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[Cites 4, Cited by 0]

Central Administrative Tribunal - Mumbai

Surajit Dutta 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 fyesdwthe 1G th day of February, 2021

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

BK. Vinaya Rama Rac

Aged ~- 45 years

s/o Venkata Subba Rao

Address. 30-A, Uma Darpan CHSL

Siot No.i4-15, Sector &,

New Panvel, Navi Mumbai-410 208. ee Applicant
in OA No. 2886/2020

Suraiit Dutta

Aged - 41 Years,

S/o Kalai Krishne dutta

Address A-i1LO3, Silver Star Chs

Plot No.53, 63, 64, Sector 18

wamothe, Navi Mumbai - 410 209, wae Applicant

in OA No. 2294/2020
fRy Advocate Shri Rajeev Kumar)

VERSUS

2 Central B.F.. Commissioner
Bhavishya Nidhi Bhavan,
id, BhRikadi. Cama Place,

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ommissioner-i,

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

 
 

 

GA Nos: 286/20 & 294/20

ORDER

Per: Ravinder Kaur, Member me Yid common judgment, we Shail dispose of OA ussPOeo and 94/2020 since these agoplications we commen question of law and facts. We shall take .286/2020 as a lead case.

The applicant has claimed the following reliefs:~ ou "fai That this Hon'ble Tribunal will be graciously f pleased to call far the records and proceedinas leading to the issue of Order dated 10.01.2020 as an Annexure A-4 and after going through the legality or otherwise thereaf this Hon'ble Tribunal will be pleased to quash and set aside to the extent if divecis to continue the Inquiry pending orininal Trial, (bi Thar this Hon'ble Tribunal will be gracias usty pleased to call for the recards and proceedings leading to the issue of communication dated 27.08.2020 as in Annexure 4-3 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 dated 09° May 2011, and further direct the respondents not fo pr oeeed with the impugned Memorandum of Che arges daied 09"

May, 201] pending the hearing and final dis spasal of Special Case No, 28¢4) of 2008 ow the file af Special Judge e Thane. fe) That costs of this Application be awarded in favour of the applicant; and (2) That such ather and further reliefs as are expedient be granted In fitvour of the applicant xt th 3 :
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= The applicant was working as Social Security mi of EPFO, SRO Vashi at Sub Regional office, : , Navi Mumbai from 09.09.2004 to 29.02.2005 and from .2006 ta 22.08.2008, Shri Rama Ranta Pati, atant and Manager oF ys. Deva Prabhat structure ledged complaint with CBE, ACB, Mumbai on 62008 alleging demand of bribe of Rs.5 lacs which . Later om reduced to Es.3 acs by the present OA Nos. 28620 & 294/20 a , "4 oy H+ : ts . Lt O ae 2 °° Go hg 9 % , 3 A at et 3 e & & & wd - © aS. ac eg ° 5 a a & oe | 4 G v 1 4 ¢ ~ 3 ne 3 i a . rm Ad " £3 yy ot i ao wo 3 ka oe J ced oe H a cf wh He u woop 2 x Bod Bg eo . A Bo S wo 42 ti a 3 od ® : a wn oD ® *s a ¢ cs Ad w Oo pe tm RG 2 i p eo my oh '@ oo on o Ro ved edo 6 me ® ne ° mt gH e ® A So 4 ie G A n & ss 8 & Be a © & vf oe a as ms! a8 oe ae OM a a ao 2. & ao OG + g 2 ie ng NOG ans Cy " Dob a pa 2 o 5 & % Boo iG tC 3% i a ya tf os dG C v 3 4 i 8 3 Os "ed @ "rd nm Hh 8 wo fe & 6 Boe 6 «6B GR o © nn i ved Qo %& G bes o fy, Ra ort 3 of "rt A n 2 ae 3 UM oe a" 4 oa) nis Fis) ee) a ay a) 43 es wad & wot hi ss am a a TS R S cs 2 os i ES tet 5 ae £ ; we ? . * C i a a wr4 wed , & a. es t 3 ts =D Gs Gy > @ s ag 8 BBS 28 . 8 & a m ® a a «es sp RR ort ot Go € " ST a} oe GH G a if Ba QD it Hh : x 3 ; 44 ee ; a a th / ahd he a3 4 ~ pet > Sa + i) gee o S a on ee 7" 33 a re 43 2 4 o 33 i id io ig a Bi Pe) 3 g ca G3 a pa aa oy ved cae ved ay a x2 we ae) G 43 3 wie wed r % a thet 0% i r> 3 M geet My 3 eS ed 4a yd on ; , m 2 i D4 ; & i eed 4 BS 8 es : ay ~ od Be ot Q Pa nt wm 4 Fl ct . a "e * 3 3 fhe at w% 4 rh, i) v4 ee 4d v5 ae a | G we + Oy o #4 a 3s ha Cs om a ow Bo a , S 3g 8 % ~@ ies a fe iS a 6 cs ra C3 4 % eo 4 ved wD Loi co to oe 6 ond 4 = i oS ta ee oO D & . cs i a wi te a 6 Oo oo 33 ce, eo 5 Dp re . ct ro G om 3 ea] 3 a vet = ~ g3 a * @ eg ca an a ae o «uw & . ae: 8 : bs fo 3 #8 o S- ; Ea] * "4 wn ums m4 fo) ro} SS 44 he G rm wt Qh & ob "i od a "4 2) K ot oo 6 G ved ® net in " B oy nel wt ey ef et 4 4 . we ie q fh "ol a a ie: on s rt a ces G 8 Q we mm a % ky / ent ess "e4 ah oO ed od cael ty i p ts ® eged 3 " 44 Set " CG # G 93 ect & 4 Ry o "
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1) The case is squarely covered by the judgment of the Hon'bie SuDFEenTe Court in the case of Cape. M. Paul Anthony Vs. Bharat Gold Mines Led.

£7900) (3 SCC 679) where the criminal case as well as departmental chareesheet ig based on similar and identical set of facts. The list of wimesses ond documents are also identical. The department has not collected any Independent evidence and is going to rely on the very same evidence which will be testified in the criminal court.

2) Further DoPT OM dated 01.08.2007 provides jor stay of departmental inguiry, if the charge in the criminal case ts of grave nature which involves complicated guestions af baw.

3 Also as per Central Vigilance Manual, 4.3, once a case has been referred fo and taken up by the CBI jor investigation, further investigation should he lef to them and parallel investigation by the depar imental agencies should be avoided and any further action is te taken on completion of drvestigation by the CBI on the hasis of their report.

AND HHEREAS. the undersigned on consideration of the. carcinistances oF the case and since the charge in the erlininal case isof lead Ty rave nature Invelving complicated questions of law und fact, fas dec to stay the departmental p "oveedings Nil the concheion of "the criminal case and pronauncement of final judgment by Hon hie Court."

ahs arty Aas tet that aft Vag wean come ele wears PMG APHLLiane STACes that a&fTer Lapse Of Six Years, Sey Seep : on de RE I Seige a ma acai ners Si. 2020 foo oantinue. the departmentap oproecesaings > on arn ans et a rs oe y een os as 3 vide his representation dated 27.08.29 to keep ihe of een er ee i Fo ACRE ey. Cn Re ey , t 3 ss en at ANSVALCTMSNtaAlL - angulry: -1n Heyance ino thew Ers az ae i ~ oe as carey x Woe 4 Ss > :

celal CBE Court is concluded. Ib is stated that he has yeesived any communication from the respondents. on t at, vi sy ti Ct te "3 o.
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pd ou ee) oO $33 "The power of review, however. iy not unbridled of werestricted, It seems to us sound principle fo follaw that ance the statutory power under Section 19 of the 1988 Act or Seetion 197 of the Code has been exercised by the Government or the conmpetent authority, as the case may be, it is not permissible for the sanctioning authority te review or recansider the matter on the scone materials again. It ts sa because taresiricted power of review may not bring finality to such exercise and on change af the Government ar change of the person authorised to exercise power of sanction, the matter concerning sanction may be reopened by such anthority for the reasons best known fo it and a diferent order may be passed. The opinion 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 apInIGN per se on Ine same materials cannot be a ground for reviewing or reconsidering the earlier order refusing ta grant sanction ° "3 24 Fy ie tK 3 % 6h 3 a % iS tft b Judgments of Hon'ble Agex Court in the case of EP Royappa Vs, State af Tanul Nadu, (774) 48CC 3, Rattiarion Us. State of Madina Pradesh, AIR 2012 SC 1488 and Mohd. Hussain @ Juifikar Ali Vs. The State (Gove. ay NCD), Criminal Appeal NaJ091 of 2006, to the effect that his + SO Rey} Booty ses £0 3 oe ee os" ink a Fg > 7% impugned order. There is also vielation of Article Zl of dat = 4 ' a yd + Fond heya t aes es mart 4 Phe " te 4 y 2S O FTALY TYasi SS SnsSnrined in the Constitution Ae Traits Pa we ans Meir Ma Rea Hyomecd that aD bicant OL AFeabe. LOLI Gio 89G4in Mme Ras arg eo LETS OAD Cane OA Nos. 286/20 & 294/20 CLAML ously S@rk iy SLS nal ot on tte ¢ od anc =
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i) i) 4 fe Q 2 6 ot 3 oy tC ced My Dy at & w 43 44 S 8 Con © 8 oo of Co po o@ © 3 @ 6 4 6 © 4 & a7 Pa a syd $a AG af Cd hog hay @ a Bs 5 " a ee a "e ot Yee sd 34 " hy 43 hy iy 44 rot ree] tc & Wk? Ds a) q see j «f ' bey 1? OA Nos. 288/20 & 294/20 2i.O7.2916 and CVC instructions Issned vide circular dated 31.07.2018. Nr. Shetcy submits that since the respondents have followed the policy decisions of the DoPT in. thelr true letter and spirit, therefore, the impugred order dated 2Lo.OL.2020 dces mot warrant ary interference. He has further stated that the applicant hes met challenged any of the OMs or tha CVC instructions seferxvea above 8, After hearing the submissions of both the parties, Hontble Boex Court cited by: both the parties and the material available on recerd specifically DoPT OMs dated Gi.08.2007 and 21.07.2016 and the CVC instructions dated BLOG? 2034.

10, The Hon'ble. Apes Court in the case of Ms, Stauzen Tevotetsu India P. Lid. Vs. Girish Fo & Ors, SEP (C) Nos 303 71-303 762012 decided of 20.01.2014 nas made certain relevant observations in bare 9 of the yicloment on the issue under consideration we "0. We have heard learned counsel for the parties at some length. The only question that falls for determination in the above backdrep is whether the Courts below were Justified In staying the on-going disciplinary proceedings pending conclusion of the trial in the criminal cuse registered and filed against the respondents. The answer to that guestion would primarily depend upon whether there is any legal bar to the continuance of the disciplinary proceedings against the employees based an an incident which is alsa the subject matter of criminal case aeainet such emplovees. it would also depend upon the nature of the charges in the erfminal case fled against the employees and whether the case volves complicated questions of law and fact. The possibility of prejudice ta the employees accused in the criminal case an account b> mo eS Zs pat .ey cy

i) & S Pe Fes 1g, ity rs eS a : of the parallei disciplinary enguiry going e ahead is another dimension 2 whien vi have to be addressed while permitting ar stayin '@ such as ise cipiD ay ene proceedines, The fw on tre subject ts fairly well-

settled for s milar issues and has often engaged the attention of this Court DP ve ried f net situations. Although the pronounc ren its of this Court have sto opped i short of prescribing any straight. jack formula for application ta 'all cases the devisions ae his Court have de ndived the bread appreach ta he e adopted in such matters leaving i Jar ihe Courts concerned fo fake an "aDEroy priate view fe the pecult ar facts and circumstances af each case that comes up before them."

id. the Hon'ble Apex Court while discussing its tuggment im the case of Divisional Controller, Karnataka State Road Jrausport Corporation Vs, APG. Vittal Rae (2012) I SCC 442° x i "The relatively recent decision of this Court in Divisional Controller, surnatake Siete Raad Transport Corporation vo MOG. Vittal Rao, (2012) SCC 432, is & Rely reminder of the principles that are applicable in such situations succinetiy summed up in the following words:

"@) There is no legal bar for beth proc vedings to goon Siewitaneously.
fill The only valid grow for elaiming that the disciplinary pro aceedings may be staed would be to ensure shat the defence af the emplovee in the nsinal case may not be prejudiced . But even such grounds we d be available only in cases involving complex guestions of sitaiy nd lene.
(itl) Such defence ought not to be permitted to unnecessarily delay the departmental proceedings. The Interest of the delinguent afficer as wedl as sre em lover clea arly lies in a prompt conclusion af the disciplivtary procesdings, {ty} Deparnnental Proceedings can 20 on sinniltes meously fa the criminal trial, except where borh the praceedings are based on the seme set of facts and the evidence In bath the proceedings is conumon.

2. in the cass Lut, (1999) 3 SCC 679 che Hon'ble Apex Court has alse Laid down . easy : : os ya : 5 kX ax SADT Aare oe ey oh AYRE Ey ee eS of Sane AeA T Dea s 4 YW tne EQLLOws. aM broad Bi Ae os SLES OE aoe LES tok OEE in TAS "@) Departmental proceedines and proceedings In a ertminal case can yg DA Nos. 286/20 & 294/20 r.

proceed simultanecusly as there ts no bar in their being conducted simulianzousty, though separately, fii) Hf the departmental praceedings and the criminal ease 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 whieh involves complicated questions af law and fact, tt would be desirable te stay the departmental proceedings tll the conclusion of the criminal case.

(ai 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 upom the nature of offence, the nature of the case launched against the employee on the basis of evidence and material collected agcinst him during investigation or as reflected in the charge sheet.

fiv} The factors mentioned at (Ti) and fit} above cannot be considered in isolation 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 erieuinal case does not proceed or its disposal is being unduly delayed, the departmental proceedings, even If they were stayed on aecount of the pendency af the erintinal case, can be resumed and proceeded with so as to conclude them at an early date, so that if the emplayee is found not guilty his honor may be vindicated and in case he ts found guilty, administration may get rid of him at the earliest."

id. Tr the case of Hindustan Petroleum Corporation Lid, & Ors. Vs. Sarvesh Berry, Civil Appeal No. 79802004 decided on 09.12.2004, Cane Holbi as under is ch Apex Court hel "It ig fairly well-settled position in law that on. basic principles proceedings in criminal case and departmental proceedings can go on simultaneously, excepi in some cases where departmental proceedings and eriminal case are based on the same set of facts and the evidence in both the praceedings is common. It ts in these cases, the Court has to decide, taking into account special features of the case, whether stendtaneous continuance of both would be proper".

On Tt is further held as under:-

'The purpose of departmental enquiry and of prosecution is twa different and distinct aspects. The criminal prosecution is launched for an offense for violation of a duty the offender owes fo the saciely, or for breach of whick law has provided that the offender shall make satisfaction to the public. So crime is an act of commission in violation of law or af omission of public duty. The departmental enquiry is to maintain discipline in the service and efficiency of publle service. 2 20 Od Nos 286/20 & 294/20 would, therefore, be expedient that the dixe oiplinary , pF roceedings are conducted and complete ad ay expeditiously es passe fe. ff is nog, therefore, desirable to lay down any guidelines as inf ole rules in which the departmental praceedings may ar may nat be stayed pending rial Ge criminal case against the delinquent officer. Each ¢ case requires fo be considered in the backdrop of its own facts and circunistances.

There would be no bar to proceed simultaneously with departmental enquiry asd wal of @ erfminal case unless the charge in the criminal irial is of grave nature involving complicated questions of fact and law. Offence gen orally implies pyfringement of public duty, as distinguished jrom mere private rights punishable under criminal law. When trial for criminal affence is conducted it should be in accordance with ¢ proof oF the 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 aie the enguiry in a sepcommstieal proceedings relates to conduct or breach af duty of the delinquent affeer fo purtish hint for his miscondue defined under the relevant Statutary rules or law. That the strict standard of preaf ar annlicabitiey oF the Evidence Act stands excluded is a settled legal postiion, Under these civcumpiances, what is required to be geen is whether. the department enguiry would seriously prefudice the delimauent tn his defence at the trial in a criminal case. It is always a question of fact fo be. considered "In each case depending on its own facts ant CIFCNMISTANCES .

14, an the present case alsa, the applicant is facing the ofiminal trial vide Special case No.2e(R} of 2008 under Section F and § mad TS eS) rv. 2S EP) fab of Prevention of Corruption Act ISS and Section P20R of the PC apart from the departmental proeceedings on the identical facts with commen set of witnesses and Lore er aS ew wy : a ~" 3 os ~ 3 - 3 decumeants. In view of the Judgments of the Hontble Apex asove, there is no legal bar for the criminal proceedings as well as departmental proceedings Lo ge-on Simultansously. The applicant is seeking relief to Quasn @nd set aside the - impugned order dated LQ.OL. 2020 Or the grounds that the departmental D Bee eR yt wt x 2 3 cara' mn oy. a ' SOP eT 4 RP UN wets - ARE as * nt fy rey yz 8 Bek YE wr sumed AULT MOPrLcy VRS Qraer Rated eo SR. ALA Wore YS sume:

eo the Law Fstice sewn 30° Se Horn'ible Ames oO eee eo Co DAG 2a8 Slo GOW Sy TRS ROM Dic APG LOUrE during the cross examinetion of the witnessss in departmental preceedings and would CARSe Serious oreiudice to. him. Admittedly, aS er order cated 28.04.2014, the respondents tock decision to ksep in wit amass ward > I cc " wt See o , 3.2 :
apelicant during the pendency of the criminal proceedings rt Soe ot 4 ee 4 ~ ae de my aM Ay J ny be ¥ 44 mee ao Abciments, in terms of the RoePT OM dahed G1.908.20 the subitect "Sinulfanecus action of prosecution in a court and initiation ef $2.
departmental proceedings" Paras 2 an feds

3 -of the OM are repraduce:

aS unger as "3. What may be deduced from the above instructians is that in serious cases Involving offences such as bribery corruption etc., action shauld be launched for prosecution as a matter of course. The Hon'ble Supreme Court had held in their various Judgments, the important ones being, State of Rajasthan Vs. BLK. Meena & Others (1996 6 SCC 417), Capt. Af. Paul Anthony Vs. Bharat Gold Mines Limited (1999 3 SCC 79}, Kendriva Vidyalaya Sangaihan & Others Fs. T. Srinivas (2004 (6) SCALE 467) and Noida Entrepreneurs Association Vs. Noida iJT 2007 (2) SC 620), that merely because a criminal trial is pending, a denarnmental inquiry tevolving the very same charges as is involved in the criminal proceedings is nat barred. The approach and adjective in the criminal proceedings and disciplinary proceedings are altogether distinet and different. Jn the disciplinary proceedings, the question Is whether the respondent is gutley of such conduct as would merit his removal frant service or a lesser panishment, as the case may be, whereas tn the criminal proceedings, the question is whether the Pat he QA Nos, 286/20 & 294/20 offences registered against the Government servant ure esiablished "established what sentence can be dnpased on him. In sertous nature of cases like acceptance of illegal gratification, the destrabiligy af cantina ing f the concerned Gay vernment servant in service in spite of ihe serious charges leveled against him may have to be considered dy the Competent durhorin to proceed with deparimenial action.

3 However, if the charge in the eriminal case is of a # 'ave nature which Drvelves complicated questions af law and fact, If would be desirable po stay the departmental proceedings till the conclusion of 3 ff the ertminal case, This will depend upon the nature of offence @ nd t the evidence and material ecallected against the Government servant daring brvestigations ar as reflected i ay ihe < charge-sheeé, Uf the erpninal case does Hat proceed ar its d dispos ai is keine 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 i ¥ ate, $0 that if the emplaves is found not en his honour may be vindicated and i in case he is found guilo, the administration may get rid of him at the earliest, ifthe case so warrants, * fos et < x 2 ay eS aoe . ota eye £ 5 toe OU ae is oats GLPROULOTS Maa DY Ee WOM nie AOSX LOuUrk im the case af BK. Meena (aupral. Capt. Mf Paul dnihony (supre) Kendriva Vidvalave Sangathan is upre gand Noida Entrepreneurs Association Vs, Noida, JT 2007 2) SC 620. Fron 4 3 eos, ng os g : a vo Nee 5 at 4.4 2 3 os ae Ye oe Roa the bare reading of the above OM, dt is clear that merely fey or ye wey a4 aa Sak : . S ot we YES Sn os HeCause CMe Criminal trial ois pending, a departmental :

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24 QA Nas. 286/20 & 224/20 action of prosecution and initiation of departmental proceedings' in view of ' . a 24 rhe Acar eS ae Lam DAY nae PRA ae AS RL Mata MAR ra - a PAS on Phe wad: -
ror WOR EL an Maat Case Or on 2s @ Auonar Choudhary Fs, Union of India, 2015 (2) SCALE, cveaffirming that thers is mo bar in taw fer simultanecus ofiminal and departmental proceedings on the same set of ailegations. This ON was Eollowed by the CYC instruchions vide circular gated AL.G7. 2028 which reiterates that Disciclinary Authority may withhold disciplinary preceedings only in exceptional oases wherein the charge in the oriminal case is of grave nature involving 'd. The Commission would like to clarify that Disciplinary Authorities are vested with responstotity to ensure that emplovees under their contol, against who» criminal trial iy pending are proceeded against fortiwith fa ' 'or Sinndianeous departmental proceedings. Further, a view as fo whether simultaneous disciplinary proceedings are to be initiated .. aved to be Invariahly taken dy the Competent dutharities at the ime-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 tial is of grave nature which involves questions of fact and law. in other words, in complet matters where, in case Ho is pot 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 haw and fact if would be desirable to stay the departmental proceedings all the canclusian of the criminal case further. even if stayed af one stdige. the decision may require reconsideration, if fhe criminal case gets unduly delayed Jf aay be noOfeworthy fo pent fh net the Hon thle Supreme Court in State of Rafasthan Fs. BLK Moe & Ors. (1996) 6 SCC 41? emphasized the need for fudating ddepartiner entad Tr oneedinbs aud stated as below:-
ORR TIARA ALAA PETS beatae mee nete nt CENEE < ALL RAIA AL LAA TAD OOOO TEE ' § = x = q :
& i :
3
g :
i sedlenanaetnnenntennen te titpseShsnreet RE O4 Nos. 28620 & 294/20 "Fe mat be res nemberec 7 that interests of administration demand that the wu icles able elements are thrown out and anv charge of mieeneanor is enquired THO promptly. The ais yeip. ald Lary proceedings are meant nat really fo punish the guilty but to keep the administrative machinery unsullied by getting rid of Dad elements, The interest of the delinquent officer also lies 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 ts guilty, he should be dealt with promptly according to law. It is not alsa in the interest of administration that persans accused af serious misdemeanor should be continued in office indefinitely, ie. for long periods th emurting the result of erintinal proceedings."
22,07,2018, the Disciplinary Authority issued order dated DA Nos. 286/20 & 294/20 26 "C3 th ant 5 as £ 4 a ened at iF i 7 ce 4 "
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