Kerala High Court
Union Of India vs P.J. Antony on 28 May, 2024
Author: A.Muhamed Mustaque
Bench: A.Muhamed Mustaque
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
&
THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
TUESDAY, THE 28TH DAY OF MAY 2024 / 7TH JYAISHTA, 1946
OP (CAT) NO. 185 OF 2017
ORDER DATED 08.08.2016 IN OA NO.1106 OF 2013 OF CENTRAL
ADMINISTRATIVE TRIBUNAL,ERNAKULAM BENCH
PETITIONERS/RESPONDENTS:
1 UNION OF INDIA, REPRESENTED BY THE SECRETARY TO THE
GOVERNMENT OF INDIA, MINISTRY OF AGRICULTURE AND FARMERS
WELFARE, DEPARTMENT OF ANIMAL HUSBANDRY, DAIRIYING AND
FISHERIES, KRISHI BHAVAN, NEW DELHI 110 001.
2 THE DIRECTOR, CENTRAL INSTITUTE OF FISHERIES, NAUTICAL
AND ENGINEERING TRAINING [CIFNET], MINISTRY OF
AGRICULTURE AND FARMERS WELFARE, DEPARTMENT OF ANIMAL
HUSBANDRY, DAIRYING AND FISHERIES, FORESHORE ROAD, KOCHI
682 016.
BY ADV SRI.T.V.VINU, CGC
RESPONDENT/APPLICANT:
P.J. ANTONY, RETIRED AS MATE FROM CENTRAL INSTITUTE OF
FISHERIES, NAUTICAL AND ENGINEERING TRAINING, [CIFNET],
MINISTRY OF AGRICULTURE AND FARMERS WELFARE, DEPARTMENT OF
ANIMAL HUSBANDRY, DAIRYING AND FISHERIES, FORESHORE ROAD,
KOCHI 682 016., AND RESIDING AT PULICKAL HOUSE, KANNAMALY
P.O, PUTHENTHODE, KOCHI 682 008.
BY ADVS.
SMT.S.LAKSHMY
SRI.SHAFIK M.A.
THIS OP (CAT) HAVING COME UP FOR HEARING ON 06.03.2024, ALONG
WITH OP (CAT).157/2018, THE COURT ON 28.05.2024 DELIVERED THE
FOLLOWING:
OP(CAT) Nos.185/2017 & 157/2018
..2..
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
&
THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
TUESDAY, THE 28TH DAY OF MAY 2024 / 7TH JYAISHTA, 1946
OP (CAT) NO. 157 OF 2018
ORDER DATED 08.08.2016 IN OA NO.1106 OF 2013 OF CENTRAL
ADMINISTRATIVE TRIBUNAL,ERNAKULAM BENCH
PETITIONER/APPLICANT:
P.J. ANTONY, AGED 67 YEARS
MATE (RETD), CENTRAL INSTITUTE OF FISHERIES NATURAL
AND ENGINEERING TRAINING, RESIDING AT PULICKAL
HOUSE, KANNAMALY.P.O., COCHIN, PIN - 682008
BY ADV SHAFIK M.A.
RESPONDENTS/RESPONDENTS:
1 UNION OF INDIA, REPRESENTED BY ITS SECRETARY,
MINISTRY OF AGRICULTURE, ANIMAL HUSBANDRY, DAIRYING
AND FISHERIES, NEW DELHI, PIN - 110001
2 THE DIRECTOR,
CENTRAL INSTITUTE OF FISHERIES, NAUTICAL AND
ENGINEERING TRAINING, FINE ARTS AVENUE, COCHIN-
682016
BY ADVS.
MANU S., DSG OF INDIA
SHRI.T.V.VINU, CGC
THIS OP (CAT) HAVING COME UP FOR ADMISSION ON 06.03.2024,
ALONG WITH OP (CAT).185/2017, THE COURT ON 28.05.2024
DELIVERED THE FOLLOWING:
OP(CAT) Nos.185/2017 & 157/2018
..3..
'CR'
JUDGMENT
SHOBA ANNAMMA EAPEN, J.
The applicant and the respondents before the Central
Administrative Tribunal, Ernakulam Bench, have come up
before this Court by filing separate original petitions,
challenging the order dated 08.08.2016 in OA No.1106 of
2013 of the tribunal.
2. OP(CAT) No.185 of 2017 is filed by the Union of
India and the Central Institute of Fisheries, Nautical and
Engineering Training (CIFNET), who were the respondents
before the tribunal; and OP(CAT) No.157 of 2018 is filed by
the applicant. For brevity, the parties are referred to as they
are arrayed in the original application.
3. The original application was filed by the applicant
with the following prayers;
"(i) To declare that the applicant is entitled for 2nd and
3rd financial upgradations under MACP Scheme w.e.f.
1.9.2008.
(ii) To direct the respondents to grant 2nd and 3rd
financial upgradations under MACP Scheme w.e.f.
1.9.2008.
OP(CAT) Nos.185/2017 & 157/2018
..4..
(iii) To direct the respondents to grant the financial
benefits arising from the 2nd and 3rd financial
upgradations including arrears of pay and allowances,
retirement benefits, leave encashment and all other
consequential monetary benefits within a stipulated
time."
4. The applicant is a pensioner retired on
superannuation on 30.09.2009 as "Mate Grade II" from the
office of the second respondent. He joined service as "Bosun"
on 20.10.1973 and was promoted as "Mate Grade II" with
effect from 21.05.1980. He got only one promotion within the
span of 24 years and thus, he was entitled for second financial
upgradation under the ACP Scheme, which was introduced on
09.08.1999 with a grade pay of Rs.6,600/-. He was granted
second financial upgradation under the ACP scheme only in
April, 2002. The applicant continued as "Mate" till his
superannuation on 30.09.2009. While so, the MACP Scheme
was introduced on 19.05.2009. On implementation of the 6th
Central Pay Commission (CPC), the pay scales of "Bosun" and
"Mate" were merged with the grade pay of Rs.4,200/-. On
merger of the two posts, the applicant did not get any
promotion and as such, he is entitled for three financial
upgradations during his entire career. Since the applicant was
OP(CAT) Nos.185/2017 & 157/2018
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granted one financial upgradation under the ACP Scheme, he
is entitled for further two upgradations under the MACP
Scheme with effect from 01.09.2008. He was drawing the pay
applicable to the post of "Skipper" on getting the second
financial upgradation under the ACP Scheme. Though
representations were submitted, the applicant was not
granted the second financial upgradation under the MACP
Scheme and he was asked to submit an application for
retaining the overall grading as "good" in the ACR for the
year 2005-06. As seen from Annex.A14, wherever promotions
are given on non-selection basis, the prescribed benchmark,
as mentioned in paragraph 17 of Annex.1 of MACP Scheme
dated 19.05.2009, shall not apply for the purpose of grant of
financial upgradation under the MACP Scheme. Seniority-
cum-fitness is the only basis, on which MACP is granted. Since
the applicant is graded as "good", he is entitled for two
financial upgradations under MACP Scheme. The applicant
has completed 30 years of service on 20.10.2003. He sought
for the relief that he should be given second and third
financial upgradations under the MACP Scheme with effect
from 01.09.2008 including arrears of pay and allowances,
OP(CAT) Nos.185/2017 & 157/2018
..6..
retirement benefits, leave encashment and all other
consequential monetary benefits within a stipulated time. The
respondents contended that the applicant was granted the
second financial upgradation under the ACP Scheme with
effect from 01.04.2002 and he was promoted to the post of
"Mate" with effect from 21.05.1980 and while working as
Mate, he retired on superannuation on 30.09.2009. As per
Annex.A3 OM dated 19.05.2009, the government has
introduced the MACP Scheme, which granted three financial
upgradations counted from the direct entry grade on
completion of 10, 20 and 30 years of service. One of the
requirements for consideration of financial upgradation under
the MACP Scheme is that the official should fulfill the
benchmark criteria prescribed therein. The applicant
completed 34 years of service as on 01.09.2008 and has
earned one promotion and one financial upgradation under
the earlier ACP Scheme. Based on the above said provisions,
the promotion granted to him from the post of "Bosun
(Certified)" to "Mate" is to be ignored; and hence, he should
have been considered for second and third financial
upgradations under the MACP Scheme. Paragraph 17 of
OP(CAT) Nos.185/2017 & 157/2018
..7..
Annex.A3 OM dated 19.05.2009 stipulates that the required
minimum benchmark for financial upgradation to the grade
pay of Rs.7,600/- and above is "very good". The ACR gradings
of the applicant for the years, 2003-04, 2004-05, 2005-06,
2006-07, 2007-08 and 2008-09 are "good", "good", "not
available", "good", "very good" and "very good" respectively.
The committee considered the case of the applicant and found
that the applicant is not eligible for financial upgradation
under the MACP Scheme since he does not fulfill the required
benchmark. The OM dated 13.04.2010 stipulates that only
below benchmark ACR for the period relevant to promotion
need be sent and there is no need to send below benchmark
ACRs of other years. Since the ACR in respect of the applicant
for the 2005-06 was not available, the same has been written
afresh and the applicant has been graded as "good". Since the
ACR grading of the applicant for the years, 2003-04, 2004-05,
2005-06 and 2006-07 are "good", which is below the
benchmark, the same has to be communicated to the
applicant and reviewed. Vide Annex.A7 and A9
communications dated 14.11.2012 and 25.06.2013, copies of
the ACR have been furnished by the applicant. Thereafter,
OP(CAT) Nos.185/2017 & 157/2018
..8..
representations were filed by the applicant, which were
considered by the committee and the ACR gradings for the
said period were retained. The applicant did not file any
appeal on the retention of the gradings. Under the MACP
Scheme, the applicant has to be considered to the pay bands
of Rs.7,600/- and Rs.8,700/-, which is merely the next
immediate higher grade pay in the hierarchy of the
recommended revised pay bands and these grade pays are not
that of a promotional post on non-selection basis of the
applicant nor that of a post which requires a benchmark lower
than that prescribed in the MACP Scheme. Since the applicant
did not fulfill the benchmark requirements under paragraph
17 of the MACP Scheme, the applicant was not granted the
pay bands of Rs.7,600/- and Rs.8,700/-. The tribunal, on a
detailed consideration of the issue, found that the applicant is
entitled for the relief as prayed for, however, the arrears are
restricted to a period of three years immediately prior to the
filing of the original application. It is challenging this, the
applicant and the respondents are before us by filing separate
original petitions.
5. The learned counsel for the applicant submitted
OP(CAT) Nos.185/2017 & 157/2018
..9..
that the applicant got only one promotion within the span of
24 years and he is entitled for second financial upgradation
under the ACP Scheme with effect from 09.08.1999, which
was granted in April, 2002. Thereafter, the pay band and
grade pay of "Bosun" as well as "Mate Grade II" were merged.
The applicant is entitled for three financial upgradations
during his entire career and while the MACP Scheme was
introduced on 19.05.2009, the applicant was entitled for
second and third financial upgradations. The learned counsel
for the applicant relied on Annex.A14 OM dated 04.10.2012
and submitted that wherever promotions are given on non-
selection basis, the prescribed benchmark as mentioned in
paragraph 17 of Annex.I of MACP Scheme dated 19.05.2009
shall not apply for the purpose of grant of financial
upgradation under the MACP Scheme. The learned counsel
further submitted that the tribunal erroneously restricted the
arrears to a period of three years immediately prior to the
filing of the original application on a wrong consideration of
the apex court decision in Union of India & Others v. Tarsem
Singh [(2008) 8 SCC 648]. It was further submitted that as per
the provisions of the MACP Scheme, the promotion earned
OP(CAT) Nos.185/2017 & 157/2018
..10..
and upgradation granted under the ACP Scheme in the past to
those grade, which now carry the same grade pay due to
merger of pay scales and upgradation of posts, shall be
ignored for the purpose of granting upgradations under the
MACP Scheme. Therefore, on the merger of the post of
"Bosun (Certified)" to "Mate", the promotion granted to the
applicant from the post of "Bosun (Certified)" to "Mate" is to
be ignored and as such, he is entitled to the second and third
financial upgradations under the MACP Scheme, the first
financial upgradation being under the ACP Scheme.
6. Per contra, the learned Central Government
Counsel submitted that the applicant had earned second ACP
in the pay scale of Rs.10000-325-15200, i.e., the pay attached
to the next promotional post of "Skipper" with grade pay of
Rs.6,600/-. It is further submitted that the next financial
upgradation is the second and third MACP to the next higher
grade pay of Rs.7,600/- and Rs.8,700/- respectively and not to
the grade pay of the next promotional post. The learned
Central Government Counsel, pointing out to paragraph 17 of
the MACP Scheme, submitted that the applicant does not
possess the required benchmark, wherein it is stipulated as
OP(CAT) Nos.185/2017 & 157/2018
..11..
follows;
"17. The financial upgradation would be on non-
functional basis subject to fitness, in the hierarchy of
grade pay within the PB-1. Thereafter for upgradation
under the MACPs the benchmark of 'good' would be
applicable till the grade pay of Rs.6600/- in PB-3. The
benchmark will be 'Very Good' for financial upgradation
to the grade pay of Rs.7600 and above."
It is further argued that the tribunal erred in relying on
Annex.A14 OM dated 04.10.2012, which is not applicable to
the facts of the case on hand. The applicant got the second
financial upgradation to the next promotional post of
"Skipper" with grade pay of Rs.6,600/-. There was no further
promotional post for "Skipper". The financial upgradation
under MACP Scheme does not happen to be in the
promotional post. Hence, the applicant, who was already
drawing the grade pay of "Skipper", i.e., Rs.6,600/- by virtue
of the second ACP, the question whether the "Skipper" is a
selection post or not is irrelevant. It was further submitted
that since there was no promotional post after the post of
"Skipper", the benchmark of "very good" as per paragraph 17
of the MACP Scheme is necessary. Annex.A14 OM dated
04.10.2012 does not apply at all to the case of the applicant
since there is no promotion to the post of "Skipper". Hence,
OP(CAT) Nos.185/2017 & 157/2018
..12..
what is applicable is paragraph 17 of the MACP Scheme,
which states that the benchmark should be "very good". Since
the applicant did not achieve the said criteria, he is not
eligible for the second and third financial upgradations under
the MACP Scheme.
7. We have considered the rival contentions put
forward by both parties. The question to be considered in this
case is whether the applicant is entitled for second and third
financial upgradations under the MACP Scheme. It is an
admitted fact that the applicant, who joined service as
"Bosun" was promoted as "Mate Grade II" with effect from
21.05.1980. He also got a second financial upgradation under
the ACP Scheme in April, 2002. Thereafter, the MACP Scheme
granting three financial upgradations for 10, 20 and 30 years
of service was introduced on 19.05.2009. While so, the posts
of "Bosun" and "Mate Grade II" were merged. In effect, the
applicant did not get any promotion and hence, he is entitled
for three financial upgradations during his entire career.
8. Admittedly, the remarks in the ACRS of the
applicant for the years, 2003-04, 2004-05, and 2007-08 are
"good". As per the MACP Scheme, for financial upgradations,
OP(CAT) Nos.185/2017 & 157/2018
..13..
the benchmark should be "very good". In this context, it is
relevant to refer to Clause 2(ii) of Annex.A14 OM dated
04.10.2012, which reads thus;
"2.(ii) Benchmark for MACP Scheme:
Para 17 of Annexure-I of the MACP Scheme provide
that the financial upgradation would be on non-
functional basis subject to fitness, in the hierarchy of
grade pay within the PB-1. Thereafter for upgradation
under the MACPS, the benchmark of 'good' would be
applicable till the grade pay of Rs.6600/- in PB-3. The
benchmark will be 'Very Good' for financial upgradation
to the grade pay of Rs.7600 and above. This
Department's OM No. 35034/3/2008-Estt. (D) (Vol.11)
dated 01.11.2010 provides that where the financial
upgradation under MACPS also happens to be in the
promotionalgrade and benchmark for promotion is
lower than the benchmark for granting the benefit
under MACPS as mentioned in para 17 ibid, the
benchmark for promotion shall apply to MACP also. It is
now further clarified that wherever promotions are
given on non-selection basis (i.e. on seniority cum
fitness basis), the prescribed benchmark as mentioned
in para 17 of Annexure-I of MACP Scheme dated
19.05.2009 shall not apply for the purpose or grant of
financial upgradation under MACP Scheme."
In Clause 2(ii), it is clarified that wherever promotions are
given on non-selection basis, the prescribed benchmark as
mentioned in para 17 of Annexure-I of MACP Scheme dated
19.05.2009 shall not apply for the purpose or grant of
financial upgradation under MACP Scheme. Hence, it is clear
that it applies only in cases of promotions. Admittedly, the last
OP(CAT) Nos.185/2017 & 157/2018
..14..
promotion post of the applicant was "Skipper" and he was
receiving financial upgradations to the post of "Skipper".
Under the MACP Scheme, the applicant has to be considered
to the next immediate higher grade pay in the hierarchy of the
recommended revised pay bands and these grade pays are not
that of a promotional post on non-selection basis of the
applicant nor that of a post, which requires a benchmark
lower than that prescribed in the MACP Scheme. It appears
that the tribunal has misinterpreted Annex.A14 OM and has
found that the benchmark "good" is only required in the case
of the applicant. We find that the interpretation of Annex.A14
OM by the tribunal was on the wrong side, which requires a
reconsideration. The question whether the post of "Skipper" is
a selection post or not is irrelevant since the applicant is
already drawing the grade pay of Rs.6,600/- by virtue of the
second ACP.
On a consideration of the entire facts of the case, we are
of the opinion that the matter has to be remitted back to the
tribunal for a reconsideration of the entire issue. Therefore,
the original petitions are disposed of, as follows;
a) The impugned order passed by the tribunal is set aside
OP(CAT) Nos.185/2017 & 157/2018
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and the matter is remitted back for reconsideration of
the entire issue.
b) The tribunal shall consider the matter afresh including
interpretation of Annex.A14 OM dated 04.10.2012 and
pass fresh orders as expeditiously as possible.
SD/-
A. MUHAMED MUSTAQUE
JUDGE
SD/-
SHOBA ANNAMMA EAPEN
JUDGE
bka/-
OP(CAT) Nos.185/2017 & 157/2018
..16..
APPENDIX OF OP (CAT) 157/2018
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE ORIGINAL APPLICATION
NO.180/1106/2013 FILE BEFORE THE
C.A.T.
Annexure A1 TRUE COPY OF THE OFFICE ORDER
NO.117/73 DATED 07.11.1973 ISSUED BY
THE DIRECTOR INTEGRATED FISHERIES
PROJECT, KOCHI.
Annexure A2 TRUE COPY OF THE OFFICE ORDER NO.88/80
DATED 19.06.1980 ISSUED BY THE
DIRECTOR INTEGRATED FISHERIES PROJECT,
KOCHI.
Annexure A3 TRUE COPY OF THE OM NO.35043/3/2003
ESTT. DATED 19.05.2009 ISSUED BY THE
DOPT.
Annexure A4 TRUE COPY OF THE REMINDER DATED
28.03.2011.
Annexure A5 TRUE COPY OF THE LETTER NO.F.NO.22-
4/2007/ADMN.VOL.I/391 DATED 21.06.2012
ISSUED BY THE 2ND RESPONDENT.
Annexure A6 TRUE COPY OF THE LETTER DATED
29.06.2012 ADDRESSED TO THE 2ND
RESPONDENT.
Annexure A7 TRUE COPY OF THE LETTER F.NO.22-
4/2007/ADMN.VOL.I/542 DATED 14.11.2012
ISSUED BY THE 2ND RESPONDENT.
Annexure A8 TRUE COPY OF THE REPLY DATED
27.01.2012 SUBMITTED BY THE APPLICANT.
OP(CAT) Nos.185/2017 & 157/2018
..17..
Annexure A9 TRUE COPY OF THE LETTER F.NO.22-4/2007
ADMN.VOL.I DATED 25.06.2013 ISSUED BY
THE 2ND RESPONDENT.
Annexure A10 TRUE COPY OF THE REPLY DATED
27.06.2013.
Annexure A11 TRUE COPY OF THE LETTER F.NO.22-4/2007
ADMN.VOL I DATED 19.09.2013 ISSUED BY
THE 2ND RESPONDENT ALONG WITH THE COPY
OF THE ACR 2005-2006.
Annexure A12 TRUE COPY OF THE REPRESENTATION DATED
10.10.2013.
Annexure A13 TRUE COPY OF THE ORDER DATED
08.01.2008 IN O.A 610/2006.
Annexure A14 TRUE COPY OF THE OM DATED 04.10.2012
ISSUED BY THE DOPT.
Exhibit P2 TRUE COPY OF THE REPLY STATEMENT FILED
BY THE RESPONDENTS IN THE O.A
NO.180/1106/2013.
Annexure R1 TRUE COPY OF THE GOVERNMENT OF INDIA,
DEPARTMENT OF PERSONNEL & TRAINING OM
NO.21011/2010-ESTT.A DATED 13.04.2010.
Annexure R2 TRUE COPY OF THE COMMUNICATION NO.22-
4/2013-ADMN/APAR DATED 04.11.2013
ISSUED TO THE APPLICANT.
Exhibit P3 TRUE COPY OF THE REJOINDER FILED BY
THE APPLICANT IN O.A.NO.180/1106/2013.
Annexure A15 TRUE COPY OF THE RECRUITMENT RULES FOR
THE POST OF SKIPPER DATED 15.05.2008.
Annexure A16 TRUE COPY OF THE ORDER DATED
07.07.2014 IN O.A.NO.305/2013.
OP(CAT) Nos.185/2017 & 157/2018
..18..
Exhibit P4 TRUE COPY OF THE ORDER DATED
08.08.2016 OF THE C.A.T IN
O.A.NO.180/1106/2013.
Exhibit P5 TRUE COPY OF THE ORDER NO.F.1-
16/2010E.II DATED 05.10.2015 ISSUED BY
THE DIRECTOR FSI.
OP(CAT) Nos.185/2017 & 157/2018
..19..
APPENDIX OF OP (CAT) 185/2017
PETITIONER ANNEXURES
ANNEXURE-A1 TRUE COPY OF THE OFFICE ORDER
NO.17/73 DATED 07.11.1973 ISSUED BY
THE DIRECTOR, INTEGRATED FISHERIES
PROJECT, COCHI
ANNEXURE-A2 TRUE COPY OF THE OFFICE ORDER
NO.88/80 DATED 19.06.1980 ISSUED BY
THE DIRECTOR, INTEGRATED FISHERIES
PROJECT, COCHI
ANNEXURE-A3 TRUE COPY OF THE OM NO,35034.3.2008-
ESTT DATED 19.05.2009 ISSUED BY THE
DOPT
ANNEXURE-A4 TRUE COPY OF THE REMINDER DATED
28.03.2011
ANNEXURE-A5 TRUE COPY OF THE LETTER F.,NO.22-
4/2007/ADM.VOL I/391 DATED 21.06.2012
ISSUED BY THE 2ND RESPONDENT
ANNEXURE-A6 TRUE COPY OF THE LETTER DATED
29.06.2012 ADDRESSED TO THE 2ND
RESPONDENT
ANNEXURE-A7 TRUE COPY OF LETTER F.NO.22-4/2007
ADMN VOLL/542 DATED 14.11.2012
ANNEXURE-A8 TRUE COPY OF THE REPLY DATED
27.11.2012 SUBMITTED BY THE APPLICANT
ANNEXURE-A9 TRUE COPY OF THE LETTER F.NO.22-
4/2007 ADMN VOL I DATED 25.06.2013
ISSUED BY THE 2ND RESPONDENT
ANNEXURE-A10 TRUE COPY OF THE REPLY DATED
27.06.2013
OP(CAT) Nos.185/2017 & 157/2018
..20..
ANNEXURE-A11 TRUE COPY OF THE LETTER F.NO.22-
4/2007 ADMN.VOL I DATED 19.06.2013
ISSUED BY THE 2ND RESPONDENT ALONG
WITH THE COPY OF THE ACR 2005-2206
ANNEXURE-A12 TRUE COPY OF THE REPRESENTATION DATED
10.10.2013
ANNEXURE-A13 TRUE COPY OF THE ORDER DATED
ANNEXURE-A14 TRUE COPY OF THE OM DATED 04.10.2012
ISSUED BY THE DOPT
ANNEXURE-R1 TRUE COPY OF THE GOVERNMENT OF
INDIA,DEPARTMENT OF PERSONNEL AND
TRAINING OM NO 21011/1/201 ESTT.A
DATED 13.04.2010
ANNEXURE-R2 TRUE COPY OF THE COMMUNICATION NO.22-
4/2013-ADMN/APAR DATED 04.11.2013
ISSUED TO THE APPLICANT
ANNEXURE-A15 TUE COPY OF THE RECRUITMENT RULES FOR
THE POST OF SKIPPER DATED 15.05.2008
ANNEXURE-A16 TRUE COPY OF THE ORDER DATED
EXHIBIT P1. COPY OF THE OA 1106/2013 DATED
12.8.14 FILED BY THE RESPONDENTS
BEFORE THE CAT, ERNAKULAM BENCH.
EXHIBIT P2. COPY OF THE REPLY STATEMENT DATED
12.10.15, FILED BY THE PETITIONERS.
EXHIBIT P3. COPY OF THE REJOINDER DATED 21.10.15,
FILED BY THE RESPONDENT.
OP(CAT) Nos.185/2017 & 157/2018
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EXHIBIT P4. COPY OF THE ORDER IN OA 1106 OF 2013
DATED 8.8.16 OF THE CENTRAL
ADMINISTRATIVE TRIBUNAL ERNAKULAM
BENCH.
