SATISH KUMAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Dr.L.P.Misra, learned counsel for the petitioner, Sri Ramesh Pandey, Advocate alongwith Sri Prashant Kumar Singh for opposite party no.4, Sri S.B. Pandey, learned Assistant Solicitor General of India for the opposite party no.1.

(2.) By means of this writ petition, the petitioner has challenged the judgment and order dated 5.3.2015 passed by the Central Administrative Tribunal, Lucknow Bench, Lucknow, whereby the Original Application No.302 of 1997, Ashok Kumar Singh v. Union of India and others, filed by opposite party no.4 herein has been allowed and the appointment of the petitioner herein on the post of Extra Departmental Branch Post Master (hereinafter referred as 'E.D.B.P.M.') has been quashed.

(3.) Facts of the case giving rise to this writ petition are that a selection was held for the post of E.D.B.P.M. in the year 1996-97, wherein the opposite party no.4 was placed at Serial No.1 in the merit-list, and the petitioner herein was placed at Serial No.2. However, when the antecedents of the opposite party no.4 were verified, two non-cognizable reports - one under Sections 323/504 I.P.C., and the other under Section 107/116 Cr.P.C. - were found registered against him. Consequently, opposite party no.4 was not given appointment, instead the petitioner herein was appointed vide order dated 1.7.1997.