UNION OF INDIA Vs. R MADHAVAN

JUDGEMENT

(1.) UNION of India, represented by the Senior Superintendent of Post Office is the petitioner. The challenge is to the order of the Central administrative Tribunal, dated 20. 3. 2001 passed in O. A. No. 194 of 2000. By the order impugned, the Tribunal set aside the selection of the first respondent as edbpm of Arasanatham Branch Office, by order dated 30. 12. 1999.

(2.) THE brief facts are that the petitioner, by its call letter dated 10. 12. 1999, called for three candidates for the verification of their original documents for the purpose of selection and appointment to the post of edbpm, Arasanatham Branch Office. THE first and second respondents, along with one Ms. C. Uma, turned up for verification. Based on the verification, the petitioner has noted the following particulars with regard to all the three of them:

(3.) WHEN the above said basic requirement is the criteria for the selection and appointment of EDBPM, the selection proceedings of the petitioner in having appointed the first respondent as EDBPM of Arasanatham branch Office, cannot be held to be in violation of any Rule or contrary to the prescribed conditions for making an appointment to the said post.