DHARAMSHEELA KUMARI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned Counsel for the Petitioner, learned Counsel for the Union of India arid learned Counsel for Respondent No. 6.

(2.) This writ petition is directed against order of the Central Administrative Tribunal, Patna Bench, Patna, dated 16th August, 2005 whereby O.A. No. 26 of 2000 preferred by Respondent No. 6 against the appointment of the writ Petitioner on the post of EDBPM of Nemua EDBO in account with Shukhpur S.O. was challenged mainly on the ground that although he had secured higher marks in the concerned examination, he had been wrongly excluded on the plea that he did not fulfil the property qualification.

(3.) The impugned order contained in Annexure-1 is a common order whereby another original application filed by one Dilip Kumar who was third in merits has been dismissed but O.A. preferred by Respondent No. 6 has been allowed on the basis of findings in his favour given in paragraph 12.