MANI BHUSHAN SINGH, SON OF LATE LAXMI NARAYAN SINGH, RESIDENT OF VILLAGE Vs. THE UNION OF INDIA THROUGH THE CHIEF POSTMASTER GENERAL, BIHAR CIRCLE, PATNA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The order dated 11th of March, 2014 passed by the Central Administrative Tribunal, Patna Bench, Patna (for short the Tribunal ) in O.A. No. 663 of 2009 is subject matter of challenge in the present writ application, whereby an Original Application filed by the petitioner under Sec. 19 of the Administrative Tribunals Act, 1985 remained unsuccessful.

(3.) The petitioner challenged the order dated 19th of Nov., 2009 and 4th of Nov., 2009, whereby his services were terminated.