UNION OF INDIA Vs. KUMARI DIVYA

JUDGEMENT

(1.) This group of petitions is filed by Union of India through the Department of Post, Ministry of Communications & IT and the respective local divisions. All these petitions are challenging order dated 21.04.2015 passed by the Central Administrative Tribunal in the respective Original Applications. The Tribunal though rendered the order separately in the respective Original Applications, the subject matter and the issues are identical in each of the applications.

(2.) With consent of all the parties, all the four petitions are taken up together and the facts are taken from SCA No.10463 of 2015.

(3.) An advertisement was published on 12.08.2012 for filling up post of Postal Assistant/Sorting Assistant by direct recruitment for the year 2011-12 in all leading newspapers. The applications of the candidates were processed, examination was conducted as per the norms and guidelines of the Central Government and result was declared by way of publishing merit list.