Patna High Court - Orders
The Union Of India vs Saundrya Kumar on 6 January, 2020
Author: Ashwani Kumar Singh
Bench: Ashwani Kumar Singh, Partha Sarthy
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.25293 of 2019
======================================================
The Union of India
... ... Petitioner/s
Versus
Saundrya Kumar
... ... Respondent/s
======================================================
Appearance :
For the Petitioner/s : Mr.Rajesh Kumar Verma
For the Respondent/s : Mr.
======================================================
CORAM: HONOURABLE MR. JUSTICE ASHWANI KUMAR SINGH
and
HONOURABLE MR. JUSTICE PARTHA SARTHY
ORAL ORDER
(Per: HONOURABLE MR. JUSTICE ASHWANI KUMAR SINGH)
2 06-01-2020It is submitted by the learned counsel appearing for the Union of India that the Tribunal erroneously passed the impugned order dated 30.07.2019 in O.A.No.812 of 2016. It failed to appreciate that vide Circular dated 14.1.2015 issued by the Department of Post, New Delhi, a new online selection procedure of Gramin Dak Sevaks was framed and vide Circular dated 16.9.2015 issued by the Department of Post, New Delhi it was directed that after 1.4.2015 all the recruitment for Gramin Dak Sevaks shall be in terms of new selection process. He contended that the Tribunal ought to have held that the advertisement issued for appointment of Gramin Dak Sevaks was in breach of the circular dated 14.1.2015 and 16.9.2015 and hence the competent authority rightly stayed the selection Patna High Court CWJC No.25293 of 2019(2) dt.06-01-2020 2/2 procedure.
Issue notice to the sole respondent under ordinary process as well as registered cover with A/D for which requisites etc. must be filed within 10 days, failing which this application shall stand rejected without further reference to the Bench.
Put up this case after service report is received.
(Ashwani Kumar Singh, J) ( Partha Sarthy, J) Bibhash/-
U