Central Administrative Tribunal - Allahabad
Rakesh Kumar Srivastava Son Of Shri ... vs Union Of India Through Its Secretary on 12 May, 2009
OPEN COURT CENTRAL ADMINISTRATIVE TRIBUNAL ALLAHABAD BENCH : ALLAHABAD ORIGINAL APPLICATION NO. 1581 OF 2003. ALLAHABAD THIS THE 12TH DAY OF May 2009 HONBLE MR. JUSTICE A.K. YOG, MEMBER-J HONBLE MRS MANJULIKA GAUTAM, MEMBER-A Rakesh Kumar Srivastava Son of Shri Ganga Prasadl Srivastava, Resident of Village & Post Shanpur, District Kaushambi. . . . . . . . . .Applicant By Advocate : Shri A.K. Srivastava Versus 1. Union of India through its Secretary, Ministry of Communication, Department of Posts, New Delhi. 2. Sub Post Master Rajapur, District Chitrakoot (Banda). 3. Superintendent, Postal Division, Chitrakoot (Banda) 4. B.D.I Post Offices, Karvi, Chitrakoot. 5. Post Master General, Kanpur Division, Kanpur. .Respondents By Advocate: Shri R.K. Srivastava O R D E R
HONBLE MR. JUSTICE A.K. YOG, MEMBER-J Case called out. None for the Applicant. Shri S.K. Pandey, Advocate holding brief of Shri R.K. Srivastava, Advocate appearing for the respondents. Perused the pleadings and documents on record.
2. This O.A. is being filed against impugned order dated 22.4.2003 (Annexure 9/Compilation 1 to the O.A.). Perusal of order shows that it is a detailed and speaking order. Applicant was engaged by way of Stop Gap Arrangement. He has no statutory enforceable and vested right to continue under Relevant G.D.S. (Employment and Conduct) Rules 2001.
3. In view of the above, O.A. has no merit and it is accordingly dismissed. No costs.
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