Central Administrative Tribunal - Hyderabad
Vrss Prasad vs Dept Of Posts on 31 January, 2020
IN THE CENTRAL ADMINISTRATIVE TRIBUNAL
HYDERABAD BENCH
HYDERABAD
O.A.No.020/0848/2014
Dated this the 31st day of January, 2020
CORAM:
THE HON'BLE MR.JUSTICE L.NARASIMHA REDDY, CHAIRMAN
THE HON'BLE MR.B.V.SUDHAKAR, MEMBER (ADMN.)
Between:
L.V.R.S.S.Prasad, s/o Guruvaiah,
Aged about 53 yrs, Gramina Dak Sevak
Mail Carrier/Mail Deliverer, Nandirajuthota B.O.
a/w Bapatla Engineering College S.O.
now Officiating Multi Tasking Staff (MTS),
Bapatla HO 522 101, Tenali Division. ...Applicant
(By Mr.M.Venkanna, Counsel for the Applicant)
And
1. Union of India, rep., by the Chief Postmaster
General, A.P.Circle, "Dak Sadan",
Abids, Hyderabad-500 001.
2. The Postmaster General,
Vijayawada Region,
Vijayawada-520 001.
3. The Superintendent of Post Offices,
Tenali Division, Tenali-522 201.
4. Postmaster, Bapatla HO-522 101. ...Respondents
(By Mrs.K.Rajitha,Sr.CGSC)
O.A.No.020/0848/2014
2
ORAL ORDER
(As per Hon'ble Mr.Justice L.Narasimha Reddy, Chairman) Mr.A.B..L.N.Pavan Kumar, proxy counsel, representing Mr.M.Venkanna, learned counsel for the Applicant, submits that on account of developments that have taken place during the pendency of this OA, the OA has become infructuous.
2. Therefore, the OA is dismissed as infructuous. No order as to costs.
Sd/- Sd/- (B.V.SUDHAKAR) (JUSTICE L.NARASIMHA REDDY ) MEMBER (ADMN.) CHAIRMAN
Dated:this the 31st day of January , 2020 Dsn