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Central Administrative Tribunal - Ernakulam

Gopakumar R vs D/O Post on 13 February, 2020

                                            1                       OA 588/19

                      Central Administrative Tribunal
                            Ernakulam Bench

                          OA No./180/00588/2019

                 Thursday, this the 13th day of February, 2020

CORAM
Hon'ble Mr.Ashish Kalia, Judicial Member

Gopakumar R.,
Postal Assistant,
Attingal Head Post Office.
Residing at Vaishnavam, Oorupoika,
Thiruvananthapuram-695 104.                                         Applicant

(Advocate: Mr.Vishnu S.Chempazhanthiyil)

                                   Versus

1.    Union of India, represented by its
      Secretary & Director General,
      Department of Posts, Dak Bhavan,
      New Delhi-110 116.

2.    The Chief Postmaster General,
      Kerala Circle,Thiruvananthapuram-695 033.

3.    The Senior Superintendent of Post Offices,
      Thiruvananthapuram North Division,
      Thiruvananthapuram-695 001.                                Respondents

(Advocate: (Mr. N. Anilkumar, SCGSC)

      The OA having been heard on 13th February, 2020, this Tribunal
delivered the following order on the same day:

                              O R D E R (oral)

Miscellaneous Application No.180/130/2020 has been filed by the respondents for closing the OA on the ground that the applicant has already been granted the requisite benefit of increments pursuant to the notional promotion granted by the respondents to the applicant. Learned counsel for the 2 OA 588/19 applicant agrees to it but he submits at the Bar that this should be done in a time bound manner.

2. This Tribunal hereby directs the respondents that the benefit of the same shall be extended to the applicant within thirty days of receipt of this order since the order has already been passed by the respondents.

3. MA to close the OA stands allowed and the and OA is closed.

(Ashish Kalia) Judicial Member aa.

Annexures filed by the applicant:

Annexure A1: Copy of communication no.B3/Rectt/200 dated 4.7.2007 issued by the 3rd respondent.

Annexure A2: Copy of order No.ST/B-4/2008 dated 20.6.2008 issued by the 2nd respondent.

Annexure A3: Copy of communication No.B/3/Rectt/2007 dated 12.3.2008 issued by the 3rd respondent.

Annexure A4: Copy of order No.BIE/TVM(C) Sub Dn dated 1.10.2010 issued by the 3rd respondent.

Annexure A5: Copy of the representation dated 29.4.2019 to the 3rd respondent. Annexure A6: Copy of Memo No.B/Pay Fixation dated 28.5.2019 issued by the 3rd respondent.

Annexures filed along with MA No.180/00130/2020 to close the OA:

Annexure MA1: Copy of the letter No.CO/LC/59/OA/19 dated 11.12.2019. Annexure MA2: Copy of letter No.BIE/Court Case/Dig/2019 dated 20.12.2019.