MANOJ KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned advocate Mr.Rahul Sharma for the petitioner and learned Additional Solicitor General Mr.Devang Vyas with learned advocate Mr.Chirayu Mehta for the respondent- Union of India.

(2.) The present petition is filed with a prayer to set aside order date 20/11/2019 of Central Administrative Tribunal, Ahmedabad Bench, Ahmedabad in Original Application No.415 of 2019. It is further prayed to set aside the impugned memorandum dtd. 18/4/2019 of Department of Posts, Ministry of Communication, Government of India. It was a memorandum whereby the departmental inquiry was directed against the applicant.

(3.) As per the impugned order, learned Judicial Member of Tribunal dismissed the Original Application as devoid of merits.