Central Administrative Tribunal - Mumbai
Rajkumar Gangadharrao Kulkarni vs Bharat Sanchal Nigam Limited on 17 December, 2019
1 OA No. 15/2015 & OA No.627/2013 CENTRAL ADMINISTRATIVE TRIBUN AL, MUMBAI BENCH, MUMBAL OA No.15/2015 & OA No.627/2013 Dated this Tuesday the 17" day of December, 2019. Coram: DrBhagwan Sahai, Member (Administrative) Ravinder Kaur, Member (Judicial). O.A. 18/2018 Shri B.G. Kulkarni, Divisional Engineer (ACMT), BSNL, New Administrative Building, 2°! Floor Sanja Road Osmanabad-413501. Residing at: Walmiki Nagar, Opp. Aswamegh Hotel, Barshi Road, Latur~ 413 331. . Applicant in OA. 15/2015. O.4,627/2013 Balaji Ranba Gaikwad, Divisional Engineer Planning, BSNL, New Administrative Building, 2" Floor Sanja Road, Osmanabad-413501. Residing at: CEN-2001/1-13/292 Maharashtra Graha Nirman Sanstha, Barshi Road, Latur-413 312. . Appleant in . OA 27/2013. (By Advocate Shri G.B. Kamdi). Versus i. Bharat Sanchar Nigam Ltd., through Chairman & Managing Director, Bharat Sanchar Bhawan H.C. Mathur Lane Janpath, New Delhi -- 110 001. The Director (HR), Bharat Sanchar Bhawan H.C. Mathur Lane Janpath, New Delhi -- 110 001. tw The Chief General Manager, BSNL Maharashtra Telecom Circle, Ga O13 in kine re f & OA No.627/ 2 WOL so? %, 2 = ATUL & ¥ , Ny both the OAs. 4. Respondents 2015 of é we < Lee ~ Lkarn SR OAM 5 12. 5 ORDER Per : Dr. Bhagwan Sahai, Member (A)
S. Masurkar). 19,09,2019 Order delivered on : 17.12.2019 ™ ?
V ® i Santacruz (West), Mumbai-400 034. Shy BSNL Admn Bidg., Juhu Road, The Sr.General Manager, BSNL, Latur - 413 (By Advocate Shr Order reserved on Lita}.
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#4 it so] rf 9 Oa $33 eh 4 order me 2 3 3 OANO. 15/2615 & OA No.627/2013 which period he was not to earn increments of pay and on expiry of that period the reduction was to have eaitect of postponing future Lite). Shri Balaji Ranba Gaikwad, while working as Divisional Engineer {Planning} with BSNL, Csmanabad SSR filed FL Xt : "oF + o> me rm wy aw 2 G.A.No. 627 /2013 om 06,59.2015 seeking quashing and setting aside of charge-meno { of tr rs 3 @ ed
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scale of pay for 3 years during which 4 5 , Let sents = wn a future inerements}, order of Appellate Raye Aw de me or Amt 4 me fon Authority dated 05.07.2011 vejecting fis LS os Petition. He also seeks cost of this ©C.A. from the respondents. P2013 & OA No.b27 2013 i Si ~ OA Nol Lic).
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ae) £4 for recommended au fu weed Y i » a ide g the PY ~ wat av 20 YSar VW tns tC WG v} Xs o Vy © MM g QANe.1S/2015 & OA No.627/2013 approved rate of Rs.3 per copy as per the agreement dated 15.01.1939, and printing of information pages in Marathi at the thereby causing monetary loss fo tne BSNL. orovisions of Rule 60 of PHB volume and Rule 6 of General Financial Rules (GFR) and failed to maintain absolute int egrity yo and devotion to duty thereby contravening provisions of Rule 4{1} fa) ib) of BSNL CDA Rules, 2006. feo 2 (b). The applicant submitted his. teply LO the charge-memo denying the ey to & i ons. Thereafter the departmental. inquiry was ordered by the Disciplinary Authority and vide order dated 15,07.2008 appointed De .U.N. Palandurkar, Asst. at " Tos ryt "~ 4 General Manager (Lease CKT), Nagpur as tne Inquiring Authority ane Shri D.P. Pati, Of, CGMT, Maharashtra Circle, BSNL, Mumbai on 30.06.2009 concluding that one part of O13 P f fa 7 n ie OANOLS/2015 & OA NGG Oo a. bd a ay . } a4 :
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applicants cs) ASOT Y TEC because cr wed och oref is toe roe x oe during ugned or he imp ae a a?
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vod a State of Madhya Pradesh Vs. Bani Singh and Another, ATR 1990 SC 1308, 1s OA No. 52013 & OA No. 627/2013 {ii}. State of Punjab Vs. Chaman Lal, 1995 SCC (2) 570, (iii}. PVMahadevan Vs. M.D. Tamil Nadu Housing Board, 2005, {iv}. S. Sagar Vs. Union of India, 93(2001) DLT 194,
iv). Union of India Ys. H.C.Goyal, 1964 ATR 364,
vi). Transport Commr Vs, Radha K Moorthy, 1995 SCC (1) 332, fviil}. Jeevan Kumar Jha Vs. State Bank of India & others dated 10.09.2014, (viil}. Writ Petition (C) 5466/2000 dated 07.07.2011 of Delhi High Court, (imi. The Government of Andhra Pradesh & Ors, Vs. A. Venkata Rayudi, SC Appeal (Civil) 2302/2005 dated 31.10.2006, 2007) 1 SCC (L&S) 244, {xX}. Anil Gilurker Vs. Bilaspur Raipur Kshetriya Gramin Bank and another, (2012) 2 SCC (L&S) 926, (xi}. O.A.2596/2012 & O,A3465/2012, CAT, Principal Bench, New Dethi decided on 29.08.2013. 7 OA No. 15/2015 & OA No.627/2013
initiation and conclusion of the disciplinary proceedings, in next three it is regarding sufficiency of evidence to prove the charge, in (ix) and (x), it is about vagueness of charges and in (xi} it ig with reference to applicability of BSNL n the reply and during arguments the respondents have contended that - y beyond the scope of judicial review of the Tribunal as settled in the following {i}. State of Tamil Nadu Vs. = 6&5. Subramaniam, AIR 1996 SC 1232, aires, Zi}. Govt. of Tamil Nadu Vs. §. Vel Raj, 1997(1) SCSLI 227, {Lili}. Govt. of Tamil Nadu Vs. K.N. Ramamurthy, 1998{(1} SLU (SC) 63, 18 OA No 15/2015 & OA No.627/2013 at fiw). Commissioner and Secretary to the Govt. Vs. S. Shanmugam, Jf 41998 (4) sc 2366, iw}. Union of India Vs. B.R. Srivastava, 1998(1) ScSsLo 74, (vil. Union of India Vs. AB, Nagamalleshwari, 1998 (1) ScsLg 78, (Vil). Apparel Export Promotion Council Vs. A.K. Chopra, Jf 1998 Sc 61, (vill). Deputy Commissioner, KEVS Vs. of. Hussain, AIR 2014 SC 766={2013} 10 scc. L106, x AS settled in the above caselaws, be Ta on, PT ye A Pay to Leen fat we ay tne Tribunal is devoid of power to reappreciate the evidences and come to its nw own ere eT oer SS os TA At? been win fom es Wwe OLR S | vat SE ALLE EL Save Set Se ELE 3 18 ~ ut t * CMA No ($015 & OA No.627/20! kind the unishment. Yat x the case and even lower Lo « Lon ty can re-examine deed C 19 scre % a ai > i
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