BIRENDRA PRASAD BARNWAL Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition is directed against the order dated 06.07.2005, passed by the Central Administrative Tribunal, Patna Bench, in O.A. No. 748 of 2004 (Birendra Prasad Barnwal v. Union of India and Ors.), whereby the original application preferred by the present petitioner has been dismissed, and the order of the respondent authorities dispensing with his services, and, appointing respondent No. 7 in his place, has been upheld.

(2.) A brief statement of facts essential for the disposal of the writ petition may be indicated. This litigation has a chequered history and has gone on for too long. The respondent authorities issued advertisement dated 29.04.1992 (Annexure-1), for appointment of Extra Departmental Branch Post Master (for short "EDBPM ). The two conditions relevant in the present context are reproduced herein below:

(3.) Aggrieved by this order, the petitioner preferred the present O.A. No 748 of 2004, which has been rejected by the impugned order. Hence this writ petition.