Central Administrative Tribunal - Delhi
Suresh Pal Singh vs Union Of India Through The Secretary on 3 August, 2010
Central Administrative Tribunal Principal Bench, New Delhi O.A.No.1269/2009 Tuesday, this the 3rd day of August 2010 Honble Shri Shanker Raju, Member (J) Honble Dr. Veena Chhotray, Member (A) Suresh Pal Singh Postal Assistant Delhi GPO under suspension s/o late Shri Braham Singh House No.165, Gali No.6 Rajeev Colony Narela, Delhi-40 ..Applicant (By Advocate: Shri Mahesh Kasana for Ms. A.R. Jain) Versus 1. Union of India through the Secretary Department of Posts Dak Bhawan, New Delhi-1 2. Member (Personnel) Postal Services Board Dak Bhawan, New Delhi-1 3. The Chief Post Master (General) Delhi Circle Meghdoot Bhawan, New Delhi-1 4. Director of Postal Services Office of the Chief Post Master General Delhi Circle, New Delhi-1 5. The Chief Post Master Delhi GPO Delhi-6 6. Dy. Chief Post Master Delhi GPO, Delhi-6 7. Sr. Superintendent of Post Offices New Delhi West Division New Delhi-28 8. Asstt. Director (Staff) o/o the Chief Post Master (General) Delhi Circle, New Delhi-1 ..Respondents (By Advocate: Shri A.K. Singh) O R D E R (ORAL)
Shri Shanker Raju:
Learned proxy counsel for applicant under instructions states that the applicant has complied with the orders of the respondents whereby he has been transferred and he has joined the new place of posting.
2. Whatever relief is now remaining shall now be taken up by the applicant in a fresh proceeding, as the relief(s) claimed in the present OA is multiple, which is barred by Rule 10 of CAT (Procedure) Rules, 1987.
3. With liberty aforesaid, OA stands disposed of. No costs.
( Dr. Veena Chhotray ) ( Shanker Raju ) Member (A) Member (J) /sunil/