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Kerala High Court
B.Halshet vs Union Of India on 18 December, 2025
2025:KER:97669
OP (CAT) NO. 141 OF 2025
1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE SUSHRUT ARVIND DHARMADHIKARI
&
THE HONOURABLE MR.JUSTICE P. V. BALAKRISHNAN
THURSDAY, THE 18TH DAY OF DECEMBER 2025 / 27TH AGRAHAYANA, 1947
OP (CAT) NO. 141 OF 2025
OA NO.587 OF 2022 OF CENTRAL ADMINISTRATIVE TRIBUNAL,
ERNAKULAM BENCH
PETITIONER/APPLICANT:
B.HALSHET
AGED 57 YEARS
S/O MANIKAPPA HALSHET, CHEMICAL EXAMINER GRADE-I,
O/O THE COMMISSIONER OF CUSTOMS, CUSTOMS HOUSE,
WELLINGDON ISLAND, KOCHI, RESIDING AT:
S.R.APARTMENTS, BEHIND MAMMA'S COLLECTIONS,
THOPPUMPADY, KOCHI., PIN - 682005
BY ADVS.
SHRI.T.C.GOVINDASWAMY
SMT.KALA T.GOPI
SHRI.KAILESH T. GOPI
RESPONDENTS/RESPONDENTS:
1 UNION OF INDIA
REPRESENTED BY THE SECRETARY TO THE GOVERNMENT OF
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OP (CAT) NO. 141 OF 2025
2
INDIA,MINISTRY OF FINANCE, DEPARTMENT OF REVENUE,NEW
DELHI., PIN - 110001
2 THE CHAIRMAN
CENTRAL BOARD OF INDIRECT TAXES & CUSTOMS,
DEPARTMENT OF REVENUE, MINISTRY OF FINANCE, NEW
DELHI., PIN - 110001
3 THE CHIEF COMMISSIONER OF CUSTOMS & CENTRAL EXCISE
DEPARTMENT OF REVENUE, GOVERNMENT OF INDIA, I.S.
PRESS ROAD, KOCHI., PIN - 682018
4 UNION PUBLIC SERVICE COMMISSION
DHOLPUR HOUSE, SHAHJAHAN ROAD, NEW DELHI REPRESENTED
BY ITS SECRETARY., PIN - 110069
BY ADVS.
O.M.SHALINA, DEPUTY SOLICITOR GENERAL OF INDIA
SHRI.THOMAS MATHEW NELLIMOOTTIL
OTHER PRESENT:
SRI. V V VINU, CGC; SRI. THOMAS MATHEW, SC
THIS OP (CAT) HAVING BEEN FINALLY HEARD ON 18.12.2025, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
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OP (CAT) NO. 141 OF 2025
3
JUDGMENT
Sushrut Arvind Dharmadhikari, J.
The present original petition under Article 227
has been filed by the petitioner seeking a direction
to the Central Administrative Tribunal to decide the
original application No.587 of 2022 pending before it,
as expeditiously as possible, within a time frame.
2. The learned counsel for the petitioner
submitted that the original application is pending
since in the year 2022 and pleadings are also
complete. However, the respondents, on one or the
other pretext, are seeking adjournment and are not
willing to argue the matter finally.
3. In the order dated 18.11.2025, the
Tribunal had come to the conclusion that there is no
impediment to hear the matter finally and had posted
the matter for disposal on 17.12.2025. On 17.12.2025,
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OP (CAT) NO. 141 OF 2025
the matter was again adjourned to 12.01.2026 on the
behest of both the parties.
4. The learned Counsel for the petitioner
submits that because of the pendency of the original
application, his case for promotion is not being
considered and he belongs to ST Community. The learned
counsel for the petitioner has produced the order
sheets to show that the matter has been pending for
the last three years, even though the pleadings are
complete and the learned Tribunal is ready to hear the
matter.
In the circumstances, we are of the considered
opinion that this original petition can be disposed of
finally, with a direction to the learned Tribunal to
dispose of the original application, as expeditiously
as possible, preferably, within two months or on the
next date of hearing, i.e., 12.01.2026. If it is not
possible for some reasons to decide the case on
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OP (CAT) NO. 141 OF 2025
12.01.2026, a detailed order may be passed.
With the aforesaid observations, this original
petition is finally disposed of.
Sd/-
SUSHRUT ARVIND DHARMADHIKARI
JUDGE
sd/-
P. V. BALAKRISHNAN
JUDGE
scl
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OP (CAT) NO. 141 OF 2025
APPENDIX OF OP (CAT) NO. 141 OF 2025
PETITIONER ANNEXURES
Annexure-A8 AN ATTESTED TRUE COPY OF THE LETTER
BEARING F.NO.A-32012/4/2013-AD.IIB DATED
30.04.2019, ISSUED FROM THE OFFICE OF THE
2ND RESPONDENT.
Annexure-A1 A TRUE COPY OF THE LETTER BEARING C.NO.34-
SET./2001 PT. DATED 30.10.2007 ISSUED
THROUGH THE JOINT DIRECTOR(ADMN) OF THE
CENTRAL REVENUES CONTROL LABORATORY, NEW
DELHI.
Annexure-A2 A TRUE COPY OF THE OFFICE ORDER
NO.10/2006, ISSUED FROM THE OFFICE OF THE
1ST RESPONDENT.
Annexure-A3 AN ATTESTED TRUE COPY OF THE RECRUITMENT
RULES FOR CENTRAL REVENUES CONTROL
LABORATORY (GROUP ‘A' AND GROUP
‘B' POSTS), 2000, ISSUED BY THE
FIRST RESPONDENT.
Annexure-A4 AN ATTESTED TRUE COPY OF THE OFFICE ORDER
BEARING F.NO.A.32012/1/2011-AD.II-B DATED
19.02.2013, ISSUED BY THE SECOND
RESPONDENT.
Annexure-A5 AN ATTESTED TRUE COPY OF THE CENTRAL
REVENUE CONTROL LABORATORY(GROUP'A' AND
GROUP'B') RECRUITMENT RULES, 2017.
Annexure-A6 TRUE ATTESTED COPIES OF THE
REPRESENTATIONS SUBMITTED BY THE
APPLICANT.
Annexure-A7 AN ATTESTED TRUE COPY OF THE LAWYER NOTICE
DATED 06.03.2019 ADDRESSED TO THE 2ND
RESPONDENT.
Annexure-A9 : AN ATTESTED TRUE COPY OF THE
REPRESENTATION DATED 12.10.2021, SUBMITTED
TO THE UPSC.
Annexure-A10 AN ATTESTED TRUE COPY OF THE
REPRESENTATION DATED 10.11.2021, SUBMITTED
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OP (CAT) NO. 141 OF 2025
TO THE UPSC.
Annexure-A11 AN ATTESTED TRUE COPY OF THE SENIORITY
LIST BEARING F.NO.10A23/1/2019-AD.IIB
DATED 06.08.2019, ISSUED BY THE 1ST
RESPONDENT.
Annexure-A12 AN ATTESTED TRUE COPY OF THE OFFICE ORDER
BEARING NO.05/2019(CRCL) DATED 27.03.2019,
ISSUED FROM THE OFFICE OF THE 1ST
RESPONDENT.
Annexure-A13 AN ATTESTED TRUE COPY OF THE DOP&T
O.M.NO.22011/9/98-ESTT(D) DATED 08.09.1998
Annexure-A14 AN ATTESTED TRUE COPY OF THE DOP&T'S OM
BEARING NO.22011/9/98-ESTT(D) DATED
16.06.2000.
Annexure-A15 AN ATTESTED TRUE COPY OF THE OM
NO.22011/4/2013-ESTT (D) DATED 28 JANUARY
Annexure-A16 AN ATTESTED TRUE COPY OF THE MODEL
CALENDAR, BEARING NO.22011/1/2011-ESTT.(D)
DATED 27.10.2016, ISSUED BY THE DOP&T.
Annexure-A17 AN ATTESTED TRUE COPY OF THE DOP&T
CONSOLIDATED GUIDELINES
Annexure -R4(a) A TRUE COPY OF THE ORDER IN OA
NO.1645/2018 BEFORE THE HON'BLE CAT
PRINCIPAL BENCH DATED 20.02.2020.
Annexure-R4(b) A TRUE COPY OF THE LETTER DATED 04.12.2020
Annexure-R4(c) A TRUE COPY OF THE LETTER DATED 21.12.2020
Annexure-R4(d) A TRUE COPY OF THE LETTER DATED 15.06.2021
AND 28.06.2021
Annexure-R4(e) A TRUE COPY OF THE LETTER BEARING
F.NO.A.32012/4/2013-AD.IIB DATED
18.06.2021
Annexure-R4(f) A TRUE COPY OF THE LETTER BEARING
F.NO.1/15(25)/2020-AP-2 DATED 10.03.2022
Annexure-R1(A) A TRUE PHOTOCOPY OF THE LETTER DATED
18.12.2013
Annexure-R1(B) A TRUE PHOTOCOPY OF THE NOTIFICATION DATED
12.07.2017
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OP (CAT) NO. 141 OF 2025
Annexure-R1(C) A TRUE PHOTOCOPY OF THE LETTER
F.NO.F.1/15(35)/2018-AP-2 DATED 16.11.2018
Annexure-R1(D) A TRUE PHOTO COPY OF THE LETTER
F.NO.1/15(25)/2020-AP-@ DATED 10.03.2022
Annexure-A18 A TRUE COPY OF THE OM BEARING
F.NO.35034/97-ESTT(D) DATED 0802.2002
ISSUED BY THE DOP&T
Exhibit-P1 TRUE COPY OF THE O.A.NO.180/00587/202
FILED BEFORE THE HON'BLE CENTRAL
ADMINISTRATIVE TRIBUNAL, ERNAKULAM BENCH
ALONG WITH ANNEXURES.
Exhibit-P2 TRUE COPY OF THE REPLY STATEMENT DATED
16.11.2022 FILED BY THE 4TH RESPONDENT
WITH ANNEXURES.
Exhibit-P3 TRUE COPY OF THE REPLY STATEMENT DATED
04.03.2024 FILED BY THE OFFICIAL
RESPONDENTS.
Exhibit-P4 A TRUE COPY OF THE M.A.NO.180/741/2023
DATED 15.08.2023.
Exhibit-P5 A TRUE COPY OF THE REJOINDER FILED BY THE
PETITIONER DATED 17.03.2024
Exhibit-P6 TRUE CERTIFIED COPIES OF THE PROCEEDINGS
SHEETS OF O.A.NO.180/587/2022 PENDING
BEFORE THE HON'BLE CENTRAL ADMINISTRATIVE
TRIBUNAL, ERNAKULAM BENCH
