CHINTAMANI PURUSHOTTAM NEURGAONKAR Vs. POST MASTER GENERAL CENTRAL CIRCLE NAGPUR

JUDGEMENT

(1.) THIS order will dispose of both these petitions under Art. 226 of the Constitution of India.

(2.) THE petitioner in Special Civil Application No. 22 of 1962, Chintamani Purshottam Neurgaonkar, was appointed as a clerk by the Post-Master, Poona, in 1947 and attached to Bombay Circle. Eventually he was transferred to Nagpur at his own request in the year 1951. At Nagpur he was attached to the G. P. O. , Nagpur, as a clerk. Subsequently he was put in independent charge as sub-postmaster at the Netaji Market post office at Nagpur. He worked there for about two years and thereafter was called back at the G. P. O. After working in the G. P. O. for one year and some time in the City Post Officer, Nagpur, the petitioner was entrusted with the Night Mobile post Office as a sub-postmaster, in which post he worked for another year. The petitioner also worked at Nayapura Post Office and some time about the year 1958 he took charge as sub-postmaster at the Tilak Statue Post Office, Nagpur.

(3.) ON 17th May 1961 the Postmaster General, Central Circle, Nagpur served on that petitioner a notice to the following effect : -