MUDAVAT SOMLA NAIK Vs. CENTRAL ADMINISTRATIVE TRIBUNAL HYD

JUDGEMENT

(1.) The sole question which arises for consideration in this writ petition is as to whether possession of a registered instrument showing ownership of a property for appointment in the post of Extra Departmental Branch Post Master (EDBPM) is a pre-condition.

(2.) The facts of the matter are as follows. A recruitment notification was issued inviting applications from eligible candidates for selection to the post of EDBPM at Obulapuram Branch Post Office. The relevant qualifications were: Age:The applicant should have completed 18 years of age as on the date of issue of this notification. The maximum age upto which a person appointed to the post can be retained in service will be 65 years. Educational Qualifications: Matriculation. Income and Ownership of property; The person applying for the post must have adequate means of livelihood. He/she must have an adequate source and must be able to cater suitable space to locate the post office with provision of installation of even public call office (PCO).

(3.) Pursuant to or in furtherance of the said notification, the petitioner herein filed an application. As regards income from landed property he stated: Therefore, it is further submitted that the policy of the State is to provide employment to educated and poor people and it is further submitted that I belong to S.T. community and I am possessing the landed property worth of Rs. 14,000/- as per the registered deed executed in my favour by my father. Even the pass book was issued in my name. The petitioner was provisionally appointed for a period of three months by an offer of appointment dated 25-8-1996. The said appointment was questioned by the second respondent herein before the Tribunal inter alia on the ground that the petitioner herein does not own any property evidenced by a registered document. Before the learned Tribunal, a certificate dated 21-6-1996 was produced by the-petitioner herein which was issued by the Mandal Revenue Officer which is in the following terms : PROPERTY CERTIFICATE This is to certify that the undermentioned landed property is in the possession and enjoyment of Sri M. Somla Naik, S/o. M. Goli Naik, Village Obulapuram Thanda, Mandal Giddalur, District Prakasam. There are no encumbrances against the property. Sy.No. Full extent Extent of the individual Classification Value of the property 380-4 1.20 -Dry Rs.5,500/- Rupees Five Thousand Five Hundred only Sd/- VAO, Doddampalli, Sd/- MRO, dated 21-6-1996