UNION OF INDIA, CHIEF POST MASTER GENERAL Vs. VIMAL KUMAR SON OF LATE JAWAHAR LA; THE CENTRAL ADMINISTRATIVE TRIBUNAL, PATNA BENCH

JUDGEMENT

(1.) Heard the parties.

(2.) The Union of India and the concerned officials of Department of Post at Patna are petitioners in this writ petition. They have sought various reliefs which amount to seeking interference with the order dated 11.2.2005 passed by the learned Central Administrative Tribunal, Patna Bench, Patna in O.A. No. 180/03. By that order which is under challenge, the Tribunal has allowed the original application following its own judgment in O.A. No. 824 of 2000 on the ground that claim of the applicants in both the O. As involved similar issues of facts and law.

(3.) It is not in dispute that against the decision of the Tribunal in O.A. No. 824 of 2000 the petitioners had preferred C.W.J.C. No. 11818 of 2005 which has been heard today and dismissed by a reasoned order.