Central Administrative Tribunal - Gauhati
Sri Ashish Ranjan vs M/O Railways on 7 March, 2019
CENTRAL ADMINISTRATIVE TRIBUNAL
GUWAHATI BENCH
Original Application No, 040/00407/2Z01
Date of Order: This, the 07" Day of March 2019
Shri Ashish Ranjan
Son of Aniruddha Saha
Resident of Quarter No, 07/8
B.G. Colony, New Bongaigaan
Dist -- Bongaigaon, Pin ~ 78338).
Shr Plush Das .
Son of Late Jogendra Nath Das
Rukminigaon, Bishupath Bye Lane~ 3
House No. 02, Guwahall
Pin- 781022, Assam. |
Shri Dilip Sarma
Son of Mahadev Sarma
Bathghull, Panjabari
Guwahati - 781037.
Shri Sandeep Kumar
-Sonof Shri Vinod Kurnar
- Quarier No. 1059/D, Brick Fleicl Colony
Rangiya, Dist ~ Karnrup (Rural)
| Assan, Pin= 781351.
Applicants
By Advocates: MroM.K. Choudhury, Sr. Advocate, Mr N.K. Baruah
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ORDER {ORAL}
NEKKHOMANG NEIHSIAL MEMBER (A):
Tive eS ae ei oN fe er aey Fi ad a bb ee Moo . Snares HS presen? case Acs Reser flec py ie cHOpInDanis pircieer " PA Be eke Pev ie bees diy ce Meh fe oa ges een Bee Cane PRS a at ' oF fre Adminusirafive THbunals Act, 1885 seeking the Qo PANE ey » Sa GP PSUS Pee ADOT Sys RENE oa . ES S33 cary"
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eth ys r Nae A PRS & fy Bw v eH Nantes s fan! | rhe rey South ans er Ba roud CS > ce K i NA ra i nf Nop Nir ey &
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ym £ ony i 4 mp te Aebo ae, ee es ANT Ty ESS 9 C6 onal } p + rai iS Q eye eG UN) 3, =) 1 E x ne} pos HOF anal Ks oe Lan See ae f Ss 4 Qe OPH AO 1O- B4BOO tae ae © ee re Nt ara Rs. 9S cot nett & < wey oy say oe Ste bee eke PS 28S , Su es x + erat anes ry nes ete Ry wt a 4, Aci i i y q S ~ Or ONES * y 4 Sat ea Me & YY eit Co S made while elevating them to the merged cadre of Chief representations of the applicants, simply notified an order dated 26.11.2015 wherein. they have inlimoted that following CS. staff {applicants} in PB-2 Rs, 9800-34800 + GP. Rs. 4500/- who were -
/erroneausly promoted in cennection with cadre restructurina wie applicants have supeseded the applicants in the revised inter se niorily lst, thereby leaving the applicants very life room FOr rometion to the next higher grade. The reason that appears fo have d iasuch a state of ailfaid is that these persons from SI No. 14 of the eked lst fo Si, No. 72, were mostly in the unmerged cadre of Read Commercial Clerks and had admittedly joined earlier to fhe opphocts However, fhe applicants were appainfed as Commercial Apprentice and had fo complete' 6 fwo year training period: upon sich ebetd completion of which ihey were posted as Commercial Supervisors, fo oversee the duties of these same Commercial Clerks, The other personnel from SL. 14 to 72 did nof have fo pass any exam or training petiod and no assessment of inter se merit or suitabllity was | Commercial Clerks in PB-2. @ GP 4200/-. 4, in response fo the change position of the seniority, the applicants submitted their representations on 26.06.2015, Annexure - 14 series enclosing a copy {extract} of Para 321 of fhe IREM 1989. The fespondent authorities instead of considering and examining the "
3 is hereby deleted their names from office order Sl.No. 54 fed in lower grace. Being aggrieved with this order of the care 57 under DRMIP}/RNY's letier cated 12.02.2015 and he applicants have specifically put forward the following tthe Railway Board has campietely failed to appreciate the fact thet in absence of any fievances eq in resoeci of the seniority assigned to ihe staff concerned vide The seniority fst cated 01.04.2012, the earlier Ist has affained finaliv and hence d revised infer-se dated 04.04.2015 wauid natn fi tf ah ¢ 4s @ ae, o per aad fi That U is setiied law that the senionty ano ter and conditions of service of a gov. employes eanmeal be . verled/dltered wihout due spopartunity of hearing afforded to trem. and ihe digal action of the outhorily in downgrading the rt Nat ade Fo at NA < a 1 ~ (> eat ihe applicants, arc elevating juniors abave them on the basis of mere joining ate witheu? faking the other cancitions oft service info account, is punitive, excessive cine arbitrary in the extreme.
a That the senionty of government servants wou depend on the grade pay crawn by them. 7h applicants have compiled with the terms and conditions of appointment, only fo find that thetr senionty: has not been protected during the perlod of thelr Training, and ater campietian of taining anc assigning of a seniosly pasifion, the same ahs been now taken oway by the operation of an Office Memorancum. which ress aievaied ihe Grade Pay of juniors who have | r bul also: simultaneously jowered the Grace vy of seniors on the fwirs pretext that they were joining later and also the fact that theo:
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io and Chief Commercial Clark had besn merged as per ine 6% pay Compnission recommendation.
(iv) That the impugned letter dated 26.11.2015 issued from the Ciffice of ine Divisional Raiwdy Manager [Pi does not cantaln omy specific reason as fo why and on what basis ihe apopkcants do aot Ceserve seniority and moreoy fad been downgraded to the merged/unified post of COC in PBS with or and as such the. ade Pay of 4200/4
impugned order dated 26.37 2018, aelsting the mis from the seniority list ig venrit Bee OF, EOE ALLEL ISILSGS, } names of the aomlica CYYPHE arid arbitrary.
Willen statement has been Hed by the respondents through Ms. U. Das, learned railway standing counsel on 131 in their written sitiemen 1 TRE respondents ot ocr out as hereunder INE sid senic Slaff of Opera fevssd icaie} 8000 loining on 348 fy ist bua, ing Deng M a.
WN Merging with 07.04.2008 ir EA OSS PRY frat the Provisional Seniaiity Lisp of i pay. mand Rs. 9300-34800-GP Re aonn CPC} (Merging cahegory with Poy soci 8 OO and Lee fy 5 : a ni * . eS * pies 2900-9000) as on O142019 was OubIshed on Peer oy Bo eAlerts eee ve ee 4.2012. The SEnionty position, (BE applleants ae aa am 4, » Faery » 7*. : 2 oe "
AAMSly Shri Ashich Ranjan, She Clip Sorng Sad a ie = i. ae * or : t re h Plush WOS nd Shy Sandeer Kuriar, og "OMMErcial Apprenticg in 4 e =e) te. ty. ae wee OE ETE Tein, at Merging #SQ0C (Pre-revisecs Seehsy 2 : ee fae eee Scale} were assigned SPCNBOUSIY On ine Oasis oF NGI dele of leining as Tr Apprentice [2 Year fraining Beiod was taken jr :
Serats: LAs se 7 : Slots. once ed YOM their rey ie entation WHBIN one MOMh from the date of BUDNCaHon of MS orcler. No one NOS Subriitted a oo -- 7 kag { fopresentaticn WHRIN the c
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PECHe 5S , Apprentice (R's. 8500-9909 pre-
Pay Sodle Rs. S000.
: US Complgied 9 hwo} PEPeEntoe training on ¢ CSS fhe Senay fray the gat rade he, as signed thereafter 08.04. feguier senice Made on the basis . Clarifie 16 \e ori = wid ie an , 7 : * GES. 201S and stateq thal ine senianty would be assigned below Rs. SCOO-S000 wha were in pasion cs on 04.09 2008 caf cs : O4.09 2008 offer mercer See. te S erger of the pe soul agoreniice siaif of operating deoartment WATERSS eoty Hag . spine ag Logs:
ms submitted a reorezentanon for arate ihiteta kites z ca : "
madificalion of the seniority as tke of commercial depariment as fromm tne date of: jciring of Cammercial apprentice. : 4, | ve ats +. " i in resoonse to the above statement of respondents, the applicants have fled addiflanal alidavil on 27.11.2017. Among others, they have pointed out af par 4 as under- "Thot with regard fo the issue of their appointment as Commercial Aporentices. ihe vacancies were clearly notified in the advertsement issued by the -- Rallway Pecruliraant Board. Trere wos no mentioned of any appoinimant a3 ¢ Commercial Clerk in. thelr appoiniment orders, on the contrary They were expliciily offered appointment as Apprentices. On completion, of iraining for two. years, the applicants were assured. confirmatian cs Commercial Supervisors/CS-, it is further stated that jhe representation for corection of senlorty. was Tec by an employee in the cacre af Traffic apprentices | on 08.05.0015, but ihe same clearly perfained to the cadre of Traffic apprenfices EOS. such, the correction of serianly a made, was Gane of basis af a belated representation by a person who was notin any sense oggrieved by ihe seniority pasion "jn the Commercias department,"
7. in response fa the above additional affidavit. the led acidifional atidavi on 97-07 2018 and respondents ciso have fi has poinied out al para 3 as under
i tet ewe tearth : ape LGR SUT i Te MProyigioreal SEMonly bist of COCA ECSAG FB RS.
i § ar x PN mat ~ aos OF 1 "y ORS G3H0-3AROO2GP BS. 4900 as on OL OA SOE was publisned erroneously without proper guideline oO} Merged Category ie. 5000-8000 and S500-9000/- vide Divisional Railway Manager (P}, Rongia's OFO4 2012, bul subsequenfly. guideline received from Raliway Board vide Letter No. EINGi-
Lefer No. E/1O/S/PL. VIL fT} Loose 'Gated 88.05.2015. Accordingly, the provisional senionty Ist OF CCC as on 01.04.2012 revised seniority List
-- EF225/RNY f(Commnl/0é dated 04.04.2015."
RS, P300-34800+4200 was not jcined in Accatdingly, Wis seniority assigned below the Grade 5000-8000 who were Sxisied on 04.09 2008. the applicant joimed in the post of Supervisor CCC (CS/AN on 03.08.2010 vide iining report Lstter No, NBQ/M/A-7/06/10 dated 05.08.2010."
"The applicant wos undat Training as Commercial aoprenices before 29.08.2008 ana drawing sipend of Pay not feguiar pay. After completion of 2 year gonrentices perods the apolicant was reported fo this office on 03.08.2010. 50, he will nor get the seniority in Seate of Rs, 5500-8C00/- as ber Railway RBoare's Letter Né, (NG)}2009/PM 1 fa dated 26.09 2019,"
8. Aller going through the submissions. pleadings and records submitted by both the parties, i is observed that the respondent authorities have not examined, considered and disposed of the feptesentafions submitted by the applicants on 26.06.2015, The respondents have merely issued an office order No, E/Z27 IRNITH ICA dated 26.1 1.2015 downgrading the applicants with 4 ne that ~ 'previous order was done erroneously', Letter No. E/22S/RNY/Camrrnl/0d dated"
mo e007/PMI1/4 dated 26.09.2012 cind GM IP]/MLG's wos published vide ODRMIPI/RNY's Letter No. | "Tne applicant though appointed as CS/i in PB-2 cormercial supervisar/i{CS/i) befare 04.09.2008.
Keeping in view of the above. itis consicisred that i would be appropriate fhat respondent authorifies examine the representations of the apolicants parficuiarly wiih regard fo ihe | poinis raised by them including the relevancy and apolicabilly of the cladfication issued vde jeter under No. E/LO/S/PLVEHID) Loose dated 08.05.20) 5 in regard jo fixing of seniory of Traffic Apprentice fo the applicants, highlighting the specific orders In which the period of Apprentice are nol fo be counted for fhe purpose of seniority anc also keeping In mind fhe fact that the applicants have been he enjoying thelr promotion/seniorly over a period of 03 {Inree) years.
The respondents aiso shall fake into account in ther speaking orcers tha observation/decision of The Co-ordinate Bench of Central Administrative Tribunal. Hyderabad Bench dated 23.10.2018 passed in OLA. Nos. 516/2014 & MA g44/O017, 184/2015, 1840/20) 5 with MA S17 & 218 of QOI7, TEAL /2015, 1849/2015, 1843/2015, 1844/2010 & "y 1298/2014 with MA 10/2017 in tegard fo validly of Ministry of Railways' Circular No. 107/2012 in their speaking order. Accardingly.
respondents are hereby directed fo pass a deiall speaking order on ihe pending representations of ihe aoplicants dated 98.06.2015 within o period of four months from the dale of receipt copy of this order and whatever decision fo be arived by the respandanis shall be communicated fo the applicants fortnwiih.
RN carding Le With the above observations and directions, O.A. stands sed of ac PM ate cost Sess, mw ly. No order asi os 0 Safe Manjula Bas 2 Hon?
Sd/-
Mir. N. Meihsial-
le Mernber ()} Hon'ble Mamber (A) > SUPE:
roe ee:
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