Nageshwar Prasad Singh vs Union of India (UOI) and Others

This petition filed by one Nageshwar Prasad Singh challenges the order of Administrative Tribunal dated 14 August, 1998 on a claim numbered OA. No. 504 of 1992 (Nageshwar Prasad Singh v. Union of India and Ors.).

The matter relates to a substitute deputing for an Extra Departmental Postal Agent and upon the period of substitution being over laying claim to a Group ''D'' post.

A Group ''D'' post at the post offices is filled from basically two sources; Employment Exchange or from the cadre of Extra Departmental Postal Agent; the latter has been held to be a civil post by the Supreme Court.

Regard being had to the nature of duties of an Extra Departmental Postal Agent, it is known that a village post master takes leave and permits a substitute to work for himself. This arrangement is permitted by the postal department.

The Petitioner Nageshwar Prasad Singh worked as a substitute for an Extra Departmental Postal Agent. Finding out that there were vacancies on Group ''D'' post, he laid a claim to be considered along (sic) candidates from the Employment Exchange for the cadre of Extra Departmental Postal Agent. The two categories were not (sic) even plank that is to say between candidates from Employment Exchange, (sic) cadre of Extra Departmental Postal Agent and substitute.

Persons like the Petitioner (sic) apply through the Employment, Exchange and would have the recommendation of Employment Exchange that they have experience to be considered for Group post. But if substitutes insist that they (sic) made regular and be considered for a Group ''D'' post then the best thing for postal Department is not to encourage substance who create complications.

The Tribunal has made no error its decision and the petition is dismissed.