SREEJESH.K Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner herein is the applicant in O.A.No.989 of 2013 on the file of the Central Administrative Tribunal, Ernakulam Bench. The said O.A. was filed mainly seeking an order to quash Annexures A12 and A15 orders and for a declaration that the service rendered by the petitioner herein in the Department of Posts from 17.11.2003, which includes the period spent on pre- appointment training, is liable to be taken into account as his pensionable service.

(2.) The reliefs sought for in the O.A. were opposed by respondents 1 to 6 by filing Ext.P2 reply statement, which was followed by Ext.P6 additional reply statement. The 7th respondent has filed Ext.P3 reply statement, which was followed by Ext.P7 additional reply statement. The petitioner herein has also filed Exts.P4 and P5 rejoinders.

(3.) After considering the rival contentions, the Tribunal by Ext.P8 order dated 15.10.2015 dismissed the O.A., holding that the petitioner herein is not entitled for the reliefs prayed for. Seeking review of Ext.P8 order, the petitioner filed R.A.No.29 of 2015 before the Tribunal, which ended in dismissal by Ext.P10 order dated 28.12.2015. Feeling aggrieved by Exts.P8 and P10 orders, the petitioner is before this Court in this Original Petition.