SUKHDEO PANDEY Vs. UNION OF INDIA

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the judgment and order dated May 15, 2006, passed by the High Court of Jharkhant at Ranchi in Writ Petition (S) No. 4784 of 2005. By the said order the Writ Petition filed by the appellant herein was dismissed by the High Court.

(3.) Short facts giving rise to the present appeal are that the appellant was appointed as Extra Departmental Branch Post Master (hereinafter referred to as EDBPM) in 1964. The appellant appeared in the Departmental Promotion Examination for the promotional cadre (Class III) of Postman and allied services from Class IV. On April 30, 1969, the appellant, along with twenty two other candidates, was declared successful and eligible for promotion to the post of Postman and allied cadre. But it was alleged that there were some irregularities in conducting the examination and accordingly the said examination was cancelled. Consequently, the appellant could not be appointed as Postman. A true and correct copy of the final selection and approved list of candidates for appointment to the post of Postman and allied cadre had been annexed by the appellant along with the appeal.