Central Administrative Tribunal - Mumbai
Kendriya Sevanibritya Karmachari ... vs Ordnance Factory on 21 October, 2024
1 OA No.832/2021
CENTRAL ADMINISTRATIVE TRIBUNAL
MUMBAI BENCH, CAMP AT NAGPUR.
ORIGINAL APPLICATION No.832/2021
Date of Decision:21st October, 2024
CORAM: Justice M.G. Sewlikar, Member (J)
Mr. Santosh Mehra, Member (A)
1. Kendriya Sevanibritya Karmachari Samiti,
through its Secretary, M.P. Bagde, aged about 25
years, 38, Venuvan Society, Narendra Nagar,
Nagpur- 440015.
E-mail- [email protected]
2. Maroti Pandurang Bagde, P.No. 888346
3. Sadanand Surajman Dube, OJ/8386
4. Shantaram Joshiram Meshram, OJ/4958.
5. Pramod Sadashivrao Kumar, P.No.888540
6. Ramesh Anandrao Wasnik, OJ/7786
7. Sukram Jagoji Junghare, OJ/1282
8. Tarachand Nathuji Hadke, OJ/6849
9. Rajoo Haribhau Kothare, P.No. 888823
10. Devidas M.Morkhande, P.No.888518
11. Devrao Budhaji Kamble, OJ/3087
12. Lalitkishor Motisingh Baghel, OJ/3449
2 OA No.832/2021
13. Dilip Dashrath Gajbhiye, OJ/3558.
14. Anandrao Narayanji Naik, OJ/6078
15. Arun Gajananrao Kashettiwar, OJ/4122
16. Ramchand N. Jumle, P.No. 888364
17. Bhaskar Tanbaji Chawan, OJ/3659
18. Digambar Haribhau Ganar, OJ/7959
19. Jagan Baliram Kamble, OJ/7632
20. Laxman Chandrabhan Shendre, OJ/7989
21. Vijaykumar S.Jadhav, P. No.888470
22. Smt.Asha Dilip Meshram, OJ/7930
23. Mulle Tejmani Swarnakar, OJ/4538
24. Udaykumar G. Ballewar, P. No. 888252
25. Ashok K. Borekar, P. No. 888023
26. Liladhar W. Kharwade, P.No. 887812
27. Ashok N. Shahakar, OJ/3507
28. Naresh K. Chauke, P.No. 888826
29. Ghanshyam M. Itankar, OJ/7508
30. Pramod M. Gaidhane, P.No. 888859
31. Namdeo S. Maske, OJ/7338
3 OA No.832/2021
32. Ashok K. Dhomne, OJ/4153
33. Pundlik G. Suke, OJ/4213
34. Vithoba P. Hatwar, OJ/6803
35. Ramesh D. Darwalkar, OJ/7520
36. Mahadeo R. Mitkari, P.No 20737
37. Chunnilal W. Urkude, P.No. 020331
38. Dilip V. Channe, OJ/6388
39. Prabhakar N. Ramteke, OJ/7955
40. Ramesh M. Ladukar, P. No. 888651
41. Bhimrao M. Kothe, P. No. 888500
42. Hiraman J. Rokde, OJ/3637
43. Arun N. Khatkhede, P. No. 020711
44. Pralhad Ramji Mendhe, P.No. 20945
45. Jiwan Antuji Indorkar. OJ/7526
46. Moreshwar Kashinath Kamble, OJ/3090
47. Rambhau Kisan Doifode, OJ/7529
48. Sheshrao G. Dhok, P.No. 20947
49. R.S. Bhaladhare, P. No. 020951
50. H.S. Dhamgaye, P.No. 20938
4 OA No.832/2021
51. Kashyap K. Kamble, OJ/5912
52. Shivshankar G. Tirpude, OJ/6677
53. Omprakash B. Bhagat, OJ/6253
54. Anil Tukaram Pisey, OJ/7571
55. Wanwas Fagoji Ganvir, OJ/3445
56. Smt. Mahananda Jamgade, OJ/7841
57. Madhukar R. Admane, OJ/3127
58. Moreshwar C. Khanorkar, OJ/7778
59. Krushnarao S. Kanoje, P.No. 889044
60. Gajanan Baburao Mohod, OJ/7417
61. Ambardas M. Bhowate, P.No.888276
62. Rambhau Pitthuji Bagde, OJ/5222
63. Bhimrao Gopalrao Sakharkar, OJ/4423
64. Sudhakar T. Anjankar, P No. 888273
65. Ramdas Bajirao Patil, P. No. 020611
66. Sahebkhan Ajijkhan Pathan, OJ/6847
67. Bhayya Manoharrao Muley, OJ/5827
68. Dnyaneshwar Keshaorao Muley, OJ/2794
69. Prakash Temdeorao Tikle, OJ/7418
5 OA No.832/2021
70. Maroti Narayan Kodvate, OJ/6360
71. Pandhari Marotrao Nagpure, OJ/6818
72. Natthu Kisan Kamble, OJ/3871
73. Manohar Krishnarao Rajurkar, OJ/2621
74. Bhivaji Rajeram Surpande, OJ/5732
75. Ajab Daulatrao Girhe, OJ/5262
76. Suresh Gulab Yadav, OJ/5343
77. Madhukar Govinda Thakre, OJ/4509
78. Bapurao Natthuji Dakhale, OJ/5216
79. Manohar Shrawan Nimkar, OJ/3570
80. Suraj D. Khobragade, P.No. 888539
81. Madhukar P. Waghmare, OJ/3503
82. Doma Udhatrao Kamble, OJ/2826
83. Rampyare Surajdin Bisen, OJ/3247
84. Vasant Dadarao Wankhede, OJ/4511
85. Bhimrao Vishwanath Kamble, OJ/5165
86. Bholanath Sadashiv Meshram, OJ/2456
87. Motiram Tulsiram Ramteke, OJ/1681
88. Vithal Ganuji Badge, OJ/6156
6 OA No.832/2021
89. Damodhar Mahadeo Moon, OJ/5472
90. Dhanraj Charandas Dive, OJ/2866
91. Liladhar Gangaram Sakharkar, OJ/3948
92. Chandrabhan Yoginath Raulkar, OJ/5845
93. Prakash Hiraman Sontakke, OJ/5658
94. Laxman Bhagaji Sonwane, OJ/5466
95. Smt. Indubai R. Belekar, OJ/8090
96. Anil Namdeo Kharche, P.No. 888048
97. Vishwanath Mahadeo Randive, OJ/7892
98. Suresh Nilkanth Dhirde, OJ/6386
99. Ranvir Malluji Sawarkar, OJ/3076
100. Manohar Pandurang Totade, OJ/1891
101. Tulsiram Madhavrao Kaurti, OJ/2382
102. Khimdeo Devrao Dhote, OJ/3630
103. Shravan Nabhaji Rangari, OJ/6046
104. Pandurang N. Wandhre, OJ/2653
105. Narendrakumar D. Gajbhiye, OJ/6511
106. Hanuwant M.Khobragade, OJ/3384
107. Mowan Ramdas Gajbhiye, OJ/5391
7 OA No.832/2021
108. Narendra D. Mahajan, P. No. 888461
109. Sidharth S. Kamble, P. No. 888487
110. Askok Damodhar Jagdish, OJ/1998
111. Mahadeo Haribhu Meshram, OJ/6967
112. Eknath Manaji Kirange, OJ/3702
113. Bhagwat Nathuji Raut, OJ/2371
114. Vinayak C. Hadke, OJ/7180
115. Motiram Bhojraj Thakre, OJ/2918
116. Wasudeo Sakruji Labhane, OJ/4551
117 Laxman Suryabhan Bhojanakar, OJ/8003
118. Dhanraj Gangandhar Lavhare, OJ/8031
119. Bhaurao Bhikaji Ramteke, P.No. 888265
120. Ravishankar S.Gubrele, P. No. 888242
121. Shivaji Diwan Waghmare, OJ/6958
122. Bhaurao N. Taiwade, OJ/3851
123. Ramchandra T. Nikhade, OJ/3865
124. Kanhaiyalal S. Talaha, P. No. 887855
125. Pandurang S. Lonkar, OJ/4443
126. Krishna G. Waghmare, OJ/6454
8 OA No.832/2021
127, Gunwant S. Rakhade, P.No. 888489
128. Arvind M. Polke, OJ/1664
129. Roshan Mehboob Shikhe, TR/6892
130. Waman Yashvant Dabhnekar, OJ/4548
131. Parmeshwar Vishnu Bansode, OJ/6449
132. Premanand Sawaji Karve, OJ/3187
133. Ishwar Balaram Borkar, OJ/1815
134. Dhanraj Bhisram Sakhare, OJ/3198
135. Madhav Tulsiram Waghade, OJ/9142
136. Bapurao Fagoji Bondre, OJ/1834
137. Pundalik D. Bhurale, P.No. 888290
138. Yuvraj Budhaji Bansod, OJ/1145
139. Gulab Hari Bhagat, OJ/1902
140. Nilkanth Gunderao Palandurkar, OJ/3505
141. Uttam Ambadas Bhagde, OJ/1905
142. D.M Pandit, P. No. 888047
143. Smt. Anusaya Janglu Burbure, OJ/7868
144. Nirmala wd/o Anantram Bagde, OJ/2868
145. Rakma wd/o Prakash V.Dongre, OJ/7458
9 OA No.832/2021
146. Sunita wd/o Nathu T. Khedkar, OJ/5215
147. Sarswati wd/o Suraj G. Mankar, OJ/784
148. Sushila wd/o Tarachand S. Patil, OJ/5759
149. Asha wd/o Prabhakar R. Dange, OJ/6902
(Applicant No. 2 to 149 are all retired employees of
O.F. Ambajhari, Nagpur-440021, through, Shri M.P.
Bagde, applicant no.2, R/o, 38, Venuvan Society,
Narendra Nagar, Nagpur-440015).
... Applicants
(By Advocate Shri B. Lahiri)
Versus
1. Union of India,
Through The Secretary,
Department of Defence Production,
Ministry of Defence, 136, South Block,
New Delhi- 110001.
2. The Director of Ordnance (Coordination &
Services), 10/A, Shaheed Khudiram Bose
Road, Kolkata- 700 001.
3. The Principal Controller of Accounts (Fys),
10/A, Shaheed Khudiram Bose Road,
Kolkata- 700001.
4. The General Manager, Ordnance Factory
Ambajhari, Nagpur- 440021.
(By Advocate Mr. P.H. Khobragade)
10 OA No.832/2021
ORDER (Oral)
Per: Justice M.G. Sewlikar, Member (J)
The applicants have filed this OA seeking direction to the respondents to extend the benefit of calculation of Over Time Allowance (OTA) by inclusion of various allowances i.e. HRA, TA, SFA etc. which should be granted provisionally with effect from the admissible dates in terms of the direction given by the Principal Bench of this Tribunal dated 25th April, 2018 followed by order dated 28th September, 2018 passed by Delhi High Court and order dated 11th November, 2020 and 03rd September, 2020 passed by the Kolkata Bench of this Tribunal.
2. We have heard the learned counsel for the applicants and the learned counsel for the respondents.
3. Learned counsel for the applicants submits that this Bench of the Tribunal to which one of us (Justice M.G. Sewlikar) in OA No.547/2021 dated 22 nd February, 2024 was a party has granted similar relief. 11 OA No.832/2021
4. Facts in nutshell are that the applicants are claiming Over Time Allowance by including HRA, TA, SFA, etc. in computation of OTA. Similar question had arisen before the Principal Bench of this Tribunal in OA No.650/2016 dated 25th April, 2018. In para 12 of the judgment of the Principal Bench following observations are made:
"12. Based on these two judgments, the respondent No.2, has issued an order dated 12.05.2015, in favour of Ordinance Factory Civilian Employees observing that:-
"Sub: Contempt Petition (Civil). No. 021/0025/2015 arising out of OA No. 1372 of 2012-Ordnance Factory Civilian Employees Union & Anr. V. UOI & Ors.
Ref: GM/OF Medak DO No.
15/1011/VLC/LEGAL/2015 dated
29.04.2015.
Contents of the DO dated 29.04.2015 addressed to Member/Per on the subject has been examined and considered. It has been decided that O F Medak may provisionally implement CAT Hyderabad order dated 04.04.2014, subject to outcome of Writ Petition filed before the Hon'ble High Court and SLPs pending before the Hon'ble Supreme Court."12 OA No.832/2021
"3. Having heard the applicant, party-in- person and the learned Additional Standing Counsel for the Respondents and since the impugned order of Respondent No.2 dated 26.6.2009 has already been quashed by the Hon'ble High Court of Madras though the Department preferred SLPs before the Hon'ble Apex Court, no stay was granted in SLPs, we are of the considered view that the applicant is entitled to get the relief as prayed in the application.
4. Accordingly the Respondents are directed to include all allowances such as HRA, TA and SFA in calculation of Over Time Allowance from 1.1.2006.
5. In the result, the OA is allowed. No order as to costs."
5. This matter was carried to High Court of Delhi in WP (c) No.10300/2018 and CM Appl. Nos.40167- 168/2018 in the case of Union of India & Ors. Vs. Employees Union Ordnance Factory Raipur Dehradun Through Its General Secretary & Anr. Relevant para of the said order/judgment is reproduced for ready reference:
".......4. After considering the submission made by learned counsel for the respondents that the members of the respondents/Union are similarly placed and are entitled for overtime allowance on parity of facts 13 OA No.832/2021 as noted by the Madras High Court in the judgment dated 30.11.2011 passed in Writ Petition No. 609/2011 and other connected cases and of the Hyder- abad Bench of the Tribunal in the order dated 04.04.2014, passed in OA No.1372/2012, the Tri- bunal allowed the present O.A. and directed that the respondents are also entitled to similar benefits by the petitioners. However a caveat has been added to the ef- fect that the relief may be granted by the petitioners to the members of the respondents/Union provisionally and the same shall be subject to the final decision of the Supreme Court in the pending SLP Nos. 12845-12852/2012."
6. This relief was provisionally granted subject to the outcome of the pending SLPs before the Supreme Court. Learned counsel for the respondents submits that since the matter is pending before the Supreme Court, no relief should be granted. In view of the submissions made, in view of the judgment of Principal Bench confirmed by the Delhi High Court (supra) and since similar relief has been granted in OA No.546/2021, we deem it appropriate to allow this OA and pass the following orders:
I. OA is allowed.14 OA No.832/2021
II. The respondents shall extend the benefits claimed in para 8 of the OA on condition that the applicants shall deposit the amount of the benefit in lump-sum in the event, the decision is SLPs pending in Supreme Court goes against them.
III. Pending MAs, if any, stand disposed of. No costs.
(Santosh Mehra) (Justice M.G. Sewlikar) Member (A) Member (J) dm.