Central Administrative Tribunal - Chandigarh
Unknown vs Union Of India Through Its Secretary on 24 May, 2016
CENTRAL ADMINISTRATIVE TRIBUNAL CHANDIGARH BENCH Order reserved on: 20.05.2016 ORIGINAL APPLICATION NO. 063/00045/2016 & M.A. NO.063/00053/2016 Chandigarh, this the 24th day of May, 2016 CORAM: HONBLE MR. JUSTICE L.N. MITTAL, MEMBER (J) HONBLE MRS. RAJWANT SANDHU, MEMBER (A) Ashok Negi, son of Shri Manmohan Singh Negi, aged 55 years, R/o Sarahan Bushehar, Distt. Shimla,( H.P)- (Group-C). .APPLICANT BY ADVOCATE: MS. SHIKHA CHAUHAN VERSUS 1. Union of India through its Secretary, Ministry of Post and Communication, Dak Bhawan, Sansad Marg, New Delhi. 2. The Post Master General, Shimla, H.P. 3. The Senior Superintendent of Post Offices, Shimla Division, Shimla (H.P.). 4. Superintendent Post Offices, Rampur Postal Division, Rampur Bsr, Distt. Shimla, H.P. .RESPONDENTS ORDER
HONBLE MR. JUSTICE L.N. MITTAL, MEMBER(J):-
For the reasons recorded in our order of even date in O.A. No. 063/00043/2016 titled Poonam Sharma Vs. Union of India and Ors., the instant O.A. is dismissed in limine alongwith M.A. (JUSTICE L.N. MITTAL) MEMBER(J) (RAJWANT SANDHU) MEMBER(A) Dated: 24.05.2016 `SK 1 (OA No 063/00045/2016 & M.A. No. 063/00053/2016)