Central Administrative Tribunal - Mumbai
Nalini Siva Kumar vs M/O Finance on 20 February, 2020
cs O4 No. 56/2018.
CENTRAL ADMINISTRATIVE TRIBUNAL MUMBAT BENCH, MUMBAL ORIGINAL APPLICATION No.456/2018 Date of Decision: 20.02.2020.
CORAM: R. VITAYKUMAR, MEMBER (4)
1. ina boo KN, SINGH, MEMBER (J) Ms. Nalini Siva Kuumar Flat No.9, Bldg. No A-3, Balai Krupa Coop Hse. Scolety, Sector 28, Nerul West, Navi Mumbai 400 706.
Mr. PL. Joseph Flat No.204, Vijay Tower, Sector 21, Nerul (West), Navi Mumbai 400 706.
Mr. VUE. Sinha Flat No.Q01/A, Nay Jeevan, COS Colony, Sector 5, Amop Hull, Mumbai 400 037, Le Applicants (By Advocate Als. Rujju R. Thakker) ing a VERSUS The Chief Controller of Accounts Infernal Audit Wing, Ministry of Finance, Govt of India, ACGR Bids., Room No.413, New Delhi 110 002.
'The Registrar Customs, Excise & Service Tax Appellate Tribunal, West Block-2, R.K. Puram, New Delhi 110 066.
The Deputy Registrar, 3 Floor, Jai Centre, 34, P.D' Mello Road, Masjid Bunder (E), Mumbai 400 009. » Respondents {By Advecate Shri AR. Shetty) e G 2 oO .
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fo OVERTDE?
Recovery oF i pleased e 3 ot order 2 dated 8° Jume, 2018 received by the applicants hereti ov 29" Fane, 2018; 19" June, 2618 and 21 June, 2018 respectively;
ae That this Hon'ble Tribunal be pleased ta direct the respondents to refrain from initiating any recovery in terms af the impugned orders of Recovery dated 19° April, 2038 and 3° June, 2018;
8.3 That this Hon'ble Tribunal be pleased to issue apprapriate directions to . Respondent No.2 to awardégrant the benefit of second upgradation under MACPS as per the extant Provisions and in accordance w ith lew ve 8.4 Suc ht other and further reliefs as this Hon'ble Tribunal may deem fit and appropr tate in the facts and cIFCHMSLaNCes of the pres Case, &.3 Cosis."
6. © Learned counsel for the applicants . lye te ~ " ' + NP q nes = vag argues that person(s) with OY years regular service in the post in the Scale of Rs.5500-
Be OX 200 iT : epee ER a ne Dob eed A Dep oe Be es category (212) cf the e8iigipr Laity 27 che 4 : SoA $Fe advertisement POSSessang Lave years < ow a epee ane re) Cpe cee ge experience in atenography WOrK LENG Lish) ty Are hear mack . a} 4 en Ri gS ey Yt Ly 4 oid hyo Nave Meer Made. SLLGLeLS Lo °° Appa y LOL Cire : Pedy Ones ke ara 4 we yy oe Dg post of Sr. Private Secretary an tne Scale ak Rs. 78OO-1e8000 and admittedly once the 4g 3 oe Sago es Fo toe. + 2 applicants have fulfilled such comiitsions;
ey 2 " ae Mote peer owe ae x OLOVEGEG tno bee AGVerbhi Semen, Tne s 3 ees % a eke es pas applicants 39 'entitied to count the OM Nod ta 20 id ;
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a Ys 3 oS po Moy 5 $8 op mS ae wa 40 bef ay ui 42 : ies ce SA ts 13 q f ae we & c O re 'oe 4 sf j ¢ co 4 de Dp eng oped a 5 . ; hee 4 Cf reed v4 ted Pte yd iD "ri £ be shed 3 Qo is , Pal th 43 ae e4 Fae spf ved : ce 44 Sed reef a r4 ° bas a. "A spd . na oe cane ¢ fk cs 5 ms Bo ce ted mG o = m QO, Boo He Ge Uv gc 2 & 2 8 me mh OO 5, . ha ay . at oan be S 2 ca red my ret ' : vet ret Ce need a * ® © ¢ 9 g¢ © 8 @ 8 @ 8 Gog 8 Boa eB 8 Hoy 4 J G BW bel My 0 ia spo oA WE ad a cg wm Og a + M4 ry BG S oat " ei ws ao ut ge i RG to de eh kh i consonance with e t PRR appournment 8 4 No giG2Gi& deemed to be regular appointment, Similar observation has been expressed by Hon'ble Supreme Court in the case of K. Madhavan (supra) wherein it has been held that appointment made on a past on regular basis in contra distinction to appointment on adhec or stap-gap or purely temiparary basis wold be deemed fo be regular t> appolngnent,
7. She further argues that the issue involved in ths present OA is no more res-
imtegra in view of the law settled by the ib Hon'ble Apex Court in EK. Madhavan & Ors. Vs. Union of India reported in (1987) 4 SCC 366 which has been referred and ralied upon by the Hon'ble Nigh Court of Gauhati (ITANAGAR BENCH) in the case of Rajiv Gandhi University & ANE. ¥s. Parimal Kumar Chakraborty, reported in MANU/GH/0400/2009 para 6 & 7 reads as under; * 6. While considering the prese ent appeal, if is worth pointing out that though a person, in service in a@ given Department may have been absorbed. in the borrowed Department, with efiect from a date later than the date of his joining the borrowed Department, on deputation, the periad of service, which such a persan spends, on deputation, in the borrowed Department, is required to be counted, as regular service, in the post in which he served on deputation. ihe pie circunmfance, witere sueh @ period, speni on depufation, cannot be coutted is when the person is appolnted, in & oe & borrowed Department, on ad hoc ar kunporary.
rPRy oy Means e sf ae F Py ee basis. The reference, it this regard, may be Ba eB eiaty oe BP Jer? ~: ab eee ES defo the case of Ko Adudhavan and Anr. Fs, uct OA No 4356/2018 Union af India & Ors. MANUVUSC/0644/1987- (i987) 4 SCC 366, wherein the Apex Court observed, while considering the sinular question, as under:
it, The Rule 1975 rules which are relevant for the purpose do not explain what is meant by the expression on a regular basis. The expression has created some canbiouity in the eligibility Clause giving rise to this controversy. There can be no doubt that when a persan is appointed fo a post against a permanent vaeancy on probation, his appointment is on a regular basis, ont when a person is appointed to a post om a purely temporary or on ad hac basis, the appointment is not on a regular basis. The expression 'on a regular basis' in the 1975 Rules cannot in aur opinion, be interpreted fo mean as an absorption in the CBI as SR. The general principle is that in the absence of any specific provision fo the contrary, the length of service fram the date af appointment ta a past should be taken Into consideration fro ihe purpose of either seniority in that post or eligibility for the higher post. As no explanation has been given in the 1975 Rules af the satd expression, we do not think it desirable to deviate from the established principle of eamputing the leneth af service for the period of seniority or eligibility for the higher post front the date af appointment. In our wew, therefore, the expression 'on a regular basis' wauld mean the appointment io the post on a regular basis in contradiction to appointment on ad hoe or stopgap or purely temporary basis. A What transpires frost the above observations, made in A. Madhavan (supra), ts thet unless a regularly appointed Government employee is appointed, on ad hoe basis ar on purely temporary basis, on deputation, in the horrowed Department, the period, which fre spends, on deputation, is required ta be counted as a period of regular service for the purpase oo » * = of * ep p " ° Spe ep ete of determining his qualfping period of service io 0 promotional post(s}. in the present case, the espondent was, admittedly, appoint aed, On deputation with effect fram £0.3.1993, as an Assistant Engineer (Civil) by the appellant Linversity. On his absorption, with effect from 110.1998 he became a regular employee of the University. with effect from 1.5. 1998. This does not mean that the period of service, whieh the responde ent had rendered between 10.05.1993 and 2.5, 1998, on deputation, would evapor 'GEE ¢ become non-existent or that the said periad sould not be treated as his pe seriod of regular service, in the post of Assistant Engineer (Civil), z in the appellant University, for the purpose of computing the qualifying period of service for promotion to the post of Executive Engineer in the said University. for, even when the respondent had been serving, on deputation, without being absorbed, in the appellant Liniversity, his service was regular and. hence, nonwithstanding the fact that he stands absorbed, with effect fram 15.1998, remains that while computing the requisite . period of service for the purpose of promorion, his service has to he counted with effect from 15.1993 and not with effect from 1.51993 as has been contended by the appellant Oniversity.
Conside: red rom this angle, if becomes clear that the learned Single Judge was not ieorrect In montiris Ye o the conelusion that the appellant' pus alin ig period of service shall be caunted, with effect from 15.1993, for the pw consiver ne Aue for Pp 'onrotics: to the past of Executive Engineer. As we find no frfirnaity in ihe vonsheston n, so redched by the learned Single Judge, we see no reason fo interfere with the directions given, 1" the wrt petifion, To the appellant University to consider the respondent petiviioner Ss case for promt: sion fo the post of Reecutive Engineer m7 awe' ordance with jai. We are, however, of the further view that the FEXDGINE dent-petitioner S¢ oe for promotion shall be considered oy the appell cit Uaiversiy Be ¥ porthaer a period oF fire PHONENS PRORY today.
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pt et Od he fed bet Add B . ry a . | id Th o ct wo ow wt * a G } Ch é ay y / hed 4.4 1 'ey a Au ug ¢ fe ey i. ot hb vu 6 @ me oO Q) oo OO ri OG G&G GO 8 fx ae "ri WD o 6 5 6° wy 2 3 a £% ryt a . Pood ae] w 'Bp "s4 ha ed 7 - ; ae mo BM of a . & & & eS 5s 6 © & ©@ & 5 ed fa um rm as Ai 5 C i 6 ms a "hod Oo ct "a g j a @ oO fe 8) dat a , _ et id a wy w ro Z " a i or Co Ae o ao Et fe o ord 2S Sel mS a 14 Q4 No. ds6/2018 | Hontble Apex Court in Kuldip Singh Permer of {fsupra) is out of contest inasmuch as in the seat sh a ar ae Pea os W- poe Pees 5 raw 4 gaid case the Hon'ble Apex Court was considering merely the seniority of the absorbee and not the regular service for Permer (supra) which reads as under:
"EE, in the present case, the relevant Government tistructions had came inte ra force oF 29th May, 1986 while the tentative seniarity list was issued on 24th October, 1986. The revised niority Uist was issued much later. ft was held by this s court In Sub-inspecter Rooplal and another ys. Li. Govemor through Chie} 'penrelary, Dethi and others f 2000 (1) SCC G44 f that a person should get benefit af length of service rendered on regular basis in equivalent grade for the purpose of jixation of Ais seniority. The following observation needs to be quoted:
Bet Pu de, Fegulanion or execu! ive instewchion whieh has the effeet of of taking away the service rendered by a deputatic onist IN aH eye uivalent cadre in the parent departinent while counting his sentority in the deputed post wold he violative of Articles 14 and 16 0 of the if Constitution. Hence, Hable to be siruek down.
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