UNION OF INDIA Vs. JITENDRA KUMAR BAJPAI

JUDGEMENT

(1.) Heard Ms. Alina Masoodi, holding brief of Sri Varun Pandey, learned counsel for the petitioners and Sri Praveen Kumar, learned counsel for respondent no.1-claimant.

(2.) By instituting these proceedings under Article 226 of the Constitution of India, challenge has been made by the petitioners to the judgment and order dtd. 7/11/2022 whereby Original Application No. 451 of 2019 filed by the respondent no.1-claimant has been allowed and the petitioners have been directed to declare the result of respondent no.1-claimant. It has further been directed that in case respondent no.1-claimant is successful in the examination/selection held for appointment to the post of Postal Assistant/Sorting Assistant in the Postal Department, he shall be offered appointment to the post in question.

(3.) The issue involved in this petition is in a very narrow compass.