V MANIGANTAN Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner is aggrieved by the order of the Tribunal, dismissing the petitioner's Original Application, wherein, challenge was made to the selection of the second respondent as Extra Departmental Branch postmaster, Pagalpatti, by the order of the first respondent, dated 17. 12. 1999.

(2.) ACCORDING to the petitioner, he had scored higher marks in S. S. L. C. , while the second respondent's marks were low and that the petitioner also satisfied the possession of immovable property, which is one other relevant qualification while aspiring for the post of EDBPM.

(3.) LEARNED Standing Counsel appearing for the first respondent placed before us the entire records relating to the impugned selection. The records were also shown to the learned counsel for the petitioner.