THE UNION OF INDIA THROUGH THE SECRETARY CUM D.G. DEPARTMENT OF POSTS Vs. HARI PRASAD HARIAUDH SON OF SHRI RAM LOCHAN PRASAD GUPTA

JUDGEMENT

(1.) The Union of India, in the Department of Posts, has filed this writ petition against the judgment and order of the Central Administrative Tribunal, Patna Bench, Patna, being judgment and order dated 11th August, 2014 in O.A.No.802/2012 The contesting private respondent, who was the applicant before the Tribunal, has appeared, and a counter-affidavit has been filed.

(2.) We have heard the parties, and with their consent, dispose of this writ petition at this stage itself.

(3.) The applicant before the Tribunal was primarily aggrieved by non-grant of pensionable service, instead being granted service covered under the New Non-Pensionary Scheme. The reason for this, as given by the Department of Posts, is that he was, in fact, appointed after the cut-off date, that was 1-1-2004.