Central Administrative Tribunal - Jabalpur
Goutam Das Sahu vs President on 11 August, 2014
(Reserved)
CENTRAL ADMINISTRATIVE TRIBUNAL, JABALPUR BENCH
CIRCUIT SITTING : BILASPUR
Transferred Application No.50 of 2013
(Arising out of W.P (S) No.5832/2008)
Jabalpur, this Monday, the 11th day of August, 2014
HONBLE SHRI G.P.SINGHAL, ADMINISTRATIVE MEMBER
HONBLE DR. MURTAZA ALI, JUDICIAL MEMBER
1. Goutam Das Sahu, S/o Shri Sadhu Das,
Aged 44 years, R/o Murum Khadan, Fareed Nagar,
Kohka, Bhilai, Teh. & District-Durg (C.G.).
2. Ashok Kumar Rajpur, S/o Mohan Lal Rajpur,
Aged 45 years, R/o House No.9/B, Road-10,
Sector 8 , Bhilai, Teh. & District Durg (C.G.) -Applicants
(Applicant No.2 in person)
V e r s u s
1. President, Indian Steel Authority Limited,
Ispat Bhawan, Lodhi Road, New Delhi 110003.
2. Managing Director, Ispat Bhawan,
Bhilai Steel Plant, Bhilai,
Teh. and Distt. Durg (C.G.) - -Respondents
(By Advocate Shri S.K.Pande)
O R D E R
By Dr. Murtaza Ali, JM:-
The applicants had filed Writ Petition No.(S) 5832/2008 before Honble Chhattisgarh High Court and in view of notification dated 31.03.2010 issued by Government of India, the case has been transferred to this Tribunal under the order of Honble High Court dated 02.04.2013. The applicants have sought direction to the respondent for granting bonus/ex-gratia of Rs.57,976/- for the year 2007-08 to all the employees of Bhilai Steel Plant.
2. At the outset, it has been submitted by the learned counsel for the respondents that the applicants have no locus standi for filing the instant petition, in as much as the applicants are not the employee sof the company. It has also been submitted that the Trade Union Representatives and Steel Authority of India Limited, New Delhi has signed a MOU on 25.09.2008 and in pursuance of a scheme known by name and style The Annual Performance Linked Reward (APLR) Scheme, payment of bonus/ex-gratia is made to the employees. It has also been stated that the said scheme was initially valid till 2006-07 and it has been agreed between the management and the Trade Union Representatives that the payment of annual reward shall be made under the existing scheme with additional enhancement as agreed upon, till now scheme is finalized.
3. The applicant No.2, who is present in person has failed to convince us about the maintainability of this petition before this Tribunal, as the applicants are not the employees of Bhilai Steel Plant.
4. On the other hand, the learned counsel for the respondents has submitted that the matter of bonus/ex-gratia cannot be decided by this Tribunal, and this Tribunal has no authority to adjudicate the issue of payment of bonus/ex-gratia admissible to the employees of Bhilai Steel Plant.
5. Considering all the facts and circumstances of the case, we are of the view that the applicants have no locus standi to file this petition, as they are not the employees of Bhilai Steel Plant, and this Tribunal has also no jurisdiction to entertain and adjudicate such issue.
6. Accordingly, TA is dismissed as non-maintainable. No order as to costs.
(Dr. Murtaza Ali) (G.P.Singhal) Judicial Member Administrative Member am 1 TA 50/2013 Page 1 of 2