Central Administrative Tribunal - Bangalore
Andani vs Central Silk Board, M/O Textiles on 4 March, 2020
1 OA.No.170/00299/2018/CAT/BANGALORE
& CONNECTED MATTERS
CENTRAL ADMINISTRATIVE TRIBUNAL
BANGALORE BENCH
ORIGINAL APPLICATION Nos.170/00299/2018, 00485/2018,
00486/2018, 00538/2018, 00564/2018, 00588/2018, 00589/2018,
00725/2018, 01277/2018, 1831/2018, 00061/2019, 00062/2019,
00063/2019, 00117/2019, 00120/2019, 00299/2019, 00403/2019,
00406/2019, 00459/2019, 00460/2019, 00461/2019, 00462/2019,
00463/2019, 00464/2019, 00534/2019, 00700/2019, 00701/2019,
00702/2019, 00703/2019, 00845/2019, 00846/2019, 00847/2019,
00848/2019, 00955/2019, 01391/2019, 01674/2019,00084/2020 AND
00085/2020
DATED THIS THE DAY 04TH OF MARCH, 2020
HON'BLE DR.K.B.SURESH, MEMBER (J)
HON'BLE SHRI C V SANKAR, MEMBER (A)
OA.299/2018
Puttaraju. M,
S/o Late Hanumaiah
Aged about 57 years,
Skilled Farm Worker (TS)
Emp No. 100025, PI Grainage,
Chikkamalavadi, R/o Type I Quarters,
National Silk Worm Seed Organisation,
Central Silk Board, Chikkamalavadi,
Terada Kuppe Post, Kunigal Taluk-572130, Tumkur District. .....Applicant
(By Advocates Shri A. Ravikanth & B.M. Lokesh)
Vs.
1.Central Silk Board,
Represented by its CEO & Member Secretary,
Central Silk Board, CSB Complex,
BTM Layout, Madivala,
Bengaluru-560 068, Karnataka State.
2.National Silkworm Seed Organisation,
Central Silk Board, IV Floor, CSB Complex,
BTM Layout, Madivala, Bengaluru-560 068,
Karnataka, Represented by its Director.
2 OA.No.170/00299/2018/CAT/BANGALORE
& CONNECTED MATTERS
3. Seed Cocoon Procurement Centre,
National Silk Worm Seed Organisation,
Central Silk Board, Govt., of India,
C.S.B Complex, Santhe Maidana,
Kunigal-572130, Tumkur District
4. Ministry of Textiles, Government of India
Represented By its Secretary,
Udyog Bhavan, New Delhi ...Respondents
(By Shri N.S. Prasad, Counsel for Respondent No. 1 to 3 and
Shri S. Sugumaran, Counsel for Respondent No.4)
OA.485/2018
Sri Mayanna
Aged about 57 years,
S/o Late Kariyanna
Skilled Farm Worker (TS)
TSFW No. 100002, Seed Cocoon Procurement Centre,
National Silk Worm Seed Organisation,
Central Silk Board, Govt., of India,
C.S.B Complex, Santhe Maidana,
Kunigal-572130, R/o D Hosahalli Post
Huliyadurga Hobli, KunigalTaluk Tumkur District. .....Applicant
(By Advocates Shri A. Ravikanth & B.M. Lokesh)
Vs.
1.Central Silk Board,
Represented by its CEO & Member Secretary,
Central Silk Board, CSB Complex,
BTM Layout, Madivala,
Bengaluru-560 068, Karnataka State.
2.National Silkworm Seed Organisation,
Central Silk Board, IV Floor, CSB Complex,
BTM Layout, Madivala, Bengaluru-560 068,
Karnataka, Represented by its Director.
3. Seed Cocoon Procurement Centre,
National Silk Worm Seed Organisation,
Central Silk Board, Govt., of India,
C.S.B Complex, Santhe Maidana,
Kunigal-572130, Tumkur District
4. Ministry of Textiles,
Government of India (Union of India)
3 OA.No.170/00299/2018/CAT/BANGALORE
& CONNECTED MATTERS
Represented By its Secretary,
Udyog Bhavan, New Delhi ...Respondents
(By Shri N.S. Prasad, Counsel for Respondent No. 1 to 3 and
Shri S. Sugumaran, Counsel for Respondent No.4)
OA.486/2018
Shri B. Nagaraju,
Aged about 57 years,
S/o Late Basavaiah,
Skilled Farm Worker (TS)
TSFW No. 100036,
RSRS Sub-Unit, REC- Kinkanahalli,
Chamarajanagar, R/o Door No.46,
Ambedkar Street, Kinkanahalli Village & Post,
Yelandur Taluk 57442, Chamarajanagar District. .....Applicant
(By Advocates Shri A. Ravikanth & B.M. Lokesh)
Vs.
1.Central Silk Board,
Represented by its CEO & Member Secretary,
Central Silk Board, CSB Complex,
BTM Layout, Madivala,
Bengaluru-560 068, Karnataka State.
2. The Director,
Central Sericultural Research & Training Institute
Central Silk Board, Mananthavady Road,
Srirampura, Mysore
3. Regional Sericultural Research Station
(CSIR & TI, Mysore), Central Silk Board,
Govt. of India, Near Railway Station,
Nanjangud Road, Chamarajanagar 571 313
4. Ministry of Textiles,
Government of India (Union of India)
Represented By its Secretary,
Udyog Bhavan, New Delhi ...Respondents
(By Shri N.S. Prasad, Counsel for Respondent No. 1 to 3 and
Shri S. Sugumaran, Counsel for Respondent No.4)
4 OA.No.170/00299/2018/CAT/BANGALORE
& CONNECTED MATTERS
OA.538/2018
Sri Andani
Aged about 57 years,
S/o Late Siddaiah,
Skilled Farm Worker (TS)
TSFW No. 100013,
Silkworm Seed Production Centre,
National Silkworm Seed Organisation,
Central Silk Board, Govt. of India,
Manandavadi Road, Vidyaranyapuram,
Mysuru, R/o D. No. 46, Model House,
Mahadevapura Road, Gandhinagara,
Mysuru 570 0007 .....Applicant
(By Advocates Shri A. Ravikanth & B.M. Lokesh)
Vs.
1.Central Silk Board,
Represented by its CEO & Member Secretary,
Central Silk Board, CSB Complex,
BTM Layout, Madivala,
Bengaluru-560 068, Karnataka State.
2.National Silkworm Seed Organisation,
Central Silk Board, IV Floor, CSB Complex,
BTM Layout, Madivala, Bengaluru-560 068,
Karnataka, Represented by its Director.
3. National Silkworm Seed Procurement Centre,
National Silkworm Seed Organisation,
Central Silk Board, Government of India,
Manandavadi Road, Vidyaranyapuram,
Mysuru 570 008, Represented by Scientist D
4. Ministry of Textiles,
Union of India/Government of India
Represented By its Secretary,
Udyog Bhavan, New Delhi ...Respondents
(By Shri N.S. Prasad, Counsel for Respondent No. 1 to 3 and
Shri S. Sugumaran, Counsel for Respondent No.4)
5 OA.No.170/00299/2018/CAT/BANGALORE
& CONNECTED MATTERS
OA.564/2018
Shri Puttaramachari
Aged about 57 years,
S/o Late Kalachari
Skilled Farm Worker (TS)
TSFW No. 100017,
P2-Basic Seed Farm, Gavimata
Seed Cocoon Procurement Centre,
National Silk Worm Seed Organisation,
Central Silk Board, Govt., of India,
Gavimata Village, Ballekere (Post)
Bukanakere Hobli, Krishnarajapet Taluk-571426
Mandya District, R/o D.No.78, Hosakote Village,
Madavinakodi Post, Bookanakere Hobli
Krishnarajapet Taluk-571426, Mandya District. .....Applicant
(By Advocates Shri A. Ravikanth & B.M. Lokesh)
Vs.
1.Central Silk Board,
Represented by its CEO & Member Secretary,
Central Silk Board, CSB Complex,
BTM Layout, Madivala,
Bengaluru-560 068, Karnataka State.
2. National Silkworm Seed Organisation,
Central Silk Board, IV Floor, CSB Complex,
BTM Layout, Madivala, Bengaluru-560 068,
Karnataka, Represented by its Director.
3. P2 Basic Seed Farm - Gavimata
National Silkworm Seed Organisation
Central Silk Board, Govt. of India
Gavimata Village, Krishnarajapet Taluk 571 426
Mandya District, Represented by Scientist D
4. Ministry of Textiles,
Union of India/Government of India
Represented By its Secretary,
Udog Bhavan, New Delhi 110 011 ...Respondents
(By Shri N.S. Prasad, Counsel for Respondent No. 1 to 3 and
Shri S. Sugumaran, Counsel for Respondent No.4)
6 OA.No.170/00299/2018/CAT/BANGALORE
& CONNECTED MATTERS
OA.588/2018
Sri T. Ramudu
Aged about 57 years,
S/o Late Ullaki
Skilled Farm Worker (TS)
TSFW No. 100076,
P2-Basic Seed Farm, Madaksira
National Silk Worm Seed Organisation,
Central Silk Board, Govt., of India,
Haresamudram Village, Madakarisa Taluk-515 301
Ananthapura District, Andhra Pradesh.
C/o Nanjundappa, No.165
Near Mandal Developoment Office
Ward No.16, Madakarisa Town-515 301
MadakarisaTaluk, Ananthapura District
Andhra Pradesh. .....Applicant
(By Advocates Shri A. Ravikanth & B.M. Lokesh)
Vs.
1.Central Silk Board,
Represented by its CEO & Member Secretary,
Central Silk Board, CSB Complex,
BTM Layout, Madivala,
Bengaluru-560 068, Karnataka State.
2.National Silkworm Seed Organisation,
Central Silk Board, IV Floor, CSB Complex,
BTM Layout, Madivala, Bengaluru-560 068,
Karnataka, Represented by its Director.
3. P2 Basic Seed Farm - Madakasira,
National Silkworm Seed Organisation,
Central Silk Board, Govt., of India,
Haresamudram Village, Madakarisa Taluk-515 301
Ananthapura District, Andhra Pradesh.
Represented by Scientist D
4. Ministry of Textiles,
Union of India/Government of India
Represented By its Secretary,
Udyog Bhavan, New Delhi ...Respondents
(By Shri N.S. Prasad, Counsel for Respondent No. 1 to 3 and
Shri S. Sugumaran, Counsel for Respondent No.4)
7 OA.No.170/00299/2018/CAT/BANGALORE
& CONNECTED MATTERS
OA.589/2018
Sri Devaraja B.R
Aged about 57 years,
S/o Ramachandrappa
Skilled Farm Worker (TS)
TSFW No. 100078,
Research Extension Centre, Bidaraguppe
(A Unit of Central Sericulture Research &
Training Institute, Mysore)
Central Silk Board, Govt., of India,
Bidaraguppe-562 107, AnekalTaluk,
Bengaluru Rural District.
R/o No. 1704, Near Nandini Parlour,
Near Bidaraguppe Bus Stand, Attibele Hobli,
Anekal Taluk, Bengaluru 562 017, Bengaluru Rural District .....Applicant
(By Advocates Shri A. Ravikanth & B.M. Lokesh)
Vs.
1.Central Silk Board,
Represented by its CEO & Member Secretary,
Central Silk Board, CSB Complex,
BTM Layout, Madivala,
Bengaluru-560 068, Karnataka State.
2. Central Sericultural Research & Training Institute
Central Silk Board, Govt. of India, Mananthavadi Road,
Srirampura, Mysuru, Represented by Director
3. Regional Sericultural Research Station
(CSIR & TI, Mysore), Central Silk Board,
Kodathi, Carmelram Post, Bengaluru 560 035
Represented by Scientist D & Head
4. Research Extension Centre, Bidaraguppe
(A Unit of Central Sericulture Research &
Training Institute, Mysore), Central Silk Board,
Govt., of India, Bidaraguppe-562 107, Anekal Taluk,
Bengaluru Rural District, Represented by Scientist D
5. Ministry of Textiles,
Union of India/Government of India
Represented By its Secretary,
Udyog Bhavan, New Delhi ...Respondents
(By Shri N.S. Prasad, Counsel for Respondent No. 1 to 4 and
Shri S. Sugumaran, Counsel for Respondent No.5)
8 OA.No.170/00299/2018/CAT/BANGALORE
& CONNECTED MATTERS
OA.725/2018
Shri Ravish Kodancha
Aged about 57 years,
S/o Late ShriVasudeva Kodancha
Skilled Farm Worker (TS)
TSFW No. 100042,
Silkworm Seed Technology Laboratory
National Silk Worm Seed Organisation,
Central Silk Board, Govt., of India, Kodathi,
Carmalaram Post, Bengaluru-560 035.
C/o Smt Sunanda, D.No.4330, 4th Block,
Janapriya Bharath Enclave, Magadi Road,
Sunkadakatte, Bengaluru-560 091. .....Applicant
(By Advocates Shri A. Ravikanth & B.M. Lokesh)
Vs.
1.Central Silk Board,
Represented by its CEO & Member Secretary,
Central Silk Board, CSB Complex,
BTM Layout, Madivala,
Bengaluru-560 068, Karnataka State.
2. National Silkworm Seed Organisation,
Central Silk Board, IV Floor, CSB Complex,
BTM Layout, Madivala, Bengaluru-560 068,
Karnataka, Represented by its Director.
3. Silkworm Seed Technology Laboratory
National Silk Worm Seed Organisation,
Central Silk Board, Govt., of India, Kodathi,
Carmalaram Post, Bengaluru-560 035.
4.Ministry of Textiles,
Union of India/Government of India
Represented By its Secretary,
Udyog Bhavan, New Delhi ...Respondents
(By Shri N.S. Prasad, Counsel for Respondent No. 1 to 3 and
Shri S. Sugumaran, Counsel for Respondent No.4)
OA.1277/2018
Sri K. Kullayappa
Aged about 57 years,
9 OA.No.170/00299/2018/CAT/BANGALORE
& CONNECTED MATTERS
S/o Late K. Subbanna
Skilled Farm Worker (TS)
TSFW No. 100007,
Regional Sericultural Research Station
(CSIR & TI, Mysore), Central Silk Board,
Govt. of India, Ministry of Textiles)
Ananthapur, Ananthapura District 515 001
Andhra Pradesh, R/o No. 4-86, Alamuru Village,
Ananthapur Mandalam, Ananthapura District
515 001, Andhra Pradesh .....Applicant
(By Advocates Shri A. Ravikanth & B.M. Lokesh)
Vs.
1.Central Silk Board,
Represented by its CEO & Member Secretary,
Central Silk Board, CSB Complex,
BTM Layout, Madivala,
Bengaluru-560 068, Karnataka State.
2. The Director
Central Sericultural Research & Training Institute
Central Silk Board, Mananthavady Road,
Srirampura, Mysore
3. Regional Sericultural Research Station
(CSIR & TI, Mysore), Central Silk Board,
Govt. of India, Ministry of Textiles)
Ananthapur, Ananthapura District 515 001
Andhra Pradesh, Represented by Scientist D
4. Ministry of Textiles,
Union of India/Government of India
Represented By its Secretary,
Udyog Bhavan, New Delhi ...Respondents
(By Shri N.S. Prasad, Counsel for Respondent No. 1 to 3 and
Shri S. Sugumaran, Counsel for Respondent No.4)
OA.1831/2018
Sri Basavaraju
Aged about 57 years,
S/o Late Malegowda
Skilled Farm Worker (TS)
TSFW No. 100182,
10 OA.No.170/00299/2018/CAT/BANGALORE
& CONNECTED MATTERS
Central Sericulture Research &
Training Institute, Central Silk Board, Govt., of India,
Ministry of Textiles, Manandavadi Road,
Srirampura, Mysore-570 008.
R/o Door No.7, Doddahundi Village,
Dhanagalli Post, Jayapura Hobli,
Mysore Taluk & District, Karnataka-570008. .....Applicant
(By Advocates Shri A. Ravikanth & B.M. Lokesh)
Vs.
1.Central Silk Board,
Represented by its CEO & Member Secretary,
Central Silk Board, CSB Complex,
BTM Layout, Madivala,
Bengaluru-560 068, Karnataka State.
2. The Director
Central Sericultural Research & Training Institute
Central Silk Board, Mananthavady Road,
Srirampura, Mysuru
3.Ministry of Textiles,
Union of India/Government of India
Represented By its Secretary,
Udyog Bhavan, New Delhi ...Respondents
(By Shri N.S. Prasad, Counsel for Respondent No. 1 to 2 and
Shri N. Amaresh, Counsel for Respondent No.3)
OA.61/2019
Sri M. Krishnappa
Aged about 57 years,
S/o Late Muthappa
Skilled Farm Worker (TS)
Emp No. 200013,
Seri Biotech Research Laboratory
Central Silk Board, Kodathi, Carmalaram Post,
Bengaluru-560 035, R/o Avalhalli Village,
Huskur Post, AnekalTaluk, Bengaluru-560 099.
Bengaluru Rural District. .....Applicant
(By Advocates Shri A. Ravikanth & B.M. Lokesh)
Vs.
11 OA.No.170/00299/2018/CAT/BANGALORE
& CONNECTED MATTERS
1.Central Silk Board,
Represented by its CEO & Member Secretary,
Central Silk Board, CSB Complex,
BTM Layout, Madivala,
Bengaluru-560 068, Karnataka State.
2. Seri Biotech Research Laboratory
Central Silk Board, Govt., of India,
Kodathi, Carmelram Post,
Bengaluru-560 035,
Represented by its Director
3.Ministry of Textiles,
Union of India/Government of India
Represented By its Secretary,
Udyog Bhavan, New Delhi ...Respondents
(By Shri N.S. Prasad, Counsel for Respondents No. 1 to 2,
Shri S. Sugumaran, Counsel for Respondent No.3)
OA.62/2019
Sri Munivenkatappa
Aged about 57 years,
S/o Late Karupaiah @ Karipaiah
Skilled Farm Worker (TS)
TSFW No. 100018,
Regional Sericultural Research Station
(CSIR & TI, Mysore)
Central Silk Board, Kodathi, Carmelram Post,
Bengaluru-560 035, R/o No.37/38
Avalahalli Village, Huskur Post, Anekal Taluk,
Bengaluru-560 099, Bengaluru Rural District. .....Applicant
(By Advocates Shri A. Ravikanth & B.M. Lokesh)
Vs.
1.Central Silk Board,
Represented by its CEO & Member Secretary,
Central Silk Board, CSB Complex,
BTM Layout, Madivala,
Bengaluru-560 068, Karnataka State.
2. Central Sericultural Research & Training Institute
Central Silk Board, Govt. of India,
Mananthavadi Road, Srirampura, Mysuru
Represented by Director
12 OA.No.170/00299/2018/CAT/BANGALORE
& CONNECTED MATTERS
3. Regional Sericultural Research Station
(CSIR & TI, Mysore), Central Silk Board,
Kodathi, Carmelram Post, Bengaluru-560 035
Represented by Scientist D & Head
4.Ministry of Textiles,
Union of India/Government of India
Represented By its Secretary,
Udyog Bhavan, New Delhi ...Respondents
(By Shri N.S. Prasad, Counsel for Respondents No. 1 to 3,
Shri S. Sugumaran, Counsel for Respondent No.4)
OA.63/2019
Sri Ramesh. M
Aged about 57 years,
S/o Late Muthaiah
Skilled Farm Worker (TS)
TSFW No. 100381, Central Sericulture Research &
Training Institute, Central Silk Board, Govt., of India,
Ministry of Textiles, Manandavadi Road,
Srirampura, Mysore-570 008.
Karnataka State, R/o Door No.68
4th Cross, Manjunathapura,Gokulam Stage IV
Mysuru-570 002, Mysore Taluk & District, Karnataka. .....Applicant
(By Advocates Shri A. Ravikanth & B.M. Lokesh)
Vs.
1.Central Silk Board,
Represented by its CEO & Member Secretary,
Central Silk Board, CSB Complex,
BTM Layout, Madivala,
Bengaluru-560 068, Karnataka State.
2. The Director
Central Sericultural Research & Training Institute
Central Silk Board, Mananthavady Road,
Srirampura, Mysuru
3.Ministry of Textiles,
Union of India/Government of India
Represented By its Secretary,
Udyog Bhavan, New Delhi ...Respondents
(By Shri N.S. Prasad, Counsel for Respondents No. 1 to 2,
Shri S. Sugumaran, Counsel for Respondent No.3)
13 OA.No.170/00299/2018/CAT/BANGALORE
& CONNECTED MATTERS
OA.117/2019
Shri B. Basavalingaiah
Aged about 57 years,
S/o Late Shri Boraiah
Skilled Farm Worker (TS)
TSFW No. 100003,
Silkworm Seed Technology Laboratory
National Silk Worm Seed Organisation,
Central Silk Board, Ministry of Textiles,
Govt., of India, Kodathi, Carmalaram Post,
Bengaluru-560 035, R/o #34, 5th Cross
II Main, Hosahalli, Vijayanagar, Bengaluru-560 040. .....Applicant
(By Advocates Shri A. Ravikanth & B.M. Lokesh)
Vs.
1.Central Silk Board,
Represented by its CEO & Member Secretary,
Central Silk Board, CSB Complex,
BTM Layout, Madivala,
Bengaluru-560 068, Karnataka State.
2.National Silkworm Seed Organisation,
Central Silk Board, IV Floor, CSB Complex,
BTM Layout, Madivala, Bengaluru-560 068,
Karnataka, Represented by its Director.
3. Silkworm Seed Technology Laboratory
National Silk Worm Seed Organisation,
Central Silk Board, Ministry of Textiles,
Govt., of India, Kodathi, Carmalaram Post,
Bengaluru-560 035, Represented by the Scientist D
4.Ministry of Textiles,
Union of India/Government of India
Represented By its Secretary,
Udyog Bhavan, New Delhi 110 011 ...Respondents
(By Shri N.S. Prasad, Counsel for Respondent No. 1 to 3 and
Shri N. Amaresh, Counsel for Respondent No.4)
OA.120/2019
Sri Somaraju K.L,
Aged about 57 years,
14 OA.No.170/00299/2018/CAT/BANGALORE
& CONNECTED MATTERS
S/o Late K. Lingappa
Skilled Farm Worker (TS)
TSFW No. 100092,
Silkworm Seed Production Centre
National Silk Worm Seed Organisation,
Central Silk Board, Govt. of India,
Ministry of Textile, Guddam,
(Near Woman's Polytechnic)
Hindupura Taluk, Anantapur District,
Andhra Pradesh-515202.
R/o Door No.17-6-747, Karunapuram
Hindupuram Post, Hindupuram Mandal
HindupuraTaluk, Ananthapura District,
Andhra Prades-515201. .....Applicant
(By Advocates Shri A. Ravikanth & B.M. Lokesh)
Vs.
1.Central Silk Board,
Represented by its CEO & Member Secretary,
Central Silk Board, CSB Complex,
BTM Layout, Madivala,
Bengaluru-560 068, Karnataka State.
2.National Silkworm Seed Organisation,
Central Silk Board, IV Floor, CSB Complex,
BTM Layout, Madivala, Bengaluru-560 068,
Karnataka, Represented by its Director.
3. Silkworm Seed Production Centre
National Silkworm Seed Organisation
Central Silk Board, Govt. of India,
Ministry of Textiles, Guddam,
(Near Woman's Polytechnic)
Hindupura Taluk, Anantapur District,
Andhra Pradesh-515202.
Represented by Scientist D/Scientist C
4.Ministry of Textiles,
Union of India/Government of India
Represented By its Secretary,
Udyog Bhavan, New Delhi 110 011 ...Respondents
(By Shri N.S. Prasad, Counsel for Respondent No. 1 to 3 and
Shri N. Amaresh, Counsel for Respondent No.4)
15 OA.No.170/00299/2018/CAT/BANGALORE
& CONNECTED MATTERS
OA.299/2019
Sri Dayanandaswamy
Aged about 57 years,
S/o Late Puttaiah
Skilled Farm Worker (TS)
TSFW No. 100307,
Central Sericulture Research &
Training Institute, Central Silk Board,
Govt. of India, Ministry of Textiles,
Manandavadi Road, Srirampura, Mysore-570 008.
R/o Door No.95, 2nd Main Road,
Kukkarahalli, Saraswathipuram,
Mysore Taluk& District, Karnataka-570 009. .....Applicant
(By Advocates Shri A. Ravikanth & B.M. Lokesh)
Vs.
1.Central Silk Board,
Represented by its CEO & Member Secretary,
Central Silk Board, CSB Complex,
BTM Layout, Madivala,
Bengaluru-560 068, Karnataka State.
2. The Director
Central Sericultural Research & Training Institute
Central Silk Board, Mananthavady Road,
Srirampura, Mysore
3.Ministry of Textiles,
Union of India/Government of India
Represented By its Secretary,
Udyog Bhavan, New Delhi ...Respondents
(By Smt. Vanita K.R, Counsel for Respondent No. 1 to 2 and
Shri N. Amaresh, Counsel for Respondent No.3)
OA. 403/2019
Sri Gopalakrishna. R,
Aged about 57 years,
S/o Late Ramashetty
Skilled Farm Worker (TS)
TSFW No. 000019, Sericulture Service Centre
Krishnapuradoddi (K.P. Doddi), Ramanagaram Taluk,
Ramanagaram District, Karnataka-562159,
16 OA.No.170/00299/2018/CAT/BANGALORE
& CONNECTED MATTERS
R/o Krishnapuradoddi, Ramanagaram Taluk,
Ramanagaram District, Karnataka-562159 .....Applicant
(By Advocates Shri A. Ravikanth & B.M. Lokesh)
Vs.
1.Central Silk Board,
Represented by its CEO & Member Secretary,
Central Silk Board, CSB Complex,
BTM Layout, Madivala,
Bengaluru-560 068, Karnataka State.
2.National Silkworm Seed Organisation,
Central Silk Board, IV Floor, CSB Complex,
BTM Layout, Madivala, Bengaluru-560 068,
Karnataka, Represented by its Director.
3. Silkworm Seed Production Centre
National Silkworm Seed Organisation
Central Silk Board, Govt. of India,
P.B. No. 7, B.M. Road, Near Gousiya
Engg. College, Ramanagara 571 511
Represented by Scientist D
4. Sericulture Service Centre
Silkworm Seed Production Centre
National Silkworm Seed Organisation
Central Silk Board, Govt. of India,
Krishnapuradoddi (K.P. Doddi), Ramanagaram Taluk,
Ramanagaram District, Karnataka-562159,
Represented by its Office-In-Charge
5. Ministry of Textiles,
Union of India/Government of India
Represented By its Secretary,
Udyog Bhavan, New Delhi 110 011 ...Respondents
(By Smt. Vanita K.R, Counsel for Respondent No. 1 to 4 and
Shri S. Sugumaran, Counsel for Respondent No.5)
OA. 406/2019
Sri A. Srinivasulu
Aged about 57 years,
S/o Late A. Venkataramaiah
Skilled Farm Worker (TS)
17 OA.No.170/00299/2018/CAT/BANGALORE
& CONNECTED MATTERS
TSFW No. 000085,
Silkworm Seed Production Centre
National Silk Worm Seed Organisation,
Central Silk Board, Govt. of India,
Ministry of Textiles, Nakkaladinne, Bangalore Road,
Madanapalle-517 325, Chittoor District
Andhra Pradesh State, R/o No.9-1-5-a-2-2-1
2nd Main Road, Buggakalva, Chittoor District
Andhra Pradesh-517325. .....Applicant
(By Advocates Shri A. Ravikanth & B.M. Lokesh)
Vs.
1.Central Silk Board,
Represented by its CEO & Member Secretary,
Central Silk Board, CSB Complex,
BTM Layout, Madivala,
Bengaluru-560 068, Karnataka State.
2.National Silkworm Seed Organisation,
Central Silk Board, IV Floor, CSB Complex,
BTM Layout, Madivala, Bengaluru-560 068,
Karnataka, Represented by its Director.
3. Silkworm Seed Production Centre
National Silkworm Seed Organisation
Central Silk Board, Govt. of India,
Ministry of Textiles, Nakkaladinne,
Bangalore Road, Madanapalle 517 325
Chittoor District, Andhra Pradesh State
Represented by Scientist D/Scientist C
4.Ministry of Textiles,
Union of India/Government of India
Represented By its Secretary,
Udyog Bhavan, New Delhi ...Respondents
(By Smt. Vanita K.R, Counsel for Respondent No. 1 to 3 and
Shri S. Sugumaran, Counsel for Respondent No.4)
OA.459/2019
Sri Puttaswamy Gowda
Aged about 57 years,
S/o Late Sri Sannegowda
Skilled Farm Worker (TS)
18 OA.No.170/00299/2018/CAT/BANGALORE
& CONNECTED MATTERS
TSFW No. 100007,
P2-Basic Seed Farm, Gavimata
National Silk Worm Seed Organisation,
Central Silk Board, Govt. of India,
Ballakere Village & Post, Bookanakere Hobli
Krishnarajapet Taluk (K.R. Pet), Mandya District.
Karnataka-571426, R/o No.69-1, Ballakere Village & Post,
Bookanakere Hobli, Krishnarajapet Taluk
Mandya District, Karnataka-571426 .....Applicant
(By Advocates Shri A. Ravikanth & B.M. Lokesh)
Vs.
1.Central Silk Board,
Represented by its CEO & Member Secretary,
Central Silk Board, CSB Complex,
BTM Layout, Madivala,
Bengaluru-560 068, Karnataka State.
2. National Silkworm Seed Organisation,
Central Silk Board, IV Floor, CSB Complex,
BTM Layout, Madivala, Bengaluru-560 068,
Karnataka, Represented by its Director.
3. P2 Basic Seed Farm - Gavimata
National Silkworm Seed Organisation
Central Silk Board, Govt. of India
Ballekere Village & Post
Bookanankere Hobli,
Krishnarajapet Taluk (K.R. Pet)
Mandya District, Karnataka 571 426
Represented by Scientist D
4. Ministry of Textiles,
Union of India/Government of India
Represented By its Secretary,
Udog Bhavan, New Delhi 110 011 ...Respondents
(By Smt. Vanita K.R, Counsel for Respondent No. 1 to 3 and
Shri S. Sugumaran, Counsel for Respondent No.4)
OA.460/2019
Sri K. Shivamurthy
Aged about 57 years,
S/o late Sri M.G. Kadlappa,
19 OA.No.170/00299/2018/CAT/BANGALORE
& CONNECTED MATTERS
Skilled Farm Workers (TS)
TSFW No.100065
Research Extension Centre
(A Unit of Central Sericultural Research
And Training Institute, Mysore)
Central Silk Board, Government of India,
Ministry of Textiles, Maraghatta, NH-4,
Chikkapura Post, Chitradurga Taluk,
Chitradurga-577520, Karnataka.
R/o Property No.7, Maraghatta, NH-4,
Chikkapura Post, ChitradurgaTaluk,
Chitradurga-577520, Karnataka. .....Applicant
(By Advocates Shri A. Ravikanth & B.M. Lokesh)
Vs.
1.Central Silk Board,
Represented by its CEO & Member Secretary,
Central Silk Board, CSB Complex,
BTM Layout, Madivala,
Bengaluru-560 068, Karnataka State.
2. The Director,
Central Sericultural Research & Training Institute
Central Silk Board, Govt. of India,
Mananthavady Road, Srirampura,
Mysuru, Mysuru District
3. Regional Sericultural Research Station
(C.C.R. & T.I, Mysore, Central Silk Board)
Kodathi, Carmelram Post, Bengaluru-560 035.
Represented by Scientist D & Head
4. Research Extension Centre
(A Unit of Central Sericultural Research
And Training Institute, Mysore)
Central Silk Board, Government of India,
Ministry of Textiles, Maraghatta, NH-4,
Chikkapura Post, Chitradurga Taluk,
Chitradurga-577520, Karnataka 585 402
Represented by its Scientist C
5. Ministry of Textiles,
Union of India/Government of India
Represented By its Secretary,
Udyog Bhavan, New Delhi ...Respondents
(By Smt. Vanita K.R, Counsel for Respondent No. 1 to 4 and
Shri S. Sugumaran, Counsel for Respondent No.5)
20 OA.No.170/00299/2018/CAT/BANGALORE
& CONNECTED MATTERS
OA.461/2019
Sri Govindaraju
S/o Late Shri Muniyappa
Aged about 57 years,
Skilled Farm Worker (TS)
TSFW No. 100008,
Silkworm Seed Technology Laboratory
National Silk Worm Seed Organisation,
Central Silk Board, Ministry of Textiles
Govt,.of India, Kodathi, Carmalaram Post,
Bengaluru-560 035, R/o #613, SLV Layout,
Sarjapura Main Road, Kodathi Gate, Varthur Hobli
Bengaluru East Taluk, Bengaluru-560 035, Karnataka. .....Applicant
(By Advocates Shri A. Ravikanth & B.M. Lokesh)
Vs.
1.Central Silk Board,
Represented by its CEO & Member Secretary,
Central Silk Board, CSB Complex,
BTM Layout, Madivala,
Bengaluru-560 068, Karnataka State.
2.National Silkworm Seed Organisation,
Central Silk Board, IV Floor, CSB Complex,
BTM Layout, Madivala, Bengaluru-560 068,
Karnataka, Represented by its Director.
3. Silkworm Seed Technology Laboratory
National Silk Worm Seed Organisation,
Central Silk Board, Ministry of Textiles
Govt,.of India, Kodathi, Carmalaram Post,
Bengaluru-560 035, Represented by Scientist D
4.Ministry of Textiles,
Union of India/Government of India
Represented By its Secretary,
Udyog Bhavan, New Delhi ...Respondents
(By Smt. Vanita K.R, Counsel for Respondent No. 1 to 3 and
Shri S. Sugumaran, Counsel for Respondent No.4)
21 OA.No.170/00299/2018/CAT/BANGALORE
& CONNECTED MATTERS
OA.462/2019
Sri C. Peddanna
S/o Late Shri Chinnappa
Aged about 57 years,
Skilled Farm Worker (TS), TSFW No. 100082,
Regional Sericultural Research Station
(CSIR & TI, Mysore), Central Silk Board,
Kodathi, Carmelram Post, Bengaluru-560 035.
R/o #32, Anjaneya Temple Road,
Billapura Village, Sarjapura Hobli, Anekal Taluk,
Bengaluru-562 125, Karnataka. .....Applicant
(By Advocates Shri A. Ravikanth & B.M. Lokesh)
Vs.
1.Central Silk Board,
Represented by its CEO & Member Secretary,
Central Silk Board, CSB Complex,
BTM Layout, Madivala,
Bengaluru-560 068, Karnataka State.
2. Central Sericultural Research & Training Institute
Central Silk Board, Govt. of India,
Mananthavadi Road, Srirampura,
Mysuru, Represented by Director
3. Regional Sericultural Research Station
(C.C.R. & T.I, Mysore, Central Silk Board)
Kodathi, Carmelram Post, Bengaluru-560 035.
Represented by Scientist D & Head
4.Ministry of Textiles,
Union of India/Government of India
Represented By its Secretary,
Udyog Bhavan, New Delhi ...Respondents
(By Smt. Vanita K.R, Counsel for Respondent No. 1 to 3 and
Shri S. Sugumaran, Counsel for Respondent No.4)
OA.463/2019
Shri Hombaliah
Aged about 57 years,
S/o late Shri Siddaiah
Skilled Farm Worker (TS)
22 OA.No.170/00299/2018/CAT/BANGALORE
& CONNECTED MATTERS
Emp. No. 200009,
Seribiotech Research Laboratory
Central Silk Board, Govt., of India,
Kodathi, Carmelram Post,
Bengaluru-560 035.
Karnataka, R/o #243, Muniswara Layout
Chikkanayakanahalli, Sarjapura Road,
Carmelram, Bengaluru-560 035, Karnataka. .....Applicant
(By Advocates Shri A. Ravikanth & B.M. Lokesh)
Vs.
1.Central Silk Board,
Represented by its CEO & Member Secretary,
Central Silk Board, CSB Complex,
BTM Layout, Madivala,
Bengaluru-560 068, Karnataka State.
2. Seri Biotech Research Laboratory
Central Silk Board, Govt., of India,
Kodathi, Carmelram Post,
Bengaluru-560 035,
Represented by its Director
3.Ministry of Textiles,
Union of India/Government of India
Represented By its Secretary,
Udyog Bhavan, New Delhi ...Respondents
(By Smt. Vanita K.R, Counsel for Respondent No. 1 to 2 and
Shri S. Sugumaran, Counsel for Respondent No.3)
OA.464/2019
Sri Shiromani
Aged about 57 years,
S/o Late Sharanappa
Skilled Farm Worker (TS)
TSFW No. 100046,
Research Extension Centre, Sub Unit-Bidar
Central Sericultural Research & Training Institute
(CSIR & TI, Mysore), Central Silk Board,
Govt. of India, Ministry of Textiles, Plot No.4650,
Road No.8, Kolhar (K), Industrial Area,
Bidar Taluk & District, Karnataka-585 402.
R/o No. 15-3-315, Kumbarawada Road,
23 OA.No.170/00299/2018/CAT/BANGALORE
& CONNECTED MATTERS
Bank Colony, Gandhi Ganj Post,
Bidar Taluk& District, Karnataka-585403. .....Applicant
(By Advocates Shri A. Ravikanth & B.M. Lokesh)
Vs.
1.Central Silk Board,
Represented by its CEO & Member Secretary,
Central Silk Board, CSB Complex,
BTM Layout, Madivala,
Bengaluru-560 068, Karnataka State.
2. The Director
Central Sericultural Research & Training Institute
Central Silk Board, Mananthavady Road,
Srirampura, Mysuru, Mysuru District
3. Regional Sericultural Research Station
(C.C.R. & T.I, Mysore, Central Silk Board)
Govt. of India, Ministry of Textiles)
Ananthapur, Ananthapura District 515 001
Andhra Pradesh, Represented by Scientist D
4. Research Extension Centre
Sub Unit-Bidar,
Regional Sericultural Research & Training Institute
(CSR & TI, Mysore), Central Silk Board,
Govt. of India, Ministry of Textiles, Plot No.4650,
Road No.8, Kolhar (K), Industrial Area,
Bidar Taluk & District, Karnataka-585 402
Represented by its Scientist C
5.Ministry of Textiles,
Union of India/Government of India
Represented By its Secretary,
Udyog Bhavan, New Delhi ...Respondents
(By Smt. Vanita K.R, Counsel for Respondent No. 1 to 4 and
Shri S. Sugumaran, Counsel for Respondent No.5)
OA.534/2019
Sri M. Thayappa @ Tayappa
Aged about 57 years,
S/o Late M. Pottappa,
Skilled Farm Worker (TS)
24 OA.No.170/00299/2018/CAT/BANGALORE
& CONNECTED MATTERS
TSFW No. 000202, P2 Basic Seed Farm,
Silkworm Seed Production Centre,
National Silkworm Seed Organisation,
Central Silk Board, Govt. of India,
Ministry of Textiles, Horsley Hills, Kotevuru-517325,
Chittoor District, Andhra Pradesh State.
R/o Gollapalli Village, Penchupadu Post,
MadanapalleTaluk, Chittor District
Andhra Pradesh-517417. .....Applicant
(By Advocates Shri A. Ravikanth & B.M. Lokesh)
Vs.
1.Central Silk Board,
Represented by its CEO & Member Secretary,
Central Silk Board, CSB Complex,
BTM Layout, Madivala,
Bengaluru-560 068, Karnataka State.
2.National Silkworm Seed Organisation,
Central Silk Board, IV Floor, CSB Complex,
BTM Layout, Madivala, Bengaluru-560 068,
Karnataka, Represented by its Director.
3. Silkworm Seed Production Centre
National Silkworm Seed Organisation
Central Silk Board, Govt. of India,
Ministry of Textiles, Nakkaladinne,
Bangalore Road, Madanapalle 517 325
Chittoor District, Andhra Pradesh State
Represented by Scientist D/Scientist C
4. P2 Basic Seed Farm
Silkworm Seed Production Centre
National Silkworm Seed Organisation
Central Silk Board, Govt. of India,
Ministry of Textiles, Horsley Hills, Kotevuru-517325,
Chittoor District, Andhra Pradesh State
Represented by its Scientist D
5.Ministry of Textiles,
Union of India/Government of India
Represented By its Secretary,
Udyog Bhavan, New Delhi ...Respondents
(By Smt. Vanita K.R, Counsel for Respondent No. 1 to 4 and
Shri S. Sugumaran, Counsel for Respondent No.5)
25 OA.No.170/00299/2018/CAT/BANGALORE
& CONNECTED MATTERS
OA.700/2019
Sri P. Mariswamy
Aged about 57 years
S/o Late M.B. Papaiah
Skilled Farm Worker (TS)
TSFW No. 100445
Central Sericultural Research & Training Institute
Central Silk Board, Govt. of India,
Ministry of Textiles, Manandavadi Road,
Srirampura, Mysore 570 008
R/o Door No. 33, 3rd Cross, 20th Main,
2 'A' Stage, E Block, Near Government Hospital,
J.P. Nagar, Mysore Taluk & District,
Karnataka 570 008 .....Applicant
(By Advocates Shri A. Ravikanth & B.M. Lokesh)
Vs.
1.Central Silk Board,
Represented by its CEO & Member Secretary,
Central Silk Board, CSB Complex,
BTM Layout, Madivala,
Bengaluru-560 068, Karnataka State.
2. The Director
Central Sericultural Research & Training Institute
Central Silk Board, Mananthavady Road,
Srirampura, Mysore 570 008
3. Ministry of Textiles,
Union of India/Government of India
Represented By its Secretary,
Udog Bhavan, New Delhi 110 011 ...Respondents
(By Shri S. Sugumaran, Counsel for Respondent No. 3,
Shri N.S. Prasad, Counsel for Respondent No. 1 & 2)
OA.701/2019
Sri L. Shivalingaiah
S/o Late S. Lingaiah
Aged about 57 years
Skilled Farm Worker (TS)
TSFW No. 100308
Central Sericultural Research & Training Institute
Central Silk Board, Govt. of India,
26 OA.No.170/00299/2018/CAT/BANGALORE
& CONNECTED MATTERS
Ministry of Textiles, Manandavadi Road,
Srirampura, Mysore 570 008
R/o 1512 CH 52, 2nd Cross, Ashokapuram,
Mysore Taluk & District, Karnataka 570 004 .....Applicant
(By Advocates Shri A. Ravikanth & B.M. Lokesh)
Vs.
1.Central Silk Board,
Represented by its CEO & Member Secretary,
Central Silk Board, CSB Complex,
BTM Layout, Madivala,
Bengaluru-560 068, Karnataka State.
2. The Director
Central Sericultural Research & Training Institute
Central Silk Board, Mananthavady Road,
Srirampura, Mysore 570 008
3. Ministry of Textiles,
Union of India/Government of India
Represented By its Secretary,
Udog Bhavan, New Delhi 110 011 ...Respondents
(By Shri S. Sugumaran, Counsel for Respondent No. 3,
Shri N.S. Prasad, Counsel for Respondent No. 1 & 2)
OA.702/2019
Sri Shaik Ameer @ Shek Ameer
Aged about 57 years
S/o Late Mohammed Sabi @ Mammad Sabi
@ Mamasabi
Skilled Farm Worker (TS)
TSFW No. 100042
Regional Extension Centre
(CSR & TI, Mysore), Central Silk Board
Govt. of India, Kyalanur Cross, Madivala
Kurugal P.O, Kolar District 563 101
Karnataka, R/o No. 141, Harjenahalli
Kurugal Post, Vemagal Hobli,
Kolar Taluk & District, Karnataka 563 101 .....Applicant
(By Advocates Shri A. Ravikanth & B.M. Lokesh)
Vs.
27 OA.No.170/00299/2018/CAT/BANGALORE
& CONNECTED MATTERS
1.Central Silk Board,
Represented by its CEO & Member Secretary,
Central Silk Board, CSB Complex,
BTM Layout, Madivala,
Bengaluru-560 068, Karnataka State.
2. The Director
Central Sericultural Research & Training Institute
Central Silk Board, Mananthavady Road,
Srirampura, Mysore 570 008
3. Regional Sericultural Research Station
(CSR & TI, Mysore), Central Silk Board
Kodathi, Carmelram Post
Sarjapur Road, Bengaluru 560 035
Represented by Scientist D
4. Regional Extension Centre,
(CSR & TI, Mysore), Central Silk Board
Govt. of India, Kyalanur Cross, Madivala
Kurugal P.O, Kolar District 563 101
Represented by Scientist D
5. Ministry of Textiles,
Union of India/Government of India
Represented By its Secretary,
Udog Bhavan, New Delhi 110 011 ...Respondents
(By Shri S. Sugumaran, Counsel for Respondent No. 5,
Shri N.S. Prasad, Counsel for Respondent No. 1 to 4)
OA.703/2019
Sri S.J. Ganesha
Aged about 57 years
S/o late Sri S.T. Javaregowda
Skilled Farm Worker (TS)
TSFW No. 100031
P2 Basic Seed Farm - Gavimata
National Silkworm Seed Organisation
Central Silk Board, Govt. of India
Ballekere village & Post
Bookanankere Hobli,
Krishnarajapet Taluk (K.R. Pet)
Mandya District, Karnataka 571 426
R/o H. No. 109, Rangada Beedi (Street)
Seelanere Village & Hobli
Krishnaraja Pet Taluk, Mandya District
28 OA.No.170/00299/2018/CAT/BANGALORE
& CONNECTED MATTERS
Karnataka 571 426 .....Applicant
(By Advocates Shri A. Ravikanth & B.M. Lokesh)
Vs.
1.Central Silk Board,
Represented by its CEO & Member Secretary,
Central Silk Board, CSB Complex,
BTM Layout, Madivala,
Bengaluru-560 068, Karnataka State.
2. National Silkworm Seed Organisation,
Central Silk Board, IV Floor, CSB Complex,
BTM Layout, Madivala, Bengaluru-560 068,
Karnataka, Represented by its Director.
3. P2 Basic Seed Farm - Gavimata
National Silkworm Seed Organisation
Central Silk Board, Govt. of India
Ballekere village & Post
Bookanankere Hobli,
Krishnarajapet Taluk (K.R. Pet)
Mandya District, Karnataka 571 426
Represented by Scientist D
4. Ministry of Textiles,
Union of India/Government of India
Represented By its Secretary,
Udog Bhavan, New Delhi 110 011 ...Respondents
(By Shri S. Sugumaran, Counsel for Respondent No. 4,
Shri N.S. Prasad, Counsel for Respondent No. 1 to 3)
OA.845/2019
Sri S. Govindamurthy
Aged about 59 years
S/o Late Seenappa
Skilled Farm Worker (TS) - (retired)
E. No./TSFW No. 100006
Silk Conditioning And Testing House
Central Silk Technological Research Institute
Central Silk Board, Ministry of Textiles,
Government of India, Vatal Nagaraj Road,
Okalipuram, Reshme Bhavan,
Bengaluru 560 021, R/o Maranayakanahalli Colony,
Near Anjaneya Temple, Uttanahalli,
29 OA.No.170/00299/2018/CAT/BANGALORE
& CONNECTED MATTERS
Chikkajala Post & Hobli, Bengaluru North Taluk,
Bengaluru 562 157, Karnataka State .....Applicant
(By Advocates Shri A. Ravikanth & B.M. Lokesh)
Vs.
1.Central Silk Board,
Represented by its CEO & Member Secretary,
Central Silk Board, CSB Complex,
BTM Layout, Madivala,
Bengaluru-560 068, Karnataka State.
2. The Director
Central Silk Technological Research Institute
Central Silk Board, Ministry of Textiles,
Government of India, BTM Layout,
Madivala, Bengaluru 560 068,
Karnataka State
3. Silk Conditioning And Testing House
Central Silk Technological Research Institute
Central Silk Board, Ministry of Textiles,
Government of India, Vatal Nagaraj Road,
Okalipuram, Reshme Bhavan,
Bengaluru 560 021, Represented by
Scientist D & Incharge Officer
4. Ministry of Textiles,
Union of India/Government of India
Represented By its Secretary,
Udog Bhavan, New Delhi 110 011
5. Ministry of Personnel, PG & Pensions
Department of Personnel & Training
Union of India/Govt. of India
Represented by its Secretary
North Block, New Delhi 110 001 ...Respondents
(By Shri S. Sugumaran, Counsel for Respondent No. 4,
Shri N.S. Prasad, Counsel for Respondent No. 1 to 3)
OA.846/2019
Sri Pillappa
Aged about 59 years
S/o Late Bachiyanna @ Bachanna @ Bachappa
Skilled Farm Worker (TS) - (retired)
TSFW No. 100041
Regional Extension Centre
30 OA.No.170/00299/2018/CAT/BANGALORE
& CONNECTED MATTERS
(CSR & TI, Mysore), Central Silk Board
Govt. of India, Kyalanur Cross, Madivala
Kurugal P.O, Kolar District 563 101
Karnataka, R/o No. 35, Perjenahalli
Kurugal P.O, Vemagal Hobli,
Kolar District 563 101, Karnataka State .....Applicant
(By Advocates Shri A. Ravikanth & B.M. Lokesh)
Vs.
1.Central Silk Board,
Represented by its CEO & Member Secretary,
Central Silk Board, CSB Complex,
BTM Layout, Madivala,
Bengaluru-560 068, Karnataka State.
2. The Director
Central Sericultural Research & Training Institute
Central Silk Board, Mananthavady Road,
Srirampura, Mysore 570 008
3. Regional Extension Centre,
(CSR & TI, Mysore), Central Silk Board
Govt. of India, Kyalanur Cross, Madivala
Kurugal P.O, Kolar District 563 101
Represented by Scientist D
4. Ministry of Textiles,
Union of India/Government of India
Represented By its Secretary,
Udog Bhavan, New Delhi 110 011
5. Ministry of Personnel, PG & Pensions
Department of Personnel & Training
Union of India/Govt. of India
Represented by its Secretary
North Block, New Delhi 110 001 ...Respondents
(By Shri S. Sugumaran, Counsel for Respondent No. 4,
Shri N.S. Prasad, Counsel for Respondent No. 1 to 3)
OA.847/2019
Sri C. Krishnappa
Aged about 59 years
S/o Late Chikkaveerappa
Skilled Farm Worker (TS) - (retired)
E. No./TSFW No. 100002
Regional Sericultural Research Station
31 OA.No.170/00299/2018/CAT/BANGALORE
& CONNECTED MATTERS
(CSR & TI, Mysore), Central Silk Board
Kodathi, Carmelram Post
Sarjapur Road, Bengaluru 560 035
R/o H. No. 296, Behind Grama Panchayathi Office
Gramapanchayathi Road, Kodathi,
Carmelram Post, Bengaluru 560 035,
Karnataka State .....Applicant
(By Advocates Shri A. Ravikanth & B.M. Lokesh)
Vs.
1.Central Silk Board,
Represented by its CEO & Member Secretary,
Central Silk Board, CSB Complex,
BTM Layout, Madivala,
Bengaluru-560 068, Karnataka State.
2. The Director
Central Sericultural Research & Training Institute
Central Silk Board, Mananthavady Road,
Srirampura, Mysore 570 008
3. Regional Sericultural Research Station
(CSR & TI, Mysore), Central Silk Board
Kodathi, Carmelram Post
Sarjapur Road, Bengaluru 560 035
Represented by Scientist D
4. Ministry of Textiles,
Union of India/Government of India
Represented By its Secretary,
Udog Bhavan, New Delhi 110 011
5. Ministry of Personnel, PG & Pensions
Department of Personnel & Training
Union of India/Govt. of India
Represented by its Secretary
North Block, New Delhi 110 001 ...Respondents
(By Shri S. Sugumaran, Counsel for Respondent No. 4,
Shri N.S. Prasad, Counsel for Respondent No. 1 to 3)
OA.848/2019
Sri M. Nagaraja
Aged about 59 years
S/o Late Muniyappa
Skilled Farm Worker (TS) - (retired)
TSFW E No. 100010, (Moriculture Section)
32 OA.No.170/00299/2018/CAT/BANGALORE
& CONNECTED MATTERS
Regional Sericultural Research Station
(CSR & TI, Mysore), Central Silk Board
Kodathi, Carmelram Post
Sarjapur Road, Bengaluru 560 035
R/o H. No. 445, Near Yellamma Temple,
Sarjapura Main Road, Kodathi,
Carmelram Post, Bengaluru 560 035
Karnataka State .....Applicant
(By Advocates Shri A. Ravikanth & B.M. Lokesh)
Vs.
1.Central Silk Board,
Represented by its CEO & Member Secretary,
Central Silk Board, CSB Complex,
BTM Layout, Madivala,
Bengaluru-560 068, Karnataka State.
2. The Director
Central Sericultural Research & Training Institute
Central Silk Board, Mananthavady Road,
Srirampura, Mysore 570 008
3. Regional Sericultural Research Station
(CSR & TI, Mysore), Central Silk Board
Kodathi, Carmelram Post
Sarjapur Road, Bengaluru 560 035
Represented by Scientist D
4. Ministry of Textiles,
Union of India/Government of India
Represented By its Secretary,
Udog Bhavan, New Delhi 110 011
5. Ministry of Personnel, PG & Pensions
Department of Personnel & Training
Union of India/Govt. of India
Represented by its Secretary
North Block, New Delhi 110 001 ...Respondent
(By Shri S. Sugumaran, Counsel for Respondent No. 4,
Shri N.S. Prasad, Counsel for Respondent No. 1 to 3)
OA.955/2019
Sri Siddalinga
S/o late Sri Nanjegowda
Aged about 57 years
Skilled Farm Worker (TS)
33 OA.No.170/00299/2018/CAT/BANGALORE
& CONNECTED MATTERS
TSFW/Emp. No. 100006
P2 Basic Seed Farm - Gavimata
National Silkworm Seed Organisation
Central Silk Board, Govt. of India
Ballekere village & Post
Bookanankere Hobli,
Krishnarajapet Taluk (K.R. Pet)
Mandya District, Karnataka 571 426
R/o Naatanahalli
Ballekere Village & Post
Bookanankere Hobli,
Krishnarajapet Taluk (K.R. Pet)
Mandya District, Karnataka 571 426 .....Applicant
(By Advocates Shri A. Ravikanth & B.M. Lokesh)
Vs.
1.Central Silk Board,
Represented by its CEO & Member Secretary,
Central Silk Board, CSB Complex,
BTM Layout, Madivala,
Bengaluru-560 068, Karnataka State.
2.National Silkworm Seed Organisation,
Central Silk Board, IV Floor, CSB Complex,
BTM Layout, Madivala, Bengaluru-560 068,
Karnataka, Represented by its Director.
3. P2 Basic Seed Farm - Gavimata
National Silkworm Seed Organisation
Central Silk Board, Govt. of India
Ballekere village & Post
Bookanankere Hobli,
Krishnarajapet Taluk (K.R. Pet)
Mandya District, Karnataka 571 426
Represented by Scientist D
4.Ministry of Textiles,
Union of India/Government of India
Represented By its Secretary,
Udog Bhavan, New Delhi 110 011 ...Respondents
(By Shri N.S. Prasad, Counsel for Respondent No. 1 to 3 and
Shri S. Sugumaran, Counsel for Respondent No. 4)
34 OA.No.170/00299/2018/CAT/BANGALORE
& CONNECTED MATTERS
OA.1391/2019
Sri Venkatesha M @ Venkatesh
S/o late Muniswamappa
Aged about 57 years
Skilled Farm Worker (TS)/Group D Employee
TSFW/Emp. No. 000067
Silkworm Seed Production Centre
National Silkworm Seed Project,
Central Silk Board, Govt. of India,
B.M. Road, P.B. 7,
Ramanagaram 562 159
Karnataka, R/o D. No. 274
K. Gollahalli, Kengeri Hobli,
Bengaluru South, Bengaluru
Karnataka 560 060 .....Applicant
(By Advocates Shri A. Ravikanth & B.M. Lokesh)
Vs.
1.Central Silk Board,
Represented by its CEO & Member Secretary,
Central Silk Board, CSB Complex,
BTM Layout, Madivala,
Bengaluru-560 068, Karnataka State.
2.National Silkworm Seed Organisation,
Central Silk Board, IV Floor, CSB Complex,
BTM Layout, Madivala, Bengaluru-560 068,
Karnataka, Represented by its Director.
3. Silkworm Seed Production Centre
National Silkworm Seed Project
Central Silk Board, Govt. of India
B.M. Road, P.B. 7, Ramanagaram 562 159
Karnataka, Represented by Scientist D
& Head SSPC, Ramanagaram
4.Ministry of Textiles,
Union of India/Government of India
Represented By its Secretary,
Udog Bhavan, New Delhi 110 011 ...Respondents
(By Shri N.S. Prasad, Counsel for Respondent No. 1 to 3 and
Shri V.N. Holla, Counsel for Respondent No.4)
35 OA.No.170/00299/2018/CAT/BANGALORE
& CONNECTED MATTERS
OA.1674/2019
Smt. R. Lakshmamma @ Lakshmamma
D/o late Sri Thangavelu
Aged about 57 years
Skilled Farm Worker (TS)
TSFW/Emp. No. 100018
Silkworm Seed Production Centre
National Silk Worm Seed Organisation,
Central Silk Board, Govt. of India,
Near Rampura Gate, Kolar Road, P.B. No. 17
Chintamani 563 125, Chikkaballapur District
Karnataka, R/o Ward No. 22, Huvina Pete,
Near Masjid, Chintamani 563 125
Chikkaballapur District, Karnataka .....Applicant
(By Advocates Shri A. Ravikanth & B.M. Lokesh)
Vs.
1.Central Silk Board,
Represented by its CEO & Member Secretary,
Central Silk Board, CSB Complex,
BTM Layout, Madivala,
Bengaluru-560 068, Karnataka State.
2.National Silkworm Seed Organisation,
Central Silk Board, IV Floor, CSB Complex,
BTM Layout, Madivala, Bengaluru-560 068,
Karnataka, Represented by its Director.
3. Silkworm Seed Production Centre
National Silkworm Seed Project
Central Silk Board, Govt. of India
Near Rampura Gate, Kolar Road,
P.B. No. 17 Chintamani 563 125
Chikkaballapur District,
Represented by Scientist D
4.Ministry of Textiles,
Government of India
Represented By its Secretary,
Udog Bhavan, New Delhi 110 011 ...Respondents
(By Shri N.S. Prasad, Counsel for Respondent No. 1 to 3 and
Shri S. Sugumaran, Counsel for Respondent No.4)
36 OA.No.170/00299/2018/CAT/BANGALORE
& CONNECTED MATTERS
OA.84/2020
Sri P. Prakash
S/o Late Bettegowda
Aged about 57 years
Skilled Farm Worker (TS)
TSFW No. 100310
Central Sericultural Research and
Training Institute, Central Silk Board,
Govt. of India, Ministry of Textiles,
Manandavadi Road, Srirampura,
Mysore 570 008, R/o # 393, B Block,
N H Palya Post, Mahadevapura, Mysuru,
Mysuru South Taluk, Mysuru District,
Karnataka 570 008 .....Applicant
(By Advocates Shri A. Ravikanth & B.M. Lokesh)
Vs.
1.Central Silk Board,
Represented by its CEO & Member Secretary,
Central Silk Board, CSB Complex,
BTM Layout, Madivala,
Bengaluru-560 068, Karnataka State.
2. The Director
Central Sericultural Research & Training Institute
Central Silk Board, Mananthavady Road,
Srirampura, Mysore 570 008
3. Ministry of Textiles,
Union of India/Government of India
Represented By its Secretary,
Udog Bhavan, New Delhi ...Respondents
(By Shri N.S. Prasad, Counsel for Respondent No. 1 & 2 and
Shri S. Sugumaran, Counsel for Respondent No.3)
OA.85/2020
Sri B. Nandeesha
S/o late S. Basavalingaiah
Aged about 57 years
Skilled Farm Worker (TS)/Group D Employee
TSFW/Emp. No. 100027
Silkworm Seed Production Centre
National Silkworm Seed Project
Central Silk Board, Govt. of India,
Manandavadi Road, Vidyaranyapuram,
37 OA.No.170/00299/2018/CAT/BANGALORE
& CONNECTED MATTERS
Mysuru 570 008, R/o D. No. 86,
Siddapaji Temple Road, Mavinahalli,
Jayapura Hobli, Mysuru Taluk & District,
Karnataka 570 008 .....Applicant
(By Advocates Shri A. Ravikanth & B.M. Lokesh)
Vs.
1.Central Silk Board,
Represented by its CEO & Member Secretary,
Central Silk Board, CSB Complex,
BTM Layout, Madivala,
Bengaluru-560 068, Karnataka State.
2.National Silkworm Seed Organisation,
Central Silk Board, IV Floor, CSB Complex,
BTM Layout, Madivala, Bengaluru-560 068,
Karnataka, Represented by its Director.
3. National Silkworm Seed Production Centre,
National Silkworm Seed Organisation,
Central Silk Board, Govt. of India,
Manandavadi Road, Vidyaranyapuram,
Mysuru 570 008, Represented by Scientist D
4. Ministry of Textiles,
Union of India/Government of India
Represented By its Secretary,
Udog Bhavan, New Delhi 110 011 ...Respondents
(By Shri N.S. Prasad, Counsel for Respondent No. 1 to 3 and
Shri S. Sugumaran, Counsel for Respondent No.4)
ORDER
(HON'BLE DR. K.B. SURESH, MEMBER (J) The matter is in relation to equality of life and livelihood amongst government employees.
2. By common consent OA No. 170/00299/2018 is treated as leading case. The respondent Central Silk Board seems to have taken contradictory views in the Industrial Tribunal, before the Hon'ble High Court, and several 38 OA.No.170/00299/2018/CAT/BANGALORE & CONNECTED MATTERS Benches, and before the Tribunal also. The worker has completed 32 years of service.
3. The case in a nutshell is available in its entirety in 3 documentations.
One is the letter No. CSB-9(1)/98-Labour/Vol-III dated 09.01.2009 issued by the Central Silk Board to the controlling Ministry - the Ministry of Textiles, which we quote:
"No. CSB-9(1)/98-LABOUR/VOL-III DATE: 09.01.2009 To The Joint Secretary (Silk), Ministry of Textiles, Govt. of India, Udyog Bhawan, New Delhi Sir, Sub: Restoring of Temporary Status Scheme, 1993 to the Farm Workers of CSB - Enhancement of age of retirement of Farm Worker from 55 - 60 years - Reg.
-----
We invite a reference to the above cited subject and to send the following two proposals to the Ministry for consideration and approval pursuant to the decision taken by the Board in its 124th Meeting held on 03.12.2008. A copy of the said Board's resolution is enclosed herewith for kind reference.
The Ministry is aware of its decision conveyed to Central Silk Board vide its letter dated 25.11.2005 granting the benefits of Temporary Status Scheme of 1993 to the Farm Workers of CSB. Pursuant to the same, the CSB extended the same to its eligible Farm Workers w.e.f. 01.12.2005 by issue of a Circular dated 15.12.2005. The Ministry is further aware that the said approval was conveyed by them in consultation with DoP&T and also Ministry of Labour. The said scheme offered to Farm Workers, the wages at daily rates with reference to the minimum of the pay scale for a corresponding regular Group-D official including Dearness Pay, Dearness Allowance, House Rent Allowance, City Compensatory Allowance and Transport Allowance. Under the said scheme, each Farm Worker got an additional financial benefit to the extent of Rupees 2800/- per month (in terms of pre-revised Group-D scale).39 OA.No.170/00299/2018/CAT/BANGALORE
& CONNECTED MATTERS At this juncture, the Ministry vide its letter dated 20.01.2006 conveyed its decision withdrawing forthwith the above said approval on the ground that the said scheme does not apply to the Farm Workers of CSB as they have their scheme. As a follow-up action, the CSB by issue of a Circular dated 01.02.2006 withdrew the benefits of the scheme and put back the Farm Workers to the benefits existed prior to 01.12.2005. With the result, there was a reduction in the financial benefits to the extent of Rs. 2800/- per month. Aggrieved by the decision of the Ministry, about 1100 Farm Workers approached the Hon'ble High Court of Karnataka by way of filing Writ Petitions in batches praying for quashing of Ministry's decision of withdrawing the benefits of the Temporary Status Scheme, once extended.
As the order of withdrawal of the benefits had the impact of lowering the emoluments and same was done without issue of Show Cause Notice to the workers, the Hon'ble High Court on the grounds of principles of natural justice stayed the orders of withdrawal. As a result, the benefits of the Temporary Status Scheme had to be restored to them on the strength of Interim Orders. Finally, the Hon'ble High Court of Karnataka after hearing batch Writ Petitions in August 2007 disposed of the same on the ground that the Central Reference No. 122/99 on the same issue was then pending before the CGIT, Bangalore which had the jurisdiction to decide the case on merits. When all the Writ Petitions were disposed of, the Interim Orders passed in the said cases came to be vacated. As a result, the excess wages paid to the Farm Workers who had received the benefits of Interim Orders had to be recovered. In terms of the observations of the Hon'ble High Court, the excess wages is now being recovered from the Farm Workers from their monthly wages in instalments. This has further affected the financial position of the workers and they started agitating for restoration of the Temporary Status Scheme.
The Central Reference referred to above was also rejected by the Tribunal in favour of CSB holding that the Temporary Status Scheme will not apply to the Farm Workers of CSB. The Union representing the Farm Workers so also few Farm Workers independently have challenged the said Orders before the Hon'ble High Court of Karnataka by way of filing Writ Petitions, which are pending hearing.
There are three more Writ Petitions pending on the same issue before the Hon'ble High Courts of Jharkhand, Ranchi & Guwahati.
It is pertinent to mention that in terms of the Interim Orders of Hon'ble High Court of Karnataka in Writ Petition No. 10039/2006 for formulating an alternative scheme for the Farm Workers of CSB, the CSB accordingly formulated an alternative scheme of revision of wages of Farm Workers and forwarded the same to the Ministry vide its letter dated 09.05.2007. The said proposal offered an additional increase of Rs. 2000/- per month (in an average) per worker 40 OA.No.170/00299/2018/CAT/BANGALORE & CONNECTED MATTERS (Temporary Status Scheme offered an additional increase of Rs. 2800/- per month). The Ministry while considering the said proposal, suggested to rework the proposal that the additional financial benefits proposed are further reduced. Accordingly, the proposal was reworked and a revised wage revision proposal was submitted to the Ministry which offered an additional increase of Rs. 1000/- per month per worker.
The Ministry was kind enough to approve the said proposal w.e.f. 01.07.2008 vide their letter dated 24.06.2008. The revised wage benefits was extended to all the Farm Workers w.e.f. 01.07.2008. As the said wage revision package did not meet the expected level of increase, the same was unwillingly accepted by the Farm Workers. They started further representing to various VIPs and to Board expressing their dissent to the revised wage revision package and reiterated their demand for restoration of Temporary Status Scheme.
At the above juncture, the new wage revision package extended w.e.f. 01.07.2008 to the Farm Workers was apprised to the Board at its meeting held on 11.07.2008. It was resolved in the Board that the said wage revision package should have been given effect to from a retrospective date i.e. from 01.12.2005 from which date the Temporary Scheme was extended followed by its immediate withdrawal. Therefore, the Board resolved to send a further proposal to the Ministry to the effect. According to the Board's decision, a proposal was sent to the Ministry on 04.08.2008 to provide the new wage revision benefits with retrospective effect. The financial implication has also been given to the Ministry. The said proposal is now pending.
The agitation of the Farm Workers individually so also through the Union intensified in the wake of approval of the Sixth Central Pay Commission recommendations by the Govt and extension thereof to the regular employees. The very same issue came up before the Board also at its meeting held on 03.12.2008. The Board observed that under the Sixth Central Pay Commission, a Group-D employee gets, at the minimum of the scale a total emoluments of Rs. 10,000/- per month, whereas the Time Scale Workers whose average service in the Board is 20 years are getting Rs. 4500/- (average) per month under the revised wage package w.e.f. 01.07.2008. The gap between the two groups in the matter of monthly emoluments is about Rs. 5500/- per month. The Board observed that the wages of the Farm Workers are very low and is less than the "Living Wages". They are unable to meet even their minimum basic necessities in the wake of high cost of living. Besides this, the Farm Workers have desperately fought number of litigations losing substantial portion of their earnings. Besides this, their monthly wages is being subjected to recovery in instalments of excess wages paid to them. All these events have made them frustrated and this has an impact on the work output.41 OA.No.170/00299/2018/CAT/BANGALORE
& CONNECTED MATTERS Therefore, the Board taking into consideration their poor financial condition and their length of service to the Board, has resolved to recommend to the Ministry for restoration of Temporary Status Scheme to them. Hence, this proposal for kind consideration and approval of the Ministry.
It is very clear from the provisions of the scheme itself and also as per the decision of the CGIT, Bangalore and of the Ministry that the said scheme referred to above do not apply to the Farm Workers of CSB. However, the Board can adopt the same with the approval of the Ministry. As the scheme is a well drafted Government of India's scheme applicable to various Government Departments, same can be adopted by the Board to its Farm Workers, so that, long pending grievances of the Farm Workers of CSB are redressed. As and when the modifications are effected to the scheme same would apply to the Farm Workers of CSB, this would bring uniformity in their wage-structure and minimize their grievances in turn the litigations. The additional financial implication arising on consideration of this proposal is Rs. 17.00 Crores per annum.
Further to state that, simultaneously, with the consideration of the above proposal by the Board, the Board also considered the other long pending demand of the Farm Workers namely, enhancement of their retirement age from existing 55 years to 60 years. The Board observed that there is no similar organization which has fixed the retirement age of employees/workers at 55 years. Even the Employees Pension Scheme applicable to Farm Workers of CSB (under Employees Provident Fund and Miscellaneous Provisions Act, 1952) offers payment of pension from the age of 58th year. Therefore, the Board has observed that it is just and reasonable to consider the demand of the Farm Workers for enhancement 42 OA.No.170/00299/2018/CAT/BANGALORE & CONNECTED MATTERS of their retirement age from 55 to 60 years which is pending since a long time. The additional financial implication arising on consideration of this proposal is approximately Rs. 62.00 Crores.
It is pertinent to mention that the Central Reference on the issue of enhancement of retirement age of Farm Workers from 55 years to 60 years before the CGIT, Bangalore is pending adjudication. There is no bar for consideration of this proposal by the Ministry, so that, the said Central Reference would be dismissed by the court as having been settled.
In the facts and circumstances cited above, the Ministry is requested to consider the above two proposals and convey additional expenditure sanction as requested above to implement the Board's resolution at the earliest.
Yours faithfully, Sd/-
[M. Sathiyavathy] Member Secretary"
4. Apparently when the employees raised a grievance under Section 10 of the Industrial Disputes Act, the Union Government had referred the dispute vide order No. L-42011/115/2007-IR(DU) dated 07.11.2007 for adjudication and it was registered as C.R. No. 151 of 2007 before the Central Government Industrial Tribunal-cum-Labour Court at Bangalore. An award was passed on 1st April, 2013 in C.R. No. 151/2007, which we quote:
"AWARD
1. The Central Government by exercising the powers conferred by Clause (d) of Sub-section (1) of Sub-section 2A of the Section 10 of the Industrial Disputes Act, 1947 has referred this dispute vide Order No. L-42011/115/2007-IR(DU) dated 07.11.2007 for adjudication on the following schedule:
THE SCHEDULE "Whether the demand of the Central Silk Board Employees Union for enhancement of retirement age from 55 years to 60 years for the time scale farm workers is legal and justified? If yes, to what relief the workmen are entitled to?"43 OA.No.170/00299/2018/CAT/BANGALORE
& CONNECTED MATTERS
2. On receipt of the reference registering it in C R No. 151/2007 on the file of this court when notices were issued to both the sides, they entered their appearance through their respective advocates and I Party claim statement came to be filed on 22.02.2008, whereas the counter statement of the II Party came to be filed on 12.10.2010.
3. In the claim statement it is claimed the Central Silk Board (hereinafter referred as II Party) running extensive centres and their sub-units, silk testing and conditioning House, textile testing centres, demonstration-cum-Training centres (for reeling and spinning), Seed production centres, Basic Seed Farm etc., engaging the casual workers to work in the said units and after they put in certain years of service absorb them as Time Scale Farm Workers (TSFWs) and since from the inception their superannuation age is fixed at 55 years and inspite of the age of retirement of its permanent employees enhanced from 55 to 58 years and then from 58 to 60 years as per the pay commission recommendations, inspite of several requests and demands no enhancement being made in the retirement age of the TSFWs a demand was put forward to enhance their age of retirement from 55 to 60 years on part with regular employees working in the board and as there was no proper response the I Party Union raised a dispute before the Regional Labour Commissioner in No. 8 (69)/99-B3 and as II party which undertake to took a proper decision in spite of several discussions failed to take a positive decision ultimately the Regional Labour Commissioner submitted his failure report, the Central Government made this reference for adjudication. It is also stated in the claim statement in several statutory bodies constituted by the Central Government like National Seeds Corporation Limited, Indian Institute of Horticultural Research etc., the age of retirement of casual labourers enhanced to 60 years as per the Central Pay Commission recommendations refusal on the part of the II party to enhance the retirement age of TSFWs from 55 years to 60 years is prejudicial to them and they are entitled for enhancement of their retirement age from 55 to 60 years. Interalia, in the counter statement the demand of the I party is opposed on the ground that fixation of retirement age being a policy decision this court has no jurisdiction to adjudicate on the same and that since II Party is operating under Ministry of Textiles, Government of India engaging workers for various manual nature of work under CSB and they are called as Casual or Time Scale Farm Workers and that in August 1970 a settlement was entered into between one of the Research Institute (Central Sericulture and Research Training Institute, CSB, Mysore) and the then existing Labour Union and as per the said settlement the retirement age of casual and time scale farm workers being fixed at 55 years and same is continued uptill now, there is no justification in asking for enhancement of the retirement age from 55 to 60 years. It is further contended the casual workers and TSFWs being not the 44 OA.No.170/00299/2018/CAT/BANGALORE & CONNECTED MATTERS Permanent/Regular employees of the II Party they cannot claim the benefit extended to the regular employees with regard to their retirement age on par with the Central Government Employees. Thus it is contended that the demand of the I Party Union being not legal and justified.
4. After completion of the pleadings when the learned advocate appearing for the I party was called upon to lead evidence, he filed the affidavit of Ravish Kondancha, treasurer of the CSB Employees Union (herein after referred as I Party) and examining him on oath as WW 1 got exhibited Original Memorandum dated 19.11.1989; copy of the Representation submitted by the CSB Employees Union dated 06.10.1999 & 13.10.1999; copy of the Representation submitted by the CSB Employees Union dated 19.1.2000; copy of the circular dated 28.07.1998 issued by the National Seeds Corporation Limited; copy of the Circular dated 05.06.1991 issued by the Indian Council of Agricultural research; Original Notice dated 10.05.2011; copy of the workmen appointment Pay and Allowances regulations, 1988 of National Dairy Development Board; attested copy of a study on Age of Superannuation of Central Government Employees in Institute of Applied Man Power research; copy of letter dated 04.11.2010 addressed by the II Party to the Ministry of Textiles and letter dated 10.02.2011 given on RTI Application and copy of the letter dated 10.11.2011 by the I Party Union to the Ministry of Textiles as Ex W-1 to Ex W-11 and in his cross-examination by the learned advocate appearing for the II Party copy of the letter dated 08.08.2012 issued by the Ministry of Textiles, New Delhi to the II Party got marked as Ex M-1. Interalia, the learned advocate appearing for the II party while filling the affidavit of Sh A. N. Yadhunath Rao, Assistant Director examining him on oath as MW 1 got exhibited copy of the agreement between the CSRTI Union and the II Party management dated 01.08.1970 as Ex M-2 and in his cross-examination the learned advocate appearing for the I party got exhibited copy of report of committee constituted during 2005 for adopting temporary status scheme of 1993 ad Ex W-12.
5. With the above pleadings and evidence placed on record by both the sides, the arguments addressed by both the sides were heard.
6. On appreciation of the pleadings, oral and documentary evidence placed on record by both the sides in the light of the arguments addressed by the learned advocates, I have arrived at conclusion the demand of the Central Silk Board Employees Union for enhancement of retirement age from 55 years to 60 years for the time scale farm workers being legal and justified and that they are entitle for enhancement of their retirement age from 55 years to 60 years for the following reasons:
45 OA.No.170/00299/2018/CAT/BANGALORE& CONNECTED MATTERS REASONS
7. Admittedly, the services of the TSFWs are not regularized and their claim in that respect being denied by this court they have approached the Hon'ble High Court of Karnataka in W P No. 26513/2007 and WP No. 19130/2007 and if at all their services were regularized as per their claim pending in their Writ Petition their age of superannuation would have been automatically enhanced to 60 years and there would have been no necessity to proceed with this reference. Only because the present age of retirement of TSFWs is 55 years as per the settlement/agreement it is not a ground to reject their claim for enhancement of the retirement age to 60 years. As rightly urged on behalf of the I Party workmen the II Party itself in its letter addressed to Joint Secretary (Silk), Ministry of Textiles dated 04.11.2010 marked as Ex W-9 having unequivocally stated:
"The Casual Labourers/Farm Workers working in other autonomous bodies like coffee Board, Spices Board, IIHR and Nation Seeds Corporation Limited, etc., have fixed the retirement age of their Casual Labourers/Farm Workers at 58 years/60 years. The copies of replies received from the said organizations are enclosed herewith for ready reference. It is pertinent to state that there is no other organization found to have fixed the retirement age at 55 years for such category of workers. It is also relevant to mention that the Farm Workers of CSB are covered under the Employees Provident Fund and Miscellaneous Provisions Act, 1952, and are contributing towards EPF and other benefits under the said act. The said Act apart from providing EPF benefits to its subscribers, also provides for payment of monthly Pension and also Family Pension to the subscribers/their nominees based on the qualifying serviced, rate of contribution etc. The monthly Pension under the said Act becomes payable at a subscriber on attaining the age of 58 years. If a subscriber opts for pension at the age of 55 years, he will get lesser pension or alternatively a certificate giving commitment to the subscriber to pay the pension from 58th year in which case he will not get any pension from 55th to 58th year. In view of the these statutory provisions, our Farm Workers are deprived of pension immediately on their superannuation at the age of 55 years or they will have to be satisfied with lesser rate of pension. In these circumstances, it is just and reasonable that their age of retirement is enhanced to 58 years. The pendency of the aforesaid case does not come in the way of consideration of this proposal by the Ministry and in case the ministry considers this proposal, the Board can seek dismissal of the Central Reference as settled. The financial 46 OA.No.170/00299/2018/CAT/BANGALORE & CONNECTED MATTERS implication of this account works out to approximately Rs. 2.05 crores per year."
8. It is a clear admission the age of the retirement of such type of workers in other similar organisations are raised to 58 and 60 years there are no reasons for the II party to disown their own recommendations or to refuse the claim of the I Party Union. When this recommendation was made to the Textile Ministry, the Textile Ministry without disputing this position in the reply dated 08.08.2012 copy of which is produced at Ex M-1 while agreeing to enhance the retirement age of TSFWs from 55 years to 58 years w.e.f. 16.07.2012 with certain other conditions imposed a condition at clause (d) that the TSFWs and their Unions shall withdraw all the cases filed in different courts for grant of temporary status and undertake not to raise these issues any further or claim temporary status in future which clause is not accepted by I Party. Thereby the II Party as well as its controlling Ministry practically agreed the demand for enhancement of the age being justified but unnecessarily insisted the Union and the TSFWs to withdraw all cases filed in different court and to undertake not to raise such issues any further. When admittedly the casual labourers working in similar organisations are given the benefit of serving till attaining the age of 60 years their claim that they too are entitled to serve till attaining the age of 60 years is legal and justified. As rightly urged on behalf of the I Party workmen the condition of the Textile Ministry that they should withdraw all their case and undertake not to raise these issues any further or claim temporary status in future in unreasonable and they should allow such demand of workmen to be decided by the appropriate/competent courts before which such matters are pending.
9. It was vehemently argued by the learned advocate appearing for the II party that when the Union Representing the casual labourers and TSFWs working in the II Party by way of settlement agreed the age of superannuation is to be 55 years, unless the same is duly cancelled their demand for enhancement of superannuation age of 60 years is untenable. The alleged agreement relied upon by the learned advocate appearing for the II Party is produced at Ex M-2. On entire reading of the agreement there is no specific clause as to the superannuation age but only under clause (2) of the agreement with regard to the strength of the labourers to be given the wage scale benefits shall be restricted to 75 in number and that the initial encaderment will be on the basis of strict seniority from among those within the age of superannuation, referred to as 55 years. The said clause in the agreement is as under:
"Clause 2: It was also agreed upon that the permanent strength of the labourers to be given the above wage scale benefits will be restricted to seventy five (75) in number (excluding watch 47 OA.No.170/00299/2018/CAT/BANGALORE & CONNECTED MATTERS and ward staff). The initial encaderment will be on the basis of strict seniority from among those within the age of superannuation namely 55 years."
10. Since in the year 1970 the age of the Superannuation of Regular Employees of II Party par with the Central Government Employees was also 55 years the superannuation age of these workmen must have also been referred as 55 years, therefore, on this ground also when as per the recommendations of the Central Pay Commission from time to time the superannuation age of the regular employees of the II party have been enhanced and as per the recommendations of the 5th pay Commission the enhancement of regular employees of the II Party have been raised from 58 years to 60 years for the same benefit the I Party workmen are also entitled to.
11. The learned advocate appearing for the II Party while referring to the certain admissions in the Cross-examination of WW 1 the nature of job of TSFWs being that of a casual labourer involving physical labour urged that such workmen cannot work after attaining the age of 55 years as such also their claim for enhancement of age of superannuation from 55 years to 60 years is not justified. With due respect to the learned advocate appearing for the II party there is no evidence that the efficiency of a physical labourer in these days will be diminished after attaining the age of 55 years comparative to the employees working sitting on the chairs. On the other hand in my opinion the health of a worker involving a physical labour will be stronger/healthier comparative to the employees working sitting on the chairs which is sedentary. In the upshot of the above discussion, I arrive at the conclusion the demand of the Central Silk Board Employees Union for enhancement of retirement age from 55 years to 60 years for the time scale farm workers is legal and justified and that they are entitled to enhancement of superannuation age from 55 years to 60 years. In the result, I pass the following Order:
ORDER The reference is allowed holding that the demand of the Central Silk Board Employees Union for enhancement of retirement age from 55 years to 60 years for the time scale farm workers is legal and justified and that they are entitled to enhancement of their retirement age from 55 years to 60 years."
5. Vide this award, the Tribunal had granted the employees the right to continue till their superannuation on attainment of age of 60 years.48 OA.No.170/00299/2018/CAT/BANGALORE
& CONNECTED MATTERS
6. In the meanwhile, the Union Government in the Ministry of DoPT had declared a scheme called Casual Labourers (Grant of Temporary Status and Regularization) Scheme of Government of India 1993, which we quote:
"APPENDIX Ministry of Personnel, Public Grievances and Pensions (Deptt. of Personnel and Training, Casual Labourers (Grant of Temporary Status and Regularisation) Scheme
1. This scheme shall be called "Casual Labourers (Grant of Temporary Status and Regularisation) Scheme of Government of India, 1993."
2. This Scheme will come into force w. e. f. 1.9.1993.
3. This scheme is applicable to casual labourers in employment of the Ministries/Departments of Government of India and their attached and subordinate offices, on the date of issue of these orders. But it shall not be applicable to casual workers in Railways, Department of Telecommunication and Department of Posts who already have their own schemes.
4. Temporary Status
(i) Temporary status would be conferred on all casual labourers who are in employment on the date of issue of this OM and who have rendered a continuous service of at least one year, which means that they must have been engaged for a period of at least 240 days (206 days in the case of offices observing 5 days week).
(ii) Such conferment of temporary status would be without reference to the creation/availability of regular Group `D' posts.
(iii) Conferment of temporary status on a casual labourer would not involve any change in his duties and responsibilities. The engagement will be on daily rates of pay on need basis. He may be deployed anywhere within the recruitment unit/territorial circle on the basis of availability of work.
(iv) Such casual labourers who acquire temporary status will not, however, be brought on to the permanent establishment unless they are selected through regular selection process for Group `D' posts.
5. Temporary status would entitle the casual labourers to the following benefits:-
49 OA.No.170/00299/2018/CAT/BANGALORE& CONNECTED MATTERS
(i) Wages at daily rates with reference to the minimum of the pay scale for a corresponding regular Group `D' official including DA, HRA and CCA
(ii) Benefits of increments at the same rate as applicable to a Group `D' employee would be taken into account for calculating pro-rata wages for every one year of service subject to performance of duty for at least 240 days, 206 days in administrative offices observing 5 days week) in the year from the date of conferment of temporary status.
(iii) Leave entitlement will be on a pro-rata basis at the rate of one day for every 10 days of work, casual or any other kind of leave, except maternity leave, will not be admissible. They will also be allowed to carry forward the leave at their credit on their regularisation. They will not be entitled to the benefits of encashment of leave on termination of service for any reason or on their quitting service.
(iv) Maternity leave to lady casual labourers as admissible to regular Group `D' employees will be allowed.
(v) 50% of the service rendered under temporary status would be counted for the purpose of retirement benefits after their regularisation.
(vi) After rendering three years' continuous service after conferment of temporary status, the casual labourers would be treated on par with temporary Group `D' employees for the purpose of contribution to the General Provident Fund, and would also further be eligible for the grant of Festival Advance/Flood Advance on the same conditions as are applicable to temporary Group `D' employees, provided they furnish two sureties from permanent Government servants of their Department.
(vii) Until they are regularized, they would be entitled to Productivity Linked Bonus/ Adhoc bonus only at the rates as applicable to casual labourers.
6. No benefits other than those specified above will be admissible to casual labourers with temporary status. However, if any additional benefits are admissible to casual workers working in Industrial establishments in view of provisions of Industrial Disputes Act, they shall continue to be admissible to such casual labourers.
7. Despite conferment of temporary status, the services of a casual labourer may be dispensed with by giving a notice of one month in writing. A casual labourer with temporary status can also quit service by giving a written notice of one month. The wages for the notice period will be payable only for the days on which such casual worker is engaged on work.
8. Procedure for filling up of Group `D' posts 50 OA.No.170/00299/2018/CAT/BANGALORE & CONNECTED MATTERS
(i) Two out of every three vacancies in Group `D' cadres in respective offices where the casual labourers have been working would be filled up as per extant recruitment rules and in accordance with the instructions issued by Department of Personnel and Training from amongst casual workers with temporary status. However, regular Group `D' staff rendered surplus for any reason will have prior claim for absorption against existing/future vacancies. In case of illiterate casual labourers or those who fail to fulfill the minimum qualification prescribed for post, regularisation will be considered only against those posts in respect of which literacy or lack of minimum qualification will not be a requisite qualification. They would be allowed age relaxation equivalent to the period for which they have worked continuously as casual labourer.
9. On regularisation of casual worker with temporary status, no substitute in his place will be appointed as he was not holding any post. Violation of this should be viewed very seriously and attention of the appropriate authorities should be drawn to such cases for suitable disciplinary action against the officers violating these instructions.
10. In future, the guidelines as contained in this Department's OM dated 7.6.88 should be followed strictly in the matter of engagement of casual employees in Central Government offices.
11. Department of Personnel and Training will have the power to make amendments or relax any of the provisions in the scheme that may be considered necessary from time to time."
7. Therefore the employees claim they were granted a temporary status but later on after several years it was sought to be withdrawn but it was challenged.
8. In the meanwhile, the Hon'ble High Court of Karnataka in Writ Petition No. 18693/2014 vide order dated 30.04.2014 had passed an interim order which we quote:
"High Court of Karnataka Daily Orders of the Case Number: WP 18693/2014 for the date of order 30/04/2014 Hon'ble Justice RAM MOHAN REDDY 30/04/2014 51 OA.No.170/00299/2018/CAT/BANGALORE & CONNECTED MATTERS Order in WP 18693/2014 The Union of India-2nd respondent was not a party before the Central Industrial Tribunal, therefore notice to 2nd respondent is unnecessary. The reference of the industrial dispute and its adjudication is only as between the petitioner and the 1st respondent-Union and on that score too notice to 2nd respondent is unnecessary. 2nd respondent, at best, could have been a witness for the petitioner and not a party and therefore is not a proper and necessary party for this proceedings. Sri.V.S.Naik, learned counsel for the caveator takes notice for the 1st respondent. Heard the learned counsel for the parties and perused the award impugned. There is no dispute that during the pendency of the industrial dispute, the Central Government issued a letter dt. 8.8.2012 Annexure-N, permitting the petitioner to extend the benefit of retirement age upto 58 years in respect of Timescale farm workers. The order of reference also discloses that the justification for enhancement of retirement age from 55 years to 60 years, is a burden cast on the 1st respondent-Union. Prima facie what is discernible is that the 1st respondent-Union placed strong reliance on the recommendation of the Fifth Pay Commission by which the age of retirement of Central Govt. employees was enhanced from 58 to 60 years, as also the admission in the cross-examination of MW-1 over the enhancement of retirement age from 58 to 60 years of identical workmen in the National Dairy Development Board, National Seeds Corporation Limited and Indian Council for Agricultural Research. It is no doubt true that the petitioner asserted that policy decisions such as retirement age was required to be taken by the Central Government in view of Section 11 of the Central Silk Board Act, 1948 and petitioner was bound by such a decision. Nevertheless, the question that requires to be answered is whether there was justification for enhancement of age from 55 to 60 years as the age of retirement of the Time scale farm workers. If regard is had to the letter dt. 8.8.2012 Annexure-N, it is needless to state that there shall be an interim order staying the award impugned subject to petitioner implementing the letter dt. 8.8.2012 Annexure-N for the Timescale farm workers of the Board until further orders."
9. The Hon'ble High Court has examined the possibility of enhancement of age of superannuation from 58 years to 60 years. The Hon'ble High Court held that on implementing the letter dated 08.08.2012 the award in C.R. No. 151/2007 will be stayed. It is submitted at the bar that this matter is now pending before the Hon'ble High Court of Karnataka.
52 OA.No.170/00299/2018/CAT/BANGALORE& CONNECTED MATTERS
10. But in the meanwhile, in apparently an overreach and against the principles of Article 14 and 21 of the Constitution of India, the respondent produces a list of people who will retire at the age of 58 even though matters concerning their status till 60 is still being considered by the Hon'ble High Court of Karnataka. Apparently several other proceedings had taken place between the employees on the one hand. The respondents challenges the application on the ground that since the applicants are to be taken as industrial workers this Tribunal may not have jurisdiction in entertaining their case. But apparently it is pointed out that in that case it should be the Industrial Tribunal who will be having the jurisdiction. But apparently there also the respondents have taken a view that Industrial Tribunal also will not have a jurisdiction as the applicants are not industrial workers. This conflict they have not chosen to respond to even though repeatedly asked of them.
11. But they would say that Annexure-R3 is a policy decision of the Central Government and issued under Section 11 of the Central Silk Act and the Board is bound by it. Therefore, what is the policy decision which has been agitated in many a fora before, and the question is not the applicability of policy or whether there can be different kinds of policy in the same matrix unless a proper classification can be made. We had therefore carefully gone through the evidence rendered in the Union Government reference in C.R. No. 151/2007. It appears that the government in many of its Boards, which is a fully funded instrumentality under it, had granted equivalence of 60 years which is currently the basis under Fundamental Rules for superannuation of any government servant. Therefore, unless it is stipulated 53 OA.No.170/00299/2018/CAT/BANGALORE & CONNECTED MATTERS and established that the Central Silk Board workers are a separate category attaining a classification which is different from all other government employees, there cannot be any differentiation or discrimination between all of them. Even though specifically pointed it out to them, no clear cut reply is coming from them other than stating that the earlier decisions which the Board itself had taken to increase the age of superannuation of the workers to 60 was an erroneous one and even the grant of temporary status was an erroneous one and it was taken on compulsion from the Hon'ble High Court of Karnataka. The applicant therefore points out that if they felt that the Hon'ble High Court of Karnataka was needlessly compelling them to implement the same policy for all workers at the same level they could have gone to the Hon'ble Apex Court in challenge which they did not.
12. But then the Board says that this involves a heavy financial liability on the Board and therefore it creates administrative constraints. Therefore we had discussed the matter with both the counsels and it is apparent that there is a need for the work to be done in the institution concerned, as such, some workers will be needed to do the work. The only question is therefore will 'x' continue to work for two more years or not. When 'x' retires on superannuation, a 'y' may have to be recruited again to continue with the same kind of work. Because the fundamental work of the Central Silk Board relate to silkworms and their generation and consequences. It therefore requires workmen.
13. But the Board says that these are just workmen and not the holders of a sanctioned post. But then the applicant would submit that this matter is 54 OA.No.170/00299/2018/CAT/BANGALORE & CONNECTED MATTERS squarely covered by the Umadevi judgment of the Hon'ble Constitution Bench of the Hon'ble Apex Court. The current applicant had put in more than 32 years in service and at the fag end of the service he is told that he is not a government servant whereas he comes under the aegis of the government regulations which is issued from time to time. The respondent Board would say that when the applicant was appointed no application was called for, nor any interview held before the appointment. The Deputy Director of Silkworm Cocoon Procurement Centre, Kunigal obtained an application and directly appointed him as a casual labourer. They would say that there are no records pertaining to this appointment as it is more than 30 years. Therefore, they would say that applicant is not covered by any recruitment rules. The applicant would counter this by saying that nobody prohibited the respondents from creating a set of rules applicable to its own workers since for the procurement centres there has to be workmen.
14. The Board would counter it by saying that they work at the mercy of the Ministry of Textiles and it is a 100% funded operation by the Government of India. But the Government of India had established the Central Silk Board to promote the silk industry. All the work done by the Central Silk Board from the highest officer down to the lowest peon is in furtherance of this scheme only. All the casual labourers also do their work in furtherance of this intention of the Union Government in its Textile Ministry. Therefore there is no separate fundamental responsibility among different classes of workmen from the very high to the lower most 55 OA.No.170/00299/2018/CAT/BANGALORE & CONNECTED MATTERS employees. All work in accordance with that intention of the Union Government which is proclaimed by the statute itself.
15. They would say that the matter relating to enhancement of age till 60 years is also the subject matter of a Writ Petition filed by them before the Hon'ble High Court challenging the award passed by the Central Industrial Tribunal. They would thus say that this Tribunal should not intervene. But then, as is clear from the interim order passed by the Hon'ble High Court at that point of time in 2014, the matter in issue was for the implementation of a letter which unilaterally raised the age up to 58 but not up to 60. But in the interregnum if they had to be retired and sent out fundamental loss will be caused to the employees. Therefore it was stipulated whether the Board will be led to accept the determination of the Hon'ble High Court and grant such appropriate compensation if the Hon'ble High Court deems it fit to uphold the Labour Tribunal's order. The answer even though negative was not conclusive.
16. Therefore going by the Section 14 and 15 of the Administrative Tribunals Act, this is a matter coming within the ambit of this Tribunal.
17. The Board would say that there are nearly 177 workers who had already retired at the age of 58 years since the date of interim order of the Hon'ble High Court and if these applicants are allowed to continue till 60 it will create a precedence for other workers. But then there may not be any retrospective operation of a dismantlement of an alleged policy. Without any doubt, those workers who have not approached the Court in time at that 56 OA.No.170/00299/2018/CAT/BANGALORE & CONNECTED MATTERS point of time accepting the benefits cannot claim any pari materia equality as a promissory estoppel enveloped them. But these applicants have not accepted it and have sought to challenge a decision which they deem is against them. They are eligible to do so by operation of statute and the claim of equivalency with all other government servants in government service.
18. We do not need to go into the facts of the case much more other than holding that in fact it is submitted by both the parties that the matter is engaging the attention of the Union Government at the highest level. The Board itself had recommended that the age of the workers to be enhanced to 60 years. But then apparently there is some confusion within the Ministry which had led the matter being relegated to the backburner till now even though it has been engaging the attention of the Government for the past at least 15 years. Since the government itself had sent a reference to the Industrial Tribunal in 2007 it is implicit that the Government is also inclined to settle this matter. But then applicant points out that internecine issues between the Board and the Ministry had lead to a sorry situation.
19. Therefore we hold that:
1) There cannot be inequality in employment prospects within government.
2) Applicants and others like them are government employees and entitled to prospective terminal benefits including the age of 60 years as superannuation age as is fixed by the Fundamental Rules to this effect.57 OA.No.170/00299/2018/CAT/BANGALORE
& CONNECTED MATTERS
3) As a consequence all these employees will retire at the age of 60 but then, answering the question raised by the Board, it is stipulated that others who may have taken benefits and retired before this at the age of 58 cannot claim a retrospective acceptance as their case is covered by promissory estoppel.
20. The OAs are allowed as above. No order as to costs.
(C V SANKAR) (DR.K.B.SURESH)
MEMBER (A) MEMBER (J)
/ksk/
58 OA.No.170/00299/2018/CAT/BANGALORE
& CONNECTED MATTERS
Annexures referred to by the applicant in OA No. 170/00299/2018 Annexure A1 Copy of the Memorandum dated 30.04.2015 Annexure A2 Copy of the Memorandum dated 09.05.2016 Annexure A3 Copy of the List of Labourers Unit Wise retiring from Board between 01.01.2018 to 30.06.2018 Annexure A4 Copy of the Memorandum dated 12.04.2018 Annexures referred in reply statement of Respondent No. 1 to 3 Annexure R1 Copy of the acknowledgement for having received Annexure- A1 Annexure R2 Copy of the interim order dated 30.04.2014 passed in WP No. 18693/2014 Annexure R3 Copy of the letter issued by the Ministry extending the retirement age from 55 to 58 years Annexure R4 Copy of the Casual Labour (Grant of Temporary Status & Regulations) Scheme of Government of India, 1993 Annexure R5 Copy of the letter of Ministry of Textiles extending the scheme to the Casual Farm Workers to CSB dated 11.06.2015 Annexures referred to by the applicant in Memo Document No. 1 Copy of the Casual Labour (Grant of Temporary Status & Regulations) Scheme of Government of India, 1993 Document No. 2 Copy of the letter dated 09.01.2009 Document No. 3 Copy of the judgment dated 29.04.2002 in Civil Appeal No. 3168/2002 Annexures referred by Respondent No. 4 Annexure RA-1 Copy of the relevant portion of GOI Action points/Milestones Annexure RA-II Copy of the institute-wise units of CSB Annexure RA-III Copy of the units closed during 2018-19 Annexure RA-IV Copy of the units closed during 2019-20 Annexure RA-V Copy of the Agenda item and minutes of the 136th meeting of the Board held on 02.08.2019 Annexure RA-VI Copy of the Minutes of the Meeting dated 22.04.2019 Annexure RA-VII Copy of the Minutes of the Meeting dated 13.06.2019 Annexure RA-VIII Copy of the Apex court judgment in CA No. 717 to 719 of 1999 Annexures referred to by the applicant in OA No. 170/00485/2018 59 OA.No.170/00299/2018/CAT/BANGALORE & CONNECTED MATTERS Annexure A1 Copy of the Memorandum dated 09.12.1992 Annexure A2 Copy of the Memorandum dated 13.12.2010 Annexure A3 Copy of the Memorandum dated 09.05.2016 Annexure A4 Copy of the List of Labourers Unit Wise retiring from Board between 01.01.2018 to 30.06.2018 Annexure A5 Copy of the award dated 01.04.2013 passed by the CGIT Annexures referred in reply statement of Respondents Annexure R1 Copy of the acknowledgement for having received Annexure- A1 Annexure R2 Copy of the interim order dated 30.04.2014 passed in WP No. 18693/2014 Annexure R3 Copy of the letter issued by the Ministry extending the retirement age from 55 to 58 years Annexure R4 Copy of the Casual Labour (Grant of Temporary Status & Regulations) Scheme of Government of India, 1993 Annexure R5 Copy of the letter of Ministry of Textiles extending the scheme to the Casual Farm Workers to CSB dated 11.06.2015 Annexures referred to by the applicant in OA No. 170/00486/2018 Annexure A1 Copy of the Memorandum dated 17.12.1996 Annexure A2 Copy of the provisional wage slip for the month of April, 2018 Annexure A3 Copy of the List of Labourers Unit Wise retiring from Board between 01.01.2018 to 30.06.2018 Annexure A4 Copy of the award dated 01.04.2013 passed by the CGIT Annexures referred in reply statement of Respondents Annexure R1 Copy of the acknowledgement for having received Annexure- A1 Annexure R2 Copy of the interim order dated 30.04.2014 passed in WP No. 18693/2014 Annexure R3 Copy of the letter issued by the Ministry extending the retirement age from 55 to 58 years Annexure R4 Copy of the Casual Labour (Grant of Temporary Status & Regulations) Scheme of Government of India, 1993 Annexure R5 Copy of the letter of Ministry of Textiles extending the scheme to the Casual Farm Workers to CSB dated 11.06.2015 Annexures referred to by the applicant in OA No. 170/00538/2018 60 OA.No.170/00299/2018/CAT/BANGALORE & CONNECTED MATTERS Annexure A1 Copy of the Memorandum dated 20.01.2006 Annexure A2 Copy of the Memorandum dated 03.10.2006 Annexure A3 Copy of the Memorandum dated 29.11.2010 Annexure A4 Copy of the List of Labourers Unit Wise retiring from Board between 01.01.2018 to 30.06.2018 Annexure A5 Copy of the award dated 01.04.2013 passed by the CGIT Annexures referred to by the applicant in OA No. 170/00564/2018 Annexure A1 Copy of the Memorandum dated 26.11.1992 Annexure A2 Copy of the Memorandum dated 23.01.2006 Annexure A3 Copy of the Memorandum dated 02.04.2016 Annexure A4 Copy of the List of Labourers Unit Wise retiring from Board between 01.01.2018 to 30.06.2018 Annexure A5 Copy of the award dated 01.04.2013 passed by the CGIT Annexure A6 Copy of the order of the Tribunal in OA No. 299/2018 Annexures referred in reply statement of Respondents Annexure R1 Copy of the interim order dated 30.04.2014 passed in WP No. 18693/2014 Annexure R2 Copy of the letter issued by the Ministry extending the retirement age from 55 to 58 years Annexure R3 Copy of the Casual Labour (Grant of Temporary Status & Regulations) Scheme of Government of India, 1993 Annexure R4 Copy of the letter of Ministry of Textiles extending the scheme to the Casual Farm Workers to CSB dated 11.06.2015 Annexures referred to by the applicant in OA No. 170/00588/2018 Annexure A1 Copy of the Memorandum dated 30.03.2006 Annexure A2 Copy of the provisional wage slip for the month of May, 2018 Annexure A3 Copy of the List of Labourers Unit Wise retiring from Board between 01.01.2018 to 30.06.2018 Annexure A4 Copy of the award dated 01.04.2013 passed by the CGIT Annexure A5 Copy of the order in OA No. 299/2018 Annexures referred to by the applicant in OA No. 170/00589/2018 Annexure A1 Copy of the Memorandum dated 25.08.2008 Annexure A2 Copy of the Memorandum dated 25.04.2016 Annexure A3 Copy of the List of Labourers Unit Wise retiring from Board between 01.01.2018 to 30.06.2018 61 OA.No.170/00299/2018/CAT/BANGALORE & CONNECTED MATTERS Annexure A4 Copy of the Memorandum dated 31.05.2018 Annexure A5 Copy of the award dated 01.04.2013 passed by the CGIT Annexure A6 Copy of the order of the Tribunal in OA No. 299/2018 Annexures referred in reply statement of Respondents Annexure R1 Copy of the interim order dated 30.04.2014 passed in WP No. 18693/2014 Annexure R2 Copy of the letter issued by the Ministry extending the retirement age from 55 to 58 years Annexure R3 Copy of the Casual Labour (Grant of Temporary Status & Regulations) Scheme of Government of India, 1993 Annexure R4 Copy of the letter of Ministry of Textiles extending the scheme to the Casual Farm Workers to CSB dated 11.06.2015 Annexures referred to by the applicant in OA No. 170/00725/2018 Annexure A1 Copy of the Memorandum dated 30.10.1992 Annexure A2 Copy of the Memorandum dated 10.12.1996 Annexure A3 Copy of the Memorandum dated 04.12.2010 Annexure A4 Copy of the Memorandum dated 23.04.2016 Annexure A5 Copy of the Memorandum dated 10.07.2018 Annexure A6 Copy of the award dated 01.04.2013 passed by the CGIT Annexure A7 Copy of the order of the Tribunal in OA No. 299/2018 Annexures referred in reply statement of Respondents Annexure R1 Copy of the interim order dated 30.04.2014 passed in WP No. 18693/2014 Annexure R2 Copy of the letter issued by the Ministry extending the retirement age from 55 to 58 years Annexure R3 Copy of the Casual Labour (Grant of Temporary Status & Regulations) Scheme of Government of India, 1993 Annexure R4 Copy of the letter of Ministry of Textiles extending the scheme to the Casual Farm Workers to CSB dated 11.06.2015 Annexures referred to by the applicant in OA No. 170/01277/2018 Annexure A1 Copy of the Memorandum dated 19.06.1984 Annexure A2 Copy of the Memorandum dated 26.03.2016 Annexure A3 Copy of the wage slip for the month of June, 2018 Annexure A4 Copy of the Memorandum dated 11.07.2018 Annexure A5 Copy of the applicant's 8th class pass certificate 62 OA.No.170/00299/2018/CAT/BANGALORE & CONNECTED MATTERS Annexure A6 Copy of the List of Labourers Unit Wise retiring from Board between 01.01.2018 to 30.06.2018 Annexure A7 Copy of the interim order dated 20.04.2018 in OA NO. 299/2018 Annexure A8 Copy of the award dated 01.04.2013 passed by the CGIT Annexures referred in reply statement of Respondents Annexure R1 Copy of the interim order dated 30.04.2014 passed in WP No. 18693/2014 Annexure R2 Copy of the letter issued by the Ministry extending the retirement age from 55 to 58 years Annexure R3 Copy of the Casual Labour (Grant of Temporary Status & Regulations) Scheme of Government of India, 1993 Annexure R4 Copy of the letter of Ministry of Textiles extending the scheme to the Casual Farm Workers to CSB dated 11.06.2015 Annexures referred in MA 423/2018 Annexure R5 Copy of the interim order dated 16.08.2018 in WP No. 35327/2018 Annexures referred to by the applicant in OA No. 170/01831/2018 Annexure A1 Copy of the Memorandum dated 27.11.2010 Annexure A2 Copy of the Memorandum dated 20.04.2016 Annexure A3 Copy of the wage slip for the month of October, 2018 Annexure A4 Copy of the applicant's PAN card Annexure A5 Copy of the List of Labourers Unit Wise retiring from Board between 01.01.2018 to 30.06.2018 Annexure A6 Copy of the interim order dated 20.04.2018 in OA NO. 299/2018 Annexure A7 Copy of the award dated 01.04.2013 passed by the CGIT Annexures referred to by the applicant in OA No. 170/00061/2019 Annexure A1 Copy of the Memorandum dated 29.07.1987 Annexure A2 Copy of the Memorandum dated 18.11.1992 Annexure A3 Copy of the Memorandum dated 21.01.2006 Annexure A4 Copy of the Memorandum dated 04.12.2010 Annexure A5 Copy of the wage slip for the month of December, 2018 63 OA.No.170/00299/2018/CAT/BANGALORE & CONNECTED MATTERS Annexure A6 Copy of the applicant's PAN card Annexure A7 Copy of the List of Labourers Unit Wise retiring from Board between 01.01.2018 to 30.06.2018 Annexure A8 Copy of the interim order dated 20.04.2018 in OA NO. 299/2018 Annexure A9 Copy of the award dated 01.04.2013 passed by the CGIT Annexures referred in reply statement of Respondents Annexure R1 Copy of the statement indicating the benefits extended to the Casual Labourers Annexure R2 Copy of the interim order dated 30.04.2014 passed in WP No. 18693/2014 Annexure R3 Copy of the letter issued by the Ministry extending the retirement age from 55 to 58 years Annexure R4 Copy of the Casual Labour (Grant of Temporary Status & Regulations) Scheme of Government of India, 1993 Annexure R5 Copy of the letter of Ministry of Textiles extending the scheme to the Casual Farm Workers to CSB dated 11.06.2015 Annexure R6 Copy of the interim order dated 16.08.2018 in WP No. 35327/2018 Annexures referred to by the applicant in OA No. 170/00062/2019 Annexure A1 Copy of the Memorandum dated 07.07.1987 Annexure A2 Copy of the Memorandum dated 25.08.2008 Annexure A3 Copy of the Memorandum dated 31.03.2016 Annexure A4 Copy of the wage slip for the month of December, 2018 Annexure A5 Copy of the applicant's PAN card Annexure A6 Copy of the List of Labourers Unit Wise retiring from Board between 01.01.2018 to 30.06.2018 Annexure A7 Copy of the interim order dated 20.04.2018 in OA NO. 299/2018 Annexure A8 Copy of the award dated 01.04.2013 passed by the CGIT Annexures referred in reply statement of Respondents Annexure R1 Copy of the statement indicating the benefits extended to the Casual Labourers Annexure R2 Copy of the interim order dated 30.04.2014 passed in WP No. 18693/2014 Annexure R3 Copy of the letter issued by the Ministry extending the 64 OA.No.170/00299/2018/CAT/BANGALORE & CONNECTED MATTERS retirement age from 55 to 58 years Annexure R4 Copy of the Casual Labour (Grant of Temporary Status & Regulations) Scheme of Government of India, 1993 Annexure R5 Copy of the letter of Ministry of Textiles extending the scheme to the Casual Farm Workers to CSB dated 11.06.2015 Annexure R6 Copy of the interim order dated 16.08.2018 in WP No. 35327/2018 Annexures referred to by the applicant in OA No. 170/00063/2019 Annexure A1 Copy of the Memorandum dated 25.08.1987 Annexure A2 Copy of the Memorandum dated 01.11.1992 Annexure A3 Copy of the Memorandum dated 20.04.2016 Annexure A4 Copy of the wage slip for the month of November, 2018 Annexure A5 Copy of the applicant's PAN card Annexure A6 Copy of the List of Labourers Unit Wise retiring from Board between 01.01.2018 to 30.06.2018 Annexure A7 Copy of the interim order dated 20.04.2018 in OA NO. 299/2018 Annexure A8 Copy of the award dated 01.04.2013 passed by the CGIT Annexures referred in reply statement of Respondents Annexure R1 Copy of the statement indicating the benefits extended to the Casual Labourers Annexure R2 Copy of the interim order dated 30.04.2014 passed in WP No. 18693/2014 Annexure R3 Copy of the letter issued by the Ministry extending the retirement age from 55 to 58 years Annexure R4 Copy of the Casual Labour (Grant of Temporary Status & Regulations) Scheme of Government of India, 1993 Annexure R5 Copy of the letter of Ministry of Textiles extending the scheme to the Casual Farm Workers to CSB dated 11.06.2015 Annexure R6 Copy of the interim order dated 16.08.2018 in WP No. 35327/2018 Annexures referred to by the applicant in OA No. 170/00117/2019 Annexure A1 Copy of the Memorandum dated 03.02.1990 Annexure A2 Copy of the Memorandum dated 28.02.1995 Annexure A3 Copy of the Memorandum dated 09.05.2016 Annexure A4 Copy of the wage slip for the month of December, 2018 Annexure A5 Copy of the applicant's Aadhar card 65 OA.No.170/00299/2018/CAT/BANGALORE & CONNECTED MATTERS Annexure A6 Copy of the List of Labourers Unit Wise retiring from Board between 01.01.2018 to 30.06.2018 Annexure A7 Copy of the interim order dated 20.04.2018 in OA NO. 299/2018 Annexure A8 Copy of the award dated 01.04.2013 passed by the CGIT Annexures referred to by the applicant in OA No. 170/00120/2019 Annexure A1 Copy of the Memorandum dated 22.06.1988 Annexure A2 Copy of the Memorandum dated 21.07.1988 Annexure A3 Copy of the Memorandum dated 02.05.2016 Annexure A4 Copy of the Memorandum dated 22.08.2016 Annexure A5 Copy of the wage slip for the month of December, 2018 Annexure A6 Copy of the applicant's PAN card Annexure A7 Copy of the List of Labourers Unit Wise retiring from Board between 01.01.2018 to 30.06.2018 Annexure A8 Copy of the interim order dated 20.04.2018 in OA NO. 299/2018 Annexure A9 Copy of the award dated 01.04.2013 passed by the CGIT Annexures referred to by the applicant in OA No. 170/00299/2019 Annexure A1 Copy of the wage slip for the month of February, 2019 Annexure A2 Copy of the applicant's PAN card Annexure A3 Copy of the List of Labourers Unit Wise retiring from Board between 01.01.2018 to 30.06.2018 Annexure A4 Copy of the interim order dated 20.04.2018 in OA NO. 299/2018 Annexure A5 Copy of the award dated 01.04.2013 passed by the CGIT Annexures referred in reply statement of Respondents Annexure R1 Copy of the interim order dated 30.04.2014 passed in WP No. 18693/2014 Annexure R2 Copy of the letter issued by the Ministry dated 08.08.2012 Annexure R3 Copy of the Casual Labour (Grant of Temporary Status & Regulations) Scheme of Government of India, 1993 Annexure R4 Copy of the letter of Ministry of Textiles dated 11.06.2015 Annexure R5 Copy of the interim order dated 16.08.2018 Annexures referred to by the applicant in OA No. 170/00403/2019 Annexure A1 Copy of the Memorandum dated 30.03.2016 Annexure A2 Copy of the Memorandum dated 30.07.2016 66 OA.No.170/00299/2018/CAT/BANGALORE & CONNECTED MATTERS Annexure A3 Copy of the wage slip for the month of February, 2019 Annexure A4 Copy of the applicant's TC Annexure A5 Copy of the List of Labourers Unit Wise retiring from Board between 01.01.2018 to 30.06.2018 Annexure A6 Copy of the interim order dated 20.04.2018 in OA NO. 299/2018 Annexure A7 Copy of the award dated 01.04.2013 passed by the CGIT Annexures referred in reply statement of Respondents Annexure R1 Copy of the interim order dated 30.04.2014 passed in WP No. 18693/2014 Annexure R2 Copy of the letter issued by the Ministry dated 08.08.2012 Annexure R3 Copy of the Casual Labour (Grant of Temporary Status & Regulations) Scheme of Government of India, 1993 Annexure R4 Copy of the letter of Ministry of Textiles dated 11.06.2015 Annexure R5 Copy of the interim order dated 16.08.2018 Annexures referred to by the applicant in OA No. 170/00406/2019 Annexure A1 Copy of the Memorandum dated 30.11.2010 Annexure A2 Copy of the Memorandum dated 30.03.2016 Annexure A3 Copy of the Memorandum dated 26.07.2016 Annexure A4 Copy of the wage slip for the month of February, 2019 Annexure A5 Copy of the applicant's PAN card Annexure A6 Copy of the List of Labourers Unit Wise retiring from Board between 01.01.2018 to 30.06.2018 Annexure A7 Copy of the interim order dated 20.04.2018 in OA NO. 299/2018 Annexure A8 Copy of the award dated 01.04.2013 passed by the CGIT Annexures referred in reply statement of Respondents Annexure R1 Copy of the interim order dated 30.04.2014 passed in WP No. 18693/2014 Annexure R2 Copy of the letter issued by the Ministry dated 08.08.2012 Annexure R3 Copy of the Casual Labour (Grant of Temporary Status & Regulations) Scheme of Government of India, 1993 Annexure R4 Copy of the letter of Ministry of Textiles dated 11.06.2015 Annexure R5 Copy of the interim order dated 16.08.2018 Annexures referred to by the applicant in OA No. 170/00459/2019 67 OA.No.170/00299/2018/CAT/BANGALORE & CONNECTED MATTERS Annexure A1 Copy of the Memorandum dated 26.11.1992 Annexure A2 Copy of the Memorandum dated 26.05.1997 Annexure A3 Copy of the Memorandum dated 23.01.2006 Annexure A4 Copy of the Memorandum dated 02.04.2016 Annexure A5 Copy of the pay fixation letter issued by R3 Annexure A6 Copy of the wage slip for the month of March, 2019 Annexure A7 Copy of the applicant's PAN card Annexure A8 Copy of the List of Labourers Unit Wise retiring from Board between 01.01.2018 to 30.06.2018 Annexure A9 Copy of the interim order dated 20.04.2018 in OA NO. 299/2018 Annexure A10 Copy of the award dated 01.04.2013 passed by the CGIT Annexures referred in reply statement of Respondents Annexure R1 Copy of the interim order dated 30.04.2014 passed in WP No. 18693/2014 Annexure R2 Copy of the letter issued by the Ministry dated 08.08.2012 Annexure R3 Copy of the Casual Labour (Grant of Temporary Status & Regulations) Scheme of Government of India, 1993 Annexure R4 Copy of the letter of Ministry of Textiles dated 11.06.2015 Annexure R5 Copy of the interim order dated 16.08.2018 Annexures referred to by the applicant in OA No. 170/00460/2019 Annexure A1 Copy of the Memorandum dated 05.02.1993 Annexure A2 Copy of the Memorandum dated 04.11.2006 Annexure A3 Copy of the Memorandum dated 26.11.2010 Annexure A4 Copy of the Memorandum dated 29.04.2016 Annexure A5 Copy of the wage slip for the month of March, 2019 Annexure A6 Copy of the applicant's TC Annexure A7 Copy of the List of Labourers Unit Wise retiring from Board between 01.01.2018 to 30.06.2018 Annexure A8 Copy of the interim order dated 20.04.2018 in OA NO. 299/2018 Annexure A9 Copy of the award dated 01.04.2013 passed by the CGIT Annexures referred in reply statement of Respondents Annexure R1 Copy of the interim order dated 30.04.2014 passed in WP No. 18693/2014 Annexure R2 Copy of the letter issued by the Ministry dated 08.08.2012 Annexure R3 Copy of the Casual Labour (Grant of Temporary Status & 68 OA.No.170/00299/2018/CAT/BANGALORE & CONNECTED MATTERS Regulations) Scheme of Government of India, 1993 Annexure R4 Copy of the letter of Ministry of Textiles dated 11.06.2015 Annexure R5 Copy of the interim order dated 16.08.2018 Annexures referred to by the applicant in OA No. 170/00461/2019 Annexure A1 Copy of the Memorandum dated 03.08.1985 Annexure A2 Copy of the Memorandum dated 18.11.1992 Annexure A3 Copy of the Memorandum dated 31.03.2016 Annexure A4 Copy of the wage slip for the month of March, 2019 Annexure A5 Copy of the letter dated 02.04.2019 Annexure A6 Copy of the applicant's PAN card Annexure A7 Copy of the List of Labourers Unit Wise retiring from Board between 01.01.2018 to 30.06.2018 Annexure A8 Copy of the interim order dated 20.04.2018 in OA NO. 299/2018 Annexure A9 Copy of the award dated 01.04.2013 passed by the CGIT Annexures referred in reply statement of Respondents Annexure R1 Copy of the interim order dated 30.04.2014 passed in WP No. 18693/2014 Annexure R2 Copy of the letter issued by the Ministry dated 08.08.2012 Annexure R3 Copy of the Casual Labour (Grant of Temporary Status & Regulations) Scheme of Government of India, 1993 Annexure R4 Copy of the letter of Ministry of Textiles dated 11.06.2015 Annexure R5 Copy of the interim order dated 16.08.2018 Annexures referred to by the applicant in OA No. 170/00462/2019 Annexure A1 Copy of the Memorandum dated 29.09.1994 Annexure A2 Copy of the certificate issued by R2 for the applicant's training Annexure A3 Copy of the Memorandum dated 27.04.2016 Annexure A4 Copy of the Memorandum dated 06.08.2018 Annexure A5 Copy of the wage slip for the month of March, 2019 Annexure A6 Copy of the applicant's PAN card Annexure A7 Copy of the List of Labourers Unit Wise retiring from Board between 01.01.2018 to 30.06.2018 Annexure A8 Copy of the interim order dated 20.04.2018 in OA NO. 299/2018 Annexure A9 Copy of the award dated 01.04.2013 passed by the CGIT Annexures referred in reply statement of Respondents 69 OA.No.170/00299/2018/CAT/BANGALORE & CONNECTED MATTERS Annexure R1 Copy of the interim order dated 30.04.2014 passed in WP No. 18693/2014 Annexure R2 Copy of the letter issued by the Ministry dated 08.08.2012 Annexure R3 Copy of the Casual Labour (Grant of Temporary Status & Regulations) Scheme of Government of India, 1993 Annexure R4 Copy of the letter of Ministry of Textiles dated 11.06.2015 Annexure R5 Copy of the interim order dated 16.08.2018 Annexures referred to by the applicant in OA No. 170/00463/2019 Annexure A1 Copy of the Memorandum dated 10.12.2010 Annexure A2 Copy of the Memorandum dated 03.04.2019 Annexure A3 Copy of the wage slip for the month of March, 2019 Annexure A4 Copy of the applicant's TC Annexure A5 Copy of the List of Labourers Unit Wise retiring from Board between 01.01.2018 to 30.06.2018 Annexure A6 Copy of the interim order dated 20.04.2018 in OA NO. 299/2018 Annexure A7 Copy of the award dated 01.04.2013 passed by the CGIT Annexures referred in reply statement of Respondents Annexure R1 Copy of the interim order dated 30.04.2014 passed in WP No. 18693/2014 Annexure R2 Copy of the letter issued by the Ministry dated 08.08.2012 Annexure R3 Copy of the Casual Labour (Grant of Temporary Status & Regulations) Scheme of Government of India, 1993 Annexure R4 Copy of the letter of Ministry of Textiles dated 11.06.2015 Annexure R5 Copy of the interim order dated 16.08.2018 Annexures referred to by the applicant in OA No. 170/00464/2019 Annexure A1 Copy of the Memorandum dated 30.06.86 Annexure A2 Copy of the Memorandum dated 03.01.1997 Annexure A3 Copy of the certificate issued by R2 for the applicant's training Annexure A4 Copy of the Memorandum dated 26.03.2016 Annexure A5 Copy of the wage slip for the month of February, 2019 Annexure A6 Copy of the applicant's PAN card Annexure A7 Copy of the List of Labourers Unit Wise retiring from Board between 01.01.2018 to 30.06.2018 Annexure A8 Copy of the interim order dated 20.04.2018 in OA NO. 299/2018 70 OA.No.170/00299/2018/CAT/BANGALORE & CONNECTED MATTERS Annexure A9 Copy of the award dated 01.04.2013 passed by the CGIT Annexures referred in reply statement of Respondents Annexure R1 Copy of the interim order dated 30.04.2014 passed in WP No. 18693/2014 Annexure R2 Copy of the letter issued by the Ministry dated 08.08.2012 Annexure R3 Copy of the Casual Labour (Grant of Temporary Status & Regulations) Scheme of Government of India, 1993 Annexure R4 Copy of the letter of Ministry of Textiles dated 11.06.2015 Annexure R5 Copy of the interim order dated 16.08.2018 Annexures referred to by the applicant in OA No. 170/00534/2019 Annexure A1 Copy of the Office Order dated 24.10.1992 Annexure A2 Copy of the Memorandum dated 28.01.2006 Annexure A3 Copy of the Memorandum dated 25.11.2010 Annexure A4 Copy of the Memorandum dated 30.04.2016 Annexure A5 Copy of the wage slip for the month of March, 2019 Annexure A6 Copy of the applicant's PAN card Annexure A7 Copy of the List of Labourers Unit Wise retiring from Board between 01.01.2018 to 30.06.2018 Annexure A8 Copy of the interim order dated 20.04.2018 in OA NO. 299/2018 Annexure A9 Copy of the award dated 01.04.2013 passed by the CGIT Annexures referred in reply statement of Respondents Annexure R1 Copy of the interim order dated 30.04.2014 passed in WP No. 18693/2014 Annexure R2 Copy of the letter issued by the Ministry dated 08.08.2012 Annexure R3 Copy of the Casual Labour (Grant of Temporary Status & Regulations) Scheme of Government of India, 1993 Annexure R4 Copy of the letter of Ministry of Textiles dated 11.06.2015 Annexure R5 Copy of the interim order dated 16.08.2018 Annexures referred to by the applicant in OA No. 170/00700/2019 Annexure A1 Copy of the Memorandum dated 12.07.1988 Annexure A2 Copy of the Memorandum dated 21.08.1993 Annexure A3 Copy of the certificate issued by R2 for the applicant's training Annexure A4 Copy of the Memorandum dated 26.04.2016 Annexure A5 Copy of the wage slip for the month of May, 2019 71 OA.No.170/00299/2018/CAT/BANGALORE & CONNECTED MATTERS Annexure A6 Copy of the applicant's PAN card Annexure A7 Copy of the List of Labourers Unit Wise retiring from Board between 01.01.2018 to 30.06.2018 Annexure A8 Copy of the interim order dated 20.04.2018 in OA NO. 299/2018 Annexure A9 Copy of the award dated 01.04.2013 passed by the CGIT Annexure A10 Copy of the pay fixation letter dated 27.03.2019 Annexures referred to by the applicant in OA No. 170/00701/2019 Annexure A1 Copy of the Memorandum dated 24.04.2016 Annexure A2 Copy of the wage slip for the month of May, 2019 Annexure A3 Copy of the applicant's TC Annexure A4 Copy of the List of Labourers Unit Wise retiring from Board between 01.01.2018 to 30.06.2018 Annexure A5 Copy of the interim order dated 20.04.2018 in OA NO. 299/2018 Annexure A6 Copy of the award dated 01.04.2013 passed by the CGIT Annexure A7 Copy of the pay fixation letter dated 27.03.2019 Annexures referred to by the applicant in OA No. 170/00702/2019 Annexure A1 Copy of the Memorandum dated 23.01.1996 Annexure A2 Copy of the extract of applicant's service register Annexure A3 Copy of the wage slip for the month of May, 2019 Annexure A4 Copy of the applicant's PAN card Annexure A5 Copy of the List of Labourers Unit Wise retiring from Board between 01.01.2018 to 30.06.2018 Annexure A6 Copy of the interim order dated 20.04.2018 in OA NO. 299/2018 Annexure A7 Copy of the award dated 01.04.2013 passed by the CGIT Annexure A8 Copy of the pay fixation letter dated 04.04.2019 Annexures referred to by the applicant in OA No. 170/00703/2019 Annexure A1 Copy of the Memorandum dated 26.11.1992 Annexure A2 Copy of the Memorandum dated 26.05.1997 Annexure A3 Copy of the Memorandum dated 23.01.2006 Annexure A4 Copy of the Memorandum dated 02.04.2016 Annexure A5 Copy of the pay fixation letter issued by R3 Annexure A6 Copy of the applicant's PAN card Annexure A7 Copy of the List of Labourers Unit Wise retiring from Board between 01.01.2018 to 30.06.2018 Annexure A8 Copy of the interim order dated 20.04.2018 in OA NO.
72 OA.No.170/00299/2018/CAT/BANGALORE& CONNECTED MATTERS 299/2018 Annexure A9 Copy of the award dated 01.04.2013 passed by the CGIT Annexures referred to by the applicant in OA No. 170/00845/2019 Annexure A1 Copy of the Casual Labour (Grant of Temporary Status & Regulations) Scheme of Government of India, 1993 Annexure A2 Copy of the Memorandum dated 22.08.2007 Annexure A3 Copy of the letter dated 09.01.2009 Annexure A4 Copy of the award dated 01.04.2013 passed by the CGIT Annexure A5 Copy of the Memorandum dated 15.09.2016 Annexure A6 Copy of the wage slip for the month of September, 2017 Annexure A7 Copy of the Memorandum dated 01.11.2017 Annexure A8 Copy of the Memorandum dated 27.10.2017 Annexure A9 Copy of the communication dated 08.02.2019 Annexure A10 Copy of the judgment in Civil Appeal No. 3168/2002 Annexure A11 Copy of the OM dated 19.02.2018 Annexures referred to by the applicant in OA No. 170/00846/2019 Annexure A1 Copy of the Memorandum dated 23.01.1996 Annexure A2 Copy of the Memorandum dated 26.11.2010 Annexure A3 Copy of the Casual Labour (Grant of Temporary Status & Regulations) Scheme of Government of India, 1993 Annexure A4 Copy of the letter dated 09.01.2009 Annexure A5 Copy of the award dated 01.04.2013 passed by the CGIT Annexure A6 Copy of the Memorandum dated 22.07.2016 Annexure A7 Copy of the provisional wage slip for the month of January, 2018 Annexure A8 Copy of the Memorandum dated 26.03.2018 Annexure A9 Copy of the communication dated 08.02.2019 Annexure A10 Copy of the judgment in Civil Appeal No. 3168/2002 Annexure A11 Copy of the OM dated 19.02.2018 Annexures referred to by the applicant in OA No. 170/00847/2019 Annexure A1 Copy of the Memorandum dated 16.11.1992 Annexure A2 Copy of the certificate issued by Respondent No. 2 for applicant's training Annexure A3 Copy of the Memorandum dated 26.11.2010 Annexure A4 Copy of the Casual Labour (Grant of Temporary Status & Regulations) Scheme of Government of India, 1993 Annexure A5 Copy of the letter dated 09.01.2009 Annexure A6 Copy of the award dated 01.04.2013 passed by the CGIT 73 OA.No.170/00299/2018/CAT/BANGALORE & CONNECTED MATTERS Annexure A7 Copy of the Memorandum dated 01.07.2015 Annexure A8 Copy of the provisional wage slip for the month of May, 2018 Annexure A9 Copy of the Memorandum dated 01.05.2018 Annexure A10 Copy of the communication dated 08.02.2019 Annexure A11 Copy of the judgment in Civil Appeal No. 3168/2002 Annexure A12 Copy of the OM dated 19.02.2018 Annexures referred to by the applicant in OA No. 170/00848/2019 Annexure A1 Copy of the Memorandum dated 16.11.1992 Annexure A2 Copy of the certificate issued by Respondent No. 2 for applicant's training Annexure A3 Copy of the Memorandum dated 26.11.2010 Annexure A4 Copy of the Casual Labour (Grant of Temporary Status & Regulations) Scheme of Government of India, 1993 Annexure A5 Copy of the letter dated 09.01.2009 Annexure A6 Copy of the award dated 01.04.2013 passed by the CGIT Annexure A7 Copy of the Memorandum dated 31.03.2016 Annexure A8 Copy of the provisional wage slip for the month of April, 2018 Annexure A9 Copy of the Memorandum dated 01.05.2018 Annexure A10 Copy of the communication dated 08.02.2019 Annexure A11 Copy of the judgment in Civil Appeal No. 3168/2002 Annexure A12 Copy of the OM dated 19.02.2018 Annexures referred to by the applicant in OA No. 170/00955/2019 Annexure A1 Copy of the Memorandum dated 26.11.1992 Annexure A2 Copy of the Memorandum dated 23.01.2006 Annexure A3 Copy of the Memorandum dated 01.12.2010 Annexure A4 Copy of the Memorandum dated 02.08.2016 Annexure A5 Copy of the wageslip of the applicant for the month of June, 2019 Annexure A6 Copy of the applicant's PAN card Annexure A7 Copy of the List of Labourers Unit Wise retiring from Board between 01.01.2018 to 30.06.2018 Annexure A8 Copy of the interim order dated 20.04.2018 in OA NO. 299/2018 Annexure A9 Copy of the award dated 01.04.2013 passed by the CGIT Annexures referred to by the applicant in OA No. 170/01391/2019 Annexure A1 Copy of the Memorandum dated 24.03.1994 Annexure A2 Copy of the Memorandum dated 28.10.1995 74 OA.No.170/00299/2018/CAT/BANGALORE & CONNECTED MATTERS Annexure A3 Copy of the Circular dated 18.07.2007 Annexure A4 Copy of the Memorandum dated 30.03.2016 Annexure A5 Copy of the Memorandum dated 30.07.2016 Annexure A6 Copy of the statement of fixation of pay under CCS (RP) Rules, 2016 Annexure A7 Copy of the wageslip of the applicant for the month of October, 2019 Annexure A8 Copy of the applicant's Aadhaar card Annexure A9 Copy of the List of Labourers Unit Wise retiring from Board between 01.01.2018 to 30.06.2018 Annexure A10 Copy of the interim order dated 20.04.2018 in OA NO. 299/2018 Annexure A11 Copy of the award dated 01.04.2013 passed by the CGIT Annexures referred to by the applicant in OA No. 170/01674/2019 Annexure A1 Copy of the Memorandum dated 25.01.2006 Annexure A2 Copy of the Memorandum dated 25.07.2008 Annexure A3 Copy of the Memorandum dated 16.05.2016 Annexure A4 Copy of the Memorandum dated 26.07.2016 Annexure A5 Copy of the wageslip of the applicant for the month of November, 2019 Annexure A6 Copy of the applicant's Aadhaar card Annexure A7 Copy of the List of Labourers Unit Wise retiring from Board between 01.01.2018 to 30.06.2018 Annexure A8 Copy of the interim order dated 20.04.2018 in OA NO. 299/2018 Annexure A9 Copy of the award dated 01.04.2013 passed by the CGIT Annexures referred to by the applicant in OA No. 170/00084/2020 Annexure A1 Copy of the Memorandum dated 01.11.1992 Annexure A2 Copy of the certificate issued by R2 for the applicant's training Annexure A3 Copy of the Memorandum dated 20.04.2016 Annexure A4 Copy of the wage slip for the month of November, 2019 Annexure A5 Copy of the applicant's Aadhar card Annexure A6 Copy of the List of Labourers Unit Wise retiring from Board between 01.01.2018 to 30.06.2018 Annexure A7 Copy of the interim order dated 20.04.2018 in OA NO. 299/2018 Annexure A8 Copy of the award dated 01.04.2013 passed by the CGIT Annexure A9 Copy of the pay fixation letter dated 27.03.2019 75 OA.No.170/00299/2018/CAT/BANGALORE & CONNECTED MATTERS Annexures referred to by the applicant in OA No. 170/00085/2020 Annexure A1 Copy of the Memorandum dated 26.11.1992 Annexure A2 Copy of the Memorandum dated 03.10.2006 Annexure A3 Copy of the Memorandum dated 26.09.2007 Annexure A4 Copy of the Memorandum dated 29.11.2010 Annexure A5 Copy of the Memorandum dated 27.04.2016 Annexure A6 Copy of the statement of pay fixation issued by R3 Annexure A7 Copy of the wage slip for the month of December, 2019 Annexure A8 Copy of the applicant's Aadhar card Annexure A9 Copy of the List of Labourers Unit Wise retiring from Board between 01.01.2018 to 30.06.2018 Annexure A10 Copy of the interim order dated 20.04.2018 in OA NO. 299/2018 Annexure A11 Copy of the award dated 01.04.2013 passed by the CGIT *****