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Central Administrative Tribunal - Madras

K Periasamy vs D/O Post on 10 July, 2019

                                        1                          OA 869/2019




                        Central Administrative Tribunal
                                Madras Bench

                               OA 310/00869/2019

        Dated Wednesday the 10th day of July Two Thousand Nineteen

                                    PRESENT

                    Hon'ble Shri. P. Madhavan, Member (J)
                                      &
                     Hon'ble Shri. T. Jacob, Member (A)

K. Periasamy
Postman (Retired)
No. 13B, Road No. 13
V. Nagar, Rasipuram 637 408 (Salem Dist.)                   ... Applicants

By Advocate Mr. P. R. Satyanarayanan

1. Union of India represented by
Director of Postal Services
O/o. Postmaster General
Western Region, Coimbatore - 641 002.

2. Superintendent of Post Offices
Salem West Postal Division
Salem 636 005.                                            ... Respondents

By Advocate Mr. Su. Srinivasan
                                            2                         OA 869/2019


                                  ORAL ORDER

Pronounced by Hon'ble Mr. P. Madhavan, Member(J) Heard. The applicant has filed this OA under Section 19 of the Administrative Tribunals Act, 1985 seeking the following reliefs:

"To call for the records relating to the proceedings No. CPT/DLGS/VNR dated 24.04.2018 issued by the second respondent and direct the first respondent to dispose of his appeal dated 06.08.2018 within a specified period and pass such further or other orders"

2. When the matter came up for hearing, learned counsel for the applicant submits the applicant submitted appeal to the first respondent which is still pending for consideration. He submits that the applicant will be satisfied if his appeal at Annexure A8 dated 06.08.2018 is disposed of by the first respondent within a time limit to be stipulated by this Tribunal.

3. Mr. Su. Srinivasan takes notice for the respondents.

4. In view of the limited submission made by the learned counsel for the applicant and without going into the substantive merits of the case the first respondent is directed to consider and dispose of the appeal at Annexure A8 dt. 06.08.2018 on the basis of rules and regulations by passing a reasoned and speaking order within a period of four months from the date of receipt of coy of this order.

5. OA is disposed of at the admission stage.

 (T. Jacob)                                                   (P. Madhavan)
 Member(A)                         10.07.2019                    Member (J)
AS