Jyoti Shivlal Shah vs Bharat Sanchal Nigam Limited on 5 February, 2019

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Central Administrative Tribunal - Mumbai

Jyoti Shivlal Shah vs Bharat Sanchal Nigam Limited on 5 February, 2019

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1 A No 3762014

CENTRAL ADMINISTRATIVE TRIBUNAL |
MUMBAT BENCH, MUMBAT.

ORIGINAL APPLICATION No. 376/2014.
Dated this the <day of February, 2019

CORAM: HON 'BLE DR. BHAGWAN SANAI, MEMBER (A)
HON'BLE SHRI R.N. SINGR, MEMBER (J)

fond
re
oi
'

Jyoti Shivlal Sheh
Accounts Officer,
Ofa Chief General Manager (Mince) BSNL
Wastern Telecom Region, Telephone
House Prabhadevi Mumbai-~400028
Residing- C-309 Veena Sur Co-Op.

eEEEY Behan kee'

cae Applicant.
(Advocate Shri G.B. Kamdi }

Yersus.

Ll. Bharat Sanchar Nigam Lea
Through Chairman & Managing Director,
Bharat Sanchar Bhawan EH C Mathur

Lane Janpath New Delhi-2Liood).

2, The Chief General Manager, MTCE,
i Telecom Region

lepnone House,

y.&. Marg Prabhadevi Mumbai-400028.

3, The Chief Accounts ©
ofo the Chief General
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uM = RAIS.
Man ager, MPRCE,
Tc v TY or ey MH ay tte Er :
BSNL, Western Telec

1i@ Floor, Telephone Region,
Li Floor, Telephone Houses,
¥

.S. Marg Prabhadevil Mumbai-400028.
von Respondents

(Advocate Shri V.S. Masurkar }

 
 

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OA No 376/2014

, Member (7)

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@ m4 ei ved a oS 2 aA i bog ' <i O 5, va % oa et acd at 5 itt i3 % S om 5 aka cod g a 3 os G 4d Sw wo e e ton th ee Ne aay AO + ko uring s oN wt y c OA No SIO 2014 x < "at % omini Prasad Uniyal = oe Ch ular ep ty FT JA _ A z aQ ey crne hoes o Ye t oy ' PR woes 4 Fy 4 yy ae aExL PRT fev toe Sh tqme?

Chandi Reade adie che ake 16 hen yal iY 3 3B q fi ¥ < cadre u as Oe GO? {SC}.

State of Uttarakhand reported se Ree pre 2ug eye de & 'APL LON ke A! ' yee Me fy 2032 {8} SiS minat Low a x and Others vs. al a emp i ay a MD & a Te ' 2 @ g i bef i a vet ved 5) ad wv aa rae =z a Be oS © a Sood $3 ie 4.3 B o 8 > fo & 8 8 RB - & zi os aw s 9 £6 O09 BF er > 5 a oA my ON fy ie is) ae & eo 3 Ab y $5 a . a i ™ se he 5 gt +7 + . oe toy i emi ie Oo 3 n sf O oe ip wo Ea . vs 3 © ot 3 Se , ce 'S cay 4 Qo BR eo 5 es 8 , te i iY "4 : on ry i a i ty a Me c O} wen, a3 ee o wy a ca ce "ed QD as io ey 4 me a «3 wy , # a s 4 3 3 ? i "<4 2 S a a O - we a a QO wn oH Th ad wo Mae + | ded ' + Cl wy ed : - oa ah oF , ry ES 4 3 iH ved ry " 44 a ZI uy o wed

- "4 Fe oo 1 . cs w ws 4 3 vl a 4 a o "3 "ee, oot ed ed am t. = c kai ved CG ao 6 "rt G a Me i 4 AS tL ; re hoy : wh S44 4 ° - - a aa Q aa Fa ® coo orm 8B @ g PF <8 & oO % @ - Ss wb fs pat tea orm SG ae <4 $3 * OQ 'i mn : S t2 "ed Fm jel "3 + ak om 3 » w a - ne a OS a G & Bee G8 KS Oh a Oot S&F . * wy mo oO i 2 aS C i 43 gD 6G ZS vt wy 4 Wp res) 3 bd ' 6 0 ae ed zs 43 vo a & "4 a G m ® wy " 2 ' Ao os) od os a rd u ce . u ed "

ip u i a j ry a o a he i ~ GQ ~~ -- G@ ££ GF B&B . a c oy of cD / ae) Oo 6% ci 2 o bl ti - ms yy i o vos 3 eke "3 zed eG cm $3 co me iG wd ve ms rf f e ee) 0) "ed oo oot Q@ ) ce is 4 ay se AO et ard Ds ie ed ~ ' ct ' fe os 3 a he M4 tbeg a uy o w Gf ce & Pe Sa we my v3 O 44 % £3 M% & oO Dh « Et Ee 3 £3 76/2014 % at OA Na Sed eee oh ' "

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t 3 6 pplic £ et +.

ess Ss O a oS ad Q jit 7 ie fe wb oy wf "ed a cc "4 4d cy rise t.

minimum ise ula piace 1S & reg BP + $3 ts "eN, w Cy tnocrement 3 FER x v overy Lee avoid EO = et ES x ry u ary.

MP * arg 2 3 od at Py we ved r Gh vane ste Fer y OA No 376/204 os oyed % 3 a t had eno eyes Tot pes» applican {ea wy F a v uF oe ved iG ch :

A hich is z Ps 4, WS the question ae Q on x % ord as fed 5 wpefe 7h Ne co oes os om © & cy wt ~4 "ho ne aan ie g Advanta Crement } an gy ¥ i * allow 4.4 ta a OS ir] Ss aa sO cc ced be rat Lf 4 c Yeas z a ese t iD a Ne , plicant ap .

tre Aan the OA LH « nads NES y ;

averme the a rn ae t a reiter reiter:

pod Prep s he t red by arde re 0 sponde) > aA eS wm, oO Yr ove} reac such no ara increment ae aA fo3 on wef aein 2014 iy Union LQ & ae OA Ne ton' ol Parab, S 3 t "4 ad Qi Vinay ¥.

apn Fiat as a Liu ey TE & Others vs. 5 tne o of India anoh =.

xe B ox of me OC 3 a3 4) w ro M4 SS qed @ q3 cf . Sted bee # a E {4 not xe SS p mm 4 Sas GS © 1.2 3 a nef @ sy G et g x a mh $3 i ded cs cs eS a 4 '3 cf best bok eS a ned nes a ey a 4d es ts, go oy as pat G ie Ch 6 ct ne ro » Th 42 m4 re cS i . "4 x es ~ be ao re 43 43 8 » hes «4 ro] ce # A : ' oo 8 wed iv 3 " s Or, mt a ted tf

- = "rt 43 oe Sy ay es sy ety be me © om mg vot w DO 5; , a C4 ris) co ret oy, te co x Y net :

, oF Seat ed ' mt zy ay , ; obacd tA oot < * 4 Gi ~~ G3 beg ae rh tet aa ; oe a o 2 oc o es oC { ved 1% i fo a mod w 3 fof 344 42 ok * oy to end v4 ° mf mo © n a 64 ; 4, SS o iG Dp ae w 2 ~ iad ' + wy & @ Soe ed ss o # pp Oo % ® 8 y af es ri RE pe os a4 a mK + " & poss, ot '

6) bet wy 4 nD? hee od 4+ ao © & © a Pos Gg Med " iA O a wd CH i cs OF ae 43 % 4 @ Ps x a he ay "4 fe me 4 ' 4 @ weed "S ms 6 me rt w 4 Boe a = | 5 os @ ro os wu 33 2; 2 GS ; a t fh i ~ yo} i $4 oo ff a i? a ee iO oe eg & p> # i c uy M $ Fs eo Bs oe wa be "

igor rr ae / on cL peed wy o BO i 6 G DGD D wy G net : om) > ed 4 ord s, = vee ay bet pats SL £4 oO 3 cS DB O «tet Cy CS $4 fa at 5 nt mh a i 4 aa rr me gt ts A im Or, te Cy QO (6s e ye ot a od . - wu seed Se uM oS 3 wa ws

a) p O ; om "st ory ra ed x ~ ' Me as oy a 2% y cy w ot Ch 's ry Oo or Boog 8 Bo Bw By 8 G ol be 8 " ky. rd Q Ch a a 2 wy vm, of ct ae w 4 ra 4 es 2 6.4 wot f a5 ot say i 43 oO co 5 mu ye A © : c rt TS ms * ke 2 od ot " , Dp & bata C3 aH Fre} ae 4d of e wh m4 on a a "rt 5 ag a of a $3 : . BO is + 43 " mod 4 $4 6 «6 o . & # 2) m © Med 2 ie o c a a i 2 uw ct a om rf mS ip 4 "ed s ' Oo \ ® 4 bi cS w uy db ge e Oo a he © Wo et b> bes O 8 6 O fa me ) * tt Y i Gq rj oo a) Sod 3) 4 ca) oO Ch o @ cy fu be 4.3 it es th a % t 3 re a ig Q Ee © © nav lid Vos sponcdier ha ¥ a o r et iyat 3 i R are one it 1 F ke ig OA No.376/2014 long pericd and fend cy ce) i h 3 Q Ms conducted after a in that examination the applicant had appeared and passed the said examination.

is not the mistake or fault of increment in the promoted scale.

1. As regard the contention regarding the shortage in the cadre of JAO's during 1958 to 2006 due to which the admin Lstration AfFfFieciate as JARO though they will not oe ® wo er po a"

fw @ o bh oO toad Cr oy ® a © ah O sp feed a cA Q. © wt a D a.

ee) ct wr @ scale is attached to the post whether it is i2. The respondents have filed Sur-

retoinder reiterating the averments 4 has a * = oft already been made in thelr reply to which the applicant had filed Additional Rejoinder controverting the allegations made by the respondents. The the respondents have also Filed reply to the Additional Rejoinder. ee The applicant has relied upon the llowing jJudgmentsi-

1. Hon'ble High Courxt of Gujrat in SCA Ho. 14871/2004 Union of India vs. Derisingh D. Rajput dated 19.03.2014.

GY ® 1S OA No 3 76/2614 Z. Hon'ble Bigh Court of Mumbai in Uniden of India vs Vinay V. Parab in WLP. No. LOLG/2006.

3S. CAY Erngkulam in TA No.4 ta ST of $008 in M.V. Salbilakumar ve. BSNL & Others.

&. CAT Allahabad in O9A.No 1291/2009 in Raejsh Chandra ve. BSNL.

§. CAT Principal Bench in O.A, No 1282/2010 BSNL Officers Association & Others ve. ESNI dated 26.10.2010.

8. Hon'ble Supreme Court in Shyam Babu Yerma vs. Union of India (12994 SCR {2} & FOO) .

7. Hon'ble Supreme Court in Sahib Ram vs, The State of Haryana & Others decided on 19.22.1994 (1995 scc Supp. (1}}.

8. Hon'be High Court of Madras in &. Palanianmal ve. Deputy Director of Health in WE No. L7801/2007 decided on 16.09.2008.

9. Hon'ble Supreme Court ain Cavail Appeal No.11527 with 11528,12536,11531 ak | 20014 Shate of Punjab & Others vs. Rafigq- Masih (White Washer) AIR 2015 SC 696.

LQ. Hon'ble Supreme Court ain Civil Appeal No.5447/1994 in Bhagwan Shukla vs. Union of India & Others.

14, We have gone through the OA alongwith Annexure A-1l to A-le.

$8. We have also gone through the Reply filed on pehalf of the respondents alongwith . ow nA ee eh wt os a Annexure R-I to R-2, Rejoinder to reply ' ee ee Meare a 3 Maye Seyi nae, alangwitn Annexure Avis, Sur-reyoinder 4 Set pyre tty 5 x 3 eu ne gy byt ¢ "a alongwith Annexure-MA-1 filed on behalf «at Rey me FoOLnaer ' Sake a Moeayy tt bey a Be ane" ' respondents, and Reply io Sur-re alongwith Annexure MA-1 and reply te chis 16 OA Ne. S76/2014 Fed oon ouobshalfo oof respondents alongwith me : od Annexure MA~1. a. We have heard the learned counseis for x the applicant and respondents, and carefully ew.

ay wet %, considered the facts, circumstances, te points and rival contentions in the case.

Findings 2 ct 9 rd sy 4 x @ o Oo ne ro OD "2 a { e oO ct Fs @ oF s oo aot, af y 4 we % $1 C 3 ie # ms 2 o we ih ts £ D Tt & we uw iD he oh X $3 ze ra) Co iH : 3 ze a & so ct Co 4 we 2 ay é 8 ws ¥ nt inf, ere, fea Z CO fs ct D oy my QO ia 3 * bes pores 'eet Sy Q aH fe 5 pos & cr fe.

es we rm wt 4 © tt fet a as hH $ O 4 fe bad > tn Bo im

a) Cc tng w fess 3 oy 1D 4 ' - sati fied maa TAS Dawe iotk Pseamd ose tirnr she had qualified as JAO Part-I Examination 3 ge oN 74 ba and her pay was fixed under FR-S2 (1) a (1) and FR-35 during officiating period and 2 increment was allowed as per PR-26. As psr CSP at Tnhstructions ament in officiating period is "4 oy ct rr 1B sa © rt be mS oO 4 iD ied, according to which the applicant CH Jest fy by } a hy is entitled to the increment in the higher : = 4 = ~ FS i ts x x x post, The pay of the applicant was fixed ab minimum of the JAG i.e. Rs.9850/- from tp OL.10.2004 to SL.,08.2007 curing phe in period under FR-33 ct a office a tort * oe oo Ns PEN TT oh Dx ~ Vo y fm with DYE Ub. Ss. 2 cS SAS eo 2A 1 f @ aS & ft m a oa = 3 ) s : &, , . ~§ § § 8 622 3 2 Be Fess BEG = fed apt ~ ne ra ried Seal 3 a ged we, on wet at bea de. oH ol de cio EH OQ & ed GEA ' a Oo 4 3 a "aot nee Oo " a 43 4 So MO set ip ard v Y U im i & it TO ord oY O 3 4s G fe a im nyt oy : te . e reef ee a os es c (4 oo ei * $ si rn f , not eos & 3 ray + 4 @ a % Ze © mL OQ a ' C7 & OB w a os ty G vd 7 oA + 43 a ® ; oo 5S eo @ 4a § 8 Go GS c an af & ae of os 4 «ged 4) Pe tae by on ° rh ws a 4 @ thy B SO ey rod Le Ca Sed a 4 a vad a wd te it oy ae vf 5 aed 2 4 oe oom Ce} a oe he 44 "3 ; "a 4 a & © ™ Sy @ C3 bs rot a4 oS . \ oO "cl Dy " * i i ri } ot G ra 4 mm . "ee yt yey. tr Ch Sa aye ay word rod rt ay ved mi eo uy O ed ie red oe oct a LE rr . él 2 . Se ted -" ord 3 ' o3 M3 tN rh Fa) re Gi o 8 & a sO SG oe FF 3 w Ge Oo o OF el a 3 ex ot fos oO @ a wD A ot ae B -ef rt oS nt B a ° aed ord A mo DY ch ha ce 4 o - ben M » ie * 42 44 be 13 wp eet oo Co rod ot sae oe : Dp ed e a " ne fe mt " 4 bed vi ' a 4 7 « o - ord ay , a ea: = ood ui ; of oe 4 On o et i re wo ; a ' a * B ca) a im © eo » oO . j 2 we " iN foo $2 ce ~ a © + 0 u Ss i 43 i st 'e oi ' a) 4 i oy o wt 2 w mG 43 ri oe el « ' } se --~y -# wed os eo "SS mm a ™ in Cy "ot © bo . "A hs we mt o x {2 3 see ord ira} te a SS Cod om es} ba rd Beek ity id ts a a ia ' 1 8 eA Q 4 ed red On 3 a ao 4 sa Cy ded Oy ol 42 re) 5 mn iy ka * SS my ox 6 ny . os 4 ot yy oo ee B u mn os Ty ns co : wh Mend " 4 a aE Go 42 ce fat a : 5 g pe B&G re DG rn a BO BD we a 8 a a & SM 8 oy + @ 8 H @ gg 6

- ; rt a S wd i { "cd 4 ord Kh ans gf sO . 6 ~ «=. 8B &® 8 » § B go 9 Ho 06M Ug UY Do Oo wo - ~ g ° 8 v a 'hed TG ¢ ed 42 XN O be - Pe vied © 4 whe yD m ms 4 uw 5 mo $e re Mo © @ ct ed MY et ad i oi) B " a tt "st be a ped hs od m4 oO Oo i vg a O ved ™ --~ a vei oS fi, © a cH sot oe, Ay. t r ord = a t~ SS Cu Cot ae ae mt 4 } fa ted ts iG mN a A a a) mD | 4 ad ee o Q & 44 @ a me $3 va : a4 = ; 2 _ % dad or w "y ah 4 , 8 8 8 & @ @ Bb 8 SG fs qd 0 2 @ f 8g Zo a = C4} cm ty op @3 " to ct a Je a o , CME ey he ® Se . On Oo * " , : re wa ' @ a 3 a oy aS cs i oa 6 GO O28 Mm x e a cy yO is a Ma ~ & & & m8 ao] ot od eed gs ai wed 1 ce i4 % oD '. : br a = * ' . mo wt 8 : e Q ; ror os CG < oo a fe ct ne 4 cs eet c @ & fi, a 3 . & teh ed SS @ CQ, 4d " c me OS . 2 rd t rf e; 6 © 4eF gs Q es c we avi it $5 op aj Ese = pas Ww a9 et gk. 6 "

© oy teat £ 1 arigine at FO/2Q14 % a QO ?

QAN i 18 Bench ar "

x I bal "ee wet of udclgment .

S % 4 uF hey At L "rt " $. @ ¢ u a D a "th o ha $3 w@ w @ @ hed ° et ae o od oy @ C w Seed i tS te O qe 4 6 6 JG a & O ced wo $5 age @ £5 G © 4a Med 3 43 43 8) 3 Y © we ve 43 Es s 3 tt @ fel . - a4 & 5 _ wD 4 Oo a % ord wD 3 fe . 4 a "ES Ls % 3 ey EE 4 m3 Be el x mo sed i od ra & i i wo es wD ms a ao fF @ w ct ns ot _ " od 5 pe ted od rea Gs GS gered & me od G3 a St QO ty & eel O ° aa to my OC O x @ Ms w ® "a Ch, ; a oo 6 , 4 CG CS z @ 4 2 3 ci rs co "ed ce if ry oo i 3 @ mm So o e , o ™ Bo Kk w Ae 7 eo so gS 43 ed Ay $e a ce a ord 43 - a Doom vs » &§ CS 7 fe a & bw go- Ss 4 et a fas i (3 = be i G fest Os és Ly os 53 " He o - co EH er ba w@ @ @ a g mh os 3 oy oa "4 bee a 6 a * oo z, a yo u es uO a ; . gS 5 et os gy oot ® Mm . a4 eH w ed ved yon . GB a Sed , r a fe > 4d B 4 6 © Bw & § Oo rd @ & cd te Gy as rh ort oad a oh) ney hy 4 w « wy dd 43 o « Ay a c g, "~ me mgs £3 : os oy 2, a iG w 4 o ed os Oy hes ee a rl ret "4 rk e , 4 ry es ae San? i Bes oD a ; oo a a G a G 6 + in wr > ' iN bd a , we us net i B @ n Pa o "4 a) faa = "S e @ Ea . Sb ot ke © + i ey @ , ~ ye eb ina dd wo is . ow uy "4 © Pe id Oo ~ 105 7: 4 ye " i os Set we @ 4 a a p >> o ay " et o er ae a a & ca 7 co $4 6 hed ol a) wo ~ c - ona Le x oo eed. ~ ; peet S ed a 2 i tod mM Oo fe wg O 3 " 44 it wv Me + a an a > An fod vged a £3 - 4 ct wD / we Vy a) cng 3.3 " nh ay oy 3 ib . a3 ret 3 «pg 4g O | " iS ac x Ro op . © ue £3 # es ts 2 2 rey fos f feck 4 a "ed vs re) Wet 43 se gE oe) "4 o ° ve abet ere mu se wed apd te it tL it Cs rt 3. ae @ wm ak e | © ws & "a ba DD th bo Ae : ' "a font me 4 44 " rm mn wD B os o a 43 te ,

- ry os "4 4 oe Fe ha oS rm ra od a os © 4 4 o oy gy cot Ma Pet a e aa bea 4 be (Bs roa a * G rhe . er ri ie v hei eee] re a Pe _ ec © se Pe @ GB th «a (Oe ORO ct \ 03 S C3 " i q dnd at $.3 o a i we 44 4 C 2 i) oO fea a 4 as CG 2 @ a Z weed om s & into Th de ern ate SR 2 urs eee uty fi a is r B oh tq 3 baa ss a Le ' 4 L idS|r We t 2 e case ereat = € consultation r 2 representation L eight $ c po a Renin a n A Tt a RE ele en hee tT t Q B B cL .

he i hee.

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XL We S Ge Ny i wy oat fis yiola im and LAW > a x wat 4 ot et 5 i APLC "

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19 OA No 3 76/2014 natural Justice. On 'the other hand the respondents have taken a ground that if is a clerical mistake and the same is corrected in ordance with law and the recovery is permissible in law as per the Judgment of @ i wD Hon'ble Apex Court in th of Chand Prasad Uniyal and Others vs. State of Uttarakhand reported in 2012 (5) SIR 607 (sc). The intention behind is that the applicant should not suffer at the time of her retirement by ome time hugs recovery, as such the over-payment is being recovered 23 agay inegtalments. The recovery order is not against the law and there is no question of financial loss. The case of the applicant is fer counting of officiating period for increme ent which is already decided by the Jabalpur Bench Of the Tribunal in W.P.No.LOLO of £006 Union of India & Others vs. Vinay V. Parab, being similar facts and upheld the Judgment of Mumbai Bench of the Nie f bean ey ay 7 aes gy gk fom mm RT My SEO OA 4 de bn ee Tribunal passed in G.A.No.601/2004 in ons ~ 7 » . NPA aww yt Fe > ao be F3 nw on ap = qe ps Bey ease of Vinay V¥. Parab. The relevant porrion 2014 & x $0.37 OA eg B oS te 198) pe O U4 Fee ce oY % £2 i 4 "4 w@ ved GQ ze au ord we 4 4 % a ~ © 4 bet a Oy & C3 et ro) 4 ie A 2B GD Bab + % ea, eo « 0 a xa} aE oe td "3 o a) 8 ch, ut ¢4 vot Haas cet ORO oo 4 o ¢ fis) v aed % . oot Me my b @ ts @ ed c G o aS a re wy SS aa w ws od Oo u 1 a 40 ei mt hes ry oN x rd A Ll on 4 O Ss or a Oo 'F "3 "= 6 @ oop Oo i "4 mn eg o a + 13 a w om a se # vend 43 D {3 ee a M 5 oa " 5 . 'be = a a mM i cs & iB 3 = wt w@ el "4 eS £9 ges 6G " as 42 A © 4? os i on ie Be Fee " iy S 4 j ue Oo & Oe gt a % i as re my wy $ % . £3 see coe he 4 we " t %

- * Oe as " Dy ms i o OO iss © net o voi OM « O < co 4 ' ot ved "4 &a gg BR Cl, ; ; 3 ws ered < k % fs, ay ts & Oo @ QO i ' > ". "4 ay 2 44 X jt 43 ' we t a ' Ra . it ' * * OQ ca) * aH iB = i Cy it @ "

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i On Hon! there {3 fea ig een 23 OA Na S762014 directed not to change or reduce the gay of the applicant which was Te aa rts BS ey od * wees ey 5 ay oe already fixed allowing the incremenc 3 ~ 4, Fhe pay scale of JAO during the

(iii). The respondents are ALSO Jivected not to recover any eCzCegS amount paid to the applicant and the recovery, if any, made from th applicant shall he refunded to the applicant alongwith interest exercise completed by the four months from a certified . 2 Sage cewef ge eS fo: Foy "

Phe OA is disposed of with the above directions. No casts.

(RN. SINGH) MEMBER (7)

4 a wi fOr. Bhagwan Sahai) MEMBER (A) CY

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