- (1.) Special leave granted.
(2.) This Civil Appeal is filed against the judgment and order dated 19/12/2003 in CMWP No. 56142/2003 and order dated 28.01.2005 in CMRA No. 9847/2004 of the High Court of Judicature, at Allahabad, whereby the High Court dismissed the Writ Petition and Review Application filed by the appellant. The relevant facts giving rise to the filing of the appeal are as under: The post of Extra Departmental Branch Post Master (hereinafter referred to as 'EDBPM') Unchagaon, District Jaunpur, fell vacant on 01.01.1996 due to retirement of Sri Raj Murthi Pandey on attaining the age of superannuation on 31.12.2005. The vacant post of EDBPM was notified to District Employment Officer, Jaunpur, vide Memo No. PFA- 490 dated 06.11.1995 issued by the Superintendent of Post Offices, Jaunpur, requesting the former to sponsor the names of minimum three and maximum five eligible candidates for appointment to the post within a period of one month. Pursuant to the demand, the District Employment Officer, Jaunpur, on 13.11.1995 despatched a list of ten candidates including the name of Smt. Neelam Pandey, respondent no. 5 herein, for consideration to the post in question.
(3.) The Selection Committee did not consider the name of respondent No. 5. She approached the Central Administrative Tribunal (CAT), Allahabad Bench, Allahabad, by way of filing O.A. No. 1 of 1996. The CAT issued notice to the opposite parties on 02.01.1996 and by an interim order permitted the Superintendent of Post Offices to go on with the process of selection, but the result of selection was directed not to be declared until orders are passed by the Tribunal.;