BIRENDRA SINGH Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) Petitioner has challenged judgment dated 09.05.2014 passed by the Central Administrative Tribunal, Allahabad, Circuit Bench at Nainital in Original Application No. 710 of 2010-A Birendra Singh vs. Union of India and others.

(2.) The facts, in short, are as follows:

(3.) Thereafter, the matter of the petitioner was reconsidered by the Director, Postal Services, Office of Chief Post Master General, Uttarakhand Circle, Dehradun. The said Appeal filed by the petitioner was dismissed on 25.01.2010. Against the said order, the petitioner filed Original Application NO. 710 of 2010-A before the Central Administrative Tribunal, Circuit Sitting of Allahabad Bench at Nainital, which too was dismissed on 09.05.2014. Against the said order, the present writ petition has been filed.