Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 0]

Central Administrative Tribunal - Bangalore

Chandru S Gouda vs Western Naval Command on 9 December, 2022

                            1
                                 OA.No.170/00258/2021/CAT/BANGALORE


          CENTRAL ADMINISTRATIVE TRIBUNAL
             BANGALORE BENCH, BENGALURU

       ORIGINAL APPLICATION NO.170/00258/2021

      DATED THIS THE 09TH DAY OF DECEMBER, 2022

CORAM:

HON'BLE MRS. JUSTICE S. SUJATHA, MEMBER (J)
HON'BLE MR. RAKESH KUMAR GUPTA, MEMBER (A)


Chandru S. Gouda,
S/o Somugouda,
Aged about 39 years,
Working as Computer Fitter-SK,
At I.T. Section,
NSRY-Naval Base,
Karwar 581 308,
Residing at:
Manjuguni - 581 353,
Arkola T.K., Karwar District                          .... Applicant

(By Advocate Shri P. Kamalesan)

Vs.

1. The Union of India,
Represented by Secretary,
Ministry of Defence (Navy),
Directorate of Civilian Personnel,
D-11, Wing-Sena Bhavan,
New Delhi - 110 001.

2. Head Quarters,
Western Naval Command,
Sahid Bhagat Singh Road,
Mumbai -400 001.
                                2
                                   OA.No.170/00258/2021/CAT/BANGALORE


3. Commander in charge,
HQ FO (K),
Naval Base, Karwar-581 308.

4. The Flag Officer Commanding,
HQ (For eso P&A),
Karnataka Naval area,
Naval base, Karwar - 581 308.

5. The Admiral Superintendent,
A.M (P&A),
NSRY -Naval base,
Karwar - 581 308.                                     ...Respondents

(By Shri S.Prakash Shetty, Senior Panel Counsel)

                         O R D E R (ORAL)

            PER: JUSTICE S. SUJATHA, MEMBER (J)

The applicant is challenging the letter No.HAD/5213 dated 20.08.2020 issued by the HRD Naval base Karwar (Annexure A12), inter alia seeking a direction to the respondents to consider him for retrospective promotion from the date of eligibility in accordance with Rules, with all consequential benefits.

2. It is not in dispute that the issue involved in this OA is squarely covered by the decision taken in OA No.209/2021 dated 3 OA.No.170/00258/2021/CAT/BANGALORE 07.11.2022 in the case of Shashikant V Gunagi vs. Western Naval Command and others, whereby we have dismissed the application.

3. In view of the aforesaid, this application stands dismissed in terms of the order passed in OA No.209/2021.

No order as to costs.





(RAKESH KUMAR GUPTA)                   (JUSTICE S. SUJATHA)
    MEMBER (A)                             MEMBER (J)


/ksk/