SMT. M.R. TSHERING W/O SHRI P.D. TSHERING, Vs. UNION OF INDIA (UOI) REPRESENTED BY SECRETARY TO THE GOVERNMENT OF INDIA DEPARTMENT OF POSTS AND ORS.

JUDGEMENT

(1.) THE Petitioners are aggrieved by an order dated 7th April, 1999 passed by the Central Administrative Tribunal, Principal Bench, New Delhi in O.A. No. 2225/1997.

(2.) AT the outset, it needs to be stated that before the Tribunal there were six applicants but only three of them have preferred this writ petition.

(3.) SUBSEQUENTLY , it appears that candidates from other services who were better placed in merit than the Petitioners did not join the service allotted to them with the result that the Petitioners moved up the ladder and were offered the Indian Postal Service (IPS). This offer was given to the Petitioners sometime in September, 1988/December, 1988 which was in any case after the commencement of the foundation course in the Academy.