CHIEF POSTMASTER GENERAL Vs. JEYASEKARAN

JUDGEMENT

(1.) The official respondents in W.P.(MD)No.2566 of 2011 are the appellants herein.

(2.) The respondent / writ petitioner made a challenge to the proceedings of the fourth appellant herein dated 23.09.2009, in and by which, a sum of Rs.23,27142/- was ordered to be retained by way of recovery as per the orders of the second appellant herein with regard to the short collection of postage.

(3.) The writ petition after contest, came to be allowed vide impugned order dated 09.01.2015 and making a challenge to the said order, the present writ appeal is filed by the official respondents in the writ petition.