CourtKutchehry.com
Tribunals and CommissionsDivision Bench(2024) 03 CAT CK 3380

Surya S vs Union Of India & Ors.

Central Administrative Tribunal · Decided on 28 March 2024

HON’BLE JUDGES
K. Haripal, Judicial Member · K.V. Eapen, Administrative Member
CASE NUMBER
O.A No.180/00648/2021

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

19 paragraphs · 323 words

Justice Mr. K.Haripal

When taken up today, the learned counsel Shri.Rojit Zachariah representing Mrs.Rekha Vasudevan, the learned counsel for the applicant submits that the applicant does not want to pursue the O.A. This is recorded.

2.

Accordingly, the O.A is dismissed as not pressed. No costs.

List of Annexures in O.A No.648/2021

1.

Annexure A1- True copy of the Department of Posts (Inspector Posts) Recruitment Rules, 2013.

2.

Annexure A2- True copy of the Department of Posts (Inspector Posts) Recruitment Rules, 2019.

3.

Annexure A3- True copy of the O.M.No. ΑΒ.14017/48/2010-Estt.(RR) dated 31.12.2010 issued by the 2nd respondent.

4.

Annexure A4- True copy of the Notification F.No. A-34012/03/2018-DE dated 09.09.2019 issued by the Director (DE), Department of Posts.

5.

Annexure A5- True copy of the Notification F No.A-34012/03/2021-De dated 09.11.2021 issued by the 4th respondent Notification F No.A- 34012/03/2021-De dated 09.11.2021 issued by the 4th respondent.

6.

Annexure A6- True copy of the O M F.No. AB-14017/17/2018-Estt.RR dated 12.08.2021 issued by the 2nd respondent.

7.

Annexure A7- True copy of the representation dated 29.11.2021 submitted by the 1st applicant to the 3rd respondent.

8.

Annexure A8- True copy of the order dated 24.11.2021 in OA 180/00633/2021 of this Tribunal.

9.

Annexure A9- True copy of the judgment of the Honourable High Court of Delhi in Rajesh Kumar Giri and others v Union of India and Others as downloaded from

10.

Annexure A10- True copy of the Notification No.F.No. A-34012/03/2021-DE dated 10.12.2021 issued by the 4th respondent.

11.

Annexure A11- True copy of the Order No.F.No. A-34012/03/2021-DE dated 05.01.2022 issued by 4th respondent.

12.

Annexure A12- True copy of the Order No. F. No. A-34012/03/2021-DE dated 11.02.2022 issued by the 4th respondent.

13.

Annexure A13- True copy of the Notification F.No. A-34012/03/2021- DE dated 09.05.2022 issued by the 4th respondent.

14.

Annexure R1(A)- True copy of the Directorate letter No.X-7/18/2021-SPN-II dated 16.02.2022.

15.

Annexure R1(B)- True copy of the Directorate letter No.X-7/19/2021-SPN-II dated 09.06.2022.