(1.) Heard Sri Pasala Ponna Rao, learned Central Government Counsel for the petitioners.
(2.) No representation for the respondent.
(3.) This Writ Petition under Article 226 of the Constitution of India was filed by the petitioners-The Inspector of Posts and others, challenging the order of the Central Administrative Tribunal, Hyderabad Bench, Hyderabad (hereinafter referred as 'Tribunal'), dtd. 3/6/2011 in O.A.No.948 of 2009 which was filed by the applicant, the present respondent.