Central Administrative Tribunal - Ernakulam
Mahabal Vithuray Kinnerkar vs M/O Defence on 3 February, 2025
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CENTRAL ADMINISTRATIVE TRIBUNAL
ERNAKULAM BENCH
Original Application No.180/00247/2021
&
Original Application No.180/00421/2021
Monday this the 3rd day of February 2025
CO RAM:
HON'BLE Mr.JUSTICE SUNIL THOMAS, JUDICIAL MEMBER
HON'BLE Ms.V.RAMA MATHEW, ADMINISTRATIVE MEMBER
Original Application No.180/00247/2021
1. Arun P Vasudevan,
Aged 33 years,
S/o.Vasudevan.P.N.,
Residing at Punchadath House,
Mulayam P.O., Valakavu,
Mannur, Thrissur - 680 751.
2. Anisha.M.,
Aged 31 years,
W/o.Jyothis.M.,
Residing at Meledath House,
Edakkad P.O., Kadambur, Kannur - 670 663.
3. Abdulla Anshad.S.,
Aged 33 years,
S/o.Shamsudhin.M.,
Residing at Darul Aman,
Nettur P.O., Maradu, Ernakulam - 682 040.
4. Appu.M.S.,
Aged 29 years,
S/o.Sivan.M.K.,
Residing at Muringathara House,
Marappalam West, Azhicode P.O.,
Thrissur District - 680 666.
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5. Anju Santhosh,
Aged 34 years,
D/o.late C.R.Santhosh,
Residing at Chiraparambil House,
House No.11/107C, South Thamaraparambu,
Fort Kochi - 682 001.
6. Rohna Bastin,
Aged 28 years,
W/o.Silvanos V Antony,
Residing at 15/322D, Veliyath House,
Moolamkuzhi, Mundamveli P.O., Kochi - 682 507.
7. Rijun.K.V.,
Aged 26 years,
S/o.Divakaran.K.V.,
Residing at Kunnummalthazham,
Vengeri P.O., Kozhikode - 673 010.
8. Pooja Prasenan,
Aged 29 years,
W/o.Abith Harshan,
Residing at House No.XXVII/272,
Kollara House, P.W.D. Road,
Nettoor P.O., Ernakulam District - 682 040.
9. Tisha Tomy,
Aged 30 years,
W/o.Jebin P Austin,
Residing at Chullithara House,
Blaparambu Road, Palluruthy P.O.,
Kochi, Ernakulam District - 682 006.
10. Akhila.K.S.,
Aged 24 years,
W/o.Sudhi Krishnan,
Residing at INS Dronacharya,
Fort Cochin, Ernakulam District - 682 001.
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11. Nisha.U.R.,
Aged 30,
W/o.Sathyaraj,
Kanjiramthara Veedu,
Koorachal Kunnupuzha, Aramada P.O.,
Thiruvananthapuram - 695 032.
12. Shivani Dewan,
Aged 24,
W/o.K.Verma,
H.No.214/4, Marla Model Town,
Gurgaon, Haryana - 122 001.
13. Sarika.A.S.,
Aged 30 years,
W/o.Siju Das,
Ombilly House, Nandikkara P.O.,
Thrissur - 680 310.
14. Dijil.C.,
Aged 31 years,
S/o.Dineshan.K.P.,
Chaladan House,
V.P.Ward, Thana, Kannur - 670 012.
15. Syamlal.A.B.,
Aged 26 years,
S/o.Bhaskaran,
Syam Nivas, Nalanchira,
P.O. Mutada, Thiruvananthapuram - 695 025. ...Applicants
(By Advocate Mr.Elvin Peter.P.J)
versus
1. Union of India represented by its Secretary,
Ministry of Defence, New Delhi - 110 001.
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2. The Secretary,
Ministry of Personnel, Public Grievances & Pensions,
Department of Personnel & Training,
North Block, New Delhi - 110 001.
3. The Chief of Naval Staff,
Ministry of Defence, Sena Bhawan,
New Delhi - 110 011.
4. The Flag Officer Commanding-in-Chief,
Civilian Recruitment Cell,
Southern Naval Command,
Naval Base, Kochi - 682 004.
5. Dharmender Singh,
S/o.Shri.Sube Singh,
Aged 28 years,
VPO Bawaniya, District Mahendergarh,
State Haryana - 123 034.
6. Trilok Saini,
S/o.Mukesh Kumar,
Aged 31 years,
H.No.95, Gali No.2,
Mahavir Colony Teh. Balabgarh Dist.,
Faridabad, State Haryana - 121 004.
7. Surender Kumar,
S/o.Jai Singh,
Aged 31 years,
VPO Babain, Teh.Ladwa,
Dist. Kurukshetra, State Haryana - 136 156.
8. Vikas Kumar,
S/o.Naresh Kumar,
Aged 29 years,
RZ61/8A, Vashist Park,
Pankha Road, Gali No.18,
New Delhi - 110 046.
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9. Rohit,
S/o.Shri.Ravinder,
Aged 26 years,
H.No.139, Village Kaluwas,
P.O. Paluwas, District Bhiwani,
State Haryana - 127 021.
10. Meenakshi,
D/o.Sheesh Ram,
Aged 30 years,
WZ-348, Basai Dara Pur,
New Delhi - 110 015.
11. Pawan Kumar,
S/o.Rampal,
Aged 30 years,
VPO Atali, Teh. Ballabgarh,
Dist. Faridabad, State Haryana - 121 004.
12. Ravinder Hudda,
S/o.Diwan Singh,
Aged 29 years,
VPO Bhoopgarh,
Teh, Hodal, District Palwal,
State Haryana - 121 106.
13. Sandeep Kumar,
S/o.Kapoor Singh,
Aged 30 years,
RZ 134 B Block,
Maksoodabad Colony, Najabgarh,
New Delhi - 110 043.
14. Manoj Singh Rawat,
S/o.Shri.Darwan Singh Rawat,
Aged 31 years,
Village Jhangarabou,
PO Champeshwar, Teh, Pauri,
Dist. Paurl Garhwal, Uttarakhand - 246 164.
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15. Ashish Dhyani,
S/o.Ramchandra Dhyani,
Aged 27 years,
VPO Bhoun, Patti Edia Kot Talla,
Dist. Pauri, Garhwal, State Uttarkhand - 246 277.
16. Mahesh Sharma,
S/o.Ramphal Sharma,
Aged 30 years,
H.No.590A, Ward No.25,
West Aarya Nagar, Sonipat,
State Haryana - 131 001.
17. Alka Sharma,
W/o.Rahul Sharma,
Aged 32 years,
Residing at H.No.41/A/1, Yusuf Sarai,
Near Hotel Zara Grand, Green Park Extension,
New Delhi - 110 016.
18. Visakh.V.S.,
S/o.Sasikumar.V.,
Aged 32 years,
Residing at Gouri Mandiram,
Vanathil Muthuvila P.O.,
Kallara, Thiruvananthapuram - 695 608.
19. Vishnu Chandran.C.L.,
S/o.Chandran,
Aged 33 years,
Residing at Sivasree,
Aasarivilakom, Aniyoor,
Chembazhanthi P.O.,
Thiruvananthapuram - 695 587. ...Respondents
(By Advocates Mrs.O.M.Shalina, SCGSC [R1-4],
Mr.Vidya Sagar [R5-16], Ms.Gouri Balagopal,
Mr.Abhijith.K.Anirudhan [R17-19])
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Original Application No.180/00421/2021
1. Mahabal Vithuray Kinnerkar,
Aged 29 years,
S/o.Vithuray Kinnerkar,
Residing at Devaliwada,
Kinnar, Karwar, Uttar Kannada,
Karnataka - 581 339.
2. Sanjay,
Aged 30 years,
S/o.Prem Singh,
Residing at Village Naglasaih,
Post Malah, Thesil & District Bharatpur,
Rajasthan - 321 001.
3. Vijai Tank,
Aged 30 years,
S/o.Sathya Narayan Tank,
Residing at Jodhpura Village,
Pragpura Post, Paota Tehsil,
Jaipur District, Rajasthan - 303 107. ...Applicants
(By Advocate Mr.Elvin Peter P.J.)
versus
1. Union of India represented by its Secretary,
Ministry of Defence, New Delhi - 110 001.
2. The Secretary,
Ministry of Personnel, Public Grievances & Pensions,
Department of Personnel & Training,
North Block, New Delhi - 110 001.
3. The Chief of Naval Staff,
Ministry of Defence, Sena Bhawan,
New Delhi - 110 011.
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4. The Flag Officer Commanding-in-Chief,
Civilian Recruitment Cell,
Southern Naval Command,
Naval Base, Kochi - 682 004. ...Respondents
(By Advocate Mr.E.N.Hari Menon [R1-4])
These applications having been heard on 22 nd January, 2025 the
Tribunal on 3rd February 2025 delivered the following :
ORDER
HON'BLE Ms.V.RAMA MATHEW, ADMINISTRATIVE MEMBER The facts of the matter briefly stated are as under :
A notification was published in the website of the Southern Naval Command inviting applications for appointment to the post of Draughtsman Grade II redesignated as Senior Draughtsman in the Mechanical, Construction and Electrical Branches. The qualification prescribed for appointment to the post of Senior Draughtsman was :
1. Matriculation pass or its equivalent from recognized Institution or Board.
2. Two years Diploma or Certificate in Draughtsman ship from an Industrial Training Institute or equivalent recognized Institution.
3. Three years experience from a drawing or design office in the field of Mechanical Engineering.
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4. Desirable Qualification : Certificate in Auto Computer Aided Design (Auto CAD) or equivalent from DOEACC (Department of Electronics Computer Accreditation Courses) Society or any other reputed Institute.
2. The applicants applied for the post of Senior Draughtsman Grade- II in Mech, Construction and Electrical Branches. Admit cards were issued to the applicants to appear for the examination to be conducted at Willington Island, Kochi. The cut off date for submission of applications was 01.09.2016. The date of the examination was 28.09.2017 and 29.08.2017. The applicants participated in the written examination conducted by the 4th respondent. It is submitted that after conducting the written examination, the respondents did not complete the selection process by publishing the select list and appointed candidates for the reason that the All India Naval Draughtsman Association and others filed an O.A.No.3042/2016 before the Principal Bench of this Tribunal at New Delhi, which was allowed declaring that the direct recruitment resorted to by the respondents for filling up the vacancy of Senior Draughtsman in all the three branches were illegal. Against the said order in the O.A., a Review Application No.31/2019 was filed by the respondents which was allowed and thereafter the O.A.No.3042/2016 was dismissed as per order dated 04.02.2020. Certain persons who A S PEETHAMBARAN 2025.02.03 15:16:50+05'30' -10- participated in the written examination had approached this Tribunal by filing O.A.No.217/2019 seeking a direction to the respondents to complete the selection process initiated pursuant to Annexure A-8 notification and by publishing the select list and appointing candidates. Pending decision in the R.A.No.31/2019, O.A.No.217/2019 was dismissed and was subsequently restored in terms of judgment dated 09.10.2020 in O.P.(CAT) No.132/2019. Thereafter the O.A.No.217/2019 was heard on merits and as per order dated 09.02.2021 the said O.A was disposed of directing the respondents to complete the selection process and publish the results within a period of three months from the date of the order. The mode of selection in the examination as notified was as under :
Mode of Selection :
Scheme of Written Examination. All eligible candidates will be assessed for suitability by a written examination. The question papers of written test (objective type-multiple choice question) will be of matriculation level and Technical Aptitude questions will be of Diploma or Certificate in Draughtsman ship from an Industrial Training Institute level in bilingual in both English & Hindi, covering aspect as below :-
A S PEETHAMBARAN 2025.02.03 15:16:50+05'30' -11- Part Subject Question Maximum Marks (i) General Intelligence & Reasoning 20 20 (ii) Numerical Aptitude 20 20 (iii) Technical Aptitude 60 60 Date of Examination. The tentative date of examination will be between 24-30 October 2016. Exact date, time and venue of examination will be communicated on the Admit Card. Indian Naval website www.indiannavy.nic.in may also be referred from time to time for any further instructions.
Appointment Letter. The appointment of provisionally selected candidates will be strictly based on merit position in written examination only, subject to satisfaction of Document Verification, Medical Examination and other requirement as specified, by the Government of India and Appointing Authority.
3. It has been argued that as per the terms of para 5(c) in the Annexure A-8 notification as extracted above, the appointment letter to the candidates selected provisionally was to be issued by the respondents based on the merit position in the written examination ie., after the written examination the merit of the candidates based on which appointment letters was to be issued was on the basis of the total marks secured by the candidates in the written examination. Thus, no cut off mark whatsoever has been fixed in Annexure A-8 notification and no mode of shortlisting of candidates have also been stated in Annexure A-8.
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4. Cited in support of this contention is the decision of the Hon'ble Supreme Court in State of Punjab & Ors. vs. Manjit Singh & Ors., AIR 2003 SC 4580 wherein it has been held that it was open to the respondents to prepare a merit list of candidates coming to 5 times the number of vacancies notified. Thus, for appointment to the post of Senior Draughtsman (Mechanical), it was open to the respondents to prepare a merit list of 960 candidates after the written examination and similarly for appointment to the post of Senior Draughtsman (Electrical) going by the law laid down by the Hon'ble Supreme Court the respondents should have prepared a selet list of 805 candidates. It has also been argued that the Hon'ble Supreme Court in the decisions reported in State of U.P vs. Rafiquddin & Ors., AIR 1988 SC 162, K.Manjusree vs. State of A.P & Anr., (2008) 3 SCC 512, Hemani Malhotra vs. High Court of Delhi (2008) 7 SCC 11 and the Hon'ble High Court in the decisions reported in 1993 (2) KLT 986, Sreekumar vs. Travancore Devasom Board 1993 (1) KLT 740, Ibrahim vs. District Medical Officer, 1995 (1) KLT 704 and Satheesan vs. High Court of Kerala, 2008 (3) KLT SN 54 has laid down the law that the method of selection has to be determined at the time of notification and the same cannot be altered after the issuance of the notification. It is A S PEETHAMBARAN 2025.02.03 15:16:50+05'30' -13- noticed that rather than going for a select list consisting of 5 times the number of vacancies notified, the respondents had published a select list which was considerably less than the total number of available vacancies which has been notified. It is, therefore, argued that the provisional select list published by the respondents after conducting the written examination was absolutely illegal, arbitrary, unfair, unreasonable, discriminatory, unconstitutional and violative of Artice 14 and 16 of the Constitution and in violation of the Hon'ble Supreme Court's decision.
5. On inquiry it was clarified that the names of the applicants have not been included in the select list only due to the reason that the applicants did not possess three years experience as stated in Annexure A-8 notification in spite of the fact that the notification permits the exemption of the experience criteria by the appropriate authority. It has also been argued that the same has already been exempted by the respondents even before the commencement of the selection process and it was not for the respondents to turn around and allege that lack of experience would disentitle the applicants to be included in the select list.
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6. The basis of the above argument is a document which has been produced as Annexure - III/A in the O.A which was a file notings of the Southern Naval Command wherein the Chief Staff Officer has agreed to the proposition that since sufficient numbers of candidates from the reserved categories are not likely to be available it is proposed to issue call letter to general candidates irrespective of UR/SC/ST/OBC category with 2 years diploma or certificate in Draughtsman ship/3 years Diploma or Degree in Engineering in the relevant discipline with 3 years of requisite experience and to consider the OBC/SC/ST candidates with experience nil to 3 years by invoking the relaxation clause as per Recruitment Rules for issuance of call letters and also to the proposition that the verification of experience of selected candidates be carried out prior to appointment. It has been argued by the applicants that the request for this relaxation has been sent to IHQ, MoD (Navy)/DCPR on 05.06.2017 and was responded by the IHQ of MoD (Navy) vide communication dated 02.08.2017 wherein it was clarified that the requisite qualification regarding experience is relaxable at the discretion of the competent authority for reasons to be recorded in writing in case of candidates belonging to the SC or ST and OBC. If at any stage of selection the competent authority is of the opinion that A S PEETHAMBARAN 2025.02.03 15:16:50+05'30' -15- sufficient number of candidates from these communities possessing the requisite experience are not likely to be available to fill up the vacancies reserved for them. In this regard note under Column 8 of Schedule of SRO 95/2006 is relevant. A plain reading with the proposition which has been approved by the CSO (P&A) clearly indicates that the relaxation of requisite experience has been granted by the competent authority.
7. While it is clear that the conditions stipulated in the notification permit the dropping of a pre-condition, whether this has been exercised by the appropriate authority is absolutely relevant to take a decision in this regard. The notification states that the appointment of provisionally selected candidates would be strictly based on the merit position in written examination only and not based on any interview or skill test. However, it is further subject to satisfaction of document verification, medical examination and other requirements as specified by the Government of India and Appointing Authority. The competent authority being the Appointing Authority while finalising the selection has not relaxed the essential qualification regarding experience at its discretion, as mandated in the recruitment notification which is derived from the A S PEETHAMBARAN 2025.02.03 15:16:50+05'30' -16- Recruitment Rules. Accordingly only 168, 93 and 22 against 562, 260 and 158 candidates appeared in the written examination found eligible, subject to fulfillment of all the essential eligibility criteria laid down in the notification, for the post of Draughtsman Grade II Mechanical, Construction and Electrical respectively. It is also submitted that neither any cut off marks nor any shortlisting has been resorted to. The applicants have not produced any document whatsoever to support the averments. It is further submitted that the selection process carried out by the selection committee was strictly in accordance with the notification published and no change in the norms as laid down in the notification had taken place.
8. The question to be addressed here is whether Annexure - III/A construed as a relaxation by the competent authority. It is clear from the communication of 05.06.2017 produced as Annexure-I addressed to IHQ MoD (Navy) that the competent authority to take such a decision is the IHQ MoD (Navy) only as the appointing authority. This has been made abundantly clear by Annexure-IV communication dated 11.02.2020 wherein it has been stated categorically that as the approval of competent authority/COP has not been obtained for A S PEETHAMBARAN 2025.02.03 15:16:50+05'30' -17- resorting to relaxation in experience prior to the formulation of Board Proceedings, no relaxation in experience to any category of candidates be bestowed with. This clearly clarifies that COP (Chief of Personnel) is the appropriate authority to grant the relaxation in qualifying experience in terms of the notification. It is also abundantly clear that Annexure-III reference communication is for enabling the conducting of the written examination in order to extend the zone of consideration for which relaxation clause available in SRO for SC/ST/OBC candidates is to be explored. Since recruitment responsibility is entrusted to the Command, a decision on relaxation of experience may be taken by the Headquarters. The response of IHQ of MoD categorically clarifies that the decision on relaxation of experience had not been delegated.
9. Under these circumstances and given that the decision of verification of eligibility experience was to be conducted post at the time of issuance of appointment orders, it is clear that no relaxation has been granted. The O.As, therefore, does not sustain and are dismissed accordingly.
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10. M.A.No.180/745/2021 has been filed by Misc. Applicants for getting impleaded as additional respondents 5 to 16. M.A is dismissed for non-prosecution. No order as to costs.
(Dated this the 3rd day of February, 2025) V.RAMA MATHEW JUSTICE SUNIL THOMAS ADMINISTRATIVE MEMBER JUDICIAL MEMBER asp A S PEETHAMBARAN 2025.02.03 15:16:50+05'30' -19- List of Annexures in O.A.No.180/00247/2021
1. Annexure A-1 - A copy of the notification issued by the 4 th respondent which was published in the website of the Southern Naval Command inviting applications for appointment to the post of Draughtsman Grade-II (Re-designated as Senior Draughtsman) in Mechanical.
2. Annexure A-2 - A copy of the review application filed by the respondents was allowed by the Central Administrative Tribunal, Principal Bench, New Delhi and thereafter O.A.No.3042/2016 filed by the All India Naval Draughtsman Association and others challenging Annexure A-1 notification was dismissed by the Central Administrative Tribunal, Principal Bench, New Delhi as per order dated 04.02.2020.
3. Annexure A-3 - A copy of the provisional select list prepared and published by the 4th respondent for the post of Draughtsman Gr.II (Mechanical, Construction/Electrical) (Now Senior Draughtsman).
4. Annexure A-4 - A copy of the application dated 07.05.2021 filed under RTI Act by Shri.Syamlal.A.B.
5. Annexure A-5 - A copy of the reply No.PIO/130/21/5AB/5/(8) dated 20.05.2021 given by the Public Information Officer, Southern Naval Command.
6. Annexure A-6 - A copy of the order No.CIC/INAVY/A/2021/663263 dated 22.11.2022 issued by the Central Information Commission.
7. Annexure A-7 - A copy of the communication under RTI Act dated 10.04.2023.
8. Annexure A-8 - A copy of the notification No.INCET-01/2023 published by the respondents for recruitment for the post of Chargeman (Ammunition Workshop) etc.
9. Annexure A-17(a) - A copy of the Secondary School Certificate dated 23.06.2003 issued by the Maharashtra State Board of Secondary and Higher Secondary Education, Pune to the impleading petitioner. A S PEETHAMBARAN 2025.02.03 15:16:50+05'30' -20-
10. Annexure A-17(b) - A copy of the Higher Secondary School Certificate issued by the Maharashtra State Board of Secondary and Higher Secondary Education, Pune to the impleading petitioner dated 07.06.2005.
11. Annexure A-17(c) - A copy of the National Trade Certificate (Provisional) dated 21.01.2015 issued by the Department of Training and Technical Education, Government of NCTE of Delhi dated 21.01.2005.
12. Annexure A-17(d) - A copy of the Certificate dated 18.02.2014 issued by the Institute of Computer Accountant Training, New Delhi to the impleading petitioner.
13. Annexure A-17(e) - A copy of the Certificate dated 13.08.2016 issued by the Revenue Officer, Haryana declaring that the impleading petitioner belongs to Backward Community.
14. Annexure A-17(f) - A copy of the admit card issued by the official 4th respondent to the impleading petitioner.
15. Annexure A-17(g) - A copy of the communication dated 27.08.2021 issued by the 4th respondent under the RTI Act.
16. Annexure A-17(h) - A copy of the communication dated 16.06.2021 issued by the official 4 th respondent under the RTI Act to the impleading petitioner.
17. Annexure A-18(a) - A copy of the OBC certificate issued by the Tahsildar dated 27.06.2012 to the 1st Misc. Applicant.
18. Annexure A-18(b) - A copy of the Diploma Certificate of the 1 st applicant dated 19.05.2011 issued by the State Board of Technical Examinations.
19. Annexure A-18(c) - A copy of the memo inviting the 1 st applicant to appear for the written examination held on 30.08.2017. A S PEETHAMBARAN 2025.02.03 15:16:50+05'30' -21-
20. Annexure A-18(d) - A copy of the communication No.PIO/130/22/VVS/3(5) dated 15.03.2022 issued by the Information Officer in the office of the Headquarters, Southern Naval Command, Naval Base, Kochi.
21. Annexure A-18(e) - A copy of the Diploma Certificate of the 2 nd applicant dated 09.06.2009 issued by the State Board of Technical Examinations.
22. Annexure A-18(f) - A copy of the memo inviting the 2 nd applicant to appear for the written examination held on 30.08.2017.
23. Annexure A-18(g) - A copy of the certificate dated 04.06.2018 issued by the Tahsildar, Thiruvananthapuram.
24. Annexure A-18(h) - A copy of the communication dated 15.03.2022 issued by the Information Officer to the 2nd applicant.
25. Annexure MA-I - A copy of the statement showing names and roll numbers of the applicants in the M.A.
26. Annexure MA-II - A copy of the order dated 05.05.2021 passed by the High Court of Delhi in W.P.(Civil) No.1861 of 2020.
27. Annexure MA-III - A copy of the amended memo of parties.
28. Annexure R-1A - A copy of the SRO 95/2006 dated 14.07.2006 notifying Navy (Group 'C', Non-Gazetted, Non-Ministerial, Non- Industrial Posts Drawing Offices and National Hydrographic Office (Drawing Staff) Recruitment (Amendment) Rules, 2006.
29. Annexure R-1B - A copy of the SRO 40/2008 dated 08.04.2008 notifying Navy (Group 'C', Non-Gazetted, Non-Ministerial, Non- Industrial Posts Drawing Offices and National Hydrographic Office (Drawing Staff) Recruitment Rules, 2008.
30. Annexure R-5(a) - A copy of the Employment News Advertisement for the block dates 30th July - 5th August 2016. A S PEETHAMBARAN 2025.02.03 15:16:50+05'30' -22-
31. Annexure I - A copy of the fax message containing File No.CS2700/CR/2 dated 05.06.2017 issued by HQ SNC/CRTO to IHQ MoD (Navy)/DCMPR.
32. Annexure II - A copy of the fax message No.CMPR/1010/RT/SDM/DR/2016 dated 02.08.2017 issued from the 3 rd respondent to the 4th respondent.
33. Annexure III - A copy of the file notings dted 09.08.2017.
34. Annexure IV - A copy of the fax message No.CMPR/1010/RT/SNC/SDM/2016 dated 11.02.2020 issued from the IHQ MoD Navy/DCMPR to HQ SNC/CSO(P&A).
List of Annexures in O.A.No.180/00421/2021
1. Annexure A-1 - A copy of the Diploma Certificate issued by the Department of Technical Education, Government of Karnataka to the 1 st applicant dated 11.02.2011.
2. Annexure A-2 - A copy of the OBC certificate issued by the Revenue Department, Government of Karnataka No.RD0038639025017 dated 23.07.2019 to the 1st applicant.
3. Annexure A-3 - A copy of the Diploma Certificate issued by the Board of Technical Education, Rajasthan to the 2nd applicant.
4. Annexure A-4 - A copy of the Certificate issued by the Sub Divisional Officer, Bharatpur, Rajasthan to the 2 nd applicant dated 29.09.2017 showing that the 2nd applicant belongs to Jatav which is recognized as a Scheduled Caste in Rajasthan.
5. Annexure A-5 - A copy of the ITI qualification certificate issued to the 3rd applicant in the trade Draughtsman (Civil) from National Council for Vocationala Training.
6. Annexure A-6 - A copy of the certificate of completion dated 20.04.2013 issued by MILICAD CENTRE, Jaipur, Rajasthan to the 3 rd applicant showing he has undergone training in AutoCAD - 2D and 3D modeling.
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7. Annexure A-7 - A copy of the non creamy layer certificate issued by the office of the Sub Divisional Officer, Jaipur, Rajasthan to the 3 rd applicant dated 22.04.2021.
8. Annexure A-8 - A copy of the notification issued by the 4 th respondent which was published in the website of the Southern Naval Command inviting applications for appointment to the post of Draughtsman Grade - (Redesignated as Senior Draughtsman) in Mechanical.
9. Annexure A-9 - A copy of the admit card issued to the 1 st applicant by the 4th respondent for written examination on 30.08.2017.
10. Annexure A-10 - A copy of the admit card issued to the 2 nd applicant by the 4th respondent for written examination on 30.08.2017.
11. Annexure A-11 - A copy of the admit card issued to the 3 rd applicant by the 4th respondent for written examination on 30.08.2017.
12. Annexure A-12 - A copy of the review application filed by the respondents was allowed by the Central Administrative Tribunal, Principal Bench, New Delhi and thereafter O.A.No.3042/2016 filed by the All India Naval Draughtsman Association and others challenging Annexure A-1 notification was dismissed by the Central Administrative Tribunal, Principal Bench, New Delhi as per order dated 04.02.2020.
13. Annexure A-13 - A copy of the provisional select list prepared and published by the 4th respondent for the post of Draughtsman Gr.II (Mechanical, Construction/Electrical) (Now Senior Draughtsman).
14. Annexure A-14 - A copy of the application submitted by the 1 st applicant under Right to Information Act dated 22.06.2021.
15. Annexure A-15 - A copy of the reply No.PIO/130/21/MVK/6(37) dated 02.07.2021 given by the Southern Naval Command to the 1 st applicant.
16. Annexure A-16 - A copy of the application submitted by the 2 nd applicant under Right to Information Act dated 18.06.2021. A S PEETHAMBARAN 2025.02.03 15:16:50+05'30' -24-
17. Annexure A-17 - A copy of the reply No.PIO/130/21/SY/5/(10) dated 07.07.2021 given by the Southern Naval Command to the 2 nd applicant.
18. Annexure A-18 - A copy of the application submitted by the 3 rd applicant under Right to Information Act dated 13.05.2021.
19. Annexure A-19 - A copy of the reply No.PIO/130/21/VT/6(1) dated 08.06.2021 given by the Southern Naval Command to the 3 rd applicant.
20. Annexure R-1(A) - A copy of the SRO 95/2006 dated 14.07.2006 notifying Navy (Group 'C', Non-Gazetted, Non-Ministerial, Non- Industrial Posts Drawing Offices and National Hydrographic Office (Drawing Staff) Recruitment (Amendment) Rules, 2006.
21. Annexure R-1(B) - A copy of the SRO 40/2008 dated 08.04.2008 notifying Navy (Group 'C', Non-Gazetted, Non-Ministerial, Non- Industrial Posts Drawing Offices and National Hydrographic Office (Drawing Staff) Recruitment Rules, 2008.
22. Annexure MA-1 - A copy of the statement showing names and roll numbers of the applicants in the M.A. _______________________________ A S PEETHAMBARAN 2025.02.03 15:16:50+05'30'