Patna High Court
The Union Of India vs Subir Kumar Bandhopadhyay on 25 July, 2025
Author: P. B. Bajanthri
Bench: P. B. Bajanthri
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.7328 of 2025
======================================================
1. The Union of India through the Secretary, Department of Pension and
Pensioners Welfare, Lok Nayak Bhawan, Khan Market, New Delhi-110003.
2. The Principal Controller of Communication Accounts, Telephone House, 8,
Hare Street, Kolkata- 700001.
... ... Petitioners.
Versus
1. Subir Kumar Bandhopadhyay Son of Late Kali Das Bandopadhyay, Ex-Area
Manager (L and A), Bharat Sanchar Nigam Limited, Kolkata Telephone
Exchange, Kolkata, Resident of 58B, New Santoshpur, Main Road, Kolkata-
700075 presently residing in Flat No.- 403, Sunrise Kamla Rekha
Apartment, Rai Rambriksha Path, Nehru Nagar, Patliputra, Patna- 800013.
2. The Chairman cum Managing Director, Bharat Sanchar Nigam Limited,
Bharat Sanchar Bhawan, Corporate Office, Harish Chandra Mathur Lane,
Janpath, New Delhi- 110001.
3. The Director, (H.R.), Office of the Chairman cum Managing Director,
Bharat Sanchar Nigam Limited, Bharat Sanchar Bhawan, Corporate Office,
Harish Chandra Mathur Lane, Janpath, New Delhi- 110001.
4. The Chief General Manager, Bharat Sanchar Nigam Limited, Kolkata
Telephones, Telephone House, Kolkata- 700001.
5. The Area Manager, City Bharat Sanchar Nigam Limited, P 9/10, G.C.
Avenue, Kolkata- 700013.
... ... Respondents.
======================================================
Appearance :
For the Petitioners : Mr. Amarendra Nath Verma, Advocate.
For the Respondents : Mr. Abhay Kumar Thakur, Advocate.
======================================================
CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI
and
HONOURABLE MR. JUSTICE S. B. PD. SINGH
ORAL JUDGMENT
(Per: HONOURABLE MR. JUSTICE P. B. BAJANTHRI)
Date : 25-07-2025
The petitioners-Union of India have assailed the order
of the Central Administrative Tribunal, Patna Bench, Patna,
dated 22.05.2024 passed in O.A. No.050/00564/2023.
2. The respondent no.1-Subir Kumar Bandhopadhyay
invoked remedy under Section 19 of the Administrative
Tribunals Act, 1985, seeking certain reliefs relating to grant of
increments, which were extended to him and it was alleged to be
Patna High Court CWJC No.7328 of 2025 dt.25-07-2025
2/2
in excess. In such matters, the Hon'ble Supreme Court have
already examined in number of cases as is evident from the
order dated 22.05.2024 passed by the Central Administrative
Tribunal, Patna Bench, Patna, in O.A. No.050/00564/2023, like
M.R. Gupta versus Union of India & Ors, reported in (1995)
5 SCC 628, Ashok Kumar Jha versus State of Bihar,
reported in 2019(1) PLJR 361, State of M.P. Versus Yogendra
Shrivastava, reported in (2012) 12 SCC 538 and Union of
India and others versus Tarsen Singh, reported in (2008) 8
SCC 648.
3. In the light of the principles laid down in the
aforementioned judicial pronouncements, the petitioners have
not made out a case so as to interfere with the order dated
22.05.2024
passed by the Central Administrative Tribunal, Patna
Bench, Patna, in O.A. No.050/00564/2023, on the sole ground
of delay in filing Original Application by the respondent no.1-
Subir Kumar Bandhopadhyay. Accordingly, the present writ
petition stands dismissed.
(P. B. Bajanthri, J)
( S. B. Pd. Singh, J)
P.S./-
AFR/NAFR NAFR
CAV DATE NA
Uploading Date 01.08.2025.
Transmission Date NA
