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Tribunals and CommissionsDivision Bench(2026) 09 CAT CK 4766

Kartick Chatterjee vs Union Of India & Ors.

Central Administrative Tribunal, Kolkata Bench: Kolkata · Decided on 3 September 2026

HON’BLE JUDGES
Dr. Lata Baswaraj Patne, Judicial Member · Anindo Majumdar, Administrative Member
CASE NUMBER
OA/350/1095/2026

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Judgment

14 paragraphs · 349 words

Per: Hon’ble Dr. Lata Baswaraj Patne (J):

1.

Ld Counsel for the applicant is present.

2.

Ld Counsel Mr. S Palit appears for the respondents. He files his memo of appearance which is taken on record.

3.

The applicant has approached this Tribunal under Section 19 of the Administrative Tribunals Act, 1985, praying for the following relief(s):-

“a)

To issue direction upon the respondent to consider the appeal dated 19/09/2025 against the Punishment order dated 28/07/2025 forthwith.

b)

To issue further direction upon the respondent to consider the appeal dated 19/09/2025 forthwith.

c)

Any other order/orders as deem fit and proper.

d)

To produce Connected Departmental Record at the time of Hearing.”

4. Central Administrative TribunalLd Counsel for the applicant submits that challenging the Punishment Order dtd. 28.07.2025 passed by the Sr. Supdt. Of Post Offices/ South Hooghly Division/ Serampore- 712201 (Disciplinary Authority), the applicant made an appeal dtd. 19.09.2025 before the Director of Postal Services, O/o the Postmaster General/ South Bengal Region, Kol- 12 (Appellate Authority). However, the same has not been considered till date.

5.

Ld Counsel for the applicant submits that at this stage it would suffice the purpose if the Appellate Authority is directed to consider the pending appeal of the applicant, treating this OA as a part of it and communicate the decision to the applicant in a time-bound manner.

6.

Ld Counsel for the respondents submits that he has no objection to such proposition of consideration of the pending appeal of the applicant, as per extant rules.

7.

In view of the above, the Appellate Authority is directed to examine and consider the appeal of the applicant dtd. 19.09.2025, treating this OA as a part of it and to communicate the decision to the applicant, by way of, a reasoned and speaking order within a period of 04 months from the date of receipt of a certified copy of this order.

8.

It is made clear that we have not gone into the merit of the case. All points for consideration are kept open.

9.

Accordingly, the OA is disposed of. No cost.