Central Administrative Tribunal - Mumbai
Prakash Lokadu Sonawane vs M/O Railways on 17 December, 2019
i OA No 62/2014 CENTRAL ADMINISTRATIVE TRIBUN AL, MUMBAI BENCH, MUMBAI ORIGINAL APPLIC ATION No.562 OF 2014 Dated this Tuesday, the 17" day of December, 2019 CORAM: DR. BHAGWAN SAHAL MEMBER (4) RAVINDER KAUR, MEMBER (J) Shri Prakash Lokadu Sonwane, Son of Lokadu Lahanu Sonawane, - Ex-Loco Pilot, (Mail Express), Residing at Railway Quarter No.D/59, Eight Block, Bhusawal, Pin 425 201. - Applicant (By Advocate Shri $.V.Marne) . VERSUS 1. Union of India, Through the Chairman, _ Railway Board, Rail Bhavan, New Delhi 116 GOL. bo The General Manager, Central Railway, Head Quarters Office, CST, Mumbai 400 G01. 3. The Divisional Railway Manager (P), Central Railway, - Bhusaval Division, Bhusaval, Dist. Jalgaon 425 201. 4. 'The Sr. Divisional Electrical Engineer, Cantral Railway, Bhusava!l Division, Bhusawal, Dist. Jalgaon 425 201. - Respondents (By Advocate Shri V.D. Vadhavkar) Order reserved on 02.08.2019 'Order pronounced on 17.12.2019 | ORDER Per: Dr. Bhagwan Sahai, Member (A)
oN < Tiga F x Soe te Bey s. 5 5Rr ' Qay wT _ Shri Frakash Lokadu Sonawane, Ex Hote a4 "ad 4 Peer an DRite -- foe eR ee Filet (Mail Express), Bhusawal, aistrict galgaon has filed this OA on 25.06.2014, We seeking quashing and setting aside of impugned 2 .. . gg sf a . ey tee} order of fiscivlinary Authority dated SEE ot my <i 5 oe yy te ok Fc ee O08,01.2009, order of Appellate AULNOrity dated OA No 862/26 ta Aen C3 43 SS el fer 4d bee @ A wed i 43 "rf wr "eft god co ag:
Dp % bed this Ot $3 o O and we ved ug Q ¢ < Summarized facts 8 3] vet GUnLoYy, r hs, Car no KoLi + ORES .
to bf Executive be et Sd fet ts Scheduled longs be he iB AS 6 a3 8B ot A-5} # ah Fe nnex * EX ( LOAve, x mo Certifi as Hi:
Tr OR KO' a ah i * x x * sade ed record Was ox ee ee) poe ny i fd OF oh @ "ka ated.
$3 5 jt we ved uw aed "4 tel ram 45 hea 59] wed if w a add on 3 os Hy of $3 ih oO & 2 epet selected OA No.d62/2014 and appointed as Assistant Driver on 20.09.1990, then was promoted as Goods Oriver 2{e). Based on a complaint in the year 2000/2001 against sixteen employees of the ed ef Railways alleging that they had submitt bogus Caste Certificates, the respondents wrote a letter on 02.07.2001 to the Executive Magiatrate, Jalgaon for verifying genuineness oF his Caste Certificate dated TS.12.1982.
Lf Tahsildar dal lgaon replied vide letter dated 06.12.2001 that perusal of record in that ffice revealed that the Caste Certificate O dated 15.12.1981 had not been issued by that office and such record pertaining to issuance of that certificate was not available in his offices (Annex A-6).
2{d). Based thereon, the applicant was issued charge memo on 05.12.2002 alleging that the C te by him was bogus/fake and he had secured employment based on it (Annex Ac-/). After ste Certificate dated 15.12.1981 submitted "4 ae
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whe 2 ed that tbed vr rood. pro = KD OX ed 74 ed [9 eed Ea) @ eo 6 rr8 a2 a 43 aS ved ued wt ved im "4 a a QB ct ry 43 nt and ean Naat awe Sist Diesel As gt ry NB 3 Railways apg! ay ft:
os beat seat £2 G ioe, Cx} Lady GA No. S62 #201 & Thereafter, the Disciplinary Authority vide letter dated 20.01.2004 directed the Inquiry Officer to conduct fresh inquiry in view of the new documents given by the applicant and submit report (Annex A-12).
reafter conducted ip 2{f). The Inquiry Officer th fresh inquiry during which statement of the applicant WAS again recorded and then submitted his report stating that in view of eantlicting certiiic ates it was not possibis to. conclude whether the mention of Tokre Koid as a Scheduled Tribe in School Leaving Certificate of his children is correct and therefore, suggested that truth as to whethe ct ryt wD applicant belongs to Hindu Tokare * SRS Tt . % . i Pay M AA Community ox Tokare Koll Scheduled Trips A copy of that inquiry report was supplied to the applicant by the Disciplinary Authority oe a an ad te fe a a ;G ir Gai ff a o ce "el @ eG b 8 8B & & # = 8 yo [oh 8 8 wy » 6 8 8 § 8 @ & 2b @ © 8 2 & 8 ky " oy a) >. ber 5 Cs BS : G 48 2 aw reas : bo AY bed she eed ¥? £9. a y a A ¥. ee D 15 o : ; 0 Qu = a s @ & 42 2 @ O O, x a { = toy ed . 4 3 wy £ a 2 Ds Sof y 4 we be 4 43 3 33 i uy & i os Oj a - 4 i fe oe a 2 oS | ae ch seek oO a o 4D Oh : "Bek Sa pay ; & $4 ay 42 5 bef % nt 43 3 G i - "cd a) © fs ord et ty & fol "p C t . ge re we e ee as ® = , fay a oo a fet ta, ES C G fol Be po 8 6 Be 2 Ae » Bs D> , 8 6 ee m0 gy 8 oe % F 8 , 8 © A 3S O RR a A wD. . a D ee rd be : a f rg 3 oO c es y ey 4 t} 4 i Gh set : Do Ss Oo G ; hs 4 { by ogg a a cs 43 CP 5 Cs wed t ef 6 Be: yy : a rd be Qo on C 3 cs ny woe ty O ed ks Cc ted 43 ed Me) {> ¢ 4 . bet ord re o CO Quy £3 rood 4 itt 3 aa a Ae < a gi " So 98 fos 6 Box 3 4 a 8 8 8 8 2.
ee > : (3 oes ohee Ay Ray sp go = * ko ay het : at : : Wp : one 3 set 2 + 8 5 wd m2 PA gg © & : el G i Dy i a) "y y bey t f > Dy bd mal oH ig | Gs ' a 4 be wD i ht | ort a oO # Qo chy bt DB vd 6 ge im «es os } ct 4 oe 0 4 a o e s ip 3 4 ; a Sea €€ ceed ay Ya rl CS oO ¥ a AG '13 oy yoy ty faa: i t oH in tH A Ss ey by Ue Dp iy Ey sed Ye 4 i 2 a ay 43 in a G HW ke Ae a +i 2 Wow po Pg og ee LA C3 a, baa © e Prd t en ra & _ on ect aa) Ms ibd , ts vis i cs ~ as 56) os bs x on Ou ee os oh, 3 vA DB on tn $5 ar bP 3 y 2 wo ee % 4 ors oy rf 5 oh w os ee me a ui ' abd rd O * ag a) es G '3 w w Bo Bes ey vp Ea M4 es oa ™ dt o oy a "el t Qs G & a ©) 4 us we 24 QB vy #3 a "4 3 nd Ae cf G3 aS Oy Bs @ : Jet ope 44 oy 7k iy > 2 od 4. oe age a a Es "3 ca & oO oi a 5 aoe Bs a a : - 4 x 3 i b uy 5 " og ee Sod ag 7 ff 8 & Mi fe vA @ by 49 hy & a nS O O vt ro a a Sd ce w £5 w ss 0. ve ty wD * @ OQ i a 9 a a 8 M8 8 dS v4 eB M7 oo 8 8 ; gg 4 i ort eG ve 43 a i rc) io fe red : ~ an ot a a iD fe 3 . "o ey os a bad a oo ae Ss aed | 43 x3 <3 O iy : 6% o o ee S es) Sy 43 "4 fs : > 4 4 * wh ay i bey rd "et a ht v os a oe 8 ee oe eS a po 8 GB Boobs » bp & £€ 9 te 5 od -- a a mt 3 = 4) mM , ; : & 2 S MW 2 5 wy w & do rf & @ iy i & a fed & "4 o S 9 Doe 2 as eo © & © &§ & e #8 § 8&8 SN OC mS he se Bo 52, fe a fe ER & 4 & 1 ox 3 8 § Fe Ge Ss oa a @ BF OA No 5622014 nd order dated 65.01.2009 imposing on him a before the Agopellate Authority, which was also retected vide order dated 22.09.2009 (Annex A-2). Thereafter, the Revision Petition dated sted by order dated 8 14.11.2009 was also reje 1 wad .O8.2010 Therefore, this OA y f D a tas has been filed. $. Contentions of the parties:
Tr the OA, retoinder and during the arguments on 02, 08.2019, the apolicant has contended that-~ 3{a}. based on his application, Sub-Divisionali Officer, Bhusawal Division issued a certificate to the applicant on 10.11.2010 certifying that he belongs to Scheduled Caste Community Tokare Kell (Annex A-20). an various applications submitted to the office of Tahsildar, Jalgaon, he was replied that the register pertaining to 1981 was not available fae) gooot i ve] es) "et ped ohne pos ref ot 34 d-4 Oo % ret mm ad cal be 4D uled o are} of rh 5 ef apd & ay cat QB fd 46 4a?
w tw a St 4 Et nee] CR a a A ee ne wt 4 Y. at AQe "cs é if} ng, wt ya 4 Author art 3 ted rae DG and Ess) Wa aN:
d deserve to the .2006, {re am) 3{c).
ard ao or deck ie 'o) oye ued O of t uch . x:
soe 2 eT SNRSANS Sapna sansnecuebeyececesn neces! ae OA No 562/201 4 been croved yey ey 4 = vy es Paes sey ieee Be and therefore, the order of penalty deserves to be set aside:
to be set aside. The Reviewing Authority did not consider the reply of Tahsiidar, Jalgaon dated 20.06.2012 sent to DRM Fersonnel, Bhusawal, which was centradictery to the position in the Seplice letter of Tahsildar, Jalgaon dated 06.12.2001. Even the o rtificate issued by Sub-Divisional Officer, Bhusawal on 10.11.2010 certifying that the applicant belongs to Tokars Kole Community was not considered; and
48) 3({e}. the complaint included the name of Shri Dilie 5S. Sonawane, who had retired voluntarily io an O8.10.2012 and it was onast against the present applicant but ayen then the OA No.562/2014 geek iS Es oo oo 7 yt ON "S oy, upd wed Ad aa aq B 423 us iB £3 a, oe ae) ss Ga O ard Bte§ O4 @ oh 7 $d red Certi be a! + t A. x SOUL y OA The Sif).
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oO tH ed ed <O oS} oY ay a Wo OA No.562/2014 will be given to the members of that category egarenny whom there will be no dispute.
the arguments on 02.08.2019, the respondents have contended that-
3{g). the applicant was appointed as _ Pies Assistant on 26.09.1990 under Scheduled Tribe Category on the basis of a Scheduled 7 & Certificate dated 15.12.1981 submitted by hin he as having been issued by Executive Magistrate, Jalgaon, on the basis of his affidavit claiming that he belonged to Tokare Koli, 4 Scheduled Caste Community;
uty 3{h). on receipt of a complaint from one Shri Dilio Sadashiv Sonawane xegarding submiss LON of false Caste Certificates by many employees and taking undue advantage of Scheduled Tribe Community, the respondents wrote a letter to Tahsildar, Jalgaon to verify genuineness of the Caste Certificate submitted by the applicant. - -Tahsildar, Jalgaon vide reply dated 06.12.2001 informed that no such Caste Certificate bearing No.MAG/S/R/8i/82 dated pes cord ga ud th oi @ OY a2 2 Og BH & aw - wo " i G - i ® i ¢ & a mm mt 3 a ny ony £3 iB co) 6 cae et ooo ot a 43 a mt oO & b> eo Bos oo mw 4 on is 43 ee a@ es sa < vd we a oe e We * ey 5 in @ te a w@ ® ed es fe ord : i Ea 4 red cy uy C m4 © one ie sod es o ~ Oo ae O a i:
ios D.. tft : Oo vrsf oO rank wh & os ao 8 "ed "et pos i" © £3 wd a : we weit es i 4 42 ee Be " a oA v # 1 B - doe Ep it het a t iS * iu ba et se os 3 bef < oo ri a C gpa Bs ms ee et BoB Bl Be 4 o Om BOOS o 6B oe : fi es & & BE ag 43 9) hag co ays pS xed oy A : Oo t Gy v 3 i 4% eRe a rel a me OM : by , a OB Say we 4 Oy a seed . it gy pp 1y 3 4 3 a ey wed ios LQ. as 5) aly coe ie ee G > «2 o oom oP i @ ory OG i} +e) ht co oS iS god mt E i. 44 W "3 43 ty a vo o $3 ord a a "4 Gel Dp 3 it "E4 pd 4 fw eed be Ss a 18 C3 4 : j ey co po ua "s " Bo, ; Oo, be rm is bs Boos Hoo f 6 6 & gt ee Oa DQ 8 ui ss Sy gs po Be ee G go ce @ py Spo ge O "4 Og 4 Og og y ae = S poo SS 4 ; ved oe aoe wen by i { net re, '3 apd 4 a S Sg Q ved " rd oh Dy a ia oy a ot 'ed TH a a wal m 03 @ ' ci a o i red $4 2 a wo rd . ct 4 , a O 7 e Q " i 9 ba oe $4 roe a D ct eo a GOS Ae O 0 Op 0 Co Oo 4 a oY : 3 G ® . ee yj 43 ne iG Oh 3 @ ae us at st ot @ uy a thf o| 3 son @ a 4g a G ® Hed # ib fe Ms o w ba a o : Fu, a + m™ & o Oo Mo gy gO Beg eo Bor eB ag sg Oak UA a SB g 8 8 @ § Boe a . 8 ap a 4 8 eS ° vied Se4 to Hf 754 Sy ij £3 tb , ip ae co . 3 ¢ ( + a g } | au w . p ees i od ved fy © mo ve et uv Be BE pets ia RA EBs Ee S og § Qs a Sp 8 con) be ves ip cs '4 3 @Q bed @ aed QD ta Oe = 52, 5 Aad 3 oN O 4.3 be "ged cy gat bel ard fis thy hy C A w cS tf ved : : a a Bas ae go Ea 4 a - "rd @ o} ;
. bef ie Dy red "4 : 4 + a Y i mN 3 os a = £4 C @ Oy che % a D s v © : * ~ et Oo Seppe BP Be Be deg 2 " Soe Mage oa Pp is +B a ee De Oe og ; " + os cs oy 3 nll iy ih r ws a Q © ard ce; @ wn ed ad et Md Cod tet by ted m 42 n : ap @ at a ccf ; oO A 2 a w OQ i wo 3 Q mn o 44 ' Boom vl aS 4 oe bk i o 6G H Q GS 8 oO D $f Od rh oS ~ 8 B "a 7 "<5 pt 4 is ce ate Ey 4 ae QO 3 oe fs *e fea se é i ks O B® m | 4 U 2 Oy 4 wu $4 Chi is: OA No.S6Z2 2014 O¥ficer to examine or not to Amine Ree eG 5 4 a 1 + 2 a additional witnesses on merit of the case;
tu ie) be cs ct a ® wa ct pe and at any subsequent stage during the service the legality and authenticity of any locument submitted by an employes, whenever there is. any complaint /dispute/doubt about genuineness of such document. Therefore, on receipt of a complaint, the respondents decided to examine the genuineness of his by i wo © C3 if5) in rt fe Ph pe C 0 ct © ru ty rr @ io wD Scheduled IS.12.1981;
3{1). the full case record including the documents mentioned by the applicant in paragraph No.4.9 of the OA were submitted to ¥ Spay ? « , < the Revisilonary/Reviewing AULAority Le.
nible President of India, who has considered the applic
p) nts Review Petition dated O7.07.2011 and found that no naw evidence was produced hy Aim. Therefore, there was no change in the status of genuineness of the Ga ey?
cheduled Tribe Certificate submitted by him a No.562/2014 OA 14 A Be) ord 4d ved Chi a 3 ved aN rat i oy By ef qt aed ned Ne ge £3 1 bo $4 @ m in © 4 vhs Oy AO Fy ont w £4 94 a ot G aces enet 3 4 43 BS QO 4 Gy
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3) ty Ce w@ cai etter we te EE ng by Ww vet Hi 4 a i ed tS "cot 13 OA No. S62/2014 2015 and 26 other Civil Appeals [Chairman and Managing Director, Food Corporation of India and others Vs. Jadgish Balaram Bahira and others reported in (2017) 2 SCC (L&&) 708) has holding that -
a 2 ac I Mme ys * he eos ¢ (i}. once 1 lation dealing with the s subject matter 1.4. Maharashtra Scheduled Caste, Scheduled Tribes, Denotified Tribes (Vimukta Jatis), Nomadic | Yribes, Other Backward Classes and Special Backward Category Act, 2000 (Maharashtra Act 23 of 2001) came to be enforced in the State, exercise of discretionary Jurisdiction would be unwarranted. When verification by Scrutiny Committee of claim based on Caste Certificate i th wo i a oO food % fot .
Fes) = ® a rm 1D Sp oO has been found to b dishonest intention of claimant is mot ity or cancellation of required to be established admission/appointment/withdrawal of benefits.
Bea 16 essic mee he as £ SPP REP EN Raw;
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0) ers Le Co ae Shae Nae.
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is} i OA No. 862/201 4 (vy). Invalidation of the result in two consequences i.e. immediate claimant who produced the certificates which is found to be false by the Serutiny Committee. The intent of a candidate may be of relevance only if there is a prosecution withdrawing the benefits which have accrued on the basis of a false caste claim is in LRBUe, it would be contrary to the legislative intent to import the requirement of a dishonest intent. Sinee services under the Union and under their instrument alists are ry the State o instruments of governance and sub-serve a ad " * wo LM public purpose, the selec Lon of ineligibise and a deleterious effect on geod govern a Firstly, sucn selection CRUSEeS detriment to a genuine candidate who actually Xa 2014 ae ed oe
562.
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a) £4 mys orf te [s) ded oD , 4 om veld n thse Const o a PS Uy Lief gcse oi pa = rf ef need vod ee * oa a of} aed a 3 ae nee Le i ea 43 of gislature has ma :
ad RS cl competing ot me é X decision a atutery st th Ba ad @ ed ogg be 3 G sok La ft Wy ine ite LG 4 % Vo "49 OA Ne.d62/2014
4. Analysis and conclusions: -
4fa). We have perused the OA memo and its annexes, rejoinder of the applicant, reply and sur-rejoindser filed by the respondents, caselaws cited by both the parties and sisidered the arguments advanced by both sides on 02.08.2019. We have alse perused the 4(b). From careful examination of the case record and consideration of rival submissions of the parties, the position is analyzed in the following paragraphs.
rs a
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2. iD Ch fet th es O 3 fe ~ my cr Hes:
tH * ty &ite). The main OA are whether the Scheduled Tribe Caste po Se Ou ¥ 3 rt @ ik F 4.
iH pa t3 rs i oO jerk <i Gs th be Sn iw GB @ en or ia rtificate ay
-- Cormperent Authority ang whether its genuineness wes confirmed by the Competent i n KH 6h ey ftw p y Committee and whether the res spondents were justified in imposing the punishment of Yi
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3 O 4 ot > a oe : a gE A ri A
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- f @ wh ef OM GS ep gs HO Go gy 4 ene, @ oO 4 w yd a 5 03 Oo 0 ed w ee v ; moo eh ae 43 DO Be hort ' ' ho cd on «g iy e ios ; c ee ' a Q ; fa £3 4 os : Go 2) " : f w a in 4 Ge Dt ok meee ee eo & re Y oO 8 a E oO c GQ Soya Gp od Gg 8 #B BB ge a Oo eh a i oe 3 b> i ' a ift uy ay ' 3 ah Ss Du ret jo . Be ay ry ty 3 aN O © ort is vcd 4 & a ah +e we & fet er Ba @ uy O Sed re MS a u eo 8 2 ed ky gO Q Oh Ben eo Me eh eed eo by v 8 cl OB i = 45 g ~ ss 9 a "3 Met I a me a
- £3 w G yo eg @ bd Ee : "pf O o "4 Cy iy Oo @ a ~ 9 mo 1 ' B on Oo 4 @ O ~ 6 i ao $o i rd on % wf pat 43 5 "S we cy 5 $4 hy ay Qed 8 oh 6whlUhOUG] OG 6 o 8 * g@ ge 8 8 M4 Oe oth 8 oy § = ma Gs og God go og & Cri eB og oe B Me © GO 4 . eh God , SC 8 OG SF 8 8 m4 in * 4 a ead @ a mo ' 43 wl © & @ a ) x 3 rs mt 0 Ye owe GO os a =e 3 Ope Be ees 6 Bod ord ai Cs [ome 42 oy a OB 0 on on 'S ch. @ g vl tof fos QO reas od ts) ee gen 4 (3 ot mt tc & ret Ow Sho. o 8) 2 © or ah i ee 4 : 93 oe . Q re > Ss & =) oe es ° St e Be) Os : wy M4 as os a Oy * o 4 @ o ved © wy . ] Oo oO ed ns a ee C3 as Q m4 -- ty w 43 Oe a4 Et at ~ rt Ee in cs » 5 es i * © ed . : i] he "es 2 w 2, B ig « @ wD "A 3 wd Noort w wrt cD ae i on oe " q Sr ® g fy Med @ "eet NO AA $4 Aa tsa cd ~ 2 a os) = i Ja od mg Gs eS tS Bi Be o c -- © me) 2} OA No 562/201 relating to Caste Certificates of Tokare Koll chedul Tribe, the Caste Cer cate dated Sonawane i.e. the present applicant. That rtificate dated 15.12.1981 was fake. The apolicant thereafter seems to have done some correspondence with office of the Executive 4{q). During the course of the disciplinary inquiry, the applicant produced another Tokare Koli Caste Certificate claiming to have been issued by the same Executive fagi ate, Jalgaon on 17.09.1989 (page 17% nd 14 of original case file}. The case record further reveals that in the Secondary School Leaving Certificate dated 23,06.1980 issued by Jagjivandas English School, Edlabad, the place of birth of the spplicant was mentioned as S Yawal and his caste was mentioned 3s Hindu ct "oli. Similarly in his Higher Secondar% Ms ak % oF tent om oass}) School Leaving Certificate issued by 49 aes GA No.5622014- eg aG-
O's ASS.
Cn to o he:
5gwd ¢ nt 24 rN ce AND wy K 3 oo i isa coy Cok Sony yo Ne, Ts OY On rs cod [42] iy ws Sd eee io et 'epi cod a te, ved m4 LLANE a 20.06.2012 recora 2 ent such Scheduled het ie ity ee OL
3) ss eet fl a bi ape SA B red ord it C wo got vol ite sagt cd "3 wo G whe Case vet .
a pea BELG Cerest .
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tt apf 43 QO aged wd ce ert cst wed 10 ed ¢ 6 st we cM dal od:
a x fot third cer ted re x ae ificate a.
re aN : weber ake AU 4 e 0 i a <) 5 @ © "
2 a 9 Un on bud Ko os 'oo De Higher Secondary School Leaving Certificate dated 06.06.1984 mentioned his caste as Hindu a5 1s) jes ps © Oo C% oy.
w (D ch Cy r.
gy bes ce) 3 own school record, Since both the St certificates mentioned place of birth of the applicant 4s Yawal and his caste in the School Certificates was Hindu Koli, the Inquiry Officer in his genuine, they could not 9s relied upon and, therefore, charges against him stood proved.
Maharashtra Act 23 of 2002 and earlier instructions, the Competent Authority to issue the Caste. Certificates is modified by the Government of Maharashtra. At the time of issuing a Caste Certificate, On an application, the Competent Authority i.e. the concerned Executive Magistrate and Tahsiidar in whose jurisdictional area the place to vyemue a} ch 1G rot coed vet é by.
x3 by bay 1} v7 oe4 4 re) 4 gy $e wy a vod gees bea
i) O 4 som} Oy au {8 $4 @ weed rr.
oy rH 4{3).
Co OD ns ed WO ery Cy ey 2 ip 43 fei t3 wad tea cd 2 eel apg a wt ie] oC a "et ag Et ond [sa Fy as yet i hed Aad a hea rg ie 5 of} @ Aa 4:3 et QO tn ted mS w 44 4 ed mS : O « ioeant i is ap aed not Was s wed {3 seat pt os 3 wet aed Oy hy ig ee) ued to the oY ae \ seed Aa SARS OA No S62/2014 birth as Yawal. also got the third certificate issued by Sbdo, Bhusawal.
4k). tn addition, the native place of the applicant was Yawal, itself a Tahsil. Hence Cartificate was the Executive Magistrate, Yawal, who 'cou iid have issued the cartificate applicant has not submitted any notification of Government of Maharashtra under which the Executive Magistrate, Jalgaon was the 93 competent authority to issue the > caste £33 certificate claimed by him when his native competent toa issue the Caste Certificates Co o the applicant, based on his School Leaving Certificates no Executive Magistrate could Have issued a Caste Certificate to him 4s belonging to Tokare Koli Scheduled Tribe and a oy @ ne) sy € "
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3 © 3 " ie et , 43 " acd rs Oo o ' Rg oo om B vel : ea er ¢3 se; 1 £2 @ oi 43 ra so ot e Het Eg ce Mm FD re 44 5 oa ue ao ou Fos Ge Bo uy ; " CG C3 as 4 % ne tg * ony @ & a os Pe an . ee by » val as 6 us < or 4 oy a ie oa ' : re 3 Sow s « eae 5 ae 3 4 Ss eo oo ny Re A YO ooo Gog Ee : rhe 4 ot '4 pes a ia es oO sane Oo set j tp ws = gor o & Me Be Co RP HR CS am & BB HR , Po gg oe " ( a Bo 8 Dp gy Bo ee Oo Bee ge G in Boy Be ee Ber Gn Bowe ap Be m4 a ob ow & rt . 3 - v 0 moo G8 OB y ie . "i i - a ua tal . is ; © 2 2 o o 2 8 og 5 GN 8 BF Py a ef + Ot gb Q a : ie bef a ee 2 is 8 KG O G by a cong el gig rl Boog I 8 6 US Og Bee a & 3 a4 @) re zw aes i a ol t} 6 o3 pe tt ra) a aa oy : Sel ord > Oop et A ie Mare TO B ae 4 O * fa pA Oe O. eo poss Ge a OR b i. o is a . a a ci & & . 4 GB 2, Ce O 3 Ng i co 3s he : fs] . O ~, is) £3 @ a rf C3 rd ig ed ae * D * se ty a. be Yet wv od & 2 ce ® 43 rel GB & a Go ea a on & O @ uy a O seco 3 SG 4 AG 4 wg wr sed we o ra bd ca $e vd Ae ty 4} C3 iS) fs ee eg D EA & Dp Sd Fh a ma ved: o 1 @ + Wy wd . J £33 oe Q 52 &3 mG is Oy hes Ft oped 3 O me obo tt :
SAREE Zt OA No S62/2014 py his letter dated 20.01.2004 asked 'the Inquiry Officer to conduct fresh inquiry in ck inquiry viaw of the naw documents submitted by the applicant in his defence (Annex A-i2}). Sut in Serutiny Committee, Nashik.
4 im} . tm the list of additional cert ificate ms e f ct submitted by the applicant on é¢ 212.2003, @ Seria: No.iG is a mention of Certificate No. 1218/2003 dated 23.09.2003 issued by the Chiset Officer, Municipal Council, Yawsl regarding birth of applicant's father Late Shri badaku Lahanu Koli. However, a perusal of that certificate at page No.is2 of the original record reveals that it wes not a certificate issued by the Chief Officer of 2 ee oy jo aw Municipal Council. ft was only a letter tating that as per i914 register of births = in and deaths, the name of Lodaku Lahanu Koli was therefore, His birth % o ct rt Fy oy Cr & Oy & ie £ {2 lee a ey " - B mo uu w Q of ry Dy ® Py Da Ma i @} oy . ap 5 cs 6 Ss oS 5 oO oO - wy Qo XG od 43 & QD o be es fa = as Pe) os ih 43 ty "eed 44 rot 4 ea ay ced a 43 3 See jet ad Ad is W gh i a 43 q © 45 - ' Ao ER ve : a8) 6) oa i & ye ng fs £3 c as e i U4 3 rae v fed it ped 4 a 6 tt A th 4B . ms i od @ 43 i Go © oe be mod te Qo Q @ 2 ' Wi iG % hed we iB CS Cy, a ref aoa . oy ee OQ fot: Ue a ry gy cs a ; 3 3 4) % . 3 ec Gf pa , 1 es Ba it a 4 @ Oo @ sot 4 see4 {7 $19) ed wy oe a w Pa c. aw Aref See 1 c Du "tS : 63 D ard a a * ie se CG . 4 44 * ts w 4 1 a4 i my ed oe a 93 Set Sa 2 os 1 o O cd a 8 a 2 " oo td 4a @ Y q to ae ee wn ' oo $3 & ve ; ped ' A . @ "ES aa top a ot ed oe A eit] ond 44 3 eed es ae By vet a - tw 4 43 os 5 @ 43 6 ph bs ae 4 oe o ae fy, . . So YORUM ®o . 6 is a | 0 Fy mo ' re : a Be Bi ge ogo ce 6 oo me ae a £3 Lf S : w Bo tf a i rw! ved a 6 y 5h 2 OQ a @ a Q oO v 5 4 wt 43 G 43 5 ms o 4 +3 5 c rs fy a D o Be o 4 nO a om mM © Hn Oo ¢ moo Oo in + Fas 8) uy k + sm Gh 6 a a oe ct re $3 wf a go Oo Y wom oad BO ra Be © © ' , G3 OQ ud va ; oe 3 at rh ae ' LP, {3 , es ee ye ts who gs gS 3 a 4 oh xe 54 ae : qed ne 4 K ty . « ved $3 Oo} SG S it a o e "Zs a so 6G UU HR oh, seh DS Q py "a i Mt v 3 a @ wired $4 Dy 4 @ dae o . nf ry wed 4A A ® oa O Boo 8 OS y 4 - WA ok GS 9 Led Qe ef © 6 i a o i a ced 3 wy : ib ' ie at oy a 1 ® wm & a mm GS & bf of C . oy i bel ' = a fee ar wee NG & Bo Fw oe Yo a g) 73 : ns ie ir 5) a "3 @ 3 a ty ts QO '6 kt @ 63 yt " Gg 44 Q m c ra) & 5 sat , 3 oO a f Ff 3 : ee cad eb ° E a3 ago 0 A rs a a © mn a @ ay a ok Q Bo t= fs "a Gf oO 8 2 Pp 4g Bs 4 6 at i 44 * = sed a a) is 0 pa 4 : % wo 6 4 3 nf we t 4 ved Oo kg Poon Cae EE bp © bp ney g uo y eee setae ay Co wee ut * "ed © 2 4 o ~ef 42 o ist 4 i t e i tf rho eg 2 cai co tet $3 mF end ved a = ord & . ae DB ha * o oS ord ad a cs Ld vod Re ved m4 vel om 2 sed £ "A Oo on oy ay us S "4 oO, a S4 a 633 S re Q, ce G 8) hy mm 43 4 3 % w ad M4 £5 ast fy v4 iB he 3, im Ao oh, ct eet om Ma he gq QQ y oe wy 0 QB CS © ved i3 i $b © uy i ith Cs =i weed 66} ft Shed mm A ye he 8 3 a: 44 nee Gs SSSXASAARASASSS SSS ao OA No S62/2014 ee o De i B £4 ee ee hs Ou Fp we C3 et oD fs Sah is) bty KS Cn cS bo eed Hee @ os Tribes or OBC has obtainec a4 false caste certificate either for himself or his children for belonging to such caste, =:
Committee may inquire the correctness of such mt f certificate and if ain its opinion th certificate after giving the concerned person so to the concerned person or authority. As proving that he/she belongs <9 such casts, wow @ a Booms OO i Oo Ss a no w Q e . oe i C ie oS) © 6 a 6 ify 43 ay Sh ord c a 4 rl wv 6 tH i Fa 8) or$ i q «sd So OG is) oon ved ty ard Ya a) . vet sh iy ne) S s) mo Oe o be @ s) ft wh Dr BO BD So i wy Bort 43 v2 oO Ep gy ved ios ooo N ; 8 ag 0 4 wd : 2 6 Ht 4) & i Y Po cf ed @ 5 G @ os ao oh 3 5 o 8) eG a mS a " oh oh wie Qa " 42 i fo fe wD cod Go Bm oe 1 O o 4 fF a ~ o eh 4 Es red $3 cs) To sed ie @ a a 3 e a 'et 0 ved % Oo "es wed - 3 HW ke Ce my ha in : S 3 a or ee co &3 e 4D BG a Of eo bp & UH oe a3 o oa 6 o 8 PP GB wy 8 2B A Ge go ge 2 Bw Ss Bb BD Be 6 i es i ga ig aa 3 Qo ed : 4 $ rae pons ut : GQ iG 13 ot 4 ca eC 4d Sl u QO a 42 Bo ® o nn 6 8 Do Ee Be eS gp 8 Oo ® wy oped re ol g 4-3 ® a fe Bo wt ae a St fey a @ Sef "e4 3 $4 = eS O « da i it 2S a SS Cy , co wy ry Oo ng q ' we rot ody a w 3 4 A e iw O rca w@ me 3 . ned Py Be go aes ne O A 43 tO go Se cA O nt mS : : ved $e j ct a i o.6F f 94 ° v ay i¥ wy "cf ' ag a 4 Fie: th 2 Bk Med po @ BPs Or Bem oes goo os iO eo 2 Bo wn & , > Ko 9 Begg eM Fao ee 4 o w ao Y ey ws oy , o ay tgs SA @ oy » 4} itt . 3 a . 3a © a oe ve oO Us wef wi Oh, ont 8 a 4 i a et O eed hes od ~ be é "4 * 1 ZA ee Fe ms 8 u xg w oa # wu oO ff. BR ~ mA @ 42 "oy fa & wo my ge - < or i bey Oo 3 oS wt G eo 4B - @ GC eg f£ wo Ft a PO Sy oy 3%) ny ' cf "ef a aed g Ue c EA ~ a & hag Sted y 0 fe a > OQ 4 a Oe Ha 4 : As aed 5 cs wha 5 mh C 6 Co « @ a by ig £ 8s aoe 8, « ° 8 8 Bes oe ae ee ~ £3 A a ped 3 a ot 5 rs a 4 Y Qo 2 0 B&B Bo wae pp eS bp PF 8 gw QB Oo BO 8 Ona a goo Po go OT 8 wl oe ' Gy 3 } 4. ceed aA > : AD " sg U3 Cs " tes "cd uu ie © Fae . ia Woe og a Wo ® Oo Oo 6 m 8 a OE se sD Oo om 6g & Aw O rh Ag | R 3 6 os be es ia igs wo i 3 44 Q er 1G i 44 be 0 et ni a eg Q ort i "ed : © . 4 oS ne bly 43 sed i! : ocd iy O Gg -o mr OD fh 8 co © Og og gp BG ar & 6 @ ag oo 2 by Q SB rt as) ws 8 sot Ee G4 a} 3) M4 HH A 34 @ ie) i 3 tt rol ig B 3) 3 Bm BO o as GS op & -« ee ee ao -~ Qo cs $3 4 & cg ca 3 1 om QO, a OS o fed a3) oe x 4 Gi ca) . wy rf @ 6) (©) het 4 a @ it tt th a wo ni} no oa 33 1) ao & ag tg a a 3 Wan @ ad de oo Be} wy cg at oO © & =f et bs a 4d 2 z "G 63 " a ft ¢ <t th 4d 2 9 6 Q 31 OA No. 562/20 14 meh Lae ye = RR x & As). Trerefore, 'the applicant's ciain et See Be + TS pn Lp ay 4 c. o : 3 y .. os celonging to Tokare Koli Schedulec Tribe Caste a ct 3 i 4 Taye TY a: ws ~ Sy we oS the Scheduled Tribe Caste Caeytiiicate = " % ~, 3 _ * " = woe = suomitted by the appitoant and in spate of the Caste Scrutiny Commithes, Nashix.
4i(t). Tn view of these facts, the finding af the Inguiry Officer that the Tokare Kol:
Scheduled Tribe Caste Certificate submitted by the applicant was fake/bogus and he optained
--
% ax employment based oh sucna Fake certificate, the subsequent decision of the Nisciplinary Authority dated O5.01.2009 of removing him From service, dismissal af his appeal by the the order of Revising authority (General Manager) of Central Railway datad 69.08.2010 withority o 3 O. SS ry Ch
134) rs Oo mh cl pe @ td £43) < } 4 th i+ oO os 3 rs ket Hed (Railway Board) dated 26,.04,2014 rejecting the 2014 569 & Kate ae No.3 "4 " o 4 " 5 6 8 2 4 & | GO ve os o nm & "¢s Hed + na oy oO + i el oD 8 is G 4 a 4 is oS cs Pa ¢ a G a dg eos $% a QP © me 0 ee wre as C3 oe £3 3 ced Ue Gs = G ned - © oO yet . 4 3 rod 2 a et 2 C4 i 0} Be} "4 "3 ay 49 ee vod iad 2 G, "ed ee ses ey a D4 go 2 i we O ot be C 4 rd a4 a G ty fe a3 fs O a oS 4 mA EO ue bd 43 thd ea) aD om © $3 6 cl ag 2 ee ae) © cc @ 4 : a © o Oo 3 OS : "rl A wy : Ge Me 3 ~ & mG oS bs os a a G vt ns 4 a me 3 a od G4 moet u se OS be A ee Doi Bae fo & FS wh ty a rr & ie ad bg ; : BA ms i oa 2 4 Bo : a , g " i) ci ta el Oe ue 4 Gy 5 " 3 0 a oO : 5 eS a Oe. 5 te & 8:
cA B24 me wo a. te 43 mh G da 4 Y au te ° noo oA a 4 2 Oo £5 need ig US : tf gd a ee 3 | ao ee uw =O BS a g : O 8 Hoo _ a 2 el @ yo - rl ia Go as a a e & i o S ret a oe on ta i) an : O i o "ed a G2 y tt a a ey, ih - s ed 5 G o 4 os A 5, 2 & Y : en wD ae 0 e co 2 43 iy B Oo ned = oe 4 ved Se 42 G3 fd ce e q Gs On ry ne: 4 w sod 1G ved ° wt 8 iy 2 v * re, be od O eG 5 at 43 Ga we a ry S = ' 3 we 0 fe Yel G a "4 UM a & eo Bo Bo 2 " a Re 2 " @ 4 A B a ¢" 43 ch 2 ty Wy ie hea : & 3 Hog 8 #8 8 & 8 8 o aos 44 a @ © A f A en re) 43 © e 5 ea $3 a wi ; * g : & 4 oO G2 es 43 D a Shek bei Oo cad S tye gs a8) aed w ui ie weed a, Go » oO O O. Doo eg Boog 28 4 4) aco cl eo i bebo See 8 3 OG f BS ® oO 8 § BS oO cr tel wD * 4g ery a 3 a et s a D wa peed ' 3 i ard eS @ fas i 4.3 "3 & ect iM @ * ws Bs "et qa 44 @ Q 44 ee - ve @ $4 E . b gos oe Cy O c @ ® po Do w g Coy Be " o | 68 2 8 @ fy @ wy Q Ss yet 5 O ey "4 Ay 5 fos A 4 ° 44 o raf " & 3 & oS ro pee Bo Bes oom Oe ' $3 "en ws i cad a o Me © i rt NA o oa " ' Ae wh ; SS Y © * « ce oa : 4 e : ned oO : 2 wo a "4 4 5 da OQ ee 2 a cs ify sy 43 43 a eC a : a 3 ~ j ~ 7; rd 3 Sa os a n i po ap Pe G ry ae O : a 6 $e fe RG 43 o5 ord t * ved a 4 a oR CH £3 ty © poy wi -> "TS ii2 « es a 2m bs a 4 Soh ; 2 : ued od % we cd we 3 a 43 fy Q gy Oo Bo oes Ae . gio eee Oo ¢ % @ a i ro) . ie ma 43 Fee -ed "v4 3 . * 7 cS o o ° iw 'sos r °% f at re a $ a ard -A hod s i cy ch @ a c 43 " dict #4 ia oo o a me 3 ps ot 4 0 - qa ee a xy th fea G 63 a 43 ag pes 4 ba : i 23 Oo ys 'ps a So 8 B.S o Dd 8 8 8 i mG kB S Oo a 4 es ie a4 @ a Og 8 8 8 2 oO . sat a © w had '4 33 OA No. 5862/2014 nd prosecution of th benefice 1 applicant Pike: oy 4 ney Bags pe NE ER IS after his removal from servace.
applicant.
CH Lae O 4 (x). The claim of the applicant that Bhusawal issued him a Caste Certificate of Tokare Koli on 10.11.2010 also cannot be another spin to the issue. Because it was the third certificates produced by him based on the a cd document submitted r the applicant whicn + L included the earlier fake Scheduled Trike Caste Certificate claimed to have been issued * : 1 cee) wages 4A ex eet ay we to him by Executive Magistrate, dalgaon on * nm at en 3 ' a ie 15.12.1981. Surprisingly, neither an tae vs nor in the list of documents submitted to the.
SspO, Bhusawal for rs i> cr ct OD ps 3 peda 3 wR C3 ae (% Ct Q C3
15) tt oe ods rh ie ek 3 1 rt @ the applicant disclosed about another ey Ten ey ~ Pe AS be tg Sn - So by the same Executive Ma agistrate, Jal Born On 1 Oz " oo iD uy gs Shey c in O ' oo 4 : ka ? a fs . we OO Be SO De BS Bn! ee SB ee Bee BS - BoB ng Be & CR A GC ma Do : " " "es iB S ut ¢ a S Oi A iG '. Lb: 'e os 43 wa os 43 4 . . w id " 3 ° + ' rs " {3 G Ww a wr y ay ee S aed cb S % ee a . ' ! ee. q on u a @ te m3 Ws "4 o ri i ee a #5 ce a o g ted U3 i) SS a a 5 he 6 fot 43 wa cs Gh 4 aye M4 fed OQ 44 ri 4 ced iD , % % © i Goo eo @ i OQ, B eh 4 a 4 ca bed agi Ae at oe a y e va) be wy oO ws m8 i Boo uy x Oa + 43 ee) oe 4 is) A a I WH oo ard #4 Q rs we w ee @ ard i "A £3, ts if ws BB apd ef ay S ae ra ot Ao ae } o veg 5 c Bs GO g a Bs 13 ~ ED a 9} Y p Po for ) G i : a 3 aA bt @ fs ns aS 4 cet ne wn i % SS; Aad v4 os "a o bed o os 43 ot "5 cy w ans Het a 2 44 ts Mg Cy aon : os 5 od hd ~ 5a ~ (3 ms E 4 & ht Ct ie 4s So ig BG Ho, GO O pe Bee y GS 8 §& @ & A aoe a oO Ce bo CO "e4 ty &. is 4 wy G3 bi e ih "4 ia a i iD a oy on Gh Ww wH © O o a : A eh >» a as fe cl U4 : ry th i iG u @ uy if Oh tt 3 in mm oO a a 4 iS oe @3 a ee egg ie 4b eg ug a i By a 3 te Pgh coe Bos 0) et TS tea 3 wo Sut . a eed reed nt Gb wD Cy 2 noe, oy wd ¥ zw ayes] pag O + age i p a am aye aed by Ch rn C2 sf me (2° cs ced 4 ih et : ed Peg hn, or « ek ee 0 s oe frog ied mg ES a3 oO: O Ch; = : , "ot 4a 33 A £ ay ' 2 a Li "rd O oA 2 0 G i Bea 3 os 5 ond i bd '4 ; . gh veof as vel ay % : hed Gy es 0 43 8] ee ; red "A 4 2 be gong A : O ws aD ' wn '3 = + @ Y e aos Y é vel . je as a ; fs oa 3) oO QO 45 oo @ Ak od ; * 5 @ So Be ee 2B ig ep > wy 4 Q ss & a ry ne o C bs Qs + tL 5 Ls el mn oO o 6 @ oa! g 4 a bo i 13 EE So ig os O Cy o es a a ee SO w Oo 9 Se Bo Ho ® QO mg vied hak ed 44 "ee mrt a ea © bey S ie fed o rd 4 te Cj 3 ad eg Q Sel ie ® = moot QO gy B® mB BG a og a o SG Eg km ony Db } 5 73 . a a © & 3 ed & '4 i - a Me 3s et &o 6 @ ® g¢ g& & ° bs dp bg S eG fs ys a On 2 4 on OC 3 s © ie a3 S 4 ai o a ir © ve rm seed i , oO cf iH a oO 0 we H é 3 ' i) <3 het S 4 £0) f :
Ht a * Os gon & 4 "rg rz 5 Db 3 a ' oo D aa QD ONE O ® ned tt Soa 2 < Shag Gel a) os Gi a} oe be o cH wt rss _ $3 qd a ba @ a @ ord +4 D Py a bo Gert et oo ep Be ee Be Gens ee es Oy wy a a @ wy oo 1193 ee 4 DB rt " os od bd at @ Er CK, > "+ 4 '. ba fs Shag leet O ace ng BD iy 3 O & 3 ; : . Fed a 0, GO a a ee ¥ 4 iba G Co 3 kt "38 OA No. 5622014
benefits obtained by him based on that certificate. Hence the action of the eH
43) tA 3 O 2 (ez a 3 ct co) x % £63] rh 2 ft $e eat eet teak oO £63] rt fa rh he (B oh:
ots ne) em ct iby ia B re se hi 7 ' je : Were oO Vee ure $y oye 4tz). In view of the above analysis, We find that poy + . : hot 3 oe ey = . 2 te aay the OR is tetally deveid ci merit ane deserves 5 S ene 4 s oR & cpa xs _ Se ow haa pe dismissal with cost, which we fix 8s Be, S0G00/ G 3 for having indulged in consistent falsehood and 4 waetat % SOD ROD peated WASTETUL LAD Gavs & mo ¥
5. Decision:
red or MD © ts is) ct si ty 6 th oh ja uh ra te .
oH th @
0. st ps ¢ sy ott si} Oo } cr QO i {% ch oo x
-s000/~ to be paid by the applicant <© Ky oe 4 3 2 ys ' ae} Ss an fe "en dg espondent no.4 in one Monta from date of receipe < Oe ee a cee ated asst. af certified copy of tAis orcer. 5 "~, aye Se any ey et s MAR Nes.?2G/2016 and 9$27/2016 for prosnetion of record also stand disposed of.
(Ravinder Kanty ~~ (Dr. Bhagwan Sahai) | Member (Judicial) Member (Administrative) hong Ef, \ls :