M.V.Valsala vs Chief Commissioner Of Central Excise & ... on 26 May, 2014

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Kerala High Court

M.V.Valsala vs Chief Commissioner Of Central Excise & ... on 26 May, 2014

Above Original Petitions arise from the order of the Central Administrative Tribunal, Ernakulam Bench in O.A. Nos.922/2012, 921/2012 and 879/2012 dated 26.05.2014 and the common order in Review Application Nos.19/2014, 18/2014 and 20/2014 respectively. By the impugned separate orders, learned Administrative Tribunal has dismissed the applications holding that the applicants have not exhausted the statutory remedy available to them under Rule 29 of the Central Civil Services (Classification, Control & Appeal) Rules, 1965 (hereinafter referred to as "the CCS(CCA) Rules' for short) and thereby permitted the applicants to exhaust the remedy available to them under the said Rules. Aggrieved by the said order, Review Applications were filed by the applicants before the Tribunal and the Tribunal vide a Common Order dated 16.01.2015 has dismissed the Review Applications holding that the issues raised O.P.(CAT) Nos.148, 150 & 151 of 2015 2 in the Review Applications were not to be entertained since the same does not disclose any ground for exercising the power of review as provided under Section 22(3)(f) of the Administrative Tribunals Act. It is thus aggrieved by the orders in Original Applications and the Common Order in the Review Applications, these Original Petitions are filed.

2. Heard learned counsel on either side

3. Since the subject matter of the Original Petitions are similar, we are disposing of all the Original Petitions by a common order.

4. Since the learned Tribunal has not considered the applications on merit, we are concerned only with the question whether the Administrative Tribunal is vested with powers to entertain an application without exhausting the remedy, by the applicants under Rule 29 of the CCS(CCA) Rules, as provided under Section 20(1) of the Administrative Tribunals Act.

4. The Original Applications were filed seeking to set aside the disciplinary orders passed imposing a penalty of reduction of pay. A learned Division Bench of this Court in K.A. Usha v. Chief Commissioner of Central Excise & Customs and others in O.P.(CAT) No.108 of 2015 dated 01.07.2015 had O.P.(CAT) Nos.148, 150 & 151 of 2015 3 occasion to consider the very same question involved in this case and has held in paragraph 10 that the terminology used under Section 20(1) of the Act stipulates that the Tribunal shall not ordinarily admit an application, unless it is satisfied that the applicant had availed of all the remedies available to him under the relevant service rules as to redressal of grievances and that by itself means that exemption could be drawn under particular circumstances, if the Tribunal is satisfied as to the necessity in this regard so as to entertain the matter. It was further held that scheme of the statute is discernible from sub-section (2) of Section 20 where it has been clearly provided under sub-clause

(a), that if a final order has been passed by the Government/Competent Authority rejecting any appeal or representation preferred by the aggrieved party, it shall be deemed for the purpose of sub-section (1) that the party had availed of all the remedies available to him under the relevant service Rules for redressal of the grievance. Further the learned Division Bench adverted to sub-section (3) of Section 20 of the Act and held that any remedy available to an employee by way of submission of a Memorial to the President or to the Governor of the State or to any other functionary shall not be deemed to be O.P.(CAT) Nos.148, 150 & 151 of 2015 4 one of the remedies which are available, unless the applicant had elected to submit such a memorial.

5. Like the petitioner in the aforesaid judgment in the Original Petitions at hand, petitioners have not preferred any memorial to the President or the Governor and therefore, existence of any such remedy available under Rule 29 of the CCS (CCA) Rules cannot bar the petitioners in pursuing the remedy before the Tribunal. Further more, the Applications were admitted by the Tribunal way back in the year 2012 and therefore, it was not proper on the part of the learned Administrative Tribunal to relegate the parties to exhaust the alternative remedies available to them under the Rules mentioned above after a period of two years.

6. Learned Division Bench in the decision cited supra have taken into account the decisions in Kanak and another v. U.P.Avas Evam Vikas Parishad and others reported in AIR 2003 SC 3894 and U.P. State Spinning Co.Ltd. v. R.S. Pandey reported in [(2005) 8 SCC 264] and held that the availability of alternative remedy is not an absolute bar in deciding the matter on merits. In that view of the matter, Division Bench has set aside the order of the Tribunal and O.P.(CAT) Nos.148, 150 & 151 of 2015 5 remitted the matter back to the Tribunal for consideration of the case on merits.

We are inclined to follow the judgment so rendered by the Division Bench of this Court cited supra and therefore, we set aside the orders passed by the Central Administrative Tribunal, Ernakulam Bench in O.A. Nos.922/2012, 921/2012 and 879/2012 dated 26.05.2014 and also the Common Order in R.A. Nos. 19/2014, 18/2014 and 20/2014 dated 16.01.2015 respectively and direct the Tribunal to consider the aforesaid Original Applications on merits and to dispose of the same at the earliest since the Original Applications are of the year 2012. Original Petitions are accordingly allowed.

Sd/-

K. SURENDRA MOHAN JUDGE Sd/-

SHAJI P. CHALY JUDGE smv 22.09.2015

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