JAYANTA KUMAR DEY Vs. UNION OF INDIA (UOI)

JUDGEMENT

(1.) This writ petition was filed by the Petitioner challenging the order of the tribunal dismissing the original application filed by the Petitioner. Contentions of the Petitioner are that the Petitioner participated in a selection process when his name was sponsored by the concerned employment exchange. Petitioner was called for interview on March 18, 1997 and he appeared. Petitioner was placed at the first position in the selection list and was given the letter of appointment dated April 17, 1997 as Extra Departmental Delivery Agent (hereinafter referred to as EDDA) with effect from March 26,1997. Respondent No. 6 who was also a candidate in the said selection process and was not selected and consequently not given the appointment, challenged the said selection of the Petitioner before the Central Administrative Tribunal in original application No. 514 of 1997.

(2.) By memo dated November 9, 1998, service of the Petitioner was terminated and thereafter by memo dated November 13, 1998, said termination was kept in abeyance until further orders. Petitioner moved an orginal application before the Central Administrative Tribunal in original application No. 183 of 1999 and the said application was admitted by the tribunal,

(3.) Tribunal by its judgment and order dated May 17, 2004 dismissed the original application filed by the Petitioner and challenging the said order, this writ petition was filed.