Central Administrative Tribunal - Mumbai
S M Misra vs M/O Urban Development on 31 July, 2019
4 Lad NO SLU S OE SUL CENTRAL ADMINISTRATIVE TRIBUNAL MUMBAITBENCH, MUMBAL ORIGINAL APPLICATION No.210/00154/2019 Date of Decision: 31° July, 2019 CORAM: R.VITAYKUMAR, MEMBER (A) S.M. Misra, Ex-Meniber, Authority of Advance Raling Mumbai Flat No.16, 8" Floor, Bhulabhai Desai Road, Mumbai-400 026 Off, Add. Authority for Advance Rulings, $° Floor, ' Hoest House, V, K. Shah Mare, Nariman Point, Munabai 409 021 . Applicant (By Advocate Shyi Rajendra ; oe VERSUS 1. Setretary, Ministry of Urban and Housing Develapment, Maulana Azad Road, Rajpath Read Area, Central Secretariat, Near Udvog Bhawan Metro Station, Rajpath Area, Central Secretariat, New Delhi, Delhi 110 001, ho Directorate of Estate, Old CGO Building, 3° Floor, 101, Maharishi Karvey Road, Marine Drive, Muntbai 400 620. 3. Estate Manager, Old CGO Building, 3° Floor, 101, Maharishi Karvey Road, Marine Drive, Mumbai 400 020. ~ Kespondents (By Advocate Shri Rishi Kumar proxy counsel for Shri BK Ashok) ORDER (Oral)
Q ~% = = 't ~ b K a 2 ty ke oer. under Secticn if of the Administrative 7 wh aoe +t ae 4 3 - + 4 Preisunals Act, 1985 seeking the following "81. The applicant prays that the respondents be directed to allow the applicant to retain the quarter at normal rend till six months from his retirement:
8.2, The applicant prays that the Respondents be directed not to harass the applicant for vacation of quarter till the final outcome of this application:
Gh No SUN Fae 2G EY ho 8.3. The Hon'ble Tribunal may pass any order or further orders as this Hon'ble Tribunal may deem fit and proper in the facts and circumstances of the case."
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2. The applicant superanniuated from tne post € Mamba: Authority fe Advance Post Or MSMoer AULAOLLIS LOE AOVaANCS ek eae f : a Fea EY » % * oe oe vrtane x cy, .
Rulings, Mumbai-and was soccupying Government Ct : < . x de. 3 he ety, AA bs _ accommodation Tyoe VIO allotted to him a The applicant superannuatea on 21.11.2018 and he was directed by the vespondents Nos.2 and 3 to vacate the quarters by 21.02.2019 on completion oof three months from his superannuation or else¢ on % a » be 2 to pay market rent for the oeriod seyond = mmy ane - riod a that. The applicant contends that he. is entitled to retain the quarters for . 81x months on normal rent and for this purpose, he refers to Rule 4023} GD | Retirernent, voluntary retirement, six months | retirement on medical grounds, on normal licence fee. 'terminal leave or compulsory:
retirement funder FR 360)], 'retirement on deputation from.
ineligible organizations during the) initial constitution . of -- such! organization, technical resignation, 'death of allottee on re-employment' (irrespective of retention availed on.
retirement) and death of an allottee.
who is not a regular Government.
servant or deputation outside India.
de tp Bo Od No. 2/00 1542012 by the respondents and in ths circumstances, rt fe a xm
1) in *O eS pondents should have applied the Rule in question rather than to various orders 4, The respondents have filed their reply re stating that the applicant was allotted GPRA necommodation at Mumbai on reappointment as Member and aiter superannuation, the uarters was canceled with terms of the effect from 21.02.2019 ain provisions of the respondents OM No. 12035/28/96-Pol. I fVol. IT} dated 08.12.2016 Annexure R-3} read with OM No.12035/28/96-Pol.IT (VoL, TIL) dated 95.04,2018 fAnnexure R-4d}) in the sé scond mentioned letter, the period of six months was reduced to three months on completion of nure at reappointment by the ACC, o te Rejoinder has been filed by the applicant.
5. During arguments, the learned counsel for the applicant reiterated his pleadings and was asked to argue on the issue -ot Surisdiction of this Tribunal and alsa on antive claim on merits.
ct the subs é. Im the substantive aspect, the Learned counsel for the applicant took the Tribunal through the provisions of two OMS relied upon by the respondents and questioned their levance since they appeared to relate to Allotments in Delhi only and therefore, could not apply to the allotments made in Mumbad . Morgover, as already urged in the gleadings, hese OMS cannot supersede the gazetted by the Government. Therefore, reliance of the respondents on these OMs over the orovisions of the Rule was not in.
consonance with the law.
7. On the aspect of Jurisdiction, the iearned counsel for the applicant refers to egrtain decisions taken by the Hon'bie High Court of Delhi in Ran Singh Kohar Vs. Union of India and others in WP (C) No.7885/2014 decided on 17.11.2014 in which it was held that there was a duty cast om the allottee to prove that he could continue in the ss quarters beyond O1.06.1986 up ta 03.05.
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"1S. The purport of the judgments cited by the learned counsel for the respondents is that if allotment of residence is not a condition of service of an employee, the CAT has no jurisdiction in terms of Section 3(q)(v) of the Administrative Tribunals Act. Ik is not disputed that the allotment and occupation of the said staff quarter to the applicant was as per Rules, and hence dt-cannot be said that-allotment of residence to the applicant is not a service condition of the applicant. It is also not the case of the respondents that the impugned order issued in exercise of Wew of the matter, the aforesaid judgments are not applicable to the facts of the case, and accordingly, this Tribunal has jurisdiction to entertain the present QA."
? OA Na, 2VOOTI MAGI g, The learned counsel for the applicant also relied on the decision of the Principal Ssench of this Tribunal in Mahender Singh Bisht {OA No. 3064/2018, decided en 19.09.2018) where the Tribunal decided not LO take up the matter which had already being proceeded under the PPE Act since in terms of the rulings of the Hon'ble Apex Court in Unien of India Vs. Rasila Ram & Ors. reported in JT 2000 (10) Sc 503, the Tae ripunal could not have jurisdiction in such matters.
10. However, the learned counsel For the of this Bench in OA No.624/2018 (Rajendra Ve. Secretary, M/o Urban and Housing Development & Ors) decided on 10.06.2019 by ny Bi a Vision Bench in which it was held that the provisions of ths GSR 598{E} dated a O6.Z017 which were the pravailing Rules in question could not bea superseded by OMs, circulars and executive instructions issued = ha 3 a & o God! Uo = Qo 8G re a Oo 8 im | a rs et 4 < Wo ha 61 A ey a i a co ry uy en © is Ww 43 ' i ret ne si Es a 4 a ne 4, Oo 4 x co a w .
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a) 7 ved q a @ & 43 wy 6 @ ' by @ : aa My ® D BR - 8 ed i 6s woo o ° m4 Oo 8 & 5 5 ny . fo = nn » oA oD © ago oO 8 oom @ B&B 8 4 4 og 8 om ae Mo thes eh o © oh Ba wed @ ap} ond rf 'O @ oes fe a ™ 64 ' op» | Gs th = me Ley a u a $4 bi Ch + a 6 . ie Sf & 'a O of a Be o hUG®!lUue " oe we G & © x de a O4 No. 21G001 34/2019 eta. An a, * os a Pet Rar For reqdularigation. They had urged trav A 3 a A 4a _ ey Section Sfq) Ov} ot fae Administrative Tribunals Act, 1999 which referred to "any employee including the claim to residential accommodation aS aA service matter. The a. ee yh x eee mm ey hme following observations:
"4 Section 3 (q} (v) which is material for our purposes in reproduced for proper appreciation of the issue involved:
"(q) "service matters" in relation to a person, means all matters relating to the conditions of his service in connection with the affairs of the Union or of any State or of any loval or other authority within the territory of India or under the Control of the Government af India, or, ag the case may be, of any corporation [or society] owned or controlled by the Government, as respects-
Gy ws.
(1) ow.
Gu)...
(EV) sees
(v) any other matter whatsoever"
5, It must be clarified at the very outset that claim fo allotment of Govt. residential accommodation does not become condition of service unless the relevant service Rules provide so. No such rule was shown or pressed in service in the present case which provided for petitioners entitlement to residential accommodation. The expression "any other matter" occurring in Sub Clause V could not be also interpreted so liberally and loosely as to include any matter whatsoever whether or not it was related to employees service condition. The words "any matter" would be read esjuda generis and in the context of provisions of Rule 3(Q). Otherwise any contrary interpretation placed on it would lead to absurd results and would make Tribunal a forum for all 10 Od No 21GO0L3 42019 matters including private matters of an employee. That indeed cannot be the intent and purpose of this Rule which defines the service Matters for purposes of giving jurisdiction to Tribunal. The employee's non charging of HRA would be inconsequential in this regard and would not convert his claim for residentia! accommodation to service condition.
6. As regards pool Rules, they only regulate the allotment of Govi. accommodation and do not confer any right as such on an employee to claim it."
id. Going further, in the particular circumstances of the case whers action hed .. ' sas . > 5 4 ra aI Rome : we hey been initiated under the PPS Ret and the based on Rasila Ram supra, the Hon'ble Bigh i ¢ - Y RAs -} : iy ger de i aig ray ee VOUET upneia that view. PurtMmer, om the c es ee ge . _ ~ aspect Or JUTLSdiclion in respect or allotment or regularization of Government rt 2 s > ~ 3 <= 3 Oy ~ BS SEN YET oR TE * ? x Tee SOR NE twee accommoagation, it held as follows:
"10. We, accordingly, hold that CAT had no jurisdiction to entertain OAs claiming allotment or regularization of Govt. accommodation unless such claim was shown to be a condition of service. Nor:
could it assume jurisdiction where eviction action, was taken against an employee for his alleged unauthorized occupation of the premises under the Eviction Act. These petitions are accordingly dismissed and Tribunal order affirmed."
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