Central Administrative Tribunal - Mumbai
Dr Satish Kumar Ratnakar vs M/O Defence on 4 January, 2019
CENTRAL ADMINISTRATIVE TRIBUNAL MUMBAI BENCH, MUMBAL ORIGINAL APPLICATION No356/2013. Date of Decision 5 Db Y-oj- aid. Dr. Satish Rumar Ratnakar, M.B.BS, ws Applicant (Advocate Shri SR. Atre) Versus Union of India & 4 Ors. .. Respondents (Advecate Shri VS. Masurkar with Shri P. Khosla} CORAM: HON'BLE DR.BHAGWAN SAHAIL MEMBER (4) | HON'BLE SHRI R.N. SINGH, MEMBER (3) 1. To be referred to the reporter or not? 2 Whether it is to be uploaded? 3° Library oe Library, 8 (R. N"Singh) Member (J) @ i O4 No 236/2073 CENTRAL ADMINISTRATIVE TRIBUNAL MUMBAL BENCH, MUMBAL ORIGINAL APPLICATION No.356/2013. my e oT Dated this Evel ous the 4 day of Januory . 2019 CORAM: HON'BLE DR.BHAGWAN SAHAIL MEMBER (A4} HON BLE SHRI RN. SINGH, MEMBER (J) Dr. Satish Kumar Ratnakar, M.B.B.S. Senior Medical Officer, Ordnance Factory Hospital, Bhusawal, Dist. Jalgaon ~ 425 203, Rat B24, Ord. Factory Estate, Bhusawal, Jalgaon 425 203. en Applicant (By Advocate Shri SR. Atre } me) Li Versus Union of India, through The Secretary, Dept. of Defence Production, Ministry ef Defence, DHO, Post Office, South Block, New Delhi 110 O11. The Director General Ordnance Factory Board, 10-A, S.K. Bose Road, Kolkata -- 700 001. The Addl. Director of Health Services Ordnance Factory Board, 10-A, S.K. Bose Road, Kolkata 700 OOL. Dr. V.M. P. Rao Principal Medical Officer 6.G.), Heavy Alloy Penetrator Project, Tiruchipalli (Tamil Nadu State). The General Manager, Ordnance Factory, Bhusawal, Dist. Jalgaon - 425.203. eee Respondents (By Advocate Shri VS. Masurkar with Shri P. Khosta) Reserved an 220012018. -- Pronounced on: ply. ol 20149 2 i244 Na, 22662073 : ORDER Per: Shri RN. Singh, Member (J)
The Apgolicant who is working 48 Sr. Medical Officer under the respondents has approached this ribunal ghrough en aforesaid OA, stated to be aggrieved of the letter dated 89.10.2012 (Annex .A- letter dated 23.05.2010 "Annex. Ae) and Letter dated 28.99.2010 (Annex. A-3}, all issued by 3 = a ey yee ays Kee OR ORK snk pe A eee the Respondent No.2 and AAs prayed for "S.a) fo allow the Original Application, 8.8) to guash and set aside the impugned orders dated 09.10.2012, 13.08 2010 and 28.09.2010, 8.6) to hold and declare thar the adverse entries in the applicant's ACR for the period 01.04.2004 to 3£,03.2003, cannot be taken fur any purpose and have to be ignored, y % | x.y \ &.d} fo pass any other orders which may be © considered necessary in the faciy and circumstances of the case, &.¢} to award the cost of application. "
ae Neard the learned counsels for the Applicant and the Respondents.
3. Th xespense to the notice issued by this Tribunal, i to 8 € § By ony wha ye RT es oe tony we ey le og go 7s ey filed rejoinder. No reply has been filed on 'p.
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8. In para 9% af the the written Sky sep See ge As 3 a 4 AAAS applicant's representation dated "2.i) .200o mer ed ee Yen aa toe 4 Sle OR Ra OR AS AGSaLNSt. the. achrerse@ entries aim his ACR for authority, x 3 © rors = zo afr' " ae pe Sia however the same was not acceded to and such ft is further submitted thet = 4 Roa eee ry 7 BA Bee 48 aka l Dancer Shs es the applicant has neither challenged this 1,2006 in the present OA nor he Has diseciosed about such order ar th ae presenti OA.
cr AEE Sg. Learned counsel for the responden he Ea os og bares yO gs . iy Pe ey ay have relied on the Judgments in catena of cases to contend that the OA as barred by & Under:
oy ad A dae ay, FEAL psy, ay py ed Fe Jey iy Sey ae - oye lamitation and the same are i} PS. Sadasivavwamy Vs, The State af Tamil Nadu, AiR [97a SC 2271,
i) Jaeabh Abraham & Ors, L9Gd-98, Full Beneh Judgments, Hi) Ram Chandra Samanta Vs. Union af India, [994(26) ATC 238.
iv) SS. Rathore Vs. State af MP, 1989/2) ATC 32] wo Bhoop Siagh Fs. Union of India, AIR [992 SC L449.
yi) Secretary to Gove. of India Fs. Shivaram Mo Gaikwad, "F ?
(1995} 30 ATC 635 1995/6) SLR (SC) Sie.
O4 Ness aoors vii} Ex, Capt. Harish Uppal Vs. Union of india, 1904) SLI y vill) L. Chandra Kumar Vs. Union of India, 1997/2) SLR (SC) ix} Dattaram Ks. Union of India, AIR 199 SC 564.
x} $006 LLG 1127 (SC) Union af India Vs. Bhagnoar Singh, (1999) & SCC 304 Ramesh Che wd Sharma Vs. Udham Singh Kamel & Ors. .
xi} 2002 (3) SLRISC) 307 BE. Parmasivan & Ors. Vs. Union of India & Ors. AT Act, 1988,
xii) Union of India Vs. MK. Sarkar, (2010) 2 SCC (G&S) £726."
10. We have gone through the pleadings available on record and have also considered the submission made on behalf of Ene partiss a ct os ct © 3 it i et cy hit rt ea h key oo tp 3 g oy ib rd ct tn ce De in to ie 2 fet p43 cy Bs ns rT na § ees eye wee . 4. efid ey has filed revroinder on OB .O4.2014. The Bae 2 44 yy yet se 34 bean rigs ee Yo Peg rejoinder on 11.07 .2c014. Subsequentiy the yn tA - oe ay te P24 al RAR Ba fengrs Cece PES applicant has filed MA 8530/2010 sexing amendment to the aforesaid OA vide which the applicant wanted amendment to the extent of ° + ee} Be Se oe ES aS ed . soe yn ota te challenging che aforesaid order dated my a 3 ek heed ye * ese oe aay be Q5,01.2¢006 vide which is representation against adverse entries in the ACR for the "a a : : . : .
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hi & re ee 1.0 s a iz ae br er 8 hh a = L 1 9 O4 No. 2356/2013 communicated ft0 ihe concerned offiter for representation, Uf any fe be considered oy the competent authority. The question of lreating the grading in the ACR which is below the benchmark jar next pramotion has been considered in this Department and if has been decided that i an emplovee is ta be considered for promotion in a fulure DPC and his ACRs prior to the period 2008-89 which would he vackonable for assessment of his fitness in such future DPCs contain final evrading whieh are hbelaw the benchmark for his next promotion, before such ACRs are placed bejore the DPC, the concerned employee will he given a copy of the relevant ACK _ for his representation, if any, within 15 days of such coonmunication. it may be noted that only below benchmark ACR for the period reievant to pramotion need be sent, There is no need ta send helow benchmark ACRs of ather years. "
24 * Sa ay ga aa bogey ~ rey . Dabs. ee to SUL,08.2007 Ras already been adiudicated ' De tek ee A "a ie hws dey ya LAN Ay by this Tribunal vide order dated 23.01.2013 Ls in OA No. 204/2010 in the case Dr. Satish 9% Kumar Ratmakar Vs. Union of India & Ors., ayia A awe Be : Nhe bey ge Bek 5 7 :
marked as Annex. As9 te the retoinder filed x Ley omy og = ¥ 4y thy i tah pe ae = oe by the applicant. Therefore, there Ls ¥ ", 4 * i 4 < = ~y % nothing eft for being sdjudicated with ny ot They oy wi os e ~ 5 regard to the ACR for the said perioa the ACR for the period POU4--OS, ches fee ee be by sees do Feat aoe at 5 yd papresentation of the applicant has aireauy oy mos bean disposed of vide order dated 05.01.2006 tke ss edo ay ey be Tas Nob eee KAS Soy ee SS as noted sahove and the Q@PPLEcane OAs Chosen wt ne el .
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oe - 44 o i os ry see _* £2 a ; 4S * a "A ie @ a3 ae ved ¢ i} en 2 § & 8 @€ 3 € 8 8 4 f 8 ® 6 © © 8 6 oO ' ee 4 os 'a e << 5 3 v YP 2 oe "D wy : o- A { i a a 4: Ay -, sd a 8 & 2 & S €£ 6.8 & eow Fs wood werd fade 48 "0% % phen bb o Ean 5 9 P BOF Wo Od No. 3362013 con ype gt 5 mee ey ee Pa sewed s) Untiresct ake Caerigt be considered apt AL Lowe; and " ., Pres omy ~ 4 < therefore the challenge fo such order/letter a4 os IS : 7 > y % e ~ aie te 3.
Gated S8.08.20720 2s not Mainteainakle and on ee eyed : Ree et ey es accordingly the same is
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i) £9 1 wy fened fb ( borg eal e r a © cn, ws rte qt iron wd wy Ane) tears me She aed dat ae RO PF OF LR applicant. to the order dated OS.10.2012 fy 6 te Ree pA wh Seg ayes Pd. oe sg ees Ae ee eet ee (Annex. A-il), which the applicant is stated to have got through the Leather dated iS,iG.2012, we note that vide this letter "With veference to above letter. if is intimaled that, extract of GFE Letter Ne.O98/A PARAM dated 22.09.2010, has already been given to Dr. SAL Ratmakar, SMO. vide our letter of Even No.dated 28.09.2010. it is regretted that, copy of the letter cannot be given without permission of competent authority as the same issent by QFLR"
aforesaia, Lt that. the extract of the letter demanded by the applicant has already been provided te him and the copy of the main letter has been refused in absence sf the permission of the competent authority in this behalf. Nothing has heen pleaded or 4 os Beha DE ae os) . <3 SRR ss - sy argued on behalf of the appiicanh &8 bo Why 3 % cee. oy : wy ed ee dew, ot a ees eh ss and how the applicant is entitied for the road Te 4 "+ oe ey ee * i % a + ay mooy oF the complete letter referred to Yn Be oat ~ of a & & XE es ant * ed eo "es th x Lesa Me th ¥ "« Sey 5 ' ° " Qo a) cS i s : as x : :
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