Anil Kanaujia vs Union Of India & Ors.

Shri Ashok Kumar as brief holder to Shri Sunil Choudhary, counsel for applicant and Shri Krishna Kumar Ojha, counsel for the respondents are present and heard.

At the initial stage, counsel appearing for the respondents raised the preliminary objection that the order dated 25.05.2026, annexed as annexure-6 with the O.A., has not been challenged. In the aforesaid order, it is stated by the Assistant Director (Recruitment) that the present applicant secured ‘40’ relative merit points, however, the last recommended candidate secured ‘47’ relative merit points hence, the case of applicant will be reconsidered in the next meeting due to paucity of vacancy. Counsel for the respondents further submitted that the case of applicant is likely to be considered in the next meeting which will be scheduled shortly.

Counsel appearing for the applicant submitted that the applicant has moved a representation dated 30.04.2026 regarding assessing the attributes with regard to dependents of deceased employee wherein the dependency of youngest daughter Ms. Anupama, who was not born at the time of death of deceased employee, was not considered. He further submitted that the name of youngest daughter is recorded in Parivar Register. From the record, it appears that vide letter dated 15.05.2026 written by Assistant Director (Recruitment) to Post Master General, Gorakhpur Region, Gorakhpur, the representation dated 30.04.2026 regarding dependency of Ms. Anupama- youngest daughter of deceased employee, was considered and the Post Master General was requested to look into the matter as per extant rules and instructions and communicate the result to the applicant directly. However, the action taken by the Post Master General, if any, is not in the record and it is also not clear as to whether the dependency of youngest daughter was considered or not while awarding the relative merit points.

After considering the submission of counsel for the parties and facts and circumstances of the case, I am in considered opinion to dispose of the O.A. at the admission stage with direction upon respondents No. 2/3 to look into the matter in pursuance to letter dated 15.05.2026 addressed by the Assistant Director (Recruitment) to Post Master General, Gorakhpur Region, Gorakhpur and after considering the dependency of youngest daughter – Ms. Anupama of the deceased employee within a period of three months from the date of receipt of a certified copy of this Order, forward the case of applicant for re-consideration in the next Circle Relaxation Committee meeting, which was also acknowledged by the respondents vide letter dated 25.05.2026. With the above directions, O.A. stands disposed of. No order as to costs.