HIMANGSHU PAUL Vs. UNION OF INDIA

JUDGEMENT

(1.) By this writ petition, the Petitioner, who was once in the waiting list of applicants approved for appointment under relaxation of normal Recruitment Rules in the cadre of Postman/MG by the Circle Selection Committee held on 23.09.1997 for compassionate appointment under the Central Government Scheme for compassionate appointment dated 09.10.1998; but vide Postal Directorate Memo No. SPB-1 dated 08.02.2001, system of keeping the waiting list was abolished, is challenging the judgment and order of the Central Administrative Tribunal (CAT) dated 30.08.2010 passed in Original Application (OA) No. 223 of 2010 dismissing the O.A. No. 223/2010 filed by the writ Petitioner for setting aside the impugned letter dated 26.07.1999 issued by the authority concerned terminating the service of the writ Petitioner and order dated 27.07.2009 passed by the Post Master General, Assam Circle, Guwahati-1 and also for a direction to reinstate the writ Petitioner to the post of Postman or any other equivalent post in terms of the die-in-harness scheme of the Central Government dated 09.10.1998.

(2.) Heard Mr. N. Dhar, learned Counsel appearing for the Petitioner and also Ms. R. Borah, learned Central Govt. Counsel appearing on behalf of the Respondents. PROLOGUE

(3.) This case has a chequered history inasmuch as the present Petitioner approached this Court for the third time for the same relief for a direction to the Respondents to appoint him in the cadre post of Postman/MG under the die-in-harness scheme of the Central Government dated 09.10.1998.