P N SUNDAR RAJ Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner claims to be a resident of East Hill, Calicut. He is aggrieved by the proposal for merging the East Hill Post Office with the West Hill Post Office.

(2.) Ext.P1 is the notice issued by the Senior Superintendent of Post Offices which states that the present building where the East Hill Post Office is located is not suitable for continued occupation that the landlord demanded immediate vacation, that alternate building could not be found out. But Ext.P1 notice offers of building were invited from the general public.

(3.) Petitioner did not make any offer in response to Ext.P1. On the other hand he made Ext.P2 representation to the first respondent objecting to the proposal in Ext.P1. He was informed by Ext.P3 that the proposal is kept in abeyance. Now this writ petition is filed apprehending that proposal in Ext.P1 is likely to be carried out.