Rajeev Ranjan vs The Union Of India
2022 Latest Caselaw 4819 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.7749 of 2022
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Rajeev Ranjan S/o Sri Thakur Ramashish Prasad, resident of Village- Balmichak, P.O.- Anishabad, District- Patna.

... ... Petitioner/s

Versus

1. The Union of India through the D.G. Cum Secretary, Department of Posts, Dak Bhawan, New Delhi.

2. The Chief Postmaster General, Bihar Circle, Patna.

3. The Director of Postal Services (HQ), O/o the Chief Postmaster General, Bihar Circle, Patna.

4. The Asstt. Director (Staff and Recruitment), O/o the Chief Postmaster General, Bihar Circle, Patna.

5. The Sr. Superintendent of Post Offices, Purnea Division, Purnea.

... ... Respondent/s

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Appearance :

For the Petitioner/s : Mr.Jayant Kumar Karn

For the Respondent/s : Mr.Additional Solicitor General

====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI and HONOURABLE MR. JUSTICE PURNENDU SINGH ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE P. B. BAJANTHRI)

Date : 05-12-2022

Learned counsel for the respective parties on

instructions submitted that identical matter is decided in Civil

Writ Jurisdiction Case No. 7703 of 2022 dated 15.11.2022.

In the light of the aforesaid decision, the writ Patna High Court CWJC No.7749 of 2022 dt.05-12-2022

petition stands disposed of, setting aside impugned order dated

13.05.2019 passed in O.A. No. 050/00888/2015 by the CAT,

Patna Bench, Patna.

                                                 (P. B. Bajanthri, J)


                                                 ( Purnendu Singh, J)
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Uploading Date          08.12.2022
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