Kerala High Court
Union Of India vs Prasanna Joseph on 4 December, 2024
Author: Amit Rawal
Bench: Amit Rawal
OP (CAT) NO. 196 OF 2018 1
2024:KER:92455
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR.JUSTICE K. V. JAYAKUMAR
WEDNESDAY, THE 4TH DAY OF DECEMBER 2024 / 13TH AGRAHAYANA, 1946
OP (CAT) NO. 196 OF 2018
AGAINST THE ORDER OA NO.453 OF 2018 OF CENTRAL ADMINISTRATIVE
TRIBUNAL,ERNAKULAM BENCH
PETITIONERS/RESPONDENTS:
1 UNION OF INDIA
REP BY DIRECTOR GENERAL POSTS/SECRETARY, DEPARTMENT OF POSTS,
SANCHAR BHAVAN, NEW DELHI - 110001
2 THE POSTMASTER GENERAL,
NORTHERN REGIONA,KOZHIKODE,PIN CODE- 673 005.
3 THE SUPERINTENDENT OF POST OFFICES,
MANJERI DIVISION,MANJERI-676 121.
4 K.V. ANILKUMAR,
AGED 1 YEARS
SUPERINTENDENT OF POST OFFICES,MANJERI DIVISION,MANJERI-676 121.
BY ADV SRI.T.V.VINU, CGC
RESPONDENT/APPLICANT:
PRASANNA JOSEPH,
AGED 48 YEARS
D/O T.M. JOSEPH, GDSBPM, CHATHALLUR (UNDER SUSPENSION),
EDAVANNA, MANJERI DIVISION - 676121.RESIDING AT THADATHIMAKKAL
HOUSE,MAMPOYIL,HOSPITAL ROAD,CHINGATHARA, MANJERI-679 334.
BY ADVS.
SRI.SHAFIK M.A.
P.V.SALEEM
THIS OP (CAT) HAVING BEEN FINALLY HEARD ON 04.12.2024, THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
OP (CAT) NO. 196 OF 2018 2
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JUDGMENT
Amit Rawal, J.
Learned counsel for the petitioners submitted that the matter has become infructuous. Accordingly, this petition is dismissed as infructuous.
SD/-
AMIT RAWAL JUDGE SD/-
sab K. V. JAYAKUMAR
JUDGE
OP (CAT) NO. 196 OF 2018 3
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APPENDIX OF OP (CAT) 196/2018 PETITIONER ANNEXURES ANNEXURE A1 TRUE COPY OF THE MEMO NO.F1/2/2016-17 DATED 1/5/2018 ISSUED BY THE 3RD RESPONDENT. ANNEXURE A2 TRUE COPY OF MEMO NO.NO.POD/2017/MANJERI DATED 06/01/2017 ISSUED BY THE ASP, MANJERI SUB DIVISION, MANJERI.
ANNEXURE A3 TRUE COPY OF THE MEMO NO.F1/2/2016-17 DATED 11/1/2017 ISSUED BY THE 3RD RESPONDENT. ANNEXURE A4 TRUE COPY OF THE OM F NO.11012/17/2013.ESTT.(A) DATED 3/07/2015 ISSUED BY THE DEPARTMENT OF PERSONAL AND TRAINING.
ANNEXURE A5 TRUE COPY OF THE OM NO.F.NO.11012/04/2016- ESTT(A) DATED 23/08/2016 ISSUED BY THE DEPARTMENT OF PERSONNEL AND TRAINING.` ANNEXURE A6 TRUE COPY OF THE REPRESENTATION DATED 23/5/2017 SUBMITTED BEFORE THE 2ND RESPONDENT.
ANNEXURE A7 TRUE COPY OF THE ORDER IN OA 180/488/2017 DATED 21/06/2017 OF THIS HON'BLE TRIBUNAL. ANNEXURE A8 TRUE COPY OF THE MEMO OF CHARGES NO.F1- 2/2016-17 DATED 12/07/2017 ISSUED BY THE 3RD RESPONDENT.
ANNEXURE A9 TRUE COPY OF THE WRITTEN BRIEF DATED 13/03/2018 OF THE PRESENTING OFFICER. ANNEXURE A10 TRUE COPY OF THE WRITTER SUBMISSIONS DATED 31/03/2018 OF THE APPLICANT. ANNEXURE A11 TRUE COPY OF THE INQUIRY REPORT NO.IA/ASP-
PMNA/1/2017 DATED 18/4/2018. ANNEXURE A12 TRUE COPY OF THE REPRESENTATION DATED 15/05/2018, SUBMITTED TO THE 3RD RESPONDENT.
OP (CAT) NO. 196 OF 2018 4
2024:KER:92455 ANNEXURE A1a TRUE COPY OF THE MEMO NO.F1/2/2016-17 DATED 25/5/2018 ISSUED BY THE 3RD RESPONDENT. ANNEXURE R1 TRUE COPY OF THE BO SB JOURNAL DATED 10,11, 11.11 & 15.11.2016.
ANNEXURE R2 TRUE COPY OF THE GL/1/SB-FRAUD/CHATHALLUR BO DATED AT MANJERI 6/1/2017. ANNEXURE R3 TRUE COPY OF THE N.F1/2/2016-17 DATED AT MANJERI THE 12/01/2017.
ANNEXURE R4 TRUE COPY OF THE NO./1/CHATHALLUR/BPMPOD DATED AT MANJERI THE 12/6/2017. ANNEXURE R5 TRUE COPY OF THE MEMO NO.F1/2/2016-17 DATED 25/5/2018.
ANNEXURE R6 TRUE COPY OF THE MEMO NO.21-8/2010/GDS DATED 18/04/2011.
RESPONDENT ANNEXURES ANNEXURE R1 BO SB JOURNAL DATED 10,11, 11.11 & 15.11.2016.
ANNEXURE R2 GL/1/SB-FRAUD/CHATHALLUR BO DATED AT MANJERI 6/1/2017.
ANNEXURE R3 NO.F1/2/2016-17 DATED AT MANJERI THE 12/01/2017.
ANNEXURE R4 NO.1/CHATHALLUR/BPMPOD/DATED AT MANJERI THE 12/6/2017.
ANNEXURE R5 MEMO NO.F1/2/2016-17 DATED 25/05/2018. ANNEXURE R6 MEMO ON 21-8/2010/GDS DATED 18/04/2011. PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE O.A NO.180/00453/2018 DATED 22.5.2018 FILED BY THE APPLICANT. EXHIBIT P2 TRUE COPY OF THE MA NO.180/00671/2018 DATED OP (CAT) NO. 196 OF 2018 5 2024:KER:92455 7.6.2018 FILED BY THE APPLICANT. EXHIBIT P3 TRUE COPY OF THE MA NO.180/00672/2018 FILED BY THE APPLICANT.
EXHIBIT P4 TRUE COPY OF THE REPLY STATEMENT DATED 26.7.2018 FIELD BY THE PETITIONERS. EXHIBIT P5 TRUE COPY OF THE GOVERNMENT OF INDIA DECISION IN M.H.A NOTIFICATION NO SRO 609 DATED 28.2.1957 INCORPORATED UNDER RULE 3 OF SWAMAYS COMPILATION OF CCS CCS(CCA) RULES1965 EXHIBIT P6 TRUE COPY OF THE ORDER IN MA NO.180/00672/2018 DATED 11.6.2018 IN IN OA NO 453 OF 2018 OF THE CENTRAL ADMINISTRATIVE TRIBUNAL ERNAKULAM BENCH.