Central Administrative Tribunal - Mumbai
Rajan Tayade vs M/O Railways on 4 February, 2020
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Respondents.
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{ By Advocate Shri V. BD. Vadhavkar }
2 OA NO.832/2016
ORDER
PER: R. VIGAYKUMAR, MEMBER (A)
. , ' < Talis application has been file on a ,y 0 se Oy ~~ Bn ny - 32H < Rr td a4 <r 13.10.2015 under Section 19 of the Administrative " os yn 3 x paewiet Sawa! "4 Tribunals Act, L885 seeking the following Sti) that this Non'ble Tribunal he pleased to quate and set aside the Order No BBIC/CONA4SQ201LS4 dated L7OL2012 issued dy the Disciplinary Authority imposing penalty (i.e Ann A-1)
(i) that this Hon'ble Tribunal be pleased to quash and set aside the order No. BB/CECON/48/201LS4 dated 27.03.2012 issued by the respondent No.3fie. Ann A-2} (Hi) f hat.the Hon'ble Tribunal be pleased to quash and set aside the Order No HPB/309'C-DAR/RT Mumbai . dated 11/02/2013 of the respondent No.4 Ge. Ann.A-3) (ty) direct the respondents to give the applicant all consequential the benefits, ineluding arrears of pay and allawances as if t te penalty was not impo sed upon hine, fy) Cost af tis application be awarded.
fv) Any ather and further relief as ihis Hon'hie Tribunal deem fit and proper under the circumstances of the case."
2, SARNSa Counsel for the aeoplicant renoved + 4 £ ot ' x x 4 FF At £ ie ae Fae the all objections only by 15.07.2016 except. For the ~ a PAA oy Py oN et os + No. S26/2016 or VE.12.2016 and the case was finally hee im eirculation for Admission on te oy oy 3 * 4 a
3. Ihe applicant conmenced service with the td O o jw we CY & im est os respondents aS Jimioer Capit S ra SB bts Sod fa io [oe pat oN on L3.07.,1i196, was Further promoted as Enguiry was promoted as ECRC-I on 09.12.2009 which was his grads on 11.05.2011, when a trap was set by "STATEMENT OF IMPUTATION OF MISCONDUCT OR MISBEHAVIOUR OF ARTICLE OF CHARGE FRAMED AGAINST SHRI RAJAN TAYADE, ECR, LTT.
That the said Shri Rajan Tayadg, while working as ECRC at LIT Reservation Office at Window No.i23 on dated 11.05.2011 cammitted misconduct in that ;
ARTICLE-I An amount of Rs. 0974 found short in his railway cash.
_ ARTICLE-H He found involved in connivance in touting activities. Thus by the above act, Shri Rajan Tavade failed to maintain devation to duty and has acted in manner of unbecoming of a raihvay servant and has thereby contravened the provision of para 3.) (i) and 3.1(iti) of the railvay service Conduct Rules, 1966.
ANNESURE-LT STATMENT OF IMPUTATION OF MISCONDUCT IN SUPPORT OF ARTICLE OF CHARGE FRAMED AGAINST SHRI RAJAN TAVYADE, ECR, LTT.
ARTICLE-L 4 QA No. 8323/2016 A preventive check was conducted on 71.05.2011 at PRS LOL A diserset watch was kept on the touting activitizs.
The igiance team intercepted one person fom out side WONG. 3 who was giving Rs. 1850-00 to Shri Rajan Tayade. He informed that he was standing on Sx No.03. He presenied his form for getting JCT ticket. The ticket bearing PNR No.841- LOS L284 value Rs. f850- was pertaining ta him. He was paying the value of the ticket and the same time vigilance . feam has intercepted him. He later identified as Shri Sushil Sag! SHE 7 Rey jan Tavede was asked to produce private cash and Ratiway cash and he produced Rs. 280/- as "against declared private cash Rs. f80K, While ta ulying the Raikeay cash he produced Rs 19815 and the value af JCORT ae i Le, total Rs. 21666 ax agains TTC cash Rs22, 663, Thus an cnount of Rs, BOR found short in Ris ralhvay cash. His explanation that Be by mistake took Rs J, 000 less rout first passenger is not acceptable. Because had there been the incident he who uid have informed io Vigilance team before carrying out check, ARTICLE-iT a. 03 filled in undeals reservation requisition forms were kept on the counter of Shri "Rajan fayade. One person was handing ever Rs. 6830 to hint and another person was giviig As. 830%.
p it was observed that ome person © in g) got his servation and stood nearby counter after rece ricket without paving the value af the ticket. S?
'enllected the amount of his Seket Rs. 883 36.
terating the ricxet of Next person (3" "in QO}.
fhe person who was giving Xs 830% was interragated. He informed that he was standing on Sr. No. 03.
ie presented his form for getting ICT tenet ii ne ticket bearing PNR No.841-163 7 284 value SLEMM- was pertaining to him, Ae was paving the value o the tic 'het rand the same time vighance teat has intercepted hin, He tater i identified ax Sari i Susfdl Singh. ad. The statement of Shri Sushil Singh was recorded and he voluntarily agreed thet he ts involved in touting activities at LIT Station and collects Rs. 100+ per Passenger Therefore REO LTT "for legal action. 2, the FESePVAHON reqsie ORT oF rounter Nods were checked and observed thet Form No was not bearing the signature oF the passenger and Shri Rajan Tovade, BORE generated Neket on i. As such his sonalvance | ¢ GCTIVEEY CaNHOY be rules he was handed over ta IRPE x Whe a Date OA No.b32/2016 fae f Thus by the above act, Shri Rajan lavede, failed te maintain devotion to aely and hes acted in miamer of unbecoming of a raihvay servant and has thereby contravened the provisi ion of para 3.I Mi) and 3.1011) of the raliway service conduct rules 1966.
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4. The apolicant replied to the charge memo and after inguiry was completed, he submitted his defence brief on 10.20.2011 and based on the Inquiry report, orders wers passed by the Disciplinary Authority on 27.01.2015 recording "tl have carefully gone through the entire DAR case file together with all the relevant documents, report of the enquiry officer and CEs representation dated 10.12.2011.
shortage af Rs.997/- in CEs Railw ay cash is an admitted fact. CE's plea that shortage oceurred because of dealing mistake cannot be accepted and seems to be an after though CE must have created artificial Shortage to recoup the same later to conceal his illegal dealing.
Three undealt filled in reservation requisition form were found on CE's counter CE could not give any credible reply for the same. CE's plea that he was not aware who kept the- orm on his counter is hard to believe. The persons ap rehended bv the vigilance team admitted that he is a tout but only one Heket was found with him which was purchased from CE's counter As. per extant procedures ECRC's should deal one passenger at a time. After completion of transactian with one person in all respec? he 'should deal with the next person in queue, dn view of the above, holding CE guilty of both the cheer Bes, i decide to bapase the penaliv af 'Reversion to initial grade as ECRC-H for a period of ten vears with postponement of future increment and loss of seniorinv'"
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8. The applicant has filed a rejoinder reiterating his arguments in OA and stated that
- * 2 Ss wey a . + 3 ee et a ae Ten sey he han there is nothing in the avidence to show that the be Jo <j pete cy * applicant was engaged in touting activ applicant argues that there was no evidence before the various authorities for reaching their ncelusions and that there was no adequate application of mind.
9. Heard the learned counsels for the parties on the issue. The learned counsel for the his pleadings and the learned counsel for the applicant argues that since there was 603 Me a tis oy fustice in the proceedings, the ps m oy ~ 4 hy fe
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G a Sd s * ord " wy 4 O % CQ 4 0 on tn a) ved Q rt Gow ne: 2 oF pw eo i Q S @ C i mn Oo ced a4 a ; ch rh a 42 ' 3 sek 44 3 '?) " coi aA rt ud +3] " Q im 3 4d a Q = % & SS o «4, ir & ref fe ad vl $4 vee th es . " naeet c 3 $4 a wee pe, nH aR 3 bs o i @ i? OA No.8$32/2016 queried them on this behalf. Perusal of the forms that have been produced in the file if the respondents during the hearing shows that whereas x 4 Yeo d a en me 3 gomis shen HOO x v4 \ the tickets have been issued to persons with ery Oo iy = ia) th in "J OM K "
rt) me oe he rt oS @ oe a 3 jew be OQ ty a re ty 93 o bo! ms ey o fs No.3 amd No.4 for tickets worth Rs.6595/-, Rs.6830/-, Rs.i850/- and Rs.i?64/-, the three undealt forms also bear no.l, mo.2 and no.3 accorded by the applicant. Furthe the liy point to the fact. that 3 LOS ih be A o respondents spe at the time of the vigilance inspection, the private cash (Rs.280/-) of the applicant which was held with him at the same time as the Railway cash and which had been declared prier to commencement of duty, were in order and reflected wheat had been sicqned before but it was the railway cash which was short. At that point i:
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Locke the et ONS EOOGoL D % wd 455 23 DA No. 83 2/2016 " nor are the reasons given, in any manner herefore, the OA is clearly barred by limitation since the applicant has no other reasonable basis for satisfying this Tribunal oan the reasons for delay. We have also in this OA, sf the case in the context of the claim of the applicant and found
20. Tn these circumstances this OA is & period of two weeks From the date of receipt of a certified copy of this order failing which, the Ct aspondents ars at liberty to recover the amount rs ® in any manner known to law.
iRavinder Kaur} R. Vijaykdimar) Member (7) Menbax {A} Ve