Central Administrative Tribunal - Allahabad
O P Sharma vs Post Master General, Bareilly on 5 September, 2017
Open Court
CENTRAL ADMINISTRATIVE TRIBUNAL
ALLAHABAD BENCH
ALLAHABAD
*********
OA/330/00497/2017
Allahabad this the 05th day of September, 2017
Hon'ble Ms. Jasmine Ahmed, Member-J
O.P. Sharma, aged about 73 years, S/o Late Laxmi Narayan Sharma (Retired Post Master
Amroha) R/o Mohalla Atta, Dhanaura, Amroha, J.P. Nagar.
Applicant
By Advocate: Mr. Bhagirathi Tiwari
Vs.
1. Union of India through Secretary to Government of India, Ministry of
Communication, Deptt. Of Postal, Dak Bhawan, Sanshad Marg, New Delhi.
2. Post Master General, Bareilly Region, Bareilly.
3. Senior Superintendent of Post Offices, Moradabad Division, Moradabad.
4. Senior Post Master, Head Post Office at Moradabad.
Respondents
By Advocate: Mr. V.K. Pandey
ORDER
Delivered by Hon'ble Ms. Jasmine Ahmed, Member-J Shri Bhagirathi Tiwari, learned counsel for the applicant and Shri V.K. Pandey proxy counsel to Shri L.P. Tiwari, learned counsel for the respondents are present.
2. Counsel for the applicant states that this case is pertaining to medical claim of the applicant. It is perused from the order sheet dated 28.04.2017 that a categorical direction was given by this Tribunal to pay medical dues to the applicant, in the meantime, if the medical claim is found to be correct.
3. I feel that it is unnecessary to keep the OA pending. Accordingly, the respondents are directed to implement the order 2 dated 24.08.2017 of this Tribunal and to pay medical dues to the applicant if the medical claim is found to be correct within a period of one month from the date of receipt of a certified copy of this order.
4. With the above directions, O.A. stands disposed of. No cost. It is made clear that I have not expressed any opinion on merits of the case.
Member - J /M.M/