SANTOSH KUMAR MISHRA Vs. UNION OF INDIA

JUDGEMENT

(1.) IN this writ petition, the petitioner seeks to assail the validity of the order dated 4.5.1998 passed by the Central Administrative Tribunal, Cuttack in O.A. No. 698 of 1997 by which his prayer for appointment to the post of E.D.B.P.M., Bichikota Branch Office was rejected.

(2.) FACTS relevant for disposal of this writ petition are as follows :