Central Administrative Tribunal - Kolkata
Kabita Das vs Employees State Insurance Corporation on 9 November, 2020
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An application under Section 19 of the Administration Tribunal's Act, 1985 BETWEEN v KABITA DAS, / Wife of Dilip Kumar Das, Daughter of Santosh Kumar.Das, aged- about 44 years, working as Staff Nurse at ESI- PGIMSR & ESIC Hospital & ODC r (E.Z.), residing at 38/4/1, Nabapally, Post Office- Joka, P.Sr-Haridevpur, Kolkata-700104.
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... Applicant. .j
AND
1. UNION OF INDIA, service
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through the Secretary, Ministry of Labour and Employment, Rafi Marg, Shram Shakti Bhawan, New Delhi- 110001.
2. THE DIRECTOR GENERAL, Employees State Insurance \ j.
Corporation, Hqrs. Office at CIG Marh, ■ $ Panchadeep Bhawan, New Delhi- . 110002.
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3. THE ADDITIONAL COMMISSIONER & REGIONAL 1 .'f' ■ DIRECTOR, Employees State i-
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''•r Insurance Corporation, Regional Office, Grant.lane, Klblkata-700012.
4. THE MEDICAL • \ ;
SUPERINTENDENT, ■ ESI-PGIMSR & ESIC Hospital & ODC (E:Z.), ' -4 .
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Diamond Harbour Road, Joka,
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Kolkata-700104. ■;
5. DR. PARIMAL MAJI,^ THE *, , DY. MEDICAL SUPERINTENDENT, ESI-PGIMSR '.s'. 5 i. -v \ i. .
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& ESIC Hospital & ODC (E.Z.),
Diamond- Harbour Road, Joka,
Kolkata-700104.
6. THE ASSISTANT DIRECTOR (ADMN), ESI-PGIMSR & ESIC Hospital & ODC (E.Z.), Diamond Harbour Road, Joka, Kolkata-700104. r 7. UMA CHAKRABORTY, THE ASSISTANT NURSING SUPERINTENDENT, ESI-PGIMSR & ESIC Hospital & ODC (E.Z.), Diamond Harbour Road, Joka, Kolkata-700104.
...Respondents.
The humble application of the applicant above named -
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1^ CENTRAL ADMINISTRATIVE TRIBUNAL
r KOLKATA B&NCH%
KOLKATA
• No.O.A.350/965/2020 Date of order: 09.11.2020
Coram : Hon'ble Mrs. Bidlsha Banerjee, Judicial Member
KABITA DAS
VS.
UNION OF INDIA & OTHERS(E.S.I.C) • ?• %, 't ■£% \ % For the applicant O1: Mr^j^^ortyrc|5nse\ ■ Y* Ms^old^fiSijsel ii For the respondents , ifl^ft^Cho^djfu.ry^oi^sel ^ 1 . m ££ ^rri.'S % I l • 9. ■ /'■ i f This'ap[3lication has Seen^preferred tb seefcth#following r.eTiejfs:| / Ir V I "i) Office Ordet beinSJ^^-A-ll/ZO/MACP/^-Estt^ipe^ datedf 02/04.11,2019 issued b&the respqrfd.enthoM is not tenable-in the%fe ofldw/anei as s.ifch the same may be quashed, and^hereby an order do issue^difecting 'the. respondents to ignore the benchmark given ih\the APAB^of:the,app}icant.fq/\the yeanQ016?2017 and/or upgrade the same for tlieipurposef.of grdnt:of^MAGP/Prdm6tion;^-!'' ^
ii) An order do issue directing the JesponBenis to include the name of the applicant in Office Order No.44 of 2O2o'3ated^l8sGS-i2Q2O°ti0dr Office Order No.87 of 2019 dated 19.07.2019 issued by the respondent No.6 and thereby to grant the. applicant the 1st financial upgradation in the next grade pay under Modified Assured Career Progression Scheme with effect from 26.06.2019 at an earliest and thereby to refix her pay and grant all the arrears in favour of the applicant along with all consequential benefits along with revision of pay and interest accrued thereon;
Hi) Grant ail consequential benefits;
iv) Pass such further or other order or orders."
2. The order dated 02/04.11.2019 Impugned in the present O.A.(Annexure A/2) is extracted hereunder for clarity:-
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- *. ES1-PG1MSR ANDES1C HOSPITAL,A)DC (E-7_) ... 'J. piAMbN6'HARBqURROAD;j0kA,!KOLKA«;700i04 . body .aider ih» Mlniitiy.<rf,.Ubar A Bnpleyment. fiowwicnt of India) rar /thJ ISO' 9001:200a CERTIFIED ORGANIZATION K.' -Fax:i467i795, Phone: 24671764/6280 / Datcd;02/ll/2019.
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-5mt-_ Steff.Nurae^sWff^No. Al^=lb) ir 'XiEsii:^Hbipltal.& ODC(EZ), Joka.
. .. 'Sub:-Not granting of MACP- reg.1
. •' Please refer.to you application on the above matter..
.In.thls connection It.Is informed that your case for granting of MACP has been placed ;iiefore'thetScreeningVCommittee constituted by:the AC & RD>.Regional Office,.ESiCiKolkata. The • - coojh^lttee.hajinot recommended your name/case for grant of MACP to you due to not fulfill Vi ;>Liheibench5rn^rk.criteria of APAR grading for MACP as prescribed .In the Govt, of India, Ministry k^^f^PerscThn'e^^U^Ui? Grievances and Pensions, OoPT, Office Memorandum No. 35034/3/2015- . * ■ ■ This Issues with the approval of.tht Medical Superintendent.
Yours faithfully.
(Samlrah.pas)
Asstt. Director (Admn)
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3. The arguments advanced^by Id. couhsehjfo6the applicant td'challenge the impugned rejectionis as under:- . v / / •' * V
(i) The impugned order shows that^the non-recomme^ndation of the X ✓ /....y applicant's case'by Committee was due to^non'fulfilling of the bench mark Criteria of APAR grading for MACP-as'■prescribed by the Government of India although the fact remains that the copies of the APAR considered for the said period had never been communicated by the respondents to the applicant asking her to represent against the adverse entries in the APAR;
(ii) Non-communicated adverse entries in APAR should not be given effect,1 should be ignored and the applicant should be granted MACP;
(iii) It is settled proposition that every entry must be communicated as non-communication of an entry is arbitrary because it deprives the •. -.S' •-
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concerned employee from making a representation against it and praying • ?-
for its up-gradation and that a similar issue came up for consideration before the Hon'ble High Court at Calcutta in WPCT No.398 of 2012(Suresh Babu Vs Union of India), in which Hon'ble High Court following the ratio of the cases of Dev Dutt and Abhijit Gosh Dastidar had been pleased to pass direction for promotion to the petitioner in the said WP with effect from the same date as his immediate junior in service with a further direction for grant of ail consequential benefits w.e.f. the said date;
(iv) In case of VijaylRumar^vs. IS,tlW-of Maharashtra & Others 1988(Supp)SGcJpi; it wa|^ldithaj|a.gjjn-comrijpiicated adverse report T' \ I I \ should- not^form theifoundatjonlto^ deny/ffee. benefits^o \ government servant when simi#bengf^^^d^|o*i|uniors;^ | ,v, I DQng the appfent las served //; --\ I with.any notice about|th^e"detfte^ojiat|o\of^h^er|performanee;iihor|Was served 'f I 'i % ^ j" t with any show^ea^s£t)r^^fge|s|ggtew^anJ^k*(^ disqualification had z-
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(vi) The Good Beqch marKTprrMACp ^asXdpplicabie up^to 25.07.2016;
(vii) Hon'ble Ape7eourt'in tlTe'cas-e-,of'State,offO.P. Vs. Yamuna Shankar Misra & Another[1997 Supreme Court Cases(L&S)903] had been pleased to observe that "before forming an opinion to be adverse, the reporting/officer writing confidential should share the information which is not a part of the record with the officer concerned, have the information confronted by the officer and then make it part of the record."
(viii) A bare perusal of the APARs annexed to this Original Application v would reveal that the APARs, more particularly, the APAR of 2016-2017 had.
r r ' r f 4 ;■ been filled up by the authorities in casual manner. The applicant had been r r awarded below bench mark in APAR of 2016-2017 without any reason. A thorough perusal of the APARs would show that for her effectiveness and diligent and honest discharge of duties she has been awarded 'very good' bench mark in the other APARs whereas for discharging the similar duty, she has been awarded below benchmark in the APAR of 2016-2017;
(ix) The Annual Performance Appraisal Report is an important document, it provides the basic and vital inputs for assessing he performance of an officer and for his/her^fOrtffe^ad^a'nleme'ntl^Th^officer reported upon, \ ' '"'4 .f ? g % the Reporting(^©fficer ^d^.hepR|viewing Officer should, therefore, undertake'^the dutyj%fv. filling fbul:/he^fenm wit^a, Sigh sense of resppHsifey. Re|rtirag^fi^^|f^fficer^ul^ealize that thefabjletive is to|evelb^a^|if|thafeh|she reafzes tls/her true potential.^lt is not nfent4o,ife,sa fadJt^nt.mg^rocess bu#asdevelopmental 1 W s | \ ^I ;
one. 'isThe iterps^^djBi^fif!^d^ijH^Gef€Sre^nd attention and after / i I r.
/ vV devoting.adequa;te,.timel But the thorough'perias'ai-<idf the APARs would VKv \ -..j ....J : jr''/' Jff / reveal that^he'^ARAR ^dff2pjL6v2pi7,;ij£r4teei>-4iiledAip in a casual or S;
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J <«* n?* superficial manner'which nece^ssitaterinterferehce of this Hon'ble Court.
The narrated attributes in APAR of 2016-2017 are synonymous with the f category of very good/outstanding. The reporting authority's grading of the applicant's performance as Good contradicts the eulogization of the applicant is superlative terms while nothing her comments on the applicant's performance. The said view was taken in an identical issue which came up for consideration before the Hon'ble Central Administrative f < i > j yn»3 ' 5 If u Tribunal, Calcutta Bench in OA No.350/1875/2015 dated 20.02.2019 in the * • case of T. Mang Min Thang Vs. Union of India & Others.
4. At hearing Id. counsel for the applicant would submit that his client would ?
be fairly satisfied if an order is issued in the light of the order passed in O.A.No.350/1875/2015 supra.
Mr. S. Chowdhury, Id. counsel for the respondents would submit that the applicant has failed to represent to authorities for a consideration in the light of the said order.
5. In view of the rival co.ntentio'ns^as^sU'pfa^Tleel it appropriate -in the Interest of justice to direct^lje*a'pplicantj?t^R.n|fer^^presenf||ibn td^the Respondent % \ :
No.4, the Medical,, Superinfehdent seekihg/con§id'eration in?».thel.light: of the #vV.'vc\ ' decision cited^ra wit^^ected^^f^hel/ent, s3£re^esentation is preferred, the Respon|ent«Nffilp!®|ieaicai!.SjyMrintendent o|any other ® r I ■■' competent authority shaikconsidef the same in accordance with the decision supra and pass a reasoned'and speakin'gfordef gra'nting'appropriate benefits as \ />..
the applicant ^ouldijBe'^ntitfeaJp in accordance^with law-^Ithin^ months from the date of receipt'of the^reprbsentatipn.: a.
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6. The O.A. accordingT^-s.tandsdi^posed'Q'f. Nb^prfder as to costs.
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(Bidisha Banerjee)
Judicial Member
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