KURIAN JOSEPH,J. - (1.) Leave granted.
(2.) The matter pertains to the appointment of an Extra Department Branch Post Master in the year 2001. According to the appellant, he has been continuing in service ever since 2001. The dispute is between the appellant and Respondent No. 4.
(3.) It appears that despite several efforts, Respondent No. 4 could not be served. Be that as it may, the Central Administrative Tribunal has directed the Union of India to reconsider the matter of selection.;