CHANDRA MAULI PANDEY Vs. UNION OF INDIA

JUDGEMENT

(1.) It appears that the petitioner while posted as Gramin Dak Seva Vitrak/Vahak, Branch Post Office Samaspur (Mahason), District Basti, was put off duly by the order dated 15.12.2009 (Annexure 16 to the writ petition) issued by respondent No. 3 under Rule 12 of the Department of Posts, Gramin Dak Sevaks (Conduct and Employment) Rules; 2001 on the ground that the disciplinary proceedings under Rule 10 of the said Rules was contemplated against the petitioner.

(2.) The petitioner filed an appeal under Rule 13 of the aforesaid Rules. The said appeal is still pending before respondent No. 2.

(3.) In the meantime, it appears that the petitioner filed Original Application being Original Application No. 91 of 2010 before the Central Administrative; Tribunal (in short 'the Tribunal').