Central Administrative Tribunal - Mumbai
Swapnil Sudhakar Patil vs M/O Communications on 18 December, 2019
OA Nos 4210/2013, | AIG/2013, 4272013. 4282015, 42972013.
S50/2013, 4312013 CENTRAL ADMINISTRATIVE TRIBUNAL MUMBAI BENCH, MUMBAI : ORIGINAL ORIGINAL ORIGINAL ORIGINAL "ORIGINAL "ORIGINAL ORIGINAL APPLICATION oe with APPLICATION APPLICATION APPLICATION | APPLICATION APPLICATION APPLICATION No, 421/2013 No. 426/2013 No .427/2013 No.428/2013 No. 429/2013 No. 430/2013 No .431/2013 Date of decision: 18.12.2019 CORAM: ~ R. VITAYKUMAR , MEMBER (A) . RCN. SINGH, _MENEER (J).
OA No.421/2013ma ae Peek Vi 4 Ke ram Doke, Ace Si years, Was working as Scientific Assistant-A with SAMEER, TI? Campus, Hill Side, Powai, Mumbai-400 C76.
Residing at Boom No.0, Mullis Chawl, Shanti Nagar, Road No.27, Wachle Estate, Thane-400 604.
ae co .. Applicant. (By Advocate Shri R. G. Walia)
----
Mayuresh Mange sh Bh Kar, age 27 years, oe Was working as Scientist '8' with SAMEER. TIT Camous, Hill Side, Powal, Mumbai 400 O76 Residing at 52/Ghatkoparwala Bidg., a°8 Floor, Room Ne 34;
Bandu Gokhale Path Pharni Road Station (East) OA Nos.421/2013, 4326/2013, 42772013, 428/2013, 4209/2013, 430/2013,431/2013 Bao SS Mumbai-400 O04.
.. Applicant.
(By Advocate Shri Ramesh Rememur thy) Yogesh Prakash Bhagat, Age 33 years, Was working as Scientist & with SAMBER, IIT Campus, Hill Side, Powail, Mumbai-400076. :
ct at B-1O7, Veena Santoor Jagar Extension Road, Kamla Vihar Sporta Club {West} Mumbail-d090 O92.
_. Applicant.
(By Advocate. Shri Ramesh Ramamurthy) OR No. 428/2013 Swapnil Sudhakar Patil, Age <8 years, Was working as Scientist B with SAMEBR, LET Campus, Hilis Side, Powai, Mumssi 400 Q/6. ee Residing at B-103, Ashirwad Complex. CHS, Sec-1, Plo Koper Khairane, ¢ ? 2 Navi Mumbai, te Adarsh Hotel, ct ee Sh OE tad mo Ore 3 1G 3 Ket we was E Navi Mumbai-4d00 7ue.
: peplicant {By Advocate Shri Ramesh Ramamurthy) Kavita Narendra Gedkar, Age 33 years a was. eee as Scientific Assistant A wlth See TIT Campus, Hill Side, POWAL, Monbed 4b OFe S zt .
oe ' 3 ae Se nS OS Residing at Koom no.704, Shanti Niketan CHS, Sane Guruji Marga, : : Seg pes ee Per ats on Jecob Circle, Mumbai-4o0 Q1l.
ao _.. Applicant. (By Advocate Shri R. G. Walia) OR OA Nos. 421/3013, 4238/2013, 429/2013, 430/2013 43 1/2018 '. 4 ee a Madhavi. Mandar Sawant, Age 35 ye ars,
" 2 Sa 2 ad. ous < Was working as Scientific Assistant-A with SAMEER, IIT Campus, Hill Side, Powai, Mumbsi-400 O76.
Residing at C-22, Mahindr:
& Mahindra Colo no es es shna Nagar Near Nancy Colony, Borivali yy Mumbai-400 Dee.3
oo | Abelicant.
(By Advocate Shri R. G. Walia) Mys. Sonal Kamal, Aged 30 years.
Was working as Sclentist SB with SAMEER, Lit Campus, Hill Side, Powai Mumbai-400 076 Residing at B-~107?, Trikutte Towers, Near Sun City, Powal, Mumbai-400 O76, .. Applicant.
(By Advocate Shri Ramesh Ramamurthy) VERSUS.
(Respondents in ail the above OAs) Union of India, Through See retee yy Department of Information Technology Ministry of Communication & Information Technology, Electronic Niketan, ago Compl Sk, New Delhi-ilic oo3.
pes be Directo 3k SAMEER (Society Applied Microwav for re Rlactron:
$s
3) ia 9426/2013, 4272013, OA Nos 42/2018, 4262013, AQTZOLS, 4 498/2013, 4202013, S803015 4351/2013 2 aaring and Researcn Engi ne BRutonemous R&D Institute) Having registered office at TIY Campus, Hill Side, Powai, Mumbai-400 O76 :
3. Registrar SAMBEER (Saciety for Applied Microwave Electronics Engineering and Research (Autonomous Ral institute) Having reqistered office at EIT Campus, Hill Side, Powel, Mumbal-400 O76.
oe ..,Respondents . (By Advocate Shri N. G. Heteker) ORD ER 0 RAL) Par: R.VIGAYRUMAR | MEMBER (A) LL. When the case is called out, SHEL BR. G. Walia, learned counsel for the applicants in OA Nos.421/2013, 429/2013 and 4390/2013.
2. Shri Ramesh Ram murthy, learned counsel eee POS Sa a PA EE ADB /2018 and 4431/2512.
3. Shri WN. G. HSelekar, learned counsel the above appeared for the respondents in all = OBS.
ee Heard the learned counsels for the parties OA Nos. 421/2013 3, 46/2013, 427/2013, 48/2013, 42972013.
430/2013 4312013 | if fo WS BRO cD 3 aS Dy bas) oh $3
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59) cr oth ~ cr Grade Ss! in respect of OA Nos.426/2013, A27/2013, 4428/2013 and 431 /2013 and are. eproduced below taking OA NWo.421/2013 as a lead "(a) This. Hon'ble Pribunal be please te call for the records and eroceedings pertaining CO Applicant's further extens! contract basis by order dated 29.11.2010 and 3011. 2011 om the past of Scientific Assistant-A and the impugned order dated 30.08.2012, after examining the legality validity and propriety of the same be pleased to hold that the Apolicant is entitled to regularization of service in the post of Scientific Assistant-A with effect from 27.11.2010 ar any time thereafter along with ail conssquential benefits including actual difference in wages and seniarity in the qrande of Scientific Ass ietant- ~R as envisaged in bye law number 25 read with condition number 4 in the letter of appc ntment dated 23.11.2007 marked ay n : S pote nnexure A-il. oe « Sate oo Sos oS Saas o 8 ei Res : a £9 ; ce od eco ) ~ 73 3 SS ds goog oC in ee gees Bae og Bo ea Ee 5 8 8 DP eB ge es ss Gs 6 Be & e 3 Gea i by g wo - Oo Oo iS ey OBS cs wh hh 4 1b ep {ye oA @ Wo noe cal - & O Hh wy an ha BY wed: 6 ra a Oe ee eet Ad © Bo a 0 cf Qa QQ os os 'al te 3 , : os rh MD a ay © Meo eet ty ES rd S € SSE i a © oe $a a : a gs "rd 3 "ed a3 OO Bo cS fed a} x YS 4 fe fos es ded sop ve}: : ea 3 4 : Oy She of Oo : Tt 643 i O yy te @ ae ey Es oe Wo ig a "ws D OLE oad doe iD ae a ath DB : ae u ct o 3 as } a £4 : ied Go : 4 ey ~ @ a ce 4 oy wy + > 4 . te 4 es ay: £4: a 30 a Ma es D 5 i a o 1g € . 8 # oe iH bP a a 28 8 :
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i) OA Nos.42 1/2013, 426/2013, 4272013, Jo 428/2013, 4290/2013, a3Gy 2013. 43 1/2013 Physics, Electronics Engineering, and Medical Engineering with desirable qualifications Scientific Assistant 'A', the total number of posts were ten with Diploma Specifications in bt fend ® C3 ee Fa Q nics, Telecommunications Engineering and ¥rty my {D i a i} cr Qu iD i & we rs $3 oO pee % Radio Engineering with dif de & he pe pete Ph pee CE SB CE pe o 3 oH fo bes] is o a 2B pie ct o th 1D tee G 3 63 rh er © H o oh OO 4 Reservation Rules will be applied for the selection process and further laid out ceneral Ts conditions inter-alia, that the above posts will carry basic pay plus other allowances in addition Ct Co ay ry other Government Rules . After appointment th fo each of ft respondents issued appointment, order the applicants, a sample of which has been placed at (Annexure A-11) of OA No.4821/2013 and at (Annexure A-9) of the OA No.426/2013, both of which referred to this appointment as being based on the respondents regulations, bye-laws Further the following ala rene PMlpe seb th tsi regard to their ap to. 6138/2 4262013, 27/2013, a | 428/2013, 42972013, 430/2013,4312013 ointment;3
"4. Your appointment contract hasis three years from the da joining duly and you wi co ntinuing ee spool nt ye three years, your 56 fae ww OF nae feet, iy ct > Sy TE aah ry mm i rs fa Oe w th © ea pg Pho te
(a) Se es ie ket Oo o.
bys fo Be bets ES Sy peri e required to give 80 of your intention to do s0 tr event of fsilure tc give such notice, vou will nct be entitied to receive your dues from SAMEER, which may have accrued, and due ts you. If such dues fall short OF your selary for 90 days, =the 'amount by which they fall short shall be payable to you to SAMEER respondents had not passed orders on their representations, this Tribunal in CA No.1l82/2012_ orders dated 25.09.2012 pal fs.
4Gs in iB @ OF ¥ (Annexure A-20) directing the respondents to pass G.05.2013 and has been impugned in the present it < : ano : : : 3 EES SOREN oy eR a NPE he same has bsen dealt witn by Cie I an its Same ECR se respondents at OANos.42 He /2013, A20/2013, 42 7/2013, . 4238/2015, 429/2013, 43 30/2013, 4312013 relevant portion cf which reads as follows:
"6. Bursuant to the permission granted by the be mible CAT, Mumba. in its order dated 21.08.2012, the above contract employees have submitted their fresh/additional representation dated 19.10.2012. They Have brought out in their above representation followins points te substantiate cheir claim Eor reqularization, (i} Theis apoointment was against i as a f2id) Bye-law no.24 and 25 o oe apolies fo them.
(iv) Appointment was made following due process of selection.
(v) As per Clause No.4 of the appointment letter SAMNEER is required co requilarize cneir appointment.
fhe above points are now dealt with as under: | i} Whether the Apoocintment was against sanctioned post?
and sn x issued be then, The clearly states that t Ss would be oon a initial appointmen wears which Was subs equent tne sp ie peri is established ee aces mene ae a -
Che EES 2 a . Se So y epoe - py 7 SU s a Doe & e ® 5 OO & o ee - Ss GG a6 "A QP BS & ZBS8 GH Osa bea 2 feo _ ae OS go i Cy fe oe 8 op om 8 & a on © aD © ge 2 8 Bg F 7 oo ae oe : 3 y Coup C Mh % 5 D cae = tet ae Boe ie we = i. , oS Y s 3 a a ny oS OA Q wo ord ny eet 3S cba rd QO yD oo a6 Qe 0 7 3 Oy & Oi, os4 WM Os : y es on "get er A 2 Os Q 3 : y a8 @ & 08 o | fo ooo Ges 4 | 2S nee fe. ao L = 66 ap eos BS | & Oe 6 yo Ss @ Oy g is) eS 4 ce gq ie) y g Z : a oe e) 4 ey Gh gy ga ee a? | "6 8 rd © OF Sa 48 OD oo Y " * we : Op 1 4} Y 4 ay Qs toc * oo gy 508 MOG 40 Da 5 o gy Da? we @ Oy 0 © 0 ge | CE oa | bo Oe es eo 4 we 3 Z neh ape ORES ood CG oe Hi oe oe ar td 53 at es ee y BEG fe eee het ees ae | S00 BAaSHSG Ones GEHS oe 4 OA Ios. §21/2013, $26/2013, 4272013, 4328/2013, 829/2013, 43 30/2013 4312013 % oplicants, they were not appointed on a sanctioned post and admittedly they a on contract basi: _tenur @. Their Last nmtment ended on 31.0 "ases rule 25 of Bye-law any right to clea nor such regu ermissible in Law. ect that bye- law. 25 are applicable to them or on the basis of said bye-
laws they are entitled to be made Secular.
(iv) Whether _appointm nt was made = following due process of selection Neither on the basis of the appointment letter nor on the basis of record were they eppointed on a regular vacancy or post. SAMEER follows the procedure of appointment of selection committee for the purpose of selection of candidates for regular vacancies. The selection Committee OBletY/ _ fous trativ Ministry/ Government of Indie ee record shows that the "apolicaats a were not ee such select committee. [hey contract bas records also reve £ ere sele cted by an internal selection ate committee who can select candidates for appointment on contract basis and not on regular basis. Therefo the claims of the applicant ee . they were appointed against regular ce 5 vacancy is contrary to terms of their appointment and records.
(v) Whether as per Clause no.4 of the appointment letter SAMEER is required to reguilarize their appointment? -
20t3, OA Nos 421
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oy Corn a 7 SiS eee ek r ct oe oa ¢ contre OA Nos.421/2013, 4296/2013, 4272013, 428/2013, 429/2013, 430/2013,4312013 xight to claim regula ari zation. In this case, the applicants were neither appointed against sanctioned most nor oo were appointed following dus process of selection for Filling wo a regular past. Therefore, the claim made by the apolicant for regularization in adevolad of any merit.
foam, therefore unable to consider their request for regularization ad according Ay theirs requests stands rejected yr oa a =P eee Be vy pg ates a ber Jee ne ox LO. From the above extract of the impugr red orders, it is clear that the respon ents have taken the stand that the applicants were not appointed against sanctioned | vacancies and that appointment against the regular vacancies as for sanctioned posts is completely different from the was adopted in the present case. On the aspect of the sxistence/sanction Of the posts in respect of Scientific Assistant Group 'A', the respondents have filed an additional aftiidavit that the two a eosts of Sclentific Assistant Group 'A' were filled up in 1986 and i988 and the incumbents continued to hold the said post at the time of apolicants' appointed and therefore, . mo : 3 wD pe bo us ee is 4 . a cd rs a v oe c Mm od © a rs ' we ue fas my 3 a Cl oe B oO o To eed ~ 4 ne Say Late me ' cy = ab seg O GA shee cette 4b: a &: ie wy bon ee ee o oe S O re " cf ea Hw 7 re fa a an = ei oe ™ mS a i Sod 4? O by ao $5 a cA in £ Fs: oh i) Pa AE ON oss J 44 5 bef ot : "s : uo vA Yf tek 45 a es 2 P » &@ & 8 So € 8 & 8 A x 2 og 5 mye : po of : 4 5 : 4 ~ so f: sy eye £2 x a ef oe oe yom & C , eo @ » e » OB & a @ a S 8 & 4, 8 Berm me Bm o. ec Es é eo = 8 © € BR Zara O C cy G a iT ca crf mm ad fr : "rd fay . o Ces 5 6 fe 88 o = mo 6B Pe oe / 2b 8 gg 8 8B Spo HG a eg Bo fo og 8a wh we Be ct ee qs = Hl ot Sa ed : ; i : : ' > 3 i? < oy SS op : wa R os O 2 ba ae ied eee re aa 4) ty i ced 0} Sos . f t | as 5 ie @ os % G 7s qa i wy oS se -- we PO le UB S @ 6 SB FS 6 fo a Oo 4 ' - 2G "| _ ££ Bo. O : : " oe :
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tS 93] So oe gt c Zz 'S {3 eae e GS 4 Bs 2 OA Nos.421/2013, . 4236/2013, 427/2013, i 428/2013, 429/2013, . 430/2013,43 1/2013 urged that 32 Scientific Assistant Group 'A' 2007-2008 and on the basis of these facts, the be c 3 5 7 5 fst Respondents have asserted that the app.
were appointe only against projects an not Ramamurthy have objected to the estimation of vacancy in respect of Scienhific Assistant Group 'A? but in the face of the affidavit filed by the respondents, ne data is avallable to contrevert : a wy he. S sa ge ae apparent that in these cases, the requisite es + oe procedur described ain the bye-laws and the Recruitment Rules should have bean followed in the case of regular appointees whereas what was actually followed and has been demonstrated in the course of these proceedings is that the process adopted squarely reflected the process elevant to temporary appointments.
12. The arguments of Shri RL 6G. Walia and Shri Ramesh Ramamurthy on behalf of the 013, 613 2 * é z tes, Page ASL DLR, 429 3
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co re "4 O so ved om me : : 3 ce 3 fl of, Sy Ei et OY PS yw 4.3 iD Sey £54 at $3 oH fet OF ay ba ts 9 oso A Ee cp ae gy 4 6 a ees 4 3 a oa Wale ee eel wy bd Bel i) OP et Oo a a os 4 Q Gm To Oma OY SO Ge Gr S ee) ED ' S @ oO A 12 oe 8 OS Cert God OD dt 3 © 3 6 (ty 4D ey G3 5&3 a ot w sas 1) ms ed ip Of O Bad gt ge £3 4 a : ey $3 a oe Gx ne, O ® 3 Megs ot a 5 bef 3 524 , er 34 Dy BS Sy ord 43 Dy, GS om oe € 5 iG 5 N CO Ort bo OO e OO bs ® w 8 2B 5 «© os o cS) ©o © cS yA OC OOD AO RO Oe O a pa GS si G ' 3 CO w ay O aa f D wei mf ee: pd fo5 oe ey re : ty oe 3 ay oy m9 wd iy ; ot ad = : 404 Ch D ff & acd Os a ' iy : ' 3) gs 3 red Se us oO 8 4 [Ot o Oo a oy g +4 Sad G EA cl es Co rg wt & CS $3 wm La OA Nos.4212013, S2G/2013, 4272013, A 4298/2013, 429/2013, ae 430/2013, 312013 ngage the petitioners. continuously ny he authorities.
23. For the aforesaid reasons, thi Court as of the considered view that the Central Administrative Tribunal has xrightly disnvosed of the Original Applications and there is nO Merit in the writ petition and accordingly, the same is liable to be dismissed."
14. The Matter was. agein taken toa the which was it peare mo { ES 4 yd oO oO.
{> ek RS f5 © bank Hon''bia Apex Cour dis sposed of by the Hon'ble Apex Court vide a order/judgment dated 12.07.1967, which reads 4s under:
2 We have heard Learned counsel for the partie and perused the orders So by the Central Admi tee ive Tribunal and ths Righ Court.
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