LALAN KUMAR Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The learned Central Administrative Tribunal(CAT), Circuit Bench at Ranchi has, by the impugned order dated 18.2013 passed in O.A. No. 258/2010(R), rejected the original application preferred by the Applicant/Petitioner herein seeking direction upon the Respondents to appoint him as GDSBPM, Barkitand Branch, Giridih and to further quash the order dated 6.2010 passed by the Superintendent of Post Offices, Giridih Division, Giridih.

(3.) Earlier in O.A. No. 221 of 2009, Applicant/Petitioner had approached the learned Tribunal alleging that despite obtaining higher marks than the selected candidate, private respondent had been appointed instead of him. Learned Tribunal disposed of the matter by directing the Respondent, Chief Post Master General, Jharkhand Circle, Ranchi to examine the matter and pass a speaking order within a stipulated period 2 months. It was also observed that selected candidate would be put to notice. Learned Tribunal refrained from expressing itself on the merits of the case. Respondents thereafter passed order dated 2.6.2010, which became the cause of action for the Applicant/Petitioner to approach the learned Tribunal in O.A. No. 258 of 2010(R).