I. PANGERNUNGSANG Vs. M. NABACHANDRA SINGH

JUDGEMENT

(1.) Heard Mr. S.K. Ghosh, learned counsel for the petitioner. Also heard Ms. U. Das, learned counsel for the respondent no.2.

(2.) We delete the name of writ petitioner no.1 [who is working as Chief Post Master General (in-Charge), N.E. Circle, Shillong-1] from the array of parties as he was not required to be impleaded in person.

(3.) Respondent no.2 Shri M. Nabachandra Singh (and others) had filed the Original Application No.9 of 2013 before the Central Administrative Tribunal, Guwahati Bench on the ground that the recruitment for the post of Inspector of Posts though were required to be made from the un-reserved category, the authority concerned (petitioner herein) deliberately selected candidates of Tribal category (not on the basis of merit) in the un-reserved post which was not supposed to be reserved for the Scheduled Tribe candidates. The Tribunal after hearing the parties, allowed the application on 04.07.2014 and passed the following orders:-