RAJ KISHORE SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) ORDER impugned, as contained in annexure 1 dated 25.10.2000 passed by the Central Administrative Tribunal (hereinafter to be referred to as "CAT"), is under challenge.

(3.) IT is contended by learned counsel for the petitioner that the petitioner since was appointed, as he secured the highest marks in matriculation examination, his appointment could not have been cancelled by any means. He, ultimately, contended that till date the post, as such, has not been filled up, and, therefore, the case of the petitioner may be considered afresh for the post aforesaid.