Central Administrative Tribunal - Ernakulam
Najeemathbi P vs Ut Of Lakshadweep on 5 January, 2018
.~
1 OA-181-35-14
Central Administrative Tribunal
Ernakulam Bench
OA/181100035/2014
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...f:rJ.'t\7····' th1s the ..\J.....day ofJanuary, -2018
CORAM
· HON'BLE MR.U.SARATHCHANDRAN, JUDICIAL MEMBER
HON'BLE MR. E.K.BHARAT BHU~HAN, ADMINISTRATIVE MEMBER
1. Najeemathbi .P., aged 50 years,
Do late Muthukoya K.P,
Compositor Grade""II '
·Lakshadweep Government Press, Kavaratti.
(Residing at Puthiya alikon House,
Union territory ofLakshadweep).
2. ·u.P.Kadeejammabi, aged 49 years,
. D/o. K;C.Mohammed Fakaruddeen,
Compositor Grade-II ·
Lakshadweep Govemment.Press, Androth.
(Residing a Ummathabiyya Pur House, ·
Union Territory ofLakshadweep).
3. A.P .Safiyath, aged 46 years,
· D/o Late fiamzath K.P,
Compositor Grade-II
·Lakshadweep Government Press, Kavaratti.
(Residing at Aynepura House,
Union Territory ofLakshadweep)
4. C.N.Kadiyabi, aged 50 years
· D/o late Yousaf,.
Compositor Grade-II
Lakshadweep Government Press, Kiltan,
(Residing at Cheriyam Nallala House,
·Union Territory ofLakshadweep)
5. P.S.Shahul Hameed, aged 44 years,
S/o. Kasmi.U,
Comp()sitor Grade-II
Lakshadweep Government PreS$, Kavaratti,
(Residing at Puthiya Surambi House, Kiltan Island,
.Unibn Territory of Lakshadweep).
·6. K.S.Abdul Latheef, aged 46 years,
· S/o late B. Kidave,
Compositor Grade-II,
Lakshadweep Government Press, Kavaratti.
:~
2 OA-181-35-14
'(Residing at Kadapuratha illam Sarabiyoda House,
Union Territory ofLakshadweep).
7. T.K.Muthukoya, aged 45 years,
·. S/o Late C .. K. Pookoya, · .
Compositor Grade:-II,
Lakshadweep Government Press, Kavaratti.
(Residing at Thottathakkara Hous~,
Union Territory ofLakshadweep).
8. · P~M.C.Nafeesa, aged 48 years,
•n/o A. Hamza, ·
·Compositor Grade-11,
· Lakshadweep Government Press, Kadmat.
(Residing at Puthiya Moole Chert~ House,
.Union Territory ofLakshadweep)
9. Rukkiya Valumougothi Bidharuge, aged 52 years
D/6 Mohammed Koifu, .
. Dondathgothi,
·Compositor Grade-II,
.Lakshadweep Goverrunent Press, Minicoy
{Residing at Mini coy,
Union Territory ofLakshadweep)
10. K.G.Attakoya, aged 42 years,
S/o. Abusalakoya. N,
· Compositor Grade-n, ·
Lakshadweep Government Press, Amini.
{Residing at Keelakunnikat~achetta House,
Union territory of Lakshadweep)
11. P.M.· Hamarban, aged 46 years,·
D/o. K.S.Pookoya,
Compositor Grade-II,
·Lakshadweep Government Press, Kadmat.
(Residing at Puthiya MalikaHouse,
Union Territory ofLakshadweep).
' . . .
12. . K.Hameedathbi, aged 3 8 years
. D/o. Kup_hLB.C.,
Compositor Grade-II,
Lakshadweep Government Press, Kavaratti.
·(Residing at Kannol House,.
Union Territory ofLakshadweep).
13. K. P. Mumthaz Beegum, aged 38 years,
D!o. K. K. Koya, .
Compositor Grade.II,
Lakshadweep Government Press, Kavaratti. ~
3 OA-181-35-14
(Residing at Kattupuram House Androth Island,
Union Territory ofLakshadweep).
14. Shabeer Ali. K.K, aged 36 years,
·Sfo· V.LNallakoya, ·
· Composi~or Grade-II;
. Lakshadweep Goverrunent Press, Minicoy.
(Residing at Kolikkat House, Androth,
Union Territory ofLakshadweep)~
15. P.P.Rahmath, aged 45 years,
Dlo. Yusuf,
Compositor Grade-II,
Lakshadweep Government Press, Agatti.
(Residing at Puthiya Pandaram House,
Union Territory ofLakshadweep).
16. .A.P;Hubs~th, aged 43 years,
D/o.A.P.Sayed; .
Cmnpositor Grade-II,
· Lakshadweep Go'jernment Press, Kadmat.
(Residing at Alipura House,
Union Territory ofLakshadweep).
17. A.C.Beebi, aged 47 years,
Dlo. Abdul~ader,
Compositqr Grade-II,
Lakshadweep Governrrient Press, Agatti.
(Residing at Ayshe Chetta House,
l)"nion Territory ofLakshadweep).
18. .K.P.Koya, aged 48 years,·
S/6 K~c. Cheriyakoya, · ·
. Compositor Grade-II,
Lakshadweep Govermrient Press, Androth
(Residing afKeela Pura House,
Union Territory ofLakshadweep). Applicants
(Advocate: Mr.Joby Cyriac)
. Versus
1. The Administrator,
Union.Territory ofLakshadweep,
Kavanitti- 682 555.
2. Unioh of India,
. represented by the Secretary,
Ministry of Urban Affairs and Employme_nt, /
D~partmentofUrban Development, V
4 OA-181-35-14
New Delhi - 111 001.
3. The Ministry of Finance,
Government of India,
New Delhi - 110 001, rep. by its Secretary
4. The Director,
Directorate of Printing,
'B' Wing, Nirnan Bhawan,
Maulana Azad Road,
New Delhi-110 108. Respondents
Advocates:
Mr.S.Manu for Rl
Mr.K.Kesavankutty, ACGSC for R2 to 4
This OA having been heard on 6th December, 2017, the Tribunal
delivered the following order on.0.?..::0..\.::~0.1 8'".
ORDER
By U.Sarathchandran, Judicial Member The applicants in this OA state that they are presently working as DTP Operators in the designation " Compositor Grade.II" under the Lakshadweep Government Press ( for short, LGP). They are aggrieved by the denial by 2nd respondent to designate them as DTP Operators and not revising their pay scale from 1200-1800 to 1400-2300 w.e.f. 31.10.1989.
2. It is stated by the applicants that they joined the LGP more than 20 years ago and that at that time the LGP was functioning with Letter Press Technology (LPT). In 1986, the technology was switched over to Offset Technology (Photo Litho). Thereafter, the applicants have been working as DTP Operators though the post of Compositor was originally created for typesetting by hand composing in the LPT. According to the applicants, the responsibility and the nature of duties of DTP operators in other Government of India Presses (for short, GIP ) and the applicants are one and the same. As 5 OA-181-35-14 there was no uniformity and parity amongst employees working in the various GIPs under various departments with respect to their pay scales, designation, classification, posts etc., the 4th CPC recommended to constitute a committee for looking into the classifications/re-designation of the posts, promotion channels and other related matters for maintaining uniformity amongst the printing staff. Government of India constituted an Inter- Departmental Committee (for short, IDC) vide notification dated 10.8.1987. The IDC submitted their recommendations which were accepted in principle. Accordingly, the third respondent issued Annexure A1 memorandum dated 31.10.1989 introducing various classifications and new pay scales for printing staff working under the various Ministries/Departments of Govt of India. Acting on Annexure A 1, 2nd respondent, with the approval of 3rd respondent, classified the whole technical process of printing staff working under GIP and revised the pay scales including of DTP Operators. As per Annexure A2 prepared by the Director, Printing and Stationery of LGP, the pay scales attached to Compositor Gr.l & II in LGP are Rs.950-1500 and 1200.. 1800 respectively. Though the applicants were persuading to upgrade the pay scales in terms of Annexure A1 OM dated 31.10.1989, their requests were not considered by first respondent - Administrator - on the pretext that the OM was not applicable to the Union Territories including Lakshadweep. On getting information under the Right to Information Act that the aforesaid OM is applicable to the printing staff of all Union Territories including LGP, some ofthe printing staff ofLGP submitted Annexure A3 to A3(e) individual representations before 2nd respondent requesting to revise their pay scale as per Annexure A1 OM.
6 OA-181-35-14
3. This Tribunal in OA 317/2011 had directed 1st respondent to forward the representations to 2nd respondent and on receipt of such representations 2nd respondent to pass a speaking order within four weeks. A copy of the aforesaid order of the Tribunal dated 11.4.2011 is marked as Annexure A4.
4. The applicants point out that their duties and responsibilities and those of the DTP Operators in other GIPs are one and the same. As per Annexure A 1 OM, the DTP Operators in GIPs were re-classified as Master Craftsmen with a new pay scale ofRs.1400-2300. The same benefit was not extended to the applicants despite their comparable positions. According to the applicants, the first respondent had sent Annexure A4 proposal, in favour of the applicants, · to 2nd respondent. Besides, the applicants submitted individual representations marked as Annexures A7 to A7(q). As they did not evoke any proper response the applicants approached this Tribunal with OA 661 of2013. This Tribunal vide Annexure A8 order dated 19.7.2013 directed 2nd respondent to dispose of the representations by passing a speaking order within a time frame. However, 2nd respondent passed the impugned order (Annexure A9) dated 2.4.2014 and that too only on filing a contempt petition. The applicants point out that some Overseers of LGP approached this Tribunal with OA 932/12 praying for directing the respondents to compare functional responsibilities and educational qualifications etc., of Overseers' functioning in LGP to those of Technical Supervisors in other GIPs and for pay revision, if found comparable. This Tribunal passed Annexure A10order dated 23.8.2013 directing 2nd respondent herein to consider the claim of the applicants in that case and to take a decision and inform the Lakshadweep Administration. The applicants therefore pray for the following reliefs:
/ 7 OA-181-35-14
i) To call for the original records leading to Annexure A9 order and set aside the same.
ii) Pass an order declaring that the post of 'Compositor Grade-l/' at Lakshadweep Government Press and the post of DTP Operators in Government of India Presses are comparable in view of their educational qualification, nature of duties and functional responsibilities etc.
iii) Pass an order directing the 2nd respondent to re-designate the post of Compositor Grade II at LGP as 'DTP Operator' and tQ revise its pay scale from Rs. 1200-1800 to 1400-2300 with effect from 31.10.1989.
iv) Pass an order directing the 2nd respondent to consider the Annexure A 7 to 7(q) representations afresh and to pass speaking order thereon considering the comparabilities of the applicants and the DTP Operators in GIP with respect to their education qualification, nature of d?Lties and functional responsibilities and
v) Such other order or direction as this Tribunal may deem fit and . proper in the facts and circumstances ofthe case.
5. The official respondents countered this OA by filing a reply statement stating that the applicants are still working as Compositor Gr.II in LGP, not as DTP Operators as claimed by them. Out of the 18 applicants, only 9 Compositors have completed 20 years of service. According to the respondents, the department proposes to re-designate 24 posts of Compositor Gr.II as Assistant DTP Operators (12 posts) and Machine-men Gr.III (12 posts). Accordingly, Recruitment Rules for the above posts were published by Annexure AS notification but the Ministry vide Annexure A9 order rejected the proposal for up-gradation of Compositors Gr.II. The department had sought option from Compositors Gr.II either to work as Assistant DTP Operators or as Machine-man Gr.III and all of them except one Compositor opted to work as DTP Operator. It is further submitted by the respondents that the onus is on the applicants to establish that they are in complete identity with DTP Operator and Master Craftsrespondents state that 8 OA-181-35-14 Annexure A6 recommendation is not authenticated by the first respondent and hence it cannot be relied on as the same has been prepared by some vested interests in the department. The respondents pray for rejecting the OA.
6. A rejoinder was filed by the applicants, producing All judgment of the Hon'ble High Court and documents marked as Annexure A12 & A13. Thereafter the applicants produced Al8 copy of the order dated 30.8.2017 of this Tribunal in OA/180/00066/2014 granting relief to similarly situated persons who were the applicants·in that OA.
7. We heard Mr.Joby Cyriac, learned counsel for the applicants and Sri S.Manu, learned standing counsel for Respondent No.1 and Sri K.Kesavankutty, learned ACGSC for Respondents 2 to 4.
8. We wish to make it clear at the outset that it is the settled position in matters like fixation of pay based on the comparative nature of work it is not for the Tribunal to pass orders but being a complex process that exercise has to be done by a specialised body like Pay Commission or by a body having expertise in the field. True, in the wake of new technological development in printing, the post of Compositor has become an archaic and extinct category as there is no need any longer for the physical/manual typesetting as was being done when the earlier technology of manual typesetting was in vogue. The 4t1t Central Pay Commission (for short, CPC) had taken note of this anomaly. In the light of the recommendations of the 4th CPC the Govt of India set up an inter-departmental committee. Based on the recommendations of the aforesaid Committee the Government issued Annexure AI official memorandum, the relevant portion of which is extracted below:
"2. In pursuance of above recommendations, an inter-departmental Committee was appointed vide Ministry of Urban Development
9 OA-181-35-14 ··.Notification No.0-17034/37/86-CDN/PSP dated 10r1z March 1987. After careful' consideration of the recommendations made by this Committee, Government of India has decided to introduce the following pay structure for Printing Staff emp1oyed in various Government Presses under control ofdifferent Ministries/Departments :
. SNo. Classification ofPost . Pay Scale (Rs.)
------------------------~---------------------------------------~-------~----------~----
1. Unskilled . 750-940
2. Semi-Skilled 800-1150
3. Skilled 950-1500
4. Highly Skilled (Gd.JI) 1200-1800 . 5. Highly Skilled (Gd.I) 1320-2040
6. Master Craftsman 1400-2300
7.. Technical Supervisors 1400·2300] 1600-2660] 2000-3200] All the posts falling in the category of "Printing Posts" will carry above revised scales ofpay depending upon the classification ofpost which will be _determined keeping in view recruitment qualifications, skill required · . . .for the job, promotional cf:zannels and other related aspects. ·The Director of-Printing. Ministry of Urban Development may be. consulted when necessary.
3. It will not be necessa1y to treat all the grades in every Printing Press and it. will be for Administrative Ministry/Department to decide . in consultation with F. A .. i[any particular grade may be created or not.
4. T!ze Committee has recommended that thirteen categories of posts ·(listed in Annexure I) 'do -not fallJn Category of Printing posts. This recommendation has been accepted and accordingly, pay structure . indicated in paragraph 2 above will not be applicable to these categories · ofPosts although existing inPrintbig Presses.
5. The Committee has recommended that top most floor Supervisors in · · ·au Government Presses should be remunerated in the scale of Rs.20Q0- 3200. This recomniendation has been accepted in principle for implementation by the concerned Ministry/Department in Photo-Litho Presses at this stage, and this pay scale will be extended to such posts of floor Supervisors which are similar to other posts in presses where scale ofRs.2000-3200 has already been allowed.
·. · It has qlso been decided that Overseers in Letter Press Wing of Government of India Presses will continue in existing revised ·scale of Rs.1640-3900, although this scale is not included in pay structure . suggested in para 2 above. " ( underlining supplied) ·9. .It appears that in other GIPs, DTP Operators are doing the work that was b~ing done by erstwhile Compositors: However, arexure AI, the \ 10 OA-181-35-14 employees in the GIPs were categorised as Unskilled, Semi Skilled, Skilled, Highly Skilled (Gr.II), Highly Skilled (Gr.I), Master Craftsman and Technical Supervisors. It appears that in the other GIPs, the DTP Operators are treated under the classification of Master Caraftsman with a pay scale of 1400-2300 (pre-revised). The grievance of the applicants is that the in LGP, they still continue and are being treated as Compositors which category finds an equivalence in Annexure Al OM as 'Skilled' employees having a pay scale of950-1500 (pre-revised). It is not clear from the reply statement and records as to why in LGP alone, the nomenclature of Compositors is being retained although they no longer do any physical composing I manual typesetting as the erstwhile Compositors used to do. Nevertheless it seems that Respondent No.2 was not prepared to treat them as DTP Operators and to accord the same scale of pay as the DTP operators of other GIPs. Annexure A9 impugned order was passed by ·the respondents in response to the representations made by the 'applicants. The relevant portion of Annexure A9 reads as follows:
"... And whereas the representations of the applicants have been considered in the Ministry in consultation with Directorate of Printing. Directorate of Printing has made comparative study of the posts of Compositor Grade-L Compositor Grade-/L Binder Grade-L Binder Grade-/L Photo Type Setting Operator, Computer Grade-11 in Government Press, Lakshadweep Administration viz-a-viz similar posts in Govt ofIndia Presses, which is enclosed.
And whereas it is seen that the post of Binder Grade-l & Binder Grade-l! is already at par with the post of Binder and Assistant Binder in Govt of India Presses. The ·Post of Compositor grade-! and grade-If have been abolished in Govt. of India Presses and the incumbents have been absorbed in the posts in identical payscales, which are almost at par with the posts of Compositor Grade-l and grade-If in Govt Press, Lakshadweep Administration. " ~
11 OA-181-35,.14 10~ · .We.notice that Annexure A9 is indeed a cryptic order, not evincing a detailed consideration of the grievances stated in Annexure A7 series representations submitted by the applicants. It does not even speak as to in what' posts in other GIPs the erstwhile Compositors Grade I and Grade II have been absorbed.
11. It was also brought to our notice that this Tribunal had passed Annexure 15 order dated 15.2.2016 and A19 order dated 30.8.2017 in OA 61114 and OA 66/14 on identical ·cases. In Annexure A15 order, this Tribunal had a clear finding as follows:
"The post of DTP Operators, which work the applicant was doing, was reclassified as Master Craftsman with scale Rs.1400-2300 by · respondent administration. The island administration had also re- designated the post of Compositors as Assistant DTP Operator. While closing C.P.No.4/2014 and . C.P.No.6/2014 in O.A.No.664/2013 and O.A.No.665/2013, the Tribunal had noted that the claim made by petitioners for up-gradation of their scale of pay has been accepted in principle subject to the approval of the Ministry concerned. The Contempt Petition was closed on the · above submission recorded. Hence the respondents were convinced about the case for .up-gradation of pay scale and cannot back off after . making submission in the above Contempt Petition. The respondents in their reply statement refer to wrong judicial pronouncements and the solemn duty of Courts to rectify the mistake rather than perpetuate the same without citing ·what mistake was made.· The respondents on the other hand does not give sound arguments on . backing out of the aSS1:ffance made before the Tribunal in the Contempt Petition cited above. Other posts in the LGP have been upgraded but the post of Photo type ·Setting Operator who are actually doing the work ofDTP printing and have been re-designated as Master Craftsman have been left out ofthe up-gradatlon loop.
10. Hence it is ordered that the pay scale of the applicant be upgraded to Rs.1400-2300 with· effect from the date of issue of Annexure A -1 order and all consequential arrears arising therefrom be disbursed within a period of three months from the date ofreceipt ·of a copy ofthis order. The O.A is accordingly allowed. No order as to costs."
Whereas in Annexure A18 this Tribunal had left the responsibility · of ascertaining the claim of equivalence made by the workers in LGP and their counterparts m. other GIPs PresSes· to 7e ·after a technical 12 OA-181~35-14 study/analysis by Respondent No.2. In Annexure A18, this Tribunal held:
· "13. We do not wish to opine on the rights and wrongs of the demands ofthe applicants for the·reason that these involve technical matters which are best left to experts. However, when, as is made out in Annexure A 7 a certain equivalence is established between workers in. Lakshadweep and their counterparts in Government of India Press, this ought to be done on the basis ofa scientific ··analysis; There is no evidence in. the impugned order to suggest that arzy such analysis has been undertaken. We are of the view that a study involving technical experts is necessary to bring the matter to a fair and satisfactory conclusion.
14. Under the circumstances we direct Respondent No.2 to get a · technical study/analysis conducted on the subject of equivalence in work.arzd responsibilities of personnel such .as the applicants and th(!ir counterparts in Government qfindia Presses. The study should involve persons of proven expertise· both in administration and printing fields. It is hoped that such a study would come up with a clear road map as to how the Binders of the Lakshadweep Government Press can be amalgamated with their counterparts in Government of India Presses, ·situated at other parts of the country.
A time limit of three moths is allowed for this study to be completed .mid appropriate orders issued by the respondents. "' ..
··.
12. In the light of the aforementioned two orders viz., ·Annexure A15 & Al8 passed by this Tribunal, we proceed to pass the following orders:
Respondent No.2 is directed· to get a technical study/analysis conducted on the subject of equivalence in the work and responsibilities of personnel. such as applicants and their counterparts· in Govt. of India Presses.
The study should involve persons having expertise both in administration and ~~~1 ~Ids, and the officials so entrusted with the study shall keep in view of Annexure A15 order passed by this Tribunal while they come up with a.
· clear road map as to how the Compositors of LGJ> can be amalgamated with counterparts/DTP Operators .in other GIPs situated in different parts of the country. We fix a time limit of three months for the aforesaid exercise and . v also for passing· appropriate orders to be issued by the respondents. Ordered
13 OA-181-35-14 accordingly. The OA is disposed of with the above directions.
__..
(E.K.B rat Bhushan) (U.Sarathchandran) Administrative Member Judicial Member aa. Annexures produced by the applicants in the OA;
Annexure A9: Copy of the order dated 2.4.2014 passed bythe 2nd respondent. Annexure AI: Copy of the Office Memorandum No.36(1)-1C/88 dated 31-10-1989. Annexure A2: Copy of the relevant page of the Comparative statement of pay scale of the applicants and Central Government Press prepared by the Director (P&S), LGP. Annexure A3: Copy of the order No.A-2602111/2010-Ptg dated 5.7.2010 of the Ministry of Urban Development, PSP Division.
Annexure A3 (a) : Copy of the order No.C-18013/3/2011-Ptg dated 12.1.2012 of the Ministry of Urban Development, PSP Division.
Annexure A3(b): Copy of the order No.C-18013/1/2011-Ptg dated 12.1.2012 of the Ministry ofUrban Development, PSP Division.
Annexure A3(c): Copy of the order No.C-18013/5/2011-Ptg dated 12.1.2012 of the Minis~ of Urban Development, PSP Division.
Annexure A3(d): Copy of the order No.C-18013/6/2011-Ptg dated 12.1.2012 of the Ministry ofUrban Development, PSP Division.
Annexure A3(e): Copy of the order No.C-18013111 2011-Ptg dated26.8.2011 of the Ministry of Urban Development. PSP Division.
Annexure A4: Copy ofthe order dated 11.4.2011 in OA.No.317/2011 ofthe CAT, Ernakulam.
Annexure A5: Copy of the copy of the Recruitment Rule namely 'Lakshadweep Administration, Department of Printing & Stationary (Technical Group 'C ') Recruitment Rule , 2011 ' published vide a notification No. F.No.1 I 12/2009-LGP dated 25.04.2011.
Annexure A6: Copy of the proposal dated 2. 7.2012.
·Annexure A 7: Copy of the representation submitted by first applicant dated 21.1 0. 2012 before the F 1 respondent.
Annnexure A7(a): Copy of the representation submitted by the 2nd applicant dated 28.10.2012 beforethe F' respondent.
Annexure A7(b): Copy of the representation submitted by the 3rd applicant dated 21.1 0. 2012 before the F 1 respondent.
Annexure A7(c): Copy of the representation submitted by the 41h applicant dated 21.10.2012 before the F 1 respondent.
Annexure A 7(d): Copy of the representation submitted by the 51h applicant dated 8.11.2012 before the F 1 respondent.
Annexure A7(e): Copy of the representation submitted by the 61h applicant dated 18.1.2013 before the F 1 respondent.
Annexure A7(f): Copy of the representation submitted by the ?h applicant dated 31.10.2012 before the F 1 respondent.
.. -
14 OA-181-35-14 Annexure A7(g): Copy of the representation submitted by the srh applicant dated 31.10.2012 before theFt respondent.
Annexure A 7(h): Copy of the representation submitted by the 9riz applicant dated 1.11.2012 beforethe Fr respondent.
Annexure A 7(i): Copy of the representation submitted by the 1 orh applicant dated 2.11.2012 before the Fr respondent.
Annexure A 7(j): Copy of the representation submitted by the 1 Jlh applicant dated 31.10.2012before theFt respondent.
Annexure A 7(k): Copy of the representation submitted by the 121h applicant dated 5.11.2012 before the 1st respondent.
Annexure A 7(!): Copy of the representation submitted by the 13 1h applicant dated 25.1.2013 before the Fr respondent.
Annexure A 7(m): Copy of the representation submitted by the 14th applicant dated 7.11.2012 before the F 1 respondent.
Annexure A7(n): Copy of the representation submitted by the 15'h applicant dated 5.11.2012 before the 1st respondent.
Annexure A7(o): Copy of the representation submitted by the 16th applicant dated 31.10.2012 before the Fr respondent.
Annexure A 7(p): Copy of the representation submitted by the 17th applicant dated 5.11.2012 before the Fr respondent.
Annexure A 7(q): Copy of the representation submitted by the JB'h applicant dated 31.10.2012 before the Fr respondent.
Annexure AB: Copy of the order dated 19.7.2013 in OA No.661/2013. AnnexureA10: Copyofthe order dated 23.8.2013 in OA No.932/2012. Annexures produced along with Replv Annexure R1 (a): Copy of the communication No.A-2602111/2010-Ptg dated . 7.3.2011.
Annexure Rl(b): Copy of the communication No.F.No.l/112012-LGP/41 dated 9.1.2013.
Annexures produced with rejoinder:
Annexure All: Copy of the judgment in OP(CAT) No. 166/2016 dated 5.9.2016 of Hon'ble High Court, Emakulam.
Annexure All (a): Copy of an Order dated 27.10.2016 passed by the High court of Kerala in OP(CAT) NO. 166/2016.
AnnexureA12: Copy of the Information F.No.l0/02/2013- LGP/369 dated 6.7.2016 furnished by the 1st respondent under RTl Act. AnnexureA 13: Copy of the relevant pages of the work handbook of the DTP Operators at G.I.P. Annexures with MA/181100187//2017:
Annexure Al4: Copy of the report submitted by the enquiry committee constituted by the 2nd respondent as per the direction of High Court of Kerala in OP(CAT) No.166/2016.
Annexure AlS: Copy of the judgment dated 15.2.2016 in OA 61/2014 of CAT, Emakulam. · · Annexure Al6: Copy of the proposal along with covering letter dated 29.5.2010 of the Director (P&G) Department of Printing & Stationery of the 1st respondent. Annexurewith MA/222/2017:
Annexure A 17: Copy of the report submitted by the enquiry committee constituted by the 2nd respondent as per the direction of High Court of Kerala in OP(CAT) No.166/2014. · ,; ; ·i .If ·.~· 15 OA-181-35-14 Annexure produced along·with· MAfl81/0l209/2017:
. :Ann~xlll'e Al8:. Copy ofthe ·order dated 30.8.2017 in OA/181/b0066/2014 of CAT, Emakuulaffi... · · · · (,'' .' ·~ . :.
\ \ ...