UMESH CH. SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Dhalsamant, learned counsel for the petitioner and Mr. Bose, learned Asst. Solicitor General.

(2.) In this writ petition, the petitioner has prayed to quash the order dated 06.08.2014 vide Annexure-4 passed in M.A. No. 308 of 2013 and 309 of 2013 and order dated 22.11.2011 vide Annexure-3 passed in O.A. No. 259 of 2011 and order dated 11.4.2011 vide Annexure-2 passed by Opp. party No. 3.

(3.) The fact of the case in brief is that the petitioner was appointed as Gramin Dak Sevak Branch Post Master under Kirmira Branch Office on 17.3.2010. All on a sudden, the services of the petitioner was terminated by the opp. party No. 3-Superintendent of Post Offices, Sambalpur Division, Sambalpur on 11.4.2011 by paying one month salary in lieu of one month notice. Being aggrieved with the said order of termination, the petitioner preferred O.A. No. 259 of 2011 before the Central Administrative Tribunal, Cuttack Bench, Cuttack. The Tribunal vide order dated 21.11.2011 held that since neither the applicant nor his counsel was interested to prosecute this case, the O.A. was dismissed for default.