Central Administrative Tribunal - Chandigarh
Talwinder Singh vs D/O Post on 23 September, 2020
1
CENTRAL ADMINISTRATIVE TRIBUNAL
CHANDIGARH BENCH
O.A.N0.060/00337/2018
Decided on: 23.09.2020
HON'BLE MR. SANJEEV KAUSHIK, MEMBER (J)
Talwinder Singh son of Sh. Harbhajan Singh, aged 21
years, Gramin Dak Sewak (Branch Postmaster),
Kishanpura, District Ropar, resident of Village and Post
Office, Kubaheri, Tehsil Kharar, District Mohali, Group
'D'.
... Applicant
(BY : MR. PUNEET GUPTA, ADVOCATE)
Versus
1. Union of India, Ministry of Communication and IT,
Department of Posts (GDS Section), Dak Bhawan,
Sansad Marg, New Delhi-110116 through its
Secretary
2. The Director (SPN), Department of Posts, Dak
Bhawan, Sansad Marg, New Delhi-110001.
3. The Senior Superintendent of Post Offices,
Chandigarh Division, General Post Office, Sector 17,
Chandigarh.
4. The Senior Postmaster, General Post Office, Sector
17, Chandigarh.
5. The Director Recruiting, Army Recruiting office, C/o
56 APO, Ludhiana, PiN-901214.
6. The Additional Directorate General (Army Postal
Service), (APS 1C), C/o 56 APO, Pin-908700.
(BY: MR. ASHWANI KUMAR SHARMA,
ADVOCATE FOR R.NO.5.
NONE FOR OTHER RESPONDENTS)
.... Respondents
2
O R D E R (ORAL)
HON'BLE MR. SANJEEV KAUSHIK, MEMBER (J) In view of the fact that the applicant has been offered appointment as MTS (APS) during the pendency of the Original Application (O.A) but not from the date his colleagues were so appointed, learned counsel for the applicant prays for withdrawal of the O.A. with liberty to file a fresh one, on the same cause of action with better particulars, to claim the appointment from due date.
2. Dismissed as withdrawn, with the indicated liberty.
(SANJEEV KAUSHIK) MEMBER (J) Place: Chandigarh Dated: 23.09.2020 HC*