UNION OF INDIA Vs. MONU ALAM

JUDGEMENT

(1.) Heard Mr. Satyabrat Verma, learned counsel for the petitioners and Mr. Jayant Kumar Karn, learned counsel for the respondent.

(2.) By way of present writ petition, the petitioners have prayed for quashing the order dated 23.11.2017 passed by the Central Administrative Tribunal, Patna Bench, Patna (for short 'the Tribunal') in O.A. No. 764 of 2015 whereby the original application filed by the respondent has been allowed in terms of the order dated 19.09.2017 passed in O.A. No. 050/00070/2016 and the Chief Postmaster General, Bihar Circle, Patna and the Senior Superintendent of Post Offices, West Champaran Division, Bettiah have been directed to consider the candidature of the respondent for selection for appointment to the post of Postal Assistant.

(3.) The brief facts of the case are that the Chief Postmaster General, Bihar Circle issued an advertisement on 11.08.2012 for filling up vacancies for various posts including Postal Assistant and Sorting Assistant in pursuance of the Department of Posts (Postal Assistants and Sorting Assistants) (Group C non-Gazetted) Recruitment Rules, 2011 (for short 'Rule 2011'). Against the aforesaid advertisement, the respondent applied for the post of Postal Assistant in West Champaran Division. He came out successful in the examination against the vacancies notified in general category quota of West Champaran Division, Bettiah. He was asked to appear with all original certificates and documents for verification in pursuance of which he appeared on 15.01.2014. He furnished his certificates to the office of the Superintendent of Post Offices. Upon verification, it was found that he had passed Upshastri (Intermediate) examination from Kameshwar Singh Darbhanga Sanskrit University in the year 2009.