla, aged about 30
years, R/o Village Samokhpur, Post Ummarpur, District Ambedkar Nagar
(U.P.).
6. Md. Imran, son of Md. Idrish, aged about 28 years, R/o Village Kadami,
Post Gabbapur Kalan, District Shrawasti (U.P.).
7. Subham Yadav son of Devi Prasad Yadav, aged about 28 years, R/o
Village Kakram, Post Karchhana, District Allahabad (U.P.).
8. Suraj Tiwari son of Radhe Shyam Tiwari, aged about 31 years, R/o RB-
2/A, AIT Junction Railway Station Etah.
9. Basant Lal son of Bhagirathi, aged about 33 years, R/o Village
Chhajaipura, Post Umara Peti, District Pratapgarh (U.P.).
10. Brijendra Singh Ahirwar, R/o Shri Ram, aged about 32 years, R/o Near
Railway Station, Jhansi (U.P.).
11. Shubham Kumar Yadav, son of Shripal Yadav, aged about 30 years, R/o
Railway Awas Road, Nagra, Jhansi (U.P.).
12. Kundan Lal Verma, son of Govind Das Verma, aged about 38 years, R/o
796, Ramchere Baba Mandir, Nandanpura, Jhansi (U.P.).
13. Umesh Raikwar, son of Govind Das Raikwar, aged about 38 years, R/o
Shivpuri Road, Ruxa, Jhansi (U.P.).
14. Sunder Lal Ahirwar, son of Chhiddu Lal, aged about 41 years, R/o
Jakariyapeer Railway Station Mahoba (U.P.).
15. Suraj Kumar Kushwaha, son of Baldau Kushwaha, aged about 31 years,
R/o H.No.33, Village Amiliya, Post Mahowakanth, District Mahoba (U.P.).
16. Sunil Kushwaha, son of Ganesh, aged about 37 years, R/o Village and
Post Jeekhan, Miwadi (M.P.).
RAJEEV KUMAR MISHRA
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OA No. 1105 of 2023
17. Kamlesh Kumar son of Vijay Singh, aged about 38 years, R/o Kurkuru,
Post Kurkuru, District Jalaun (U.P.).
18. Surendra Arjaria, son of Rajju, R/o Village Pipari, Post Mahowakanth,
Tehsil Kulpahad, District Mahoba (U.P.).
19. Vinod Kumar Ahirwar, son of Munna Lal Ahirwar, aged about 39 years,
R/o Village and Post Tehar Ka Khas, Teekamgarh (M.P.).
20. Rafiq Mohammad son of Karim Bux, aged about 29 years, R/o Railway
Awas, RB-I/C, Railway Colony Banda (U.P.).
21. Shivrendra Singh Sengar son of Rajendra Singh Sengar, aged about 33
years, R/o Village and Post Katra, District Banda (U.P.).
22. Ramanuj son of Kaushal Kishore, aged about 34 years, R/o RB 73/F,
Railway Colony, Banda, District Banda.
23. Manmohan Mishra, son of Tungnath Mishra, aged about 21 years, R/o
Village and Post Belsad, Gaur Basti (U.P.).
24. Mahesh Kumar son of Ram Singh, aged about 35 years, R/o Village and
Post Sheetalpur, District Kanpur Nagar.
25. Shesh Nath Yadav son of Deena Nath Yadav, aged about 34 years, R/o
Village and Post Sohilapur, District Ghazipur (U.P.).
26. Pavan Kumar Yadav son of Shivan Yadav, aged about 31 years, R/o
Village Pangodeeh (Hariharpur) Jamui (Bihar).
27. Devi Dayal Singh, son of Chandra Shekhar, aged about 30 years, R/o
Village Amran, P.S. Parasi, District Akhal (Bihar).
.......Applicants.
By Advocate : Shri R.K. Dixit
VERSUS
1. Union of India, through General Manager North Central Railway,
Headquarter Office Subedarganj, (Allahabad) Prayagraj.
2. Divisional Railway Manager, North Central Railway, Jhansi Division,
Jhansi-284128.
3. Senior Divisional Personnel Officer, North Central Railway, Jhansi
Division, Jhansi-284128.
4. Senior Divisional Engineer (Coord.), Jhansi Division, Jhansi-284128.
5. Assistant Personnel Officer, North Central Railway, Jhansi Division,
Jhansi-284128.
6. Chief Personnel Officer, North Central Railway, Subedarganj, Prayagraj.
7. Principal Chief Engineer, Headquarter Office North Central Railway,
Prayagraj.
8. Tej Ram son of Mallu Kabir.
9. Sachendra Kushwaha son of Laxman.
10. Hansraj Meena son of Ram Kishore Meena.
RAJEEV KUMAR MISHRA
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OA No. 1105 of 2023
11. Umesh Kumar son of Sundar Lal.
12. Chandra Bhan Singh son of Manik Lal Singh.
13. Ganesh Raikwar son of Kailash Raikwar.
14. Krishan Kumar Sahu son of Lallu Ram Sahu.
15. Suresh Kumar son of Chandra Pal.
16. Om Narayan son of Dhaniram.
17. Upendra Singh son of Bhau.
18. Jashram son of Lekhi.
19. Sarvesh Kumar Verma son of Phool Chand.
20. Ashok Kumar son of Panna Lal.
21. Shubham Niranjan son of Gopinath Niranjan.
22. Md. Ayaz son of Vakil Ahamad.
23. Rohit Singh son of Harish Chandra Singh.
24. Sunil Kumar son of Jagram Pal.
25. Ajeem Babu son of Sharifuddin.
26. Naresh Kumar son of Babu Ram.
27. Santosh Kumar son of Lakhan Lal.
28. Devendra Kumar son of Kishun Lal.
29. Mukesh Kumar Pandey son of Someshwar Nath Pandey.
30. Sunil Kumar Yadav son of Shiv Kumar Yadav.
31. Rajesh Kumar son of Raj Bahadur.
32. Pradeep Kumar son of Chunna Lal.
33. Manish Kumar son of Sanjay Prasad.
34. Anuj Tripathi son of Vinay Kumar.
35. Devendra Kumar son of Shri Prem Dass.
36. Rahul Singh son of Suresh Bahadur Singh.
37. Anurag Singh Chauhan, son of Rakesh Singh Chauhan.
38. Ramesh Kumar son of Ramkeshwar Saw.
39. Ram Prasad son of Baij Nath.
40. Kamlesh Kumar son of Ashok Kumar.
41. Suchit Ravidas son of Vigan Das.
42. Narayan Kumar son of Shankar Prasad.
43. Jagdish Prasad son of Harcharan.
RAJEEV KUMAR MISHRA
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OA No. 1105 of 2023
44. Mukesh Kumar Prajapati son of Asaram Prajapati.
45. Bhupendra Kumar Ahirwar son of Dashrath Ahirwar.
46. Arjun Son of Kailash Narayan.
47. Kavi Kanth son of Lakshman Prasad Pant.
48. Bhupendra son of Ram Sahay.
49. Munendra Kumar Meena son of Kesav Chand.
50. Bhim Singh Meena son of Parsadi Lal Meena.
Notices served through Senior Personnel Officer, North Central Railway
Jhansi Division, Jhansi.
All the respondents are working under control of Respondent No.3.
....Respondents
By Advocate: Shri M.K. Sharma
Shri Pradeep Kumar Mishra
Shri R.B. Pal
ORDER
By Hon'ble Mr. Mohan Pyare, Member (Administrative):
Shri R.K. Dixit, learned counsel for the applicants and Shri M.K. Sharma, learned counsel for official respondents and Shri Pradeep Kumar Mishra, learned counsel for respondent No.8 to 50 except respondent No.33 are present.
2. The present OA has been filed against the impugned order dated 08.12.2023 of respondents regarding selection against 20% LDCE quota of Engineering Department.
3. By means of this OA, the applicants have sought the following reliefs :
"(i) The Hon'ble Tribunal may graciously be pleased to quash the impugned order/provisional panel dated 08.12.2023 and consequential order regarding medical examination of candidates and proposal for sending them on training, with further direction to the respondents to hold selection afresh with fair manner and not to give any undue advantage to their selective persons.
(ii) To issue any order or direction which this Hon'ble Tribunal may deem fit and proper under the circumstances of the case.
(iii) To award the cost of the application in favour of the applicants."
RAJEEV KUMAR MISHRA Page 4 of 16 OA No. 1105 of 2023
4. The brief facts of the case are that all the applicants are working under the respondents and are eligible for the notification No.P/328/Selection/LDCE/20%/JE (P.Way)/PW dated 30.07.2021 for the post of JE (P. Way) Level-6 (GP-4200/-) against 20% LDCE quota in Engineering Department. Respondents notified total 43 posts of JE (P. Way); General31, SC-10 and ST-2. The applicants applied for the post as they were fulfilling all requisite condition prescribed for the said selection and in turn applications were forwarded to the competent authority. After due scrutiny, eligibility list was issued and name of all the applicants were found in such list. The respondents issued a letter No.P/328/Selection/LDCE/20%/JE (P.Way)/PW dated 09.01.2023 of 18 candidates who were unsuitable due to passing of their 12 Class examination without proper permission of the Department with a direction to grant post facto approval for appearing in 12th examination and to correct the service record of above candidates by making suitable entry into their respective service record. In a letter dated 20.06.2023, candidates were called to appear in the written test to be held on 09.07.2023. The applicants appeared in the examination held on 09.07.2023. Totally 330 candidates attended the written examination. The respondents issued the answer key dated 18.07.2023, in which it was mentioned that Question No.1 and 90 are having wrong answer and Question No.7 have two correct answers. The above questions were excluded for evaluation against the statutory rules. Such omissions have adversely affected the performance of applicants who have attempted those questions. The issue was raised through railway employee union alleging corruption and violation of rules. The respondents selected 43 employees against the rules. Such faulty and illegally selected candidates were sent for medical examination and they were sent for training at CETA Kanpur. The above selection is liable to be cancelled and fresh notification should be issued as per RBE No.97/2011 dated 24.06.2011. The marks RAJEEV KUMAR MISHRA Page 5 of 16 OA No. 1105 of 2023 secured in written and viva voce should be disclosed separately but in the present case it was not done so.
5. We have heard the learned counsel for the parties.
6. Learned counsel for the applicants have submitted that the applicants should not suffer for the fault and negligence of the respondents' authorities and for setting questions with erroneous answer keys. The action of the respondents is arbitrary, unfair, contrary to rules and as such selection proceedings from the stage of issuing the notification should be started afresh. In a letter dated 09.01.2023, the name of 18 candidates who were unsuitable as they have passed 12th examination without permission from the Department were directed to accord post facto approval, make suitable entry into their respective SRs to make them eligible. They were called for to appear in the examination by a letter dated 20.06.2023 by the respondents. The respondents deliberately and illegally committed mistake for question No.,1, 7 and 90 and those candidates who have attempted these questions were disadvantageous for no fault of their's. The result of written examination and vivo-voce was not declared separately. The respondents have issued illegal impugned letter in pursuance of illegal selection directing the authorities to send the candidates for medical examination and also send them for promotional training from 01.01.2024 at CETA, Kanpur. On the basis of above discussions, they have requested to quash the impugned order/provisional panel dated 08.12.2023 and consequential action.
7. Per contra, the respondents have vehemently opposed the contention of the applicant and have submitted that the question paper had 110 questions including 10 optional questions on Rajbhasa. Question No.1 and 90 were omitted from the evaluation for all candidates. In case of question No.7 both options B & C were considered as correct for all candidates. The RAJEEV KUMAR MISHRA Page 6 of 16 OA No. 1105 of 2023 above exercise was in-line with Railway Board Circular No.RBE 59/2022 dated 19.05.2022 read with Railway Board letter dated 09.06.2011. Since the exercise formally affected all the candidates, there are no element of bias in favour or against any applicant of the present OA. As per existing rules out of total 80 marks, 50 marks are to be awarded towards professional ability by means of written examination and 30 marks towards record of service i.e. 20 marks for educational qualification, 04 marks for awards if any, 06 marks for attendance in last three years and carrying out deductions of prescribed marks for absentee period and penalties if any issued under Discipline and Appeal rules. The questions which were wrong were removed from the scope of evaluation and it makes all the candidates stand on similar footing.
8. The learned counsel for private respondent Nos. 8 to 50 except Sr. No.33 have filed their counter affidavit in which it is submitted that the Private Respondent No. 8 to 50 have been selected as Junior Engineer (PW) level-6, GP Rs.4200/- against 20% LDCE quota in Engineering department of Jhansi division vide order dated 18.12.2023 issued by Respondent No.3 which is challenged by the applicants in the present Original application. It is submitted that the impugned order dated 08.12.2023 issued by Respondent No. 3 is in accordance with the extant rules and prescribed procedure laid down by Railway Board in respect of conducting selection for promotion of group D to group C, the applicants have made the baseless allegations which have no locus standi as the applicants prior to appearing in examination/selection they did not submit any representations in this regard. It is further submitted that with regard to provisional answer key the representation of 9 other candidates were received which were examined and final answer key was issued. Two questions which were wrong were removed from the scope of evaluation in terms of Rly. Bd RBE No. 91/2022 dated 03.08.2022 and there is nothing illegal in this evaluation as having no RAJEEV KUMAR MISHRA Page 7 of 16 OA No. 1105 of 2023 right in personam nor in rem has been violated and all candidates stand on similar footings because of this. It is further submitted that, as per RBE 91/2022 dated 03.08.2022, RBE 59/2022 dated 19.05.2022 and Railway Boards letter No. 2010/E(RRB)/25/27 Pt. dated 09.06.2011, the method or publishing answer keys and dealing with wrong questions/ambiguities has been compiled with as per Railway Board instructions in which incorrect questions have to be omitted from the scope of evaluation and the marks obtained may be proportionally equated to the marks of 100 questions.
9. In rejoinder affidavit, the applicant has reiterated the same facts as given in the OA and added that the list of eligible/not eligible candidates have been published in February, 2022 and after necessary correction up-till 01.02.2022, the same was sent to division and in the aforesaid list, remark against 40 candidates have been written as "subject to permission availed". If cut of date is considered as 31.07.2021, then how they would became eligible without permission. Further, Om Prakash Singh, serial No.317 was appointed in the year 2013 while he has completed his 12th in year 2014. Also Sunil Kumar, at serial No. 132 was not eligible but selected because he has failed in LGS. Like that numbers of employees who are not eligible without taking permission have appeared in examination of Class 12th . It is also submitted that vide letter of Divisional Railway Manager (P) Jhansi dated 01.07.2023, it is informed that instructions regarding examination would be given in question booklet and answer sheet. In instruction No.8 it is clearly mentioned that "in case of any dispute in Hindi Version, English version would prevail". The applicants have given answer to questions considering the English version while the respondents in their final answer key have omitted the question No.1 and 90 from scope of evolution and considered two answers correct for question No.7, which is completely illegal. As per respondents, English version will prevail and if the answer of RAJEEV KUMAR MISHRA Page 8 of 16 OA No. 1105 of 2023 question of English version is not right then the aforesaid question will be omitted from evaluation and all the candidates will be given equal marks to all. If the English version will be considered as right then the answer of question No.1 and 90 will not be removed and only one answer of question No.7 will be right and as such it effects the result of candidates. It is also submitted that the applicants have given right answer of question No.1 90 and 7 but due to illegal acts of respondents, they were ousted from zone of consideration.
10. Considered the rival submissions and verified the documents available on record.
11. The applicant has relied upon the order issued by CAT, Hyderabad Bench in OA No.295 of 2023 and OA Nol.367 of 2024 as well as order of Hon'ble High Court of Telangana at Hyderabad in Writ Petition Nos. 13511, 15163, 15826, 15987, 16090, 19659, 19827 and 22044 of 2024. The facts of the case in OA No.295 of 2023 and OA No.367 of 2024 are to some extent similar. Some of the respondents in the above OA have acquired qualifications which were not recognized and they were made eligible to appear in the LDCE examination. A direction was issued to respondents to review the selection panel. The above order was challenged in Writ Petition No. 13511, 15163, 15826, 15987, 16090, 19659, 19827 and 22044 of 2024 Hon'ble High Court of Telangana at Hyderabad, which was dismissed.
12. There are two main issues involved in this OA.
(i) The name of 18 respondents were directed to be included in the list of eligible candidates for the said LDCE examination subsequent to the date of issue of notification dated 30.07.2021 on 09.01.2023. Is the above action of the respondents in accordance with the above notification ?.
RAJEEV KUMAR MISHRA Page 9 of 16 OA No. 1105 of 2023
(ii) Whether candidates who have attempted 100 questions including these 03 questions (whose answers are wrong) have been equated with candidate who have attempted 100 correct questions excluding the above 03 questions ? Does it not affect the interest of applicants adversely?
Now we proceed to examine the above issue one by one. In order to examine the first issue, it is relevant to quote the instruction issued by the respondents dated 09.01.2023 and relevant part of notification dated 30.07.2021, which is reproduced as below :-
उत्तय भध्म ये र कामाारम भॊडर ये र प्रफॊधक (का.) झाॉसी ऩत्र स० ऩी/320/ससरेक्शन/एरडीसीई/20 प्रततशत / जेई. (ऩी० वे०) / ऩीडब्ल्मू ददनाॊक 09.01.2023 सहा०सॊ०इजी० / भुख्मारम 1, भुख्मारम 2, रसरतऩुय, ग्वासरमय,, भहोफा एवॊ फाॉदा, ववषम- इॊजीतनमरयॊग ववबाग के 20%, एर०डी०सी०ई० ( LDCE) ववबागीम कोटे के अवय असबमन्ता (ऩीवे०) ग्रेड ऩे, 4200/(रे०- 6) के अन्तगात ववबागीम कोटे के चमन के सरमे जायी ऩात्रता सूची भे सशता उऩमक् ु त ऩामे गमे कभाचारयमों की कऺा 12. वी की सशऺा को (ऩोस्टपेक्टो) ववबागीम स्वीकृतत प्राप्त कय सववास रयकाडा भें प्रववष्टट कयने के सम्फॊध भें ।
उऩयोक्त ववषमान्तगात इस कामाारम के सभसॊख्मक ऩत्र दद० 08.02.2022 का अवरोकन कये ष्जसके द्वाया उऩयोक्त चमन हे तु ऩात्र/अऩात्र की सूची जायी की गमी थी. ष्जसभे तनम्नसरखित कभाचारयमों की तनमुष्क्त ऩश्चात उच्च सशऺा (कऺा 12, वी) बफना ववबागीम अनुभतत के ग्रहण की है ष्जसकी प्रववष्टट सम्फष्न्धत कभाचारयमों के सेवाऩष्ु स्तका भें दजा नहीॊ की गमी है । अत् सच ू ी भें नासभत, अऩने अधीनस्थ कभाचारयमों को तनमभानुसाय (ऩोस्टपेक्टो) के तहत ववबागीम अनुभतत प्रदान कयते हुमे सववास रयकाडा भे प्रववष्टट कय इस कामाारम को अततशीघ्र अवगत कयामे ताकक चमन प्रककमा ऩूणा ककमा जा सके।
क.सं. नाम सर्व श्री पुत्र सर्व श्री पदनाम डिपो
01. हपीज अहभद हभीद िाॊन ट्रे कभेन 4 एसएसई/ऩीवे/द०/ झाॉसी
.
02. चेरायाभ कुशवाहा याजायाभ कुशवाहा ट्रे कभेन 2 एसएसई/ऩीवे/द०/ झाॉसी
03. रूस्तभ ससहॊ जगदीश ट्रे कभेन एसएसई/ ऩीवे
/भे०रा/ग्वा०
04 सन
ु ीर कुभाय सयु े श प्रसाद साॊव ट्रे कभेन 3 एसएसई/ऩीवे/भे०रा०/ग्वा
RAJEEV KUMAR MISHRA
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OA No. 1105 of 2023
05 भोहम्भद अरी नूय भोहम्भद ट्रे कभेन 3 एसएसई/ ऩीवे
/जे.ऩी.ओ.
06 गट
ु े यी रार भीना गगाॊ सहाम भीना ट्रे कभेन 3 एसएसई/ऩीवे/माडा/ झाॉसी
07 हॊ स याज भीना याभककशोय भीना ट्रे कभेन 3 एसएसई/ऩीवे/माडा /
झाॉसी
08 प्रवेश कुभाय ससॊह वीये न्र ससह ट्रे कभेन 3 एसएसई/ऩीवे/माडा /
झाॉसी
09 बीभ ससॊह भीना प्रसादी रार भीना ट्रे कभेन 2 एसएसई/ ऩीवे /भहोफा
10 प्रदीऩ दीक्षऺत यभेश चन्दी दीक्षऺत ट्रे कभेन 3 एसएसई/ऩीवे/
भउसीनऩुय
11 फहादयु ससॊह िॊगाय ब्रू ट्रे कभेन 3 एसएसई/ऩीवे/
भउसीनऩयु
12 उभेश कुभाय सुन्दय रार ट्रे कभेन एसएसई/ऩीवे/
भउसीनऩुय
13 याभ प्रकाश अदहयवाय पु्री ट्रे कभेन 3 एसएसई/ऩीवे/
भउसीनऩुय
14 ववनोद कुभाय अदहयवाय भुन्ना रार अदहयवाय ट्रे कभेन 4 एसएसई/ऩीवे/
भउसीनऩयु
15 चन्र प्रकाश ततरक याज ट्रे कभेन 4 एसएसई/ऩीवे/टीकभगढ
16 याभू प्रसाद आत्भा याभ ट्रे कभेन 2 एसएसई/ऩीवे/चचत्रकूट
17 काभता प्रसाद जोद्मा प्रसाद ट्रे कभेन 2 एसएसई/ऩीवे/चचत्रकूट
18 याभ जनकभ सुिई प्रसाद ववश्वकभाा ट्रे कभेन 3 एसएसई/ऩीवे/फाॉदा
कृप्मा इसे अतत आवश्मक सभझे।
(शैरेब्लद श्रीवास्तव)
कृते भॊडर ये र प्रफॊधक (का.) झाॉसी
The relevant part of the notification dated 30.07.2021 is reproduced as below :-
RAJEEV KUMAR MISHRA Page 11 of 16 OA No. 1105 of 2023 उत्तय भध्म ये रवे कामाारम भण्डर ये र प्रफॊधक (का), झाॊसी ऩत्र स० :- ऩी/328/ससरेक्शन/एरडीसीई/20 प्रततशत / जेई. (ऩी०वे०) / ऩीडब्ल्मू ददनाॊक 30.07.2021 वरय०भॊ०असब०/सभ०, नाथा भध्म व ऩूवा - भॊ०असब० / ट्रै क, व भुख्मा० सहा०भॊ०असब०/भुख्मा० 1 व 2. राईन/झाॉसी, रसरतऩुय, ग्वासरमय भहोफा, फाॉदा व कानऩुय।
अचधसूचना ववषम :- इॊजीतनमरयॊग ववबाग के अवय असबमॊता (ऩी०वे०) ग्रेड ऩे. 4200/- (रेवर- ७) के तनम्न रयक्व ऩदों को बयने हे तु 20%, एर०डी०सी०ई० (LDCE) ववबागीम कोटे के अन्तागत चमन नासभका फनाने के सम्फॊध भें ।
झॉसी भण्डर ऩय इॊजीतनमरयॊग ववबाग भें अवय असबमता (ऩी०वें ०) ग्रेड ऩे 4200/- (रेवर- 6) के तनम्न रयक्त ऩदों को 20%, एर०डी०सी०ई० ववबागीम कोटे के अन्तागत चमन प्रकिमा द्वाया बया जाना था जो तनम्न है :-
साभान्म अन०
ु जातत अनु० जन जातत कुर मोग
13 05 02 20
ये ्वे फोडा ऩत्र स० E(NG):2010/PM1/16 दद० 10.09.2014 औय फी.ई. स०97/2014 के अनस
ु ाय
अवय असबमन्ता (ऩी.वे०) ग्रेड ऩे 4200/- (रेवर- 6) सॊवगा भें 20%, एर० जी० एस० (LGS) ववबागीम कोटे के अन्तागत चमन के अऩूरयत ऩदों को एर०डी०सी०ई० (LDCE) के चमन भें अग्रेवषत ककमा जाना है , जो तनम्न है :-
साभान्म अन०
ु जातत अनु० जन जातत कुर मोग
18 05 00 23
अवय अॊसबमता ( ऩी०वे०) ग्रेड ऩे 4200/- (रेवर 6) के तनम्न रयक्त ऩदों को 20%, एर०डी०सी०ई० (LDCE) ववबागीम कोटे के चमन भें 20%, एर०जी०एस० ( LGS) ववबागीम कोटे के अन्तागत आमोष्जत चमन उऩयान्त अऩरू यत ऩदो को एर०डी०सी०ई० के चमन भें शासभर कयते हुए कुर तनम्न ऩदो को चमन प्रकिमा द्वाया बया जाना है :-
साभान्म अन०
ु जातत अनु० जन जातत कुर मोग
31 10 02 43
उऩयोक्त रयक्त ऩदो ऩय चमन के सरमे ये रवे फोडा ऩत्रक दद० 29.10.2014 (आय.फी.ई. स० 120/2014) के अनुसाय इॊजीतनमरयॊग ववबाग के ससववर इॊजीतनमयी ववबाग के कभाचायी, जैसे ये रऩथ ऩय काभ कयने वारे मूएसएपडी कभाचायी, रोहाय, है भयभेन, वै्डय, भो्डय, एराइनय, ऩें टय, कायऩें टय आदद से आवेदन आभॊबत्रत ककमे जाते हैं। जो कक तनम्न सेवा व अन्म शतों को ऩण ू ा कयते हों:-
1. ददनाॊक 01.08.2021 को तीन वषा की तनमसभत ये र सेवा ऩूणा कय री हो।
2. ककसी बी भान्मता प्राप्त सशऺा फोडा से गखणत, बौततकी, यसामन ववऻान औय कम्प्मूटय ववऻान भें से ककन्हीॊ तीन ववषमों के साथ 10+2 उत्तीणा अथवा वे कभाचायी ष्जनके ऩास RAJEEV KUMAR MISHRA Page 12 of 16 OA No. 1105 of 2023 ससववर इॊजीतनमरयॊग/ससववर इॊजीतनमरयॊग ( ऩरयवहन) भें डडप्रोभा हों। सबी डडप्रोभा एआईसीटीई (AICTE) से भान्मता प्राप्त / सॊफद्ध होना चादहमे , वे कभाचायी ही आवेदन कयने के सरमे ऩात्र होंगे।
3. कभाचायी की आमू ददनाॊक 01.08.2021 को 47 वषा से अचधक नहीॊ होनी चादहमे।
4. कभाचायी का नाभ ऩैनर ऩय आने के उऩयान्त A-III कोदट भें भेडडकर ऩयीऺा ऩास कयनी होगी।
5. कभाचायी का नाभ ऩैनर ऩय आने के उऩयान्त तनधाारयत प्रसशऺण ऩण ू ा कयना औय उसभें उत्तीणा होना अतनवामा होगा।
6. तनधाारयत भेडीकर एवॊ प्रसशऺण ऩयीऺा ऩास कयने के ऩश्चात ् अवय असबमॊता (ऩी.वे.) ग्रेड ऩे 4200/-(रेवर- 6) भें तनमुष्क्त प्रदान की जामगी।
झॉसी भॊडर ऩय इॊजीतनमरयॊग ववबाग भें उऩयोक्त उ्रेखित सॊवगों के सबी इच्छुक कभाचायी जो उऩयोक्त शते ऩण ू ा कयते हों वह सॊरग्न प्रारूऩ ऩय अऩना आवेदन कय सकते हैं जो तीन प्रततमों भें बयकय प्रभाण ऩत्रो को सॊरग्न कयते हुए अऩने सॊफष्न्धत सीतनमय सवोडडनेट ( डडऩो इॊचाजा) कामाारम भें ददनाॊक 23.08.2021 तक ऩूणा रूऩ से बयकय जभा कयें गे तथा इसकी ऩावती रें गे। सम्फॊचधत सीतनमय सवोडडनेट (डडऩो इॊचाजा) प्राप्त आवेदनों व सॊरग्नको को कभाचारयमों के रयकाडा से जाॉच कये गे औय उऩयोक्त तनहत शतों को ऩूणा कयने वारे कभाचारयमो के ही आवेदनों व सॊरग्नको की दो प्रततमाॊ एक सच ू ी भें सम्फॊचधत सहा0 भण्डर असबमन्ता को ददनाॊक 27.08.2021 तक बेजेंगे। सॊफष्न्धत सहामक भण्डर असबमन्ता अऩने उऩ भण्डर के कभाचारयमों से प्राप्त आवेदनों को जाॉच एवॊ सत्मावऩत के उऩयान्त कभाचारयमों के नाभ वयीमता िभ भें दशााते हुमे सूचीफद्ध कयके आवेदनों की एक एक प्रततमाॊ भण्डर कामाारम भें कासभाक शािा के ऩीडब्लरू अनुबाग भें ददनाॊक 06.09.2021 तक एक फैंच भें सूची सदहत ऩत्र वाहक द्वाया वेमयय ऩत्र के साथ बेजेंगे, तथा इसकी ऩावती रेवें। अष्न्तभ ततचथ के उऩयान्त आवेदन इस कामाारम भें स्वीकाय नहीॊ ककमे जामेंगे औय इसका सम्ऩण ू ा उत्तयदातमत्व सम्फचधत सीतनमय सवोडडनेट/सम्फचधत सहामक भण्डर असबमन्ता का होगा।
सॊफष्न्धत डडऩो इॊचाजा व सहा०भ०असब० भहोदमों से अनुयोध है वह जायी अचधसूचना के तहत अऩने डडऩो/मूतनटों भें व्माऩक प्रचाय प्रसाय कयाते हुम कभाचारयमों के आवेदनों को प्राप्त कयें गे व उऩयोक्त अनुसाय ऩात्रता तनधाारयत कयते हुमे ऩात्र कभाचारयमों के आवेदन इस कामाारम को ददनाॊक 06.09.2021 तक बेजना सुतनष्श्चत कयें गे।
नोट :- अखिर बायतीम तकनीकक सशऺा ऩरयषद ( AICTE) द्वाया जायी ऩत्र ददनाॊक 25.02.2019 भें तनदहत ककमा गमा है कक इॊस्टीट्मश ू न ऑप ऩभाानेन्ट वे इॊजीतनमय ( इॊडडमा) को ऩत्राचाय भाध्मभ से डडप्रोभा कोसास को चराने की भान्मता नहीॊ दी है औय मह बी उ्रेखित है कक ऩरयषद इॊजीतनमरयॊग भें डडप्रोभा एवॊ डडग्री स्तय के कोसों को ऩत्राचाय के भाध्मभ से चराने हे तु नीततगत आधाय ऩय भान्मता नहीॊ दे ता है ।
सॊरग्न आवेदन का प्रारूऩ Sd/-
(शैरेन्र श्रीवास्तव) कृते भॊडर ये र प्रफॊधक (का.) झाॉसी RAJEEV KUMAR MISHRA Page 13 of 16 OA No. 1105 of 2023
13. As per OM No. - 2010/E(RRB)/25/27/Pt. dated 09.06.2011 wrong question should be omitted from the scope of evaluation. The OM is reproduced below for the sake of clarity :-
"There have been instances where one (or more) set of question Paper(s) involves an error in question(s) at the printing stage or a question having wrong answer or otherwise. It has come to notice that different RRBs are adopting different methods for dealing with such cases. With a view to have uniformity by all RRBs in such cases, please note that in future, wherever, any question(s) in the question paper(s) is found to be incorrect, the question(s) may be omitted from the scope of evaluation instead of giving grace mark(s) and raw score may be assessed on percentage basis. For example, there are total 100 numbers of questions and one question is wrong, only marking of 99 questions: be considered and the marks obtained may be proportionally equated to the marks of 100 questions followed by necessary normalization process."
A clarification dated 07.11.2023 was issued by Ministry of Railways (RBE 122/2023), which is below :-
2 The procedure of RRB selection and The following procedure being departmental selections are different as in followed in selections and LDCE for RRB, 100 questions are provided to promotions from Group-C to Group-
candidates with direction to attempt all the B may also be made applicable for questions whereas in departmental Group C selections/LDCE. selections, there are total 110 questions i.e.100+10 optional questions of "In case, some of the Rajbhasha. Out of 10 questions, only 100 question(s)/answer(s) therein are questions required to be attempted by the incorrect, the procedure as employees. In this situation, some of prescribed in the letter No. employees may attempt wrong question 2010/E(RRB)/25/27 dated 09.06.2011
(s) and some of them may not attempt the is to be adopted only for those wrong question and attempt other candidates who have attempted question(s) of Rajbhasha already available that/those incorrect question(s) or in the question paper. In such a situation question(s) with wrong answer(s). two type of answer sheets are available This will be applicable to question one is for those employees who have paper(s) involving optional attempted wrong question (s) and 2nd for question(s)".
those who have not attempted the so called wrong question(s) and instead of wrong question(s) attempted other question (s) available in question paper.
A careful study of the above notification shows that candidates who fulfill the prescribed condition of notification on or before 01.08.2021 are only eligible to be considered for the LDCE. Any subsequent relaxation by the respondents for whatsoever reason does not appear to be a bonafide exercise. As per rule, acquiring any qualification without permission of the competent authority should not be encouraged else it will affect official RAJEEV KUMAR MISHRA Page 14 of 16 OA No. 1105 of 2023 decorum and discipline. Even we presume that department has given permission to acquire qualification of 12th with physics, chemistry and math/computer science as optional subject which requires attending classes for practical in the Classroom cannot be completed without affecting their official duty. There is nothing on record to show that official permission with certain conditions or without condition were accorded to these candidates to obtain 12th degree. Hence, we don't find any reasonable justification for subsequent inclusion of candidates by respondents in eligibility list.
Candidates were directed to answer 100 questions out of 110 total questions. In case any candidate answers more than 100 questions, the only first 100 questions shall be evaluated as per terms prescribed by the respondents.
If such was the condition, there are 03 disputed questions i.e. question No.1, Question No.7 and Question No.90. If we presume that some of the candidates have not attempted these questions and have answered 100 questions correctly :- will get full 100 marks whereas the candidate who have attempted 100 questions including these questions will get maximum 97 marks only. The respondents have not clearly submitted and proved that the candidates who have obtained 97 marks by answering questions including these 03 questions and candidates who have answered 100 questions without attending these 03 questions have been equated for the purpose of merit list.
As the respondents have not been able to establish that candidates who have attempted 100 questions including these 03 questions (whose answers are wrong) and candidates who have attended 100 questions excluding these questions have been brought at par hence discrimination of RAJEEV KUMAR MISHRA Page 15 of 16 OA No. 1105 of 2023 the candidates who have attempted these 100 questions including these 03 questions appears quite probable.
14. A careful analysis of the above situation establishes two set of candidates and the set of candidates who have attempted these three or any of these three questions are at disadvantage compared to those who have not attempted these disputed questions.
The issue regarding allowing 18 candidates eligible by granting post facto approval for making entry in their respective service record for acquiring 12th degree is also not justifiable as respondents have not shown any authority whether such act is permissible and whether these candidates were granted due permission to obtain the 12th degree by competent authority. Hence, such act also deserves reconsideration by the competent authority.
15. In view of the above discussion, the OA is allowed. The impugned order dated 08.12.2023 is set aside. The respondents are directed to look into these two aspects and pass a reasoned and speaking order in accordance with relevant rules in the light of discussion in para 13 and 14. The above exercise should be completed within one month from the date of receipt of certified copy of this order. The interim order granted earlier is merged with this order. No order as to costs.
16. All MAs pending in this O.A. also stand disposed off.
(Mohan Pyare) (Justice Om Prakash VII)
Member(Administrative) Member(Judicial)
RKM/
RAJEEV KUMAR MISHRA
Page 16 of 16