A
STATE OF MAHARASHTRA AND ANR.
v.
DR. S.S. SRIVASTAVA AND ANR.
FEBRUARY 10, 1997
B
(K. RAMASWAMY AND G.T. NANAVATI, JJ.)
Administrative Tribunals Act, 1985 :
Central Administrative Tribunal-Powers of-On application of
C employee Tribunal giving interim direction to Govemment to consider the
applicant for promotion to Senior Scale and Junior Administrative
Grade-Govemment considered the case of employee and found him not fit
for promotion-Contempt petition by employeP-Tribunal directing the
Govemment to consider fitness of employee for being promoted to the said
Grade; that the order would be as an interim measure and employee would
D be entitled for a"ears-Held, in view of the stand taken by the Govemment
that, as directed by the Tribunal, the case of employee was considered and
found that he was not eligible for grant of Senior Time scale, the appropriate
course should be that the Tribunal decides the matter 011 merits--Tribunal
exceeded its power in giving the directions even before the matter was con- ·
E sidered on merits-Order of Tribunal set aside-Tribunal would decide the
matter on merits.
CIVIL APPELLATE JURISDICTION: Civil Appeal No. 986 of
1997.
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From the Judgment and Order dated 17.10.96 of the Central Ad-
· •
ministrative Tribunal, Bombay Bench in C.P. No. 35 of 1996.
D.M. Nargolkar for the Appellants.
In-person for the Respondent.
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The following Order of the Court was delivered :
Leave granted.
We have heard the learned counsel for the appellants and the
H respondent-in-person.
1120
STATEv. S.S.SRNASTAVA
1121
This appeal by special leave arises from the order passed by the A
Tribunal in Contempt Petition No. 35/1996 in pending O.A. No. 1156/94.
The Tribunal had issued interim directions that "In the circumstances, we
hereby direct the respondents as an interim measure to consider the
applicant to the Senior Scale and Junior Administrative Grade according
to the Rules within a period of two months from the date of receipt of the
order. Accordingly, M.P. 11/96 is disposed of in the light of the above. The
Respondents are direded to file their reply to the amended C.A. by
14.3.1996. The matter be kept before the Registrar at Nagpur on 14.3.1996."
It is stated by the appellants that they have considered the case on June 7,
1996 and found him not fit to the said Senior Time Scale. Thereafter, the
respondent filtd contempt petition in the Tribunal and the Tribunal has
passed the impugned order relevant part of which is as under :
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" ... the State Government should also consider the fitness of the
applicant for being promoted to the Junior Administrative Grade
from an appropriate date strictly as per rules within two months
from the date of the communication of this order. We make it clear D
that we are passing this order as an interim measure and the
applicant will be entitled for arrears, though the applicant would
be entitled for notional fixation of pay on promotion to Senior
Time Scale from 1.4.1993."
Thus, this appeal by special leave.
Though the learned counsel for the appellants as well as respondent-in-
person seek to raise contentions on merits, we think that this is not an
appropriate stage for us to go into the merits in the matter. In view of the
stand taken by the appellants that the case of the respondent was considered
by the Government and found that he was not eligible for grant of Senior Time
Scale, as directed by the Tribunal, the appropriate course should be that the
Tribunal may decide the matter on merits and then deal with it according to
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law. Instead, unfortunately, the Tribunal has exceeded its power in giving the
directions, even before the matter was considered on merits. Under these
circumstances, the order of the Tribunal stands set aside. The Tribunal is G
directed to decide the matter on merits and dispose of the main O.A. within
a period of two months from the date of the receipt of the order.
The appeal is accordingly allowed.
R.P.
Appeal allowed.
Lex