UNION OF INDIA Vs. SANGAT RAM

JUDGEMENT

(1.) ORDER dated 22.11.2010 passed by the Central Administrative Tribunal (CAT), Chandigarh Bench, Circuit at Shimla, in OA No. 633/HP/2009, titled Sangat Ram Vs. Union of India and others, is under challenge in this writ petition filed by the petitioners (respondents before CAT) under Articles 226/227 of the Constitution of India.

(2.) THE respondent herein, who shall hereinafter be referred to as the 'original applicant', was at the relevant time working as 'Gramin Dak Sewak' in Branch Post office Fozal, District Kullu, H.P. In order to give a fillip to the business of the Postal Department, routine letters/circulars were issued by the department to its employees, including the original applicant. However, he, instead of carrying out the directions contained in those orders took an offence and wrote to the departmental authorities challenging their authority to issue such letters to him. He even did not stop at that end and instead issued a legal notice as well to his superiors.

(3.) BEING aggrieved, he carried the matter to CAT which passed the aforesaid order dated 22.11.2010, operative part whereof reads as under: -