Central Administrative Tribunal - Lucknow
Sidh Nath Son Of Khushi Ram Shukla At ... vs Union Of India Though The Secretary on 14 February, 2011
Central Administrative Tribunal, Lucknow Bench, Lucknow
O.A. No.545/2005
This the 14 th day of February, 2011
Honble Shri Justice Alok Kumar Singh, Member (J)
Honble Sri S.P. Singh, Member (A)
1. Sidh Nath son of Khushi Ram Shukla at present working as C.P. Chaukidar, Eye Hospital, Post Office, District- Sitapur.
2. Raja Ram son of Kashi Ram at present working as C.P.Chowkidar, parsada Post Office, District- Sitapur.
3. Rajesh Kumar son of Shyam Manohar Lal Srivastava at present working C.P. Chowkidar, Maholi Post Office, District- Sitapur.
4. Ganga Sagar, at present working as C.P. Chowkidar, Husainganj, P.O. District- Sitapur.
Applicant
By Advocate: Sri Surendran P
Versus
1. Union of India though the Secretary, Department of Post, New delhi.
2. Chief Post Master General, U.P. Circle, U.P., Lucknow.
3. Director of Postal Services, Lucknow Region, Lucknow.
4. Superintendent of Post Offices, Sitapur.
Respondents
By Advocate: Sri Ajay Kumar Pandey for Sri G.K.Singh
ORDER (Dictated in Open Court)
By Honble Sri Justice Alok Kumar Singh, Member (J) Heard.
2. Learned counsel for applicant submits that four Original Applications bearing O.A. No. 545/2005, 545/2006, 547/2005 and 548/2005 were filed. Out of them, O.A. No. 547/2005 and 548/2005 have already been disposed of on 18.2.2010. The relevant order is extracted hereinbelow:-
Consequently, we direct the applicants to file, within 6 weeks from today, a parawise comprehensive representation before the respondent No.3 Director Postal Services, Lucknow Region, Lucknow (as suggested by the learned counsel representing the respondents) along with a certified copy of this order as well as the O.A. (both compilation I and II) and the said authority shall within 8 weeks of the receipt of the representation (provided said representation is presented as stipulated /contemplated above) decide the said representation of the applicants by passing a reasoned and speaking order in accordance with law. Decision taken shall be communicated to the applicants forthwith.
3. It is said that all the matters are similar in nature and therefore, similar orders may be passed in this O.A. also.
4. Learned counsel for respondents has fairly conceded that he has no objection if in this O.A., similar orders is passed on account of similar nature of the facts and circumstances of the case. We dispose of this O.A. also finally with a direction to the applicants to file within six weeks from today, a parawise comprehensive representation before the respondent No.3, Director Postal Services , Lucknow Region, Lucknow (as suggested by the learned counsel representing the respondents) along with a certified copy of this order as well as the O.A.(both compilation I and II) and the said authority shall within 8 weeks of receipt of representation decide the said representation of the applicants by passing a reasoned and speaking order in accordance with law. The decision taken shall be communicated to the applicants forthwith. No order as to costs.
(S.P.Singh) (Justice Alok Kumar Singh) Member (A) Member (J) HLS/-