Central Administrative Tribunal - Mumbai
Ganesh Vithal Gondhalekar vs M/O Railways on 11 March, 2019
Pao
(44 No, 2002/2073
CENTRAL ADMINISTRATIVE TRIBUNAL,
MOMBAT BENCH, CAMP AT NAGPUR.
ORIGINAL APPLICATION NO. 2002 of 2003
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Date Of Decision: - ul March, 2019
CORAM - BR, VIJAYKUMAR, MEMBER fA).
. R.N. SINGH, MEMBER C3}.
Shei Ganesh Vithal Gondhalekar,
Sfo Vithal Krishnae Gorndhalekar,
Aged 45 Yre, oo. NLL,
i Gedam,
3)
~ oD ms '
aigaon Road,
Applicant.
(Applicant by Advocate Shri § kK Verma}
Versus
i Urrion a;
Thro. Sor
Min ails
Rai Tew
2. The General Manager,
Sentral Railway,
Chatrapati Shivaji Terminus,
Mamba i.
2, The Divisional Ra
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Centrial Railway,
&.- The Works Manager
BEaors on Mator. Werk
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Respondents,
{Respondents by Advocate Shri Alok Upasani)
_ Reserved On 6 €2,02. 2018.
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2 GA Na 24820072 *
ORDER
PER:~ R. VIJAYKUMAR, MEMBER (A)
Te oy geen Fo aR a . " 2 Fa 7 IHS application was OPriginaiiy filed en O2.01.S003 challenging the NLGEXS of the ww ao cand AAAs wy De . Gh. 27.05.2001 alana :
with MA dr... O8.01, 3 for cendonation of delay of about 225 cays on the grounds that he was .badly upset upon termination and therefore, could not file the application Was grantec time of 45 days as per statute te File an appeal by 02.07.2901 actually filed the appeal dt. 30.08.7001 ana the Appellate find a place while filing the OA. THis Tribunal. expressed the opinion that the punishment Ws disproportionate to ALS PAA ys pee -- ke he . wet any 2 aN ye x ~~ } wef hee ae ge Qirectine che Disciolinary Autmority mic SADDENED Mla Od i o i ef oo £74 hee 4 ed & es eA a) ced a can) os . "It 'CS tg fe 4 ont sw 84 Qed dy @ © Cis mat wy coh OD a fs G Wwe AQ ce Ch ct ot er * ed Pe Ao LS ad or ee oon ot a 4 a 5 o oy f ve ee ad we mm 43 the et ayes O fy " wd wy mm Ww '5 cs ke v4 try et as ant v3 i 9 ba ra ig; Oo . ve . © ' re ee OB 4 Os 3 Gory A coe = yt mo pS Oo EE Q m os i i & = 2 " AS G 2) a B 8 a gy eo : Se Cc 2 eh G Ty ay @ Es ns 3 2 4 weohg 4 3 ved i " 'he 7 th o 2 th Gy om ES yy . @ 5 Pe a ih " 4 Ty . C ms mo a eq BS 2 oy + ' ' - . : ~ bk he yg FS OS we a TY "a fo ved DB + a dod or at 7 fy. moo ay " oy, 4 wu Md 42 w ss be av a wa ort eat ty an x > as een ar rae 4 oo ay 3} = o oP 8 m S a og i 2 & ig ei + C3 ih he ¥ wh Fiat ' "sO SQ any re ret ft ". aay, a ey i , ay an m4 DQ om co cy s m thy ' 4 ws & aN yO A et . 6 ms Cc the send "a "at cha a ' my epy . ty a syed I moh es nde te "e + } @ Qt a & os ay '; oH + . i eG DG Sy a 5 ; wd a tf + " e 2 ey
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2 3CG ing ela thi S03 ge OA No. 2002 os Ly 2L.05.2 * "rom £ f the oT a e + 3 A LSBU WEEE tis 'ie rm 43 ea uid CO "are Works 18 4 rer ue = = oe pe arders.
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have wi ey RR Ne 2 A WOCOTEC ~ af tinted te poini xX ave Md OA ai ae nh rat aa ot ai eOOL ce wD e ae unt.
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wy oh we, wert @ es oo mt io Gy oN oN So Od Na QAADIER in their sur-rejoinder that he was further unauthorizedly absent for 247 davs in broken seriods between the later period from 12.08.2000 to 20.05.2001. While denying the ¥ nd S31 allegations against the Inquiry Offic Officer, they referred to tha @ Service record and level of literacy of the applicant te hold that he was quite capable : anding"the enguid ngs and of understanding the enquiry proceedings anc that Ae had. admitte a ali the charges relevant to the enquiry. The Inquiry Officer and he sent his reply on 23.04.2001 and aftar which, punishment orders were sent to Rim.
Lhey have also mentioned details of th
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pelat fea DB 3 d appeal filed on 30.08.2001 which was however considered despite being time barred YTS ae ws & and orders were passed upholding the orde By OK the aspect of the Competent Authority involved, they have referred to Pope tie PRS AY ray ty Servants (DeA} Rules, Schedule~ITisee Rule 4a"
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a 6 8 gy So Gf 4 e ® goo ® i E : cay i : ' ut ego " + 2G oon 2 2 e yn 8 Sood OQ O : ¢ 44 oes 4d ~ M O 4 2 a G a o a 4G . oa ! 3 w . C Ese he. on o ' : oe é i "4 = oy Y ce o 4 $2 o - ve © ot v 6 Py we '3 ea 3 * e ~ et s tebe g 5 a a bed s a 3 @ "4 ss sf g A i 6
- " @ ee, be Ss on fhe et ch iB o~ whe "nt w wy 0] Da a a Ad Or j 4 ww " co TG M "ed Oh. 6 i det Oo ay & a Cr us vo om B 4 ao oS 5S © "s ry oe : as o a C o ae 4 ke cy iB 6 & a om 4 ~ "es a - @ fed s a rei + a st a p i a * ct 44 e wr et thd rt oS Pag : ef : s ' o g " C : O Oo gg uw « rns: » S- , & wo o 9 &@ 8 G6 ¢ © ' Ee @ D @ & a " 0 ba rf 0 A me AS ted te © 4s ry n am 3 H as Q O ~ i vo oo ae! Bo wd = § ew , » § 8 & vl ky " rt Sel od ou ae) wy 4 a " bt 0 © om $3 a en 5.3 oe m. sot @ we i , i rot see P C3 tt « gD oes ee MS he wef a wd "4 et feos ah 4 ha con , : - wo 9 ¢ + . : bes ' s st a ¢ , i ' ' on aj i & & 2 £ © © ee i oo «@ tt &B Hf 8 oS on & & 8 € 8 & pot &. eee) Pa * - eo 4a Od Mav "PO RPSL TT ii. in sur-rejoinder, the respondents y Berrie Hh eS i} ary) passcam te at esa etad he have argued that the applicant attended the 14.03 6200 1 and admitted the charges. On this basis, 'no further .detailed enquiry was requires and after following - the procedure, orders were passed. They refer toa the rulings of the Hon'ble . Apex Court iD Dharamrathamakara Raibhahadur Arcot Ramaswamy Mudiliar Educational ete ees on Vs. Educational Appellate Tribunal and Anx.
i gerh that Bs Oak 1993 [1987 (7} SCC 332]. They long absence cannot be considered a. minoz effence attracting leniency. in view of the several absences as noted above of thay"
dates for which charge~sheet was issued and they rely on the rulings of the Hon'bis Apex Court in North-Eastern Karnataka RP Corpn.
Vs. Ashappa reported in 2006 SCC(L&S) 942.
4 4 roe nh arn x 4 ~ = i Anen tne case was neard, learned
12. 2 aed 'e be, a eR Ra RR OOP a YSU a Sh. for the applicant and Learned counsel for the respondents were heard and they fi 0 Oa No 200253043 submitted writt @ notes of arguments te summarize the proceedings that took place over a long period of time. The applicant has urged that limitation should be counted from the date of receipt of appellate orders em TL.O5.2002 till filing on 02.01.2003 which is gsgbout 8 months and that the amendment aft re OA to incorporate the appellate order was- also allewed by the Tribunal. They have argued that the appellate order was nor~ epeaking and Ehat the imitial order by the Disciplinary Authority was based 9 a inadequate enquiry process. They rely on the rulings of the Hon'ble Apex Court in Narinder Mohan Arya Vs. United India Insurance Co.Ltd. 5 Ors. reported in AIR-2006-sSc~1748, by which it was held that fairness in the procedure of domestic. enquiry is a part of the principles of natural justice. 'Further, the Hon'ble Apex. Court head held in Sher Bahadur Vs. Union of India & Ors., freperted in AIR-2002-SC~ 3030, that the term "sufficiency of evidence postu aves existence of some evidence which.
links the Charged Officer to the misconduct OE Na 200220 F3 MS @ > OS & Q SG g * @ > eH x ee Co ve] iw 44 Lh ae) 42 be aa a a) oO MH i a @ w th tN (8 "rd ci a "et af £3 mo o es Qa i My 4 $3 "4 SS Cy O i ol & x 43 4 i a 2 G et pas & fot au D dd © 44 - aa a or MB % col vet raed cS ord ai wef oe E 43 a sy fog es) ry . eh 6) as * oe ~ Ou G © »o 6 GC -aA wg wg 8 8 2 wo 2 8 3 5 ne j ' i 6) Ch ' i ae hy m ¥ QB ont a rod be wD a id id ~et tC 63 : co wy a on + ad GS cot ah pd rh w zh 7 ot ay os O "4 - wp ig ~ i % SE ceed hs Che we cD & a4 A ir aa 4 is aw bet oP 43 e ord on G 7 " 42 u . >. @ a 3 4 ey o CY ey on s a 4 $4 xy : an ie) wo c 2 vr a a mG m --~, i) oO ' " c S = fa on s a th ca i "4 bei e € OD FF os ri ne 2 oy a a ; E m4 i. H "A a} Q vt i ved ' : t ui : 5 ve Ww rod DB ry : i i 4 me it wi © ae SS a 3 co ks + mami : pod ro] 4 ned . g Ay cme Oe a x4 13 4D % oh ke : Feat apd 44 3 es Ch, AJ en my & th ees " a mr ve 7 Pre, " ye 5 {ped © Ad © tna O C 4 and as La S ad 6 v i 2 my '9 $ Soe b } eee ¢ Me + FEN Wa Le i
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tC v Bad ot rece er arid On.
XL 5 E POMQSNCS £ acl 3 a oN Nw.
Ga The r ¥ ' ah 8 Usha Balashaheb Swami hy : 6 a ss oe i ah ms @ ss tag a i . és whey fad $4 ved ty ie me ny aga "4 " e * sed @ re Cd aa & te Pek fe " 2 fs 3 Ja © a iB cA o My a © % o ' oh a § ot w ere ; Be D3 5 "e4 Q O + vs ~ aa k "i e gp © © 4s p & ro ocd a a OB a fs 0 oi ns OQ: oo, - gq 5 tect Gg, OS c 4 "8 % co bd a a 43 a 4 sg) N oo ° a ~ Es c ; w o m fs Gono Af a 2B a Boog 9 ; £5 vw ; 4 bes ' Oy ond " 1 oe " B % ra vB " "3 #4 qt a ot a a tt , " ded ih a "ef soon o ied wef Me mys ie ot 4-4 , {i oe Cy cee "oo rhe, ~ oe : ne . oe © ep 8 4, S&S a2 f & & g w 8 » gE o gf & # A 42 "eS By ~ pas o ee 40) ot sa + 43 vod "rt de "et Ri, ey Ty ¢ c a in 3 mi ra vn c G te " ca os! ct ' a a 7 Oo © @ *e 4) ; "rh cf fe ad fee ei Y @ : 2 uD v4 ub we b4 cg ef "ri tn <4 rs) hy kA sod @ o ord fag Ad q po O @ ws 4 do ved wv a bd a i et @ bd td ba a rd , m 23 a w beg ay ee) Ox D B® ad "ed g ed 3 #4 wu rot % he @) ae ee oo ro Cc oh ad wea a a bY Acs q 7 "ry oa rs eed owt i ; 4 4b Mel sd ae eG i + 4 ef Q 4d bad wo 8G Bo Q an * LI Te YT ;.
Furi nt [(1998) 1 sec a Nowe eo» < ¢ HE nh ey a NS Ry x.
ee Kaiyan Mal & Ors.
anne Heearalal VY.
es or Qo B G4 No. 2002/20)3 278} ] wherein the Hon'ble AEN Court e a RPL LS eceédeqd on the basi s that the earl admissions of the ce efendant cannot be allowed to be withdrawn. The Courh es ned the facts and held that the defendant cannot be permitted to withdraw any sdmission al rs CB oo tt nat lied on the deci made. They have als 2 oOo 7 it a a fea © uo aA in Gautam Sarup Vv. Leela Jetley & Ors. f{2008}) 7 sce 85) wherein it was held that 'by amendment the admission in the original peladings cannot be seught to be rid off"
And in M/s Modi Spinning & Weaving Millis Co. Ltd. & Anr. V. Ladha Ram & Co., [(1976) 4 SCC 320} has been referred in Usha Balashahesc Swami(supra) and the Hon'ble Apex Court observed that Modi Spinning's case(supra) was CEL et a clear authori ity for the proposition the once a wriLiten atatement contained an admission ain faveur of the plaintiff, by amendment, such an admission of the defendant cannot be withdrawn and if allowed, it would plaintiff.
14. The respondents have reiterated that ct my ey acex Soo eae i AUDLICaANS was «4 habitual ig OA Na. 2002/20 . x absentes arid $ -- yes - ~ 2 + ein od "5 * i LREere@rore, che punishment imposed was non ae ~ tA dog say peed se sot gt 4 disproportionate to his particular misconduct ct in the cantext of and should have his continuous misbehaviour been considered given the facts originally submitted by the respondents a >} Rae Dd bs 3 of thisio Tribunel . . ae .
review an aisci Tn vesgard to the Limitation in exercise ~ of }- A. <3 xh mn ~ plinary procesad refer to the ruling of the Hon'ble Apex court in B.c. Chaturvedi Vs. Union of India & Ors.
reported in 1995(6) SCC 749. They have also relied on the decisions of the Hon'ble Apex Court ain Union ef India Vs. &S.S. Ahiuwaiia {2007 Law Suit (8C) 250) and Meghalaya Vs. in State of in 2009 Law Suit {SC} 1935.
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15. fn the ANteEr ORrOceeagi ings CoOuLa sasis, the respondents urge ference Ltt disciplinary ded a ;
tuhoery rules © that the Le Inquiry OLbLosr and were not based. on chen Singh N Marak reported ° 4 Oo ® in MINIONS rh OY a cS os
89) wD b 9 fen ' Cy we xf © rst 2e it fy He;
heard and pleadinas on File have been L?. On the aspect of limitation, it is = hw iy sca a it i ae mB G3 re 3 par ct 8 original decision not considered the aspect & of limitation. However, considering that th fact of orders of the Appellate Authorit ¥ were brought to notice by the respondents in their reply and notwithstanding the delayed amendment in the OA by the applicant fifteen "years later in 2017, the truth of the matter ' '. * oe ~ A ~ = } + = a weica AOE f mm eee Gs. JAS OGAE Ua Ula too oh is that from the date of passage of orders of of OA, the period in question is only eignt Pribunal has already allowed the amendment in the interests of justice and in the circumstances of the case, we can do no better but to accord with the previous decision of thas. Tribunal and treat the as having been filed within the fu Th © t bY re rt f+ nat 3 &% period of limitation, On the aspect af . : eb pe 5 . pe ee Lg a oe ge COMPStTEence Op one carthies, there ais no valid oe ra) tf rs ou Au ae wg Q ih rf nes aD rebuttal by applicant that th OA No. 2002/2013 la XQ cen yc nit ft OM EAL ~ ae £ ot ve 3 6 Ab , © @ a ct i a 4 o> i s a a eg q3 ed 4 et i by a Sh a "ed 4 om a md het oP eo Oo p m4 4 i sed AG Ws aa An Be g it ~ef i) ro 43 oS a rar 1) & yA ce is Ae "rt ct it Po ° i od - - £ 8 € 5 BG 43 wp oO moO O 2 © o Oo w ¢ wed be D YB sed £5 Led iy Oo @ 8 ro iD fd ed a $e ns ts 4 " W od ie i ao a my + a A ad 4 2 Aes % '4 a oa t rr] & oe ' + a4 Se mpm # > ue oO ne a = os ; | ky " " abd te QO te i mo ae 4 4 o : oa Zz md ae G a i ~ «ed hel fa ° a & bed ' oe i a 9 Part oy O 2 a o iS a oo o vcd on @ ie 44 4 ie ia . Ch ec ig M4 oS a m W cS a w ~. © w wy x i 4 & Q ' me) x ; i , ; fe % tg od SG S i v6 " o & § & & 2 8 to 6 mp GH GD : : . . ) 3 ci } a An e fc haf es a A 4d © x bet 0) cod 43 g ay KH i W re u ~ 'aod 3 F cS ~ a rn C oe ry a eNnSse absence = 8 V a £ a i a aX eS L Q n ¥ + A » ei t Fe z e 4 r Ss n 5 + 2n a OG Ly edo BoA tn cy b i ndents FS g 2 u a o & $ & ¥ if tn ' ey Oy. 4 a et 4 a *> 4.3 3 a3 a ms, a) ns) o fn a ' aH a 5 : .@ x ot rm Oh soe) - ot aged a 4.3 -, es "3 ct vod whos poe = a e j ; oy : 4 yp Ch Sot veel rt ed 4) cn a Ct vt ca] Shed " ¢ DQ 5 B St fy eS Ci of 7) " o & . eas te To eed f o O 4 Et 7 cs Wo 48 p 4 a i ie @ QD ~ : x2 4 bet ued CG my a Ge ey © a oO Oo @ ce} my, 13 get ¥ a ond ih ah fed j ON ne ip wt " ; + ut oy As ea = oy = Oy ; rs) MH ty it a " i tt ns o 43 uy "™ sed - YD ae) $3 au cS i ws wt o 1% @ a3 iD . om © ee , : r o ved be a} rica oc i @ "send "7 od t 3 pnd * ct werd hed - C3 1 m ject i Sos a QV ® - ¢ " m * 43 ee KG w mo $4 hy Led yal ol nee a w BS Db @ OO @ & . oO 3 6G Og » Je ct re % go To 2 n bh os . 6 8 oa E eet cod b.4 } $3 a & cS ir 4a wd apd no ) ded cs) o G od cy Py mS a oO : i ai a & 42 wo § ; oF 6 Ga 8 L a td 3 oS is ni Met ~ ae a ® ua 6 c ES m C Go bh ri oC Kt mw UT ££ os ved ba oe 4 a) Q Q Ei cS 4 4 C ha oO a od rod 0 % Sa 44 rs oh of mo me £4 on rt et real Woe nes) ts Go Ss @ wD MB of . i 00 re fe za ba © co i ht S ' si @ a WA a a Y mH cs rt M4 44 in oh ae a or ita a ee wv oh a G ie a Oo oot oy O4 No 20622023 EF o - + Amy Or PeEmMovat Fram Service 4 i Viewsa punishment icant.
Ie L Zed uraut hie of the applaican or which C incorrigible offender can har on par with an offender. who makes an isol ated effense of unauthorized absence from duty.
a public Tf such delinquency such as b em with ulable damage. Lb cannon be ct "he bed = 3 Bh t that the order of punis stated as
-@ to the nature of the the delir et oS Loyee F y eaxercise Look ointo. ihe. @2 = disciplinary proceedings and there WA SE punishment to be followed ane process moh x aRa sy 3 ma ra 4 opportunities as per pri ea a Vom, astaice to Eh loyea LMpos ae 4 Cne empl veut ped LOVer ed is toa and the Disc Oa Nal SREY respondents given * tis ws +2) cy c © f based on their assessment of how such punishment could remedy the behaviour of that the with Little which | punishment.
the Ls antiy exceeded 6 shall be imposed.
i (RN. Sash) Member {7} they have clrecumstances, withont Fob let go of this OA (fR.
iF 2ATR have ali the AM TAeLyr i oe 'amalt) |