Central Administrative Tribunal - Ernakulam
K.R Purushothaman vs Union Of India on 22 November, 2013
CENTRAL ADMINISTRATIVE TRIBUNAL
ERNAKULAM BENCH
O.A.No.1116/2013
Friday , this the 22nd day of November, 2013
C O R A M :
HON'BLE MR.JUSTICE A.K BASHEER, JUDICIAL MEMBER
HON'BLE Mr.K.GEORGE JOSEPH, ADMINISTRATIVE MEMBER
K.R Purushothaman
S/o.Raman Nambisan
Cash Overseer, Chavakkad MDG
Post Office, Chavakkad - 680 506
Residing at Kodalip Pushpa Ram
Pazhummana, Chemmantha
Kecheri - 680 501 - Applicant
(By Advocate Mr.V Sajith Kumar)
Versus
1. Union of India, represented by Secretary
to Government, Department of Posts,
Ministry of Communications,
Government of India
New Delhi - 110 011
2. The Chief Postmaster General
Kerala Circle, Trivandrum - 695 001
3. The Senior Superintendent of Post Offices
Thrissur Postal Division, Thrissur - 680 001
4. The Sub-Postmaster, MDG
Department of Post, Chavakkad,
Thrissur, Pin - 680 506 - Respondents
(By Advocate Ms.Jishamol Cleetus, ACGSC)
This application having been heard on 22nd November, 2013 this
Tribunal on the same day delivered the following :-
O R D E R
BY HON'BLE MR.JUSTICE A.K BASHEER, JUDICIAL MEMBER Applicant who is stated to be working as Cash Overseer at Chavakkad MDG within the jurisdiction of respondent no.3 has filed this Original Application impugning Annexure A-1 order passed by the said authority treating the period of his unauthorised absence from May 31, 2013 till August 02, 2013 as Dies-non. Applicant has raised several contentions in support of his plea that the above order is manifestly illegal, arbitrary and vitiated. However, at this stage we do not propose to consider those contentions since in our view respondent no.2 has to necessarily consider all those contentions and take a decision.
2. It will be open to the applicant to submit a memorandum of appeal/review before respondent no.2 within two weeks from today. If such an appeal/review is received by respondent no.2 within two weeks, the same shall be considered and an appropriate decision thereon shall be taken strictly on its merit and in accordance with law as expeditiously as possible, at any rate, within two months from the date of receipt of the same. Necessarily, respondent no.2 shall afford sufficient opportunity to the applicant to be heard before any such decision is taken.
3. The Original Application is disposed of in the above terms.
K.GEORGE JOSEPH JUSTICE A.K.BASHEER ADMINISTRATIVE MEMBER JUDICIAL MEMBER sv