RAHUL KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the respondents through video conference.

(2.) Learned counsel for the petitioner has filed an undertaking that all defects pointed out by the stamp reporter shall be removed, and compliance with the conditions of the notices of this Court with regard to acceptance of e-filing shall be made, without delay immediately upon resumption of normal physical functioning of the Court, and in any event within one month thereof.

(3.) The present writ petition has been filed "for issuance of a writ in the nature of 'Certiorari' whereby and whereunder setting aside the order dtd. 25/7/2019 passed by Central Administrative Tribunal, Patna Bench, Patna comprising of Hon'ble Mr. Jayesh V. Bhairavia, Member (J) and Hon'ble Mr. Dinesh Sharma, Member (A) in O.A. No. 050/00144/2016, whereby termination of service of the petitioner vide order dtd. 29/1/2016 passed by the Assistant Superintendent of Post Offices, Madhepura, has been affirmed. Further prayer of the petitioner is for the issuance of the writ in the nature of mandamus whereby and whereunder commanding and directing the respondent No. 4 to allow the petitioner to resume his office as GDSMD/MC, Hariharpur B.O. in the account with Surpatganj S.O. and moreover to command and direct the respondent authorities to make the payment of back wages/unpaid salary with due interest to the petitioner in accordance with law".