JAWAHAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner is aggrieved by an order of the CAT dated 31st July, 2012 in OA No. 2473/2012. The CAT declined his application for a direction to the respondent to appoint him as an Inspector of Post.

(2.) The relevant facts are that the petitioner had applied and participated in the process for recruitment to the grade of Post Master-I in June, 2012. At that time, he was also eligible to apply for the grade of Inspector of Posts. Concededly, there is a difference of status in two posts, and the latter concededly carries pay scale and grade pay which is higher to that of Post Master-I.

(3.) At the time he applied for the second post i.e. Inspector of Posts, he was eligible to do so. The Department of Posts declared the result in respect of the former post i.e. Post Master-I earlier and consequently, the petitioner joined the training. Since he succeeded in the selection process for the post of Inspector of Posts, the petitioner requested that his case be considered for appointment to the said post. The Department of Posts, however, declined his request to be appointed as Inspector of Posts. He, therefore, approached the Tribunal. The respondent/UOI was able to successfully contend that, though, at the time of applying for the post of Inspector in September, 2012, the petitioner was eligible, but the factum that he underwent training for the post of Post Master-I disqualified him to the appointment under the grade of Inspector of Posts.