Central Administrative Tribunal - Mumbai
Sanjay Kumar vs M/O Railways on 27 September, 2023
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2 Od Ne 2833020 Under DRM's Office, Bhusawal Division Central Railway, Bhusawal --- 425 201. CeLLi 853530978234, 4, Assistant Personnel Officer {APO} DRM's Office, Bhusawal DLYVLSion, Central Railway, Bhus ho- 425 2Ul Email :apofbsl.railnet.gov.in cae Ree pond "8 { By Advocate Shri R.R. gs} refty } ORDES By way oF the present Original Application, the applicant has challenged orders dated 23°85 July, 2029, Q3°¢ August, 2020, 3Oe5 January, 2018 and 2a4t August, 2020. The anpugned oe cf réliefs have been sought "ay rite Hon'ble Tribunal may graciously be pleased to call for the record and proceedings of the case which led to the passing of the Inpugned Orders dated 23.07.2020, 3.82020, 30.1. 2018 and 24.08,2020 and after going through its} propriety, legality and constitutional ve alidity be pleased fo quash and set aside the same with ai! consequential benefits Le. payment of salary for the period the applicant was not taken on duty due to the aforesaid illegal orders.
(6) This Hon'ble Tribunal may be pleased to hald and declare that the applicant casmot he transferred or posted in the post of Assistant Points Man without his CONSENT and accordingly direc! the respondents to continue the ape ean in Bhusawal Division on the post af Goods Guard will all consequent iol benejits af PROMOTION, Seniority. Back Waves ete.
M2000 , iy ys ata ih Fes fae S GA No 28 S thar FHA! are red fo the post of Goods G i to hald and dec proval and accordin idP?
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of 6 Od No. 282/2026 as Assistant Points Man and transferred bo Chakradharpur Division in the initial grade on bottom seniority under mutual exchance gimultaneou action of respondents and has hee BD res We coe ; ; 3 Pepa dey om ee he + rin cnailenged the same herein. Further, vide an order de eee Oe A thy * aver * y 1» Res ~ aes ~ ey ca Gated 24 August 2020, the applicant was relieve from the Goods Guard duty as he had been reverted
- nn * sha hie : ~ Ma mae AER mit . re or a as Assistant Points Man w.e.f. 24 Angust 2020 which order is al th ce) C en D 4 0} on fu fet el OD ae ney @ pos ae ct mo ju tA fe) Ye 4, The respondents have filed their counter affidavit and they have relied heavily upon the Railway Board order dated 21% April 2006, whereby the Board had clarified that once an application for mutual transfer is submitted, no request for shall be entertained. As per the res s, the ia .) ta Chi & for Ou
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B et 4 oO pes ec i ct tu | fot fe 5a) tenet < D ote oa bs ies 5 ms ie) f ik iD Circular on this subtect, it was not open fer ~ =~ ae t we a Oy LY rern MF Sarat ae ngecd 5 whia Hy os 0, x s Reb ia ?
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eh Bs ae er 4 trans Ray bey my ¥ * AD i EET tals aha whee GED 8 Ps and oS Yen Ph 8 G4 No 28er sig consolidated Railway Board Instructions on mutual seeking mutual transfer is made, the same has to he PLOCesSsea Maximum within two months. Here in the present case, the appiication seeking mutual transfer was made in 2015 and the applicant hes or CG ip ss] yt o f tf @ Ry (s 5 Hea o rs ce bg yy = ih rh ip bs ct o oe cs) oO tn ct pow] a a m during the intervening period of 5 years, the applicant has progressed in his career and the immediate problems being faced by him, forcing him CO Seek transfer, have also settled to some extent.
feet AS such, the late processing of the application for mutual transfer by the respondents is prejudicial to the applicant on one hand and also amounts to Fa tain -- ob Ri lwa Sey: :
violating of the Railway Board Instructions and SalIway SULeS by tne Pespoandents themselves. The Baye ok \ seh ' : Ree soe ER a Sete , oy both the intheanding parties shows that both so ot yt . 3 AES estes % ~ a ~ Th 34 sought mutual exchange transfer. The said a t 3 4 sos . ae ~ beer APPLlcation has & noke avoenced to it wherein alse ee te 2 es ~ ae ~ La he be. ae the instructions are there to the competent 4 Boe eg! SS BR OR pe ge eg dena sg wg es ER Amy bd on a ee ay de AUtROrAity PO VWSYiry CNS STATUS GF CNne AppLarcant at each stage when the application is PEt he oe = ~ ross ae be - 43 & 4 aL -
Pe LHe Counsel for the applicant has alse relied upon the following iudoements:
iy Union of india & Ors. Ps. Girish Kumar Padonia & Ors, High Court of Rajasthan, Bench at Jaipur DBCIWP No. 11838/20]2 decided an 26° September 2012 sh Auenar Vs. General: Manager NO Kh, Central ative Tribunal, Allahabad Bench. Case No-33 34/20} ?
3 ay . # decided on 24" April, 2018.
ail Astin Mishra Vs. The General Manager Southern Railway, ¢ Chernai-3 & 3 Ors, Central daminisirative Tribunal, xo sf Predcadlant Benes, GOA No. 2°6/2008 decided an 07" November 2008.
Jaipal Kerketta Fs. Usien of India & Gthers Gastern Rolieva, O4 Ne 33021012018, decided on 25" February, 2020.
&. ft has been submitted that dee tke the impugned order was issued, he had aporcached this Tribunal in the present OA, and vide order dated O48 September 2020, the implementation of the impugned order had been stayed. In spite of the interim directions passed by the Tribunal, the respondents refused to comply with the same anc as such, he did not receive any salary from September 2020 mwards. As the matter continued to remain pending and there was 4 paridsmic, there was some eed delay and the Courts were not functioning at full + 3 a oy eK os, a $s ~ a easy + Strength, ultimately, the applicant was Forced to join at Chakradharpur in May, 2022 on the reverted east of Assistant Points Man, He submits hae' et nbe May 2022 he has been serving in the said post of Assistant Points Man till date.
8, Counsel for the respondents has laid Stress on the Railway Esteblishment Manual Volume I Robe ws mh yy ing ES kL pga ee ay Fea paras 2 to 8, according to which, Rallways have the ct right to cancel the promotion in case the incwabent has been erronescusly oromoted. They submit that the a 4a "
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~ £ Fn 2 BLOM Oo oS Yai fsupra;, Ors abet | en oH oa to 12 Od No. 282/2029 "6. Though it was sought to be su 'benitted by the learned counsel jor ie petitianers that in view of the letter'circular dated 21.02.06, the respondent No.) could not have backtracked from his request for nrutual transfer the said submission canna: he accepted, for the simple reason that ft 'the petitioners d id Hot wart the employees ta backtrack rom their request for sudual transfer fis expected from the petitioners to seonsider Me re ogi est ot empty ayees jor mutual tronsfer within reasonable period of Hime and not afier about more than three years, when the position of the emplovee "has aiready been changed in the intervening periad. The Tribusial has rightly considered the facts and circumstances of the case and set aside the impugned order dated 15.4.1! passed by the peationers, and leff if open to the petitioners to fake decision for the respondent No.2, who hes already joined at Kota Division. There being no iNegality or perversity in the impugned order possed by the Tribunal, ihe petition deserves to be dismissed.
-. fs that view of the matter there being no substance in the presest petition, the same is dismissed.
iz. in the case of Vinesh Kumar Vs. General Manager IN ¢ Biv (supra), the Allahabad Bench of
2. x Pan 4b ws ye % ane an be a =x a . this Tribunal has taken a similar view:
vii in this case the applicant was promoted before miplementation of mutual transfer request vide the promotion order dated 16.17.2016 Annexure A-13) which is also mentioned in the order dated 16.05.2017. The order dated 16.45, 2017 did not discuss the consequences af the applicanis promotion to higher grade on his requested for mutual transfer iz. Sefore allowing the Senefit af pramation to the applicant on 16.11.2016, the pending issue of mutual transfer reques! since March, should fave heen approved and implemented. But approval of mutual transfer of the applicant was accorded vide arder dated Js OF 2077 (Annexure CA-2), which incorrectly refers to applicants Grade Pay as Rs 1800 freanng him as Helper ft is sot clear from the said order dated 16.01.2017, if the promotion of the applicant vide order eiettes? TS of 2ATK ANS hry ae M re Fevee x or ea fie Hoffes a fre oo aulhority before passing the order dated 16. OL 2017. i is pes tao G4 Na 2220s g clearly a miustake on the part of the respondent to have passed aporesaid order relating fo yu fsa transfer and then try tn ouplement the said onder afier reverting the applicant tc fo lower grade. Prior ta f6,.G1, 3077, at
3 . the apaticanr was allowed fo avail az =p fee ob > ine promotion to the next higher G 'ade Pay of Rs 1800" vice ges 3 rat ow ander dated PLL! 2018 Since me espon ents allowed suet Paw : Be Pi i 2 ce Be FOG A i PES Ld & POY OF NS, LYON:
eorner request jor sida! srewnster wink an emploved a Pav of Re. i800 could not have been approved oF . 2 ee DB ee pated Soka Tr inemented since the grades of bath the emplovees have now beeo 'iis different. it could have been approved prior to : 20! 6, even when applica Was Bpoyinge § ae gprode pay 00 under MACE whieh ix the benefit aj f uppradation Zan personal basis. But ater his PFOMORON, Ho Is Not sible without reversion of the applicant which is not Provided under any refas A > Pule or iistruction ay the feay Board hay been fia nished by the respondents im this x case, permillng reversion of the applicant fram the higher grade pay of Rs 1900- (Technician Grade if) to the Grade Pay af Rs 1800/- (Helper Khalasi} to implement his pending anual Grasfer 3 request.
og f3. in wew of the above, taking into account fhe fect thet there is mo rule or instruction ef he Railway Board perm: ifthe reversion of the applicant te fo implement his request for mutual and unexplained delay in processing and ne the applicants request for mutual tran STEN We ew / that ithe pass! of fee unpugnec 4 orgde ae ee _ ing the applicant to the Grade Pay of 'aking > fix consent, £0 implement his pn vutead ironsfer request is notin accordance with ay rules ar ERSEPNCH Hons af Railvay Board and hence, it is illegal and ligbte to be set aside and quashed. if Ae cconaingiy the GA is allows "ana the said impugned onder om OAR ZOLF (Annexure A-L} & guashed and set aside. There is no order as ta costs." Le. im the case of Asim Mishra Vs. The General iF es Meek Nee, Manager. Southern Rasiweay. Channat favors}.
Ernakulam Bench of this Tribunsi hes held aa pnaer:
Ernakulam Bench of tsNis Treiiboans. Mas Meg aS Brder:
Se ion ae pix, o7 os I ered Ba d4. Thus, when the applicant stood promoted to the higher post, he caimot, against his willingness, be shifted to a lower post on miudtual transfer on the basis of his application made by him at the time when he was holding a lower posi.
i$. That as wedertaking to the effect that the person aupiying for mutual transfer would nor withdraw is app! sation cerfainiv holds good so fosg as the apphiecuy remains in that post and not when he stands promoted fo a higher post.
6 an faet, even on unilateral inter divisional transfer or bier railway transfer accepting bottom seniority, where alsa, if takes time for such a iransfer to materialize, before affecting transfer, the willingness or otherwise ix being invariably asked jor the circumstances prevailing at the time when an individual wha applied "for such a transfer may nat be subsisting fo seek the transfer.
iv. The so ealled undertaking to the effect that once applied, the application would not be withdrawn does net shut the doors of such applicant to move application for withdrawal fn the case of Union of India Vs. Wine Commander T Parthaxaratin, (2001) 1 SCC 138, the Apex Court sas held as under:
"Si The rellance placed xpon the so-called policy decision which obligated the respondent ta furnish as certifi cate ta the extent that he was fully aware of the fact iat he eannot later seek for cancellation of the application once made for premature retirement cannot, in our view, be destructive af the right of the respondent, in law, to withdraw his request for premature retirement before it ever became operative and effective and effected fersination of his status and relation with the Separtment, "
ie. Again, 2 canmot be the case of the respondents that such a@ condition is inflexible, jor ie ay earlier case, they had accepted such an application for withdrawal and on the ather inddidual being asked to go back to the parent Railways, the said individual moved the Tribusial but his application was rejected. On his further appeal before the High Cowrt, the uphele thte decision vide judgment dated 30° January 2001 in ~ « ~ G Bz, : if as «3.
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Sudershan 16 Od No 2822020 this Tribunal in OF No.330/334/2017 {Finesh Kuanar Vs. Union of india & Others) rendered on 24.09.20] & cling instances where such backiracking has been permitted on the ground that the respondents have aecepted the request offer a considerable delay. The order passed by the Hon'ble High Court at Patna Spore F YE a ay ey os xP ¥o° OKT, arr es a ay to of ae ae . at"
dated I August, 2017 in CWIC No. 17826 af 2018 (Uniox of Saeiiics £ $i ose Ce ge Chee? Ca gated ey cass eyed or seve: sis inaigs & Others Va. Shri Sucarsdess Ausiax}) secordys the Pry ies % following (extracted with emphasis far clarity) -- "an application jor mutual transfer was Filed before the competent guihority on 05.04.2013. The ®nal order accepting the reauest for mutual pansfer was passed OH U4 02 2016, after almost three vears, Jn the megnitine, the Berson making reguest for mutual transfer sot a Bromotion, and, therefore, In the changed circianstances. wrote a letter withdrawing his consent. but then the authorities quoted a Raliway Boards Circular that ICE a consent always a consent has been used Jor rejecting such prayer against the transfes The autharities had je understand the Ciredar of the Railway Board in the context in which has been issued, as the facts have undergane a change during the long pendeney of the request for mutual gansfer then, the changed circumstances would be required to be considered and revisited. There should not be a rigidity of such kind on that level in the decision making especially at the level of Superior authorities. 2 was not the fond? of the private Patna High Cowt CWIC No. 178268 of 2018 de GLOBE 2UIT respondent thar i took three years for the - authorities to approve the mutual transfer cave and it was aiso sot the fault of she private respondent that the Rathway has gronted him promotion which chanced his Status, and. therefore. he made a request for withdrawal and reconsideration, . in these backgrounds, the observation of the tribunal that prima fucie the decision seems to be tainted with mata fide. coupled with umreasonableness may sound teo harsh, but then. there is no ather wav of describing ihe manser in which the Raihvavs furve pone about takine a decision and irvine jo force it upan the private respondent.
No isterference is required to be made with ine impugned order dated 8 April, 2016 passed in OA No. 2853/2016 by the Tribunal, spams MEd Ay 289 -ono8 wi Gad No 2820029 The writ application is dismissed being devoid of merit ° nile the Mon'hle High Court at Patna in Chyil Review No. ddd OF 2017 (CHIC No. 1782600) 5) recorded as under:-
acd oe ' Sa oS os SRe " «, : ony ys eh suite Hes fy 49 VERN SoOrP COMPASS WEE Shore. (fe Se seeey oe ry Fosse < ees oF fechniciax SPREE Oe mode Q Peguest for mutual gavee ihe circular af Raily way Board ig to the effect if eat cad Porng High Cow CREF No ddd oy 2077 GOS. OF 2019 the time of forwarding the application for mutual L¢ TASTER RO Feguest for back tree oking # rom the atual exchanwe aangemesti will be entertained under any circumstancer. This ts Provided for in the Rathvay Board Clrenlar dated 3 )* April, 2006.
Learned counsel for the applicants has ay vited the elfention of the Court to sie order dated 23.2), 20135 of the Central Adminis sivative Txibswrel, Kolkata Bene ho oin relation to the vonsideration af such civeular in the aforesaid clroumstranc ex, that the same would also aeply hen re fence, the Division Bench without consideration nereof has erroneously proceed to assume that there were cIrcHmstances oie were available for alle meting the mutuedl transfer to be withedeoyn, We have considered the submissions rétised and we Prd that the ordey Of the Tebunal daied S April, 2016 ee AWas under challenge before pris Court catego; ically ecords thet tre einy NOVeE hadd i GER Dramoated to Grade--fT # is lone ther ecfier that the i bapuened order was passed On OF. O2. 2018 93 VOLS effec EPO € * fransfer ut respect of th mutual ransfer to a Technician Grade. i emplovee.
in our considered opinion, the yery foun dation of ine mutual transfer vanished with the promotion af the employee Patna Heh Court CREF Nodd4 OF 201? 8) ue Sf, oS ae 03. De £O19 gn therefore, the applicability of the Asilway Board Cireuler as wged on behalf of the applicanis does not ¢ near to be in accordance with lew Be are, therefore, el wiy net declined to enteriain this FEVIEW ¢ application. * ae o f & the Allahabad Bench of this Tribunal i O4 NO.F3033 4/2017 WVinesh Awmar Vs. Union of india & Others} considered the Board's order dated 04.12.2007 thet requests ua transfers should be Processediaccepted as soan as they AWE Gre having JIGS Pane ap gest for mutual transfer and unexplained delay in processing ior Engineer UE in short), hae preferred an applicat cant got promoted to a higher post of Senior Sect Engineer (SSE) and compelling hin to join a lawer pe reversion entailing elvil consequences which ix not permtins:is Od No.282/2029
for recelved subject to fulfillme noted that there was no rule or instruction of Raibvay applicant to implement his oe HE py ted woe wesiete + BAe oe Ssyprh Ppeyeaes f fe apnlicanyt s PEGues? fOr INNING! trons: PRENCE Guer Passed Ov the authorities.
dn the presen Ssh lon for 2 Junior Engineer. The respondents » the mafter until January 2017. Meanwhile, the 107 already serving as such, At this juncture, St of LE. may amount te his ae is a HE umlers ordered in accordance with leony &.
fhe autores Accordingly. we quash the iipugned orders and direct the to consider the cause of the applicant in the iigh? af secixions cited above and issue appropriate orders within ea period of 2 months from the date of receipt of this order R £0.
Meanwhile the applicant shall continue as SSE She present OA accordingly stands disposed af Ne order ax £9 costs,"
id. bike in the cases aforesaid, in the present case, the applicant has been promoted pending his application for mutual transfer which he made while working on the lower post. There is an inordinate and unexplained delay on the part of the respondents in processing and implementing the request for mutual transfer, Phe very purpose of MUuLvaL transfer is to give immediate respite to the intending parties. Here the respondents have taken oe ws oe gern.
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