UNION OF INDIA Vs. JIMA MOHAN

JUDGEMENT

(1.) Ext.P5 verdict passed by the Central Administrative Tribunal, Ernakulam Bench in O.A. No. 180/00510/2016 is under challenge at the instance of the respondents/ Department in the Original Application.

(2.) The applicant/respondent in pursuance of Annexure A1 Notification applied for the post of Gramin Dak Sevak Mail Deliverer (GDSMD) and she was included as serial No.3 in the rank list. The rank list was prepared on 17.12014 having a validity of one year. The first candidate in the rank list has not joined and the second candidate offered resignation on 1.12015. Therefore, the applicant who is rank No.3 in the select list is entitled to get appointment, but she was not given appointment and hence she approached the Tribunal seeking the following reliefs:

(3.) The Tribunal after considering the rival contentions disposed of the Original Application directing the respondents to consider the appointment of the applicant to the post which fell vacant consequent to the resignation of the second candidate within a time frame. The operative portion of the impugned order is as follows: