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Judgment
L. Narasimha Reddy, J
The appointment of Gramin Dak Sewak (GDS) was under consideration and the applicant was appointed. The person who ranked above him, was denied appointment. On a representation made by him, the applicant was issued a show cause notice. It was because of this show cause notice that the applicant was not issued the admit card to appear in the Limited Departmental Competitive Examination (LDCE) for promotion to the post of Postal Assistant. Later on, it was found that the qualification possessed by the candidate at Serial No.2, in the Merit List No.2 was fake and there was no question of his being appointed as GDS. Accordingly, the department has withdrawn the show cause notice issued to the applicant, vide order dated 11.12.2019. This OA is filed for a direction to the respondents to permit the applicant to take part in the LDCE.
We heard Shri Somesh Chandra Jha, learned counsel for the applicant and Shri Manjeet Singh Reen, learned counsel for the respondents.
In view of the foregoing, there is no impediment. The results for the examination for the post of Postal Assistant in respect of the applicant, which has not been declared, may be declared within a week from today, with all consequential benefits. The respondent-department itself has withdrawn the show cause notice issued to the applicant. The respondents have admitted this fact in their counter affidavit. In view of this development, the applicant shall be entitled to take part in the LDC Examination for promotion to the post of Postal Assistant. He appeared in the examination on the strength of the interim order passed by this Tribunal. Now, the result needs to be declared and consequential steps be taken.
The OA is accordingly disposed of. There shall be no order as to costs.