RAMESH CHANDRA NANDA Vs. REGISTRAR

JUDGEMENT

(1.) THIS writ petition has been filed against the judgment and order dated 20.1.1998 passed by the Central Administrative Tribunal, Cuttack Bench, Cuttack in O.A. No.177 of the 1992 dismissing the O.A. which was filed by the petitioner.

(2.) THE brief facts of the case are that the name of the petitioner was forwarded by the Employment Exchange for the post of Extra Departmental Branch Post Master (in short EDBPM) Pandrisila in the district of Sundargarh. Thereafter, the Senior Superintendent of Post Offices, Sundargarh (opposite party No.3) sent a letter dated 26.11.1991 to the petitioner by which he was required to produce some certificates with regard to his educational qualification with the mark sheet etc. Since the petitioner possessed Graduation degree, he submitted the copy of the said degree certificate along with the mark sheet. At the time when the selection was held he was working as a substitute in the same post for which the selection was held in the leave vacancy as one Chintamani Nanda who was posted there as Branch Post Master had been sanctioned leave with effect from 18.3.1991. In the meantime, Sri Nanda was promoted and consequently the petitioner continued till a regular selection for the post was held.

(3.) FEELING aggrieved, the petitioner filed the above mentioned O.A. before the Tribunal which was dismissed vide impugned order.