Central Administrative Tribunal - Mumbai
Dheerendra Singh vs M/O Railways on 29 November, 2018
|
OA Nos.727/2013, 12/2018, 608/2017, 73/2016, 457/2016, 521/2016,
606/2016, 193/2018, 488/2016, 615/2016, 672/2016, 70/2016 :
578/2015, 7241/2015, 14/2014, 165/2013, 689/2013, 629/2012
CENTRAL ADMINISTRATIVE TRIBUNAL, §
MUMBAI BENCH, CAMP AT NAGPUR. |
Dated : 29.11.2018 |
CORAM: HON'BLE SHRI R.VIJAYKUMAR, MEMBER (A),
HON'BLE SMT.RAVINDER KAUR, MEMBER (JJ).
1. Original Application.No.727/2013 a
7
ene f
_AT1 Ind\a Equality Fgrum,
~" Bmit Sax a Sfo. esh Chander Saxena
alvijt a
P til Nivrutti Patil
Rajendr
Nanasaheb B.Bari
anchal Ramesh Umbarkar ...Applicants |
Vs.
1. Vinton of India, through Secretary, Railway
B fard, Rail Bhawan, New Delhi-110001. Te
2. The General Manager, Headquarters Office,
Central Railway, CSTM, Mumbai-400001. .
3. The Divisional Railway Manager, Office: of
the Divisional Railway Manager, Centrai Railway,
Bhusawal Division, Bhusawal, State of Maharashtra
-~ 425201.
4, Ashok Nana Kharat, Working as LP (Mail)
under the Divisional Railway Manager, Office of
the Divisional Railway Manager, Bhusawal Division
of Central Railway, Bhusawal-425201.
5. Praihad Kondiram Mhaske, Working as LP (Mail)
under the Divisional Railway Manager, Office of
the Divisional Railway Manager, Bhusawal Division
of Central Railway, Bhusawal-425201.,
6, All India sc & st Railway Employees
Association, through its Secretary, Mr.R.C.Rawat,
residing at: R.Q.No.D-53, 8-Block, Central. Zone
Area, Bhusawal-425201. _
7. Gautam Tukaram Waghmare, Residing at: Anmol
Parle, Pushpak Nagar, Jail Road, Nasik 'Rdad-
422101.
,Respondents.
OA Nos.727/2G13, 12/2018, 608/201 7, 73/2016, 457/20 16, 521/2016,
606/2016, 193/2018, 488/2016, 615/2016, 672/2016, 70/2016 | |
578/2015, 721/2015, 14/2014, 165/2013, 6389/2013, 629/2012
2. Original Application No.122/2018
1. Kiran Ramakant Dalvi
2. Santosh Kumar Yadav :
3. Sandeep Gusain -
4, Smt. Prawara Nitin Patil. ... Applicants .:
Vs. - |
1. Union of India, through Secretary, Railway
Board, Rail Bhawan, New Delhi-110001. ee
7 2, The General Manager, Western Railway,
Headquarter Office, Churchgate, Mumbai-400020.
3. The Divisional Railway Manager, Western
Railway, mumbai Division, Mumbai Central, Mumbai-
400008. |
4, Shri Omprakash N. Working as Ticket
Examiner, Under the DRM's Office, Western
Railway, Mumbai Central, Mumbai-4¢00008. |
5. Shri Prakash Shantaram Tayade Working = as
Ticket Examiner, Under the DRM's Office, Western
Railway, Mumbai Central, Mumbai-400008.
6. Shri Roodmali Raiger, Working as Ticket
Examiner, Under the DRM's Office, Western
Railway, Mumbai Central, Mumbai-400008. 7
7. Shri Ramchandra Meena, Working as (Tigket
Examiner, Under the DRM's Office, Western
Railway, Mumbai Central, Mumbai-400008. ot
...Respondents!
3. Original Application No. 608/2017 _
Sudharshan Chintankar son of
Jacob Gunjilappa .. Applicant ;
Vs. a!
1. Union of India, through Secretary, Railway
Board, Rail Bhawan, New Delhi-110001. a
2. The General Manager, Headquarters Office,
Central Railway, CSTM, Mumbai-400001.
3. Dy. Chief Personnel Officer, Office of Chief
Workshops Manager, Central Railway, Matunga
Workshops, Mumbai-400019.
4, Dy. Chief Personnel Officer, Office of 'CHief
Workshops Manager, Central Railway, Parel
Workshops, Mumbai-400012. .
5. Chief Workshop Manager, Central Railway,
Matunga Workshops, Matunga, Mumbai-400019
6. Chief Workshop Manager, Central Railway,
Parel Workshops, Parel, Mumbai-400012. :
3
OA Nos.727/2013, 12/2018, 608/2017, 73/2016, 457/2016, 521/2016, |
606/2016, 193/2018, 488/2016, 615/2016, 672/2016, 70/2016
578/2015, 721/2015, 14/2014, 165/2013, 689/2013, 629/2012 |
7. Smt.Neeta Rahul Sawant, Working as',Head
Canteen Manager, Chief Workshop Manager,- Central.
Railway, Matunga Workshops, Matunga, Mumia i-
400019. OE
8. Shri Pankaj §.Dighe, Working as Head Canteen
Manager, Chief Workshop Manager, Central Railway,
Parel Workshops, Parel, Mumbai-400012.
9. Smt.Renika Nidgudi, Working as Head canteen
Manager, Chief Workshop Manager, Central Railway,
Parel Workshops, Parel, Mumbai-400012.
10. Shri Manoj R.Devgiya, Working as Head
Canteen Manager, Chief Workshop Manager, Central
Railway, Matunga Workshops, Matunga, Mumbai-
400019. ;
. Respondents)
4. Original Application No.73/2016
1. Dheerendra Singh son of Digvijay Singh.
2. Girjesh Kumar Pandey son of Bhagwan idin
Pandey
3. Jayashree Naishadh Tejani W/o Naishadh :
4, Tapan Mazumdar son of Shiv Prasad Mazumdar
5. Prabha Shankar Shukla, S/o. Manpuran Prasad
Shukla, . _ Applicants |
Vs. :
1. Union of India,' Through : The General
Manager, Western Railway, Headquarters' Office,
Churchgate, Mumbai-400020. JG
>. Divisional Railway Manager (DRM), DRM's
Office, Western Railway, Mumbai Division, Muribai
Central, Mumbai-~400008.
3. Roodmal Raiger, Working as Safaiwala,. under
Station Superintendent, Valsad, Western Railway,
Valsad, Gujarat. ;
4, Ashutosh W.Bankar, Working as Platfiorm
Porter, under Station Superintendent, Vasai Road
Station, Western Railway, Vasai, District-
Paighar. Maharashtra.
5. Lalji H.Waghela, Working as Platform Porter,
under Station Superintendent, Bandra Terminus,
Western Railway, (B.D.T.S), Bandra Mumbai. '
6. Anirudha Mishra, Working as Platform Porter,
under Station Superintendent, Palghar Station,
Western Railway, Palghar, District Palghar,
Maharashtra. S
7. N.Om Prakash, Working as Platform Porter,
under Station Superintendent, Mumbai Central
OA Nos.727/2013, 12/2018, 608/2017, 73/2016, 457/2016, 521/2016, ©
606/2016, 193/2068, 488/201 6, 615/2016, 672/2016, 70/2016
578/2015, 721/2015, 14/2014, 165/2013, 689/2013, 629/2012
Station, Western Railway, Mumbai Central, Mumbai~
400008, ; ar
8. Charudatta R.Kadam, Working as Platfiorm
Porter, under Station Superintendent, Santacruz
.Station, Western Railway, Santacruc, Mumbai-
400054. oe
.. Respondents.
5. Original Application No.457/2016
1 Rahul Murlidhar Tadas Son of Murlidhar
D.Tadas :
2. Jagdish Padhi Son of Laxmi Narayan Padhi
3. Santosh Mukund Bhat Son of Mukund D.Bhat -
4 Jitendra Kumar Singh Son of Om Prakash Sifgh
5 Vikram Kumar Son of Shri Braj Kishor Prasad
Oo, Chadrakant Ramdas Andhale Son of Ramdas
Mahadu
Andhaie
V. Rahul Arun Patil Son of Arun Sitaram Patil
8. Gajanan Suresh Sonawane Son of Suresh Pandit
Sonawane mo
9. Anand Kumar Vishwakarma Son of Chhote Lal:
Visnwakarma
10. Avinash Kumar Tiwari Son of Satya Dev Nath
Tiwari
11. Ramdhan Shaligram Dane Son of Shaligram
Shivram
Dane Do:
12. Kunal Dattaram Patil Son of Dattaram
Pandurang :
Patil
13. Kapil Singh Antar Singh Rajput Son: of
Antarsingh 7 "
R.Rajput
14. Ajay Sharma Sen of Devendra Kumar Sharma..:
i5. Kunal Kumar Son of Late Rajendra Prasad
16. Raghavendra Tiwari Son of Paramnath Muktnath
Tiwari
17. Nitin Digamber Shelke Son of Diganber
B.Shelke
18. Sohan Arun Choudhari Son of Arun Vasant
Choudhart
19. Prasad Jagannath Dofe Son of Jagannath
Jamdeo Dofe |
20. Momin Mohd. Sadiq Son of Momin Usman Roshan
21. Mohan Singh Son of Ram Adhar
22. Samir Kishor Patil Son of Kisnor Sopun Patil
23. RKurkure Yogesh Arun Son of Arun G.Kurkure
5
OA Nos.727/2013, 12/2018, 608/2017, 73/2016, 457/2016, 52 1/2016,
606/2016, 93/2018, 488/2016, 615/2016, 672/2016, 770/2016 :
§78/2015, 721/2015, 14/2014, 165/2013, 689/2013, 629/2012
94, Chetan Shirish Patil Son of Shirish Shankar
+
Patil. .. Applicants :
Vs.
1. Union of India, through Secretary, Railway
Board, Rail Bhawan, New Delhi-110001.
2. The General Manager, Headquarters Office,
Central Railway, CSTM, Mumbai~400001.
3. DRM {Divisional Railway Manager), DRM's
_ Office, Central Railway, Mumbai Division,
Headquarters Office, CST, Mumbai-400001,
4. Jaideep Kumar Working as Assistant Loco
Pilot under the DRM's Office, Central Railway,
Headquarters Office, CST, Mumbai-400001.
5. Taruna Gujre, Working as Assistant -- Loco
Pilot under the DRM's Office, Headquarters
Office, CST, Mumbai-400001.
6. Manoj Ishwarrao Kamble, Working as Assistant
Loco Pilét under the DRM's Office, Headquarters
Office, CST, Mumbai-400001. ,
7. Nilesh Vidhyadhar Sondole, Working . as
Assistant Loco Pilot under the DRM's Office,
Headquarters Office, CST, Mumbai-400001.
8. Satish Ashok Hiwarale, Working as Assistant
Loco Pilot under the DRM's Office, Headquarters
Office, CST, Mumbai-400001.
9. Roshan T.Dive, Working as Assistant Loco
Pilot under the DRM's Office, Headquarters
Office, CST, Mumbai-400001.
10. Dinesh D.Linjewar, Working as Assistant Loco
Pilot under the DRM's Office, Headquarters
Office, CST, Mumbai-400001. .. Respondents.
6. Original Application No.521/2016
Sumant Kumar Singh Son of Lalan Prasad Singh
1.
2, Shashi Prakash Sinha Son of Jwala Prasad
3. Subhash Kumar Sinha Son of Bishnu Deo
4, Shiv Kumar Mishra Son of Jagta Nand Mishra
5. Dhananjay Kumar Son of Shri Kailash Singh
6. Md.Abdul Gaffar Son of Md. Sayyed
7. Ashutosh Kumar Thakur Son of Sachidanand
Thakur
8. Sanjeev Kumar Son of Bindeshwar Singh
9, Satyendra Kumar Pandey Son of Shyam Kishor
Pandey a
10. Anil Kumar Singh Son of Rajendra Pratap
Singh
OA Nos.727/2013, 12/2018, 608/2017, 73/2016, 457/2016, 521/2016,
606/2016, 193/2018, 488/2016, 615/2016, 672/2016, 770/2016
§78/2015, 721/2015, 14/2014, 165/2013, 689/2013, 629/2012
ll. Vijay Kumar Chandrabhan Pandey Son of
Chandrabhan Pandey :
22. Krishnakant Upadhyay Son of Ramkripal
Upadhyay 7
13. Vijay Kumar Chauthi Pandey Son of Chauthi
Pandey
14. Sanjay Kumar Yadav Son of Rajkishor Yadav
15. Jitendra Vilas Gaikwad Son of Vilas
Dhondiram Gaikwad :
16. Ashish Anil Dalvi Son of Anil Damodar Davi
17. Imran Ali A. Son of Ansar Ali
18. Ravi Shankar Tiwari Son of Shri K.D. Narayan
19. Samir Vinayak Parab Son of Vinayak Anant
Parab
20. Mohd. Javed Hasin Shaikh Son of Hasin Shaikh
21. Krunal Shrikant Kandalgaonkar Son |. of
Shrikant Pandurang Kandaigaonkar. -. Applicants
Vs.
1. Union of India, through Secretary, Railway
Board, Rail Bhawan, New Delhi-110001. 7
2. The General Manager, Western Ralliway,
Headquarter's Office, Churchgate, Mumbai-400020.
3. DRM (Divisional Railway Manager), DRM's
Office, Western Railway, Mumdai Division, Mumba i
Central, Mumbai-400008. 7
4, Ram Bahadur Working as Sr. Goods Guard under
the DRM's Office, Western Railway, Mumbai
Division, Mumbai Central, Mumbai-400008.
5. Amresh Kumar Meena, Working as Sr. Goods
Guard under the DRM's Office, Western Railway,
Mumbai Division, Mumbai Central, Mumbai-400008.
6. Rambas Meena Working as Sr. Goods Guard
under the DRM's Office, Western Railway, Mumbai
Division, Mumbai Central, Mumbai-400008.
7, Umashankar Ram, Working as Sr. Goods Guard
under the DRM's Office, Western Railway, Mumbai
Division, Mumbai Central, Mumbai-400008. °
8. Gyan Singh, Working as Sr. Goods Guard under
the DRM's Office, Western Railway, Mumbai
Division, Mumbai Central, Mumbai-40c008, ;
Respondents |
7. Original Application No.606/2016
1. Shashank Srivastav Son of Shri Pramod
Narvedeshwar Lal Srivastav
2 Jitesh Kumar Son of Ramesh Prasad Kumar.
7
"OA Nos.727/2013, 12/2018, 608/201 7, 73/2016, 457/2016, 521/2016,
606/2016, 193/2018, 488/2016, 615/2016, 672/2016, 70/2016 |:
§78/2015, 721/2015, 14/2014, 165/2013, 689/2013, 629/2012 .
'Applicants:
Vs.
1. Union of India, through Secretary, Railway
Board, Rail Bhawan, Raisina Road, Rafi Ahined
Kidwai Marg, New Delni-110011. '
Zz. The General Manager, Western Railway,
Headquarter's Office, Churchgate, Mumbai- 400020.
3. DRM (Divisional Raiiway Manager), DRM's
Office, Western Railway, Mumbai Division, Mumba i
Central, Mumbai-400008. fob
A. Namita Toppo, Working as Senior Ticket
Fxaminer under the DRM's Office, Western Railway,
Mumbai Division, Mumbai Central, Mumbai~400008.
5. Lilima Minz, .Working as Senior Ticket
Examiner under the DRM! s Office, Western Railway,
Mumbai Division, Mumbai Central, Mumbai-400008.
6. Kanti D.Baria, Working as Senior Ti¢gket
Examiner under the DRM's Office, Western Railway,
Mumbai Division, Mumbai Central, Mumbai- 400008.
7. Ritesh R,Kamble, Working as Senior Ticket
Examiner under the DRM's Office, Western Railway,
Mumbai Division, Mumbai Central, Mumbai-400008,
_ Respondents _
8. Original Application No.193/2018
Vijay Moreshwar Kashelkar Son of Moreshwar Gopal
Kasheikar. ... Applicant,
Vs. 4
1. Union of India Through: General Manager,
Western Railway, Headquarters Office, Churchgate,
Mumbai-40c020, ,
2. DRM (Divisional Railway Manager), Western
Railway, Mumbai Division, DRM's Office, Mumbai
Central, Mumbai-400008. ot
3. Dinesh Khanvanshi, Presently working ' as
Junior Engineer under DRM (Divisional Railway
Manager) Western Railway, Mumbai Division, DRM's
Office, Mumbai Central, Mumbai-400008. :
4, Mangesh Yadav, Presently Working as Junior
Engineer under DRM (Divisional Railway Manager)
Western Railway, Mumbai Division, DRM's Office,
Mumodai Central, Mumbai-400008. .. Respondents
&
OA Nos.727/2013, 12/2088, 608/2017, 73/2016, 457/2016, 521/2016,
606/2016, 193/2018, 488/2016, 615/2016, 672/2016, 7706/2016 a
578/2015, 721/2015, 14/2014, 165/2013, 689/2013, 629/2012
9. Original Application No.488/2016
lL. Ashraf Abubbakar Ansari Son = of Abubbkar
Alimohammed Ansarl. oh
2. Gundigara Manish Kumar Son of Gundigara
Kanayalal ae
3. Mansuri Ismail Usmangani Son of Usmangani
Yakubbhai Mansuri oo
4. Jagdish D.Rabari Son of Devrajbhai
Jaymalbhai Rabari ¥
5. Ravesh Kumar Vishwakarma Son of Shankar Lal
6. Jitendra Kumar Kishanlal Khichi Soh of
Kishanlal Khichi
7. Rashmikant R.Modi Son of Rashmikant D.Modi
8. Makavana Rajubhai R. Son of Ranchhodbhai
T.Makawana oo
9. Kevat Dharmeshkumar Bhogilal Son of Kevat
Bhogilal Kalyanbhai oe
10. Dinesh Kumar J.Goswami Son of Jayantigiri
P.Goswami-
12. Sunilkumar Ratilal Patel Son of Ratilal
Jaganbhai Patel I
12. Vinod Kumar Kababnai Rathod Son of Kababhai
R.Rathod
13. Momin Mukhtiynarahnmed Son of Momin Abidusen
M.
14. Milan Patil Son of Chandrakant Patil
15. Kujreshi Mustakahmed Son of Aminbhal
16. Shailesh Ahir Son of Mafan Bhai a
17. Arun Kumar M. Son of Shri Mahabir Prasad
Singh a, ;
18. Shaikh Fakhruddin M. Son of Shaikh Md. Yusuf
A. "1
19. Ramesh Chand Sharma Son cf Rishi Dev Shartia
20. Prakasnkumar S.Balolia Son of Shankarbhal
R.Balolia
21, Deepak Raghunath Bhole Son of Raghunath
P.Bhole
Applicants _
0 i
Vs. '
i. Union of India, Through : The Secretary,
Railway Board, Raii Bhavan, New Delhi-il1cool.
2. 'General Manager, Western Railway,
Headquarter's Office, Churchgate, Mumbai-400020.
3. DRM (Divisional Railiway Manager) DRM's
Office, Western Railway, Mumbai Divisien, DRM's
Office, Mumbai Central, Mumbai-400008. a,
4, Rajesh Kumar TT. Working as Loco Pilot
OA Nos.727/2013, 12/2018, 608/2017, 73/2016, 457/2016, 3521/2016,
606/2016, 193/2018, 488/201 6, 615/2016, 672/2016, 770/2016
5 78/2045, 721/2015, 14/2014, 165/2013, 689/2013, 629/20)2
(Goods) under the DRM's Office, Western Railway,
Mumbai Division, Mumbai Central, Mumbai-400008,
5. Rajes Ramchandra Meena, Working as Loco
Pilot (Goods) under the DRM's Office, Western
Railway, Mumbai Division, Mumbai Central, Mumbai-
400008. :
6. Ramniwas Sanwaria Pd, Working as Loco Pilot
(Goods) under the DRM's Office, Western Railway,
Mumbai Division, Mumbai Central,. Mumbai-400008.
7. Brvindbhai G.Patel, Working as Loco Pilot
(Goods) under the DRM's Office, Western Railway,
Mumbai Division, Mumbai Central, Mumbai-400008.
8. Rajeshkumar D.Patel, Working as Loco Pilot
(Goods} under the DRM's Office, Western Railway,
Mumbai Division, Mumbai Central, Mumbai-400008.
9, Anil Kumar, Working as Loco Pilot (Gogds}
under the DRM's Office, Western Railway, Mumbai
Division, Mumbai Central, Mumbai-~400008.
10. Vined Kr Harswaroop, Working as Loco Pilot
(Goods) under the DRM's Office, Western Railway,
Mumbai Division, Mumbai Central, Mumbai-400008.
11. Charan Singh K., Working as Loco, Pilot
(Goods) under the DRM's Office, Western Railway,
Mumbai Division, Mumbai Central, Mumbai- 400008.
12. Yogesh Kumar Patel, Working as Loco. Pilot
(Goods} under the DRM's Office, Western Railway,
Mumbai Division, Mumbai Central, Mumbai- 400008.
13. Devisingh F.Vasava, Working as Loco Pilot
(Goods) under the DRM's Office, Western Railway,
Mumbai Division, Mumbai Central, Mumbai-400008,
.Respondents,
10. Original Application No,615/2016 -
Ankush Kashiram Parab Son of Kashiram Jayram
Parab .. Applicant
Vs.
1. Union of India, Through : The Secretary,
Railway Board, Raii Bhavan, New Delhi-1idgootr.
2. General Manager, Western Railway,
Headquarter! s Office, Churchgate, Mumbai- 400020.
3. DRM (Divisional Railway Manager} 'DRM! s
Office, Western Railway, Mumbai Division, DRM's
Office, Mumbai Central, Mumbai-400008. Op
4, Chief Workshop Manager {(CWM), Office' of
Chief Workshop Manager, Western Railway, Lower
Parel Carriage Workshop, Lower Farell, Mumba i --
t
io
OA Nos.727/2013, 12/2018, 608/261 7, 73/2016, 457/2016, 521/2016,
606/2016, 193/2018, 488/2016, 615/2016, 672/2016, 70/2016.
§78/2015, 721/2085, 14/2014, (65/2013, 689/2013, 629/2012 --
400013. oy
.Respondents::
11. Original Application No.672/2016
1. Suresh Dahayabhai Patel Son of Dahayabhai -
Narsibhai Patel.
2. Jayra} Anantkini Son of Anant Moru Kini.
3. Rajendra Prasad Nautiyal Son of Pauphram
Nautiyal og
4. Abdulla Usmankazi Son of Usman Umar Kazi ~
..Applicants -
Vs.
1, Union of India, through Secretary, Railway
Board, Rail Bhawan, Raisina Road, Rafi Ahmed
Kidwai Marg, New Delhi-110011. --
2. The General Manager, Western Railway,
Headquarter's Office, Churchgate, Mumbai-400020.
3. DRM (Divisional Railway Manager), | DRM's
Office, Western Railway, Mumbai Division, Mumbai
Central, Mumbai-~400008.
4, Arunbhai G.Patel, Working as Hd. TE, under
DRM's Office, Western Railway, Mumbai Division,
Mumbai Central, Mumbai-400008.
5, Bainwad Shivaji Ramii, Working as Hd. -TE,
under DRM's Office, Western Railway, Mumbai
Division, Mumbai Central, Mumbai-400008. :
6. Janak Singh Harpalsingh, Working as Hd. TE,
under DRM's Office, Western Railway, Mumbai
Division, Mumbai Central, Mumbai-400008: --
7. Dineshchandra Solanki, Working as Hd. TE,
under DRM's Office, Western Railway, Mumbai
Division, Mumbai Central, Mumbai-400008. dy
8. Hasmukh M.Patel, Working as Hd. TE, under
DRM's Office, Western Railway, Mumbai Division,
Mumbai Central, Mumbai-400008. 7
9. Natwarlal M.Patel, Working as Hd. TE, under
DRM's Office, Western Railway, Mumbai Division,
Mumbai Central, Mumbai-4d0c008. oo
10. Sunil Bansode, Working as Hd. TE, under
DRM's Office, Western Railway, Mumbai Division,
Mumbai Central, Mumbai-400008.,
.Respondents _
12. Original Application No.770/2016
Rajiv Kumar Son of Shri Suresh Thakur
Applicant
1}
OA Nos.727/2013, 12/2018, 608/2017, 73/2016, 457/2016, 521/2016,
606/2016, 193/2018, 488/2016, 615/2016, 672/2016, 770/2016 7
§78/2015, 721/2015, 14/2014, 165/2013, 689/2013, 629/2012 -:!
Vs.
a. Union of India Through General Manager,
Central Railway, Headquarters' Office, CST,
Mumbai-400001. ae
2, Chief Workshops Manager, Central Railway,
Headquarters' Office, CsT, Mumbai-400001.
3. A.P.O. (Assistant Personnel Officer) CWM's
Office, Matunga Workshop, Central Railway,
Mumbai~400019.
4, Yogesh S§.Shirgaonkar, Technician-Tl] under
A«-P.O. (Assistant Personnel Officer) at Matunga
Workshop, Central Railway, Mumbai-400019.
5. Medbali Jayesh Rajanna, Technician-TfI under
A.P.O. (Assistant Personnel Officer) at Matunga
Workshop, Central Railway, Mumbai~400019.
6. Mayuresh V.Raul, Technician-Ii under A.P.O.
(Assistant Personnel Officer) at Matunga
Workshop, Central Railway, Mumbai~400019. ,
7. Kishan Harisingh, Technician-II under A.P.Q.
(Assistant Personnel Officer) at Matunga
Workshop, Central Railway, Mumbai-400019. .
8. Akhilesh M.Upadhyay, Technician-I1l under
A.P.O. (Assistant Personnel Officer) at Matunga
Workshop, Central Railway, Mumbai---400019.
... Respondents.
13. Original Application No.578/2015
i, Aba Mohan Dhawale Son of Mohan 'Dinkar
Dhawale ;
2. Vijay Bapurao Gawade Son of Bapurao 'Sankar
Gawade
... Applicants.
Vs.
i. D.K.Sharma, General Manager, Central
Railway, Headquarters' Office, Mumbai, Mumbai-
400001.
2. Hitendra Malhotra, divisionai Railway
Manager (DRM), DRM's Office, Central Railway,
Solapur Division, Solapur-413001.
- 3, B.Chandra Mohiar, Sr. Divisional Personnel
Officer (Sr.DPO},DRM's Office, Central Railway,
Solapur Division, Solapur-413001. , :
4, Prem Kumar Sharma, Assistant Personnel
Officer, DRM's Office, Central Railway, Solapur
Division, Solapur-413001. .. Respondents
| 2.
OA Nos.727/2013, 12/2018, 608/2017, 73/2016, 457/2016, 521/2016, .
606/2016, 193/2018, 488/2016, 615/2016, 672/2016, 770/2016 --
578/2015, 721/2015, 14/2014, 165/2013, 689/2013, 629/2012
14. Original Application No.721/2015
1. Manjeet S.Bhosaie i.
| 2. Khan Abdul Hai Son of Abdul Wahid Khan -))
. ., Applicant
Vs.
1. Union of India Through: The General Manager,
Western Railway, Headquarter's Office,
Churchgate, Mumbai-400020. :
2. Divisional Railway Manager {DRM} DRM's
Office, Western Railway, Mumbai Division, Mumbai
Central, Mumbai-400008. ;
3. Roodman Raiger, Working as Safaiwala, under
Station Superintendent, Valsad, Western Railway,
Valsad, Gujarat.
4. Ashutosh W.Bankar, Working as Platform
Porter, under Station Superintendent, Vasai Road
Station, Western Railway, Vasal, District-
Palghar, Maharashtra.
5. Lalji H.Wagheta Working as Platform Porter,
under Station Superintendent, B.D.T.S. Station,
Western Railway, B.D.T.S.
6. Anirudh Mishra, Working as Platform Porter,
under Station Superintendent, Palgnar Station,
Western Railway, Palghar, District-Palghar,
Maharashtra. _
7. N.Om Prakash, Working as Platform Porter,
under Station Suerintendent, Mumbai Central
Station, Western Railway, Mumbai Central, Mumbai-
400008, ee
8, Cnharudatta R.Kadam, Working as Platform
Porter, under Station Superintendent, Santacruz
Station, Western Rallway, Santacruz, Mumbai -
400054,
...Respondents ©
15. Original Application No.14/2014
1. Harikesh Bahadur Singh Son of Shri Puttilal
Singh ,
2, Bhuvnendra Kumar Son of Nutendra Vixram
Singh |
3. S.R.Yadav Son of P.C.Yadav
4. Ra} Kumar Yadav Son of Yagya Narayan Yadav
3. Bhagirath Godara Son of § Shri Pancharam
Godara a
6. Mangesh Narayan Pawar Son of Narayan Sundar
Pawar
13 ae
SA Nos.727/2013, 12/2018, 608/2017, 73/2016, 457/2016, 521/2016, 4
606/2016, 193/2018, 488/2016, 615/2016, 672/2016, 70/2016
5718/2015. 721/2015, 14/2014, 165/2013, 689/2013, 629/2012
_.. Applicants :
Vs.
i. Union of India, through Secretary, Railway
Board, Rail Bhawan, New Delhi-110001. eo
2. The General Manager, Headquarters Office,
Central Railway, CSTM, Mumbai-400001. i
3. DRM (Divisional Railway Manager), "DRM's
Office, Central Railway, Mumbai Division,
Headquarters Office, CST, Mumbai-490001.
.. Respondents.
16. Original Application No.165/2013
1. Ankush Kashiram Parab son of Kashiram
Jayaram Parab
2. Atul Kesarinath Vedpathak Son of Kesarinath
R.Vedpathak ... Applicants |
Vs.
1. Union of India, through Secretary, Railway
Board, Rail Bhawan, New Delhi-110001. oy
2. The General Manager, Western Railway,
Headquarter Office, Churchgate, Mumbai-400020.
3. The Divisional Railway Manager, Western
Railway, mumbai Division, Mumbai Central, Mumbai -
400008,
4, Chief Works Manager, Chief Works Manager's
Office, Lower Parel Carriage Workshop, "Mumbai-
4900013. on.
.. Respondents
17: Original Application No, 689/2013
1. Arvind Kuar Arya Son of Shyambrat Arya
>. Krishnakumar P.Jevilkar Son of Purushottam
Jevilkar .
3. Pinku Kumar Modi Son of Shri Shivnandan Modi
4, Mono7y Kumar Son of Shri Nawal Kishor Singh
5. Suresh Kumar Oza Son of M.L.Oza
6. °Vijaykumar Govardhan Lade Son of Govardhan
Maruti Lade ., Applicants
Vs.
1. Union of India, through Secretary, Railway
Board, Rail Bhawan, New Delhi-1i0001.
2. The General Manager, Headquarters Office,
14
OA Nos.727/2013, 12/2018, 608/2017, 73/2016, 457/2016, 521/2016,
606/2016, 193/2018, 488/2016, 615/2016, 672/2016, 770/2016
578/2015, 721/2015, 14/2014, 165/2013, 689/2013, 629/2012
Central Railway, CSTM, Mumbai-4a0g01.
3. DRM (Divisional Railway Manager}, DRM's
Office, Central Railway, Mumbai Division,
Headquarters Office, CST, Mumbai-400001.
4. Department of Personnel and Training
(DOP&T), Through its Chairman, having address
at : North Block, New Delhi, Pin Code : 110601.
5. All India SC/ST Railway Employees
Association, having Office at : 171-B, Basant
Lane, Railway Colony, New Delhi-110055.
6. Madhu Kant, Working as Loco Pilot, under the
Divisional Railway Manager, Office of the
Divisional Railway Manager, Central Railway,
CSTM, Mumbai Division, Mumbai-400001.
7, Nawal Kishore Meena, Working as Loco Pilot,
under the Divisional Railway Manager, Office of
the Divisional Railway Manager, Central Railway,
CSTM, Mumbai Division, Mumbai-400001,
... Raspondents
18. Original Application No. 629/2012
i. Ali India Equality Forum,
Amit Saxena S/o. Umesh Chander Saxena
3. Jitendra Premchand Narkhade Son of Premchand
Onker Narkhede
4, Deepak Chhawla Son of Shri Ram Bhole Chhawla
ine)
.. Applicants
(By Advocates S/Shri R.G.Walia, R.Mehrotra)
Vs.
1. Union of India, through Secretary, Railway
Board, Rail Bnawan, New Delhi-110001.
2, The General Manager, Headquarters Office,
Central Railway, CSTM, Mumbai-400001.
3. The Divisional Railway Manager, Office of
the Divisional Railway Manager, Central Railway,
Bhusawal Division, Bhusawal, State of Maharashtra
~ 425201.
4, All india SC/st Railway Employees
Association, having office at : 171-B, Basant
Lane, Railway Colony, New Delhi~1i0055.
... Respondents.
(By Advocates S/Shri V.S.Masurkar, V.D.Vadhavkar,
8.C.Dhawan and S.Ravi and Shri D.V.Saro4j for
Private Respondents)
Reserved On : 29.10.2018.
Pronounced on: 29.11.2018.
I5
OA Nos.727/2013, 122/2018, 608/2017, 73/2016, 457/2016, 521/2016,
606/2016, 193/2018, 488/2016, 615/2016, 672/2016, 770/2016,
5378/2015, 721/2015, 14/2014, 165/2013, 689/2013, 629/2012
ORDER
PER R. VIJAYKUMAR, MEMBER (A) This application was filed on 22.10.2013 under Section 19 of the Administrative Tribunals Act, 1985 seeking the following reliefs:
"a) This Hon'ble Tribunal may be pleased to call for the records and proceedings of the case which led to the passing of the impugned order dated 1:9.2010 and after going through its propriety, legality and constitutional validity be pleased to quash and set aside the same;
b) The Respondents be directed to follow and implement the Railway Board's Letters dated 29.1.2009 and 6.4.2005 while granting promotions in the Loco Running Cadre;
c) This Hon'ble Tribunal will be hold and declare that in the promotional post i.e. Loco Running Cadre which are non-selection posts reserved candidates cannot be accommodated against unreserved post even though they can be promoted on own merit and seniority;
d) Accordingly the Hon'ble Tribunai will be pleased to hold and declare that Promotion orders issued in the past i.e. after the year 2006 onwards may be reviewed and necessary promotion/reversion order may bee issued with all consequential benefits;
is OA Nos.727/2013, 122/2018, 608/2017, 73/2016, 4577/2016, 521/2016, 606/2016, 193/2018, 488/2016, 615/2016, 672/2016, 770/2016, 578/2015, 721/2015, 14/2014, 165/2013, 689/2013, 629/2012 e} Any other and further orders as this Hon'ble Tribunal may deem fit, proper and necessary in the facts and circumstances of the case;
f) Cost of this Original Application is provided for".
2. The applicants have challenged the orders of the Railway Board RBE No.126/2010 dt. 1.9.2010 adopted and communicated the decision of the DOPsT issued in O.M. No.36028/17/2001-Estt. (Res) dated 10.8.2010 to state that SC/ST candidates appointed on promotion on their own merit and seniority and not owing to reservation or relaxation of qualifications, will be adjusted against unreserved points of reservation roster irrespective of the fact whether _ the promotion is made by selection method or non-~ selection method. The orders were made to take effect from 21.8.1997 when post-based reservation was introduced in the Railways. These orders also withdrew previous orders issued by Respondents in RBE No.19/2009 which provided that SC/ST candidates, appointed by non~selection method on merit basis and who 17 OA Nos.727/2013, 122/2018, 608/2017, 73/2016, 457/2016, 521/2016, 606/2016, 193/2018, 488/2016, 615/2016, 672/2016, 770/2016, 578/2015, 721/2015, 14/2014, 165/2013, 689/2013, 629/2012 fell within the normal zone of consideration "as per seniority, should be granted promotion even in excess of reservation prescribed, but such candidates may be adjusted against reserved vacancies arising in future. In RBE No.77/2005 dt. 6.5.2005 it was clarified that previous instructions issued by respondents in orders dt. 7.8.2002 and 20.6.2003 shall not be applicable to promotions made by non- selection method. In this regard, they also referred to the decision of the Hon'ble Apex Court in K.Manorama v. Union of India (2010) 10 scc 323 as below "In view of this position, there is no occasion to apply the instruction contained in Railway Board's letter dated 29.7.1993 nor the propositions -- in R.K. Sabharwal''s judgment (supra) to the present case. Even otherwise, the principle that when a member belonging to a Scheduled Caste gets selected in the open competition field on the basis of his own merit, he will not be counted against the quota reserved for Scheduled Castes, but will be treated as open candidate, will apply only in regard to recruitment by open competition and not to the promotions effected on the basis of seniority-cum-suitability".
3. The applicants have made reference to ig OA Nos.727/2013, 122/2018, 608/2017, 73/2016, 457/2016, 521/2016, 606/2016, 193/2018, 488/2016, 615/2016, 672/2016, 770/2016, 578/2015, 721/2015, 14/2014, 165/2013, 689/2013, 629/2012 the decision of the Hon'ble High Court of
- punjab and Haryana At Chandigarh in CWP No.13218 of 2009 (O&M) - LachhmiNarain Gupta and Others v. Jarnail Singh and Others decided on 15.7.2011 which quashed the DOP&T instructions dt. 10.8.2010 on which these instructions of Respondents dated 1.9.2010 were based, with the result that the previous instructions of respondents in RBE No.19.2009 and RBE No.77/2005 were reinstated in regard to non-selection promotions. The said judgment made the following observations for quashing the DOP&T O.M. dt. 10.8.2010 "38. When the principles laid down in the case of M. Nagaraj (supra) and Suraj] Bhan Meena (supra) are applied to the notifications impugned in the present proceedings, namely, 11.7.2002, 31.1.2005 (R-1 and R-2) and further notification dated 21.1.2009 and 10.8.2010, it becomes clear that no survey has been undertaken to find out inadequacy of representation in respect of members of the SC/ST in the services. The aforesaid fact has been candidly admitted in the written Statement filed by respondent Nos. 5 and 6. The aforesaid fact has also been conceded by the respondent-Union of India in the communication dated 15.9.2010. In para (Lv) of the aforesaid communication it has been (3 OA Nos.727/2013, 122/2018, 608/2017, 73/2016, 457/2016, 521/2016, 606/2016, 193/2018, 488/2016, 615/2016, 672/2016, 770/2016, 578/2015, 7241/2015, 14/2014, 165/2013, 689/2013, 629/2012 stated that no exercise was carried out to assess the inadequacy of representation of SC/STs in the services under the Government of india before issue of instructions dated 31.1.2005. The aforementioned communication has been placed on record along with CM No. 14865 of 2010. In the absence of any survey with regard to inadequacy as also concerning the overall requirement of efficiency of the administration where reservation is to be made alongwith backwardness of the class for whom the reservation is required, it is not possible to sustain these notifications. Accordingly, it has to be held that these notifications suffer from violation of the provisions of Articles 16(4A), 16(4B) read with Article 335 of the Constitution as interpreted by the Constitution Bench in M. Nagaraj's case (supra) as well as in Suraj Bhan Meena's case (supra).
39. The net result is that no reservation in promotion could be made in pursuance to office memorandum dated 2.7.1997. We are not dealing with many other contentions raised by the learned counsel for the petitioners for the reason that the core issue going to the roots of the matter has been determined in their favour and such a necessity is obviated".
4, Despite these orders, the respondents have continued to implement and enforce their impugned orders in RBE No.126/2010 at.
1.9.2010 which became bare of a basis when 2o OA Nos,727/2013, 122/2018, 608/2017, 73/2016, 457/2016, 521/2016, 606/2016, 193/2018, 488/2016, 615/2016, 672/2016, 770/2016, 578/2015, 7214/2015, 14/2014, 165/2013, 689/2013, 629/2012 the DOP&T orders, on which it was based, had itself been quashed. Applicants also assert support based on the following judgment of the Hon'ble Apex Court in M.Nagaraj v. Union of India (2006) 8 SCC 212 which recorded its conclusions as below "CONCLUSION:
121, The impugned constitutional amendments by which Articles 16(4A) and 16(4B) have been inserted flow from Article 16(4). They do not alter the structure of Article 16(4). They retain the controlling factors or the compelling reasons, namely, backwardness and inadequacy of representation which enables the States to provide for reservation keeping in mind the overall efficiency of the state administration under Article. 335. These impugned amendments are confined only to SCs and STs. They do not obliterate any of the constitutional requirements, namely, ceiling-limit of 50% (quantitative limitation), the concept of creamy layer (qualitative exclusion), the sub-classification between OBC on one hand and SCs and STs on the other hand as held in Indra Sawhney5 , the concept of post~based Roster with in- built concept of replacement as held in R.K. Sabharwals8.
122. We reiterate that the celling-limit of 50%, the concept of creamy layer and the compelling
2.) OA Nos.727/2013, 122/2018, 608/2017, 73/2016, 457/2016, 521/2016, 606/2016, 193/2018, 488/2016, 615/2016, 672/2016, 770/2016, 578/2015, 721/2015, 14/2014, 165/2013, 689/2013, 629/2012 reasons, namely, backwardness, inadequacy of representation and overall administrative efficiency are all constitutional requirements without which the structure of equality of opportunity in Article 16 would collapse.
123. However, in this case, as stated, the main issue concerns the "extent of reservation". In this regard the concerned State will have to show in each case the existence of the compelling reasons, namely, backwardness, inadequacy of representation and overall administrative | efficiency before making provision for reservation. As stated above, the impugned provision is an enabling provision. The State is not bound to make reservation for SC/ST in matter of promotions.
However if they wish to exercise their discretion and make such provision, the State has to collect quantifiable data showing backwardness of the class and inadequacy of representation of that class in public employment in addition to compliance of Article
335. It is made clear that even if the State has compelling reasons, as stated above, the State will have to see that its reservation provision does not lead to excessiveness so as to breach the ceiling-limit of 50% or obliterate the creamy layer or extend the reservation indefinitely".
In this regard, the applicants invited attention to the decisions of the coordinate Benches of this Tribunal at Jaipur on 26.11.2011 in OA No.62/2011 and of Allahabad 2.2.
OA Nos.727/2013, 122/2018, 608/2017, 73/2016, 457/2016, 521/2016, 606/2016, 193/2018, 488/2016, 615/2016, 672/2016, 770/2016, 578/2015, 721/2015, 14/2014, 165/2013, 689/2013, 629/2012 Bench in OA No.825/2012 dt. 7.6.2012 which noted the decision of the Hon'ble High Court of Punjab & Haryana cited above and the fact that that judgment had been challenged before the Hon'ble Apex Court and further, directed the respondents: "Having regard to the submissions made by counsel for the parties, it is felt that till the matter is heard in detailed by the appropriate Bench, it would be in the interest of justice that a direction is given to the respondents that any promotion process of Loco Pilot in the Jhansi Division is undertaken should be done by ignoring the RBE No.126/2010 dated 01.09.2010, which has been set aside by the Punjab and Haryana High Court and the Hon'ble Supreme Court. Hence it is directed accordingly".
5. The All India SC ¢& ST Railway Employees Association filed an intervention petition No.92/2014 and with the permission of this Tribunal, argued that the DOPsT om 23 OA Nos.727/2013, 122/2018, 608/2017, 73/2016, 457/2016, 521/2016, 606/2016, 193/2018, 488/2016, 615/2016, 672/2016, 770/2016, 578/2015, 721/2015, 14/2014, 165/2013, 689/2013, 629/2012 dt. 10.8.2010 governed only the period from
-2.7.1997 toll.7.2002 and that adjusting reserved category candidates promoted on their own merits and seniority against unreserved post had been in operation from 11.7.2002, but not from 1997 to 2002 for which the DOP&T OM was to be in place. They state that the orders of the Hon'ble High Court of Punjab and Haryana were oriented towards the larger issue of reservation in promotion and not about the accommodation of reserved candidates against unreserved posts in the non-selection method for which the decision of the Hon'ble High Court of Madras in Kalugasalamoorthy v. Union of India in W.P. No.15926/2007 was the relevant point of reference. That Hon'ble High Court had declared that reserved category candidates promoted on the basis of seniority were entitled to occupy unreserved posts.
6. The respondents have stated that the DOP&T OM dt. 10.8.2010 and the Railway Board Zt OA Nos.727/2013, 122/2018, 608/2017, 73/2016, 457/2016, 521/2016, 606/2016, 193/2018, 488/2016, 615/2016, 672/2016, 770/2016, 3578/2015, 721/2015, 14/2014, 165/2013, 689/2013, 629/2012 instructions dt. 1.9.2010 were issued based on the Judgment of the Hon'ble High Court of Madras in S§.Kalugasalamoorthy v. Union of India and Ors. (supra) and the matter had become final. They also referred to the post-based roster system decided by the Hon'ble Apex Court in R.K.Sabharwal v. State of Punjab (1995) 2 scc 745. Hence, they argued that that judgment allowed SC/ST candidates selected on their own merit to be accommodated against general vacancy and that they would not be counted against percentage of reservation, They stated that the judgment of the Hon'ble High Court of Punjab and Haryana had been challenged before the Hon'ble Apex Court.
7. Private respondents also filed their response in which they reiterated some of the views of the other respondents and stated that the decision in K.Manorama (supra) referred by applicants did not refer to the rulings of the Hon'ble Apex Court in 25 OA Nos.727/2013, 12/2018, 608/2017, 73/2016, 457/2016, 521/2016, 606/2016, 193/2018, 488/2016, 615/2016, 672/2016, 770/2016 578/2015, 721/2015, 14/2014, 165/2013, 689/2013, 629/2012 R.K.Sabharwal (supra) and was therefore, not ' the law on the subject.
8. An additional plea has been raised by applicants in OA No.629/2012 on setting aside promotions w.e.f. 19.10.2006 based on the orders of the Hon'ble Apex Court in M.Nagaraj (supra). Their argument is that the Hon'ble Apex Court had declared that reservations could not be made without first carrying out the requisite exercise and since this exercise has not been carried out, any promotions made on or after 19.10.2006 are not in accordance with the provisions of the Constitution. The respondents contend that the applicants have not cited any specific orders that would be upset by such a decision and that the claim is heavily time barred and no application has been made for condonation of delay. The applicants have also not challenged any particular selection of Bhusaval division nor have they impleaded any of the affected parties. Moreover, according 26 OA Wos.727/2013, 12/2018, 608/2017, 73/2016, 457/2016, 521/2016, 606/2016, 193/2018, 488/2016, 615/2016, 672/2016, 770/2016 3578/2015, 721/2015, 14/2014, 165/2013, 689/2013, 629/2012 to them DOP&T should also be impleaded, which
-has not been done.
9. We have heard the learned counsel for the applicant and the learned counsel for the respondents and have carefully considered the facts and circumstances, Law points and rival contentions in the case.
10. Official respondents no.l to 3 in OA No.727/2013 along with others represented by Shri V.D.Vadhavkar, learned counsel for respondents have filed preliminary objections on three aspects viz. (i) Relief has been prayed from the year 2006 and therefore, OA is time barred; (ii) Non-joinder of parties Secretary DOP&T is not impleaded. Of' five reserved community candidates, only two were impleaded but one of them had retired on 30/09/2013 and the other was medically decategorized on 31/8/2013. Further, no aggrieved unreserved employee hes been impleaded.
27OA Nos.727/2013, 12/2018, 608/2017, 73/2016, 457/2016, 521/2016, 606/2016, 193/2018, 488/2016, 615/2016, 672/2016, 70/2016 §78/2015, 721/2015, 14/2014, 1685/2013, 689/2013, 629/2012
11. On the pleas raised by applicant in OA No.629/2012 for declaring promotions from 19.10.2006 as illegal consequent upon the Judgment of the Hon'ble Apex Court in M.Nagaraj {supra), there appears to be nothing wrong in the argument given that the judgment was in respect of the manner in which constitutional provisions had _ been interpreted and implemented by respondents. However, in the absence of any specific reliefs or parties that have been impleaded in this matter, no relief is possible to be qranted by this Tribunal. At this stage, it is also observed that in another case in OA No.2131/2012, we had occasion to refer the decision of the Hon'ble High Court of Delhi in W.P.(C)3490/2010 & CM No.6956/2010(stay) which had also become part of the decision taken in Jarnail Singh (supra} by the Hon'ble Apex Court. That decision of the Hon'ble digh Court of Delhi set aside and quashed the order of the DOP&T O.M. No.36012/18/95-Estt.
(Res.}) Pt.TT dt. 13.8.1997 extending the 28 OA Nos,?727/2013, 12/2018, 608/2017, 73/2016, 457/2016, 521/2016, 606/2016, 193/2018, 488/2016, 615/2016, 672/2016, 770/2016 578/2015, 721/2015, 14/2014, 165/2013, 689/2013, 629/2012 period for reservations in promotions beyond 15.11.1997. In those circumstances, with the stamp of the Hon'ble Apex Court on this judgment of the Hon'ble High Court of Delhi, reservations after 1997 are themselves not in accordance with the provisions of the Constitution.
i2. On the preliminary objections raised by learned counsel for official respondents, it 1s apparent that relief has been sought in this case because the respondents have not abided by the law as settled by the Hon'ble Apex Court in M.Nagaraj (Supra). In such a case when illegal actions are taken by respondents, challenge can be raised at any point of time and when challenge is successfully made, that will render the initial action of respondents null and void. Therefore,the objection of time bar cannot be raised against the applicants. In the present application, it has been pointed out that the DOP&T OM dt. 19.8.2010 has already been quashed by the Hon'ble High Court of a.g OA Nos.727/2013, 12/2018, 6608/2017, 73/2016, 457/2016, 521/2016, 606/2016, 193/2018, 488/2016, 615/2016, 672/2016, 770/2016 578/2015, 721/2015, 14/2014, 165/2013, 689/2013, 629/2012 Punjab and Haryana. The instructions issued by the official respondents are incorporated in their own reference and is this OM of the DOP&T. This order of respondents has come under challenge in these proceedings and therefore, there is no necessity for the applicants to implead the Secretary, DOPST whose OM has already been rendered non est. Therefore, 'this objection also has no substance. It is also evident that the applicants have taken effort to implead some of the beneficiaries of the impugned order and have also taken care in their amendment to include the Ail India SC and ST Railway Employees Association who are interveners in this application. Therefore, it ais not necessary to include ail possible beneficiaries of the promotion orders issued by respondents. This is all the more important because the applicants wish to assert the importance of the principles to be followed by respondents in carrying out these promotions and which are based on settled 36 OA Nos.727/2013, 12/2018, 608/2017, 73/2016, 457/2016, 521/2016, 606/2016, 193/2018, 488/2016, 615/2016, 672/2016, 770/2016 578/2015, 7241/2015, 14/2014, 165/2013, 689/2013, 629/2012 law. For the same reason, the question of impleading any unreserved category employees also does not arise since the applicants have evidently no objection toe their seniors in the open category getting promoted nor for that matter, do they have any objection to reserved category employees who are senior to them getting promoted subject to the principle that the rule of reservation is not followed in promotion.
13. At the time of the final hearing, the orders of the Hon'ble Apex Court on the batch of SLPs filed against the orders in various Writ Petitions including in LachhmiNarain Gupta and Others v. Jarnail Singh and Others decided by the Hon'ble High Court of Punjab & Haryana were available with the lead case being SLP (Civil) No.30621 of 2011. The Hon'ble High Court of Punjab & Haryana had in the order excerpted in previous paragraphs, relied upon the judgment of the Hon'ble Apex Court in M.Nagaraj (supra) to hold that the basic exercise, that was the pre-requisite Si OA Nos.727/2013, 12/2018, 608/2017, 73/2016, 457/2016, 521/2016, 606/2016, 193/2018, 488/2016, 615/2016, 672/2016, 770/2016 §78/2015, 721/2015, 14/2014, 165/2013, 689/2013, 629/2012 before enforcing reservation in promotions, had not been carried out by the respondents, which was the Income-tax Department in that case. In those circumstances, that Hon'ble Court had held that the instructions of the DOP&éT dt. 10.8.2010 were necessarily quashed because they were in direct conflict with the view taken by the Constitution Bench in M.NagarajZ (supra) and Suraj Bhan Meena v. State of Rajasthan, (2011) 1 Scc 467. That Court had further directed that seniority and promotions of the Income-tax Inspectors shall be made without any element of reservation in-
promotion.
14. . The Hon'ble Apex Court | in its judgment which considered the matter with the lead case being the case of Jarnail Singh and Ors. (supra) on appeal from the Hon'ble High Court of Punjab & Haryana took the matter into consideration as a reference from a two Judge Bench and a three Judge Bench on the need to re-consider the decision in M.Nagaraj decided by the Hon'bie Apex Court. The
32. OA Nos.727/2013, 12/2018, 608/2017, 73/2016, 457/2016, 521/2016, 606/2016, 193/2018, 488/2016, 6415/2016, 672/2016, 770/2016 5378/2015, 721/2015, 14/2014, 165/2013, 689/2013, 629/2012 Hon'ble Apex Court considered various aspects ' of the previous rulings in M.Nagaraj (supra) and upheid the validity of the pre-reguisites laid down in M.Nagaraj (supra), except in respect of the requirement for collection of quantifiable data to determine backwardness. Since this was held to be contrary to the decision of the nine-Judge Bench in Indra Sawhney & Others v. Union of India AIR 1993 sc 477, this particular pre-requisite was held to be invalid and it was deleted retaining the rest of the pre-requisites in addition to the aspects of creamy layer. On the issue of a test for determining adequacy of representation in promotional posts, the Hon'ble Apex Court observed that the Article 16(4A} had been worded so as to leave it to the States to determine adequate representation depending upon the promotional post that is in question.
15. In the present case, none of the pre- requisites set out in the judgment of M.Nagaraj (supra) with the exception of the 33 OA Nos.727/2013, 12/2018, 608/2017, 73/2016, 457/2016, 521/2016, 606/2016, 193/2018, 488/2016, 615/2016, 672/2016, 770/2016 578/2015, 721/205, 14/2014, 165/2013, 689/2013, 629/2012 portion held as invalid in the present ' Judgment of the Hon'ble Apex Court, have been observed and followed in any manner by the respondents. Therefore, with the reliance on M.Nagarayj (supra) by the Hon'ble High Court of Punjab and Haryana having been upheld, the consequent quashing of DOP&T O.M. dt. 10.8.2010 becomes final. As already noted by the coordinate Benches of this Tribunal in Jaipur and Allahabad, with this order of the DOP&T having been quashed, the instructions issued by the respondents in RBE No.126/2010 at. 2.9.2010 cannot also survive. When reservations in promotions are themselves not' available, the consequent issues will also not be relevant for any decision. The CPs nos.151/2014 in OA No.727/2013, 49/2015 in OA No.14/2014, and 20/2018 in OA No.578/2015 will need to be heard separately and are delinked herewith and shail be listed.
16. In the circumstances, these O.A.s succeed. The orders of the Railway Board in RBE No.126/2010 dt. 1.9.2010 are quashed and / I 34 OA Nos.727/2013, 12/2018, 608/2017, 73/2016, 4957/2016, 521/2016, 606/2016, 193/2018, 488/2016, 615/2016, 672/2016, 770/2016 578/2015, 7211/2015, 14/2014, 165/2013, 689/2013, 629/2012 all the promotions made by respondents in the pre t batch-of cases by reference of these ia aw ford on lso.stand rescinded. The M.A.s fil in/the listed OAs also, accordingly, stand disposed. There shall be no order as to yocosts.
(RAVINDER KAUR) (R. VIJAYBKUMAR) MEMBER (J) MEMBER (A)