Central Administrative Tribunal - Mumbai
Subhashchandra Nandanwar vs M/O Labour on 21 February, 2020
OA No, 7412018 22.02.2020 ava
-. Applicant.
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ub WO ts a Oe a Y @ < BOS Ordo rd Ah KD he i het EO Roesd e Be oh oy se e ye aed wy Gi PHS, wa Ba Go 8 4G hep ON OS Od Date of decision VIJAYRUOMAR , CENTRAL ADMINISTRATIVE TRIBUNAL ORIGINAL APPLICATION No.741/2018 c 3 N iBy Advocate Shri R. G. Walia) x ] a oO re yg ay Ze, wh 4 * hd Chart ms mt WO . Ae ES o ed $418 $0 By KE USP at a see v , oS ip BMD gt ond mk he ee % , Qo O C2 Mi Boe Sw mua fas % + G © C4) a CRO ge 3 EE GL Cr 1 cy BO @ Crk 45 giver Up OO rk ed a to AB kt be wm Macho te AR i Dy » OF ga Op 8 ee a Sh Mgocrd Ee BG a Ce Maes a} Ea fe Bh Gb ft ch SS TD) me Coke 4a id ae mf fp wom oa ot o, i foe Oe wm SoG 414 we . > a O BP 44 to (4 SD Ce we a ved cog Lcd Yd -y -
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L a FG A gg EE Q J a Ls a ws 4 = * ak iS ch (By Advocate Shri R. R. Shetty) 2 D ag @ uy , : : A 0 & * £3 a as Et fa fh Om Mt a ma CF ti Cis a be i ie wd an 1s bet , a Os * 0D; ' © * i a ao © sw « mm & «t AMAA nbn e ere CL be dee sted dstsdastececuanscesesvurnses ued 3 OA No. 74/2018 Accounts Officer (Group 'R' Post) under the respondents has filed the present OA under qe iw ve Tribunals Act, pee Section 19 of the Administer oe i885 to challenge the act of the respondents in 6B not passing the order ef his Voluntary Retirement. wie. f. 01.03.2018 inspite of the fact that the applicant has submitted the notice dated SO.11.2017 (Annexure An} seeking therein Voluntary Retirement we. i. O1.03.2018 On
5. In the aforesaid background, the "{a) This Hon'ble Tribunal will be pleased to call for the records and proceedings .of the case waech led to the issuance of the impugned Letters /ordars dated G4, ba. ZOLs8 O¢.04.2018, e?.03.2018 and 28.03.2018 (i.e. Annex TAR 'Coliv})}) and after going through the same accordingly quash and set aside the impugned letters/orders dated 04,04. 2018, O4.04.2018, 27.03.3018 and 28.93.2018 with ali consequential benefits.
(Db) This Hon'ble Tribunal may be ®&..order and direst the CG "reat the Applicant ce WEEE (effect o 5 he Hon'ble it and proper.
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f Ig serv it fy uel Hho vears J fh WE thonty to rab f ing aL aby ihe appoint sre d fb} he may be regi el eee an, 10 OA No 74/2018 ;
the pubic interest, and in the case of such redrement ihe Govemnent servant shail be enfilled fo 9 reliving pension ¢ Providad that -
(a) a Goverment servant shall give a notice in yeriting f@ the appointing authority at feast three monthe before the date on whieh he wishes fo retire: and
6) fhe appointing authonty may alsa give a-nalice in writing fo.a Government servant at least three months before the a date on which he is required fo retire inthe pubic interest orfhrpe months' pay and allowances in lew of such notice ;
Provided fisther thaf where the Ga vermeil servant % giving notice under Clause (a} of ibe receding: proviso ig under suspension, Hf shall be open: fo ibe appomting auibonty. to withhold permission to such Gov fennnent servant to retire under this mule:
Provided further that the provisions of Glause falof ES -sat- ue shal not apply fo a Government servant including scientist or technical exper whdds -
{jon assignments under the indian Technical and Ecanamic Cooperation (ITEC) Programme of the Ministry of External Affairs and other elt programmes, Gg posted abroad in foreign based offices of the Ministies/Departiments, ff} om @ specific contract assignment ip a foreign Govenment, unless, affer having been transferred to india, he-has resummed the charge of he post in india anc served for a period of potiess ian one year (1-4) (a) A Goverment servant referred fo in Clause (2) oF te first proviso to sub-nide (1) may make a request in writing fo ihe appointing autharity to accept natice of less than three months giving reasons therefor ih) On receipt of a requeal under clsuse (a) the appointing authority may consider such request for ihe cuntalinient of ihe period of notice of three months on ments and if itis satisfied thal the curtailment? of the peniod of notice wil not cause any administrative incanvenience, appainting ee eee saws mown SAAN yy} 7 yLW_]W0 w '§ ™™l§t& kk wbe™ip"&li meee ii OA Nes Loos authoriy may relax the requirement of notice of three months on the condition that the Government servant shail not apply for comrnutatioy of a part of its pension before the expiry of the period of notice af three montis.
{2} A Government servant, who has elected fo retire under this rule and has given the necessary intimation to that effect tothe aagoriing authonty. shall be precluded fram whhdrawing Ais section subsequentiy excant with the specific approval of such authony :
Provided that Ine reques! far, withdrawal shall be swithin. Ihe intended date of his retirement.
(3) For the purpose of this rule the expression "appointing authority' shalt mean the autharity which is competent to z make. aopointrients fo ihe service or post from which the Govemmeant servant retire, 48-4. Retirernent on completion of 20. years' qualifying service (?) Af any time afer a Government servant has completed 'veoty. years' qualifying servics, he may, by giving notice of not-jass than fhree montis in wring fo fhe esopanting authodty retire Harn Service:
Provided. that this sub-rule shall not apnly fo a Gavernment servant, inciuling scfentist or technical expert who is~ (0 on assignments under the indian Technical and Economic Coaperation (TCE? Programme of ihe Ministry of External Affairs and other aid. orogradiumes, fi} posited abroad Minisinies/Depariments, foreign based offices the Ministries/Depariments.
{fi} on a specific. coniract assignment fo a foreign Sovemment unjess, afer having. been transfared fo india, he Aas resumed ihe charge of the post in india ancl served for a period of nat less than one year.
{2} The notice of voluntary retirement given under sub-rule (} shell require acceptance by the appointing authority:
Provided that where the appointing authority does not nes i OA No FAL/2018 refuse to. grant the pernission for retirement before the expiry of the period specified in Me said notice, the retirement shall become effective from. ihe date of expiry of ihe sald perton.
(3) Deleted.
{3-4} (a) A Government servant referred fo in sub-rule (7) may make @ request in writing fo the appointing aulharity to accept notice of valuntary retirement of less than three SHAS ofving masons therefor.
} on receipt of a request under Clause (a), the apsamling au thonty stiject to the provisions of sub-rule (2), may os Onis idar such request fer the curtaliment of fhe period of noting of dares months on merits and @ itis satisted hat the curtal 'iment of fhe period of notice wi nol cause any administrative incanveriance, the appointing: authorily may relas fie fequirerment of notice -of three months or ihe condiier thal ihe Gevernment servant shall not apply for oo fanned HON Of @ part of his pension before the expiry of the pane dof notice: of three me LS:
(4) & Government servant, who has elected to retire under ihis nude and has giver the necessary natce to that effect fo ihe appointing 'authority, shall be preci ded from withdrawing.
dis notios excent with the specific aporoval-of such authority, Provided tha! ihe Teauest for wathdrawal shail be ade before the infended date of his retirement.
(8) Qontterd,
6) This rule shail not apply.fo @ Government servant who, fa} retires uncder.the Special Voluntary Retirement Scheme relating to voluntary retirement of surpiiis employees, oF (Bb) retres from Government service for .being absorbed péenanently in an autonomous pody of a public sector undertaking to which fe is on deputation af the lime of seeking voluntary ratrement Expianat ton. - For the purpose of this rule the expression "appoliing euthorily" shall mean the authority which is compeientto make appointments ia the service or post from which ihe Gavernmean servant seeks voluntary retrement * 43, AN § AVENE: has-been available, for an ernpioyee to retire as weil as for appainting authority to require a government servant te yetire under rule 485 0n completio mm of 30 years service. His open after 49 years service far a government servant i" invoke said rule and is a facility for ret rernent voluntary. Second proviso under rule. 48 gives clear yy
16. feo ed indication of alan appointing authority would seldam have option to withhold retirement after receipt af notice by the government servant pursuant to clause. (ay thereof before the axpiry of period of three montha on which the government servant wishes to retire. Sub-rufe (2) of rule 48 also gives an indication that so far as government servant is concerned, specific approval fa withdraw fram retirernent from the government servant under clause (2} would be necessary for nim before the period of expiry of natice,
14. Going by provisions of rule 48 and 48-A, it would be seen that application for retirement can be made by government servant: after 30 and/or 20 years of service. respondent no.] had applied for retirement after 30 years of service due to oll age and ajiments. Resnandent no. 7 had given notice of three months after completion of 89 years service in consonance with rule 48. During the period of notice, under this rule, appointing authority does not appear have any option eave and except in case of a government servant under suspension when the appointing auinority can withhold permission to retire and not otherwise.
15. Ruie 48-4 as well would show that a government servant who has completed 20 years of qualifying service may retire by giving notice of three months ta the appointing authority and in such @ case, pursuant to sub-rule (2) of rule 48-4, it woud require acceptance. However, the same as well is qualified under proviso which refers to that if the appointing authority does not refuse to grant permission for retirernent before expiry of period in the notice, the retirement would decome effective from the date of expiry of the period.
18. fn this matier, appainting. authority had. not refused permission to retire to the government servant respondent No.7. In such @ case, by operation of rules, respondent not stands retired. it dees not appear that such effect would be arrested or stalled for the reasons and grounds as have heen referred to in defence taken up by the petitioner.
i¥in such @ case, taking overall view of the matter, it js aificult to say that appointing authority would still continue win option after the expiry of period of nofice. In the circumstances, eatment given to original applicant by the tribunal does not appear to be in any way imeroper and much jess faulty We find that the petition dogs not carry substance sufficient fo disturb the order passed by the tribunal. In the circumstances, we are not persuaded by submissions advariced an bebaif of petitioners.
18. The petition is dismissed. Rula stands discharged. in respect of submissions for fiment benefits, Hk is for appointing autharky to fake a proper call."
4 3 3Kan eld one Ms a . a od 2h View ar the aroresaid OA No.781/2018 14 OA No. 7412018 Hon'ble High Court we are of the view that the 03 {I} The impugned orders dated 37.03.2018, 28.03.2018 and 04.04.2018 {Annexure A-1} are quasned and set aside.
{TT} The apolicant shall deem to have {IZI} The respondents shal pass necessary oxders with regard to (ii} above within four weeks of Freeeipt of a certified.copy of this + : % na aA tor: Be yen ee ney te te {TV} The respondents shall also grant the consequential benefits Lea. .. payment of Qo a tirel dues toe the aegeplicant within eight weeks of passing of the ordar as directed 2 won hii}. above.
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