SHIV KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard counsel for the petitioner and the Additional Solicitor General representing the Postal Department.

(2.) Vide order dated 23rd November, 2016, the Central Administrative Tribunal, Patna Bench, Patna dismissed O.A. No. 521 of 2015 refusing to give any relief to the petitioner on the ground that in terms of the advertisement, the petitioner did not have 60% marks under unreserved quota to be selected on the post of Postal Assistant.

(3.) Submission of the counsel for the petitioner is that petitioner made an application as an OBC candidate. He had minimum educational qualification and marks required for an OBC candidate in conformity with the advertisement. He performed very well in the written examination, which was held. His performance in the selection exercise placed him at serial no. 4 in the merit position. But when it came down to offering him a letter of appointment, respondent-authorities remained silent and the petitioner was compelled to approach the Tribunal for a direction in this regard.