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[Cites 7, Cited by 0]

Central Administrative Tribunal - Mumbai

K Vijay Rama Rao vs M/O Labour on 16 February, 2021

 

 

 

 

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1 OA Nos. 286/20 & 294/20

 

CENTRAL ADMINISTRATIVE TRIBUNAL
MUMBAT BENCH, MUMBAT

ORIGINAL APPLICATION Nos .286/2020 & 294/2020
Dated this fuedwthe 1G th day of February, 2021

Coram: Dr, Bhagwan Sahai, Member {A}
Ravinder Kaur, Member (7)

KR. Vintaya Rama Rac

Aged - 45 years

s/o Venkata Subba Rao

Address 30-A, Uma Darpan CHSL

Plok Nov.id-1S, Sector &,

New Panvel, Navi Mumbai-410 296. re Applicant
in OA No. 2886/2020

Sureiit Dutta

Aged - 41 Years,

S/o Kali Krishna dutta

Address A-i11LO3, Silver Star Chs

Plot No.53, 863, 64, Sector 18

wamothe, Navi Mumbai - 410 203, wine Applicant

in OA No. 294/2020
fRy Advocate Shri Rajeev Kumar)

VERSUS

i. Union of India through Secretary,

4 &
Ministry of Labour,
Shram Shakti Bhavan, Rafi Marg,
New Delhi ~ [20 GO2

2 Central B.F. Commiasioner
Phavishya Nidhi Bhavan,
14, BRikadi. Cama Flace,
New Delhi --- 2110 066.

3.

 

Respondents
in both the OAs
(By Advocate Shri R.R. Shetty}

 
 

 

GA Nosi286/20 & 294/20

ORDER

Per: Ravinder Kaur, Member (J ee xyae SUNT Aiirpermont Yd x ety tT mt wwras rm 3B PAS Ce SSS EE 3 widierm ee w Shh 2 LAS eS 2 Ad be Wee Nes. O88/25%0 and 294/895 since these applications involve commen question of law and facts. We shail take OA No. 286 /2020 as a lead case.

a4. The applicant has claimed the following reliefs:~ oe "(aj That this Hon'ble Tribunal will be graciously f pleased to call for the records and proceedings leading to the issue of Order dated 10.01.2020 as an Annexure A-4 and after going throug the legality or otherwise thereat this Hon'ble Tribunal will be pleased to quash and set aside to the exfent if divects to continue the inguiry pending oermgnal Trial, fb) That this Hon'ble Tribunal will be gracion usty pleased to call for the recards and proceedings leading to the issue of communication dated 27.08.2020 as in Annexure A-3 and after going through the. legality or othemwise thereof, this Hon'ble ND ribunal will be pleased to. guash and set aside the sant. fe) That this Hon ble Tribunal will be pleased to stay the departmental disciplinary proceedings initiated vide impugned Memorandum of Charges dared 09° May 2011, and further direct the respondents not ro pP oeeed with the impugned Memorandum of Charges dated 09"

May, 201] peneing the hearing and final dispasal of Special Case No, 28¢4) of 2008 ow the file af Special Judge e Thane. fea) That casts of this Application be awarded in applicant; dnd (eh. Phat such other and further telighs as-are expedient be granied fitvour of the applica d 3 3 3 3 3 g 3 y 3 :
< $ >.
S favour of the 3, The applicant was working as Social Security Assistant of EPPO, SRO Vashi at Sub Regional office, : Vashi, Navi Mumbai from 09.09.2004 to 29.02.2005 and from 2.07 2006 to 22.08.2008, Shri Rama Ranta Pati, Accountant and Manager of My s. Deva Prabhat Infrastructure lLedged complaint with CBE, ACB, Mumbai on 19.08.2008 alleging demand ¢f bribe of Rs.5 lacs which .

was later om reduced to Es.3 Lacs by the present OA Nos. 28620 & 294/20 wy a bt w 43 ahd ty Ct Poet oF wed y get vhet, ibd G . a Nee wd gg cord ot s.3 % © 'y, 63 i "CS ka xs AD @ i ' Vy ei $e fhe + 3 w) 8 ths tr Oe] 53 tne a cs Nt $3 rot SS ay i] mL O ed v4 oh 4 a a CF ny a é 45 ; < " eo GS ns a CS % oo 4 ps " tke rt cp « tod 43 :

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ot et hel noe 7 Oo NEED ALA RE RL RDP REA PEARL REIS te GQ) of Supreme Court The dgmeant asis of fe AND WHEREAS, on the } Afinisiry of Personnel, Pub aS erred at ita dated i"

fest ans have in $ "

ic Grievances and Pens i 2007 f 7 4 6 ! morandumn No liGl2.

harge in the er 2 fh af Office A v Point No.3 i inal case is of grave nature ines af law v x e the which involves compil res if ta August, 2007 tha i woud be * i and fact, es till the conclusion of the ox) s.

+ cuted questions irable fo stay the depar criminal case dependi x it 2 'pnental proceed Ke] ) ce and ¥ ee FU be evi fence and t a pon the nature of ng UE ented against th oft S, 'ged ¥ t FELECE ELON OF as ret » invest during e official ?

t material cod the chargesheet.

* * * .

6 OA Nos. 286/20 & 294/20

AND WHEREAS Shri Vijay Rama Rao, S84 has submitted his representation dated [2.022014 regan ding saying the departmental inguiry all the Hon'ble Court gives decision on the chargesheet filed dy CBI He has eited the reasons as under:

i} The ease is squarely y covered by the judgment of the Hon'ble Supreme Court in the case of Capt. M. Paul Anthony Vs. Bharat Gold Mines Led. fPP9O} (3 SCO GFR) "when ra the criminal case as well as departmental chareesheet ig based on similar and identical set of facts. The list of witnesses and documents are also identical. The deparmnent has wot collected any independent evidence and is going to rely on the very same evident se which will he testified in the criminal court,
2) Further DePT OM dated G1.08.2007 provides jor stay af departmental inquiry ifthe charge in the criminal case ts of grave nature whieh involves complicated guestions af kaw.

2 Also as per Central Vietlance Manual, 4.3. once a case hay been ferred { and taken up by the CBI jor investigation, further investigation should he lef to them and parallel investigation by the departmental agencies shoud be avoided and any frther action is to taken on completion of drvestigation by the CBI an the hasts of the elp renart, he AND WHERESS, the undersiz res ok consideration of the eircuanstances oF the case and since the charge in the erlminal case is 9 doit Ty Tee rave nature invelving complicated questions "ofl law und fact has dec fost the departmental p opeedings fll the conchust iON. of "the criminal case and pronouncement of final judgment by Hon'ble Court.' Mh x 7 % m=. 2 = 4 Bu8 The apolicant states that after lapse Gf Six yea * oNo4 eet my * pee 4 ats yeh A ee a) on 3 TOVSL. 20200 too oantdrue: the epartmental oprocesdL se ake ae ae ee 4 By o ge my ete PN: Ay 4 2 ¥ aaa@inst fim. AL This AS AGRLIT SEProacnes ENS LTespoanea 7 = vag - % y. Pen +e aged dels a bh anguiry in abeyance until. the frie RY PIT. ~ + Sone rary od et x Wak 2 ae ' t Special CBI Court is canclucea. It is stated that he js 4 KY ay tt £5 yy + ae ' eS ee ; wag eh ape ky >~ Panes his representation, though he was informed by the Inquiry ££ rey 0y 4B $7 ¥ '+ aed wo Ct 3] "3 oh CO 9 i} 3 @ ity io a G ry wo & @ £3 is 3 pt 4 A z Fae feed f+ 2 om > € Q x3 os 2 3 oy ay ;

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tr wiy ran MASS gr is ords mpugned ore, the 4 ret Ler Mm oe to the Judgme VF a wr ae ra . mm he Dy $ ea aged ot iba 9 Be ~ shant Sareen, 2010 (14) SCC S27.

ENE §.

ee & Himachal Peadesh | 14 OA Nos, 286/20 & 298/20 ce) 3h tr ur x4 rr a ot

6) ee } aol ho bet i bad & i tk ty wh on rm i ay ae i 2 he power of review, however, iy not unbridled or werestricted, It seins to "us sound pe mele to follaw that ance the statutory power winder Section J 9 of the 1988 Aet or Section 197 of the Code has been exercised by the Government or the conmpetent authority, as tke case may he, Wis nov persussiile for the sancrioning autharity to review or recansider the matter on the scone materials again. It ts se because wiresiicted power of review may not bring Rnaligy fo such exercise and on change af the Government ar change of the person authorised to exercise power of sanction, the matter concerning fenction may be reopened by such anthority for the reasons best known fo it and a different order may be passed. The aninion on the sane materials, thus, moy keep on changing and there pur nat be any end to such statutory exercise. in our opinion, a change of apiniaN per se on Ine same materials cannot he a ground for reviewing or reconsidering the earlier order refusing ta grant sanction, * T my . ot Wes faa gee} Aree ova khin oy F. BEAINSG COUNSeL RES TUriher arguec venementiy that ews Soy "~ sy eat -~ on te 4 Aggy 84 BAAN aye sey ge Ve 3 i. the ampugned order dated 16.81.2080 recalling the order a x oy ey oF Cas s J - - os = dated 28.04.2014 is violative of Article 14 of the Judgments of Hon'ble Agex Court in the case of EP. Repappa Vs, State of Tamil Nadu, (1774) 4SCC 3, Rattiaran Vs. State of Madhya Pradesh, 'AIR 2012 SC 1488 and Mohd. Hussain @ Jalfikar All Vs. The State (Gevt. of NCD, Criminal Appeal NeJ091 ef 2006, to the effect that his aly eo ge Fag ¥ eyed 4 . uy, Tf : "so ¥ 4 4 a ged sHstitutional right te equality has been violated vide dod = * 5 ¢ ryt os ae Fm 8 Soe fo 3 tps ws woes oe ~ aes aa os oh ree tian 25 O PFTALY TYLatL SS GNSnrined in the Constituticr af Trdies firme anc saagin Kha kes ary Tiresy oC Rat AY LPcant OY 2Mare. LoTR EMD Q4in me fas Geis e AD Aarne OA Nos. 288/20 & 294/20 245 a « iG wm +s 4 wy fei ba £ ' mo ce wo + ar} 35 m4 wt is bs BY 4 . & : 4 i a & @ | a Sed er by xt a cf wd a ms i my os Be a oy Et ~ vay 4 4 be nee c ; q mt rh rend wv £3 cs red 3 . rv a iS wd ue wy "a a oe he a 3 tr oor eo, ' o 43 gS £3 4 2 3 43 3 3 @ y i " % 4d or 4 D th ed , 3 8 os Gt ad 8 an wo 4 6 3 a $a oO O = aed @ a4 > ' a rs a is) Mi i n a " e 5 a) + & O & a ved e , a m4 G 43 4 eo eo y wes 3 e 8 Sf & BB 9 a S ie @ 4 3 rs . 4 2 3 aU oo 2 oo, Os » 2 8 5 8 ee HF BH a 'B t a D Sy 4 . 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m, tm a Sod 2 ty cos i Ps & oS a oi waht ee o a ap Bay 3 ny = u we State of Rajasthan Vs. B. sv ed B M4 ard kh ss) 24 i "et Mi on is we iS ay 4 Re % sound a a LS oyes :
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AAS pat ER, bey 1? GA Nos, 286/20 & 2938/20 2i,07.2026 and CVC instrgectione obesred vide circular dated 31.07.2018. Mr. Shetty submits that since the respondents have followed the policy decisions of the DoPT ain their true letter and spirit, therefore, the £ passers < = Svs = 4 A VO AAA ny a see i a impugrred order dated LO.OQL. 2020 dees Not warrant any en x wae he x te ee 4 oS interference. He has further stated that the applicant Wow x % o . ~ ee on +. 4 sete od has met ohailenged any of the GMs or the CVC instructions , oe sod pore Cah Hon'ble Apex Court clted by both the parties ana the , tec he te aed material available on rec specifically DoP?. OMs dated 3 i> SS C 3 (i mS it feats, I k aD and fi Lae b+ ey 3 4
62.

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% Ze. The Hon'ble. Apex Court in the case of AGS. Stanzen Tevotetsu India P. Lid. Vs. Girish Fo & Ors, SEP (C) Nos 30371-3003 762012 decided on 27-0).2014 Sas made certain relevant observations in ara 9 of the dudoment on the issue under consideration ty eS at oye oa, ~ - =e ote ont per reproduced as Lollaws:~ "0. We ave heard learned counsel for the parties al some length. The ond: que estion that falls for determination in » the above backdrop is whether the Courts below were justified or staying the on-going disciplinary proceedings pending conclusion of the tial in the criminal cuse registered and filed against the respondents. The answer to that guestian would primarily depend upon whether there is any legal bar to the continuance of the disciplinary proceedings agaiust the employees based an an incident which is also the subject matter of criminal case against such employees. it would alse depend upon the mature of the charges in the eriminal case fled against the employees and whether the case involves complicated questions of law and fact. The possibility of prefudice ta the employees accused in the criminal Case a7 acccnt b> mo eS Zs et sey a Ka & S Pe Fes igs, ity Ps ee a fe of the parallel disciplinary enguiry going e ahead is another dinension 2 + which will have to be addressed while permitting or staying such disciplinary enquiry pro oeeedies The faw on the subject is forrly well settled for similar issues and has often engaged the attention of this Court in varied fact Situations. Although the pronouncements of this Court have stopped short of prescribing any straight Jacket j formula for application t te ali i cases the devisions af this Court have f dented the broad approach ta be adopted in such matters leaving tt for the Courts concerned ta take an 1 aD priate wew fe the pecull ar facts and circunstances af each case that comes up before them, "

Be . ts Es yo : we vta . we ote =f to ii. Lne Hoentble Apex Churt while . discirssin LES cae aos ~ Aah Me he case of Nvisienal Controller, Karnataka State Road ug fis 0;
® rt Hs 2D ¢ Jrausport Corporation Vs, ALG. Vittal Rae (2042) 1 SCC 442 YP a ores mR aA PATA TAR ee wing observations:
jee per deat "The relatively recent decision of this Court in Divisional Controller, wornaake Siete Road Transport Corporation vo MOG. Fitel Rao, 2012) SCC 432, is & Rely reminder of the principles that are applicable in such situations succinetly summed up in the following words:
"() There is no legal bar for both proceedings to go on sipnultan eously fii) The only. 'valid growid jor claiming that the disciplinary proceed ngs may be stayed would be to ensure that the defence of the emplovee in the erintinal case way not be py ejudiced But even such grounds would be available only in cases involving complex guestions of facts and law.
(itl) Such defence ought not to be permitted to unnecessarily delay the departmental proceedings, The interest of the de linguent officer as well as the emplover clearly lies ma prompt conclusion af the disciplivtary proceedings, {ty} Departmental Proceedings can 20 on sinudteneously ta the criminal trial, except where borh the proceedings are based on the same set of facts and the evidence In bath the proceedings is corunon.

2. im the cass Lud, (1999) 3 SCC 679 the Hontbie Apex Court has alse Laid down et 5 ys : : aN Fat x ee Hroaa Aye tore toy a Ane sees 3 Dasa te 4 Se the followine Gad principles for epolication in the " = :

Fog AE Sorpe dae we ey eee = 5 Yes os x LGCELS OMA CLPCUMStancss OF A&A Given case:
"@) Departmental proceedines aud praceedings in a eximinal case can egg DA Nos, 285/20 & 294/20 proceed simultanecusly as there ts no bar in their being conducted Simultanzousty, though separately, -- fii) If the departmental praceedings and the criminal case are based on identical and similar set of facts and the charge in the criminal case against the delinguent employee is ef a grave nature whfeh involves complicated questions af law and fact, it would be desirable te stay the departmental proceedings tll the conclusion of the criminal case.

(au Whether the nature of a charge in a criminal case is grave and whether complicated questions of fact and law are invalved in that case, will depend upow the nature of offence, the nature of the case launched against the employee on the basis of evidence and material collected aginst him during investigation or as reflected in the charge sheet.

fiv} The factors mentioned at (it) and fit} above cannot be considered in isplation to stay the Departmental proceedings but due regard has to be given to the fact that the departmental proceedings eannat be unduly delsved.

fvi Ff the erinunal case does not proceed or its disposal is being unduly delayed, the departmental proceedings, even If they were stayed on aecount of the pendency of the erinmtinal ease, can be resumed and proceeded with so as to conclude them at an early date, sa that if the emplayee is found not guilty his honor may be vindicated and in case he ts found guilty, administeation may get rid of him at the earliest."

~~ id. Tn the ease of Aindustan Petroleum Corporation Lid. & Ors. VS.

a Aan aan Sarvesh Berry, Civil Appeal No. 79802004 decided on 09.12.2004, Tae Holbi Apex Court held as under i-

"It ig fairly well-settled position in law that on basic principles proceedings in criminal case and departmental proceedings can go on simudtaneously, excepi In some cases where departmental proceedings and eriminal case are based on the scone set of facts and the evidence in both the preceedings is common. It ts in these cases, the Court has to decide, taking into account special features of the case, whether siendtaneous continuance of both would be proper".

an It as-further Reid as. underi-~ ¢ 'The purpose of departmental enguiry and of prosecution is twa different and distinct aspects. The criminal prosecution is lawnched for an offence for violation of a. duty the offender owes fo the sacteiy, or for breach of which law has provided that the offender shall make satisfaction to the public. So crime is an act of commission in violation of law or of omission of public duiy. The departmental enquiry is to maintain diseipline in the service and efficiency of publle service. RB 20 O8 Nos. 286/20 & 294/20 would, therefore, be expedient that the disciplinary proceedings are conducted and completed as expeditious shy as possible, If is nai, therefore, desirable to lay dawn any guidelines as inflexible rules in which the e deparine ental praceedings may ar may nat be staved pending rad i criminal case « 10 inst the delinquent offleer. Each case requires to be considered in fhe backdrop of tts awn facts and circumstances.

There would be no bar to proceed sind taneously with departmental enquiry and pial of a criminal case nedese the charse in the criminal irial is of grave nature Invelving complica Hed questions of. fact and law.

Ovence generally implies Dyfringement of public duty, as distinguished } Jrom mere private rights punishable under criminal law. When trial for criminal offence is conducted it shauld be in accordance with p proof oF he offence as per the evidence defined under the provis Sions of the indian Evidence Act i872 (in short the 'Evidence Act). Converse is the case of departmental enquiry, The enguiry ina seporimevtel proceedings relates to conduct or breach af duty of the delinquent affecer fo punish hin for his mnisconduc defined under the relevant statutary rules or law. Thai the strict s sundarad of praal ar apnlicabilie of the Evidence Act stands excluded is a settled legal postion, Under these ocircumsiances, whar is required ia be seen is wheter. the deparbment enguiry would seriously prejudice the déelimguent in his defence at the trial in @ criminal case. If is always a question of fact fo be considered "In each case depending on its own facts ant CIrcMMstances'.

om.

14, om the present case alse, the applicant is facing the ofiminal trial vide Special case No.eetR} of 2098 under Section F and § mad LSS) review PSE Lat of Prevention of Corruption Act 188 and Section 120B of the PC apart from the departmental proceedings on the ideniical facts with commen set of witnesses and Wore aE iS ew wy : " ~" 3 AS ~ oe + - 3 ¥ decuments. In view of the Judgments of the Hontble Apex am nt ., * . M =. 3 + % : . x. oes eri roceedings as well as departmental proceedings tiey ere: $ it PRT Ly The mya ft ane yok Sosy ne ee we Ge Fh simu NBOUSLY. The ADPLICaRT. 2S S@ERANG Leiter a eet a + te aoe ot in ey 5 7 3 nor en By - N to quash and set aside the . impugned order dated Poa 2aAsy = Sea seek % hy 3 ~ - PQ.G1L.2020 on the grnunde that the departmental > de eye RR yt wt oY 2 3 "ot oS wh A Revk MAYA Kes ari he weeshese Aa 2 Oa POLS Bees a ete BUTTON Ly VAS Qeaexr RavVed Es, OLA WOPYS PS SUM:

~ & ees " nef By Beate Al oA rey: 88 OT ey, H me PWT Rowan oe ~"
co DAS 288 Sic dowr by the Hon'ble Apex Courk during the cross examination of the witneesss in departmental proceedings and would Cause serious ereiudice co. him. Admittedivyv, aS er order cated 28.04.2014, the respondents tock decision to keep in ma eam eed ; ¥ : : s " x3 " 3 aw apolicant during the pendency of the criminal proceedings departmental proceedings" Paras 2 and 3 of the OM are reproduced as under i

"3. What may be deduced from the above instructions is tut in serious cases Involving offences such as bribery corruption etc. action shduld be launched for prosecution as a matter of course. The Ho ible Supreme Court had held in their various judgments, the Ynportant ones being, State of Rajasthan Vs. BLK. Meena & Others (1996 6 SCC 417), Capt, Mo Paul Anthony Vs. Bharat Gold Mines Limited (1999 3 SCC G79}, Kendriva Vidvalaya Sangathan & Others Fs. T. Srinivas (2004 " ee E487) and Noida Hatrepreneurs Association Vs. Noida (JT ¥ (3) SC 620), that merely because a criminal iriai is pending, a veparment: f inquiry tevolving the very same charges as is involved in ihe criminal proceedings ix mot barred. The approach and objective in the criminal proceedings and disciplinary proceedings are altogether distinet and different. Ji the disciplinary proceedings, fhe question Is whether the respondent is gutlry of such conduct as would merit his removal fromt service or a lesser punishment, as the case may be, whereas tn the criminal proceedings, the question ts whether the Pat he QA Nos. 286/20 & 294/20 offences registe ered against the Governetent servant ure established and Uf established. what sentence can be bapased on him. In serlous gn nafure of cases like acceptance of illegal gratification, the desirability ar Continaing the concerned Government servant in service in spite of the serious charges leveled against | niin may have to be considered by the © compet ent duriority to proceed with deparimenial action. 3 However, ifthe charge in the eriminal case is of a grave i nature which Divelves complicated questions af law and fact, if would be desirable po stay the departmental proceedings till the conclusion ef the criminal case, This will depend upon the nature of offence and the evidence and material collected agai inst the Government servant during brvestigations ar as reflecte d inthe charge-sheel, {f the ertninal case does Rat proceed ar its d dispo sai is helne unduly delaved, the departmental proceedings, even if they were kept penda ne on account of the pendency of the eriminal case, can be resumed and proceeded with so as ta conclude them at an early date, so that if the emplovee is found mot pull. his honour may be vindicated and i in case he is found guilg, the administration may get rid of him at the earliest, if the case so worrands, "

4 Tey 3S ~ ae NAT 2 fey a e. 4% 3 wtrayte 4 on i&8, He @leresaid OM os6 bageed ooh the abservations cand ' ; tla = ies Ae ae ty _ 34 'ae = OD PN ete sb 2 oe © by the Hon'ble Apex Court in the case of BK. Meena (aupral. Capt. Af Paul Anihiony (supre) Kendriva Vidvalave Sangathan is upre og and Nota Entrepreneurs Association Vs, Noida, JT 2007 2) SC 620. Fron because the criminal trial is pending, a departmental enquiry involving the same very charge is net barred Since the objective of the criminal crocesedings and ths disciplinary proceedings are altogether different. The OM farther says, if charge in the criminal case is of grave " eyed $ Sos woe = = -- on:

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o®8 ec 2 & & Con & & 5 fo a fi ab " "st CG a © CAREC d ys SLE EA OE PEEP LEAL GO [taneous ERT "S 24 QA Nas. 286/20 & 284/20 action of prosecution and initiation of departwtental proceedings' in view of : + . a re rn et Fs ZK AAAS BOs ae Bian DAT a4 Ayes " ea ~ oh Oy ~ F ES } RS Po A fh SOF MAS APSK LEREt AR MAAS Sass Oa Aunar Choudhary Vs, Union of India. 20135 @) SCALE, ceaffiirming that thers is mo bar in taw for simultaneous oriminal and departmental proceedings on the same set of ailegations. This ON was Followed by the CYC instruchions vide circular gated AL.G?. 2028 which reiterates that Discislinary Authority may withhold disciplinary ny tay <y * eR WA - a sk eet Proeceeaings OnLy AM exceptional OaSeS WRerelr ibe Cf 3 > " x ee + 3 4 Ln Ene OP LM kL ease Ls or QLave nanure LAV 2 "a. The Commission would like to clarify that Disciplinary Authorities are vesied with responsioiiity to ensure Mat emplovees under their contol, against who»i criminal trial iy pending are proceeded against Jorriwith for simmitaneous departmental proceedings. Further, a view as fowh cther simultaneous disciplinary proceedings are to be initiated...

aged io be Invariably taken by the Campetent Authorities at the time of considering the request for grant of sanction for prosecution Itself However, the Disciplinary Authority may withhold departmental proceedings only in exceptional cases wherein the charge in the criminal trial is of grave nature which involves questions of fact and law. dn-other words, in meen matters where, in case Ho is not possible to delineate the ptisconduet for the purpose of RDA. If the charge in the eriminal case is of a grave nature which involves complicated questions of law and fet i would be desirable to stay the departmental proceedings tll the conclustan of the crtminal case further. even if stayed of one stage, the decision nary require reconsideration, if the criminal case gets unduly delayed. If pray be nofeworthy fo mention that the Hon'ble Supreme Court in State of Rajasthan Bs. BLK. Mow ad Ors (1996) 6 SCC 41? emphasised the eer ved for inidating departnental nr ocveedings aad stated as below:~ mo ORR RARER EPET ea tata nee nitan te Cabene < REP OPPO HOE OOPELLELOL EDI OPE ENCE TSE EDIT Sh TE SE LE NA EAL RY RRA AORD OL OORT shecleneanistionanddyanicststietpoeeShenesiet nthe gece pe 04 Nios. 28620 & 294/20 "Et wast Ge re membered | th at interests of administration demand that the w wadlesira bie eee snents are thrown out and ary hen ree of misdameanar is enquired info promptly. The disciplinary proceedings are meant nof really to punish the guilty but to keep the administrative machinery unsullied by getting rid of Dad elementy. The interest of the delinquent officer aise Hes In a prompt conclusion of the disciplinary proceedings. if he is not gully of the charges, his honour should be vindicated at the ast possible moment and if he is guilty, he should be dealt with pr ompily according to dope. # is nof alsa in the interest of administration that persans accused af serious misdemeanor should be continued in office inc de Jeftnitely; ie for loug periods awuatting the resalt of criminal proceedings."

L?. Yt is in the licht of OM dated 21.97.2016 which makes reference to the OM dated 01.08.2007 and the eve instructions dated SLLO7.2018, the Regional PE commissioner-r Vigilance wrete letter dated 25.09.2019 ta tne respondent No.3 Le review the departmental proceadings in respect of the applicants which have been Kept under abeyance. Thus, is oniy in view of the 32,07,2018, the Disciplinary Authority issued order dated Be SB 4 Soe. " _ ' he «+ ' w¥ he This issue is no more res integra that both the 5 derarctmerital and criminal proceedings based on the sam o OA Nos. 286/20 & 294/20 26 o 3 od i a at a i red 1D od "4 @ @ a rt se 3) ae a g D ® (5 a7 A ea ha on a m3 ic) ved ct nen wa An 1% my aS ci) he Q p ae Oo 4a Ae 43 3 JS eed Ea Y 45 bd orf ord 42 hg 4 bs Q ae a rd Hoo $4 44 oF 3 o a) mB 4.3 5 4s 's e os 44 a 3 3 op 4 43 ° os ot a ® rh wrt G Yt qr sed n ue [- 3 a ets ; & Q iy S x xt & @ be ie red a oD. é uh eon wl cea 6 #2 mo wi Oo a tc wm a a!lU 4 % 5 a 0 i of Gs "a ae " G "4 2 Ba a 4 GS © oo ; $3 43 4 ay « 3 hea bat o i Ast % 7 ch we " : é : vot ; * ry , "et orf © ce a as) gt & is os on & gf Es % : me Gj a S es a 'a ') "i in i oe 4 "4 i . 3 cs) a wed wd Pa need " be "¢ LL} a } t , i? r mp eg ® . § 8 goo as + g foe C3 % % mo . A - we es v eG 43 G oe . a 1 @ Oo 8 & Se uw Go "4 em OO B&B ge EE . ~ ( ee vB 2 Ad fs vA 63 Ea 2 a el @ » " oS my | a a wv . oS OG 3 Me ao as a Oo, we uy 43 i a @ we ts chad a ® a 44 ~ G "ed a hg iM @ "4 asd as a mc ee 34 wv e A 6 if ER itt " wD ced th 44 C wd a ned ud 'Ch ve Gh ey xy wD ot ese ay red Oy RD o eg 3 ie 3 Q okey ¢ ( £ 5 "oS . ae £2 i a Me ; 5 5 a4 ~ " <3 4 au {5 mR S og 4 a 9 ce mo? oy 3; US wy nt wo Be eg oo, Ey 8) bea 9 ay $4 a + uF a ; peed 6) Yt {2 / a @ Qe A gy ae wt ® @ Lo: rt wef a a 4a 4 w $e i3 ba ed BS oO a hed an ver » "rs @ Me @ "ES ny 123, 43 tf x 4 $3 aS vend 44 be rer 6 a ) oD am nt oC ved 6 i] Gs G Oy «3 ar im G ea m3 o ct a E hw BO te i b w aA o : "tet ia _ tC fs oa a i] ved » Py B 6 Ff & oo » @ @ 2 my «GO iis ae ~ A a 4) te 0 fea a " s a . ot meg od G « Ae a os 3 @ es io O43 4s xs A ¢ 'th ot ed wy ry 97 4 o ef i shee bs i ut ct c ~ © "4 o OU 4 o 4 rd % rh @ i oy m eet £4 ord xo ral oo we i 4 ri 2 "f me See 7 ak ¢ $4 ia) op 4 5 es ed C re ohed rf "3 a a : * ve @ iB ve 3 : we £3 ed a By rm a aS y a wh wy $a x vert : 3 z Ma ' | O® ; Q oH G eo By ros \ po v " vd 8 o P @ 3 had $4 hs i eA eo 8 md in rh a O bea o Q 4 5 ® is i . * iB . CG 44 } 4-4 * OV Ss 2 - , mr G oO © oY a a Cs . c!OU - rr: Rg GB S 8 6 Bw 5 & @ 2g " 3 Boo 6 #8 BS Sb vot oe 3 ad AS a : "$3 4 at : 7) ee Ww be " " tos 4) a # a wh eS r~t me n 4 4d .s a od ie) © ot we bt 5 i A 3 ic ist EF ee ca 6 i % sf] ka ct 4 is aH re ord ved 43 Gp " 7 we 4 4 3 2 Cg coed rt ge oN a a ee) 4. es Q td "4 i % Oo ord 4 a : arf 43 a3 3 2 os @ i a 3 M $3 e ree 3 tod + By el bea a 0 "ah 4 3 4-4 w ct & ay on Oo, + a 3 43 Q 0 'te i Q as a a bed 2 vet Ch 42 ia ha ow =r ord " m4 44 3 a ved i "rd "rd cg et 4 sd ved u @ . ae 4 a o a ed uy ' & 3 ae: w J i Sha en $s th " Os ge ei of 4 G vet 3 ch th i Sa 3 a3 Qi Q Q ty 2 & uy 44 ihe oO 3 h oe wm RS, % 44 G oy is eg Le & 8S 3 oD o a a * 33 ied Mg a a iH} tS ud in be 73 wet 3 & $ Gg? ca] fe fo-4 <t 43 mf a 43 Med 44 Aa 181 M4 GQ fa Am 42 44 Bes is D a 4 B wt 3 GO wy word me 3 e a} eo Fw rs Po 8 » | & " 8B Bt »p @ 8 43 s a g nS ug ~ se rm fg £ 5 co ; M4 Ht ie; @ | CG &y 2 "id S ie ne 5 eee a 2 e $3 ices os H Cp orl ms ed i 4 "5 is Ot we wi 4 pe ton ey he et hy ous i oo i 4 '2 o 4 a ae p aA BS nn | © ® og MB 5 a i ® ne "4 ie G id Cd | rs) "is ® Po G&G @ Bo gw Bom 4M BR @ 2 es a & @ & 8 ® "a 4 3 '4 oa ah . e : cs H c 6 B Oo mm» BF @ ~ oa 8 2 6 8 , 8 6 € 2 8 A QB Be 4 os ep cy eo RB aon 5 OU oO "

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