BHARAT SANCHAR NIGAM LIMITED Vs. JAYARAMAIAH

JUDGEMENT

(1.) ORDER dated 22.10.2013 passed by the Central Administrative Tribunal, Bangalore Bench, is called in question by the petitioners represented by its Managing Director.

(2.) RESPONDENT was working as a Divisional Engineer under the petitioner and had been promoted as Divisional Engineer on ad -hoc basis on 30.10.2003. He was transferred to Hassan on 05.04.2005 and was retained on 27.04.2005 at Bangalore and served till 12.04.2006. He was on leave from 08.03.2006 to 27.06.2006 and had remained absent unauthorisedly from 27.08.2006 to 20.06.2007 and was again retained in Bangalore till 31.05.2008 with instructions to report at Hassan. On 30.06.2008, the respondent took ' voluntary retirement. On 01.04.2012 the respondent herein made a representation to grant him time bound advancement benefit.

(3.) IN order to claim benefit of time bound advancement benefit, four years annual confidential reports were required to be assessed and two years annual confidential reports could not be assessed because of his ill -health. Hence, he was denied the benefit because of the absence of his annual Confidential Reports for two years. Therefore, he chose to prefer an appeal to the Central Administrative Tribunal at Bangalore in O.A. No. 257/2011.