SYED ABDUL MUQTADIR Vs. CHIEF POSTMASTER GENERAL

JUDGEMENT

(1.) Heard Mr. Venkat Reddy Kodumury, learned counsel appearing for the petitioner and Ms. Kavitha Yadav, learned counsel representing Mr. N. Bhujanga Rao, learned Deputy Solicitor General of India appearing for the respondents.

(2.) The instant writ petition has been filed by the petitioner under Article 226 of the Constitution of India seeking the following relief/s, viz.,

(3.) The Central Administrative Tribunal has rejected the OA(SR) No.3365 of 2024 on the ground that the petitioner has preferred the appeal with a delay of 708 days from the date the claim of the petitioner for the compassionate appointment which was rejected on 5/1/2023.