Central Administrative Tribunal - Mumbai
Lankesh Ramlal Bhowate vs M/O Defence on 3 January, 2019
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ORIGINAL,5PPLICA$IQNrE9{r3104/2014 E Dated this the -:5 day of January, 2019.
"CORAM:-- HON'BLE SHRI R. VIJAYKUMAR, MEMBER~(A) HON'BLE-SHRI R.N. SINGH, MEMBER (J)' 0 ORIGINAL APPLlCBTIQN;NOr 2253/2Q17a Q ,» Lan5eeh*§am,al howa e, _ "ggee abou 38 years, working as Chargeman(T) in I O.F Bha dara, ' 1 Wgifi W, No. 3/6, Type--II, Jawa ar gar, O.F. Estate, Dis ri t: Bh ndarafl 441 906.
Applicant,
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(B§.Advocate Shri B Lahiri) /' ,_ -
/// _ Versus
- 1) The Union of India,
1
Through the Secretary, Ministry of Defence, New Delhi-- 110 011.
2] The D.G.O.F./Chairman,
. Ordnance Factory Board,
- 10/A, Shaheed K.B0se Read,
Kelkata-- 700 0011
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3) The Sr. General Manager,
Ordnance Factory Bhandara, Dist. Bhandara~ 441 906.
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4] The Senior Superintendent of I 1 _
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Railway Mail Services, ~%irmail Sorting Division, Vile Parle(East), Mumbaie 400 099.
_ ...Respondents.
(By.Advooate Ms..Mbgdha Chandurkar) QRIGl§BL QPPLIQRTIQN N9-.319/ZQl7= 1n Mangesh Raghunath Rant, aged about 36 years, working as Chargeman (T) in O.F. Bhandara, R/O; Qtr. No; 29/4, Type--III, Jawaharnagar,'O.F. Estate, " w District: Bhandaraeéél 906.
2. Chandrakant Hiralal Chaure, " aged about 45 years, working as Chargeman (T) in O.F. Bhandara, R/O, Qtr. No. 24/3, Type4G, 9 Jawaharnagar, O.F. Estate, District: Bhandara--441 906.
3. Dharmkirti'Shamsundar Lokhande, ' - ' 5 aged about 38 years, working as Chargeman (T) in O.F. Bbandara, R/O,gQtr. No. 65/3, Type~1I, Jawabarnagar, O.F. Estate, Districtf Bhandara--441 906
4. Mangesh Chunnilal Tembhurnikar, aged about 36 years, working as Chargeman (T) in O.F. Bhandara, " R/O, Qtr. No. 31/2, Type--G, Jawaharnagar, O.F. Estate, District: Bhandara--441 906.
5. Vikram Singh,s/o Teja Singh,.
aged about 39 years, working as Chargeman (T) in O.F. Bhandara, R/Q, Qtr. No. 94/l,_Type--II, Jawaharnagar, O.F. Estate, _ 'District: Bhandarae441 906 '
- ...Applicants.
(By Advocate Shri B Lahiri)
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Ordnance Factory Board,
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3)' The Sr. General Manager,
~- Ordnance Factory Bhandara,
_ fiist. Bhandara-- 441 906.
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i 4) The Senior§Superintendent of
Railway Mail Services, Airmail Sorting Division, Vile Parle(East), Mumbai-- 400 099.
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([email protected],cMugdha Chandurkar) .
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- Shri Sanjay Laxmanrao-Kanoje, _ .
Aged about 48 years, Occ. Chargeman(Tech),' z
Ordnance Factory Bhandara, R/o;§Qfiarter No. 29/4, Type G, Ordnanc§_Factory{Estate Jawaharnagar District, Bhandara--'44l 906. 4 ' '§;i ...Applicant.
(By Zlrilnrfocate Shri M Sudame al_ong_ with Shri A M 1 .
Sudame)|_ ' -
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1. Union of India, _
Through the Secretary to the Govt. of India, Ministry of Qefence, South Block, _ New Delhi--0l.;_ 4 0.-1 No. 2253.001? ufrh O.-4 f\*'n.s'. -If 1').-»"..?:'J:' F', .?_7'1'.5/'.E"{')r'.7", 663.4.-_7'(}!'4' ti? .?)'O~L".?{JH
2. - The Chairman, Y "
Ordnance Factory Board, Ayndh Bhavan, l0~A,§Shahid Khndiram Bose Marg, -
Kolkata~ 7000001.
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3 The Oirector General,
Ordnance Factory Board, Ayudh Bhavan, 10~A, Shahid_Khudiram Bose Marg, Kolkata~ 700 001. 3 .
4. The General Manager, - .
Ordnance Factory Bhandara" 441 906..
" _ 1 __ ...Respondents.
(By'Advocate Shri R G Walia) QBl§lNELiBPELl@0TI@N_N0r_663i2Qlii 1d Sridhar R. Arvamudhan Age about 39 years, Working as Charge~man (T) Mechanical Ordnance Factory Ambazari R/o 38, Dhadiwal Layout, Ring Road, Nagpur--27
2. Dhanraj Domaji Gawande _ »Age: about 46 years, working as Charge--man (T) Mechanical Ordnance Factory Ambazari R/o New Mangaldham Society Plot No 9, Dnttawadi, Amravati Rd Nagpur
3. Prafnlla Mahadeosingh Solanki aged about 38 years, working as Oharge--man (T) Mechanical Ordnance Factory Ambazari R/o 5/87/4, Type II, OFAJ Estate Nagpnre2l - ~ '_
4. Vishwas Vasantrao Pande Aged about 39 years, working as - Charge--man (T) Mechanical Ordnance Factory Ambazari 20" Adarshawadi, Mangaldham Wadi,_Amravati Rd Nagpur--23 E a 7: """"""" 7': """""""""""""""""" '":5""""""'*"""""*'*'*'--'_--_V_V_V_V_V_V_V_V_='_'_'_,_,_,_,_,:.._,7V7~7 7H 7 ---- __. . . _ _ _ _ _ _ __ --'--'--'--:17-- --:D:--'--'--'--'--'--'--'--1T--_ ' 11: 22¥52:% 7;££:%2222:%22¥;
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Dhamapal1Kusalrao Gawandefi ' 3:
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7/93/5, Type II, Ordnance"Factory ._.| ..
Ambazari Nagpur--2l-{€. ._ _ ;
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Shreeram Sheshraoji Girhej* -
Aged about 39 years.working as Chargefman (T) Mechanicali Ordnance Factory Ambazari , R/o 79, Gajanan Society, 1..
Guruprasad Nagar, Dattawadi Nagpur _ ," -» ~ Rajendra Surajbali Yadav' Q = u Aged about 42 years, working as Charge--man (T) Mechaflicalrf '. Ordnance Factory Ambazari 3 R/o Santra Market, Kumbharpura Opp. Shrikrishna Talkies_-n Nagpur--4400l8 _ "
Shibu Abraham Cherian, ' _ Aged about 40 years, working as Charge--man (T) Mechanical
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Ordnance Factory Ambezarif . 4 . . ;
R/o Plot No 53, Near Gajanan Society, Shrikrishna Nagar Dutta Wadi, Nagpur--23_ -' Vijay Laxmanrao Patil ' - _ Aged about 40 years working as _ Charge--man (T) Mechanical :
Ordnance Factory Ambazari _ R/o Plot No 32, Gadre Nagar, MHADA Colony Hingna Road Nagpur--36 "
Arvind Manohar'Ramteke _ Aged about 40 years working as Charge--man (T) Mechanical Ordnance Factory Ambazari y_ R/o Plot No 22, Mhalginagar, Behind Besa Power House Suryodaya Nagar, Nagpur"34
11. Subhash Tukaramji-Paidalwar F 6 - ' ' 0.4 No. _.?.?53/.?Of7 i F . w'r'H'? (3.4 No.5'. 41'Ux'.?l')i7. . ZZ!jI2Uf?,663K20f4<fi ZIUJKZQIJ Aged about 38 years working as ' Chargeeman (T) Mechanical_1 '_ Ordnance Factory Ambazariy_ --- ' ' R/o Navneet Nagar, 7th_Mile Amravati Road, Nagpur--23¢ "
12. R. Fundalik Dahat .3"
Aged about 40 years.working as Chargewman (T) Mechanical" - Ordnance Factory Ambazari' - -
R/o 5/63/3, Type TI, OFAJ Estate
.Nagpur--21 ', 7'
13. Prakash Vasantrao Jadhalkar Aged about 40 years working as. Chargewman (T) Mechanical 7 Ordnance Factory Ambazari O. R/o 5/24/4, Type 11, OFAJ Estate Nagpure21. .5
14. Surendranath Radhakrishna Singh " Aged about 40 years working as Chargeeman (T) Mechanical Ordnance Factory Ambazari _ R/o,5/28/8, Type II, OFAJ Estate 'Nagpur+21.
15. Kartikeyam Arunachaiam Perumal Aged about 40 years working as Charge~man (T) Mechanical Ordnance Factory Ambazari R/o 5/28/8, Type_11, OFAJ Estate Nagpur--21.
C ...Applicants.
(By Advocate Shri M'M'Sudame along with Shri A M' Sudame) .
Versus
1. Union of India, - _ Through the Secretary to the Govt. of India, Ministry of Defence, South Block, F New Delhi--01. A
2. The Chairman, Ordnance Factory Board, Ayudh Bhavan, 10--A, Shahid Khudiram Bose Marg, ' Kolkatae 700 001.
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' -Q.Respondents. I
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(By.Advocate Shri R G.Agrawal)
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ORIGINAL APPLICATlONyNO,_2104/2014:'
1. Shri Ramsevak Kumar, _' * Desig.: Supervisor/FB, R/o Qtr."No. 7B/TI/V Ordnance Factory Estate, Chandrapur--442 902.
2. Shri Roshan G. Palange, _ Desig.: D. B. W. / B.S. Gr.--I1, R/o Otr.No.08C/316, Ordnance Factory Estate, Chandrapur-442 902.
3. Shri Surendra Tiwari, ' Desig.: Supervisor /PV, R/o Qtr. No. BA/II/V, Ordnance Factory Estate, * Chandrapur--442 902 _ A
4. Shri Rajendra Kumar Sinha,i i, ' Desig.: Supervisor /BG, R/o Qtr. No. 22D/III/I11, Ordnance Factory Estate, Chandrapur--442 902. . .
5. "Shri Prashant Y. Tonge, Desig.: D. B. W. / H.S. Gr.--1I, R/o Otr. No. 65B/I/IV, Ordnance Factory Estate, Chandrapur--442 902. -
6. Smt. Sapna Manish.Raj. (Maiden Name: Sapna Nandeshwar), Desig.: D.B.Wi/H.S. Gr.*ll, R/o Otr. No.62C/ II/I, Ordnance Fy. Estate, Chandrapur~442 902. .
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7. Shri Dilip U. Satpute, Desig.: Fitter General /H.S. Gr.~1, Qtr. 72/B/I/IV, Ordnance Factory Estate, 7 8 . _ - 0.4 No. 2253x201?
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- - WM: O,-4 No.5'. 430/20} F, 22 1'5/201' 7,7663f20:'4' 6': ZIO4/ZOH I. Chandrapur-442902.
8. Shri Rajesh R. Thunki, -
Desig.: D.B.W. /H.S. Gr.~1,.R/O Qtr. No.
20/A/11/I1, 4 C -
Ordnance Factory Estate, Chandrapur*442902.
9. Shri Padma V. Ravikumar, R/o Otr. No. 25/C/I1/V .
Desig.: D.B.W./H.S. Gr.m1, ' Ordnance Factory Estate, Chandrapur#442.902.
OCC: All the applicants are employees of Ord. Fy.
Chanda. ' AGE: All the applicants are major.
- ...Applicants.
(By Advocate Shri.M'G.urde) Versus 1. Union of India, 4 Through the Secretary to the Govt. of India, Ministry of Defence, South Block, A New Delhi>110 001.. '
2. The Director General of Ordnance Factories/ Chairman, Ordnance Factories Board, l0"A, Shahid Khudiram Bose Marg, Kolkata-- 700 001.
I3. The General Manager, Ordnance Factory Chanda,Bhadrawati, Distt.Chandrapur-- 442501.
4. All India Council for ' Technical Education(AlCTE), Industrial Assurance Building, 2" Floor, Veer Nariman Road, Churchgate, Mumbai-- 400 020. .
5. The Institutions of the Mechanical Engineers(Tndia), Hansmukh Efiununi TME, Behind CIDCO Office, Near Hiranandani Park,"
Plot No. 24, Sec.4, Kharghar, u Navi Mumbai~ 421 210.
...Respondents.
(By Advocate Ms. Sushma) I d'\I\I\IIIIlIIII\II\III\IlIII ------ -- ___________________ __________________________I Y Y 11- T T -- m' -- -- -- _ -- um' --T """"""""""""""""""""""'emf:"""""""""""""""""""""""""' Y
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Per 1 R Viiaykueari Membea (A) _ These application have been filed :-
under Section 19 (Hf the- Administrative Tribunals Act, 1985 seeking the 'following r 0 " reliefsL QéiqinaloApPli¢atiQD NOIt2Z5§[2Ql7:
"i) Quash and set aside the letter dated l7.lO.20l?(Annx.Al) issued by respondent No.2.
ii)l Delete the word "Duly affiliated by AICTE" from para ~ 2(i)(a) cu? SRO--66 (Annx f¥QU and Note No.2(ii) of Circular dated l8.06.20l3(Annx. A--3).
iii) Grant any other relief 'the applicant ,Ma entitled no ix: the facts and circumstances of the case including. costs of _ the proceedings." A Qriqinal Anpli§ation No: 410/2Qll;
'HQ _Quash' and set _ aside the impugned letter " dated O3.05.20l7(Annx. Al) issued by respondent No.2 in so far it relates to applicants and thereby direct the respondents not to make any reversion of the applicants from the post of Chargeman(T) to their parent ' post. n . , '
ii) Delete the word "duly affiliated by AICTE" from para I/'(i)' _(a) of SRO--66 (Annx.R-2) and Note No.2(ii) of Circular dated l8.06.20l3(Annx. A~3)." -
iiLJGrant any other relief the 10% I - OR Nu. 2.2'53x'.?[1!?
1-|':'rh (M Nos. ~'.1'f(lf.-?Ol?, ' EH5/.2(H?_ 663/'2:'l.H di ZIO4'/20%! applicants areOriginal Application No: 410/20l7:Original Application No: 4lO/20l7:Original Application No: 419/2017." -
Original Application No;g22l§/2011;
'E1 Call for zxnxnxi of proceedings pertaining to impugned reversion order No. 603 dated l3/O9/20l7(Annx. Al) whereby the Respondent No.4 has reverted the applicant from the post of Chargeman to Boiler Attendant and Peruse the same;
ii) Quash and set aside impugned reversion order NO. 603 dated l3.09.20l7(Ann.Al) whereby the Respondent No.4 has reverted the applicant from the post of Chargeman to Boiler Attendant;
iii) Hold auui declare that the applicant is eligible for the pmet of Chargeman(Tech) and is legally <mMj validly appointed through lififi on the post of Chargeman;
iid Direct _ the Respondents to continue the Applicant cni the post rd' Chargeman(Tech) .hi ther Ordnance Factory' Bhandara rm; before _Ui the interest {if jUStlC£? with .full gmqn allowances, seniority' and other consequential benefits.
id ,Grant any other relief which this lflnidika Tribunal ckemmi fit in Edna facts anui circumstances {if the case and in the interest of justice.
vi) Allow this original application with cost."' l ORIGINAL APPLICATION No; 663[ZOlQ;
ti) Call for the record of proceedings pertaining to Order No. 2982/LDCE(CM) (T6;-NT) VIG/PER/NG dated 24.lO.20l4(Annex.Al) regarding action for _reverting' back from Charge~man(Tech) ix; parent gmdst in respect of ineligible candidates appointed/promoted to idea post of "'¢""""""""""" _ -- -- VVVVVVVVVVVVVVVVVVVVVVVVVVVVVVVVVVVVVVI VVVVVVVVVVVVVVI.mr-- I,,,,,,,,,,,,,,,,,,,,,,,,,,,Iamp,,,,,,,,,,,,. -- --
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iii) hold and declare that the applicants are eligible for the post of Charge--man(T) and are legally and validly appointed through 25% LDCE on the post of Chargeeman(T)-in the Ordnance Factory Ambazari; '
iv) Consequently, direct the respondents to continue the applicants on the post y of Charge-
man(T) in the OF Ambazari,-Nagpur as _/ before, ix: the interest <1f justice with full pay, allowances, seniority and other consequential benefits;
v) grant any other relief which this Hon'ble Tribunal deems fit in the facts and circumstances of the case;
vi) allow this Original application with cost;
ORIGINAL ABPLICATION No; 2104/2014:
- 4' "i) That, the impugned Order issued by the Respondent_ NO.2; vide- its letter No. 2036/CH(T/NT)/LDCE/ESTT dated 22.04.2014 for cancelling the candidature of the. Applicants for the post. of Charge~man(Tech/Mech) illegally,- on the ground that Diploma in Mechanical Engineering awarded by IME could not be acceded to, be struck down and set it aside.
lea) The impugned amendment, through 5'.R.O. 'No.66 dated 27*' May I2 " _. _ cu Nu. 225.1/.20;?
- Hwhoanmilummli
22.*.v2(.u:>, 663.f2uH di» 2!(l4f20H 2003, made to the Original S.R.O l3~ E dated O4HTP%fi/ l989 be declared as"
illegal and unconstitutional and set it aside, as it made the provisions related to falling and 25% vacancies by L.D.E., as provided in the S.R.O. l9l dated 28" November l994, as 1 infructuous and inoperative. .
2) ' That, ~the~.Respondent_ No. L? be directed to admit the Diploma in .Mechanical Engineering awarded by IME as a valid Diploma for the post of' Chargemen (Tech./Mech.) in . Ordnance Factory Chanda, being a Department of the Central Government . at per' with Idea candidates /' employees of all other Ordnance Factories all over India.
3) That, rim; Respondent .No. .2 & .3 also be directed to promote the Applicants ix) the ;xmm:<df Chargemen (Tech./Mech.) in Ordnance Factory Chanda w.e.f. 28.10.2013 (FN), as they did till l date.
4) That, the Hon'ble Tribunal
further be pleased to grant cost of
- proceeding _
before this Hon'ble Tribunal and
incidentals thereto and .such other
benefits as deems fit and proper in facts awni circumstances <1f the case."
2. These applications are heard together with the consent of learned counsels for applicants and respondents in "view of the common legal challenge raised -against the provisions of time SRO--l3E, imnni with SRO--l9l and SRO--66. Further, they share £1 common basis in (Ml Nos. 2253/20l7(one applicant),
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' 1-virh OA Nos. 410.520! ?, iaeaaai ta ea Fl ' ' . 2235/201?, 663,-"20l4' & 210412014 fin § % .6,-.
410/20l7(five _ applicants), ~22l5/20l7(one I,/< applicant),' 663/20l4(fifteen applicants) and 2104/20l4(nine applicants) in that, all of l_ them appeared" ill a Limited _Departmental 1 Competitive: Examination(llK$H ' for" 1 filling'Lm> the posts of Chargeman(Tech), claiming to ..z--
have completed a two-year Diploma.Course in
\ .
Mechanical Engineering as external candidates
and as conducted by the Eastern Institute for Integrated Learning in Management(EIILM) University,y Sikkim in respect of OA Nos.
2253/2017 5; 410/2017, lg; Yashwantraa Chavan
Maharashtra Open University, Nashik in OA No.
2215/2017, and by Janardan Rai Nagar
_ ' ~ 4'
Rajasthan Vidyapeeth University,
Udaipur(Rajasthan) in Cflk No. 663/2014. In the case of nine applicants _in OA No. 2104/2014, they had received the diploma from Institute (M5 Mechanical Engineeringq Mumbai but were run: promoted. .All time grounds for action are txmmmwlamui all challenge the Efid) provisions. 'We "therefore, <iiscuss time case by" more detailed reference to that of "the 14 - ra:wa.22iieur2 1-airh O.-4 No.5". 4f0.»".?0l F'. ..?.?f5r'.?0f 7, 663.»".?0H 6% .E'f04f2(lf4' applicant ll} the lammi case of (Ml No. 2253/2017 taking it as the lead case.
3. The applicant in OA 'No. 2253/2017 completed the referred Diploma in Mechanical Engineering 1J1 December, 2012 ruul obtained a provisional certificate to that effect on ! 08.11.2014. Tfiua respondent bkr 3 issued ea circular for conduct of IJXEE for filling up the posts cu? Chargeman(Tech) for ifiua years 2011*l2, 2012-13 and 2013~14 on various dates referring ix) the _provisions tn? SRO~l3E ch;
04.05.1989 as amended by SRO--191 dt.
28.11.1994 and SRO"66 dt. 27.05.2003.
Further, for the disciplines of Mechanical, Electrical, Civil, Electronics, Automobile, the" essential" educational qualifications prescribed inns: "Must possess three years Diploma or equivalent qualification certificate in the respective fielcl affiliated tn: AICTE." lfima applicants appeared in the examination and were declared qualified in Reference No. 714 dt. 30.10.2013 in Ohf Nos. 2253/2017 & 410/2017, Reference 11 yyyyyyyyyyyyyyyyyyyyyyyyyyyyyyIV -- -- 2.4.4.T1,5.,.,.,.,.,mm,,.,,,.,.,,,.,, """"" H ________ fY """"""""""""' 2 1 ''''V H ......................... .. """"""""""-- --------------------------------------------------------------.1-.T..¢Q13Qg-='.'.'.'.'_'::;yr;:4:4:
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bkm 444 dt. 19.07 2012 in aux No. 2215/2017, m\.1 -
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.\:'.3- :1!'/.' 663/2014, Reference No; Nil dt.'28.l0.2013 in (Hi No. 2104/2014, en; various serial Jnumbers as contained therein ikn: the applicants. .As w n a result. they were awarded provisional fast In ' ' ' track. promotions against existing "vacancies of 25% quota for LDCE as per the SRO, except for applicants in OA No. 2104/2014 whose candidature was cancelled Vide communication No. 2036/CH(T/WT) /LDCE/ESTT CH; 22.04.2014, after "declaring tsmm1 as qualified ij1 LDCE--
2013 stating: "xxx. Diploma in Engineering
from JEHL Mumbai_ _does run; fulfill 'the
eligibility condition A as per the
z . _
provision/requirement of the relevant SRO."
The applicant i
ill .
lead case Cflk No. 2253/2017
5 I
'was appointed.cn1 probation anui probation was
declared completed 'in _order No. 114 dt.
11.02.2016. Thereafter; a show--cause notice
was issued kn? respondents uni 20.10.2017 in
No. CG/34/LDCE/CM/2010-11&2012--13/BF
referring to a Vigilance investigation by
Q5
'16 o4 Na. 225ieui?
, 1»vir/1' O/1 Nos. ~ifGr'.?t'H7,
_ 2215/205', 663/20:4 a 2104/2014
CVO/OFB'ifinM: they lnni obtained ea Diploma kg:
Distance Education Mode(DEM) and which is not
affiliated by AICTE and is not fulfilling SRO
requirements for the promotion. They issued
a show~cause notice stating:
"You had applied for the post of Chargeman(Tech/Mech) against This Eacituyr Circular {sited any (I) above through limited imgertmental Competitive Examination 20l2--i3. Consequently' upon being" successful in time LDCE 20l2~l3, you Zuni been promoted to Chargeman (Tech/Mech) rvide Factory Order cited at (ii) above. '
2. As per OFB Letter under reference(iii), Diploma acquired by Distance Education mode~ gm; not _ affiliated by AICTE and is not fulfilling' SRO .requirements for Chargeman(Tech).
.3. You had acquired Diploma in Mechanical Engg from Eastern Institute for Integrated Learning in Rwnagement, Sikkim _through distance education mode which is not affiliated by AICTE and is not fulfilling' SRO requirements for Chargeman(Tech).
4. In view of the above position, you are hereby directed t Show Cause as fix) why your pmomotion to ' Cnargeman(Tech/Mach)" in O.F. Bhandara should not be cancelled and you should not be reverted back to your parent post i.e. Turner/HS- .I. Your' reply' should reach this office by 04.11.2017.
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3.?/§.f'2'{]i7, 66_§'.f'Q{ii=}" (Q Z304/201.4 :1'?! %E i i???
133.12;"-3 'Receipt of this letter should .be %.
acknowledged."' _- . |~.i-
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4. _ The applicant(taking lead case as example) gave ea reply (N1 20.10.2017 asking for a copy of ithe Ordnance Factory Board a letter} third cited in time show--cause notice énmi sought extension.cyf time kg; 10-15 days.
. -0 This letter was received and impugned in this application(A--l) _ and which directs the respondent No. 3 txn tare immediate necessary action ix) revert time applicant ix) his original post by following the prescribed procedure. The applicant has approached this Tribunal. immediately' thereafter znui has ;not filed any reply to the show--cause notice on the plea that he is not likely to get a favourable response.
5. _The respondents have objected to the grant of interim relief while also providing their reply to the OA and have reiterated the requirement of SRO 66 dt. 27.05.2003 mentioned supra. They state that respondent 11°' . "F _ 18 0.4- No. .2253/20.1 2'
- with 0.4 No.5'. MU/"Z0! F'.
. 220./.2~0n'_ ass/20:4 a "aromas:
N©r2 - Circular "No. 2982/LDCE/CM(T&NT)/2013/h/NG (N1. 30.05.2013 directed them to take an undertaking from candidates to the LDCE for verification of certificates/documents for suitability <of required qualifications. Therefore, in Office . Note No CG/34/LDCE/CM/2013/BF at.
. . I 1 21.09.2013, ii: was jproposed 13> obtain. from all participants in the LDCE as: "In view of the above, it is proposed that the authenticity of Degree/Diploma or approval of AICTE cxf the certificates will ins got verified/confirmed from respective Universities/Institutes in thus course and an undertaking will be taken from the individuals .that his/her candidature & promotion will stand cancelled and he/she will be reverted back to earlier post, if the 4 University/Institute from where the Degree/Diplcae. obtained li3 found. to ins not recognized by the UGC 'or not having the approval of AICTE." And this was approved by the General Manager. Accordingly, an ...... T -- _ _ T ,,,,f _ ___ 4........................... V V V. -- --
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UNDERTAKING
NP'
I, Lankesh yygfiamlag Bhowate
Designation Turner Personal .N"'
Number/F.S.No./T.No. 5747/362 Section .M
§QL_ being a candidate for the post of Chargeman/Tech _ ' & Non--Tech v Charqeman/Tegh through LDCE--20l3 submit hereby undertaking that in case of I University/Institute from where Degree/Diploma has/have been awarded is found run: recognized £31 UGC cu" course of required educational qualification is not approved t3r.AlTCE as inn? SRO provision, neg' candidature immr be cancelled on any stage even through I gotIFast. Track Promotion through LDCE and may be reverted back to original post. There will be run objection for the same.
It is also known to me that my candidature is on _provisional basis subject to confirmation of authenticity of University/Institute and approval of AICTE for the course that I have undergone. _ Date: 26.09.2013 . Signature: sd/W Name:
Desig.~' ' Per,No./F.S.No./T.No. Section:
Through:DVO/HOS ' I-
The internal Office Note was moved on
30.l0.2013(Annexure R-5) by which, "it is also proposed that .as already approved on '20 0.4 No. iziviui 2"
wifh OA Nos. ~a'='iI')/'Z{?l?, _ 2.?i.v2m F'. 663.12%! a 2m.v..?0u Page No. 15 of this Office Note authenticity of degree/diplomas rm: approval <nf AICTE ifif the certificates will be got verified/confirmed from the ' respective Universities/Institutes after rnmdication of Factory Order. While publishing F.O. it will be mentioned therein that the above Fast Track "Promotions will be tni 'provisional basis, subject to confirmation of educational qualification of the above individuals." And 4- this was approved by the General Manager.
The respondents then addressed the EIILM University, Sikkim, in their letter No. co/34/Loot/cu/2012-13/Br at. 08.02.2014 requesting verification as below:
"fli)Request cpnfirm award or the _,--
Diploma to employee whose name & other detailts) are appearing J .
above.
(ii)Now, .as time requirement .for availing time benefit cu? Limited Departmental Competitive Examination _hs Degree cm? Diploma etc. awarded ln/ an lnstitute accredited to / recognised by UGC /AICTE (first _para refers) etc. request, ygonfirm whether the University is .accredited i' recognised by AICTE (All India Council ikuf Technical .Education) .Min.- of HRD, D/o Higher ___ _ _ _ _ _ : :_ _ _ _ :5:fi;;;;;;%;;;;;;'--'--'--'--';;;;€Ti---------------------------------
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win": OA Nos. W0/20! E', .2215/201?. 663f'2U!4 62 ZIO-if/ZQI4 '5'":
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Education; and if so, _request Nun.-
|>.,...
forward a true copy of the latest eiHfifin |||| ..
l."1'|','. .
IWT i CERTIFICATE v' Govt. EWQTIFICATION er-
$11?-
;*>'~';
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etc. in support of .the said accreditation/ recognition
iii) Reguestg confiirm if" the University cxnmnunxa separate imuj distingt Diploma course through.
'Distance Education Learning' in respect of Ldploma ;M1.Mechanical Engineering. _ _ 1-
(a) Request ilconfirn if' any practical examination(s) is required to tme -taken lnz the candidate(s) gnnxnrhmy Diploma .hi Mechanical Engineering in emux of . the technical courses as ' mentioned above; and if so, where ' and how is the practical training imparted ix) students inn) are undergoing ea course £51 distance learning? 1' ' ' ~ _ »(b) Request further confirmation, from records available at _your
- aunt _regarding' individual(s) who, appeared / did not appear in the practicall test(s) relevant to 'Diploma _ in .Mechanical Engineering'. ,The p details- of _ Practical;Centreg5yni duration ggf such _p§acticalp$;trainipg. may pleasegbemprovidedg O4. QD1 view cm? the above, ;H: is requested to kindly provide the necessary clarification(s), ray that the matter regarding promoting employee(s) to higher post(s) can be appropriately addressed at this end.
' 5. We shall .be grateful if the matter is accorded tpp pmioritg at
- your" end, imni an early" reply is
- given." d .1 22 . (l4nkr22ih?0l?
wirh O.-ll' No.5'. 4' 30?.-?0:' 7, _ 22:5/20.'? 663/Jam a 2104/20x4
7. The respondents did run; receive any reply .and meanwhile received a forwarded letter from AICTE in letter No. 2* PC/AICTE/Gen.Dist.Edu.Policy/366 dt. 27.08.2013 as below: '
1. - _ _ ___ _ _ _ _ __ _ ____ ..
To .
The Works Manager(Admn), Government of India, .Ministry of Defence,_ Indian Ordnance Factory, Ordnance Factory, Tiruchirappalli~620 0l6, Tamil Nadu.
Sub: Clarification regarding AICTE , approval to Diploma Courses offered by IGNOU. -
Ref: Your' Letter no.
71 22/as TT/LDCE/CMT& NT/ OFT at .
04.07.2013.
Sir, "
with reference to Myour letter cited above regarding equivalence to diploma courses for employment is concerned it is stated that it is the prerogative of the concerned employer to take a view on the recognition of diploma/degree etc. More over, the state diploma having been acquired through distance nmmke education .is run: in conformity with the present policy of AICTE for the present AICTE's policy is not to recognize the lechnical Education acquired through distance mode.
This is for your information please.
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8. The Director, Vigilance, OFB, also rs?
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w forwarded another letter of AICTE in_ No. "'\ a 10/AICTE/UB/Misc/2012 dt, 06.11.2013' which I
-A _ 1 states as below: ' Z ">' To .' -
Shri W.N. Bagit, Junior Works Manager, For General Manager, Government of India, Ministry of Defence, Ordnance Factory, Ambajhari, 'Nagpur~ 440 021.
Sub: AICTE recognition of Janardan Rai Nagar, Rajasthan, -- Vidyapeeth(Deemed) University, Pratap Nagar, Airport Road, Udaipur(Rajasthan) & Efiilmf University, Jorathang, District _Namchi, Sikkim-
737l2l -- Reg. -
Siry Kindly .refer txi your' letter
No. F. ll07/E/CH/LDCE dated 27.10.2013
'on-subject cited above..] , -
In this regard, this is to clarify that tyne matters .regarding'.recognition + of deemed universities are dealt by UGO. 'You are therefore requested fto approach the ' University Grant _ Commission (UGO) .fi1r this: _purpose. '\ Further, AICTE grants approval to run_ technical,programme/ courses._ As per available records the technical programme being 'run by Janardap Rai - Nagar, Rajasthan, Vidyapeeth (Deemed) University, Pratap Hagar, Airport Road, ' Udaipur (Rajasthan)~ PIN. --313 00l& EIILM' University, Jorathang, District Namchi, Sikkim -- 737121 ' are not " approved by AICTE.
so/~
° (Rahul Garg)
Assistant Director(UB) ' 24 oaiwiiiiioaxi WIN'? OL4 No.5'. 4J'0»".?0l?',
- .nnnmz6mumaa2mamu - 1
9. _ The respondent No.3 addressed respondent No. 2 in letter No. CG/34/LDCE/CM/2013"14/BF dt. '01.08.20l4 providing" details of such persons who had acquired Diploma by Distance Education Mode ? ' .
and mmmnflni instructions CH} dealing vdifii the matter. In response, the respondents directed withdrawal of promotion in their letter lkx 2982/LDCE/CM(T&NT)/VIG/PER/NG (HQ 10.10.2014 but this VNM3 further withdrawn in letter thy 2982/LDCE/CM(T&NT)/VIG/PER/NG (fig 21.10.2014 anxi correspondence~ ensued cn1 the subject emni awaited iflua results cnf a Vigilance enquiry. The respondents then issued a notice to the applicant in reference No. CG/34/LDCE/CM/2014e15/BF at. 21 06.2016 as below:
~ Coafidential No. CG/34/LDCE/CM/Z014-15/BF' Section CG, O.F. Bhandara Dated: 2l~06*_5.-'U16 ' Sub~l Verification td' Education Qualification. -
it is observed from the records that you have acquired the Diploma qualification from .M/s ELLIM' in the fii i if i ~_ j _i _*1;e;>::;>::;::e:>::; 7 7 iicg232;';s;s;';;';'gi3i3i1>gil if l l _':'?;-'?;-'-;?;-'E':':'-LE--E_Lg_LE_'_-_'_'_T_'_-_'_'_'_T_T 1
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From the 'leave records for the a IECM .
ar0 corresponding pmmiod, ;H: could inn: be /\ verified .as ix) whether" any" leave-.has -A been availed by you for the purpose of M taking the theory and the _practical examination towards the award of the said Degree/Diploma.
Therefore you are; <directed to provide following information within l0 days from the receipt of this letter: _
(i) Name of College where Enrolled & its Correspondence address. 0 (ii) Duration of course. .
(iii) Session in which_ cleared .
Final Examination. _
I!
(iv) Dates on which theory and the practical examination attended.' Hence §KNJ_6IE? directed ix) submit the same at earliest so as to initiate _necessary action by this office." _ r ' -6 iii---..|'.|-'i',jiiZ|qi,.~¢~.-;_1iij_q_ggqq_q-.~||ii.ii||-1-11.1..'-q-~»~q'qw'|_qiiiiii-nnmlnml-Fnolial 4
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10. __ No details of reply given by applicant are furnished. (K1 the 'basis of their investigation, respondent No.2 directed revocation (Hf the promotion j11 their letter No." 2932/Loct/cM(T&NT)/vie/PER/Ne C at. 03.05.2017 irl respect cflf employees adv) had r obtained a Diploma from the EIILM University, Sikkinm pHowever, the applicant's name "was not .mentioned in that list and therefore, action ffint reversbmn was run; initiated against the applicant and clarifications were sought in respondent- No. I3 letter No. z Q6 _ Ga' N0. 2.253f.?0! F
- 1-1-'frh O./4 Nos. 4' KO./20! F, .' 22xjv20r?,663x20r4i& 210412014 co/34/Lacs/ca/2010~11&2012e12/as at. 27.07.2017. In response, the impugned letter 1 No. 2982/LDCE/CM(T&NT)/VIG/PER/NG dt.
17.10.2017 was received anui action was initiated., They have alleged that the applicant made ea false statement that they were not giving him an opportunity to respond after examining the CVO Report and that since he did not possess the required qualification, iua was run; eligible 'for appearing JU1 the LDCE. The qualification produced by him was also not verified by the University despite being addressed.
ll. - Farther, they had taken an undertaking from him and he was bound by that undertaking kg! which, since inks Diploma inn;
held. ix) be invalid, his promotion_ was automatically void. On the aspect of the use of words 'affiliated to AICTE' in SRO 66 dt.
27.05.2003, they sfixmxa that time Institution issuing Degree/Diploma for Technical courses in Engineering and Technology should have approval of AICTE for conducting such
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g.
investigations by respondent ; No.3 had
established beyond doubt the ineligibility of the applicant. Moreover, iflus DGOF is empowered to decide which qualification is suitable for the gxxnz of Chargeman(Tech) and amendments i11 the EEK) were rmuka under the \i\-
'N proviso to Article 309 of the Constitution.
I2; The applicants have filed a rejoinder.
stating that they have challenged the SRO for -M e > 1 deletion of the_ word 'duly affiliated by' AICTE'.7 They state that there are similarly situated -persons working in the same Department,' some of whom have even been promoted ix: higher jpositions.' 'They' assert that the Distance Education Council which was the erstwhile regulator of Distance Education Programme has been dissolved and "all regulatory functions are runs vested with ijua UGC which is rune framing rmnv.regulations for Distance Education. They state that the Central Government kn; its Notification dated 10" June, 2015 published in Gazette of India _ i 28 _ ri4ee.22iio0r?
n ' H-*r'I!? OA Nos. 4 IUIZOF F'. ' - ' ZZIJXZUIF, 663r'2'{Jf4' 6% .?f04f.?0!+2' dated '25.07.2015, an extract of which is filed.as Annx--"Al6, has notified that all the degrees" diplomas/certificates _including technical education ckprees/diplomas awarded throughi Open and Distance Learning ;mode <of education by the tkdyersities established by an..Act cflf Parliament cm: State Legislature, Institutions Deemed to ins Universities under Section 3 of the University Grants Commission Act, 1956 and. Institutions (If National Importance declared under an Act of Parliament stand automatically recognized for »
-
the purpose of employment to posts and , .
services I
under the Central Government
provided ithey have "been approved by the
' .
University Chxnnxi Commission. According' to
them, FEIILM Private ~University, Jorethang,
Sikkim- inns been formed kqz an 2un;t of
Parliament and also approved by University
P:
Grants Commission(UGC) which ix; the required
Competent Authority. They also refer to the
AICTE 'Act which does not provide for any
I -.
"affiliation" by the AICTE of any Institution
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_ ~ 1-virh O/1' N05. 41 U/201' F'. 5 22:_v201?, 663/2014 a 210a/20:4 OI [course and.iflufi: AICTE cntfiy maintains the NW' MT %fi.r:W?§?nEai>.e;a~>.;.§za.
A-I Igk | "V fix-:
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list of= accredited institutions, approved :5_v1-.
.._=;, iii}-'.
v\/ 9 institutions» éuml unapproved institutions.
Therefore, ifina Elllflh Sikkbn established kg?
Act of State Legislature, is empowered to award. Degrees under Section 22 cflf the UGC Act, 1956, cannot km; included in.anqr<of the '\| categories of Institutions under AICTE.
131 The respondents have reiterated their
pleadings ir1 their" _
sur--rejoinder \
aumi argued
that affiliation refers to the need for grant of approval of AICTE for conducting Technical courses Iby snmfii Institutions issuing" Degree course/Diploma for Technical courses. On the_ aspect of the challenge to SRO~66 by seeking a mendments, they reiterate, in.zni additional affidavit, their reply on the powers of DGOF, "the fact of the applicant having executed an 'undertaking'_ and that "the applicant had I' .
participated in time exa H1 and. selection process thereafter. In an additional affidavit in reply, the applicants have again referred to specific similarly placed
-uh 30 0.4 N0. 2.2.-u.--*2a1 I?
1-1'10? (14 Nos. ¢I.70r'_?0f?_ 2215r20:?_ee3r20;4<s 2104r20x4 employees who they allege have received such benefits in support of their claim for continuing in the promoted post.
14. ' We "have jheard the learned) counsels for time applicants anui learned crmnsels_for I! the respondents enui carefully considered the facts and circumstances, law points and rival 1 contentions in the case.
15. .The learned counsel for the applicant relied on a decision of the Coordinate Bench of ~this Tribunal at Madras in OA Nos.
220/2012 & Ors. ~etc., dt. 08.08.2016 which r Q related to the claim for recognition of diploma granted by the Institute of Mechanical Engineers of India, Mumbai to applicants and which considered the claim.
That Bench relied on an order of Hon'ble High Court cfli Madras ix: W.P lkr 23409/2013 chm 23.06.2016 which referred a letter of the AICTE issued on 14.09.2010 imlia reply to an RTI Enquiry recorded as follows and observed accordingly as below:
"With reference ix) your EKRI letter dated l3.09.20l0 the information as _-- _: -- * _<m:" -- -- *-- --m|; ---- * _ _4u'__ um" -- _------ -- -- -- '7:17....
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ea.
per your requirement in serial order' '" ' w,
ta
as follows:-- - e
T3
'E
l) As per the -Gazette /J»
.Notificaticu1 of' 24"' Nov; 2006,
1
GOI, Ministry of HRD, »the
Institute of' Mechanical
Engineering(IME) offering
Technician Engg. Course(T.Engg.) ./
ii? equivalent ix) Diploma .Engg,' "offered by State Board. '
2) The approval was given .by MHRD in consultation with AICTE.
Hence approval of MHRD hold good. _
3), The above Gazette 'notification clearly says 'that thee candidate .having time above qualifications is eligible _for "Central Govt. Jobs."
16. (Me this basis} time Coordinate Bench at Madras decided in favour of the applicants on thej specific aspect and zmn time general ,1 ' issue of acceptability of a Edploma'obtained by' Distance Education Mode which, 'in that particular OA related txeea Diploma obtained from the JRNRVU. '
17. ._ (r1 the specific aspect (if the reply under RTI of the AICTE and -the general aspect, this Bench had considered OA No. 665, 692 ii 724 cm? 2014, decided cur 02.01.2017 as below: _ J 3Q 0.4 No 3.233/WI?
l 1-|-':'ih O/I No.5 -I 1' U/2:')! ? 1 22!.5x'20l?, 663/ZUH '<;'i EKG-H2034 'Hhl We are also not bound to take any view contrary to that held in this order on the ground that the Railways (or for. that matter" by any other Central Government Department or organization) have accepted DEM Courses. None of these contentions can be considered ix) have time effect <1f overriding tum? provisions cm? SROs of time Ministry <15 HKM? which ;Ui any case has not been challenged.
31. .Accordinglyg in the .light of the above discussions we hold that there is no valid or legal ground for this Tribunal to interfere with the "impugned orders for considering tfimmi liable Ix; be quashed imni setq' aside. The Tribunal is bound_t3/ the SROs and is rum: vested mdth .any authority for interfering with A the Recruitment Rules formulated under Article 309 of the Constitution of Inida and interpreting them in favour cu? the applicants, without the SROs being challenged. We are also bound by the decision of Coordinate Bench cu? CAT upheld by the Hon'ble High Court.
Accordingly, the . order of reversion shall stand, subject to principles of natural justice being adhered to l3/ way of issue of show cause notice etc., allowing applicants to be heard and their' grievances disposed in accordance with law and procedures laid down under law.
32. Accordingly, the OAs are dismissed. No costs."
It is apparent that the view taken by this Bench with reference tun the contents of 11- .................V """ """ "'--m ________ ___ --w U ...............=U ..... 1? '''''''''''''''''''''''. ..... .='''''''''''''''7 'T ''''''''''V """""""""I ._, ---- -- -_;..-..,.-.- --_'-.'1.-'-'I-1/.-\_'--.l'\-.'\-l-'"-"'|""-'-"'!"- ---<--' "'Ij'f_"f",'.'T"'."'. - - - " - . .'/ 2?
o.
1 a 1-" 'K nae 11' Q: 1 I 33 - tu:ne.225au01? ' . - will? OA No.5'. 416'./20! F, . _ ' ' ' 2215,/20! F', 663.-'Z0!-"if & ZIOJXZOI-*2' '<% ?§Y%Fs5%~'.*§<'*=_>.lt-'@?». Q 3?' .the AICTE- letter at 13.09 2010 were not t. RX" % It considered by. the Madras Bench of. this 1 Tribunal and run: does ii: seem ix) have been argued before the Hon'ble High Court of /" Madras although they had a direct bearing on / 1 the issue; g I . 19, In any case, the issue of jurisdiction between the_EKKL the IGNOU, DEC & AICTE has been settled by the Hon'ble'Apex r . 1 Court in Orissa" Lift Irrigation Corp. Ltd.- I Vs. Rabi: _Sankar Patro in C.A. Nos. 17869,-
17a70/2017 decided an 03.11.2017. Before discussing the relevance of that judgment to the present case, we shall first consider the argument pot time applicant in attempting to r distinguish_ the word 'affiliation' from 1 'approval' andlwhich has been adopted by them to challenge the SRO 66 that are-the basis 1- 1- for considering eligibility of candidates for 1 LDCE by the respondents. i I -
20. The learned counsel for the applicant has, in pleadings and during arguments,
-E attempted ix) make as distinctitu1 between time 11 i 34 cw4ne.225io0zi iailfi On' Nos. 41' 2')/201' F',
- . _ .?.?l.5.*'.E'O!?, r563.f.?0!4 & 2fOa'f2OH' use of time words Taffiliation' ii} SRO 66.
The iunxl affiliation Lbs defined ;n1 Black's 1 Law- Dictionary, Ninth Edition as: Tl. A I! corporation tjnfi;_ is related ix; another corporation knz shareholdings cm: other neans of control; a subsidiary, parent, or sibling corporation. 2. Securities. -One -who controls, is controlled by, or "is under common control with an issuer of a security-"
2l."i Further, in the Oxford 3 English Dictionary, it ii; defined. as ix) officially attach or connect to an organization; admit a member, both ingthe verb form and as a noun , an affiliated person or organization. In the context of education, affiliation would mean that ea person vnnflri study in E3 particular institute and obtained degrees either conducted in common by a larger institute which bears some degnee of control over the subsidiary institute' and/or else ' the examination 1&5 conducted iri accordance sdth time-directions of tfiun: larger institute and degrees éflfié issued tg*1jua larger institute.
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institute anui does run: necessarily ingflgr an
.affiliation. The relationship is clearly
that approval is a sub--set of the larger
aspect of affiliation. jtf an institution is
afifiliated tt>an1 other such as [KHZ-or AICTE, eihl its courses sf; dmmessarily approved by thé/cofipetefit\ag' cy amongst them. Whereas, _,./ | -' .- ' '_,.1 5 -
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1 a course U}. approved, the institution may
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U" 51'..:5 QW»-_~_~_|."i'.,_. affiliate of the approving
f"'"'u"""~\I-1.-.
1,.
i stitution. pln the present case, the EIILM
.~hiversity forfied under Act of' State
/--R\
W Legislature _
claims
1 .
ix) be recognized kgz the
UGC. "It is ix) be noted that-run reply was
receivedii by_ the respondents. when the
University was specifically addressed on
several aspects.of the issee and even warned
J
J ' . |-
that the' students to "whom they jhad issued
such Diploma Certificates would be considered ineligible in case no reply was received.
The courses ill Technical 'Education (Hf this University(EIILM) are admittedly not approved |-36 0.4 No. .2253/*20: F
11':'!!? O,-'|' No.a'. 410/'.Z'(Jf F',
- " _ .?.?!5,f20!?, 663..-r'20z4'a 2x04/Jun' 1 by thef AICTE.' Coming to the specific wordings of the SRO, these are: "must possess ' .
three -' years Diploma or equivalent 1 1 . - .
qualification. certificate 1M1 the respective field. affiliated kn; AICTE". The SRO specifies that the field should be affiliated kg; AICTE. .A field IEK3 to kxa distinguished from an institution and ea field is cums in which the Institution has some competence or alongwith required infrastructure and can, in terms <xf the definitions cflf the words affiliation and approval, only be approved by \ .
- -
some authorized institution as a fit and
proper teaching area for the purpose of
awarding diplomas and degrees. The SRO goes
beyond ithe scope of an approval and is
'\
obviously' worded in ea manner "which iii far
more enlarged than the limited scope of
- \
I .
approval. By the logic we have adopted, if a
field and course are not approved,- the
guestion' of affiliation simply does not
arise. Therefore, the course and the diploma
certificates awarded in the case of
-- T--Z--%z;;Ei;:;i;:;i;--_Z¥i;T--? 7 _ 7 7 7 _ 7 7 _ -131-;;37;'37;1;i37;';'7;'3;¥;;;i;%;i3%3i3i;;:7 7 7 _ _ -- 77 77 777 7 71 é:;Z%:;Ei?;EkE%:;'?
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fin . ii 3-7 _ 0.4 No. 2.253/20!?
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applicants does_not bear any relationship or I?'
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authorization from the AICTE and.ifina AICTE
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cannot, - correspondingly bear any
accountability Tint the nmnner ii} which such
I
courses were offered and certificates given.
Even otherwise, from a _principle of
harmonious interpretation <of 51 clause:_which
-\. 1 .
could have been worded more happily, when the
question cflf affiliation chums not arise 1J1 a
particular contest of a field offered by the
teaching Institution and to be approved by an authorized. Institution, the word affiliated I would. :necessarily' have to kxa read} as approvedli Therefore, the challenge raised by applicants to the contents of the SRO on this ground .lack logical substance' and have {no basis in legal interpretation.
22. Further, ans already Inihj in (flk No. 665/2014 with 692, 724 of 2014 decided. On 02.01.2017, where the SRO 66 "was not challenged, the applicants had relied on the Ministry of HRO, Gazette Notification jdt.
25.07.2015 which read as under:
- 1-
'I
i 38
OA No 3'253x".2Of?
' 1-nun'? 0,4 Nos Jill/203?
Q _ Z.§';'.'5/Z6"F.7, 663/Z0?-'1 (E Z.-'6'--l'/2633-3' fend whereas the Ministry of Human Resource Development, Department of Higher Education vide its order dated 29th December, 20l2 and 25th §February,' 2014 has entrusted the regulatory work of open and Distance »Learning (ODL) mode' of education .hi time Higher .Education System to the University Grants Commission (UGC).
And whereas, Indira Gandhi National Open University vide its notification dated l" May, 2013 has dissolved the Distance Education Council of the University. .
Now, therefore, the Central Government hereby notifies that all the. degrees/ including technical education degrees/ diplomas awarded through Cpen rmni Distance learning mode of education by the Universities established turrmi Act of Parliament or State Legislature, Institutes _' Deemed to p be Universities under Section 3 of the . - ¢ University' Grants filmmnission lest, 1956 and 'Institutes of National Importance declared under an Act of Parliament stand automatically recognized_ .fidr .tfim2 purpose of employment to posts and services under time Central Government provided they have been approved by the Grants Commission. University Grants Commission."
23 In that OA, this matter was considered-and it was ordered as belowzs "This is-@a_general notification of' the tfinistry of lflflfi and cennot Ema held, by this Tribunal, to override the specific rules/SROs framed .by the .Ministry*_ of Defence(MoD) according ix) their cmwi unique <mni specific needs is also settled law, that the specific law will stand in ""__m_'-- -- --_7 7' 7 -- -- -- £%P1%=isieisisiiiszezinmmumzezeII7I7II7I7II7L:%:eaz;;anmmmmnE%z%zlzl;%?£;,5 _ I __ ¢-.-
5In M-
=-11* :'>.--
* '39 " (>41 No. 2253x201? fia 1'->3.
" 1-with 0.4 Nos. 430.-1201?, iv:
_'.'_..'| ; :.'|.-
5-' 22!5.»'2fJ!?, 663.='20!4'& 230%/20I=?
' 'M-
. _. '.'
_ I | I -. .
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'I
-5$§h circumstances. It appears
that nothing' has .been done* as on 1:é.
Y
_date _byf; respondents/MoD" for amending <ar run: amending time SROs andh hence affiliation of the N diploma course to AICTE as per the three SROs; continues to be binding (fl: the respondents snni the applicants as also this Tribunal."
24. Further; the .law <ni the .subject is eery clear. iThe applicants cannot question . I J
- 1 1 -
-w"
the contents Uof . : a statute { or executive instruction aunless they are challenging it 'v |' I from tine aspect pxf Articles I14 & il6 cfif the Constitution. _ By producing a Diploma Certificate albeit from a suspect University, T i_ the applicants have accepted that there is at need for such a qualification and therefore, the challenge to tins basis (M? the entry in the iSRO' is hit by estoppel against the applicants. As held by the Hon'ble Apex Court in Kuldeep Kumar Gupta & Ors. vs. u HZP.S.E.B. &i Ors. [(2001 (2) SLJ 3l0(SC) which Cited Triloki Nath Khosla ["l974(l)SCC 19]: "that classification in matters of promotion with academic or' technical qualification as basis is a matter for . 40 or No. 2253x201?
e'-=.*'H'"2 GA No.27. 4!{Jf20:' .7'.
- . 32eJr20:F.@@3r20x4is zeoerzoee legislative determination _and such a classificatbmi is permissible unless it is found to be unjust on the face of it and the onus lies upon the party attacking the classification to show by _pleadings the |-
necessary material before the Court that the said classification is unreasonable and violative of Article 16 in Triloki Nath(supra)." " The respondents have also emphasized tine powers (If the DGOF ire this regard.
25. . iTherefore, 'the employer has every right txe specify time nature of time course that ae candidate should lemme cleared before becoming' eligible. ' For. this purpose, the respondents kumme exercised their discretion .. I r and applied their .minds and passed orders under' the proviso to Article 309 of the Constitution and have decided to rely on the approval of the courses by AICTE for. the purpose of this minimum qualification. This aspect. cannot ins challenged.ias ee matter axf routine run: have time applicants' established .a2sP_ i _ i __ _ _ "man" """"""""" ea ""°°"mE=flT~~--'mmmRflflflfi=:"""eV11::i--7--i1-T.--.--_e_mm;..T.m-E:,-E,.,._.,.,.,___Z______:_m._ _ um _ _7 T-- 7 -- -- -- _ _ -- |___________I____________Ih_._I_I_._._._.I ___" mm ___ n _Enm.
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41 . _ 0.4 No. 2253/202'?
_ with 0.4 No.e.'4i(J.#L?OI 7, _ ~e s.e=e
-NM'
_ - _ '2215.f'20l?,
\ 663/ZUI4
'. & 2304/2014
w\
i i?esis
??
that.there has ixxne any discrimination that T
-\/'
"="-€-
|.w
invites the consideration of Articles 14 & I 1 16
-of the Constitution. In fact, in the OA No.
665/2014 & ors. cited above, at para 27, the
applicants therein, who had obtained diplomas
from JRNRVU, Rajasthan, had attempted to
argue that- certain other Universities like
Sikkim University, AMIE etc., 'were giving
Diplomas. This Tribunal had refused to
' \
entertain such an argument on the grounds
4
that the ruinciple cflf negative equality had
run role iJ1.service jurisprudence. The fact
that an illegality was being 'committed
cannot become _an excuse for perpetuating
4
-illegalities and furthering such outcomes.
26. ' 11; is also observed. that, although SRO--66 has been challenged in this OA seeking some amendments, there is substantial weight ire the submissions cu? respondents asserting the powers and competence of the DGOF in this regard and that the applicants had furnished an undertaking in this regard and had, therefore, fully acknowledged anui recognized 4 42 _ taeaa.225ie0rF 1-e=:'n'~e (J/I Nos. 410,-'.?(H?,
-22x5r201?.663r2u1#<a Jeoereaee the_ru%ni for their claimed-qualification-to conform to the needs of the" SROM66 as lawfully determined by the DGOF, respondents.
Therefore, the applicants had fully
participated ixe consequence cu? these actions
in time selectbmn process enui were kxmnui in
J <
consequence by estoppel and acquiescence.
27. (Xe the aspect <mf relative rcdes <nf UGC, DEC & AICTE, the Hon'ble Apex Court dwelt at length of this issue in its judgment n in Orissa Lift Irrigation Corp. Ltd.(supra).
The Hon'ble Apex Court noted at Para l6 that although the appellant University in that case ndght rum; have required infirm: approval of AICTE to start a Department or commence a new course or programme in' Technical Education, that does not mean that they have no obligation or duty to conform to the standards emui norms leuri down tn: AICTE for the purpose of ensuring coordinated and integrated development of Technical Education and .maintenance cflf standards. The Hon'ble Apex Cknnfi; also looked jinx: the issue cu? a 'ZE97Z:Tt'r"t'--"'--'--'i--'e'5TET"I'--'--'5%%menu;Z?11-gzzI:1-%:17r}Wm;,I._._._._._._,_,______,_fr----V--'V'V'VTYV'V'--':4'=>>==%g3g@>Eg-;':fl;:fll?E-_ ___, _ _ . "_________ --
_._I_I_.|______ -- ___
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~ 43 _ _
'0»: No. 2253/2012'- 1'
= +1-'Eff? GA No.5'. =1' .*'U.*'..?U1 1?, se e e
we-
. Z215.-"2@f'?, 663f.?:§'l_4' <5 ZIUJ/ZUH
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deemed*to--be University engaging in extending '<é=l?€_<€=<i%
|?
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I
IZEE
:19.'-
its activities into 51 different field. It
.4.-
|?*
E.»-
/'
_held. that if ea deemed. Qniversity' was v\-
/'
characterized as such and I:
recognized for l'
its
.-
I
excellence :U1 a." field cfl? technological \/\
I
subject, it could then introduce courses that
are integrally connected with. Una own field
I -
1 |
of excellence. 7 The other 'category. of 'a
deemed--to--be University was (nus where it was attempting to takE'lfl) courses and pmogrammes E in completely unrelated fields. The _ # applicants have nowhere contended lthat the EIILM University or y' the other Universities/Institutions that issued Diploma to them had any claim to be working or to-
. have kmnni conferred ea status ifiIr_excellence I in a relevant technological area. Proceeding-
further, time Hon'ble Apex_Cknnfi: at Para 43 held as below: ' 1"43. The ilogical conclusion is that a Deemed to be University in the I second category mentioned hereinabove is still an institution of the stature of a technical institution and if it desires to .introduce .new' courses it must fulfill the requirements of 1994 AICTE Regulations.
~/4 0.4 Nu. 3253/L3'f_H?
\1':'!h (14 No.5'. =H{'}»-'.?{L" 7'. ZZIEKZUIF, 663.-*"j'Oi4 6% Z'iO=s'r'.?!'l:'+:' 'N fa ."~. X We therefore conclude that the Deemed to be Universities in the present case were required to abide by the provisions cu? i994 ZUIEEI Regulations and could not introduce courses leading" to award of' degrees in Engineering without the approval of AICTE. M1994 AICTE Regulations or any subsequent Regulations will have to be understood .ni the light rd' our decision."
28. Although time Hon'ble Apex Ckmnfl; had n passed cmders ii} the Chfiififil Lift irrigation case(supra) ii} regard ix) Engineerirmg Degrees awarded kn/ such Universities. tins principles it set out for the need for approval by AICTE apply entirely, mutatis mutandis, to the conduct of diploma courses and award of such certificates.
29. The aforesaid discussions on the challenge raised by the applicants to the provisions_cflf the SRO--66' with .reference to J the rulings of the Hon'ble Apex Court 'in Orissa Lift Irrigation(supra) and the binding precedent set kn; the decision <yf this Tribunal in OA No. 665/2014 with 692, 724 of 2014. decided rni 02.01.2017 applies squarely to the other applicants in the Ohs heard
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-.'//' lead cese. This applies~ although |- the institutions were different in the three Oas, 2215/2017, 663/2014 & 2104/2014. In respect J\j\I\|
- <1f the nine applicants in.(fli No. 2104/2014, we accordingly uphold the. decision of the . T respondents disquali ying time applicants and denying tfifi§;?\appli ants tug; rightful claims (for ifiomotign based on the abovesaid 9» i qu lifications that they had produced for I', .i | tgs purpose. y ! 2 ,/ .
2?/£0. :U1'th€ circumstances, time applicants have no merits whatsoever and appear to have enjoyed. the benefits of a non--decision by respondents commencing from their ill~thought 'examination of the applicants' cases in 2013;
The Oes are accordingly dismissed and in the circumstances, there shall tearu>'order as to costs. ' _ ' _-nq.
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(an. Singh) (R.gij/aykwniar)
Member (J) . Member (A)
Ram . "
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