UNION OF INDIA Vs. R. P. UDUPI

JUDGEMENT

(1.) This writ petition is filed calling in question the order passed by the Central Administrative Tribunal, Bengaluru (for short ' the CAT ) in O.A.No.170/01289/2015 dated 19.03.2018 under which the said O.A. was allowed and all the benefits as ascribed in the order are allowed to be payable to the applicant, on the cost of Rs.5,000/.

(2.) We have heard the arguments of the learned counsel for the petitioners and as well as the counsel for the respondent.

(3.) The brief facts of the case are that, the respondent was appointed in the Postal Department as Delivery Agent/Mail Carrier (termed as GDS Mail Carrier) in Jakanur BO account with Badami SO in Bagalkote Division with effect from 02.03.1980.