VANDANA MISHRA Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) THE present O.A. is preferred by the applicant u/s. 19 of the AT Act, with the following reliefs: - -

(2.) THE brief facts of the case are that in pursuance of an advertisement dated 20.5.2009, for the post of GDS BPM, the applicant applied and submitted that he fulfills all the requisite qualification given in the advertisement and after completing the process of selection, department has published the merit list of 22 candidates and the name of applicant finds place at Sl. No. 3 in the said list and O.P. No. 4 i.e. Vijay Kumar Mishra obtained first position. The contention of the applicant is that the respondent No. 4 committed a fraud and without disclosing his result of previous High School Examination obtained the appointment for which he has submitted representation. It is pointed out that applicant kept on sending representation to the authorities and also repeatedly requesting the respondents to cancel the appointment of respondent No. 4. The bare perusal of the entire record shows that the appointment order of respondent No. 4 was issued on 24.8.2009 and the applicant challenged the same through the present O.A. in the year 2015.

(3.) HEARD the learned counsel for the parties and perused the records.