Central Administrative Tribunal - Mumbai
Partha Ghosh vs M/O Defence on 26 June, 2019
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CENTRAL ADMINISTRATIVE TRIBUNAL
MUMBAI BENCH. MUMBAL.
_ ORIGINAL APPLICATION No.76/2014.
| a
Dated this 26 the day of June, 2019
CORAM: DR. BHAGWAN SAHAI, MEMBER (A)
R.N, SINGH, MEMBER (J)
i. Partha Ghosh, Token No. 11402T,
Residing At Qtr No. P-22/8.Spde Colony,
VN Purav Marg, Mankhurd (East),
. Mumbal ~ 400 088.
2. $K Singh, Token No. 11408w,
es © Residing At Q.No-235/A/5, N.C.H Colony,
. L.B.S Marg ,Ranjurmare(W),
Mumbal - 400 078.
3. SK Sharma, Token No. 11384a,
Residing At Q.No- 199/03 N.C.H Colony
L.B.S Mare, Kanjurmarg (W),
Mumbai ~ 400 078. |
4, Kamilesh Prasad, Token Na. 10991
Residing At Q.No-L/16 N.C.H Colony
L. 3.5 Marn, Kanjurmare (W)
Mumbai-400078.
Ry° Singh, Token No. 10993,
Residing At R No. 403-A, Kolshet Shivkripa
CUHS, Kolishet Road ,Opp A.F.S,
Thane- 400607
6. S Selvakumar, Token No. 10994a
Residing At Room No-203, B Wing Kaneri Park,)
Dist-Thane, Kalyan.
Ak Mishra, Token No. 1099Se
Residing At R.No- D-3/15, Ashmita Jyoti CHS,
Marve Road, Malad ww) Mumbai-400095.
wad
g. Ak Pathak, Token No. 10996k,
Residing At G-305 Mayuresh Park
Lake Road, Bhandup West, Mumbal-400078,
2 Sk Mishra, Token No. 10098r
1G.
Li.
13.
14.
1s.
16.
V7.
8.
19,
2 OA No
Residing At Q.No- 140/06 N.CLH Calony,
L.B.S Marg Kanjurmare (W), Mumbal-400 078,
Dewanand Ral, Token No. 10992n,
Residing At Q.No-M/11 N.C\H Colony,
L.B.S Mare .Kanjurmarg (W}, Mumbal-400 078.
Ak Pathak, Token No.11394h,
Residing At R.No- A/201 , New Jamuna,
Tulij Road, Nallasopara(E), Thane-401209
Bk Mourya, Token No. 11414],
Residing At R.No- A/04,
Ujala C.H.S, Plot No 1b, Sector -1 Airoli,
Dist -Thane, Navi Mumbai-400708
Ms Awate, Token No. 11405,
Residing At R.No- $06 Kartik Vill A,
Phakhadi, Kharegaon, Kalwa West,
Thane 400 605.
Devendra Kumar, Token No. 11404,
Residing At R.No-B1/202 Shree Complex
Phase Iti, Vikramoad CHS
Adhawadi Jail Road Kalyan (W), 421301.
Sk Mishra, Token No. fe
Residing At R.No- 101, Shubh Dhara C.HS,
Plot No-3a, Sector-1 ; Kamothe,
Navi Mumbai -- 410209.
Mk Chourisia, Token No.11383¢,
Rat R No.-102, 3a Anand Vihar
Near Bhawani Temple, 'B' Cabin Raad,
Dist Thane, Ambernath (East).
Ks Dhillon, Token No.11400r,
Residing At Q NO - $29 11,
Chunabhatti Colony Naval Station
Karanja (Uran), Dist - Raigard 400 704.
Dy Kumar, Token No, 11390m,
Residing At R.No A-4/403,
Lok Udyan Complex, Kalyan (W),
Dist Thane ~ 421 301,
Sanjeev Kumar, Token No. 11991r
Residing At Q No. 145/04, N.CH Colony,
LP OL2OTS
3 4 No Pa/2Gl4
. . LB.S Marg, Kanjurmarg (W), Mumba 400078.
20. Rk Tiwari, Token No. LI388R,
Residing At Room No 202, Neelkanth Villa,
Plot No 38, Sector-19,
Kamothe, Navi Mumbai-410 209.
21. Jp Kadivan, Token No. 11389m,
Residing At R.No-227/07,
Chunabhatti Colony, Naval Station Karanja
(Uran) Dist -Raigarh, Uran (Raigarh) 400704.
22, Dharmendra Kumar, Token No.11386k,
Residing At R-No-101, Plot No-319,
Premratan Appt. Vashi Village, Sector 31a,
Navi Mumbai-400 705.
23. Jp Singh, Token No, 93304b,
_ Residing At Qno- R/16 ,N.C.H Colony,
L.B.S Marg, Kanjurmarg (W), Mumbai-400078.
24. Nk Sharma, Token No. 1i41lw,
Residing At Q No- 198/ 8 N.C.H Colony,
L.B.S Mare, Kanjurmarg (W), Mumbai-400078.
25. . Sk Sachin, Token No. 11379n,
Residing At Qno-B/104, Gokul Garden Town Ship,
Agashi Road, Bolin} Virar (W),
Dist Thane-401303.
om Meo 26. B Kumar, Token No. 11406m,
~~ Residing At Q No-0/28, N.C.H Colony,
L.B.S Marg, Kanjurmarg (W), Mumbai-400 078.
27. Bk Singh, Token No. 10962t,
Residing At A/8-702 , Pratapgarh CHS
Shree Coplex Phade m,
Adharwadi Jail Road, Kalyan West-42 1301.
28. Raghubir Singh, Token No. 11417a,
é Residing At Flat No.601,
Shree Ashapura Residency CHS, Sec-7,
Khanda Colony, Panvel ~ 410206.
99, Gautam Prasad, Token No. 93302r,
Residing At Qtr No. P-59/1,Spde Colony, V)
N Purav Marg, Mankhurd (East),
Mumbai -- 400 O88.
30.
34,
40.
4 GA No. 762074
J Singh, Token No. 11527n,
Residing At Q.No-S4/17, N.CLH Colony,
L.B.S Marg Kanjurmarg (W) Mumbai 400078.
Debu Das, Token No. 115246 .
Residing At Room No- 102, Parth Complex
Plot No -37, Sector-21 KRamothenavi,
Mumbai -- 410209.
Vibhash Kumar, Token No.11519R,
Residing At Qno- 235/B-6, N.C.H Colony,
L.B.S Marg, Kanjurmarg (W), Mumbai 400078.
A Kumar, Token No. 11531t,
Residing At R-No 1001 Sahil Exotica
Plot No-63, Sector ~35 Kamothe,
Navi Mumbai- 410 209.
Sanjay Kumar, Token No. 11516e,
Residing At Q. No- 236/B-5 N.C.H Colony,
L.B.S Marg, Kanjurmarg (W),
Mumbai-400078,
. - Elton Aranha, Token No. 11548k,
Residing At R.No- C-144 Shalimar Bldg.
Hill Garden C.HLS, Chitalsar, Manpada,
Thane (CW) -- 400610.
Fazal Ahmad, Token No. 11547e, |
Residing At R No: B-502, Tirupati Icon
Plot No-45, Sector -26, Kamothe,
Navi Mumbai-410209,
Rs Pawar, Token No. 11541b,
Residing At R No- D/305 , Shrihari Complex,
Sriprastha 2nd Road, Nallsoppara (W)
Dist -Thane, Nallasoppara (E)-401203
Niranjan Singh, Token No. 115431, .
Residing At R No- F-203 , Samruddhbhoomi,
C.H.S Near, Matheran Road, Sukapur,
Panvel, Navi Murmbai-410206,.
Ps Rawat, Token No. 11538b,
Residing At Q.Na -R/19, N.C.H Colony,
L.B.S Marg, Kanjurmarg (W), Mumbai-400078.
Ma Khan, Token No, 1153¢h |
Residing At Qna- 677/03, Chunabhatti,
41.
44.
46.
As.
49,
5 Od Ne. 76-2074
Colony Naval Station, Karanja (ran),
Dist- Raigarh- 400 704.
Anil Kumar, Token No. 11525h,
Residing At R.No- 112, Jai Bajrang Bali C,H,S)
Khombe Dev, Dharavi, Mumbal ~ 400 017,
Swaraj Singh, Token No, 11529a,
Residing At Room Ne.-003, Bidg No.-6,
Uran Park Co-Op Hsg Soc. Ltd,
Uran Mora Rd, Uran, Raigad-400702.
Nk Pandey, Token No..11520k,
Residing At Vijay Park Punarvasan Chowl,
Kesar Vadavali, Near Adarsh Vidya Mandir,
Ghodbander Road,Thane (W)- 400 615,
Pramod Kumar, Token No. 11517k,
Residing At Room No- 131/202
Shree Complex Phase TI,
Adhawadi Jail Road, Kalyan (W)-421301.
Bk Diwakar, Token No. 93075b,
Residing At Q.No- 203/16, N.C.H Colony,
L.B.S Marg, Kanjurmarg (W), Mumbai-400078.
Md Akbar Khan, Token No. 11823a,
Residing At N/11, N.C.H. Colony, L.B.S. Marg,
Kanjurmarg (W), Mumbai-400 078.
'Amish Kumar, Token No. 11821n,
_ Residing At B-8/141, D.G.Q.A. Complex,
Jagdusha Nagar, Ghatkopar (W)
Mumbal-400086
Rajkaran Singh, Token No, 11832b,
Residing At B-8/144, D.GQ.A. Complex,
Jagdusha Nagar, Ghatkopar CW), Mumba:-400086
Prashant Kumar, Token No. 117904, ©
Residing At Laxmi Niwas, Omkar Colony,
Po: Uran, Raigad -- 400702.
Sunil Kumar Pandey, Token No. 113931,
Residing At 199/7, N.C.H. Colony, L.B.S. Marg,
Kanjurmarg (W), Mumbai-400078.
Kulvir Singh, Token No. 11396n,
Residing At M/16, N.C.H. Colony, L.B.S.Marg,
Say
tr
59,
60.
61.
8 . O4 No. 78/2014
Kanjurmarg (W), Mumbai-400078
R.K.Singh, Token No. 11597¢,
Residing At 504, Royal Arcade, C.HLS.
Plot No, 48/46, Sector-21, Kamothe,
Navi Mumbai-4 10209
Pawan Kumar, Token No. 11599e
Residing At E/302, Geeta Nagar,
Mira Road E,Thane.
Pradeep Kumar Giri, Token No. 11 827,
Residing At N/12, N.C.H. Colony, LBS. Marg,
Kanjurmare (W) Mumbai-400078
. Jitendra Singh, Token No. 11809m,
Residing At 158/28 N.C_H. Colony, L.B.S. Marg,}
Kanjurmarg (W), Mumbai-400078
Anil Kumar, Token No. 11803],
Residing At 202/F, More, Sea View Park,
Mora Road, Taluka: Uran, Raigad-400704.
Chinmoy Panda, Token No.11788e,
Residing At A4/701, Mohan Regency,
Adharwadi Jail Road, Adharwadi,
Kalyan(W), Thane-421301.
Shanlendra Pawar, Token No. 11 800w,
Residing At 198/2,N.C_H. Colony, L.B.S. Marg.
Kanjurmarg QW) Mumbai-400078.
P.K.Singh, Token No. 11804n,
Residing At P-20/6, S.P.D.C, Colony,
Mankhurd (8), Mumbai-406 088.
Nityanand Sharma, Token No. 1179l1e,
Residing At LO1/E, Gopal Krishna Park,
Sree Malang Road, Kalyan(E}, Mumbai-42 1306.
Satyapal Singh, Token No. 11792k,
Residing At 232/B-7, N.C.H. Colony,
L.B.S. Marg, Ranjurmarg OW} Mumbai-400078.
Mukesh Kumar, Token No. 118200
Residing At M/22, N.C_.H, Calony, L.B.S. Marg.
Kanjurmarg (W) Mumbai-400078
Manish Kumar, Token No. 11793m,
Residing At 141/03, N.C.H. Colony,
OULD LULU UL LLL TTT LULL
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64.
66.
67.
58.
69.
74.
oF 4 No, PO 2014
L.B.S. Marg, Kanjurmarg (W), Mumbai-400078
Shashank Shekhar, Token No. 11615n,
Réat 142/06, N.CLH. Colony,
Residing At L.B.S. Marg, Kanjurmarg (W)
Munmbai-400078.
Remesh Kumar, Token No. 118051,
Residing At 234-B/Sn.C.H. Colony,
L.B.S. Marg, Kanjurmarg (W), Mumbai-400078
Rakesh Banerjee, Token No. 11814w,
Residing At 48/13n. C.H. Colony, L.B.S. Marg,
Kanjurmarg(W), Mumbai-400078
Rakesh Kumar, Token No. 93303w,
Residing At P-57/5, $.P.D.C, Colony,
Mankhurd (E), Mumbai- 400 088.
S. K. Singh, Token No. 11919 B
Residing At Flat No. B-1/205, Vasant Vihar,
B-Cabin Road, Ambernath (2) 421 501. -
B. K. Prasad, Token No. 11920 T
Residing At Flat No. B/104,
Radhakrishnapark, Shri Malang Road
Kalyan (FE) -- 421306.
S. K. Singh, Token No, 11922 5
Residing At Flat 1a/103, Sunrise Valley C.H8.,
Shri Malang Road,Kalyan (E)-421306,
Subeesh $, M., Token No. 1 1963 L,
Residing Flat No. 001, Blg. No. 40,
Kinjal CLHLS., Sector ~ |, Shanti Nagar,
Mira Road (E)~ 401 107.
A.K. Rai., Token No. 11964.N,
Residing At Flat No. 21 C/203,
Kailash Nagar, Vadavli Section,
Ambernath (BE) - 421 501.
R. K. Haldar, Token No. 11942 R,.
Residing At B-3/54, Dgqa Colony,
Jagdusha Nagar, Ghatkopar(W),
Mumbai- 400 086.
Q. P. Gaur, Token No. 11933 N,
Residing At 227/6, Chunabhatti, Naval Station,
SERRA
73.
16.
Fi.
78,
"80.
81.
82.
83.
84.
g QA No. 76/2014
_ Karanja, Uran, Raigad- 400 704.
Rarmmniwas Choudhary , Token No. 11948 T,
Residing At R. No. 102, A Wing, Swaray C.H.S,
Sukapur, New Panvel, Raigad-410206.
S, A. Khan, Token No. 11947 N,
Residing At 104- A Wing, B. No. 14,
Mansarovar Complex, Sector 34, Ramothe,
Navi Mumbai ~ 410 209.
V.C. Negi, Token No. 11929 L,
Residing At 236-A/5, Neh Colony,
Kanjurmarg CW), Mumbai-400 078. .
Santosh Kumar, Token No. 11936 E,
Residing At 233. - A/6, Neh Colony,
_ Kanjurmarg (W), Mumbai-400 078.
S. P. Sahu, Token No. 11951 T
Residing At 172/7, Nch colony,
Kanjurmareg (W) Mumbai-400078
C. B. Sharma, Token No. 11931 H,
Residing At 147/03, Neh Colony,
Kanjurmarg (W) Mumbai-400078.
M. Chowdhury, Token No. 11961 B,
Residing At A-3/80, Deqa Colony,
- Jagdusha Nagar, Ghatkopar (W),
Mumbai-400086
As P. Dubey, Token No. 11927 B,
Residing At R. No. 3, Chauhan Chawl,
Ambika Nagar - 1, Wagle Estate,
Thane (W)-400 604,
Vinay A, Meshram, Token No. 11959h,
Residing At P-41/3, Spdc Colony,
Mankhurd (E}, Mumbai-400 088.
B. K Tiwari, Token No. 11940k,
Residing at Flat No. 2a/C-1 Wing,
Neel Kamal C.H.S. Premji Nagar,
Borivali (E), Mumbai-400 066,
SK. Stuman, Token No. 11926w,
Residing At R. No. 308, Bldg. No. K- i,
_ Mmmrda Colony, Kanjar Mare(W},
ow
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9 | OA No. 76/2014
Mumbai ~ 400 078.
86. Bablu Kumar, Token No. 11923 BR.
Residing At 162/02, Nch Colony, --
Kanjurmarg (W),Mumbai- 400 078, ~
87. HS Jatav, Token No.93270w,
Residing At Otr No.226/12, Chunabhatti Colony,
_ Nad Karanja, Uran, Raigad-400 704.
88. BR. V. Komurlekar, Token No, 12055 R
Residing At R. No. 104/4, Hema Park,
V. S. Road, Bhandup (W}, Mumbai-400 042.
-- | 89. M.D. Alam, Token No. 12009 B,
C Residing At 0/12, Neh Colony,
ee " - Kanjurmarg (W), Mumbai-400 078.
90, §.K. Dash, Token No. 12060B,
Residing At 139/7, Neh Colony,
Kanjurmare(W), Mumbai-400 078.
91. V.S. Rao, Token No. 93053 E,
Residing At 53/20, Neh Colony,
Kanjurmarg(W), Mumbai-400 O78.
9?, Adesh Kumar, Token No. 12030 H,
Residing At Flat No. 1-202,
Samrudhbhoomi C.H.S, Matheran Road,
& oo Sukapur, New Panvel-410 206.
S, K. Swain, Token No, 11999 K, _
Résiding At C/202, Radhakrishna Park,
Shree Malang Road, Kalyan (E)}-421 306.
wh
eo)
o4. L.K. Yadav, Token No. 12045 L,
Residing At Flat No, A-7/102,
Nilgirilokudyan CHS. Sanglewadi,
Kalyan(W}- 421 301.
95. Sudhir Kumar, Token No. 12047 T,
Residing At B-5/96, Deqa Colony
Jagdusha Nagar, Ghatkopar CW),
Mumbai-400086
96, Sangeet Kumar, Token No. 12116 5,
Residing At Ec-29, A-101, Sai Seva C.HS.
Evershine City, Vasai{E), Thane-401208.
7.
98.
99.
100.
101.
102.
104.
105.
106.
10 , Od No. 76/2014
JN, Khadanea, Token No. 12006 M,
Residing At R. No. 13,
Om Shri Ganeshkripa Apt, Barrage Road,
Kulgaon, Badalapur, Thane Dist.- 421 503.
Amit Kumar, Token No. 11998 E,
Residing At Flat No. C-303, Gopal Krishna Park,
Shri Malang Road, Kalyan (2) 421 306.
A. K. Malik, Token No. 93307n,
Residing At B-3/55, Dega Colony,
Jagdusha Nagar, Ghatkopar (W}
Mumbat- 400 086.
D. G. Chauhan, Token No. 12054 M,
Residing At 235-B/2, Neh Colony, es
Kanjurmare (CW), Mumbai-400 078. | r
P. K. Balyan, Token No. 12062 L,
Residing At 235-B/8, Nch Colony
Kanjurmarg (W), Mumbai-400 078.
M. K. S. Mahapatra, Token No. 12004 E,
Residing At B-3/55, Dgga Colony,
Jagdusha Nagar,Ghatkopar( W}, Mumbal-400 086.
. BLK. Sharma, Token No. 93060 W,
Residing At 208/15, Nch Colony,
Kargurmare(W), Mumbai -- 400 078.
Santosh Kumar, Token No. 12070 K,
Residing At 139/05, Nch Colony, Lbs Marg
Kanjurmarg (W), Mumbai-400078.
'HB. Dutt, Token No. 12066 E,
Residing At 9, Shiv Shakti Niwas,
Ratembai Compound, Shivaji Nagar,
Thane ~ 400 604,
S.K. Tha, Token No. Ic No, D425949,
Residing At Flat No. F/8, Bldg. No, 6,
-Heena Garden Complex, Pipe Line Road,
Ralvan (W).
. B.S. Shaik, Token No. 12033 T
Residing At Flat No. 103, A Block,
Hari Ganesh Apariment,Suchak Nagar,
Ralyan (E)-- 421 306.
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it 04 No. 76/2014
108. Devender Kumar, Token No. 12069 R,
Residing At Q. No. 675/04, Nad Karanja,
Uran, Raigad Dist. 400 704,
109. Sangeet Kumar, Token No, 12065 A,
Residing at 141/4, Nch Colony, Lbs Marg,
Kanjurmarg (W), Mumbai 400 078.
110. Kunal Gautam, Token no.11 958,
Réat Otr No.673/03, Chunabhatti Colony,
Nad Karanja, Raigad Dist. 400 702.
11, AK. Singh, Token No.115261,
R/at Flat No.102, Bldg. 3, Plot No.448,
Moraj River Side Park, Takka, Panvel
© Raigad Dist. 410 206.
112. V.K. Karun, Token No.11928-H
Rat O.No.140/5 N.OLHL Colony,
Kanjurmarg ( W), Mumbai 400078.
113. SR. Pandey, Token No.93072-L,
R/at Q.No. K-22 N.C.H. Colony,
Kanjurmarg (W), Mumbai 400 078.
114. Sukamal N. Gosh, Token No.93403-H
Riat G-5 Dewan Mension, CHSL,
Near Akshaya Hotel, Ambati Road, Vasai
Road (W) -- 401 202.
. R K Te ipathi, Token No.12046-N
Réat A-203, Samrudbhoomi Complex Sakapur,
Matheran Road, New Panvel, Navi Mumbai 410 206.
116. R.K. Mishra, Token No. 12119-R
Rat Heena Garden 'B' CHSL, Wagle Nagar,
Kalyan (W)-- 421 301.
117. D.R-Bhagat, Token No. LiS15-A
Residing At '504° Vrindavan Garden,
Gandhare, Kalyan (W) 421 a01.
118. Rajesh .G Pandey , Token No. 11528T
Residing At B-2/401, Royal Park,
Ambernath (BE), Thane 421 501. ase Applicants
(All are Working at Naval Dockyard, Lion Gate,
Shahid Bhagat Singh Marg, Mumbai 400023
& residing at addresses mentioned above. }
12 Od No 76/2014
(By Advocate: Shri A.A. Manwani )
Versus
1. Union of India, through Secretary
Ministry of Defence, South Block
New Delhi-110 001
Admiral Superintendent
Naval Dockyard, Mumbai
Lion Gate, Mumbai 400023.
ts
3. Personnel Manager
Naval Dockyard, Mumbai,
Lion Gate Mumbai 400023.
4, Principal Controller of Defence
Accounts, having his Office at 1,
Cooperage Road, Mumbai 400039, a. Respondents.
(By Advocate Shri NK. Rajpurohit )
Reserved on : 15.43.2019,
Pronounced on : 24 .°8 2219,
ORDER
Per: RN. Singh, Member (3) MA/1L1/2014 filed on behalf of the applicants for filing OA jointly is allowed.
a. This OA has been filed by the applicants under Section iS of the Seed Administrative Tribunals Act, 1985 seeking "8.a) That this Hon'ble Tribunal will be graciously pleased to direct the respondents ta pay to each of the applicants interest calculated at the rate of f& percent per anntun ar at such ather rate ax may appear just and proper to this Hon'ble Tribunal, on the amounts paid fo each of the apnlicanis in February 2012 in pursuance of order dated 16" Jue, ww 2003 (Annex.A-i te this OA) from January, 2004 Gh LLL EEE.
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8b) Thar costs of thix application be awarded in favour of the applicants; ard
8.) That such other and firther reliefs as are expedient be granted in favour of the applicants."
3. The facts of the case as contended by the Applicants are that they have joined Naval Dockyard after completion of training in Dockyard Apprentice . School. The respondents have altered the grading system by applying DTM 4 {97 instead of DMé/85. Aggrieved with it they have filed O.A.Nos.989/1998, 6545/2006, Se4/2001 and 1 hs 4/2001 before this Tribunal, which alongwith a few other OAS were allowed hy this Tribunal by common order/judgment dated 30.06.2003. The relevant portion of the "ae. ga Bo e aforesaid, first set of OAS is partiy allowed. Clause $9 fa} an DPMLI7/98 is guashed and set aside. Respondents are directed to re- consider the grading given Eo applicants as per OM6/&5 having a> 3 regard to the marks secured in the final examination of apprenticeship iioe 7 and accordingly re-allocate From the Gate of appoointmenc as per the grading to applicants 4s well as gneremeant. In that event applicant shall also be entitled to all consequential benefits.
48 In the second set of OAs, however, finding no fault in the grading system as fo award of 10% i4 o warded y, ¥ a ci wy By ct Oo a ty mee G bord ih > Ot gy a S 2, $a OG tO 8 mmf UL Rots 4 G We So Moy PD g be Me a So B vet oy OS % + cS og ay BS BS Bos ay 6 q j -- we BoM & i, @ GO ~% Qt GS 7S ty ad ae % ws Uy iA 4 49s 4K Ch oy cy GS ms "+4 Rey C S G Sa a A. Bb OQ mw O mt wy 43 iy Gy red ree] 45 yy a Sh 43 g ® m of oF by oe A $3, cs 8 Sy We ma TS oy Ya gh cml eae: Y ao Lj rt a w
5. eg Om 33 PY my seed Le & Ms itt m fy 44 & tf G ye Fc QB &% Ge nO Sy Boy coy &® Rp ky +k OD tyr} 4 aati os rot Qe amy fh, Ge ky wy OQ. O 45 wm 49 43 Song a og mag Me 4 & & 43 i ba Gy sy ce ot wy cy $3, 44 By we ¢ oy ES ondents eafter,
--
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?. With fas above said directions and liberty, the four contempt petitions stand disposed of. Notices discharged."
7, 'stated on behalf of the ei ctr had h applicants that arrears were paid in the KK month of February, 2012 after eight years the judgment of this by 3 from the date 9 Tribunal dated 16.06.2003. They have stated that amount which was paid to them in February, 2012 was to be paid by the end of. January, 2004 i.e. immediately after completion of the period of six months from x the date of receipt of the copy of orde ry © dated 16.06.2003. As such there is delay of more than eight years, entirely attributable B co the respondents only, for which the wD applicants are entitled to interest at the rate of 18% per annum. Hence this OA.
$. Opposing the claim of the applicants, the respondents have filed reply stating therein that aggrieved with the order of the Tribunal dated 16. HD6,.2003, the respondents had filed a Writ Petition i8 | . : Od No. 762014 No.2270/2004 wherein the Hon'ble High Court was pleased to grant interim stay against the implementation of the order of this Tribunal vide its order dated 19.08.2004. On 10.04.2008, the Hon'ble High Court upheld the order of this Tribunal and dismissed the 4 a4 rit petition filed by the respondents. [It is contended that immediately thereafter the arrears were paid to the applicants. They have stated that the applicants have not provided information as to whether the applicants are drawing HRA or not for calculation of arrears. As such the delay is caused which is not intentional on the part of the respondents.
9. The learned counsel fox the applicants has also filed Short Submissions, which,are taken on record.
10. We have gone through the O.A. along with Annexes A-1 to A-S5, Reply filed on behalf of the respondents along with Exhibit cs.
R-1l to R-6 and also gone through the short submissions filed on behalf o£ the applicants.
11. We have heard the isarned counsel 4 for the applicants and the learned counsel 19 OA No. 76/201 4 for the respondents and carefully considered the facts and circumstances, law points and vival contentions in the case, i2. During the course of hearing, the learned counsel for the applicants piaced reli ance on the judgment of Hon'ble Bombay High Court in Yuvraj Nathuji Rodye vs, Teh Chairman, Maharashtra State Electricity Board and Others in Writ Petition © oe No.3492/1994 dated 18. 093.2008 wherein the Hon'ble High Court has observed as follows:-
view of this, we are "7, in not inelined te grant any ther. relief® to the petitioner. IN the result, the petition is partly ailowed by holding that the petitioner is entitled to payment of interest. on due and payable amount at the rate oF &% per annum from the due date of paym rhe payment be made a fer r the calculation within a period of Four wee months from the receipt of the \ order. The petition is accordingly partly aiiowed. However, the parties are at liberty to settle the matter aiso. No costs.*
13. He has aiso placed reliance on the Judgment of Hon'ble High Court of Madras in iD the case of 8B, Thirumeorthy ws. The Secretary to Government delivered on UL? wherein the Hon'ble Court has 3 ~ NO Be
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Findings
15. The basic facts of the case are not in dispute. The Applicants have joined Naval Dockyard after completion of training in Dockyard Apprentice School. The respondents have altered the grading syatem © by applying DTM 4/97 instesd of bDmM6/85, Aggrieved with the aforesaid, the applicants filed O.A.Nos.989/1999, 655/2000, 84/2001 and 124/2001, which were allowed by this Tribunal by common order dated 16.06.2003. Thereafter, the respondents approached the +, Hon'ble High Court by filing a Writ Petition No.437/2002, which was dismissed by the Hon'ble High Court vide its Judgment dated 10.04,2008 {Annex B-2?)}. After the ;
04 No. 762014fd bo dismissal of their writ petition, the responcents did not comply with the judgment or this Pribunal dates 16.06.2003. Hence the applicants have filed Contempt Petitions Nos.2,6,7 and 8 of 2005, which were disposed
-O4,.2010 on a a] of vide order dated 236 submission made by the respondents. When the fespondents did nothing, the applicants have re rh again filed fresh Contenpt Petition Nos.20,21,22 and 23 of 2011, which were disposed of by this Tribunal vide its order nnd dated 12.07.2011 {Annex A~4} on the identical submissions as had already bean made while hearing in tha earlier CPs and on the same submissions those CPs were disposed.
16. Be that as it may. Under t @ ct democratic Seatqrup, he Central or Stat MD Government is supposed to take a pragmatic approach in such matters being welfare Stat iD and they being model employers. It is not in dispute that arrears were paid in the month oF February, 2012 after eight years from the date of the judgment of this Tribunal dated 16.06.2003 and further that the amount which WES paid to them in Pebruary, 2012 was to he paid by the end of January, 2004 ive.
LEE ' | 23 OA No. 76/2014 immediately after completion of the period SE Six months from the date of receipt of the copy of order dated 16.06.2003, _
17. The defence taken by the learned counsel for the respondents to deny the interest is that the Hon'ble High Court has granted interim order dated 19.08.2004 and writ petition was dismissed on 16.04,2008 SK coupled with the ground that the applicants have not provided the information as to whether they ere drawing the HRA or not.
Such defence of the respondents is
18. The fact remains that the } ants was determined Cu ntitlement of the applic © Q by this Tribunal vide order/judgment dated = © 16.06.2003 and the same could have' been' implement by the respondents subject to the Final verdict of the Hon'ble High Court or Hon'ble Supreme Court. Besides the respondents have compelled the applicants further for approaching this Tribunal by way of Contempt Petitions and now have forced them ain this third litigation. Moreover, they camnet take the ground that the "
applicants have not furnished information as 24 OA No. 76/2014 to whether they are withdrawing HRA or not. in fact such information is always available with the respondents who have been making the payment of monthly salary to the applicants. The stand taken by the respondents is not at all acceptable as they are the custodian of the records of the applicants. As such the they 'axé not at all justified in asking the applicants to provide such information.
19. In VLew of the facts and circumstances as discussed above and law laid down by the Hon'ble High Court{s) and by the Hon'ble Apex Court, referred to the cc the rate of interest present application has merit.
considered view that However, tne as claimed by applicants is found to be on higher side.
An
20. Therefore, this OA is partly allow fi}. The res;
the interest at the ra on the amounts paid view of the above, ed with the following andents are directed to pay te applicable on GPF tO each of the f C fend Ko fe 3 ce) Q he ee C se bee] is) @ og oon 25 | O4 No. 76204 4 2004 fill January, 2011.
ii}. The aforesaid exercise shall be completed by the respondents within four months from the date of receipt of a certified copy of this order.
Zi. In the facets and- circumstances, there shall be no order as to costs.
(RN. STHGH) | (Dr.Bhagwan Sahai} ' MEMBER (J) MEMBER (A)