Central Administrative Tribunal - Ahmedabad
Sureshkumar Jadeja vs Department Of Posts on 16 September, 2025
:: 1 :: O.A.No.395/2025
CENTRAL ADMINISTRATIVE TRIBUNAL
AHMEDABAD BENCH
O.A. No.395/2025
Dated this the 16th Day of September, 2025
CORAM:
Hon'ble Shri Jayesh V Bhairavia, Member (J)
Hon'ble Dr. Hukum Singh Meena, Member (A)
1. Sureshkumar Jadeja
S/o of Patubha Jadeja,
Age: about 62 yrs,
Retired Citizen, Ex LSG PA Bhuj HO,
Residing at
Taranagar, ward no. 13,
Jaynagar, Bhuj,
Kachchh - 370001.
.....Applicant
(By Advocate: Ms. Vilas Purani)
Versus
1. Union of India
(Notice to be served thro')
The Secretary,
Ministry of Communication & IT,
Dept. of Post,
Dak Bhavan,
Sun City Marg.
New Delhi 110 001.
2. Director General of Postal Services
Dak Bhavan, Department of Posts,
Sansad Marg, Sansad Marg Area,
New Delhi - 110 001.
3. Chief Post Master General,
Gujarat Circle,
Ahmedabad 380 001.
4. The Postmaster General,
2025.09.18
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:: 2 :: O.A.No.395/2025
Rajkot Region,
Rajkot-360 001
5. Superintendent of Post Offices,
Kachchh Division,
Bhuj-370 001.
6. Inquiry Authority
Shri V.J. Yadav
The than ASPOs Gandhidham Sub
Division, Gandhidham and now ASPOs
(HQ) Bhavnagar - 364 001.
.......Respondents
O R D E R (ORAL)
Per : Hon'ble Shri Jayesh V Bhairavia, Member (J)
In the instant OA, the applicant being aggrieved with the inaction on the part of the respondents in concluding the disciplinary proceedings pursuant to charge sheet dated 16.11.2022 in spite of the fact that the inquiry was initiated on 22.03.2023 and the Inquiry Officer on conclusion of the inquiry submitted the Inquiry Report on 13.02.2025. Due to pendency of said disciplinary proceedings, the retiral dues of the applicant such as leave encashment, DCRG, etc are withheld since his superannuation w.e.f. 31.01.2024. Hence, this OA.
2. Learned counsel for the applicant submitted that as such, the departmental inquiry was over long back and on receipt of the report of Inquiry Officer, the applicant submitted his reply before the Disciplinary Authority on 27.02.2025. However, till date the Disciplinary Authority has not taken any decision and the applicant has been suffering with financial loss besides difficulties in maintaining himself. The applicant has submitted various representations before the respondents requesting to them to conclude the disciplinary proceeding and release his pensionery benefits which are withheld due to pending disciplinary proceeding.
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3. At this admission stage, we dispose of this OA with a direction upon the respondents to take appropriate decision regarding the pending disciplinary proceedings within 60 days from today and thereafter, the respondents are directed to consider and decide the representation submitted by the applicant for release of his retiral dues within 30 days thereon.
4. OA stands disposed of with the above directions.
(Dr. Hukum Singh Meena) (Jayesh V Bhairavia)
Member (A) Member (J)
/pv/
2025.09.18
PRATIK VYAS
15:59:43+05'30'