HONBLE MRS. RAJWANT SANDHU, MEMBER(A):-
1. These OAs are disposed of through a common order since the issues raised by the applicants are identical. The facts are taken from OA. 1134/JK/2013 wherein the relief has been sought as follows:- (i) That impugned Notification No. R&E/77-17/2013 dated 17.6.2013 (Annexure A-1) and Notification No. G.S.R. 511(E) dated 28.6.2012 (Annexure A-2) be quashed and set aside in the interest of justice.
(ii) That respondents be directed to fill up the vacancies/posts of Postman and Mail Guard as per provisions of the Department of Posts (Postman and Mail Guard) Recruitment Rules, 2010.
(iii) That the action of the respondents in bunching together the vacancies for several years be declared null and void and unsustainable in the eyes of law and respondents further be directed to fill up the vacancies as per Rules applicable during the relevant period of time.
(iv) That applicants be held entitled to relaxation in age limit for all intents and purposes as the GDS employees have become over-age while working under the respondents.
2. Written statement has been filed on behalf of the respondents.
3. When the matter came up for consideration today, Sh. D.R. Sharma, learned counsel for the applicant stated that an identical matter had been decided by a Coordinate Bench of this Tribunal through order dated 7.2.2014 in OA. 1148/HP/13 and hence, both these OAs could be disposed of in the same terms.
4. Sh. Deepak Agnihotri, learned counsel for the respondents agrees that the claim in the present OA stands already adjudicated upon through decision in OA No. 1148/HP/2013.
5. Accordingly, these OAs are disposed of as being covered by the decision in OA No. 1148/HP/2013.
6. No costs.
7. A copy of this order may be placed in the other connected file also. (RAJWANT SANDHU) MEMBER(A) (DR.BRAHM A.AGRAWAL) MEMBER (J) Dated: April 1st, 2014.