- (1.) Petitioners Union of India, Ministry of Communication, Department of Posts, and the Superintendent of Post Offices, Fatehpur together have invoked the writ jurisdiction of this court for quashing the order of the Central Administrative Tribunal, Allahabad dated 6th June, 2002 allowing Original Application No.694 of 2002, Jai Singh vs. Union of India and others.
(2.) Jai Singh, respondent No.2 had joined the post of Extra Departmental Male Peon, Fatehpur on 3.9.98. The Superintendent of post office vide order dated 10.2.2000 ordered for the cancellation of his appointment. The Sub-Divisional Inspector, Post Office, Khaga Fathepur, in pursuance of the said order issued a notice dated 28.2.2000 to the respondent No.2 for cancelling his aforesaid appointment.
(3.) The said notice was challenged by respondent No.2 before the Tribunal by filing O.A. No.305 of 2000. It was disposed of and the aforesaid notice was quashed with liberty to the postal department to proceed afresh in accordance with law. Thereafter, issuing a fresh show cause notice dated 5.1.01, the Sub-Divisional Inspector, Post Office, Khaga, Fatehpur, vide order dated 15.2.2002 terminated the services of the respondent No.2 holding his appointment to be irregular. The aforesaid order was challenged by respondent No.2 before the Tribunal and the order has been set aside by the impugned order.;