KISHORE BISWAL Vs. UNION OF INDIA

JUDGEMENT

(1.) Mr. P.K. Parhi, learned DSGI along with Mr. Millan Kumar and Sulochana Patra, learned Central Govt. Counsel has filed power on behalf of the opp. parties Union of India, which is taken on record.

(2.) Sri Satya Sindhu Kashyap, learned Sr. Panel Counsel, Govt. of India has filed memo of appearance on behalf opposite party no.2, which is also taken on record.

(3.) This writ petition has been filed by the petitioner Kishore Biswal challenging the order dtd. 22/7/2024 passed by the learned Central Administrative Tribunal, Cuttack Bench, Cuttack in O.A. No.260/00083 of 2020 in dismissing the Original Application filed by the petitioner in which prayer was made to quash the orders of absorption of the petitioner in RMS 'N' Division and for a direction to the opposite parties to absorb him in the post of Postal Assistant in Circle Office i.e. in the office of the Chief Post Master General, Odisha, Bhubaneswar (opposite party no.3) with all consequential benefits taking into account the option of the petitioner dtd. 7/1/2019.