RAKESH TIWARI, J. - (1.) HEARD the learned Counsel for the parties and perused the records.
(2.) THE aforesaid two writ petitions have been filed against the judgment and order dated 30 -4 -2002 passed by the Central Administrative Tribunal, Allahabad Bench, by which appointment of Sanjay Kumar Singh, petitioner in Civil Misc. Writ Petition No. 23938 of 2002, was quashed and the respondents were directed to appoint Gyan Prakash Yadav, Respondent No. 6 in the said writ petition. The short points involved in the present case are: (i) Whether Gyan Prakash Yadav was eligible for appointment on the last date fixed for receiving applications i.e. 20 -11 -1998? (ii) Whether the Senior Superintendent of Post Officers (East Division) Varanasi could have extended the date for submitting the proof of income and ownership of property during the extended period for submission of forms?
(3.) IT is contended by the Senior Standing Counsel that the last date for receiving applications was 20 -11 -1998 and on the said date Gyan Prakash Yadav was not having any proof of his income and ownership of landed property. It is submitted that he got the land registered in his name on 25 -11 -1998 and prior to this date he was not having any landed property in his name and as such he was not eligible on 20 -11 -1998 the last date for submission of forms. This contention has been made in paragraph 9 of the writ petition and has not been denied in the reply made in paragraph 20 of the counter affidavit.;