Central Administrative Tribunal - Jabalpur
Rajesh Saude Son Of Shri Gurudas Saude ... vs Union Of India on 11 October, 2013
RESERVED
CENTRAL ADMINISTRATIVE TRIBUNAL, JABALPUR BENCH,
JABALPUR
ORIGINAL APPLICATION NO. 126 OF 2012
Jabalpur, this Friday, the 11th day of October, 2013
HONBLE MR. JUSTICE DHIRENDRA MISHRA, JUDICIAL MEMBER
HONBLE MR.G.P.SINGHAL, ADMINISTRATIVE MEMBER
1.Rajesh Saude Son of Shri Gurudas Saude aged about 38 years resident of 4, Kabirpura Near Krishna Mandi Shahjanabad, Bhopal 462 001 (M.P.)
2.Raju Kagda son of Late Shri Rudaram Kagda aged about 38 years resident of Arera Colony Bhopal 462011(M.P.)
3.Krishna Swamy son of Late Shri Nataraj Swamy aged about 41 years resident of 25, Janta Quarter Ambedkar Nagar, Bhopal 462003 (M.P.)
4.Ramnaresh Vishwakarma Son of Late Shri Dhanshyamdas aged about 40 years resident of 764, Bhim Nagar Jharneshwar Near Hanuman Mandir Bhim Nagar, Bhopal 462003 (M.P.)
5.Balam Singh Chouhan son of Late Shri Nathi Singh Chouhan aged about 36 years resident of Krishna Nagar Bharkeda Patani, Bhopal 462 022 (M.P.)
6.Amit Sharma son of Shri Jagdish Sharma aged about 33 years resident of Aaykar Colony, Kotra, Sultanabad Bhopal -462 011 (M.P.)
7.Narayan Kharate son of Late Shri Ranuba Kharate aged about 45 years resident of 407A,Durgesh Vihar J.K. Road, Bhopal 462022 (M.P.)
8. Sushil Kumar son of Shri Banshi Lal Karare Aged about 41 years Resident of House No.1 Shahajanabad, Sharma Colony Valmiki Mandir, Bhopal 462 001 (M.P.)
9.Munna Lal Chhortel Late Shri Chunnilal Chhortel Aged about 47 years Resident of 2413/2,Near Gopal Hotel Loli Moholla, Behind Chhoti Khermai Mandir Jabalpur (M.P.) 482003
10.Murarli Lal Malik Son of Shri Murti Lal Malik aged about 39 years Resident of Gali No.19, Near Durga Mandir Cantt., Sadar, Jabalpur (M.P.)-482 002
11.Rajesh Kumar Valmik Son of Shri Kishan Lal Valmik Aged about 46 years Resident of Type I Quarter No.18 Income Tax Colony Sanjeeveni Nagar Jabalpur (M.P.)-482003 -Applicants
(By Advocate Shri A.P. Shrivastava)
V e r s u s
1.Union of India, through Secretary, Department of Revenue, Ministry of Finance, North Block, New Delhi 110001
2.Central Board of Direct Taxes through its Chairman, North Block, New Delhi 110 001
3.Chief Commissioner of Income Tax, Aayakar Bhawan, Hoshangabad Road, Opposite Maida Mill, Bhopal (M.P.)462011
4.Commissioner of Income Tax, Aayakar Bhavan, Opp. Maida Mill Hoshangabad Road Bhopal 462 011
5.Commissioner of Income Tax-I Aayakar Bhavan Station Road Napier Town Jabalpur 482002 (M.P.)
6.Commissioner of Income Tax (Coord & System), Central Board of Direct Taxes, North Block, New Dehi-110001
7.Zonal Accounts Officer, Central Board of Direct Taxes, 82, MP Nagar, Zone-II, Bhopal-462011 (M.P.) - Respondents
(By Advocate Shri S.A.Dharmadhikari)
(Date of reserving the order 29.08.2013)
ORDER
By Dhirendra Mishra, JM.-
Original Application (for brevity OA) Nos.1091 & 1093/2011 filed by these applicants for directions to the respondents to regularise their services, along with other reliefs, have already been dismissed by this Tribunal by a separate order of even date. By the present OA the applicants have also prayed for quashing of the demi-official letter of the CBDT dated 4.7.2011 and consequential order dated 25.7.2011 with a prayer for not-enforcing the aforesaid directions in respect of casual workers who are working for the last so many years. OA No.117 of 2012 (Gaya Prasad and others Vs. Union of India and others) and other connected matters, claiming similar relief have been dismissed by this Tribunal by the order of even date by relying on earlier decision in Original Application No. 746 of 2011 (Laxmi Prasad Dubey & 56 others Vs. Union of India and others) decided on 26.09.2012.
2. Accordingly, the instant Original Application is dismissed on the grounds and reasons mentioned in our separate orders of even date passed in aforementioned OA No.1091 of 2011 & connected matters, and OA No.117 of 2012 & connected matters.
(G.P.Singhal) (Dhirendra Mishra) Administrative Member Judicial Member rkv 3 Sub: casual labourers regularisation OA No. 126/2012 Page 3 of 3