Central Administrative Tribunal - Mumbai
Ashok Chandar Shetye vs Bharat Sanchar Nigam Limited on 4 February, 2020
i OANA an
GA No, #1272020
CENTRAL ADMINISTRATIVE TRIBUNAL
MOMBAT BENCH, MUOMBAT
ORIGINAL APPLICATION No.11i/2020
with
ORIGINAL APPLICATION MO. 1122/2026
Date of decision: 64.02.2020
CORAM: + BR. VIGAYRUMAR, MEMBER (A).
R.N. SINGH, MEMBER (7).
{Applicants in OA No, 1111/2020}
Ashok Chandar Snetye,
Age S37 years, Son af Chandar
Shetye, Working as sub- Divisional
Engineer, Bharat Sanchar Nigam Lid.,
Pune, Residine at: Kouse No. 825,
Shri Mal. Niwas, Parshuram Nagar,
Shivetdinahar, Mob. 9420050700,
Td ee 3 4 sas,
YS sa Bhimrac NRobhe,
" oe Oe oe ot soe ae. 0h = a X
Ag years, Son of Bhimrao Kolhe,
Wo as Assistant Ganeral Manager,
Bh; Coy Ma Tg}
Bry Sanchar Nigam -Dbtd.,
Latu Residing attr Sanrat Nives
Re MA WD we MAY SNe RRA Rf eh NCAR
A ge} 4 RT on wy Ae wey Ve
VeeRRL Nagar, Latur-4ig Sie.
CASO? Aaa
Mob: S4€22072500,
wt Gy. volhe Ys ory z geet
email: COOL SDN OR et ete Ae
_o. Applicants.
iBy Advocate Shri §. V. Marne)
"VERSUS .
2 OA No. 1111/2020
with
OA No P2020
'(Respondents in OA Nos. 111/2020 and 1212/2020)
iL. The Chairman & Managing Director
char Nigam Ltd.,
te. Office,
ar Bhavan,
ane,
QoL.
Zn xy tBR},
sharat Sanchar Nigam Ltd.,
BSNL Corrorate Office,
Bharat Sanchar Bhavan,
HR. Cy Mathur Dane,
"New Deihi-iiG col.
Be Chie
sf General Manager,
Maharashts "3
Bherat San
RE OP Loor,
'Ouhu Road,
Mumbad 400 O84,
sss Respondents.
(By Advocates Shri Rw R. Shetty: and Shrio Veos.
Masurkar} .
ORDER (ORAL)
Per: R.N.SINGH, MEMBER 43)
1. When the case is called ooub, Shri Ss. Vi Marne, learned connsel appeared for the acoplicants.
2. Shri oR. KR. Shetty, id. Senior Central Government Counsel for Union of India (DOT) and Shri V. S. Masurkar, learned ccunsel appeared for * the responde oe RAN ow 3 OA No tli /203h with O&A No.1 12/2020
3. In both. the aforesaid OAs facts an releitsa are alss.<Admitted oto -. be. tdentical. Ascordingly, with the consent of the parties, the OAs have been heard together and are being £2.
fe2:
Oy F o
7) is o.
& th a fast by f 3 8 a have been filed under Sechion 18 eo +d rp * fp co ze My ry! ef the Administrative Tribunais Act, i985 seeking "a. Tais Hon'ble Tribunal may graciously be pleased to cali for. the records of the case Prom the Respondents and after examini ng Eas same, quash snd set aside the lettes dated 24-12-2619, 26-12-2018, and 08. OL-2020 with ali 'consequential &. This Hon'ble Tribenal may further be pleased to hold and eee that the Applicant has validly thdrawn his eption for voluntary ei eehiont and that the Applicant would nob. retire oon 1-01-2020. and that he would continue Oo be enp ployee of Bharat Sanchar Nigam, Sl. OF, 2020 Onwards with ail oh.
+ rt aD, by Se Costs ar the application be "
roe urther. order "Buhal-. deems ELS
-- .
ot & a ws rt oH 3 C3 ft on] Q Mh oe by t Ce Fe ty DEF ota th % ct rk os i prop oD 4 CMA No. 1114/2020 with OA Noe 12/2020 §. Phe xvespondents had 'floated the BSNL Voluntary Retirement Scheme S018, based on the decision of the Union Cabinet and this was s.
') to 'enable kk rd notified en O4.11-2019 {Annexure "Av er D B md ee re g i th rt Q Q <4 a re te rs kedia:
tf option(s} apts O3.12.2019 during which the employees could submit their applications for Voluntary Retirament including for such applications which they have ' : ies previously been macs. ine soheme contemplated the effective sate ef Voluntary Retirement as Sod feet eS fo bo oD 2 m 33 frernoan for such employees. They were $y further required to file their options in che tr EBRE/ESS online portal and take a physical printout which was to be signed and eubmittecd to the concerned -administrative office cf the respondents within three days of the online option.
6. The respondents were required under this scheme to process the Vigilance Clearance and after report of vigilance status the Competent Ruthority owas to .decide acceptance of 'such voluntary retirement applications. The applicants se becaeppies ay OA Ne LLU a2 with OA No. 12/2020 in the present case filed their applications for oluntary Retirement within the specified cut off a@ate but for withdrawal of such request after $4.12. 2019. The employees were required to file application in physical format because the online gtation was mot available ta make such enline atirement under Rule 48 and Rule 48 {A) which confers on employees the right to withdrawal of their voluntary retirement wo Ty ce) $ 2 pes iS) & cr G He S @ tts o re its date of acceptance and the applicants contend that in the present case they had filed their written xequest before the actual date of acceptance by the respondents albeit such withdrawal was filed on or after 04.12.2019 i.e, % da Sey at ~ en ee aw ora by Ne ap aes Ey. x + well after the final date of such withdrawal 2.4.14
the scheme itself.
oy 423 } ook hO hh Ca jo wo 0h ie ces} ck pe. * *O va bes fs et o ¢ be.
bad espondents ml # Bw o feo Fat pe ig ro £53) oO £3 Ch c > in fh f~?
th its ce;
ia a ih have entered appearances on the last date of iD hearing i.e. on 36.01.2020 an advance service and instruction and have also filed reply affidavit to 6 OA NoTLd/2020 with QA No TT2/2020 B. The learned counsels for the respondents have brought te ouk netice the provisions of para- 7 4{27T) of the aforesaid -schesie, BOLO which reed ag under:
"{Lil} The option once exercised. ander this Scheme shall be final and decision ok the competent authority shail be binding on the concerned employes (s). Provides that the employee(s} will be allowed to owithdraw the. cotien coniy once at any time till the closing time and date of option. Provided further that the request. for withdrawal of option shall be submitted onbine along with signed copy in weiting."
9. The learned counsels -for the respondents a challenge and once the aforesaid scheme provides a particular cut off date for withdrawal of opticn, there 15. no reason or occasion to go and examine 5 the provistons of the Rule 48 of CCS Pension Rule L972 ar the reliefis) sought by the the applicants keeping im view the trovisions of the CCS. Pension id. The learned counsel for the respondents 3 OANG 111/262) with GA Nod 13/2630 nave also brought to cur notice a4 copy of a common exrder/Judgment dated 27.01.2020 in OA No. 2110/2026 et fe tiled Sunder Pal and Another Vs. Bharat Sanchar Nigam Limited {BSNL} and Others with a batch of OAS. Para-? of such Judgment the Principal Bench i} th cf or pt ff ey 4 pts oy 3 oii $i} yi iss) Cs o> by th heady oh.
e ie @ Q. ct ss aM
a) Kk Q att G
3. wh f+ cs) rd ih ro] rm the Schame under xrefersnce and the para~-S of the such judgment of the Frincipal Bench of this Tribunal has considered the provisions of the 3 Scheme. under reference and the para © of such judgment the Principal Bench of thie Tribunal has tha provisiens of the scheme under $2, £4 CONS LAere rt et.
re oO tad
8. 6 a iB ws ct a rf Ssh cL th et th gpeSerence and the Para-o of under:
"Clause 7OAN) makes it clear that, an Option once axercis ed, shall be finsl and the decision 9 the . competent authority shail be binding on the employee . The provis< theret andicates that the employee shall be entitied to withdraw the option only once at uany time, till the closing time and date oF option, i.a. O3.22.2029 upto 05:30 pom."
ib +r.
t t bk o
21. In the said order dated rs 3 alyi oa ig upon the Judgment of the Hon'ble Apex St 20 O20 QOANGIT2208 with and fa t Romesh aANOT (2004) 2 sce 651 2h a reported State Bank of Patiala Vs. .
cn:
£n > QuUTe Chander Kano ~ Ne Madhya Pradesh State Road Transport Corporation 3 wy tu © ti oD Gs 3 om i is s+ OH OU Ow wD ew a A em Os i da ty ty co @ of 4 da De) OA GOO LEM OD 4s we OOF chery 4h oa 28 BPRS Pn Hy EET FP 4 bt a wet AA A BU LO ER LE oD HG © my dbs a ws tH ocd U4 eS Qa kg hae ha A bt SS 4a ft be bog wot a 4 BAe im) © 2D 9 De os a ' gts a my oa x mt hag gos Cr a Oo emp .
a aa Wee wv 5 GQ moe red 4 oy ad ib ry AOS & Ress w A Md DLN aD es ag 1B GO oo Go gas ig hey ver$ ved is oy 2B tA aS Vp Be ay 3 4d 43 ist $3 > 1%. BO gi Pp @ pw B g Beet ye Sy BoP EE ge @ <A .. we 0. ay Ege Be oa es Og G3 '4 Reo EG a i = gy Baa 2.0 B we re gg ESS gee 7 et Bm a prt bowed ah eT Go eh we, S 8 ae Dm iG HM co OO | 4 ma Goh ASO gc B a SS a 33 pa ffy EB who, DA ' 44 1): " te ty ye TES o ° Sd fo OS™ Say yg Ya he SB DO & Boot og LS a4 Gag aq Wh gy ed ro Ad ep ~ bby BOY Say oN uo Baw Mg Bm Bey & BB oO , "ed i i : bs seh ca Bes eo GG f bute. 0 BOE aya w ot veg Bh WS O80 A) Bh dd a4 we 3 Gerd :
4 o es " Bs 4 5B Org ty go og ig & x ~ s Fm bt ga. 3 € AS oO wed Sy a a eo. ved O ved 18 * (eae a Met by ee Ss "4 ee _ gy 8. Seaeee hess ee 88 mG od 4 6 & y ee 2 G te 6 oot 43 - o i 4 oe ¥ O oe "7 rt wed he TE goes a rs sed Be Et rg 2 4 c Su gue 8 oS ie Cane Ba Ee fg ROS Bas 3 = ny Ce GO port gy BG Pare gy ae OS ce roy Q poo ee a ar OS be Be (Boe Bn HS rt : vd CG, aD EP Bg tb vt $4 w we OO g eo Bay Oo Boe | WBS Bot OO rt ia Bo De oy oy @ 9 MO SUC gh Be ted O Sot ky aa ty a oh ow Bog OQ «4 : : a Do A A I > ABP th oced Tt 'Ho OO Me OP eS 6 7 OO fg Oar NO On Dou @ Med bo OO OW ae Oo oe alo os ot OD, OG 4B aM OOOO OO Ome OR RUB Or RO Ae 43 a oS > :
5 i
-7 ~ w * 1 ase) Bh = G > <3 D i ha, OS eG fF <= 3 _ ae ay 4 UO Gow Ho an SS ¢€ 8 Berg oe "S233 DE ia ty az Gm 43 SeGeke SH oes sSPS Gg sees awe oe UHa gS5g°7 GN Go eH Rio ee gorau avesa QO ian ym 5 og oO @ Hb Sa 8 Sea sop a Bow gs GB 8 co hen ty wed ky my " emf ES kt Way Bee 43 hy A Ded 4 ond Ee ot 3 uy re rr Yo oa tae BBO BR O28 Be Ob, ag eo @ i r~ 4 BP ND ag TE By tg bs Bo Sy Nb : MOO yy et YO : 8 4 re BE Oy 4 So u REGIS gn ea OOS moo i 3 2 hor oe goa ag@ Ae iio" Bog ph G-4 29,6 go. aot 4 tg 8 ane a8 'Eg Balt s gy 20 4 EB Reo Bo eM RH SOUS a9 3 on ae Bey Lg ~ rv Ad © me ' nat 4 ~ om B C3 ooh RESEE RBS PeSoesn Te "gues Shees ga So 4 AP 43 : . Soi Of na "4B hd Ses ° i hs wn HEE Say Q oa 8% he S wy a 4 ry By ee A N a O Sty ok SE 3 i" tod 43 a oi tis s9 Baw Bo mg B za. M4 C "4 OY Eo a ey EH S 8 Bag Q OB B "
ad ay bp ee SO em o Et; Oh Gt a "4 cep ~ I a tos © Sg ocd Oy _38 $0, 89 Boog Ges ot ae hy 5 io sy a Ga mm a i rr rt. OF Ba we oy t, ia i st 2 S 2 Wt a? Gy hen e B wo Ge 8Beet Bae "we os Be het WBS nm S Gm Og " ~ me ' . ty SALES got 5 KE tg PE AS pac my FS 2 8 oa g i o ay O, o a Qa ay iB be & q Ba a ras " e * _ a 2 33 G us © a ot ow SSSSeha,8 2 Bake" EU eo oaks g Whe ge ta 26 Bog od Bm 4 ¢ Be eg eS Aye Sopa qs oe in OP gS G 6 3 Op os BS BAe PEs San oy es Bde ag 2 ao ot is RE oy oy st a Cy eS a3 2 5) ci ao ky oo cee od a a i © "el bs 3G 3 CS 3 iy ER a 3 "e aa se4 ma eng, BR ogee ba 8 noe ved Fes ry By & Mey & Be BL oS te 1, th fn re '4 a 2 . Be sou nD Hon BGS, cna os 8» wo es ep 2 2 6og Sot wvoee 58 wy Cky SR ® yn yOu Bog Bo B ge ag & a ng ® wg Re dd ye bs BOS I Gog 7a Ba ee ee oy Wa ob a Bog LEG Do oy oO rt Dy eh ma a Q 2 2 fo a Be PRS e eno agu# Gag eA! 'Say a om Wy eae ¢ Se wy os oe OS a oR 88 a (86k ° ons ages OB eR i) Sas yg MED . a! a ie an @ & og md f BS ron te. wm ot pe rd 4 5 oo Gy Hoe yy @ Soe m4 AEE gg OCP mt ea * gol @ rf ay BS ceo GSS. 8808 See eee got se GRE BOR B8rs sah Cy 3 #3 wm 23 : "ey - gon St bg " @ = ofa wos °F Hr Sg. 4 ag 4 8 Oy O a * a B ™ 2 i th » 3 ie me ee hy eo a ty 8 43 % ia °C re Oo as Gh B 4 : 5 rs} e tS e Fy RY 8 t is 4 4 & vo eh Sant . + N . ra Bo REE Ro oS do kt SESBS Sgt eroGalss Yoo hag 2h z ao 4 as AB OR 2 - 3 1 . %. at nie} by EQ Cy oy pds oe ¥ apeoean gees se He og, BR ES aouas Mtn kt Heir Og ry ABW SUD ed hos assez eus Pe SER Go HL BED ae eke 2 BO BOOW OG. Gans SOG OO 4m 6 4 3 BOO G9 <8 COUN Ee aD oan eS a ASRS es aaa a i MER, Ws OE Leagan ee ge ef ee wet mos : on : % Bey oe he 1 3 = 3h wD wo 4 Uy ore eA OB BO zB 8 Bw Ww In OG mw ot :
Zo me PG DR a Ee ce od SDR GREE ae: Ba 8 SG AD Dw. Gee onl 99% 8 54 oa RG OH OR | w & Oo © euo. 4 6 Oe uy ewe Se RBER SSE SEB Ce Be ae ans o Boga Boge bee hh ae age Suge ase es ees 6 ii Ooo HH po fey, rey 8S ee a wy ie ea BOB GS 3 fe eu d ' Bor 4 a WS oo Qo ey me Oo Od S ee oH RS ng Sb ee ie 4 BS ty. QO 5 be ted ha hae "a ry he wet wa tat ty. (3 - Eg a ge 58
4 yw OBE wey tang GERSES ZS aa ot i oheee gs :
: 8 S, ge 1G 3 Cha 2 » ea MB BA y ms Mae ss 68 Qa me wg 2 eo bbe SB OU Wye oy G 9 8B OH gus ' BO 45 he 6 HO BG oy UO Ae BO OG Fa gala & Bo fs ' e go 8 ang BD 4 HR Boa De Bg | BR g we Reg eo ge B08 w oy 8 oo Ooty s i % G@oorp op. "4d 8 a orf Qo mS O86 . OF 443 8 ed oe cy BFF go we et oe ae s So 6 A 'S : Q a a BR ge rd mt Bg boy Og Oo Bay = OG + 3g a a wy Ge "
v 3g Eas og BOB Oo Bg © oe eee SS SJ A 3 , mw sy Fee a Ch, ' 43 SO 8 cs hy x 4G G 2 8 3 SRE On BB a4 py de OLR omg D3 9 Boy ok yD pr 8G. SE ta EE ge 5S 1 me ry D 3 O13. Ss, OS é co Dp MS yy qi ke OS ty ay : bos eg OG ab ~ BO * q 8 BT, me DO ey Sg os Ko by Mee EY Oe @ og BE : EF " 2G ho Je ty ts 8 WoO BB Goa « Sh gcd po ky Mt g a4 & BD o Gs BD os gh Agra san g a o a R, 43 Rd sey a Fs if, a sey ge es w G ef vet 3 3 col weed mS BE gy Ee gy SO om ote ort At bP Oo ae a & . OB é i o 8% 2 Pw ye Q BT Gg O 8 gy ONE SS . "
(r} 36 BO wee TE GG OQ & Ur be os 3. cS ee Oo a 8 vs VETER SOP ESS OFonu tas Per Sena weg § :
oi 4 > Bea Gm Boh a2 Be BA Sag 8 2a Pees 5 oD ied g oa E sf 43S ce 3 tq EN Me & 2, ee 7 oo O ky Boy wg 2S b Ge DG Hoc a by ; w oa = "4 2 8S a 7 ROR Gy OR > 42 @ 7 Peek gg ° bg oo '. . ' ep " . ve 3 ; :
a ss been goa oc Woe Oo Gt BD Bh hy o Gna oe gs Cm "2 i va 1 or ; : 4 : 1 3 gy ag ee Mo 4 ba ag SS 4 Bb fay g mo 5 of B® Boy Gh es Ja ae ne OUD ® & Oo @ oq 7S GG a ty ED ord ooo a Og Doky ae 4 ER Or moh Oy em kp RL Us og eo4> ay "s . 4th ag ay ty Meds ab eg Me 4 Snag BAD ord f i FS LS se nope oe rey 3 a a i By ae ocd Std Se oy yy - og a ¢ 24 cra Reh ty ' BW rg 6 EO BH Sd a od oy 2 Mh RS ky ES 0 mC tas ort a Sg cet oe 1 CRO BO GO , | "4 RS TS Ag hig Moa 4 PRG AS 5 6 Wee OG A mB Oo O oy i a ES a 243 orp Oct ho Hy orgy tet Ma Ot Oot @ og BEPr es aos ous ea eea Sago es Seton BOG ee Boake . pA oy Sy EP "Ey @ Yong oa Beat ey oc Fs ~ GE ae & A. 3.4 : Sub Ho>s Sa Ae Sef oh Sp A SR AD fs, WB M4 Oe AD GS Be A) set da ne yh Bek B GON ap od 53 § 4 £3, who org At Ay we Gow eo SAP a ae & on ye. or ca es sant rd = OMG o ' q 4 a Ay ref esd Q ty Y .
fu a a a eee eS RAE A eS eae a et o 4G 8 ga OU ed oe PO OL mw 1 oo oS oy Hh % % Se oe 4h 43 rt $1 RQ Re my AD AD «I Xm . : ¥ t} < gy rf Boo a Os os a th tain t= te - ob a . wy veg HE KS a cee A wee Ohh TES ke th ie GD 8 @ eo 8 Huo 8 0 BN oO umes Hag? B eee S23 Ge gh oy By, ~ oA SF ty ot ga OW Bg Bom ee en poep UR EER @ a A 3 oe, S88 sng eSseee ee 3 wD @ ke A & , Ws +4 BPSEopg Baka gee Os i a Low at a 8 dg 8 Gag 7 oD go G a Foe he Sw Ba i Go fe O43 Sa Be = ma oy yy ba 4 ng & 2 Vo gw mo rd od Bay ® © ebad * af oe tS Sac . 8 , DR el ig OB it og AG me Bg 0k Bag BBS BOBS 6 Reg T 9 Oo 2 9 "ps 2 ao pong 7% 6,1 op ee gst = an eh ox se oe iM Goh se a gee * & Aby 2) yD Gy Ee os o oy rep A "pg et DG ay by 4 % B ss g a a3 B Re c ay sf e ww eS A 4 ag Sa 2 3 wi 13 Cha ey B Sogg @ ; 4 i ard sep of 25 CGS : * we CG rl gee 7 BR ay © TS oc ye EE oe OB ogee 44 3 GO Shey a4 Q peo} "4 ay ot iB aq 0 fy 4 Oo a > ag OD oy DR fay ab Oy oes aa fe Ged w Ff We = sa8 €oo° ty ORO QB See ees ofqs BEER eg aee a ee A TaD og QB ; g mm mp eT 4 oem er 4 Do og G ao $3 Oh, BO ip Eq gas ey HS oe Sy By 8 Woe ee as a goog SS AO ae ey 7 AS m3 S35 ty + f hod wy hag CP Deg 4 ty 0 Gi 43 B OL oR oy me BN iv a (2 el 3 G23 42 c ay yg 2 a 6) 8 UG yo @ Tg Se yo & mo Bom gy 3G By, ge @ AER oo Re 4 8 oS 2 ors 32 s 7 A gy AR Fe 4 yg BSB Raa ey 8 Bo OB G he > m Qa 2 43 Cosy oe a a 2 ee OS vB So OS eg OO Rg S28 x oS 8 i 4.4) Gg 2 i SREY ER Bas % -o 2 @ Se "8 3 al ee hy B 4 Bg Bay 9. 8S On FB yo Oo peg & 3 o $3 "3 rprgy BAe 3 ef FS gg RS my TA o Com ee & Bomcrt =, 4 & a be eae 3 ; Q Mom aot 43 445 wy hy me ty ed ee 44 aw ay B 4 E " wg > > . : a) el hy de eth Oc rp ong EEG my g Beh 8 o> & s, xe fe todd i aa gy fore' se Be ¢ oa og: 49 i w Mea bd J ged ors B on 7 od 3% by pO Eg re iy 0 ogy Oy & Ry ae "aS 5 Qe seg gs 4 tk wy i TS re Ct eet a a ry Bogy Spor ge 2, oa By sy GS Oe Be ey B aot bs me 3 ty toy SS $243 OD Sued: qs. 7 ' iS oes ky us Ge £ set ry. 5 SO ot BO wnt ft o RE ag SU ory kd % ts & a4 © FE ; ao oa 1 By ro ge ee EN pg om 2 Sp & aw Ty eed & o QB Be oy os ® we RE OOS. 8 mek irs od se Qe. te ae mG ' FF mS 0 mm Rok gaa 6 oy & Sy ae egy aay" oo 5 Go Ow oe SON Roa Oye Co ee © ony i Bue POG 3 ~b 50 3 " ot te aa t 5 + 4 2. Ped & £3. red : we ¥ ; en Boy SRA RSSRESESEERE RLS S Bs orf ad re oe gy Bee SS RB OGSSERPU ORG Oa BS ES tae eos Ey Gas GO BERG OR CS ERS HS ES 8 J8 Bee eOe es Sh BG GA Te awe fo fb Doan yg ONG $3 ey 4 OY ot DD hey 43-0) 3 OO SBP Ese s A OEP UE ef eg ved by with GAWNo 12/2020 Ba > ¢ 4 OANg VEL/2020 xy R epondents = cr as a Cor S ~S xr the ates ae t Wet that ed. aiong et Vy S33 contends 3 abe fet wet oe re 4 veel CAe % eek Rin, 5 ted to to work out yest ght Am ey rt cit on {3 3k A veo 44 £E ro 3 4 S% et 2 @ Pak) ie ooo de, reg OPRe2 NL x x Ry s B case, w ba m4 et b> ads wa PURE SVL * 'yy oe ee URE e 5 wha G on rar emol:
veedeee dene 13 OA Na. L11/2028 with QA No. LI22020 common order dated 27.01.2020, referred to above.
13. im View of the aforesaid, we find these OAs to be deveid of any merit. Accordingly, these OAS are dismissed. Rowever, mo order as to casts.
iR. NW. Singh) oO iR. iyvijkykumar) Member (7) MemBer (A)