- (1.) Heard Sri Ashok Mehta, Senior Advocate, Addl. Solicitor General of India assisted by Sri Sanjay Kumar Om, Advocate on behalf of the petitioners and Sri S.K. Kushwaha, Advocate on behalf of respondent no. 1. It is not necessary to issue notice to respondent no. 2.
(2.) Counsel for the parties agree that the writ petition may be disposed of at this stage without calling for any further affidavit, specifically in view of the order proposed to be passed today by the Court.
(3.) Union of India, the Director of Postal Services and the other officers have approached this Court against the order of the Central Administrative Tribunal, Allahabad dated 13th May, 2015 passed in Original Application No. 330/01387/2014.;