MD FIRDAUS SHAMSHI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Additional Solicitor General with learned Assistant Counsel for the Union of India.

(2.) The present Writ Application arises out of an order dated 21st July, 2017 passed by the Central Administrative Tribunal, Patna Bench, Patna (hereinafter referred to as "the Tribunal") in O.A. No. 050/00398/2014 as contained in Annexure-6 to the Writ Application. The petitioner, by filing the said Original Application (O.A.), challenged his order of termination from engagement, as contained in Memo dated 28.05.2014 (Annexure-P/3 to the Writ Application), as Gramin Dak Sevak Mail Carrier (in short "GDSMC") at Loam BO in Darbhanga Division. The petitioner also challenged the communication being Letter no. A-GDSMC/Loam BO/Part Dtd 26.5.2014 issued by the Superintendent of Post offices, Darbhanga Division, which has been referred in the order of termination but not communicated to the petitioner.

(3.) The petitioner was engaged as GDSMC at Loam Branch Post Office vide his letter of engagement dated 14.12.2011 issued by Inspector Posts, North Sub Division, Darbhanga, which is enclosed as Annexure P/1 to the Writ Application. It is the case of the petitioner that he was rendering his services against the post of GDSMC at Loam Branch Post Office to his best of abilities and no complaint whatsoever was there against his work and conduct.