(1.) By the present writ petition the petitioner has challenged the order dated 8.2.2000 passed by the respondent No. 4 Annexure-7 to the writ petition, order dated 12.4.2002 passed by the Central Administrative Tribunal, Annexure-10 to the writ petition and order dated 16.7.2002 passed by respondent No. 4, Annexure 12 to the writ petition.
(2.) The petitioner has further prayed for a writ of mandamus directing the respondent not to disturb the working of the petitioner on the post of EDBPM Toli (Gurna), District Pithoragarh.
(3.) Brief facts giving rise to the present writ petition are that in pursuance of advertisement for vacancy of a post of Extra Departmental Branch Post Master, Tolli (Gurna) in District Pithoragarh, the petitioner has submitted her application for consideration. She has annexed all the documents required in pursuance of the departmental rules. The selection committee has duly selected the petitioner on the said post and a formal appointment letter was issued by the Superintendent of Post Offices, Pithoragarh on 13.3.2000. The petitioner joined the said post on 25.4.2000. On 9th August, 2000, an order was issued by the Superintendent of Post Offices, Pithoragarh by which the petitioner was relieved from her post on the directions of Post Master General, Bareilly on the ground that the appointment of the petitioner was not in accordance with rules.