MOHD. ALAM Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD Shri Ashish Srivastava, learned counsel for the applicant and Shri Anil Dwivedi, learned counsel for the respondents.

(2.) BY way of this original application filed under section 19 of Administrative Tribunals Act 1985, the applicant has prayed for the following reliefs:

(3.) THE applicants appeared in the Departmental Examinations in different dates for the post of Postal Assistant and passing the examination they were promoted as Postal Assistant at respective dates which are as below: - <FRM>JUDGEMENT_62_LAWS(CA)7_20141.htm</FRM>