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Judgment
K.V. Eapen, Member A
Heard Shri.M.V.Thamban, learned counsel for the applicant. M.A.No.180/1073/2022 for production of Annexure A9 document is allowed.
Learned counsel for the applicant submits that the applicant was waiting for the call for medical examination and document verification after he had cleared the Physical Efficiency Test pursuant to Annexure A9 Centralized Employment Notice dated 10.02.2018. However, no such intimation or message was sent to his mobile number or e-mail address as mandated in the paragraph 11 in the Centralised Employment Notice (CEN) No. 02/2018 at Annexure A9. He submits that he was, therefore, not able to appear for the document verification on the due date as had been finalised by Annexure A4 notice on the website. He requests that his representation at Annexure A6 and Annexure A7 be considered by the Chairman, RRC, Chennai and, meanwhile, as an interim relief he asked that one vacancy pursuant to the notification at Annexure A9 be kept vacant.
Learned SCGSC Smt. O. M. Shalina takes notice for the respondents. She submits that on the contrary the applicant had been intimated regarding document verification on 13.04.2022. She produces a record to establish that an SMS was indeed sent to the registered mobile number of the applicant on that date intimating him to check the website to note the date of document verification and call letters and instructions. She also draws attention to paragraph No. 1.9 of instructions at Annexure A9 where it has been clarified to the candidates that the details of exams as well as e-Call letters has to be downloaded only from the websites of the RRBs concerned. Therefore, it was the duty of the applicant to check the website for these purposes. The applicant had been clearly informed about this by SMS on 13.04.2022 and it is therefore incorrect to state that the respondents had not intimated him within the due time.
After hearing both sides, I do not find that the balance of convenience lies in passing any order regarding keeping a vacancy of a Level-1 post consequent to the Annexure A-9 Notification. It is only directed that the respondents may consider the representations submitted by the applicant at Annexure A6 and Anneuxre A7 within a period of one month from the date of receipt of a copy of this order and dispose of the same by a self contained speaking order.
The O.A is disposed of as above. No order as to costs.
(Dated this the 27th day of December 2022)