Central Administrative Tribunal - Chandigarh
Ganesh Lal vs Sh. Sanjay Malhotra And Others on 14 February, 2024
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CENTRAL ADMINISTRATIVE TRIBUNAL
CHANDIGARH BENCH
CP 26/2022 IN O.A. No.1247/2017
Chandigarh, this the 14.02.2024
HON'BLE SH. RAMESH SINGH THAKUR MEMBER (J)
HON'BLE MRS. RASHMI SAXENA SAHNI, MEMBER (A)
Ganesh Lal aged 51 years, son of Sh. Anand Lal,
contingent worker, office of Commissioner of Income Tax (
Appeals), Jalandhar ( Group D) resident of H. No. 333,
Urban Estate, Phase-II, Jalandhar, Punjab
Applicant
(BY ADVOCATE: NONE)
VERSUS
1. Sh. Sanjay Malhotra, IAS, Secretary, Ministry of
Finance ( Revenue ), Govt. of India, Room No. 128-A,
128-B, North Block, New Delhi-110001
2. Sh. Swantantra Kumar, Principal, Chief Commissioner
of Income Tax (CCA), North West Region, Aaykar Bhawan,
Sector 17-E, Chandigarh-160017
3. Sh. D. S. Chaudhary, Principal Chief Commissioner of
Income Tax, Ludhiana-1410013
4. Prabhjot Kaur, Commisioner of Income Tax (Appeals
), Jalandhar-
...Respondents
(BY ADVOCATE: SH. ASHWANI K. SHARMA)
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O R D E R(Oral)
Per: SH. RAMESH SINGH THAKUR MEMBER (J):
1. Compliance report has been filed by the respondents and the same is taken on record.
2. We have perused the compliance report. The relevant portion of which is as under:
"04. In view of the facts mentioned in Para 03 above, sanction is hereby accorded for regularization of the services of Sh. Ganesh Lal in Group 'D' Cadre w.e.f. 05.03.2010 i.e. from the date on which sanction for regularization of the 144 daily wage workers was granted and as Multi- Tasking Staff Group 'C' w.e.f. 17.01.2011 i.e. from the date of publish of Notification of Income Tax Department (Multi-Tasking Staff) Recruitment Rules, 2011 along with the back wages and other consequential benefits allowable to him as per extant rules of the Govt. of India (subject to Police Verification Report & medical fitness). Further, the inter-se seniority of Sh. Ganesh Lal and other such casual workers whose services were regularized on 05.03.2010 shall be fixed from the date of his engagement as Daily Wage worker i.e. 15.09.1995.
05. On regularization, Sh. Ganesh Lal shall remain posted at the same office where he is currently working until further orders.
06. This issues with the prior approval of the Pr. Chief Commissioner of Income Tax, NWR, Chandigarh."
3. In view of the above, this Tribunal is of the view that nothing remains in the CP and the order of this Tribunal has been complied with.
4. This CP is closed.
5. Respondents are discharged from the notices of CP.
(RASHMI SAXENA SAHNI) (RAMESH SINGH THAKUR)
Member (A) Member (J)
DB*