- (1.) Heard counsel for the parties.
(2.) The case of the Petitioner as delineated in the order of the Central Administrative Tribunal dated 21.11.2007 in paragraph 2 is as under: 2. The facts of the case are that the applicant was initially appointed as Extra Departmental Mail Man (EDMM) in the year 1997. Thereafter, the applicant was granted promotion as Mail Man (Group-D post) on the recommendation of DPC. He joined the post on 13.02.2002 in temporary capacity. He was confirmed on the said post vide order dated 22.03.2004 (Annexure-A/3). He was permitted to appear in the departmental examination for promotion to the cadre of Postal Assistant/Sorting Assistant to be held on 23.05.2004. The grievance of the applicant is that by a cryptic and non speaking order dated 30.07.2004 his appointment in the post of Mail Man has been cancelled merely on the ground that his appointment was irregular....
(3.) Learned Counsel for the Petitioner, Union of India, drew our attention towards departmental letter No. 60-29/98-SPB-I(Pt) dated 14th July, 2001 which reads as under: 2. ...... 3. ...You are therefore, requested to immediately carry out a review in your Circle and submit a report to the Directorate covering the requirement of all cadres in your Circle division wise so as to reach us by 31" July, 2001 in the enclosed proforma. As the above information has to be submitted to the Screening Committee-, which will be chaired by the Secretary (Posts), you must certify accuracy of the information, while submitting the same. Needless to say, recruitment process for the year 2001 should commence only after obtaining the approval of Screening Committee. It may be further clarified that the above instructions will apply only to the vacancies to be filled up by direct recruitment and it will not apply to recruitment by promotion.;