Central Administrative Tribunal - Ernakulam
Department Of Personnel And Training vs Neethu Lakshmi Moni on 23 August, 2024
1 CENTRAL ADMINISTRATIVE TRIBUNAL, ERNAKULAM BENCH, ERNAKULAM Miscellaneous Application No. 180/00423/2024 in Original Application No. 180/00007/2024 Miscellaneous Application No. 180/00393/2024 in Original Application No. 180/00009/2024 and Miscellaneous Application No. 180/00554/2024 in Original Application No. 180/00389/2023 ______________, this the ________ day of August, 2024 CORAM:
Hon'ble Mr. Justice Sunil Thomas, Member (J) Hon'ble Mr. Anindo Majumdar, Member (A)
1. Miscellaneous Application No. 180/00423/2024 in Original Application No. 180/00007/2024-
1. Union of India, represented by the Secretary to Government, Ministry of Personnel, Public Grievances, Department of Personnel and Training, J674, VJW, North Block, Central Secretariat, New Delhi - 110001.
2. Ministry of Environment and Forest, Climate Change, 6th Floor, Prithwi Wing, Indira Paryavaran Bhavan, Jor Bagh, Aliganj, New Delhi - 110003.
3. Appointments Committee of the Cabinet, Ministry of Personnel, Public Grievances and Pensions, Department of Personnel and Training, J674, VJW, North Block, Central Secretariat, MA No.423/24 in OA 7/24, MA No. 393/24 in OA 9/24 and MA No.554/24 in OA No.389/23 2 New Delhi, Pin - 110001. .....
Miscellaneous Applicants (By Advocate : Mrs. O.M. Shalina, SCGSC) Versus
1. P. Muhammed Shabab, S/o. Aboobacker, aged 36 years, Chief Conservator of Forests (Wildlife) & Field Director, Palakkad, residing at Pulakkottathil House, Thathanampully P. O., Palakkad District - 679 337.
2. State of Kerala represented by its Chief Secretary, Secretariat, Thiruvananthapuram, Pin - 695 001.
3. State of Tamil Nadu represented by its Chief Secretary, Secretariat, Chennai - 600 009.
4. The Principal Secretary to Government, Department of Forest and Wild life, Secretariat, Thiruvananthapuram -695 001.
5. The Principal Chief Conservator of Forests and Head of Forest Force, Kerala Forest Department, Forest Head Quarters, Vazhuthacaud P. O., Thiruvananthapuram - 695 014. .....
Respondents [By Advocates : Ms. Daisy A. Philipose (R1) and Mr. Baijuraj G., Senior GP (R2,4&5)]
2. Miscellaneous Application No. 180/00393/2024 in Original Application No. 180/00009/2024-
1. Union of India, represented by the Secretary to Government, Ministry of Personnel, Public Grievances, Department of Personnel and Training, J674, VJW, North Block, Central Secretariat, New Delhi - 110 001.
MA No.423/24 in OA 7/24, MA No. 393/24 in OA 9/24 and MA No.554/24 in OA No.389/23 3
2. Ministry of Environment and Forest, Climate Change, 6th Floor, Prithwi Wing, Indira Paryavaran Bhavan, Jor Bagh, Aliganj, New Delhi - 110 003.
3. Appointments Committee of the Cabinet, Ministry of Personnel, Public Grievances and Pensions, Department of Personnel and Training, J674, VJW, North Block, Central Secretariat, New Delhi, Pin - 110 001. .....
Miscellaneous Applicants (By Advocate : Mrs. O.M. Shalina, SCGSC) Versus
1. Neethu Lakshmi Moni, D/o. Moni C. P., aged 39 years, Deputy -
Conservator of Forests, Full charge of CF(I&E), Kottayam, residing at Rohini, Near SFS Seminary, Ettumanoor P. O., Kottayam - 686631.
2. State of Kerala represented by its Chief Secretary, Secretariat, Thiruvananthapuram, Pin - 695 001.
3. State of Uttarakhand, represented by its Chief Secretary, Secretariat, Karanpur, Dehradun PO, Uttarakhand - 248 001.
4. The Principal Secretary to Government, Department of Forest and Wild life, Secretariat, Thiruvananthapuram -695 001.
5. The Principal Chief Conservator of Forests and Head of Forest Force, Kerala Forest Department, Forest Head Quarters, Vazhuthacaud P. O., Thiruvananthapuram - 695 014. .....
Respondents [By Advocates : Ms. Daisy A. Philipose (R1) and Mr. Baijuraj G., Senior GP (R2,4&5)] MA No.423/24 in OA 7/24, MA No. 393/24 in OA 9/24 and MA No.554/24 in OA No.389/23 4
3. Miscellaneous Application No. 180/00554/2024 in Original Application No. 180/00389/2023-
1. Union of India, represented by the Secretary to Government, Ministry of Personnel, Public Grievances, Department of Personnel and Training, J674, VJW, North Block, Central Secretariat, New Delhi - 110 001.
2. Ministry of Environment and Forest, Climate Change, 6th Floor, Prithwi Wing, Indira Paryavaran Bhavan, Jor Bagh Road, Aliganj, New Delhi - 110 003, represented by the Secretary to Government of India.
3. Appointments Committee of the Cabinet, Ministry of Personnel, Public Grievances and Pensions, Department of Personnel and Training, J674, VJW, North Block, Central Secretariat, New Delhi, Pin - 110 001. .....
Miscellaneous Applicants (By Advocate : Mrs. O.M. Shalina, SCGSC) Versus
1. Indhu Vijayan N, W/o. Simon Koola Jose, aged 46 years, Deputy -
Conservator of Forests, Social Forestry, Central Region, Ernakulam, Residing at IB - Trinity Citadel Apartments, Gandhi Nagar, Kadavanthara P. O., Ernakulam - 682017.
2. State of Kerala represented by its Chief Secretary, Secretariat, Thiruvananthapuram, Pin - 695 001.
3. The Principal Secretary to Government, Department of Forest and Wild life, Secretariat, Thiruvananthapuram -695 001.
MA No.423/24 in OA 7/24, MA No. 393/24 in OA 9/24 and MA No.554/24 in OA No.389/23 5
4. The Principal Chief Conservator of Forests and Head of Forest Force, Kerala Forest Department, Forest Head Quarters, Vazhuthacaud P. O., Thiruvananthapuram - 695 014. .....
Respondents [By Advocates : Ms. Daisy A. Philipose (R1) and Mr. Baijuraj G., Senior GP (R2-4)] These Miscellaneous Applications having been heard on 22.07.2024, the Tribunal on ________________ delivered the following:
COMMON O R D E R Per: Justice Sunil Thomas, Judicial Member -
MA No. 423 of 2024 in OA No. 7 of 2024 -
The applicant (respondent No. 1 in MA) in the above OA is a 2011 batch Indian Forest Service Officer of Tamil Nadu cadre. He was deputed to Kerala cadre by Annexure A1 order dated 19.1.2021 of the 3rd respondent (Miscellaneous Applicant No. 3 in MA) on inter cadre deputation for a period of 3 years. He joined the Kerala Service on 8.2.2021. The deputation period was to expire on 07.02.2024.
2. Applicant claimed that he was the only son of his father, who was diagnosed with severe gastro intestinal problems and was undergoing MA No.423/24 in OA 7/24, MA No. 393/24 in OA 9/24 and MA No.554/24 in OA No.389/23 6 treatment. For effective treatment he needed continuous attention.
Accordingly, applicant sought extension of inter cadre deputation for two more years w.e.f. 08.02.2024 by submitting a representation. The State Governments of Tamil Nadu and Kerala accorded 'no objection' by Annexure A-3 and A-5. Further details were called by the 2nd respondent Ministry of Environment, Forest and Climate Change, by Annexure A-7 dated 28.08.2023. There were few communications between the 2 nd respondent and both the State Governments. According to the applicant, it was reliably understood that the 2nd respondent had granted approval for extension of inter-cadre deputation and forwarded it to the 1 st respondent, the Union of India, on 23.12.2023.
3. Since no order was passed on his request for extension of inter-cadre deputation, the present OA was filed, essentially seeking a direction to respondents 1 to 3 to consider and pass order on Annexure A-2 application extending the period of inter-cadre deputation of the applicant for a further period of two years in view of Annexures A-3 and A-5 'No Objection Certificates, issued by the concerned State Governments.
MA No.423/24 in OA 7/24, MA No. 393/24 in OA 9/24 and MA No.554/24 in OA No.389/23 7
4. Noting that the applicant's deputation expires on 07.02.2024 this Tribunal by order dated 01.02.2024, directed not to repatriate the applicant for a period of one month. The above interim order is continuing.
5. MA No.423/2024 is filed by the respondents seeking an order vacating the interim order granted.
6. MA No.393/2024 in OA No.09/2024: The applicant herein is a 2010 batch Indian Forest Service officer belonging to Uttarakhand cadre. By Annexure A-1 order dated 02.12.2020, she was deputed to Kerala Cadre for two years on personal grounds. She joined the Kerala Cadre on 27.01.2021. The deputation was to end on 26.01.2024. The applicant claims that she has to look after her 71 year old mother, who was suffering from acute rheumatoid/Athroporosis. She has been under treatment for several years. She was severely affected by Covid-19 and was on oxygen support. The mother cannot stay with her at Uttarakhand, due to extreme climatic conditions. Hence, by Annexure A-4 dated MA No.423/24 in OA 7/24, MA No. 393/24 in OA 9/24 and MA No.554/24 in OA No.389/23 8 18.04.2023, the applicant requested the 7th respondent to extend her deputation by two more years on personal grounds and to forward to 4 th respondent, the Chief Secretary of the State of Kerala, to forward 'No Objection Certificate' and further to require the 2nd respondent Ministry of Environment Forest and Climate Change to allow extension of inter- cadre deputation. The 4th respondent, the State of Kerala granted Annexure A-3 NoC. The 5th respondent, the State of Uttarakhand issued Annexure A-4 NoC. According to the Applicant, Annexure A-5 OM dated 08.11.2004 prescribed the condition for inter-cadre deputation. Claiming that the 2nd respondent granted approval to the 1st respondent for extension of deputation, but no further action was taken thereon by respondents 1 to 3, the applicant has approached this Tribunal. The applicant essentially sought a direction to the respondents 1 to 3 to extend the period of inter cadre deputation of the applicant for a further period of two years in view of Annexures A-3 and Annexure A-4 'No Objection Certificates' and also to direct the respondents 1 to 3 to consider and pass orders on Annexure A-2 application, in view of Annexure A-3 and A-4 'No Objection Certificates' issued by the concerned State Governments.
MA No.423/24 in OA 7/24, MA No. 393/24 in OA 9/24 and MA No.554/24 in OA No.389/23 9
7. Noting that the deputation period of the applicant was to expire shortly, by an order dated 19.01.2024, an interim order was passed permitting the applicant to continue on deputation.
8. MA No.393/2024 is filed by the respondents seeking an order vacating the interim relief granted.
9. MA No.554/2024 in OA No.389/2023: The applicant herein belongs to 2010 batch of Indian Forest Service allotted to Arunachal, Goa, Mizoram & UT (AGMUT) cadre. She was deputed from AGMUT cadre to Kerala cadre, on request, on personal grounds, for 3 years, by Annexure A-1 order dated 08.06.2020. She joined the Kerala Government service on 26.08.2020. Accordingly, her deputation was to end on 25.08.2023.
10. She states that she has a son aged 8 years, who is diagnosed with Autism Spectrum Disorder (ASD), since age of two years and was undergoing treatment. As per medical assessment, the child has to continue his intensive therapy programme to develop skills for integration into the main stream. He also needs continuous attention of both parents, MA No.423/24 in OA 7/24, MA No. 393/24 in OA 9/24 and MA No.554/24 in OA No.389/23 10 evidenced by Annexure A-2, it was claimed. By Annexure A-3 dated 02.11.2022 submitted to the Principal Conservator of Forest, State of Kerala she requested to forward her application for extension of period of inter-cadre deputation by two more years. The 6 th Respondent by Annexure A-4 recommended extension. The 4 th Respondent the Chief Secretary, State of Kerala by Annexure-5 communication dated 30.12.2022 conveyed its no objection to extension. Applicant claims that, to her information, the 2nd respondent had granted approval for extension of inter cadre deputation by OM dated 16.03.2023. Since no action was taken OA No.209/23 was filed by her. It was disposed of by this Tribunal by Annexure A-7 order directing the 1st respondent to pass orders on her request for extension of inter cadre deputation within two months. By Annexure A-8 order dated 18.07.2023 the 3rd respondent, the Appointments Committee of Cabinet (ACC) rejected proposal for inter- cadre deputation.
11. Hence, the present OA was filed by the applicant seeking essentially a direction to the respondents 1 to 3 to extend the period of inter-cadre deputation of the applicant for a further period of two years in MA No.423/24 in OA 7/24, MA No. 393/24 in OA 9/24 and MA No.554/24 in OA No.389/23 11 view of Annexures A-3 and A-4 NoCs and to direct the respondents to consider and pass orders on Annexure A-2 application in view of Annexures A-3 and A-4 'No Objection Certificates'.
12. By an interim order she was permitted to continue taking note of the fact that, her deputation was to expire on 09.08.2023.
13. MA No.554/2024 was filed by the respondents seeking an order vacating the interim order granted.
14. All the applications for vacating the interim orders, filed by the respondents were taken up together in the light of the urgency expressed by the learned SCGSC. Since common contentions are taken up in all the above MAs, they are considered together by this common order.
15. The settled principle governing deputation of All India Service officer has been reiterated by the Supreme Court in Kunal Nanda v. Union of India and Another {2000 KHC 1196} in the following MA No.423/24 in OA 7/24, MA No. 393/24 in OA 9/24 and MA No.554/24 in OA No.389/23 12 words:-
"The basic principle underlying deputation itself is that the person concerned can always and at any time be repatriated to his parent department to serve in his substantive position therein at the instance of either of the departments and there is no vested right in such a person to continue for long on deputation or get absorbed in the department to which he had gone on deputation."
With this principle governing deputation borne in mind, the facts of this case has to be analysed to decide whether the applicants have made out a prima facie case warranting continuation of the interim order of protection already granted.
16. The original applicants contended that though both the State Governments had accorded their sanction for extension of deputation and Government of Kerala had projected cogent reasons it was not granted by the authorities without properly analysing the facts. It was also contended that each of the applicant had established definite personal grounds warranting continuation in Kerala by extending the period of deputation. It was further conteded that several similarly situated persons were granted extension. By not granting such an extension, applicants MA No.423/24 in OA 7/24, MA No. 393/24 in OA 9/24 and MA No.554/24 in OA No.389/23 13 were discriminated against, it was contended.
17. The guidelines governing Inter-Cadre deputation of All India Service officers is laid down in DoP&T OM dated 15.11.2022 of the Department of Personnel and Training, Government of India. This guideline have been relied on by all the applicants as well as by the learned SCGSC to marshal their contentions. The relevant points for governing the field of deputation are available in clause 3(c), (d), (e), (g),
(i) and (j), which are extracted as follows:-
c. Inter-cadre deputations have normally been processed only in cases where individual officers have sought a deputation in view of the personal difficulties. A request for inter cadre deputation will be entertained only if it is forwarded by the State Government concerned with their consent/No Objection alongwith the request of the officer.
d. All cases of inter-cadre deputation of All India Services officers will initially be restricted to three years, extendable by two more years, after review.
e. The total allowable period of inter-cadre deputation in the entire career of the officer shall be five years. No extension of inter-cadre deputation beyond five years shall be allowed.
g. A request for extension (upto a maximum period of five years) will be entertained only if it is forwarded by the State Government concerned with MA No.423/24 in OA 7/24, MA No. 393/24 in OA 9/24 and MA No.554/24 in OA No.389/23 14 cogent reasons and at least three months prior to the expiry of the period of deputation. In case no specific approval of the central Government for extension is received within the period for which deputation was originally valid, the officer shall have to be relieved positively and immediately on completion of the original tenure.
i. The inter-cadre deputation is valid only for the period for which it is allowed by the Central Government and any extension is neither automatic nor should it be presumed merely on the ground that the State Government concerned or officer or both had made a requst to Central Government for extension. As such, the officer shall be entitled to draw salary etc. In the State to which he/she has been deputed only for the period for which he/she has been allowed deputation by the Government of India. He/she shall not be entitled to draw salary, etc after expiry of the period of deputation. An officer on such deputation shall relinquish charge and get himself/herself relieved on the last day of his/her deputation if no orders extending his/her deputation by the conerned Cadre Controlling Authority i.e. Department of Personnel and Training the case of the Indian Administrative Service, the Ministry of Home Affairs in the case of Indian Police Service and the Ministry of Environment and Forests in the case of the Indian Forest Service, are received in the State Government.
j. An officer who does not handover charge at the end of the approved period of deputation will be immediately liable to disciplinary action and break in service for the period beyond the approved date. All orders of deputation will carry endorsment to this effect and further an endorsement to the Accountant General to stop payment of salary to the officer beyond te approved period of deputation.
MA No.423/24 in OA 7/24, MA No. 393/24 in OA 9/24 and MA No.554/24 in OA No.389/23 15
18. Evidently, in the case of the applicant in OA Nos.7/2024 and 9/2024, during the pendency of the OA, their tenture had expired and they are continuing by virtue of orders granted in the Original Applications. In the case of applicant in OA No.398/2023, the applicant approached this Tribunal before the expiry of period of deputation and thereafter the request made by the applicant was rejected. However, she is also enjoying the benefit of an interim order granted by this Tribunal. By virtue of clause 3(g), a request for extension upto a maximum period of 5 years will be entertained only if it is forwarded by the State concerned with cogent reasons and atleast 3 months prior to the expiry of the period of deputation. In case no specific approval of the State Government is received within the period for which their deputation was originally valid, the officer shall have to be relieved positively and immediately on completition of the original tenure.
19. Para 4 of the OM provides that Ministry of Home Affairs and Ministry of Environment, Forest and Climate Change, are bound to consider all requests for Inter-Cadre deputation keeping in view the guidelines and all such request shall continue to be processed and MA No.423/24 in OA 7/24, MA No. 393/24 in OA 9/24 and MA No.554/24 in OA No.389/23 16 submitted for consideration of the Appointments Committee of the Cabinet after obtaining approval of the Minister in charge.
20. The above provisions cumulatively indicate that Inter-Cadre deputation of All India Service officers are governed by specific guidelines. Primary condition is the recommendation by the State Government concerned with cogent reasons. A reading of clauses 3(c) and 3(g) shows that the requirement in both are different. Initial deputation will be sanctined only if it is sought on ground of personal difficulties of the officer. On the other hand, extension request will be considered only if State concerned forwards with cogent reasons. Words employed in both the clauses indicate that for entertaining requests for extension, State concerned should establish cogent reasons, which should be one higher than the personal difficulties of the officer concerned. Evidently, it is for the applicant to establish that cogent reasons have been furnished by the Kerala State Government. Only thereafter such applications are processed by the Ministry of Environment, Forest and Climate Change in this case and thereafter, with the approval of the Minister incharge the matter placed before the Appointments Committee MA No.423/24 in OA 7/24, MA No. 393/24 in OA 9/24 and MA No.554/24 in OA No.389/23 17 of Cabinet. Thus, ultimate decision making authority is Appointments Committee of Cabinet (ACC).
21. With the above policy guidelines and law laid down by the Supreme Court, as indicated earlier, the question arises whether the applicants have made out a prima facie case for continuance of interim order of protection. Evidently, as per the above policy guideline, the request for Inter Cadre deputation for further period of two years will be approved only after review.
22. It is pertinent to note that 3(1) of the DoP&T guidelines specifically provides that Inter Cadre deptutation is valid only for the period for which it is allowed by the Central Government, and any extension is neither automatic nor should be presumed merely on the ground that State Government concerned or officer both made requests to the Central Government. Evidently, the grant of extension is not automatic and only on cogent reasons being made out. It is pertinent to note that in OA No.389/2023 by Annexure A-4 the Head of Forest Force, Kerala Government, had addressed the Chief Secretary recommending MA No.423/24 in OA 7/24, MA No. 393/24 in OA 9/24 and MA No.554/24 in OA No.389/23 18 the request for extension, for enabling the applicant for treatment of her son. However, in the communication of the State Government to Ministry of Environment, Forest and Climate Change, absolutely no reason is stated for extension. It only states that it has no objection in extending the deputation. In other words, the State Government did not place any cogent reasons, much less any reason for seeking an extension.
23. In OA No.7/2024, the Chief Secretary, Kerala Government had addressed the Secretary, Ministry of Environment, Forest and Climate Change by Annexure A-6 communication recommending extension of deputation of the applicant therein, on the ground of shortage of staff and considering the medical grounds advanced by the applicant. In OA No.9/2024, by Annexure A-3, the Chief Secretary, Government of Kerala by his communication addressed to Secretary, Ministry of Environment, Forest and Climate Change recommended extention of deputation of the applicant therein on the ground of treatment of the applicant's mother.
24. A perusal of the above documents, clearly show that definite reason of shortage of staff was indicated by the State of Kerala only in MA No.423/24 in OA 7/24, MA No. 393/24 in OA 9/24 and MA No.554/24 in OA No.389/23 19 the case of applicant in OA No.7/2024. Regarding the other two applicants, it seems that the only ground that was projected was the medical personal grounds of the dependants of the respective applicants. However, it is for the ACC to take appropriate decision having regard to the facts available on record on a larger public interest. It is pertinent to note that decision taken by the ACC is assailed not on the ground that there is malafide involved. The only grounds advanced therein is that medical grounds each of the applicant was not properly appreciated. It was also contended that several similarly situated persons were granted extension.
25. It is pertinent to note that as indicated earlier, the guidelines grants absolute authority to the ACC to evaluate the factual situation available in each case and to take an appropriate decision. It is pertinent to note that deputation is granted as per the guidelines only on personal grounds. However, extension has to be on cogent reasons. No specific cogent reason has been placed before the Ministry of Environment, Forest and Climate Change for sustaining an extension of deputation. On the other hand, the contention of the applicants that other persons have been MA No.423/24 in OA 7/24, MA No. 393/24 in OA 9/24 and MA No.554/24 in OA No.389/23 20 granted extension of deputation cannot be a reason for granting extension to the applicants, since, the grounds available in each case may vary from one person to another. According to Learned SCGSC, the officers covered by records relied on by applicant were granted extension only in deviation from the policy, which was within the domain of ACC.
26. It is pertinent to note that the prayer sought in the Original Application is for a direction to the authority to extend the deputation. This Tribunal cannot grant such a blanket direction. The only direction this Tribunal can order, if appropriate grounds are made out, is only to reconsider the decision. However, in the case of applicants in OA No.7/2024 and OA No.9/2024, no orders have been passed. By virtue of clause 3(g) in Annexure R1(b) guideline, if no specific approval for extension is obtained, they will have to relieved immediately. They are continuing only by virtue of the interim order. This Tribunal cannot pass an order in the circumstances directing the authority to pass an order. On the other hand, in the case of Applicant in OA No.389/2023 an order declining extension of deputation has been passed, which we do not feel needs interference for the reasons menitoned above.
MA No.423/24 in OA 7/24, MA No. 393/24 in OA 9/24 and MA No.554/24 in OA No.389/23 21
27. It is pertinent to note that a bench of this Tribunal had occasion to consider an identical case of non-extention of deputation of an IFS officer in OA No.245/2023. After elaborate consideration of the legal and factual issues therein, this Tribunal declined to interefere in the decision of the ACC. We find no reason to take a different view.
28. In the light of the facts mentioned above we are not satisfied that the applicants have established a legal right to seek an extension. No grounds also been made to challenge the decision of the ACC in each of the case. Consequently no prima facie case has been made out. Hence, balance of convenience is in favour of not continuing the order of status quo granted by this Tribunal. Accordingly, all the MAs are allowed. Interim orders granted by this Tribunal in respective OAs, stands vacated.
MA No.423/24 in OA 7/24, MA No. 393/24 in OA 9/24 and MA No.554/24 in OA No.389/23 22 Post for filing of reply statement by the respondents on 03.09.2024.
(ANINDO MAJUMDAR) (JUSTICE SUNIL THOMAS)
ADMINISTRATIVE MEMBER JUDICIAL MEMBER
"va"
MA No.423/24 in OA 7/24, MA No. 393/24 in OA
9/24 and MA No.554/24 in OA No.389/23
23
List of Annexures
OA No.07/2024
Annexure A-1 -A true copy of the Order No.37/22/2020-EO(SM-I) dated 19/1/2021 issued by the 3rd respondent Annexure A-2 -A true copy of the application dated 7/2/2023 submitted by the applicant before the Additional Chief Secretary to Government, Environment and Forest Department, Chennai Annexure A-3- A true copy of the application dated 7/2/2023 submitted by the applicant before the 7th respondent Annexure A-4- A copy of the letter No.4094665/FR.Spl.A/2023-1 dated 1/04/2023 addressed to the 2nd respondent, by the Additional Chief Secretary to Government, Forest (FR.Spl.A) Department, Chennai Annexure A-5- A true copy of the letter No.17016/06/2020-IFS-I dated 13/4/2023 issued by the 2nd respondent to the Joint Secretary, General Administration department, Kerala Annexure A-6- A true copy of the letter No.AIS-B2/25/2023-GAD dated 14/08/2023 issued by the 4th respondent to the 2nd respondent Annexure A-7- A true copy of the letter No.17016/06/2020-IFS-I dated 28/8/2023 issued by the 2nd respondent to the 5th respondent Annexure A-8- A true copy of the letter No.17016/06/2020-IFS-I dated 26/09/2023 issued by the 2nd respondent to the 5th respondent Annexure A-9- A copy of OM No.37/19/2014-EO(SM-I) dated 13/09/2014 issued by the 1st respondent Annexure A-10- A copy of OM No.37/33/2014-EO(SM-I) dated 5/12/2014 issued by the 1st respondent Annexure A-11- A copy of OM No.37/50/2014-EO(SM-I) dated 5/12/2014 issued by the 1st respondent MA No.423/24 in OA 7/24, MA No. 393/24 in OA 9/24 and MA No.554/24 in OA No.389/23 24 Annexure A-12- A copy of OM No.37/20/2018 dated 29.01.2022 issued by the 1st respondent Annexure A-13- A true copy of the letter No.13017/28/2022-AIS-I dated 15.11.2022 issued by the Under Secretary to the Government of India, Ministry of Personnel, Public Grievances, Department of Personnel and Training.
**** Annexure R1(A): True copy of DoPT's OM No.13017/8/2002-AIS-1 dated 14.08.2013 Annexure R1(B): True copy of DoPT's OM No.13017/28/2022-AIS-1 dated 15.11.2022 Annexure R1(C): True copy of MoEF&CC's OM No.17016-06-2020- IFS-I dated 21.12.2023 **** OA No.09/2024 Annexure A-1 -A true copy of the Order No.37/18/2020-EO(SM-I) dated 02.12.2020 issued by the 3rd respondent Annexure A-2 -A true copy of the application No.CF/per/349/2022 dated 18.04.2023 submitted by the applicant before the 7th respondent Annexure A-3 -A true copy of the letter No.AIS-B2/28/2023-GAD dated 12.07.2023 issued by the 4th respondent to the 2nd respondent Annexure A-4 -A true copy of the letter No.935/X-1-2023-03(12)/2015 dated 28.8.2023 issued by the 5th respondent to the 2nd respondent and translation.
Annexure A-5 -A true copy of the letter No.13017/28/2022-AIS-I dated 15.11.2022 issued by the Under Secretary to the Government of India, MA No.423/24 in OA 7/24, MA No. 393/24 in OA 9/24 and MA No.554/24 in OA No.389/23 25 Ministry of Personnel, Public Grievances, Department of Personnel and Training.
Annexure A-6 -A copy of the OM No.37/19/2014-EO(SM-I) dated 13/9/2014 issued by the 3rd respondent Annexure A-7 -A copy of the OM No.37/33/2014-EO(SM-I) dated 5/12//2014 issued by the 3rd respondent Annexure A-8 -A copy of the OM No.37/50/2014-EO(SM-I) dated 5/12/2014 issued by the 3rd respondent Annexure A-9 -A copy of the OM No.37/20/2018 dated 29.01.2022 issued by the 3rd respondent **** Annexure R1(A): True copy of DoPT's OM No.13017/8/2002-AIS-1 dated 14.08.2013 Annexure R1(B): True copy of OM No.17016-01-2020-IFS-I dated 01.11.2023 issued by the 2nd respondent *** OA No.389/2023 Annexure A-1 -A true copy of the Order No.37/11/2020-EO(SM-I) dated 08.06.2020 issued by the 3rd respodnent Annexure A-2 -A true copy of the Initial Assessment Reprot dated 27.10.2022 issued by Nava Jyothi Centre for Child Behavioral Science, Kakkanad regarding the illness of Applicant's son Annexure A-3 -A true copy of the application dated 02.11.2022 submitted by the applicant before the 6th respondent Annexure A-4 -A true copy of the letter No.KFDHQ/3862/2020- HoFF/IFSII dated 14.11.2022 issued by the 6th respondent to the 4th MA No.423/24 in OA 7/24, MA No. 393/24 in OA 9/24 and MA No.554/24 in OA No.389/23 26 respondent Annexure A-5 -A true copy of the letter No.AIS-B2/79/2022-GAD dated 30.12.2022 issued by the 4th respondent to the 2nd respondent Annexure A-6 -A true copy of the OM No.13017/28/2022-AIS-I dated 15.11.2022 issued by the Under Secretary to the Government of India, Ministry of Personnel, Public Grievances, Department of Personnel and Training.
Annexure A-7 -A true copy of the order passed by the Tribunal in OA No.209 of 2023 dated 31/05/2023 Annexure A-8 -A true copy of the order F.No.37/11/2020-EO(SM-I) passed by the 3rd respondent dated 18.07.2023 Annexure A-9 -A copy of the OM No.37/19/2014-EO(SM-I) dated 13/9/2014 issued by the 3rd respondent Annexure A-10 -A copy of the OM No.37/33/2014-EO(SM-I) dated 5/12/2014 issued by the 3rd respondent Annexure A-11 -A copy of the OM No.37/50/2014-EO(SM-I) dated 5/12/2014 issued by the 3rd respondent Annexure A-12 -A copy of the OM No.37/20/2014-EO(SM-I) dated 29.01.2022 issued by the 3rd respondent Annexure A-13 -A copy of the office memorandum bearing No.42011/3/2014-Estt.(Res.) dated 6/6/2014, issued by the 1st respondent Annexure A-14 -A copy of the office memorandum bearing F No.42011/3/2014-Estt.(Res.) dated 8/10/2018, issued by the 1st respondent Annexure A-15 -A copy of the office memorandum bearing No.6/31/2022-EO(SM-I) dated 31/07/2022 issued by the 3rd respondent MA No.423/24 in OA 7/24, MA No. 393/24 in OA 9/24 and MA No.554/24 in OA No.389/23 27 Annexure A-16 -A copy of the office memorandum bearing No.37/1/2015-EO(SM-I) dated 18/2/2023 issued by the 3rd respondent Annexure A-17 -A copy of the office memorandum bearing No.37/27/2020-EO(SM-I) dated 24/4/2023 issued by the 3rd respondent Annexure A-18 -A copy of the office memorandum bearing No.28020/24/2013-AIS(1) dated 31/10/2023 issued by the 3rd respondent *** Annexure R2(A)- True copy of the letter dated 16.03.2023 issued by the 2nd respondent Annexure R2(B)- True copy of the O.M. Dated 15.11.2022 issued by the 1st respondent DoP&T Annexure R2(C) -True copy of letter dated 18.05.2023 issued by the 3 rd respondent Ministry Annexure R2(D) -True copy of the letter dated 24.05.2023 issued by the 2nd respondent Ministry Annexure R2(E) -True copy of communication dated 21.07.2023 issued by the 2nd respondent Ministry to the Joint Secretary, General Administration (AIS-C) Department, Government of Kerala ****** MA No.423/24 in OA 7/24, MA No. 393/24 in OA 9/24 and MA No.554/24 in OA No.389/23