UNION OF INDIA Vs. AMAN KUMAR DUBEY

JUDGEMENT

(1.) Correctness and sustainability of the verdict passed by the Central Administrative Tribunal, Jabalpur Bench in Original Application No.203/01118/2015, whereby the cancellation of selection to the post of 'Gramin Dak Sevak' as per the Annexure P/1 order dtd. 2/4/2019 was interdicted and a positive direction was given to consider the candidature of the applicant- Aman Kumar Dubey, along with other applications received by the respondents/Department, for selection to the post in question, is put to challenge in this petition filed by the respondents in the OA.

(2.) We have heard Shri B. Gopa Kumar, learned Assistant Solicitor General representing the Union of India as well as Shri Govind Ram Miri and Shri Yogesh Chandra Sharma, Advocates appearing on behalf of the respondent.

(3.) The Petitioners/Department herein issued Annexure A-4 Notification way back on 7/5/2014 inviting applications for filling up the post of 'Gramin Dak Sevak' (in short 'GDS') in the Branch Post Office of Kathakoni. There is no dispute with regard to the educational qualification prescribed, which was "8th standard" or equivalent, with preference to the candidates having "High School' qualification. The respondent herein had submitted his application, who was a matriculate. Later, the applicant was informed, as per the Annexure A/5 dtd. 18/2/2015, that he was selected and identified to be appointed as GDS in the Branch Post Office at Kathakoni. On receipt of the said communication, the applicant visited the said office on the appointed day i.e 10/3/2015 with all testimonials and medical certificate in support of his candidature.