SUMAN VERMA Vs. UNION OF INDIA

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal is filed against the judgment and order dated April 2, 2004 passed by the High Court of Judicature at Patna in C.W.J.C. No.4106 of 2004. By the said order, the High Court confirmed the order passed by the Central Administrative Tribunal ("CAT" for short) Patna Bench, Patna on March 9, 2004 in Original Application No. 307 of 1997.

(3.) The case of the appellant herein is that she passed her Matriculation Examination from Bihar School Examination Board, Patna in 1983 in Second Division securing 531 marks out of 900 marks. She passed B.A. with Honours from Muzaffarpura in Ist Division in 1998. In the year 1996, she got her name enrolled with the Employment Exchange. She was possessing agricultural land of 10 Kathas having purchased from one Dwarka Prasad by a registered sale deed dated Ist March 1995. She was also having a residential house in village Khajuhathi.