UNION OF INDIA Vs. SHANTRIANJAN SARKAR

JUDGEMENT

(1.) Leave granted.

(2.) Appellants are before us aggrieved by and dissatisfied with the judgment and order dated 11.04.2005 passed by a Division Bench of the High Court of Calcutta, Circuit Bench at Port Blair whereby and whereunder the writ petition filed by the respondent herein was allowed.

(3.) The basic fact of the matter is not in dispute. An advertisement was issued for filling up the post of Postman/Mail Guard under the quota of Extra-departmental candidate at Andaman and Nicobar Island, Port Blair. Respondent herein pursuant thereto or in furtherance thereof applied for the said post. He appeared at an examination held for the said purpose. On or about 18.11.1997, the purported results of the said examination were published with the remarks "none qualified".