A DURAI Vs. REGISTRAR CENTRAL ADMINISTRATIVE TRIBUNAL

JUDGEMENT

(1.) THE following are the admitted facts:

(2.) THE petitioner was recruited as Sorting Assistant in the Postal Department in the year 1983. He also served in the Army Postal service in various units situated in northern part of our country for about 12 years.

(3.) THE petitioner participated in those examinations. However, the examination was cancelled on the ground that there were serious irregularities and malpractices. Again, the examination was conducted from 07.01.1998 to 09.01.1998 and the same was informed in the letter dated 01.10.1997 by the fourth respondent. THE following relevant paragraph from the said letter is extracted: "THE examination will be restricted only to those candidates who had been given hall permits as being eligible for the IPO/IRM Examination 1996 (held from 7-9 Aug'96) and for the already notified vacancies of IPO/IRMs for the year 1996".