Central Administrative Tribunal - Mumbai
All India Equality Forum vs M/O Railways on 31 December, 2018
oa
I oa
OA Nos.727/2013, 12/2018, 608/2017, 73/2016, 457/2016, 5211/2016, 7
606/2016, 193/2018, 488/2016, 615/2016, 672/2016, 770/2016
578/205, 721/2015, 14/2014, 165/2013, 689/2013, 629/2012 =
CENTRAL ADMINISTRATIVE TRIBUNAL,
MUMBAI BENCH, CAMP AT NAGPUR. 4
Dated : 29.11.2018 24
:
CORAM: HON'BLE SHRI R.VIJAYKUMAR, MEMBER (A),
HON'BLE SMT.RAVINDER KAUR, MEMBER (J).
1. Original Application No.727/2013
All India Equality Forum,
Amtt\Saxena 3/ol Umesh Chander Saxena
prasay peKalvit . .
ajen iia Ny patil Nivrutti Patil _
eb B. ari
hancHal Ramesh Umbarkar .. Applicants
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i
AInion of India, through Secretary, Railway
-Bodrd, Rail Bhawan, New Delhi-110001. Dod,
- The General Manager, Headquarters Office,
Central Railway, CSTM, Mumbai-400001. .
3. The Divisional Railway 'Manager, Office' of
the Divisional Railway Manager, Central Railway,
Bhusawal Division, Bhusawal, State of Maharashtra
~ 425201.
4, Ashok Nana Kharat, Working as LP (Mail)
under the Divisional Railway Manager, Office of
the Divisional Railway Manager, Bhusawal Division
of Central Railway, Bhusawal-425201. Lo
5. Pralhad Kondiram Mhaske, Working as LP (Mail)
1,
2,
3,
5,
6.
Vs.
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3
OA Nos.727/2013, 12/2018, 608/2017, 73/2016, 457/2016, 521/2016,
606/2016, 193/2018. 488/20 16, 615/2016, 672/2016, 770/2016
§78/2015, 721/2015, 14/2014, 165/2013, 689/2013, 629/20i2
7, Smt.Neeta Rahul Sawant, Working as'. Head
Canteen Manager, Chief Workshop Manager, Central
Railway, Matunga Workshops, Matunga, Mumba i-
400019. 7
8B. Shri Pankaj S.Dighe, Working as Head Canteen
Manager, Chief Workshop Manager, Central Railway,
Parel Workshops, Parel, Mumbai-400012.
9. Smt.Renika Nidgudi, Working as Head canteen
Manager, Chief Workshop Manager, Central Railway,
Parel Workshops, Parel, Mumbai-400012., i
10. Shri Manoj R.Devgiya, Working as Head
Canteen Manager, Chief Workshop Manager, Central
Railway, Matunga Workshops, Matunga, Mumbai -
400019.
--- Respondents)
4, Original Application No.73/2016 .
1. Dheerendra Singh son of Digvijay Singh ~
2. Girjesh Kumar Pandey son of Bhagwan idin
Pandey |
3. Jayashree Naishadn Tejani W/o Naishadn" |
4, Tapan Mazumdar son of Shiv Prasad Mazumdar
5. Prabha Shankar Shukla, S/o. Manpuran Prasad
Shukla. .. Applicants |
Vs.
1. Union of India,' Through : The Gengral
Manager, Western Railway, Headquarters' Office,
Churchgate, Mumbai-400020. OG
2. Divisional Railway Manager (DRM), DRM's
Office, Western Railway, Mumbai Division, Mumbai
Central, Mumbai-400008. ,
3. Roodmal Raiger, Working as Safaiwala;. under
Station Superintendent, Valsad, Western Railway,
Yalsad. Guiarat.
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OA Nos.727/2013, 12/2018, 608/2017, 73/2016, 457/2016, 521/2016,
606/2016, 193/2018, 488/2016, 615/2016, 672/2016, 770/2016
$78/2015, 721/2015, 14/2014, 165/2013, 689/2013, 629/2012
24. Chetan Shirish Patil Son of Shirish Shankar
Patil. .,. Applicants
Vs.
1. Union of India, through Secretary, Railway
Board, Rail Bhawan, New Delhi-110001. ;
2. The General Manager, Headquarters Office,
Central Railway, CSTM, Mumbai-400001.
3. DRM (Divisional Railway Manager), DRM's
Office, Central Railway, Mumbai Division,
Headquarters Office, CST, Mumbai-400001.
4. Jaideep Kumar Working as Assistant Loco
Pilot under the DRM's Office, Central Railway,
Headquarters Office, CST, Mumbai-400001.
5. Taruna Gujre, Working as Assistant -- Loce
Pilot under the DRM's' Office, Headquarters
Office, CST, Mumbai-400001.
6. Manoj] Ishwarrao Kamble, Working as Assistant
Loco Pilot under the DRM's Office, Headquarters
Office, CST, Mumbai-400001.
7. Niiesh Vidhyadhar Sondole, Working . as
Assistant Loco Pilot under the DRM's Office,
Headquarters Office, CST, Mumbai-400001.
8. Satish Ashok Hiwarale, Working as Assistant
Loco Pilot under the DRM's Office, Headquarters
Office, CST, Mumbai-400001.
9. Roshan T.Dive, Working as Assistant. Loco
Pilot under the ODRM's Office, Headquarters
Qffice, CST, Mumbai-400001. |
10, Dinesh D.Linjewar, Working as Assistant Loco
Pilot under the DRM's Office, Headquarters
Office, CST, Mumbai-400001. .. Respondents.
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"OA Nos.727/2013, 12/2018, 608/2017, 73/2016, 4857/2016, 521/2016,
606/2016, 193/2018, 488/2016, 615/2016, 672/2016, 70/2016 ao
§78/2045, 72 1/2015, 14/2014, 165/2013, 689/2013, 629/2012 7
|. Applicants: .
Vs.
1. Union of India, through Secretary, Railway
Board, Rail Bhawan, Raisina Road, Rafi Ahined
Kidwai Marg, New Delhi-110011.
2, The General Manager, Western Railway,
Headquarter's Office, Churchgate, Mumbai-400020.
3. DRM (Divisional Railway Manager), DRM's
Office, Western Railway, Mumbai Division, Mumba i
Central, Mumbai-400008. Sop
4, Namita Toppo, Working as Senior Ticket
Examiner under the DRM's Office, Western Railway,
Mumbai Division, Mumbai Central, Mumbai-400008.
5. Lilima Minz, .Working as Senior Ticket
Examiner under the DRM''s Office, Western Railway,
Mumbai Division, Mumbai Centrai, Mumbai-400008.
6. Kanti D.Baria, Working as Senior Tigket
Examiner under the DRM's Office, Western Railway,
Mumbai Division, Mumbai Central, Mumbai-400008.
Ty Ritesh R.Kamble, Working as Senior Tigket
Examiner under the DRM's Office, Western Railway,
Mumbai Division, Mumbai Central, Mumbai-400008.
...Respondents
8. Original Application No,193/2018
Vijay Moreshwar Kashelkar Son of Moreshwar Gopal
Kashnelkar. ...Applicant, |
Vs.
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606/20 16, 193/2018, 488/2016, 615/206, 672/2016, 70/2016
§78/2015, 721/2015, 14/2014, 165/2013, 689/2013, 629/2012
(Goods) under the DRM's Office, Western Railway,
Mumbai Division, Mumbai Central, Mumbai-400008,
5. Rajes Ramchandra Meena, Working as Loco
Pilot (Goods) under the DRM's Office, Wéstern
Railway, Mumbai Division, Mumbai Central, Mumbai-
400008. .
6, Ramniwas Sanwaria Pd, Working as Loco Pilot
(Goods) under the DRM's Office, Western Railway,
Mumbai Division, Mumbai Central,. Mumbai-400008.
7. Arvindbhai G.Patel, Working as Loco Pilot
(Goods) under the DRM's Office, Western Railway,
Mumbai Division, Mumbai Central, Mumbai-400008.
8. Rajeshkumar D.Patel, Working as Loco Pilot
(Goods) under the DRM's Office, Western Railway,
Mumbai Division, Mumbai Central, Mumbai-~400008,
9. Anil Kumar, Working as Loco Pilot (Godds)
under the DRM's Office, Western Railway, Mumbai
Division, Mumbai Central, Mumbai-400008.
10. Vinod Kr Harswaroop, Working as Loco Pilot
(Goods) under the DRM's Office, Western Railway,
Mumbai Division, Mumbai Central, Mumbai-~400008.,
11. Charan Singh K., .Working as Loco Pilot
(Goods) under the DRM's Office, Western Railway,
Mumbai Division, Mumbai Central, Mumbai-400008.
12. Yogesh Kumar Patel, Working as Loco, Pilot
{Goods} under the DRM's Office, Western Railway,
Mumbai Division, Mumbai Central, Mumbai-400008.
13. Devisingh F.Vasava, Working as Loco. Pilot
(Goods) under the DRM's Office, Western Railway,
Mumbai Division, Mumbai Central, Mumbai-400008,
. a .Respondents,
10. Original Application No.615/2016 .
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1]
OA Nos.727/2013, 12/2018, 608/2017, 73/2016, 457/2016, S21/2016,. ,
606/2016, 193/2018, 488/2016, 615/2016, 672/2016, 770/2016 -
§78/2015, 721/2015, 14/2014, 165/2013, 689/2013, 629/2012 «3
i. Union of India Through General Manager,
Central Railway, Headquarters' Office, cst,
Mumbai-400001. ol:
2. Chief Workshops Manager, Central Railway,
Headquarters' Office, CST, Mumbai-400001. V
3. A.P.O. {Assistant Personnel Officer) CWM's
Office, Matunga ~ Workshop, Central Railway,
Mumbai-400019.
4, Yogesh S.Shirgaonkar, Technician-II under
A-P.O. (Assistant Personnel Officer) at Matunga
Workshop, Central Railway, Mumbai~-400019.
5. Medbali Jayesh Rajanna, Technician-II under
A.P.O, (Assistant Personnel Officer) at Matunga
Workshop, Central Railway, Mumbai-400019.,
6. Mayuresh V.Raul, Technician-IT under A,P.O.
(Assistant Personnel Officer) at Matunga
Workshop, Central Railway, Mumbai-400019.
7, Kishan Harisingh, Technician-II under A,P.O.
{Assistant Personnel Officer) at Matunga
Workshop, Central Railway, Mumbai-400019.
8. Akhilesh M.Upadhyay, Technician-ILl under
A.P.O. (Assistant Personnel Officer) at Matunga
Workshop, Central Railway, Mumbai~400019.
... Respondents.
13. Original Application No.578/2015
1. Aba Mohan Dhawale Son of Mohan "Dinkar
Dhawale .
2. Vijay Bapurao Gawade Son of Bapurao Sankar
Gawade
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13
OA Nos.727/2013, 12/2018, 608/2017, 73/2016, 457/2016, 521/2016
606/2016, 193/2018, 488/2016, 615/2016, 672/2016, 770/2016
578/2015, 721/2015, 14/2014, 165/2013, 689/2013, 629/2012
_. Applicants.
Vs.
i. Union of India, through Secretary, Railway
Board, Rail Bhawan, New Delhi-110001. aaa
2. The General Manager, Headquarters Office,
Central Railway, CSTM, Mumbai-400001. bo
3. PRM (Divisional Railway Manager}, "DRM's
Office, Central Railway, Mumbai Division,
Headquarters Office, CST, Mumbai-400001.
., Respondents.
16. Original Application No.165/2013
1. Ankush Kasniram Parab Son of Kashiram
Jayaram Parab :
2. Atul Kesarinath Vedpathak Son of Kesarinath
R.Vedpathak .. Applicants __
Vs.
1. Union of India, through Secretary, Railway
Board, Rail Bhawan, New Delhi-110001. oy
2. The General Manager, Western Railway,
Headquarter Office, Churchgate, Mumbai-400020,.
3. The Divisional Railway Manager, Western
Railway, mumbai Division, Mumbai Central, Mumbai-
A00008.
4. Chief Works Manager, Chief Works Manager's
Office, Lower Parel Carriage Workshop, "Mumbai-
4900013.
... Respondents
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vi
15
OA Nos.727/2013, 122/2018, 608/2017, 73/2016, 457/2016, 521/2016,
606/2016, 193/2018, 488/2016, 615/2016, 672/2016, 770/2016,
578/2015, 721/2015, 14/2014, 165/2013, 689/2013, 629/2012
ORDER
PER R. VIJAYKUMAR, MEMBER (A) This application was filed on 22.10.2013 under Section 19 of the Administrative Tribunals Act, 1985 seeking the following reliefs:
"a) This Hon'ble Tribunal may be pleased to call for the records and proceedings of the case which led to the passing of the impugned order dated 1.9.2010 and after going through its propriety, legality and constitutional validity be pleased to quash and set aside the same;
b) The Respondents be directed to follow and implement the Railway Board's Letters dated 29.1.2009 and 6.4.2005 while granting promotions in the Loco Running Cadre;
c} This Hon'ble 'Tribunal will be hold and declare that in the promotional post i.e. Loco Running Cadre which are non-selection posts tee me oe em ee oe ol a, ee , er mee ee PM TSE MM EM Se ~uouU TO poyzeu uoTjoeTss Aq spew st uot jOWord ey : TSEYyASYM yoey ey jo BAT OSedsarIt 184s02 UOTReAZTESaT To sqjutod paazesezun qsutebe psaysnlpe aq TTT 'suoT IeotitTenb JO UOTIEXETSA AO UOT eATSesezZ Of HuTMo jou pue Aytzotues pue ATTeW uMO Atay UO uot joword uo pea jutodde soqeptpues LS/OS 284uq aqedqs oo OlOg 8°OT Pperep (Sey) *IAISH-LOOZ/LT/8BZO9E' ON 'WO UT) = 6pensstT) = L¥dOGd eu FO uoTSTSep Suz = pezyeoTuNWWOD pue psejdope otoz'6*t "ap OTOZ/9ZT°ON Bay preog AemTtey eyy Jo szepzo ey i pebueTTeyO eseaey squeot{tdde ayy A ",i0jJ peptaoad st uot jeottddy Teutbti19 Sty FO SOD =:
fOSPD By} JO ssoueqsuNOATO pue sjoRPg ey, ut Axzessedsu pue aaedozd 'qrq weep Aew T[eungqtTr, etq,uoH stuq se SZepio AsyyAny pue azsyyo Auy (9 ZIOT/6T9 "ETOZ/689 "ELOZ/SOL "PLOT /PI 'SIOZ/ITL S1OZ/8L5 'QLOZ/OLL "SLOZ/ZLO "910Z/S19 "OTOZ/88h '8 LOZ/E6I '9 107/909 "QIOZ/TZS "SIOZ/LSb "OIOZ/EL "L10Z/809 '810Z/ZZI 'ELOZ/LZL''SON VO ra V7 OA Nos.727/2013, 122/2018, 608/2017, 73/2016, 457/2016, 521/2016, 606/2016, 193/2018, 488/2016, 615/2016, 672/2016, 770/2016, 5378/2015, 721/2015, 14/2014, 165/2013, 689/2013, 629/2012 fell within the normal zone of consideration "as per seniority, should be granted promotion even in excess of reservation prescribed, but such candidates may be adjusted against reserved vacancies arising in future. In RBE No.77/2005 dt. 6.5.2005 it was clarified that previous instructions issued by respondents in orders dt. 7.8.2002 and 20.6.2003 shall not be applicable to promotions made by non- selection method. In this regard, they also referred to the decision of the Hon'ble Apex Court in K.Manorama v. Union of India (2010) 10 SCC 323 as below :
"In view of this position, there is no occasion to apply the instruction contained in Railway Board's letter dated 29.7.1993 nor the propositions in R.K. Sabharwal's judgment (supra) ter the nracant praca Geran pnkhoeerrsitanm 600¢ L té Peep UOTReBOTFTIOU Azey An pue (Z-4Y pue T-y¥) SoOoZ' T° Ie '*Z00ZL° IT 'ATaweu 'sbutpessoid jueseid Su} UT paeubndut suoT }eoTIT Jou ay oF pettdde size (eidns) euss_ ueyg Ceans pue {eadns) (Cezeben 'mW Jo aseo aya uT UMOp PTeT seTdtouTzad sy useym "sey OTOZ°8°OT *3P "WO L¥40d yz butysenb AOJ suoTIeATesqo HbutmoT{ToyI syQ spew yuewubpnl ptes au *suoTjoword uoTtyoeTes-uou 02 paebet ut pa jejsutezt eTeM CGOOZ/LL°ON aAG@Y pue 6002°6T°ON Way ut sqjuepuodsez fo suotyonA\sut snotAeid syq Jeu 3TNsezr 3syu.2 YITM 'peseq oezem OTOZ'*6°T pezep syusepucodssy fo suotqonaqysut Sseuy YOTYM UO OTOZ'*S°OL "3p suoT AoONnAASsUT E3dod Sy} peysenb yoTtum TLOZ*L*GT uo peptoep szsy30 pue ybutg [teuzer 'A sazsy.0O 8 puP eqdng utTezentumyoey -- (W80) 600% FO BIZET-"ON dM) UT yYaebtpueyd ay euedArzeyH pue qeCung .
JO 4an0D YSTH STG,UOH ey} FO UOTSTOSp syQ TLOZ/6Z9 "ELOZ/689 "CLOT/SOL "PLOT/PI "SLOZ/IZL "STOTZ/BLS "OLOT/OLL "9IOTZ/TLO "OLOZ/ST9 "OL0Z/88¥ '810Z/£61 "9 107/909 "QLOZ/ITS "9TOZ/LS¥ "OLOZ/EL *L10Z/809 "8 1OZ/ZZI "EL0Z/LZL'SON VO &l {3 OA Nos.727/2013, 122/2018, 608/2017, 73/2016, 457/2016, 521/2016, 606/2016, 193/2018, 488/2016, 615/2016, 672/2016, 770/2016, 578/2015, 721/2015, 14/2014, 165/2013, 689/2013, 629/2012 stated that no exercise was carried out to assess the inadequacy of representation of SC/STs in the services under the Government of India before issue of instructions dated 31.1.2005. The aforementioned communication has been placed on record along with CM No. 14865 of 2010. In the absence of any survey with regard to inadequacy as also concerning the overall requirement of efficiency of the administration where reservation is to be made alongwith backwardness of the class for whom the reservation is required, it is not possible to sustain these notifications. Accordingly, it has to be held that these notifications suffer from violation of the provisions of Articles 16(4A), 16(4B) read with Article 335 of the Constitution as interpreted by the Constitution Bench in M. Nagaraj's case (supra) as well as in Suraj Bhan Meena's case (supra).
39. The net result is that no reservation in promotion could be made in pursuance to office memorandum dated 2.7.1997, We are not dealing with many other contentions raised by the Learned counsel for the netitinners far thea ranenn that tha VAPTHELPIUENDO) $05 FO FTUTLT-DUTT TSO 'ATeweu 'sqyuewertnbez [euotjanatTAsuos ay qo Aue SReTSITTWIo jou op AgeuL "SiS pue sos oj ATUO psauTyUOD o7e Ss ]uSsupUSUe poeubndut aS3suL "Gee OfoTtqay Fepun uotrerq.stutwpe a7e1s ey. Aue) AdustotTyise TTRABAO au PUuTU ut burdsesy UOTIPAITSSSAT AZOF osptaormd of ssqeqs Sua satTqeus YOoTuM uoT Ie UUSSaerdaz axe) Aoenbapeut pue ssaupremyoeq 'AT oueu 'suoseer Hbut{TTeduos ey 10 saxo joey HuTT[ToAVuoOO |yy utTeyjer AeuL "(7)9T STSTJAW Fo sanjonzys syq qeqqTe jou op AsyL *(H)ST STSTIAIY worzz MOTJ perzzrssut useq saey (qP)9T pue (WP)9T seTOTIZy Yyotym Aq sjueWpUEUWe FeuoTAnNATAZsuod peubndut os3uZ "L2I
-NOTSATONOO.
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2) OA Nos.727/2013, 122/2018, 608/2017, 73/2016, 457/2016, 521/2016, 606/2016, 193/2018, 488/2016, 615/2016, 672/2016, 770/2016, 5378/2015, 721/2015, 14/2014, 165/2013, 689/2013, 629/2012 reasons, namely, backwardness, inadequacy of representation and overall administrative efficiency are all constitutional requirements without which the structure of equality of opportunity in Article 16 would collapse.
123. However, in. this case, as stated, the main issue concerns the "extent of reservation". In this regard the concerned State will have to show in each case the existence of the compelling . reasons, namely, backwardness, inadequacy of representation and overall administrative | efficiency before making provision for reservation. As stated above, the impugned provision is an enabling provision. The State is not bound to make reservation for SC/ST in matter of promotions.
However if they wish to exercise their discretion and make such provision, the State has to collect quantifiable. data showing backwardness of the class and inadequacy of representation of that class in public employment in addition to compliance of Article
335. It is made clear that even if the State has compelling reasons, as fe oe ee as +e weer EEN PUSHED STG, uoH syuj pue AaAnoD ybty euedAzey pue qelung oun Ka SptTse jes useq sey YoTum 'OL0Z*60°TO peyzep | OTOZ/9ZT°ON way euz Butzoubt Ag SuUOp eq pTNoys usyeqrepun ST UOTSTATG TsuPyl eYU} UT JOTTqd od07T FO ssao0rd uotyzowozd Aue 4Zeuq SsqUepuCdseZ aut O} ueath st uot joerztp eB Jey} eotasn€ FO yserzequtT sya ut aq PTNOM 3T 'Youeqg ejetTadordde sayq Aq paTtejep UT paeoy St feqjew Seyua TTtF Fey2 JTey St At 'setqaged sy 40f [esunoo Aq speu suoTSstwgqns au oO paebez BuTtAeH,y ?:Sjuepucdsez au peqoeatTp 'zeuqAnN_ pue yranodg xedy aetq,uoH sya ezTojyeq pebueTTeyo usseq pey jueubpnl aeya aeuq Joey ayy pue saoqe paqTo eueAaeH ¥% qeLlung jo yaneD YHTH STG, UOH ey. JO uUoTSTOSsp sayy pejou | YSTUM ~eT0e°9°L "AP ZTtOZ/SZ8°ON WO UT Youseg TLOZ/6Z9 "ELOT/689 "ELOT/SOL "VIOZ/PI "SLOZ/ITZL "S1O7/8LS "QLOZ/OLL "OLOT/ZL9 "GIOZ/ST9 "OLOT/88b '8IOZ/E6I "9107/9009 "OLOZ/IZS "OTOZ/LSb "STOZ/EL "LIOZ/809 "8 10Z/ZZ1 "ELOZ/LZL' SON VO GE 23 OA Nos.727/2013, 122/2018, 608/2017, 73/2016, 457/2016, 521/2016, 606/2016, 193/2018, 488/2016, 615/2016, 672/2016, 770/2016, 578/2015, 721/2015, 14/2014, 165/2013, 689/2013, 629/2012 dt. 10.8.2010 governed only the period from
-2.7.1997 toll.7.2002 and that adjusting reserved category candidates promoted = on their own merits and seniority against unreserved post had been in operation from 11.7.2002, but not from 1997 to 2002 for which the DOP&T OM was to be in place. They state that the orders of the Hon'ble High Court of Punjab and Haryana were oriented towards the larger issue of reservation in promotion and not about the accommodation of reserved candidates against unreserved posts in the non-selection method for which the decision of the Hon'ble High Court of Madras in Kalugasalamoorthy v. Union of India in W.P. No.15926/2007 was the relevant point of 4Atouq Por Ltt OSTe SIueopuoedsetl sR2eAtTidg "bh ""Janog xedy eTq,uo0H SUR etoyeq psbueTTeyo useeq pey euedAreyH pue qefund JO 4an0D YSTH eTq,uoH 8Yyq jo Jueuhpnl eyy 4ey2. peleqs Kou "UOTIPATSSOZ jo ebequeoried ysutebe pequnos eq jou ptnom Asay 3eyu1 pue AdsueoeA Tersusb yAsutTebe payepowwmosse eq O} ATTsuU uMO ATSYQ uo payoaTes se _aeptpueo ~S/OS pemoTTe yueubpn£ Jey yeyy penbae Assy =' aouey "SpL OOS 2 (S66T) qefung go 7875 "A TemMTeyqesS "WM UT Aano0D xedy eTq,uoH ey Ag PepToSp | wajsAs 2984807 paseq-asod . ey. 0 peazZezext oste AayL 'TeUTF swooeq pey Zeqjew sy pue (eidns) '*'sxQ pue etputr FO uotuq 'a AyQzooweztesebnTey's ut sezpen JO 4anoD yHTH STq,uoH ey, Jo Jueubpne saya uo - peseq pensst S8e7eM OT0Z°6°T "PP suoTRONAASUT ZLOC/6Z9 "ELNZ/689 "ELOT/SOL "PLOT/FL "SLOZ/IZL "S10Z/8L5 'QLOZ/OLL "GLOT/ZL9 "910Z/S19 "9TOT/88h 'SLOZ/E6E "9 107/909 "QTOZ/IZS "SLOC/LSP "SIOZ/EL "L10Z/809 "8LOZ/ZZ1 "ELOZ/LZL'SON VO ae 25 OA Nos.727/2013, 12/2018, 608/2017, 73/2016, 457/2016, 521/2016, 606/2016, 193/2018, 488/2016, 615/2016, 672/2016, 770/2016 578/2015, 721/2015, 14/2014, 165/2013, 689/2013, 629/2012 R.K.Sabharwai (supra) and was therefore, not the law on the subject.
8. An additional plea has been raised by applicants in OA No.629/2012 on setting aside promotions w.e.f. 19.10.2006 based on the orders of the Hon'ble Apex Court in M.Nagaraj (supra) . Their argument is that the Hon'ble Apex Court had declared that reservations could not be made without first carrying out the requisite exercise and since this exercise has not been carried out, = any promotions made on or after 19.10.2006 are not in accordance with the provisions of the Constitution. The respondents contend that the applicants have not cited any specific orders that would be upset by such a decision @aiem omy Ajuo 'sajeptpues Aytunuw0Co paazessar BATT JO 'pepeetdwut jou st gprdoq Are 1ersesS SeTjzed yo deputol-uon (Tt) ¢peazzeq owt st WO 'e7oyerteun pue sonz wAesdA sy2 wort pokerd ussq sey FotTey (tT) "ZTA SR308edse sary uO suotyoalqo AzeutwtTeid petty seaey syuspucdssarz toy Tasunoo PSULeAaT 'JEMAPUPPA 'AA TIuS Aq pequsserzdez sazsyio YyaAtTM Huote ETaZ/LZL° on WO UT € OR TOU SquUSepUcdsea TeETOTITO "OT "aseD By UT sUOT AUS ]UOD TeATA pue sjutod meT 'sadueysumoaToO pue syoey eu pezeptsucs AT{Tnyjereo saey pue sjuspucdsar eu} TOT Tesunoo poureet aul pue queottdde ayy ZO} TSsunod peuwrestT syR presy saey sm '6 "9uop Used JOU seu' YOTUM 'pepesTduT eq oOSsTe pTnoys Ledod wey o2 ZLOTZ/6T9 "C10Z/689 "ELOZ/S91 "PLOZ/PE SIOZ/IZL 'SLOZ/RLS GIOZ/OLL "STOZ/ZL9 "9107/5 19 '9 1OZ/88r 'SIOZ/E61 "9 107/909 "SIOT/LZS "O1OT/LS b OLOZ/EL "LIOZ/809 "BIOZ/TZI "ELOZ/LZL'SON VO 26 27 OA Nos.727/2013, 12/2018, 608/2017, 73/2016, 457/2016, 521/2016, 606/2016, 193/2018, 488/2016, 615/2016, 672/2016, 770/2016 578/2015, 721/2015, 14/2014, 165/2013, 689/2013, 629/2012
11. On the pleas raised by applicant in OA No.629/2012 for declaring promotions from 19.10.2006 as illegal consequent upon the Judgment of the Hon'ble Apex Court in M.Nagaraj (supra), there appears to be nothing wrong in the argument given that the Judgment was in respect of the manner in which constitutional provisions had been interpreted and implemented by respondents. However, in the absence of any specific reliefs or parties that have been impleaded in this matter, no relief is possibie to be granted by this Tribunal. At this stage, it 1s aiso observed that in another case in OA No.2131/2012, we had occasion to refer the } decision of the Hon'ble High Court of Delhi VMs MSY Poets 464+ Spee FAL eee ST abusaTtreus Uasym pue SWT jo qyuted Aue 42 pester eq ued sbuaTTeud '/sjzuepucdssex Aq ee ere suotyzoe jTehbsT[Tt usyM ~aseo eB yons ul -(eadns) Cerzeben"wW ut 4anop xedy "eTq, uOH eyi Aq peTijes se met sya Aq pepTge JOU SAPPY SRUepUcdSez Buy asneosq ssed sTyuy utT qJUBNoOS useq sey JeTTSer Wey. Jueredde st At 'squepuodser TeTOTTIO Woy Tesunood psuresetT Aq pestea suotqyosfCqo AaeutTutTTer7d sy uo "eT "UOT ANATASUOD 2aun yo suoTsStTaoird eu UTM soueproSoe UT JOU SSATSSUeY ate LG6TL AeZFe suotjearsssedr 'TuUTSea FO 44AN0CD YHTH STG, UOH eYyIa FO Quseubpnl Stuy uo 4anoy xedy aTq,uoH ey go duweqs SU UTM "se0ueRSWNoOATO ssoyQ ul "LEOTCTTCST pucodsq suotjRowoAd ut suoTtT AeaAzesexz AOJT potszsd Z107/6Z9 "€ 107/689 "CLOZ/S9L "PLOZ/PI "SLOZ/IZL "S10Z/8L5 SLOZ/OLL "91OZ/ZL9 "9 LOZ/S19 "9 1OZ/88F "8 107/61 "9 102/909 "OLOZ/EZS "SEOC/LSH GIOZ/EL "LIOZ/809 "BLOZ/ZI "ELOZ/LZL'SON VO SC 2.49 OA Nos.727/2013, 12/2018, 608/2017, 73/2016, 457/2016, 521/2016, 606/2016, 193/2018, 488/2016, 615/2016, 672/2016, 770/2016 $78/2015, 721/2015, 14/2014, 165/2013, 689/2013, 629/2012 Punjab and Haryana. The instructions issued by the official respondents are incorporated in their own reference and is this OM of the DOP&T. This order of respondents has come under challenge in these proceedings and therefore, there is no necessity for the applicants to implead the Secretary, DOP&T whose OM has already been rendered non est. Therefore, this objection also has no substance. Tt as also evident that the applicants have taken effort to implead some 'of the beneficiaries of the impugned order and have also taken care in their amendment to include the All India SC and ST Railway Employees Association who are interveners an 1 this application. Therefore, it 1s not a SO a de x qefung ZO 3an0D YHTtH eTd,uoy sya Aq papTosep 52810 pue ybuts Tteuzep 'A szeyuRZO pue eqdny uTerentunyoey uT butpnpout suotaTied Atlas SNOTIPA UT s1ap10 eu ysutTebe peTtz sais jo yoqleq euq uo 4an09g xedy S[q,uoH Buy FO sAzaepz0 eu 'butaeey TeutTy syj Jo sut} euyq dv "eT "uoT}OWUOAd UT PSMOTTOT Jou ST uoT eArSeser JO Ssp~naA 3y2 3eu. saTdtoutad aud onl qoaelans peqouocid but yqeb weuy ©} Zotuss arte oym ssskotdue Arobaies paazasaz O43 uotyzsalgo Aue aaey Asyq op 'Taqqew ey) ZoJ Zou psejoworad bHbutqjjeb Aazobayeo usdo aya uT SZoTUSS ZTSYuYqZ Of UOTIDSEae[GO ou AT jUEpPTAS SAeyU SqueoTTdde syq soUuTS SesTie Jou saop osTe sseAotTdue Azobsyzeo peazessazun Aue HutpeseyTdut JO votajasenb syn '/uoseez sawes ay 0g "MET ZLOT/679 E10Z/689 "ELOZ/S91 "PLOZ/PL "SIOZ/IEL "S1OZ/BLS QLOZ/OLL "91 OZ/ZL9 "OLOZ/S19 "91 OT/88r 'BI OZ/EGE "9107/909 'OLOZ/EZS "OLOT/LSP GLOZ/EL 'LT 07/809 "810Z/Z1 'E10Z/LZZ'SON VO OF Sl OA Nos,727/2013, 12/2018, 608/2017, 73/2016, 457/2016, 521/2016, 606/2016, 193/2018, 488/2016, 615/2016, 672/2016, 770/2016 578/2015, 721/2015, 14/2014, 165/2013, 689/2013, 629/2012 before enforcing reservation in promotions, had not been carried out by the respondents, which was the Income-tax Department in that case, In those circumstances, that Hon'ble Court had held that the instructions of the DOP&T dt. 10.8.201G were necessarily quashed because they were in direct conflict with the view taken by the Constitution Bench in M.Nagaraj (supra) and Suraj Bhan Meena v. State of Rajasthan, (2011) 1 scc 467. That Court had further directed that seniority and promotions of the Income-tax Inspectors shall be made without any element of reservation in-
promotion.
14. The Hon'ble Apex Court in its a judgment which considered the matter with the Q@lTOTAAWY eyq yeuR peaATesqo yanoDp xedy eTq,uoy sui 'sased feuotjzowozd ut uotjzequeserdez jo Koenbepe bututure9p 403 4sey eB FO ansst sy uQ 'aTekeT Awesz7. Jo syoedse sy oF UOT ITppe UT Sseqtstnber-sz7d ay jo 4sea sy HutTute ,e7 peyeTep sem 4T pue prTeAut 8G OF PTY Sem aatTstnber-erzd azertnotazed stun 'LLe OS E66T WIW etpuyr Fo uoetun 'A szeuI90 8 Asuymes eapur ut youeq sppnre-suTu SeYyyz FO uUOoTsToSSp aun of AaZeaAQUCD sq OF PTSY SPM STU BOUTS "SSOUpATeMyOeG suTWITSIEpD Of eSJep sTqetytqjuenb JO UOTIOSTTOO Joy Juswseaztnber s3yy jo Aosedseaz ut qdeoxs '(erzdns) Cezeben*W UT UMOpP PTRET saqtstnbex-seizd auq go Aqtptrea ayq prseydn pue (ezdns} CezeBen-w ut sbut~Tnz snotaszad syq fo sqoedse snotrea perzeprTsuod 4anog xedy eTq,ucy ZIOT/6Z9 "ELOT/G89 "CLOZ/S91 "VLO?/P! "STOZ/1ZL "SLOZ/8LS QLOZ/OLL "9LOZ/ZL9 "91 0Z/S19 "GLOT/88h "8102/61 9 107/909 "QLOZ/IZS "9LOZ/LSb 'OLOZ/EL "LIOZ/BO9 "BLOZ/ZI "E10Z/LEL'SON VO te 23 OA Nos.727/2013, 12/2018, 608/2017, 73/2016, 457/2016, 521/2016, 606/2016, 193/2018, 488/2016, 615/2016, 672/2016, 770/2016 5378/2015, 721/2015, 14/2014, 165/2013, 689/2013, 629/2012 portion held as invalid in the present / judgment of the Hon'ble Apex Court, have been observed and followed in any manner by the respondents. Therefore, with the reliance on 4 M.Nagaraj} (supra) by the Hon'ble High Court of Punjab and Haryana having been upheld, the consequent quashing of DOP &T O.M. dt. 10.8.2010 becomes final. As already noted by the coordinate Benches of this Tribunal in Jaipur and Allahabad, with this order of the DOP&T having been quashed, the instructions issued by the respondents in RBE No.126/2010 dt. 1.9.2010 cannot also survive. When reservations in promotions are themselves not available, the consequent issues will also not be relevant for any decision. The CPs \e ane a (Ww) WHEN (p) SWE camgawe tA') (NVM WHANTAWY) "Sa2s00 | O] se ZaprO ou aq TTeUS ezeUL "pesodstp pues' / 'AyTbutpzocsce 'osTe S¥O peqsTT sud ,ut SUtz er ca SY ut sqyusepucdssez Aq apew suot jowoid aul TT Te ZIOZ/679 "EC L0Z/689 "ELOZ/S9l "PLOZ/Pl "S1OZ/1ZL "S$ 107/825 JIOT/OLL "9LOZ/ZL9 "910Z/S19 "G10Z/88P "8 10Z/£61 "910Z/909 "OLOZAIZS "OLOZ/LS PB 'OIOZ/EL "LI07/809 '8107/21 "1 07/LZLS0N VO VE aa a seen