SURESH KUMAR KAIT,J. - (1.) Vide the present petition, the petitioners have challenged the order dated 31st May 2016 passed in O.A. No. 1142 of 2014 by the Central Administrative Tribunal, Hyderabad Bench, whereby, the application filed under section 19 of the Administrative Tribunals Act assailing the Memo No. PF/GDSMD-MC/Reddivaripalle BO/Dlgs, dated 12th September 2014, has been allowed.
(2.) Brief facts of the case are that the Inspector of Posts, Piler Sub-Division, Piler issued notification dated 13th June 2012 inviting applications for filling up the vacancies of GDSMD/MC, Reddivaripalle Branch Post Office account with Kallur S.O. The respondent herein participated in the process of selection and stood 2nd in the order of merit. He was considered for appointment as GDSMD/MC vide Memo dated 8th August 2012, since the 1st meritorious candidate declined the offer of appointment. He joined duty on 9th August 2012. After his appointment, two annual inspections were conducted in 2012 and 2013. He was awarded commendation certificates by the Superintendent of Post Offices, Tirupathi Division.
(3.) While so, the Inspector of Posts, Piler Sub-Division/petitioner No. 5 herein, issued Memo dated 12th September 2014, proposing to terminate the respondent from service. Being aggrieved, the respondent herein filed O.A. No. 1142 of 2014.;