Central Administrative Tribunal - Cuttack
Ranjan Kumar Pradhan vs M/O Railways on 10 August, 2023
O.ANo,. 260 /00053 of 2021 y eee Proncunecert an : adhan, , sankarsan p radhan at re sent Wor king as purdor Ene Dykdect), Diese! Loca Shed, Vish: abhy pati en under Sr DME (Senior PWisional Mechanical Engineer, { Diesel), DNesel Loco Shed, Ost Rahway, Vishakapa nam, permanent residence of Villa ee PPO.
Duadio, Via-REamal, Dist Dec sarh, 7681709,
1. Union of India, represented thre yugh its' General Manager, Rast x Woast Rallway, Rail Sadan, Chandrasekh larpur, Bhubaneswar, The ene al Chief Personnel Olcer, East Coast Railw ay, Ra andr asekbarpur, Bhubane sawar, [Nst-Rhuradas, PIN:
», a pepes, nad The Senior [Nvisional aiiway Manager (Personnel), East Coast Sallway, Waltier Division, Vishakhapataam, PIN-5S 30020.
Fist jonal J brsonnel Olftcer, Ofe the Divisional Rallway st Coast Raila way, Khurcda Road (visi ION, t, Pt NP S23 050 > The Assistant Personnel Officer (TRC), Gfo the Divisional Railway Manager (Pj, Bast Coast Rallway, Khurda Read Mvision, ge SOMA. ES AS REST, Ot AgyPO-fare, Dist Shy ardig, PINS ae For the Respondents: Mr SB Mohanty, Counsel oe ay ms ye ou ~~ dee pee, tn ed ttn Neat reo mae.
Fy ten, art poe rn 'tibet ns pee rape "aot esas on oe hag "a te sn) , ll rege, panes need Ae, # os, "ak! ala a wh wed mpetent authority was conveyed a ge ~ ae ere ae ps af for femporary transier of SS nom-gasetied Vacant revenine fosts oO) & Diese! Shed /VSEP to be operated in Menu Shed /Rhurda upto a periad af ane year or sanction of posts for Mena Shed, Khurda, witchever Is earlier, Vide lermr dated TQuWI6. 2019, i was decided to call for the option fram the willing staffs from Electrical, Mechanical Department of Waltair, Kharda, Sambalour Division, which was directed to be circulated among the sisff to submit their option on ar before O8.07. 2019 wide letter dated 24.06.2019. The applicant, who was working as JE (E/ Elect.) In the office of Sr. DME (Diesel), Diesel Loce Shed, Visakhapatnam, submitted his option along with eather T he TYPO, eCaR, RUB, requested vide letter dated 12.12.2019 to DRM, Waltakr spare the applicant along with 18 others for screening test scheduled fo he held on OG.OL2020. Thereafter, a Het dated 24.02.2020 (A/G) was Lae GhAaNe.
publshed by the 5r.OPQ, ECeR, KUR accepting the willingness and for trarister of the applicant along with others from thelr place of posting at Memu Shed /KUR. Thereafter, vide letter dated 26.05.2020 (A/7) the selection of the applicant along with Sve others for their posting at ry Raye Sard ROAD LY MITER Shed, ECOR, KL Nae NES 2k X vide arder dated 24.02.2020 was withdrawn ta accommodate RRB empanelled candidate at Memu Shed. The applicant hmitted representation against such withdrawal on 10.06.2020, which was rejected vide speaking order dated 19.11.2020 (A/9). Being aggrieved by the aforesaid decision, the applicant has Aled this GA under Section 19 of the AT Act, 1985 inter alla praying to {a} quash/set-aside the withdrawal order of Respondent No vide Office order No. Pfelect(OPJ/MEMU/O4/2020 dtd. 26.05.2020 under Annexure-A/ 7, {b}) to Set aside/quash the speaking order ne. SrDPO/Stal' A /OAd2 3 /20/KRR/Elect(G) dtd. 19.41.2020 -- af tespandent no4 under Annexure-A/%, {ce} to direct the Respondents to uphold the order No. P/Elect(OP}/Memu/O1L/20 dt. 24.02.2020 so as to transfer of the applicant from Waltier division for pasting at MEMU Shed, Khurda under SrDEE(OP}, Nhurda for operation and maintenance of the MEMU Shed, Khurda in compliance to ae BS fea es hp wey pe pa pik tft cates wipnee, ey os wn Pages aed errr. Ke fo : pee eet teh ay phere ew. we i 3 eee we pet) 5 4 me he: dead.
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he, wee soot. ™ x rhs tee ERS SS ~ iNAaNe, Safe accammodate them, a consclous decision was taken to past theny in the Ra vrecce Shryeeed (A ETES Baae Lenwsatoner aver yt Wise i Meru Shea ROR by keeping and fixing their paper lien in Electrical ed Sey gx RS} Departinent Resultantly, the selection for temporary transfer of ¢} 3; ath Seige ive aydves dag bo bee g ty Che Sp icant was withdrawn in administrative interest. Accore!! irghy, Hf a ' x ry he x By 7 May Sit Soper Sheye hy 7 eee yey ey bo ose } ARS Be EN oa ery eS LEO es Py SSeS UY LPe oy TAs ap mMicant for fenparay ¥ cransfer cannot confer him any enforceable right to agitate the matter me eine na.
fee a5 A 'seep wa we Fa oe es fe, pad Lats ro one re thee gene fe ' oe renee ver before this Tribunal. Therefore, this OA is Hable to be dismissed, 4, Vhe contention af the Ld. Counsel for the applicant is that once the applicant is selected, a right has accrued in his favour te join even on fenmiporary transfer for a fined periad, especially, when many others, who were selected alung with the applicant, were allowed to fain at Meru Shed / BUR. in Gus regard he is placed reliance in the decision of the Hon' bie Apes Court in the case of UOT & Ors. Vs. Ishrar Singh Khatri & Ors. MANO SSC 0625/1989. His contention is that this is a ease which falls contrary to law that once game is played, the rule of clin the midst and, in this regard, he has placed game cannot be change reliance of the decisian of the Hon'ble Apex Court In the case of Maharashtra State Road Transport Corporation & Urs. Vs. Rajendra Bhimraco Mandve and Ors, Appeal (Civil) 1492/2000. Since, fee £ ot * ee a ot pes wed ae wh att wt gen aa fa oa o, a fn i oS aed vs A eet the applicant was initielly selected temporary transfer, the post sieyvees selected in a pick cvon hg d exp Snape Basset pies oy said past The respondents allowed the ey nen, af Dinesh Kumar Kashyap & Ors. Vs. S.£.C.Raihway & Ors, MANU SAC?
Meret WA PZUTS. has been subsitted ghey thp m % } Resear? gh ei m gexgioe asherein Foo ress galectod See detey fre THRE CPS. AW oy FESPA AS ot a eee UPC YP AV RE PEP Fee YASS SE peed) #3 PORE EE Menor Shed was maced decision of the Hon'ble Apex court in the se of UOL& Ors. Vs. Pradip Kumar Kedia & Ors, compliance of the natural justice before withdrawal of the selection has been taken as ane ef the erounds. Accordinsly, La. Counse! for the & fy"Q applicant has prayed for the relief claimed in the QA.
4 The aforesaid submission ofthe Ld. Counsel! for the applicant was vehemently opposed by the Lad. Counsel for the respondents by stating ree.
that this was not an open selection for recruitment of f therefore, the decisions relled on fy the Ld. Counsel fer | that once selection started rule of game cannot be changed have no TLA Roe.
Sean ees fee Sy re han Feed ob pes Fi tog sort pee EE BEY BER CA t keeping in mind the administrative requirenia > $ aebreer 3 gh y ape y temporary transfer basis of the eligible stalls working In otne:
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% list was af dated 2412 20240, Re the period af expired lang since. The applicant has not been relieved and jomed in the Mernu Shed NUR. Even upon fis selection and joining In Meru Shed, his Hen would been maintained in his parent division and pee yy . gh. tes ~ oe By enase folning at Memu Shed would not have pans enforceable legal right to claim fis shsorption at Mera Shed, Therefore, none of the decisions cited by the Ld. Counsel for the applicant, including non-compliance of natural justice, can have any ct in the peculiar facts and circumstances of this OA. Thus, he has erayed for dismissal of this OA.
> i have considered the rival submissions of the respective parties and perused the decuements including the citations relied on by the varties. Admitted fact of the matter Is that In order to man the wark at Meru Shed /KUR, as a matter of policy, a decision was taken to take the see Fact coms beet . oa ane von + ae . © re oA Jed cae oe od me: we " Bh tert v4 nae hig oe Ly Gs fee shed wen at ne 'ne A bes fn. a3 oe tft "us fo 23 ge Sood or pete Hy : eed weed. ve Lace) v 5 we MD Pond ub ce Anode ee Be aed coe ee tent 'bed eo ie ae at pee ab con ge Ps veoh 'he fort et oo. <7 os pon eae oes " vee aS ad sree fae "ait eos ts 'hg a J pon pee, pen eee 7 tet Sah 3 nee yer pte, ceased yee wey on eal Lats fot rome a) na ee os wee. on, £5 ES ee we feet Pst a ee pone pen aed baal bes oo ae 'anh na She 'ea ; me hen ee ae oe. o Rew ioe 'al 7 wee $a ftg A pies oe Gan, 43 non a Sf eo me J ree & 4 Sd a voore oA yee 2 a aus r, wes Ao eed . 3 6 pag ' ten on jpeee ot es es ae eon (ian "8 . oo om Z om i % es x a yh art, ones Mee 'aa Fac en, aoc' acd jo . tft She "s 98 oS jane, aoe Fa ra a a Com Ayn, wy, eo. Set ay) " ' Ke ee og boo hed oe oe peed, oe, ne fi oD weit feo A sen pas Bs Ls S me a is eck ae me As oe oS oth oot ae thet Send. cae . nen, ae od good "ot oe a Ay beet whe peal are Good po ocd Sons a een oe The a A abet as koa boon as "3 ae a oe a es ee "fe ey s fn * 3 gee rah open 'SS we sre Raat on ny wae n. og oar 3 Nat wy a poeee wes. aes pae4 he % ap $423 om os Se a By "pit ge 4 cae om Bs oes Riot e. wer -s ae fp nee Fee wee. sein EE ey te ore baad ban fee _~ 3 Poe} Ieviea, tot oo Ene' ae pig and oe , tere: pees on pat sot: Be bo "f, os a heett oy apes ae * Lo in Res po we hase pice & we eas ay oe Spon " a pes oo bok : "edt Seer yon SS bee oe on 4 hod ae wre ts os fone sett Sere Fey ne pasa a Foie try). we ons eae ges 2%, 54 Pood OT, ee a tay be, wry Daa' apoa men, pe th "
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we Phy art ower aoe weed My ween, oe iy "at ote Ls a tof Ea el ee Soe po we paase "as Sut, book ne « rs ee cas wee "at pa So pos Po oe wee, ty Pov pods r*, pean' ~ ~~ Sager « 9 cn ae tint o vs me oe a i a wt fp ie oS bob tet we uch oe af a8 Ly we. £5 Pea oyee AK £55 teed : pets shina pes A Pa 7g we rn eee w a By pes ee oe Se oe ee me fe eon ney ee ¢ wip as ve on oe Fans : pet ang eons oar, gees q Pana is cara at) os Saat "en pun hw 4 cme * pees gett twee. yao hs £ ies any on Seat * "heed Mee seee! "9 duane, a5 tho Ss : 5 6 a oo soo) Sooad Rae 4 2 eet paees pa aa, win, Paes en Feed oS on ee LS ; vet ae ood 7 fen ey tees o +f 4 es, ap % oa nd oe 4 : as fay, . anes ap, wer, ee a . nm pan fod hoe: ier pe ae % ied St a ek of YS yarn Soe Salad? 63 poet tye wees aa aes eet Be rs pees SA on fond Ay po 'att "pe 3 dort tet a ad oS Le tne oe aes 2 al 4 ree jogo. pew Soot ' fore ; oe ~ a ;
Co 4 fey * rs oh Aane we ako Dt 4 pleas: ey (ae ox wt ye tty wt ie & es . "i a s of os, a # a & a ia on set : o : Le ; See weer, weed fat oe Eoaad Looe fee oe Cs fad bet rae Sa at oe Se nae. ene oon ae 'ait bok added Peas oy. nord bor wee pane an vane Pond Roace S Tne, Ses oe. WH, > es ns rgd ory os ges , vn, = we es re x bat yee a Metin es Cony nt Sx sot ni eos aA Ses or one Eaaogs ' ae ioe we oes oe Lad. Gah. 7 a fad oS a5 oe 8 Bo Be i F z 7 4 ' a3 hove. ty oe she, ae Sah pom eee wand, Shon aS ee oon noe "4 iad Saas bon poked, ae hack oo oo 'ae pee BA 4 we 'bak "st 3 La ZZ foes *. wer rie ot. tod i F as aed $204 Fed we Wy Fg ss 2 ats pane pea ts , 3 wet ye on ol e eS 'i pot oa at ay nen pa deed x3 'ea foe Sey % wha of yea pers Soy, ined ee mn en ea, + ioe Co a a on ex pas) us ros oe tet we fad ere Ae og oF ¢ G3 ay Be a ie coed ae ab ~ a rot £4 tet os, : kos ' ae eee . eet Ces 4 pan Be sa ok "ao ; "a pee. heed pene far erg bee es By "iri in ey aes Repeal I. des hee ¥ pas be yon eee Tift. 'at Si on aan, nd om tp Sb oe ovoee oe pa , ee ° es oe es a ie os hs sere fad he ae 'naka yk -- Nai ps es ie pe oe ae oe ge Saag] Ps es ns Po ae mn ot oe pos wed ene toe fone tooo 'ned? Po 'nah ed haere as Seagl bene Esteve nae aed hat sf RAR a ¥ a wel x ? SS oO oy whe og at "yyy NE Ba era ead ob oa ee daed ok eee eg gt Applicant. The Hom ble Supreme Court In a number of decisions have reiterated the legal position that an employes who contimie fo mele Ais Sa ame eswinriteo rr 8 x st 4 . hen and seniority in the parent Department was not eniitied to claim :
his absorption in the unit/post ta which he/she has been transferred OY) TSA PPSPy OASIS POP 8 SNe temporary transfer is lishle to be repatriated to his parent cadre af any time and he does not get any right to claim for his permanent posting. It as also not out of place to mention that the basic principle underlying temporary transter itself is that the person concerned can always and, at any time, be repatriated to his parent department to serve in fis aabstantive position therein at the instance of the department and there is no vested rightin such a perser to continue for long against temporary transfer in the past and place where he has been transierre a and posted or get absorbed in the anit ta which he had gone on Neral t temporary transfer. The matter falls exclusively within the domain yOF the authority concerned to decide who should be pasted where and af what point of Ome taking Ho account administrative exigencies/interest. This Tribunal de not find that any enforcealle legal & right of the applcant has been infringed or his interest has been SESS SSAA AAA ARAAANAA:
need,