Central Administrative Tribunal - Chandigarh
Mohan Lal Sachdeva vs D/O Post on 21 February, 2019
mgs CENTRAL ADMINISTRATIVE TRIBUNAL CHANDIGARH BENCH ooo Date of decision: 21.02.2019
1. ©.A.NO.63/93/2016
2. 0.A.NO.63/97/2016 M.A. NO.63/119/2018
3. OA. NO.60/472/2017 M.A. NO.60/664/2017
4. 0.A.NO.G0/864/2017 M.A. NO.60/1162/2018
5. ©.A, NO.60/865/2017 M.A. NO.60/1142/2018
6. OA. NO.60/44/2018
7. OA. NO.60/45/2018
8. O0.A.NO0.60/46/2018
9. 0A. NO.60/47/2018
10. O.A, NO.G0/115/2018 ti. O.A. NO.60/116/2018 42, O.A. NO.60/117/2018
13. 0.A. NO.60/118/2018 14, O.A.NO.60/119/2018 »
15. 0.A, NO.60/128/2018".,
16. 0.A. NO.60/130/2018
17. 0.A, NO.60/285/2018-
18. 0.4. NO.60/287/2018 »
19. O.A, NO.60/297/2018
20. 0.A. NO.60/986/2018°, ; M.A. NO.60/1261/2018 ™.
M.A. NO.60/1742/2018
21. 0.4. NO.60/987/2018 M.A. NO,60/1262/2018 M.A. NO.60/1740/2018
22. O.A. NO.60/1209/2018 M.A. NO.60/1888/2018
23. O.A.NO.66/1210/2018 M.A. NO.60/1883/2018
24. O.A. NO.60/1211/2018 M.A. NO.60/1881/2018
25. O.A, NO.60/1212/2018 M.A. NO.60/1889/2018
26. O.A.NO.60/1213/2018 M.A. NO.60/1572/2018 M.A. NO.60/1884/2018 M.A. NO.60/1886/2018
27. O.A. NO.60/1214/2018 M.A. NO.60/1885/2018 M.A. NO.60/1887/2018 M.A. NO.60/1573/2018 we x EF § ieee --
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A, Chandigarn.
a: APPLICANT VERSUS 4, Union of India through Secretary, Ministry of information Technoiwgy, Denartrment of Posts, Dak Bhawan, New Delhi.
The Chief Postrnaster General, Punjab Circle, Sector-17, Chandigarn.
, Superintendent of Past Offices, Sector-17, Chandigarh.
. RESPONDENTS econ a ~~ Pay, "seen PRESENT: Sh. Rol ea ceeter fof igen 7 Sree ey ponies ES fae 4 OA. né. 60 7864/20 eee -- 4 M.A. NO. G071162/2 aS sy . an ; r Bs | Ye ao ene i . Lrewadb nol once ae é "eng Yi a mn Sie eee "5 nn apt we fac "Sty, "eataaiendaceane Guishan Kumar age-60-years, easton mar' nase and Past Office, net et eer teripy er gngee Kharwan Tehsil Jagadhari, DistricO Yan' WON Nagar. Group C. ot APPLICANT VERSUS Union of India through 4, The Secretary, Ministry of Communication and IT, Government of In Sanchar Bhawan, New Delhi.
2, Chief Post Master Gener |, Haryana Circie, Am bala.
3. The Senior Superintendent of Post Offices, Ambala Division, Ambala.
wi RESPONDENTS PRESENT: Sh. R.P, Mehra, counsel for the applicant. Sh. Sanjay Goyal, counsel for the respondents.
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2, Chief Post Master General, Haryana Circle, Ambala. 3, The Senior Superintendent of Post Offices, Ambala Division, As mabata Cantt.
so. RESPONDENTS PRESENT: Sh. R.P. Mehra, counsel for the applicant. Sh. Sanjay Goyal, counsel for the respondents.
8. 0©.A,NO.60/46/2018 Hernant Kurar Sharma age 60 years , R/o V& PO Boh, District Ambala- 133061. Group C. ws APPLICANT VERSUS i. The Superintendent of Past Offices, Ambala Division, Arnbala. 4 Chief Post Master General, Haryana Circle, Ambala Cantt.
3. The Secretary, Ministry of Communi ication and IT, Government of India, Sanchar Bhawan,-New- Bel lbh, 2 et we ip | fioor - . _ day RESPONDENTS eh pie i "a iby "he ye epniey Covel Lt Sac: x Waa epee %, "Ge, tletanptannreasennnee wey aa 3 , % ys en g wo om, Tg, Clty, %. OA. NO, 60/47/2048.
Mea, Pardeep Kumar Gupta, son of Sh. Jnandu Dass Gupta, age 57 years, Postal Assistant Group °C' resident of House No.D-65, Dayal Bagh, Mahesh Nagar Ambala Cantt, ws APPLICANT VERSUS Union of India through i. The Secretary, Ministry of Communication and IT, Government of India, Sanchar Bhawan, New Delhi.
2. Chief Post Master General, Haryana Circle, Ambala.
3. The Senior Superintendent of Past Offices, Ambala Division, Ambala Cant.
«, RESPONDENTS PRESENT: Sh, R.P. Mehra, counsel for the applica Sh. Sanjay Goyal, counsel for the respondents.
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'TOPEET-HEMex "ASIC 'PMBUBS Od Of 'supsd oO pabe "pueua apiey ug o/s je 4opuns "us STOZ/STtT/O9'ON "YO "OT \O swt PREGENT: Sh. D.R. Sharma, counsel for the applicant. Sh. Sanjay Goyal, counsel for the respondents.
13. G.A. NO.60/118/2018 Sh. Tara Chand-VIl S/o Sh. Chandgi Ram, age 61 years, resident of House No.445, Mohalla Rampura, Hissar-125001. Group C. we APPLICANT VERSUS % i. Union of India through Secretary, Ministry of Information Technology, Department of Posts, Dak Bhawan, New Deihi. .
2. Superintendent of Rail Mail Services (RMS), D-Divn., New Delhi.
. RESPONDENTS PRESENT: Sh. D.R. Sharma, counsel for the applicant. Sh, Sanjay Goyal, counsel for the respondents.
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. , Pad s Z se ssoahinssses ' 14, O.A. NO.60/199/2018 | --_ Oe Lae 62 years % ssidentk of aap! House No.671/8;, Rishi N kOe ad ae "
wr tibntencendntanereninann etter ele "
tetas etn tat a {. Union of India through Secretary; "Ministry of Information Technology, Department of Pasts, Dak Bhawan, New Delhi.
2. Superintendent of Rall Mail Services (RMS), D-Divn., New Delhi. ws RESPONDENTS PRESENT: Sh. D.R. Sharma, counsel for the applicant. Sh. Sanjay Goyal, counsel for the respondents.
415. 0.8. NO.60/128/2018 Sh Ram Chander-Il, S/o Sh. Pran Nath, aged 66 years, R/o House No.3328/50, Arya Nagar, Rewarl-123401, Group C, cer APPLICANT VERSUS
1. Union of India through its Secretary, Ministry of Information Technology, Department of Posts, Dak Bhawan, New Delhi.
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1. The Secretary, Ministry of Communication and IT, Governrnent of India, Sanchar Bhawan, New Delhi.
2. The Chief Post Master General, Haryane Circle, Armbala.
3, The Senicr Superintendent of Post Offices, Ambala Division, Ambala.
«. RESPONDENTS PRESENT: Sh. R.P. Mehra, counsel for the app" can ' Sh. Saniay Goyal, counsel for the respon ndients
19. G.A. NO.40/297/2018 Suresh Chand Sharma aged 60 years, Sub Master Burla resident of Village and Office Panjeto Tehs'l Chhachhraull, (istrict Ambala. Group C. yoo eae ox APPLICANT te, Reet @ thee 1d. OT : ry, fe Sane har ehavia New.3 om
2. The Chief Post Master Gengtal:Haryaris, Circle A ipa
3. The Senior supahnteaden-of Pose OMS -artPala Divisior , Ambala Cant.
a RESPONDENTS PRESENT: Sn. RP. Mehra, counsel For the Sh. Saniay Goyal, Counsel for the respondents.
20. C.A. NO.60/986/201% MLA. HO.60/1261/ 2618 MLA. NOOO /2P742 62028 i. Vijay Char d S/o Shri prem Chand , aged 67 years, Sorting Assistant, Group C! (Retired) resident of # 11, Grand Hotel Complex, Staff Road, "Arnbala City-133001 (Haryanay. |
2. Balvinder Kumar S/o Shri Keshmiri Lal, aged 63 years, Sorting Assistant, Group 'Co (Retl-ed) resident of #2264, Viley Nagar, Deyal Bagh, Ambala Cantt-1330045.
3. Pawan Kurnar Sharma, S/o Shri Tara Chand Sharma, aged 64 vears, Sorting Assi aan _ Group "C' (Retired' ent of # 46, Ashok Vihar, sick Behind BD Floor Mil, Ambala € Cantt.-13 3001 iHe aryana "@UBAIEH) TOOLSET Quen eequiy 'uezeg eyoe] 'Inui iDor 'soc @ jo Juepise: (paige) .5, dnain "queysissy Sulos 'sieadA go pee 'uyenx ejoyg wus ofS pRUSsIe@d BunuteW + . *{BUBAIEL) TOOZET-[eusey "AUOIOD AIUS "TION Wed # JO Juepises (pouney) oD dno "queisissy Bunuos 'SABBA £9 pabe 'wey nupues o/s yBuis weld "T STOZ/OPL1/09"ON "W's STOZ/Z9ZT/09'ON "Y'H BtOC/LE6/O09° OM WO "TZ 'SJUSPUOKUSOI BLY 10) JBSUNOD "ypAoe) ApluB| "ys "SIUBIUGdR SU} 40) JOSUNOS JE] JEYOURW US LLNASTHE SLNFONOdSay wm .
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Rajinder Kumar S/o Shri Dina Nath, aged 66 years, Sorting Assistant, Group "C" (Retired) resident of # 136-B, Rena Corplex, Village and Post Office Babyal, District Ambala Cantt.133001 (Haryana). | Marn Chand 5/o Shri Ram Saran, aged 65 years, Sorting Assistant, Group "C' (Retired) resident of # 3-A, Shiv Partap Nagar, Opposite Telephone Exhange, Ambala Cantt.133001 (Haryana), Kashmir) Lal S/o Shri Sadhu Ram, aged 64 years, Sorting Assistant, Group °C' (Retired) resident of Vilage Bakala, Post Office Rasulpur, Via Sadhaura, District Yarmuna Nagar-135204 (Haryana). ' Sharan Dass, S/o Sh. Bhagoa Ram, aged 63 years, Sorting Assistant, Group "C (Rati red) resident of Vilage and Post Office Sambhalki Shahbad (M), District Kurukshetra-136135 (Haryana). Om Parkasn S/o Shri Kapooria Ram, aged 63 years, Pastal Assistant, Group "C' (Retired) resident of Village and Post Office Dinapur via Kesal, District Ambala Cantt. (Haryanaj- 133001, Raj Kumar-l, S/o Shri Chuni Lal, aged 61 years, Postal Assistant, Group *C! (Retires) "resident, ab Eis tun Fy Rama Cornple Babyyal RoadeAml thal Cant 4 ig) Revi Kumar do. She | pein ! ie:
(Ret! reg 1) -#usident ior Aim bale Cant t. (Har er wes By os --
7, JagdishiCirand S/o.Shris gaara Group 'Cy, Relired)" resident aa e oe vonnee® AN nec estity tye Cott?
Babyal, NesPAnit fral.d Sbandrys Hosp 133001, ee aneeeseapoenas Jagdish Chand S/o ane } done Rar, aged 64 years, Sorting Assistant, Group "C' (Retired) resident of # 469/5, Mahen Nagar, Kurukshetra- 136118. .
Banarsi Dass, 5/o Shri Partala Ram, aged 65 years, Sorting Assistant, Gre i ae (Retired) resident of # Village and Post Office Panto okh na Sahib, Tehsil and District Ambala-134007.
ws APPLICANTS VERSUS .
rion of India through the Secretary, | Ministry of Communication and information Technology, Department of Posts, Dak Bhawan, New Deihi-1 10001.
The Chief Post Master General, Haryana Circle, Arnbale Cartt- 133001.
The Superintendent, Railway Mail Services, Haryana Division, Ambala Canth LES001.
«> RESPONDENTS Sh. Sanjay Goyal, counse For th LéWOriday*"
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uf sau ys 2 avo nose VERSUS 1, UNION GF INDIA THROUGH SECRETARY, MINISTRY OF INFORMATION TECHNOLOGY, DEPARTMENT OF POSTS, DAK BHAWAN, NEW DELHI- Licoo.
CHIEF POSTMASTER GENERAL, HARYANA CIRCLE, AMBALA-133001, SUPERINTENDENT OF POST OFFICES, HISSAR DIVISION, HISSAR-1250001.
nN io .. RESPONDENTS PRESENT: Sh. Rohit Sharma, counsel for the applicant. Sh. Sanjay Goyal, counsel for the respondents.
25, 0.4. NO.60/1212/2018 M.A. NO.60/1889/2018 PATIN IDER SINGH JOSHI SON OF SHRI JAMNA DASS, AGED 63 YEARS, (RETIRED AS POSTAL ASSISTANT), RESIDENT OF H.NO,.1173/18, SANIAN MOHALLA, NEAR RADHA ERISHAN MANDIR, HISAR-125001, HARYANA. GROUP 'C', ww. APPLICANT camel. i Apa ety,
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1. UNION ee IND THROUGE ., SEGRE BipR Yeap INISTRYESO MF, INFORMATION ern ibe) Celera Dale, BHAWAN, spew DELHI-
2. cutee =F ROSTIRASTER one Ab GAR VAR, "CHBBKE, "AMBALAEL33001. ein any, soos eget gerne £
3. _ SUPERINTENDENT IE POSS. OFFIC SPHISSE ue SEE PREIN, HISSAR-L250001, ae PRESENT: Sh. Rohit Sharma GOUNSeLTOr ENE Spplicant. Sh. Sanjay Goyal, counsel for the respondents.
26, 0.4. NO.60/1213/2018 M.A. NO.60/1572/2018 M.A, NO.60/1884/2018 M.A. NO.60/1886/2018 RAM SINGH SON OF SHRI BIRBAL, AGED 70 YEARS, (RETIRED SUB POSTMASTER, ¥PO AHMEDPUR DAREWALAL, POST OFFICE BOJUWALT, VIA GORIWALA, DISTRICT SIRSA, HARYANA-PIN 125103, GROUP 'C'. ox APPLICANT VERSUS 4, UNION OF INDIA THROUGH SECRETARY, MINISTRY OF INFORMATION TECHNOLOGY, DEPARTMENT OF POSTS, DAK BHAWAN, NEW DELHI- 170001,
2. CHIEF POSTMASTER GENERAL, HARYANA CIRCLE, AMBALA-133D01.
3, SUPERINTENDENT OF POST OFFICES, HISSAR DIVISION, HISSAR-1250001.
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"LQU0SZT-YYSSIN "NOISIAIC uvSSIH 'SaotadO'190¢ AO LNDONGINTESdNS * "LODEET- WIVES "SIDYIO VNVAUWH "IWHENSS BALSVWLSOd JSIHD 'Z "TOOOTT "IH130 MAN NYMVHE syd 'SiSOd JO LNSAWLyddd "ASO IONHDEL NOLLVIWWOANI dO AULSINIW 'AXVLEUDaS HONOUHL VIGNI dO NOIND 'T &} SNSHBA awwotlddy ** 2h GNOUS "TOOSZT-YYSSIH AION uvaNVa Wy "HS HWEN UNVYINYS VTIVHOW 'ST/SSET "ON SSMOH JO LNACISIY "SuvaA 09 G89Y "INVISISSY S0lddO CEYLLAY 'Wid GNIGOS THHS 4O NOS GNYHD dada St07 /EL5T/09'ON "WN Stor /LEBt /OV ON "WwW S07 /Seet /0oON "wk BLOZ/PIZT/O9'ON "WO "Zz 'Sjuapuodsal auy JOj jasunoD 'jAoe oe tee "US "JUSSIICe Bi] Oj jBSUNOD 'euueYS Woy "US LLNESIWd 9 Keram Chand, S/o S. Bansi Ram, age 62 years, R/o H. No,11214, Santosh Nagar, Haibowal Kalan, Ludhiana- 141001.
10. Hem Raj, S/o Sh. Ram Parshad, age 68 years, Rio H. No. 389, New Kundan Purl, Ludhiang-141001.
il. Om Kumar S/o Sh. Hem Raj, age 62 years, R/o H. No.B-1, 667/104, «Street No.2, Upkar Nagar, Civil Line, Ludhiana- ~L41001.
12. Ravi Dutt S/o Sh. Biru Ram, age 68 years, R/o H. No.4344, Street No.9, Halbowal Kala, Ludhiana-141001.
4%, Kasturi Lal S/o Sh. Ved Ral, age 62 years, H. No.24, Mohalla Arjun Nagar, Lodhowall Road, Jalandhar City- 144001.
44. Samsher Singh, Sfo S. Bhag Singh, age 65 years, Village Musahibpur, | Distt. Hoshiarpur-144211.
15, Dev Raj-I, S/o Sh. Jagan Nath, age 68 years, Vill. Muradpur, District. Pathankot-145023.
16. Swaran Singh, S/o S. Sohan Singh, age 67 years, R/o Vii. Gandhian, District, Gurdaspur-145023.
47. Suresh Singh, S/o Sh. Bansi Lal, age 61 years, Vil. Chikli Karali, Distt. Pathankot-145001.
18. Gulzari Lal S/o Sh. Narsi Ram, age 63 years, H. No.197, Swami Man Wail Gali, i" vishkars ae fi sa 'Paihankoe i500.
Ce BE ge "YVEars, TAL, Manwal Uttam aon os on EE ey rs, Vi ita hal, District som
21. , Saf Aol he Boll No: T83f Ward No.7, Gita S phaivan RoE re eee os Soe Pena ta rawtanree 22, Mohan Lal-IS/o"Bashf"t years; HNC. 542, Near Sarna a, tig perenne cere pga Station, Vill | Raipura,; Distt, "parnaeakob4s00C (All belong to Group-C).
a APPLICANTS VERSUS
4. Union of India through the Secretary, Ministry of Communic cation and information Technology, Department of Posts, Dak Bhawan, New:
Delhi, Pin- 110001. ;
3, 'The Chief Post Master General, Punj 'ab Circle, Sector-17, Chandigarh, Pin No. 160017.
3. Senior Superintendent, R.M.5., KD. Division, Ludhiana, Pin. 141008.
A, Superintendent R.M.O. I Division, Jalandar, Pin.144001.
«. RESPONDENTS PRESENT: Sh. M.K. Bhatnagar, counsel for the applicant. Sh. Sanjay Goyal, counsel for the respondents.
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the instructions to represent the respondents. He produced copy of an order dated 23.01.2019 passed by the Hon'ble High Court in a bunch matters Nand Kishore and another (CWP No.4829 of 2015), whereby order 16.12.2014 passed by this Court has been set aside holding that the respondents therein (applicants here) cannot be granted benefit of 38° MACE by treating that they had already been given one promotion under Limited Departrnental Competitive Examination, therefore, that A aa OMA tr betsy, ON has to be considered as promotion for the purpose of ACP, nse" gy GE yma Ee BOO oe oe Senay, pao gp ay Be GBR mre Fe oF i Map com lededed cou wk VES gsc, " So sgl ty Piiakse fF" ria, in ae ae ni os BE PYEO pag les tt Go BS ee raed eee pee a ; unsel ape- ia ieei ey ira: petitiontdeserves to be dismissed:imterms OF@jorescly jusgmie the Horéble bigh Court in % Pe wing Lora g uit age, if ' Yay - Sere x ene " ee aie wig hg, "% fic i sia gen, Oy the case Of NAnd Kishore LBs Ant pard ofthe same reads ia, cn ae 6 ag GES - ene po al tag, Ot taenaianaannssninmanncin" yg"
as under: tt anrinissnmaianariaerencsresmsrettte "On revision of the pay scales w.e.f, 1.1.1996, the post of clerk was re-designated as Postal Assistant. Respondent No.1 was allowed financial upgradation under the Time Bound One Promotion Scheme (TBOP} in the pay scale of Rs.1400- 2300 on completing 16 years of service as Postal Assistant vice order dated 10.12.1998 w.e.f. 1.7.1996. He was granted 2 financial upgradation under Blennial Cadre Review (BCR) Scheme on completion of 26 years of service as Postal Assistant vide order dated 10.7.2007 w.e.f. 1.1.2007. He retired on 31.8.2012 on attaining the age of superannuation. After two months of retirement he served legal notice claiming the benefit of 3° ACP in the Grade Pay of Rs.4600/-.
The case of the petitioners (respondents in the OA) was that the Department of Posts intraduced the TBOP Scheme for afl the officials belonging to basic grades in Group "C' and Group ~D' who had cornpleted 16 years service in that grade, This scheme had come inte effect from 30.11.1983. Respondent No.1 was granted this benefit w.e.f. 01.07.1996 vide arder date 10,12.1998. As per the BCR Scheme which carne into force woe. 01.10.1991, incumbents of existing posts were entitled to draw pay in the higher scales on completion of 26 years of service. In L T BABY UDI STOZ6O°OZ UO pepmap yRAeN BUUeSeg LYS S10 puke eIpPul JO UolUn STOZ/ZO8002 'ON UOnNed IM } pinoy yBIN exeIeuieYy PU STOZ'ROOT uD peplosp euueUS puinon JOM SA JRUIO PUB -wIDUT jo UOIU. ETOZ JO -6GOLTE- 'On wet 2B Bus dD "AGLLING DOLUUY [BSYRUS "SA SUO PUR RIDUT Jo YOIUr ui une uBiW tied Ajeuleu SLINOD UDI Jusseyip JO SUOISIDSp alos sue BABU JEU] PEpasuHd Sey susuONnNed ayy 40) jesuMmOa peludey IUBISISSY 101S0g WOIOes JOoUp eB se Li Buneei passpisucs oq 0] BIB 7T'ON Juepuodse: oO) enp uonepEesbdn jeoueuy fO Wjeueqd eu] Jeu] Peispio sem I 'Weunuiodde Joaiip se palesn eg 0) Sl uoneunUexXe jejUsUNEdeD payin jo Burssed s9ye {URISISSY j8ISOd Se WWeUnUIDdde IED Pysy sem Wy 'ulesoum "SNOL ET HL UG PBPIDSP SuStQC PUG RIDPUT JO OU 'SA SuaLio DUE [2] WeeYyM, ZTOF-dd-Z09°0N VO Ul passed teps0 AaljRe Sy UG BujAles veneoddy PPUIALIC Buy PaMO|e JBUNGL) Pauls] s "UOROWOIG SOM voneuuiexy BAL apaduioy jqusuniedead Pellury aul ised uc 1UeIS|SSy [BASOd-30°3 ISOG SUT Oy-AUBUAUIO lodde si oo oes ig Meee paras TO ty "tong, upe A) es 1 Yo, pred a ete, i O86 EO OF WSUaY yoeyarseyielson OF pete tl uewugsod se vaquioddy |
-J8PUN SE Jam Josie) suginajied ou) "uonepeubdn 1sujini 40) pannus jou sem OY 'GIOJBJeY] "suonoUIcId/suonepebdn jpousuy coun) poquEb Upeq Apeeye pey TON jJuepuOdssi jeu} pepusque2 sem i] 'UOMOWOUd Jee, 79 Jou pines cum aso) JO Weele9 SunuS aul Ul suonepeibdn jeisueuy esuu) sounsue sulsuss sin 'Aed sped BWes OY] Ul AISNONUNUCS SuBaA OT queds sey uosiad @ ueAgusUM BIGISSILUIPR SO 0] SOM SLUBYOS Ss] UapUN uonepeZGdn le DUBUIY "AIBAND adS3J ovjAjos siepsA QF pue OZ 'OT jo uenaldusco uO SPIE AUD Wasi By) Wou pejuneD suonepeibdn JEOURUL eal] aq [JBys S4eu) "sways sii sed sy ~uMauDuTM Bam SHLUSUIG YG RUE dod) SUL SOOT SOTO wldd Joao oul BUD UNUM BOOZ SO'ST UO (dOWW) SweuSg uossesBoig seeieD DBUNSSY PSYIDG,W) SU] PSIRINGNO SjsOd jo Juauiedad auL . "SUIAIaS JO SuBbOA OZ JO UOhSiduos uO ZOOZ TOTO perm uopgenppiidn je meu PayUbso SBM T 'OW jJuepuodsa: ouweuDs slut YUM aouenIORD 9D AUBIFY -yerise ley au) "STOP: "at "pede "UpSp Dap leUZOUe ! DUB UBUNDIBAIS "C) SA S40 Due BIDUT JO UdlUT #LOF/6Fo0T'ON dA UL mney uBIH SseupeW 31 'ezq CiAD)YDdlec)PTOz.
* affirmed the views of the respective Tribunals that appointment as Postal Assistant after passing limited departmental examination is not a case of promotion, But is one of direct recruitment. SLPs against such decisions have also been disrnissed. He has however argued that In the sald judgments the applicable Rules have rot been considered. He argued that the issue has been considered in detail by a Division Bench of the Rajasthan High Court in Ramkaran Kumhar vs. Union of India and others (Rajasthan) (DB) 2016 SCC OnLine Raj 5751. In that case interpreting similar rules the High Court hekl that appointment to the post of 'Inspector of Posts' by way of fimited departmental competitive examination from amongst yarious cadres/ posts namely Postal Assistants, Stenographers, LDC, Staff of Director of Postal Accounts was by way of promotion. Further rellance has been placed on another decision of the Rajasthan High Court in CWP No.18488 of 2016 titled "The fe ee Me ces See ee at Ee fe a ee Se + Kumbear's caséegd@ed on 10.5.2018 where Ramkaratecklechharls 1éa¥e2048s where Ramb followed. followed, the respondent No. Laurithd Gtharsebfar the respond:
e High Courtsr@iddopa DoatlersWawof the High Cav oPatteavieWwedrat io. 1 on the other harlearned Counsel fort aking a contrary saded on the decisions of the we of the view that rave have heard learned Gl ANG" arg _ writ t ions ne 2 i aire f . Posta may be°dalfetort Title and.Commencement and SéAeetexlian Posts and Telegraphs (lime Sd Sidi Paste sarlefejegraphs (Tim Recruitment Rules, 1971. Recruitment Rules, 1971. s the posts as spé[email protected] These rules shall apply (@. theptiostioas siuattedles shall app in column 2 and 3 of the sald Schedule. in column 2 and 3 of the said Scheduk lassification of th <imssification and Scale of Pay. The Glasetesification thrcisSibie of Pay.- T to shall be as sppeniecand the scales of pay attached themmistshaidttbeselesi@iday attached | in columns 2 and 3 of the said Schedule, in colurnans 2 and 3 of the said Schedu her qualifications. Method of Recruitment, Age-limit and éthMethadithidterutment, Age-limit at other qualificatiohibs Method of Recruitment, Age-limit and btnMetualifatdtienstrnent, Age-lmit aid nasts, age Tmmignethod of recruitment to the $e mestod age nacgltement to th ro them shall qualfications and other matters reletinquadfitheanshaid bether matters ren le aforesaid: specified in columns 4 to 12 of the Schedapeeliiedsaidolumns 4 to 12 of the Sci prescribed for dire@rovided that the upper age-limit présovitetl foraiditbet upper age-l f the Scheduled regudément may be relaxed in the case ofamet®entdulay Gmsiwaxed in the ca special categoriasd ge Scheduled Tribes and othearsbdtiel categdrile) ofribes and o issued by the @ereeis in accordance with the orderpdssand bin aecofdstbead with the or Government fram time to time. Government frorn time to time. 10 has entered to G¥squalifications.- No person, (a) whe Hasoemldreationm-oNo person, (a4 g a spouse livingrentracted a marriage with a person haviegnirasbesa: livimgjagye with a person h rec into or contradted Who having a spouse living, has entébgd Whndracangracteduse living, has « for anpointmentiamiage with any person, shall be eligiblmisriappanitinany qwethen, shail be elk "'ament may, if s@eeadpst. Provided that the Central Goveaicheabindynifidadidihed the Central G j i fo i meena SE, ZY Tt OF 6 Qt. é s Spouyeus +} BezOWOud SNOLIBA Ag #0 |sRo Pay oq OF au} uy SBIOUBIBA F AjGde NA shrusued SUINIODY SLO ay pue esp OF uoounld ABISUBIY IO 305 B UOT LSTA uoOge@WIGId aquosead juswiyiniogs | sodwoo | io. sepeub AQ iG so Bure Sy HoNoulsd | PUAUI Od geoyHerib Li DeYNSUGD 197 TEU 4g Bierssti9) a {@ 8g 0] "DGaT 'SUNS {USUI IOBs AQ sauyaum | oedesd | Lamponpe WOM UL Se Sag | jO | Juauninuods go pue abe OUEHSUUNDID | SUR JT) S882 eu; ull jo pouloW poued APUIBUAR "LP BIZIS -STuncaay Aue #2 UORe UN aa t* <n s) ee sees, LILUOOEHS f Ee IRAUD eenaninnte iainany bingy, | UL SYED g Ag Tis |, BPeIS Dep PUSD Pog ui, OLY u Be onan aoe sh Z ; 2;
quaiRainibs EAS Cs, 4 a 10 ud i 3 pea TE Mt HEDSUAR sh ba.
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a Tr is evident from a bare perusal of these Rules that 50% nosts of clerks and sorters were to be filled by direct recruitment and 50% by way of promotion through a test from amongst permanent and quasi-permanent officials below the time-scale of Clarks and Sorters grade in accordance with the orders issued by the Posts and Telegraphs Board from time to time.
In Parnkaran Kurnhar's case (Supra) the Court was considering the question whether appointment to the post of Inspector of Posts through a limited Departmental Competitive Test from amongst various cadres of Postal Assistants, Stenographers, LDC as per the "Department of Posts Inspector of Posts Recruitment Rules, 2001'(for short "2007 Rules') was a case of promotion or of direct recruitment. The Court held it te be a case of promotion. It was noticed that as per the 2001 Rules the post of "Inspector of Rosts' was required to be filed in the ratio of 33.34% by direct recruitment through Staff Selection Cormmission and 66.66% by way of promotion through jimited Departmental Competitive Examination. It was held that merely because the post of "Inspector of Posts' by promotion is to be filled by way of limited Departmental Competitive Examination from amongst the employees holding the posts specif it-eannot-be-treated as direct entry. ltwas.
. . ; ae ae ¢ $.. ; ,e affirmed thabew]i " epecitica jy, | tovide for promotion quota, prdybe-to™ is of ffhited™Departmental ots, madein-such manner have' to<Be con y the Puepose of ACP A y 4 ; eo = Schem e rel EAR MINGEr: zee g Fag Att itt ty: $ "8. Learned. coun a, etitioner cantended that the Postgl~Asgsistants ad fnudeiple channel of a "tikes, promotion, they-haV ~onty-oné thane! of promotion to the post of LSG and from LSG to HSG I. It is submitted that the promotion earned by competitive examination on the post af Inspector of Posts is open to all and sundry grades fulfilling the requisite eligibility condition and i cannot be construed in regular fine/channel of promotion for Postal Assistants. Learned counsel submitted that the Inspector of Posts is not functional promotion post far the post of Postal Assistant and therefore, one who is holding the post of Postal Assistant cannot be granted financial upgradation in the scale meant for post of Inspector of Posts a5 per para ? of conditions for grant of ACP benefits and thus, the Tribunal has apparently erred in treating the appointment of the petitioner to the post of Inspectar of Posts as regular promotion sa as to deny him the consideration for grant of first financial up-gradation on completion of 12 years of service on the post of Inspector of Pasts, In support of the contention, learned counsel has relied upon a Bench decision of this court dated 10.8,13 rendered in "Union of India & Ors, v. Har Govind Sharma"
(D8. Civil Writ Petition No.11709/13 and 22 others).
9. On the other fand, the counsel appearing for the a respondents submitted that in the ACP Scheme, if is TF | ayy Buipnjous vogowoid sejmba: jsurebe payunos aq feys SOADIGLUR UB JO BOUAURS JUBLULLIGADS) BUJU BY} "BLUBYOS djy yy sapun voweneS dn jemueuLy OM? JO 1U4ID 40) JEU] 1ed{ AMURDUNTE UW SGYBUI "BIDUT JO JU@LILIBADD oY) AG Pensss UONBOYLIOIO a) Pum BUuleyoS dDYyY ey] 40 Jesniad aieg i ALUS JOP Se po7eO og JoLUBD ysO0 BYy OF VOHOWOUd Jiayy 'payoads. sisod ey) Buipjoy saghojduie 9y) JsGucwe wolf uoneunuexy BAQHeduIOD jejueueder paliuil go AeM AG LE Daly Sf uoHOWWaId AG S280¢ jo 4ojBadsuy yo j800 34) "esne2eg AjAsieLu "SPAOM 18410 UT 'paligads sysod ay} Guipjoy seaAdojdiue ay) 09 Pepcid uolpzowwosd so jauueyo 2 89 OF as8eo jou yeys 'uanPuluexg aA QedUIoD jejuewpedeag pay 10 ABM Ag eq ABU "paepianid UOHOWIOId {Q JauueYOS BY) QuNnOo[e Jey] UO "ayy Ing "ose JUMOISY IBISGd JO JOPIBNG JO PEIS "IT 'ssaydesbouals ayy BOI fAPRIB/SAIDCD SNOMCA BUOLUE LUO JAG Aja ywesissy {BJ80d BU {0 2/898 /ePes1G/BIPe? JAMO] GIBUIS B UIOY paqnlisad jou Sf uompourord yo ABM AG S$3S0g fo sopadsuyl ay} yey OLY SIRF "uoleuiiexyg eAedwad jejueumiedag pay. ybnesy3; uonjowoid 4a A@Mm AG Y%og°9g pue UO}SS UTED uoHS Iwas eis YoONOs] JueUulptiies poaup AG YoPE 'EE OCB OY} Ul 'Lt PAL, BH-O}-POTINGOT O10-SI80¢4 JO soqpadsut sensehes: Fe Sette rings paren hen COE se etn jo sysod 2y3 "(,SBH ey BUT: POUS-JOp: LOZ, Sai JUauy Lay SISO {0 4O}2808), UE SIS0d Jo WAliLiedad- oe wad) "GD. 2 Sup/sing.td ay] 40d ayy 'Souais eC Use9- SYS Ghuf 0 Syerk JO aupieg POUIGQUIOY MALOU 'STL a) pi iSot pobreus in SWH JO 9908S BUT pug Sse: 4 "gpi@o24 UO (eer IE SEO sjasunod ) Pega {0 es sy feico ake ptonellas in 24 Jose git uC
40) pana S} Bue + WSAEKE Buney iauoniged ay) 'SY] Pua BLUBYyIG Ady jo SULIA? Ul WONOUIOId sejndes Se Pajeal] BG G) Sey sisog jo sopadsuy jo jsad ayy 01 4BUCIIIG? BY 4Q JUuelUzuIOdde By) JeYy2 GuIpfoy ul 7Oue OU PAVNULWUOD SBY {2UNGLUL BY] JeY] payylugns si ye "AjGuipua23y 'doy GugueG 10) pelunod eg oO} Ssaoivseas ysed ey} pue BLWUBYIS doy @U) Jepun uorjepeibdn jemueuy yo Besodund oi) 40f UooWwOd Se pelean eg 0] sey awes ayy "BiOJaIatfy Ppue S380 JO 4 oyvedsuyz jo ps0d By2 Of] voyoutold J0f wvOoneuluexg =ssnedunn' j@Qluewuedsg peaylusf ay) up Jipedde 02 aigibyea osje ase Aeyy Id Tf OSH pue TT OSH OS] OF Ss! qUBISISSY jeIS0g jo UCNMOLWCId jo auYy se;nbes DY} JEYI POWNUGNS $1 IF "eWeYOS GIy ey) sepun voRepel
-dn jpraueuy jo asodind ay} 40; uoyouloid Se pejea4 eg 0) ale suoneUIexe jejusWuedep YBnoig UonoWcid Jeu SOYLeID YUM "QOOR'E'OT peqlep WNpUeIOLID SUUO epIA Bunyery 9 jRuuosiag jo jusuiiedag oy) Ag poenss; (@) pr pue gou voneoyuepO ayy Ag PalgAc2 6 s9U0KNIAG BY) JO @Se2 BY} Jey) peynugns s? qr "Aque PSUD SO PARBeN eq yeys vayeuulexg BAHeduUoE 3 jejueumedsg poyuuy YybnOIy] s3s0g jO 4apaedsuy #0 ysod 342 02 uonCWwod Jeyuy papiAnQid = araynmou promotion through limited Departmental Competitive Examination evailed from the grade in which an employee was appointed as direct recruit. We are of the considered opinion that where the rules specifically provides for promotion quota, may be to be filed in by way of limited Departmental Competitive Examination, the promotions made by the method specified as aforesaid, has to be counted as promotion for the purpase of ACP Schame. Thus, the petitioner herein, whe has already availed one reguiar promotion shall be entitled for consideration of his case for the purpdse of second financial up- gradation anly on completion of 24 years of regular service under the ACP Scheme. In this view of the matter, the order impugned passed by the Tribunal does not suffer from any error so as to warrant interference by this court in exercise of its extra ordinary Jurisdiction. © SLP(C) No.21315 of 2016 titled 'Ramkaran Kumhar Vs. Union of India and others' against this judgment was dismissed by Hon'ble Supreme Court vide order dated 16.11.2016.
in Dev Karan Mahele's-case-tsupra} the Union of India had challenged phe"orders GF *¢he Pica Py whereby."thes-Sriginal ae : .fespondents hereld baivbeen gulnwecdsr tein "the case of there) haben gtaweds crip pe case 0 Har Jooyisd Shgpmdtssnis) 9) eicuat een flowed by tne Karnataka High Capit Mae SS ACAD EG "The Division pr Fog ge « Leh aT y GE 4 "Wile . ati ah Fi Bench GFthe Rajasiia.High to and*congsidered all such Juggmepis "oF-tpe ai nigh are being relied on*by respondent Now1.-t ef the orders of the Hon'ble Stpreffre-Couict where jinst the decisions were dismissed, If" ffirmed-and followed the decision in Ramkaran Kumhar case (supra). It was noticed that in Har Govind Sharma's case (supra) the relevant recruitment Rules namely the 'Indian Posts and Telegraphs (Postrnen/ Mailguards} Recruitment Rules, 1969' where under the Original Applicants therein had been promoted fromm Group D to Postmen had not been considered. It was alsa noted that the judgment in Har Govind Sharma's case had been diluted by the subsequent decision of the Division Bench in Ramkaran Kumhar's case. Accordingly it was held that In view of the Rules the selection and appointrnent to the post of Postrnan of an employee holding a Group D post in the Postal Department was a4 promotion. The petitions were allowed and the orders of the Tribunals set aside.
It is also relevant to note that the Delhi High Court in W.P.(C} No.2806 of 2016 titled "Union of India and ors. vs. Shakeel Ahmad Burney" noticing the contention on behalf of the Union af india that the respondent therein was. appointed as Postal Assistant under 50% quota for promotion through @ test and could not be equated with direct recruits vide its order dated Ne, een L 7 | jo sedodiua q-dno1g @ JO qusuAuIodde pue uonoajas au} asia yM ) $e uonsenb ou; Buuepisuod sem suo pure Biput jo uewn 'sa 10BGy je] Jemueug sase2 pejaUUcD pUe TTOZ /Z7Be ON "WO Ui) BUNGLILL SAQBIISIUILUpY j@4Ue9 943 Jo UoUeg undypor aus "LIGHE] USE SEU MIA AJETIUOD B GUSUM TON quepuodses AG uc Pelosi SUOISIOaD SU] O] Jajeai MOU SAA SUCHIRUIUEXS nyedwio2 uBnoiw oy Gbrinu Ajjequawuqedan PEISLo uOnoWIOId Doyiapooe Burneeds jo souuew eB uy Bulag uonowoid ko sjueuguiodde jo AtoBejeo au} ul ey pINOM ADC e@ua uBbnouw sjuautuiedde Su} Jeul peuwuLe sem UW pue aseo sAppueg Aah Ui pemMonos sem Ceudns} eseo S.uBuIG UB) Ul UdIsioeD auL ah.
. 'YORnOUIOEd JO apo @ $1 JOd1 eu} yeul "sg Buyer, glauucsisg Jo quBuniedad ayy AG Denss! uUOnRIYWeD uo posed osie Sem SsouRNey ~vonowdId JO SPOUWl @ $5) 3507 eu) ubnoiug JueuquiNdde Jeuy peu Lino} SUL "NUONBUNURNe |eDIDSl e@ DUR mMeIAIeqU Ue 4353 AousIDe mousAUd 2 "UOKRUNUEXD USM @ JO peSUGWIOD UOleUILUeXg - BA Iedw wi0D jRUSUNIEdSC Pow SUL "ANUIO SOIERIPUBS IPJUSUITIEdSD Of nn SPA UDIUM UOKeuuexa eAnnedwo03D Dueuredard SUL AUR pUEt Os ~~quZ s/ssy Buronpuss J tenn re PELE Oy ee POU panne % emia iy "AG dP pen oq Op-selQUuRaAgA BU. 10d. 19389. OF" PELSAID. 249M BAPOD BNeB4 jo e a cousgle ote WOH sues ISSY f241p "ah oe "Whe.
AEP BUNLLOD bier isu -ASID sased. Yeti on AG reugiolp 31550 Bed 1e52 ae SUL * juatyyuiddde ae Ss or Ag suswiwodde. Oy aoe equaunedsg "pay PLAG CASIO baatinn . eu} ut juepueulios.queistesy soso Sue aeslinuiodde ou JouyeuM sem uonsenb sly "terdnsy S80 subuis ue ur agaeiiiet "UOMOUWIOIG JO aSBo BS! UORRuULURKe SAINedWwOD jelusuNedeD poly Aq supeo uspeay au} wou isdd feuonOWwOId BL an Gui 22ui DI) Used seu ql BueuMm OS? TLIO'S (pt) ptoz Ion 'a Aepueg Aely pue ZTOS EL TZ UO pappap S190 PUR RIPUT JO volun 'SA UBulIS ew ZTOZ/288Z (DIdM ino) uBiE 1UIeC) BUF JO SuOIsIIap ova) o]OU osje ABLU BA, 'PSNUUOD Upad SOU JenuO ~"wuequ: ey} pue Riupued JsA Si aseD SUL , "Burresy {0 Bep 1XeU BYI Q sapio peubndiuy 31 {0 ABIS og HIM BBY L 'OTOZ CAINE yp ZZ UO B]QeUINJOs BONIOU @NSST ~SSBQ01d JUBLLENNUDGL JUBIOLIP B gapun ysod ples ey) peivof pey oYyM 'SYNIIAI JOBUIp 4O aSEs ay] Glin pajyenbe eg jJouveo 9s89 S.juapuodses ay) Jey} popnugns Ajbuipsoooe $1 47 '39e] yYBno1y} uogowold 10 ejonb O45 JODUN JUBISISSY JEISOg $@ payuiodde sem jJuapuodsau ayy ey) S]MUGNS SlovoEd BY) 40f jeSUNOD PBlWied',, imMolag peonpoidas JOJO BUL "|RUNGUL BY} JO fepslo ey) pade{Is 9TOZ'vO'TO 4 ro] the Postal Department as a Postman and his further appointment as a Postal Assistant after successfully clearing the departmental examination was a case of promotion or not. The Tribunal held when Group-D employees after facing a process of selection were appointed as Postmen, such selection could not be termed as a promotion as it was not done in the course of natural progression through seniority. Any advancernent in career, which Is based on a process of selection especially undertaken for that purpose could not be called as promotion. A promotion has to be in higher category in the same cadre or service or through a prescribed avenue of promotion but without an element of a process of selection through tests or examinations etc. Sinlarly with regard to selection and appointment to the pasts of Postal Assistants, the Tribunal noted that before being so posted the apolicants had faced the limited departmental cornpetit examination and qualified to become -Postal Assistants. Their joining as such was not in the nature of promotion in their earlier existing cadre but was career advancement through a process of:
selection and could not be called a promotion.
& Division Bench of F Rajasthan High Court dismissed the Writ Petitions fled by the Union of Indla challenging the aforesaid orders in Uni gon of Tada rags Govind Sharma 5 i Bory Mi, ay, git, es z cs pel, 'thy te fe tthe ig Go in, 2 , ; A sith, ag, j 2 ye Mi na patie frais : Loi ss sgqumeéntzadyan ced on g, Sieg is to ng aS U bean res spondent ongteoo pie ee, ppointed=as J Group-D Pomotion a sbointments Eft" Som. as gues a oe Assistants. The date 2 orsagpointifierieas "SUCHOWS Wasthe at on which they were appointétras- MAILGUAEALExtra' Departmental Agents/ Gram Dak Sewaks and thereafter promotion was accorded ta thena on-the next higher post, as such their term of stagnation in one grade pay is required to be determined accordingly. No other contention except the above is addressed before us. Having considered the argument advanced we do not find any merit with the same. Learned counsel appearing on behalf of the appellant an asking egain and again failed to point out any provision for promotion to the post of Postmanf Sorting Assistant. Qn the other hand, fram perusal of the arders of appointment to the post of Postal Assistant/ Sarting Assistant, it is apparent thet the respendent original applicants faced an examination, may that be a limited competitive examination, Le. nothing but direct recrultrnent. Their joining as Postal Assistants was not at all in the nature of promeatian, hence their services for the grant of benefits under modified assured career progression has to be counted only from the date they were appointed as Postal Assistants/Soarting Assistants. The services rendered by them on earlier post prior ta their appointment es Pasta! Assistants/Serting Assistants are absolutely inconsequential j L q 'OTOZ'SO'OT uO PessilusiD sem ueBay (eq wemueug "SA O PUG BIPUT JO UGIUN Se PBN STOZ/O9ZEZ ON CHAIN) dis ORION JO ABM AG JOU pue Juelyroe! wep Jo suc se Jueunuicdde SY} OUNCES. paITeil SEM JYBUBG BlwaYyoG ples ai i3pun pue aueyuas vojeneiSdn jepueuls YOG/fOGL & pey.
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The Madras High Court in Union of India and ars Vs. D. Sivakumar and another (supra} affirmed the view of the Central Administrative Tribunal (Madras Bench) in QA No, 1088 of 2011 that appointment as Postal Assistant was in the nature of direct recrultmment. ane Tribunal had relied on the decision of the Jodhpur Bench of the Central Administrative Tribunal in O.A. No. 382/ 2011 and connected cases Bhanwar Lal Regar Vs. Union of india and ors, Significantly, the Madras High Court while dismissing the writ per titions also did not refer to the relevant rules.
oe te a.
The relevant part of the observations of the High Court under:
"9, What the Department had done is ta adjust the appointment of the first respondent as the Pastal Assistant on 42.12.1977, as the first financial, upgradation under Modified Assured Career Progression-I. This is clearly erroneous in view of the fact that the appointment as Postal Assistant was not granted to the first respondent after. mere completic pas) | Years in the Cadre of Postman apes naan seared £o tan, to which, the first oe eit got Gf fog, ~29.9,1973, he aay apoip ted & leet ih wth "jis, of Pastal roxas t the said PPEGH las : = UG CEPR SS iF Career"Bipg) ssian-L, us early erro # an "Rees, C3 = per is remggec dg tf will Be cigar thats ais TEBPONGENE WO ape. ont 8 to three modified ¢ Seite fy ten. years.
Hence wer a, Tribunal was eine, right in dpeetinegn Te 7 Brar ionert6 to teke inte account the appointment granted ta the post of Postal Assistant and to adjust Modified Assured Career Progression-l,
10. Moreover, it is to be pointed out that even ine second modified assured career progression was granted under the Madified Assured Career Progression Scheme anly after 16 years and the third is said to have been granted alter 26years. If the first appaintment is adjusted against Modified Assured Career Progression-I, this could not have actually happened. For doing $0, the Department has counted the first appointment as.12.11.1977. Therefore, they cannot do so for the Modified Career Progression Scheme in-a different manner."
Shivakumar, against this judgment was dismissed on 16.8.20106. However the question of law was kept open.
The Delhi High Court in Union of India and ors Vs. Shakeel Ahrned Burney, 2014(39) RCR (Civil) 572 considered the PLES wherein the mode of recruitment in Rule 3 was as under:
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, SBJEPIPUL2 apISjng (a) . ; pue solepiouR: jequsunuadap Paleo JeYReiay Sedo jsod ayy ul supea jeowelp 8U2 MOlISG SOSSRIO ye Jo simowo jesuowiedeg (2) _ 7 OF usdo aq HIM USTUAA UGHELUILUEKS BANNSdUOD & AQ @q TIM Jusunioay. "US U! 1osy-"o, We are in respectful agreament with the ratio of the judgments inRamkeran Kumbher andDev Karan Mahala's case (supra).
Accordingly, these writ petitions are allowed. The orders of the Central Administrative Tribunal.are set aside. It is held that the selection and appointment of the Original Applicants as Postal Assistants after passing the departmental test Is a promotion and not direct recruitment. Their entitlement to ACP/MACP be considered accordingly."
n the light of view taken by the Hon'ble High Court, In the case of wo as Nand Kishore (supra), that the appointment of the incumbents as Postal Assistant, after passing the departmental test is a promotion and not direct recruikment, the very basis of filing of these cases loses lts sheen and relied upon cases having been over ruled, these O.As.
are dismissed. All the, pending MAs also stand disposed of re Addl esting apnnenneste beni, ie ON Atenas, : oa eo Wher, ge, . ike, a" piling Mie ft, Te EB EGE phe ' nt mae, £ , ee Ce " ta, ask Mes accordingly sts. _ Mong TOLL "1 ee e wi jee % ee, Sila om 4 ' , APY Ky, 1a, A phokoc. EGLHeSY a generis % % heoea Pa sy vrecrnes Hf %, # : %, Ke Chatto m nen nincrenenerniast tA "brates, eereang etm. RS tcia'iw ats "
ERR REREAD EERE ED (p, GOPINATH) (SANJEEW KAUSHIK) _ EMBER (A) MEMBER (J) Date: 21.02.2019.
Place: Chandigarh.
"ER?