Balveer Singh vs M/o Communications

8/19/26, 4:26 PM cis.cgat.gov.in/catlive/internal/order_content_view.php?no=77447
CENTRAL ADMINISTRATIVE TRIBUNAL JAIPUR
Order Sheet
Item no.:   27
O.A./136/2018 (JAIPUR)
[ PROMOTION ]
Court No.: 1
No of Adjournment: 38
Order Dated: 11/08/2026
BALVEER SINGH
Vs
M/O COMMUNICATIONS
For Applicant(s) Advocate : Shri Mukesh Agarwal
For Respondent(s) Advocate : Shri V.D.Sharma
  Notes of The Registry     Order of The Tribunal
 
The present Original Application has been filed
by the applicants 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 applicants to draw pay &
allowances as drawn in the month of January 2018 as
per their pay fixation carried out in 2016 by quashing
letter dated 13/02/2018 each 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 applicants on account of
lower down in pay & allowances and recovered amount
in the month of February 2018 Rs.4021/-, Rs.5800/-and
Rs.5990/- be refunded to the applicants 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/13) 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/9, A/10,
administrative tribunal, PostalCode=302001, L=Jaipur, S=Rajasthan,
STREET="Sahakar Marg, Jaipur, Rajasthan", OID.2.5.4.65=
f9c6978f22a7c6d, Phone= c9127d0032386c6ff6f2dc108496f05e732619225ac1f8243ae98c53d9
KHUSHBOO 9f7ec4, SERIALNUMBER= 870759ef2f1952335c4269bf3698e2204e6521bc46faf0d3fefceadf0c1
2c639, [email protected], CN=KHUSHBOO MITTAL GUPTA
MITTAL GUPTA Reason: I am the author of this document
Date: 2026.09.03 13:44:02+05'30'
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A/11 & A/12 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 applicants, three in number,
were 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, they were
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 applicants that, after
completion of the initial period of eleven
months of ad hoc promotion and prior to their
regular promotion, they continued to discharge
the duties and responsibilities of Postmaster
Grade-II.  However, subsequently, the
respondents lowered down the pay of the
applicants for the intervening period of
approximately four months falling between the
expiry of 11 months adhoc promotion and their
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 :
administrative tribunal, PostalCode=302001, L=Jaipur, S=Rajasthan,
STREET="Sahakar Marg, Jaipur, Rajasthan", OID.2.5.4.65=
f9c6978f22a7c6d, Phone= c9127d0032386c6ff6f2dc108496f05e732619225ac1f8243ae98c53d9
KHUSHBOO 9f7ec4, SERIALNUMBER= 870759ef2f1952335c4269bf3698e2204e6521bc46faf0d3fefceadf0c1
2c639, [email protected], CN=KHUSHBOO MITTAL GUPTA
MITTAL GUPTA Reason: I am the author of this document
Date: 2026.09.03 13:44:02+05'30'
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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 applicants without
affording them any prior opportunity of hearing.
5. Through the present Original Application, in
nutshell, the applicants are challenging (i) the
lowering down the pay and allowances for the
intervening period of approximately four
months falling between the expiry of their 11
months adhoc promotion and their subsequent
promotion on regular basis, as detailed in the
preceding paragraphs; (ii) demanding the
computing of their 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/9, A/10,
A/11 & A/12 by modifying orders passed by
administrative tribunal, PostalCode=302001, L=Jaipur, S=Rajasthan,
STREET="Sahakar Marg, Jaipur, Rajasthan", OID.2.5.4.65=
f9c6978f22a7c6d, Phone= c9127d0032386c6ff6f2dc108496f05e732619225ac1f8243ae98c53d9
KHUSHBOO 9f7ec4, SERIALNUMBER= 870759ef2f1952335c4269bf3698e2204e6521bc46faf0d3fefceadf0c1
2c639, [email protected], CN=KHUSHBOO MITTAL GUPTA
MITTAL GUPTA Reason: I am the author of this document
Date: 2026.09.03 13:44:02+05'30'
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respondent No. 2 & 3 time to time with all
consequential benefits.
6.  The respondents, in their reply, have stated
that the applicants were at the relevant time
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 officials in Postal Circles, 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
applicants who were holding the post of
Postmaster Grade-I were promoted on the
administrative tribunal, PostalCode=302001, L=Jaipur, S=Rajasthan,
STREET="Sahakar Marg, Jaipur, Rajasthan", OID.2.5.4.65=
f9c6978f22a7c6d, Phone= c9127d0032386c6ff6f2dc108496f05e732619225ac1f8243ae98c53d9
KHUSHBOO 9f7ec4, SERIALNUMBER= 870759ef2f1952335c4269bf3698e2204e6521bc46faf0d3fefceadf0c1
2c639, [email protected], CN=KHUSHBOO MITTAL GUPTA
MITTAL GUPTA Reason: I am the author of this document
Date: 2026.09.03 13:44:02+05'30'
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post of Postmaster Grade-II in the post offices
of 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 dated
10.06.2016 that "the adhoc arrangement of the
above officials will not have any right of regular
absorption in the Grade. It will also not be
counted for seniority etc." The Applicants had
joined adhoc promotion on (11.07.2016,
01.07.2016, 01.07.2016) respectively and had
completed 11 months of adhoc service on
(10.06.2017, 01.06.2017, 31.05.2017)
respectively. However, higher pay and
allowances of the post of Postmaster Grade-II
had been given inadvertently to all the
Applicants, till their eventual joining on regular
promotion on 17.10.2017. Hence, the excess
administrative tribunal, PostalCode=302001, L=Jaipur, S=Rajasthan,
STREET="Sahakar Marg, Jaipur, Rajasthan", OID.2.5.4.65=
f9c6978f22a7c6d, Phone= c9127d0032386c6ff6f2dc108496f05e732619225ac1f8243ae98c53d9
KHUSHBOO 9f7ec4, SERIALNUMBER= 870759ef2f1952335c4269bf3698e2204e6521bc46faf0d3fefceadf0c1
2c639, [email protected], CN=KHUSHBOO MITTAL GUPTA
MITTAL GUPTA Reason: I am the author of this document
Date: 2026.09.03 13:44:02+05'30'
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pay and allowances paid to the Applicants
from the date of their 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 / cutoff date
can be changed.
10. It was also submitted that  even after
relaxation in qualifying service as per letter
dated 28.04.2016, the applicants were 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 they were
offered to be posted as Postmaster Grade-II.
Hence, as per condition provided in para 3(iii)
their promotion shall not be treated as regular.
The officials could have refused to accept such
administrative tribunal, PostalCode=302001, L=Jaipur, S=Rajasthan,
STREET="Sahakar Marg, Jaipur, Rajasthan", OID.2.5.4.65=
f9c6978f22a7c6d, Phone= c9127d0032386c6ff6f2dc108496f05e732619225ac1f8243ae98c53d9
KHUSHBOO 9f7ec4, SERIALNUMBER= 870759ef2f1952335c4269bf3698e2204e6521bc46faf0d3fefceadf0c1
2c639, [email protected], CN=KHUSHBOO MITTAL GUPTA
MITTAL GUPTA Reason: I am the author of this document
Date: 2026.09.03 13:44:02+05'30'
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Adhoc arrangements, but had not done so and
had also joined as Postmaster Grade-II on ad-
hoc 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 foregoing paras.
11. We have heard the learned counsels for
both the parties and carefully perused the
pleadings, documents and materials available
on record.
12. As regards the first relief sought by the
applicants i.e. lowering down of their pay for
the period of approximately four months
intervening between the expiry of their 11
months adhoc promotion and their subsequent
promotion on regular basis, a bare perusal of
the letter dated 14.11.2017 (Annexure A-14)
makes it evident that, even after expiry of the
11 months period of their adhoc promotion on
the post of Postmaster Grade-II, the applicants
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
benefits attached to such post cannot be
administrative tribunal, PostalCode=302001, L=Jaipur, S=Rajasthan,
STREET="Sahakar Marg, Jaipur, Rajasthan", OID.2.5.4.65=
f9c6978f22a7c6d, Phone= c9127d0032386c6ff6f2dc108496f05e732619225ac1f8243ae98c53d9
KHUSHBOO 9f7ec4, SERIALNUMBER= 870759ef2f1952335c4269bf3698e2204e6521bc46faf0d3fefceadf0c1
2c639, [email protected], CN=KHUSHBOO MITTAL GUPTA
MITTAL GUPTA Reason: I am the author of this document
Date: 2026.09.03 13:44:02+05'30'
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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 applicants.  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 applicants are seeking counting of the
service rendered by them on adhoc basis in
the post of Postmaster Grade-II towards
regular service for the purposes of seniority
and promotion in the said post, we have
carefully perused the order dated 10.06.2016. 
From the said order, it is evident that  (a) the
applicants were permitted and allowed to work
on  the post of Postmaster Grade-II on adhoc
basis, after giving them relaxation in the
eligibility conditions for promotion to the cadre
of Postmaster Grade-II in pursuance of the
letter dated 28.04.2016 issued by the Assistant
administrative tribunal, PostalCode=302001, L=Jaipur, S=Rajasthan,
STREET="Sahakar Marg, Jaipur, Rajasthan", OID.2.5.4.65=
f9c6978f22a7c6d, Phone= c9127d0032386c6ff6f2dc108496f05e732619225ac1f8243ae98c53d9
KHUSHBOO 9f7ec4, SERIALNUMBER= 870759ef2f1952335c4269bf3698e2204e6521bc46faf0d3fefceadf0c1
2c639, [email protected], CN=KHUSHBOO MITTAL GUPTA
MITTAL GUPTA Reason: I am the author of this document
Date: 2026.09.03 13:44:02+05'30'
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Director (SPN), New Delhi mentioned therein;
(b) the said arrangement was purely on 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 applicants were
granted promotion on  adhoc basis subject to
the specific stipulations that the service
rendered by them 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 applicants were,
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
applicants were not found eligible as on
10.06.2016 for regular promotion as
Postmaster Grade-II even as per the
relaxations vide para 3(ii) thereof. Hence
administrative tribunal, PostalCode=302001, L=Jaipur, S=Rajasthan,
STREET="Sahakar Marg, Jaipur, Rajasthan", OID.2.5.4.65=
f9c6978f22a7c6d, Phone= c9127d0032386c6ff6f2dc108496f05e732619225ac1f8243ae98c53d9
KHUSHBOO 9f7ec4, SERIALNUMBER= 870759ef2f1952335c4269bf3698e2204e6521bc46faf0d3fefceadf0c1
2c639, [email protected], CN=KHUSHBOO MITTAL GUPTA
MITTAL GUPTA Reason: I am the author of this document
Date: 2026.09.03 13:44:02+05'30'
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pursuant to condition vide para 3(iii) thereof for
relaxation, they were granted promotion on
adhoc basis.
16. In other words, the applicants were 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 applicants 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, they 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
applicants 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 applicants have not
even challenged the said terms and conditions
till date.
17. Subsequently, when the applicants were
promoted on regular basis on the post of
Postmaster Grade-II vide order dated
12.10.2017, the said order also contained a
administrative tribunal, PostalCode=302001, L=Jaipur, S=Rajasthan,
STREET="Sahakar Marg, Jaipur, Rajasthan", OID.2.5.4.65=
f9c6978f22a7c6d, Phone= c9127d0032386c6ff6f2dc108496f05e732619225ac1f8243ae98c53d9
KHUSHBOO 9f7ec4, SERIALNUMBER= 870759ef2f1952335c4269bf3698e2204e6521bc46faf0d3fefceadf0c1
2c639, [email protected], CN=KHUSHBOO MITTAL GUPTA
MITTAL GUPTA Reason: I am the author of this document
Date: 2026.09.03 13:44:02+05'30'
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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 applicants 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 applicants 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, they cannot
subsequently challenge any of those
conditions while taking the substantial benefit
emanating from the same order. 
19. In view of the foregoing discussion, the
applicants are not entitled to the second relief
sought by them, i.e. counting of the period of
adhoc service rendered on the post of
Postmaster Grade-II towards regular service
for the purposes of seniority and promotion.
administrative tribunal, PostalCode=302001, L=Jaipur, S=Rajasthan,
STREET="Sahakar Marg, Jaipur, Rajasthan", OID.2.5.4.65=
f9c6978f22a7c6d, Phone= c9127d0032386c6ff6f2dc108496f05e732619225ac1f8243ae98c53d9
KHUSHBOO 9f7ec4, SERIALNUMBER= 870759ef2f1952335c4269bf3698e2204e6521bc46faf0d3fefceadf0c1
2c639, [email protected], CN=KHUSHBOO MITTAL GUPTA
MITTAL GUPTA Reason: I am the author of this document
Date: 2026.09.03 13:44:02+05'30'
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20. Now coming to the third issue whereby the
applicants are 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/9, A/10, A/11 & A/12
respectively shows that promotions were
allowed to officials in Postmaster Grade-I on
regular basis to Postmaster Grade-II. The
applicants 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 applicants - hence they were
claimed to be similarly situated as the
applicants.
    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
inter alia had been allowed with the
concurrence of the DoP&T, as a one-time
measure. Even further, the said relaxation had
administrative tribunal, PostalCode=302001, L=Jaipur, S=Rajasthan,
STREET="Sahakar Marg, Jaipur, Rajasthan", OID.2.5.4.65=
f9c6978f22a7c6d, Phone= c9127d0032386c6ff6f2dc108496f05e732619225ac1f8243ae98c53d9
KHUSHBOO 9f7ec4, SERIALNUMBER= 870759ef2f1952335c4269bf3698e2204e6521bc46faf0d3fefceadf0c1
2c639, [email protected], CN=KHUSHBOO MITTAL GUPTA
MITTAL GUPTA Reason: I am the author of this document
Date: 2026.09.03 13:44:02+05'30'
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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 applicants had been granted
promotion as Postmaster Grade-II vide order
dated 10.06.2016 ; and further on the dates
that they had joined as such, viz. 11.07.2016,
02.07.2016 and 01.07.2016, respectively –
none of the applicants had completed 05 years
of regular service in the grade of Postmaster
Grade-I. Thus, they were 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), their promotion shall not be
treated as regular.
       Per contra, from the Annexure Nos.9, 10,
11 and 12 placed on record by the applicants
themselves , 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) of letter dated
administrative tribunal, PostalCode=302001, L=Jaipur, S=Rajasthan,
STREET="Sahakar Marg, Jaipur, Rajasthan", OID.2.5.4.65=
f9c6978f22a7c6d, Phone= c9127d0032386c6ff6f2dc108496f05e732619225ac1f8243ae98c53d9
KHUSHBOO 9f7ec4, SERIALNUMBER= 870759ef2f1952335c4269bf3698e2204e6521bc46faf0d3fefceadf0c1
2c639, [email protected], CN=KHUSHBOO MITTAL GUPTA
MITTAL GUPTA Reason: I am the author of this document
Date: 2026.09.03 13:44:02+05'30'
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8/19/26, 4:26 PM cis.cgat.gov.in/catlive/internal/order_content_view.php?no=77447
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
themselves that the applicants were not
actually similarly situated to the other officials
in different Postal Circles ; and their claim, as
such, was untenable and inadmissible.
23.  Also it was further noted that the
relaxation in the eligibility condition of 06 years
of regular service in the Postmaster Grade-I
administrative tribunal, PostalCode=302001, L=Jaipur, S=Rajasthan,
STREET="Sahakar Marg, Jaipur, Rajasthan", OID.2.5.4.65=
f9c6978f22a7c6d, Phone= c9127d0032386c6ff6f2dc108496f05e732619225ac1f8243ae98c53d9
KHUSHBOO 9f7ec4, SERIALNUMBER= 870759ef2f1952335c4269bf3698e2204e6521bc46faf0d3fefceadf0c1
2c639, [email protected], CN=KHUSHBOO MITTAL GUPTA
MITTAL GUPTA Reason: I am the author of this document
Date: 2026.09.03 13:44:02+05'30'
https://cis.cgat.gov.in/catlive/internal/order_content_view.php?no=77447 14/16

8/19/26, 4:26 PM cis.cgat.gov.in/catlive/internal/order_content_view.php?no=77447
inter alia , was accorded as a one-time
measure. The one relaxation in the case of the
applicants had been exercised vide their
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
applicants 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 applicants 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
applicants’ 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 they had
completed 05 years of regular service from
their entry in the Postmaster Grade-I, for a part
of which, they had functioned as adhoc
Postmaster Grade-II.
administrative tribunal, PostalCode=302001, L=Jaipur, S=Rajasthan,
STREET="Sahakar Marg, Jaipur, Rajasthan", OID.2.5.4.65=
f9c6978f22a7c6d, Phone= c9127d0032386c6ff6f2dc108496f05e732619225ac1f8243ae98c53d9
KHUSHBOO 9f7ec4, SERIALNUMBER= 870759ef2f1952335c4269bf3698e2204e6521bc46faf0d3fefceadf0c1
2c639, [email protected], CN=KHUSHBOO MITTAL GUPTA
MITTAL GUPTA Reason: I am the author of this document
Date: 2026.09.03 13:44:02+05'30'
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8/19/26, 4:26 PM cis.cgat.gov.in/catlive/internal/order_content_view.php?no=77447
24. In view of the foregoing discussion, the
applicants are not entitled to the third relief
sought by them, 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./136/2018 Jaipur Bench
List In: Main causelist             Item No. 27
Generated by Khushboo Mittal CAT Central Administrative Tribunal Jaipur Bench on 19/08/2026
 
administrative tribunal, PostalCode=302001, L=Jaipur, S=Rajasthan,
STREET="Sahakar Marg, Jaipur, Rajasthan", OID.2.5.4.65=
f9c6978f22a7c6d, Phone= c9127d0032386c6ff6f2dc108496f05e732619225ac1f8243ae98c53d9
KHUSHBOO 9f7ec4, SERIALNUMBER= 870759ef2f1952335c4269bf3698e2204e6521bc46faf0d3fefceadf0c1
2c639, [email protected], CN=KHUSHBOO MITTAL GUPTA
MITTAL GUPTA Reason: I am the author of this document
Date: 2026.09.03 13:44:02+05'30'
https://cis.cgat.gov.in/catlive/internal/order_content_view.php?no=77447 16/16