MANOJ KUMAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel appearing for respondent nos. 1 to 4.

(2.) The present writ petition has been filed by the petitioner challenging the order dated 27.02.2018 passed by the Central Administrative Tribunal, Patna Bench, Patna (for short 'the Tribunal') in O.A. No. 050/000563/2014 whereby the the original application filed by the petitioner wherein he had prayed for a direction upon the respondent-authorities to consider his candidature for appointment as Extra Departmental Delivery Mail Carrier (for short 'EDDMC') has been dismissed.

(3.) The short facts of the case are that an advertisement dated 06.06.2012 was issued by the Assistant Superintendent Posts, Buxar for appointment on the post of Gramin Dak Sewak Mail Delivery/Mail Carrier, Jamauli, B.O. for handicapped candidates and the last date for submission of the applications was 06.07.2012.