AIROnline 2019 GAU 347

Gauhati High Court

Hon'ble Judge(s): A. S. Bopanna , C.J. AND Sanjay Kumar Medhi , J

Constitution of India , Art.16— Termination - Validity - Petitioner appointed as Gramin Dak Sevak terminated from his service on ground that other candidates had secured more marks than him and Tabulation was not properly done - Record showing that said other candidates though secured more marks than petitioner but were eliminated from selection process on account of not filing application completely - Application of petitioner was complete and said reason was also mentioned in Tabulation made by Selection Committee - Termination, set aside. (Para 7)