Central Administrative Tribunal - Mumbai
Patel Piyush Sureshbhai vs M/O Home Affairs on 22 October, 2019
i OA No.345/2018
CENTRAL ADMINISTRATIVE TRIBUNAL, .
. MUMBAT BENCH, MUMBAT
ORIGINAL APPLICATION No.345 OF 2015
DATED THIS TUESDAY THE 72°" DAY OF ocTOBER, 2019
CORAM: R.VIGAYRUMAR, MEMBER (ADMINISTRATIVE)
ho
ted
6.
Ay
RAVINDER KAUR, MEMBER (JUDICIAL)
Patel Piyush Sureshbhai, Date of Birth:17.07.1991, age:23 years,
working as: Primary School Teacher (Short Term Contract Basis)
(Group 'B') Non Gazetted past, in Govt. Primary School, Patlara,
Daman-396220, and residmg Mora Falla, Magarwada,
Moti Daman-396 220.
Damania Nainita Dilip Date of Birth: 18.02.1990, age:24 years,
working as: Upper Primary School Teacher |
(Short Term Contract Basis) (Group 'B) Non Gazetted post,
in Govt, Upper Primary School, Zari, Daman-396 220, and
residing H.No. 145, Rata Falia, Thana Pardi, Mot! Daman-396 220.
Kebeereeya Chaitaliben Jayanti, Date of Birth: 13.02.1986,
age:28 years, working as: Primary Schoal Teacher
(Short Term Contract Basis) (Group 'B') Non Gazetted post,
in Govt. Primary School, Nani Daman(E/M) Daman-396 220,
_--
and residing H.No.-13/371, Mahayavanshi Falia, Kathiria,
Nani Darnan-396 210.
Patel Vaishaliben Sureshbhai, Date of Birth:26.10.1991,
age:23 years, residing Chachaliva Faliva, Varkund,
Nani Daman~ 396 210.
Pate! Lipasnaben Dhansukhohai, Date of Birth] 2.02, 1992,
ager23 years, working as: Primary School Teacher
<
+
"¢Short Term Contract Basis} (Group "B'} Non Gazetted post,
in Govt. Primary School, Nani Daman (E/M),Daman-396210,
and residing H.No. 590, Sasaria Falia, Varkund, Nani Daman- 396210
Halpati Sunilkumar Keshavbhai, Date of Birth:02.01.1990,
age:24 years, working as: Primary School Teacher |
(Short Term Contract Basis} (aroup "B'} Non Gazetted post,
in Govt. Primary School, Nani Daman (E/M}, Daman-396210,
and residing H.No. 694, Boria Talav, Moa Daman-396 220.
Dyhodi Heenaben Kishanbhal, Dare of Birth:01.1 1.19092,
age:22 years, working as: Primary School Teacher
2 OANo.34572015
>
(Short 'Term Contract Basis) (Group 'B'} Non Gazetted post,
in Govt. Primary School, N: ni Daman (E/M), Daman-3962 10,
and residing H.No.110, Schoo! F Falla, Zari, Moti Daman-396 220.
8. Patel Heena senukh, Date of Bak 71. LO. tool, @ age: 23 Years,
Moti Daman, Damane3 96 290.
9. Dhodi Chandanben Nanubhai, Date of Birth: 11.12.1986,
age:28 years, and residing at H.No.81, School Falla, Zari,
Moti Daman-396 220.
10. Patel Vibhuti Dhansukh, Date of Birth:06.02.1987, age:27 years,
working as: Upper Primary School Teacher
(Short Term Contract Basis) (Groun "B'} Non Gazetted DOSE,
in Gavt. Upper Primary School. Ka chigan, Daman-396210, and
residing H.No. 39/1, Koliwad Falia, Kachigam, Nani Daman-396210.
il. Patel Kamalpriya Dhirubhai, Date of Birth:13.7.1988, age:27 years,
and residing Opp. Sai Krupa Society-1 . Kunta Road, |
Nant Daman-396 210, .
12. Rrupaben A. Someshwara, Date of Birth:13.10.1987, age: "reas
working as: Primary School Teacher (Short Term Contract Basis
(omer 'B') Non Gazetted post, in Govt. Primary School,
Nant Daman (E/M), Daman-396 210, C-13 3246/7,
Telephone Ouarters, Diu- 362 520... «
13. Patel Nikitaben Nanubhai, Date of Bith:29.06.1 189], age:24 vears,
and residing H.No.-35/2, Sura Falia, Moti "Vankad,
Nant Daman-396 210.
14. Patel Hetalben Dahyabhai, Date of Birth:17.03.1989, age:26 years,
and residing Boriva Tslav, Moti Darnan-396 226,
1s. §3 Ulpaben Jayn tila Tandel, Date of Birth-07.07.1990, a
203, Casa Rova ile, Oop. Govt. College, Dunetha,
Nani Daman-396 210,
ot Ty aes
Ge) £2 Years,
Nowe" a x
16 Patel Kajal Rameshbhal, Date of Birth:18.02.1989, age:26 vears,
residing Bhnd, Dolphin Bar, Kumbhar Falia, Nani Daman-396 210.
Uh Rathod Reempal Ratilal Date of Birth:29.16.1989, age:25 years,
working as: Primary School Teacher (Short Term Contract Basis)
(Group 'B') Non Gazetted past, in Govt, Primary School, Kadaiya,
Daman-396210, and residing Gandhi Faliya, ! Mati Vankad,
Bhimpore, Nani Daman, Daman 306 210
hr
ty
Patel Dipika Chimanbhai, Date of Birth:10.08. 1989, « ages
tae
a
~~
z
2
tas
Be
tay
no
oS
cS
1M
Patel Ankitaben Kontilal, Date of Birth:03.06.1990 age:2s years,
working as: Primary School Teacher (Short Term Contract Basis}
(Group' 'B'} Non Gazetted post, in Govt. Primary School, Jampore
Varliwad, Daman-396220, and residing H.No.692, Boria Talay,
Patlara, Moti Daman- 396 22 |
VEars,
» Patel Falla, Bhimpore, Nani Daman-396 210.
and residing H.o.-32/3
Patel Amruta Kantibhai, Date of Birth : 24.01.1991, age:24 years,
and residing Patel Falia, Bhimpore, Nani Daman 396 210.
Patel Ashmita Govindbhai, Date of Birth : 18.04.1988, age 27 years,
working as Upper Primary School Teacher(Short Term Contract Basis)
(Group 'B') Non Gazetted Post in Govt. Upper Primary School,
'Bhimpore, Daman 396 210, and residing Bhimpore, Patel Falta,
Nani Daman 396-21),
Patel Shitalben Thakorbhai, Date of Birth : 10.08.1987, age 28 years,
working as Upper Primary School Teacher (Short Term Contract Basis)
(Group 'B}) Non Gazetted Post in Govt. Upper Primary School,
Moti Vankad, Nani Daman 396 210, and residing Khariwad,
Patel Falia, Behind Govt. Primary School, Nani Daman,
Daman 396 210.
Patel Hemanxiben Gulabhai, Date of Birth : 03. 06. 1988, a age e 27 years,
working as: Primary School Teacher (Short Term Basis) - ----
(Group 'B') Non Gazetted Post in Govt. Primary School,
Damanwada (£/M), Daman 396 220, and residing H.No. 52,
Navyug Falia, Magarwada, Moti Daman 396 2
Patel Divyaben Manubhai, Date of Birth: 27.09.1988, age 27 years,
working as Primary Schoo! Teacher (Short Term Contract Basis)
{Group 'B'} Non Gazetted Post in Govt. Primary Schoal,
Nani Daman (E/M), Daman 396 210 and residing H. No. 906/220,
Bhenslore, Koliwad, Nani Daman 396 210.
Patel Dimpal Gulabbhai, Date of Birth:29.8 199], ager?4 years,
working as: Primary School Teacher (Short Term C antract Basis}
(Group 'B') Non Gazetted post, in Govt. Primary School, Dunetha,
Daman-396210, and residing H.No. 41, Amran Falis, Dunstha,
Nant Daman-396 210.
Vijvetakumari Rameshchandra Patel Date of Buth:21.0 6.1990,
"age:25 years, working as: Primary School Teacher
(Short Tenn Contract Basis) (Group: 'B'}}) Non Gazetted post,
in Govt. Primary School, Kachigam, Daman-396210,
SERN
2
me
KR
mt
hee
x
ta3
peel
ue
td
La?
i
4 OA No.345/2015,
_ and residing HUNo. 33/1, Kachigam, Ajran Faliva.
Nani Daman-396 aig
Patel Naynaben Amratial, Date of Birth:05.02,1987, age:28 years,
working as: Upper Primary School Teacher
(Short Term Contract Basis) (Group "B') Non Gazetted post,
in Govt. Upper Primary School, Bhimpore CAS) Daman-396210,
and residing H.No.-198, Singa Faliya, At- Patlara.
Moti Daman-396220. 0 |
Patel Bina Ranjitbhal, Date of Birth: 05.05.1992, age 23 years,
working as Primary School Teacher (Short Term Contract Basis),
(Group 'B') Non Gazetted Post, in Govt. Primary School,
Bhimpore (A/S), Daman-396210, and residing HNo.87,
Ramli Faliva, Pa talrya Road. Nani Vankad, Nani Daman-396 210,
Kaflashben Vinodbhai Patel, Date of Birth: 19.06.1985, age:30 years,
working as: Primary School Teacher (Short Term Contract Ba gis}
(Group 'B') Non Gazetted post, in Govt. Primary School, Dalwada,
Nani Daman-3962 10, and residing Kund Falia, Bhimpore,
Nari Daman-396 210.
Patel Sejal Chiho tubhal, Date of Birth: 11.07.1990) age:25 years,
HNo, 1444 4, Pard? Palia, Dunetha, Nant Daman-396 210,
Halpati Sunita Raman, Date of Birth:29.06, a age2) years,
and residing H.No.-356, Borie Talay, Moti Danan-396 220,
Gohl Nehalkumar Dineshchandra, Date of Birth:31.05. 1Q88,
age? years, working as: Ass it Teacher (Short Term Contract Basis)
(Group 'BY} Non Gazetted post, in GSHSS- Vanakbhara
and residing H.No~26, Mahyavanshi Falta, Parivari,
Moti Daman-396 220.
Patel Pramodkumar Gulabbhai Date of Birth:25.11 1085,
age:30 years, working as: Upper Primary School Teacher
(Short Term Contract Basis) {Group 'B') Non Gazetted Post,
in Gove, Upper P rimary School, Patlara, Daman-396220,
and residing 130, Mor Falia, Magar rwada, Moti Daman,
Daman-396 220.
Patel Sarikaben Rameshbhai, Date of £ Binh? 23.01, 1985, »ager3Q vears,
working as: Upper Primary School Teacher
(Short Term Contract Basis) (Group 'B') Non Gazetted past,
in Govt. Upper Primary School. Damanwada, Daman-396220,
and residing Mavarwada, Patel Felia, Moti Daman-396 220,
Se
td
Lad Liged
om ; mM
fod
to
rawn
3 OA No 345/2015
Halpati Manishkumar Ramanial, Date of Birth:24. 11,1986,
age:29 years, working as: Upper Primary School Teacher
(Short Term Contract Basis} (Group 'B'} Non Gazetted post,
in Govt. Upper Primary School, Nani Daman (E/M), Daman-396210,
and residing H.No.2/1, Devka colony, Ne. [Hotel Summer House,
Nani Daman-396 210.
Swetangi Ishvarbhai Patel, Date of Birth:18.08.1989 3, age:26 years,
working as: Upper Primary Schoal Teacher
(Short Term Contract Basis} (Group 'B'} Non Gazetted post,
in Govt, Upper Primary School, Patlara, Daman-396220,
and residing HUNo, 45/2, Badhaliwadi, Moti Daman- 396 220,
Shitalben Shantilal Mehta, Date of Birth: 10.11.1986 age:28 years,
working as: Primary Schoo! Teacher (Short Term Contract Basis}
(Group °B') Non Gazetted post, in Govt. Primary School, Marwad,
Daman-396210, and residing H.No-61/D, Marvad, Pate! Fala,
Nani Daman-396 210, .
Jagrutiben Mayurbhai Halpati, Date of Bath:07.07.1987,
age:28 years, working as: Upper Primary School Teacher
(Short Term Contract Basis} (Group 'B"} Non Gazetted post,
in Govt. Upper Primary School, Varkund, Daman-3962 10,
and residing 36, Veri Falia, Naila Pardi, Moti Daman-396 2 oe
Contractor Meghavinee Bharatbhal. | Date of Birth:26.08.1987,
-age:28 years, working as: Asstt. Teacher (Short Term Contract Basis)
(Group 'B') Non Gazetted post, in GHS Fudam, Diu-362540,
and residing 205, Dhanson Appt. Cross lane-1, Dip Nagar Society,
Nani Daman-396 210. :
Mahyavanshi Sunitaben Hansraj, Date of Birth:30.08.1986,
age:29 years, working as: Upper Primary $ School Teacher
(Short Terrn Contract Basis} (Group "B 3 Nan Gazetted posi,
in Govt. Upper Primary School, Varkund, Daman-3962 10,
and residing H.No, 314/2. School Falla, AtiPo- Varkund,
Nani Daman-396 216.
Mahyavanshi Priyanka Hansrai, Date of Birth:0). 12.1988,
age:27 years, working as: Upper Primary School Teacher
(Short Term Contract Basis} (Group 'B") Non Gazetted post,
in Govt. Upper Primary School, Nani Daman (£/M),
Daman-396 210, and residing H.No.123, Mahyav ranshi Falia,
- Kadaiya, Nani Daman 396 210.
Patel Ashwing Amrutlal, Date of Birth:02.11.1990, age 24 years,
working as: Primary Schoo! Teacher (Short Term Cont act Basis)
he
#
How
on
tas
46.
ra
o
ta
pres
Lod
wd
. Bamania Mintesh Vali i, Date of Birth:
re
6 OA No.345/2015
- (Group 'B'} Non Gazetted post, in Govt, Primary School,
Damanwada, Daman-396220, and residing H.No. 446/3, Rav Talay,
Ambawadi, Mot! Daman-396 220.
Bagada Jigna Pravin, Date of Birth:28.07,1992, age:22 years,
working as: Promary School Teacher (Short Term Contract Basis)
(Group 'B') Non Gazetted post, in Govt. Primary School, Bharwad
Faha,, Daman-396220, and residing 204/2" Floor, New! Kamal
Assucetia Road, Mou Daman-396 220.
Patel Chakrawati Chimantal, Date of F Birth:20 02,1988, age:27 vears,
working as: Primary School Tea acher (Short Term Contract B: 1S! is),
(Group 'B)) Non Gazetted OSL in Govt. Primary School,
Nani Dat nan (E/M}, Daman-396210 HNC 542, Kankra Kha adi,
Patlara, Moti Dama 1-396 ea,
@
Sheik ch Tashima Hussain, Date of Birth: 16.08.1983, age eal yea
working as? Upper Primary School Teacher in CHvan Primary Sel hoal,
Te-Un na, Dist- Girsornnath and residing H.No.S-S SS8{4},
Nr, Girls High School, Bhavsarwada, Diu 362 526.
Hemaikumar Ratilal Sclamki, Date of Birth:04.02.1985, age: 30vears,
working as: Gel Teacher (Short Term Contract Basis)
(Group ' 'BD 3 Non Gazetted past, In GHHSS- Diu- 36257) and
residing 781/2, Saranagar, Nr. Prathna Mandir, Ghoghle Diu-362 540.
Bamania Kamile esh Chhagan, Date of Birth:02.07.1983, age:32 years, ~
working as: Asstt. Teacher (Short Term Contract Basis} |
(Group 'B' yp Non Gazetted post, in GSHSS Vanekhbara, Diu-362570
and residing H.No.- 1301, Main Road, Saudwadi, Diu.
3.04.)
[3.04.18
Short Term Con ontract of Basis)
(Group 'B') Non Gazetted post, in Govt. Primary School, Dagachi,
Diu- 362571 and residing H.No- 280, Ambu, Dagachi,
Bhucharwada, Din-362540.
working as: Prin mary Schoo! Teache:
=
Solanki Rashmita Ratilal, Date of Birth:22.03.198 6, age 29 years,
working as: Primary Schoo! Tea cher (Short Term Contract Basis 3}
(Group 'B) Nan Gazetted post, in Govt, Primary School No. I
Vanakbara, Diu-362546 P2760, LBS Road, Ghoghia, Du 362 4
~ Chandariva Privanka Hasmukhial, Date of Birth: 13.4. 1992,
a
age:l3 years, and residing HN e. No.-1687, Mangal No Choro,
ie
~
Nehru Street, Ghoghla-362 $40,
Bamania Li flawati Mohan, Da ate oF Bith:29.08. 1990, age2S years,
nh
bea
2)
had
iSs
Css
wi
of
Py
~~
CFs
x
59.
7 OA No.345/2015
working ag: Primary School Teacher (Short Term € Contract Basis)
(Group 'B) Non Gazetted past, in Govt. Primary School, Nag 208,
Diu 362570 and residing H.Ne. 7302, Near Bus stop, Nagaa,
Diu- 362 870.
Chauhan Purviben Shantilal, Date of Birth:28.04, 1988, aze-:27 years,
working as: Asstt. Teacher ( Short Term Contract Basis)
(Group 'B') Non Gaz etted posi, in GHS-Diu- 362571 and
residing H.No.- 3/280, Firangiwada, Nr. PWD Office,
Diu- 362 S20,
Solanki Urvashiben Ratilal, Date of Birth:24.12. 1985, age:30 years,
working as: Gr.f Teacher (Short Term Contract Basis)
(Group "B') Non Gazetted post, in GHS Dia and residing HUNo. 1931,
_ Choro Khireshyar, Ghoghis, Diu-362 540.
Dhara Haresh Sola nki, Date of Birth:20.12.1987 age:27 years,
Upper Primary School Teacher in Vaso} Primary School, Ta-Una,
Dist- Girsornnath and residing HNo. C-19/5-80, "Krupa Kanshi",
Bhavsarwada, Diu-362 §20.
Makwana Binalben Pravinbhai, Date of Birth:01.07.1989
age:26 vears, working as: Primary School Teacher
(Short Term Contract Basis) (Group 'B') Non Gazetted post,
in Govt. Primary School No.1, Vanakbara Diu-362570 and
residing Ghodiya Street, Gaytri Darshan, Nr. Ashiyana Hotel,
Diu-362 326... « ne
Vyas Rinjal Kaushikkumar, Date of Birth: 14.02.1994 age:21 years,
cs
and residing 2-176, Devi Krupa, Randal Street, Diu- 362 320.
Baraiya Babu Deva, Date of Birth:07.03.1978, age:37 years,
warking as Upper Primary School Teacher (Short Term Contract Basis}
(Group 'B'} Non Gazetted post, in Govt. Upper Primary School,
Vanakbarg (Boys) Diu-362570 and residing H.No.~ 974,
Ruxmani Building, Vanakbara, Diu-362 370.
Sangita Mahendra Jethwa, Date of Birth:25, 09, 19 86, a agerz9 years,
working as: Upper Primary Schoa! Teacher in
Kesariya Primary School, Ta-Una, Dist- Girsamnath and
residing Police Quarters, Nr Govt. Haspital, Din.
Bamania Jyotikaben Premchandbhai, pate: of pints 27.03.1984
age:3t years, and residing H.No. 1474/2 Laxnminarayan Temple,
Bholwada, Ghaghla 362 340,
Mansuri Riovana Adainba: yashe, Date of Birth: 19.42.1989,
él.
ot
Ms2
oN
$s.
on
Las
68.
6&9,
8 OA No 345/2015
age:26 years, working as: Upper Primary School Teacher
(Short Term Contract Basis) (Group 'B') Non Gazetted post,
in Govt, Upper Primary School, Dagachi, Diu-362570 and
residing H.No. 2-187-1, Koliwada, Sidi Colony, Diu- 362 $20.
Solanki Daxa Manjibhai, Date OT T2187. ageisé years,
working as: Upper Primary Schoo! Teact .
(Short Term Contract Basis) (Group "B9 Non Gazetted post,
in n.Govt, Upper Primary School, Bucharwada Diu-362520 and
esiding HNo- i444 Hartjanvas, Dangarwadi, Diu- 362 $20,
Solanki Jayeshkumar Devji, Date of Birth:29.05.1986, age:29 vears,.
working as: Lecturer in Govt. Polytechnic Diu and
residing HUNo. 1064, Main Road, Patelwadi, Diu-362 S71,
Charania Suresh Ukarda, Date of Birth:24.0!.1983, age:33 years,
working as: Asstt. Teacher {Short Term Contract Basis)
(Group 'B') Non Gazetted post, in GSHSS Vanakbara, Diu and
residing H.No.- 2551, Rhajuriva Sheri, Vanakbara, Dit.
Salanki Rahulkumar jivabhal, Date at "Birth 22401 L9sT, age 28 years,
working as: Upper Primary School Teacher
(S! nort Term Contract Basis) (Group "B) Non Gazetted past,
in Govt Upper Primary School, Vanakbara (Boys) Din-362570 and
residing H.No-887, Main Road, Saudwadi Vanakbara, Diu-362 S70.
Kamalia Darshana Natvarlal, Date of Birth:20.06.1990, age:25 years,
working as Asstt. Teacher (Short Term Contract Basis}
(Group 'B) Non Gazetied post, in GSHSS Bi ucharwada, Din and
residing H.No-225-4, Gundi Street, Nr. Balbhavan Board.
Luharw ada Road, Din-362 $20.
Jadav Manishkumar Hirachand, Date o
age:30 years, working as: Daily we iges
lg
Bucharwada, Div-36257/ and resid ing
Gancdhipara, Din.
f O85,
Teacher yin GUPS
HLUNo.-8/ 80, Main Road,
Patel Dhratike Bhaidas, Date of Birth:22.05.1989, age:26 years
working as: Upper Primary Schoo! Teacher
(Short 'Term Contract Basis) (Group 'B') Non Gazetted post
in Govt. Upper Primary School, Ghoghia (Boys) Din ar
residing HLNa, - SG0/2: Bhavik. Bhave an, Bhavsarwada- Dia.
Bamania Hasmita Kanji, Date of Birth:09.05,1992, age:23 years,
o
and residing H.UNo. 309, Vadi street, Vanakbara, Die
F
Solans! Ysntike Jayantilal Date of Birth 1201.1991 age 24 years,
~d
~
9 OA No. 3488/2015
working as Primary School Teacher (Shart Term Contract Basis)
(Group B) Non Gazetted past in Govt Primary School No.1,
Vanakbara Diu-362 570 and residing BUNG-2457, Khajuriya Sheri,
VYanakhara, Dru-362 570.
Baraiya bhannista Tulsidas, Date of Birth 11.08.1992, age 23 years,
working as: Primary Schaol Teacher (Short Term Contract Basis)
(Group "B) Non Gazetted post, in Govt Primary School No.4,
Vadlimata, Vanakbara, Diu-362570 and residing HNo 1759,
Agariva Street, Azad Chowk. Vanakbara-Diu-362 $70,
Bamania Rupande Babubhal, Date of Birth 08.10.1991, aze:24 years,
"working as Primary School Teacher (Short Term Contract Basis)
(Group "B} Non Gazetted past, in Govt Primary School No.1
Vanakbara, Dia and residing H No- 1408, Chadikawadi , Nagoa Road,
Nr. Primary School, Vanakbara, Diu.
-harantya layshree Vira, Date of Birth: 14.10.1985 age 30 years,
and HUNs. a4, Tunba Sheri, Vanakbara, Thu 362 570.
Parmar Namrata Ravjibhai, Date of Birth:19.12.1987, age:28 years,
working as: Promary School Teacher (Short' Term Contract Basis}
(Group B') Non cease post, In Govi.Primary School Zolawadi,
Diu and residing H.No.C3, Telephone Staff Ou arters,
Dr. Relkar Road, es 62 520. .
Bharthi Rina Rameshbhai, Date of Birth:09.62.1990, age:25 years,
working as: Primary School Teacher (Short Term Contract Basis}
(Group "B"} Non Gazetted post, in Govt. Primary School, Zolawadi, -
Diu 362571 and residing H.No.- 1830, Khetarpal Nr. Temple,
Zalawadi- Bhucharwada, Din-362 471.
Someshwara Kailashben Amrutohai, Date of Birth: 15.08.1985,
age:30 years, working as: Upper Primary Schoo! Teacher
(Short Term Cortract Basis) (Group 'B'} Non Gazetted post,
in Govt, Upper Primary School, Ghoghle (Girls) Diu-362520 and
residing C-13 326/7, Telephone Quarters, Diu- 362 320,
Jadav Nisha Hirachand, Date of Birth: 10.1.1983, age:32 years,
working as: Upper Primary School Teacher
(Short P Term Contract Basis} (Group 'B3 Non Gazetted post,
in Gavt. Upper Primary Schoo! Vanakbara, Diu H.No. 631-A,
Gandhipara, Diu
amania Ramlaben Mohan, Date of Birth:18.12.1987, age:28 years,
working as: Asstt. Teacher (Short * Term Contac Basis}
(Group 'B') Non Gazetted post, in GSHSS Vanakbara (Boys), Diu
|
oO
fad
CK
CG
wR
and resid 1H. No. 420, 3 Par, Dagachi, Bhucharwada, Diu- 36
10 OA No.345/2015
and residing HNo. 3258/1, Kala Sheri, Vanakbara, Diu-362 570,
ae
Sikotaria Bhavyeshkumar Vira, Date of Birth:31.3.1989,
agNlG years, Ww working as: Primary School Teacher
(Short Term Contract Basis} (Group 'B'} Non Gazetted post,
in Govt.Primary Schoo! No.3, Gorntimata, Vanakbara, Diu-362 570,
and residing H.No,-1420, Sikotar Sheri, Vanakbara, Diu- 362 $70,
Bariya Krutik Manji, Date of Birth:27.10.1991, age:23 years,
arid residing H.No. 1909, Kala Sheri, 'Astha Niv as',
Vanakbara-Diu-362 $ S70.
Khetani Anilkumar Jafarbhai, Date of Birth:22.1.1990 age:25 years,
and residing H.No.- 30, Panjarapor, Ghoghla, Diu.
Bamania Jigneshkumar Bhimji, Date of Birth:08.3.1986, age:29 years,
working as: Grl Teacher (Short Term Contract Basis} .
(Group 'B'} Non Gazetted post, in GSHSS Diu and residing 1353,
Rushi Krupa, Babufaria Street, Ghoghila, Diu-362 S80,
Kurtankumar Virchand Baria, Date of Birth:25.04.1 OSS age:30 vears,
Working as: Ge, 1 Tea ch rer (Group 'B') Non Gazetted post,
in GSHSS Din and residing H.Ne.- 106 A'b 'Jalaram Krupa',
mat RL ER
Jalaram Street, Hospital | Road, Diu-362 320.
Patel Bhupenrakumar Lalji, Date of Birth:27.2. 1982 , age:33 years,
working as: Asstt Teacher (Group 4 3") Norn Cue ted post,
in GSHSS Ghoghla (Boys), Diu and residing ee Khodivar
Bhavan', HoNe li 120, Choro Patel, Gho oghia, Bi 362 $40,
1a Rakeshkumar Jasabhai, Date of Birth:09.06,1987,
Howe
28 4 and residing H.Ne.-S92/2, Gandhipara, Div.
x
Ma
age:
a
Solanki Vinaykumar Chhagan, Date of Bith:G5.01 (985,
age:30 years, Assit. Teacher (S Short 'Term Cantract Boa )
(Group "B") Non Gazetted post, is GSHSS Vanakbara (Bos vs},
Diu and residing H.No.~ 1902/2 -Nagoa Main Road,
Chadakawadi, Vanakbara, Diu,
Bamanis M ukesh Devi, Date of Birth:25.09,1993, age:22 years,
2
Patel Swati Pinkesh, Date of Birth:07.07.1985, age:30 vears,
working a8: Upper Primary School Teacher
(Short Term Contract Basis} (Group 'B} Non Gazetted post,
in Govt.Primary Schoo! Dunethai, Daman and residing ]4/0-1,
Haro Om Niwas, Kamil! Falla, Ringanwada, Nani daman 396 210.
oY OA No.345/2015
atel Kinjal Parawbhai, Date of Birth:22.04. 1988, age:27 vears,
warking as > Upper Primary Schoo! Teacher, Ajitnagar,
Prathmikshala, Chala, Vapi and residing at 404-8
-Rameshwari apartinent, Near Mashal C howk, Nant darnan 396 210.
Patel Privankakumari Gulabbhai, Date of Birth:02.04.1988,
age:27 vears, working as ¢ Upper Primary School Teacher,
in Govt. Primary Schoo! Kunmarshala, Vapi 396191. and
residing at Dhaklini Wadi, | Nani Daman 396 210, ~ Applicants
(By Advo ocate Shri 8. V.Marne)
bat
a
VE RSUS
3
Union of India, Through the Secretary,
Ministry of "Home Affairs, North Block, New Delhi- P10 001.
The Administrator, Unton Territory of Daman & Diu
Secretariat, Moti Darnan -396 220.
Director of Education Administ ation af Dam ian & Dr
Die 362 520. | a
Director of Education Union Territory, Daman & Dna,
Daman 396 220,
Secretary of Education, Secretariat, Daman. «Respondents
(By Advocates Shri V.S.Masurkar and Shri R.G. Walia)
ORDER
Per : R.Vijaykumar, Member (A)
This application ha been filed oar 6.2015 und Sention 19 of the Administrative unals Act, 1985 seeking the following reliefa:;
"S{a) that this Hon'ble Tribunal be pleased to eall for the records of the case being OA No.168/2015 as also original records of the Respondents-Union of India and after perusing the same be pleased to quash and set aside the Judgment dated 8/5/2015 passed in OA No.168 of 2015, or alternatively hold that the said judgment would not in any way affect the fortunes of the Applicants, meaning thereby the provisional list would remain unchanged and further direct the Respondents-Union of India to issue appointment orders based on the same to the Applicants in the present OA;12 OANO.345/2015
8{b) that this Hon'ble Tribunal be pleased to direct the Respondents to grant all consequential benefits to the Applicants from the date of their original appointment in respect of those working on contract from the year 2013 based on their having already secured the required eligibility criteria of having passed the TET exam on merits and further grant of consequential benefits thereto and in respect of those yet to be appointed from the dates of their appointments:
8(0) Exemplary cost of this application be provided for. 8{c) Any other and further orders as this Hon'ble Tribunal may deem fit in the nature and circumstances of the case he granted."
3 a 3 ae me a ¥ o =
4. The applicants had responded tS an =é x " oY -- os S ay + "m Sa ator + advertisement Lesuer mY tne respondents On it fy TLE yy i F " ey % ma -- 94.03 .2C15., Some of the present applicants had = 5 ee 3 a ~~ amy, ey % ae Carlier DEEN appointed on short term contract basis SB AF mes sh 4 " 2 " 3 + :
23.07,2013 while some of them had directly applied a a ' 4a = ot " ae . a ¢ gy TERA =, } ~~ againsn Che agavertisemant of L8.10.2914 and have participated in the selection procedure adopted by : . : : weve 8 a. oe vali faa mee the respondents thereafter, The eoplicants have + pt tf on ey, oye = ~ + i we ey TO gas ~My, + aes AMpUgGnhea Eme orders passed by this Tribunal in OA No. Les 7/2015 Gated O8.05.2015 which had heard.
& oO a 35) 3 a bd iA) ow uy Leg ad i fed ton if 0 $4 43 05] ® > w% * rt 4 Aa © 8 oa fa of oS so wo ot 3 © a ond oS god w ort a wd cs Oo Ss $4 Ee 43 $3 Dp aS O ord cD Q w w eed BG 4 it Sos Ge ' ne 43 ved She "J sed ony QB be a ® $2} ae wi UY 2 4 ng es a 43 43 fed ' me bs i} "G B mS oe woh $4 i ef w@ a 0 2D eed ' wc ©) Coy @ "5 At a ie ie oy 4 ns cry wm « to ~ Q Fi cn : : + : ; ° m5 a ro wed bet sy fed (3 vd ord a3 3 bel wy co So a Oa o} a4 . oF < ry 4 g ap 4 oy rt w C : ha ; C. 4 tS a re 4 «f aa Z. o 's cS cw) a : wD 3 M2 a 2 ty 4 og 3 a ' ty © 4 rb) hy cy AS & - 4a & \. wm & a tet "f, hy ved uo v c t) ud as i ood nm uy @ v "3 Q CB Y tod ee : Se 6 4 8 G8 o QD od ae z cS 6% a@ ct aq " no ty a A 5 ei on @ ¢ BS 2 -« @ p OS OS a ogo & ' "4 c ns 4 Ot, C S " a 43 mod as a3 a oe © ec « 3 oe og GOH we Be 40 ®
7) 4 Le oO 4 ced he > GS phd oO o4 1) ie) & ts ceed rel G, or wv cs a wns re] ae O, Wo 4 wy 4 aj 4 "4 @ Gy m4 © wD M 4 bd G & we i a OG et o i 3 ; u iG wy og oO 2 a "% tx] oes be a a re es 6 Be ie 4 c 0 +e B ft yd 3 a EH 4 gy . 2 fa ry 4 O iA a oe $4 uy i We, wom , v3 i es @ 83 vet wt a hed cn wv ran wv , ms aw i mt aS mm i} z UD oO 4 so os a ' 4A 1 vet ge md a2 ws o - bd a cy es uo ei & . 4 a os i wy . a 4 a % ON w wv) © O nn? be . xe " o * a oh, a od co ha rs ms é 22 @ od oc G . o . a ci 2 4 eked re cy s <2 Ad ky 43 et er a TA ht Fe eS ; a ; oO "tS Ces t 43 ~ ~ Bs cs . a wet eat in a4 mt " Y : os * a wc te ae £4 rd 7 fey 3 i ~% cy ot ted Soy aes : Es oe a Sa 1 $ eh oe " GBs Oo tt Fs, Oe ore eo Oo Og a os ne f aed a ' iy ry uy Le oO gt hee % tht 1 bet if * mt ~ v « 3 3 vy aa | rs @ ee a) ce C 4 a) O, a BE Eset : 1 I o aA Fs ; v 3 e yo 5D 0 Bo» § 8 8 5S € f 8 ee # oe : : 4 5 fy 44 ed ded ° 4 a os a Qs i se ot wy as a § Oo ech » Y i a a 43 mn O g @ ae! geod at $3 °c &4 " : go Ny gc : - o vd 5 i ° _ s 2 . | weed u ~ a apt . a be et ied "a oe Q Qo ma ved 4 yon to @ o D c an . 8 nsf ; r st Ad . "3 > a Be a3 be c a oO ') . need wed ~ syed i we) } : ard od 4 rt oe oe @ ted ~ oO 2 rs ei Q } sad 3 i Li x 64 Se oS 4 La c 4A = Oe @ a bs 6 uP, mem oo Q od c cs be e . ny {3 ie co 4 i Me : iB am od CF Ct bi a > 0h, ei Y * uy tx] % i , : tee a ri gy ard "bed ° ts rd ay mM is si am is © & ae / 4 oO 43 rd sd woo, 6G let GG Go » © 8 8 @ OG = SB ; co e Oo ce a Re G 4 G ce) ha ved my o a a3 ey Me 7 th i oe om rt Cy oO oO FS sed D = c % 43 ~ iL "4 ; "et vc ay - ver| vu mg a > ari cs wy 4 2 ny a a '4 of yet 3 & +e] G ; Sed wD 45 o a i is by ah i) gy, @ "ed "> ved ka ted a4 c 43 es ed 7 Oy, o v4 Ls ~™ 3 cs O SOG ord OO ims we "ef ® 4 be jes ' a vy © @ oy gs "rd EY an reef o ae 6) s "ed ' t $3 a wy 45 "th om <4 @ Y ha G SS oo DB X od he | "3 at i) B i O e a a 6 aS m2 cs bt Ea Cy fy $3 Ex gS -- ny 6B in oO oo ty ns) gE og 1a tt 4 an t O rt
-
t Li a red j applic cS Sony © vod . & 3 @ som} 4 i) H 1 Go fg 8 % o ® s g & ce oo 1 a 3 p a O i $3 i } 8 Ct Gj 44 BA be io oj bed a fa oS Go oO A O @ "pe Ad ri 64 ao a a aieeh } Si Dp oa: . 4 g@ «£ ye oS i 8 oo ob no oe 3 C on " =n 4 4 BE Go So rs mG ® rl 2 ROOF oo ne wD ® S Ci A oS "i "i hd ' 3 o oa @ 6 woe 8 a a vy 3 moO oS a of 2 od ved o a @ , 7 @ rt g ot & "4 di A « $5 AS abt bd on % me ' C2 om} > s ge 8 3 o «8 & e Wy a be it @ crf 4.3 S ned Ch i4 x bf ro 3 4 G ~ fh . eed "x. a 4} ct "3 rh o ne} i" sped Bef wrt 7 " Bet f gt " * amt ie a fe # 9 wn "3 mp "rf o : . C4 @ " © fig " 4 fe a € a W i o Po ee i ws i oa @ "4 os 4 ss a fet °C we Cs 3 rr es "2 RS) ; £3 Ja bs 1 wD ae oa % wD 44 Ma Oo G ef & ~ vs O on} * mh ved ""e4 2 a 6 ae "4 * 4d . LG 3 it rey agt cyt gy * . oo 5. rt re ot feet uv) @ CO wT or} nt a gt hee, a3 ery 4 yee 2 oi :
re a 4 44 v a on 0 OU mo & . tf oO $5 C O ° & i & ti cd a @ . ng D , o $e % 4 o 4 fe o % a 2 "4 De id go 3 2 "
6 iy @ * ee God by i 4 6 ® ne wn i tes 4.4 S ae ' id pod t. ; ae? 8 @ ot , " 0 he i u : '4 ; . 3 Ou % ad ' a) 4 Se O 76) % a o mo yay ® 9 w QO w ro ed wy 43 3 a a OU g 2 ae Gg os sa % oe 8 F uO Ae Ae xe * v4 ny gq {3 ae . i as Q 3) acd oe a in ve Ry 3 hd o " a a $4 a ha 3 tm a pet » OOS J "4 EF g HOUR mo Oy G ag got tS a w ch @ wt g hy , 05 * yes my ig " Q in 2 " Ory fra vi QD aoe cm ne: red a ' ei cv a 4 4 4. pe g ard , a . oy z 4 ie M4 vA 5 4 x 4 = eh ef o m 4 OQ, ie wef ny a4 a OW « an moO Mo ts & a a wy a * a ' Cy © wo mm 4 a a ws " . aed i a "e th io g m o 8 GG = On @ uw § S c "ws ee he nd @ 024 ha a i 4 O e 6 we Bo 2 ph mR eo 45 Ou % os Ad i © ms i bay a a o o hos a B B38 oc QO a4 8 MD 3 gO Ss nes oO ae 4 - aa «a Sm fo OG o % a " n Lt ya t om an By
- 8 4 8 BB u 9 ch re vs at a rg ee ca8
4) 1 a vi oped a o 3 3 J f o
8) a 425 uy a whet a 0 woed hs G th @ a fd {h of ' ory 58 Oh;
wv ct a 4.3 3 cs Th, 6 it bef Q wr ha oh ri uy $4 a} it weet are} rot be + when red 17} 44 m 4d a ceed 4.3 a gp wef dd £4 cae "ri Fortean) Rar 8 AA) ULE reg on
-t mA :
aed ct bet ¢ me a reed et iG thi ya o "4 a4 O a3 is ved bd dd cca) gd pt, ad Ww
i) 8} consid Te ¥ a ¥ Cams plac for re 6 wv chad ee oe:
vt bal | A ca cada sa aacesaaeee 16 OA No. 345/2015 e s a 4 ay ae ' £ 4 he Te " ¢ x es 5 4 ~ questioning the filing of bath Review Petition and 2 z fen ey 5 44 ae ae} OW wre: = mo Re RY Enis OA by the applicants and have arquad that the we = Bs pe " o " Xt Parties put caAcse not to do so. Under the 4 Sea wee 2 ~ x tea ye Reeruitment Rules, educational Quaiitication & ey £4 Ry 2 rec ea ada i Specified TET as a requirement but adeoting the REAL a ele < mip Som, ny mye, oe te < ye oy ed - xT 4 MS2ZKS in TET for the purpose of entering public * ~ : : > oY oo :
satan YT ONc era re & Y yy oe fe Tey xe ey: a SMPLOYMENL WAS ONLY an atter wo LO avoid competition ~ Y = ry o wy we we fw 3 A ~ examination, fhe appiicants Filed a rejoinder and » > = aE wt EF oe RK NT TS PP te ay thereafter, have also filed MA. No. ?80/2018 €or WwW -- ory ft . x a) ' ? ws 9 amenaing their relief clause §8{a) (page 278) and ~ oa + . . 3 : 4 2 > Ret MOR on oe wee me y at aK rs iho n ke Ry t % whien hes bean incorporated ay UNAS Gurset in these which are as under:
"S(a). That this Hon'ble Tribunal be pleased to call for the records af the case from the office of the Respondents and after perusing the same be pleased to hold and direct. that the provisional select list dated 4/3/2015 shall continue to hold the field and be acted upon and further that the action to be taken - by the Respondents ~ Union of India in consequence of the judgment dated 8" May, 2015 in OA No. 168 of 2015 shall not in any way prejudice the Applicants' rights for securing appointments In consonance with the afbrementioned provisional select list dated 4/3/2015."
14 Sy ee Fee esa Ok Sey Pe ee 4 Pee pea dyed £ wy ADPLLCane rerlerred fo the basis for conduct of TET i? QA N.345/2015 C3 which lay in Section 2 of the Right of Children t Free and COMPUuLsSaAry Act, 2003 enacted by Parliament and im @ecordance wit Section 23 of 23.08.2010 prescribing minimum qualification for oh, o o af & a! i a @ no ct "Minimum Qualifications.- Classes 1-V Senior Secondary (or its equivalent) with at least 50% marks and 2 -- year Diploma in Elementary Education (by whatever name known} es OR Senior Secondary {er its equivalent) with at least 45% marks and 2 ~ year Diploma in Elementary Education (by whatever name known), in accordance with the NCTE (Recognition Norms and Procedure), Regulations 2002 OR
- Senior Secondary (or its equivalent) with at least 50% marks and 4- year Bachelor af Elementary Education (B.E! Ed) OR Senior Secondary (or its equivalent) with at least 50% marks and 2 -- year Diploma in Education (Special Education). AND Pass in the Teacher Eligibility Test (TET), to be conducted by the appropriate Government in accordance with the Guidelines framed by the NCTE for the purpose.
Classes VIEVID B.A'B.Se and 2-year Diploma in Elementary Education (by whatever name known) OR 18 OA No 3435/2018 B.A/B.Se with at least 50% marks and l-year Bachelor in Education (B.Ed)
- OR B.A'B.Se with at least 45% marks and I-year Bachelor in Education (B.Ed), in accordance with the NCTE (Recognition Norms and Procedure) Regulations issued from time to time in this regard.
OR Senior Secondary (or its equivalent) with at least 50% marks and 4-year Bachelor in Elementary Education (B.EI. Ed). OR Senior Secondary (or its equivalent} with at least 50% marks and 4-year BA'B.Sc Ed or BLA Ed/BSc Ed. OR B.A/B.Se with at least 50% marks and 1 ~year B.Ed (Special Education).
AND Pass in the Teacher Eligibility Test (TET), to be conducted by the appropriate Government in accordance with the Guidelines framed by the NCTE for the purpose." el for Py 3 = Spy ee nt ~ os " ~ I foes n rad . LOS LeRQrnecd coun Me ADPDLLcCant retEars of + 3 a4 errs 4 aly Syn So aye x ee won se Sen sp mesa ay ah cad + Che Sia guidelines issued by the NCTE dated oy e5 ny aM 3 ' + 2 ' i ye de qa a 4
-O2.201L under the Act and in particular refers ¥ "a ae 5 as tof Bey o yy 3 = section 3 of qualifving marks which reads as "9. A person who scores 60% or more in the TET exam will be considered as TET pass. School managements (Government, local bodies, government aided and unaided)
(a) may consider giving concessions te persons belonging to SC/ST, OBC, differently abled persons ete., in accordance with their extant reservation policy;
(6). should give weightage to the TET scores in the recnulment process; however, qualifying the TET would not confer a right on any person for:
recruitmentfemployment as it is only one of the eligibility criteria for appointment."
* The learned counsel for the applicant G re 48 rh & rr in 19 OA No.345/2015 Ct Go ct os rey) oO ih rh } A ry @ eq re) Ot K fu as ae = O Dy it (b t.
} J 4d fot ae) £3 a fenet.
tat oh e xy hy fe read with the amendment dated 14.11.2014 supra "8) Written Test Question Paper: The question paper for written test shall have multiple choice questions of 44 mark each. Thus, there will be twice the number of questions as to the marks allotted for written test in para 2 above. The question paper will be prepared in English as well as Hindi or Gujarati language."
9, He also urges that neither the Recruitment yeitten test and that in this case ths above oOMs, the advertisemen for reoruitment and the provisional select List was issued by the Administrator of the Union Territory who hac followed a unitorm policy for not holding writte:
" : ae «, nen. a . we, 4 Rene we, : ee test and, therefore, it could not be held to be illegal as ordered in GA No.168/2015.
wy a ws GA No34 cy el ® x.
et of 1G ed i bef 5 G3 43 ce ee re Sha 55] UY Me q red : a L@Gar * Due t dat oy "4 cord 3 54 i "a4 45 | £4 @ 43 Q at ped 44 i ra) pee IOS a +.
¥ 43 s provi th & m roe vend © er a4 iG rot debs i ib eyed Bd bd a OQ, At oh wy B rood rr OG @ oS tp ed A % z < & :
Oo r a we es Spef reo Ad veg YS * he tt hy wD a Aa Met o YD @ bg of 4d ¢ G & ro) aed My Lon.
ne Se me me ¥ Sek ate iQ g TH ¥ ment Se fae nt adver a wre Ph o~ A x ake a speed E-4 {x1 ae vw : ee { cer Ba > on.
Ma ab oS x ot x h ¥ os Bak + St J On we 255 by tft ord 4a f3 .
harash a R Nw & MU ang ate Na Famil TA te @ {3 hd re no Shy 4SfS015 "s 2 NG OA @ oS a f 3a 44 43 43 rent gs @ ££ @ GO m & Moo @ oe gg * ae ag 3 bet 6) rH E a Ee ££ F 2 DB - . t gt Sh 4 a (S ese if} a 45 chet th ont - 43 + 1.3 : UM eS i G : O a Oo 0 ; eS Jt ford Poa 4 Gnd a ' Oo 45 a a 4 SB » o 2 ff og po & & Oo & ag is an eo om 8 . o ra e 3 3 @ i & "sd p cs ro 3 ho " 4 B s B oo 4B O ie vse & a : 4 gn wn © 4 hd a wn 2 w a} s 2 a O.. is bs 43 it a o ¢ § «© 8 8 F DB a ae p SG @ g > tv) @ o : in a G a a ke Oa. ct s vo © bed Cy 44 i i 0 iS a 4 Bh gs zs ed b> og & -@ eB BP. 6 * 2 ag # wo" oom i a 3 fe po g Do, vd tel ° % rf 4 a cc ¥ of + a O @ 5 "a 5 & © ho wy gD mY Go oe «6 BS oc @ F & a & 1 $4 Ms, a ¢ wooo co G) Cy KS £3 o seeef . a) 43 Ly oy cs fy a"
iv a D 43 0 bn4 ~ z 4 J O oy S4 ah} werd 4 So O w 33 "et eset oe " 4 4 a rs { Seda O ty ef oS iG 44 a m wd oa io om » re rn ; #3 er) 4 cal 4 y o oC ® 6 @ #8 G Co a . 7 oo 8 8 oY te if nA hy C} re a oO Ey @ a fx} M4 o a oo a 5 4d 5 4.3 ay ud : x iF a ' ais Gy tL bp ® Go s moe B & yf & @ 8 8B s& Boos 4 wed , KS oO 4 x Mey O a, / Ae va rp cs nt Ad 6 4 oy a e mn we a on © | 'hoot tet 3 c te Soom om OE nt t = eo . fe o vod ts s 4d oo 4 3 c z 8) wn Q 3 a B we wv oa os : ba a ca "ws a '4 :
; a eu © 7 y 4 4 i (3 e Ma a uf o . ss os © a D ia) 4 et o + C5 wy a wed 2 ot Ke oy ey ka 4 eg Th Cat 5D, Sh; © v) 'a heed rts) w tat v4 oy nA it <§ eh 8 re 0 if 6 ed 43 « wy Moot est A oh (74 hy (Aa a hed O oY o g * & O ned Bom & & a oof 8 & & 4 Mos gs me oat " ts QM 42 vet | oo ks @ o ao + id ha ; 3 ot ¢ . sl fea iw mn 4 O o OD Ps 44 Be hg yi Ot @ @3 oo ay 3 wo : ' cs "ef , wu a ef wo O 0 mo rel 3 Pe ry 4 a 5 > 4-4 pa 6 Q ort o Co © BP 5 i cs bs . ag. SN - w : , ae ¢ Spy Bob gg FS Ho» 8 28 go 8 8 9 BB 8 O 2 -s ' z t} : A * Mi te a " teas Os 42 Mv . ia . ef ah ei a vd im 8 oh, S4 5 @ ' oO fi ry ie crf i hd "4 O fn ' a a : ao es C 4 i re c & o res o Y end "4 4 my '4 _ QD m a S " "rd 3 ed o 430° EM us ; g Q ise t- ot Ce wv 6 Sie . 44 o w@ ret 6 ee hoe Q Rp od wy os cs 5.4 @ aD r4 i 4s % re m4 wo Q no! hog 3 a 4 a wt q Ly x thy ot id 43 rod ed qed : : rs8} ag s wm oe wt in ' sed fea ¢ ath a bo) « 43 ' Hed ' os sa} cj © uy o 4 © po a mS sO - a cs ® Og, ae oA . f ry OS oe < & : . 2 ;
ft "- we ved " @ or} wv ere} a B SS ey o 2 o cd orl 5 ® sel :
vod co my ak mo ug ved seed @ Et © a i5§ ay od od 4 hs set ve o 4 le 4 ot "et W isd hy 4 i ee w «cs 2 w 3 4 ny wel 3 i ME dS 4 wo © bs if aa 1 ey ct wpa . ty a : a2 x t ay WM weg by $3 wed - :
™ A OG © es Mod cy 2 ® mo ae me & a 03 . ify or] tf pa 43 cy 43 oO G © 3 is G a a ir @ oD 43 © $4 he oes "4 #4 ot A 3 bet 4 Y . cI $4 , oo Q o eB eA mr H ii iy wry ce 5 i Cy a 4 red is po ao a Ww a an oD 4 i bof " ok os fn a) 3 5/2015 xf 3 3 tat DOAN.33
Lts that XT co 44 i tp Ae cH woe}
4..F 4 02;
@.
ea oht hf U4 re) reg eet :
x 1S f t ot ae! a Ss deed ret @ hot & ec BEY eentai Geess " .
int he & the oe be :
""
ba 43 a3 a 3 eed mt DB or LCAaALTTans .
5-4 oped Qt GS heck roof ned. counse Noyes ar € L he id, Ae ie x ba Go 4 wees AY 5 oy eed dt wD ay a participants. With regard to Administrator, he refers to the ruling of the Apex Court in Sushil Flour Dal & Oils Millis o :
be Hon'ble Vs. Chief Commissioner and Others reported in (2000) 210 Scc 593 dated 29.10.1996 which reads at paragraph No.4 as under:
"4. The Division Bench was, in our view, right in pointing out that there was no delegation of power. Under Part VIN of the Constitution the power to administer the Union Territories vested in the President and the President could exercise that power directly or through an Administrator appointed by him. An Administrator so appointed was the medium through which the President exercised the function of administering the Union Territories. Reliance was also placed by the Division Bench, and rightly, upon Seetion 3(8) of the General Clauses Act which provides that in relation to the administration. of the Union Territories, the Central Governinent means the -- Administrator thereof acting within the scope of the authority given to him under Article 239 of the Constitution. No amplification of this position seems to be necessary."
iS, Further, he alse argues that TET is net eonducted by the Union Territory and ali Indian citizens may ap years and were within the age limit prasc 24 OA NG 3435/2015 apply. in this cormmection, he refers to the a decision of the Hyderabad Banch. of this Tribunal in Hyder Hussain and. others Vs. Chief Personnel Officer, §.C.Railway and Others reported in (1396) 33 Administrative Tribunals Cases 8 in OA Ag No.962/1992 dated 20.09.1995 in which it was held t in. the context o +.
ae a iB be } 3 rt ry £633 ct es OD ih YS ct ry 145] . COMParLson oO in r ss O 5 fos ct bagi Q be ct ae & applicant and others, Fixation of san 4 as : 2 + + Fy foo ee op Ve Soe 4 os permissible and they have recorded as under:
"8, The point that arises for consideration is whether it is possible to assess the comparative merit on the basis of the marks obtained when some appeared in one examination while others appeared in another examination though the syllabus may be same. The questions that will be set will be. naturally different. It is not uncommon that where a candidate appears in two successive examinations, the marks obtained by him in the former, will generally be varying from the marks obtained in the later and in only rare cases, he may secure the equal number of marks in both the papers. When it is so, how it will be proper to compare the relative merit on the basis of marks obtained by some in one examination with the marks obtained by others in another examination. So, we feel that there is force in the contention for the applicants."
6. Therefore, he argues that. the Administratar : wt t Yoay 3. St 3 - oy tg a pany ae { de ~ had rightiy decided to hold the written test and this had become nece Sary by virtue ef the fact 25 OANG.345/2015 <3 . -
BLSe [hi Z7, With re wo fard to the allegation that the s of the applicants differ in the ta f J.
13 3oy ct gC is ce yerification contained in that OA, the learned counsel submitted that he has filed reply along with signatures and photos and that he strongly ~ = ae hs ne 4 ~ a fenied the said allegations.
ns a % 2 ~ ¥ 5 =
28. On the aspect of non-joinder of the applicants 5 ¢ 4 % dam teas art ed 3 ' & tte :
who Found place in the provisional select list, he Me we ~ By ay to aes Ye Tok wh ay es me Se rie a Ae as ~ argues that the list was only provisional and no en the ruling of the Hon'ble Anex Court in Shithla Sahai Shrivastava Vs. General Manager, North Eastern Railway, Gorakhpur reported in (1966) 3 SCR 64 which ee
61. +: AIR. 1966 $C 1197 dated 14 .i2.2 records as below:
"6, On November 28, 1961, the appellant filed a petition under Art. 226 of the Constitution for the issue of a writ of certiorari, impugning the validity of the order dated September 29, 196] in and by which his name had been removed from the panel. Her contended that the deletion of his name from the panel indefinitely postponed his right of promotion and therefore amounted to a reduction in rank.
7, The respondents contested the petition. They averred that the name of the appellant was deleted from the panel in RRS i'. Therefore, the learned counsel for the > wr es Boye re + ~ A Po le ae a qa "
Intervenors argues that there was no rec Uirement 26 OA No 345/2015 accordance with rules, that he had no subsisting right to the post merely by reason of the fact that his name was included in the panel, that the appellant and five other persons were called up for examination on an incorrect assessment of the number of vacancies. It was also contended for the respondents that the provisions of art. 311 were not attracted.
8 By judgment, dated March 14, 1963, the learned Single Judge dismissed the writ petition filed by the appellant. He held that the deletion of the appellant's name from the panel did not amount to reduction in rank under art. 311 and that therefore he was not entitled to the notice prescribed by that article, The learned Judge also held that the appellant had not established that the decision of the respondent amounted to a violation of any constitutional provision or statutory rule.
MARLA + id, tt is to be noted that in the panel prepared by the Selection Board the word 'provisional' was specifically noted against the name of the appellant which clearly shows that he did not acquire a right ta the post. The deletion of his name from the panel therefore does not attract the provisions of art. 311, Ifa civil servant has a right to a particular rank, then the » very reduction from that rank will operate as a penalty, for he -
will then lose the emoluments and privileges of that rank. If, however, he has.no right to the particular rank, his reduction from an officiating higher rank to his substantive lower rank will not ordinarily be a punishment : vide Dhingra's Case(1). It 1s no doubt true that in the said case it has been held that when reversion entails penal consequences, it would be reduction in rank, but the instant case is not one in which penal cansequences have been visited on the appellant.
16. It is perhaps true that the hopes of the appellant were raised' by reason of the inclusion of his name in the panel. [t is also true that the respondent made an incorrect assessment of the anticipated number of vacancies, but the fact remains thet his inclusion in the panel was expressly stated to be provisional. The appellant cannot therefore complain of any infraction of the guarantee given by the Constitution to Government servants."
S the said OA were vitiated by non-joinder of relevant parties. Im any case, he argued by ip "3 reference to the principles discussed and laid down by the Hon'ble Apex Court in K.Ajit Babu and others Vs. Union of India and others, reported in (1997) 6 sce 473 dated 25.97.1977 that the right of review i of pursing this OA. He also refers to the decisis of the Hontble Hich Court of Bombay in Shaikh Jabbar Abbas Vs. Union of India and others, * reported in 2003 {1) Mh.L.J 543 in which orders initiated by the "Party A' and could now only OQ ey o fend } 2 at i SG be ct ne ey) OG rs Oh.
ra3] rt o @ A i o CL ie cr on if) cy x or se rh fo foot f+ ra ey another OA with the following observations:
"12. The Apex Court, thus, did not approve Central Administrative Tribunal's view that the persons who are not party to a decision, but are affected by the decision of the Tribunal can file review petition seeking review of the decision adversely affecting them. It was held by the Apex Court that whenever an application under Section 19 of the Act is Aled and the question involved in the said application stands concluded by some earlier decision of the Tribunal, the Tribunal necessarily 28 OA No.345/2015 has to take into account the judgement rendered in the earlier cases and decide the application accordingly either by agreeing with the view taken in the earlier judgment or it may dissent and if it dissents then the matter can be referred to the larger Bench/Pull Bench and the larger Bench then has to consider the correctness of the earlier decision in disposing of the later application. In the present case, obviously the grievance of the petitioner that his reversion is not in accordance with the law can always be examined in the application under Section 19 of the Act of 1985 and the petitioner can always raise the plea before the Tribunal that the judgment dated 13-12-2001 cannot bind him as he was not party to the said proceeding and in any case as it may happen some time that judgement of Tribunal inay affect the persons whe are not parties to the case, if that be so, then as noted above legal pasition laid therein can always be assailed by the affected party and the Tribunal may agree with the earlier view or dissent and if it dissents, the matter can be referred to larger bench and such bench shall then decide the correctness of the earlier decision. In the circumstances, it is not necessary for the petitioner to directly challenge the judgment of the Tribunal dated 13-12-2001 since he was not party in the proceeding wherein the said judgment was passed. He is agerieved by the reversion order dated 27-6-2002 which in our considered opinion, he can always challenge in the proceeding under section 19 of the Act of 1985." | , sed DY the ity)
20. Re also referred to the views expre Hon'ble High Court of Deihi in Maninder Kaur Vs. Delhi High Court and Ors., CW No.3025/1991 da OR Toaa yy dob 5 3 ees Ye shoe ; ao = O23.08.1894 which held that the Judgment of the ye a sy ag te 3 om soy oe =, 3 et Bench of the High Court cannot be challenged before > jurisdiction of the High court although in ths wD general case, & Feview application weuld be Permissible.
éi, In regard to other States like Gularet who are te i i} g 3 Oy a @ s a 4 iD oy rs aS * ® Fe oy } rd = e m0 ~ te ao o QO © oR $id by a @ mS a >» o eed co si co a a Sa it , ers 9 43 @ *) " ay & ce me m4 O cs 57 a a . 6 & C SS 'cl ti G 0 @ Mw 4a st fe 74 @ oa i a fe oo OQ . 3 oo a ms Bed 3 4 % 4 1 os on ved on of iS ot . " . o S 95 nerd sal id "a ' 7 eS hy . orf a) Tok Ad f ': i i ; Co At ae a o oO c y £2 Gy ne SS no Shed a ua oy a oi 4 wi Mi
-§ cy : neo} wt oe s ia +. ' ' : 2 5 bed 4 "cy iy rh f 8 S 2 2 R 2S 2 8 8 8 3 2 "fy Bee Ms on a) v a} my 3 ed 3 © "43 4 + 2 "¢ oo 3 4.4 m4 a an ' 3 Q 5 wy ~ Y rd o & 53 es * , ; "4 o ¢ a 3 ra} "4 4 hy ». oO ht bet a p 5 44 CS 3 © yd go o Oo o a aed 2 my OS o Pp & on i) wD tf ce) tid "ed ca Z Se ved Dy ad gt ei 4 td cs ; if 4 . us Pa A ts So ' ; Q i ca 6 vel ag & ba c $3 cd : O % oO a w "5 A Q 4d us 5 4 43 cha ® ee Q © 5 we a wn ia sed O a 44 a 44 G " wv * @ 4 3 "cd " ~ a oh ' bf "4 a 3 es ved mn So mo we 5 Py 8 . 1 '2 «= a Ot ' g Go wm UU 5 6 HH gS gy BS 50S fg OG a SU ed 8 8 G@ 8 ce es 7 gf od BB peo mR O mM 8 aA - £4 OG Bg" eo @ OB cr a be wooed OY as ord mt od GW tes @ <4 cs sd a @ S 3 ced po b4 "3 aa o r re n aq O vn Ch 4 63 be - 44 Co % mR Ho ty Q oS Hog om OD ge uo & ao cy Be & mo e Os Cog @ ~ & @ 2 & 44 é 5 uy i rm @ hy c a uy Oo 3 mm ot 43 hy Oo ey i) & na j o ne ateod 4 wee 6 , o oC ® oO x 0 Os + au a a g 3 3 5 0 ng & 9 ia Ea
- mt $4 + * Os we :
ws o oO 43 = onl ; mo 3 e a gro (kt @ Oo tl SoU Olu eo & @ © aS eo 38 B co "3 nt my e 5 ae OG a i i fst a GS cs o eo 4 $4 m i : a © fs "ey ie a , Oo 1 hs cs cy & ' 5 i ' OQ wo +3 cH ved i) @ a C 5 oO ke wo gs ; ow ~ a a ee 4 ed te} Bo 4 id 4 ut i te oh C oo eed Ba me SG y 8 Bo, Poom& % oO GM i v rs # se ci fa ° ct Sa & 4a re) g O 4 cy e oy a D KE et os $3 m4 a a 6 'e ©) ref oh syed moe e 8 3 & 8 ms % ® 3 oO c ~ © 6 © & eo 4% o 2 & # 3s > iy G@ g wu Oo @ o 8 @ 5 6 Yo a 8 " 9 @ g @ L " 5 Org v ° D hy ee " Gon a @ G 3 @ mB 2 © Gi fs a Go 2 c a 4 ee es se oo sg 8 8 & ie eo. 3 oS 4 Gb et a Cd oe Th = © : . oa "3 p C vod oo i> vet 2 a 6 © G§ @ 4 oR & B B ao 8 Bg a 7 So a 0 Bow B 5 a % oy 2 si & fa vm red . 4 " ra eu eG fe %G i O © fe . Ch, 4h i '4p 30 GG og OB B { $y yd a % ty wm o de Gb ey : : a DB & 3 204 451 OA No.3 cM rey ay) a hed wa wv qo is $3 C2 ats ae ay QD aes a re vst hs Ry gh ai 4 58} QQ a ab ao thr w Bie:
Oo we "3 Q of se od 4 fo c a Ko 4 4 m3 8 ood end an iff @ Oi 4 : red a8 an a ates @ ed 33 ea o ag A se om QB od 4 ay wy 3 bat on a ct bes w ison "F nc x @ uiarat ao oD ea orf Compa r "oS fy ( eres private.
the bee 4 rh 43 era [oy oO wed
8) eye & 3 Q@ git 4d acd Ce.
Fa 5 * he ft wa cALS y her whether and ot od ey amounted to redt aA ry wh a Lesue i + o ae ad i v was mot this > ek ee Du seding! Meet at ilk 4 Ct @ ay @ 2 te 43 ted opd $4 ee Lie x '(FOCSOR he
-
2out. the set Maninder Kaur SUpLra,;
En ae 3 clow cl ' 3 ad i te 5 K.Ajit Babu Jabbar Abbas cod a 4 @ 4 wy Add vo Q nex « reef ma to 2 the 2 ougt e thr mr Wok g MMeXuULres Re x applicant.
eg ref xo be HF y ined toh vey ie SAaa
-
red a * espondents ¢ mh us ee Me, a Bs us wt xy ded Q ri Ss aod 3 nN a "
x A ant oO ryeh Oy it 4 4 Lee can) SS id Cons @ a eg 2] the in contentions 5 [201 OA No.345:
iLstratar 4nd @ ~t ky e.
4.3 os sef oe Ae tert concerned by at B & t eet bug aed oy vd adverti o a he bil 2 x nN aA y Famed ad .
é h + Wc were, Vern z Go Lon a a & M4 ps tl sped ak i wed
3) wy 571 ap a rr EB 200% ed
t) gt KE, 02 wd as Phy th "> La n x3 O veg i « s ved i ord ef «3 ss iy es 4 b Between rd 1 nef rt pe?
a @ ORI, i x S ma x r i Tv 4 ¢ % 4 uw » wi wt bo, & ted J 9 & @ 4 mn no wy Qt cs os at rm 3 ' na et @ reel sd QB ct a3 Qt O wy + a 6% om ny a4 o fw ma 4 5 $3 5 @ ed Med fot O B « 4) & wh ry Oo ae 4 Um" Ke at + BO ' ¢ i. Bo a er:
ory ' Sr 44 oa a end om c rt hel C oe ve 4 a cd "rd Cy a ' , ei ' ' trend GO i4 Z. OQ A m4 " mo a ns) o au a @ 0 > 8 5 " a a Fo - rd w ope aye Bea oo fs ¢ : w eS wD = 7 4 4 4 > ay & $5 a w uy we Ps b4 <i i a "4 Co co o ry fy + wn o ug 2 ord G & Bo ed yt 3S "4 ot PA go hort o£ rs) wp " as me Ud co oO Bo NG M4 ge w a tf i . Bg as 3 o 4 @ og ay ||US $3 * 4 ry % co ha rs wy wn " @ ©. ted . w hy w food R 4 e ad apa cy a ' - 3 od 4 cd 43 we od oy ifs rd i 4 | OD @ "4 rr$ of s i Ad 4 " 4.3 peed Qs a wt uy . _ A Coop Fo me FS BB & 8 GB a 6s oo 6 8 2 4 en ee ee a 0 wy Sa ey a ~ Q ten 4 wget KG 3 . i o @ a cs ke oe a} ZA igs dea ¢ 4 - Ed a yal "
Bop eB Sy» 4» 8 6 BO a CU eh pa os EH a 3 " ; t a a of 4g 2 -
ag 8 @& % 8 oe ® 9 p GB gm & & é Oo Fon ms a is © ® wu us ge ") o ¢ 24 i © BS V4 ac 8 go Ge o a Oe w w es 5 by n '3 Oo «4 o nb og @ og & ns CG ow Dg A o 5 wy @ u a G 45 Ld Q a Rd 4 - fee r i rey ip vif ve ed G3 Ch (ct @ x4 5 . SS @ 1 re oo we Qu ot wo cs a ma @ tel 3 m4 os 8 ay S MY co Heo % Ss mg & et TT weed ce oR 4 gE ed g HF 2 OS "4 4 3 ae : * y : 5 't Qh a ot @ = = eS ' ; ry ty ne; iS s wl rf > % SS 3 ct * wy ch 3 nS f 3 t a 43 4 a a by * ne = a gy fh rl % ct a4 ae th 4 ok i @ 3 oS. ct q) bos wr? 4 TT sent id gH mi CG 4 a {} oO Fe "rt ved , Es) 5S * Qo "4 4.3 oO ad oe end md ad ® a @ ve w 43 8) 2 | ved Q Cy me 3 c rs} oF n a fe a on woo rf ni . be SS Dy 3 vy bs tj. 4 rp ved "4 a at 44 iQ tS od os MS 45 1, nd ee ch tO ie "4 dct a x y be MS cS a @ . ee £ a wm res w a oS UR me BS 2 & @ ' o - Se de c 5 ne QB & Box -~ 8 oS, 5 « @ & w @o Fa oS " a G a v5 ee es @ a 0 2 fo
t) oy 5 #24 o 6 w O te Os ont v 6 fs a © | ~ oe tp a4 > i ' : He oe " -- Me "rn 7 A QD a 5 x3 3 i 4 3 Q pe G wy < @ a aad @ 3 ' * 42 ' - a4 .. 4 ee o 5 4 eee ct te wt 4 o ¢ 4 3 @€ Gg Gg gG a m FS BOR hUwplUS!lUGUUU OURO o its 4.3 43 7 ee 0 O Y port t 3 * 43 rh O oy } @ at gO G w a Say cs a 2 % gs a) -h 5D . i bed ch 4 6 es . 1 ; ne @ a w@ Dry oO 43 5 © o 64 w a x 4 oO aed iS ct ~ 4 14 3 ted 6 « o « &® g8 #® 8 &$ = ¢ #& a rh neh et ai a 0B 5 @ : , rod a rf ep we ' a es [ei reo Md w 4 a fea gS C3 4 A a a 4 8 O al rv 2) oh be oD 3 m3 % 4 BD oe > 8 8 «@ « «a 6 & 8 & & & % w
- a iy St fH © ig ad an i nas kN, aoa af cP;
$4 4 c tee) rc) mt Phy QO a wy w na hg VaR SLL Y ohh he he .
Ke G@ oO te:
th oo Se G3 6 a "rd of a a4 Met « aed TH he ay 4] rs Ne wh ih CH ES o 7 ay Sa va) bed F nly have Cerra at oO on, aro SO oS t tf Be 43 ite 43 ret ww Ld ig acd WwW Ba tes = na a c ida and ie Mara Di CO Le we ef a iB * 4 cn oO od fet osf ard 3 we ey 4a ord shows that also By) ( a"
faa "re eed @ vr ea) BB as, 7 af im ee ae ct ert sed ae weg nd sack uy ip a N at W nS Lines cannot ba Lee nese gu r i Ld % r e Q 2 Q a & a or iS { : a tf oO cx WD 3 ms qf ® o rot a 4 4 ri O a i 5S OQ 44 43 ha 2 ne 43 Go 4) Q G Gi wy el ee am ord 13 "ed 13 "4 wn @ es fe ced eS rd . 0 mf a as 2 cl ms 4 ed Ao - "cS go is Sh a 4 $d) 43 3 gen od M el gt Saf wy ED wed ma 3 ty 4 bs a 43 wy iy 2 D 3 6 44 <4 ts om rf a rt w @ ss E we " oO @ mt B 43 "4 ti by ted MM 83 4 "a be & wv ved mc oe Qs @ ved "4 "} ea 43 wy © en af & c oo ¢ ei ii ve C3 & 0) Oy WW ® @ EH i i ss M4 en 4 ay rt =p «ed cE : Gh Qa " 4 re ua Mg as Mm C yw ° mH ww Oo B S » 6 a if oy m4 br CG © vi g Cc 4 Pe & yo tg Bt BO ka Bt BG we O MO QF Be BoB eg QR 8 Fe. ss 5 4 4 C o es ved . art hy © Sa a 5) = Et + te 4 at 3 oy a i) BD Q ort Re ed re oF ne an G , uf} rx} he my, : ee - fost So wh w fea 44 fe ho . D of ord @ 3 43 sed: A pone a raf Cy " : > 44 So wee i ded & ef wv i ona G mh tf by te aret io) {5 o> mM a wed ye beh ° @ we] os fe rm . '2 c ny sof .
8 8 8 8 Bg oe 8 RP a S Be @ rt i St ~ $d a we 4d oO cs) OF " } hed 44 i o rf es c wd co 3 re! ved L 43 Q od oy 44 om 43 ry o ie; ry aS O chee c sped . be c DB C BB Pe) 4 G or 4 % 3 - a OG. Sy St Ps aa " i ci @ 4 'eA ta %B Ho Oy Gp 4 DO 8 Fg gg @ GC 4 4 © eo 6 oO w oe * . @ oS G@ 4 mod 2 OS o te RR GH toy o ct Ma @ eG fH we fs ss ~ cr} , i) A $4 =. o> oe ' vee i} "CS 2 ope eed G bn, " oO = oo BG ka fa M mor 2 Oo i 4 cs goo poo "4 ~ Q 6 i a © a OG oO ) Hg Z O mF Go ¢e 8 ® z fd go cs a i 3 a Heo a a re G43 BF sag o ho red "p whe rt or QD ES O : ' O CG ree ey 4 Bm rte Ma o mo @ @ uo fad c bed a sy os q orf en c S a n bs ay a DB met i aa Or, Ey iy he . cs 3 f c c } ' 5 O a wy i ! 3 a ist be "es i 3 oe ee 7 ent oped w : w + iy ao AS : wed Fad ad a ref s c 4 oy as Ch 5 "e Gh c iT Ee bef cae is, 44 43 gy ry ". n ~ . - vhs > fed tgs a Ea G : mh UO ns bes f od %. _ 4 a4 @ . ; . oy $£ nt "s rs id i o my ; rod ee} me ha aed : ei oh, ot FA i | nt C rs * <$ a a : @ uy rl v o 3 ny ot v Se 6 © tf @ & . es "rd v ThE c th wu w 1 o i Sn : oS rene} apd et oe vd a oO. ved bef a : 4
9) £ rt Ry Ged & 5 Ts oh ie (fy ost fe "aed wd . he v4 ord be | OR ; ¥ . wy O re wy | a 4 oS a i ' 2 bd aa ea} re} poe a aa. ved ard = o Oo m4 oS ce 4 a ra w i es al ae uf 4 % ce w wd = a rit} el a cc orf SO @ Bw GS Fd Bk D oa 4 8 pote lg wD oi yy ae 2 fs % " = wg fe w t? "ed C da y ry a w sped "14 hy 4 G by w = a ¥ fa 6 Aa @ o * a rf wh 4 © = a hy i a F Q uy MH " "rd @ 'é a GC 44 hd ded w bet mB SOU 4.4 wy i> vd wo Me th ce) i cio rh vee Et DOE Oo wo oe FE DB Ogee net w Se £3 3 wD 3 4 wed My <3 i) od rae i QO " ee i mS & 4 & be a oi oy i a Gi wD wp 3 ee =z C} - a ord R is} iw o a Be a ai Sed ke @ ond ne th '4 i 3 i hf wn co ke 3 4 ~ a o Et $3 he wn oh, 44 a & Et J ods a wo O QO, + ed % Oo ved w iy in ating ' ip rtic = ere t X tna ath 4 Sa © ct 4 ret sf i ™ B Q S % ee a ® w ce He Hh cs 8 eg DD . hg res it ves xe @ : of re . go Fe 8 oO rT ae Rh 68 OS GC 8 Me ohes a uw gt , co - dt 4a bea @ 0 4 mS Ka Ga C PD] os Rut bed 4 , j . w cs 4.4 rf 3 { iD 6 @ 9. a = ed © cy . c eck a '4 w@ ms on "5 +3 ed io S ry ° o - opt te 4 4 " gs $4 eo we he } j ; rR ae do ~ 6 & Bo CG 8 OM yon & & Ge Bog n° 6 e 8 o zy gos od a 0 H & nt : 4 2 ~ + ots is; a ' a on Oo BEB rp GD o 6 3 o ou « a ™ ao & © "ed 2° 8 fy, hk et Mop ge ER sO Gg Oo tha oe a Q a ty OD z m0 44 3 im Uy rt Q . my m4 ' aed ard oy oy "ef wf ' ca ca) : @ : Ae od } "4 dog 6 ® oo . £ Gy So © 8 go BS ol Q a u KS o 3 " "a mn a D 4 i Ste} Fo 3) on bd 4) Mt oa 'at - ot roy got ak oe se 5 3 KY 43 ay rg wo oe it it i oO o 5" @ : : DB "ed Q "
Ft 5 6 ra oo ed a 13 co " : cs rn ty OD § 43 a eS > T3 co hy * '8 cs rd b3 , 4-4 ae! co hea tt : wn et a »% 8 fh Ho Bs 5 © Boa 4 D o mB . ord 3 wy i Bey be me Oo oe O ord us we ee a fx] MM ct 4 see tt JSG ; pean a cea) 2-4 id ded 5 fy * oo ' 4 w tS "a n * a 2 3 y D = it t 2s S @ @ © 2 & Oy it ee yn GB ow op o d bb «as & em "yO @ gt uy £3 Ad ~ Se & o ors co Ka 9) a oO wed ss 0 4 in 3 e c .neNe ted ih J A / bef a ao O 4 C3 w aD 4 2b J oy a
6 oS Pb @ fs ee o oa %-Y bh g sos cB oped " 4 % " sed z 0% 4 rn rd "7 4 Aa : on} . 4a " w it eB os 3 + a 44 & G © % Gp ed oh Ey D 3 @ ro a Oo 4 "od Es ° ° cs bee oa - O Oo E Go a4 a > Gf ® 0 4 B 0 cS ce) oS rg m3 4g " © 4 4 x we @ Cy i so a i+ cc my wo G 8 ay % 43 hed oe B 3 & : ei a 3 Q, "3 bey oS x iD @ Boo a o a is a i 6 a oe O wy G we np GM ok m4 fk o 4 8 ee 4 c do og @© 28 8 § 4a Pog 2 bh 8 s fog 4 GM OH g 9 wet wi £4 a 2 ted 1 . a % G ey wo 4 Gy 4d a ety . $4 ved 2 © g 6 G 4 9 @ 8 BG 4 8g 5 6 g Fg 6 8 5 ' os 2 % , rf Ad Be et cs ea ms ip wD ied 3 g iC © ct 1 oO yy cc a q mn 5 a cy nf * uy e Me @ tet "et Q he # ent Ss wd 43 a aE " 5.4 co . i --s ea 5 bet Dy 3 o = oy aS 4 as sy @ op tH ca cs B 3 ec om 8 @ & oO ¢ ww 8 @ G & "rd in ai & 3 a @ a a © o « & e a n ert oO, Es vn nO on ep "s es @ a o iw o£ G os i aa ies a bed £4 uy wy ts oe vied 2 4 5 ce a 3 $5 ig 3 wi a my OO o © oe ' hed 43 OG, 4% i Ff ' a a nes ~ be a co rn re 21 oe too Og a & aa fa cs chee 9 id © th 13 be uJ ud a my 6) te oS ry ved ' ae oy re " be a ™ 3, ct 44 ot tl SS ct oS ® - 6G Gy is a 5 ws G aS ved ht ~ % " Ad i wd id SB 5 eo 3 Bow vB & 6 & & 8 8. OM 6 5 ¢ wo» #& & rae 2 OS No.345/2015 passed sy the. Tribunal in the matter. Since we have mot found any reasons to disagree with the previous orders of this Tribunal on the principles involved in selection in OA No.i6e/2015, we do not 1 ot be | 3 3 poe dos a =< wy 4 y my sy cansider thet the allegations of fraud by signature impersonation need any investigation nor do we consider it necessary to refer the matter to a larger Be 47, In the circumstances, this is dismissed without any order * (Ravinder Kaur) -- Member (Judicial) Anig* OR Lacks (R. Vijapkumar) Member (Adininistrative) WWE HEE ss spies Saadandincntinnteirnniecr eee eet Lc wees: