KAMALESWAR SARMA S/O LT CHANDI RAM SARMA Vs. UNION OF INDIA AND 3 ORS THROUGH CHIEF POSTMASTER GENERAL

JUDGEMENT

(1.) Heard Ms. A. Das, learned counsel for the petitioner. Also heard Mr. H. Gupta, learned counsel for respondent Nos.1, 2 and 3.

(2.) The petitioner is before this Court assailing the order dated 19.05.2016 passed by the Central Administrative Tribunal ("CAT" for short) passed in OA No.040/0000131 of 2014. Through the said order CAT had dismissed the application filed by the petitioner herein.

(3.) The petitioner, respondent No.4 and one Ms. Anupama Baruah had participated in the selection process for the appointment of Gramin Dak Sevak, Branch Postmaster (GDS BPM) at Bhuyakhat BO. In the process of selection, the petitioner herein was selected. Though this was the position, the official respondents issued the order dated 13.03.2014 wherein it was indicated that the Competent Authority was of the opinion that recruitment had not been done in an appropriate manner and certain anomalies are noticed therein. In that view, the Competent Authority had ordered that the provisional appointment of the petitioner herein should be cancelled after serving him due notice. The said order was impugned by the petitioner in the application before the CAT. During the process of consideration, the CAT had taken note that two other candidates, namely, the respondent No.4 herein and Ms. Anupama Baruah had secured more marks than the petitioner herein in HSLC examination. In that light, the CAT was of the opinion that the records disclose that the deficiency as indicated in the Tabulation is not correctly done and therefore, had dismissed the application filed by the petitioner herein. It is in that light, the petitioner is before this Court in this petition.