AJEET KUMAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD Mr. Samrendra Pratap Singh, learned counsel appearing in support of this writ petition, which is directed against the order, dated 10 January, 2001 passed by the Central Administrative Tribunal, Patna Bench, Patna, dismissing the petitioner 'sapplication in O.A. no. 483 of 1995.

(2.) THE controversy in this case relates to the appointment as Extra Departmental Branch Post Master for the Gopalpur Extra Departmental Post Office. Both the petitioner and the respondent no. 4 were candidates for the post and their names were duly forwarded by the concerned Employment Exchange. The authorities selected and appointed respondent no. 4 against that post. The petitioner, aggrieved by their action, approached the Central Administrative Tribunal with his complaint.

(3.) BOTH the postal authorities and the respondent no. 4 resisted the petitioner 'sapplication before the Tribunal on the ground that the petitioner did not fulfil another essential criterion, namely, the requirement to have some landed property in the village where the Extra Departmental Branch Post Office is situate.