Central Administrative Tribunal - Mumbai
Dr Sanjeev Afzulpurkar vs M/O Science And Technology on 9 December, 2019
i OA No.21G/0042 1/2018 CENTRAL ADMINISTRATIVE TRIBUNAL MOMBAT BENCH, MUMBAT ORIGINAL APPLICATION NO.21(/004821/2018 the Dated this (Monday, the 04" day of December, 2019 CORAM: R.VIJAYKUMAR, MEMBER (A) 1, be wo Dr. Sanjeev Afzulpurkar, Age 59 years, presently working as Chief Scientist, CSIR. - National Institute of Oceanography, Raj Bhavan Road Dona Paula, Goa 403 004 and residing at 1IF3, Kamat Classic IV Kerant, Caranzalem, Coa 403 002, Dr. Arga Chandrashekar Anil, Aged 59 years, presently working as Chief Scientist, CSIR ~ National lnstitute of Oceanography, Dona Paula, 403 004, Goa, India and residing at 38 Janaki Smruati, Nova Cidade Enclave, Opp. Riviera Residency, Alto Porvorim, 403 521, Goa, India. Dr. Anifcumar Chaubey, Aged 59 years, Working as Chief Scientist in the CSIR, National Institute of Oceanography Regional Centre, Four Bungalow, Lokhandwala Road, Andheri West, Mumbai 400 053 and residing at CSIR, National Institute of Oceanography, Regional Centre, Four Bungalows, Lokhandwala Road, Andheri West, Mumbai 400 053. Dr. Sridhar D. Tyer, Age 59 vears, presently working as Chief Scientist, CSIR -- National Institute of Oceanography, Dona Paula, Goa 403 004 and residing at Chamunda Residency, Building -F, 4" Floor, Flat $3(F-3/4) Caranzalem, Goa 403 002. Dr Abhay Vaman Mudholkar, Aged 59 years, presently working as Chief Scientist, CSIR ~ National Institute of Oceanography, Dona Paula, Goa 403 0D4 and residing at 205/C Brindavan, Nandanvan Complex Opp. Mech. Cultivation Office Tonca, Caranzaiem, Panaji, Gea 403 G02. Dr. T.Pankajakshan, Aged 38 years, working as Chief Scientist, CSIR ~ National Institute of Oceanography, Regional Centre, Dr. Salim Ali Read, Kochi 682 018 and residing at F-66, Platinum Pride Apartment, Perandoar Temple Road, Perandor, Elamakkara, Kochi 662 024. 2 OA No. 2110/0042 1/2018 7. Dr. M.R.Ramesh, Aged: 58 years, presently working as Chief Scientist, CSIR ~ National Institute of Oceanography, Dona Paula, Goa 403 004 and residing at A/S-2 Tt R. Mansion Building A, Above Expert Chemists & Dri uggists, ST. INEZ, Caranzalem, P.O. Goa 403 002, &. TSuresh, Aged 59 years, presently working as Chief Scientist, Marine Instrumentation Division, CSIR -- National Institute of Oceanography, Dona Paula, Goa 403 004 and residing at S1, Mandovi Eite, Caranzalem, Goa 403 004. ~ Applicants (By Advocate Ms. Jayasree Pillai proxy counsel for Shri Ramesh Ramamurthy) Versus i. Union of India, Through The Secretary, Ministry of Science & 'Technelogy, Room No. 14-B, S&T Block I, Technology Bhaw an, New Mehrauli Road, New Delhi 110 616. 2. Director General, Council of f Scientific & Industrial Research (CSIR), 2, Rafi Marg, New Delhi 110 004, 3. Director, CSIR-National Institute of Oces anography, Dona Paula, Goa 403 O04, 4. The Secretary, Department of Personnel and 'Training, Ministry of Personnel, Government of i India, North Block, New Delhi Pin 110 601, ~ Respondents (By Advocate Shri K.P. Anilkumar) ORAL ORDER
TRIS application has been filed on 12.06.2018 under Saction i? of the Administrative Tribunals Act, L965 seeking the following reliefs:
3"8(a). That this Hon'ble Court be pleased to declare that there has been no excess payment of transport allowance to any of the Applicants in their post of Chief Scientist under the Respondent No.2 and further declare that the action of the Respondents to recover the said transport allow ance paid to the Applicants by + OA No.2 10/0042 1/2018 tad the impugned order dated 18" April, 2018 (Annexure A-1) is bad in law and lable to be quashed and set aside:
S(b). That this Hon'ble Tribunal be pleased to quash and set aside the impugned order dated 18" April, 2018 (Annexure A-10 passed by the Respondents seeking to recover alleged excess payment of transport allowance to the Applicants;
&(c}). That this Hon'ble Tribunal be pleased to direct the Respondents to pay the Applicants the correct amount of transport allowance of Rs.7,000/- CF) DLA. thereon every month to the Applicants till their superannuation and direct that any arrears arising out of such payment shall be also paid to the Applicants along with interest at the rate of 18% per annum on the SAmey &(d). That the respondents be directed to refund the amount of Transport Allowance deducted from the salary of April, 2018 and May, 2018 to each of the Applicants, with interest on the said amounts @ 18% per armum from the dates till payments.
Se). such other and further order or orders be passed as the facts and circumstances of the case may require;
8H. That costs of this Original Application be provided for."
2. The applicants have challenged the x orders eof recovery dated 18.04.2018 issues 3 * ~ hy me x z A wt bY tne Respondent No.3 based + me a : 3 = NT 5 See instructions of the Respondent No.2 for Use Ct e ry of Transport Allowance paid in ® ey oy (b me
19) in O 4 (B & hi OQ th ct oS o> ry rh ve 4 3 " TS uw iB ae is et ts es) Ch.
op eS ep Ie o freed fer a oD Oo x oy ' ct Fh a tp w he 8 8 ° 193) rR * w iD te? k ao ro rm ® ct fed ry ft Q mg more than one year after the dat Cause notice issued to them on o Ph tn ae © 4 OA No.2 lO/O042 1/2018 11.08.2017. Under the Staff Car rules issued by the respondents and clarification dated Ge.04,2995, only Directors being the Head of fapartment present applicants were Chief Scientists and were not entitied for use of the office stati car. The Respondent No.2? had issued directions on S1.11.206 {Annexure % Ry SE a2 4 yn oo a Font « by which it was ordered as follows:
"All Scientists with Grade Pay of Rs.10,000/- and above who are entitled to the use official vehicle in terms of Ministry of Finance, Department of Expenditure OM No.20(SVEJICAV9O3 dated 24.1,1994 (endorsed vide CSIR No.31/4/93-Gen. dated 14.2.94), shall be given the option to avail themselves of the existing facility or to draw TLA. @ Rs.7000 + DA therson per month as per the Ministry of Finance, Department of Expenditure OM dated 29.08.2008 already endorsed vide CSIR letter of even number dated 4.10.2008 as per the recommendation of Sixth Central Pay Commission. However, Director's designated as Head of Department shall continue to use staff car as per rules."
3. Based on these orders, further letter dated 30.12.2068 WAS issued in ot OA No 21/0042 1/2018 continuation (Annexure A-2 colly, ».31} 5 eo 4 A ey tnt Q 8&8 Delaw:
x * +4 ad "
Q ey by e 53>] "No.5-1(3¥2008-PD December 30, 2008 The Directors/Acting Directors of All National Labs/Instts.
Sub: Implementation of Sixth Central Pay Commission recormmendations in respect of Scientists GrfV in CSIR.
Sur, In continuation of this office letter of even number dated 21% November 2008 communicating the decision of the Competent Authority for implementation of the Sixth CPC recommendations in CSIR in the case of Scientists Gr.iV, DG, CSIR has been pleased to decide that Acting Directors, who are Scientist GrIV (6) and in the pay seale of Rs.37400-67000 (PB-4) with Grade Pay of Rs.10,000 per month, shall be given the option to avail themselves of the existing facility to use official vehicle in terms of Ministry of Finance, Deptt. of Expenditure OM No.20()EINKAVS3 dated 24-1-1994 to draw TA @Rs.7,000 plus DA thereon per month, as per Ministry of Finance, DoE OM dated 29-8-2008 endorsed vide CSIR letter of even number dated 4-19-2008. However, regular Directors in the pay scale of Rs.37400-67000 in PB-4 with Grade Pay af Rs.12,000 shall continue to use staff car as per rule, Yours faithfully, sd/-
(Sushil Kurnar) Sr, Deputy Secretary"
4. This letter referred to Acting . . , Directors with Grade Psy of Rs.10,000/-
a per month who were given option of 73 3 wp i fy . , Ly Ree ao % availing the existing facility to use tne 10/0042 12018 4 & GA No. EO hy O oo hea
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exXL bar ies ru Sa oe tae taif ae oo 4 th < me « % a.
draw 4 g} eH is) & x Bed wd wed $3 Oo a Ft] 43 "rd cS fi @ ny 7 exe 3 ocd ei "it mt > 5,04, 2 fy 3 "4 3 @ hy Ls 5 "ed @ ig st o£ OP. USe Es x led ROLE o efore, es and ther OF SUCK purpos
-
& @ "rd rf Mt La wy ar} tf] ha Go 4 ce ree} é | ay mJ OAMNO.2 LOMO L/2078 & on First week of April 201 rhe Was stopped thereafter with effect from the monthiy for April 2014 paid at the end of ' cw 0 res ry fet ie ty tH N y ke J iS { © ts 3 ba) nt oh B Ct ion) tt by 2B us oO fens a8) Ry ben hy foe O oh, ct oe & is) ty rt ct ea) i again with the Ministry of Finance and recéived a response on the above Lines. The Ministry of Finance also advised that the Principal Bench of this Tribunal in its order dated 25.05.2014 in CHA No. 4062/2013 of Shri Radhacharan By < we 2 in «excess in valid in law and advised = ae etd x 4 +4 x a 22 OO RASA accordingly in its OM dated 23.09,2014.
¢ % + ey ert x at eS + 4 SAS & when legal advice was sought in nis Punjab and others Vs. Rafiq Masih (White Washer) dated 18.12.2014 reported in 201 AIR SCW 501, which held that :
g OA'NO.2 10/0042 1/2018 "12. It is not possible to postulate all situations of hardship, which would govern employees on the issue of recovery, where payments have mistakenly been made by the employer, in excess of their entitlement. Be that as it may, based on the decisions referred to herein above, we may, as a ready reference, summarise the following few Situations, wherein recoveries by the employers, would be impermissible in law:
(i) Recovery from employees belonging to Class TT and Class TV service (or Group 'C and Group 'D' service).
Gi) Recovery from retired employees, or employees who are due to retire within one year, of the order of recovery.
(iif) Recovery from employees, when the excess payment has been made for a period in excess of five years, before the order of recovery is issued.
(iv) Recovery in cases where an employee has wrongfully been required to discharge duties of a higher post, and has been paid accordingly, even though he should have rightfully been required to work against an inferior post.
(v) In any other case, where the court arrives at the conclusion, that recovery if made from the employee, would be iniquitous or harsh or arbitrary to such an extent, as would far outweigh the equitable balance of the employer's right to recover."
5. Recordingly, approval was taken and oh instructions issued directing recovery.
Thereafter, besed on Respondent = rs a O.e letter dated 14.09.2017 (Annexure A-~15} ta] OR fae w oo ct for ty et iH My Q CF G ty a3) Sh a t s ge ct D a 3 t i rr fad hh D es rt + oO iy a alread Lng he ee L& La superannu :
mS ad ah ky 4 4 Cer OA No.2 10/0042 1/2018 LSts 4 Scient LX ~ ced 5 superannuated, an one year :4
ment ¢ q 4 ie < G Waiver Pi Rafiq Masih with a4 "
ey ded he " i wy wy ut & 3 4.3 Mg CG Gg Oo at w@ bed @ fot ood 's [o) 6 Cy e oO Mt wef ch 49 if Yet 43 AG 3a A sed wed + eH a Ge ted n 43 i Ad © a © Py aa) a i . wy a Oh p © & Hh @ we Ok eo © cd Gg o Sms + Hg ® cs a o ) Y o 34 w oo i oO oO @ wy 7 G nr wn "tS by ord mS wg es pt st os 6S at a a whoa ved Uy rot wn vat 43 yD w cd eH 8 BP Gg 9 2 BG wB : i So um ics Gi 5 rd M4 ht 1 ab wa $3 Oo ti a ™ sot mo, 4 o a O 4 fs) a3 cae is x QB uy ; 44 C3; 6 % ww ie @ G4 a , weed Oo : Pa C cc Go ' o Aa wD : pi ce a ay fi rd a 4 44 4 eo eet ha 4 g 6 8B 4, ££ 8 & Oo $m O: @ $4 q iy shed D> cy q y 4] i ede a f ow 44 Gy ce: if ea 12 4 : cg et Oh " 62. " , aa id
a) er uy 4 @B ny Oo BS W 3 we @ irs 43 eg oe _. te) bed Dp a @ + vy $4 nt o x w re | At x. CO "pd o & 'Zz b, @ ned od CG Sg fo yo & a wy, w "4 *y ¥ apt 4 44 w + wt 4 baby %, wt rs ot £3 ct oe frat hd. a Y ; Wg ¢ 4 vig ri 13 a 4 @ ig Be o a9 4 & o 0 Bo " HG el 6 o¢ § PP BD @ Oo + oe G So 0 a 3 a 4 = Ng ut a co @ is xed @ 44 © 4 mg © a toon Mm " tT St ce wy O 44 co . ord a 0, ts = S 0 9 ¢ 8 QO oh me oy ot @ re S Mo ed a3 ~~
5) % 42 rh = cy or 3 nd Py OD a Sh, @ H {> A ot oO Le tt oO 0 hy €5 $4 Up ag a 4 3 GS GB = a * $3 . vu} os Oo a Sa 4 ~ 8 0 wv GS w . © "cd 2 Es a) oO ay wo wy => ww & Oy poet ic wy Dy MW roa O to et . @ Q % er @ m a i , o *~ i o €3 Ls S o 63; NG « * hcg a uw a @ "4 ref cy fet zs bet th ed oO w 43 nN iG Be oOwanhce O18 ae t OA No. 21000421 of Radhacharan Sakhiya Case O u RI c ti "rd aoe © $3 Gh ot uy given Deen x acl % 3 ~ Ne pplican = a irther wy end ih "O 4 ur a rer} wy n set is pose we ae z Lis) pu x + 3 c = ™ he = @ ifay J.8.Sharma 6 ar OA No. 363/2012 i hy cred SG G C st] decided on India Union of Ve.
Ors.
ceed oo Ane hed om vf o mM my Le wy S ate 3 o nine "~ Yona Be gxerry ea eure reral of rom ed a "4 AS @ ht ik OA No.2 MV0042 1/2018 therefore, the provisions of the judgment in Rafiq Masih supra will exclude any rth coveries i a rom the applicants. They alse fi ctr ate that recovery now proposed was vary large and caused considerable hardship.
PD dated 21.21.2008 of Respondent No.2, @xtrected supra, provides that only a Seientists with Grade Pay of Rs.10,000/- who were entitled to the use of official vyehicle will have the option but which was wrongly given to the applicants. Based on the aucdit observations in their iether & 4 iy cr iB ch RD ist 2 a.
3$- ak +P mm 'S ob 3 @ 3 CY a sa) H B rt a "3 cS (B om in}, ry oS "3 ae oT . > yee es 2 wn Re ee April, 2014 onwards. Thereafter, BL.O7.,201L7 directing adherence to the judgment of the Hen'ble Apex Court in Rafiq Masih supra and necessary action was taken after issue of show cause notice dated 11.08.2017. Even at that time, the Sight applicants were retiring more than is OA No.210/0042 1/2018 fm gn , 1 Ly a, ow 3 ed Scan fa pee # o ~ one year after the said date. Moreover, the recoveries involved were for 4 period a ae 3 oan both the parties. in particular, =, m, s ae ~ 3 a tN a tad respondents have made aN additional ef the Ernakulam Bench of this Tribunal in G = 0 C3 fod KY [a ,ars & Cs we os oe eCl5 € Ors. of Dr, Ajit Haridas Vs. Union of India and others dated 15.31.2018 which relates to a Chief Scientist in a lab under the control of Respondent No.2 ant in which the relief ala Re owe os bo oytyrs sought were as below:
"(a) To call for the records leading to Annexure A' and Annexure A6é and quash them to the extent if applies to the applicants herein.
(o) To declare that the applicants are entitled for the transport allowance of Rs.7000/- plus DA,
(c) To direct the respondents to grant transport allowance of Rs.7000/- plus DA to the applicants herein.
(d) Grant such other reliefS this Hon'ble Tribunal deems fit and proper in the facts and circumstances of the case including the costs of this Original Application."13 OA No.210/00421/2018
The Tribunal held as follows:
"9, After hearing both parties, we are of the view that this issue has already been considered by the Principal Bench of this Tribunal in OA No.4062 of 2013 filed by Mr. Radhacharan Shakiya and Others V. Union of India and Others on 13.35.2014 and held that the applicants were not entitled to draw Transport Allowance @ Rs.7000/- per month plus DA thereon. The said order of this Tribunal had also been upheld by Hon'ble High Court of Delhi in Writ Petition (Civil) No.3445/2014 on 3.9.2014 filed by Shri Radhacharan Shakiya and others. The Office Memorandum issued by the Ministry of Finance, Department of Expenditure dated 19° August 2016 clarified that the officers, whe are not entitled for the use of official car for commuting between residence to office and back, are not eligible to opt for drawal of TA @ Rs.7000/-p.m. + DA thereon, even though they are drawing Grade Pay of Rs.10,000/- in PB-4 under ACP Scheme or under the scheme of Non- Functional upgradation. In view of the above position, the averment of the applicants that they are entitled for TA @ Rs.7000/- + DA thereon holds not much water.
10. It is further clarified in the judgment by the Principal Bench of this Tribunal in OA No.4062/2013 that:
"Tt is clear that there is no error committed by the respondents in not allowing Rs.7000/ per month to the applicants. The 1994 circular made a specific provision for the officers of the rank of Joint Secretaries and above, which ts not applicable to other officials just on the ground that they draw the same Grade Pay. Therefore, the respondents had to issue a clarification in 2013 also. The Hon'ble Supreme Court in Chandi Prasad Unniyal has also held that recoveries can be made in such circumstances and, therefore, the order dated 24.10.2013 directing recovery of transport allowance paid in excess is valid im law."
OA No.2 HVO042 1/2018 Am
11. [tis true that the applicants are receiving the grade pay of Rs.10,000/- but they are not in the rank of Joint Secretary. The post Chief Scientist is equivalent to it, Hence they are not entitled for the benefits attached to the post of Joint Secretary in the Ministries unless or until it is clearly stipulated that equivalent post to Joint Secretary are also entitled for the Transport Allowance. They cannot claim the same as a matter of right.
12. In view of the facts and circumstances of these cases and the legal position emerged, there is no merit on the side of the applicants. Hence, the Original Applications fall are lable to be dismissed. We order so. There shall be no order as to casts."
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8. We have gone through the OA and 2ataelawe = wpe ee} cs er44 o2 TO rejoinder along with Annexures filed on sehalf of the esoplicant. We have also gone through the reply along with AANSKures filed oni behalf of che responaents and have examined the files and cognized all relevant facts of the case.
9. We have heard the learned counsel for the applicant and the learned counsel for the respondents and carefuliy considered the facts and circumstances, pleadings, mee 4 as wes 9 3 beret . --- wo _-- LAW BONUS, Case law ana TLVEL Conbentions 1S OA No.210/00421/2018
10. The main issue raised by the : aes % z. on ; previously considered and answered by the Ernakulam in batch of casss led by Br.
Ajit Haridas supra. When the position of rules and staff car rules of the 4 x "i a es 4 Saath met viet ory 3 respondents are explicit and unambiguous, it is clear that there was mo entitlement car. Therefore, the question of grating option to them to receive Transport Allowance also dees not arise. This Bench is bound by the orders of the Ernakulam Bench of this Tribunal in this identical rh iit. On the aspect of their claim that a r recoveries were actually ordered bes Re cr o na] pea het fut oy Nh 1a $ 4 w oy 3 $2, Se Mee ct ey Vy ct Ct } fe a] ag cr 3 wD Me oo Qa [om OA No.2 1LOANM2 1/2078 16 4 a oy 4d ' o ay A & "¢$ '4 a? r oe <a 2 . Gg 5 r " fe tp a 2 fre @ a a wt i Ls wy ot ket om oo En ics 43 3 oa week apd Q 4 O @ ay ah me 8 Wy 8 O G © rn ee, ' ® 43 7, OU o Oo 6 os M4 4 yo BF oi a a ay wh ™ : wo ha ad 3 iy ny G es] rf vd ao : RS 4 4 ged . 4 {3 * Hed ce - at ao 23 a cee rt a oo me QO i ord " wa ct tpg ms vee ot a nt me OY mm yw Boa 4 es a oe 4 ® as o BS ged on Dp a o 3 3 Ss @ e Nn - be "es 43 4 ol it ed f , G ve or ss rt wi ce yy Md eg) y mo (5 3 DP wo Oo ; $5 4 GB ha cp 4.3 hi fo % G 3B m i vied a Dp 3 & gD Cs Bs ogg on © > ° oe ; ti 4 dS ot 3 " ib a h4 iy a y ie ip 4 O ' Ee] % 43) ® it 4 re ¥ im S 13 : a w ve . ye a mn a ae oO &} ua) ? aD i w ; 4 4 fy & oO g a a] mt © oS ttt a if} CO £3 ~e4 pA a 4 ; ne veh RE oo BG OR , Dp c 3 G 5 o 8 # » 6 e® e ean - uw 4 QD bof wo 4 - oe 43 } . 2 Sw ved ye Oo - i, o 4 . & 8 wo 3 gy -r | @ vt bt cs w 0 be oS & ge i es Q w , o @ @ i a Oo 6 OG Ge ~ £2 a et Es va "v4 wg $4 TS ran a4 Sf ond Ad OD 53 ns c oo Go & SS Go | OU ted 9 GB ID MS ro Oo a 4 eo o ® @ 4) "Obs ed ert 6 SB gy BH & Po BoB 4G Boe et oh ya et a es @ ce rt ig % te o $4 ff a Bley ba ua
- $2 w y CG ss a wD vot Q ® i q m4 0 Gs cs vel cS i 45 3 $4 @ ce) iy sj Ls 43 as / red beg od + O td ved , ei 6 0 AS $3 ed 2 wy oe O o ® ® . 4 G © i ved we oh us er cs " Ad o a 2 rae os vos bd AG a) ord 9 £3. . ® Gg. @ Ro «ed " mE oa @ 2 u w B Hi a bey g rt ff 1 fey tet % mS Ko ord 4 Word , et Oe cs OE o OO w a % ft g G mn tO Cook @ os 8 i oo oH a Q wv oa @ , a ' wa " gy mi Ee 1 ~ wn ce C . Mt ae Boo GB 2 7 @ oY BO 2 hy BY -- oe DO 8 o os & | b oR US on oy bf 4 ¢ mK o " hy © iss . Cf eed Q m= es me 0 8 oS on oe @ g¢ 8 us S a Yo ort ow 4. MO fos o w es ; ns B ca : 4 o ml a oO L QD sek o ae fe r 2 Oo us "4 AY Wy y . fei pe ty O 2 OG Me a (ts : 44 Ms ia ret 33 re i . aed $. A ty % ifs) a - Us ret 13 x cs Bt oS S ® oa ef 8 oO MG a it my a ; - 8 . rd ay ee wt art Dat nt S ond retiren 17 OA No. 21 0/0042 1/2018 is available to them subsequent to their a retirement. The statement of recovery ~~ ¥ 4 planned, retirement date and number of installments, Salary prior LO superannuation and pension is as below:
Applicant No. Recovery = i Retirement date Nuniber oft Salary installments = Pension = 2,43,648 SOFEL/2018 12 installments a Rs. 20,.304/-
Li2052/- | @ Rs.28,623/-
2 452,304 (31/01/2019 120 installments! 2,53,454/- 1168782. | @ Rs.30,154/- 3 486,594 31/12/2018 17 installments 2,25,4126 | 108782/-
10,26,432 3VOL2G19 I8 installments:
@ Rs. 87,024/-
2,64,848/-
Li2OS2/-
LA | 1,98,720 SLOL2019 12 installments & Rs. 16,560/-
2,60,924/-
/L12032/-
252,338 Li mstaliments: 2, @ Rs.21047/-
arid i installment Rs 21,0414 om! @ LLLPT6% | mat 3,20,884 SLOR2019 20 installments @ Rs.26,044/-
2,67, 200/-
132,280 {2 installments i@ Rs. 12,690/ 2,58, 674!-
1186084 |
12. From the above table, it is the total amount to their salaries of recovery prior appar ant Leo > or t umber ba & os me wes & A No.2 10/0082 1/2018 Q 18 tc a fQ * Th "e4 iB wy : bd a ig « red gi . D a 44 B aD C3 ba ca sod "4 g ES rd eA Ww 4a o at ty « 4 «a 2 Gh 4 ts rc 2 fs 8 od S Sehr . a & ty har xe) ft 43 44 ct ce th oF ' 63 ct weed + ws ms . Y CR weed ct oO ap O Po n Fe a £ 2 Z bo GB Ow By o a % " ee oe ka os Q 6 i @ ey 4 4 w a Oh, x be tha G € 5 ct tb a OB w a es "3 O @ cS 2) a ay 4 o '2 = a cs hs ci MN 4 Oo 2 o re4 Q 3) ie ay © oe "eh rs ty . ) oo ny "
og Boe w w fi, SO 3 M4 2 ay 6:
™ A : iv ft rd 4S 4 Di 3 eed CG w g 4s > ved Sg Bo Gg a Oy $4 ca! cf um OH 4 Oo UG gt Bo yy w a o a oe) 43 ved iy oa io } om Oo BB « Os " vl eo 8 6 ay ms ch cy E , Med fis oa wv oi bs a % Me mn % GS @ ° a BR Q bD a < yg 2 32 BR ay 33 6 & bed wo rs i 5 % a 4 8 4d * ps 4 qe ce MH) eed foi n, v Hd v C2, oa hey i o by 4 Gg? to vi Se ie sy wD 4 Q ®@ a4 oe g v4 Oo w é . Qo ey eS: Co a oS bo rn " se) i ia 6% eed iy = w ~ 2 SF BG f. ns Se Bo a Si ME ord OG . rn a >» o © & f 3 oO Ss it} oy 8] eh bd pe eq wg a © w@ ro ~f o 4 i ' ; 7 O vies ® +4 . we ' ws tA 4ot iy £ c ky ee ty i a eS * os ay i 4 4 3 wi 44 o w c . eB 3 fad a oS lek @ 2 oe ° bd @ O : "t4 iy a a af 3 & w 4 eG Sk a "4 @ "G BS FB "3 C3 @ Weed O 9) a 0 S$ OS 4 # 43 * . . ty re £3 Or oO *€3 cs c 3 gy :
% 5 4 So tds as oO res ch {3 Sf £4 a 6. & v4 4 o e 3 ¥ wv ws rt et 3 43 E-3 at Oy 63 é O ud 0, gs SE 4 o LOK ati ~ Se OQ ry a 03 rt fet o ian #5) ~ ct a be dm Hh he 3 1£5 3 & rs j--$ cr tH i ba ci Lewd oy cy oe hee costs.
kwig® wet tk :
ee PY _ 3 y Y end i 2 i Poy ae 4 4 riocenees © GA No2 10042 1/2018 is cismissed as any order as to '(RMijaykuniar)! ' Member (Administrative)