DEBASISH KAR GUPTA,J. - (1.) This writ application is directed against a final order dated June 26, 2016 passed by the Central Administrative Tribunal, Kolkata Bench in the original application bearing O.A. No. 495 of 2013.
(2.) The subject matters of challenge in the above original application were charge-memo dated May 31, 2010, enquiry report dated March 30, 2011, order of punishment dated November 11, 2011 and order passed by the Appellate Authority dated June 7, 2012.
(3.) It appears from the materials on record that the above original application was filed during the pendency of an application submitted by the petitioners before the Revisional Authority as prescribed under Rule 19 of the Postal Gramin Dak Sevak (Conduct and Engagement) Rules, 2011 (hereinafter referred to as 'the said GDS Rules, 2011').;