Central Administrative Tribunal - Kolkata
Naresh Chandra Mondal vs Finance on 1 November, 2025
1 O.A./351/0231/2024 M.A./351/0887/2025 CENTRAL ADMINISTRATIVE TRIBUNAL KOLKATA BENCH, KOLKATA O.A./351/0231/2024 Date of Hearing:- 17/09/2025. M.A./351/0887/2025 Date of Order:- 01/11/2025. Coram: Hon'ble Mrs. Urmita Datta (Sen), Judicial Member.
Hon'ble Mr. Suchitto Kumar Das, Administrative Member.
1. Shri Naresh Chandra Mondal, Aged about (49) years Son of Late Ramesh Chandra Mondal Working as Senior Accounts Officer Presently posted at Directorate of Fisheries, Andaman & Nicobar Administration, Port Blair Resident of School Line Port Blair Tehsil, South Andaman- 744103.
2. Shri V. Venkadesan, Aged about (44) years Son of Shri C. Velu Working as Assistant Account Officer Presently posted at Office of Executive Engineer, Construction Division, Andaman Public Works Department Car Nicobar Resident of Buniyadabad Port Blair Tehsil, South Andaman- 744102.
3. Smti Latha Nair, Aged about (45) years Wife of Shri Santhosh Kumar Working as Assistant Account Officer Presently posted at Office of the Executive Engineer, Minor Irrigation Division, Andaman Public Works Department, Hutbay, Little Andaman Resident of Junglighat Port Blair Tehsil, South Andaman- 744103.
4. Shri M.G. Sunil Kumar, Aged about (44) years Son of Late V.G. Krishnan Working as Assistant Account Officer Presently posted at Office of the Superintending Engineer, Electricity Digitally signed by Sambit Kumar Ganguly DN: C=IN, O=Personal, T=7150, OID.2.5.4.65= Sambit Kumar 1336014722240550049cSCx8jy16P1KN, Phone= df66569e4aef09e8c9fffe11cd84300f3957e9e407509cd8b03c4ab74c00d e89, PostalCode=711112, S=West Bengal, SERIALNUMBER= 02065415bb80bcbd7e94dd7f68fc7cc80240ce4f8e6f28a05df2a781b4e36 f2e, CN=Sambit Kumar Ganguly Ganguly Reason: I am the author of this document Location:
Date: 2025.11.03 12:14:09+05'30' Foxit PDF Reader Version: 2024.3.0 2 O.A./351/0231/2024 M.A./351/0887/2025 Department, Port Blair Resident of Phoenix Bay Port Blair Tehsil, South Andaman- 744101.
5. Smti K. Sudha, Aged about (43) years Wife of Shri M. Vijay Prakash Working as Assistant Account Officer Presently posted at Chief Pay & Accounts Office, Port Blair Resident of Nayagaon Port Blair Tehsil, South Andaman- 744106.
6. Shri Dipak Purthi, Aged about (46) years Son of Late Nathanial Purthi Working as Senior Accountant Presently posted at Chief Pay & Accounts Office, Port Blair.
Resident of Brichgunj Port Blair Tehsil, South Andaman- 744103.
...........Applicants
-Versus-
1. Union of India, Service through the Secretary, Govt. of India, Ministry of Home Affairs, North Block, New Delhi- 110001.
2. The Hon'ble Lt. Governor Andaman & Nicobar Islands Raj Niwas, Port Blair- 744101.
3. The Chief Secretary Andaman and Nicobar Administration Secretariat, Port Blair- 744101.
4. The Commissioner-cum-Secretary (Finance) Andaman and Nicobar Administration Secretariat, Port Blair- 744101.
5. The Secretary (Finance) Andaman and Nicobar Administration Secretariat, Port Blair, Pin- 744101.
Digitally signed by Sambit Kumar Ganguly DN: C=IN, O=Personal, T=7150, OID.2.5.4.65= Sambit Kumar 1336014722240550049cSCx8jy16P1KN, Phone= df66569e4aef09e8c9fffe11cd84300f3957e9e407509cd8b03c4ab74c00d e89, PostalCode=711112, S=West Bengal, SERIALNUMBER= 02065415bb80bcbd7e94dd7f68fc7cc80240ce4f8e6f28a05df2a781b4e36 f2e, CN=Sambit Kumar Ganguly Ganguly Reason: I am the author of this document Location:
Date: 2025.11.03 12:14:09+05'30' Foxit PDF Reader Version: 2024.3.0 3 O.A./351/0231/2024 M.A./351/0887/2025
6. The Director of Accounts and Budgets Chief Pay and Accounts Office Andaman and Nicobar Administration Port Blair- 744101.
..........Respondents For the applicant(s) : Mr. Gopala Binnu Kumar (Counsel). For the respondent(s) : Dr. D. Chowdhury (Counsel).
O R D E R. Per: Mr. Suchitto Kumar Das, Administrative Member.
1. The applicant has approached this Tribunal under Section 19 of the Administrative Tribunals Act 1985, praying for the following relief(s):-
"A. (i) An order be passed to rescind, recall, withdraw the impugned memorandum dated 3rd January, 2024 issued by the respondent no. 6 with the approval of the respondent no. 5 whereby the applicants were denied the benefit of office memorandum dated 3 rd March, 2023 issued by the Govt. of India.
(ii) An order be passed directing the respondent authorities, more particularly the respondent no. 5 and 6 to accord the benefit of the Old Pension Scheme under Central Civil (Pension) Rules 1972 (Now 2021) to the applicants at par with the other 8 incumbents who were appointed along with the applicants vide Office Order No. 302 dated 31st August, 2004 to the post of Lower Division Clerk under the respondent no. 6.
B. An order be passed directing the respondent authorities to transmit the original records of the case before this Hon'ble court, so that after perusing the same conscionable justice may be rendered to the applicant. C. Any other relief or relief's, order or orders, direction or directions as your Honour deem fit and proper".
2. Facts as narrated by the applicants are as follows:-
2.1 On 19/12/2003, a notice for recruitment of Lower Division Clerk was notified by the respondent no. 6 for filing up (11 (un-reserved 9, ST-1 Digitally signed by Sambit Kumar Ganguly DN: C=IN, O=Personal, T=7150, OID.2.5.4.65= Sambit Kumar 1336014722240550049cSCx8jy16P1KN, Phone= df66569e4aef09e8c9fffe11cd84300f3957e9e407509cd8b03c4ab74c00d e89, PostalCode=711112, S=West Bengal, SERIALNUMBER= 02065415bb80bcbd7e94dd7f68fc7cc80240ce4f8e6f28a05df2a781b4e36 f2e, CN=Sambit Kumar Ganguly Ganguly Reason: I am the author of this document Location:
Date: 2025.11.03 12:14:09+05'30' Foxit PDF Reader Version: 2024.3.0 4 O.A./351/0231/2024 M.A./351/0887/2025 and physically handicapped-1) vacancies of Lower Division Clerk (Group- C).
2.2 On 19/07/2004, the respondent no. 6 wrote a letter to the Staff Selection Commission that there is a change in the number of vacancies in the grade of Lower Division Clerks and now the vacancies available are 17 and requested that name of 17 candidates may be furnished to the Administration at the earliest. The Staff Selection Commission sent a merit list of 17 candidates recommending their appointment. 2.3 The respondent no. 6 published the selected list of the candidates wherein the name of the applicants appeared at Sl. No. 10 to 15. On 25/08/2004, Offers of Appointment were issued to all 17 incumbents including the applicants in the instant original application. The applicants along with 11 others joined in the post of Lower Division Clerk on 31/08/2004.
2.4 The service of the applicants was treated under the New Pension Scheme. On 03/03/2023, the Government of India issued an Office Memorandum whereby it was decided that in all cases where the Central Government Civil employees have been appointed against a post or vacancy which was advertised/notified for recruitment/appointment, prior to the date of notification for National Pension System i.e, 22/12/2003, such employees may be given a onetime option to be covered under the Central Civil Service (Pension) Rules 1972 (now 2021). 2.5 The applicants, on 06/03/2023, 07/03/2023, 09/03/2023, 10/03/2023 and 30/03/2023 made their respective representations Digitally signed by Sambit Kumar Ganguly DN: C=IN, O=Personal, T=7150, OID.2.5.4.65= Sambit Kumar 1336014722240550049cSCx8jy16P1KN, Phone= df66569e4aef09e8c9fffe11cd84300f3957e9e407509cd8b03c4ab74c00d e89, PostalCode=711112, S=West Bengal, SERIALNUMBER= 02065415bb80bcbd7e94dd7f68fc7cc80240ce4f8e6f28a05df2a781b4e36 f2e, CN=Sambit Kumar Ganguly Ganguly Reason: I am the author of this document Location:
Date: 2025.11.03 12:14:09+05'30' Foxit PDF Reader Version: 2024.3.0 5 O.A./351/0231/2024 M.A./351/0887/2025 before the respondent authorities. By impugned order dated 03/01/2024, respondents rejected the claim of the applicants on the ground that recruitment notice was invited only in respect of 11 posts of Lower Division Clerk and the vacancy for the 06 posts arose during July, 2004 upon promotion of existing Lower Division Clerk to the post of Accountant and have not been notified in the vacancy notice dated 19/12/2023.
3. 3.1 Learned Counsel for the applicants submits that the respondent erroneously held that the applicants were appointed to the posts of Lower Division Clerk upon promotion of existing Lower division Clerks to the post of Accountant and that these vacancies were not been notified in the notice dated 19/12/2003. The recruitment notice dated 19/12/2003 in clause-2 specifically mentioned that the vacancies are provisional and may increase or decrease. Clause-2 in the said recruitment notice dated 19/12/2003 enabling the recruitment authority to increase or decrease the vacancy is only to accommodate the respondent authorities to fill up the vacancies which arises during the pendency of the selection process for appointment to the respective posts. The respondent read the said recruitment notice dated 19/12/2003 in isolation without considering clause-2 of the said recruitment notice. 3.2 Learned Counsel for the applicants submits that on the basis of the recruitment notice dated 19/12/2003 the applicants were appointed to the post of Lower Division Clerk under the respondent no. 6 along with 11 other persons in the same terms and conditions. The entire selection Digitally signed by Sambit Kumar Ganguly DN: C=IN, O=Personal, T=7150, OID.2.5.4.65= Sambit Kumar 1336014722240550049cSCx8jy16P1KN, Phone= df66569e4aef09e8c9fffe11cd84300f3957e9e407509cd8b03c4ab74c00d e89, PostalCode=711112, S=West Bengal, SERIALNUMBER= 02065415bb80bcbd7e94dd7f68fc7cc80240ce4f8e6f28a05df2a781b4e36 f2e, CN=Sambit Kumar Ganguly Ganguly Reason: I am the author of this document Location:
Date: 2025.11.03 12:14:09+05'30' Foxit PDF Reader Version: 2024.3.0 6 O.A./351/0231/2024 M.A./351/0887/2025 process initiated on the basis of recruitment notice dated 19/12/2003 was culminated by the respondent authorities by issuing Office Order No. 302 dated 31/08/2004 whereby the applicants along with 11 others were appointed to the post of Lower Division Clerk under the respondent no. 6. There is no distinction between the applicants and the 11 others who had undergone the same selection process initiated on the basis of recruitment notice dated 19/12/2003 and were appointed to the post of Lower Grade Clerk.
3.3 Learned Counsel for the applicants submits that the applicants are equally circumstanced with other 11 incumbents who participated, selected and were appointed along with the applicants by dint of one and the same Office Order no. 302 dated 31/08/2004, the respondents considering the representation of the 8 incumbents, accorded the benefit of the circular dated 03/03/2023 issued by the Govt. of India to the said 8 incumbents and at the time deprived the applicants of similar benefits which is discrimination and violative of Article 14 and 16 of the Constitution of India. Once the applicants were appointed on the basis of vacancy notice dated 19/12/2003 along with the other incumbents, the respondent authorities had no power to deny the benefit of the office memorandum dated 03/03/2023 issued by the Govt. of India to the applicants while allowing the said benefit to the other 8 incumbents.
4.
4.1 Learned Counsel for the respondents submits that the Govt. of India vide OM dated 03/03/2023 issued instructions stipulating that in all cases Digitally signed by Sambit Kumar Ganguly DN: C=IN, O=Personal, T=7150, OID.2.5.4.65= Sambit Kumar 1336014722240550049cSCx8jy16P1KN, Phone= df66569e4aef09e8c9fffe11cd84300f3957e9e407509cd8b03c4ab74c00d e89, PostalCode=711112, S=West Bengal, SERIALNUMBER= 02065415bb80bcbd7e94dd7f68fc7cc80240ce4f8e6f28a05df2a781b4e36 f2e, CN=Sambit Kumar Ganguly Ganguly Reason: I am the author of this document Location:
Date: 2025.11.03 12:14:09+05'30' Foxit PDF Reader Version: 2024.3.0 7 O.A./351/0231/2024 M.A./351/0887/2025 where the Central Government Civil employee has been appointed against a post or vacancy which was advertised/notified for recruitment/appointment, prior to the date of notification for National Pension System i.e, 22/12/2003 and is covered under the National Pension System on joining service on or after 01/01/2004, may be given a one-time option to be covered under the CCS (Pension) Rules, 1972 (now 2021).
During the year 2003, the Pay & Accounts Organization decided to conduct the recruitment drive to fill up 11 vacancies of LDC's with the assistance of Staff Selection Commission, New Delhi. Out of the 11 vacancies, 08 posts were vacant at that point of time and 03 posts were likely to become vacant within a month or so. Vacancies were notified vide Vacancy Notice dated 19/12/2003 for filling up 11 posts of Lower Division Clerks. Meanwhile, with the promotion of existing Lower Division Clerks to the post of Accountant vide Order dated 09/07/2004, 06 more posts of LDCs fell vacant in the Pay & Accounts Organization. Since direct recruitment from the open market through advertisement takes a long time, in order to avoid the situation of above 06 posts which fell vacant on 09/07/2004 remaining vacant for long period and also given the fact that the written examination for recruitment to the 11 notified vacancies vide notification dated 19/12/2003 was conducted after great effort it was decided to fill-up the aforesaid 06 vacancies of LDCs which arose on 09/07/2004 from the 88 eligible who had candidates qualified in the written examination held on 25/04/2004. Accordingly, before declaration of the final result of the recruitment notified vide notification dated Digitally signed by Sambit Kumar Ganguly DN: C=IN, O=Personal, T=7150, OID.2.5.4.65= Sambit Kumar 1336014722240550049cSCx8jy16P1KN, Phone= df66569e4aef09e8c9fffe11cd84300f3957e9e407509cd8b03c4ab74c00d e89, PostalCode=711112, S=West Bengal, SERIALNUMBER= 02065415bb80bcbd7e94dd7f68fc7cc80240ce4f8e6f28a05df2a781b4e36 f2e, CN=Sambit Kumar Ganguly Ganguly Reason: I am the author of this document Location:
Date: 2025.11.03 12:14:09+05'30' Foxit PDF Reader Version: 2024.3.0 8 O.A./351/0231/2024 M.A./351/0887/2025 19/12/2003, the Chief Pay & Accounts Office requested the SSC to communicate the list of 17 candidates for appointment to the post of Lower Division Clerks.
4.2 Learned Counsel for the respondents submits that as per the select list communicated by the SSC, above 17 candidates were appointed to the post of LDC in Pay & Accounts Organization vide Order dated 31/08/2004.
One candidate resigned from the post of LDC owing to her illness vide Order dated 28/02/2007. Another was already covered under Old Pension Scheme being a departmental candidate appointed on direct recruitment basis after tendering technical resignation. Appointment of a third candidate was terminated as her ST category certificate was found to be fake upon verification. Upon notification of OM dated 03/03/2023, barring the above 03 (three), the remaining 14 (fourteen) employees submitted their option for Coverage under Central Civil Services (Pension) Rules in place of NPS on the premises that they were recruited against the posts/vacancies advertised/notified for recruitment on 19/12/2003 which is prior to the date of notification for National Pension System i.e, 22/12/2003. The option exercised by them was examined with reference to the stipulation in the OM dated 03/03/2023 and held that since the option to switchover to Central Civil Services (Pension) Rules in place of NPS in terms of the said OM is admissible only to employees appointed against a post or vacancy which was advertised/notified for recruitment/appointment, prior to the date of notification for National Pension System i.e, 22/12/2003, the option exercised by the employees appointed against the 11 (eleven) vacancies/posts notified vide Vacancy Digitally signed by Sambit Kumar Ganguly DN: C=IN, O=Personal, T=7150, OID.2.5.4.65= Sambit Kumar 1336014722240550049cSCx8jy16P1KN, Phone= df66569e4aef09e8c9fffe11cd84300f3957e9e407509cd8b03c4ab74c00d e89, PostalCode=711112, S=West Bengal, SERIALNUMBER= 02065415bb80bcbd7e94dd7f68fc7cc80240ce4f8e6f28a05df2a781b4e36 f2e, CN=Sambit Kumar Ganguly Ganguly Reason: I am the author of this document Location:
Date: 2025.11.03 12:14:09+05'30' Foxit PDF Reader Version: 2024.3.0 9 O.A./351/0231/2024 M.A./351/0887/2025 Notice dated 19/12/2003 can only be considered for inclusion in the Old Pension Scheme (OPS). Accordingly, the option exercised by those employees who were appointed against the notified 11 (eleven) posts of LDC for coverage under CCS (Pension) Rules, in place of NPS and fulfilled the conditions mentioned in the OM dated 03/03/2023 were considered and accepted by the Appointing Authority. With regard to the option exercised by the remaining 06 (six) employees, it was held that though they were appointed from the same select list notified by the Staff Selection Commission against the recruitment drive conducted for filling up of 11 (Eleven) post of LDCs vide vacancy notice dated 19/12/2003, but their appointment was made against 06 (six) subsequent vacancies which arose on 09/07/2004 upon promotion of existing LDCs to the post of Accountant. Thus they did not fulfill the conditions stipulated in the OM dated 03/03/2023 as the post/vacancy against which they were appointed arose subsequent to the date of notification for National Pension System i.e, 22/12/2003. Accordingly, their option for coverage under CCS (Pension) Rules, 1972 in place of NPS was not considered by the Appointing Authority.
4.3 Learned Counsel for the respondents further submits that the option to switch over from NPS to OPS provided by the GOI vide OM dated 03/03/2023 is applicable only to employees appointed against a post or vacancy which was advertised/notified for recruitment/appointment, prior to the date of notification of the National Pension System. Since, the total number of posts of LDC notified for recruitment vide Vacancy Notice dated 19/12/2003 was 11 (eleven), the decision of the Appointing Digitally signed by Sambit Kumar Ganguly DN: C=IN, O=Personal, T=7150, OID.2.5.4.65= Sambit Kumar 1336014722240550049cSCx8jy16P1KN, Phone= df66569e4aef09e8c9fffe11cd84300f3957e9e407509cd8b03c4ab74c00d e89, PostalCode=711112, S=West Bengal, SERIALNUMBER= 02065415bb80bcbd7e94dd7f68fc7cc80240ce4f8e6f28a05df2a781b4e36 f2e, CN=Sambit Kumar Ganguly Ganguly Reason: I am the author of this document Location:
Date: 2025.11.03 12:14:09+05'30' Foxit PDF Reader Version: 2024.3.0 10 O.A./351/0231/2024 M.A./351/0887/2025 Authority in not accepting the options in respect of remaining 06 employees, appointed from the same select list, but appointed against 06 (six) subsequent vacancies is in confirmity with the provision of the OM ibid as they have been appointed against the future vacancies arising after notification of the Vacancy Notice dated 19/12/2003.
5. Heard the parties. Perused material on record. 5.1 The employment notice dated 19/12/2003 advertised the vacancy for 11 posts of LDCs. Subsequently, appointment to 6 posts which fell vacant due to promotion of existing LDCs to the posts of Accountant in July 2004 were also made from the list of eligible candidate short listed after the selection process conducted in terms of vacancy notice dated 19/12/2003.
5.2 Operative part of OM dated 03/03/2023 extending the coverage of Old Pension Scheme to certain employees is reproduced below:-
"4. The matter has been examined in consultation with the Department of Financial Services. Department of Personnel & Training, Department of Expenditure and Department of Legal Affairs in the light of the various representations/references and decisions of the Courts in this regard. It has now been decided that, in all cases where the Central Government civil employee has been appointed against a post or vacancy which was advertised/notified for recruitment/appointment prior to the date of notification for National Pension System i.e, 22.12.2023 and is covered under the National Pension System on joining service on or after 01.01.2004, may be given a one-time option to be covered under the CCS (Pension) Rules, 1972 (now 2021). This option may be exercised by the concerned Government servants latest by 31.08.2023." Digitally signed by Sambit Kumar Ganguly
DN: C=IN, O=Personal, T=7150, OID.2.5.4.65= Sambit Kumar 1336014722240550049cSCx8jy16P1KN, Phone= df66569e4aef09e8c9fffe11cd84300f3957e9e407509cd8b03c4ab74c00d e89, PostalCode=711112, S=West Bengal, SERIALNUMBER= 02065415bb80bcbd7e94dd7f68fc7cc80240ce4f8e6f28a05df2a781b4e36 f2e, CN=Sambit Kumar Ganguly Ganguly Reason: I am the author of this document Location:
Date: 2025.11.03 12:14:09+05'30' Foxit PDF Reader Version: 2024.3.0 11 O.A./351/0231/2024 M.A./351/0887/2025 It is the contention of the respondents that OM dated 03/03/2023 extends the benefit of OPS to only those employees who were appointed against vacancies notified prior to 22/12/2003. Since the notification dated 19/12/2003 advertised only 11 vacancies, the case of the applicants who were appointed against vacancies which were not a part of the 11 vacancies advertised in notification of 19/12/2003, their case for inclusion under OPS has not been considered.
5.3 Relevant extract from the vacancy notice dated 19/12/2003 is reproduced below:-
"2. Vacancies/reservations: The number of vacancies to be filled in are: Unreserved- 17, ST-01 Total 18 Nos. These vacancies are provisional and may increase or decrease. (emphasis supplied) (Only local Scheduled Tribe candidates covered under the category of "Tribes" as specified under the constitution (A&N Islands) Scheduled Tribe Order 1959 are eligible to apply for the reservation against Scheduled Tribe Quota)".
5.4 The above quoted extract makes it clear that the no. of vacancies mentioned is provisional and this number may increase or decrease. Thus, the very language of the vacancy notice leaves the scope for varying the number of vacancies in future.
5.5 In our opinion, 11 vacancies mentioned in the vacancy notice cannot be held to be absolute and immutable. In fact, the respondents themselves made use of the above quoted clause to fill up subsequent vacancies. Thus, in our opinion, vacancies against which the applicants were appointed, even though they were created in July 2004, were filled up through the selection process commencing with the publication of the employment notification of 19/12/2004.
Digitally signed by Sambit Kumar Ganguly
DN: C=IN, O=Personal, T=7150, OID.2.5.4.65= Sambit Kumar 1336014722240550049cSCx8jy16P1KN, Phone= df66569e4aef09e8c9fffe11cd84300f3957e9e407509cd8b03c4ab74c00d e89, PostalCode=711112, S=West Bengal, SERIALNUMBER= 02065415bb80bcbd7e94dd7f68fc7cc80240ce4f8e6f28a05df2a781b4e36 f2e, CN=Sambit Kumar Ganguly Ganguly Reason: I am the author of this document Location:
Date: 2025.11.03 12:14:09+05'30' Foxit PDF Reader Version: 2024.3.0 12 O.A./351/0231/2024 M.A./351/0887/2025 5.6 It is also a fact that there was no other vacancy notice for filling up these 06 vacancies and if it is assumed, for the sake of argument, that the 06 posts were not a part of the vacancy notice dated 19/12/2003, the question then arises under which public notification these vacancies were filled. It cannot be the case that these 06 vacancies were filled up without being advertised/notified. Taking advantage of the provision contained in Clause 2 of the vacancy notice that the no. of vacancies mentioned is provisional and can increase or decrease, the respondents appointed the applicants who were selected through the process conducted in terms of vacancy notice dated 19/12/2003 along with the other candidates. 5.7 To distinguish between the 11 other candidates and the applicants herein on the ground that the latter were appointed against vacancies not advertised in notice dated 19/12/2003 is to contradict their own stand by which they had sought to increase the no. of vacancies mentioned in the notice dated 19/12/2003.
5.8 We, therefore, do not find merit in the stand taken by the respondents to deny the benefit of OPS to the applicants on the ground that the vacancies against which they were appointed were not advertised vide notification dated 19/12/2003. It is held that these 06 vacancies were brought under the ambit of the notification dated 19/12/2003 by the respondents themselves. Impugned order dated 03/01/2024 is consequently quashed and set aside.
6. Respondents are therefore directed to re-consider the claim of the applicants for inclusion in the Old Pension Scheme in terms of the Digitally signed by Sambit Kumar Ganguly DN: C=IN, O=Personal, T=7150, OID.2.5.4.65= Sambit Kumar 1336014722240550049cSCx8jy16P1KN, Phone= df66569e4aef09e8c9fffe11cd84300f3957e9e407509cd8b03c4ab74c00d e89, PostalCode=711112, S=West Bengal, SERIALNUMBER= 02065415bb80bcbd7e94dd7f68fc7cc80240ce4f8e6f28a05df2a781b4e36 f2e, CN=Sambit Kumar Ganguly Ganguly Reason: I am the author of this document Location:
Date: 2025.11.03 12:14:09+05'30' Foxit PDF Reader Version: 2024.3.0 13 O.A./351/0231/2024 M.A./351/0887/2025 provisions contained in DOP&T's OM dated 03/03/2023 in the light of our above observations and if found otherwise eligible, to extend the coverage of CCS (Pension) Rules, 1972, now 2021 to the applicants, within a period of 90 days from the date a copy of this order is received in their office.
(Suchitto Kumar Das) (Urmita Datta (Sen))
Administrative Member Judicial Member
//SKG//DB//
Digitally signed by Sambit Kumar Ganguly
DN: C=IN, O=Personal, T=7150, OID.2.5.4.65= Sambit Kumar 1336014722240550049cSCx8jy16P1KN, Phone= df66569e4aef09e8c9fffe11cd84300f3957e9e407509cd8b03c4ab74c00d e89, PostalCode=711112, S=West Bengal, SERIALNUMBER= 02065415bb80bcbd7e94dd7f68fc7cc80240ce4f8e6f28a05df2a781b4e36 f2e, CN=Sambit Kumar Ganguly Ganguly Reason: I am the author of this document Location:
Date: 2025.11.03 12:14:09+05'30' Foxit PDF Reader Version: 2024.3.0