Central Administrative Tribunal - Mumbai
Shailesh Kumar Dave vs M/O Finance on 6 March, 2020
CENTRAL ADMINISTRATIVE TRIBUNAL MUMBAT BENCH, MUMBAL Date of Decision:6" March, 2026 CORAM: RAVINDER KAUR, MEMBER (J) Siri Shailesh Kumar Dave Son of Omkaer Lal Dave, Age 80 vears, Asst. Commissioner of COST and Central Excise (Retd), COST & Central Excise, Mumba West Commissionerate, residing at Building No. A-6/18, Flat No.57, Vidyat Rekha Co-op Hsg. Soc. Lid, LIC Colony, Borivall (West), Mumbai -- 406103.
Cell No G8200394 131 Email id: 1 95é[email protected] Applicant 1, Union of India Through the Secretary, Ministry of Finance, South Block, New Delhi -- 110001.
bg Central Board of Indirect Taxes and Customs, Through the Chairman, Narth Block, New Delhi 210 0@1.
3. The Commissioner of COST & Central Excise Mumbai West, Comumissionerate {* Bloor, Mahavir Jain Vidyalaya, Fuhu Lane, Andheri (West), Mumbal 400 058. -- . Respondents ORDER (ORAL Per: Ravinder Kaur Member (2) When the case was called out, heard Shri Vished Shirke, Learnecd Lor the apg licank an poOunn of admission. =I have Z C14 No. 20302 @€lso carefully cone through the record, a Th WA Eee ENR bes Yea cn Port ae os d Sy y th x SHE Present 'A NES DNSSN LTiLsea wy Le _ ; Soe A = t ess ' a4 was ot ihre applicant under Section LG cee the no . .
Ti ern ey ea sey ede Dovey Ph yea ee £, 2g AGMinistrative Pribu &ot, L9es.. seeking G ts rh 4 Lis 9 a hae ~ wal fn ag . This Hon'ble Trifumal may graciously -be sleaied io call for the records ofthe case from the "Respondents and after examining the- same, direct the Respondents to grant one increment to the Applicant an Ist of Inly, 2018 for his service fram OLO7.201 840 30.06 2019 withall consequential benefits.
b. This Hon'ble Thbumal may farther be pleased ta direct the Respondents ta re-fix the pension and pensionary benefits. af the Applicant on account of grant ef one increment and to pay them difference of pension and pensionary benefits along wih "interest 124i per anrunn, 2 a £ c. Casts of the application be prov 'ded for . Any other and further Order as thas Hon'ble Tribunal deems ft in the. nature and 'circumstances of the case be passed,"
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ete, 3 dndi a and Ors, ay wy WS Ww ad aa a 2 mt * S OA No. 2022020 the Seventh CPC. The arrears therenf be paid to the Petitioner within eight weeks from today, failing which simple interest @O% per annum will be lable to be paid by the Respondents on the said sum for the period of delay. * + " - : = So ry ---- n ane Bre aos os ~
6. Learned counsel for the apelicant has sx Toe, Sem ter in de be oy, s0 } . Ae ey mh, Mand bey Biso brought to the notice of the fTribunal be le oe re f. oYy. - er eth ey Then a b4 vet Cne judgment of Hon'ble Madhya Pradesh High VOUrE in case of S&S. dAwasthi and Others Fs. State of Madiva Pradesh and Others Secided oan 20.61.2620 wherein relying upon the in the ad --_ a a ot ~ ba PRP ERE Sk A ee foosy wage bn ey Case of P, Ayyanmpe rumal (supra), hae Petitioners whe retired on 308 June were granted benefit of notional increment 'for a . Brae +18 Xogy S DVeyks Tea = 3 bees, the period of i Fuly to 239 iné and the relevant parsgraphs of the dudgment ars ws Ay A ET gen ch a aod Tame ewe 8 oe Se cpr Lak XN tA SARIN Le dm papi ft ete hie Pe Ma SS eres ties Aecordingly, the petition is allowed directing z A Pot ne Lyeaye unde, Bo sp gi gong nary PPD ON PONE IIS F respondents to extend the benefit OF GHRUGL Inerentent to the petitioners which was due on 0).07.2016 and accordingly the retival dues of the petitioners be AF seep . Lox: FB she Ie sperma sedate Py LE revised and they be also paid arrears within a periad a s x >. ' . 7 ee org. 7 af tree months from the date of submitting certified ar ef thes ash cae yee copy af this order 3 eet 43% i : i oes Perr sy operate Foon seed wey-p "¥ ACCGFAINSM TLS Pengo IGS QUOwed QE bed crsey om coors disposed of 7, earned counsel for ape licant has 2a Aesmane ws Pays TR JRE SMeny Ak SeQSit Rea St AT. foCEk an WOR, Na.iia/2012 dated 25.02. B2oRea, No LOVOUVE TG LSSuUe was allowed by the 6 GA No. 2035/2620 wee . . . . .
Pye ows ay ¥ wre » w= : + NB AF 3 SAS fraounal vide order dates 15.03.2011 and che 4 ~ a . om = - yd eve ok 2 relevant SADA LO at EAS Judement sg 4S under:
a reproduced "10. Here we find that the applicant t has rendered service to the Government for more than 40 years, and in view of the last one year's service he hax definitely rendered his service for one coniplete year in the scate of Rs 14150 given to him on 1.72008 Henee, we have no hesitation to allaw the a plication. Ordered accordingly.
The respondents challenged the aferesaid order in the above Writ Petition. The font bis High Court vide order gated 25,02 2.2020 Ai Ene Writ Petitden and upheld the order of this white Making following observations in paras 15 and L6r-
"U3, u he: aforesaid principles also dissuade us from interfer ing with the view taken dy the Tr ibunal, particulary since the view taken promotes substantial Jushee. 'Besides we fre alse fo keep fa pind thar the respondent herein retired almost a decals ago ater rendering 40 years of service. The rel ef granted by the Tribunal relates to only one increment. The view tuken by the Tribunal is mot only plausible wiew But alse Promote sndstential justice. Therefore, applving te aforesaid principles, Ce Oe satisfed that Hus is sof a matter where disc seretic Ris pegquired to be exercised in Javour of the petitioner ms
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