Karnataka High Court
Sri Syed Sirajuddin vs The Director Prasara Bharathi on 26 March, 2012
Bench: N.Kumar, H.S.Kempanna
IN THE HIGH CGURT OF KARNATAKA AT
Daééd this {he 28"? day of March, V
PRESEZNJT
THE 1-ION'BLE MRf._gm sT:CE: VN.'
THE HON'BLE 1§iR._T 31:: KEMPANNA
vxzfit N9 6"1c§ o'f 'zeoés (S~CA'1')
BETwEEN5 " x '
Sr: Syed Sirajuddin
Age 61 j;<3a;rss . " *
3,50 Sri $355613 Zah§rL:sj:§_ir:'--~ "
R,/at aé ::«'<5;,§i::;<:1:'-§ ~
C.PFJf_.jD. Qufis '
Semléur ~ ..
V. .§a::gé§Gf<ti """ " 'V ..;F€'iiii%::§r
.. Syeé S§§'3;}3::C§(§§.{E « ?ar2:y in gérsezzé
V V' _ .:%_§"£§':
fiérsciar
Fragara Bhafaiifié
~ ' Sraaficgstiagi C%i";'QG?€Ei3:f%{%§1 Ezzziia
Eigaradarshazz Eéggéra
JZC. Nagar
Bangalore ~ 55!} 006
[10
Director Genera}
Dooradarshan
Dooradarshan Bhavan
Copernicus Marg'
New Delhi ---I
3. The Secretary
to Governznent of India
Ministry of Informffition
and Broadcasting '
Shastri Bhavan ' V
New Delhi 2 1 ' V ":VV.§;v;-Respondents
{By Sri géixfjggiasgripwhei ,é;:1%2ocsf:a for R1 to R8) TbV.:s.TWi'i~:_ Pé'Li;:i.or:».1s._fiied ---under Arflcles 226 and 22? Qf the C0;fV1stituiii'<:i1f:_V of *:.:m1_:a;.. praying to quash the order by the H0:r1'b1e3._T:<1bunai €2n"8¥€;fZOO5«' in GA N0355/2003 and to quash 'the 'OFCISLdfi1§;~€Cf{'~,.2'4'~r8'~2Q§:}5 in RA N032:-U2€}95 Vid€ Anr:eXu,r*e~E ._anci C? re-sgieciiivelgf, ~ {E'h:i:f:'+ Kiri: ?éti%ic1f: cemérzg gr: fa: haarigqg' {his fig}:
'Kur?:a2v'?J.,v izzafie tbs fellawingi GREEK A. TEE 'g}€§§iii§Q:ii€§' Egg Chaiésngefi :5; ihgig zwéz pgéiiiiazz ihe _' §:i'_§é:'§§3;ss€{§ $35 $328 {:€§:1§:'8§ A,z:i::1§§3.":$:rai::?$ '"§r§::u::aE zzfizaiééirgg L;//4 the punisfiznsné 0? s::§mp:1Ise::*§.;* r6:ire::1€r:'é; imp0_.?edf"-.._b§:_ ihé disciplinary autherity. as <:0nfirm.¢3ci_ by {he
2. The p€1'.iii0n.€r was appointed as V LQ$2*e:1 f£)__ix?é3i'0n Clerk in All India. Radie xvithsffggct fr 'am 22,0E}'. Léitéf was prenmted 33 Upper Dix7:si0t§i"V;i }er}: All India. Radio was Regular indie. under the Ministry 0f £A:'1forrn2;.fg;;)_:§ The Parliament enacted Prasasf3.".i3.fiara£--hi =i('Egoz§§i§1':;;Vf.i11g»::Corp01*ati0n of India) AC: 1990. from 23.11.1997. By Virtue '(E£7.éE:"£V%11<31"11';. the functions of AIR aad '$0 $116 Pzasara Bharaihi, Bzaadfiasting 'C_'. 0:*p.é'ra:ion "§f inéia. H15 émployaes wha ways ~..'}%?03'*§§§1g,_"~¥TCs"{}*~. fish-*3 "§ajg""'éf this aséabéisézmsni was E}'.'€8i€§ as _§§%f§}fi'E;E§.1i§'€*§fiS'§$..._?;§'ihfi Fraeara Bhargihéé. Later, by f<::§<>wing 'ihfi §2*<:::éQ'a.:m_;"%,":{.'%;:.2f:::7é@r: '$5.23 givséé is $22,536 *;§<:::fe:*:::§.é3::%; sefizanta 2_;.=:i"i%:$:' $3 3:3? iéfzfirisséives 3b%G§'b€c:i% if} iézfi Frasara Eihargéié £3? :3 Savfimlmzizzé S€E"i2'§§:€. '§'i':€ ;S€'Li§3§GI3.f31" ffiiffifiiflfifi 3:5 ' {§é:::'€rn::%.er:é: ssrxsarzi iii? 33.96.2694 an wi3§<:'§: éaié ins aéiaizysssi W...
'K \ the age ef euperanriuazion. During the year 2000, '~f§%i;'ecier of Prasara Bharathi by his letter dated Sub-rule Ma} of Rule {C} of C.C.S {CCA} Ru1es;V--*lv9fl€3~5: a;ad«.piaeed the petitioner under suspenaiczim With} '1'mmediaEe=-,_ e£fei:i;. Subsequently a ehargesheei; Came toV'b_e"iesue:i"u'eg. :31.1_§3.é{.}{)C}; under Rule 14 of the Rules; ehargee 'iexreiled against the petitioner was thafL d.x4ri1.'ig of May 2000, he comxnitted grass official ef duty and failed to ab:S0h:1fiLe«: iffiaeég:fit3=.....ja7herein he w1'1Ifu11y entered intcihi Vasudeva Murthy and ethers,:v'VV'CaSuai.V_V of DDK Bangalore for assistiagia and their jabs regularisation with zealafide i;:Lier1f:ie:;higeeggefieet iflegai gratification {mm them. i::v.%1§5:e:;»_..egei:.E1 :na§a:Ti§e'V§,mieeiien is eeéieet iéiegal graiifieaiiam 2.5:": B, Vasaéeasa Eviaréhgf, Casaai Léghfing a;sa§:an:_'.7?a;;a" eaeaaeee at Eieiei Sear Regenejg, .',_'$§\:':?eZ;§'i§}:§'t3fZg§i'i§:§§E':§}?Q.§ Baegaéere ami f'raz:a::Ee:::§}f eireeied him is ~?:aeeL£'*~.E:§3"a an §§.S§.2Q§S as: 336 pa}. aé; Heéei "fag, ' ffiéégivagizzagare fer iuréher negeéiaiieee in aeeisiiizzg 3:1 $913.1":
E V< ( .,.....Ww.wwwe»mmm U1 Casss ané jab regulayisatiarz in BBB: \}v"i,{h{)U{ any :>£¢1fl§i:.§T:'§:y Gr permission from the Competeni autharity, Thé.-;§€('3'C>i7?.C'i'-~ was that he went to Hotel Tag', ShixI§jir1agar"Cr:i-. at about 1.30 pm wiihout any valid :I;}€FH'1'iS§iiO'f1,é'.IJ.@C{"£?fI'§ZV'.§?:?§E'(} :1f£fit0 . negotiations; with $11 B' VasI£1d._¢va Mtgfihy ar1%:ij§,.4_V}7a$udéa<;i,L» Casual Lighting Assistants; of xfiiigh malafide intention to collect illegéfii«.gra.fifig£§i'1é.1j He during the said negotiafion, an amount of Rs§90,000»~OO ;_.i"':'4(:')j€j%:;f:. -.:':3V1"i..::-B. 'rvimfiflhy and K. Vasucleva and as advance. He finally RsS25,OOQ~OO as advance:
far Tfius E16 €Qf1U'a'2«"€I}€d Rtfifi 3{1}{i}{1'§} anti {iii} of £56 Rules;
_ 'iajizazge Shfiéi was 3u;3p;33::sé by a giaifimfint 5%" i:::§;::':a§:Q::é-éi,«§"m§sc§ndL2c§ ':9 su§p9§?; ihs afiiciss cf cézargag. ._Ef%: :»;:a$~~a§'::«::: S{§g:3§%E'f€{§ §:>y ihe E133": af §éI}C£);I'§EE1§S anfi E33: $5 '~.?gs§%:::é':§.s»€s §:h3;'e21§1k: :v%*:£<:E/1 €316 charga is supggageé. $3 $6 gzisiaiizgaé. Eight dasamsnég Eiave 'sssa iésisci as 3526 smmwmm mm..._m_.._-,. , E E deeuments in support fie the Charge, 22 pereens X7:?;€tE';€f '§.;i_'SELsE€11 as witnesses in supper: 0f the charges.
4. The petitioner SubI:1T1,.viEt€d -fep1j.f" ff,_Q .
ehargesheet vide hie reply dated ICL; $2000';'v'V'eef;:Vesi£%§ngA eiaim of {he respondent, the .E1T:i:(']i1':if}?:figOffiC€f and Presenting Qfficer fifgét 51:mng was arranged an éseiitvfdiiezeraised the issue regarding the Le, Prasara Bharathi U13 against him, The said 1:9 '.§:}ViVev»V£)epartment. Thereafter a eepy by Henfble Principaé Beneh ef Central Ad :2éir:iVs.'i:a':§ve' Tribune}, efew Seihi 1;:
2{}Q";C$""i:%'3LVe §L1E'fiiSh€:§: '(G éhe getiéiener '%?£'h§Ch ., P':*§i.eara Bharaéhi $13.8: jiEZ"§Sfii€i§OE1 is iniéiéaée gzfeeeeéizigseeéageeineé; him. E"i":e:we3.fie:' 'éhe gseéitéaner §a§'£ic§g33.£ed fihe ~e::{g:,:ir:gI, Be éid nee; mess. exaeézérze flee Wéirzeseee 3222:} he '=L. é_i'£,é "f;=;§'{ Eeaé am}? evzidezzee, The E:*7e:§;i:j,: Qffieer geeegareé 23 fegififé Ezeiéizsg $233: the ::1:'eer::e€i:;{:§ afiegeé ageieeé; the mw e petitiener is pr:::ve::l ané submitted the the Disciplinary Authority. The Disciplinary seeend Show cause notice enelosingwthe cepy"ell'_£lfie=.ré:pert the petitiener, who in turn filed 31115g're};5ly'=.ploi1it§figl:'x:>;1't:1fthe . defects in the enquiry report' After eenéidering At;heV_VVsarr:e, the Disciplinary Authority aeceptlrllg"V«tl1e_ul'i:1elit1'lj%: 'recorded by the Enqtuiry Officer, ' ef H compulsory retirement, by oreler V Q
5. arder, the petitioner preferr«;Véllc:lllelrl authority. The appellate a.L1thoritfy«1e3,r« its dismissed the appealt it: fast, l1avi'f1g_lreg%:ré"'.t0"the nature at rzniseenduet which is i_tl'2e~l.li#isei§l§l:*:e2"r?f Autherltj; hag tatierl 5: lenient vieasr.
§r:;:"?:e:;~:il::s«ti{l;é:;;§s§§r:g the ernpiejgee, he llas eréereel eerrzgulsery retiretrzerzétllsééitleh means? the aielirrguent wealé be erltitted ta 2_.rettrer2*;er:E.3.l l3€f1$§llLS.
it A.e._::::;i::esees. Mere even 'she aiiegeiisn e;
6. Aggrieved by the said O§'C1€'I'; the pe:i£i0.:3e_:i~fiiIe;ji as application befere the Centre} Administrative matter was eentesieé. The Centrag §X:in1i.riiS':r.%ifiiVe'iVIkibuvneii 1 after carefully going threugh the piveadiingeji; fheideei1iiiei£11iS1;.i:he enquiry repert and other material er1'i'ec:o:"=;1, eeiegverieVa13ly he-Id' that the authority which iniiiaee&.V'.:flheVv_v«:1is!eipii;i%;~yvvproeeedings had jurisdiction ta proceedings and therefore the preeeedingg-:._viiiiiieiigeci legal, It also held that there ::1:<:;"§:i.§;i1ati«;}fi';oi; of natural justice in conducting petitioner was given of making use of the eppo:tui:§:;e;~:i1e' no: es-epemied ie the fiflquify pr'eeeed,i2:1g"s.'"' xees Eriore eement in ehaiienging the j_Eifi€d€:{C§i'G1§i"'-iiiaré e:*§"%::eri*ie. Evie has nee eheeen ie €:"i}SS~ F eéieeeeéeeéi eliaififis peeved way ef ecimiseiezi ae eeeieiézeé ii':
'Véfie 2:rri':i;e§; eieiemeesi iiieei %:,:y him. Efqefefeee i': was <3? {he geese "éi:e;é élzere was 23% jizeiifieaiiee. fie iziierfere zeiiia the weii ' eeiiieieiereei order {gassed 3:2}? eeéiz éize appeiieaie ezziheriiy as szzeii V/, E , am as the disciplinary E1L1ihGI"ii§". Therefore it dis;m.§s':=;eii_ the appeals Aggrieved by the said erderz the petitie'he:'VVV_':'e.___hef;ire this Ceurt.
?. The petitioner is party" in peréan. ;H'e 31:33 gi$.%'enhfu11". opportunity before this Ceurte'vh'h"V.._vEhI4I.eyeah!'--igeegetertsje the Writ petition flied by him. hae various documents which he as prechteed In fact, he also pointed Guide te CCS Rules, He contends that the entire the basis ef the repert subelitteetby taking 31;) inveetigation haé eet ehtainehii f£he...'pe':%mieeion ef the Centre}. Gevernment.
""--.'E'he"5fefe;jeA {hey he;<'%"""3f:V<> guréseiietéee te EEB./'€:'§3;§§3.'{€ and the e;7eeee§§hgs which has eeremeneeé en the basis ef the,_.:;e§e:%;.e§ég§;*:*¥I1itteet by the Q35 :3 eise ezae aeétheet gerieéieiien ',_e::e': therefeee the eetire gieeeeeeiege aeé the QE"{i$§'S gzeeeeé "«.t}::;e¥e<;e3 agfe efi veetheei; jL§f3:Sd§C§L§®¥"L /' ,/ wé,/' <53 . 4 V ' E0
8. He pointed gut ins erdsr sf SuSp€f1Si§>vIlV_V'£}%i<Z3£_ the nrder 0f disrnissai and Wonderéd how two perS}pn'S"
those orders and therefere acmrding to hin'1"t--h[<%:~..nmceedivngab V are Vitiated, Orders are vitiated and he-91530 ':;ui3ni'itt€%iV-}n,t;ha: in ins order of dismissal specifié p_rovision$ of }Taw'VVunderV';whichn. the said ifiswer is exercised is Ingerefore the OI'd€T' is vitiated. Acc0:n in.g i:*.§:'V..vx_§Ax%:;:«,s_an cnnnnioyee of the Central Governmnni; ta Prasara Bharathi. By 'Qf he did not loose his lien in thx? action is to be taken appointing authority and net by Therefere hs submits that the Bi:°ec:_€s_: nf 4 Bg_%:V>::daV:*s§ian""had nn jurisdictinn 'LC: iniiiats ihe f;:zgs»n.a,g2;§nsé"E§iin, and alga gags fiissiplinazy erdess. ::ha,}:'§e:$%:$e%; fiingi, ihnzggh Enere is rsfenanse 2_:c:> 2} wiézétsssss {mi}; 8 xa?:€n€33ss VEf€i"€ €X€§§'§:§E1€*i* EEG raassns '.:§'§LEif€}E1:E'§ 5% in my {E15 rsnéaénéng v@i%:n€s$§:$ 2é"€i"€ nné '&§s:ann:*:;§d. Qniy faizazzrabie ER7§'{i'1€8St3S wsrs exgrnénefi. V l fiiereeré a§%Eez° the expiry ef ihefi; éhree Eeehihs ire veief; ah inééée. ( ll Therefere ihe eequiry is '\,?§ii8J:€E:l. The auihere-."ef_V_ the documents en which reliance is place is he': e:§a:1lli9:'e{i.V,' -- igel, four persons namely, the delinquent, the _'Ii;'h«e u author of the document and theeEn:q1e:lfy"--,Olfleer;'all these ' persons have te Sign the d0VC{lltfI1€H[V"l'_)€'fOf€ §:»"l>eeemeé; VVe;1i.<l;, legal and admissible, whiehl 'hedrfirllttedly not followed. Admittedly, eeiiduetevell ihvestigationl they did not file any there was no merit in the Viheifpetitiener. Therefore the V initiated disciplinary llle chargesheet. The entire behind the hack of 'ihe petitionerg tie his ebee§i{{:eVe:gg§:therel'{§:"e the principle sf natueal justice is J V' .:ee-ii£ee;,A--.e.Aze_¢ §e{%l:§.e'::ef Wale he: eepgléefi Wléh {he eepies ef the _e'::e?_a;:":3.e:3§;l he eeulel net éefencl himself peeperly. Thsee reeeihe eeeéeel ezeeerieed fez' eerepaleilhg ihe eequéey. 'U_"5£§€§I§£§.§lZ':3v§jifi:'2 Withie tltzeee meeihe ehe eegeiry eel eeeéeeieé '=l:"e::el""%:he§e§ere the erzgeeegg eeeelzzezeé §:%.i}§ the eyéeee geeeeeé
1.....a M Thereibrfi he submiig zhaf; the impugned Qffiifir pas45e§:€i.fb§{_ Q16 disciplinary authority as <:<:n:1firmed by the appe1iéie--«» and as affirmed by the Tribunal arc? a11V----»fi1*:ie1*s.: with;ciu*:. b jurisdictian and are liable to be set I u
10. Par csntra, ths 1€a1;'1v;iL¢:;i_1V;'v'i*<}VunVs:e:}. v'Lh<;, §'eé*;p0nd€nt pointed Qut that though worKvvifA1g vf01' All India Radio, which wag the ef India, after passing of the2_"Pfi§-étreg were all deputed to the ah Gption to gei absorbed in £'€II'1'.::3'.vVifi '&7K7if;h the Authority. The Prasarav:Bgxarétiaé;#§;§fV£._é11.;§j§if€<§.gz1}}v prsvides in :e5I3€ct cf these persqng whé" .f£i--'a:::3§ei'%ee;i from éhs parent departmen: to 1,,.,._§G€:§'5ai_'i?h3;§, if a::_§,?"'::EiS::§p2inary acéien. is ':3 be iaksrlg ii; is '$3; _<:aa;;'.:};"i'a §>§§'$§:::[_V§ifi ihs ?ras3.sr'a Bharaihi whe is :15: §}3f€§§GE' in :'3.;:§:Véi:a_:: :?i9:a;i Q? a pezzgor: in tha origirzaé éeparémemia E11 :56 ',é:1$ia.:;:é Qgzgag even :2 6 Di§"€ci:{>r sf F§as3;§a Bharaéhi was an ":':§i;::§"'£2:jz§:i'$ :3? '$23 Cenfszaé {':0v€:";:1;:<:1€;r':: argéi £2? 'iiw game 3322?: and E éésazefgrs ggcééan éakag: '$5; him is valid Eegai anfi in acceréaizce with law: The Tr:E':3u:':aE was; fail}: juetifieei in ho§di:r§VV_:th_e::._ the actien is lega} anti valid' » L. I I. In So far as permissien Le beeesbtained. 91$ eeneerned, that is not the iss-1.:_e prx.Jeé:e:3i;1gs;§ Theue. disciplinary preceedings is initia; t:e'i§.:u:1§1er rules? If the CBI has not :" inxreetggation that would in me wrayAVy*itiat§'V;h:§3 by the Prasara Bharaihi 15%/1¢v%g::£ this employee.
Therefore substance in the said eententvion. A T' ' ' 323 V. _V in 33 Via? as. fife merizi {)5 the cage is eaneernede he V' "v;3':ae"v;;C¥51:"é:j§ei:;e';%i;ee§ iE: i§ie'vpfeeeedinge, fie has fiieci 2"€§§}'1. The e;ef{§eé'::,2:ee§ gévfeeieeeeé in zéze ease ehows zeta} §E{}§1~CG{)§}€§"8;§i@I}? E:e':§i:s qzéafifieééarzze, he was aitaeking ihe Enqzjéry Qffieer Sfié Vifée ava5:aV Afineisiing the E::qu§;:'§; ififieey Ea ::~;%§:3*~.s; firs: hie '*j§:;.zfi$§;;«e'§§e'§ ami {ghee is ge 53:2. E22 faei, aeeeéing '$9 {fee request Eggnziejg Qffieer sugpiieé sthe eeyiifieé C{3§§f ef éhe eréer // 'V V' " « E5: v§§.S:f%i§S$€ii 9/"
paeseci by {he 'iiibunai, which sheave that he had j'145:iI"i.:Si"'i4>'i(€;'7f:LviQI19 Even then he did me: participate in the proeeedinfieii Cross examine the Witnesses and didgfiot ad:ii;i::e- .en§;"€Vi:1€i1Cé:'. The entire Conduct is ebstruetive iI}'».:I18i?Lf11--3'j.€;'. ?z10reV"o\%e;;f;-ii/_a1'i::he allegaiione are virtually admitied: it i's._iri these'ieimiimeltaiiceeF when the Enquiry Officer enR'r:«e_i*eft}i ediieiieleraiien ef the material on record i'in<iirig, which is based on legal efgiderice, it is Viiiaied is without any in: wrote letters to the Enquirfyi. ito intimate the date of hearingYi3iii'_A iihieviparticularsi Therefore he submiisviiiiiiet ifie scope {if {he judieiai review of administrative ekstieris er {he Gi'§€i"S passeéi by the disciplinary V' '*?.1u":i:ei*iiieei "§:§i€ jiiiiefiieiiaii {ii iiie Tribiiizai and iiiie Cfiiifi is izei§;_ ivéigifiiifd, as held by iiie Aeex Ceiiri ii: varieiie jiiégggiiieizisgf"iiieéireé item iiiai azigie, no Cage fer iiiieiiereiiee is gifiiefie {:*;.;i}';. Eiieeeieie, he eufeziiiie that ueriii §ei:§.iiei: :'€f(§iiii°ifES ie i» E5 E3, Fmm the materiai an retard it is Cieaxji-}.j;é;?i_ the petitiom=:r was emplayced in All India Radie ixyétg cieputed to Prasara Bharathi. Prasara 'P§::'L;.A i?§9G. came": inta force from 23.11.1997. :=S€ct-ioni <"3f thé'Aa>_§ dgzals with transfer 0f services of egcisijng é1:1__p'Io}*ee$~'f'C'VVC;;>fpoj':'a{ion§'L. it reads as under;
"11. fl'rari$_f'e:r eyéifiting employees to Where the Central GQ;§>emmeniV'Vhd;; V-to:.V';5'er;fonn any fLLflCii0fl.';_ unde} 1. éectlién dfé the functions of thég c::§r;;.do'Vr;cz:io:{;'?T;i::' :snaz1';bé lawful for the {knit'aE AC%Qvén$;:ine'f2.:'E19 £7 by order and with ejjfec-2',;f;*"ofri'V::: dates as may be specified in fi:g ordéz*;._ iG~V.iE:::§"€_§:%;}braiion any czf the ojficers _:3_:' atnér _é:np2syées "'§éeming in the Akashvani or "'3'«:.§;>§é2*:iQrshéi:'z« f.>:frf£.€i engaged in fine pezferrnance Qf ' 2 , fiféasé fiiificiians:
'V A gm: nets ardér zandier inig sazéseciisn made in .2'eEa:'i§n :9 any qzflficer :33" Qingr j éz?2;§§9§§g in {$28 Aizasfzvani 9:" Qaa:'&arsf"z:7;n {size "~«_.§2;:';3§ in §"€:3?§3€3€f§f 53? Eng praggsai <3? the Sénérai .§£§?.3€?':*"£?"?'2€?'1{ E0 iransjfez' 32,2351 $33693' G?" $253162' %/ 16 empiogee lie {he Corporeufiozz, iniimaieoi ioiihin ztirne as may be specified in this behaif .' , A' Central Government', his intention of not beeoirzfzing an employee of {he Corporai,ion,.~.». ._ {2} the provisions of suifiilseeiioin {1i) ':;i7.alZ "
apply to any of the officefser emit?-Zoyees °no:V.:b:9rI1e--i:
on the cadres ofAkashvani'i'ané:£ Doordarehen:
Provideci ,0JfiC<§f;? ii the Indian Information V S€FDiC«E,T,V1V:(:%6fTli;i%{1iiVb Service, Central Sefvice, Central Secret§azi?;:i' <f'.Zefiicai.:_Sez=zgie¢e" on the eadre of the Arfinie-:r§;_:VV of and Broadcasting, ezgjuai in Qf"ifieir posts borne on the and Dooradorshcin ininiesiieiielg?" iippoinieci day may be jiabeorbedv-.E:y" the Corporation egfier foilowzing seen ., Qgiereeeeiiiire as iniéigiée prescribed, 'V ';9nifi2:ié§Zeei%fiJ:ri:Fzer iiieii {he ezernbers ej indian '' , "%z:z;;;:%:g%;%:~:i3e Seroiee and oiner eereiees working in 2 iéiéeseneani ens}: Seordeeeizen imniefiiaiefgg Eoefore .' . egfigooinieci {jag zflnfi, ne: berne on €336 eaeiree of jieiiéieeeniieni einei ;§Q§}?'$3€':?"S§'%,2L":?i eiiaii ore deemed io fie on degeiiiegiion en seen iemw ené eoneiiiiene einé {iii 2 is \ A 'T emeieymersé is éermineéeeai fig; iize C{>§;§{}2"Q.{ie3§"§, 1?' such Eimes as may be jinaeléseei by the Cerpez1f3{I:Q::s'_'»T~.V_ ah Consultation with the respective Cadre c:or2fi:"aZe{:rs§e' authorities.
(3) In making an order iéildéyf ;s:Lb7seetir;_{r'1-- (1 'V the Central Government shaZl:'«a$--.'fEzr niay bv take into consideration'T_tr:e. juric-tioras 1;:zhieIfz«---fhe--* Aicashuani or, as the case be; "Deereiaf$han has ceased or Cezises th'e 'afea in which sueh'fiLnct£o§i3 e;*V:V_ca:e'pezfom1ede (41. efficer qr' _:C«*theVr:"'e.i?1g;)vZ;:yfee transferred by angirfier ..S;'L!f_b;.§}E,fC[i,OT'Ai:.!V{1I'Shall, on and from the date (5? é5zf§1nsjg2;<C £93 an employee of the Centféit ~fe§Qve;fiVhce:rit«..:'§1nd Iéeeome an employee of 'C§'QrpQfai;ie.ti " JSL:C3'l designation as the CO3"°g3:Vi','-?I'_'°(',{':fE'¢iV)E"ZVVV'.?"{'§<"L7.§3'? defieermine and shail, subject £0 ; 1:F:eA prez;i<;i:>7'1é; eff" szzbseciiens {5} and (6,: be v.':_.":g<,§vemed by 'seefi; regzeslaiiene as may fie maae as ;"e§_g;:>ee:.S 'vremuneration and eiher eezzcéiiierzs ef V"T.--._VV«ee?:':}ie.e__ ::5%:§e'€'::§dé:rz§: gzezzsiega Eeezee £23355 prezrieieszéfumci e3fz«:i* _sAf::aEE eeeéinue ie be an egjfieer es" eéher efigxiegee aj" ihe Gezperaéiers aeziess and uzzzii his E /, 18 {.5} Everg Qfficer or oéher empEQ.gg§e<'_'[~. zransferred by an order made under sub~sec£i::*--r:_¢'{i'_}_ ' shall, within six months from the date of ''z5zj_c'zz)1.s§:§_}'7e:<*:z9;;' ' exercise his option, in writing? _2'_»:>~be govséniééiéfg» "
Ea} by the scaie of pay uh held by him in the AZ?}g'shvaniA'v-of .DQ:i:cZ£2f'sh.a:n--V; immediately before the dciie..::)j'_V:rariSg':9g;:T0} the scale applicable Ccfifjiiofbztion 50 which he {S i?"{2h§j'é2;f':"ed:_V 'h b}§by« Zehvei hretirernent of other€~:éff'nifih.l--';§?éhefi§é--V..ad'mi§§$ibl+2 ta employees of éémccordance with the raivzlesm Céhlral Government, as ah1e1ideC£ff9fh~ Zi'f5'?3"'E'Q i{3"H€, ar the Eeave, prouidem:
jur:ciZ'§z' ::1:hIc>5:*"i;:%.rz':":;;§*:aé benefits acimzissibie :9 the '€!?'.{,f;)E«:)y86'3 V' éf V" ihe €:€)?";i?GI""{Z:ZiO?'i under the C':'e:{<';V.?:§<::f:.:'@:*zS, hhé 'Sash Gpiififé $f2C€ eszaficised urzfier ' " = . A.:§'?':C{§§ he' }"i:1€:E:
Provided that the option. exercised clause {:1} by an officer or other employee s&he.I.l_¢' A' applicable only in respect of the post uzeeleristhell Corporation to which such officer. of othef' is transferred and on appoint}f1ent..to iahhtgigéher l .« under the Corporation, he _shall'he'--eligible.".ohlg for? the scale ofpay appZtcaole_;t'o~gsuehxhtghezf S Provided fttfther thttt ljéérhhzediately before the date of his troftsfeer':fit1"ly:§3Lleh_Aefiteer or other employee is oflelcio:-thing. tn Vahighezf t under the Got:ernm,eht's;Vetthef-_tn €a"lectiieV.Vv'c}r:'czn,ey or any other Lzacaneg _.Cla.rel:io;f§., his pay on transfer :VtI1e«1.:,Vne2epired period of such Uve1cantC§Ajlthere.etf'tet he shall be entitled to the seltzlel =5]; pa? to the post under the §%o:2e%*n{fze-nt te :L:ht<:h~~'l'he would have reverted or to V._§&theA.se:::teV"ejféeog ezpplteable te the eost under the Ce?fpo%*e.tior: to aehieh he is transferred, tehieheee? V " ' eel:
~ _l{%§}§':le ojffteer or other eogetogee tre.r2s;'"erre& eg; an erder meete aezeler sL:b--seette;': {E} or sub At 'T seetéen 5'2; «W 20 {<1} S?1&§§ be dismissed <33' removed authority Sub<:>rs:2inazfe fa Ehaf; COfI1p€Z€ni' to A' simiiar or equivalent appointrneni urzéifér V Carparatian as may be spec§fic;_d...i.n,_the _:*ég::Eaf:§Lofi's:V'_' {b} shall be dismissed o§%":e{fi¢i;;acz 5r~.,Afedu¢:e:::j, in rank excepi after ar':T_i'r:quiry whit}; been infomzed Qf the chE1;;j:és_ agé£in§}i"'?iim :§and given a reasonabie..V_oppo:9i:ihiii3 V¢;1"7 being' "heafd in respeci Sf ihase ch;3i?43;C¥'{ff"$:.'-- } .% Prpufded thfigt after such inquérytb airy penalty, such penaliy.Vr? w ,g;_VVbé" ah tf;1eV basis of evidence and it shali not be néceéfiaryj pérson an opportunity Of makingVrr:pf£:.sé4e1'€¢z%féié';a sir: the prapased penaitg: xPrs§jA§:§§:ri______}E;réher ihaéj chase Eb} shaéi rzsfi ::p1_;2§§. ':::§/{ere an gfficef $2" aiher gmpieyee is ;:£§:é3é:€$sé:iV_}::r rgmaved :33' reaiagcsé 5:": rank an :33 gr§:,;:?::§._=:§ agiwucé wizich has {ed :23 his :'2§§"ZE}i€Ei@?"i " fgré' z; C:rzi::r:::m::§ s:%2::r§a X ,, / 243 As is cisar from S'::ib--S€C'EiCiI1 {B}, :10 0fi'I'(1:fEfV"€Z%1_':' <Z%'U'1EE' employee transf€t're:-d by an arder made under Su}i§{H~:$éC3%;iv{3I1V{l}"_€}Z $ub~Se:<:tion{2} shall be dismissed or I'€1"1'1OV€§CI'"bjf.::'3.Ii '§3,11?Lh()fi'£}r'~» subwardinate £9 that Competent to I1§_ak€%-.aAéziIniIar {3r .€'C}VUjV'E11VE':'1{1 appointment under the Corparafgjon aS_:i1};~y be*s;pV¢c;fied:;in 1h%§;
reguiations? If the petitioner h£l;Zi:"~ ggcruited as Upper Division Clerk in Director of Prasara Bharathi who is him. In fact, the Diractor of §.1I;p10yee of the Central Governmenti ';:VPfa'sara Bharathi has been tranSf€3.fi3avtC of them were Working in thés Diresctor 0f Pragara Bharathi is £1.33 a§pcein:ihgVVV azléé é;:3_sé" :h€ discipiinary autherity 5f the ~r::;etivé1;ei§r:::§.A gfivsig 'e2':';E:e:"\x:i$€, ascsréing is 'aha? Ssctiezx ziha L§i:"§TC':;::9V'*v§fA §5'::2;_sa§a Bharathé has agpgizzted "fthe §e%:iiiaz1e:* in ?§"é.¢gé;fa '§'%1$:€§$f:'vs: 355 righfiy §iQi11f3E§ cm': by tha f'?:*::§3un§é, "$13 Qiracisr sf Pyasara, Eézayaihé Whe has 8:§§$§I}i$fi Wifzzg §":s:=.i:i:§:e::€:" E:/1&3 sszvias :3 fhfi §§§'SGfl Wim 31$ C*§:2§§:§€'§€E':§: is ' éigmzésg him fmrm gewisge. 35 {kg 'E'r§b:,:::a§ 33; iazigfii hag 22 referred £0 various p:*evisi{3ns of law the pozsifien a3..i:'-exégi in the Central Government, position as it i.-fghe enactment of Prasara Bharathi Act, we p'z"§>p.Qse__'9:e.b 'V reiterate the same as We are satiesfied xx;ithfi~the» <':nf der'p9ae_seVdeby the Tribunal which is strictlyVin-4_aeeei'i§_aiiee w*;t}:": 'Law an :i deee; :20? suffer from any infirmity whi':eh_xea11s f<3"r-ir;§ie'r5f"ere;1ce.
15. In sgfar as Concerned, the Tribunal has tlie s--;ta't;efiie1:it:.V':sf.o1§}jeC:ti<:>r1s filed by the petitioner id . 'Pages*.§2'6 and 27 of the judgment are ext1:'aCtede'f:i:*_Vrea7d}r reiefencej 'V 7§ie»::_e%_.»e.eaEiec£ er eiirecéed any ef the ; ajrgzplairzésrgig j"@r €zn§ zzegoticziians 5:3 stated in {he ."':*StZ'=;Z?d eofmmfiseiészziense Bu; an {'?'E€ eeneraiy seme Q? i£z:ef,f C'{Z§§?f¢';'g5§{:§?i£2,FZiS ag:-proachezi me wiifz {he eapy ef said they wazzieefi {<3 Censzsié me arzfi A gge_1i~::*<s_:%i'i:z:AzT£:': iegai euggesiiens as Egfsey were egfrairi ihe degjarémeni may gs jér an ezgpegai in A 'T Sag/;m"e:%.?ze Sear: arzeé ;'f 62?? ageeai is féied again {heir "ease mag yreéengeei jig? éeeczdee éegeéher, éfieg:
§// 23 wanted {Ti} know {fie Eegcii remedies avai£ableVVi§.2'§i._ ihem. E siiggesieci purely on hun1ar:i~:'<:fi<:ifi' "
Consideration ihaii they can file a revieu;i_ pe:i.z:2;:>":-i Caueai or they can also fiie appeciii Division Bench, or Chief Justice are Supte'nie*--.Cew:: .' sometimes it 30 happens that ihe higher Cigzifiiv riiay; ' reverse the verdict' Ql.UEV'I'i.,_Vyby.' ihe '€oiuer_{f<;)ii}'rf":1r'id: quashing the same §.n--.._» sf: ihis suggestion I am' :QfiClOS.ii;LQ:.%§H§;"T§F§X',COpy fifiipaper Cutting iakenfrom 4}] Z2000 wide DO, 'AI'izf:exii>"e'~}41,' how about advocates v'l?idiU"'h1uch they may have. io ehgaged a senior ioa::"if;e:;ferii3'i»I:I*iei:* e'::'ise;":I iald. them only after izieef/ifig.VV{?ie':"c1;iieeea;ie"*and briefing {he entire facts he' ipiiiie fee aspect. 'E'hen again ffiey a"ifl5j¢is.i€é§ 'Sir ai lees: iei" iis Emeizs a§fi>reximeie£g_____ih0ugh noi aecfaraieiy, hem: miiefz ifie¢.zE§iz3:2ea;ie ie geing ie Cfiafgié, Then i ieid {hem ":;?.,je~:3ei.?.§er may iiave is: pay iewareis a§§eaec:ie's jee_.&§._ éiiher eixgeensee Rsgeees ien ihoueanci ie x f§':i'ee:*i §}:GE,éS{Z?E{§ beeeiiise §§'i€ iigieeeziie may even is ge is §ei§'ii eiai eeimeeiiee wiiii ihe ease, 24 In ihis eenneciien I Leonid fie eéaie in eiezeej terms geirzg :0 sang restaurant er any A' nothing to do whatsoever with this consui£;:}fiorz'.Ae.ezS"
most: Qf our colleagues very Qfziertgo :¢£":'iie5_sjLaié»z.§_' including our agffice canteen? Vqnd:-sQfi1e'--ee:iines-- ihe'g__ .' will pay and sometimes will peg; Zhe !3ilZ.{ " "
Further: when Shei _Z,a1c'Sf2r3;Lin§;1ro2:gganc1 Rae, Superiniendézz:&Engi%9iee2é'jéaefked urhefef had been at areund Z Chamber an §-5-2000, Infield fife Padma in JC; Nagj'dr}'j:;jT.1'i' is "neéfl i~C§;10'iv:§2 'Fi(;ar.z...%he authorities have iiéilceiz. "t<§.__bbe"a.j£ie" -I enclosing a xerox CQQQH efebviil f Hotel Padma wide D.O._ s'up;r;Qr:.oj" statement. if need be; I eeizz whe ieoki Tyfin with me bezzeeefg .3 &_ pnm. Subsequentiy I Came ,_%l §e;e§{ to arse, suddenig; iijlasfzed to me {hat E n§éeée.a géessiaé eeeeéope fer may perserzai use? 30 I 50 {he ease ejfiee, ea {he wag; Sr:
" came jgrem eehinei Elfid qgfefed 52:2» sii en :::5.é .s'e;i%e:es: I {?3Qé:i§§'l§ he is geéng ifiai aeesg enig fie e:':;'£ drep me nee; peei ejfiiee. B23: iesieefi (:5? "fire;/§i§":.§ me szeer {he gage ejffiee 518 §zf:=:'}§{ fie fieiei H fag Q5 Ewe ieiférfrzefi, ifzaf: he has me: iejien iaarzeh and {aid me agfigr taking sameihiing iighé in {he Tg purchase the pos:';aE enzgelape eiiherjfrom A' or fmm any petty shop, {here we mett].:in<;€h é2"
ccmzplainanz. " _ 15:, As pointed out .7:'>y.__ iheV".71ffibuns,l;"v'M~ . af§;)rx§sa{d statement in writing filed by 'ivhelfihargesheet shows that 116 admits he H('§:aVs;1a1 Lighting Assistants as t<:» ths 5f Vv.t'Afi:é;iir'.V~~service' He had suggésted thafij fi'I¥3;_}J:'i:V';eii*1Vd.'_t£1«at they must b€ able to engage to be paid for that He alse h0L%:'iVV§$f'v'restaurant and discussing $116: like He admits that E16 had ganstii} Hcsié} ?ad1:::'a pm can 89.95.2903 and again 1% ' '«--._w€';§€° fiafisé 'Egg "" "2:r}:€:€ E16 13$: aneiher camfiainagii. _"i'};;€:_?€§a%'a%_:f:h?é' §:_5.<:;f: éirzai he 'W38 9:: Eiaifié "§aj 0:: 8§.€35.2GSQ £3 :29':
§r';',fi_ :isp:;:s§.' 3._'§"§::€ guegééag whethez" 226 as §€::na:1<:§ed "§::ri%$ fa? i':€§:Q§'§1gf §i?.€m in mgasai 3:: iizeir rsguiariggziorz {:5 3:6 39% is 5. f.
'= ;n3f:%.'::r 'éifhééh "aha Eiziguigjgf §:}f§L€;'*E:'E° hag gags izzie, 5:: gas: E26 ' aémiig ihaé sash {sf :i%1§:§ hééwfi '53:: {gay i;&:22:a:*d:3 A§v§:;:£;€3 €66 E w E/"
26
and other expenses amounting te Rs;1C25€:!f}VC:~~<§:§£3_V_ tie Rsg.15§OO{}~0{} because the Adveeate may even "tr; Delhi ete, in Connection with the case. He Vasudeva Came from behind and C}ffere-dhte I:) n--.the'-sgceeéter. He thought that he is going tha£;__way '<;.n1y at1d,hVe dltjfjtiiitfie, near post effiee. But instead the post effiee, he teak him to: T he has not taken lunch and to1d eomething light in Taj, he ean either from the post office or "There he met another complainant: = » _ h 3?'. V. t'§he:'efe.'n§'--._the'. petitienez' wee in Hotel 'Fag' er: ht égifiiiepgta in the eempaey at' those {we e_e:'ep'§e:s%ee_ef; - '"whe" haé apeeeaeheé hm} fee aesietahee Se: §e{::;3}e:t:e_:}t"e;'t.i_ei%1 ef the {Least Gide}: 333$ fer reguiarésatierz if 'v._E§'?§€3i£' S?':fE"i?fiC€, It is eiee ea": eeeergi that Whiie E6E"éf§§g in Eegai eeii '*."h.;e {S4233 attenétng ta the eases; tééeti 31%.. ii. 'ifaetgciezfee 3:36; efiézeee 'aide €3.:§f%e.3'2sf§5 azzei §=i% gee 98 of }§§§ befefe the 2'?
Bench: He was aiso a%;':er:e:1mg is ihxa writ peiitions éifilécflbsfers the High Caurt 0f Karnataka by Vasudeva \.?'id€ 'Writ Petition N03 26841853/98 on bahrjcifo:f:D:0'<:;fdafrslfia:3 Kendra. Though he had béen shiffied ifrfgfixz ih§ _I€géii=xgzith ' efféct from 019091999, as th<?=r6:gu1a19" dhééding leave from 03.05.2000 and a§;€d is look after the legal matter€;.._?_."w~A._ It §.flLl?§11_§:"'thiS périod, 1.6::-., an 08.05.2000 and Q9.o5.2Q_o_§)' he s';aid'~t (§ demanded bribe from them for the job":E;3g{i1;%ri$§ed.>...:«
18. w3.thQt,iLA».¢'going iiito the evidence on record? dining the '--€nqz;Vif39:.Ljpi*(;--f:}é':+:€i§::gs, his admission shcxws thaé Chai'§BS Eevsiiefiv agéi-tins: hifi: ars fiat Esaseleas er fritzslousg T216 ' V' ~._Qr§£r€'SE:<3.e%:=§:;:'ed'::éé§'"::: éhe. Cass 3§sa:2:>s;g 1:133: :36 has 33$ réfipsci _§:i:'r _EéeA: "§*:: éA has fig} yssgeci; fer ':h€ Enggézjf Qfficar. E€C8.§iS€ be $3' ;::4éf§Qé;.e:i'E"i.§T::V; Engéish iarzguage, he things has car; fraaiy use ',:%:_§ §a;:::g:::;:1gas: '§'ii'§i§,':%3Ui 3.13;: cazfirai aggizgzsé "aha Elm?/gig}; Siféser. " '§%5Eéé'f§_%:€ has 33$': abeui figs Enqggii}? Qfficss £3 3:: zemrd, E: ' 93$}? 5§':{}:%*3 ihaf. 'he E55 ms: g 33:2: aéiééng §€:'SG"§°}.; 31% has :10 28 r»s:sp6{:: €231" ihé Eaw, he warp: is humiliate gsaopie xxfhgf 1§?a:1: is fallow the law: Ingifiead of conducting the castéijhé que$ti0n the Enquiry Officer and warliis {<3 E<:I:::;w.x{:hié=auf;hQ_fiI:yb :9 go on with the enquiry. Th6 Enq1:;1:iry:{)ffivc<:ér §:<3Li1d'E15133; e§;ér~ ' ruled his Gbj€CfiDI} and c0u1d.»ha.y'e prV€3::V¢'éded ;x%ii!'j1 the c3_§§1qi;11r§.}}. buf; unfartunately, to please Offfiéégr ariswered the same by making ; thé gerder to 1:116 petitioner, WhiCh waS pasfied He was not satisfied. He is possible in the enquiry. for law, who did not avail has attacked the Enquiry Officerfinegn<:»sf; 'A:_§1§'§C§3,'§{r:t:a;b}e Language and whe has C2':L'Z6§§A§')1€fiC8.H}:"4'231dfi1fiLI€43€iA.'{.héTéH€g3U0I1S madé: in the chargesheét, "'v..Qa:i:r.¥}E igarfi t;é"'Sé52' ihafi: §§§r1€i§}€ ef naiuraé jiiSi§i;'€ 11$ rm': _fééI=19€fi:'€ §:;"<§§: {:::qu§:*y C€)}:"3§3.§C'§;€d; His g§'§€"ia'a1'§€€ is :ha: 2} azii3;ésse§=.::%:_/ré éiséed 333$ umiess 21 Wiinessss am sxaminéfi, fléhs §:§.;g::§rj§; :15 E385; cemgisieé, Siméiariy, Egg asniezzéa ighaé: ' f:3.:3::::§}:€§2,:s §:*:3§.z::§€:§ ghauié '$5: signsé E33; {Guy §$:*$::::s§ ::a:::e§;; ' ifizizzggaéi figs Enqaifjg Qffiéifif', sssgenfianig ané tbs auihgr g? the 3% eeneerneei with the question whether the auiE:Q:*ifi:ee_['%:}ei0w have Conducted ihe preeeedings in a legal they have taken into eonsiderationghe re1.eV9.11f:'_mé;te1'ia1 v_a::i:1L whether the finding recorded theme' ét:e'A.'feaeefiab1ee_'or. perverse. Viewed frem that'eVa-ngle, \:«,:¢ are procedure followed is in findings recorded are based at: are elee reasonable and there ie no penrersityeifi in that View of the matter;_ ieee e:'1evri--:'i«in this writ petition.
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