RAJESH KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD learned counsel for the parties and perused the record.

(2.) THIS writ petition has been preferred by the petitioner for quashing the impugned judgment and order dated 30.4.2014 passed by the Central Administrative Tribunal, Allahabad in Original Application No. 986 of 2011 (Rajesh Kumar -II versus Union of India and others) whereby the aforesaid OA was dismissed. It has also been prayed that the respondents may be directed to assign the seniority of the petitioner in the cadre of IPO with effect from 2005 if the petitioner is declared qualified in IPO Examination, 2011 in which he was allowed to appear, with all consequential benefits.

(3.) BRIEF facts giving rise to the instant writ petition are that the petitioner was initially appointed as Branch Post Master at Hardoi and appeared in the examination for Postal Assistant in 1996 as a departmental candidate wherein he was declared successful. Thereafter, he was appointed as Postal Assistant and was posted at Sandila Head Post Office, Hardoi Division. While working as Postal Assistant at Shahjahanpur Division, he appeared in the I.P.O. Examination, 2005 bearing roll no. U.P.233, which was held between 12.8.2005 and 14.8.2005 against 23 unreserved vacancies and three vacancies reserved for SC candidates in U.P. circle. The result of the said examination was declared in May, 2006 wherein only 7 OC candidates and 1 SC candidate were declared as successful. In other words, as against 26 notified vacancies only 8 candidates were declared successful in the said examination.