ABHAY KUMAR SINGH, S/O GUPTESHWAR SINGH Vs. UNION OF INDIA THROUGH SECRETARY CUM D G DEPARTMENT OF POSTS, DAK BHAWAN, NEW DELHI

JUDGEMENT

(1.) Heard Sri Hemant Kumar Karan, learned advocate for the petitioner, and Sri S.D. Sanjay, learned Additional Solicitor General for the Union of India assisted by the learned advocate on record.

(2.) The petitioner, in the present case, is aggrieved by the order dated 21st July, 2017 passed by learned Central Administrative Tribunal, Patna Bench, Patna (hereinafter referred to as "the Tribunal") in O.A. No. 838 of 2013 as contained in Annexure P/9 to the present Writ Application. The said O.A. No. 838 of 2013 was filed by the writ petitioner for setting aside the order of termination of the engagement of the petitioner as contained in Memo No. A-1/Araura BO / Deo SO / 2012-13 dated 16.12.2013 issued by the Inspector, Posts Offices, East Sub Division, Aurangabad as contained in Annexure P/7 to the Writ Application.

(3.) It is the case of the petitioner that he was appointed as Gram Dak Sevak Mail Carrier (in short GDSMC) after his name was sponsored through Employment Exchange, Aurangabad pursuant to an advertisement for filling up the vacant posts. A call letter dated 01.04.2013 was issued to the petitioner for verification of his certificates/documents and accordingly after verification of his certificates, he came to be appointed vide Memo No. A-1 / Araura BO / Deo SO / 2012-13 / Aurangabad dated 16.04.2013 issued by Inspector of Posts, East Sub Division, Aurangabad as contained in Annexure P/2 to the Writ Application. The order of engagement stipulates that the conduct and services of the applicant shall be governed by the Department of Posts Gramin Dak Sevak (Conduct and Engagement) Rules, 2011 (hereinafter referred to as "the Rules 2011") as amended from time to time. The applicant petitioner joined on 17.04.2013 and continued to render his services to the best of his abilities.