RAJINDER KUMAR Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) SUBJECT matter of this writ petition is the order dated 1.9.2008, Annexure P8, passed by the Central Administrative Tribunal, Chandigarh Bench, whereby the Original Application filed by the petitioner came to be dismissed, for short "the impugned judgment".

(2.) THE petitioner was working as Extra -Departmental Agent with the respondent -department w.e.f. 11.12.1984. Respondent -department, on 14.6.2007, has notified the vacancy position, relating to the cadre of the postman and the examination was held on 22.7.2007, in which the writ petitioner and other persons/employees participated. The result was declared on 4.1.2008, Annexure P2, wherein writ petitioner, along with two other persons, particulars of whom are given in the writ petition and the reply, had made the grade. Writ respondents, without any reason, are stated to have not deputed the writ petitioner and one another selectee for training which is sina qua non, after declaration of the result, in order to enable the selectees to reap the fruits of selection to enter and join the service as postman by promotion, constraining the writ petitioner to file Original Application before the Central Administrative Tribunal, Chandigarh Bench, which was dismissed vide order dated 1.9.2008, Annexure P8, impugned in this writ petition.

(3.) THE petitioner, by the medium of this petition has averred that the respondents, without hearing the petitioner and another selectee declared that the marks recorded were not in accordance with the answers and there are some interpolations and mistakes on the face of the record and withdrew the selection, so far as it related to petitioner and another selectee.