RAVI SHANKAR RAM Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS petition is on certiorari action that the decision of the Central Administrative Tribunal, Patna Bench, Patna, dated 12.5.1999 in Registration case No. A.O. 370 of 1994 : Dinanath Singh vs. Union of India & Ors., is illegal, suffers from a manifest error and an error apparent on the face of the record.

(2.) THE issue relates to one Dinanath Singh making a petition before the Central Administrative Tribunal, to the effect, that he had received an appointment as an extra departmental delivery agent at Lilwachh Block Office by Sub -divisional Inspector of Post Offices, Central Subdivision, Sasaram on 6.6.1991 and in fact he had joined the post on 15.6.1991. He laid a grievance that his services were terminated by the same Sub -divisional Inspector by order of 1.9.1993 after he had worked on the post for more than two years.

(3.) HE explained the circumstances that the previous incumbent had died in January 1991. On the vacancy which had been caused on the death of the previous incumbent, the post apparently had been kept reserved to be filled up by Ravi Shankar Ram who was none else than the son of Banshi Lal Ram the incumbent who died in service. One fact needs to be noticed. At the time when the previous incumbent had died in 1991, respondent no. 7, Ravi Shankar Ram was 17 years old. His date of birth is 1974.