Tahilram Nanomal Rohira vs M/O Finance on 18 March, 2020

[Cites 14, Cited by 0]

Central Administrative Tribunal - Mumbai

Tahilram Nanomal Rohira vs M/O Finance on 18 March, 2020

iwery vi oy * bf OA Nos. 265 & 26 'day of March, 2020 MUMBAT At t co t 2 day the (2 ty 4 Nd CENTRAL ADMINISTRATIVE TRIBUNAL MUMBAT BENCH .

Dr, BHAGWAN SAHAI, MEMBER (A) RAVINDER KAUR, MEMBER (7) * » ORIGINAL APPLICATION Nos.265/2015 & 266/2015 Dated this wWedne a.

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rh, OG Applicant OA No. 2658/2015 LOOL, aii

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i oD a Applicant OR No. 266/20158 17 > Oo1.

L260 ( By Advocate Shri Vicky Nagrani } 'VERSUS £3 Leg Centra & 2686/2015 ig 2 Noe Se GA "

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d) Costs of the application be provided for.

2} Any other and further order as this Hon'ble Tribunal deems ee fit in the nature and circumstances of the case be passed."

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3. fhe applicant in O& No.266/2015 has Fm Yaa F ares 2 TS = oe sought following reliefe under Section 19 of the Administrative Tribunals Act, L965:

"8(a) This Hon'ble Tribunal may graciously be pleased to call for the records of the case from the respondents and after examining the same quash > and set aside the impugned order dated 27.08. 2014 with all consequential benefits.

(b) This Hon'ble Tribunal may further be pleased to direct the respondents provisional pension withheld so for by the department be paid to the applicant forthwith by holding that the applicant's case comes under Rule 69 ne of CCSfPension} Rule 1972. | fo) This Hon'ble Tribunal may further be pleased to direct the respondents to forthwith release the amount of leave are vashmeni pay table to the applicant alongwith interest (@18% per ansum wef 01.07.2006.

fd) Costs of the application be pr ovided for.

fe) Any ather and further order as this Hon'ble Tribunal deems fit in the nature and circumstances of the case be passed."

a, On 25.01.2001, the apolicant was working Ot ye, 4 AR A wee ; an oe % 3 a Syecial case No.8i/2001 against him uncer ped _ 4 " wn ol . rae det yf OY 4 Se Saction 7, iL3(2) read with Section 24(4) (a) cf %, .

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the Prevention of Corruption Act, 1928 for ats zayrrd ~ : Ay ws ~ % * demanding and accepting Rs.10,000/- as illegal gratification. He was olaced under suspension aed om 4 -~ Jo TQ of vids order dated £8.02.

O6.02.2003 {Annex A-2} on the basis of evidence 2635 & 266/2013 OS.

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35) ont Mm 2 ann = Note R weet 43 fis ot fortetlture sf ee ey Ne Bs! are} poy Oi Cy 9 GA Nos.265 & 2663015 'oa 8 a3 rt ay Ct © ch rt bo ay er r a ms rt tB ie g oH © ety BS Us we i} Ys Ut ote Jones Ct cr '.

@ appeal before the Hon'ble High Court againat the

6. In support of the claim of applicant, ee Ve < ,baaet Vee wh OD ext learned counsel has relied woon the following judgments:

(i) Akhtari Bi (Smt) Vs. State of MP. 2001 (4) SCC 353 ff) ALK. Suparna Vs. Union of India & Ors, Karnataka High Court, Writ Petition | No. 5038 of 2004 decided an 23.09.2004

(ii) Union of India and another Vs. Central Administrative Tribunal Chandigarh Bench and another, 2010 SCC Online P&H L1819 ate < ' 4 ~ : " L see bey ~

7. With regard to leave encashment, fae arrest 4 t wies y ¥ yee wir an ae nes se applicant's counsel has drawn our abtention +o Rule 39{3) of CCS{Leave) Rules, 1972 and has stated that the leave encashment can be withheld 5 . ~ ee "

only in case af possibility of some money becoming recoverable from the Government servant ~ A " an eed fy 44 Iwiins imimal om canclusion of the disciplinary Or Criminear mf et ~ ip co a % © i proceedings pending against him at Ris retirement. It is submitted that in the HS & 2662015 O82 OA it oplicant wi BA Sat ae ies st hat & we 2 releas bt £3 4 Delhi High Court in the case ef Dethi Palice Vs. Balwant Singh, G a He 4 R ret $4 4 xed oh chat or tpt CA ord gn woot & ox a Leant pL se ap red bud wre 43 red ig oy } fed a 38 x :

nos fy AAA Perr ee ys ie AEM RAL} z aS x ¢ ere cad rj Os z QO ay am 45 @ i eset wt let se te > B Loan t hs ap a Bed o ba oi G ES n, "es i wd wed Sy.

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sped of order the dus * > ne LTS ailow Fe @ rd een, Yr cur a 3 vide ais y f Od AS | Nav 265 & 266, :

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--~ Noy to ry SN aN 3. " : SON te 2 Pt FE Pye sop, TS ADV Leant AT) Efe CYLMENaL SS Eceeaings wend SPEC LA ~ ~ SONyey4 wl ge - ot AO BAG Case Wo.8i/200) vide order dated 04.08.2011, Rule «69 sa ne re apolicable to his case and ULES OF WSS Ro MOYS APO. cCeoLle TO Ais ease anc CAN of TF. "~ A NOE a é 3 x eh t - a vo rm SOLE SNSLOT) BULeS, Bie, DUNS penalty order was issuad tory Ren sea Pt ose 3 ok Ri In Gs LSSUSA TO CMe A2DPLICaMny UNGer Sule &; ~ > od x " + ~ ih iv} Mere AGMNLSSiom of appeat AGSainset tne 2 * 4 2 e wn a} ~"" x ~~ ; ~ : - wn it He : 1 dea e CUnvLec lon Bike Senberce Et LHe BOOLLCaML, ss on £ Ye ty x te 7 o = on wW thout SUAY APY TiS COW LOE DON , LS Of Pea

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ge wR ae we at os i a Weert aed amal on entitled TS Gran OF WAVES LORS 3 Pension '! & s + fee ey ogee ec ha toe mown a aed -- qe th 1G, Im euppert of their ceantentions, the Seaerand te Wu vetiac Se Sex} Lawine TESPONcancs Ae FE LLean Vis POLLOwiInd Jude 2 AS i

3) 3 Ct Oh } @) Kunwar Bahadur b's. Union of India and Others, reported in 1967 STPE 1064 Allahabad.

GURP. Sharma Vs. Municipal Corporation of Delhi, Delhi 'High Court, CHP NQ. 17051999 decided on 26.05.2000.

(iii) State of UP. vs. Mohammad Nook, reported in ALR 1938 SC 86.

(iw ELC. Sareen Vs. CBI Chandigarh, reparted in (2001) 6 SCC 384, (Shri Qe Parkash Narang Vs. Union of India and Others, reported In (1990) 12 Administrative Tribunals Cases 363 .

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rth] a Heed # & t3 6) Fat $3 Ad at 44 od G ua ft rs > G 44 x0 as Qo @ oy fs @ 44 wn id a iG Med ' ne @ Re " $4 cs i te a ae 'a w oe gS « os a) & a = ao oo vd ny x 0 4 oA ms me ee Med aad oO = & 4 hai w wd a wa hd to Q 4 op © reared Mt ~ pon nS ¢ j : % rs "ed rd ert as a ve -- : my. , td 4 @ fy i 4 oo ey ay w ; u ® 4, © Tm Oth om fs Q i rr Rm 4 Boy BS 2 tT wm | eg MO c 3B a a4 S ds ge wa itt 3 cS ved nH Go rs Z et % rd ir) ' rt : £2 vf w f ref = 4 a te 3 OS cB 8 oF ge 8 Bo Bo ort moO » yg 2 & A wh "A Al er en ne) . - rot ry 2 we 3 en ' & 43 bea ft on M4 0 4a £ wy bet red a

--4 a S&S cf & e eo» § 5p & & & & CG peo ou BOS og & ' $3 a i ' sof " '5 2 7 i ut Pp "tl Be fst . ge v ved a + , id "ef on ry : a a ft Ly a4 be rr Gs, C3 £3 Aes x if j rf bf 3 1 PA "i 5 a a co a ry "bs 3 . ce 2 @ u w 4 ' orf = i ; « @ 4A hg "yt " od n gt » et hea 45) ren : sf a 4 fet i or O wee ry geet ard rt id O4 Nos 263 £ 2662015 "No. AO MUM 03-04/235 Date i403 Sub, Authorisation of provisional pension in respect of Shri TN. Rohira, [TO retired om superannuation wef 3L3.2003 AN.

Ref? i) Your Revised sanction order No.Add!l CIT (HO) Pers!Prov. Pen INR2003 and

i) Letter No Addl CIT Pers/Pen/2003 dated £2.06.2003, Sir, in terms of Rule 69 HMajtb) of CCS Pension rules 1972, provisional pension of Rs. 4348". + Relief as revised by govermment from time to time is hereby authorised for payment fo Shri TN. Rohkira, ITO wef 29.2003 till conclusion of disciplinary proceedings, You are requested to prefer the claim.

Fours faithfully, Shi (Sr, Accounts Officer} £40, CBDT, Mumbai"

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23. Rule 69 deals with provisional : ™ " etn pension where departmental or Judicial "69 Provisional pension where departmental ar judicial proteedings may be pending fifa) In respect af a Government servant referred to in sub-

rule (2) of Rule 9, the Accounts Officer shail axthorise the provisional pension equal to the maximum pension which weuld have been admissible on the basis of qualifving service up fo the date af retirement of the Government servant, or he was under suspension on the date of retirement up to the date immediately preceding the date on which he was placed under suspension.

fh) The provisional pension shall be authorized by the Accounts Officer during the period commencing from the date af retirement up to and including the date an which, bet ifs OA Nes.265 & J664013 after the conclusion of departrmental er judicial proceedings, final orders are passed by the Competent Authority.

{cj} No gratuity shall be paid to the Government servant until the conclusion of the departmental or judicial proceedings and issue of final orders thereon:

Provided that where departmental proceedings have been instituted under Rule 16 of the Central Civil Services (Classification, Control and Appeal) Rules, 1963, for imposing any of the penalties specified in Clauses (1), (vy) and (ty) of rule 1] of the said rules, the payment of gratuity shall be authorized to be paid to the Government servant.

(2) Payment of provisional pension made under sub-rule (1) shall be adjusted against final retirement benefits sanctioned to such Government servant upon conclusion of such proceedings but no recovery shall be pension finally sanctioned is fess than pension or the pension is reduced ar mide where the the provisional withheld eifher permanently or for a specified period."

x yet oes ~, wh 5 Bhs oe The provisions contained in Rule oy are ¥ 4 a 2 kee eK + wf mandatory diz nature. Under it, provision a4 * 4 : we de ¢ AS ; wee yt mension can be granted to the Government Servant . am GA : eet at As per Rule Bo¢23 fc}, until the verter dm < x ay x % » 33 i on 3 CONCLUSLON Or cdepartmentar or FUALCLAaL proceedings, Ens Government Servant LS not procesadings were initiated against the applicant w Hh 2903 and

- eet ver the reply oy oo &3 hy oy Ch te 3 try tt ry rae if S 4 SM @ o rs @ 4) a ria! {2 i a bf ' w& o £4 +8 op ie © ct m4 ch th ae 1 ad . Ses rs Let cm oe eh wd C © th a wel B 4 oo oy ' 3 eat se ~ b ' @ Kv es es! ay ne ; be 43 rt i yd rt > ¢ & " &S § 8B ® © oe wm 8 a mT So 8 9 a BG 7 Re Be aw men ay . a -- De a oP 8 6 4 & ? are - rye et . ' 4 ee xf ' = ow © 8 Se Oo 8 0 Bh ee eo 2 8, id °"

Oo gm a ok o 6 @€ &@ AG Or, fe a = « 3 q) be oy o wh A ye ved ge 3 QO « @ oy oy 27 Cbs 43 emf " é a ch O 4 a wed Oo " Oo gi y aod my aw tet ip Abed 2 yj iy a vet oc hn 02 wu ' ha ve @ 3 O , a . Ke wl tS \ os i vee ace

- § wo ix end *. 7 £4 CO ts oo "h : 4 2 43 13 3 lg * a YY Pm 4 ui ; 3 8 = wp ht " <C S& v Oo & > OBR . "OG oN QO i 4 " o a A yt a 3 ned 4 ef 4 1 ry . n © @ ao 8 @& OC ee g a wT n oF "yO vs ® ee wh ky og oo fe Gg ho a a choy ge RG a oa ® Go@ 3 S Hos mH Gy " » 2 2B Boa g 3 5, ol eo GF 6 a» § os 2 Eom Oo Beee & wo 3 : b 2 PY yh 4 A fe Ma oy See os ws $ a e; Cl 4 4 wt f f a) 5 4 * Q ces ¢ oO z ' a3 we i a : 4 @ ont e @ 8% © es o 8 & w r= 8 & B v 4 - cod oe G roe m a g a4 me Sty eo te a Bog 0 BG @ & o ~w 4 68 G8 O fA oy on BG ZB it ch Qo t2y a os «ge ms, A tf sre oxi cs be ¢ 3 oom by la Cc TA mg Oe ped vd po fy gerd '3 a oS Be Gt A 3 8 8 we 8 DO Cy BoM OS Go od og 9 a 3 Ego e, oR A ¥ ' 7 5 ney sad 7 J} oo aed we wy tes ra ¥ ea moved us fo » = ® tS i 4 =m EGE S cs 4 yO gs BM 8 a) ; ct i ogo ez . ; bed Gg ©} q er ts » 6 Bo "t po ed fe GS om "4 oS y j bY he . Oo re) $4 iy ve ao os o Sad OS af a rn a $ fs ( a * a ret a res} ek ef wet d ro u > OD noes Oe -- ah 4 at Ry JA a et j ged 6 re - « Gy 43 ie 44 Os a, Te am o 6 4 Hd J "4 va ee oh , oe ie 4 oO , "bs G6 » 4 @ & a s a 8 oY G ag eo GM & rn Se S t L wo 4 i 2D wy t gs Mn, % oe = oe poy 2 | hal . zi y KG yt os 6 a ne 2 i 6 8 ¢€ $i oD Og dG ap : mH 3 OB § GO 8 8 @ ¢ . & a & QO oOo ~ as " - p . MA "4 2D . . c%, ons * 4 "et woe o Mg jo 2 Fs oe 2 Mm 8 8 | Q , @ oo 2 8 om Oe oe 8 "& 8 @ es © ow od Oo re w hf et o mS 2 Gg m e co > a) ae ® © a a 38 6 @ Bom g & & Bo ved 4 8 | ae o 98 © rn ep Mn @ o 2 . Fg OS 4 ' ed oo ow a 1 ny 6 Ne td Oo wy fs 6 th 0 4 5 % TG aH 2 a] w fas Oo ne rj BE ted a os mot Gg be a 4s ww ted id i Lg 4 eh QO a babs $4 rs 3 @ 4 iy eet i vas @ OQ, fe 'p 3) - ° B 5 6 «&€ OG © 8 & of o a) hy i? OA Nos.265 & 266/2015 MEMORANDUM WHEREAS Shri T.N. Rohira, [TO (Retd.) has been convicted on a criminal charge of acceptance of illegal gratification of Rs.10,000/-, by Special Judge for CBI Cases, Greater Bombay vide order dated 01.03.2011 in Special Case No.8 of 2001 and has been sentenced to undergo rigorous, imprisonment for a period of one years each u/s 7 & 13(2) rw 13¢1 Xd) of the Prevention of Corruption Act 1988 and was also imposed a fine of Rs.1,000/- for each offence.

AND WHEREAS the President proposes to award the penalty of permanently withholding full pension and gratuity on the said Shri TN. Rolira, under Rule 9 of the CCS(Pension) Rules, 1972 taking into account the gravity of the misconduct.

NOW, THEREFORE, Shir TN. Rohira, ITO; Reid), is hereby given an opportunity of making representation on the proposed imposition of penalty. Any representation which he may wish to make against the proposed action will be considered by the Disciplinary Authority before proceeding further in the matter. Such a representation, if any, should be made in writing and submitted so as to reach the undersigned not later than 15 days from the date of receipt of this memorandum by Shri T.N. Rohira (Retd.) The receipt of this memorandum should be acknowledged.

(By order and in the name of the President)"

The ahove show cause notice finds a mention that 5 " F 4 3 aren aenard ak aed wo ty Sm toa 7 rne APP LECant Was CONAvVLiclea On one CY LMiNnat tas FRY % % x2 + Pes as x as rmat s "~ Honthle Bombay High Court against the order of his conviction and sentence, which is admitted 18 29 OO 8 © »-- $ wb w& ¢& : Re : " i {p tp £6) g 4 64 :

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3s £ et PLE te S ae wh £ a 4 Sh 3 a ed aed @ ws - ba rs ; ;

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rv "4 Cu iy $ oY , mm e eB cae 44 4d ¢ 0 a 3 oO as ~~ > ved 4 cs aa > oS a . yo oth fb < wy BR Bs "+ @ 8 6 4» Foy 8 & y eed A - 7 ae a - ie 4a} £. se 4 ed 3 * r a fed - ee ys ' 8 wt * * > J 4 beat Oy 3 3 ' wy ee F i G m0 a Lr na 2 4 4a a wae nd ed wi OA 3 C " AG fs " ms 44 6: rf SS a ae & U @ v D eh gd ' Go 4d a ae wt @ mg os ns me YP 4 oe oh moo rr a er rn a © & s m 1 Sag o £ S 8 3 & a & Bo ° 8 Bo a MH $3 ; QD 3 co Ad ta o) e cd os 2 . * "A Oo Oo 4 gow ms Be GO . So & GF 6 6 8 8 W @ bad eq gt Eu wk re 4 erry oa aS © "ed ; ws as '~ ' a % is eet ot » we "¢ © / Sm yy, 8 @ a ao or 3 4.3 cp ues ba ors Ba oe ", wed ~ar4 3 : ims fda oe tf : "e4 Mo w@ qi c Oo i ee ut sho gt vod 4 43 bo a Cot t oC rt i a + ba 'ad " of : eked ee ! . A , ees is wet 43 rs A Me es so} xs fe 44 42 hy . @ o det 5 <i @ ved a "et pC : 5 Qe ge 1 MG Q@ bb Po wy "4 ced ; " "% a : " ' i560 © So 5 bre ap : yo " g Q 'a 4 ae 43 Os HM tt a a 3 Po ee YG rt ev & - St

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rh ogy em ig Q _ ae i! a * oy SS ed 5 @ oy . 9 wD a ed a et 4 = © Ft} el 42 ved "3 ot roan . Bed 3 a +4 "i * ¥ wi a ES 9 8 co @ & > ££ GB CB 8 Oo @ mo hUuwm!lCUlUlUDUl OO SS " @ ww & . £ 6 8 » Ng o pb ga BO et 0 *% 8 fF ww BO. Sg { @ O% GO OQ rh He oy & . mt 3 sof S4 4 od 4 rs ita an $4 " w@ 4 a 'a co a wy vd "ed go * wy ; ? ia 5 2h ie oh wi ay 1 vet eo 5 ose by qa a + ; " oA an - i s a3 ths ie bo ' : , bg @ by fg Cy wt 7 3 ¢ @ ify mm Oy Oo @ g j 5 4 . 3 A a 4 uy we oe ods @ 3 ® <a w O x oO 5 5 O Oa" a ih ' "4 ~ ef b €@ © %® wn S&S €§ & 3B & & €@ & & & 8 B SF Ms Fy % 8) ord OD C3 wn '@) 19 D4 Nos. 263 & 2662015 he relevant portion of tna reproduced as below:-

"When a person ix convicted by a Criminal Court, the same shall remain in force until and unless it is reversed or set aside by a competent court in appeal. The mere fling of an appeal and/or stay of the execution of the sentence do not take away the effect af cosviction, unless the appeal is allowed and the conviction is set aside by the appellate court. in the caxe af Om Prakash Narang Vs. Union of India and Ors, (1990}12 ATC 365, the full Bench of CAT held that during pendency of appeal in a criminal case, only the sentence is suspended and not the conviction itself In view of this. the competent disciplinary authority may proceed with the institution'completion of disciplinary proceedings, including impasition of the penalty ay prescribed in the relevant disciplinary rule. On the basis of conviction imposed on a public servant by a@ criminal court notwithstanding the fact that a higher court on an appeal filed by the public servant concerned, may order suspension of the "sentence"

passed by the trial Court ull the final dispasal of the appeal.

The UPSC on the basis of sbove noted instructions came toa the conclusion that there was no force in the applicant's plea that the disciplinary action initiated against him should be pended only on account of his appeal having been admitted by the Hon'kle High Court or due to his release on grant of bail. With regard to the plea of the applicant that he is entitled to 4 provisional pension under Buls 69 mandatorily during the pendency of departmental or judicial proceedings, the Commission observed in para 3.5 65 & 1662015 rises 2 uth Ose BG ¥ lusien

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4. In the light of their findings as discussed above and after taking into accaunt all other aspects relevant to the case, the Commission note that the charges established against the CO, constitute grave misconduct on his part and consider that the ends af justice would be met in this case if the penalty of withholding of 100% fhundred percent) of the monthly pension otherwise admissible to the CO. Shri TN. Rohira is impased on him on a permanent basis and further the entire gratuity admissible to him should also be Jorfeited. They advise accordingly."

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7) $s fad the tb "al The advice of the UPSC recommending the 'the penalty of withholding af 100% fhundred percent) of the manthiy pension otherwise admissible to the CO, Shri T.N Rohira be impased on him on a permanent basis and further the .... (eligible) gratuity admissible to him should also be forfeited, is found acceptable ay the same is based on facts GE COREE FEASONING.

&2 After taking into consideration all the facts relevant to the case including the conviction order against the CO dated 14.02.2011 passed by the Special Judge for CBI cases, Gr. Bombay, the various submissions made by the CQ and the advice of the UPSC in the matter, it is found to be @ fit case for invacation of Ride 9 af COS(Pension) rules, 1972 against the CO to withhold 100% of his monthly Pension on permanent basis and to forfeit the entire gratulty admissible to him, as the CO is found guile of 'prave PUSCONANEE : woe | ny 100% Cha URE ee the DA orders _ withholding . otherwise admissible io the CC id Sho: r. NR LTO (Retdi, on a permanent basis and fi stherahe. Ronira, TO Permian wis and ferther the entire RBratnity ow Z " ay z Xs : ? > ow admissible to hint should alsa be forfeited" by favokine the Provisions of Rule 9 of CCSiPensinni Rules, (977.° Lor diners wh dak = Lope a ak o ~ 2 a ak = : 3 LIS SAI are initiate 2 oa * * } yor.

- LRG Gove rnigerk' sn. . > thie fo Servant ask mee wate WOR EY SUSSSCuS 4 tb CF nm

3. a 2, 33 OS Nos.265 & 66/2813 ' .

SF amen Y oa ay Pod ws y : why mh ym he wy, irament. It also speaks of departmental + Aa * oy « » t 2 1.

maendinrre rr ay . : ~ be ceedings which are initiated during his a ice and on Ais retirement are converted tc.

cy ye tee ss ay : p Sowere 33% <a Qe tay gbartmental proceedings under Rule 'O{S) {a}.

Tas tes PY meet 3 x oye Seay + re Rule 9{(2} and Rule 9/4} reads as under:~ Re dee "YHalthe departmental proceedings referred to in sub-rule

(i), if instituted while the Government servant was in service whether before his retirement or during his re-employment, shall, after the final retirement of the Government servant, bz deemed to be proceedings under this rule and shall be continued and concluded by the authority by which they were commenced in the same manner as if the Government servant had continued in service :

Provided that where the departmental proceedings are instituted by an authority subordinate to tre President, that authority shall submit a report recording ts findings to the President.

(h)The departmental proceedings, if nat instituted while the Government servant was in service, whether before als retirement, or during his re-enyploymrent, - fi) shall not be instituted save with the sanction of the President, Ai) shall not be in respect of any event which took place more than four years before such Institution, and gijshall be condueted by such authority and in such +, place as the President may direct and i accordance with the procedure applicable to departmental proceeaings In which an order of dismissal from service could be made in pelation fo the Government servant during his service.

G) Deleted

4) In the case of Government servant who has retired on attaining the age of superannuation or otherwise and against whom any departmental or judicial proceedings are instituted spartmental proceedings are continued under sub-

: ietoud re Peas Oo shall fh rovisional pension as provided in Rule 69 shall be or where ae rule (2), 28 sanctioned. "

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30 O4 Nos.265 & 2680/2813

xe VA 40 Cf SRR Aan CAT by the Petitioner vide OA No.acofevyo in CAP fT 4, < " A" - ok SH Banealore Bench. The Tribunal dismisaesd the OA 3 o x a +e ' Ay tha SYNE mye the holding that it is within =the power Or the President of India under Bule 9{1} of the Rules to forfeit the pension and gratuity payabie te the Bsetitioner. The said order of the Tribunal was challenged by the applicant before the Hon'bis High Court vide Weit Petition No.5938/2004. The Hon'ble High Court allowed the * 4 ot fee = noe "ee % 3. 3 rs > paras 8 and & thersof which are reproduces as y oN 2 maert Fad

8. In order to answer this paint, it would be beneficial to first notice the provisions af Rude 69 of the Rules itself Clause ()} of Sub-rule {1} of Rule 69 reads as follaws:-

"6901)(6)--The provisional pension shall be authorised by the accounts officer during the periad commencing from the date of retirement upto and including the date on which, after the conclusion of departmental or judicial proceedings, final orders are passed by the competent authority."

fhe'provision of Clause (b) is quite clear, plain, unambiguous and does not admit more than one meaning. Clause (b) ix unmistakable terms directs that a delinquent employee will be 'entitled te previsional pension from the date of retirement upto and including the date an which the final order that may pe made by the competent authority, after the conclusion of the departmental or jueicial proceedings. The key words for our purpose are 'after the conclusion af departmental or judicial proceedings . The fnterpretation suggested hy the learned COSC jor the departmens ix not acceptaive to us for more than one reason. It is well settled that the appeal 3s a contination af the original proceedines. Since the petitioner ", ee "4 x . tA . Fi basing aggrieved by the judgment and order of the CBI Court has Pere hoy 45; 2 we . 5 . * : FE 5 prejerred appeal to this Court and the Same is pending, we SHEE tid I O4 Nos. d685 & 266/2015 have to necessarily hold tit the proceedings are pending. Undoubtedly, the pendency of the appeal in this Court is a judicial proceedings. If also needs to be noticed that the final order envisaged under Rule Of1) of the Rules in terms of Clause (b) of Sub-rule (1) of Rule 69 of the Rules is required to be passed by the President of India only after the conclusion of the departmental or judicial proceedings. In the instant case, since the judicial proceedings, we mean the launching of the prosecution against the petitioner have not been concluded 3a far in terms of finality, the President of India invoking the power conferred upon Aim under sub-rule (1) af Rule 9 would not arise. Therefore, the impugned order passed Oy the President of India in the purported exercise of power under Rule 9f1} af the Rules should be condemned as one without authority of law inasmuch as the necessary condition to invoke that power did not exist as on the date af the impugned order nor does it exist as on today aixo.,

9. This takes us to the next question whether the President of India is justified in forfeiting the gratuity payable to the petitioner? In terms of Clause (c} of Sub-rule (1) of Rule 69 of the Rules, the petitioner is pot entitled to be paid gratuity inasmuch as judicial proceedings are pending and the petitioner has been convicted and sentenced oy the original Court. However, we hasten to add that the President of India ought to have awaited the result of the appeal pending before this Court or in the event of further appeal to the Apex Court nil the result of such appeal before passing final order in exercise af the power conferred upon him in Sub-rule €1) of Rule 9 of the Rules, Without awaiting for the Ainality of the proceedings, the President of India has issued the order forfeiting the gratuity also. The only thing he could have done under the circumstances is that he ought ta have deferred the payment of gratuity. We clarifv this position and direct accoringly.

ib (izi} The epplicant has further relied upon th judgment of Punjab & Haryana High Court in the cass of Union of India and Another Vs. CAT, Chandigarh Benclt, : i ney 4 Tey BR A oe nea Ng ring Chandigarh and another (supra}. In this case, tans Hon'ble High Court dealt 37 O4 Nos.2635 & 266/201 5 ~ 2 7 Lae x A oe pias :% ox % . respondent Now? fcherein) WOLCK was being 4 tee ~~, ert ~ = x x withheld, The Facts of this case are also . ry we ~ 'sa Won ee o wf = an at mY . identical to that of the present case. Relying Os uy iar oh, G hy { vide paras 16 and ll which read "1G Hun utmost respect we are in agreement with the view of the Division Bench of Karnataka High Court ta NK. Suparna's case (supra}, We are also in agreament with the view taken by the Tribunal that the proc seedings in app peal is continuation of the original proceedings and until and unless the appeal is decided, pendency of such proceedings in appeal would be deemed to be pending and Rule 69¢1}(b) would continue to apply. Far the aforesaid purpose the Tribunal has rightly placed reliance on the Judement of Hon'ble the Supreme Court rendered in the case of Smt. Akhtari Bi(supra).

il, We are also in agreement with the view taken by the Division Bench in NUK. Suparna's. ¢ ase (supra) with regard to payment af gratuity under sub-rule (1) af Rule 9 af the Rules. The Presiclent should have awaited finality of the praceedings and should net have forfeited the gratuity. At best he could have deferred the payment of gratuity,"

26, We have given thoughtful consideration to the provisions of Rule 8 and Rule 63 of CCS(Pension) Rules, 1972 and the judgments cited by learned counsel for the applicant referred to above. Rule 69 {1} fai and fl} (bp) have already been interpreted in para if. The provisions of Rule 69 are aosolutely clear and ambiguous. Clause (b} of Rule 69/1) specifically dirercrs hea 5 '. _--

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386. Power of the Appellate Court After perusing such record and hearing the appellant oF his pleader, if he appears, and the Public Prosecutor if he appears, and in case ofan appeal under section 377 or section 378, the accused, if he appears, the Appellate Court may, if it considers that there is no sufficient ground for inte orfering, dismiss the appeal, or BUT ED ccesccneeee (Oo) in. an appeal from a conviction-

(Oreverse the finding and sentence and acquit or dischar ge the aceused, or arder him to be re- tried by a Court of competent jurisdiction subordinate to such Apnellate Court or committed for trial, or fii} alter the finding, mainiaining the sentence, or fil) with or without altering the finding, alter the nature ar the extent. or the nature and extent, Of the sentence, but not so asx to enhance the Same;' tft x i iety we & " 2 am any 3 ~ J a a mT AS per the above noted provision, it is crystal oe % we} - wt * ae wey fee . i clear that the order ef conviction or acquittal " - e A ee owe sy and owe ee § ; cor ~ 4 passed by the trial court may be reversed in thea " 4 ~4 ay ye tos % « : a } a We » on appeal and this is also ane of the ressons that the appeal is treated as a continuation of the Qe toe Boa ee ad wy oN Jey 7 Le} Hm ey 3i, eection 391 of the Cr. PC deals with the BVagence in the matter. Section 391 sub clause i reads as und:

o as nnd

391. Appellate Court may take further evidence or direct if to be ik aken,-. ijn dealing with any appeal under this Chapter, the Appellate Court, if it thinks additional evidence to he necessary, shall record its reasons and may either take such evidence itself or direct it to be taken by a Magistrate, or when the Appellate Court is a High Court, by a Court oy Session ar a Magistrate, at ary ty x head 5 b6/2015 & New? ele, ~ GOA Nas, 24 ~ As Wok.

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. ~ S 3 4 Fp @& OG TF om 68 ok tS & 43 cy tS 4 oh fs iy if ve 4 aa cs ne iF 4 : % He fe a 2 mt O 4 3 {3 3 bo, mG ee © bo oe reed . eof pee i ser} ca oO a a Oy 8 a4 ao ms ~4 42 Red a 8 6 5 @ ¢ @ @ f F 8 4 oe 4 » § 7 mod HG dog oS a BR a 8 9 9 6 BB OS d ro . 5 3 op @ og & 45 BUDO coh a Oe vs . &, BD rd hed oO ¢g PR x 2 DP &@ @ G 3 Gg & en be & Cs a 5 aya Q wD 4 "4 a sped ed o ' 7 eh a © ~ 6 «© § § 2 & B@ & . BP BG HOW BB BG oc bf nw a r rch e phe as 4 ee om at va tees a TKS ; ke mm 43 £5 3 a @ a 5-4 3 8 a cha eas! % we peal AS eof py a wi th @ xed GS a i 49 O04 Nos.265 & 2606/2015 withheld the leave encashment amount. In suppert of Als contention, the applicant has relied upon the Judgment of Balwant Singh (supra} of Delhi High Court.

33. The respondents contend that since the applicant under Rule 9 which warrants age - .

wet RR SD et a oo we 3 = % < ~ t = - WLENNOLGing of ali vetiral dees, Lt includes the .

aye hm ay mA 4 v Ree x % . L8aVE encashment aAliso. Ib is submitted that oi gS pes oF 2 .

DA ey i LAE te : to ' SLMS CNe Fresiqenth Aas Passec Orcer unmader 8 +. ts eh RATS TANS ma " we it Saeed x :

2 to withhold ICO pension of the applicant, it eed ~~ -- ~ 4 ae 4 18 e€quivalent to complete forfeiture of his Aye 7 ees "4 % oo = ' Tan x entire service and therefore, his leave SALary and gratuity als stand farfeited oad ib ake eh OS LSO ar we DEL ea de on ast 4. x 4 #0. We have carefully gone through the BULGE LS produced as under:-

"39(3) The authority competent to grant leave may withhold whale or part of cash equivalent of earned leave in the case af a Government servant wha retires from service on attaining the age of retirement while under Suspension or while disciplinary or criminal proceedings are pending against him, if in the view of such authority there is q possibility of some money becoming recaverable from him on conclusion of the proceedings against him. On conclusion of the proceedings, he will become eligible to the amount so withheld after adjustment of Government dues, if any.

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9) oa x (Ravinder Kaur} iDr, Bhagwan Sahai} Member {A) Member (J) Ma.»

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