UNION OF INDIA Vs. K SAVITRI

JUDGEMENT

(1.) These appeals are directed against the orders of the central Administrative tribunal, Cuttack bench, dated 27/5/1994 and 27/10/1994 passed in Original Applications Nos. 160, 161 and 163 of 1993. It may be stated that the Union of India preferred applications for review but the tribunal dismissed those review applications by order dated 27/10/1994 holding that there is no error apparent on the face of the record.

(2.) The question for consideration in these appeals is whether surplus employees having been rendered surplus in the parent department, on being redeployed under the provisions of the central Civil Services (Redeployment of Surplus Staff) Rules, 1990 (hereinafter referred to as "the Rules") can claim the benefit of the counting of past services rendered by them for the purpose of seniority or experience in the redeployed organisation.

(3.) The brief facts are that the respondents were the employees in the office of the Rehabilitation and Reclamation Organisation having joined the said organisation in February 1987. They became surplus in the parent organisation and thereafter under the provisions of the Rules were appointed in All India Radio on different dates. In drawing up the seniority list of the employees in All India Radio as their past services were not taken into account and their experience in the parent organisation was not taken as therequisite experience required for promotion in All India Radio, they approached the central Administrative tribunal by filing different OAs. The a Administrative tribunal having allowed those OAs and having held that the past services rendered in the parent organisation would count for the purpose of seniority as well as experience the Union of India has come up in appeals.