MANSUKHLAL KANTILAL GOHEL Vs. UNION OF INDIA

JUDGEMENT

(1.) WE have heard Mr. G. P. Baghel, learned counsel for the petitioner.

(2.) BY means of this writ petition, the petitioner challenges the judgment and order dated 10.01.2011 passed in O.A. No.33 of 2010 by the Central Administrative Tribunal, Ahmedabad Bench, Ahmedabad (for short 'the Tribunal').

(3.) IN compliance of the order dated 11.05.2009, the respondents rejected the appeal of the petitioner on 28.07.2009. On 19.11.2009, Assistant Director Postal Services (PMI) in the office of Chief Postmaster General, Ahmedabad conveyed the decision to the petitioner that his statutory appeal was considered by the competent authority and decided by a speaking order. Against these orders, the petitioner preferred O.A. No.33 of 2010.