P. THANGAVELU Vs. UNION OF INDIA

JUDGEMENT

(1.) None appears for the petitioner and there is no representation when the name of the petitioner is called.

(2.) The grievance of the petitioner is that on 23.06.2016, the Department of Posts - India acting through its Superintendent of Post Offices, Karur Division, Karur, ordered for re-location of L.N.Samudram Branch Post Office of Karur Division and such relocation is contrary to the public interest.

(3.) Today, we got the counter affidavit filed by the Superintendent of Post Offices, Karur Division, Karur, enclosing two judgments one rendered by the Honourable Division Bench of this Court in W.P(MD)No.2131 of 2010 instituted by the very same petitioner and the other rendered in A.S.No.54 of 2010 on the file of the Additional Sub-Court, Karur, confirming the judgment and decree made in civil suit in O.S.No.699 of 2008 on the file of the District Munsif Court, Karur on 22.04.2010, in which the present petitioner has been examined as PW.2 and the suit is also for the relief of permanent injunction restraining the respondent Union of India from re-locating the Branch Post Office of L.N.Samudram, and the said relief was denied by both the Courts below.