Central Administrative Tribunal - Mumbai
Lakshmi S vs Canteen Stores Department on 12 December, 2019
OA Mas G42 of 2019 and 163 Ors)
CENTRAL ADMINISTRATIVE TRIBUNAL
MUMBAT BENCH, MUMBAT.
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- RAVINDER KAUR, MEMBER (3)
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* 7 : | | 155 OA Nos.642 of 2015 and 163 Ors.
th
weeks of recéiptr of a certified copy of these
orders and if they default, Respondents are at
liberty to collect the amounts by any means
(R. VESAYROMAR)
MEMBER (A)
ORDER
PER: RAVINDER KAUR, MEMBER (J)
The judgment dated 08.09.2019, authored a, by Shri R. Vijaykumar, Hon":
or le Mamber (A) /HOD has come to me fer my concurrence. { have gone through the judgment, however, respectfully I do not concur with the view taken by the Hon'ble Member (A) /HOD therein. Accordingiy, T pass my dissent order herein below:
2. Though the facts and grounds brought on record by the parties to the aforesaid OA have already been analysed and auly noted by the Hontble Member{A}/HOD, however, aft the coast of es] he beget tee ip rt gu C ct a } 4 Hee ct or © o ih @ rm m
a) oD bat ch cr ry eh fy we Oo imp applicants are that they were recruited during the period of LO77-1986 under different offices of the respondents on casual basis as casusl and 163 Gra. » 2 x
2 of Z0i 4 & A Nas.
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u} ee oy, oO 5 * " os . "a Oo a * x D Ci, a ES os " a 6 @ 4 "eh 4 ti o ' oO © rd os i Oy 7 a Hy fg Og o oh Q as rt . 4 6S @ &® BF 2» 6 2. € 6 2 Boy 8 nO Bm og , ww J . ; mt 3 sors gy e 3 a og BO UB = Oy beh go eR oe 3 UR : ; Aod o tH 5 . "er wy eT Kt Aes vod eed gt ts wo hes a (9 ce o -- vd ie gE $5 +3 O (3 D 44 oS 42 i Q Js 2 a ny 43 fh, sr ms m i 0) os Ob, . 5 Sted WB % a "4 Ay B ' na 6 Oo @ ans : oH : bd 43 4 ve wo a "4 ot ) ; 9) gS ey vied > ss: ny ' O a oO y et Ci te 4 ' Ge vo os 0 i : rie , 4 Ad 5) 'hod in 6 eS "y oF a ceed + '3 DB ha g ; oO a w B oy i hs ™ & on to set 44 4. " " 63 -- Y 45 ryt ref a ce
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ee ee ha mn g , M4 hed 5 3 ds @ BY ho EO © e 4 GO 8 SG - ee 3 Oy Ue eB G 4 @ mo % G rd ued a "he ae ue a @ O 3 Ss a3 rc 4 aA CG} 4 ee rm OG Mog & Bg, ay sot Aa o qG we hg © a on ad @ 3 a «6 oe 4 a te 53 63 ro ; ie on oss hy ¥ nt © Lg iL A o ea > ci Me r od cae od oe oe ; * cy ia) a oO seed '4 wa od 3) oy « 4 he hy " im "
* vt ret oO 4% fey $3 et a %. tr 4 ho a it © e ve] fost i Pod wy 4 3 a rs 43 « y pee) c enta e3 Q ia Q t A the g regula fy Sy m E g LO s > seq suck 8 & £ QO & oe '@) o om & o & iovees rice iicants aL n ¥ Poe q fixwat n mn E iN heir ompri ng % Q a en respondent xr appoint a § r © cS o is i 4 hs in A) 9% oh "4 a a wy 43 ae?) mS 2 @ 0 & oo 6 @ ao Oo ££ oo B® . 4 @ se 8 & > 6 re BH LS O 2 # @ Go Gt 6, " 2 EP *.157 OA Nos.642 of 2015 and 163 Ors.
AYGuUMeNnts, ad S. 2 ugh in. the aforesaid hatch of cases in which the applic: HES are more than one, the applicants have filed application Fointly under The applicants in the aforesaid batch of cases have alsa filed respective MAs seeking conconation of delay in filing such OAs.
Ci
6. Though applicants have taken various grounds to strengthen their claim made in the respective OAs, however, their main ground is that isi raised in the present batch of the case various persons. who were Similarly regquiarized along with the present applicants on 61.03.1989 have filed separate OAs with various banches of this Tribunal, few of which were filed well ty a my o ve filing of the present OA and few of them. have been preferred during the pendency of the eresent batch of cases and all of them have been ie C ¢ allowed by the various benches of this Tribunal including this very Beach. Particularly, they relied upon the judgment passed in the case o fs, Raran Anant Purao(supra} dated 12,99.2011 by the Division Bench of this Bench of the Tribunal vide OA No. 193/201) aleng with a batch of cases :
§ 3:
§ i an 3 oS 158 OA Nog.642 of 2018 and 163 Ors. * with lt, which were all allowed with directions.
In the judgment in Karan Anant Purao(supra) ; this Tribunal after considering the Judgment passed by Ernakulam Bench in OA No. 58/1997 on 24,09.19359 and upheld by the Hon'ble High Court of Kerala in OP No. 232410/19899 as well as various decisions in the OAs passed hy 4 Loe Fey my ee end a - ERR ane = ¥ ae Chis. very bench of the Tribunal and at length "AVitB fhe above observations, all ike OAs are partly allowed and the respondents are directed to extend the benefit of services rendered by the applicants pricy to the date of regularization for the purpose of grant of finsncial upgradations under the ACP schemes in question, Respond fents shall comply with the above said direction within a period of three months from the date of receipt af copy of this order. No order as to costs."
a's Tos - aad Phyo d fu ey en Ya nae Sy = te CGUNRSELS arquen chat Cre GQLYecetions oF EARLS Tribunal in Karan Anant Purao »{supra} have been challenged before the Honthle High Court of Mumbsad in WE No. 2202/8012 and the same was dismissed vide oarder datand 24.07.3013. Para 18 therein reads &S under:
"The circumstance that the Supreme Court while dismiss! ng the Civil appeal no. S121 af 2005 stated that the decision should mot be treated as a precedent only means that in fiture, matters involving similar points may not be decided relying upon the precedential value of the judgment ard that there should be independent application of mind as to whether the applicants are Indeed enuitied to the reliefS claimed. The impugne judgement and order passed by the Mumbai Bench of the CAT indicates that the s amie | IS. not AS reay rots nccordiney ary precedential value to the vigm yrome Courtin civil appeal no, S121 of BOOS. Rather, it is + oleae i that "the eo has been an independent application of oo E59 OA Nas.642 of 2013 and 163 Ors. mind to the fucis and circumstances involved prior to the grant of limited relief in favour of the respondent employees. In fact the Court was much wider, in as much as even the benefit of the seniority from the date of initial engacement came to be granted to the employees invelved in the sald proceedings. The impugned jadgment and order passed by the CAT, Mumbai Bench, however declines reliefs in such' wide terms, The relief is restricted to the counting of service from the date of initial engagement for the purposes of ACPS and consequential enefits upon the said basis. In the circumstances, It cammat be said that there is any jurisdictional error or perversity involved in the impugned judgment and order."
&. It as further contended an hehsl¥ of the applicants that the judgment of this Tribunal in Raran Anant Purao(supra) has attained finality < en atk, ny Sa " Neng Tey whe -4y 4 in aS much as respondents have implemented the Girvections of this Tribunal therein. It is
-her contended on behalf of the applicants feed ee beg tt aa) a to once the judgment of this Tribunal in Karan hes $5 i tt ig & B Bi oO o GS ry Fy fu oe gu 61 cy a 3 $33 raf f-
pus PR 1 ip Ch oy get cr fragt po D x toy Dos $F ey eva ede 2 RMywaky es < ann RR: a wis oy oy es Hon'ble High Court of Mumbei and the same has i or th we 3 or a + Ta ey we : eae enae cee pees a 2 Seen impiemented by the respondents and respondents have alse implemented the various « ' eft Judgments referred te An Karan Anant Purao {supra} Lt Was incumbent yoon the vo¢ S
5. respondent to provide benefit to all the 5 #7) Similar Cases on their wn, Eo the othe = Od ey ye 4 + ~ a SD lee aT eee ene ht RPPLAcaNys Who were Similarly placed, however, r tne respondents ignored the same and even after yen Ny os deg ge ane BY a Aye tT aos: tee ye Sone representations from these applicants, their % oS pes Bae ee Tee oe ek ite } ore Be Rep ge A Pec wy ft ei@lm Has Oeen reyected. In the aforesaid set Reyes. 4 Ye meee ae ha ss SL PAA Mae ov i hy, packground, the applicants have filed MAs in the & vi of é Be of w a 5 ae " my wy « co) m z i ro is soot om os & 4 e a Sy gad No et = 8 Q 4 S48 oe « 8s Yo 4 2g Aa, 2 a eB & Coa ty he , Bo 3 Ss 2 ee 3 * | g 8 M8 m Og ge * 8 O @ S 6 5 OS es 4 os / 4 3 . iy sal 7 . o t ry e ' Dp aed sf a a 3 6 £3 ~ o ri a at Q % et u 3 end s ahd 3 as a hod wy oa es O Y 5 % * = ope a 13 Ste cS 5 8 o 8 8 RoR By FS gg ¢ & 4 gS 2.8 Nog cc ig ' wp COA - ¢ ro i 2 gi g & fe GC ¢ G © sr 4 Ue yw © ee a 8 uO w & oe or , 4 u sed a ie @ go Oy > @ a me 3 8 GS G RP E - "i "4 3 Cy ei ot ro & @ td 4 ad ~ eS ae f 2 a Qo bee u " nh a no oO of @ Y o G is3) 'id ted 6 gj Pe ry oh, Oo i 43 ng rn aged aed iN HB thad bey G TS 3 Ss Co ey . o ; " a 4 Saenit ' Me " 3 ~ maa Bcc oD tag an & Pos a en 8 Dy G8 ® A a i gop 8 5 o ca 5 8 a po © 3 og OB i. gO So tS Q Fy a tt O fc Lo 3 o ms mo o - Q a No oo C . ae @ ae) bet th hed ord ie ¢ nes) { a % 4 ie) oH go 2 = Ee & A oy e 4 L Q 6 mC me vf i if i P m4 ' co" 3 mS 4 & 3 tp Shed "3 Qo 3 im a Oh ved a wy ah a 64 Ch * os o weit he ps C3 +4 pred 3 iy oo3 By 4 Ch eS io ta 2 5 8 ar a 6 © 2 & " 3 SD v ¢ + 2 ce) ns it G 4 4 ord GS CO A 43 4 8 bo &, dd 45 "et , 44 ae a , ce: D Fy 2 un a "4 a sy fea (8 @ 5 3 % v a, © bf vo} a 5 & a 4 & 'at mm * 4g ; c Ge @ 4 : wat od nan ; vol ti Bal : uy B - 6 she 2 ont pve ig ys OQ 1 a eM me rt 43 2 ai Hf! o i 9 % OG ® oy C na Cs, id it on d th Pret 4) a apd oi a ie treet wed ; ~~ sed Be us 3 G gt aa 45 td Be ro ms P "4 'a e 8 Bx yg 2 & 2 § & 5 4B g 2 8 Bo § 2 i oo = : : e) i oh 4 : p oS w 4 = et g a a x 43 3 is - ma mS ae aoo& bed yD a 13 - v @ 44 a as w 3 a i of @ & 9 Nd io 8 3 O o a Mat @ nt Ds 4 5 3 oy , a 4 ra $ 44 aa a w ; oo a ad at 5 ip wy t oped fet } v4 dd ct 2 wy ' 4 uu ved Wy on rt Cs vend aed "4 u wing "i . od the i ri as Moo 6 9 2 4 eG 748 yw © o ci a" g > 8 2B by et OG & m © o a woo Q oa a aed " @ & st cs ig ee) a @ td i) as Oo ~% 5 B os oH 4 a} oF Oo Ss a Ce iM p 8 § wm # a a w © O rt wh uy od ci 2, / hy ea ef ws rd a a he 4d a & Dos 5 OS SE yy 2 G ao, 8 & m9 & ba w ra os H m3 b> mS oh oe 2 4 7 © a, 8 2 rt © ic iw) Me ses io OQ, ' i or ' JB et be AQ o 4 : B @ oo thet ae { by } wt a o Q a S 43 by 6 3 ia on iS be Ce v w God 46 Ue an cs Fo ae 5 og iGO M4 6 43 a Oo e es " ' 13 @ uy @ ce 4 3 : 'rs 461 4 ' Ud re cy om wy 43 fo og a a 5 mo OF 3 . ed eo no a ae Bo eG o . a o co 2 8 o 2 @ © ts a 8 BoB Bt ee 8 i aa be eng rf Fa weed Y , al i @ u * 2 Weg o god 2 tt et 2 v Lf a + Mn ty nd ok ay o is me heb por$ + te Ch, tet 181 OA Nos.642 of 2014 and 183 Ors, this Bench of the Tribunsl and therefe re, th ce gt present OAS | are not maintaina one Suc ostections have not been taken bY the respondents in their reply , however, they have argued this duting oral submissions. I am of the considered view that about the regularization by the respondents, a decision was taken by Respondent ne. 1 and after judgment of various benches including this Bench of the Tribunal, a which was affirmed by the Hon'ble High Court of Mumbai, the respondents have implemented such directions. Such ebjection is mérely a sort of ena ey * 4 Qe es = we To Tey ¢ $ "A wy pd BA Ye y 4 de respondents are noh iikely to g&éin anything but ~ ~ pad joke armttnarkea se T4Abal- as Pye Pee ee a eS tne appiicants are ilkeiy to suifer irrepairable less and the same is alse likely to give rise to avoidable litigation. in the facts and circumstances above, such objection reised by the respondents is hereby rejected. Accord noly the MA{s} seeking permission to file tne OAS stant tarts ace ersons for by VAELOUS Similarly pla persons a me course of action are allowed.
the respondents have raised eee re
12. On merits : - post passlt boections that post pase Ce oD a Ty Qa w EE So ¢ eta cere MATERA SS 3 AS oSLaL IL Sealec ROM ar SE Ae LG ro OOM € chk. eS Dariiament known 8S ste Parii A. TAL mf 162 Act, there was no ques co wy in foal a
-
person on regular participated in by the Staff eceed in applicants the said allowed pactkdoor entry WOULG upset the Ne ge ~ Soy y Be wey SET competed through Staff ame) seniority from the date employees and question of * wy en of 3 4 13, On merit the Q Pesporndents Gs Fray he.
as ANGELA. CoP CT a tion regular appro consideration seniority Selection Commission igsants have therefore, there OA Nos.642 of 2015 and 163 Ors, * or appointing unless the person had conducted Commission who were the market f£ 8 to Mintment for any purpose, the of all those who Ou ro an © & a ® i sv "
arid the of the cau ay OX ete BAA oye x £ Seite "Opjpection of the my wet tne Wb CAnUS. have toy been 163 OA Nos.642 of 2015 and 163 Ors, appointed in accordance with the relevant recruitment rules through SSC which is contrary to the law laid down by the Hon'ble Apex Court oe in the case of Umadeviisupra). I do a ot cry agree with the contentions of the respondents, as the Judgment in the case of Umadevi(supra} is not of any help te the respondents, in ag much as, themselves by invoking their powers under the rules taken a conscious decision to regularise f-
around 400 employees including the present applicants herein, after ascertaining their Suitability for the post by, subjecting them to departziental mination conducted by the respondents ancl regularized them in the year L983, much prior to the judgment in the case of Umadevi(supra}) in the year 2006. The Hon'ble Apex Court in para 44 made the following observation:
"We also clarify that regularization, if any already made, but not subjudice, need not be reapened based on this judgment, but there should be ne farther by-passing of the constitational requirement and reguiarizing or making permanent, those not duly appointed as per the constitutiaral scheme,", in view of these observations made by the fomthioe Re Cowet the preaular rion oF es Hon'ble Apex Courh, the requilarization of the e CANNOE SHS ip applicants in the pregent ca 643 a So OA Ne ot oS 16 of 2018 and 163 Ors, * ¢ " a a 3 3 5 os @ cS wD * fe By cc © "iD : . # $3 KS ged et fy 5 whet i 4 . 4 By re vent we : te a v4 r4 C w Bp oe 9 wt trot 7) rs tue ee '4 a So 4 3 a Boe % P Ba Rem ip = ny 44 srt < ~f rd & es 4 a 1 © "3 +4 v3 es a 8 yg » G8 6 v Go h 4 & 6 & oi Oo tw a 3 Y ag fe 5 fe a "yO a "e4 La a _ 4 O ° den , ad es v 63 rg -
os od 5 WO 5 rt * i i} wed m3 zy oe rf : 4 183 is , OQ, % wd a q nh Seb 6 eo nH i ers Sd wa : & wo 73 : mer a 2 @ Ad 53 ws + nt be - a 4 oo. hoe he a K rr iby et [a co hel © me if oe oo HA C ba a OT om ~ O cs o ie) os 3 i ' ; et "y fat "ch mo . * a xe 43 te JAR a ry ig {3 Ls AS ws oy Qt 3 a @ - 4 $4 ra Oo hd ws SS s t3 $4 ere @ ad O fe ben Ma @ Q a O met ce -- in 4 ~ ~t Fea ios f « orf oe} ee R (ka is ome "ma ont te "4 % wen ip : ~ $4 Cc 5 ms es & 43 we £4 x fa red oo "es 3 nm w a ood my a de 8 ae ~4 ' ce 4 Rm BD a Ot ri ze Sty rh Bh G © S wy SS i Gd ; uy Fst bed as my nf S Oat 5 » © & oo #8 & rs Soo oO Nh HB a cH, 2 e i A wm @ i . 8 of © Pipi 4 yo o fg Boy mw pw Be oe Oth Oo i KS a BG QO © iS Po as my GD oo Bed gy vf a a w i. iB Q 4 a id Se § @ Q : . Rood FI Dm OO a u o oy ee oe ot reed 4 ee ty! ope i " shes rt a & BB > 4 og 6 2 £ @ 8 DS BO 8 "4 %y it @ a t3 a a eh re & a Pe 3 es iy AS B n @ . i" a ny oe &h ® 3 we te ! hj BS oy &G go hs G Ki, a co : rks " nes i "a wo x eo oe 4 ann is) me 3 a fo ot wv ct ws 2 Le
4 oO & 3 "x a a a. or so = oo a - = ti 3 it DB 3 cs aL » " wa ot ort aa . os my ae th oa wh & DB ig Ths ret ie ' rm phos t by cot eye ; ra] ach 3 Past a ' % e rs a ¥ oi BY "el wn o n bet vr a 2 whet a CS i a o vo ° yo OR 'ai Sf t, SS Bot a : a eh o 4 fos w a4 ae 1B Q ep ES m3 03 n cool pert @ hd eg "es « it MG o 8 & 2¢ «@ #& § &B 8 2B BF a 2 By f 2 tM es <1 3 os O a ' te us : ret ax i $4 Q we ;
A SG 6 9 & & & 8 Bo» £8 . Dow :
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* r a el - mf Hoo US OD OD meee het ra 6 be * Mt ba --t w SS ry at om © a "3 3 oo he a ae od i wed ve ved a ¢4 wy w % & wos oS a J + sO © 2) a * Gow " gg. , & #8 6 O&O Ss 4 @ yy 8 #€E ry es cs VY a t 4 C3 ee wy Ad i a mS od 413 cy y an 56 8 A fF Bo ¢ € » 4+ @ #8 Sg bao (8 6 8 os ord as , a © me 4 tS os pt we xs G 2 3 Me * =p ou 5 ret re eed "3 fe oC "ct ve ot D oJ aa 2 a % o a ed oo oy a y ® ved a) a a) O ct es 3 ce ee ra mB Fit) tl "4 "1 y oo 2 a or het Oy a oe he o +3 bed 2 Be oy ts ve ne , a 5s fg BO & B GB YB - ww § © Re 4 o Q , ot 6 8 8 B&B & et fb t+ 9 8 5S 6 ww & & 8 Oo 2 bp » g@ «a 2 t o} 6) ms 3 fad 4 3 ie Ky we y a o £3 i oy ae Po v 'A .
fF O68 Bom 6 2 8 UY oa 8 165 OA Nos.642 of 2018 and 163 Ore. for consideration before me is as to whether the judgment dated 12.09.2021 in the case of Karan Anant Purao (supra) _ uph ield by the Hon'ble high x toon Court of Bombay vide judgment dated 24.07.2013 ® cy ich binding upon this Tribunal in the case fre
4) HR £ wa similarly placed persons de. the applicant the present OAs. In this regard, the applicants have relied upon the law laid down by the Hon'ble Apex Court in Official Liquidator vs Dayanand & Ors{supra}) and para 78 therein reads MS "There have been several instances of different Benches of the High Courts not following the judemenis/orders of coordinate and even larger Benches. In some cases, the High Courts have gone to the extent of ignoring the law laid down by this Court without ary tangible reason, Likewise, there have been instances in which smaller Benches af this Court have either ignored or bypassed the ratio of the judgements of the larger Benches including the Canstitution Benches. These cases are illustrative of non-adherence to the rule of judicial discipline which is sine qua non for sustaining the system."
tm this regard, reference is alse made to the law laid down by the Hon'ble Apex Court in K. Ajit Babu and Ors. vs. Union of India & Ors.
rted in 1997 scecines) i520 and para 6 a Repoar therein reads as below:
"Consistency, certainty and uniformity in the Aled of judicial decisions are considered to be the benefits arising out of the "Doctrine of Precedent". The precedent sets a (patiern upon which a Ayture conduct may be based. One of the basic principles of administration of justice is, that the cases should be decided alike. Thus the doctrine of procedent is applicable to the Central Administrative Tribunal also. Whenever an application under Section 19 of the Act is filed and the ¢ question involved in the said application stands conchided by some earler decision of the Tribunal, the Tribunal necessarily has to take isto in account the pidgment rendered in earller case, as a precedent and decide pont 6 OA Nos.642 of 2015 and 163 Gr. S. a Be, ae) the application accordingly. The Tribunal may either agree with the _ Ylew taken in the earlier Judgment or it may dissent. If it dissents, then the matter can be referred to a larger bench'full bench and place the matter belare the Chairman for constituting a larger bench so that there may be no conflict upon the two Benches. The large Bench, then, has to consider the correctness of earlier decision in disposing of the later application. The larger Bench can overrule the Wiew taken in the earlier judgment and declare the law, which would be binding on all the Benches (See Jhon Lucas (supra). In the present cas e, what we find is that tnbunal rejected the application of the appella anis thinking that appellants are seeking setting aside of the decision of the tibunal in Transfer Application No, 263 of 1986. This view taken by the Tribunal was not correct. The application of the appellant was required to be a devided in accordance with law."
16. Similarly, the Hon'ble Apex Court in Sub inspector Rooplal{suora} has ruled as under:
"At the outset, we must express our seriqus dissatisfaction in regard to the manner in w 'hich a Coordinate Bench of the tribunal has overruled, ineffect, an earlier judgment of another Coordinate Rench of the same tribunal. This is opposed to all principles of judicial discipline. If at all, the subsequent Bench of the tribanal was of the opinion that the earlier view taken by the Coordinate Bench of the same tribunal was incorrect, _ i aught to have referred the matter to a larser Bench so that the difference of opinion between the two Coordinate Benches on the same point could have been avoided. Tt is not as if the istier Bench was unaware of the jungment of the earller Bench but knowingly proceed "t to disagr ee with the said judgment against all known rules of preceden Precedents which enunciate rules of law form the found 'ation 2D Sof administration of justice under our aystem. This is a findaniental principle which every Presiding Officer of a Judicial Forurn ought to knew, for cargisteney in interpretation of law alone can lead io public confidence In our judicial system. This Court has laid down time and again precedent law mrust be followed by all cancerned:
deviation from the same should be anfy on a procedure known to law subordinate Court is bound by the enunciation of law made by the superior Courts, A coordinate Bench of a Court cannot pronounce judgement contrary te declaration of law made by another Bench, Tt can only refer Ho fo a Jarger Bench if tt disserees with the earlier pronouncement. This Court in the case of Tribhuivandas Purshottanudas Thakur v. Ratilsl Motilal Pat tel, (1968) 1 SCR 434 : CATR 1968 SC 372) while dealing with 4 case in which a Judge of the High Court had f sled to Isllow the earlier Fudgment of a Jarger Bench of the same Court observed thus:
"The jadement of the Pull Bench of the Gujarat High Court was iudning pon Ras, Z If the learned Judge wus of the wiew thet the decision of Bhagwati, J. in Pinjare Karimbhat's case (1962 G} Guj LR $29) and of S daclead, CL, in Haridas's case (AIR 1922 Bom 149) did not oe » down the correct law or rule of practice, 1 was anen to him, to recommnicnd te the Chiel Justice that the question be' considered b lanter Beneh. checorn, pre opetely an is scipll should not . Quy systen 3 a i d that can be chic ved only if £ Jodges do not Cou rts of coordinate authority or of superi ridrs veastkan, € Cu observed in Lak aathority._ Galfer ~ a is? - OA Nos.642 of 207TS and 163 Ors. Chand, (AIR 1965 SC.1767). 'it is hardly necessary to emphasis that considerations of judicial propriety and decorum require that ifa learned single Judge hearing a miatter is inclined fo teke the view that the earlier decisions of the High Court, whether of a Division Bench or of a single Judge, need to be re- considered, he should not embark upon that enquiry sitting as a single Judge, but should refer the matter to a Division Bench, or, in a proper case, place the relevant papers before the Chief Justice to enable kim to constitute a larger Bench to examine the question. That is the proper and traditional way to deal with such matters and it is fonnded on. healthy principles of judicial decorum and propriety."
13. We are indeed sorry to note the attitude of the tribunal in this case which, after noticing the earlier judgment of a coordinate Bench | and after noticing the judgment of this Couri, has still thought it Air to proceed to take a view totally contrary to the view taken in the earlier jJudement thereby creating a judicial uncertainty in regard to the declaration of law involved in this case. Because of this approach of the latter Bench of the tribunal in this case, a lot of valuable time of the Court ja wasted and the parties to this case have been put to considerable hardship."
17. In view of the law laid down by the Hon'ble Apex Court ain the case of Official.
Liquidator (Supra), Ajit Babu(supra) , Sub Inspector Roop hLalisupra), once the issue of 2 < bi oe HES ££ eRUTY 4 Or Maar extension of benefits of counting OF Past = von x tared arsone Ras bee services of similarly placed persons has been ; . ~ 3 Tesupe F att ee me EO RRA ae Weed kanes ane decided by various benches of this ,Trisunai ana ~ gt ey ten hye ey 3 1 ow RAK has aise been affirmed by the Hon'ble Aig woo Courts, the game should have been implemented by Oar bad Gi cee he RP eae oat ~ "
ys fey es =e at wt ay eg Coy --
is a Wor mt 32 FAAS Lib nhne respondents. Le WOU LG be ag ASe £ an ; a aa * @ GAecLrSion Oe ' igial «a oline and against the decision Aydicias discipline and agad a ; wey ae x Anant Purao (Supra) s , . tae 3 ; ~o gimilariy places.
= amplieants who are Simitar.y P- ; BO E AVP LA eant & WEEO AOS :
de pe es Tae RR OY AVDOLICaNts 7 Le CUEk SS S ME 44, aa ch ~*. 7 ZL
- fo ee ee BS eaia aise 2B ghons sy 43 4 ylew of tne S&rCresss : Ae An: s "
LO. L be ¥ yey ye fe Tey TA " eye eh 3 os te 2 te fO be partly allowed with directions to the fesponcents to extend the kenefit of the employees in the post of LDC prior toa the date ee ba oy 4 wes 2k Joey see ye a set or their regularization for the purpose of grant + fa nanet at x sagreadati wy Jo $e ha ay, oe Wes OL TLAANCLAL upgradation under the ACP scheme, . ~ However, the applicants shall not be entitled for interest on the arrears of pay etc. on the grant of the benefits or financial upgradation. The respondents ars directed to comply with the . , SAS oc adareckhions : ~ PA mAh At tne CODY OF te.
(Ravinder Kaur) Member (J) Svytt Raat.
g ge ® i . OA Nos.6472 of 2015 and 163 other connected OAs, CENTRAL ADMINISTRATIVE TRIBUNAL MUMBAI BENCH, MUMBAI Original Application No.642/2015 along with 163 Connected Original Applications This the {2 day of December, 2019 CORAM:- R.N. SINGH, MEMBER (J) ORIGINAL APPLICATION NO,647/2015 Lakshmi § (PN-2808}, R/o: $2, Lakshmi Nivas, Near Chamundeshwari Temple, Doddabommasandra, Vidyaranvapura P.O, Bangalore-560097, oN, ORIGINAL APPLICATION No, 19/2017:
mt. Manju Bala (PN-2834) fat. House No.32, Park Avenue, Deep Nagar, Jalandhar Cantt.- 144 005, Working as Upper Division Clerk, Canteen Stores Department, 1, Porus Read, Nr. Jalandhar Club Jalandhar Cant. - 144 005, ORIGINAL APPLICATION No.20/2017 Rajesh Kumar Jain (PN-2785) Rat C-8, Gangoiri Colony, Roorkee road, Meerut Cantt. ~ 250 001, Working as Storekkepr-I, Canteen Stores Department, 49, BC Lines, Meerut Cantt. ~ 243001.
ORIGINAL APPLICATION No.2/2017 a bet Ashok Kumar Singh (PN-2763) Rat:- CSD Complex, 49 BC Lines, Meerut Cantt. ~ 250 001.
Working as Storekeeper-IIl Canteen Stores Department, 49, BC Lines, Meerut Cantt.-250001.
ORIGINAL APPLICATION No.22/2017:
Laxmi Narayan (PN-2719) Réat- House No. EB-145, Kazi Monalla, Jalandhar City ~ 144001.
Working as Upper Division Clerk, Canteen Stores Department, 1, Porus Road, Nr. Jalandhar Club, Jalandhar Cantt 144005.
ORIGINAL APPLICATION No: 23/2017:
Sharishti Raman (PN-2721) Rat. House No. 37/6, Mohalla No. 26, Sadar Bazar, Jalandhar Cantt.- 144 065. Working as Storekeeper-IIl, Canteen Stores Department, 1, Porus Road, Nr. Jalandhar Chub, Jalandhar Canit.~ 144 005. ORIGINAL APPLICATION No.24/2017: Anil Kumar Singh (PN-2997) R/at- House No.453, Sadar Bazar, Bareilly Cantt- 243001.
Working as Storekeeper- 11 Canteen Stores Department, Station Road, Sarvatra Bhavan, Bareilly Cantt. ~- 243001, ORIGINAL APPLICATION No.25/2017: fe OA Nos.642 of 2015 and 183 other connected OAs. G9 Umakant Bajpai (PN-2905) Ryat:- 231, Mohalla Chaudhary, Gulab Nagar, Bareilly-243001. .
Working as Storekeepr-Hil Canteen Stores Department, Station Road, Sarvatra Bhavan, Bareilly- 243001.
ORIGINAL APPLICATION No.26/2017: Harvinder Singh (PN-2823) a Riat- House No. 184-A, © Sadar Durga Bari, Meerut Cantt. - 250001.
Working as Storekeeper-IH Canteen Stores Department, 49, BC Lines, Meerut Cantt. ~ 250 001.
ORIGINAL APPLICATION No 27/2007: Raj Kumar Gupta (PN-2854) ) Rfat- Quarter No.P/39/6, CSD Complex, 61, EC Road, Dehradun Cantt ~ 248003.
Working as Storekeeper Il Canteen Stores Department, Araghar, 61 EC Lines, Dehradun cantt 248003.
ORIGINAL APPLICATION No.28/2017: Smt, Krana Sharma (PN-2858) Riat- House No.7, Near Best Prize Sardhana By-pass, Meerut Cantt - 250 001, Working as Upper Division Clerk, Canteen Stores Department, 49, B.C. Lines, Meerut Cantt - 250 001.
ORIGINAL APPLICATION No.29/ 2017: CA Nos.642 of 2015 and 163 other connected OAs. Anup Hazarika (PN-8009) Riat- Oy. No.2, CSD Residential Complex, Jail Road, Lucknow Cantt. -- 226002.
Working as Selection Grade clerk, Canteen Stores Department, Jail Road, Lucknow Cantt. ~ 226002.
ORIGINAL APPLICATION No.30/2017: Ranjit Biswas (PN-2828) Ryati- Or. No. B-2, CSD Residential Complex, Theatre Road, Jabalpur ~ 482001.
Working as Storekeeper -- M1, Canteen Stores department, Theatre Road, "sx dabalpur 482001.
ORIGINAL APPLICATION No.3t/2017: Trilochan Singh (PN-2877) R/at:- House No.495, Sunderwala Ladpur, Raipur Road, Dehradun -- 248001.
Working as Lower Division Clerk (5) Canteen Stores Department, Araghar, 61, E.C, Road, Dehradun Cantt.- 248003.
ORIGINAL APPLICATION No 32/2017: Vijay Kumar (PN-2608) Riat. House No.131, Bharat Nagar, Bhathinda -- 151 001.
Working as Storekeeper-Ill Canteen Stores Department, Thimayya Marg, Bhathinda 151004.
OA Nos.642 of 2015 'and 163 other connected OAs. v tat ORIGINAL APPLICATION No, 33/2017: Dhananter Singh {PN-2845} Riatt- VPO ~ Katwalt, Thsil - Ramnagar, Dist. Udhampur - 182122.
Working as Storekeeper-Ill Canteen Stores Department, 1, Porus Road, Nr. Jalandhar Chub, Jalandhar Cantt.-144005. ORIGINAL APPLICATION No.34/2017: Dinesh Panwar (PN-2845) Riati- 425/1, Somdutt Vihar, Garh Road, Meerut -- 250 004, Working as Storekeeper-Ill Canteen Stores Department, 49, BC Lines, Meerut Cantt.- 250 001.
'ORIGINAL APPLICATION No.35/2017: 'Smt. Sunita Sharma (PN-2791) " Riat- 190, Sadan Puri, Tilak Chow, Kankerkhera, Meerut Canit.-250001.
Working as Upper Division Clerk, Canteen Stores Department, {9,B C Lines, Meerut Cantt.-25 0001.
ORIGINAL APPLICATION Nod6/2017: Ashok Kumar (PN-2852) Réat- House No.280, Sadar Bazar, Azad Mohalla, Bareilly Cantt. ~ 243001.
Working as Storekeeper HT Canteen Stores Department, Station Road, Sarvatra Bhavan, Bareilly Cantt. 243001.
OA Nos.642 of 2015 and 163 other connected OAs. Lallan Kumar Rao (PN-8003) Rati- Quarter No. P/39/8, CSD Complex, 61 E.C. Road, Dehradun Cantt ~ 248003.
Working As Storekeeper-IIl, Canteen Stores Department, Araghar, 61, E.C. Lines, Dehradun Cantt. 248003.
ORIGINAL APPLICATION No.38/2017: Smt. Viiay Laxmi P. Sumbli ( PN-2658} Réat:- House No.36, Lane No.1 Block B, Roop Nagar Enclave, Jammu -- 180 O13.
Working as selection Grade Clerk, Canteen Stores Department, "B.D. Bari, Bari Brahmana, Jammu 181133.
ORIGINAL APPLICATION No.39/2017: Sarvesh Kumar. (PN-2886) Riat- Quarter No.2Q, CSD Depot Residence, Mandalay Lines, Khadki, Pune 411020.
Working as Storekeeper-il Canteen Stores Department, Mandalay Lines, Range Hills, Khadki, Pune 411020.
ORIGINAL APPLICATION No4f0/2017: Smt. Radhamani D. (PN-2809) Riat:- A-68, Gangotri Colony, Roorkee Road, Meerut Cantt--~ 250001. Upper Division Clerk (Retd) Canteen Stores Department, 49, B.C, Lines, OA Nos.642 of 2015 and 163 ather connected OAs.
"Meerut Canti- 250001.
Meerut Cantt. ~ 250001.
ORIGINAL APPLICATION No.41/2016: Davinder Singh(PN-2793) Riat 132, Punjabi Bagh, Gali No. 4, Kardhan Road, Arnbala Cantt.- 133 001.
Working as Storekeeper-I1], Canteen Stores Department, Barrack No.2, Alienby Lines, Ambala Cantt. - 133 001.
ORIGINAL APPLICATION No.d2/2017: Anwar Ali (PN-2814) Rat: House No.103, Lisari Road, Bhumiye Pull, Meerut Cantt -- 250001.
Working as Storekeeper-HI, Canteen Stores Department, 49, B €, Lines, Smt. Tapasi Mukherjee (PN- 2739) Rat. Nabin Pally, Ward No.3, Babu Block, Kanchrapara, Dist.24 Parganas (North)}-743 145. Working as Upper Division Clerk Canteen Stores Department, Fort William, Kolkata-700 O21.
ORIGINAL APPLICATION No.62/2017: Pranab Mukhopadhyay (PN-2874) Réat. 74/13 13, Rahara Uttar Para, PO-Rahara, Kolkata-700 118.
Working as Upper Division Clerk, Canteen Stores Department, OA Nos.642 of 2015 and 163 other connected OAs. Fort Willham, Kolkata-700 021.
ORIGINAL APPLICATION No.63/2017: Tushar Kanti Das (PN-2753) R/at Staff Mess, CSD Depot Complex, Army Supply Road, Dimapur-797 112.
Working as Storekeeper-II, Canteen Stores Department, Army Supply Road, Dima pure 797 112.
ORIGINAL APPLICATION No.64/2017: Srat. Kusarm Gupta (PN-2674) Réat. Charitable Trust, 08, Ganga Road, Jalandhar Cantt.-144 G05. Working as Accountant, .
Canteen Stores Department, {, Porus Road, Near J alandhar Club, Jalandhar Cantt. 144 005.
ORIGINAL APPLICATION No.65/2017: Anand Kumar (PN-2720) Réat. House No.3 7/209, Nagla Bhurisingh, Bindukatra, Agra-282 001.
Working as Storekeeper-Hl, Canteen Stores Department, Station Road, Agra Cantt. 282 001.
ORIGINAL APPLICATION No.67/2017: Prasanta Chakraborty (PN-$100) Rat. 86, Indralok, Road No.3, 4B. Town, Kolkata-7O0 110.
Working as Upper Division Clerk, OA Nos.642 of 2015 and 163 other connected OAs. © Canteen Stores Department, Fort William, Rolkata-700 O21, ORIGINAL APPLICATION No.68/2017: Swapan Das (PN-2803} Rat. 7/44, Said Nagar, hakuria, Kolkata-700 031.
Storekeeper-IIl (Retired) Canteen Stores Department, Fort William, Rolkata-700 021.
ORIGINAL APPLICATION No.70/2017: Ashish Chakraborty (PN-2869) Riat. Staff Mess, CSD Depot Complex, Army Supply Road, Dimapur-797 112.
Working as Lower Division clerk (S), Canteen Stores Department, Army Supply Road, imapur-797 112.
ORIGINAL APPLICATION No.73/2017: Chitta Ranjan Das (PN-2900) Ryat. Chandrapur, Panchanantala PO-Diena, Dist.24-Parganas (North)-743 248, Upper Division Clerk (Retired) Canteen Stores Department, fort William, Kolkata-700 021.
ORIGINAL APPLICATION No. 742017: Ravindra S. Ulal (PN-2945) Rat. A-5/102 Swapannagti, Talegaon Chakan Road, Talegaon Railway Station, OA Nos.642 of 2015 and 163 other connected OAs. 19 Maharashtra-410 307 Working as Storekeoper Ill Canteen Stores Department, Mandalay Lines, Range Hills, Khadki, Pune-411 020.
ORIGINAL APPLICATION No.75/2017: Samir Pal Choudhury (PN-2664} Rat. H,Block 'B', Temple View Complex, LIC Read, Madhyamgram, Kolkata-700 129.
Working as Storekeeper-HZ], Canteen Stores Department, Fort William, Kolkata-700 O21.
ORIGINAL APPLICATION No. 76/2017: yanta Basak (PN- 2792) Vat. "Gitanjali", Opp.J.T.$.Club, "Makimpura, PO Siliguri, Dist, Darjeeling-734 QOL. Working as Lower Division Clerk(S), Canteen Stores Department, P.O. Baghdogra, Dist. Darjeeling-734 422. ORIGINAL APPLICATION Now T7i2017 ss Bhubaneshwar Genguly (PN-2824) Réat. Arabinda Arena, Block-F, Flat No. 12/2, 2° Floor, PO Rahera, Kolkata-700 118.
Working as Storekeeper-IIL, Canteen Stores Department, Fort Wiliam, Kolkata-700 O21.
ORIGINAL APPLICATION No. 78/2017: Ananda Kirtania (PN-2859) Réat. Dakshin Kathulia, OA Nos.642 of 2615 and 163 other connected OAs. it PO-Kalirhal, PS. Dhupguri, Jalpaiguri-735 210.
Working as Storekeeper-Il, Canteen Stores Department, P.O.Baghdogra, Dist Darjeeling-734 422.
ORIGINAL APPLICATION No. 73201 fs Laxmi Narayan Rajak (PN-2765) Rat. Staff Mess, CSD Depot Complex, Army Supply Road, Dimapur-797 112.
Working as Storekeeper-IIl, Canteen Stores Department, Army Supgly Road, Dimapur-797 112.
ORIGINAL APPLICATION No.80/2017: Sukharajan Nath (PN-2725) Rat "Janani', 1, By Lane, J.C Bose Road, Subhas Pally, PO-Siliguri, Dist. Darjeeling-734 O01. Working as Upper Division Clerk, Canteen Stores Department, P.O.Baghdogra, Dist. Darjeeling-734 422. ORIGINAL APPLICATION No.82/2017: Sucharit Chatterjee (Chattopadhyay (PN-2890)} tat Namrata Mansion, Rabindra Nagar, Netaji Pally, PO-Siliguri, ist, Darjgeling-734001.
Working as Lower Division Clerk () Canteen Stores Department, PO: Baghdogra, Dist. Darjeeling-700 021. ORIGINAL APPLICATION No: 83/2017: OA Nos.642 of 2015 and 163 other connected OAs. OA Nos.642 af 2015 and 163 other connected OAs. a tot Nalini Ranjan Roy (PN-8111) Riaz. Vill- Deshbandhu Para, PO Naxalbari, Dist. Darjeeling -734 429. Upper Division Clerk (Retired) Canteen Stores Department, P.O. Baghdogra, Dist. Darjeeling - 734 422. ORIGINAL APPLICATION No: 87/2017: Mahavir Paswan (PIN-8926) Rat. Quarter No.3, CSD Residential Cormplex, Post: Baghdogra, Dist. Darjeeling -734 422. Working as Storekeeper-HI, Canteen Stores © Department, P.O. Baghdogra, : Dist. Darjeeling - 734 422. ORIGINAL APPLICATION No: 96/2016: Ms. Pranali Kunal Dhotre (PN-2894),Age 33 years presently working as a Accountant,
-.. Canteen Stores Department, " *s Blo: Room No.1, Urja Sankalp, C-Wing, NNP General ~ » Arun Kemar Vaidya Marg, Goregaon (East) ~ Mumbai- 400 097.
~ ORIGINAL APPLICATION No: 97/2016: Ramesh Bhuvad (PN 5616), Age $4 years, Oce. working 4s Mazdoor in the Canteen Stores Department, Adelphi, Mumbai. R/O. R. No. 401, C-2, Rarmratan Society, Ramdev Park, Mira Road, Thane- 401 107.
ORIGINAL APPLICATION No: 98/2016: ML. James Nathan (PN No. 12272), aged: 54 years, Qcou. LDC, Canteen Stores Depot, Abmedabad R/O. B/3, Staff Complex, CSD Depot, Near Sadar Bazar,Opp.Green Cinems, Ahmedabad Cant. 380004.
ORIGINAL APPLICATION No: 99/2016: Amar Nath Sharma (PN 2710) 2 43 OA Nos.642 of 2015 oe and 163 other connected OAs. aged: S4 years, Occu. SAIL, Canteen Stores Depot, Ramgarh Cantt. R/O. C-900, Rajendra Nagar, Awasvikas Colony Bareily, Uttar Pradesh.
ORIGINAL APPLICATION No: LOO/2016: Balaram Jadhav (PN 4966) Age 56 years, Occ. working as Liftman in the Canteen Stores Department, Adelphi, Mumbai. R/O. BR. No. 1174-A, Shivaji Nagar, Near Hanuman Mandir, Ambarnath {E), Thane-421 501. ORIGINAL APPLICATION No: 1091/2016: Ganpat Medge (PN 6003), Age 57 years, Occ. working as Watchman in the Canteen Stores Department, Adelphi, Mumbai. R/O. R. No.3, Devashi Prajapati Chawl, infront of Namaskar Mandal, Behind Bharat Gas Shop, Agra Road, Lal Chowkt, Kalyan (W}- 421 301.
ORIGINAL APPLICATION No: 102/2016: Dnyaneshwar Walunj (PN 5976), Age 52 years, Occ. working 2s Watchman in the Canteen Stores Department, Adelphi,Mumbai-400 020 RIO, BR. No.€, Parijat Building, CSD Estate, Golibar Road, Ghatkopar(E), Mumbai- 400085. ORIGINAL APPLICATION No: 1093/2016: Shivaji Shankar Mane. (PN No.5996), ged: 53 vears, Occu. Mali Canteen Stores Department, Adal, Murmbai-400 020 R/O-Village Khatap, TMistrict Satara, pincode 415105. ORIGINAL APPLICATION No: 104/2016: Baban Tambe (PN 5575), Age Si years, Occ. working as Watchman in the Canteen Stores Department, Base Depot/Adelphi, Mumbai. R/O. R. No.15, Kalpana Blideg., CSD Estate, Golibar Road, 14 OA Noy.642 of 2015 and 163 other connected OAs.
Ghatkopar(W), Mumbai- 400 086. ORIGINAL APPLICATION Noz 105/2016:
Arunkumar Mistry @S 2 700} aged: 51 years, Occu. SHIT, Canteen Stores Depot Ramgarh Cantt. R'O Pochra Colony, Barkhana, Haiari Baug Jharkhand-829102.
ORIGINAL APPLICATION No: 1062016:
Ms Ruchita Ravindra Manirekar (PN-2839), Age 53 years, Retired as a Upper Division Clerk, © Canteen Stores Department, Adalfi, Mumbai. Ro: $08, Sai Mangal CHS, Sector No.8, Charkop. Kandivali (West), ! Murnbai-400067. ORIGINAL APPLICATION Na: 107/2016: Shivram Gorule (PN 6122), Age 52 years, Oce. working as Mazdoor in the . Canteen Stores Department, Adelphi, Mumbai. ORO. R. No. 190, Jai Ambika Nagar, > Sundar Bag, Kamani,
- Kurla, Murmbal- 400 070.
ORIGINAL APPLICATION Noa: 108/2016: - © Ashok Yeshwant Kasare (PN-534 7), Age 53 years presently working as a Peon in Head Office of Canteen Stores Department, Adal fi, Mumbai 400 020.
Ro: 16, Kalpana Building, Golibar Road, Ghatkopar (W), Mumbai-400086. ORIGINAL APPLICATION Noa: 109/2016: Rabhaji Phaphale (PN 5358), Age 50 years, Occ. working as Watchman in the Canteen Stores Department, Base Depot/Adelphi, } Mumbai. R/O. R. No. 5, Chawl No. 2, Roopsangam CHS Ltd., Ka sjupada, Bhatwadi, Ghatkopar( W), Mumbai- 400 084, ORIGINAL APPLICATION No: 1190/2016: 18 OA Nos.642 of 20145 and 163 other connected OAs. Ramchandra Kadam (PN 4879) _ Age 55 years, Occ. working as UDC in the Canteen Stores Department, Adelphi Mumbai-400 020, R/O. A-18, Niramaya Bidg., Old Matrap Area, Badalapur(E), Thane- 421603. ORIGINAL APPLICATION No: L1L/2016: Rajkumari W/o Late Ram Manchar Teli (PN 5969) Age 42 years,Oce. Housewife, R/O. R. No.306, B Wing, Ambar Residency, Kamlakar Nagar, Rhojgaon, Ambamath (W), Thane- 421 501. ® ORIGINAL APPLICATION No: 112/2016: S, Mohammed Basha, (PN No.2602}, aged: $0 years, Occu. SKIL, Canteen Stores Depot, Secunderabad R/O, 16/144, Madhe Nagar Colony Trimulgherry, Secunderabad -300015. ORIGINAL APPLICATION No: 13/2016: Suresh Ambekar (PN-6009), "Age 53 years, Occ. working a5 Watchman in the 'anteen Stores Department, Adelphi, fumbai-400 020.
RIO. R. No.606, Siddhivinayak Chs, Kopri Colony, Thane (W)-400603, ORIGINAL APPLICATION No: 1144/2016: Atmaram Tonwalkar (PN 6175), Age 51 years, Occ. working as Mazdoor in the Canteen Stores Department, Area Depot/Adelphi, Mumbai. R/O. R. No.11, Vikas Bldg., CSD Estate, Golibar Road, Ghatkopar(W), Mumbai- AQ0 O86. ORIGINAL APPLICATION No: US/2016: Bhaguii Shinde (PN 5998), Age 59 years, Oce. working as Mazdoor in the Canteen Stores Department, Adelphi, Mumbai. 16 RIO. R. No.604, Sector No. 6, Koparkhairne, Navi Mumbai- 400 709. ORIGINAL APPLICATION No: 1165/2016: Ms. Minakshi Nitin Khunte (PN-2907), Age $2 yea presently working as a Upper Division Clerk Canteen Stores Department, Khadki Depot, Pune R/o: 625, Naravan Peth, Near Lokhande Talim, Om Sairam Apartment, Pune-411030. ORIGINAL APPLICATION No: 1127/2016: an pe UR i Ms Elsy Rajan, (PN No.2885), ed: 52 years, Qecu. UDC Canteen Stores Depot, Secunderabad R/O. Flat No.20, Misha Towers, Trimulgherry, Secunderabad -500015. $9 qo Un ORIGINAL APPLICATION No L2U/20te: Vishnu Paswan (PN 5355}, = Age 32 years, Oce, Working as Watchman in he Canteen Stores Department, Adelphi, Mumbai.
' R/O. R.No.12, Vishram Bldg., CSD Estate, Golibar Road, Ghatkopar (W), Mumbai-400 086, ORIGINAL APPLICATION No.122/2016: Vasant Dhas (PN-5982) Age 49 years, Occ, Working as Mazdoor in the Canteen Stores Department, Adelphi, Mumbai.
R/O.R.No.B-403, Yash Residency, Plot No. 12, Sector-4, Kalambol!, Tal PAnvel, Dist Raigad.
ORIGINAL APPLICATION No.123/2016: Rambahaddur Manandhar (PN-3973) OA Nos.642 of 2015 and 163 other connected OAs.
Ss we Ae Age 30 years Oca. Wi orking as Watchman in the Canteen Stores Department, Base Depot/Adelphi, Mumbai, R/O B.No.404, Navddep Appt., A Wing, Nilegaon, Nalasopara OW), Tat Vasai, Dist.Palghar-401 203. ORIGINAL APPLICATION No, 126/2016: Sanohar Teli (PN-3988) Age 30 years, Occ. Working as Watchman in the Canteen Stores Department, Adelphi, Mumbai.
R/O.Uttar Bhartiya Welfare Society, Jaihind Nahar, Sonapur, Mankhurd, Mumbai-400 043. ORIGINAL APPLICATION Nod 27/2016: Vijay Sonawane (PN 5981), Age 32 years, \ Oceswworking as Watchman in the Canteen Stores Department, § Adelphi, Mumbai.
BRIO B.No.71/10/18, A Colony, Near Zende Garden, Gautam Nagar, Govandi OW), Mumbai-400 043. ORIGINAL APPLICATION Wo.128/2016: pat Jadhav (PN-5974)
- years, Occ, Working as Watchman in the Canteen Stores Department, Area Depot/Adeiphi, Mumbai. R/O.RNo.02, Parvati Road, CSD Estate, Golibar Road, Ghatkopar (W), Mumbai-400 086. Gart Age me B ° cad ORIGINAL APPLICATION N 9130/2016: OA Nos.642 af 2015 and 163 other connected OAs. 18 Ramsukh Kori (PN-5985) Age 51 years, Occ. Working as Watchman in the Carteen Stores Department, Area Depot, Mumbai 400 O10.
R/O.R.No.25 4% Ganesh Nagar, Salt Pan Road, Wadala (©), Mumbai-400 O86.
ORIGINAL APPLICATION NoJd31/2016: Tanaji Jadhav (PN-5985) Age 49 years, Oce. Working as Watchman in the Canteen Stores Department, Adelphi, Murnbai.
R/O.CSD Estate, Opp. Sarvodaya Hospital, Golibar Road, Ghatkepar OW), Mumbai-400 086.
ORIGINAL APPLICATION No.136/2016: shinath Shende (PN-4992) e 57 years, "Occ. Working as Watchman in the Canteen Stores Department, Area Depot/Adelphi, Mumbai. R/O.R.No. 11, Parilat Bidg., CSD Estate, Golibar Road, Ghatkopar (W), Mumbai-400 086. ORIGINAL APPLICATION Nod37/2016: Ashok Waradkar (PIN-5620) Age 34 years, Clee, Working as Mazdoor in the Canteen Stores Department, Area Depot/Adelphi, Mumbai-400 O10, R/O.R.No. 16, Parijat Bldg., CSD Estate, Golibar Road, Ghatkopar (W), Mumbai-400 O86, ORIGINAL APPLICATION Nod 38/2016: OA Nos.642 of 2015 and 163 eather connected OAs. Q 19 ants a Staves Department, RO. vi as Nagar Guw snala, Ramgarh Cantt, Jharkhand. ORIGINAL APPLICATION No.1 39/2016: Gunvant Patel(PIN-57 18) Age 31 years, Oce. Working as LDC in the Canteen Stores Department, Adelphi, Mumbai.
R/O. Bidg No.22B, Raj Narayan Chawl, B.N Dube Road, Ambewadi, Dahisar (E), Mumbai-400 O68, ORIGINAL APPLICATION No. 140) (2016: Suresh Garare (PN-5790) Age 59 years, Occ. Working as "fazdoor in the 'anteen Stores Department, se Depot/Adelphi, Mumba.
2/O.R.No.404, Jai Saideep Apartment, Near N.G.School, Samarth Nagar, Barrage Road, Bad apur (W), Thane. ORIGINAL APPLICATION No.141/2016: Pandurang T. Sutar (PN- -5760} in 54 years, resently working as Carpentor, in Head Office of Canteen Stores epartment, Adalfi, Mumbai-400 029, Rio. i¥ Floor, Suloshia Building, CsD Estate, Golibar Road, Ghatkopar CW). Murbai-400 086.
ORIGINALAPPLIC ATION No.142/2016: Bathini Raju (PN-2861 OA Nos.642 of 2015 and 163 other connected OAS. Age 35 years, Occ, SUL Canteen Stores Depot, Vishakhapatianam, R/O. Door No.40-53/11, Sanjeeviah Colony, Thadichatla Palem, Visakkhapatnam-530 007.
ORIGINAL APPLICATION N 0.143/2016: Amerika Prasad (PN-8001) Age 54 years, Qec, LDC Canteen Stores Depot, Ramgarh Cant R/O Mil Barkidundi, PO Karma, Via-Marar, Ramgarh, Jharkhand, Pin-829137.
ORIGINAL APPLICATION No.1 44/2016: he ». Anant Babu Shibe (P N-5590) Age 49 years, Dec. Working as Watchman Canteen Stores Department, Adelphi, Mumbai 400 020.
R/O.R.No.3587, Sainath Rahivasi Sangh, Antophill, Murmbai-400 037. ORIGINAL APPLICATION No. 1453/2016: Surendra Kumar Bajaj (PN-2729) Age 52 years, Occ. Accountant, Canteen Stores Depot Bareilly, R/O. HNo. 100A, Greater Akash Colony, Near Hartman College, lzatnagar, Bareilly, Uttar Pradesh-243 122. ORIGINAL APPLICATION No. 146/201 6: Rambilash Singh (PN-3407} OA Nos.642 of 2015 and 163 other connected OAs. © 21 OA Nos.642 of 2015 and 163 other connected OAs. Age 54 years, Occ. Working as Mazdoor in the Canteen Stores Department, R/O. Village Vikash Nagar, PO Ramgarh Cantt, Dist. Ramearh, (Jharkhand).
ORIGINAL APPLICATION No. Ld7/2016: Prakash Shrungare (PN-5972) Age 50 years, Oce. LDC in the ee Canteen Stores Department, © Base Depot, Mumbai 400 020. R/O.Row House No.17, Mhada Colony, Phase-3, Near Ashvini Hospital, Badlapur (E), Thane.
ORIGINAL APPLICATION N o.198/2016: Shankar Karkee (PN-5588) ' Age 50 years, Oec. Working as Watchman in the Canteen Stores Department, & Area Depot/Adelphi, Mumbai. : OO R/O.R.No.06, Poornima Buig., CSD Estate, Golibar Road, Ghatkopar OW), Mumbai-400 O86. ORIGINAL APPLICATION No.149/2016: Laxman Koneri (PN-5712) Age 50 years, Cee. Working as Cleaner in the Canteen Stores Department, Base Depot, Mumbai.
R/O.RNo403, 4" Floor, Raigad Bidg. No. 27, Mahatma Jyotiba Phule, CHS, Mankhurd Murnbai-400 O88, ORIGINAL APPLICATION No. 4380/2016: a2 Lalsingh Puransingh Rajput (PN-6190) Age 48 years, Gee, LDC Canteen Stores Department, Adelphi, Mumbai 400 020.
R/O.Room No.8, Kalpana Bidg., CSD Estate, Golibar Read, Ghatkopar (West), Mumbai-400 O86. ORIGINAL APPLICATION No i S4/2018: Padmakar Ghanekar (PN-5626) Age 72 years, ec. Retired from the Canteen Stores Department, Area Depot, Mumbai 400 010. R/O. RNo.108 Ashtavinayak Bldg, i" Floor, Umar Khadi, Ganesh Chowk, Sand Hurst Road, Mumbai-400 009. ORIGINAL APPLICATION No. 1535/2016: Anjaneyalu Mohan Venkat Raman (PN-2892) Canteen Stores Department, Secunderabad R'o Flat No.502, Sai Jyothi Towers, Srinagar, Reddy 'Hospit Road, Visaxhapatnam-530016.
ORIGINAL APPLICATION No: 1356/2016: | Ashok Kumar T. Gupta(PN-6176), Age 46 years, presently W -orking as Mazdoor mt n Head "Office of Canteen Stores Department, alfi, Mumbai- 400 020, Ro - 602, "RB" Wing, Sinhagad CHS Led, Relasis Bridge Low Level, Tarceo, Mumba- 400 034.
ORIGINAL APPLICATION No: jS7/2016: OA Nos.642 of 2015 and 163 other connected OAs.
OA Nos.642 of 2015 and 163 other connected OAs. es tae Sharad Bhaskar Abhyankar (PN 535), aged: 51 years, Occu. Presently working as Peon, in the Head office of Canteen Stores Department, Adalfi, Mumbai-400020.
BO. Ganesh Bhawan, Nageshwar ! Aandir Marg, Near Ganga Pharmaceuticals, Gopchar Pada, Virar (East), Tal Vasai Dist. Palghar- 401 305.
ORIGINAL APPLICATION No: 1538/2016:
Maruti Parab (PN 5750), Age 36 years, Occ, working as Mazdoor in the Canteen Stores Department, Adelphi, Mumbai.
R/O. R. No403, A Wing, Shraddha Appt, Shivaji Nagar, Walls, Wasal (E), Dist. Palghar- 4O1 208.
ORIGINAL APPLICATION No: 16 1/2016:
Gangaram Hira Shinde (PN No.5269), aged : $2 years, Oecu, Mazdoor Canteen Stores Department, Adalfi Mumbai-400 020.
R/O. Om Aarti Bldg. Room No.003, Badlapur-Katrap Road, Near Chaitanya Vidyalaya, Badlapur (East), ist. Thane-42 1504.
g ORIGINAL APPLICATION No: 162/2016: Bhaskar Gavkar (PN 6019), Age 55 years, Oee, working as Peon in the Cantesn Stores Department, Adsiphi, Mumbat. R/O. RB. No. 115, Swami Sedan, Sitaram Jadhav Marg, Lower Pare! (W), Mumbai- 400 013. ORIGINAL APPLICATION No: t 63/2016: Deepak Vishnu Kharat (PN No.6236), Aged: 46 years, Occu, LOC Canteen Stores Department, Adalfi, Mumbai-400 020. R/O, Kalpana Bldg, R.No.1, CSD Estate, Golibar Road, Ghatkopar (West), Mumbai - 86. ORIGINAL APPLICATION No: 164/2016: Varsha W/o Late Dashrath Nalawade (PN 6000), Age 45 years, Occ. Housewife, R/O. RB. No. 105, C Wing,Sai Prasad Bidg., Dipali Park, Marali Gaon, Badlapur(W), Thane- 421 $03. ORIGINAL APPLICATION No: 1635/2016: Ms Soundari Mohan,(PN-2798) aged: S4 years, Occu. SEI, Canteen Stores Depot, Secunderabad. R/O. Flat No.$02, Sai Jyothi Towers Srinagat, Reddy Hospital Road, Visakhapatnam -330016, ORIGINAL APPLICATION No: 166/2016: Dilip Golatakar(PN 5863), Age 34 years, Occ. working as Watchman in the Canteen Stores Department, Adelphi, Mumbai.
R/O. R. No.3, Sai Nivas Chaw!, Gaydevi Tekdi, Sarvodaya Nagar, "Bhandup (W), Mumbai- 400 O78.
- ORIGINAL APPLICATION No: 167/20 16: Ramchandra Ghanekar (PN 5975), Age 49 years, Oee, working as Watchman in the Canteen Stores Department, Adelphi, Mumbai.
R/O. R. No.207, Nilegaon, Nalasopara(W), Tal, Vasal, Dist. Palghar- 401 203. ORIGINAL APPLICATION No: 168/2016: Namedev Shinde (PN-6153), Aged: 61 years, Oce Re etired from the Canteen Stores Depariment, Area Depot, Mumbai-400 0 10. RO. RB, No. 16, Gopal Shetty Chawl, Neril Road, Kurla(w 4s Murbai-400 O70. ORIGINAL APPLICATION Na: 169/2016: Nandankumar Ghosh (PN 2713) aged: $1 years, Occu . SEIN Canteen Stores Depot Ramearh Cant. RYO Loco Colony, 'Barkhana, Ramgarh, Tharkhand-829102. OA Nos.642 of 2015 and 163 other connected OAs, ORIGINALAPPLICATION No: 170/2016: Mohd, Saleemuddin, (PN 2747), aged: 54 years, Occu. SKU Canteen Stores Depot, Secunderabad Aasif Nagar, Zeba Bagh Hvderabad S00015.
ORIGINAL APPLICATION Na: L71/2016: Mahadev Kolate (PN 5669), Age 34 years, Occ, working as Mazdoor in the Canteen Stores Department, Adelphi, Mumba R/O. RB. No. 2, Baburav Manjrekar Chawl, Near Saibaba Mandir, Rangayya Chawl, Bhatwadi, Ghatkopar(W),Mumbai-400086. ORIGINAL APPLICATION Na: 172/2016: Mohan Bavkar (PN 5597), Age 49 years, Oce, working as Watchman in the Canteen Stores Department, . Adelphi, Mumbai.
R/O. Om Sai Kripa Rahivasi Sangh, Kashinath Patil Wadi, Mukti Nagar, Waman Tukaram Pati, Marg, Ghatla, Chembur, Mumbai- 400 071. ORIGINAL APPLICATION Noi 17 3/2016: Rajana Naga Varaha satyanaryans, (PN 2615), Occu. SKU, Canteen Stores Sri Anjenaya Residency Shanthi Nagar, NAD Kotha Road, Visakhapatnam-530 009.
ORIGINAL APPLICATION No: L74/ 2016: Chedilal Jaiswar (PN 5753) OA Nos.642 of 2015 and 163 other connected OAs. 26 Age 35 years, Occ. WwW orking as Watchman in the Canteen Stores Department, Area Depot/Adelphi, Mumbai-400 010 RYO. Behind Sion Dalda Company, Sion, Mumbai - 400 022.
ORIGINAL APPLICATION No: 1753/2016: Deepak Sitaram Tambe(PN 5578} Age 50 years, Occ. working as Watchman in the Canteen Stores Department, Adelphi, Mumbai-400 020 R/O. Wardan Chawl No. 54, R-No. U1, Sant Sawata Path Ne. 3, Byculla (E), Mumbai-400 027. ORIGINAL APPLICATION No: l 76/2018: Ramdayal Kori (PN 3984) Age 50 years, Oce, working as Watchman in the Canteen Stores Department, Area Depot, Mumbai-400 010 R/O. BR. No.25 12 Ganesh Nagar, Salt Pan Road, Wadala(E), Mumbai- 400086. ORIGINAL APPLICATION Noa: 177/2016: Popat Kadam (PN 3360) Age 30 years, Oce. w orkine as Watchman in the Canteen Stores Department, Adetphi, Mumbai-400 020 R/O. Bldg. No. 185, R. No. 1733, 3nd floor, Sector-5, CGS Colony, Antop Hill, Mumbai-400 037. ORIGINAL APPLICATION No: 178/2016: Viles Shankar mane, (PN-4762), Age 61 years, Retired as a Mazdoor from Head Office of Canteen Stores Department, Adalfi, Mumbai- 400 020, Ro: R. No, 876, Behind Hanuman 'Tempie, Shivan Nagar, Ambamath(§), OA Nos.642 of 2015 and 163 other connected OAs. 27 OA Nos.642 of 2015 and 163 other connected OAs, Thane 421501.
ORIGINAL APPLICATION Na: 179/2016 Prakash Narayan Makre (PN 2655), Age 34 years, Oce. working as Mason in the Canteen Stores Department, Adelphi, Mumbai R/O. Room No.1, Pankaj Building, CSD Estate, Opp. Sarvoday Hospital, Golibar Road, Ghatkopar (W), Mumbai - 400086, ORIGINAL APPLICATION No: 180/2016 Vithoo @ Vitthal Chalu Harer (PN-5977)}, Age 50 years, presently working as a LDC in Head Office, Canteen Stores Department, Adalfi, Mumbai Rio: A/14, Katra Devi, Near Rajkamal Studio, D:S.S.Ra0 Marg, Parel, Mumbai-400012.
.. ORIGINAL APPLICATION No: L81/2016 Ramchandra Bandbe (PN 5761) Age 53 years, Occ. working as Watchman in the * Canteen Stores Department, Area Depot/Adelphi, Mumbai-400 010 R/O. BALOL, Yashoda Sadan No.1. Saraswati Nagar, Navghar Read, Bhaynder (E), Thane- 4011 O53, ORIGINAL APPLICATION No: 4183/2016 Kerbhau Pawar (PN 5105) Age $8 years,Occ.
working as Mazdoor in the Canteen Stores Department, Area Depot/Adelphi Mumbai-400 010, RO. BR. No. I, Bidg No. 93, See. 07, New Panvel (W), Raigad.
ORIGINAL APPLICATION No: 1894/2016: Kodarbhai Gandhi (PN 6103) Age 54 vears,Occ.
working as Mazdoor in the Canteen Stores Department, Ahmedabad Depet.
R/O. BR. No. B-5, CSD Stalf qtrs., Opp. Green Cinema, Near Camp Sadar Bazar Ahemadabad Cantt.- 380003. ORIGINAL APPLICATION No: 185/2016: Laxmi Paswan (PN 3419), Age 31 years, Occ. working as Carpenter in the Canteen Stores Department, 0.7/3, CSD Residential Complex Ramgarh Cantt, Jharkhand. ORIGINAL APPLICATION No: 186/2016: Ms Smitha Venugopal, (PN No.2659}, aged: 5$ years, Occu. UDC, Canteen Stores Depot, Secunderabad R/O. Flat No. 16, Second Floor, Misna Towers Oppasite Football Ground, Tirumulgherry, Secunderabad - 50001 5. ORIGINAL APPLICATION No: 187/2016: 5, Ashwini Ashok Kosambia (PN-2703), " Canteen Stores Department, Mumbai Rio: Roak Avenue, C/404- E- Plot, Near Hindustan Naka, Kandivali (West) Murbai- 400 067.
ORIGINAL APPLICATION No: 188/2016: Malluram Kori (PN 5598) Age 48 years, Occ. working as Watchman in the Canteen Stores Department, Area Depot, Mumbai-400 O10 R/O, R.No.25 12 Ganesh Nagar, Salt Pan Road, Wadala(E}, Mumbai- 490088. ORIGINAL APPLICATION No: 189/2016: Prabhakar Wagh (PN 5734) Age 54 years, Ooee, working as Mazdoor in the Age 55 years, presently working as a Upper Division Clerk, x OA Nos.642 of 2015 and 163 other connected OAs. 29 OA Nos.642 of 2015 ee and 163 other connected OAs. Canteen Stores Department, Base Depot, Mumbai-400 010.
RO. R. No.2, Parijat Building, CSD Estate, Golibar Road, Ghatkopar(E), Mumbai- 400086. ORIGINAL APPLICATION Na: 190/2016: Laidhari Pandit (PN5798), Age : 34 years, Occ. working as Watchman in the Canteen Stores Department, R/O. PD Karai Area, CSD Depot, Ramgarh Cant, Jharkhand.
ORIGINAL APPLICATION Na: 191/2016: Solomon Lucas (PN No.2616), aged: 54 years, Occu. SKIL, Canteen Stores Depot, Secunderabad R/O, House No.30-79/10/21, Shiva Nagar, Kanaji Guda, Trimulgherry, Sikandrabad-500015. ORIGINAL APPLICATION No: 192/2016: Jagdish Hanumant Naik (PN No.3717), aged: 50 years, Oceu, LDC, Canteen Stores Department, Adalfi, Mumbai-400 020 R/O. 4, Parijat Building, Golibar Road, Ghatkopar GW), Mumbai-400086. ORIGINAL APPLICATION No: 193/2016: Vishvas Waradkar (PN 5622) Age 34 years, Occ. working as Mazdoor in the Canteen Stores Department, Area Depot/Adelphi, Mumbai-400 O10, R/O. R. No. 3, Pankaj Bldg.
CSD Estate, Golibar Road, Ghatkopar (W), Mumbai- 400 O86. ORIGINAL APPLICATION No: 194/2016: Ramesh Agaiah Dandem (PN No.6237), Aged: 48 years, Oceu, Mazdoor Head office of Canteen Stores Department, Adalfi, Mumbai-400 020 R/O. Pankaj Bldg. R.No.7, CSD Estate, Golibar Road, Ghatkopar (West), Mumbai -400 O86.
ORIGINAL APPLICATION No: 195/2016: Sangam Umesh Kumar, (PN 2820) aged: $4 years, Occu. SKU Canteen Stores Depot, Secunderabad R/O. House No. 12-2-8 73/2, Aasif Nagar, Zeba Bagh, Hyderabad - S00015.
ORIGINAL APPLICATION No: 196/2016: Vinod Mohite (PN 6177), Age 58 years, cc. W orking as Mazdoor in the Canteen Stores Department, Base Depot/Adelphi, Mumbai. RO. R. No.8, Vikas Bidg CSD Estate, Golibar Road, _ Ghatkopar(W), Mumbai- 400 086. Bathina Augustine (PN 2914), aged: 49 vears, Qcou. SEIU, Canteen Stores Depot, Vishakhapattanam R/O. Quarter No. 151, Siddhartha Nagar, Old ITI Junction, Visakhapatnam~-330 007.
ORIGINAL APPLICATION No: 198/201 6: Gautam Mohite (PN 3125), Age 34 years, Occ. working as Mukadam in the Canteen Stores Department, Base Depot/Adelphi, Mumba. R/O. BR. No.4, Parijat Bidg., CSD Estate, Golibar Road, Ghatkopar(W), Mumbai- 400 O86. ORIGINAL APPLICATION Na: 1899/2016: ORIGINAL APPLICATION No: 197/201 6: OA Nos.642 of 2015 and 163 other connected OAs. 31 Tukararm Vithal Kale, (PIN 5000) Aged: 71 years, Oce: Retired as Mazdoor from the Base Depot, Canteen Store Department, Mumbai R/O. R. No.1/9, CGS Colony, L.B.S. Road, Ghatkopar (West), Mumbai-400 086. ORIGINAL APPLICATION N 9.200/2016: Muttebal W/o. Vishnu Landge (PN-6308) Age 54 years, Oce. Sweeper, Base Depot, Mumbai Rio: R.No.107, First Floor, Hira Apartment, Mehagiri Koliwada, Near Ekvira Mitra Mandal, Thane (W) ORIGINAL APPLICATION No.2 01/2016: Khandu Shinde (PN-5970) Age 56 years, Oec, Working as Watchman in the Xaniteen Stores Department, vdelphi, Mumbai.
Rio. R.No.07, Vishram Bldg.. CSD Estate, Golibar road, Ghatkopar (W) Mumbai 400086. ORIGINAL APPLICATION No.202/2016: Harishchandra Bhojraj Pandi (PN-5762} Age 36 years, Occ, Peon, Canteen Stores Department, Adalfi, Mumbai 400020.
Rio. 301, 3% floor, Sai Harsh Apartment, Amarnath Belavli Road, Opposite Bhopi Bunglow, Badiapur (West), Dist. Thane- 4215053. ORIGINAL APPLICATION No.203/2016: Ulhas Ranpise (PN-51 #3) OA Nos.642 of 2015 _ and 163 other connected OAs. 32 Age 45 years, Oce. Working as Watchman in the Canteen stores Department, Adelphi, Mumbai.
Rio. R.No.8, CSD Estate, Opp. Sarvedaya Hospital, Golibar Road, Ghatkopar (W), Mumbai ANOORG4. ORIGINAL APPLICATION No. 204/2016: Ms. Koyadda Tulasi (PN-8014} Age 55 years, Oece. SGC, Canteen stores depot., Secunderabad, R'o. 1-9-53/5, Near Prashameshs Hospital, Alwal, Secunderabad ~ 300016. ORIGINAL APPLICATION No, 205/2016: Dolat Rathod (PN-5601) Age 49 years, Occ. Working as Watchman in the Canteen Stores Department, Adelphi, Murnbai.
Rio. R.No.203, Mangal Kutir, A Wing, Opp. Old Viva College, M.B. Estate Road, Virar (W), Tal. Vasai,-Dist-Palgnar-401 303. ORIGINAL APPLICATION No.206/2016: Bhiresh Kumar Limbhu (PN-6104) 3 aw 2 eras Age 34 vears, tenet cs ¢ OA Nos.642 of 2015 and 163 other connected OAs.
Working as Mazdoor in the Canteen Stores Department, Ahmedabad Depot., Rio. R.No.B-6, CSD Staff Qtrs., Opp. Green Cinema, near Camp Sadar Bazar, Ahmedabad Cantt -- 380003.
ORIGINAL APPLICATION No.207/2016:
Siddharth B. Sawant (PN-3847)} Age 30 years, 33 OA Nos.642 of 2015 and 163 other connected OAs.
Oce, Working as Mazdoor in the Canteen stores Department, Area Depo, Mumbai 400010, Rio, R.No.10, Shriniwas Bldg. Grampanchayat Vichambe, New Panvel, Raigad.
QGRIGINAL APPLICATION No. 2008/2016:
Bajirao Wani (PN-5980) Age 49 years, eo, Working as LDC in the Canteen Stores Department, Area depot/Adelphi, Mumbai, Rio. R.No. BME Compound, shivshakti Chawl, Old Bull Market, Kurla CW), Mumbai 400070. ORIGINAL APPLICATION No.209/2016: Rachakonda Venkata Naga Lakshminarayana Dinar (PN-2893), Age 33 years, Occ. SAIL, Canteen Stores Depot, ecunderabad R/o. Door. No.50-22-4, lat No. 301, Sri Sai Srinivasam, Apartments, Seethamadhara, Visakhapatnam ~ 530013, ORIGINAL APPLIC ATION No.210/2016: Sureshohandra Pal (PN-5983) Age 48 years, Oce, Working as Watchman in the Canteen Stores Department, Area Depot' Adelphi, Mumbai. Rio, RNo.4, Shree Ganesh Krupa Chawi No.2, Shree Krupa Nagar, Diva (E), Thane 400 612.
ORIGINAL APPLICATION Wo.21L/20t6: Deepak Tambe (PN-5 577) Age 50 years, Circe, Working as Watchman in the Canteen Stores Department, Adelphi, Mumbai 400020.
Rio. Wardan Chawl No.54, R.No.11, Sant Sawata Path No.3, Byculla (E), Mumbai 400027. ORIGINAL APPLICATION No.2 12/2016: Mr. Kovadda Laxmaian, (PN-BOGL5) Age Si years, Oce. SRM, Canteen Stores Depot, Secunderabad R/o. 1-9-53/3, Near Prashamesha Hospital, Alwal, Secunderabad -- 30 OOL0. ORIGINAL APPLICATION No.213/2016: Occ. Mazdoor, Canteen Stores Department BASE Depot, Mumbai 400033. Réo. Room No. 109, Vighnar Raghunath Maharak Road No.3, Masjid, Mumbai 400 003. ORIGINAL APPLICATION No. 214201 &: Shrikrishna Budukale (PN-4877) Age 39 years, Occ. Working as Peon in the Canteen Stores Department, Adelphi, Mumbai 400020.
Bio, A-3/205, Srinagar Complex, Near Mahagarpati Temple, Titwala (E), Thane 421605. ORIGINAL APPLICATION No.215/2 O16: Ajay Kumar Saxena (PN-2801) Age 49 years, < OA Nos.642 of 2015 and 163 other connected OAs. 35 OA Nos.642 of 2015 and 163 other connected DAs. Occ, SKU, Canteen Stores Depot. Munmibai. Rio, Ot. No.1, New Married Accomodation, CSD Estate, Golibar Road, Ghatkopar, Mz umbai 400086. ORIGINAL APPLICATION No.216/2016: @ 5 49 years, Oce. Watchman Canteen Stores Department, Adalfi, Mumbai 400020.
Rio. 3" Floor, Dharanidhar Apartment, Plot No.304, B Cabin Road, Near Anand Park, Armbernath (East), Dist Thane. ORIGINAL APPLICATION No.217/2016: ... Dyandev Ramchandra Kamble (PN-6001) Age 37 years, ec, Watchman in the anteen Stores Depariment, Adalfl, Mumbai-400020, Bio, $05, Jai Ambe Mata Saciety, & Near High Way, Chembur, : © Mumbai 400071.
ORIGINAL APPLICATION No. 218/2016: Ms. Pendyala Shobha (PN-5983) Age 34 years, Oce. Accountant, Canteen Stores Depot, $ ecunderabad, Rio. House No.12-251, Telephone Colony, RR Hyderabad-500097.
ORIGINAL APPLICATION Na. 219/2016: Suryakant Ghag (PN-5570) Age 50 years, Oce, Working as Watchman in the Canteen Stores Department, 36 OA Nos.642 of 2015 and 163 other connected OAs. Area De po ot, Mumbai-400 010. Ro. R.Na.6, Vikas ae CSD estate, Golibar Road, Ghatkopar (E), Mumbai AQDOES ORIGINAL optscanton No.220/2016: Raghunath Chogule (PN- ~5847) Age 50 years, Oec, Working as Mazdoor in the Canteen Stores Department, Area Depo, Mumbai.-490010. Rio. R.No.9, Shriniwas Building, Grampanchayat V ichambe. New Panvel, Raigad ORIGINAL APPLIC ATION No.221/2016: Anant Saitawadekar (PIN-5990) Age 52 years, Occ. Working as Watchman in the Canteen Stores Department, Adalphi, Mi mbai-d00020.
Rio. R.No.i72, Ahire Gaon,
- Jyoti Nagar, Dombivali (E), Thane 421201. ORIGINAL APPLICATION No. 2223/2016: Keshav Narayan Mali (PN-565 38) Son of Narayan Mali, Age 43 years, Occ. Mazdoor, Canteen Stores Department, Mumbai-400033,.
Rio. R.No.3, Chawl No.2, Tultn] Road, Baba Niwas, Nalasopara (East), Dist Thane ORIGINAL APPLICATION No.223/2 O16: Madhukar Laxman Patil (PN-3983, Age 38 years, Oce, Mazdoor in the Canteen Stores Department, Adalphi, Mumbai. 400020.
Ryo, Ganesh Nagar, Antophill Soalt, Pen Road, Room No. FN G3 36 ard half Opp. Manisha Chitrashale, - Wadala (E} Mumbai 400037.
ORIGINAL APPLICATION No.225/2016: Ms Sarada Padmanabhan (PN-2930) Age 54 years, Oce. SKIT Canteen Stores Department, Secunderabad, Rio, Flat No.502, Sai Jyothi Towers, Srinagar, Reddy Hospital Road, Vishakhapatnam 530016.
ORIGINAL APPLICATION No. 2300/2016: Ms. Chaya Shamsunder Kadam (PN-8020) Age 59 years, Presently working as a Selection Grade Clerk, Canteen Stores Department, Mumbai. R/o, Pandurang Krupa Apartment, . Grout nd Floor, Tisai Mandir Road, 'e Tisgaon, PO Katemanivall, "Tal. Kalyan, Dist. Thane 421306. ORIGIN AL APPLICATION NO.643/2015 Geeta K.(PN-2749), Age * 54 years presently working as 3 Lower Division Clerk, Canteen Stores Department, J.P.Nagar, & Phase, Bangalore.
ORIGINAL APPLICATION No. 644/2018:
5. Raghu(PN-2920), Age 53 years, presently working @ s Lower Division Clerk, en Stores Department, Bangalore.
o: Ort No. 1, CSD Residential Complex Tity Church Road, Agram P.O. Bangalore- 360 007, ORIGINAL APPLICATION No 6435/2018:
Tamil Selvan T (PN-2696) OA Nos.642 of 2015 and 163 other eounected OAs.a8 OA Nos.642 of 2015
and 163 other connected OAs, Age 31 years, Presently Working a5 Lower Division Clerk Canteen Stores Department, Banglore, Rio:- No.7, *B', i* Cross, Uilsoot Post, Bangalore-360008.
ORIGINAL APPLICATION No. 646/2015:
Agatha Marshal (PN-2856) Age 52 years, Presently Working as .
Lower Division Clerk : we Canteen Stores Department, Bangiors, © Rio: No.3, 3" Cross, Maddamma Garden Extn. Benson Town PO Bangalore 560007.
ORIGINAL APPLICATION No.647/2015: Chanderkanta Koul (PN-8037) Age 48 years, Presently Working as Lower Division Clerk >. Canteen Stores Department, Banglore, Rio 402, Mayflower Garden Apartment, Nagaver Palaya, Main Road, © : CV. Raman Nagar, Bangalore-560093. | ORIGINAL APPLICATION No.648/2018: PK. Vijayan (PN-2864) Age 50 years, Presently Working as Lower Division Clerk Cantean Stores Department, Banglore, Rio: B-09, Golden Enclave 2, 3% Cross, 2° Main, Soundarya Nagar, Sidedahalli, Bangalore-S60075. . Applicants.
(By Advocate : Shri R P Saxena, Shri Anurag BR. Saxena, Ms.L.B. Patne, Shri 39 OA Nos.642 of 2015 and 163 other connected GAs. S.R. Atre and Shri Vicky Nagrani in OA Nos. 643, 644 of 2015). Yersus.
i. General Manager, Canteen Stores Department, Adatphi, 119, MLK. Road, Mumbai- 400 020.
2 Joint General Manager, Canteen Stores Department, Adelphi, 119, MLR. Road, Mumbai- 400 020, Union of India, through secretary, Ministry of Defence, South Bi 'ook, New Dethi- 110 007. hed . Respondents.
(By Advocate : Shri R.R. Shetty) Reserved on : 10.16.2019, Pronounced on: [2.12.22 3, ORDER PER: R.N. SINGH, MEMBER (JUDICIAL) The present OAs were filed by the applicants under Section 19 of the Administrative Tribunals Act, 1985 seeking for a direction to the Respondents to produce the record and proceedings and after examining the same, to direct the Respondents to grant the first and second financial upgradation to the applicants under the A.C.P. Scheme in the appropriate pay scale wef. 1995 and 2007 respectively, after counting the casual service of the applicants from the date of initial appointment, ie. October, 1983 and further to direct the respondents to re- fix the pay scale of the applicants according ta the Scheme of ACP. 40 OA Nos.642 of 2018 and 163 other connected OAs. Further prayer has been made for a direction to the respondents to grant Interest @ 12% p.a. on the amount of arrears of pay arising out of grant of first and ( ' oe « second financial upgradation wef, 1995 and 2007 respectively, Further, declaration has been sought to the effect that the applicants are entitled for being considered for grant of the benefits from the date of their initial appointment for grant of all consequential benefits and also to the effect that the applicants are entitied to get benefits of A.C_P. Scheme on the basis of taking inte ace S services on casual basis and also counting the total period of service along with See arrears and interest. The applicants have further prayed for direction to the respondents to grant the benefits as were granted by the Tribunal in O.A. No 58/1997,
2. The OAs were heard by a Division Bench comprising of Hon! ble Shri R. Vilaykumar, Member (A) and Hon'ble Ms. Ravinder Kaur, Member. (D..
There being a difference of opinion between the Hon'ble Members, the OAs have.
been referred to me as third member. The Hon"ble Member (4) has dismisse ed the OAs vide order dated (Nil) and the operative paras thereof read as under:-
£ Fa "Bi. fa our preliminary discussion a ihe aspect of Hautation, we had considered various rul Ings af the Hon tle Apex Court whereby Henttarion would not oF apply jor adapting a fudgmen crimination could be me nal 2 applica ais came with their P previows j judgment AS we ie - Fs. oo oFapplics ALS. "Therefore ihe uarely (@ the cases of the x S 2 ; a4 circumstances oF the initial reoridnaent of the applicants an casual, daih-rated basis and thelr continuance in service on fixed pay and then their regularization through the medium of an examinatign on the dates afier which they passed these examinations have become 4} OA Nas.642 of 2015 _ and 163 other connected OAs.
clear could they ever have possess ssed aay righis or legitimate expectations de hors the siaiufe gove erni ing recruitment for regularization or make any other claim of parity with regidar reorutis during the period om initial appointment until regularisation? These questions mmediately invite an answer int the neg att e considering the rulings of the Hon'ble Apex Court it Umadevi supra followed by the principles of Cmadevi as itemized by ie Hon'b n'ble "High Court of Delhi in the caxe of Mrs. Seema Bansal supra. It is plain and evident that the Gonlicants were appointed without reference to rules and regulations in an arbitrary and platrly unconstitutional manner and in response to their repeated representations including perhaps of thelr sponsors in the respondent department, they were regularized ased on thelr Q toa having completed 230 davs of service in ie period in question from 1977 to 1986. Therefore, even on merits, the applicants have jalled to make any useful case © 82. As we have observed above, after the Union of India through the Mini ey of Defence and the Department of Personnel and Training had established a system of recruitment rhraugh the Sia? Selection Commission in i877, the responde ons merrily ¥ contimmed fo recruit people at their will anc pleasure | from their igcal area and without even attempting fo refer fo the Employ ment Exchange and then when the matter came before various Tribunals, the facts of their off renal ¢ employment were not brought te light er in their submissions i reply or in thelr arguments. Ever at the present moment, despile summoning the documents, only some 2 information has been provided Gut the 'details af rrespandence between the Boaril On fee in Delhi, the Afinistry of sehen nee, ihe Department 2 f Personnel, and the Department of Labour have noe b6eH prods wed OF facts Wselosed. This Tribunal S&S ak mianaged to see ure an understand! ng of what actually rranspired by loo sking at @ host of previous orders of itis Tribunal from a variety . CC of Bence! hes and has perhaps partially gained some knowleage af the wruth, dt would. therefore, be in the fitness of things to direct, the Deparonent of Personnel and Training and the Ministry af Defence. by way of a copy of this fudgment sent tot heir Secrel aries in mame cover to consider intilating a vigi HO manner in which the respondents named in this * application herve conducted themselves with consequent impacts on the exchequer
83. The OA ts accordingly dismissed. Considering the venality of the applicants, casts of Rs. 10,000 are impo: sed on éach of them for payment to the respondents within hwo weeks of receint of a certified copy of these orders and if they default, Respor sdents ave af liberty to collect the amounts Gy any means iiown fo iow.
3 However, the Hon'ble Member (J) has partly allowed the OA and the Me operative paras thereof read as under:-
"a4, In view of the law laid down 8 tye the Hon'ble Apex Court in the case of Offtctal Li guidaror Supra) Ajit Babulsupre), Sub Inspector Roop Lal(supra}, once the issue of extension of 42 OA Nos.642 of 2015 and 163 other connected OAs.
fits oF counting of past services of similarly placed persons i has been decided t by various benches $ S afth this Tribunal and has also been ag 2 whe 1g reoponitencs it would be against the judicial diseiniine and against the decision of the coordinate Benches and if Hon'ble High Courts in series of eases including in the Karan Anant Purao(supra), if we take different view im the case of applicants who are similarly placed.
8. in view of the aforesaid discussions, I am af the considered view fhat the Od deserves io be partly allowed with directions ta the respondents ta extend the ber refit @ W the services rendered By the anplicants as casual employees in the post of LDC prior to the date of their regularization for the purpdse af grant af Financial upgradation under the A GP Scheme, However the . applicants shall not he entitled | for interest on the arrears of pay CO ete. on the gra nt (of the benefits of fin fir zancial upgradation. The "
rey pondents are directed to comply with the directions within four months of the receipt of the copy of this order. Na order as to costs, 4, Further, there is also difference in dissent amongst the Hon'ble Members in the matter of points/issues framed by them. The notes exchanged by the Hon'ble Members for the dissent order/judgment have also been endorsed to me. The note dated 26.04.2019 of the Hon'ble Member (J) reads as under:-
"Respected Sin I have carefully gone through the pronosed Judgment axthored by your good se if and put up before me for approval. With due respect, I beg to difer and da not concur with fhe Same as if appear ta be contrary fo the settled proposition af LA a fone ® Your good self has mentioned at Para 10-11 Para 6 fa) of the proposed pudgment that 'he Ernakulam Bench of this Tribunal ix GLA No 3897 tided B. Sas Aumar and others vs. CSD granted a £ 4 Jinanctal benefit to the applicanty therein, while placing rellance 2 Haz warika vs. UO Of (O48 No. L6941 998), Howtie High Court af Kerala in OP No. 3241051999 upheld the Said order os the Tribunal, ire matter was taken by the @ Hon'ble Supreme Court vide Ca. No. 3121/2005, Hor ole Supren me Court vide velar dated 313.2018 dismissed the Civil dppeal, making observations that the teguened judgment shad! not operate Gs @ pr ecedent in feture. So even if we tgeare the judgment of Ernakulam Benck in the case af B, Saikwnar the other judgment relied upon by the applicants, which have been discussed in the praposes judgment fro m page l3 to IS cannot be ignored.
x a ft is also ohered that in QANG SEG Le. Kalan Anant Perao and 0: 'Qr dnother decided an 12.0811 | 3 "
5 cs ' S = Q at z 34 "Prarie benefits were granted fo the the regular iscation of the wo oO similar ser oof fc applicants, whi ile > a %, J a , ae A way OA Nos.642 of 2078 | and 163 other connected OAs.
applicants was in continuance of the previous service rendered by them, therefore this period was entitled to be counted for the ACP Scheme, in this case, re atlance: was placed upon the judgment of Ernakulam Bench in Q.A.No.?355/2000 AU India Naval Cleras Association vs. UOLl and ihers decided on 20.09.2002. Review Petition fled before the Hon'ble High Court af Kerala was dismissed relying upon the judgment of Hon'ble Apex Court in the ease of Dwifeu Chanuira and Matuivanan, It is further noted that the judgment in the case of Karan Anant Purao has been followed by several other benches , such as Chandigarh Punjab, J&K and Haryana. # is observed that the representations filed review before the Hon'ble High Court in game matter fn WPNo. 109812017 ete the review petition was disposed off while referring the judgment of this bench in Karan Anant Purag (supra) ud the respondents were directed to implement the directions of the Tribunal as set out in the orders. Thus, in the circumstances, © . _ with wimost respect, I submit my dissent note in brief, with a@ request to reconsider the entire case in the light of the Judgment referred above, Sa (Ravinder Kaur} Member (3 Dt 26.04.2012 5, Thereafter, Hon'ble Member (A) has replied to the above note vide his note'clarifieations dated 07.05.2019 & 08.05.2019, which reads as undert-
a "Dated 07 05.2019
- o in your -- matings above on the proposed orders, you have highlighted the following.
a. Although the Ernokulam Bench in its -- orders and the Hon'ble High Court judgment may be ignored, the other judgments relied upon by the appli licant comnot be ignored.
B}. GA No. 193/200! of Karan Anant Purao Fs, ol & Arnr relates io 362 similar set of faers. Further that franctal benesi! granted treating the regula arization of those Applicants as in continuation of previous casual service rendered, which was then entitled to ACF.
eh The Writ Petition fled before the Han'bdle High Court of Kerala was dismissed relying on Hon'ble dpex Court in Dwifen Chandra Sarkar & Ors, ¥s. Uol & Ams This issue is mot clear since the Writ Petition filed against OANo. 58/1997 (B. Sasikumar & Gry} before oF the Hon'ble High Court of Ernakulamin OP No. 324101999 ¢ 0408 2003did mot discuss any precedent judgments. Presumabl, your notings referred to an appeal agaiast the Ernakulam Bench in OA Na.PSS2000 of AU India Naval Clerks ts 44 OA Nos.642 of 2015 and 163 other connected OAs.
Association Fs Uol decided on 20.09.2002 -- since that QA referred and relied on this particular judgment. Perhaps too, the reference may be to C4 Me A202008 diseussed at para 68 but that casé is also not useful for the Apolicants.
@. 1 he orders of this Bench in Od No. 293201 as upheld by the Hon'ble High Court of Bombay heve been followed by several Benches. and as mentioned in the promased order some SLPS are pending for decision.
wy, These aspects are responded below:
ah Ne - precedents have been referred in the Ernakulam "Case elther before ithe Banch ay recorded in iss order orders or by ihe How 'ble High Court as recorded in us judgement in fact, neither the order oar the fud ieme ato oraligd of any precedents and are very cryptic, Since the Hon'ble dpe x Cos curt has declared thase decisions to be in personam, we would have to look for a ratio that could reasonably be drawn from those orders: suger ws. However as noted ix proposed orders, the vellance by that Bench om previous orders of the Guwahati Bench were plainly ~-wrong IN reading the relevant facts and there way nothing to be drawn in the orders passed in equity by ihe Guwahati Bench for an unrelated issue of getting a second chance for writing the qualifving test. Thiy has been fully discussed. Fortunately, issues judicial discipline arise from ignoring the Ernakulam Bench orders camsidering that they are devoid af any ratio as may be seen at Pages §6-88 these. orders. However we fave only stonped af the point of stating that we are net ahig to rely of the orders af Ernatulan Bench or amy ef its contents and have mot proceeded mig neyond because those orders have became _final otwithstanding any issues of "sinilarity facts (not law) . Regardin ig the atner Tribunal ordersJudgments elted by the applicant i support, these have been discussed in great detail and the a ordersijudgmer nts concerned are available in the vase of O4.Ne 192001) The discussion on those cases ix contained at Page fae, 24-28, 89-i0S «of which af Page J00, the case decided by a Fidi Benck a (3 Members} of QANos.434°19 : na dtc which way the precedent for Oa No. FINS een C discussed by reference to the original orders contained nd he case record af Od No. $93/2041.
oe A}. As we hove clearly set out, the applicants had clalmed ud their claim was accepted that they were not back-doar entries and had come through the employment exchange in the case of OANO. 192201! Karan Amant Purao decided by this Bench, in the present case, the same claim made but we have verified the facts and found that it was patently false. in the cases af persons who ave not back-door entries and who are regularized, the law woud evidently be differen. In the ' Seen @ . 35 OA Nos.642 of 2015 and 163 other connected OAs.
case persons who ere clearly back-door. entries appointed irregularly and illegally de hors the Recruitment Rules, the applicable. rulings -and..orders of the Hon'ble ee es Supreme Court will be -- different. © Therefore, the fae ts in oour case, as presented lead lo a diferes: set of outcomes. ff ig another matter i en this Basis, we then preceed fo examine as Division Bench, the aspect of whether Fraud or constructive fraud took place it O4.No.193/20L1, and if the issue of recall ice. IF recall is not required the orders would continue be. final for those applicants. if recall is ne COSSaPE then the present arders would _ePy if the applicanis g a s 2 Po me, SS oh, & "t a Sisy 6% ave placed on tte same pedastal Le. brought down from their & oS a alleged regular status ta back-door st rat g On the asnect af ACP Scheme where this < Beach in OA No 183/201) had ventured to examine the hile sophy ace \ af the Scheme, we have discus ned the views of the Hon'ble Apex Court at Pa; res 32-34 and Pages 43-44 wherein such lberties were eS not available to the Tridunal Tis Benet furs to be guid ded ay the rufings of the Hon'ble Apex Court and not to perpetuate errors in previous orders of Nus Tribunal ar of Jusigments af lower courts as nofed at Page 4] OF urther in pages 47-48 and SO-31, the rulings SH of the Hon'ble Apex Court are binding this Bench and the argument af judicial discipline cannot be emplayed to override the rulings of the Hon'ble Apex Court. .
ch ois regard te the reliance of this Bench fs O4ANGIOROOL! on the decisian is O4.- No. F$5/2000 and certain other decivions these have been discussed at x length in these orders, In this connection, please refer page £9 of the orders wherein the rulings of the Hon'ble Apex Court om the aspect of judicial discipline has heen considered FF is plain that High Courts including this Tribunal cannot ignore the law i as iaid down dy the Hon'ble Apex Court without any tangible reason. The Hon'ble Apex Court found that various Benches had either i ignared of by passed the ratio of and therefore, reiterated the rule judicial discipline. in case. once distinguish the present set applicants by having discovered the true facts of their being backdoor ent velevance af OANO. 19201! vanishes. Even we attribute the same facis and circumstances fo the applicants in O4 No. 1922011, it would then follow that the orders in that OA ignored Iwo major regs the Hon'ble Anes Court in a) Umadevi b) Aghore Nath Dey age 43) the latter had distinguished and clarified te judgment tn Off clad Liquidator supra. £f this Bench is compelled to follow OA No. [94/2011 we would be falling into the vice of disobeying the rings of the Hon'ble Apex court in the above two judgments. This is perhaps a graver alternative. ihe fact that 'there is no ambiguity in the ACP dct as had been found in Dwifen Chandra Sarkar ay discussed in Pages $9- o r i a Fe mas a, ty oF and tal the provisions refevenl io othe «= cases of these wo 0 persons (ff Dwlfen and Mdathivenan} had already been imcerporated as para ir & ' t all rly employed cases may have becente he be Pa fa OA Nos.G42 of 2015 that sense, the and 163 other connected GAs.
that Perkans, x hi PeIve awed E9R20LL, and in i the present case and t r + onyiting fod would ¥ £ is Bene + VoOWEre Pe Rw Some of thore ot.
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th Gi pawe 32 & 33 of the proposed XM %, ts aFel f Ave Ne.
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na Sow ay Co & & ' SS & a " ot " ee aa "RS ow SS sO ape 5 E nn ae fey ed ry ee bated BP og Se ee. & F Be Bw YEeh a REQ ES 'acy EM OSA ve Fee BY Ay" tty RE ty ao in Se OS eM ae 8 aE By ay ok, AOS " aL, Dy & x $3, in a} Se cd ~ © 004 io sd b fy te gy & ye # Se pos B va OD" 8 OO Q, me 4K ar} . . 47 OA Nes.642 of 2615 . ee = and 163 other connected OAs. MEGT-RED © HR OR BR Ra Re The aforesaid note dated O7.03.2019 & 08.05.2019 has been responded to by the Hon'ble Member (J) as under:- f have carefully perused note dated G&.05, 2019 Pom your goodseif in response IO my disser » sole dated 26.04.2019 received éy post at Delhi during waeations. With uimast respect, I do mat agra with the same. Formal dissent nole fram me ve sha I follow an C recep of ciidy signed final proposed judgment authored by your NX goodsel?
Kind Regards .
Ses Ske RK EK RO
-& POINTS OF DIFFERENCE o i, Listitetion:
The applicants were rege darized wef 131989 and granted ACP whereas these applications have been fled on 22.12.2018, Member OU) has discussed Mus issue in ihe context that in case the precedent orders and fudgmenis are held to be tn ye rem, O oly dt such a case can [nutation be overcome. Member 0) has expressed the view that the precedent orders of this Tribunal x Yt feats x have already granted the benefiity claimed to simllariy placed ;, . easy cto eee s i. = as persons and therefore, the respondents should themselves have ay fhe See avs dey opie granted the benefits claimed by the applicars. 2 Unfair Grant of Benefit:
f t.
ees Pha grant of bene sts ta ite applicants would amount to Stealing a March' over persons who were recruited regularly through the 'Staff Selection Comunission (SSC) after 26.09. [877 Member £2) has taken the view (hat since the anplicanis have nol 2 of engagement af casual service, this does not arise. Member fd} has taken wre view that t the pioy en z. 7 ' < fy z é f 48 OA Nas.642 of 2015 and 163 other connected OAs. cet the e arguments stage can nnot deter this Tribunal from considering the effect of any discrimination that will result and grant benefits cOMPrary 1G the le pgisiative intent iy the Parliamentary : Legisfation that created ia SSC. Seme of the casual emplovees who Rad been cay wt 2 emploved by the respondents had taken the ro. ite of applving for aad joining the respondents service by appearin the SSC. In case the cas sual employees wha were regularize ved through 2e ritten text and toing test in 1999 gat benefits of ACP jrom date of start of casual service, they will gain a higher salary than persons wha declded to take the route prescribed dy Parliamentary Legislation of ihe SSC. In other ferms, suck persons who were in casual service and them entered inte regular service through the 35C would not get the benefit of their casual service 'ar ACP in terms ef the categorical "position ap ACP Rules defining ' resular service' and in such a case, will lose benefi is in comparison.
3. Application af Umadevt: On aplication af Umadevi judgment'of the Hon'ble Apex PE Court, the present ape nlicanis were regularized afier the weitren test and toting test in 1989. Thi tus action of regularisation anti- dates the fudgment int Umadevi However the nature of the present apolication fs to seek an arti-dating af the regularization and. ay argued, to the extent af allewing a cleim for grant ef ACP by counting the serve ae from date of start of casuat service and in effect, ante-dating the orders of reguiarizaion of th the applicants in view of the categorical position of the definition of " regular service' in the ACP Rules, vo wever H ante-dating cannot artificially be 1. lint ed to the ay ACP and will have to be extended fo claims of se veri yy efe as viewed from a legal zr.
: s soya te Speyer. Ber D ppapeacdt tase stand t po int slthough applicants may now have not pressed tis KC.
Fit reliance of the orders of sus Tribunal in Karan Anant Purae passed dy this bench of the Tribunal and which was upheld by the Hon'ble High Court of Bombay in WLP No. 1202/2012, as aiso decisions 6 af coordinate benches reg uived adherence to ihe peiacinles af jucicial discipline, especially since the applicants in adf S are similarly placed The determination betveen views on this point of difference would also lead ta determination of fhe character of the precedents as being "In rem' arin personam' and bapact thereason the aspect of limitation. GA 33 conflicting B 49 OA Nos.642 of 2015 : and 163 other connected OAs.
6. In reply to the above, the Hon'ble Member (J} has submitted her note dated 25.06.2019, which reads as under:-
£ " i have gone through the aforesaid proposed points of difference. However raspectiuliy [ do net concur with the same as on face of i, if appears as if we are justifying one view out of the two, Accordingly I propose the paint af difference for reference as under:
on i Whee the benef! of counting of past se ry ices for tae purpases of extending the bene efit of ACP? MACP scheme has heen granted to several Perseus, in compliance of directians of Ernakulam Bench of this TP vibunal in OA No. 58/1 $97, upheld by the How'ble High Court of Kerala in OP No, 32410 1999 and in compliance of the directions of Mumbai Bench of this Tribunal in O4 No. [93/2011, upheld by How 'ble High Court of Mumbat in EP No. §2022012 out of a batch of similarly placed 4] persons, the remaining persans of that batch sheuld have been accorded the same benefits by the respondents at their awn or not
2. in case the responder is have mot accorded such benefits to the remalning persons and such persons have approached this, bunal is bound to grant 2
a) ve ~~ Tribunal in a group or individually, Sus Trt the same benefits aS has been granted by the varlous Benches including this Bench, affirmed by the Hon'ble High Courtts} and implemented ¢ by the respondents in view of the law of precedence aad K2E ping in view judicial discipline and propriety.
3. incase there is delay in approaching this Tribunal by such remalning persons and hey have filled applications seexing condanation oF such delay with prima-facie Bonafide reason, whether ihis Tribunal shat! ono the same or not keeping in 3 few the low lata down by the Hon'ble Apex Court in A. CSkarma & Ors. » Union af India & | Ors, 19 50 3 SCC 725."
a, 7 Thereafter, the Hon'ble Member (A) has vide his note dated 25.06.2019, referred the matter to the Hon'ble Chairman and the note dated 23.06.2019 reads as under:-
"These issues raised ix para 1-3 above have been attemp ied to be identifi od a as points of diference under the headings ' Linitarion' and ' Judicial Discipline' and relevant ctration for ond against are dis cussed in the orders proposed in Od and may be considered by the Hon'ble Chairman while ruling on ine matter ae We muty now refer the orders with above views io Hoxwble Chairman, PB.
Nand > are fe Vilayeurn mere) ¥ 50 OA Nos.642 of 2015 and 163 other connected OAs.
Afember (4} ee Be 25.06.19."
o
8. Though, 'admittedly the basic facts are not in dispute among the parties of the aforesaid OAs or in the orderfs} of the Hon'ble Mernbers of the Division Bench of this nal. However, it may precisely be enumerated as under:-
The applicants in the aforesaid OAs along with various others were engaged by the respondents on various dates during the period 1977-1986 to ?. | post of Lower Division Clerk (hereinafter referred to as 'LDC') under the different offices of the respondents on casual basis in the Canteen and Store Department (CSD). The respondents at thelr own, as 4 special case, accorded sanction for regularization of these daily rated LDCs who have been working in the department from 1977 to 1986 and such one time sanction was received in-respect -
of about 400 daily rated casual employees'LDCs whose names appeared in the enclosure of the letter bearing No. 3/A-1/1146/3002 dt.20/07/1983 (Annexur rf
3). Such regularization was also subject to passing of the test conducted by the department which consisted of written test and typing test. On being found successful in such test the 400 such casual employees including the applicants were regularized wef 01.03.1998. Though, the applicants in many of the aforesaid OAs have prayed for regularisation of their services from the date of their initial engagement as LDCs on daily wages basis with consequential benefits of seniority, etc, however, during course of hearing the applicants have not pressed their such prayer and they have claimed only the benefits of counting of oa their services as LDCs under the respondents prior to their regularisation we.f OA Nos.642 of 2015 and 163 other connected OAs, tas font 01.63.1989 for consideration for gr rant of ACP: MACP benefits. A few of 13 individuals out of the aforesaid 400 employees regularized LDCs approached Ernalailam Bench of this Tribunal vide O.A.No.98/1997, seeking regularization of their services from the date of initial appointment as daily rated LDCs with consequential benefits in the case of B. Sasikumar & Others versus Union of India and Others and the same was allowed by this Tribunal vide order dated 24.09.1999 (Annexure A-4) and after being challenged the same was affirmed by the The Hon'ble Mich Court of Kerala vide order/judgment dated 04.08.1999 in C.P No.32410/1999 (S} (Annexure A-5) and on being further challenged, the Hon'ble Apex Court dismissed the SLP No.5125/2005, however, observed that "Towever, we direct that the impugned judgment shall nor operate a5 8 precedent in future". As the benefits of the judgment in B. Sasikumar (supra) was not corded to all the similarly placed aforesaid 400 LDCs, a few of them pproached this Bench of the Tribunal vide different OAs, one being O.A.No.193/2011 titled Karan Anant Purao and Others versus Union af india and Others and the same alongwith a batch of four other Original Applications was allowed vide a common order/judgment dated 12.09.2011 (Annexure A-5) with direction to the respondents to extend the benefit of services rendered by the applicants prior to the date of regularisation for the purposes of grant of financial upgradation under the ACP scheme. Following the judgment dated 12.09.2011 of this Bench of the Tribunal in Karan Anant Purao (supra), ete a batch of around 24 Original Applications one being, OA.No. SO8/2011 titled Mrs Usha Ramgade @ Menda & Others versus Union of India and Others were further partly allowed by this Bench of the Tribunal vide 2 common order/judgment dated an wn OA Nos.642 of 2015 and 163 other connected OAs.
sy sb 26.07.2012 holding that the applicants entitled to get the benefit of ACP reckoning of temporary'casual services rendered by them as LDCs prior to their regularisation, Again: nst the aforesaid order' judgment dated 12.09.2011 and 26,07,2012 various writ petitions were filed before the Hon'ble High Court of Judicature at Bombay and such petitions one being Writ Petition (L) (L) 1202 of 2012 titled Union of India and Another versus Karan Anant Purao was dismissed vide order/judgment dated 24.07.2013 (Annexure A-10). The para 22 of the said judgment dated 24.07.2013 reads as under:-
"22, de the light of the aforesaid judgment of the Supreme Court we are of the opinion that the view taken by the ©. aT Ahtonbat Benek does not cal for any interference, particularly since limited initial date of engagement for the purpose of Pfnancial Mpg? gradato on under ACPS has been granted to the responden temple ees By hing in ia consideration the peculiar facts and circumstances of the ¢ case' 9, Further, Writ Petition No.344/2013 titled Union of India and ¥ Another versus 3. Shanti and Others and batch of writ petitions" on the sitiilar issue were filed before the Hon'ble High Court of judicature at Bombay andWe - a " - a same were dismissed by the Hon'ble High Court vide a common order / judgment dated 26/7/2013 and such judgment reads as under:-
"PO Rule. By consent Rule is made rsturnable forthwith. Petitioners are heard finaliy: ee itis agreed by bath the partes that these matters stand covered Ay our order and fudgment dated 24° July 2013 1 of well petit! fons the first of which is Writ Petition (Ldg) No. {202/201 2 in case of Union of India v. Karan Anant Pura. 3 fnihe clronmstances, the above writ petitions are dismissed. fhere shall, however be no order as fo costs. *
10. The order of this Tribunal along with the order'ludgment of Hon'ble in Karan Anant Rao (supra) was challenged we High Court of nudicature at Bombay 53 OA Nos.642 af 2015 ee and 163 other connected OAs. before the Hon'ble Supreme Court in the petition bearing SLP No.10226/2015 ad and the same was dismissed by the Hon'ble Supreme Court vide order dated . 4 607.2015. The nine individuals out of the aforesaid 400 employees further peed on approached the Chandigarh Bench of this Tribunal by filing O.A.No.243/2014 and the same was disposed of by this Tribunal by following its earlier order dated 05.2014 in O.A.No. 1 600/HR/2012, Para § to 7 thereof reads as under:- iG, B® have given owr th tougriy consideration to the matter The issue is no longer res-integra as the Coordinate Bench of CAT. Mumbai, had disposed of 74 OAs allowing the claim of persans similarly situated to the applicants to : coun! the service rendered by them from the initial date of > their engagement for ACP ber efits and the Bombay High ~ Cour! Aad dismissed the judicial review filed in this regard by the respondents throug: gh General Manager CSD Mumbal whe fs respondent no.2 in the present O4 also. The Courts have held time and again (iat similarly situated employees have to be allowed the beneftl of judicial pronouncements and individual claimants SHO! wld nol have fo approach the Trib unal'Courts seeking the same relief order and over
1. dt is also observed that a sinllar mauer had been decided laeough order dated 2.08 2013 in OA No £238 PBG iF fdnnexure A-]), But 8 appears thal the respondents are bent upon opposing { ihe claims of similarly 'meted employees seeking identical relief This altitude af ihe respondent Departmen is ta &e deprecated in mo wICeriQin Ler , re.
S FQ g ge Pore a S ee in view of the foregoing discussion, the 3 presen OA ts allowed and the respondenis are directed fo complete ihe action regarding rev few af ihe cases of the applicanis regarding date fom which ACPYMACP benefit are ta be allows sii io then afiz uy cDLe 'ain ing the pertod o; service rendered Ay ihe applicants from ihe dace of their infiel emegagemest in the service of the respondent So kes a Hence, the present O4 is also disposed of with airectian to the respondents ta review the cases of the applicants regarding date from which 4CP/M4CP benefits are ia he allowed. Such review vay be completed within a period of three months from the date of receipt of a certified copy of this order being served upon the respondents and arrears may alse be released ta a th 12 applicarus, as esd §4 OA Nos.64?2 of 2015 and 163 other connected OAs. f due io their ", within this period. Aff No. 060: O03 FO20i 4 is disposed ofas allawed Neo costs."
i. Another, similarly placed persons out of those 400 persons approached this bench of the Tribunal by filing O.A.No.453/2014 titled BAarati Uday Vaidya vs. Union of India and Others and following the previous judgment and the order/judgment dated 24.07.2013 of the Hon'ble High Court, the Tribunal disposed of the OA with a direction to grant similar benefits to the applicants by reckoning their services of daily wages for the purposes of ACP / MACP benefits.
Various persons out of the aforesaid 400 employees working under « respondents approached this Tribunal by way of OA.Nos, 230,251,25 2,253 & 24/2014 and such original applications were further disposed of by this Tribunal \\, following the Judgment of this Tribunal passed in Q.A.No.193/2011 and others ve hat is the case of Karan Anant Prraoe (supra) vide common Sider viderient dated 25.11.2016.The common order'judement dated 25.1 1.2016 of this Tribunal was challenged in Writ Petition No.10951/2017 and in batch of others writ petitions Titled Union of India & Another vs. Mridula P. Dhonde & Others and the same were dismissed by the Hon'ble High Court vide a common order / judgment dated 18.04.2018. Para 2 to 6 thereof read as under:-
fae _batiies agree ihat all these vdex since the challenge é as M ft idomen and order dated 235" November 2016 passed hy the Central darn strative Tribunal F g ™ g c o , zo oO oe esd > fCAT). Adumbal in OAs instlinted By ihe respancants seeking benef! ander ihe Assured Career Progr ees! aM Scheme {4CP Seheme}. The onpugned judgment and order made by ite CAT is in no manner diferent from sletlar judgments and orders made dy the CAT in virtually identical! matters, The Union af india (UOD has been selectively challenging some of the Judgments and orders and leaving some olvers unchallenged, Be that as y may, several similar orders made Ay the CAT w in Write Petition "i Na f202 o. i several LOMMe CIE matters. By judgment and order dated 24° duly 2013, the said writ pelliions were dismissed. As agains? i Re, t Mu lastituted a special leave petition bearing Special Leave to Appeal (CO) Neti f0226 af BOTS, which way dismissed by the Hon'ble = 3 | ~ x Supreme Court on ie July 2613 "85 OA Nos.642 of 2015 a8 and 163 other connected OAs.
3 Ms, Laux Paine, learned counsel for the respondents in some of these matters, points out that the UOL practically throughout India, has accented and implemented the view taken by the CAT ihat ad-hee services followed by regularization Is to be counted for purposes af ACP Scheme. She submits that selective challenges, therefare, oughi nol to be entertained.
#, Since, the issues raised in these peli ions are fully covered by the judgment and ovdsy dated 24° July 2013 made by this court ix Wee Pesiien (1) Ne i202 ie #0 ai i and several connected matiers, for the reasons Sei oul iherein, we dismiss these petitions s well,
2. However ag ihe request af Ady Gale, learned counsel for the peihioner!(WVOlL we extend the ime for implementation af the dlivections issued by the CAT by period of further [2 weeks from today.
6, Accord dingiy aff the petitions are dismissed The time for implementation of the directions of the CAT in the impugned judgmeats and arders are extended by a period of 12 weeks from taday."
12. It is also not in dispute that all the aforesaid judgments or this - Tribunal are in the OA(s), preferred by the similarly placed persons out of the aforesaid around 400 regularized LDCs. It is also not in dispute that m.the OA No.245/2014 (supra) the respondents have raised the issue of the objection of limitation. Hawever, the same has been rejected by the Tribunal. The issue of abjection have also been raised by the respondents in OA Nos.250/2015, 2854/2015 however, this Tribunal by relying upon the judgment of five Judges Bench of the Hon'ble Supreme Court in A.C. Sharma & Another versus Union of India and others reported in 1998 VoL] All India Services Law Journal-34 = (1997) 6 SCC 727 have rejected objections and such common orders of the Tribunal has been affirmed by the Hon'ble High Court of judicature at Bombay vide judgment dated 18.04.2018 and the same has been implemented by the respondents.
a3. | have heard the learned counsels for the parties, have perused the pleadings on record and also the orders passed by the Hon'ble Member _ {Administrative} and Hon'ble Member (Judicial) in the aforesaid OAs carefully, In & 7 3 56 OA Nos.642 af 2615 and 163 other connected OAs.
~ the aforesaid background, the leamed counsels for the applicants have supported the order passed by the Hon'ble Member Qudicial} whereas the leamed counsel > or the respondents have vehemently opposed the order passed by Hon'ble oe Member (Qudicial) and has supported the order passed by the Hon'ble Member (Administrative) in the aforesaid original applications.
14. With regard to the 'First Point of Difference Limitation'. Learned counsel for the applicants after precisely submitting the aforesaid facts have made submissions on the points of difference between the Hon'ble Merge:
{ Administrative) and Hon'ble Member (Judicial). It is contended by he leant counsel for the applicants that once the Judgment of this Tribunal in ue Anant Purao {supra} hag attained finality after dismissal of the writ petition by the Hon'ble High Court of judicature at Bombay, dismissal of the SLP filed against the same and being implemented by the respondents, It was incumbent upon the respondents to extend the similar benefits to all the similarly placed aforesaid 400 regularized LDCs including the applicants herein and not to compel 'each and every one of them to approach the various benches of this Tribunal, -- iT view of the law laid down by the Hon'ble Supreme Court in HC shade (supra). They have firther contended that ever in the subsequent case including O.A.No.245/2014, when the respondents have raised the point of objection of limitation the same has been rejected by the Chandigarh Bench of this Tribuna vide its order dated 27.08.2014 and similarly this Bench of the Tribunal has rejected such objections of the respondents in the common order'judgment dated 25,11 .2016 in the aforesaid O.A Nos. 250/2014 to 2354/2014 by relying upon the law laid down by the five judges bench of the Hon'ble Supreme Court in AG Sharma (Supra} and common order dated 25.11.2016 has not been only been affirmed by the Hon'ble High Court of Judicature at Bombay vide order dated 18.04.2018 but has also been implemented by the respondents. They further rely wad OA Nos.642 of 2018 and 163 other connected OAs.
CH on the Judgment of Hon'ble Apex Court in State of Uttar Pradesh and Ors. v. Arvind Kumar Srivastava and Ors,, (2015) 1 SCC 347 to contend that "Norma! rule is that when a particular set of ermplayess is given relief by the Court, all oh wee other identically situated persons need to be treated alike by extending that benefit'.
rn
14. Per contra, the learned counsel for respondents, Shri Shetty ty vehemently opposes the same and submits that the applicants have been fence sitters and therefore their claim is barred by limitation and they have also not brought good and sufficient reasons to seek indulgence of this Tribunal for condonation of delay in filing the aforesaid original applications. He also places reliance on the law laid down by the Hon'ble Apex Court in drvind Kumar Srivastava (supra). | have considered the facts and circurmstances and also the submissions made by the learned counsels for the parties on the point of limitation nd I am of the view that this aspect has not only been considered and rejected b by 'a Division Bench at Chandigarh Bench of this Tribunal as noted above but also by Bombay Bench of this Tribunal vide common order/judgment dated 23.11.2016, : « referred to hereinabove and such common order of the Tribunal has been affirmed by the Hon'ble High Court of Judicature at Bombay. Moreover, in a a similar facts and circumstances, the judgment of the Hon'ble Apex Court in Arvind Kumar Srivastava (supra) has been considered by the Hon'ble High Court of Delhi in MM. Sheshagiri vs, Union of India & Others, reported in 2018 SCC OnLine Del 3001 wherein it has been ruled as under:-
"32. The counsels for the Resnandents have also countered the present petition on the ground thal there has been a delay on ihe part of the Petitioners in approaching the Court, The judgment of this Court in Naveen Kumar Jha (supraj, was challenged by the Respondents befare the Supreme Court. The challenge could not Be sustained and the petition was dismissed. We are informed tat Respondents have since implemented the aforesaid decision. On S58 OA Nos.642 of 2615 and 163 other connected OAs.
ihis issue, & would be apt te refer to the judgment of the Supreme Court in State of Guar Pradesh vy. Arvind Khonar Srivastava (201 3} PSCC 347 has held as under:
"2a, The legal principles which emerge from the reading of the vforesais f udgments elied both by the Appellants as well as the PRAY? 2 Respondent x be sumumed up as under: (1) Normal mide is thar when a particular set of employees is given rellef by the Court, all other identically situated persons "need ia be treated alike by extending that benefit.
Nat doing so would amount to discrimination and wauld b¢ violative of Article 14 of the Constitution of India. This principle meads to be applied im service matters more emphatically as the service jurisprudence evolved by this uri from tine to ime postulates that all similarly situated persons should be treated similarly Therese 'ore, the rormal rule would be that merely because of her similarly 5 situated pers ons did not approach the Conrt earlier they are not to treated differenth:
Qs he (2) However, this princinle is subject te well recogniz zed xeepiions in the form: of laches amd delavy as well as acquiescence. Thase persons who did mot challenge the wroughd action In thelr cases and acquiesced into the same and woke up after long delay only because of the reason that inelr counterparts who had approached the Court garliery in time succeeded in thelr efforts, then such employees cannot claim thar the benefit of the judgment :
WPL) 62722016 & connected matter Page I} of 12 © "
readered in ihe case af similarly situated persons be . extvnded to > them ihey would be treated as feace-sitters and laches a nd delays, andor the aeguiescence, would be a z ra ey Re Ry (3) However ins exception muy nol apply in those cases where the judgment pronounced by the Court was judgment in rant with futention to give benefit to all similarly situated eo .
persons, whetner they approached the Court or mot Wha such @ pronouncement the obligation is cast jeer the » r fYGRNON CAN OCCHF WHEN fag % fa * = S a5.
i why 3 ' 5 by o Bos 3 net oe $s ty ~ Smet 28 ohio Medtrecrnne : .
wine, ifthe fudwnent ofthe Court was in personam holding ak of oe we tid ft Sgn afeovit . :
that benefit af fhe sald judgment shall accrue to the parties € before the Court and such an intention is stated expressty tn XR A : r Fe $ 7 : + rE en fos ye she fa wedge ent or & can be implleadtp found ont front the tena 9 OA Nos.642 of 2015 ' ole ee and 163 other connected OAs.
and language of the judgment, those who want to get the benefit of the said judgment extended to thera shail have to satisfy that their petitian does not suffer from either laches amd delays or acgulescence."
23. In view of the aforesaid decision, since the Petitioners are ¥ claiming parity with Naveen Kumar Jha (supra), we would not Uke to deny them the relief on account of delay in approaching the Court. 4 welt of mandamus is issued to the Respondents directing them ta notionally re-fix Petitioners' seniority with reference to his merit position in the select list in their respective examinations, that is, with those who have joined the CRPF pursuant to the said examinations.
Peritioners shall also he entitled to all consequential bensfits, except for back wages.
24, Respondents are alse directed to treat ine Petitioners as members of the ald pension scheme that was in force ull I1st December 2003."
16. In view of such facts and circumstances and the law settled by the Hon'ble Apex Court and Hon'ble High Court(s), I am of the view that the MA filed by the applicants seeking condonation of delay deserves to be allowed arid the objection of limitations being raised by the respondents against the claim of | the applicants deserves to be rej ected, I, therefore, order accordingly.
17. The 'second point of difference' amongst the Hon'ble Members is 'unfair grant of benefits'. On such issue, the learned counsels for the applicants argue that the applicants are not seeking any relief to ste el-march over the persons who are recruited regularly through Staff Selection Commission ($$C) after 26.09.1997. In this regard, the learned counsels for the applicants submut that the applicants have not claimed seniority over and above any of such persons on account of their casual / ad hoc services under the respondents prior to their being regularized wee.f, 01.03.1989 and, therefore, there is no question of getting unfair grant of benefits if the applicant's prayer for grant of benefit of the judgment in the case of Karan Anant Purao (supra) is allowed. Per contra, the learned counsel for the respondents summits that the applicants have not been appointed through the nodal recruiting agency ie. Staff Selection Commission by qualifying the 66 OA Nos.642 of 2015 and 163 other connected OAs.
competitive examination and even if they don't claim seniority they may start getting higher salary than the persons appointed after 26.09.1977 through Staff Selection Commission i in case the applicants are allowed to reckon their casual services rendered under the respondents prior to their regularisation wef. 01.03.1989 for grant of the benefit of ACP and this will not create only anomalous situation but would also lead to unfair grant of benefits to these persons. I have considered the submissions made by the learned counsels for the parties. | am of the view that the applicants who have been appointed on casual / ad hoe os iniually and thereafter continued as such for many years and thereafter keeping in view the the facts and circumstances the government has-taken a conscious decision to regularize them, as one time measure, and that too subject to their qualifying the requisite written and skill test belong to a class apart and the persons who are appointed after 26.09.1977 through SSC who may be in their schools and colleges when the applicants have started working under the :
respondents, though on casual / ad hoe basis do not belong to same class and are naturally net similarly placed. Moreover, the grant of benefit of PAC / 'MACP } a Scheme is personam and is keeping in view the stagnation of the employees o® particular post for certain years and therefore, the persons appointed after 26.09.1977 through Staff Selection Commission cannot be compared with the | applicants who have been regul zed wef, 01.03.1989 by the respondents after undergoing the written / skill test as prescribed by the respondents as one time measure and that too when majority of similarly place persons have been accorded such benefits in view of various orders of this Tribunal, affirmed by the Hon'ble High Court (s) and the Hon'ble Supreme Court as noted hereinabove. In view of such facts and circumstances, I am of the considered view that grant of _ benefits of reckoning the service by the applicants on casual/ ad hoe basis prior to 61 OA Nos.642 of 2015 and 163 other connected OAs.
their regularisation under the re sponde nts wef, 01.03.1989 cannot be construed as unfair grant of benefits to them.
18. The 'Third Point of Difference is 'application of Uma Dewi'. This point of difference has been framed keeping in view of the Constitution Bench judgement of the Hon'ble Apex Court in State of Karnataka vs Uma Devi, reported in AIR 2006 SC 1806 keeping in view that though the engagement of the applicants on casual / ad hoc basis to the post of LDCs and their subsequently regularization is pre Una Devi (supra). However, indirectly the applicants in the aforesaid OAs are seeking antedating of their regularization by claiming reckoning of their casual/fad hoc service prior to their regularisation wef 01.03.1989 for grant of benefit of ACP/MACP Scheme though the applicants have not claimed seniority. However, such antedating cannot be artificially limited to the extent of grant of ACP and will have to be extended to the claims of the seniority ete as viewed from the legal stand point though the applicants have not pressed this aspect. In this regard, T may refer to para 44 of the judgment of on'bie Apex Court in the case of Umma Devi (supra) which reads as under:-
og dd, We also clarify that the regu darigaition, if any alre aay? mrad, but not subjiadice, need nol be reo ope ved based on this judgmer:
rh Ay three should be no further by-passing of the const seaional | requirement and reguiariziig or making per manent, those not duly ape appointed ay. DEY the constitutional scheme,' In view of the aforesaid, I am of the view that once the applicants have not claimed seniority keeping in view their casual/ad hoc service prior to their regularisation wef 01.03.1989 and their regularization has been done by a conscious decision of the Government of India as one time measure that too after the applicants complied with the requirements of passing the requisite written/skill test, ete mere counting of their such casual /ad hoc services for the purposes of grant of benefits under the ACP/MACP Scheme shall not be in any 62 OA Nos.642 of 2015 and 163 other connected OAs. mariner in violation of law laid down in by the Hon'ble Apex Court in Uma Devi {supra}. In the facts ¢ and circumstances, I am of the considered view that in the present facts and circumstances of the case there is no application of law laid down by the Hon'ble Supreme Court in the case of Uma Devi (supra). Moreover, my such view is further strengthened by the view of the findings of Hon'ble High Court of Judicature at Bombay in order / judgment dated 24.07.2013 in Karar Anant Purao {supra} wherein the Lordships of Hon'ble High Court have noted in para 14 of the judgment of the finding of the Mumbai and Emakulam Benc this Tribunal and also the finding of the Hon'ble High Court of Kerala that the applicants have not secured employment through back door but were candidates sponsored from the Employment Exchange and they had worked continuously without interruption or in some case with artificial break. My such view is further strengthened in view of the admission at the end of the respondents that the applicants in the present OAs are similarly placed as those in the case of Karan Anant Purao (supra), etc and also from the fact that the respondents have taken a 7 decision to regularize ¢ hem vide a common conscious decision finding all os 400 similarly placed. 0 19, The 'Last point of difference is with regard to 'judicial discipline'. It is noted under such points of difference that reliance on the order of this Tribunal in the common order/judgment of this Tribunal in Karan Anant Purao fsupra) upheld by the Hon'ble High Court of Bombay in the Writ Petition No.1202 of 2013 vide orderjudgment dated 24.07.2013 and also decisions of various co-ordinate benches since all the cases are similarly placed. It firther records that the determination between the conflicting views on this point of difference would also lead to determination of character of the precedence as being in 'rern' or being in 'personam'' and the impact thereof on the aspect of limitation, The learned counsel for the applicants submits that the judgement of OA Nos.642 of 2015 and 163 other connected OAs.
a hae Hon'ble High Court dated 24.07.2013 in Karan Anant Purao (supra) is a binding precedent inasmuch as the same has been passed taking into account not only the nature of employments of the applicants, the manner of their regularization by the respondents but also keeping in view to the findings of the Emeakulam Bench and this Bench of the Tribunal as well as that of the Hon'ble High Court of Kerala wherein the provisions of requirements of regular services under the ACP Scheme have also been considered. Moreover, the case of Karan Anant Purao (supra) is in the matter of a batch of similarly placed persons out of a group around 400 similarly placed persons, the same has been followed by various benches of this Tribunal including this Bench, these judgments of this Tribunal have been affirmed by other Hon'ble High Court(s) and Hon'ble High Court of Bombay and rey, the same have been implemented by the respondents. Per Contra, the leamed Sounsel for the respondents submits that mere dismissal of the SLP against the 'nran Anant Purao (supra) will not make the judgment as precedent in view of "the law settled by the Hon'ble Apex Court in Kunhkayanuned & Others vs. State of Kerala & Anothers, reported in (2000) 6 Supreme Court Cases 359 and also @ in view of the judgment of Hon'ble Apex Court in ALS Oxford University Press eic vs. Commissioner of Income Tax reported in 2001 ) Supreme 337 wherein the Hon'ble Apex Court has ruled in Para 59 as under:-
w well-settled rxfe of construction that where the plain Eis eral interpretat tien of a statutory provision produces a mani ifestly absurd and unfust result which could never have beer intended bY the legislature the court may mnodife the language used by the est slature or ever' da some "yiolence' te it, so as io achieve the obvious intention of the legislature aul produce a rational é OMSTPUCEOM cocccccceucivecrecvavscresrees = 5, 20, He also places reliance on the judgment of Hon'ble Apex Court in Shiv Shakti Coop. Housing Society, Nagpur vs. M/s Swaraj Developers & Ors reported in 2003 (3) Supreme 729 to contend that" It is well settled principle in ~ z 64 OA Nos.642 of 2615 and 163 other connected OAs.
law that the Court cannot read anything into a statutory provision which is plain and unambiguous. A sta uis is an edict of the Legislature. The language employed in @ statute is the determinative factor of legislative intent" Mr. Shetty, learned counsel for the respondents further places rellance on the judgment of Hon'ble Apex Court in State of Bihar & Others versus Kameshwar Prasad Singh & Another reported in 2000 SCC (L&S) 843 to contend that "The concept of equality as envisaged under Article 14 of the Constitution is a positive - concept which cannot be enforced in a negative manner, When any authority is ' show | have committed any illegality or irregularity in favour of any individual or group of individuals, other cannot claim the same illegality ar irregularity on ground of denial thereof to them. Similarly wrong fudement passed in favour of one individual does not entitle others to claim similar benefits. In this regard this Court in Gurskeran Singh & Ors. v. New Dethi Municipal Corporation held that citizens have assumed wrong notions regarding the scope of Article 14 of the Constitution which guarantees equality before law to all citizens. Benefits ~ extended to some persons in an irregular or illegal manner cannot be claimed by we citizen on the plea of equality as enshrined in Article 14 of the Constitution ES way of writ petition filed in the High Court. The Court observed... Lastly, he places reliance on the judgment of Hon'ble Apex Court in the case of State af HB, dnd Others vs. Aghore Nath Dey & Others, reported in (1993) 3 SCC 377.
Para 21 to 23 thereof reads as under:-
a Ne shall nee deal with conchisions fd} and (8) of the onstitution bench in the Maharashtra Engineers' case, quoted wbove a. There can be na dawht that these ava conclusions have fo be read harmoniously: and conch ston (EB) can Mat cover cases which are expressiy excluded by con usion is eA). Re may, herons Jivst enable seniority to be con ned rom 1 the date ¢ of initied appointvent and not accord! ing fo te date of confirmation, the incumbent of th OA Nos.642 of 2015 ' oes = and 163 other connected OAs. ts post has to be teitially a, appointed 'according to rudes' The corallary set out in conclusion (4), then iz, that 'where the initial appointment iy only ad hoc @nd not according to rules and made as a stop-gap arrangement, the offictation in such posts cannot be taken Inta account! for considering the seniarity. Thus, the corollary in conclusion (4) expressly excludes the category of cases where the initial appointment is oaly ad hac and not according ta rules, being made only as a stop-gap arrangement, The case af the writ petitioners squarely | lls within this corollary in conclus sion £43, which says that the offic lelation in such posts cannot be taken into dcecount for counting the seniorin.
23. This being the obvious inference from conclusion (A), the guestion is whether the present Case Ca n also fall within conclusion fB) which deals with cases In which period of afficiating service will be counted for seniority. We have mo doubt that conclusion fB} cannot include, within its ambit, those cases which are expressly ved by the corollary in conclusion (A), since the ive onchusions cannot be read in conflict with each other"
a %
21. I have given my thoughtful consideration on the submissions made by the parties , ] am of the view that there cannot be any quarrel about the law laid down by the Hon'ble Apex Court in the aforesaid cases referred to and relied by the leared counsel for the respondents. However, the facts remains that in the present OAs the Tribunal is not required to consider grant of seniority to the | applicants on the basis of their casual / ad hoc services before their reguisrization.
The applicants have also not claimed equality on the ground of similarly placed persons having got anything illegally. Similarly, this Tribunal is 'also not considering interpretation of any statutory provision inasmuch as the applicants have themselves submitted in no uncertain terms that they are not claiming seniority on the basis of their services of casual/ad hoc basis under the respondents. The provisions of ACP has been considered by the Ernakulam Bench of this Tribunal, referred to by this Bench of the Tribunal in Aeran Anant Purao (supra) and further the same has been considered and at length by the Hon' ble High Court of Bombay in the case of Aaran Anant Purao {supra} and in the subsequent writ petitions. The applicants are seeking the extension of the benefits which have been accorded to majority of the persons similarly placed out of a * 66 GA Nas.642 of 2015 and 163 other connected OAs.
group of 400 persons noted above in view of the consistent judgments af various benches of this Tribunal and affirmed Hon'ble High Court of Bombay in Karan Anant Puraa (supra) and in many cases admitted by the respondents that the claim of the various persons approaching the Tribunal are identical. In such view of the matter the reliance of the learned counsel for the respondents in the aforesaid case laws is of no help to the respondents and the same also do not support the view taken by the Hon'ble Member (A).
22, The Hon'ble Apex Court in K. Ajit Babu and Others versus Un of India and Others reported in 1997 SCC (L&S8) 1326 has ruled that decision 2 given by the Tribunal unless reviewed or appealed against attains finality. It is not in dispute that judgment of this Tribunal in Karan Anant Purao (supra) was challenged before the Hon'ble High Court and the Hon'ble Apex Court and the"
Aa Rs) same has been affirmed and the directions of this Tribunal has been implemented.
ihe Hon'ble Apex Court has riled in Para 6 therein which reads as under:
"6. Consistency certainty and uniformity in the filed of "jucdictal decisions are considered to be the benefits arising out of the "Doctrine of Precedent". The precedent sets a pattern upon which a fates conduct may be bas sed One of the basic princioles of administration of Justice is, that the cases should be decid ed aling. ihus the doctrine of precedent is appbicable to the Central Administrative Tribunal alsa. 4 Hoatt under Section $9 af the Aci is fied an said application stands conc : drigunal, the Tribune l necessarily nas to fake tafe account the judgment rendered in earlier ease, as a precedent and decide the oe appl: featio Of deca rdingty the Tridunal may either agree with the view faken in the earlier jeden or if may dissent. if it dissents, then the matter can be referred to a larger bench full bench and place the matter befare the CI hairman jor constituting a larger bench so that there may be no canjlict upon the fvo Benches ihe me fs large Bench, then, has to consider the correctness earlier decision ix disposing of the iater applte ation. The larger Batok can over-rule the view teken in the earlier - yudgment and declare the iu which w ould be & binding on ali the Benches See Jhon Lucas (Supra...
: 67 OA Nos.642 af 2015 . 8d ae | and 163 other connected OAs. 23, Further, Hon'ble Apex Court in the case of Sub Inspector Rooplal & Another vs. Lt. Governor Through Chief Secretary, Delhi & Others reported in 2000 SCC (L&S) 213 has held in para 12 and 13 which reads as under:- "12 dt the outset, we must express our serious dissatisfaction In regard fo the manner in wile tha coordinate Bench of the wibunal has overruled. in effect, an earlier fudement of another coordinate f .
Resch of the same tribunal. This. is opposed tm all principles of judicial discipline, ff at all, the subsequent Bench of the wibunal was of the opinion that the earlier view taken by ihe coordinate Bench of the same tribunal way incart rect, it ought to have referred the matter to a larger Bench so that the difference of opinion benveen the two ¢ coordinate Benches on the same poiat could have been avoided. ff is no fas if the fatter Bench was unaware of the judgment of the earlier Bench &ut knowingly if proc ceeded 19 x.
aise agree with the said judgment against all known rules of precedents. Precedents which cruciate rules of law rom the foundation of administration of justice under our system, This is a z .
fundamental principle which every » Pre siding Officer af a Judicia Forum oughi to know, for consistenc we fet ot nterpretation of law alone can lead to public confidence in our Jue uadict tal sustem, This Court Aas aid dawn time and again precedent law must be followed by all concerned; deviation from the same should be only an a procedure known to law A subordinate cou urt i f me % is bounded by the enunciation of aw made by the superior courts. A coordinate Bench of a Court cannot pronounce Judgment cont way to declaration af law made by another Bench. iz can only refer it to a larger Bench if i disagrees with the earlier pronouncement. This Court in the case of Triblawandas Purshottamdas Thakar v. Ratilal Matilal Patel, [2968] { SCR 433 while dealing with a case in which & of the Hiek Court had fatled to fe How the garlier judgment of a larger Bench of tha same court observed tinus- eerttellsieg, ee eng, if the Gufarat High Court was "The fjudgmeat of the Pull Bench a binding noon Raju, J. If the learned Judge was of the view tat ihe decision of Bhagwarl, J, in Pinjare Karim bha a's case and of Macleod. C.J. in Haridas 's case did mat lay down the correct Law or rule of practice, if was oper to Aint to recommend to the Chief tice that the guestian be considered by a larger Bench. Judicial decor propriety and discipline requirea that he should noi gnore if Gur system of administration of justice aims at cei rtainty in the law and that can be achieved only if hudiges fa not ignore decisions by Courts of coordinate uutnorly or of superior authority. Gojendragadkan CJ observed in Lala Sari Bhagwan and Ane 3 SRPT J Ram Ch sand and An "It is hardly necessary 0 emphasis that considerations of judicial proprieiy and decorum require phat if a lsarned single hearing a matier is inclined io take ihe view thal the earn feoistons of the High Court, whether of a Divisfon Banch er of a single fu dee, need to De re- cOnS side ved, He shauld not embark® upe. & 2 % 3 x 68 OA Nos.642 of 2015 and 163 other connected OAs. ihal enguiry sitting as a single Judge, but should refer Gre manter to a Division Bench, oY in a proper case, place the elevart # papers > éfore the Chief Justice fo enabi to examine the question. That is the : deal with such matters and it is founded on healthy principles of judicial decarum and prapriety * oy.
a Ee a rng.
mS rs So e pon, rar?
PRR TS.
Pw a by 2 2 rien ws ik He are indeed sorry to note the attitude of the wlounal in ¥ this case which, after noticing the earlier ju idgment ofa cacrd tinal fe § ench and after noticing the judgment ef this Court, has ¢ thought it fit te proceed to take a view totally contrary to the view taken i ne earlier judgment thereby creating a judicial uncertainty in regard te the declaratioa of law involved In this case. Because of ius approach of the latter Bench 0; oF. the iribunal in this case, alot of vaiuadle time of the Court is wasted and parties to this case have been pur io considerahle hardship oe.
24, Further, the Hon'ble Supreme Court in Official Liquidator "es Dayanand and Others reported in (2009) 7 SCC (L&S) 943 bas ruled as under:- * "OO We are distressed fo rote that despite several pronouncements on the subject, there ts substantial Increase in the . number of cases involving vidlation of the hasics of judicial aiseipline, The learned Single Judges and Benches af the High Courts refuse to fellow and accept the verdict and law laid down by coordinate and even larger Benches dy citing minor difference in the facts as the ground for deing so. Therefore, a has become. necessary (9 rvelterate that disrespe acl to constitutional ethos and breach of discipline have grave Empat on ihe credidility of fudizial : ¥ institution and encourages chance litigation ff must be remembered that predictability and certainty is an important EK, halimare of fudietal fs wrisprudence developed in this country in last Ww six decades and increase in the fr frequency of conflicting Judgments of the superior judiciary will da incalculable harm to the = system inasmuch as the courts af the grass rool will not be able to decide as fo fis neh # oO} fiend Judgment lay dawn the correct law and Ae foh fs Gi. Fe may add that in ou constitutional § setup every citsen is under a duty to abide op the Ce austitution and respect its ideals and institutions, Those who Aave been entrusted with the task of administering the system and operating varlous constituents of the fate Ho tase oat fo act in acca? rdance with the Constiution and uphold te same, fave fo set an example by exhibiting total t compalonent io ine Constitutional ideals. This rin iciple is required io be observed with greater rigour by the me mbers of fudicial 1 *S 3 RDOR important constitutional art legal issues aNd protect and preserve rights of the individuals and society as a whole, Discipline is sine equa non for effective and ef ictent! functioning of the judicial system. Uf the Courts command 0 others 1 fo aot in accordance with the provis istoas of the Constitution and rule of law, it is not possible to we Swann nner nt tere en ae ane een cace eens eceseeeeseeeeeeneeareterrnrn es 69 QA Nos.642 of 2015 ° and 163 other connected OAs. countenance violation of the constitutional principle by these who are reguired to lay down the jaw." . 25, In view of the law settled in these three cases that is A. Ajit Babu and Others, Sub Inspector Rooplal & Another and Official Liquidator vs. Dayanand and Others (supra), it is no more Res integra that once the judgment of this Tribunal in Karan Anant Purao (supra) affirmed by the Hon'ble High Court of Bombay and Hon'ble Supreme Court and followed by various benches of this Tebunal, as well as the Hon'ble High Court (s) in series of cases as noted above in the matter of majority of identically placed persons out of the aforesaid 400 persons under the respondents are binding upon this Tribunal and the judicial discipline requires me to respectfully follow the same.
26. In view of the aforesaid facts and discussions, I respectfully disagree \. with the view and order of Hon'ble Member (Administrative) in the aforesaid ' Original Applications and I respectfully concur with the view and order of Hon'ble Member (Judicial) in the aforesaid Original Applications and accordingly, partly allow the aforesaid OAs with directions to the respondents to extend the benefit of the services rendered by the applicants as casual employees in the post of LDC prior to the date of their regularization for the purposes of grant of financial upgradation under the ACP Scheme. However, the applicants shall not be entitled for interest on the arrears of pay etc. on the grant of the benefits of financial upgradation. The respondents are directed to comply with the directions within four months of the receipt of the copy of this order. No order as to costs. td/ a (R.N7Singh) Member (Judicial) _ errtit'-