Rakesh Pareek vs D/o Post

8/19/26, 4:15 PM cis.cgat.gov.in/catlive/internal/order_content_view.php?no=77454
CENTRAL ADMINISTRATIVE TRIBUNAL JAIPUR
Order Sheet
Item no.:   30
O.A./426/2018 (JAIPUR)
[ PAY AND ALLOWANCES ]
Court No.: 1
No of Adjournment: 37
Order Dated: 11/08/2026
RAKESH PAREEK
Vs
D/O POST
For Applicant(s) Advocate : Shri Mukesh Agarwal
For Respondent(s) Advocate : Shri Abhishek Sharma
  Notes of The Registry     Order of The Tribunal
 
The present Original Application has been filed
by the applicant under Section 19 of the
Administrative Tribunals Act, 1985 seeking the
following reliefs :
"8(i). That the entire record relating to the case be
called for and after perusing the same respondents be
directed to allow the applicant to draw pay &
allowances as drawn in the month of March 2018 as
per his pay fixation carried out in 2016 by quashing
letter dated 07/08/2018 of the applicant (Annexure- A/1)
with all consequential benefits.
8(ii). That the respondents be further directed not to
recover any amount from the applicant on account of
lower down in pay & allowances and recovered amount
in the month of July 2018 Rs.10000/- be refunded to
the applicant alongwith interest at market rate with all
consequential benefits.
8(iii). The respondents be further directed to count
adhoc services on the post of Postmaster Grade-II
towards regular service for the purpose of pay &
allowances, seniority and promotion by modifying
memo's dated 12/10/2017 and 16/10/2017 (Annexure-
A/2 & A/12) with all consequential benefits.
8(iv). The respondents be further directed to give
similar treatment as allowed by other postal circles to
similarly situated employees vide Annexure- A/8, A/9,
DN: C=IN, O=Central Administrative Tribunal, OU=central
administrative tribunal, PostalCode=302001, L=Jaipur, S= Rajasthan, STREET="Sahakar Marg, Jaipur, Rajasthan",
OID.2.5.4.65=f9c6978f22a7c6d, Phone= c9127d0032386c6ff6f2dc108496f05e732619225ac1f8243ae98c5
3d99f7ec4, SERIALNUMBER=
870759ef2f1952335c4269bf3698e2204e6521bc46faf0d3fefceadf0 c12c639, [email protected], CN=KHUSHBOO MITTAL
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A/10 & A/11 by modifying orders passed by respondent
No. 2 & 3 time to time with all consequential benefits.
8(v). Any other order, direction or relief may be passed
in favour of the applicant which may be deemed fit, just
and proper under the facts and circumstances of the
case.
8(vi). That the costs of this application may be
awarded."
2. In short, the applicant, was promoted to the
post of Postmaster Grade-II on ad-hoc basis
vide order dated 10.06.2016 for a period of 11
months. Upon expiry of the said period and
after a gap of approximately four months, he
was promoted to the same post of Postmaster
Grade-II on regular basis by the respondents
vide order dated 12.10.2017 (Annexure A-2).
3. It is the case of the applicant that, after
completion of the initial period of eleven
months of ad-hoc promotion and prior to his
regular promotion, he continued to discharge
the duties and responsibilities of Postmaster
Grade-II. However, subsequently, the
respondents lowered down the pay of the
applicant for the intervening period of
approximately four months falling between the
expiry of 11 months ad-hoc promotion and his
subsequent promotion on regular basis. The
details of the same have been given by the
applicant in paragraph No.4(x) which is
reproduced hereinbelow :
DN: C=IN, O=Central Administrative Tribunal, OU=central
administrative tribunal, PostalCode=302001, L=Jaipur, S= Rajasthan, STREET="Sahakar Marg, Jaipur, Rajasthan",
OID.2.5.4.65=f9c6978f22a7c6d, Phone= c9127d0032386c6ff6f2dc108496f05e732619225ac1f8243ae98c5
3d99f7ec4, SERIALNUMBER=
870759ef2f1952335c4269bf3698e2204e6521bc46faf0d3fefceadf0 c12c639, [email protected], CN=KHUSHBOO MITTAL
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"4(x)(a). Pay of the applicant No.1 reduced from
Rs.44900/- to Rs.41100/- in the month of February-
2018.
4(x)(b). Pay of the applicant No.2 reduced from
Rs.44900/- to Rs.41100/- in the month of February-
2018.
4(x)(c).    Pay of the applicant No.2 reduced from
Rs.44900/- to Rs.41100/- in the month of February-
2018."
4. Consequently, the Competent Authority also
ordered recovery of the alleged excess
payment made to the applicant without
affording him any prior opportunity of hearing.
5. Through the present Original Application, in
nutshell, the applicant is challenging (i) the
lowering down the pay and allowances for the
intervening period of approximately four
months falling between the expiry of his 11
months ad-hoc promotion and his subsequent
promotion on regular basis, as detailed in the
preceding paragraphs; (ii) demanding the
computing of his period of adhoc service
rendered on the post of Postmaster Grade-II
towards regular service in the same post for
the purposes of pay and allowances, seniority
and promotion;  and (iii) the respondents be
further directed to give similar treatment as
allowed by other postal circles to similarly
situated employees vide Annexure- A/8, A/9,
A/10 & A/11 by modifying orders passed by
DN: C=IN, O=Central Administrative Tribunal, OU=central
administrative tribunal, PostalCode=302001, L=Jaipur, S= Rajasthan, STREET="Sahakar Marg, Jaipur, Rajasthan",
OID.2.5.4.65=f9c6978f22a7c6d, Phone= c9127d0032386c6ff6f2dc108496f05e732619225ac1f8243ae98c5
3d99f7ec4, SERIALNUMBER=
870759ef2f1952335c4269bf3698e2204e6521bc46faf0d3fefceadf0 c12c639, [email protected], CN=KHUSHBOO MITTAL
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respondent Nos.2 & 3 time to time with all
consequential benefits.
6. The respondents, in their reply, have stated
that the applicant was holding the post of
Postmaster Grade-I, as per the extant RRs, six
years of regular service in that grade was
prescribed to be eligible for promotion to the
post of Postmaster Grade II.  But, in view of
acute shortage of the above cadre official in
Postal Circle, a one-time relaxation of
qualifying service for filling up the vacancies
had been allowed vide the communication
dated 28.04.2016, relevantly as follows :
"3. Now DOP&T has agreed to one time relaxation of
Qualifying Service for filling up vacancies in the above
Grades subject to following conditions :
(i) The method of recruitment is by promotion only.
(ii) The relaxation in qualifying service is for less than
one year.
(iii) Where relaxation for more than one year and upto
50% of minimum qualifying service is required for
promotion, the promotion shall not be treated as
regular.
4. In view of the above, Circles are requested to take
necessary action for the filing of vacant posts for the cadre of
Postmaster Grade-II and Postmaster Grade-III and report
the compliance of the same to this office."
7. Subsequently, in pursuance, thereof, the
applicant who was holding the post of
Postmaster Grade-I was promoted on the post
of Postmaster Grade-II in the post offices of
DN: C=IN, O=Central Administrative Tribunal, OU=central
administrative tribunal, PostalCode=302001, L=Jaipur, S= Rajasthan, STREET="Sahakar Marg, Jaipur, Rajasthan",
OID.2.5.4.65=f9c6978f22a7c6d, Phone= c9127d0032386c6ff6f2dc108496f05e732619225ac1f8243ae98c5
3d99f7ec4, SERIALNUMBER=
870759ef2f1952335c4269bf3698e2204e6521bc46faf0d3fefceadf0 c12c639, [email protected], CN=KHUSHBOO MITTAL
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Jaipur City Division under the Rajasthan
Postal Circle purely on adhoc basis vide
respondent No.3 memo No.B3-2/115/GR-
II/2016 dated 10.06.2016. In the said memo, it
was clearly mentioned that officials of
Postmasters Grade-I cadre ordered to work on
Postmaster Grade-II cadre in various
Regions/post offices will do so purely on adhoc
basis in the interest of the service in the Pay
Band-2 of Rs.9,300-34,800/- with Grade Pay
of Rs.4,200/- for eleven months with effect
from the date of assumption of charge or until
availability of regular incumbent of Postmaster
Grade-II cadre, whichever is earlier.
8. It was also stated in the said memo that "the
adhoc arrangement of the above officials will
not have any right of regular absorption in the
Grade.  It will also not counted for seniority
etc". The date of joining on adhoc promotion,
completion of 11 months of adhoc promotion
and date of regular promotion and period in
which pay and allowances given inadvertently
of the applicant.  However, higher pay and
allowances of the post of Postmaster Grade-II
had been given inadvertently to the applicant,
till his eventual joining on regular promotion on
17.10.2017.  Hence, the excess pay and
allowances paid to the applicant from the date
DN: C=IN, O=Central Administrative Tribunal, OU=central
administrative tribunal, PostalCode=302001, L=Jaipur, S= Rajasthan, STREET="Sahakar Marg, Jaipur, Rajasthan",
OID.2.5.4.65=f9c6978f22a7c6d, Phone= c9127d0032386c6ff6f2dc108496f05e732619225ac1f8243ae98c5
3d99f7ec4, SERIALNUMBER=
870759ef2f1952335c4269bf3698e2204e6521bc46faf0d3fefceadf0 c12c639, [email protected], CN=KHUSHBOO MITTAL
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of his having completed the maximum period
of 11 months as ad-hoc Postmaster Grade II till
16.10.2017 were ordered for recovery.
9. The respondents have further stated that the
relaxation in eligibility  inter alia for the
promotion to the cadre of Postmaster Grade-II
was made under certain conditions as per
instruction dated 28.04.2016 issued by the
Department of Posts, which was not an open-
ended order but only a one-time measure to
overcome the situation of acute shortage of
the staff in the postal circles. As such, this can
neither be operated again and again, nor any
of the condition including crucial / cut-off date
can be changed.
10. It was also submitted that even after
relaxation in qualifying service as per letter
dated 28.04.2016, the applicant was not
eligible for regular promotion as Postmaster
Grade-II as per the para 3(ii) therein, since the
shortfall in each of their qualifying service
length as Postmaster Grade-I was not less
than one year on the date that he was offered
to be posted as Postmaster Grade II.  Hence,
as per condition provided in para 3(iii) his
promotion shall not be treated as regular.   The
official could have refused to accept such
Adhoc arrangements, but had not done so and
DN: C=IN, O=Central Administrative Tribunal, OU=central
administrative tribunal, PostalCode=302001, L=Jaipur, S= Rajasthan, STREET="Sahakar Marg, Jaipur, Rajasthan",
OID.2.5.4.65=f9c6978f22a7c6d, Phone= c9127d0032386c6ff6f2dc108496f05e732619225ac1f8243ae98c5
3d99f7ec4, SERIALNUMBER=
870759ef2f1952335c4269bf3698e2204e6521bc46faf0d3fefceadf0 c12c639, [email protected], CN=KHUSHBOO MITTAL
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had also joined as Postmaster Grade II on
adhoc basis consciously without any protest. 
Hence, the action of the respondents is legal,
just and proper as per law on the subject
which is evident from the reply in foregoing
paras.
11. We have heard both the learned counsels
for the parties and carefully perused the
pleadings, documents and materials available
on record.
12.  As regards the first relief sought by the
applicant i.e. lowering down of his pay for the
period of approximately four months
intervening between the expiry of his 11
months adhoc promotion and his subsequent
promotion on regular basis, a bare perusal of
the letter dated 14.11.2017 (Annexure A-13)
makes it evident that, even after expiry of the
11 months period of his adhoc promotion on
the post of Postmaster Grade-II, the applicant
continued to discharge the duties and
responsibilities attached to the said post.
13. It is a settled proposition of law that where
an employer has availed the services of an
employee on a higher post and has extracted
work involving higher duties and
responsibilities, the corresponding monetary
DN: C=IN, O=Central Administrative Tribunal, OU=central
administrative tribunal, PostalCode=302001, L=Jaipur, S= Rajasthan, STREET="Sahakar Marg, Jaipur, Rajasthan",
OID.2.5.4.65=f9c6978f22a7c6d, Phone= c9127d0032386c6ff6f2dc108496f05e732619225ac1f8243ae98c5
3d99f7ec4, SERIALNUMBER=
870759ef2f1952335c4269bf3698e2204e6521bc46faf0d3fefceadf0 c12c639, [email protected], CN=KHUSHBOO MITTAL
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benefits attached to such post cannot be
denied. This principle has also been reaffirmed
by the Hon'ble High Court of Orissa at Cuttack
in its judgment dated 07.05.2026 in the case of
Union of India and others Vs. Gangadhar
Prusty , which is placed before us by the
learned counsel for the applicant. The relevant
paragraph No.6 of the same is reproduced
hereunder :
"6. It is well settled that once the employer had
consciously availed the services of the Respondent in
the higher post and extracted work carrying higher
responsibilities and duties attached thereto, denial of
the corresponding monetary benefits would be
manifestly arbitrary and inequitable. Though ad hoc
promotion by itself may not create a vested right to
regularisation or substantive promotion, the same
cannot be utilised as a mechanism to deny the
employee the financial benefits attached to the post
against which he had in fact worked."
14. Now, coming to the second issue, whereby
the applicant is seeking counting of the service
rendered by him on adhoc basis towards
regular service in the post of Postmaster
Grade-II for the purposes of seniority and
promotion, we have carefully perused the
order dated 10.06.2016. From the said order, it
is evident that (a) the applicant was permitted
and allowed to work on the post of Postmaster
Grade-II on adhoc basis after giving him
relaxation in the eligibility conditions for adhoc
promotion to the cadre of Postmaster Grade-II
in pursuance of the letter dated 28.04.2016
DN: C=IN, O=Central Administrative Tribunal, OU=central
administrative tribunal, PostalCode=302001, L=Jaipur, S= Rajasthan, STREET="Sahakar Marg, Jaipur, Rajasthan",
OID.2.5.4.65=f9c6978f22a7c6d, Phone= c9127d0032386c6ff6f2dc108496f05e732619225ac1f8243ae98c5
3d99f7ec4, SERIALNUMBER=
870759ef2f1952335c4269bf3698e2204e6521bc46faf0d3fefceadf0 c12c639, [email protected], CN=KHUSHBOO MITTAL
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issued by the Assistant Director (SPN), New
Delhi mentioned therein; (b) the said
arrangement was purely of adhoc basis; and
(c) the arrangement was made for a specific
period of 11 months. It was specifically
stipulated in the said order that " the adhoc
arrangement of the above officials will not
have any right of regular absorption in the
Grade. It will also not count for seniority
also etc."
15. Thus, it is evident from the aforesaid terms
and conditions that the applicant was granted
promotion on adhoc basis subject to the
specific stipulations that the service rendered
by him on adhoc basis would neither confer
any right of regular absorption in the Grade nor
be counted towards seniority or for any other
such purpose.  It is also pertinent to note
that the applicant was, in fact, not eligible
for promotion to the post of Postmaster
Grade-II as per the extant RRs.   Even
pursuant to the letter dated 28.04.2016 issued
by the Assistant Director (SPN), New Delhi for
relaxation in the eligibility conditions as a one
time measure in order to overcome the acute
shortage of staff, the applicant was not found
eligible as on 10.06.2016 for regular promotion
as Postmaster Grade-II even as per the
DN: C=IN, O=Central Administrative Tribunal, OU=central
administrative tribunal, PostalCode=302001, L=Jaipur, S= Rajasthan, STREET="Sahakar Marg, Jaipur, Rajasthan",
OID.2.5.4.65=f9c6978f22a7c6d, Phone= c9127d0032386c6ff6f2dc108496f05e732619225ac1f8243ae98c5
3d99f7ec4, SERIALNUMBER=
870759ef2f1952335c4269bf3698e2204e6521bc46faf0d3fefceadf0 c12c639, [email protected], CN=KHUSHBOO MITTAL
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relaxations vide para 3(ii) thereof.  Hence,
pursuant to condition vide para 3(iii) thereof for
relaxation, they were granted promotion on
adhoc basis.
16. In other words, the applicant was not
eligible for promotion to the post of Postmaster
Grade-II as per the extant RRs. It was only an
arrangement made by the authorities in the
interest of organization and pursuant to the
aforesaid relaxation granted as a one time
measure. Therefore, the applicant cannot
claim the benefit of counting the period of such
adhoc service towards regular service as
Postmaster Grade-II, particularly when, but for
the said relaxation, he would not have been
eligible for such promotion and the order of
adhoc promotion itself contained a specific
stipulation that the said period would not be
counted for the purposes of seniority etc. The
applicant consciously accepted the aforesaid
adhoc promotion order and joined the post of
Postmaster Grade-II subject to the terms and
conditions stipulated therein. It is also pertinent
to note that the applicant has not even
challenged the said terms and conditions till
date.
17. Subsequently, when the applicant was
promoted on regular basis on the post of
DN: C=IN, O=Central Administrative Tribunal, OU=central
administrative tribunal, PostalCode=302001, L=Jaipur, S= Rajasthan, STREET="Sahakar Marg, Jaipur, Rajasthan",
OID.2.5.4.65=f9c6978f22a7c6d, Phone= c9127d0032386c6ff6f2dc108496f05e732619225ac1f8243ae98c5
3d99f7ec4, SERIALNUMBER=
870759ef2f1952335c4269bf3698e2204e6521bc46faf0d3fefceadf0 c12c639, [email protected], CN=KHUSHBOO MITTAL
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Postmaster Grade-II vide order dated
12.10.2017, the said order also contained a
specific stipulation in this regard, which reads
as follows:
"Regular service in Postmaster Grade II cadre of above
officials will be counted w.e.f. date of joining in the
cadre on regular basis. Past service rendered on ad-
hoc basis will not be counted for regular service in the
cadre for seniority or promotion etc. purpose."
18. Thus, it is evident that the regular
promotion order dated 12.10.2017 also
specifically stipulated that the past service
rendered by the applicant on adhoc basis
would not be counted as regular service in the
Postmaster Grade-II cadre for the purposes of
seniority, promotion or any other related
service benefit etc. The applicant accepted the
said order along with the terms and conditions
contained therein and joined the promotion
post of Postmaster Grade-II on regular basis.
Therefore, having accepted the terms and
conditions of the order, he cannot
subsequently challenge one of those
conditions while taking the substantial benefit
emanating the same order.
19. In view of the foregoing discussion, the
applicant is not entitled to the second relief
sought by him, i.e. counting of the period of
adhoc service rendered on the post of
DN: C=IN, O=Central Administrative Tribunal, OU=central
administrative tribunal, PostalCode=302001, L=Jaipur, S= Rajasthan, STREET="Sahakar Marg, Jaipur, Rajasthan",
OID.2.5.4.65=f9c6978f22a7c6d, Phone= c9127d0032386c6ff6f2dc108496f05e732619225ac1f8243ae98c5
3d99f7ec4, SERIALNUMBER=
870759ef2f1952335c4269bf3698e2204e6521bc46faf0d3fefceadf0 c12c639, [email protected], CN=KHUSHBOO MITTAL
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Postmaster Grade-II towards regular service
for the purposes of seniority and promotion. 
20. Now coming to the third issue whereby the
applicant is seeking to be given similar
treatment as allowed by the similarly situated
employees in other Postal Circles, viz. Bihar,
Orissa, Delhi and Gujarat, in respect of whom
the Annexure- A/8, A/9, A/10 & A/11
respectively shows that promotions were
allowed to officials in Postmaster Grade-I on
regular basis to Postmaster Grade-II. The
applicant had tried to make the case that all
those officials had passed the Postmaster
Grade-I examination in the year 2011 and had
admittedly joined in the said post in end-
August 2011 or beginning of September 2011,
together with the applicant - hence they were
claimed to be similarly situated as the
applicant.
        Relevantly in this regard, the letter dated
28.04.2016 of the Department of Posts
addressed to all Postal Circle CPMGs, it had
been clearly specified that the existing RRs for
promotion of Postmaster Grade-I officials to
Postmaster Grade-II prescribes 06 years of
regular service to be eligible. Further,
relaxation of qualifying service for filling up the
vacancies in the grade of Postmaster Grade-II
DN: C=IN, O=Central Administrative Tribunal, OU=central
administrative tribunal, PostalCode=302001, L=Jaipur, S= Rajasthan, STREET="Sahakar Marg, Jaipur, Rajasthan",
OID.2.5.4.65=f9c6978f22a7c6d, Phone= c9127d0032386c6ff6f2dc108496f05e732619225ac1f8243ae98c5
3d99f7ec4, SERIALNUMBER=
870759ef2f1952335c4269bf3698e2204e6521bc46faf0d3fefceadf0 c12c639, [email protected], CN=KHUSHBOO MITTAL
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inter alia had been allowed with the
concurrence of the DoP&T, as a one-time
measure. Even further, the said relaxation had
been made subject to the conditions specified
therein as noted herein before.
21. On being seen in light of the letter dated
28.04.2016 aforesaid, it emerges that on the
date the applicant had been granted promotion
as Postmaster Grade-II vide order dated
10.06.2016, the applicant had not completed
05 years of regular service in the grade of
Postmaster Grade-I. Thus, he was not meeting
the condition in clause 3 (ii) and had required
more than one year of relaxation in qualifying
service vis-à-vis the extant RRs. Hence, as per
clause-3(iii), his promotion shall not be treated
as regular.
      Per contra, from the Annexure Nos.8, 9, 10
and 11 placed on record by the applicant, it
emerges that those officials were promoted in
Bihar Postal Circle on 23.12.2016, in Orissa
Postal Circle on 11.01.2017, in Delhi Postal
Circle on 31.03.2017 and in Gujarat Postal
Circle on 21.04.2017. Thus, on such
respective dates, all of those officials had
rendered 05 years or more of regular service
in the grade of Postmaster Grade-I. Hence,
they were fulfilling the condition in clause 3(ii)
DN: C=IN, O=Central Administrative Tribunal, OU=central
administrative tribunal, PostalCode=302001, L=Jaipur, S= Rajasthan, STREET="Sahakar Marg, Jaipur, Rajasthan",
OID.2.5.4.65=f9c6978f22a7c6d, Phone= c9127d0032386c6ff6f2dc108496f05e732619225ac1f8243ae98c5
3d99f7ec4, SERIALNUMBER=
870759ef2f1952335c4269bf3698e2204e6521bc46faf0d3fefceadf0 c12c639, [email protected], CN=KHUSHBOO MITTAL
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of letter dated 28.04.2016 and had required
less than one year of relaxation in qualifying
service vis-à-vis the extant RRs.  Thus, the
provision of Clause-3(iii) would not be
attracted in case of those officials ; and there
was no bar in treating their promotion as Post
Master Grade-II as regular, with effect from the
applicable respective dates.
22. Accordingly, it is concluded that mere entry
through the same Postmaster Grade-I
examination in the year 2011 would not confer
perpetual similarity in every situation, which
had to be determined as per the specific facts
of the situation under consideration.
Specifically, in the situation presently being
considered, viz. the matter of promotion from
the Postmaster Grade-I to the Postmaster
Grade-II while allowing relaxation of eligibility
of regular service as a one-time measure vide
the letter dated 28.04.2016,  we found as
aforesaid in the facts as brought out from the
documents submitted by the applicant that he
was not actually similarly situated to the other
officials in different Postal Circles ; and his
claim, as such, was untenable and
inadmissible.
23.  Also it was further noted that the
relaxation in the eligibility condition of 06 years
DN: C=IN, O=Central Administrative Tribunal, OU=central
administrative tribunal, PostalCode=302001, L=Jaipur, S= Rajasthan, STREET="Sahakar Marg, Jaipur, Rajasthan",
OID.2.5.4.65=f9c6978f22a7c6d, Phone= c9127d0032386c6ff6f2dc108496f05e732619225ac1f8243ae98c5
3d99f7ec4, SERIALNUMBER=
870759ef2f1952335c4269bf3698e2204e6521bc46faf0d3fefceadf0 c12c639, [email protected], CN=KHUSHBOO MITTAL
GUPTA Reason: I am the author of this document
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of regular service in the Postmaster Grade-I
inter alia , was accorded as a one-time
measure. The one relaxation in the case of the
applicant had been exercised vide his having
joined as ad-hoc Post Master Grade-II in
pursuance of the order dated 10.06.2016
issued by the office of the CPMG, Rajasthan
Circle. Hence, we are in agreement with the
contentions of the respondents that while the
applicant could have refused such promotion
on ad-hoc basis, however having accepted the
same without any protest and joined in
consequence of the order dated 10.06.2016 ,   it
would no more be open to the applicant to
seek the support of the letter dated 28.04.2016
for seeking another relaxation a second time
and claim for regular promotion thereunder,
after completing 05 years of service.  In light of
the same also, we again hold that the
applicant's promotion to the Postmaster
Grade-II, having once been allowed on adhoc
basis vide the order dated 10.06.2016 , cannot
be considered for a second time by applying
the relaxation in the regular service
requirement as per the RRs after he had
completed 05 years of regular service from his
entry in the Postmaster Grade-I, for a part of
which, he had functioned as adhoc Postmaster
Grade-II.
DN: C=IN, O=Central Administrative Tribunal, OU=central
administrative tribunal, PostalCode=302001, L=Jaipur, S= Rajasthan, STREET="Sahakar Marg, Jaipur, Rajasthan",
OID.2.5.4.65=f9c6978f22a7c6d, Phone= c9127d0032386c6ff6f2dc108496f05e732619225ac1f8243ae98c5
3d99f7ec4, SERIALNUMBER=
870759ef2f1952335c4269bf3698e2204e6521bc46faf0d3fefceadf0 c12c639, [email protected], CN=KHUSHBOO MITTAL
GUPTA Reason: I am the author of this document
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24. In view of the foregoing discussion, the
applicant is not entitled to the third relief
sought by him, i.e. to be given – by modifying
orders passed by respondent Nos.2 & 3 time-
to-time with all consequential benefits – similar
treatment as allowed to other employees in
other postal circles.
25. Accordingly, the Original Application is
partly allowed to the extent indicated above.
There shall be no order as to costs.
26. Pending MAs, if any, stand closed.
   LOK RANJAN
   MEMBER (A)
RANJANA SHAHI
MEMBER (J)
Khushboo Mittal Gupta
( steno 'c' )
 
Case No O.A./426/2018 Jaipur Bench
List In: Main causelist             Item No. 30
Generated by Khushboo Mittal CAT Central Administrative Tribunal Jaipur Bench on 19/08/2026
 
DN: C=IN, O=Central Administrative Tribunal, OU=central
administrative tribunal, PostalCode=302001, L=Jaipur, S= Rajasthan, STREET="Sahakar Marg, Jaipur, Rajasthan",
OID.2.5.4.65=f9c6978f22a7c6d, Phone= c9127d0032386c6ff6f2dc108496f05e732619225ac1f8243ae98c5
3d99f7ec4, SERIALNUMBER=
870759ef2f1952335c4269bf3698e2204e6521bc46faf0d3fefceadf0 c12c639, [email protected], CN=KHUSHBOO MITTAL
GUPTA Reason: I am the author of this document
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