The Superintendent Of Post Offices vs Vasudeva B on 31 March, 2016

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Kerala High Court

The Superintendent Of Post Offices vs Vasudeva B on 31 March, 2016

Bench: P.R.Ramachandra Menon

        

 
IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT:

          THE HONOURABLE MR.JUSTICE P.R.RAMACHANDRA MENON
                                  &
              THE HONOURABLE MR. JUSTICE P.SOMARAJAN

   WEDNESDAY, THE 21ST DAY OF DECEMBER 2016/30TH AGRAHAYANA, 1938

                    OP (CAT).No. 326 of 2016 (Z)
                    -----------------------------

      AGAINST THE ORDER IN OA NO.180/00724/2015 OF THE CENTRAL
     ADMINISTRATIVE TRIBUNAL, ERNAKULAM BENCH DATED 31.03.2016

PETITIONER(S):
-------------

          1. THE SUPERINTENDENT OF POST OFFICES
            KASARAGOD DIVISION
            KASARAGOD - 671 121

          2. THE CHIEF POSTMASTER GENERAL
            KERALA CIRCLE
            THIRUVANANTHAPURAM - 695 033

          3. UNION OF INDIA
            REPRESENTED BY THE DIRECTOR GENERAL & SECRETARY
            DEPARTMENT OF POSTS, DAK BHAVAN, NEW DELHI - 110 116


            BY ADV. SRI.N.NAGARESH, ASGI

RESPONDENT(S):
--------------

          1. VASUDEVA B.
            POSTAL ASSISTANT, VIDYANAGAR S.O
            KASARAGOD - 671 123
            RESIDING AT PANDAPPILAVU HOUSE
            MADHUR POST, KUDLU VIA, KASARAGOD - 671 124

          2. BABU S.
            SUB POSTMASTER,
            KALNAD S.O,
            KASARAGOD - 671 317
            RESIDING AT CGP-IV-100C, LAXMI KRIPA
            BILALNAGAR, NELLIKATTE, NEKRAJE POST
            MULLERIA VIA
            KASARAGOD - 671 543

          3. CHANDRAN P
            SUB POSTMASTER
            TRIKARIPUR S.O
            KASARAGOD - 671 310
            RESIDING AT SREELAYAM, PATTENA-NEEROZHUKKU ROAD
            NILESHWAR POST, KASARAGOD - 671 314


            BY SRI.S.VISHNU

       THIS OP (CAT)  HAVING COME UP FOR ADMISSION  ON  21-12-2016,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:

OP (CAT).No. 326 of 2016 (Z)



                             APPENDIX

PETITIONER'S EXHIBITS:-
---------------------

EXT.P1     -     COPY OF THE OA NO.724 OF 2015 DATED 06-09-2015
                 FILED BY THE RESPONDENTS BEFORE THE CENTRAL
                 ADMINISTRATIVE TRIBUNAL, ERNAKULAM BENCH

EXT.P2     -     COPY OF THE REPLY STATEMENT DATED 07-12-2015,FILED
                 BY THE PETITIONERS

EXT.P3     -     COPY OF THE REJOINDER DATED 10-01-2016 FILED BY THE
                 RESPONDENT

EXT.P4     -     COPY OF ADDL. REPLY STATEMENT FILED BY THE
                 PETITIONERS

EXT.P5     -     COPY OF THE ORDER IN OA NO.180/00724/2015 DATED
                 31-03-2016 OF THE CENTRAL ADMINISTRATIVE TRIBUNAL,
                 ERNAKULAM BENCH

RESPONDENTS' EXHIBITS:- NIL
---------------------


                                              //TRUE COPY//


                                              P.A. TO JUDGE


sp



      P.R. RAMACHANDRA MENON & P.SOMARAJAN,JJ.
              ---------------------------------------
                  O.P. (CAT) No.326 of 2016
              ---------------------------------------
         Dated this the 21st day of December, 2016

                           JUDGMENT

P.R. Ramachandra Menon When the matter is taken up for consideration, it is brought to the notice of this Court that, exactly similar case was considered by this Court and as per decision dated 09.02.2016 in OP[CAT] No. 33 of 2016, the challenge raised by the Department against the verdict passed by the Central Administrative Tribunal, Ernakulam has been repelled and the O.P. was dismissed.

In the said circumstances, this Court finds that, nothing survives to be considered in the O.P. It is also dismissed in terms of the judgment dated 09.02.2016 in OP(CAT) No.33 of 2016.

Sd/-

P.R. RAMACHANDRA MENON, JUDGE.

Sd/-

P.SOMARAJAN, JUDGE.

sp/21/12/16 //True Copy// P.A. to Judge sp

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