The Central Silk Board vs Sri Milind Anand Moon on 23 May, 2022

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Karnataka High Court

The Central Silk Board vs Sri Milind Anand Moon on 23 May, 2022

Bench: B. Veerappa

     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

         DATED THIS THE 23RD DAY OF MAY, 2022

                       PRESENT

          THE HON'BLE MR. JUSTICE B. VEERAPPA

                         AND

        THE HON'BLE Mrs. JUSTICE K.S. HEMALEKHA

         WRIT PETITION NO.10551/2021 (S-CAT)

BETWEEN:
THE CENTRAL SILK BOARD,
CSB COMPLEX,
BTM LAYOUT, MADIWALA,
BANGALORE - 560 006.
REP. BY ITS MEMBER SECRETARY.
                                        ...PETITIONER
(BY SRI P. SREEDHARA, ADVOCATE FOR
    SRI BHAT VISHNU, ADVOCATE)


AND:
1.     SRI MILIND ANAND MOON,
       S/O ANAND RAO GANAPAT MOON,
       AGED ABOUT 60 YEARS,
       RETIRED AS SCIENTIST-D,
       #302, KANCHANGANGA ESTATE,
       NARENDER NAGAR,
       DATTA VIHAR,
       NAGPUR URBAN - 440 015.
       MAHARASHTRA.

2.     THE UNION OF INDIA,
       REP. BY ITS SECRETARY,
                            -2-


     MINISTRY OF TEXTILES,
     UDYOG BHAVAN,
     NEW DELHI - 110 001.
                                              ...RESPONDENTS
(BY MS. IRFANA NAZEER, CGC FOR R2)

     THIS WRIT PETITION IS FILED UNDER ARTICLES
226 AND 227 OF THE CONSTITUTION OF INDIA, PRAYING
TO QUASH THE ORDER DATED 23.01.2020 PASSED BY
THE      HON'BLE      CAT      BENGALURU       IN
O.A.NO.170/01120/2019 AS PER ANNEXURE-C AS THE
SAME IS UNJUST, ARBITRARY AND WITHOUT AUTHORITY
OF LAW AND CONSEQUENTLY DISMISS THE ORIGINAL
APPLICATION AND ETC.,

     THIS WRIT PETITION COMING ON FOR PRELIMINARY
HEARING THIS DAY, B.VEERAPPA J., MADE THE
FOLLOWING:-

                       ORDER

Respondent No.1 filed original application No.1120/2019 before the Central Administrative Tribunal, Bengaluru for the relief sought therein. The Central Administrative Tribunal by considering the entire material on record allowed the original application No.170/01120/2019 dated 23.01.2020 thereby quashed the endorsement dated 10.07.2019 passed by the Joint Director, Central Silk Board and directed the petitioner to grant for the benefit of MACP/FCS Scheme to the -3- grade of Scientist-E in the Pay Band of Rs.37,400- 67,000 with Grade Pay of Rs.8,700/- with effect from the date of eligibility, on completion of the service of 04 years in the grade of Scientist-D and extend all the consequential monetary benefits, including the arrears of pay and allowances as revised from time to time. Thus, the present writ petition came to be filed by the petitioner.

2. Sri. Sridhar, learned counsel for the petitioner rightly and fairly brought to our notice that in identical matters, this Court in the case of The Central Silk Board Vs. Dr. H.K. Basavaraja and Others and in the case of The Central Silk Board Vs. Dr. Rajendra Prasad Khanna and another dismissed the writ petition Nos.4641/2020 and 3501/2020 by order dated 12.03.2021 and 31.03.2021 respectively. He further submits that the present petition be dismissed in terms of the above order.

-4-

3. Submission is placed on record.

4. In view of the above, the writ petition is dismissed in terms of the order passed by this Court in W.P. No.3501/2020 dated 31.03.2021.

Sd/-

JUDGE Sd/-

JUDGE MBM

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