Karnataka High Court
The Union Of India vs V.H.Shrihari S/O Hanunesaddi on 8 July, 2020
Bench: S G Pandit, V.Srishananda
IN THE HIGH COURT OF KARNATAKA,
DHARWAD BENCH
DATED THIS THE 8TH DAY OF JULY 2020
PRESENT
THE HON'BLE MR. JUSTICE S.G. PANDIT
AND
THE HON'BLE MR. JUSTICE V. SRISHANANDA
WP NOS.107455-107458/2019 (S-CAT)
BETWEEN
1. THE UNION OF INDIA
REP BY ITS SECRETARY,
DEPARTMENT OF POSTS,
DAK BHAWAN,
PARLIAMENT STREET,
NEW DELHI-110001.
2. THE CHIEF POSTMASTER GENERAL
KARNATAKA CIRCLE,
BENGALURU-01.
3. THE POSTMASTER GENERAL
N.K.REGION, DHARWAD.
4. THE SR.SUPERINTENDENT
OF POST OFFICE,
DHARWAD POSAL DIVISION,
DHARWAD-580008.
... PETITIONERS
(BY SRI.M.B.KANAVI, SR.CGSC)
AND
1. V.H.SHRIHARI S/O HANUNESADDI
AGED ABOUT 58 YEARS,
WORKING AS MAIL OVERSEER,
2
O/O ASP HUBLI WEST SUB-DIVISION,
HUBLI-580020
2. MANJUNATH.G.MELINAMANI S/O GURUSIDDAPPA
AGED ABOUT 47 YEARS,
WORKING AS POSTMAN,
HUBLI GOKUL SO,
HUBLI-580027,
RESIDING AT GOKUL EXTN HUBLI-580027.
3. SHASHIDHARAYYA.A.VIRAKTAMATH S/O ANDAMAYYA
AGED ABOUT 47 YEARS,
WORKING AS POSTMAN HUBLI-580020,
RESIDING AT EWS-294,
8TH MAIN, NAVANAGAR,
HUBLI-580025.
... RESPONDENTS
(BY SRI.R H ANGADI, ADVOCATE)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES
226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
SET ASIDE THE ORDER PASSED BY THE CENTRAL
ADMINISTRATIVE TRIBUNAL, BENGALURU PASSED IN
O.A.NO.170/00071-73/2018 DATED 25.10.2018, COPY AS PER
ANNEXURE-A AND DISMISS THE O.A.170/ 00078-79/2018 BY
ALLOWING THE PRESENT WRIT PETITION.
THESE WRIT PETITIONS COMING ON FOR ORDERS
THROUGH VIDEO CONFERENCE DUE TO COVID-19, THIS DAY,
S.G. PANDIT, J MADE THE FOLLOWING:
3
ORDER
Though the writ petitions are listed for orders, with the consent of the learned counsels for the parties, they are taken up for final disposal.
2. The petitioners are before this Court under Article 226 of the Constitution of India challenging the order dated 25.10.2018 passed in O.A.No.170/00071- 73/2018 by the Central Administrative Tribunal, Bengaluru Bench, by which the O.A. filed by the respondents is allowed in terms of order dated 08.08.2018 in O.A.No.643/2017.
3. Heard the learned counsels for the petitioners and the respondents through video conference.
4. Both the learned counsels submit that the issue involved in the present writ petitions is covered by the decision of Co-ordinate Bench of this Court in W.P.No.102690/2019 disposed of on 11.03.2020. 4
5. Recording the submission of the learned counsels for the parties, the present writ petitions are disposed of in terms of the order dated 11.03.2020 in W.P.No.102690/2019.
Sd/-
JUDGE Sd/-
JUDGE SH