UNION OF INDIA Vs. A. RAMANKUTTY

JUDGEMENT

(1.) THE Postal Department has filed this writ petition challenging the decision of the Central Administrative Tribunal. The question raised before the Tribunal related to the selection of Postman from GDS on seniority basis. The issue raised was found covered by the judgment of the Madras Bench of the Tribunal in O.A. No. 1006/2004. That was confirmed by the Madras High Court in W.P. (c) No. 531/2005. The Tribunal took the view that as per the amended Recruitment Rules, the upper age limit of SC/ST candidates being 55 years, the applicant before could have been eligible for being considered to be appointed as Postman in the promotion quota on the basis of seniority. Having considered the materials on record in the light of the grounds raised, we find no legal infirmity or jurisdictional error in the impugned decision of the Tribunal.

(2.) IN the result, this writ petition fails and the same is dismissed, since no grounds are made out for interference in exercise of jurisdiction under Article 227 of the Constitution of India. No costs.