ANJANA KUMARI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned Counsel for the petitioner and learned Counsel for the Union of India.

(2.) Also perused impugned order dated 28.09.2010 whereby O.A. No. 1028 of 2003 preferred by applicant, Ram Udgar Yadav, a respondent herein has been allowed and the order of the postal authorities rejecting claim of the applicant for appointment on the post of EDBPM (now GDSBPM) in Sahsi Branch Office in the postal division of Begusarai, set aside.

(3.) The petitioner was appointed to the said post in preference to the claim of the applicant which was rejected by the postal authorities on the ground that he had failed to show that he had separate land of his own or separate means of livelihood. It is not in dispute that the applicant had better marks in matriculation examination and a superior claim to the post and that it was rejected on the ground that according to the authorities the mutation of the properties in question was in joint name of the applicant and his brother.