Central Administrative Tribunal - Madras
Dr I Vijayakumar vs M/O Finance on 2 November, 2021
STRATIVE TRIBUNAL, NAT BENS a OA/31ONA49/2020 . Dated the 2°. day of Qatober Two Th Eve Thousand Twenty One (2. Wes CORAM: lbwalene: MSO anit ILA DAS, Chairman HON'BLE MR. T. JACOB, Member (4) Dr Vilavakumear, IRS, Reta), Sia Mr S$. Ivadural, Hind. aged about 64 years, Pisa No. Pa 5, Guimohar Avenue, Velactary Main Rox ad Opposite to Forest OlRice, Guindy, s C Neonat GON0S2 Applicant vy Advocate Ma, Ro Rome schandran iThe Chairman, Central Board of DNrecr 'Taxes, Department of Revenue, Ministry of Finance, Government of Indie, New Delhi. 2. The Secretary te the Goverment of Inelig, Ministry of Finances, Department of Revenne, New Delhi 1 LOQ07, 3. The Seeretary to the Government ¢ of fodis, Department of Fertilizers, . Sees of ES pene ae ee 4,The Principal Director General of Income Tax ¢ C¥inile Dyal Singh Public Library Baullding, No. 1, Deen Dyal Upadhiy ay Marg, New Delhi S.The Joie f Seorenry and f Otel Migdasee Officer, Departens Minists Shaver Bhe _ Rsenondants Ry Advocss Seats ORDER
(Pronounced by Hon'ble Shei, T daech, Member{A}} The reliefs prayed for in this OA is ue Tallows:
*4 Te call dye the reoarde ii pe paliie impugned Charee POU SOGTOVEE dated 14 mad bye the af Se aN * Se Cantal Qavemmens feu Find furthe e Proending:
Sey und uash Uke sarc, aS Kral the 1" respondent to dros all ths SERWOS GE RaNiARt te the charge meme issaed.
oe The faets of the case submitted by the applicant are ag Glows.
The applicant did join as LES aticial during 1884 in Tneame tax lepartnent and continued his sepeioe upto POLOS.S012, From 11 05.261 2, Be wes deputed it Madrua Ferilizers Limited as Chairman con Managing TMrectar and continued in the post upte 3110 2675 Le. unul his retirement, Clay { BOS 2019, 2 charges memo dated 14.08.9019 was made avallable to the anrieant issued by the 1° respondent. The date of events has been related to more thes 4 years afer the alleged happening of auch events and i is against the pension rales. The borrowing authority should aime issue such charge memo far the alleged happening of any events and here the lending authority has josued je. Purthes, no Show cause nodoe was lessed pn the investigation feport af ihe Chie? Wigilanes Cificer's report before abtuining CVO. frst op ee of advices as mandated CVENs manual The respondents hove Bot obtained the approve! x = Fartliers smd Sime Ama has ant Geox followed OA AdGI39 ook eX ae ay ood : 4 4 CA daa e challsnges the charge sheet and fart 38 disciplinary proceedings,
3. The applicant has sought che above mendoned relied, inter alia, an the following erounde:-
i The bormelng authority hes mot iseitated fresh disniplinary proceedings for the alleged lapses happened while the applinent wae in service with ¢ ~ a borrowing anthoriiy Instead the Jnstituday was done by the lending guthorig. | respomuiant wher is not conversant with the rules, regulations, bye laws, u. In view of the ressaw thar the borrenving authority alone is COMIPSLNNE TO ah initiate fresh disciplinary proowadings affer the reGrement of the aoplivant for the alleged lapses huppened while he was ia serice wich the gotive control of the Department of Fertilizers, the suncuon pauht to have been given by the Minister of Fertilizers alone. As the sanction was aveonied ey the Minister for Finanee, fo wweld ators phe charge meme issued by the 1S respondent? and further disciplinary proceadings includ @ the Inquiry indieted through the sppamtment of Inquiring Aatarity, i. The period of 4 years has elapsed from the date of events is the share meme fo the service of the same to. the applicant which is the statatery limifation specified by the Rute ¢ OO) he Pension Rules as for as the pear retirement fhesh disc aiinary proceedings are concsned.
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fence for Heat staas af sdvios. the can Boe geht depen nec: CSRS exes BN Stade By ae Sata eeeeesy Rue ee, 3 ies Penh So Fes We Version of the saspect offer on the VEVESHGanOn report shauid be mee ed to the Central Vigilance € it, 8 GA 44 PRES SIA AWerecen ae "3 ft SOON guainst the chance of the ¢ : sa eag hen gee a3 Meee a RRS cease Pa aes RC ORS SP yNo RES Ee es BY applicant tO speak sgsinst the glerations even beds proceeding with discighnary x, .
v. ARer getting the fret stage of advise Som dhe Central Vigilance oY course be confidential, the eeteenmiondation of the wy ope Jan the report of the Inquiry bes to be Supplied to the changed amploves fo show cause ga ta why Glaciolinary aston shoukd net be taken apainet kink. This hag not happened in this case and the Hight to be heard has heen affected.
vic The time limi In regard to sabnilsaion Of nvestigntion report te the C\ os 'sking the matter to disciplinary authority, issnance of charge memo and linaligation of disciplinary praccediogs, have not been followed is toto ia the contravention to the offlce memarindame jasued by the Department of Persamiel and Training, vH Above all, the applicant se the Chalmman cany Managing Director of the Mus. Madras Forni! ters Limited, did take decisians fom the adviee from ao imany commitives constituted as entimeleted in the by laws of the add Public Sector Undertaking which alao hud been given by post facto approval by the Board of Directors, The het Vusiince Officer (CVG) would hove ocvacion to to disagree with the decision but be didi do ac at the relevant point of dime, & Phe respondenta have Aled detailed reply, The OA Sas been Sled challenging the charge memo cated 14.08 2606 waned bys ihe [S There de ite 'a enees the QA SOQ) Misciplinary proceedings under challenge have got been insllzed. ner any penalty bas heen imposed oo the applicant. Al this stage, the Disciplinary Authority (DA) has formed only tentative view. The entire foncedure & devised te ensure HM and fair opportunity to the applicant at svarieus stages of the procredings. The procedure also iavelvea cotsultavon WHA independent advisory badies such as the CVC end the UPSC, so as to ensure 9 fais, objective and dispassionate assessment of the fet and the clreumstanoes of the eave. The applicant ie, therefans, net jast Pa Ts stage of the disaininary proceedings in seeking the intervention of the CAT without waiting for the oulcome of the inquiry proceedings.
5. Ft ds submitted thet the change memorandum dated 14.08. 2019 be dime barred and futended te Vietlmize the applicant is denied Ie the sai charges mentorandam, Articles 1, 2.3. 4, 3, O& } are related to approving the proposal dated 19.08.2018 for appointment of senior Janitorial attendants and camract workitien Without adherance ta the recruitment policy of the company, The OO approved the proposal dated (9.08 2018 and Charge Memorgaslies was igaued On LOS 2019. Hence, this event teak place just four years before the institution af the proceedings: The charge mentioned in Articles & 8, 1Q 71, 12) PB and t¢ ig that CO bad approved the Selection Counce Minutsa dared $4 Q0 0018 an of cara: Re ACHSTANGe Io compas retormmendias sale % ORR reeruiiinent polioy, This event lea took place within the period of four yeare EEE < SePVice, Whebicr before bis retirement aha! A os, Ys 'snare than four years befire ouch inaitution. Gi ease aft Ps gob.
emp, wat ay gm Rd Sane rms Ded S artiolgs of the charge memorandum dated IOS. 2079 are rudared fo the events ~ whink took place within the poriad of fur years, 'Therefore, the averment af the applicant thet the proceedings are time harred is vehemenly denied.
aes oe salionnt on Seetion 2d of COS (CCAD Se REE SSR EEL :
net ie} i & 24 +h eee:
oe eB a ca pre.
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ones ee, SS s 1805 wad wih OCS Pension} Rates, [872 _ Is terme of Rude WONi i ey WIS. the departmental procesdings, if sot inetinted hod oo Lh em, "4 LY so SH i a os Oey e cig Hs # ene he % while the Government servant wag in Services, whether befire his retirement, x not be instituted without the sanedion of the President. [Cis relecant to neve SS 3 :
shal eves, that due sametion of the Hoole President was obtained side onter dated aK.
S2.06.2018 issued under Rule 9 af COS (Pension) Rules, 1972. Therefors, the departmental proceedings in case of the CC have been initiated afier blowing SS .
the duc procedure as per rales.
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&. The Centre! Vighsnos Conunission (OVC) tendered ies See stage adwic % ¢ vide Hy OM No. OSAOE R088 POSS dated 27.O3. 2018 in thie case whersin the x NE eee x oops Ras * - . .
CVC bad recommended far intierlon af F penalty proceedings andnst che COL The advice of the OV 2 Was conveyed by the Derartmmenr of Ferulzers, ¥ we:
o a et Ministry of Chemicals and Perfixers to tis department on (207 2018 wigs ibe = f oy & under Rule Id and (2 af COS (COA) Rules, 1968 read with CCS ¢ Rules, 1972 afler obtgining due approval of Hom'ble Dinance Miinisis an {EOE 2018, S. Moreover, CVC obacrved dn the sald OM thar Snow dhe CO wee ace absorbed In the PSU, he is governed by CCS (CCA) Roles and Pension Rules.
The CVC has catesoriaally gated in the add OM chat the Finance Minister is the competent authority to inidste the proceedings. Thos, the said charge mamarndum has bean iseacd to the applicant only on the advice af the OVC aud after following due procedure ge per lav, therefore, the gvarment of applionnt is beseless and deserves ta be reloeted,
10. The respondents have also relied on the falowing palements in supporto wed <2 their contentions:< ¥
i) In the case of Union of India & others Vs. Swath) Paul jn Cie? Appeal No. S88) of 2007 (arising oot of SLPYC) No, 1217 of SON) HN) Reliance is alse olsced in the Mumbai High Court judgement ix the ease VOEVs. Renoy Gupta wherein it was held that the THbanal was not justified rere:
FE Washing the Meroorancdian af Charge issued G3 the applican S MATROUL Sealing for the outcome of the findings of the disciplinary authority in the disciniinary ne provecdings initiated apeinet the af Lt. Heard Ld Counsel an hath ede 55 age documents on recast applicant would submit thet the issuance of sion afler netinument end _ YP:
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The apps urby as the cage may he."
UY (SECRETARY 7) OVER MENT.
PROPRRITION AND EXCL the Suseeme Car te yes We are aormed Mat chatge-shent wae laid for the offences of embezslement and fabrication af es) thet the affias @ thal of the case bs pending. The set asids the departmental engudry and quashed the ay 'of delay in iniiation of dleciplinary proceedings. Is Hs eaters eos, E would take 9 lone Sime delect embesatemens and ales renords which shoud be done is sarees. Fi Ty ID GO into the mere and reoand any Snding on the at against the charged officer eines ony faking recorded s Count would grevely prejadice the case of ths parties at the anguiry and alse mt the iial, Therefore, we dasier fom SADVSSSINE ANY pO nit or renending any of the oonfendons oe her Aide. Suffice Hote alate cher the | exemiae af th member of the administrative Tribans) spre.
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Ite ag £ for the AN, Oy Rigas of fhe present OA, hse sought the sell Siaehing fhe Shares: SAKA: Ths Serpes ved Stee Ba ceded PoE Sh win BAS : he 3 URSS ES LARS ARE THER. Te EAS PES SUE go SSS Qt okey RS ISS 2e also been well seviled through several jaduments of various come The Principal Bench of Central Administrative TWhunal recemiiy dn Ol. No. S0N2018 (Anuradh Mookerjee Vs, Union of India and Cthers) decided on Ps 1OIO.2018 held in para of the fadgment laid dewwn the etiterta for § se : esa } \ BS uiniers.
awe, Uiloss the feetars such © 3 2
1) The Charse Memo heving been issued by an officer nor CORRDSTERE fF do ace it) The subject matter of the disciplinary procesdings is a jairly old and state matter mked up a a siage when the aflicer or employes was due tor promation:
Hh} where even Uf the contents of the charge _ true, they do net constitute an act of misonnduct wave been raised by the < oe
16.
QA and these are discuased 8 liars os .
. fe Heat ground that the borrowing aurhe frooecdings for the alleged lenses happened while the done by the lending Be COVE hes clear ~.
shsomtica of the appl al the applicant, RATES CSA ei oe oe + (Dinesh Singh ws Union of India and athe} ld held as onder:
28. Bram the yale, 8 beng for the fending aa well ae-
Procanditgs against an ony Depending on whether the employes iy since Geo repsirlated, cerisds sepa ave However the commotence of eidher of hie is neler doukes rack hat the 3 him ars, in any way, gloletive af Rule 29 of Hus § SHS .
z AS nisards che secand Rituned in view of the ¢ ducision, wit og WE Feapeetiully concur in, there is no aged to see ® he anproval ofthe A ofthe borrowing department, HL As regards the thing ground, the respondents keve dearly demonstrated that the alleged incidents occured withds the peried of 4 years which is the Stalutory limitation specified by the Rule © (HED of the Pension Rules ag far as the post retirement fresh disciplinary proceedings are concemed, i WHA reference to the Surnth ground that the version of the applicant has not been made known to the CVC while rendering the first stags advice, the nie is thal whenever cases are investigated either by Viglanos or by CRE auch vestigation reports are sent gs the CVC (Senior Seale and above) along with the tentative action to be taken by the Disciplinary Authorities, Depending upon » he clroumstances and Gelse of each case, OVD gelvises (2) Initiation af oriminal tae.
and/or Desartmental proceedings agsinst the cancemmed pUbHO Serventas ce BS = TREBBRCS gat Asimanets Se WANES By advice at this stage is termed as First Stage Advire. 'The tentadive action of the Disciplinary Authority after s aking Ite socuunt ghe Version of the applicane sanaut be questioned ag the applic aR & . 8 of :
ese be confiiesual, :
the recommendation af the Certs Vigilance Conunission {CVO} on the report ofthe inquiry bas te be supplied to the charmed employee to show cause He 16 Rot happened and, Re CVE :
3.7% Es Seent is being compudted ar pew ; :
i lesoe of the charge sheet, and Ssunnd sitet advice is alvsinad ether on seceipt af reply ie the :
charge abcel or on receipt of Inquiry regart. B. hoseeven, dace a ROL SGM ohetensary ie eal Gr Eke representation af the , sonoemed cmm@oyee on the first sings advice ae the nonsemad Smiployes, is SHY case, ges an Gppartually te PEPLERENT aeatsst : : the proposal fbr initiation of deparimental provesdings against 8 . itm. Thensire, a copy of Ge Cogminsion's fist age advice : : may be made available 49 the ooncemed emmloyes alone with « 4 sapy of the chores sheet served anon buen, for bis information. Howoves, when the OVCs second stage advios fs ahtalngd. » uh Secretion against 1s 6 degines ty dG sq, The supply af CVC advice is not for shoveling cause by the dalinguent but only for Information. As such, no prehidice would have caused te the ane respondents' nox supplying a copy of the first sage advice.
"Ri AS Regards man adheranes ta the tke Hout as camicndad in the oie graund, i has to be stated that wherever the Rules provide for non adherence :
SUA ARISg a oasis osccc ss ou cies sesseseiin Yhere shall be no onder as £6 costa, oS
17. Now, tueting the faots of the instant OA on the touchstone of above been issued by an ai¥icer iicompetent iy do so ar ihe matter of discitdinary proceedings is Gurly old or any other pround legally availble for quashing of ohge MEMO. Therefore, the prayer for quashing charge meme is reflised.
iS, Reeping In views the ratio af the afdresaid decisings of the Sus wreme Court, S High Court snd Tribunal and the peculiar facets and clrmunstances of the case, x we do nat think if is a Ge case where the THhio:
% al could imterfens with impugned order of the lst respondent, periiadsrly Keeping in view the {limited acupe of interference Is such matters, I%. Sinee the sepflcant has t By ee ee "
already submitted hia renly to the charge men, the authority concerned is directed to decides the same expeditiously in seourdance with law an Ns own merits without beis ng influenced by any of the ecg es.
observations made in tiie CLA. and the present order should not be construed as expressing eny opinion an merits of the case.
= s0. With the above direction and observations, the g oe, Scat ec pie Yi pee:
a "ee Ge ty ee.
ey mh