T.S.Joy vs Union Of India And Another
2022 Latest Caselaw 8610 Ker

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
               THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR
                                        &
                   THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
          Wednesday, the 6th day of July 2022 / 15th Ashadha, 1944
                         OP (CAT) NO. 1681 OF 2011

(AGAINST ORDER DATED 4.3.2011 IN OA NO.777/2010 OF THE CENTRAL ADMINISTRATIVE
                          TRIBUNAL,ERNAKULAM BENCH)

                                      ---

PETITIONER:

      T.S.JOY, AGED 39 YEARS,S/O.T.P.SOURU, GDSMD, EDAVOOR, ALUVA
      DIVISION, RESIDING AT "THELAKKAD", EDAVOOR P.O., KOOVAPADY VIA, PIN.
      683 544.

RESPONDENTS:

   1. UNION OF INDIA, REPRESENTED BY THE CHIEF POSTMASTER GENERAL, KERALA
      CIRCLE,, TRIVANDRUM.PIN-695 001.
   2. THE SENIOR SUPERINTENDENT OF POST OFFICES, ALUVA DIVISION, ALUVA,
      PIN-683101.

     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 P-4 order of the Central Administrative Tribunal pending
final disposal of this Original Petition.

     This petition coming on for orders on 06/07/2022, upon perusing the
petition and the affidavit filed in support of OP (CAT) and this court's
judgment dated 18/07/2017, and upon hearing the arguments of SRI.SHAFIK
M.ABDULKHADIR, Advocate for the petitioner and of SRI.MANU S., ASSISTANT
SOLICITOR GENERAL OF INDIA for the respondents, the court passed the
following:




     EXIBIT P-4: True copy of the order dated 4.3.2011 in O.A.No.777/2010
by the C.A.T.


                                                                     P.T.O.
       A.K.JAYASANKARAN NAMBIAR & MOHAMMED NIAS C.P., JJ
                 ----------------------------------------------
                               OP(CAT)No. 1681 OF 2011
                          --------------------------
                           Dated this the 6th day of July, 2022
                                        ORDER

A.K.JAYASANKARAN NAMBIAR,J

When this matter was taken up today, it is brought to our notice by the

learned counsel for the petitioner that by a response dated 06.10.2017 to an

RTI query of the petitioner, the Departments of Posts had indicated that there

were vacancies pertaining to the year 2013, 2011 and 2015 at Kalady, Paravoor,

Thottakkattukara and Muvattupuzha HO respectively. It is the contention of

the petitioner that, on account of the directions issued by this Court in the

judgment dated 18.07.2017, read with the order in the contempt of court case

on 20.02.2018, he ought to have been accommodated to one of the aforesaid

vacancies as against the 2016-17 vacancy to which he was eventually appointed

by an order dated 31.01.2018.

Learned Assistant Solicitor General seeks time to get instructions on this

aspect.

Post on 13.07.2022

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

Sd/-

MOHAMMED NIAS C.P.

JUDGE AJ/06.07.2022

06-07-2022 /True Copy/ Assistant Registrar