SRI BIKAS KUANAR Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner in this writ petition has challenged the validity of the order passed by the Central Administrative Tribunal, Cuttack Bench in O.A. No.6 of 1999 on 31st May, 1999 whereby and where under the petitioners application was dismissed.

(2.) THE facts stated in the petition in his application before the Tribunal is as follows: Petitioners father was working as an E.D.D.A. On his superannuation, a vacancy arose in the said post and the petitioner, thereafter applied for the said post. In the process of selection, it has come out that he secured the highest mark in the merit list and was accordingly appointed in that post vide order dated 2.7.1998. Pursuant to the said order of appointment, he joined the post on the day he received the appointment order. But to his misfortune, he received a letter on 2.1.1999 wherein it was stated that his selection vis -a -vis the appointment was reviewed and, therefore, his appointment was cancelled. Being aggrieved by such order of termination, the petitioner had filed an application before the Tribunal.

(3.) ON perusal of the order passed by the Tribunal, it has appeared that it weighed much with the Tribunal that the petitioner was given appointment illegally ignoring the case of other candidates who comparatively secured better marks than the petitioner.