LAWS(PAT)-2022-1-83

ALOK KUMAR JHA Vs. UNION OF INDIA

Decided On January 17, 2022
Alok Kumar Jha Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) The petitioner has assailed the order dtd. 7/8/2015 passed by the learned CAT, Patna Bench in O.A. No. 797 of 2010, whereby and whereunder the appointment of the petitioner against the post of Garmin Dak Sevak Branch Postmaster at Sujatpur Branch Post Office in account with Choraut Sub Post Office under Sitamarhi Division, dtd. 11/10/2010, has been set aside and a direction has been issued to consider respondent no.-7 for appointment against the same post.

(2.) The O.A. No. 797 of 2010 was filed by the respondent no.-7 of the instant proceedings seeking quashing of the appointment of the instant petitioner who was respondent no.-7 in O.A No. 797 of 2010, to the post of Garmin Dak Sevak and consideration of his case for the appointment on the post.

(3.) In this judgment, this Court would be referring to the party position as obtaining in this case.