Central Administrative Tribunal - Cuttack
Aditya Prasad Panda vs D/O Post on 7 September, 2023
¢ Adin.) a nia od ME a8 aa) x TRIBU } .Member { ae fore, p * rE eres oe pod inn al a ye 4 pre bon om eee 'nent L H Pree, 'ed ;
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% * ; sis 2 ft nt et ~ 3 pon me OD 6 oe Soom 'oe Z d . seid c we ben, bes, & rs Pd x FY o AL a Apa ot at on ise oe ae a pot Sos m ye Paty me 2 Tree, "on egy ae 's / 7 eee * oe, bon z Tat om 2 'ete "ern ro Ba fyrough the pleadings an d decuments placed in support sunse! far the applicant has submitted that while the applicant was working 8s Suf-Postmaster (SPM), P.T.C Angul 3.0. he was transferred and posted as officiating Postmaster, Angul BO on 22011 vide the Memo No, B3/ChUV(S} dated O3.03.2001. The post £ Postmaster, Angul HO is in the cadre of HSG-1. At the time of pasting of the applicant as officiating Postmaster, Angul HO, he was neither even promated to the L8G cadre nor the senior mast official of the Division.
Due to the pendency of huge pending matters nobody was interested to os.
oe wark against the post af Postmaster, Angul HO. Because of the honesty, Ro without sincerity and efficiency, he was posted as Postmaster Anu! uhy extra eemuneratian ast of Postmaster, Angul HO is in a sting, he was neither at LaG cadre PRON the Serer PAyOose adicial ih the LAishor. He wot ke! as Rostrpaster, Angul NO from (405.207) to January, 2015 and completed huge aumber of unsettled past works and pending works of the HO. He was directed to temporarily 'antes 3} from: O1TO2.2015 ts al tant, Angi 2 SiS SES ke & & z ee os } ey BAS.
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ees , Sent ea * heey we ny ' : oe h, "ew ae oo ad, we ' 33 taht CE eed ce s, we ™ OS oS ee wee fate) te fend pte rand a a wii ata od ed there was no scope for him ta t} Pa) oe ienow about the fraud committed by Sri Naik. It has been commended tha fe although, he had stated sm in his reply to the shaw cause, the authorities "5 sat carncermed without considering the matter, imposed the punis hment of Sercstyose cachgedy ge u by ny whimithe " i} iS th _ } site ah Frag reviver, which is bad In law. if has been submitted fat the GP PQCATER Sets not committed any fraud ar lass to the Govt, therefore, for the loss om sustained by the department due to the fraud committed by another persan, the applicant ought not ta have been visited with the purishirient.
3.7 Last but not the least, it has been submitted that the respondents Imposed the punishment without causing any detailed Inquiry as mandated by the decision of the Hon'ble Apex Court in the case of and, that, impositicn of punishtrent an account of contributory negligence has already been > held not sustainahle by this Tribunal in OA Noe. 6354/2018 dated ELULeOL) (Sukomal Bag Vs. UOl & Ors}, which was upheld by the Hon'ble Nigh Court of Orissa vide order dated 22.06.2011 In W.PO Na.
4343 2011 as also in OA No. 6492011 [Aditya Prasad Panda Vs, UOT & tlanmed in the QA.
4. On the other hand, Ld Counsel for the respondents, taking through the gleadings made In the counter and documents annexca in ion of jaw thet the support therenf, has submitted that trite is the posi eourt and tribunal should not interfere in the decision taken by the ey on ee oxy oe ese OEE PES pees Eee? oi competent authority in Cie matter of Gispiinanry procees dings and Sy x Interference may be possible only where there has been inne Sti tag caused in the decision making process of the matter, such as Infraction of any of the cules and/or principle of natural justice. Whereas In the present case, noe such vinlation of any af the rules or princinic:
natural dustice has occasioned in the decisian making process of the matter. In this regard, relying on the notification of Govt. af India vide Nentt af Personnel & OM No didi2/6/94-Estt.(A) dated t ca 28,09.1994, having regard to the judgment af "Hon'ble Supreme Court of India in the case of State Bank of India vs. Samarendra Kishore Endow PLOG4 LISLE S16], itis submilted by the La Counsel fer the respondents that Teibonal should pet substitate its own discretion for that of ihe authority to the cases of penalty imposed after reeular procedure.
judament af Hon'ble Supreme Court of India in the case of Parma Nanda ys. State af Haryana and others [1969(2) Supreme Court Cases- iy which is Incorporated under "Govt. of (ndia's Decisions" under Rule-15 urisdiction of Pribunail to Interfere ters or puinfshment cannot fe equated with an * a, yee wee ene a ore.
rer oF % oe votes wee aM te pews weeny 'eat pooed wee.
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co pea eee fe £i it Ras been submitted that the applicant falled to verify the xenuineness of the withdrawals with reference to srmecimen : dignahures of the depasitors as per Rule-S8(ijta} of Post ONice Savings Bank fae) ron
--_ Manual Volume-l while functioning as Assistant Postmaster {Saving Bank} of Angul Head Fost Oftce, which facilitated fraud and misappropriation committed by Shri Biiayva Kumar Naik, Sub Postmaster {in Charge}, Bagedia Sub Post Office and that remained x undetected. Applicant had deputed Shri Bijlaya Kumar Nalk, Postal Assistant, Angul Head Post Office, knowing the history af his several fraudulent achivities to Bagedia Sub Fost Office, to work as single nanded Sub Postmaster there ey ogy psey ae SETA ONT TS. pa .
ope to said Shri Naik to commit fraud from several Savings Bank accounts at Sagedia Sub Post Office.
i Taking (ato canskieration the defence representation of the applicant, he Raving found neghy iF relevant rules, punishment of installment of Rs VSO00/ p eel er taonth was awarded fo him beeping in qiew total dass of Rs, 6 S407 76,28 to the Gavernnment in the related fraud ree re Rocke Yc ee ee & cies hes OR WEEE ES A we iad ESS 4.5 Tt has been submitted that as Anpendis-4 af PAT Financial Hand Book Volume- 1, every Government officer shauld be vigilant In res of the expenditure and the custody of money. Personal lighiity shall he strictly enforced against all officers who are dishonest, carels re ywhere lass is due fo neglizent in the duties entrusted to them. In cas delinquencies of subordinate officials and where it appears that (his has been facilitated by laxity of supervision on the part of a superior officer, . the latter shall alse be called strictly to acceunt and his personal Habiihy in the matter carefully assessed. IP the loss has cccurred (hrough fraud , he may vere due ty lesity In supervision the Supervisor Officer at fault Ga my yew Seaard fey poner 'eaat! wheee "nal? 'nat Saat deed fs on ae ayes ower ae Lae ae "hinad 8 Gi ba) Fe val ea went es ty we 4 ee, .
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$ get ed a4 7 bere, wee t e ta mone Kp, wer ated ™ 4 'sel ad a4 oy tee wey aa Page eae pase :
wont wes z dew wae it ak nA eee poy show, fay ie, Bene 'on one are :
" ~ Pe pa tr '. tan Dead fry ned en, eed: Zs tml we if Patel road pees 7 fen fers 4 Fate Pan aed fe Reed aa * Ws me ae Bees "9 shed he re " - fe nenee, on e ree one poens bot pot on we way Vea Seah be, ' we ons ory o, ne y DA is abi at Sine there was n ieee por 4 binik nan, om Sd dood ea a Leben a Fe on oe "w had Ay ae eee "ht ee) a oe 4, ae ue ae ht i yen "SS wren oe) Me nen oe Ao we ie eae nee oon righ eed % oes b, Phe allegation against the applicant were that he Infed ta discharges his duty with due devation fn accordance with Rule-SoCl iia) af POSR Manual Velume-] and, such failure, enabled Sri Siiayva Kumar Nail, Sub Postmaster, Sasedia Sub Post OMce, te defraud huge amount of the department. Applicant throughout alleged Urat there was procedural lapses in imposing him punishment but nowhere i is astablished that he had discharsed his part of the duty during the period sea, in question as provided under Rule-38U1}(a) af POSB Manual Volumer|, which is the prime factor for getting himself absnived from the allegation leveled against him,
7. 'The stand of the applicant is that the respondents imposed him A on ae ran pees:
the punishment without making ary rey ular Inquiry as is being followe in disciplinary proceedings under Rule 14 of CCS (CCA) Rules, 1965 101s noted that under Rule 16 of CCS (ECA) Rules opportunity is available ti the delinquent employee ty seek for regular Inquiry. [tis mot he case ay Dans the applicant that he had ever prayed Ure same before the DA but the aame was not acceded fo by the DA without any reason. In the appeal also the applicant did not raise any such plea and for the frst hime tt has been argued on the strength of the decision of the Hon'ble Apes Court is cores ey oy my 4 "alae ag rat fad eet ae eo ~~ ' pos rt.
ae th weber Aa aio, whee we heed shed cared ted fe th 'a Ltt ns were. taebey reas viet oe eee rk on See! vt 7 poss por oe noel Led ow Gs ne eed rae nd 3 a ine fovoin pe rahe 'ad a ro ee, ge wen we nad pk oe we rage panes od hon ben soon % "Att oe I pea ys, nad, we Peed "2 ee ee oh, ay : ee ae ae Ys ae tt : aces "ad ees F "id : Of "e yp ined virn Fed oon inca re Fs peat i . oe : os Es re ee enh Na pen we on a , nY ° ones fe me : one "nee tn, "
we ta td : a faa mo peers povee ws pane eee penaes "ett * ne, p om od cial ed et 'oad pan aot ws . 4 we wn, rd heed rete tebe ' ~ seeel never peg ye weds a weet rot % * v '. ee a Ine : fe 2p we od x. re 'et ve eee pe xy 's id Pane ' Pa 7 het Fags ns ba Ay tree, named, ~ 4 aa "ae 4h os, mS o pone. ' pee *, 5 'Heber ty were we thy eee Met peers ee y pas wh 5 ; ass et S dow aaa) ng s nee haha 7 9 pate 'ted 'nee an om oe, tok yore : tp betes on Sine a8 ip rand "
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i) Caer ot we mt, Tht tae! "aed gehen ged te he ye Avod were se ie et bond Theo, tae go oo Fraad oye cash rns we won we ~ "et ty Feet woke, " . ad w see aes " os ston es 3 5; i ine on ee oe r eon ae anne - pan ws of pee oe fad ws roan wee, 8 a7 re a fe am si Bid ab oa rang LE: pens one, * vee he wa ye "4 pars + ee 4 ad 'ned rn 3 Rab ' Se : on As ms yer on out tad bove tht veneee pes ree hey oe ca a My nm wee teh Mere yn nen et eal wy os pew Fe ity coven on 'oe , 4 ho = , ns ' aS oa afi 277 a3 ven ae faa £3 re ¢ ea a rer. ent fs ee ee, pers eed oes pine a nea % vee oo es wei fase ees nen tot -- tah et ee ro ne 'na! os prey ea oe ny os we Pa oy £04, A ' ey aes + ranG vee teed iss ee yon oye 3 ey x, 4 seen. nened, a 4 wi ae ra iA 3 oo veee Whe aes Mes we . i fdas ¢ . y we od wf 4 " ae penne, beh os ot ore "ae " wtb wd net 76 aad wag yer pata Agen 'cod DK ad Sone we fen 'eh pee can 3, , wares wanes * ra 3 we wed aie Be "aa, bees bon fe, ken ay ay Praga Fanad: on, ? aed Sn poke, hee rr oe an idl a tf, pod ie hoot DA Li afooe howe oot abo hed heern, rs, ihr; a ue « were toed, wes En see EER Me ce Lass Nowe PAE! AN 35 Rahimuddin Vs. Director General, CSIR and others (AIR 2001 SC 2418) and State Bank of India & Ors. Vs. Bidyut Kumar Mitra & Ors, (2011 2 8C S16) wherein it was held that if fs incu mibent upon the REET ARN ae RS PC awd wees ee. be tna sees OR EEE fee ECS petitioner to plead and prove Une prejsucice by nor-esupply of the Agcuments. But, the applicant in fhe aystant case? veither In His appe ner iy the present OA has made any such attempt to justly the relevancy of the documents and how if caused him preju dics, Hence this plea of the applicant cannot have any hearing for allowing Ehis GA on his ground. Similarly the stand of the Apphcant that nowhere ta fre pugs.
Applicant as the head of the office and supervisor of Angul Hear fake 'pes fae ot roy.
< Office i} was his houncen duty to be vieilant over the work ames sarnduct of subordinates staff, Qngoing through the entire rulings of the SACO a is also noticed that duty casts upon the APM/PM and that the Applicant 34 heing the APM he acts on behall of the FM. Therefore, this plea is held to be any help to him.
committed by another employee, imposition of punishment of part a of we contrary tc law, is concerned, the aliggation agginst the app lice 32 2 the duties In accordance with Rule 38iLila) of POSE Manual gee ~, which enabled dri Suaya Kumar Naik, Sub Postmaster, Bagecia Suh Past OMfee to comumit fraud dur io ney pee ef A ete ee web To wees wy ott os .
ons hear wr renee ed % 14, wt ry ey Dott ay, ae.
compe not Co P Soe 9%, Ne?
pee, saa pooeys ~ te wt oy.
tting subsequent frauds an 7 er wy aot ceed laeidine ree on 'anon goth.
on, Nast vy, A a ao mut ok act we x.
ot which was upheld by the Hon'ble High C Pradeep Kumar and Anr. Vs. Past Master General and Ors. in Civil Ve ays Appeal Nos. SF 78-8776 af L016 was held as under:
s " igh, POSTHINK ee OF Shel : 3 in by noting that iM. K. Singh is nuit st third person hat au officer avd a an cployee of the Post OWce, Post Cifien, as an abstract entity, functions through is cmployess, Employers, av indivichualk, are capatide of being dishonest ae COATED aCTs af frand OF WFONES themselves: or in r eallusion seit aft, ad exes Fe reared . 7 ea nee fi Bi #5 F2 ereee tte rt ay aployees, ' Hy prac aed aon sey ek GR OG vamengs ip ae thee eae doecicime: iQ ree wed -nagidtanayd OP AAG HS aPey that Ue said Gecyior Was re ached asthe isian of the Hon'ble Apex court In the case of Ae See whersin if WOE OOOO POPOL PARA AIE EEE TEEPE EEE ERE ES EES Hf this GC 3] eS yohic g has 1 ¥ 8 ¥ x ad oe Beet ah to * +4 Sun es Ss RY oe ce qenc Sa ate oe Py dq reite ae ord 'aa fon AS p BS ata on fo ap SER TES ee eee arrive at its ows conclusion, ew is not an appaal from a decision but a review of the manner in which the decision is made, [t is meant to ensure that the delinquent receives fair treatment and not to ensure that the conchwsion which the authority reaches Is necessarily 4, eeprect. When the conclusion reached by the authority is based on evidence ar some evidence, Tribunal is devoid of the evidence and come to its own conclusion an the preot of the charge recause the disciplinary authority is the sale Judge af facts, The Court/Tribunal in its power of review does not act as appellate anutherity fo re-appreciate the evidence and t arrive af Hs mswn Independent Hndings on the evidence. This view is supported by the decision of the Hon'ble Apex Court In the case of State of Andhra Pradesh & Ors, ¥s 8 Sree Rama Rao, AIR 1963 SC 1723], wherein, ree Judye Bench of the Hon'ble Supreme Court was pleased to hold that Tribunal/Court is not a Court of Appeal aver the decision of the authorities holding a departmental enquiry against a public servant. tis eoneemed to determine whether the enquiry is held by an authority z competent in that behalf, and accarding to the pracedure pre: cribedd 1s eee FS lero Bee Bees oye RYO ES ERR: ay rest wviogia tus - that hehalf and whether the Rules of natural justice are nat virnaten. in oh aad £ PUnbon af fndia ¥s eee a a ee, ae ered ees Find > Mon. Oo nat, 3 eRe pods TRAE s i RY Srecdneenednaee btn! we unde 2as 4 ai es Cs tad * Lo, oe Cee oA geet g ont tome ¥ neat z 3 feet po ye dre bee, os 4 o, 4 Saat St ont Fn aay
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ae) Ls a comis a, a ls an n nent wt nd ee thy aor eg beng' Peed = bs see ps s on wee 'om £ om, 'nae Lena ° pos S x mm, ead Face) eel f * on pas ees, Fen tY J ot 7 i oe Sen x ey oy @ach case.
acts of ni ta Blo Hg s8 Yt sal f f oY phy Ne 33 OA Ne. 2880048 ek Last but net the least, it is noteworthy that pour citizens keep tenn thelr hard-earned money in the post offices fer their utilization af the i having falth that their money is safe and secured with the bavt, For the falure to discharge the onerous duty by the employee concerned, who are supposed ta be responsible and fo see that there is pyopriatvion and fraud committed fy individuals, why the resultant Joss caused to the department should be borne from the taxpayers money, which are meant for the other developmental warks of the society and county as a whole. Therefore, this Tribunal is ata less » be convinced that how recovery from the applicant fer the loss fom sublic excheyuer due fo fallure an the part of the applicant te dischares his duty with due devotion and in accordance rules In any manner is illegal or arbitrary. In view of the 4 ah cussiats made above, | do not And any irreeularity, iegality umprapriety or infraction of rules and the principles of natural justice in the matter of imposition of punishment on the applicant by the DA, which was upheld by the AA, wegen ont ot: ra tn Oe Sif GW COSIS.
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