1[Repealed by Act 2 of 2018, S. 2 and Sch. I]
Be it enacted by Parliament in the Thirty-seventh Year of the Republic of India as follows:
(1) This Act may be called the Administrative Tribunals (Amendment) Act, 1986.
(2) Save as otherwise provided in this Act, it shall be deemed to have come into force on the 22nd day of January, 1986.
In the Administrative Tribunals Act, 1985 (13 of 1985) (hereinafter referred to as the principal Act), in the long title, for the words any corporation owned or controlled by the Government , the words, figures and letter any corporation or society owned or controlled by the Government in pursuance of Article 323-A of the Constitution shall be substituted.
In Section 2 of the principal Act, clause (b) shall be omitted and shall be deemed to have been omitted with effect from the 1st day of November, 1985.
In Section 3 of the principal Act,
(a) clause (a) shall be re-lettered as clause (aa), and before clause (aa) as so re-lettered, the following clause shall be inserted, namely:
(a) Administrative Member means a Member of a Tribunal who is not a Judicial Member within the meaning of clause (i); ;
(b) for clause (i), the following clauses shall be substituted, namely:
(i) Judicial Member means a Member of a Tribunal appointed as such under this Act, and includes the Chairman or a Vice-Chairman who possesses any of the qualifications specified in sub-section (3) of Section 6;
(i-a) Member means a Member (whether Judicial or Administrative) of a Tribunal, and includes the Chairman and a Vice-Chairman; ;
(c) clause (n) shall be omitted;
(d) in clause (q), after the words any corporation , the words or society shall be inserted;
(e) after clause (r), the following clause shall be inserted, namely:
(rr) society means a society registered under the Societies Registration Act, 1860 (21 of 1860), or under any corresponding law for the time being in force in a State; .
In Section 4 of the principal Act, after sub-section (4) the following sub-sections shall be inserted, namely:
(5) Notwithstanding anything contained in the foregoing provisions of this section or sub-section (1) of Section 5, the Central Government may,
(a) with the concurrence of any State Government designate, by notification, all or any of the Members of the Bench or Benches of the State Administrative Tribunal established for that State under sub-section (2) as Members of the Bench or Benches of the Central Administrative Tribunal in respect of that State and the same shall exercise the jurisdiction, powers and authority conferred on the Central Administrative Tribunal by or under this Act;
(b) on receipt of a request in this behalf from any State Government, designate, by notification, all or any of the Members of the Bench or Benches if the Central Administrative Tribunal functioning in that State as the Members of the Bench or Benches of the State Administrative Tribunal for that State and the same shall exercise the jurisdiction, powers and authority conferred on the Administrative Tribunal for that State by or under this Act,
and upon such designation, the Bench or Benches of the State Administrative Tribunal or, as the case may be, the Bench or Benches of the Central Administrative Tribunal shall be deemed, in all respects, to be the Central Administrative Tribunal, or the State Administrative Tribunal for that State established under the provisions of Article 323-A of the Constitution and this Act.
(6) Every notification under sub-section (5) shall also provide for the apportionment, between the State concerned and the Central Government of the expenditure in connection with the Members common to the Central Administrative Tribunal and the State Administrative Tribunal and such other incidental and consequential provisions not inconsistent with this Act as may be deemed necessary or expedient. .
In Section 5 of the principal Act, with effect from the 1st day of November, 1985,
(a) in sub-section (1), for the words and other Members , the words and Judicial and Administrative Members shall be substituted;
(b) for sub-section (2), the following sub-section shall be substituted, namely:
(2) Subject to the other provisions of this Act, a Bench shall consist of one Judicial Member and one Administrative Member. ;
(c) sub-section (3) shall be omitted;
(d) in sub-section (4),
(i) in the opening portion, the words, brackets and figure or sub-section (3) shall be omitted;
(ii) for clause (a), the following clause shall be substituted, namely:
(a) may, in addition to discharging the functions of the Judicial Member or the Administrative Member of the Bench to which he is appointed, discharge the functions of the Judicial Member or, as the case may be, the Administrative Member, of any other Bench; ;
(iii) for clause (c), the following clause shall be substituted, namely:
(c) may authorise the Vice-Chairman or the Judicial Member or the Administrative Member appointed to one Bench to discharge also the functions of the Vice-Chairman or, as the case may be, the Judicial Member or the Administrative Member of another Bench; and ;
(iv) in clause (d),
(1) for the words three Members , the words two Members shall be substituted;
(2) the following proviso shall be inserted at the end, namely:
Provided that every Bench constituted in pursuance of this clause shall include at least one Judicial Member and one Administrative Member. ;
(e) sub-section (5) shall be omitted;
(f) in sub-section (6),
(i) in the opening paragraph, for the words an additional Bench , the words a Bench shall be substituted;
(ii) in the proviso, for the words three Members , the words two Members shall be substituted;
(g) for sub-section (7), the following sub-section shall be substituted, namely:
(7) Subject to the other provisions of this Act, the Benches of the Central Administrative Tribunal shall ordinarily sit at New Delhi (which shall be known as the principal Bench), Allahabad, Calcutta, Madras, New Bombay and at such other places as the Central Government may, by notification, specify.
(8) Subject to the other provisions of this Act, the places at which the principal Bench and other Benches of a State Administrative Tribunal shall ordinarily sit shall be such as the State Government may, by notification, specify. .
In Section 6 of the principal Act,
(a) in sub-section (2),
(i) after clause (b), the following clause shall be inserted, namely:
(bb) has, for at least five years, held the post of an Additional Secretary to the Government of India or any other post under the Central or a State Government carrying a scale of pay which is not less than that of an Additional Secretary to the Government of India; or ;
(ii) in clause (c), for the words a Member , the words a Judicial Member or an Administrative Member shall be substituted;
(b) for sub-section (3) the following sub-sections shall be substituted, namely:
(3) A person shall not be qualified for appointment as a Judicial Member unless he
(a) is, or has been, or is qualified to be, a Judge of a High Court; or
(b) has been a member of the Indian Legal Service and has held a post in Grade I of that Service for at least three years.
(3-A) A person shall not be qualified for appointment as an Administrative Member unless he
(a) has, for at least two years, held the post of an Additional Secretary to the Government of India or any other post under the Central or a State Government carrying a scale of pay which is not less than that of an Additional Secretary to the Government of India; or
(b) has, for at least three years, held the post of a Joint Secretary to the Government of India or any other post under the Central or a State Government carrying a scale of pay which is not less than that of a Joint Secretary to the Government of India,
and shall, in either case, have adequate administrative experience. ;
(c) in sub-sections (4) and (5), for the words The Chairman , the words, brackets and figure Subject to the provisions of sub-section (7), the Chairman shall be substituted;
(d) in sub-section (6), after the words, brackets and figures under sub-section (3) of Section 4 , the words, brackets and figure and subject to the provisions of sub-section (7) shall be inserted;
(e) after sub-section (6), the following sub-section shall be inserted, namely:
(7) No appointment of a person possessing the qualifications specified in sub-section (3) as the Chairman, a Vice-Chairman or a Judicial Member shall be made except after consultation with the Chief Justice of India. .
In Section 11 of the principal Act, in the Explanation, after the words any corporation , the words or society shall be inserted.
In Section 12 of the principal Act,
(a) in the opening paragraph, the words principal Bench and each of the additional shall be omitted;
(b) in the proviso, for the words the Vice-Chairman, subject to the condition that the Vice-Chairman , the words the Vice-Chairman or any officer of the Tribunal, subject to the condition that the Vice-Chairman or such officer shall be substituted.
In Section 13 of the principal Act, after sub-section (1), the following sub-section shall be inserted, namely:
(1-A) The officers and other employees of a Tribunal shall discharge their functions under the general superintendence of the Chairman. .
In Section 14 of the principal Act,
(a) the words and figures under Article 136 of the Constitution , wherever they occur, shall be omitted;
(b) after the word corporation , wherever it occurs, the words or society shall be inserted;
(c) after the word corporations , wherever it occurs, the words or societies shall be inserted;
(d) in sub-section (1), after clause (c), the following Explanation shall be inserted and shall be deemed to have been inserted with effect from the 1st day of November, 1985, namely:
Explanation. For the removal of doubts, it is hereby declared that references to Union in this sub-section shall be construed as including references also to a Union Territory. .
In Section 15 of the principal Act,
(a) the words and figures under Article 136 of the Constitution , wherever they occur, shall be omitted;
(b) after the word corporation , wherever it occurs, the words or society shall be inserted;
(c) after the word corporations , wherever it occurs, the words or societies shall be inserted.
In sub-section (1) of Section 18 of the principal Act,
(a) for the words any additional Bench or Benches of a Tribunal is or are constituted , the words any Benches of a Tribunal are constituted shall be substituted;
(b) the words principal Bench and the additional Bench or additional shall be omitted.
In Section 19 of the principal Act,
(a) in the Explanation below sub-section (1), after the word corporation , at both the places where it occurs, the words or society shall be inserted;
(b) in sub-section (2), for the words as may be prescribed by the Central Government , the words in respect of the filing of such application and by such other fees for the service or execution of processes, as may be prescribed by the Central Government shall be substituted;
(c) for sub-section (3), the following sub-section shall be substituted, namely:
(3) On receipt of an application under sub-section (1), the Tribunal shall, if satisfied after such inquiry as it may deem necessary, that the application is a fit case for adjudication or trial by it, admit such application; but where the Tribunal is not so satisfied, it may summarily reject the application after recording its reasons. .
In Section 22 of the principal Act,
(a) in sub-section (2), for the words after hearing of oral arguments, if any, allowed by the Tribunal in the circumstances of the case , the words after hearing such oral arguments as may be advanced shall be substituted;
(b) in sub-section (3), for the words holding any inquiry , the words discharging its functions under this Act shall be substituted.
In sub-section (2) of Section 23 of the principal Act,
(a) after the word corporation , the words or society shall be inserted;
(b) for the portion beginning with the words may appoint and ending with the words before a Tribunal , the words may authorise one or more legal practitioners or any of its officers to act as presenting officers and every person so authorised by it may present its case with respect to any application before a Tribunal shall be substituted.
For Sections 25 and 26 of the principal Act the following sections shall be substituted, namely:
25. Power of Chairman to transfer cases from one Bench to another. On the application of any of the parties and after notice to the parties, and after hearing such of them as he may desire to be heard, or on his own motion without such notice, the Chairman may transfer any case pending before one Bench, for disposal, to any other Bench.
26. Decision to be by majority. If the Members of a Bench differ in opinion on any point, the point shall be decided according to the opinion of the majority, if there is a majority, but if the Members are equally divided, they shall state the point or points on which they differ, and make a reference to the Chairman who shall either hear the point or points himself or refer the case for hearing on such point or points by one or more of the other Members of the Tribunal and such point or points shall be decided according to the opinion of the majority of the Members of the Tribunal who have heard the case, including those who first heard it. .
In Section 27 of the principal Act, for the words the order of a Tribunal finally disposing of an application , the words and brackets the order of a Tribunal finally disposing of an application or an appeal shall be final and shall not be called in question in any court (including a High Court) and such order shall be substituted.
In Section 28 of the principal Act, for the words, brackets and figures no court (except the Supreme Court under Article 136 of the Constitution) shall have , the following shall be substituted and shall be deemed to have been substituted with effect from the 1st day of November, 1985, namely:
no court except
(a) the Supreme Court; or
(b) any Industrial Tribunal, Labour Court or other authority constituted under the Industrial Disputes Act, 1947 (14 of 1947) or any other corresponding law for the time being in force,
shall have .
In Section 29 of the principal Act,
(a) in sub-section (1), in the proviso, the words or the Supreme Court shall be omitted;
(b) in sub-section (2),
(i) after the word corporation , wherever it occurs, the words or society shall be inserted;
(ii) in the proviso, the words or the Supreme Court shall be omitted.
After Section 29 of the principal Act, the following section shall be inserted, namely:
29-A. Provision for filing of certain appeals. Where any decree or order has been made or passed by any court (other than a High Court) in any suit or proceeding before the establishment of a Tribunal, being a suit or proceeding the cause of action whereon it is based is such that it would have been, if it had arisen after such establishment, within the jurisdiction of such Tribunal, and no appeal has been preferred against such decree or order before such establishment and the time for preferring such appeal under any law for the time being in force had not expired before such establishment, such appeal shall lie
(a) to the Central Administrative Tribunal, within ninety days from the date on which the Administrative Tribunals (Amendment) Bill, 1986 receives the assent of the President, or within ninety days from the date of receipt of the copy of such decree or order, whichever is later, or
(b) to any other Tribunal, within ninety days from its establishment or within ninety days from the date of receipt of the copy of such decree or order, whichever is later. .
In sub-section (2) of Section 35 of the principal Act,
(a) in clause (a), for the words three Members , the words two Members shall be substituted;
(b) in clause (d), for the words and the fees payable in respect of such application , the words and the fees payable in respect of the filing of such application or for the service or execution of processes shall be substituted.
In Section 36 of the principal Act, in clause (a), the words principal Bench and the additional shall be omitted.
Every person holding office as Chairman, Vice-Chairman or other Member of the Central Administrative Tribunal immediately before the commencement of this Act shall,
(a) if he possesses any of the qualifications specified for appointment as a Judicial Member under the principal Act, as amended by this Act, be deemed, on and from such commencement, to have been appointed as a Judicial Member of such Tribunal; and
(b) in any other case, be deemed, on and from such commencement, to have been appointed as an Administrative Member of such Tribunal.
Anything done or any action taken (including any application admitted or orders passed) by the Central Administrative Tribunal or any of its Bench or Benches immediately before the commencement of this Act in the exercise or purported exercise of its jurisdiction, powers and authority conferred by or under the principal Act shall be deemed to have been validly done or taken as if the provisions of the principal Act, as amended by this Act had been in force at all material times and accordingly, anything done or any action taken by the said Tribunal or any of its Bench or Benches shall not be called in question merely on the ground that
(a) the Bench or Benches of such Tribunal had not been properly constituted, or
(b) the said Tribunal had no jurisdiction to adjudicate or try any dispute or complaint or to hear any appeals in relation to such dispute or complaint.
(1) The Administrative Tribunals (Amendment) Ordinance, 1986 (1 of 1986) is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the principal Act, as amended by the said Ordinance, shall be deemed to have been done or taken under the principal Act, as amended by this Act.
In exercise of the powers conferred by sub-section (3) of Section 1 of the Administrative Tribunals Act, 1985 (13 of 1985), the Central Government hereby appoints the 1st day of July, 1985, as the date on which the provisions of the Act, in so far as they relate to the Central Administrative Tribunals, shall come into force.
(1)
Noti. No. G.S.R. 956(E), dated December 31, 1985, published in the Gazette of India, Extra., Part II, Section 3(i), dated 31st December, 1985, p. 2 [A-11019/28/85-AT]
In exercise of the powers conferred by sub-section (4) of Section 1 of the Administrative Tribunals Act, 1985 (13 of 1985), the Central Government hereby appoints the 1st day of January, 1986 as the date on which the provisions of the Act, in so far as they relate to the Gujarat Administrative Tribunal, the Himachal Pradesh Administrative Tribunal, the Karnataka Administrative Tribunal, the Kerala Administrative Tribunal2, the Maharashtra Administrative Tribunal, the Madhya Pradesh Administrative Tribunal and the Orissa Administrative Tribunal, shall come into force.
(2)
Ministry of Personnel, Public Grievances and Pensions (Department of Personnel & Training), Noti. No. G.S.R. 647(E), dated May 25, 1988, published in the Gazette of India, Extra., Part II, Section 3(ii), dated 25th May, 1988, p. 2 [No. A-11091/17/85-AT]
In partial modification of this Department's Notification No. G.S.R. 956(E), dated 31-12-1985, published in 1986 CCL-III-173 [151] and in exercise of the powers conferred by sub-section (4) of Section 1 of the Administrative Tribunals Act, 1985 (13 of 1985), the Central Government hereby omits the words the Kerala Administrative Tribunal, occurring in line 7 of the said notification with immediate effect.
(3)
Ministry of Personnel, Public Grievances and Pensions (Department of Personnel and Training), Noti. No. G.S.R. 764, dated September 23, 1988, published in the Gazette of India, Part II, Section 3(i), dated 1st October, 1988, p. 2893[No. A-11019/16/88-AT]
In exercise of the powers conferred by sub-section (4) of Section 1 of the Administrative Tribunals Act, 1985 (13 of 1985), the Central Government hereby appoints the 30th day of September, 1988, as the date on which the provisions of the Act, in so far as they relate to the Haryana Administrative Tribunal, shall come into force.
(4)
Noti. No. G.S.R. 1254(E), dated December 5, 1986, published in the Gazette of India, Extra., Part II, Section 3(i), dated 5th December, 1986, p. 2 [No. A-11019/82/86-AT]
In exercise of the powers conferred by sub-section (4) of Section 1 of the Administrative Tribunals Act, 1985 (13 of 1985), the Central Government hereby appoints the 5th day of December, 1986, as the date on which the provisions of the Act, in so far as they relate to the Tamil Nadu Administrative Tribunal, shall come into force.
(5)
Ministry of Personnel, Public Grievances and Pensions (Department of Personnel & Training), Noti. No. G.S.R. 738(E), dated August 3, 1989, published in the Gazette of India, Extra., Part II, Section 3(i), dated 3rd August, 1989, p. 2 [No. A-11019/78/87-AT]
In exercise of the powers conferred by sub-section (4) of Section 1 of the Administrative Tribunals Act, 1985 (13 of 1985), the Central Government hereby appoints the 3rd day of August, 1989, as the date on which the provisions of the Act, in so far as they relate to the Administrative Tribunal for the State of Arunachal Pradesh, shall come into force.
(6)
Ministry of Personnel, Public Grievances and Pensions (Department of Personnel & Training), Noti. No. G.S.R. 921(E), dated October 25, 1989, published in the Gazette of India, Extra., Part II, Section 3(i), dated 25th October, 1989, p. 2 [No. A-11019/9/88-AT]
In exercise of the powers conferred by sub-section (4) of Section 1 of the Administrative Tribunals Act, 1985 (13 of 1985), the Central Government hereby appoints the 1st day of November, 1989, as the date on which the provisions of the Act, in so far as they relate to the Andhra Pradesh Administrative Tribunal, shall come into force.
(7)
Ministry of Personnel, Public Grievances and Pensions (Deptt. of Personnel and Training), Noti. No. S.O. 715(E), dated October 22, 1991, published in the Gazette of India, Extra., Part II, Section 3(ii), dated 22nd October, 1991, p. 2 [No. 11019/61/89-AT]
In exercise of the powers conferred by sub-section (4) of Section 1 of the Administrative Tribunals Act, 1985 (13 of 1985), the Central Government hereby appoints the 22nd day of October, 1991, as the date on which the provisions of the Act, in so far as they relate to an Administrative Tribunal for the State of Bihar, shall come into force.
(8)
Noti. No. G.S.R. 227(E), dated March 7, 2000, published in the Gazette of India, Extra., Part II, Section 3(i), dated 7th March, 2000, p. 1 [A-11014/29/94-AT]
In exercise of the powers conferred by sub-section (4) of Section 1 of the Administrative Tribunals Act, 1985 (13 of 1985), the Central Government hereby appoints the 7th day of March, 2000 as the date on which the provisions of the said Act, in so far as they relate to the Punjab Administrative Tribunal, shall come into force.
Noti. No. G.S.R. 764(E), dated September 29, 1985, published in the Gazette of India, Extra., Part II, Section 4(i), dated 28th September, 1985, p. 2 [A-11019/13/85-AT]
In exercise of the powers conferred by sub-section (1) of Section 4 of the Administrative Tribunals Act, 1985 (13 of 1985), and in supersession of Notification No. G.S.R. 667(E), dated 20th August, 1985, the Central Government hereby establishes the Central Administrative Tribunal with effect from the 1st day of November, 1985, which shall be the appointed day within the meaning of clause (c) of Section 3 of the Act.
(1)
Noti. No. G.S.R. 934(E), dated July 4, 1986, published in the Gazette of India, Extra., Part II, Section 3(i), dated 4th July, 1986, p. 1 [No. A-11019/5/86-AT]
In exercise of the powers conferred by sub-section (2) of Section 4 of the Administrative Tribunals Act, 1985 (13 of 1985), the Central Government on receipt of a request in this behalf from the Government of Orissa, hereby establishes the Orissa Administrative Tribunal with effect from the 14th July, 1986, which shall be the appointed day within the meaning of clause (c) of Section 3 of the Act.
(2)
Noti. No. G.S.R. 1045(E), dated August 26, 1986, published in the Gazette of India, Extra., Part II, Section 3(i), dated 26th August, 1986, p. 2 [A-11019/28/85-AT]
In exercise of the powers conferred by sub-section (2) of Section 4 of the Administrative Tribunals Act, 1985 (13 of 1985), the Central Government, on receipt of a request in this behalf from the Government of Himachal Pradesh, hereby establishes the Himachal Pradesh Administrative Tribunal with effect from the 1st day of September, 1986 which shall be the appointed day within the meaning of clause (c) of Section 3 of the Act.
(3)
Noti. No. G.S.R. 1129(E), dated October 3, 1986, published in the Gazette of India, Extra., Part II, Section 3(i), dated 3rd October, 1986, p. 1 [No. A-11019/20/86-AT]
In exercise of the powers conferred by sub-section (2) of Section 4 of the Administrative Tribunals Act, 1985 (13 of 1985), the Central Government, on receipt of a request in this behalf from the Government of Karnataka, hereby establishes the Karnataka Administrative Tribunal with effect from the 6th day of October, 1986 which shall be the appointed day within the meaning of clause (c) of Section 3 of the Act.
(4)
Ministry of Personnel, Public Grievances and Pensions (Department of Personnel & Training), Noti. No. G.S.R. 753(E), dated June 29, 1988, published in the Gazette of India, Extra., Part II, Section 3(i), dated 29th June, 1988, p. 2 [No. A-11013/44/86-AT]
In exercise of the powers conferred by sub-section (2) of Section 4 of the Administrative Tribunals Act, 1985 (13 of 1985), the Central Government, on receipt of a request in this behalf from the Government of Madhya Pradesh, hereby establishes the Madhya Pradesh Administrative Tribunal with effect from the 2nd August, 1988, which shall be the appointed day within the meaning of clause (c) of Section 3 of the Act.
(5)
Ministry of Personnel, Public Grievances and Pensions (Department of Personnel & Training), Noti. No. G.S.R. 1150(E), dated December 6, 1988, published in the Gazette of India, Extra., Part II, Section 3(i), dated 6th December, 1988, p. 2 [No. A-11019/82/86-AT]
In exercise of the powers conferred by sub-section (2) of Section 4 of the Administrative Tribunals Act, 1985 (13 of 1985), the Central Government, on receipt of a request in this behalf from the Government of Tamil Nadu, hereby establishes the Tamil Nadu Administrative Tribunal with effect from the 12th December, 1988, which shall be the appointed day within the meaning of clause (c) of Section 3 of the Act.
(6)
Ministry of Personnel, Post Graduate and Pensions (Department of Personnel and Training), Noti. No. G.S.R. 311(E), dated June 21, 1991, published in the Gazette of India, Extra., Part II, Section 3(i), dated 21st June, 1991, p. 2 [No. A-12026/3/86-AT]
In exercise of the powers conferred by sub-section (2) of Section 4 of the Administrative Tribunals Act, 1985 (13 of 1985), the Central Government, on receipt of a request in this behalf from the Government of Maharashtra, hereby establishes the Maharashtra Administrative Tribunal with effect from the eighth day of July, 1991 which shall be the appointed day within the meaning of clause (c) of Section 3 of the Act.
(7)
Ministry of Personnel, Post Graduate and Pensions (Deptt. of Personnel and Training), Noti. No. G.S.R. 21(E), dated January 10, 1995, published in the Gazette of India, Extra., Part II, Section 3(i), dated 10th January, 1995, p. 2, No. 15 [No. A-11014/6/93-AT]
In exercise of the powers conferred by sub-section (2) of Section 4 of the Administrative Tribunals Act, 1985 (13 of 1985), the Central Government, on receipt of a request in this behalf from the Government of West Bengal, hereby establishes the West Bengal Administrative Tribunal with effect from the 16th day of January, 1995, which shall be the appointed day within the meaning of clause (c) of Section 3 of the said Act.
In exercise of the powers conferred by sub-section (6) of Section 5 of the Administrative Tribunals Act, 1985, I, K. Madhava Reddy, Chairman, Central Administrative Tribunal, hereby authorise all members of the Central Administrative Tribunal to function as a Bench consisting of single member and exercise the jurisdiction, powers and authority of the Tribunal in respect of such cases or class of such cases as are specified below with effect from 29-6-1987:
(a) Cases relating to change of date of birth.
(b) Cases relating to postings/transfers.
(c) Cases relating to entry(s) in character rolls made otherwise than as a measure of penalty under Central Civil Services (Classification, Control and Appeal) Rules, 1965.
(d) Cases relating to allotment and eviction from government accommodation.
(e) Cases relating to fixation of pay.
(f) Cases relating to claims of travelling allowance, medical reimbursement, leaves, joining time, transfer, T.A., L.T.C. and overtime.
(g) Cases relating to crossing of efficiency bar.
(h) Cases relating to grant of family pension.
(i) Cases relating to grant or refusal to grant of advances/loans.
(j) Cases relating to stagnation increment(s).
(k) Cases relating to grant of passes to Railway Employees.
2. All cases specified in para 1 above shall be posted for admission before a single-member Bench. If the single-member Bench is of the view that any such case is not fit for admission, it shall order such a case to be posted before a Bench of two members.
3. Notwithstanding anything contained in Para 1 above, if at any stage of hearing of any such case or matter, it appears to the Chairman or such single member that the case or matter is of such a nature that it ought to be heard by a Bench consisting of two members it may, subject to the proviso to sub-section (6) of Section 5 of the Administrative Tribunals Act, 1985, be referred by the Chairman or such Member, as the case may be, to a bench consisting of two members.
4. All urgent matters for admission and interim orders which are moved for hearing during vacation shall be heard by a Vacation Bench which shall ordinarily consist of a single member. The Chairman may, constitute a Bench of two members also as a vacation bench. However, if the single member sitting as a vacation bench is of the view that any case is not fit for admission, he shall order that such a matter be posted before a bench of two members, immediately after the vacation.
5. A Bench of a single member or a Bench of more than one member, as the case may be, shall be constituted in the case of Principal Bench by the Chairman and in his absence by the Vice-Chairman of the Principal Bench and in case of other Benches by the Vice-Chairman of the respective Benches and in their absence by the Chairman.
(1)
Noti. No. G.S.R. 823(E), dated October 31, 1985, published in the Gazette of India, Extra., Part II, Section 3(i), dated 31st October, 1985, p. 1 [A-11019/31(1)/85-AT]
In exercise of the powers conferred by sub-section (7) of Section 5 of the Administrative Tribunals Act, 1985 (13 of 1985), and in supersession of the notification of the Government of India in the Ministry of Personnel and Training, Administrative Reforms and Public Grievances and Pension (Department of Personnel and Training) No. G.S.R. 609(E), dated 26th July, 1985 (published in CCL-III-250), the Central Government hereby specifies:
(1) Delhi as the place at which the Principal Bench and the Additional Bench I and Additional Bench II of the Central Administrative Tribunal shall ordinarily sit; and
(2) Allahabad, Bombay, Calcutta and Madras as the places at which the other Additional Benches of the Central Administrative Tribunal shall ordinarily sit.
(2)
Noti. No. G.S.R. 309(E), dated February 20, 1986, published in the Gazette of India, Extra., Part II, Section 3(i), dated 20th February, 1986, p. 2 [No. A-11019/31(1)/85-AT]
In exercise of the powers conferred by sub-section (7) of Section 5 of the Administrative Tribunals Act, 1985 (13 of 1985), and in continuation of the notification of the Government of India in the Ministry of Personnel and Training, Administrative Reforms and Public Grievances and Pensions (Department of Personnel and Training), No. G.S.R. 823(E), dated the 31st October, 1985 [published in 1986 CCL-III-124 (103)], the Central Government hereby specifies Bangalore, Chandigarh and Guwahati as the places at which the Benches of the Central Administrative Tribunal shall ordinarily sit with effect from the 3rd March, 1986.
(3)
Noti. No. G.S.R. 907(E), dated June 25, 1986, published in the Gazette of India, Extra., Part II, Section 3(i), dated 25th June, 1986, pp. 1-2 [No. A-11019/31(1)/95-AT]
In exercise of the powers conferred by sub-section (7) of Section 5 of the Administrative Tribunals Act, 1985 (13 of 1985), and in continuation of the notification of the Government of India in the Ministry of Personnel, Public Grievances and Pensions (Department of Personnel and Training) No. G.S.R. 309(E), dated the 20th February, 1986 [published in 1986 CCL-III-308 (240)], the Central Government hereby specifies Cuttack, Jabalpur, Jodhpur and Patna as the places at which the Benches of the Central Administrative Tribunal shall ordinarily sit with effect from the 30th June, 1986.
(4)
Noti. No. G.S.R. 920(E), dated June 27, 1986, published in the Gazette of India, Extra., Part II, Section 3(i), dated 27th June, 1986, p. 1 [A-11019/31(1)/85-AT]
In exercise of the powers conferred by sub-section (7) of Section 5 of the Administrative Tribunals Act, 1985 (13 of 1985), and in continuation of the notification of the Government of India in the Ministry of Personnel, Public Grievances and Pensions (Department of Personnel and Training) G.S.R. No. 908(E), dated the 25th June, 1986, the Central Government hereby specifies Ahmedabad and Hyderabad as the places at which the Benches of the Central Administrative Tribunal shall ordinarily sit with effect from the 30th June, 1986.
(5)
Ministry of Personnel, Public Grievances and Pensions (Department of Personnel & Training), Noti. No. G.S.R. 896(E), dated September 1, 1988, published in the Gazette of India, Extra., Part II, Section 3(i), dated 1st September, 1988, p. 1 [No. A-11019/41(1)/85-AT]
In exercise of the powers conferred by sub-section (7) of Section 5 of the Administrative Tribunals Act, 1985 (13 of 1985) and in continuation of the notification of the Government of India in the Ministry of Personnel, Public Grievances and Pensions (Department of Personnel and Training) G.S.R. No. 920-E, dated the 27th June, 1986 [published in 1986 CCL-III-481 (372)], the Central Government hereby specifies Ernakulam as the place at which the Bench of the Central Administrative Tribunal shall ordinarily sit with effect from the 1st September, 1988.
(6)
Ministry of Personnel, Post Graduate and Pensions (Deptt. of Personnel and Training), Noti. No. G.S.R. 630(E), dated October 15, 1991, published in the Gazette of India, Extra., Part II, Section 3(i), dated 15th October, 1991, p. 2 [No. A-11019/31(i)/85-AT]
In exercise of the powers conferred by sub-section (7) of Section 5 of the Administrative Tribunals Act, 1985 (13 of 1985), and in continuation of the notification of the Government of India in the Ministry of Personnel, Public Grievances and Pensions (Department of Personnel and Training) No. A. 11019/31(i)/85-AT, dated the 1st September, 1988, the Central Government hereby specifies Lucknow and Jaipur as the places at which the Bench of the Central Administrative Tribunal shall ordinarily sit.
(1)
In exercise of the powers conferred by sub-section (2) of Section 14 of the Administrative Tribunals Act, 1985 (13 of 1985), the Central Government hereby specifies the 12th day of May, 1986, as the date on and from which the provisions of sub-section (3) of Section 14 of the said Act shall apply to the corporations or societies and other authorities, mentioned in the Schedule below, being the corporations or societies and other authorities owned or controlled by Government:
| Sl. No. |
Name of the corporation/society/other authority |
|
| (1) |
(2) |
(3) |
| 1. |
Central Board of Trustees constituted under the Employees' Provident Funds and Miscellaneous Provisions Act, 1952. |
Statutory Body |
| 2. |
Employees' State Insurance Corporation |
Corporation |
| 3. |
Central Board for Workers' Education |
Registered society |
| 4. |
National Labour Institute |
Registered society |
| 5. |
National Council of Safety in Mines, Dhanbad |
Registered society |
| 6. |
Council of Scientific and Industrial Research3 |
Society |
| 7. |
Central Social Welfare Board4 |
An authority controlled by Government |
| 8. |
Indian Council of Agricultural Research5 |
A society controlled by the Government |
| 6[9. |
Sports Authority of India |
A society controlled by the Government] |
| 7[10. |
National Council for Hotel Management and Catering Technology, Library Avenue, Pusa, New Delhi-110 012 |
Registered under Societies Registration Act, 1860 |
| 11. |
Institute of Hotel Management, Catering and Nutrition, Library Avenue, Pusa, New Delhi-110 012 |
Registered under Societies Registration Act, 1860 |
| 12. |
Institute of Hotel Management, Catering Technology and Applied Nutrition, Veer Sawarkar Marg, Dadar, Mumbai-400 028 |
Registered under Societies Registration Act, 1860 |
| 13. |
Institute of Hotel Management, Catering Technology and Applied Nutrition, CIT Campus, Tharamani PO, Chennai-600 113 |
Registered under Societies Registration Act, 1860 |
| 14. |
Institute of Hotel Management, Catering Technology and Applied Nutrition, P-16, Taratola Road, Calcutta-700 088. |
Registered under Societies Registration Act, 1860 |
| 15. |
Institute of Hotel Management, Catering Technology and Applied Nutrition, PO Alto Porvorim, Bardez, Goa-403 521. |
Registered under Societies Registration Act, 1860 |
| 16. |
Institute of Hotel Management, Catering Technology and Applied Nutrition, SJ Polytechnic Campus, Bangalore-560 001. |
Registered under Societies Registration Act, 1860 |
| 17. |
Institute of Hotel Management, Catering and Nutrition, Sector-G, Aliganj, Lucknow-226 020. |
Registered under Societies Registration Act, 1860 |
| 18. |
Institute of Hotel Management, Catering Technology and Applied Nutrition, F Row, DD Colony, Vidyanagar, Hyderabad-500 007. |
Registered under Societies Registration Act, 1860 |
| 19. |
Institute of Hotel Management, Catering and Nutrition, Government Poly Compound, Ambawadi, Ahmedabad-380 015. |
Registered under Societies Registration Act, 1860 |
| 20. |
Institute of Hotel Management, Catering Technology and Applied Nutrition, VSS Nagar, Bhubaneswar-751 004. |
Registered under Societies Registration Act, 1860 |
| 21. |
Institute of Hotel Management, Catering Technology and Applied Nutrition, Sikar Road, Jaipur-302 016. |
Registered under Societies Registration Act, 1860 |
| 22. |
Institute of Hotel Management, Catering Technology and Applied Nutrition, 1100 Qrts., Near Academy of Admn., Bhopal-462 016. |
Registered under Societies Registration Act, 1860 |
| 23. |
Institute of Hotel Management, Catering Technology and Applied Nutrition, Nehru Park, Bouluevard Road, Srinagar-190 001. |
Registered under Societies Registration Act, 1860 |
| 24. |
Institute of Hotel Management, Catering Technology and Applied Nutrition, AIDC Building, G.S. Road, (ABC Stoppage), Bhangagarh, Guwahati-781 005. |
Registered under Societies Registration Act, 1860 |
| 25. |
Institute of Hotel Management, Catering Technology and Applied Nutrition, Kherapatti Colony, Opp. Sirdisai Baba Mandir, Gwalior-474 002. |
Registered under Societies Registration Act, 1860 |
| 26. |
Institute of Hotel Management, Catering Technology and Applied Nutrition, G.V. Raja Road, Kovalam PO, Thiruvananathapuram-695 527. |
Registered under Societies Registration Act, 1860 |
| 27. |
Institute of Hotel Management, Catering and Nutrition, Sector-32-A, Chandigarh-160 047 |
Registered under Societies Registration Act, 1860 |
| 28. |
Institute of Hotel Management, Catering Technology and Applied Nutrition, Guru Nanak Dev College, Hardochanni Road, Gurdaspur-143 521. |
Registered under Societies Registration Act, 1860 |
| 29. |
Institute of Hotel Management, Catering Technology and Applied Nutrition, Kufri, Shimla-171 012. |
Registered under Societies Registration Act, 1860 |
| 30. |
Institute of Hotel Management, Catering Technology and Applied Nutrition, 31-Industrial Estate, Patna-800 015. |
Registered under Societies Registration Act, 1860 |
| 31. |
National Power Training Institute, NPTI Complex, Sector-33, Faridabad (Haryana). |
Registered under Societies Registration Act, 1860 |
| 32. |
Central Pollution Control Board, Parivesh Bhawan, East Arjun Nagar, Delhi-110 032. |
Constituted under the Water (Prevention and Control of Pollution) Act, 1974 |
| 33. |
Indian Institute of Advanced Study, Shimla-171 005. |
Registered under Societies Registration Act, 1860 |
| 34. |
Kendriya Vidyalaya Sangathan, 18, Institutional Area, Shahid Jeet Singh Marg, New Delhi-110 016. |
Registered under Societies Registration Act, 1860 |
| 35. |
Navodaya Vidyalaya Samiti, A-39, Kailash Colony, New Delhi-110 048. |
Registered under Societies Registration Act, 1860 |
| 36. |
Indian Council of Medical Research, Ansari Nagar, New Delhi-110 029. |
Registered under Societies Registration Act, 1860 |
| 37. |
Film and Television Institute of India, Law College Road, Pune-411 004. |
Registered under Societies Registration Act, 1860 |
| 38. |
Satyajit Ray Film and Television Institute, B.M. Bypass Road, PO Panchasayar, Calcutta-700 094. |
Registered under Societies Registration Act, 1860] |
(1)
Whereas the Principal Bench and the additional Benches of the Central Administrative Tribunal have since been constituted:
Now, therefore, in exercise of the powers conferred by sub-section (1) of Section 18 of the Administrative Tribunals Act, 1985 (13 of 1985), the Central Government hereby directs that the Principal Bench and the additional benches specified in column (2) of the Table hereto annexed shall deal with all matters falling within the purview of the Central Administrative Tribunal within the territories specified against the Principal Bench and each of the additional benches in column (3) of the said Table:
Provided that nothing contained in this notification shall debar the Principal Bench to entertain applications under Rule 6 of the Central Administrative Tribunal (Procedure) Rules, 1987.
| Sl. No. |
Bench |
Jurisdiction of the Bench |
||
| (1) |
(2) |
(3) |
||
| 1. |
Principal Bench (New Delhi) |
National Capital Territory of Delhi |
||
| 2. |
Ahmedabad Bench |
State of Gujarat |
||
| 3. |
Allahabad Bench |
(i) |
State of Uttar Pradesh excluding the Districts mentioned against serial number 4 under the jurisdiction of Lucknow Bench. |
|
| (ii) |
State of Uttaranchal. |
|||
| 4. |
Lucknow Bench |
Districts of Lucknow, Hardoi, Kheri, Rai Bareli, Sitapur, Unnao, Faizabad, Ambedkar Nagar, Baharaich, Shravasti, Barabanki, Gonda, Balrampur, Pratapgarh, Sultanpur in the State of Uttar Pradesh |
||
| 5. |
Bangalore Bench |
State of Karnataka |
||
| 6. |
Calcutta Bench |
(i) State of Sikkim |
||
| (ii) State of West Bengal |
||||
| (iii) Union Territory of Andaman and Nicobar Islands |
||||
| 7. |
Chandigarh Bench |
(i) State of Jammu and Kashmir |
||
| (ii) State of Haryana |
||||
| (iii) State of Himachal Pradesh |
||||
| (iv) State of Punjab |
||||
| (v) Union Territory of Chandigarh |
||||
| 8. |
Cuttack Bench |
State of Orissa |
||
| 9. |
Ernakulam Bench |
(i) State of Kerala |
||
| (ii) Union Territory of Lakshadweep |
||||
| 10. |
Guwahati Bench |
(i) State of Assam |
||
| (ii) State of Manipur |
||||
| (iii) State of Meghalaya |
||||
| (iv) State of Nagaland |
||||
| (v) State of Tripura |
||||
| (vi) State of Arunachal Pradesh |
||||
| (vii) State of Mizoram |
||||
| 11. |
Hyderabad Bench |
State of Andhra Pradesh |
||
| 12. |
Jabalpur Bench |
(i) State of Madhya Pradesh |
||
| (ii) State of Chattisgarh |
||||
| 13. |
Jodhpur Bench |
State of Rajasthan excluding the Districts mentioned against serial number 14 under the jurisdiction of Jaipur Bench |
||
| 14. |
Jaipur Bench |
Districts of Ajmer, Alwar, Baran, Bharatpur, Bundi, Dausa, Dholpur, Jaipur, Jhallawar, Jhunjhunu, Kota, Sawai Madhopur, Sikar, Tonk and Karauli in the State of Rajasthan |
||
| 15. |
Chennai Bench |
(i) State of Tamil Nadu |
||
| (ii) Union Territory of Pondicherry |
||||
| 16. |
Mumbai Bench |
(i) State of Maharashtra |
||
| (ii) State of Goa |
||||
| (iii) Union Territory of Dadra and Nagar Haveli |
||||
| (iv) Union Territory of Daman and Diu |
||||
| 17. |
Patna Bench |
(i) State of Bihar |
||
| (ii) State of Jharkhand. |
||||
1. Repealed by Act 2 of 2018, S. 2 and Sch. I, dated 8-1-2018.
2. See Noti. No. GSR 647(E), dt. 25-5-1988 below
3. Provisions of Section 14(3) applied (w.e.f. 17-11-1986)
4. Provisions of Section 14(3) applied (w.e.f. 2-3-1987)
5. Provisions of Section 14(3) applied (w.e.f. 15-5-1987)
6. Added by GSR 542 (E), dt. 11-7-1995, provisions of Section 14(3) applied (w.e.f. 17-7-1995)
7. Sl. Nos. 10 to 38 added by GSR 748(E), dt. 17-12-98, provisions of Section 14(3) applied (w.e.f. 1-1-1999)