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Central Administrative Tribunal - Ernakulam

Vijayalakshmi K vs M/O Communication &Amp Information ... on 24 November, 2020

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             CENTRAL ADMINISTRATIVE TRIBUNAL,
                    ERNAKULAM BENCH

                 Original Application No. 180/00538/2020

              Tuesday, this the 24th day of November, 2020

CORAM:

      Hon'ble Mr. P.Madhavan, Judicial Member
      Hon'ble Mr.K.V.Eapen, Administrative Member


Vijayalakshmi K
Wife of Venugopalan
Aged 44 years
Part-time Sweeper-cum-Scavenger cum Water Carrier
Manarkkad Post Office
Ottapalam Division
Palakkad residing at Pallathu House
Pottasery, Palakkad- 678 598                            .....    Applicant

(By Advocate : Mrs.Rekha Vasudevan)

                                Versus

1.    Union of India
      Represented by Secretary to Government of India
      Ministry of Communications and IT
      Department of Posts
      New Delhi - 110 001

2.    The Chief Postmaster General
      Department of Post,
      Kerala Circle
      Thiruvananthapuram, Kerala - 695 003

3.    The Superintendent of Post Offices
      Ottapalam Division
      Shornur P.O
      Ottapalam - 679 121                               .....   Respondents

(By Advocate :     Mr.A.S.Brijesh, ACGSC)

     This application having been heard through video conference on

24.11.2020, the Tribunal on the same day delivered the following:
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                                 O R D E R (ORAL)

Hon'ble Mr. P.Madhavan, Judicial Member -

The applicant is aggrieved by the inaction on the part of 3 rd respondent to consider her for appointment to the post of Gramin Dak Sevak by granting her preference as provided in the Annexure A2 instructions. In spite of her satisfying the eligibility criteria and proper representation before the authorities seeking the benefits thereof, she was not considered. Since the present vacancy available in the post of GDS Mail Packer, Pottassery is likely to be notified for filling up from open market, overlooking the applicant's claim, the applicant has approached this Tribunal praying for the following reliefs:

"I. Declare that the applicant herein is fully entitled to be extended preference in appointment to the vacancy in the post of Gramin Dak Sevak Mail Packer at Pottassery Post Office.
II. Direct the 3rd respondent to extend the preference in appointment to the post of Gramin Dak Sevak Mail Packer at Pottassery Post Office as stipulated in Annexure A2 instructions and to appoint the applicant against the said vacancy.
III. Direct the 3rd respondent to consider and pass orders on Annexure A6 representation before filling up the vacancy in the post of Gramin Dak Sevak Mail Packer at Pottassery Post from open market.
IV. Such other relief as may be prayed for and this Honourable Tribunal may deem fit to grant.
V. Grant the cost of this Original Application. "

2. When the matter came up for consideration, counsel for the applicant has produced a copy of the fresh representation as Annexure A-8. Counsel 3 for the applicant submits that the applicant will be satisfied if her Annexure A-8 representation is considered in the light of Annexure A-2 letter issued by the Director General of Post and also on the basis of Annexure A-3 order passed by this Tribunal in O.A No.109/2010. Counsel for the respondents has no objection for the same.

3. In view of the limited submission, we hereby direct the third respondent to consider Annexure A-8 representation in the light of relevant rules and regulations on the subject and in the light of Annexure A-2 letter and A-3 order passed by this Tribunal and pass a reasoned and speaking order within a period of three months from the date of receipt of a copy of this order.

4. The O.A is disposed of as above. No costs.

     (K.V.EAPEN)                                     (P.MADHAVAN)
ADMINISTRATIVE MEMBER                              JUDICIAL MEMBER


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                                 List of Annexures

Annexure A1           :      True copy of the order no.PT 8/2000-01 dated 21.9.2000

issued by the Sub Postmaster LSG, Manarkad.

Annexure A2 : True copy of letter no.17-141/88-EDC & Trg dated 06.06.88 issued by the Director General of Post Annexure A3 : True copy of the order dated 7.6.2010 in O.A 109/2010 of this Tribunal Annexure A4 : True copy of the representation dated June, 2012 submitted by the applicant to the Postmaster, Manarkad MDG Annexure A5 : True copy of the representation dated 17.7.2019 submitted by the applicant to the 3 respondent rd Annexure A6 : True copy of the representation dated 15.9.2020 submitted by the applicant to the 3rd respondent along with the acknowledgment card Annexure A7 : True copy of the relevant page of the SSLC book of the applicant.

Annexure A8 : True copy of the representation dated 2.11.2020 submitted by the applicant to the 3 respondent along with the Track Consignment Report rd downloaded from the website of India Post.

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