Bhaskar Bhattacharya, J. - (1.) By this writ application, the petitioner has prayed for direction upon the respondents to appoint/recruit him in the post of Postman/Mail guard after setting aside the order dated 12th September, 2003 passed by the Central Administrative Tribunal, Kolkata Bench, in O.A. No. 104/AN/2003.
(2.) The facts giving rise to filing to the preset application may be summarised thus : The petitioner has been serving as Extra-Departmental Mail Carrier in the Head Office at A and N Island, Port Blair. Pursuant to an advertisement for filling up the post of Postman/Mail Gourd under the quota of Extra-Departmental Candidates, the petitioner filed an application to the authorities for being considered for the said post in the year 1997. He appeared in the written test for the said post with other candidates and ultimately, on 18th November, 1997, the result of such test was published wherefrom it appears that none of the candidates was qualified. After the lapse of more than 5 years, he made representations to different authorities including the Prime Minister for considering his case of appointment on the ground that on 19th December, 2002, he came to learn from a reliable source that he became successful in the examination of 1997. He got no reply from those Authorities on the aforesaid representations and eventually, he filed an application under Section 19 of the Administrative Tribunals Act, 1985, thereby praying for setting aside the result dated 18th November, 1997, of the examination held in the year 1997. The Tribunal, by the order impugned herein, summarily rejected such application holding that the petitioner not having been qualified in the written test as well as in the interview did not acquire any legal or enforceable right to seek employment for the post.
(3.) Being dissatisfied, the petitioner has come up with the present writ application.;