Central Administrative Tribunal - Hyderabad
B V Krishna Reddy vs Dept Of Posts on 2 January, 2020
IN THE CENTRAL ADMINISTRATIVE TRIBUNAL
HYDERABAD BENCH
HYDERABAD
O.A. No. 20/492/2018
with
MA/20/818/2019
HYDERABAD, THIS THE 2ND DAY OF JANUARY 2020
THE HON'BLE MR. B.V.SUDHAKAR, MEMBER (A)
B V KRISHNA REDDY,
S/o.late B Ella Reddy,
Aged about 59 years, Group 'C',
Occ: Assistant Postmaster (Mails),
Presently Officiating as Postmaster,
Head Post Office, Proddutur,
R/o No.22/95, Upstairs,
Rameswaram Road, Near PMR School,
Proddutur 516 360, Kadapa District.
...Applicant.
(By Advocate: Mr.P Venkata Rama Sarma)
Vs.
1. The Union of India, Rep. by its Secretary,
Government of India, Ministry of Communications & IT.,
Department of Posts - India, DakBhavan, Sansad Marg,
New Delhi 110 001.
2. The Director General, Dept. of Posts,
Dak Bhavan, Parliament Street, New Delhi,
3. The Chief Post Master General, A.P.Circle,
Vijayawada,
4. The Postmaster General, Kurnool Region,
Kurnool 518 002,
5. The Superintendent of Post Offices, Proddatur Division,
Proddatur - 516 360, Kadapa District.
...Respondents.
(By Advocate:Mr. A.Vijaya Bhaskar Babu, Addl. CGSC)
OA 492/2018
ORAL ORDER
Heard both counsel.
2. Learned counsel for applicant informed that applicant has retired from service and hence OA becomes infructuous.
3. OA accordingly dismissed. M.A/20/818/2019 seeking permission to file additional reply closed.
4. There shall be no order as to costs.
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