Y SUBBA RAO Vs. CHIEF POSTMASTER GENERAL

JUDGEMENT

(1.) This writ petition is filed against the order of the Central Administrative Tribunal, Hyderabad Bench in O.A. No. 1530 of 2001 dated 27.9.2002. The Tribunal, by virtue of the impugned order dated 27.9.2002 dismissed the said Original Application. The petitioner herein filed the said O.A. No. 1530 of 2001 seeking the following reliefs:

(2.) The factual matrix that arises for adjudication of the present writ petition is as follows:

(3.) Petitioner herein joined in the postal services as a Postal Assistant in February, 1970 and while he was working as Sub-Post Master at Kaligiri, the Senior Superintendent of Post Offices visited the petitioner's office on 23.9.1982 and found discrepancy of Rs. 2,381-93 ps. in a day's account and that as the discrepancy could not be settled, an amount equal to the said discrepancy was made good by the petitioner in settlement of the same.