SUPERINTENDENT OF POST OFFICES Vs. HANUMAN GIRI

JUDGEMENT

(1.) Leave granted.

(2.) The appellants herein are assailing the order dated 19.07.2013 passed by the High Court of Judicature at Allahabad in Writ A.No.9549/2011. By the said order the High Court has dismissed the appeal filed by the appellants herein. The Review filed by the appellants was also dismissed through the subsequent order dated 21.08.2017. In that view, the order dated 05.10.2010 passed by the Central Administrative Tribunal, Allahabad Bench, Allahabad, ("CAT" for short) in O.A.No.888/2009 as also the Order dated 17.01.2011 passed by the CAT in Review Application No.77/2010 stands approved by the High Court. It is in that view, the appellants are before this Court assailing the above stated orders in these appeals.

(3.) The brief facts which are to be noted limited for consideration of these appeals are as hereunder.