Central Administrative Tribunal - Hyderabad
G Bhaskara Rao vs M/O Defence on 10 November, 2020
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I CENTRAL ADMINISTRATIVE TRIBUNAL
HYDERABAD BENCH (J
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HYDERABAD, this the 106 day of November,2020.
Hon'ble Mr. Ashish Kalia' Judl. Member
Hon'ble Mr. B.V. Sudhakar, Admn. Member
1.G. Bhaskara Rao s/o Gudivada Rathnam (late), aged about
43years,Occupation Casual labour, Base Vicutulling Yard'
o/o Base Vicutulling Officer, Vizag D'No.l4-212, 'E Block,
Laxmi Nagar, Gopalapatnam,Visakhapatnam - 530027 '
2. A. Srinivasu S/o Anaparthi Demudu (late), aged about 43 years
Occupation Casual labour, Base Vicutulling Yard, o/o Base
Vicutulling Officer, Vizag D.No.32-3091, SVP Nagar'
Kobbari Thota, Near Nookamamba Temple,Visakhapatnam.-53000 I
3. P. Appa Rao, S/o Pilla Krishna (late), aged about 46 years,
Occupation Casual labour, Base Vicutulling Yard, o/o Base
Vicutulling Officer, Yizag, rlo D.No.2-7 1 12, Santosh Nagar,
YellapuvaniPalem,Gopalapatnam,Visakhapatnam - 530027 .
4. P.V. Narsimham S/o PalthetiRamu (late), aged about 43 years,
Occupation Casual labour, Base Vicutulling Yard, o/o Base
Vicutulling Officer, Vizag D.No.2 -22 12,Yijjinigiri Palem,
Simhachalam, Visakhapatnam - 530028.
5. G.Venkata Ramana,S/o Gavara Appala Raju, aged about 44 years,
Occupation Casual labour, Base Vicutulling Yard, o/o Base Vicutulling
Offi cer, Vizag D.No.8-5, KamparaPalem Colony,Gopalapatnam,
Visakhapatnam - 530029.
6. B. Chandra Sekhar S/o Basana Kondyya (late) aged about 44 years
Occupation Casual labour, Base Vicutulling Yard,o/o Base Vicutulling
Offrcer, Yizagrlo D.No.58-1 1-3511, Ramalayam Street,Old Karasa,
Visakhapatnam - 530009.
7. Mahammed GouseS/o Mahammed Subhani aged about 43 years,
Occupation Casual labour, Base Vicutulling Yard, o/o Base Vicutulling
Officer, Yizagrlo D.No.39-92- 17715, ASSR Nagar,Burma Camp,
KancharaPalem,Visakhapatnam - 530008.
8. K. Venkata RaoS/o Kona Paradesi aged about 50 years, Occupation
Casual labour, Base Vicutulling Yard,o/o Base Vicutulling Offrcer'
Y izagrl o D.No. 19-45-14, RangirajeeVeedhi,Near puma Market'
Visakhapatnm - 530001.
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9. K. Venkata RamanaS/o Nella ChinnaAppa Rao (late) aged about
48 years Occupation Casual labour, Base Vicutulling Yard,o/o Base
Vicututling Offi cer,Vizag r/o D.No. 38-4-14813, Maharani Street,
Manipalan, VisakhP atnam - 530018.
10. Nirekeshana Rao S/o Lingam Sri Ramulu, aged about 47 years'
Occupation Casual labour, Base Vicutulling Yard,o/o Base Vicutulling
Oflricer, Yizagr/o D.No.58-15-58, Shanthi Nagar,NAD Kotha Road'
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NAD (post),Visakhapatnam - 53 0009.
I l. K. Appa RaoS/o KorukondaAppalanaidu (late), aged about 48 years,
Occupation Casual labour, Base Vicutulling Yard,o/o Base
Vicutulling Offi cer, Y izag rl o D.No.28-77- 1 9, Vinayaka Temple,
Old Vadlapudi, Visakhapatnam - 530046.
12. A. Ramana S/o Akkireddy Appala Naidu (late), aged about 50 years,
Occupation Casual labour, Base Vicutulling Yard,o/o Base Vicutulling
Officer, Y izag rl o D.No.4-50, Nagendra Colony,Kothapalem,
Visakhapatnam - 530027.
13. S. Ramireddy S/o Seerapu Appa Rao (late), aged about 43 years
Occupation Casual labour, Base Vicutulling Yard,o/o Base
Vicutulling Offi cer, Y izag,r lo D.No. 3 8- I 4-91 1, Maharani Street,
Marripalem, Visakhapatnam - 5300 1 8.
14. Gantyada Satti Raju s/o G.Appa Rao, 44years
Occupation Casual labour, Base Vicutulling Yard,
o/o Base Vicutulling Officer,Vizag r/o Maharani Veedhi,
Marripalem, Visakhapatnam 5300 I SAPPLICANTS ...Applicants
(By Advocate : Mr.K.Siva Reddy)
Vs.
I . Union of lndia,
Represented by Its Secretary, Ministry of Defence,
South Block,New Delhi - 110011 .
2.. Chief ofNaval Staff,lntegrated Head Quarters -
Ministry of Defence (NAVY),Sena Bhavan,DHQ @ost),
NewDelhi- 110011.
3. Flag Officer Commanding-In-Chief,
Eastem Naval Command, Naval Base (post),
Visakhapatnam - 5300 I4.
4. Base Victualling Officer,Base Victualling Yard'
NAD (post),Visakhapatnam - 53 0009' ....Respondents
(By Advocate : Mrs.D.Shobha Rani, Addl'CGSC)
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ORAL ORDER
(As per Hon' ble Mr.B.V.Sudhuf.u.,f Orniristrative Mem ber) ,"} Thro Con ctn r;5Vap s--\fi
2. The O.A. has been filed seeking regularization of the services rendered by the applicants as casual labour.
3. The brieffacts ofthe case are that the applicants are working as casual labour in the respondent,s organization from the year 1993.
The applicants are praying for a directi on to regularize their services based on the judgement of the Hon'ble Supreme court in (Jma Devi,s case. The applicants cite the decision of this Tribunar in o.A. No.505/20r4 in support oftheir cause. Though representations have been made to the respondents to regularize their services there has been no fruitful response. Hence, the o.A. 4 The contentions of the applicants are that the inaction of the respondents in not disposing ofthe representations is arbitrary and illegar.
The applicants have been working since 1993 and they are eligible to be regularized as per the judgement of the Hon'bre Supreme court in uma Devi's case' They are senior and similarry praced to the applicants in o.A- No'505/2014 & batch which was allowed by this Tribunar. The applicants pray that since they are similarly placed, they should also be given similar relief.
5 Heard Sri K. Siva Reddy, leamed counsel for the applicants and Smt. D. Shobha Rani, learned counsel for the respondents, and perused the pleadings on record.
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been working
the applicants have case reveal that
6. The facts of the plead s organization since 1993' Applicants casual labour in the resPondent' judgement of the a need to be regularized based on the that their seryices 'Tribunal has dealt with a Court in Uma Devi's case' Hon'ble Supreme of casual labour in OA No'505/2014' similar case of regularizing services that theY are senior to the The applicants claim ich was allowed' th e1r similarlY Placed' No'505/2014 and since they are applicants in O'A' regularized as per law' services also need to be to the respondents above narrated facts' we direct . Considering the 4'11'2020 to '1 on representation made by the applicants dispose of the in view the judgement ":-:
regurarize their services, keeping :::::
Tribunal the directions of this case as well as Court in Uma Devi's Suprerne 99911999 and as well as the order in O'A' & batch in O.A' No'505/2014 period of 8 weeks speaking order' within a a reasoned and thereafter issue ofreceipt ofthis order' from the date of. No order as to directton' the O.A' is disPosed With the above costs.
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