Central Administrative Tribunal - Bangalore
P B Bhajanthri vs Posts on 6 August, 2021
1 OA. No.170/00383/2021/CAT BANGALORE
CENTRAL ADMINISTRATIVE TRIBUNAL
BANGALORE BENCH
ORIGINAL APPLICATION NO.170/00383/2021
DATED THIS THE 06th DAY OF AUGUST, 2021
CORAM:
HON'BLE SHRI SURESH KUMAR MONGA, MEMBER (J)
(On video conference from Central Administrative Tribunal, Chandigarh
Bench, Chandigarh)
HON'BLE SHRI RAKESH KUMAR GUPTA, MEMBER (A)
(On video conference from Central Administrative Tribunal, Bangalore
Bench, Bangalore)
P.B.Bhajanthri,
S/o Bheemappa Bhajanthri,
Aged 57 years, working as
M.T.S., Haveri Head Post Office,
(Now removed from service),
Residing at near KSRTC Bus Stand,
Bankapura, Taluk: Shiggaon,
Haveri District- 581 202 ....Applicant
(By Advocate A.R. Holla - through video conference)
Vs.
1. Union of India,
By Secretary,
Department of Posts,
Dak Bhavan,
New Delhi-110 001
2. The Chief Postmaster General,
Karnataka Circle,
Bengaluru-560 001.
3. The Director of Postal Services,
North Karnataka Region,
Office of the Postmaster General,
N.K. Region,
Dharwad-580 001.
4. The Superintendent of Post Offices,
Haveri Division,
Haveri-581 110
5. The Postmaster Grade-III,
Haveri- 581 110. ....Respondents
2 OA. No.170/00383/2021/CAT BANGALORE
ORDER (ORAL)
PER: SURESH KUMAR MONGA, MEMBER (J)
Aggrieved by an order dated 20.12.2016 vide which the applicant herein was dismissed from the services, an appeal was preferred before the appellate authority which was dismissed on 27.11.2019. Still aggrieved, the applicant preferred a revision petition before the Chief Postmaster General, Karnataka Circle, Bengaluru on 21.12.2019. However, the said revision petition remained pending and, therefore, the applicant submitted a reminder dated 16.03.2020 requesting therein to decide the said revision petition.
2. Grievance of the applicant herein is that a period of more than an year has elapsed but uptil now his revision petition has not been decided despite a reminder being given.
3. Shri A.R. Holla, learned counsel for the applicant submitted that the applicant will be satisfied if the present Original Application is disposed of with a direction to the Chief Postmaster General, Karnataka Circle, Bengaluru to decide the applicant's pending revision petition within a timeframe.
4. Keeping in view the aforestated limited prayer made by learned counsel for the applicant, we deem it appropriate to dispose of the present Original Application at the admission stage itself without entering into the merits of the case.
3 OA. No.170/00383/2021/CAT BANGALORE
5. Accordingly, the Original Application is disposed of with a direction to the Chief Postmaster General, Karnataka Circle, Bengaluru to decide the applicant's pending revision petition dated 21.12.2019 and pass a reasoned and speaking order in accordance with law. Before taking such a decision, the applicant shall also be afforded an opportunity of hearing. The whole exercise shall be undertaken within a period of two months from the date of receipt of a certified copy of this order.
6. Ordered accordingly.
7. However, there shall be no orders so as to costs.
(RAKESH KUMAR GUPTA) (SURESH KUMAR MONGA)
MEMBER (A) MEMBER (J)
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