Central Administrative Tribunal - Mumbai
Amisha Pritam Rathod vs Ut Of Daman And Diu on 3 April, 2019
i OA No.F0G/2016
CENTRAL ADMINISTRATIVE TRIBUNAL,
MUMBAI BENCH, MUMBAT
GO.A.No,210/406/2016
Dated this Wednesday the 3rd day of April, 2019.
Coram: R. Vijaykumar, Member {A) .
{ By
ds
x
R. N. Singh, Member (J).
Asmita Pritam Rathod
wife of Priam Hasmukh Ratho re,
date of Birth: 27.07.1981, age
36 years, working/worked as:
ASSISTANT TEACHER (Short Term
CONTRACT BASIS, in government
Higher Secondary School, Bhimpore,
Daman under Director of Education,
ULT. Administration of Daman & Dinu,
Education Soe Tamar (U.7.)
and House No.6, ae Bhamti
'Mahayavanshi Falia}, Post-Moti Daman,
Daman & Bia it.), Fin code:396226.
-».Appli
Advecate Shri R. G. Walia }.
Varsus
Unien- ef India
through the Acministrater,
Union Territory of Daman and
Din and Dadara & Nagar Haveli
Secretariat Moti Daman, Pin
Code~396226.
The Secretary-Education,
uUvT Administration of Daman
& Diu, Secretariat Bulliding,
Fort, Moti Daman, Daman (UT),
: ry ry
eu.
Moti Daman, Pin Code 396 2
The Administrate
Through Director be Education,
Union Territory Administration
of Damen & Diu Directorate of
Education, Secretariat Building,
Moti Daman, Fort 3962206.
Patel Remi Lataben 5B i
OBC Cartificate selected for
2 OA No.406/2016
Teacher Grade-I post Through
Directar of Education,
UT Administration of
Daman & Diu Directorate of Education,
Secretariat Building, Moti Daman,
Fort 396220.
st
.
Dhodi Jayaben Natvarlal
ST Candidate selected for
Teacher Grade-I Post Through-
Director of Education,
UT Administration of
Daman & Din Directorate of Education,
Secretariat Building, Moti Daman,
Port 336220.
G. Patel Pravinbhai Mohanbhali ©
(OBC Candidate selected for Assistant :
Teacher Post} Through
Director of Education,
ur BRdministration of
Daman & Diu Directorate of Education,
'iat Building, Moti Daman,
wee RESpOndents.
{ By Advocate Shri V. S. Masurkar ).
ORDER (ORAL)
Per : R. MN. SINGH, Member (Judicial) Present.
G3
1. Shri BR. . Walia, learned counsel for tne ©
2. Shri Vv. S. Masurkar, learned counsel for the respondents no.i to 3.
a. None appeared for the respondents no.4 fo * & inspite of service of notice. Therefore, they have been proceeded ax-parte. 4, The applicant who has participated in the mee pe eer gov ty gO ty ate oo 4 bean yy ae ~ me te wt gelection process for appointment te the post or x ® © the tage OA Mo S06/2016 Taacher Grade-I and As sistant Teacher in pursuance arder dated 25.06.2014 issued by the stant ee Sede » ' rH Grade-I an SSi Administrative Tribunal'ts Act, 1985 praying for following reliefs:
"s} This Hon'ble Tribunal wiil be pleased to call fer t proceedings of the ad the passing ef the two impugned Orders /Notes dated 21.08.2016 (Annexure "AL") and Revised Merit List: (Annexure "A2"}) (to the axtent at is challenged) as declared on oF about 11.05.2016 only to the extent that it alters the Category of the Applicant from SC to General and afrer gonng through its propriety, legal y ahd constitutional vatsney be pl eased to guash and "set Side the same with full consequential b} This Hon'ble Tribunal will be pleased to hold and declare that tne Apolicant is entitied Lo be appointea gd. as Teacher Grade-I pursuant to the Advertisement datea 25.09.2014 against. SC vacancy/post.
b} This Hon'ble Tribunal will be pleased to hold and declare that tne Applicant is antitied tO be appainted as Assistant Taaoher pursuant to the Advertisement dated 25,09,.8014 against SC Vacancy/Post.
andents is aggrieved by the revised provisional lection list dated 11.05.2016 for the post of present OA under Section 19 of the 4 OA No. s06/2016 a} This Hon'ble fribunai will be pleased to hold and deciare that the Applicant is entitied to be considered and appointed as Teacher Grade-~I or Assistant Teacher in the SC Category post and accordingly direck the Respondents bo appoint the Applicant as Teecher Gracle-I or Assistant Teacher {Second Choice).
a} This Hon'ble fYribuneal will be pleased to hold and declare that the impugned act on the _Respondents oF changing the cate a gor fram S&C (Scheduled Cas SB wrong and iile 5a] and accordingly direct the Respondents to restore and consider the. Applicant as Sc f Seheduled Caste) Candidates for the Purpose of appointment to the po of Yeacher Grade-I and Assist Teacher (Second Choice).
a) fhis Hon'ble Tribunal wiii he pleased to order and direct the Respondents te 'reguiarize the service of the applicant with effect fran November 2013 with full consequential benefits of pay Pixation, seniority ete.
£3} Any other and further orders as preper and necessary in the fac and circumstance of the cage.
oy} Casts of this Original Application be provided for." §. The learned counsel for the applicant at the outset submits that he is not pressing the relief sought qua the eelection of the applicant te the post of: Teacher Grade-I and applicant is pressing the relief only related to her candidature © o OA No406/2016 tet and selection to the past of Assistant Teach @ pete pursuance to the aforesaid advertisement.
6. In response to the notice issued by this Tribunal, the respondents have filed reply * affidavit and Shri VV. S. Masurkar, Tearned counsel for the respendents with the assistance of such reply affidavit submite that there is no subject wise reservation as there is a single Recruitment Rule for the post of Teacher Grade-I (PGT) ana Assistant Teacher (TGT}) and subject wise posts were advertised as per the requirement of the Union Territory Administration of the Daman and Din, Directorate of Education, Daman. It is submitted by um the parties that 0 posts were advertised for Gujarati subject of Assistant Teacher (TGT) and all the O8 posts have been filled up. It is contended 6 position of the SC merit list and as per roaster Srk.No.33 has to be allotted whereas, the post for Gujarati subject gets filled up at Sr.No.28. With regards ta Teacher Grade-I (PST), the 03 posts gat
165) e filled up at Sr.No.8 and the applicant is on Cs rs oh position of the SC merit list and as per rogster Sr.Ne.,¢i has to be allotted whereas, the post fo Gujarati subject gets filled up at Sr.No.8. There 6 OA No.406/2016 * iS no dispute that the applicant belongs to sc community ard, the respondents in para i4 of their reply affidavit have given status of all tep 5 Se Category candidates for Gujarati subject for the post of Assistant Teacher which is as under:
Sr. [Name of thelfotal iPositio! Position Selection No. icandidate iMarks in iniin istatus secure icombine!/Guiarati a merit jisubject List merit list | a a GC | Nita ; F447 (Bb pad Selected © Hansra} under Sc Patel Category 2 Parmar 70.54 '3q% ger Selected Rashmiben , hinder $c Dodabhai | category 3 Applicant [67.48 (52% jig Not 'Selected.
§¢ Waiting 1 candidate for Guiarati subject 4 Solanki - {65.54 i79% Zann Not A Zankhanas - : Selected. Pravinbhal sc Waiting 2 candidate for Gujarati subject 5 'Mahayavanshi65.25 186" 2gh Not i Sunibaben selected. Hansray
7. The learned counsel for the applicant Shri RB. G. Walia irvates our attention to bhe aforesaic that Ly tot not scored s scored 4 C p & anda has 4 OA No 4006/2016 bends con @ the mer .
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i TLLO C ana' Verma Vs. tokcha ri CTP aan iL of the case yt a4 r u4 ws nd nt in 2007 ried Repo Ors.
& the Trilokchand Verma reads as u m4 oy ee oy He GD YD Bb Oo me O 2 Soy Nee red x a 4s wm o nS bah g 2 3} 2 GE gy Oe sy fox, an ay y he ved ot G . oF 3 3 4 " 6 Boy Bt 4g oo Sa te OR Bem A 2 oe cop KS at y, Gos a) 1G KY 3 ast . $y :
roy oe x De a @ G « H a came CONS & Dp t a on Q Se and eo Ge, uF) 2 Bock gs , o hy % & me te So jn Gog ge my ROE Os SB gg et B32 8428 10 OA No. 4006/2016 reguired to be adjusted against general post. re other SC/ST employees will be adjusted against reserved quota."
2. It is contended by the learned counsel for s the applicant that in Trilekchand Verma (Supr sy ae B Q
9) wt & jee oh.
aD m > o this Ur ibunal ha: red the Law laid dewn by the Hon'ble Apex Court in &.K.Sabharwal & Others Ve. State of Punjab € Ors. 1995(3}) SLd 22?
law, the learned counsel for the applicant contends that in view of her merit position the aforesaid Nita Hansraj Patel should have been considered selected against a post made for UR category and further contends that once Nita Hansraj Patel shail be considered against the UR category to the post of Assistant Gujarati Teacher (TGT), the position of the applicant who is at serial no.3 of the aforesaid table and stated to be at SC waiting list 1 ~- a said post of Assistant Gujarati Teacher (TSt} may change and she shall come. in the merit list prepared by the Respondents for being considered For ape sointment to the post of Assistant Teacher {PGT} For Gijarati Subject.
he a ry ux @ peed learned counsel for the respondents GY VY OA No.406/2016 Shei V. S. Masurkar vehemently opposed the prayer Se For ¢ made on behalf of the applicant and has praye dismigsal of the OA. However, he has neither been able ro dispute the facts nor been able toa show as to why aforesaid judgments are not applicable anc binding on us, more particularly in view of the fact that the table has been prepared by the ii. In view of the aforesaid facts anc eireumstances and law settled by the Hontbie Apex Court and followed by this fribunal in case of Tri lokchand Verma (supra) we are of the considered view that the OA deserves to be partly allowed and the game is accordingly allowed with folblowing pe directions:-
{i} The respondents shall revisit the aforesaid impugned orders | dated 12.05.2016 (Annexure A-1) and revised merit List (annexure A-
2) te the extent that the aforesaid Ms. Nita Hansra} Patel shall be considered against he vacancies meant for UR category anc on her being se considered the vacancy arising under the category of $C, the applicant shall be considered.
a
12. In case after the aforesaid exercise th applicant is found suitable for appointment, the 32 . OA No 4068/2016 respondents shall pass orders for her appointment with all the consequential benefits from the date of aforesaid Ms. Nita Hansraj Patel has beer appointed with regard te seniority, pay fixation atc except pack wages.
13. However, in thes above facts and ciroumstances ma order as to mosts.
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G (R. N=<sihgh) | (R. Wagdykutiar) Member (7) | __~Mémber {A} ©