Central Administrative Tribunal - Ernakulam
Ajayan S S vs D/O Post on 5 March, 2018
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CENTRAL ADMINISTRATIVE TRIBUNAL
ERNAKULAM BENCH
Original Application No.180/00031/2018
Monday this the 5th day of March, 2018
CORAM:
Hon'ble Mr.U.Sarathchandran, Judicial Member
Hon'ble Mr.E.K.Bharat Bhushan, Administrative Member
Ajayan.S.S
S/o.Sudhakaran.R
Residing at Willingstone Palace
Karottukonam Lane
Pookulam, Vellayani.P.O -695 522
Thiruvananthapuram District
Now working as Ófficiating' Postman
Kowdiar Post Office
Thiruvananthapuram District ... Applicant
(By Advocate - Mr.Rajesh P.Nair)
Versus
1. The Chief Postmaster General
Kerala Circle
Thiruvananthapuram-695 033
2. The Superintendent of Post
South Division
Thiruvananthapuram-695 036
3. The Assistant Superintendent of Post (ASP)
East Sub Division
Thiruvananthapuram-695 036
4. Union of India
Represented by its Secretary
Department of Post and Telegraph
Dak Bhavan, Sansad Marg
New Delhi - 110 001 ... Respondents
(By Advocate - Mr.N.Anilkumar,Sr.PCGC(R))
This Original Application having been heard on 5.3.2018, the Tribunal on
the same day delivered the following:
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O R D E R (ORAL)
Per: HON'BLE MR.E.K.BHARAT BHUSHAN, ADMINISTRATIVE MEMBER Applicant filed Original Application 180/00031/2018 seeking regularisation in the post of Postman. He is a GDS appointed under Kowdiar Post Office in 2011 and by virtue of Annexure A-4 dated 2.3.2016 had been directed to officiate in the vacant post of Postman at Kowdiar P.O. He has filed a representation vide Annexure A-5 on 5.1.2018 seeking regularisation either as Postman or as Postal Assistant.
2. Today when the case was taken up for hearing, Mr.Rajesh P.Nair, learned counsel for the applicant submitted that, due to the filing of this Original Application before this Tribunal, the applicant has not been allowed to continue work in his officiating capacity as Postman from 14.2.2018 onwards and seeks urgent intervention of this Tribunal. Learned counsel appearing for the respondents seeks time to file a reply statement. At this point, we feel that interest of justice will be met if respondent no.2 is directed to duly consider the representation made at Annexure A-5, if necessary, taking up the case with higher authorities and dispose of the same within a period of three weeks from the date of receipt of a copy of this order.
3. The Original Application is disposed of as above. No costs.
(E.K.BHARAT BHUSHAN) (U.SARATHCHANDRAN)
ADMINISTRATIVE MEMBER JUDICIAL MEMBER
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List of Annexures
Annexure A-1 - True photocopy of Order No.ASP(E)/GDS/Reett/2010-
11 dated 11.7.2011 of the 3rd respondent.
Annexure A-2 - True photocopy of Memo No.ASP(E)/Appt/GDSMD-
MP/2010-11 dated at Trivandrum-695020 dated 15.7.2011 Annexure A-3 - True photocopy of Charge Report dated 15.7.2011 of the applicant showing the assumption of office Annexure A-4 - True photocopy of Memo No.17/GDS Tvm dated 2.3.2016 issued by the 3rd respondent.
Annexure A-5 - True photocopy of representation submitted by the applicant before the 2nd respondent dated 5.1.2018.
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