Central Administrative Tribunal - Mumbai
Anwar Mohammed Khan vs M/O Railways on 3 June, 2019
3 OA NoBER IO} 4 CENTRAL ADMINISTRATIVE TRIBUNAL MUMBAI BENCH, MUMBAL ORIGINAL APPLICATION No.667/ 2014, Date of Decision: 03.06.2019, CORAM: DR. BHAGWAN SAHAL MEMBER (A) RN. SINGH, MEMBER (#} Anwar Mohammed Khan, Aged about 61] years, Ex-Assistant Driver, Central Railway, Kalyan, Réat 12, Shreeram Wadi, House No.3280/) , - Bismillah House, Beside Royal Complex, at & Past Ghoti, Tal. [gatpuri, Dist, Nasik 4224020 1, Applicant (By Advocate Shri S.R. A tre) VERSUS dd. The Union of India, Through the General Manager, Central Railway, Head Quarters Office, Mumbai CST, Mumbai 400 001. =. 'The Divisional Railway M anager, Mumbai Division, Central Railway, DRM's Office, Mumbai CST, Mumbai 400 001. 3. The Senior Divisional Electrical Engineer, (PRS) OQ, Mumbai Division, Central Railway, DRM's office, Mumbai CSP, Mumbai 400 901, ae Respondents (By Advocate Shri S.C. Dhawan) ORDER (Oral)
Per RN. Singh, Member ip wt Se de cw ome . : ee Spe Does Fe ay a neard the learned SOUNSels for the parties, z Role pace. Ras > chee rec Aistory anc a Lh S&S ih ASD aa tet ee eS & xo qt 4 backawroannea anced eh precise fart sf thea Ane Sale around src BAe precase fact of Cre Case Jaen Tes =. my hee am, nd ea yy tet Sn Pg dt be ya a Ae gy aaS been noted by this Tribu al in its wet eae fa yy = : Ja pe ot ek as TEL . oF Graer/dudament Gated 2O.h2 2037 Ly Ay 2 No. 66720) 4 a NTy Qe Dy 2 os pee a} " een aye, Pa s- NO.SS/2006 filed by the bresent aprolicant Fay ! ate poe q gy geet, oe we é£ 4 a only (Annex. A-6}. Phe has filed MR RM 59 fon Seats pe te ey aR PE a ep Dae ey tM Baw OA No.S9/2006 seeking the following reliefs;
"Sfas fo call for the record i of the case From the respondents and after perusal of the same, quash and set aside the impugned arders dated £6.09. 2003 and 30.2 1.2004 with all consequential benefits, Sb} fo direct the respondents ta reinstaiie ihe applicant! In service and to treat the period from 12.06.1986 onwards as duty for all purposes.
8.) Cost af the Original Application be provided for, & a} Any other further orders as this Tribunal may deem fit, proper and necessary in the facts and circumstances of the case."
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3. in para 7 of the order/judgment dated re % At 4 Woe tae SE en Y ag sey so "
"6.12.2011, this Tribunal has ordered as Sens Gu in se far as fe) above is concerned, that being not directly connected with the issue involved here, liberty ix given te the applicant to separately fle a.representation and have his grievance redressed, jailing which he could seek -
Y ae judicial intervention.
4. Para id of the order/dudgment dated Py eg NOR a a ONT Sn faanke ape ay et " eet Ep en tpt ef.,de.¢O0ii im OA No.53/2006 reads as under:
"ES, the OA is, therefore, disposed of with a te 4 ; Pong 2 if 2 by ed ' @reetion to the Appellate A uinarin that the quantum of penalty be reconsidered (in view of half the charge having found witenable} and tre decision communicated to the applicant Time ealendared for this purpose is three months front hid 23) a3 : Y £43 om a ed Bey & . a sn bet 4 a Sy, 4 A ' V i a . a mE CO G@ HF 8B ee tT Ty
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Reverteweardd at <a, ngs and &. AGQ@rieved OL the aroresaid, the > ae , 3 wl a CNM, on apesiacant has filed the vresent OA seekine the following reliefs:
"8. Phis Hon'ble Tribunal be pleased to cail for the record and Proveedings of the present case and dfier excunining the legality and propriety thereof, direct the respondents to disburse to the applicant, the difference in payment of "pprapriate Salary and Subsisience Allowance for the period from Jamary, 1986 fll 16" of Seprember, 2003 as specifically pointed out by the applicant in the statement annexed to this Original Application at AHREX.A-S, the difference amounting to about Rs4, 70 3726. along with an urterest @ 186 pia. Hill its realization 8.8} Pass any such order andlor orders ag this Hon'ble Tribunal deems fil praper in the facts and cireumstances of the present case, & a Costs of the application he provided for °
9. im response to the natice issued by this Yribunal, the respondents have filed their reply and the applicant by submite3 a thet the claim made by the applicant 28 barred wy Vidya d Rae Soy Pye os FO Fe +LMATAL TON, GSliay and ia the present OA is xsst D a Od No. 6822014 p Union of india Vs. MK. Sarkar, (2010) SCC (L&S) 1126, iE} SS. Rathore Vy. State of MP. 1989/2) ATC $21. a Hy Esha. Bhattacharjee Vs. Managing Committee of Raghunathpur Jafer Aeademy, 2014 fF) AISLE 20."
Lo. Besides the objection of limitation, the respondents have also submitted that the = 4 on ey te vt - 4 "4 ey = 17 " a BPPLACAaNK Was Paid subsistence allowance & with the provisions of Rule 1342 and 1343 of 4 REC Vol.ff xvead with Rule & of Railway servants (Discipline and Appeal) Rules 1968. The respondents have further referred to various calculations and pay wee TO o La 3 v a qty on 3 ¢ . apoiicant's suspension. Learned. counsel fer atiidavit further submits that ali the admissible payments have already been made + i ae EO a en sal epee La ~ ot sa ro tne €@ppiicanh and mothing remains due. = 4 -- we ee te Je ce he dn ba However, he admits the fact that on «the omy oS ees af a 8 : et sate gts wy ig te 4 ces applicant's aforesaid two representetions o ° D Bo o ou i god '.
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4 "ea fant a Cen t gk % od x Save wa BR 3 OO ? O4 No. 6602014 4 saainy ' 4S Sy , og ie 4 FN get ed Le by PaSSing @ ressonec and « peaking Oraer 1p MOORS AMA wrprk Poms WR Ry Aor . CVE PS aq oy ary AlCOrasnce WLTh LAW, Within a period o SO oe days from the date of receipt of a certified copy of this order:
(AN Singh) | (Dr. Bhagwan Sahai) Member (J) . Member (A) of pgiy coy,