Central Administrative Tribunal - Kolkata
Alauddin Gazi vs D/O India Post on 4 December, 2017
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CENTRAL ADMINISTRATIVE TRIBUNAL
CALCUTTA BENCH
No. OA. 350/1108/2013 Date of Order: 04.12.2017
Present: Hon'ble Ms. Manjula Das, Judicial Member
Hon'ble Dr. Nandita Chatterjee, Administrative Member
Alauddin Gazi, son of Akbar Gazi, residing at
Village & P.O-Sangrampur, P.S.-Basirhat,
District- North 24 Parganas, West Bengal- 743411.
..........Applicant.
-versus-
1. Union of India, service through the Secretary,
Ministry of Post and Telegraph, Department
Of Post, Dak Bhawan, New Delhi- 110001.
2. The Chief Post Master General, West Bengal
Circle, Jogajog Bhavan, Calcutta- 700012.
3. The Inspector of Posts, Basirhat 2nd Sub-
Division, District- North 24 Parganas,
Pin- 743411.
4. The Sub-Post Master, Bhabla Sub-Post Office,
P.S. Basirhat, District- North 24 Parganas,
Pin- 743422.
5. Superintendent of Post Officer, Barasat Division,
Barasat, Kolkata - 700124.
............Respondents.
For the Applicant : None
For the Respondents : Ms. M. Bhattacharyya, Counsel
ORDER (Oral)
Per Dr. Nandita Chatterjee, Administrative Member:
None for the applicant. Ms. M. Bhattacharyya, learned counsel for the respondents is present.2
2. This application has been filed under Section 19 of AT Act, 1985 claiming as relief, interalia , cancellation of order dated 06.03.2013, annexed as A-6 to the OA, to consider the representation dated 04.05.2012, annexed as A-4 to the OA afresh after giving an opportunity of hearing to the applicant and after taking into consideration of the applicant's documents which he had relied upon and to restore the service of the applicant to the post of DRM in Sangrampur Branch, Post Office- Basirhat.
3. This is a long pending matter and a speaking order has been passed in compliance to the order of the Tribunal in an earlier OA. No. 581 of 2012 filed by the same applicant.
4. We dispose of the OA at the admission stage by directing the respondent no. 5 to consider the representation dated 04.05.2012 (Annexure A-4 to the OA) afresh after providing an opportunity of hearing to the applicant and after taking into consideration such documents that the applicant is desirous of furnishing to respondent no. 5.
5. Learned counsel for respondents does not object to this prayer of fresh hearing.
6. The OA is disposed of accordingly. No order on costs. .
(Dr. Nandita Chatterjee) (Manjula Das)
Member (A) Member (J)
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