Central Administrative Tribunal - Allahabad
V K Shukla vs General Manager, N E Rly on 13 March, 2018
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See sas teen et APPLICATION NO. ¢4 OF.
"b ADMIUSTRATIVE TRIBUNAL, ea thats he a Seth } dtr rd direction af pdr e agree fate sent ee ate "ae and eninder sanowegary hy Lie RCUNESESEES Sy oy wens .
aie PRS, oe Sct Row vecacat weiss Ss Stet Ealet heute 5 af the case aa ner the Chane that the applicant Wes Sails AURIS Sed aa Tock, Grade SY on 21,12,1998 alter fnllowing due we Besacnited by lew ia work 5 under [Ness] Shed, [sentry SECS of the gpgiicars 5 SVR ES Sales: eee gia: ee AM LED GS Ee mark duc Sa yah at BS POSonal conch waRN maquuon te leas the work Mace on O85 C amergtacy eal dram the house of The agsplic : :% ; Son weet tae ae WHE Teskling separwtely theash at Sarai ite! SET be HEIN, Sut the inclewe nt! Shaw indeed 6 false and fic saking abiggétaan of herusernent, x : . sag we set yas a hase af ASE OS the Qlontgakd cose was Qhermd aa &. CO8e af Sa HD DY the o "BROKE af ipa e ¥ the Balen RVESEStion 9 Ring! Report was hirniehed PPrOAched y. the t we the PROSE af inves tigation, the gpphicant RSE fon'ble oar Wey gistereg Righ Ceart by way of ENog af Wat. Petites which ee thy! secu esd: Binal Writ Petition 7960 of 2006, wherein en e SSeton, Was 8 gta | ' 2e stay og. Fated by the the Hen'ble High Court directing the s AY ¢ ths & ANESS oy g ee AGpeane. . " Sstigation She Ms started teenagals NE the Brew mw x RSS Nien' Saw Sop: . S SESED ORE Fgh Stas 8b Court, the a Sirwsualel a .
Be Court of Chef ducing Brtending ler Sections &2 aad BS oF © Marea eget seine wag, GE oe SOGEF, AEE BEAN bee hes Ss as SUNS 'Lhes » Maing ths e7ek ep 1 that fhe ap Ses "f whe &f Wagon Rection af Diesel Shed, Isetness AGP WAY Gated in & enintinal caas aret chat the Bails: may Ants 'nities may direct ihe angles AO Ghisure his pregenor helooe the pallce ih connection eith the abiresedd XE criminal cass. The apgtioant wes unaware of any auch at ap ar oracenting taken by the hand te view af the fact the tie mt po] fe nage Be :
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an OS.OS GONG, the applicant was available et the ples of bb working 1 lueek hour around 1 pen, whee ke reeled aa gsinnmation at the place of ble working Le. Disee! Shed thet « pellee team hes arrived at Ris house aie! is misteheving with the family members af the apeticant and ig smecullng some attackers Engineer; ese) 9 SS Not available on account of it being funch B Sines, the Sera? ANG RS the sacs. Kae BRE "RSS LEE gy Sais Re . «es . cin ees Ree SESE SPBCcaRt has peo ived iviirmation that hia gon Aas SS SEEN BY the poticg, iti ts Bees Bic ee . ee tiainie. § afieg Wes his immediate officer available in Che him before rushing to his house situated in the Railway "8 Colony ireeie 5 Pees en . . . ne SOU RERES PAT SE the Aller reaching home, the applicant tried to convings BT6 Rolls © team th SRS At Chere ds an celer of stay of g ATSIORS, The Sttechment pracendings cannes be executed againat (se arrest by Hon'ble Nigh Court, SS Soplicant. But phe pulice » Say Hon'ble High Court under ¢ Stoxt that che police is executing the WHUCK Pe latest coeds bereeiition bey nilere of BS ne 4 E The agyalicacs TRGNINE ac aop Feattor: Er penal < MELLEL EE SST. SES Wank Es y R dant of disiy for obtain: Be d :
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& Shag Une eT Se 5 hE Qhhachment pre i AMS IOP ares eas ae ind ay ane = Say of arrest by the i ae Sh Seog ELS amc & BR HEARS o SS wg 1 The Te Ris rer 8 ee Noh the applicant war DURE g hoes a x SH, the applicant devcetbed all he events t0 N18 Sey ork SS Shige Bice 1S BS aren ~ *198.2086 non ORLY the SiS alse disclosed thar vide order dated Mewes earker onder gas sng called by the Cite adits! SREOSES Gag RCE ed ns 8 SORE | AR One hy niteading the Se Rp AEE. Gs PRS g TSS, the : Sey Ce Officer Pied ig tet apgiicast a move an application [er abeoring hi sipmamatance. AS fhe applicant immediately MRRed a letter og TS.ORQ005 (Auwexure Ag} te the Senior Section Enginser deaeens Nev describing the exivency duw to which the applicant Hed left the place of working, Ate aly apseered & Mebane ised bar ths = DME WATIBSt WOE GE Sich Sas giveady cs Se, DRE chet amder the changed Grecteg ths : ® abpHeane te eae ay worifgation ae te q@hother Me PRK. S af Pploans lx Fequined before the galls authorities oF Rak, He woc ee SEBSRing Copies of gH She or S658, AN Maganic ne Mae ¢ ¥ keene S SO af gape Sagas by the Sergent AM &i1} ween sr Divisional Mechanical Pagiacer for feswinee: of an isiuios on duty, Hee ge sh 22.
Sear she departoiesst, ber-ge SRE < WAS nb availahle i [is SSS SS SS Af SP pleating Pueating that he may he penedited to resume CUES:
whereupon th PON the Resposdent aa, §, for the very first ane, Bes pase AC Wer fee igien . Bining of She apehcant with afleet dyin a eh:
SMe ww gpplcend Sums T the reaaie andes, i 26.08.2008, whic %, BY "US 8 itatier of resend, thereferg, If is evidest GNF & MES at FSleES Chal the ae tee SOR, xe Hy -& Me WT porned thet aeten's 'i Re ye oe aR: oo Sao S88 fuetier saent Sart. ; ds stad we was aed Se 83 why te ASIN. FAVS RUDY Bs Rees . wi REPRE S SETS EN Or Sit os Senhial Quay, oe et. hee was within Ge "ie, i pemained ahomt fast 86h y WN TOURS aiclttietie dhe deneine SSNOR ad Hen ac AS then be OASSr gee Passes SS PRESSE Beer She dating SIN AL eSarkrieny charge ghast hey pe Soneslon foe on . oe 'Gtder of Hew ble Hist Shi, ise Enguiey Offer (le short £0} affording an opportunity of heoring te the applicant and withent supplying the elsvunt documents asked by the applicant te fhenisk ar SP ni afic® of also Ae gent 3 red same Bre 45.08 RUE grech vi gubemting Mberein thet the. applicant. Fe eromlay itervering bebwren 13 NS BON bo witht SUPRyt ageisy ? apes 'i :
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* = = $ & = = N BY 3 quit that the EO has famnished bis report papers asked by the applicant, stating hat the ese gubmitted by Hlegal, whieh te to be ignored. sé UEC AS.
the Ect it hag been further submitted that ar ngguleted by the provisiona of Haiteay Servant goiscipline Puiles, {O88 (herein afer referred fo ee DAR, 1988} and under the rules atorenanl, the TNisciplinary authority, Le. me Res ponent no, 4 a8 tenity co the applicant for pis heatlas eS PERE + affording Ny oppertansty requiined te give another opper en the question of punishment, but RHE af hearing te the applicant, and aithout Iseuing any motive OF traightway exerciged the POWST punishment the respondent vy & Bas Bes ¢ removal from provided under the DAR, 1965 passing &e order o order dated 26.06.2008 {Annexure service against the applicant vide at filed & Ae.
18 of the DAR, 1968, the applicar As provided lancer wuts 1S s presen are Appellate Aathority within the pre rors a re 1G.
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departmental appeal bel KES OF OS. 2008, wherain. ey. many as o 4 | @ Ss perical of Imitation Le. ¢ t appreciating any of the ground were taken by the applic + Appellate Authority dismissed the taker: is the Tee ay appeal , th lant vide its order dated O2.12 2008 (Annexure No. Ac s l eal af the apoella nt challenged the validity of the aforesaid a. Thereafter, the applicant challen eer orders Wa orders dated 26.06.2 » of Original Application No. 34 of 2009 and afte APES LEYS appretiating the tutes fete this Tribunal vide tte Order dated me :
27.01.2006 (Annesam Ais Set aside the aforesaid appellate order dated 02.12.2009 * with & specific finding thet neither the order Bat sna of the DAR, 1668 nor the Punishtient awarded ix commensurate with the gravity of charges leveled weak been pasted ty SORSoRARE WE proais SEAL 3 Fe Sask the applicant, and thus this THbunel remanded the in Steundanse wigh 'aw after tuking inte account the grounds af Sy fe fe Ths "y, See Sag UTES SES B. geeRyE ' Sy Se wssedd i BY % gen x AH Again oye] Sonl ab TesNS as > BA :
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b Atel fy StS mE IS onder te gris nS ftlslead the authorities has atnted Mdavit basi ae WAST Ese IK the g i RE MCSE Wats WN apohicent, a re Tae fake Stated jy & ad a ater! Mente the DAR, 188 while passing the iegugeed appest ander dated OS.AD. S008 emerare Ad). Rlowed the directions in the onder deted OR.OS.2016 of this Yehunal in O8 No, 1400/2009 and complied with the provisions of esamiined is whether the appellate authority (respondent Na. ay hag ah = WE EXe cunt 8.08. 2016 =o mer al ppl ee < dated Served the foflaw! a cay TRE is aoiierel nN g tuatiy. TRS, g aif sent an aheconcied uty. The fect Ze an < on the High Court ea Le. 2008 arul it senefedt iS a hy gay > Rat du } :
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s ans if 'fines ay Sithority ae She ease may be fer EONS OS SFr os dhe pes oy change & ' $ wi : ASSponends Rane F stands ace ssid i ng ina Che contrauersy ag {pre of BORE Buen eee. arges Gre sshd i the hort ample FS: Ae ened peignies SES Agr rah ¢ aad hate FG sotion | ; mall A Haale to S FPORR SeeOEE : IN a x : x : 3 ASS ww renscience af ths Passed by ¢ fens the Bernas ti of f rea pe Hey Be es Oa Sag = <e af Punishes RY er cast sesboe 8 ee Siang, The x Snpeat ard ohne afer ether a Roy Surient Ne ey gather waa also directed ( Guuskler the grounds takes by th Micand i is asain tive freak eal the Gare pushisht SHE dated OS.08.2016 af thle. found Che PUnisimene oo "Ret application of Ais amiad, bas Seat 3 Mt of ten OM Fre , just, bs CORP ENtiOn 6 ts * SS Berening te be adequate aad i 8G the dated 08.08.2036 MN OF thle eibunal in the ode "MIS GAR. 198@ sas PHS seosa! » A968 which Bravicies Sor ainsiderstion af ROPE ete gay -- ESE She Wy SERS 89. ander: Reyy
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fron of RY Esco } SSS, He avaicies ater Fioea ¢ o Ringer es b the e cst ao on f threatening SOTSS and Syuiry Gh T aller concks ding b reef the char of re eH cane £ SOE A past \ the wantin ay. Ror Detter g EPH PAN onder Gated Og. agEnat the apa ee te the Rejeindter y reretetiee ae his. sg 'allot ay case betas Bring sctual fgets Be the | idiclame Stig ton of the Pande » 'eptionsd by the angellate. W204 AS, we S88 veler iy the charges (resnl. SSH vide the ip EM ® dated 16 95. 2006 [Anomure RA- ders.
Nick Algted , x uD. Seeger yee Re rn fh Rche SS 2a, Gee 48 2008 Serres 'fier feo Bos a Weis me i & TSH Rey Gree Dee 1965 WRENS a Res 08 a HRT sedis : aE apie svat 1S 6 pert te, -- OFT wa ag te Sr CS on Se aN -- et fo Q8.08 06 ST e Rees 8 weer Py SN ae we a RUNS RY are aR ct he ewe ONO Pe oN & ssrgnrtc ee fer 287 = 2 ay aw. = hae: sad SN Re woe y = ae we wall Hat anaian A TR CNT GT eg va Xe SOON ey see cane y ome Lo Re we sees beady pee Frain aloes. ¢ Hees SRRRSRE Chee api af SRY charge thamed agnitet the applicant Peele ge BUSY Hhoviaet adorns 0 SE FON ofllee Gree: SOR, 2006 afernoon 1S gioletion al the syle gees ¢ Sale x 4 A} at Ruliway Senice ira eel Ralss, {8R0. The we gopeal wae Re :
: aualbat the Punishment order of che diseiplinary awthony WANE OGt of phe ohare "SSEES Sheet dated (8 AQ oGd and the apeeliote SSOS! 10 Ooneider the appeal of he an opboant as por Gat nile 22 of Ne Das isc:
ss Se DAR, LESS entiee stad In. paregpach OF a the ander, He wins %© skamine whether procedure as laid down in the mules have bean followed ge REE, whether che fhidings of the Aiacigtinary author' warmnted by the evidencs en record and aehother gunlsbment is adequate, re Se F inadequate of severe. Vide ander dased AUS of this Thun, te Peas ene SESS TAHA, the appellate authority aga required So consider the grounds takes iy ihe agafleant in ie meme af appeal ant = hal and BK see
3. A plain reading af the linpugmed apes! ander dates Note.
8. 4 oa mee is if grt visleth bod Repeats Discing hae: Se Apsest] ales, 198 and of CEA. OS. 2016 af this Ta®usal ig O8 No. INGIY OS (Anam A SoG RES - SMIESROS ON Jivel the agphnand, flee da dhe charges framed Se, RO GT LAS to AD.
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STAN aS ne BPREOALS Bhd: SSA BRR gy We ee SE sy SY SOS. Sraleane i Hie sopeal dated Ne tbe appelisic: Sader Usted O64 SE BRS Ghia: #4 Sie order dated qe me EREE SS Gag DOA. Be being | " MSS SIIB Eh gh 2 inh wg Sater 08.08 5h 4 . SHES gh phy ERO ates | meh DES SANREL be gyue 2 Elena of ae Beta Banca oh ' oe ERS, Hog hgs. Apex fh A SRT Sct hee held & x.
RS Sake Sens fixe Af i INE case of Unless of Todia 'Ve. P, P the BR Rselplinary :
Hrondd "gk i was ae s Sailomsead ba proceedings, oI ts BNE m2 Oe The § the proogdiure gress ~ Nee wnwaloes Seen seackae & tions oxtronsmus to the % fy ths a ks, Power & ASIOELS ¢ ag ay the pane auathontiy:
aS NYT. < {Agee Phe Le: a * Bora al, A eee 'Gt, ge Ee Re eee BE < 8 Serer habe fe & PE GRR aera EEE tian presievisniine, S Show ae "
ee S: es, % % S oe & pee te gh y gen Se Dire es Se. eek gt . SERS AS Tekin to the bees sid nedey SRI che s i .
i = wa eNO, Sok S SS oe 8 dieay Servants (A EON ro fhe: ovid Suh 2 NSSEG SH pare JO of this aecler in th Ss b = i st ant Sas Seen p fied shows Y BCIigs by a Whig \ are) GY ae fo RE S dated9 ay Use = fr aiike c epg yprpppyyy a Re ys, fens 'applicant fer which | WS Silepeed the Ratios SERHOG it pursuance ty the better dated BAat in view of the stay order of Han"ble High heer Sardion by the GUM en 11.08.2006, 88 AS Teguired te be ip Ann gn the letter dated 7. Qs oOs af the peice. Bur Che Seen olhewsc SSSEGEISRIS wore apparery BOhork wy ty bent uot harkesing the Li GS. 2008 and sehen cece 4 SP when the ap icant submitted an apmlinatis (AMMEN A. 1g) ) acto copy ae che IS On.
Pe ayerd Rea ender Sf MOA pa ders the spplicant ag Ae was not physically present Im the office, f sot Siahig, Simor afer res Paces AGS. Sb Was necessary on the part ay ts woe Crdly deme oormechiote ly "S8.08.2 y Rios. ar ter contac bi mart Guy on yy Boy Hon'ble High Conus at CUM is an z Be ears f uy 3 NY AL & the Se ¥3 "OB. 2088 | wh:
af the "unter, BITE PRESSES Bost and he ne Considering the Ges Ss CRN gy TS.TOL2U) cor be ttre eS applicant, WSS Woe only charead fer wasuthor SSEOGe to mole (he arbitrary Service On She spslinant 7 CH Was relecneg by the eeplicant sd sent che request aot Sor 3 ASSINS? the guadicant and day rey Se EN Abrence fron Aaty far tins period. e Cin . . --
Pplicant had SEONed far lewse finer BOS ROO. ft the Pespuncdénte Gas. stated 69 pare a8 gs for leave OY She work plese sdthoud dimming anyore.
"usstd above, by ae stretch © Ise x FR aa directions i the ander dated O8.08.2076 hese mei ehER SES OT RS Ss pumnehraent ra macel approach of the appellate authority, whe iphald tSe penalty of samayal fons the peovishwns of the DAR, SWIREP AGUA. ignared the. apecific ea ~ Sfere gmfes the f N RSS EY fee hat Shing *.
y ¥ 4 Bes pewer af Rare af charges g and the ngao, he Snwexace Py te ss ue eh se SS x & 2 && 380 ' dated vs Ipugied ore ' % SOS we Ss see at Lee Sir tad &S om & = E a i th oEA Ss, a8 any ORE ey Tako a ers Shs the y Re weeerygy TENSE x ok:
RS By ~ & eee Sine de Agel Purlhar, a Kak ~ PUP EOSS all kErvice 2% Ag benefits as per the rules except that the appleatt! wit Scme = 1 be eligible for O04, of the salary for this periad. Sy PRS a ER 1
35. The OA ig allowed in ter ma of the above discussions. Taking inte account the manner in which his case has been handled by the respondents, disregarding the order of this Tribunal, for whigh the applicant had to file this GA in third round of litigation in spe af cheer iindings and divectione of this Tribunal, a coat of Rs. good (Re. pitty thousands only) is imposed on the respondents t€ be paid to the applicant to meet the legal expenacs. The respondent Re. 1 alee directed' to recaver this amount of Rs. SO,G00/- 8s PEP cules from Ss officers wha would be found m be response for mishandling the applicant's case from 508.2005 anwards in violator 'of the rales as avell as of the order dated & ers of (hie tyiamal, in tee Yght of the discussinne im the paragraphs S{-aN of ies 'eeder. The Registry ie A far takpns Airected to send a copy of this onder 1 the reepondent No. LENS Lapie® SAE os) AROTS SPLATE. newessary fella up action in the mater ss © deemed ADE