Balaji Ramba Gaikwad vs Bharat Sanchar Nigam Ltd on 17 December, 2019

[Cites 11, Cited by 0]

Central Administrative Tribunal - Mumbai

Balaji Ramba Gaikwad vs Bharat Sanchar Nigam Ltd on 17 December, 2019

 

I OA No. 15/2015 & OA No.627/2013
CENTRAL ADMINISTRATIVE TRIBUN AL,
MUMBAI BENCH, MUMBAL
OA No.15/2015 & OA No.627/2013

Dated this Tuesday the 17" day of December, 2019.
Coram: DrBhagwan Sahai, Member (Administrative)

Ravinder Kaur, Member (Judicial).
O.A. 18/2018

 

Shri R.G. Kulkarni,

Divisional Engineer (ACMT), BSNL,
New Administrative Building,

2°! Floor Sanja Road Osmanabad-413501.

Residing at:

Walmiki Nagar, Opp. Aswamegh Hotel,

Barshi Road, Latur~ 413 331. . Applicant in
OA. 15/2015.

O.4,627/2013

Balaji Ranba Gaikwad,

Divisional Engineer Planning,

BSNL, New Administrative Building,

2" Floor Sanja Road, Osmanabad-413501.

Residing at:

CEN-2001/1-13/292 Maharashtra Graha

Nirman Sanstha, Barshi Road,

Latur-413 312. . Appleant in
. OA627/2013.

(By Advocate Shri G.B. Kamdi).
Versus

i. Bharat Sanchar Nigam Ltd.,
through Chairman & Managing Director,
Bharat Sanchar Bhawan H.C. Mathur
Lane Janpath, New Delhi - 110 001.

The Director (HR),
Bharat Sanchar Bhawan H.C. Mathur
Lane Janpath, New Delhi -- 110 001.

te

The Chief General Manager,
BSNL Maharashtra Telecom Circle,

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ORDER

Per : Dr. Bhagwan Sahai, Member (A)

S. Masurkar). 19,09,2019 Order delivered on : 17.12.2019 > ee F V ® 1 Santacruz (West), Mumbai-400 034. Shy BSNL Admn Bldg., Juhu Road, The Sr.General Manager, BSNL, Latur - 413 (By Advocate Shr Order reserved on 4, La}.

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1). Shri Balaji Ranba Gaikwad, while working as Divisional Engineer (Planning} quashing and setting aside of charge-meno { of try ry ss mM 3 et issued to him dated 17.03.2008, punt order of Disciplinary Authority (dated from the respondents.

2013

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2. nn 4 ts a t: } 3 i . A mo i as} ch a 3 ws 6 rate oF 27 paise per page per Copy, Rule 6 ef General Financial Rules {GFR} and devotion to duty thereby contravening provisions of Rule 4(1 fa} ib) of BSNL CDA Rules, 2006.

2 tb). The applicant submitted his. reely LO the charge-memo denying bhe

-allegations. Thereafter the departmental-

inquiry was ordered by the Disciplinary appointed De .U.N. Palandurkar, Asst. xt " Tos = a 4 General Manager (Lease CKT), Nagpur as tne Inquiring Authority anc Shri D.P. Pati, ne, CGMT, Maharashtra Circle, BSNL, Mumbal 2009 concluding that one part of O rs ts Ce a 3 3 O13 P f fa 7 n ie OANOLS/2015 & OANo.6 m4 co a Oo go. bd a) a) 4 eI 44 wo. ut £3 y 1 . "

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a4 5 wad os} me EAT 3 Gal ewacd received charge -memo aart eel cr {D on re Bey y me.

Or OD iB i 17.03.2008 issued by the General 3 ae ts Talecom BSNL, Latur under Rule 26 of BS! "¢ Rules, 2006 with an Article of Charge following the departmental guidelines in this regard, he recommended for approval and placed order for printing of telephone sp iy +4 : wy ea aN es x ---- 7 "

directory for Latur SSA for the year ZOO) ee ~ : meetin a additional 10,000 copies in Engiisn ana 25,060 copies in Marathi and printing of Pas 2013 i ?

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rejected by the Appellate Authority sy order dated 05.09.2011. Thereafter the

3. Contentions of fhe Parties:

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4

lega 4 cur ad 3 We a be wed 44 aa and ary whims.

iplin C ak UppPort x ed only nt were notifti th a proceedings 3 fn}.

3a}.

ay eof yd es, cp fa "re 1 ' eet vod |

-t aed 4a s ms rot ha State of Madhya Pradesh Vs. Bani Singh and Another, ATR 1990 SC 1308, #6 OA No, 152015 & OA No.627/3013 fii). State of Punjab Vs. Chaman Lal, 1993 SCC (2) 570, (iiit}. PVMahadevan Vs. M.D. Tamil Nadu Housing Board, 2005, {iv}. S. Sagar Vs. Union of India, 93(2001) DLT 194,

iv). Union of India Ys. H.C.Goyal, 1964 ATR 364, ivi}. Transport Commr Vs. Radha K Moorthy, 1995 SCC (1) 332, fvii}. Jeevan Kumar Jha Vs. State Bank of India & others dated 10.09.2014, (vill). Writ Petition (C) 5466/2000 dated 07.07.2011 of Delhi High Court, (imi. The Government of Andhra Pradesh & Ors, Vs. A. Venkata Rayudi, SC Appeal (Civil) 2302/2005 dated 31.10.2006, 2007) 1 SCC (L&S) 244, {x}. Anil Gilurker Vs. Bilaspur Raipur Kshetriya Gramin Bank and another, (2012) 2 SCC (L&S) 926, (xi}. O.A.2596/2012 & O,A3465/2012, CAT, Principal Bench, New Dethi decided on 29.08.2013.

17 OA No. 15/2015 & OA No.627/2013

initiation and conclusion of the disciplinary proceedings, in next three it is regarding sufficiency of evidence to prove the charge, in (ix) and (x), it is about vagueness of charges and in (xi} it ig with reference to applicability of BSNL tn the reply and during arguments the respondents have contended that ---

conclusion different from that of the $ ay 8 pds wD competent authorities. However, this ® beyond the scope of judicial review of th fenet Tribunal as settled in the followin 1 caselawsi-

{i}. State of Tamil Nadu Vs. = 5&.

Subramaniam, AIR 1996 SC 1232, otis, Zi}. Govt. of Tamil Nadu Vs. §. Vel Raj, 1997(1) SCSLI 227, {Lili}. Govt. oF Tamil Nadu Vs. K.N. Ramamurthy, 1998{1}) SLU (SC) 63, 18 OA No 15/2015 & OA No.627/2013 at fiw). Commissioner and Secretary to the Govt. Vs. S. Shanmugam, Jf 41998 (4) sc 2366, iw}. Union of India Vs. B.R. Srivastava, 1998(1) ScSLo 74, Ovil. Union of India Vs. AB, Nagamalleshwari, 1998 (1) ScsLg 78, (vil). Apparel Export Promotion Council Vs. A.K. Chopra, Jf 1998 Sc 61, (vill). Deputy Commissioner, KEVS Vs. of. Hussain, AIR 2014 SC 766={2013} 1060 sec.

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Balaji Ramba Gaikwad vs Bharat Sanchar Nigam Ltd on 17 December, 2019