Patna High Court
The Union Of India vs Kumari Anamika Ray on 18 November, 2019
Bench: Chief Justice, Dinesh Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.22462 of 2019
1 The Union of India through the Secretary cum D.G.,Department of Posts,
Das Bhawan,New Delhi-110001.
2. The Chief Postmaster General,Bihar Circle,Patna-800001
3. The Post Master General, Northern Region, Muzaffarpur-842002
4. The Superintendent of Post Officers, Siwan Division, Siwan-841226
5. The Inspector of Post Offices, Central Sub-Division, Siwan-841226
... ... Petitioner/s
Versus
Kumari Anamika Ray, W/o Late Pankaj Kumar Ray, Resident of Village and
P.O. Belaon, Via-Done, Dist.-Siwan
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr.Manoj Kumar Singh, Adv.
For the Respondent/s : Mr.
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE DINESH KUMAR SINGH
ORAL JUDGMENT
(Per: HONOURABLE THE CHIEF JUSTICE)
Date : 18-11-2019
The petitioners are aggrieved with the impugned order
dated 02.01.2019, passed in O.A. No. 50/1081/2018 by the
Central Administrative Tribunal, Patna Bench, Patna, titled as
Kumari Anamika Ray Vs. Postal.
We noticed that after the matter was adjourned on
05.02.2019, the matter is pending for consideration with the appropriate authority, i.e., the Central Administrative Tribunal, Patna Bench, Patna.
Patna High Court CWJC No.22462 of 2019 dt.18-11-2019 2/2 Having considered the material placed on record, we are of the considered view that the interest of justice would be best met, if the Tribunal is requested to decide the main matter within a period of four weeks. Moreso, in the light of the decision dated 12.09.2019 rendered by this Court in CWJC No.18459 of 2019, titled as the Union of India and Ors. Vs. Irshad Gani along with other analogous cases.
Needless to say that such decision has to be in accordance with law after giving due opportunity of hearing to all affected persons.
Learned counsel for the petitioners undertakes to mention the matter before the appropriate authority within a period of one week.
The instant writ application stands disposed of.
(Sanjay Karol, CJ) ( Dinesh Kumar Singh, J) Ashwini/-
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