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Central Administrative Tribunal - Mumbai

Swati Athale vs M/O Earth Science on 11 February, 2020

OA Nad0e201g } OA No.403/2019 OA No A04/2019 CENTRAL ADMINISTRATIVE TRIBUNAL, MUMBAI BENCH, MUMBAI.

ORIGINAL APPLICATION NO. 210/402/2019 with ORIGINAL APPLICATION NO, 210/403/2019 ORIGINAL APPLICATION NO,.210/404/2019 Date of decision : February lith, 2020.

Coram: Dr. Bhagwan Sahai, Member (Administrative} R.N. Singh, Member (Judicial).

{Applicants in OA No.402/2019)

1. iss tc ot oe s £H O tf C7 x Fas fed by

5) ry ., w te 1:

Age S& years, fa Plot No.10l, ich CoLlany, ro OO Os Bo bet Ey ty ii "
& O a rm 0} & Near PCM Thergaon, Pimori Chinchwad 411 023.
3. Ms. Madhuri M. Lakra BYfa Flat No.s, Gaurav Dreamland, Sr. No. 34/2, Blot No.iSs, Vidyanagar, APR O82.
4 cyhail, riment, OG sa i Qo ct a oh te
5. Shir Youesh Shankar Belgude, Rfa SiS, Nana Peth, Sant Kabir Chowk, Pune 411 002.
o. Shri Mohan V. Kale oe MG %, iLO si york OA No.402/2019 OANGAGRON9 OA No.404/2019 :
hs R/fa Om Residency, Flat No.A4, Near Ved Bhavan, yet mB ee Chandans Chowk, Kothruc, indrayani Vi Colony, Chakan Road, Talegaon Dabnade, Pune No.2 TTTM Coleany, Fashan Pune 411. 008.
Irfan A. Pathan, ne TITM Colony, Type-TirT/es, Pashan Road, Near NCL Hostel, Pune 41: 8 Dilip E. R/a Flat No.i3, B pene Anand Fark, ap go ae % Sad + + A234 ~ TiTM Colony, Pashan Pune 411 008.
Sandip S. Kulkarni, R/fa Type Til, Quarter Ne.a ITTM Colony, Panchavs Pashan, Pune 411 068.
Ragu P. Dhnanak ~ TRE SF Ny ae oo ONT 39 Bfa TITM Colony. Quaz Node, ¥ Nie oe ONTO T oe 7 Pa anchave sbi, Near NCL Hostel, BS. Bharati, "i ey 7. The pene oe PCE Sg ey geben ee ae Beg 0 R/fa Type-Iit, Quarter No.l', TITM Colon, Pashan Pune 15, Gandeep B. fa c-104 Cy 0 re FAQ Pun pe ory Sachin B. er. No. 53/ tao Cha ea 423 840.
OA No s02/2019 3 OA No 4035/2019
OA No d04Q0o19 y Panchavati Road, ALT O08. .
Ghaman Varsha Ca-op Hsaq. Sac.,; 6, Near Ral wk, Wanewadl, Gaikwad, R/fa Sr. No. o4, T 3 ST 4 bane Now, gay Bhavani Nagar, Pimple Gaurav, Taluka Haveli Pure -4@i1i De¢ J oi.
. Shafi S. Sayyed ne Dishad Mangil, S&S. Ne. B53 / Ri/l, Near Asha Vidyalaya, Khese Park Lohagaon,
15. Sh R/ AU pune 411i. o32.
Ratan Park i{PH-1i} AO Raad Pune 411 O21.
20. Surekha Ramchandra Ramble Rya A Wane Flat Now ids, Sukhwani Gracia, Near Sunny World, Sus saon, Pashan, Pune 411. 021.
All are emp Administra By oT body
4. BR {Applicants in .. Applicants.
leyed under respondent .no.2. as Staff/ Coordinater Staff.
OA No .403/2019) OA No 4023/2019 4 OA No 4032019 OA No 4042019 Pune 427 G38.
e. Vanita V Sapre 1A/13. Krutika Co-op. Hsq. Soc, Near Tejas Hall, Kothrud Pune 411 038.
3. Vipin R. Mali Near Vishnu Mandir, At Post, Chandkhed, Tal. Maval Dist Pune 410 56 oo >»
4. Vijay H. Sasane, Rfa Shakuntal, 342, sasane Lane, Hadapsar, Pune 411 628.
All are employed under © Sspondent ono.2 as Scientific Support Staff/Se Grade-It.
(Applicants in OA No.404/2019) i. H. K. Trimbake, Age 56 years, R/a C-1/802, Shiveranian Towers, nomeshwardwadi Road, Pashan, Pune 411 008,

2. §. M. Thorat R/a Jadhav Chawl Ward No.3, Dapodi, Pune 411 Ot:

3. RK, A. Parackar, Rfa Type-Ii/2, LITM Colony, Dr, Homi Bhabha Road, Pashan, Pune 421 O68, »» Applicants. il are employed under respondent echnical Suprort Staff.

(By Advocate Shri P. J. Prasadrao) Versus DA Noa 402 GA No. 405/2019 Lae (2019 OA No Ane/ol9 {Respondents in ali the above OAs)

1. Union of Indi Therugh the Seebetany, Ministry of Barth Science, u oO % fete re cs 4 } bp

- oo Hoge rs My # 31] 3 Indian Institute of Tro feteorology, Dr. Homi Bhaba Road, Pashan, Pune 421 :

. .. Responden { By Advocate Shri S. Ravi }.
ORDER (O RA LL} Per : RR. N. Singh, Member (Judicial) Present.
i. Shri P. J. Frasadrac, Learned counsel the applicants in all the above OAS.
nM Shri SS. Ravi, learned .ceunsel for respondents in all the above OAs.
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ct CF a rts en ee é BS m oh Oo GC Cf G hy we bes ie he, il. In response to the notice issued by this Tribunal, the respondents have Filed detailed reply wherein they have opposed and disputed the kim Of the applicants.

y el 33 LZ, The learned counsel for the applicant argues that once the rules have been formulated and notified by the Competent Authority vide e their letter dated 26.05.2012 (Annexure A-3) and the benefits have bean accorded LO the As applicants, the respondents are estopped from withdrawing the benefits from the applicants. He further argues that even as per the. contentions of the respondents, the respondents are vet to substitute the said rules by any other rules} and therefore the respondents are not entitled to withdraw the benefits accorded to the applicants wea ee ' : a Fy ay de ' 4 ae . respondents argues that the Letter dated se OA No 402/2019 O19 AON?

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tet the Nodal Department. It is pertinent to note that once the rule has bean framed and issued by the Competent Authority and has been given effect to in favour of the applicants, i:
tt ft fm tA gS re 4 ina feet t hs no xe te note how that can be kept in abeyance. At the best the same can be superseded by the competent framed and notified {2 authority by a new ruis < yt a es + ote Be ew, =" Furiner, vide letter dat O8.08.2018 ait is
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ordered to withdraw the promotion/ug-gradation avelled by the applicants in terms of the rulas allowances have been ordered whereas while disposing of the applicants' representations vide impugned letter dated 24.05.2015, the respondents have themselves contended that the respondent mm

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mS 2 ct mr % nacessary scheme for the promotional avenue te the Sclentific, echnical and Administrative Support staff under the autonomous body under the Ministry of BB. Sciences. They have "further contended thab the proposal containing the draft promotional sctneme shall be taken with the Nodal Department i.e. Department of Expenditure for a Ww approval and its implementation in all the Oe 2 Q } "

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