- (1.) Heard learned counsel for the parties.
(2.) The applicant / writ petitioner being aggrieved by the dismissal of Original Application (O.A.) No. 92/2013(R) by the impugned order dated 20.5.2015 passed by the learned Central Administrative Tribunal(CAT), Patna Bench (Ranchi Circuit Bench) has preferred the instant writ petition.
(3.) The facts of the case fall on a very narrow compass and are being referred to hereinafter:- A limited Departmental Competitive Examination was held (LDC) for 3 notified vacancies , 2 under Unreserved(UR) category and 1 under Schedule Caste(SC) category for the year 2012 for promotion to the post of Inspector of Post under 66.66% departmental quota in the Jharkhand Circle. Applicant being interested applied for that. He belongs to UR category. Results were declared on 8.1.2013. Applicant being unsuccessful thereafter approached the learned CAT through the instant O.A. for a direction upon the Respondents to revise the results of the Limited Examination for the year 2012 treating 5 vacancies for the promotional quota in the UR category. Applicant's claim was based upon an inter-departmental communication dated 14.6.2013 between the Chief Postmaster General, Jharkhand Circle, Ranchi and the Deputy Director(R&P), New Delhi. The Chief Postmaster General, Jharkhand Circle sought to intimate that 5 promotional quota vacancies under UR category in the IPO cadre for the year 2012 were existing in this Circle. Due to wrong intimation of vacancies to the Directorate by the Circle, only 2 UR category candidates and 1 SC category candidate were declared successful in the results dated 8.1.2013. Admittedly the promotional exercise had been over by then. Petitioner had also participated in the exercise without any demur.;