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Judgment
The instant O.A. is filed by the applicant seeking the following relief:
“I. Call for the entire records relating to the impugned proceedings from the respondents.
II. Declaring the action of the respondents herein in issuing the the Memo No. INV/2026/Allamudi/TBP/dlgs dated 15.05.2026 issued by the 3rd respondent in ratifying the Off Duty Order of the Applicant under Rule 12(2) of the GDS (Conduct and Engagement) Rules, 2020 with respect to the Off Duty Proceedings dated 13.05.2026 issued by the 4th respondent without there being any specific allegation and without there being any reasons or material and further action of the 3rd respondent in not considering the applicant’s detailed explanation/ representation dated 21.05.2026 and 06.07.2026 as illegal, arbitrary, capricious, violative of principles of natural justice, contrary to the provisions of the GDS Rules, 2020 and a clear violation of the Fundamental Rights under the Articles 14, 16 and 21 of the Constitution of India.
III. It is submitted that, Consequently set aside the impugned memo issued by the 3 respondent and to direct to reinstate the Applicant into service and pass such other order or orders as this Hon’ble Tribunal may deem fit and proper in the circumstances of this case.
IV. It is further prayed that this Hon’ble Tribunal may be pleased to direct the 3rd respondent to reinstate the Applicant by considering the Applicant’s representations dated 21.05.2026 and 06.07.2026 and pass such other order or orders as this Hon’ble Tribunal may deem fit and proper in the interest of justice.”
Learned counsel for the applicant submits that the applicant was appointed as Grameen Dak Sevak Post Master (BPM) at Allamudi Branch Office under Tenali Division vide proceedings dated 16.08.2022 and has been discharging his duties satisfactorily without any adverse record. Suddenly, the 4th Respondent issued Off Duty Proceedings on 13.05.2026, which were ratified by the 3rd Respondent vide Memo No. INV/2026/Allamudi/TBP/dlgs dated 15.05.2026 under Rule 12(2) of the GDS (Conduct and Engagement) Rules, 2020, without any specific allegations, reasons, supporting material, or opportunity of hearing. The Applicant submitted detailed representations on 21.05.2026 and 03.07.2026 seeking reinstatement, but they remained unconsidered. He approached the Hon’ble High Court of Andhra Pradesh in W.P. No. 20331 of 2026, which was disposed of on 24.07.2026 with a direction to approach the Central Administrative Tribunal; hence the present O.A.
Mr. A. Surender Reddy, learned Senior Panel Counsel accepts notice on behalf of the respondents and opposes the relief sought in the present O.A. He requests for four weeks’ time for filing a detailed reply.
It has been highlighted by the counsel for the applicant during the course of the admission hearing that the representations dated 21.05.2026 and 03.07.2026 submitted by the applicant are still pending consideration before the competent authority.
In view of the above, the O.A. is disposed of at the admission stage, with a direction to the respondents to dispose of the representations dated 21.05.2026 and 03.07.2026 of the applicant by a reasoned and speaking order, following the principles of natural justice and in accordance with law, within thirty (30) days from the date of receipt of the order.
It is needless to mention that we have not entered into the merits of the case. Pending MAs, if any, are also disposed of. No order as to costs.