Central Administrative Tribunal - Bangalore
M Muniappan vs M/O Textiles on 21 February, 2019
1 OA.No.170/00278/2018/CAT/Bangalore Bench
CENTRAL ADMINISTRATIVE TRIBUNAL
BANGALORE BENCH
ORIGINAL APPLICATION NO.170/00278/2018
DATED THIS THE 21st DAY OF FEBRUARY, 2019
HON'BLE DR.K.B.SURESH, JUDICIAL MEMBER
HON'BLE SHRI C.V.SANKAR, ADMINISTRATIVE MEMBER
M.Muniappan, MTS (Rtd.)
Aged: 62 years
S/o Muniyappa
Retired MTS (Central Silk Board)
Now D.No.26, 2nd Cross
Jawahar Nagar, Tali Road
Hosur-635 109
Krishnagiri District , Tamil Nadu State. ...Applicant
(By Advocate Sri Ranganath S.Jois)
Vs.
1. The Union of India
Represented by its Secretary
Ministry of Textiles
New Delhi.
2. The Central Silk Board
Represented by its Director
CSB Complex, BTM Layout
Madiwala, Bangalore-560 068.
3. The Joint Director (Admin)
Central Silk Board
BTM Layout, Madiwala
Bangalore-560 068.
4. The Director
Central Sericulture Jerm Plasm Resources Centre
Central Silk Board
P.B.No.44, Thalli Road
Hosur-635 109
Krishnagiri District, Tamilnadu. ...Respondents
(By Advocates Sri H.R.Sreedhara & Sri Aravinda V.Chavan for R2)
O R D E R (ORAL)
(PER HON'BLE DR.K.B.SURESH, MEMBER (JUDL.) Heard. Apparently following our orders earlier, the respondents had issued 2 OA.No.170/00278/2018/CAT/Bangalore Bench Annexure-A6 which we quote below:
Revised statement of damage charges for un-authorised occupation of staff quarters by Shri M.Muniyappan, Ex-Attender of CSGRC, Hosur.
Quarters occupied on : 28.11.2003
Transferred/Received on : 15.05.2010
Permitted period of qtrs. : 16.05.2010 to 31.05.2011
Un-authorized occupation period : 01.06.2011 to 09.04.2014
Vacated on : 10.04.2014 x
Period Normal Revised Difference To be paid
License fee License fee
From To
01.07.2007 30.06.2010 144.00 185.00 41.00 1476.00
(36 months)
01.07.2010 31.05.2011 185.00 260.00 75.00 825.00
(11 months)
01.06.2011 31.12.2012 140.00 140x41 sq.m. 109060.00
(19 months)
01.01.2013 09.04.2014 x 140.00 140x41x15 15 86100.00
(15 months 9 months x
days) damage 1722.00
charges 9
days
199183.00
Sub Total
Water Charges
01.01.2011 to 30.06.2013 20.00 20x25 500.00
(25 months)
01.07.2013 to 09.04.2014 45.00 45x9 9 days 405.00
(9 months 9 days) 14.00
TOTAL 200102.00
Recovered (-) 23364.00
176738.00
Recovered (-) 29613.00
Balance 147125.00
3 OA.No.170/00278/2018/CAT/Bangalore Bench
2. We therefore queried the Learned Counsel for the applicant as to whether he has any grievance regarding calculation. It does not appear he has any such grievance. His grievance is to be he is a Group-D and low paid official who is subjected to recovery of Rs.1,47,125/- by which minus the recovery of Rs.52,977/-.
We had ascertained his salary. The Learned Counsel would say that his take home pay would be Rs.23,000/-. Apparently the amount is collected from him in instalments. However, since the matter is of excess rent collected in instalments, after hearing the Learned Counsel, we are convinced that the terms proposed by the respondents seems to be reasonable. It is also said that the connected matter had gone upto the High Court and High Court has dismissed the same. Therefore, nothing remains to be adjudicated. There is no merit in the contentions made. Just because he may be amongst the lowest paid employees, it does not mean that he need not pay Rs.260/- as license fee. There is no merit in the OA. Dismissed. No costs.
(C.V.SANKAR) (DR.K.B.SURESH)
MEMBER (A) MEMBER (J)
/ps/
4 OA.No.170/00278/2018/CAT/Bangalore Bench
Annexures referred to by the applicant in OA.No.170/00278/2018 Annexure A1: Copy of the earlier pleadings before this Tribunal in OA.No.446/2014 Annexure A2: Copy of the order dtd.17.8.2016 in OA.No.446/2014 Annexure A3: Copy of the order dtd.14.7.2010 Annexure A4: Copy of the order dtd.13.1.2014 Annexure A5: Copy of the letter dtd.11.1.2017 Annexure A6: Copy of the revised statement of damages for un-authorised occupation of staff quarters by the applicant Annexure A7: Copy of contempt petition has been closed on 5.1.2018 in CP.No.170/69/2017 Annexure A8: Copy of the representation dtd.15.12.2017 Annexures with reply statement:
Annexure-R1: Copy of Office Memorandum No.18011/1/2015-Pol.III dtd.22.7.2016 issued by Directorate of Estates, Ministry of Urban Development, Government of India, New Delhi.
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