Central Administrative Tribunal - Mumbai
Vishwanath Gulabrao Katke vs Bharat Sanchar Nigam Limited on 24 June, 2019
®@ 1 4 TA No.OV20t3 . CENTRAL ADMINISTRATIVE TRIBUNAL | MUMBAI BENCH, MUMBAL TRANSFER. APPLICATION No.01/2013 Date of Decision: 24" June, 2019 CORAM: RVIJAYKUMAR, MEMBER (A) RN. SINGH, MEMBER (3) 1. Vishwanath S/o Gulabrao Katke, Age : 48 years, Occ. > PS to GM, BSNL, Latur, R/o Pashupatinathnagar, New Adarsh Colony, Latur. 2. Kailash S/o Rambhau Ingale, Age: 32 years, Occ. PS to GM, BSNL, Akola, R/o BSNL Staff Quarters, C-1/2, "Lahar", Near Hutatma Park, NH-6, Akola. . Applicants (By Advacate Smt. Kalpalata Patil} VERSUS 1, Chief General Manager, Maharashtra Telecom Circle, Juhu Administrative Complex, Juhu Danda, Santacruz West, Mumbai 400 054. Director, Human Resources Development (HRD), Bharat Sanchar Nigam Limited (ASNL}, Bharat Sanchar, Janpath Road, Mathur Lane, New Delhi 116 061. . Respondents (By Advocate Shri VS. Masurkar) bs ORDER (Oral)
Per: R.Vijapkwnar, Member (Administrative) The applicants have filed Writ Petition before the Hon'ble High Court of Bombay at Aurangabad in WE No.3021/2008 seeking the following reliefs :-
"4. This Writ Petition may kindly be allowed. AND &, Directions may kindly be given to the respondents ta grant deemed date af promotion of year. 1995 for the promation as PA Grade If to the petitioners and consequent deemed dates of 2 TA No 01/2013 promation for the further promotions and grant the consequential benefits, OR C Directions may be given to the respondents to consider the representation of the Petitioners and review and correct the promotions by following 40 point Roster and give appropriate deemed dates of promotions to the petitioner.
AND Dd. Any other suitable relief to which the petitioner is entitled in the interest of justice may kindly be granted."
2. Applicants filed Civil Appeal No.9340 of 2014 dated 19.07.2013 before the Hon'ble High Court of Bombay, Aurangabad Bench seeking transfer of the application to this Tribunal and obtained requisite permission of the Hon'ble High Court in order dated 31.07.2013 -transferring the matter to this Tribunal and it was taken on board in TA No.Q1/2013 and has been heard finally taday
3. At the outset, the learned counsel for cants submits that the applicants rt S He tht 'S ae) ae) jas ras rh shall be satisfied if thse alternate prayer {C} as noted above Ls considered and allowed. She further submits that till date, the respondents have not considered £ e zr 3 and disposed of. the applicant 3 TA NoOl2ors
4. Shri V.8.Masurker, Learned counsel for the respondents submits that if the present TA ais disposed of with a direction to consider the representation (s) OL the applicants, witho Mat | going into the merits, the respondents are not having any objection. 5, In view of the above, the present TA is disposed of with directions to the respondents to consider the pending repr entations dated 20.07.2004 of applicant No.l and 21.08.2002 of applicant No.2 within ten weeks from the date of receipt of certified copy of this order by passing a reasoned and speaking order and communicate the same to the applicant within two weeks thereafter.
"eB. "We niake it oclear tiret-by way of this ms order, we have not expressed our views on the merits of the claim of the applicants.
No costs.
on (RN. Singh) (R. Vijapketinar) Member (Judicial) : Member (Administrative) king %, Lm Ley x