SH. ANKIT KUMAR Vs. UNION OF INDIA THROUGH THE SECRETARY, MINISTRY OF COMMUNICATION AND IT (DEPARTMENT OF POST) GOVT. OF INDIA, THE CHIEF POST MASTER GENERAL, THE POST MASTER GENERAL AND SR. SUPDT. OF POST OFFICE

JUDGEMENT

(1.) FOLLOWING relief has been sought in this O.A.: -

(2.) IN their reply the respondents have admitted that the applicant was appointed as GDS, BPM, Malpura on 02.07.2012. They have stated that a complaint was received from one Sh. Laxman S/o. Sh. Rajvir Singh against his appointment. An enquiry was conducted and it was found that the appointment of the applicant was irregular as the applicant got 53.83% marks whereas the complainant Sh. Laxman got 61.16% marks in the matriculation exam. Further, they have stated that the appointment of the applicant was purely contractual and in his appointment letter it was stated that it could be terminated either by him or by the respondents by an order in writing with one months notice. Besides their counter -reply, the respondents have also filed an additional affidavit by which they have placed on record a copy of the vigilance report received in this regard together with the order of the PMG, Bareilly dated 04.04.2013 by which directions were conveyed for canceling the appointment of the applicant.