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Central Administrative Tribunal - Mumbai

Tushar Tanaji Kaphale And Others vs M/O Defence on 15 January, 2019

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1 .- MUMBAI BENCH, MUMBAI_ 9¢A.m¢-2l@£0042£2@;9 Dated this Tuesday the 15th day of January, 2619 Coram:Hon'ble Dr. Bhagwan Sahai, Member (A).

Hon'ble Shri R. N. Singh, Member (J).

1. Tushar Tanaji Kaphale, S/o Tanaji Khundu Khaple S/o, Age 26 years, Oco. Unemployed, R/o Godavari shawl No.1, R. No.3, Gaondevi Mandir, At Mharal, Taluka: Kalyan, Varap, Dist. Thane, Maharashtra--421301.

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2. Pankaj Ramdas Suryawanshi, _

-S/o. Suryawanshi Ramdas Loty Age 25 years, Oco: Unemployed R.o Muktanand Colony N/R Wadhe, STD Plot 34,-BH'Suhas Hotel, Bhusawal, Dist. Jalgaon,_ _ Maharashtra 425 201,

3. Nilesh Arvind Tribhuvan, S/o Tribhuyan Arvind, Age 29 years, Ooo: Unemployed, Ramabai Nagar, More Chawl, Manmad, Tal: Nandgaon, Dist.NAsik~423104, presently residing at A/406 Pushpa Jagirdar Hari Vaibhay Building, Phase/II, J ~near Vastu Park, Chaoak Mala Jai Bhavan Road, Nasik Road, 422 101. Maharashtra. -

4. Pavan Kumar, S/o_Ganga Prasa Shukla Age.29 years, Ooc: Unemployed, R/o. Village Mahdeeh, Dawarpar, Dist. Gorkhpur, U. P. Utter Pradesh"273016.

5. Harsha1a_Uday Sagvekar D/o Uday Sugvekar, Age 31 years, ' Oco: Unemployed R/o.A/5 232, NCH Colony, Powai, _ Kanjurmarg West, Mumbai-- Maharashtra 400 O78.

6. Asmita Anant Patil "D/o Anant Patil, .

Age 29 years, Ooo: Unemployed, R/o 48/3, Bhai Bhandarkar Macohimar Vasahat, Badhwar Park, Colaba, / _.|._ e _ is 2 OA No.47/2019 Mumbai Maharashtra 400 O05. _ ' _ _ ...Applicants.

( By Advecate Ms. Anita Swain ).

_ Versus 1" The Union of India ' Rep by its Secretary, Ministry of Defence, South Block, New Delhi--1100l1.

2. The Chief of Naval Staff For Principle Director of Civilian ""Personnel, Integrated Headquarters, ,Ministry of Defence (Navy), Sena Bhavan, PO..DHQ, South Block, New Delhi--llOOll. .

3. The Flag Officer commanding . a1l,;iI i§i I§ i.I¥>

- %m - inmchief, (CCPO), Command .

Civilian Personnel Officer, _ Headquarters, Western Naval Command, Shahid Bhagat Singh Road, ' . Mumbai--4OO 001.

4. The Admiral Superintendent, Naval Dockyard, _Shahid Bhagat Singh Road, Lion Gate, Mumbai*4OO O23.

5. The Officer in Charge, ' Dockyard Apprentices School, l.

Naval Dockyard, Shahid Bhagat Singh Road, Lion Gate, Mumbai--40O O23. '

- ... Respondents.


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                                   Present.                                             _

Ms. Anita Swain, learned counsel for the r applicant. 'j . --

2. ' After arguing for some time, the learned counsel for time applicant. admits tins fact "that applicant made a "representation on 15.11.2018, which is still under consideration of the respondents and it has not yet been decided.

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3. In view (Hf this, the (EX is disposed of at the stage of admission with the directions to the respondents" to decide the pending representation of the applicant within two months from time date cxf-receipt <yf certified zxngr of |-

this order inf passing ea reasoned enni speaking order, and communicate it to the applicant within two weeks thereafter.

4. While deciding the representations, fr'-

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                                             respondents                              rmma              directed                      tx>              take                     into

                                             consideration                             ijna        order'                 dated.     28.03.2018                    passed.

                                             by           time        8engaluru.l8ench kxf                                    this          Tribunal                       i11    OA

                                             No.170/00960/2016                                    (Saty          Emakesh bfiinnma                             Vs.           Union

                                             of'India                      and         Others)                and           also        the            order               dated

10.06.2015 of Hyderabad Bench of this Tribunal in OA. Nc.835/2013 (A. Praveen Kumar Vs. Union of India and Others) '(Annexure A2 and .A3). This should kma done i11 Vi€W.(IE clainl of time counsel for the applicant that the above orders have been passed i11 identical cases enmi they lmnma already been implements by the respondents. _ -

5. No order as to costs.

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