Central Administrative Tribunal - Patna
Yuvaraj Singh vs Post Delhi Circle on 9 April, 2026
1 OA/050/00882 OF 2024
CENTRAL ADMINISTRATIVE TRIBUNAL
PATNA BENCH, PATNA
OA/050/00882/2024
/2024 with
MA 125/2026 & MA 126/2026
CORAM
HON'BLE MR. JUSTICE NARENDRA KUMAR JOHAR
JOHARI,
I, MEMBER (J)
ORDER DATED 09.04.2026
Yuvaraj Singh, Male, Aged about 64 years, S/O Late Sripati
Singh, Resident of Village-
Village Baluahai, P.O. Nnonahar, P.S.
Bikramganj, District Rohtas Retired Postal Assistant,
Mohania, Kaimur, Bihar.
Bihar
.........Applicant
By Advocate(s) :-
: Shri S.K. Tiwari
Versus
1. The Union of India through the Secretary cum
cum-DG,
DG,
Department of Posts Dak Bhawan, New Delhi
Delhi-110001.
2. The Post Master General, Bihar Circle, Patna
Patna-800001
3. The Director of Post Office, Bihar Circle, Patna
Patna-800001.
4. The Superintendent of Post Offic
Office,
e, Rohtas at Sasaram.
821115.
.......Opposite
Opposite parties
By Advocate(s) :-
: Shri G.K. Agrawal, proxy counsel
O R D E R (ORAL)
NARENDRA KUMAR JOHARI,
JOHARI, MEMBER (J) :
Shri S.K. Tiwari, learned counsel for applicant is present. Shri G.K. Agrawal, holding the brief of Shri S.K. Sinha, ld. MANORDigitally signed by ANJAN MANORAN Counsel for opposite parties ha has appeared for opposite KUMAR JAN parties parties.
KUMAR SINHA SINHA 2 OA/050/00882 OF 2024 MA 125 of 2026 Learned counsel for applicant has submitted that due to some unavoidable reason he could not appear before the Tribunal on 03.01.2025 and due to non-presence presence of applicant as well non-compliance non compliance of the order passed by the court on 27.11.2024 the O.A. has been dismissed. Further, he has submitted that the clerk who was handling the case had left the chamber of counsel without informing the progress of the case and that is why the counsel is not aware about the progress of the case. The application is supported with the affidavit.
MA 126 of 2026 The present application has been filed for condonation of delay in filing of restoration application. Orall Orally,, learned counsel for applicant has submitted that due to mistake and non-availability availability of the clerk, clerk the order of dismissal could not come me to his knowledge. Presently, when the applicant approached the counsel then he inquired about the progress of the case ca and the fact of dismissal of the case came to his MANORDigitally signed by ANJAN MANORAN KUMAR JAN KUMAR SINHA SINHA knowledge. The applicant has not committed any wilful mistake in non-complying non complying the order of the court as well as 3 OA/050/00882 OF 2024 regarding the date fixed in the case. Hence the delay, if any any,, found in filing the restoration restoration application be condoned and the restoration application be allowed.
On behalf of the opposite parties Mr. G.K. Agrawal is present and submitted that he has no objection if the application for condonation of delay as well application for restoration of OA is allowed.
Accordingly, the MA No. 126/2026 is allowed and the he delay is condoned.
Since the learned counsel for applicant has submitted that a mistake in non-compliance non compliance of the order of the court as well as absence on the date fixed was neither in the knowledge of the counsel for applicant nor in the knowledge of applicant, applicant thee above mistake is not wilful. In view of the above, considering the submission of learned counsel for both the sides, the MA No. 125/2026 is hereby allowed and the order of di dismissal smissal passed of OA passed by this Tribunal on 03.01.2025 is hereby set aside. MANORDigitally signed by The OA is restored at its original number. ANJAN MANORAN KUMAR JAN KUMAR SINHA SINHA 4 OA/050/00882 OF 2024 O.A. No. 882 of 2024 Learned counsel for applicant and proxy counsel for opposite parties are present.
At the very outset, counsel for applicant has submitted that there are some mistakes which have been occurred inadvertently and the same cannot be cured by way of amendment. Therefore, he seeks permission to withdraw the OA. He is seeking liberty for filing the fresh O.A. Shri ri G.K. Agrawal, ld counsel holding the brief of Shri S.K. Sinha, has not disputed.
In view of above, the O.A. is dismissed as withdrawn with the aforesaid liberty.
(Justice Narendra Kumar Johari) Member(J) mks MANORDigitally signed by ANJAN MANORAN KUMAR JAN KUMAR SINHA SINHA