Mridula K S vs POST KERALA CIRCLE

CENTRAL ADMINISTRATIVE TRIBUNAL
ERNAKULAM BENCH
O.A No. 180/00712/2022

th
Friday, this the 16 day of October, 2026.
CORAM:
HON'BLE Mr. JUSTICE SUNIL THOMAS, JUDICIAL MEMBER
HON'BLE Mrs. V.RAMA MATHEW, ADMINISTRATIVE MEMBER
Mridula K S, wife of Sajeev R, aged 52 years,
Postal Assistant (under suspension), Angamally Mukhya Dak Ghar
Angamaly, Kerala – 683 572, residing at Velluthedathu House,
Ashokapuram P O, Aluva, Ernakulam, Kerala – 683 101.

-Applicant
[By Advocate : Ms. Rekha Vasudevan ]
V e r s u s
1. Union of India, represented by the Secretary to Government of
India, Ministry of Communications, Department of Posts,
North Block, New Delhi – 110 001.
2. The Chief Postmaster General, Kerala Circle,
Thiruvananthapuram, Kerala – 695 001.
3. The Postmaster General, Central Region, Kerala Circle,
Kadvanthara, Cochin, Kerala – 682 020.
4. The Superintendent of Post Offices, Aluva Division,
Aluva, Ernakulam, Kerala – 683 101.
-Respondents
[By Advocate : Mr. Brijesh A.S., ACGSC ]
The Original Application having been heard on 16.10.2026, the
Tribunal on the same day delivered the following:
2026.10.27
VISHAL 16:35:31
+05'30'

2

O R D E R (Oral):-
Per: Justice Sunil Thomas, Judicial Member
The applicant has approached this Tribunal challenging Annexures
A7 and A8. Pending the proceeding, it was submitted by the learned
ACGSC on 21.09.2026, that the inquiry has been completed, in the absence
of any stay of suspension order and that the applicant has been removed
from service with effect from 09.06.2025. Accordingly, the learned Counsel
for the applicant was directed to get instructions. The learned Counsel for
the applicant on instructions submitted today, that pursuant to the order of
removal, an appeal was filed which was declined. A revision was filed,
which is still pending. Having regard to the entire facts, the learned
Counsel sought permission to withdraw the Original Application with
liberty to challenge the order in revision along with the final termination
and order in appeal.
2. Our attention has been drawn to ground numbers (a), (b) and
specifically ground number (d) in which apart from challenging the order of
suspension, the memo of charges and Annexure A8 suspension order are
also challenged on grounds of legal malice. Hence, liberty is granted to the
applicant to challenge the ultimate orders culminating in removal of the
2026.10.27
VISHAL 16:35:31
+05'30'

3

applicant in fresh O.A. The O.A is allowed to be withdrawn without
prejudice to the right of the applicant as mentioned above. No costs.
th
(Dated, this the 16 day of October, 2026)

V. RAMA MATHEW JUSTICE SUNIL THOMAS
ADMINISTRATIVE MEMBER JUDICIAL MEMBER
v
2026.10.27
VISHAL 16:35:31
+05'30'

4

List of Annexures
Annexure A1- True copy of the Memo No. F1-3/2020-21 dated
08.01.2021 issued by the Senior Superintendent of Post, Ernakulam holding
th
the additional charge of the 4 respondent.
Annexure A2- True copy of the Memo No. F1-2(VI)/2021-22 dated
th
11.06.2021 issued by the 4 respondent.
Annexure A3- True copy of the representation dated 15.06.2021
th
submitted by the applicant to the 4 respondent.
Annexure A4- True copy of the Memo No F1-2(VI)/2021-22 dated
th
18.06.2021 issued by the 4 respondent.
Annexure A5- True copy of the Memo No. F1-3/2020-21 dated
th
25.06.2021 issued by the 4 respondent.
Annexure A6- True copy of the Memo No. F1-3/2020-21 dated
th
23.11.2022 issued by the 4 respondent.
Annexure A7- True copy of the Memo No. F1-2(VI)/2021-22 dated
th
23.11.2022 issued by the 4 respondent.
Annexure A8- True copy of the Order No. F1-3/2020-21 dated
th
25.11.2022 issued by the 4 respondent.
Annexure R1- True copy of the request dated 06.01.2021 submitted by
the applicant.
Annexure R2- True copy of Circle Level Investigation Report of
Edathala SO.
Annexure R3- A true copy of Rule-10(5) (b) of CCS(CCA) Rules 1965.
Annexure R4- True copy of Rule 58 of Financial Hand Book Volume I.

2026.10.27
VISHAL 16:35:31
+05'30'