Madan Lal Swami vs M/o Communications

1- [OA 320/2017-M.L.Swami & Anr.]
CENTRAL ADMINISTRATIVE TRIBUNAL
JODHPUR BENCH,JODHPUR
Original Application No.320/2017

Pronounced on : 31.08.2026
Reserved on : 20.08.2026
CORAM :

HON’BLE MR. JUSTICE RAMESHWAR VYAS, MEMBER (JUDICIAL)
HON’BLE DR. HUKUM SINGH MEENA, MEMBER (ADMINISTRATIVE)

1- Madan Lal Swami S/o Sh. Hari Ram Swami, aged about 27 years,
resident of Village Dholia, The. Ladnu, District Nagaur (Raj).
2- Manohar Singh S/o Sh. Pem, aged 24 years, resident of Village –
Dholia, The. Ladnu, District Nagaur (Raj).
…Applicants
[By Advocate: Mr. A.K.Kaushik
]

Vs.

1.Union of India through Secretary to the Government of India,
Department of Posts, Ministry of Communications & I.T., Dak Bhawan,
Sansad Marg, New Delhi – 110 001.
2. Chief Post Master General, Rajasthan Circle, Jaipur – 302 007.
3. Post Master General, Western Region, Jodhpur.
4. Superintendent of Post Offices, Nagaur, District Nagaur.
….Respondents
[By Advocate:Mr. K.S.Yadav ]
O R D E R
Per Rameshwar Vyas

Being aggrieved by non-selection of the applicants to the post of
Gramin Dak Sevak (GDS), for which applications were invited vide
Advertisement dated 03.03.2016 (Annex.A/10), the applicants have filed
the present joint application seeking a direction against the respondents to
issue offers of appointment to the applicants as per their merit position.

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2- [OA 320/2017-M.L.Swami & Anr.]
2. Heard learned counsel for the parties and perused the material
available on record.
3. Learned counsel for the respondents at the outset submitted that the
controversy with regard to the recognition of Mark sheets issued by the
Uttar Pradesh State Open School (Annex.A/1) has already been
considered and decided by this Bench in OA Nos. 147 and 148 of 2017
on 19.08.2025. This Bench has observed as under :
th
“6. …..The applicants have failed to show that the certificate of 10
standard of Uttar Pradesh Open School has been recognized by the Uttar
Pradesh Madhyamik Shiksha Parishad, Allahabad. Apart from this, letter of
office of District Education Officer, Gwalior (MP) dated 28.06.2017
(Annex. R/4) is on record according to which, the Board from where the
applicants have obtained certificate has not been recognized by the State
Government.”
This Bench while disposing of the aforementioned application, has,
in its operative part, categorically observed as under :
“………In absence of recognition to the Uttar Pradesh State Open School
by Uttar Pradesh Madhyamik Shiksha Parishad and without including this
institution in the list of approved Boards, the applicants cannot claim to
treat them eligible for applying to the post of GDS………”
4. In the present case also, the applicants have relied upon the mark-
sheets issued by the Uttar Pradesh State Open School, the credentials of
which have not been verified. As per letter dated 25.01.2017 (Annex.R/1)
neither the Secondary Council of Uttar Pradesh State as intimated by the
Dy. Secretary of Secondary Education Council of U.P. Allahabad, vide
letter dated 11.05.2016, nor the Board of Secondary Examination
Rajasthan, has granted equivalence to the examinations conducted by the
Uttar Pradesh State Open School, Lucknow.
It is also pertinent to note that a criminal case was lodged against
some persons with the allegations that they defrauded students through
Uttar Pradesh State Open School Board. The applicants have failed to
place on record any document establishing the status of the Uttar Pradesh

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3- [OA 320/2017-M.L.Swami & Anr.]
State Open School, Lucknow, from which the applicants allegedly
passed their secondary school examinations.
5. In view of the above, the claim of applicants is liable to be
dismissed. Resultantly, the O.A. is dismissed with no order as to costs.

(Dr. Hukum Singh Meena) ( Rameshwar Vyas )
Member(A) Member (J)





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