Central Administrative Tribunal - Bangalore
K Govinde Gowda vs D/O Post on 30 April, 2019
1 MA.No.170/00220/2019/CAT/BANGALORE
CENTRAL ADMINISTRATIVE TRIBUNAL
BANGALORE BENCH
MISCELLANEOUS APPLICATION NO.170/00220/2019
IN
ORIGINAL APPLICATION NO.170/00479/2017
DATED THIS THE 30TH DAY OF APRIL, 2019
HON'BLE DR.K.B.SURESH, MEMBER (J)
HON'BLE SHRI C.V. SANKAR, MEMBER (A)
1. Union of India,
Through Secretary,
Department of Post,
Dak Bhavan,
New Delhi - 110 001
2. Chief Post Master General,
Karnataka Circle,
Bangalore 560 001
3. Post Master General,
S.K. Region,
Bengaluru 560 001
4. Superintendent,
RMS Q Division,
Bengaluru 560 026
..... Applicants in MA/Respondents in OA
(By Shri Gajendra Vasu, Senior Panel Counsel)
Vs.
K. Govinde Gowda,
Age: 61 years,
S/o Krishne Gowda,
Retired MTS,
SRO RMS Q Division,
2 MA.No.170/00220/2019/CAT/BANGALORE
Mandya - 571 401
Residing at:
Kudagubalu P.O.
Devalapura Hobli - 571 445
....Respondent in MA/Applicant in OA
(By Advocate Shri P. Kamalesan)
O R D E R (ORAL)
(HON'BLE DR. K.B. SURESH, MEMBER (J) Shri P. Kamalesan, learned counsel for the original applicant, has no objection to allow the MA. MA for correction of cause title is allowed. The correction may be incorporated by the party. No order as to costs.
(C.V. SANKAR) (DR.K.B.SURESH)
MEMBER (A) MEMBER (J)
/ksk/