Central Administrative Tribunal - Mumbai
Yogesh Prakash Bhagat vs M/O Communications on 18 December, 2019
OANos 4212013, ee A26/2013, 4277/2013, } -- A28/2013, 42972013. 430/2013,431/2013 CENTRAL ADMINISTRATIVE TRIBONAL MUMBAI BENCH, MUMBAI cae APPLICATION No, 421/2013 . with ORIGINAL APPLICATION No. 426/2013 'ORIGINAL APPLICATION No. 427/2013 ORIGINAL APPLICATION No .428/2013 - ORIGINAL APPLICATION No. 429/2013 ORIGINAL APPLICATION No .430/2013 ORIGINAL APPLICATION No.431/2013 Date of decision: 18.12.2019 CORAM: ~ R. VITAYKUMAR , MEMBER (A). RON. SINGH, MEMBER (J). OA No.421/2013 Uika Vikram Doke, Age 31 years, Was working as Scientific Assistant-A with SAMEER, EIT? Campus, Hill Side, Powai, Mumbai-400 C76. Residing at Boom No.03, Mulls Chawl, Shanti Nagar, oe No.27, Waghie Estate, Thane-400 604. | | a .. Applicant. (By Advocate Shri R. G. Walia) OA No.426/2013 Mayuresh Mange sh Bhatkacr, age 27 years, Was working as Scientist 'B' with SAMEER. IIT Camous, Hilt wa 'i 78 a are ss 5 10 OO Te fs OA Nos.42 1/2015, 426/2013, 42 7/2013, 4238/2013, 49/2013, S30/20 13 $3 1/2015 ee & Murbai-400 004. .. Applicant. (By Advocate Shri Ramesh Raremue EOY) OA No. 4271/2013 Yogesh Prakash Bhagat, Age 33 years, Was working as Scientist 8 with SAMEER, IIT Campus, Hill Side, Powal, Mumbai-¢Q0076. Residing at B-l07, Veena Santoor Saib Nagar Eatension Road, Gonosite Kamla Vihar Sporta Club Borivali (West! Mumbai-4¢Go0 O92. _. Applicant. (By Advocate Shri Ramesh Ramamurthy) OR No. 428/2013 Swapnil Sudhakar Patil Y ¥ Age £8 years, Was working as Sclentist B witna SAMEBR, LET Campus, Hilis Side, Powal, Mumosi 400 (7/6. -- Residing at E-103, Ashirwad Complex CHS, Sec-Ll, Plot-83, Koper Khalrane, Navi Mumbai, Coposite Adarsh Hotel, -- Navi Mumbai-400 708 Oe | peplicant '(By Advocate Shri Ramesh Remamar chy) Kavita Narendra Gedkar, Age 33 years ce was working as Scientific Assistant A with SAMEER, IIT Campus, Hill Side, Powai, Mumbai 400 O76. Residing at Room no.703, Shanti Niketan CHS, Sane Guruii Mara, ecob Circle, Mumbai-400 Oli, oe : 4. Applicant. (By Advocate Shri R. G. Walia) 'OA Nos.421/2013, 4238/2013, 429/2013, 430/2013 43 1/2018 dhavi Mandar Sawant, Age 335 years, Was working as Assistant-A with . SAMEER, il? Campus, Hill Side Powai, Mumbai-d00 O76. Residing at C-22, Mahindra & Mahindra Colony, Shree Krishna Nagar, 3B St th } Le, p nt CE ¥ 4 ot jo €y oe Near Nancy Colony, Borivali (©), Mumbai-400 066. || Bbelicanc. (By Advocate Shri R. G. Walia) QA No.431/2013 s. Sonal Kamal, Aged 30 years. Was working as Sclentist SB with SAMEER, Lit Campus, Hill Side, FPowal Mumbar 400 Q7S6 Residing at B-107, Erikutt re Towers, Near Sun City, Soe Mumbai-40C0 O76, Me ..- Applicant. (By Advocate Shri Ramesh Ramamurthy) VERSUS. (Respondents in eit the above OAs). 1. Union of India, Through SEC Retehyy Department of Information Technorogy Ministry of Communication & Information Technology, Electronic Niketan, Coo Comp! ex, New rn 2, Director Y SAMEER cpocet y fo Applied Microwave Electronics 9426/2013, 4272013, OA Nos 4220138, 4262013, ADT SGT S, 4989/2013, 4290/2013, SSVOOTS 45 1/2093 4 : jones . ering and Research te a oo fed a. 5 o Autonomous RkD Institute) Axe wine td - Pea ne POPE Pa aes Having registered office at [IY Campus, aes % ees c : ome fe oe AF Sa. Hill Side, FPowal, Mumbsai-400 O76. oy 3. Registrar SAMEER (Society for Applied Microwave Electronics Engineering and Research (Autonomous Ral institute) Maving registered office at Lig €¢ dil Side, Powsi, & be Dad ms ey Cat * EG Ae t Se Co =r MUMDA- me Ee # « oe ..,Respondents .-- (By Advocate Shri N. G. Helekar) ORDER (ORAL)
Par: R.VIJAYRUMAR, MEMBER (A) oi. When the case is ae out, SHALL BR. G. Walia, learned counsel for the applicants in GA Nos.421/2013, 429/2013 and 4230/2013.
2. Shri Ramesh Ramamurthy, learned counsel
3. ShriooWN. &. Helekar, learned counsel the respondents in all the above appeared for eR ae GAS.
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3) fe £35] is o wR GB % ct o th @ e O Est 63 eh ct ® Hh QO h OO conditions inter-alia, that the above posts will carry basic pay plus other allowances in addition a to other Government Rules. After appointment the respondents issued appointment, orders to each of the applicants, a sample of which has been placed Oy et at (Annexure A-11) of OCA No.481/2013 and (Annexure A-9} of the OA No.426/2013, both of which referred to this appointment as being based on the respondents regulations, bye-laws Further the following ala renee PMl tes EbE RDS GA Nos.421/2013,
26) 2013, 4297/2013, 8 §$28/2013, 4299/2013, 4530/2013 432018 regard to theiy appointment;
3"4. Your apocintment contract hasis three years from the joining duly and you w aa continuing appointment Lf your wertormance is Bh | Satisfactory. mhoug appointment is for a three years, your 686
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1s et Sab ct © iy of your Qe fee cy which may have accrued, ana due to c you. If such dues fall short of your selary for 90 days, =the 'amount by which they fall short shall be cayable to you to SAMEER respondents had not eassed orders on their representations, this Tribunal in CA No. l82/20l2. to 1923/2012 passed orders dated 25.09.2012 ¥ (Annexure pe 20) directing the respondent eo we cn CF Qo rs Sit OY wo ey) fy ip g w Q ® Ce $3 23 Gy tq 'SO re) ay:
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ORs and the same kas been cealt with by the IAS ede Rod Mage aby ah a respondents at relevant portion of which read "6. lant granted by the & in its order dated 2 above contract:
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mible CAT 1.08.2 a re employe es OA Nos. 42 He L/2013, A20/2013, 4277/2013, .
428/2015, 429/2013, 4306/2013, 4312013 submitted their fresh/additio re presentation dated 19.10.2012. They have brought out in their above repr cccateiae following points te substantiate their claim for regularization.
(i} Theis apoointment was against Sanctioned post.
(ii) They have acquired substantive right to post.
{aid} Bye-law no.2é4 and 25 apolies fo them.
(iv) Appointment was made following due process of selection.
(v) As per Clause No.4 cf the appointment letter SAMEER is required co reqularize cheir appointment.
the above points are now dealt with as under: | 1} ee the Appointment was and subsequent issued to them. The clearly states that © would be oon aby initial appointment years ich continued dependin perform: . :
subséquen: exter ontinued the moon the specified Ls established _ a Po a . 8 | Su 7 eed = : : ee ' 43 oy :
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O08 ENP 8OG aeay 2 / a8 9 Heep 8 Be fou 9 Be g OR Se a ee Beg ee ees ne aN. te Y S50 BGS HQ BSEn Bub Ss =e gy O 4d a 4h OTN 4 0 Dog aA ] Ge Oo be Oo OO ee RES og a Be O Me He OOO oe OO OD -- j COUR 2S OG & OF Om CG ® YO a OA Nos.421/2013, 426/2013, 427/20 a A38/2013, 4209/9013. 430/2013,43 1/2013 applicants, they. were not appointed m a sanctioned post and admittedly hey : a on contract tenur e,. Their mitment ended on "ases rule 25 of oD softs a {fi wD Ol Go ee Br cbs fe ke ee BD Caer iQ e-law i fer any right to claim regularization. mer such regularization is permissibis in law. I, therefore, reject that bye- law no.24 & 25 are applicable to them or on the basis of said by 3 RY oye fey are entitled to be made eguia:
(iv) Whether . appointment was made fot Lou ine due process of selection?
Neither on the basis of the appointment letter nor on the basis of record were they eppointed on a regular vacancy or post. SAMEER follows the procedure of appointment BF Se reer ean committee for the purpose of selection of candidates Foe wegular vacancies. the selection Committee DletY/ _ Administrative Ministry/ Government of India. The record shows that the "bor can were not selected by any such select ee ere appointed on contract bas records also £ & selected. by an internal select committee who can select candida for appointment on contract bas and not on regular basis | Therefor . the claims of the "applicant that oo they were eppointed against regula . vacancy is contrary to terms of their appointment and records.
iv) Whether as per Clause no.4 of the appointment Lt er SAMEER is required to regularize their ADPOLHeEMEent ? | $ 2013, Pi2 he FERS i 427 426/20) = Ss Moms O © 4 ® WU © oy 2 MQ QM od dd Ge ee eB DD 43 2 Po 4 4 Ba ye @ Me vet Co Pp oS we OD BH ON On Ro Mw O ep S O @ OO W&M ep Sp Br Se ed eS aS he A OO Wea ws eee eg Ey ts GG 3 dope oa Bag 6 BE Ov Sopa es HE Bo = 8 a MH g@ Oey Ord ke us Bo Oo Do] . LO 43 a oe i no 4a. @ Oo bp wed ay jored wu @ 42 w (ee ord ive} oO w cog e@ ¢ o : re aD CPS wy BA Oy obo . BUY pel A rhet DS a O a td HG 4a By aa Ro WSO og DY! wo eel ee po re SATO yO Ne Oo yy O SB me toag ae ee Oe OH et nop YP eS go Mm co O-@ Soh OU we 4, Bg We ek @ , COM Og G oc Ga & ,o6 oOo 8 a Gg BG © 6 OU Oo 8 Peo gov gy @. 0 ty ¥ o bo Py ng 8 gn © SU wa OH EG ow Gor Prey ge a is fo - 02 OP 2 ao oP O Be OA « oy yo bow Oey CO on in wg $f O WO On ia sot ky hy BD MM gy DO acd ee OO BP mB 6 gah oaao, 3 p see Spawn of oom FS. OF ; Gn © O mM es gat et Bw OS 6 eB eo 6 Bebe eS Og eg OG Od 6 © ba we dhs ee ee - ao 8 8 o 8 Be os Q i a ro co eral g Oe ay 2 4 c ry G f "A me a " a 4D ® $3 oO yd Hoe Be f e @ oo 4 ert A to pet rat 'si a 2 Sy G.. i 2 Y ie a e Soy if @,, CHR sg ooo S88 O# a? a oe Oo 8 Oe ee og eer o $4 r Bost QoS ao m9 B i Epo :
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SoM, t oe ea ¢ contra On OA Nos 42 1/2033, 42679015, 4237/2013, 428/2013, 4229/2013, 4350/2013 43 1/2815 right to. claim reqularizattio: un this ease, the applicants were neither appointed against sanctioned west nor oo were appointed following due process of selection for filling | uo a regular past. Therefore, the claim made by the applicant for regularization in devoid of any merit.
foam, therefore unable to consider theic request for regularization ad according gly their requests stands rejected."
10. From the above extract of the Lmpugr red orders, it is clear that the respondent have taken the stand that the applicants were appointment against the veqular vacancies as for sanctioned posts is Gompietely different from the appointments on contractual 'basis and the latter was adopted in the present case. On (the aspect af the existence/sanction of the posts in rescect of Scientific Assistant Group 'A', the respondents have filed an additional afiidavit that the two a costs of 'Scientific Assistant Group 'A'. were filled up in i986 and 1988 and the incumbents ue OG & Ct Qu at $ ms ¢ Ter e I iy Ee eR continued to hold the said y apolicants' appointed and therefore, . mo . i x ce my ms eo io flo Be S : : 3 tot: 5 :
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cS st Se ee gt 5 % fist $4 x . ws i 44 e OA Nos.421/2013, He 4236/2013, 4277/2013, is A28/2015, 429720153,
- "30/2013, 43 1/2015 urged €Ehat 32 Scientific Assistant Group 'A' posts were filled up on contractual basis during 2007-2008 and on the basis of these facts, tha be c 3 3 168 et tft Respondents have asserted that the app. were Appointed only €@gsinst projects and not against vacant sanctioned posts by the Competent AUTHO. rity. The learned GOoUunSeLs for the Ramamurthy have objected to the estimation of vacancy in respect of Sclentific Assistant Group 'A' put in the face of the affidavit filed by the respondents, no data is available to controvert this position as stated. It is alse quite * ty ces. eg & OE apparent that in these cases, the requisite 4 a KS ot AoA <} procedur described in th pye-laws and the Recruitment Rules should have bean followed in the case of regular aepot ntees whereas what was actually fol Llowed and has been demonstrated in.
the course of these proceedings is that the process adopted squarely reflected the process elevant to temporary appointments.
12. fhe arguments of Shri RB. G. Walia and 013, 613 2 > ets $20) ade ~ 2 ate 3 OL,
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25. For the Ox: Ss, thi Court is of the considered view that the Central Administrative Tribunal has rightly disvosed of the Original Applications and there is nO Merit in the writ petition and accordingly, the same is liable to be dismissed."
14. The Matter was. again taken ta the which was it pears oo ep) BS Hy yd o oO.
{> ek Pe f5 cea) bend Hon'bia Apex Cour 4 disposea of ~e eobty by the Hon'ble Apex Court vide 4 " fot 4 : ae . at we a Ae Os order/judgment dated 12.07.1967, which xveads as under:
» We have heard learned counsel for the parties and perused the orders passed Oy the Central Administrative Tribunal and ths High Court.
Our attention has been drawn to Byerlaws 24 and 25 of the Society for Applied Microwave Electronics Engineering & Research (for shor ESAMEER') . Wathout prejudice to the rights and eententions of the respondents, the appellants may be considered for regularization to the post of Scientific Assistant-A in terms of Bye-ia ws 24 and 25 of the SANBER since they have worke doas such for In case, the decision t > appellants and they ized then those o whe are an 21/2013, OA Wos.4 ¥ S820] 4 1s Vt ALS, ae FS iH aye u ty 4 wi Oo QO, axe 43 RG &y CS Fe, ee O £3 ts wot ro aw) Ie he Q @ Geo a ca wy oe % ee Cha mA wD red fG pop orders aned
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16. cording oe Naat ne ee & also ot Nena or WwW * dismissed > ize ie) jaykumar) (R. Vij (R. N.\ Singh) er (a} "Member (J) .
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