UNION OF INDIA Vs. FIRE RAM SINGH

JUDGEMENT

(1.) A short question arises for our consideration in this writ petition which is, whether it is the age or the length of service in the feeder grade which would determine the appointment as Postman when the zone of consideration is from amongst the Extra Departmental Agents?

(2.) The few relevant facts are that the respondent No.1 was appointed as Gramin Dak Sewak on July 11, 1989, Meerut Division whereas the respondent No.3 was appointed as Gramin Dak Sewak earlier to the respondent No.1 on July 1, 1988.

(3.) As per the Recruitment Rules the next higher post of Postman is filled up in the following manner:-