PRAVINBHAI JIVANBHAI PATEL Vs. UNION OF INDIA

JUDGEMENT

(1.) AGGRIEVED by the orders dated 2 -1 -2012 and dated 20 -4 -2012 passed by Supdt. Of Post Office, Himatnagar, (Annexures A -1 & A -2), order dated 30 -7 -2012 passed by the Director of Postal Services (Annexure A -3) and order dated 6 -8 -2013 passed by Chief Postmaster General (Annexure A -4), the applicant has approached this Tribunal by way of filing this application under Section 19 of the Administrative Tribunals Act, 1985 and seeking the following reliefs:

(2.) THE brief facts of the case are as under:

(3.) RESPONDENTS department have filed their reply refuting the contentions made by the applicant in this OA.