CHANDA KUMARI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the respondents through video conference.

(2.) Learned counsel for the petitioner has filed an undertaking that all defects pointed out by the stamp reporter shall be removed, and compliance with the conditions of the notices of this Court with regard to acceptance of e-filing shall be made, without delay immediately upon resumption of normal physical functioning of the Court, and in any event within one month thereof.

(3.) The present writ petition has been filed "for quashing the order dtd. 22/1/2019 passed in O.A./626/2015 whereby and whereunder the Central Administrative Tribunal (in short 'CAT'), Patna Bench, Patna without considering the case of the petitioner minutely, dismissed the O.A. by saying, that the certificate of Matriculation examination submitted by the petitioner found to be issued by non-recognized education board, hence she does not fulfill required condition as per the notification for filling up vacancy for the post of B.P.M (Branch Post Master) in sub-branches of the post Offices in the District of Vaishali for the year 2012 and also for remaining post of the year 2013, 2014 and 2015 and the petitioner further prays for a direction to the respondent concerned to select and appoint the petitioner having high marks to others on the appropriate place on the post of BPM and the petitioner further prays to grant any other relief/reliefs as the Hon'ble Court may think fit and proper".