PARMANAND SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Leave granted.

(2.) Challenge in this appeal is to the order passed by a Division Bench of the Patna High Court dismissing the Writ Petition filed by the appellant. Before the High Court, challenge was to the order passed by the Central Administrative Tribunal, Patna Bench (in short the CAT). The CAT by the impugned order negatived the claim of the appellant for appointment to the post of Extra Departmental Branch Post Master (in short EDBPM). CAT held that the claim made by the appellant cannot be accepted on two grounds; firstly, his land was encumbered and secondly he did not file the original certificates with regard to his qualifications. Stand of the appellant before the High Court was that the conclusions relating to encumbrance of land are incorrect as the encumbrance was with regard to another plot of land and not relating to the land belonging to the appellant. It was also pointed out that the certificates were produced at the time of hearing of the original application before the CAT. The High Court held that even if the first ground that the land was not encumbered is accepted, the writ petition was to be dismissed as all the relevant documents were not produced and respondent No.6 who was appointed had filed all the relevant documents. Therefore, the petition was dismissed.

(3.) Learned counsel for the appellant submitted that the original documents were with the institution where the appellant was pursuing his studies and in fact the institution had clearly certified that the original copy of the mark sheet, admit card, school leaving certificate and other documents submitted by the students at the time of their admission are not returned to them under an order passed by the State Government. It is the stand of the appellant that there is no requirement to produce the original documents.