Kerala High Court
Pramod V.C vs Union Of India on 25 June, 2024
Author: Amit Rawal
Bench: Amit Rawal
OP (CAT) No.113/2024 1/4 Order Date : 25-06-2024
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM
Tuesday, the 25th day of June 2024 / 4th Ashadha, 1946
OP (CAT) NO. 113 OF 2024
OA 496/2023 OF CENTRAL ADMINISTRATIVE TRIBUNAL,ERNAKULAM BENCH, ERNAKULAM
PETITIONER(S)/APPLICANT IN THE O.A.:
PRAMOD V.C., AGED 46 YEARS, S/O. CHANDRASEKHARAN (LATE), MAIL
OVERSEER II, INSPECTOR OF POST, MUNNAR SUB DIVISION, IDUKKI
DIVISION, PIN-685612, RESIDING AT HOUSE II/I, POSTAL QUARTERS,
MUNNAR, PIN-685562.
RESPONDENT(S)RESPONDENTS IN THE O.A.:
1. UNION OF INDIA, REPRESENTED BY THE SECRETARY TO GOVERNMENT,
DEPARTMENT OF POSTS, GOVERNMENT OF INDIA, NEW DELHI, PIN-110001.
2. THE CHIEF POSTMASTER GENERAL, O/O. THE CHIEF POSTMASTER GENERAL,
KERALA CIRCLE, THIRUVANANTHAPURAM, PIN-695033.
3. THE SUPERINTENDENT OF POST OFFICES, O/O. THE SUPERINTENDENT OF POST
OFFICES, IDUKKI DIVISION, THODUPUZHA, PIN-685584.
OP (CAT) praying inter alia that in the circumstances stated in the
affidavit filed along with the OP (CAT) the High Court be pleased to stay
the operation of Exhibit P1 judgmpent and Annexure A1 Order.
This Petition coming on for orders upon perusing the petition and
the affidavit filed in support of OP (CAT) and upon hearing the arguments
of M/S. SAJITH KUMAR V., VIVEK A.V., AMMU M. & SREEHARI V.S., Advocates
for the petitioner, the court passed the following:
OP (CAT) No.113/2024 2/4 Order Date : 25-06-2024
AMIT RAWAL & M.A.ABDUL HAKHIM, JJ.
-------------------------------------------
O.P.(CAT) No. 113 of 2024
-------------------------------------------
Dated this the 25th day of June, 2024
ORDER
AMIT RAWAL, J.
Inter alia alleges that the petitioner, from the post of Postman, vide order dated 06.03.2023, was appointed as Mail Overseer at Munnar Sub-Division, but without issuing any show cause notice transferred vide impugned communication Annexure-A1 dated 18.10.2023 as Postman at Maraiyur Post Office. In support of the aforementioned contention, reliance was laid to Clause 281 of Post Manual Volume IV. It is further contended that along with original application reliance was laid to two judgments of the Central Administrative Tribunal Annexure-A7 dated 25.08.2022 rendered in O.A.No.1468/2021 and Annexure-A9 dated 17.09.2014 rendered in O.A.Nos.443/2013 and 624/2013 wherein similar controversy has been decided in favour of the similarly situated petitioner. Thus there is a dichotomous opinion.
OP (CAT) No.113/2024 3/4 Order Date : 25-06-2024 O.P.(CAT) No. 113 of 2024 -2- Issue notice before admission.
In the meantime, operation of the order dated 18.10.2023, if not implemented, shall be under stay.
Post on 06.08.2024.
Sd/-
AMIT RAWAL, JUDGE Sd/-
M.A.ABDUL HAKHIM, JUDGE nak OP (CAT) No.113/2024 4/4 Order Date : 25-06-2024 APPENDIX OF OP (CAT) 113/2024 Annexure A1 A TRUE COPY OF THE MEMO NO. B2/RECTT/ MISC/II DATED 18.10.2023 ISSUED BY THE 3RD RESPONDENT Exhibit P1 . A TRUE COPY OF THE ORDER DATE 21.06.2024 IN O.A. NO.
496/2023 OF THE HON'BLE CENTRAL ADMINISTRATIVE TRIBUNAL, ERNAKULAM BENCH