Central Administrative Tribunal - Mumbai
Prakash P Mathpati vs Bhabha Atomic Research Centre on 5 March, 2020
i OA Na. 7832619 CENTRAL ADMINISTRATIVE TRIBUNAL MUMBAI BENCH, MUMBATL ORIGINAL APPLICATION No.783/2019 Date of Decision: 05.03.2620. CORAM: DR. BHAGWAN SAHAL MEMBER (A) RN. SINGH, MEMBER (J) Shri Prakash P. Mathpati, Age 49 years, working as Section Officer, Department of Atomic Energy. Rfat A-21, Hemant, New Mandala, BARC Colony, Anushakti Nagar, Mumbai 400 064. nav Applicant (Advocate Shri Vicky Nagrani} VERSUS 1. Union of India, Through the Secretary, Department of Atomic Energy, Anushakti Bhavan, CSM Marg, Mumbai 400 001 « Respondents (Advacate Shri RR. Shetty) ORDER (Oral)
Per: RN. Singh, Member () Heard Shri Vicky Nagrani, learned pplicant and Shri R-R. Shetty, learned counsel for the Respondents.
es in the present OA, the applicant has challenged the office order No. 75/2019 dated fAnnex.A-1} vide which the respondents have reverted the applicant to the post of Upper Division Clerk {UDC} w.e.f. 24.32.2004 thea date an which he assumed the charge £ Assistant on availing the benefit oF & O4 No. FaR20i9 men d Test Wes we a ee . ee ax ex "= Don WE, Vor yesarvation aS a Scheduled candidate, Tt is also ordered 17 the the applicant in the post of AsSistant /Sectisn Officer as reserved prayed for the following reliefs;
"8.q) This Horn'ble Tribunal may _gractously é be Plea eased to call for the records of the case from the respondents and after examining the same quash and set aside the order dated I8 112019 with -- all consequential benefits.
b} This Hon'ble Tribunal may further be pleased to hold and declare that the Halba'Halbi cammunity is still treated as Scheduled Tribe and is listed at Sr.No.i¥ in the list of Scheduled Tribes of Maharashtra and since the applicant is in possession of Haibea connnunity certificate he is entitled to be treated as Scheduled Tribe as per the law laid don nw by the Hon'ble Apex Court in the ease of State of Maharashira Vs. Milind & Cry.
c} This Hon 'ble Tribunal may. furthe ap be pleased to direct the respondents not ta take ay coercive action agains! ftte applicant as he belongs to. Halba comm nity and not Halba Koshti'Koshti and further direct the respondenis to retain all the benefits of the applicant of the post of feck OW Officer eed continue to grant all the benefits of the Scheduled Tribe 2s as a rules.
Cs Od No. ?, 63°20 ? 3 2 a Cosis of the application be provided for"
é} Any other and further order ay thi Hon'ble Tridyw nal deems fit in the nature and circumstances of the case be passed."
Ds fed mR PUrsuance to the notice from this Tribunal, the Respondents have filed reply atfidavit and the applicant has filed the KRejyoinder.
argues that the applicant belongs to 'Halb Pr a zy oa yt ey yn ed she <<. ae 2 wns ey ny tribe' conmunity and therefore the impugned eet eee : ha A ~ roa tne By pe gees rey = dey he He order is bad. He further argues that the Office Memorandum dated 08.04.2029 (Annex, A~-6} referred Lo and relied by the respondents to pass the impugned order dated 18.11.2019 is not in consonance with the Law 9H © ma a pe @ oa 4 ih me Ch & cq ry et my ct wy Q aid down by the case of State of Meharashtra Vs. Milind « D mH;
c beg cr by © + Ors., {2002)2 8CC 4 (Annex .A-3}.
as before passing the impugned order for reverting the applicant, the respondents OL put the applicant even to a notice.
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