UNION OF INDIA Vs. DEEPU C. J.

JUDGEMENT

(1.) The prayer in the afore captioned Original Petition filed under Articles 226 & 227 of the Constitution of India are as follows: {See pages 6 & 7 of the paper book of this OP(CAT)}

(2.) Heard Sri.T.V.Vinu, learned Central Government Counsel appearing for the petitioners in the O.P./respondents in the O.A. (The Union of India, The Chief Post Master General (Kerala Circle) and another) and Sri.T.C.Govinda Swamy, learned counsel appearing for sole respondent in the O.P./sole applicant in the O.A. before the Tribunal.

(3.) The prayers in Ext.P-1 O.A. No. 912/2016 filed by the respondent herein (original applicant) before the Central Administrative Tribunal, Ernakulam Bench, are as follows: {See page 18 of the paper book of this OP(CAT)} "