Central Administrative Tribunal - Lucknow
Ramesh Prasad Srivastava Aged About 51 ... vs Union Of India Ministry Of ... on 13 February, 2012
CENTRAL ADMINISTRATIVE TRIBUNAL,
LUCKNOW BENCH,
LUCKNOW.
Original Application No. 66 of 2012
This the 13th day of February, 2012
Honble Mr. Justice Alok K Singh, Member-J
Honble Mr. S.P. Singh, Member-A
Ramesh Prasad Srivastava aged about 51 years, S/o Late Devi Prasad Srivastava, R/o Village Chak Shahabbuddinpur, Post office Mithiya, Tehsil Rae-Bareilly, District Rae-Bareilly, U.P. presently posted in Sub Post Office Maharajganj, Rae-Bareilly
.Applicant
By Advocate : Ms. Deepti Gupta
Versus.
1. Union of India Ministry of Communication through its Secretary/Chairman, New Delhi.
2. Superintendent of Post Offices, Rae-Bareilly Division, Rae-Bareilly.
3. Post Master Head Post Office, Rae-Bareilly.
.Respondents.
By Advocate :Sri R. Mishra
O R D E R (Oral)
By Justice Alok K Singh, Member-J Heard both the learned counsel and perused the pleadings on record.
2. Perusal of Annexure-1 shows that impugned in this O.A. is a Show Cause Notice enclosing therewith the memorandum of misconduct which has been issued in accordance with Rule-16 of CCS (CCA) Rules 1965. It is in respect of minor penalty which is sought to be imposed on the ground of alleged misconduct after considering the reply to be filed by the applicant. But it appears that instead of filing reply before the appropriate authority, the applicant has rushed to this Tribunal. The O.A. is, therefore, dismissed on the ground of its being premature. No costs.
(S.P. Singh) (Justice Alok K. Singh)
Member-A Member-J
Girish/-
2