The Superintendent Of Post Offices vs The Central Administrative Tribunal ...
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Allahabad High Court

The Superintendent Of Post Offices vs The Central Administrative Tribunal ... on 1 December, 2023

Author: Saumitra Dayal Singh

Bench: Saumitra Dayal Singh

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:228061-DB
 
Court No. - 39
 

 
Case :- WRIT - A No. - 1623 of 2021
 

 
Petitioner :- The Superintendent Of Post Offices
 
Respondent :- The Central Administrative Tribunal And Another
 
Counsel for Petitioner :- Jitendra Prasad Mishra
 
Counsel for Respondent :- Shyam Ji Das Kapoor
 

 
Hon'ble Saumitra Dayal Singh,J.
 

Hon'ble Shiv Shanker Prasad,J.

1. Heard Mr. Purnendu Kumar Singh, learned counsel for the petitioner-Union of India and Mr. Shyam Ji Das Kapoor, learned counsel for the respondents.

2. The present writ petition has been filed for the relief as below:

"A. Issue a writ, order or direction in the nature of writ of certiorari to quash the judgment and order dated 11.02.2019 passed by Hon'ble Central Administrative Tribunal, Allahabad Bench, Allahabad in Original Application No. 226 of 2018 (Rajendra Kumar Mishra Vs. of India and others.

B. Issue any other writ, order or direction which this Hon'ble Court may deem fit and proper under the circumstances of the case.

C. Award the cost to the petitioner."

3. Besides the submissions raised and noted in the leading case, it has been further submitted, no regularization may have arisen contrary to relevant Rules applicable on postal employees. They cannot be pre-existing.

4. By a detailed order passed today, Writ-A No. 10505 of 2023 (Union of India & 2 Others vs. Heeral Lal & Another) has been dismissed. For the reasons contained in that order, the present petition must be in the same fate. Accordingly, the present writ petition is dismissed.

(Shiv Shanker Prasad, J.) (Saumitra Dayal Singh, J.)

Order Date :- 1.12.2023

Sushil/-