SUDARSHAN KAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Sudarshan Kar has preferred the writ petition assailing the order dtd. 29/4/2024 passed by the learned Central Administrative Tribunal, Cuttack Bench, Cuttack (for short 'the Tribunal') in M.A. No.187 of 2024 arising out of O.A. No.575 of 2018, whereby the application moved by him seeking amendment to the original application has been turned down.

(2.) While the O.A. was being heard, the representation given by the writ petitioner to the Chief Postmaster General, Odisha Circle, Bhubaneswar was turned down vide order dtd. 30/4/2019 on the grounds as reflecting in the Office Order dtd. 30/4/2019. For the sake of convenience, the operating part of the said order reproduced herein:-

(3.) Since the issue regarding payment TRCA is one of the issues in lis pending before the learned Tribunal in O.A. in subject, the writ petitioner also wanted to challenge the Office order dtd. 30/4/2019.