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Judgment
The Applicant who is stated to be working as Gramin Dak Sevak/Branch Post Master under the respondents has approached this Tribunal seeking the following reliefs;
"8.1 This Hon'ble Tribunal may kindly be pleased to call for the records and files of the whole matter maintained in the offices of the respondent no.3 to appreciate propriety in issuing fresh notification dated 01.04.2014 (Annex. A-1) issued by the SPOs Raigad Dn. Alibag. The same may be pleased quashed and set aside.
8.2 This Hon'ble Tribunal may kindly be pleased to direct respondent no.1 & 2 to take action on the representation of the applicant dated 22.12.2014 (Annex. A-14).
8.3 Any other and such further relief as may deemed fit and proper by this Hon'ble Tribunal may be passed.
8.4 Cost of this OA be awarded and paid to the applicant."
Learned counsel for the applicant submits that till date his representation dated 22.12.2014 (Annex. A-14) is pending consideration of the respondents. In view of the prayer made as above, without going into the merits of the claim of the applicant, the OA is disposed of with direction to the Respondent No.3 i.e. the Superintendent of Post Offices, Raigad district, Alibag to consider the aforesaid pending representation of the applicant and dispose it of by passing a reasoned and speaking order within four weeks of receipt of certified copy of this order.
In view of the aforesaid terms, the OA is disposed of. No order as to costs.