Central Administrative Tribunal - Kolkata
Sekhar Chanda vs Department Of Posts on 11 February, 2026
1 O.A. 350 1890 of 2025
CENTRAL ADMINISTRATIVE TRIBUNAL
KOLKATA BENCH
KOLKATA
O.A. 350/1890/2025 Date of Order: 11.02.2026
Coram : Hon'ble Mr. Anindo Majumdar, Administrative Member
Hon'ble Mr. Diwakar Singh, Judicial Member
Sekhar Chanda, son of Late Akhil Chanda, residing
at Village Kamarda, Post Office Bazar, Police
Station - Kamarda Khejuri, District - Purba
Medinipur; Pin - 721432; Mob. No. 9933037244;
Email Id:- [email protected]
.......Applicant.
-versus-
1. Union of India, service through the Secretary,
Ministry of Communication, Department of Posts
having its office at Dak Bhawan, New Delhi -
110001;
2. The Post Master General at Yogayog Bhawan,
Kolkata-700012.
3. The Superintendent of Post Office, Contai
Division, Department of Post; Post Office - Contai;
District - Purba Medinipur, Pin 721401.
4. The Sub-Divisional Inspector of Post Office,
Contai 2nd Sub-Division, Contai, District - Purba
Medinipur; Pin-721401.
5. The Inspector of Post Offices, Contai 2nd Sub
Division, Contai Division, Contai, District - Purba
Medinipur, Pin - 721401.
...... Respondents.
For the Applicant : Mr. U.K. Jana (Counsel)
For the Respondents : Mr. K.K. Ganguly (Counsel)
Digitally signed by Dhrubajyoti banerjee
DN: C=IN, O=Personal, T=4175, OID.2.5.4.65=1335885743022601584xv4l838ygvJ5Z, Phone=
90ed2697919465890397c0e615eece98d6903a5f70d28686aacddcc72088fbe2, PostalCode=713409, S=West
Dhrubajyoti banerjee Bengal, SERIALNUMBER=3c1d4e3f19f312d282cb79397110e181e5ebdbf76bd6fbc3fbfbb1822c0f4c19, CN=
Dhrubajyoti banerjee
Reason: I am the author of this document
Location:
Date: 2026.02.12 16:50:36+05'30'
Foxit PDF Reader Version: 2024.3.0
2 O.A. 350 1890 of 2025
O R D E R (ORAL)
Per Hon'ble Mr. Anindo Majumdar, Administrative Member :
1. The applicant has approached this Tribunal under Section 19 of the Administrative Tribunal Act, 1985, praying for the following relief(s):
"(a) An order be issued upon the concerned respondents specially the Respondent nos. 3, 4 and 5 by directing them to consider and dispose of the written representation made by the applicant to the Respondent No.4 on 21.05.2025 with a prayer for releasing his extra salary for the period of 164 days starting from 01.12.2024 to 12.05.2025 that was duly received by the concerned Respondent authority although the same has not been replied till date.
(b) An order be passed directing the concerned respondent authorities to consider and dispose of the said representation within a stipulated period of time.
(c) An order be passed directing the concerned respondent authority to produce the entire records in connection with their case so that conscionable justice maybe administered.
(d) Cost of and incidental to this application be paid by the respondents.
(e) Any other order or orders, direction or directions as your Lordship may deem fit and proper."
2. Ld. Counsel for the applicant has filed the affidavit of service, which has been taken on record.
3. Ld. Counsel Mr. K.K. Ganguly appears on behalf of the respondents and files his memo of appearance, which is taken on record.
4. Ld. Counsel for the applicant submits that the applicant has filed a representation dated 21.05.2025 before the respondent authority for grant of salary for the service rendered as a Post Man in the Mugberia Branch Post Office and that no action has yet been taken on the said representation.
5. Ld. Counsel for the respondents prays that the respondents be given an opportunity to file their reply to the Original Application. Digitally signed by Dhrubajyoti banerjee
DN: C=IN, O=Personal, T=4175, OID.2.5.4.65=1335885743022601584xv4l838ygvJ5Z, Phone= 90ed2697919465890397c0e615eece98d6903a5f70d28686aacddcc72088fbe2, PostalCode=713409, S=West Dhrubajyoti banerjee Bengal, SERIALNUMBER=3c1d4e3f19f312d282cb79397110e181e5ebdbf76bd6fbc3fbfbb1822c0f4c19, CN= Dhrubajyoti banerjee Reason: I am the author of this document Location:
Date: 2026.02.12 16:50:36+05'30' Foxit PDF Reader Version: 2024.3.0 3 O.A. 350 1890 of 2025
6. However, we deem it fit to dispose of this OA at admission stage with a direction upon the competent respondent authority to consider the pending representation of the applicant dated 21.05.2025 and pass a reasoned speaking order within a period of 04 weeks from the date of receipt of a copy of this order under intimation to the applicant.
7. We make it clear that we have not entered into the merits of the claim of the applicant and that all points are kept open for consideration.
8. The OA is accordingly disposed of. There will be no order as to costs.
(Diwakar Singh) (Anindo Majumdar)
Member (J) Member (A)
DB
Digitally signed by Dhrubajyoti banerjee
DN: C=IN, O=Personal, T=4175, OID.2.5.4.65=1335885743022601584xv4l838ygvJ5Z, Phone= 90ed2697919465890397c0e615eece98d6903a5f70d28686aacddcc72088fbe2, PostalCode=713409, S=West Dhrubajyoti banerjee Bengal, SERIALNUMBER=3c1d4e3f19f312d282cb79397110e181e5ebdbf76bd6fbc3fbfbb1822c0f4c19, CN= Dhrubajyoti banerjee Reason: I am the author of this document Location:
Date: 2026.02.12 16:50:36+05'30' Foxit PDF Reader Version: 2024.3.0