Central Administrative Tribunal - Mumbai
Prathviraj Meena vs M/O Railways on 28 January, 2020
Lenn OP ARD NOU Aint AEE at oD Re bn ea Be a nails Coie DE 2 La NAb odd DU te Dt bet RAIS OL AEAL AECL EC BOE OE ey eea ae oe Reenter nbbebnbhi bbs dindnrheyohnerbedbredtentbbe diy disiteareliteedeviaiabeccerthetneed: " } OA No.2 LO/O0800/2016 CENTRAL ADMINISTRATIVE TRIBUNAL, MUMBAT BENCH, MUMBAI ORIGINAL APPLICATION NO.210/00806/2016 Dated this Tuesday, the 28" day of January, 2026 CORAM : RB. VIJAYKUMAR, MEMBER (ADMINISTRATIVE) R.N.SINGH, MEMBER (FUDICIAL) Prathivira] Meena son of Nathu Lal Meena (Date of Birth : 02.06.1971) age 45 years, working as: C\T.L (Chief Ticket Inspector) (Group "C") under Station Manager, Igatpuri, in Mumbai Division of Central Railway, and residing at B-705, Barsana Salasar Brij Bhoom, Opp. Mavus Mall, Temba Hospital Road, Bhayandar (West), District Thane, State of Meharashira, Pin Code 401 101. 9 - Applicant (By Advocate Shri R.G. Walia) Versus 1. The Union of India, Through General Manager, Central Raibway, Headquarters' Office, Mumbai C.8.T. Mumbai 400 001. 2. O.8.D. (CSTM) Additional Divisional Railway Manager, DRM's Office, Central Railway, CST, Mumbai 400 001. 3. Se. Divisional Commercial Manager, DRM's Office, Central Raibway, CST, Mumbai 400 001. 4. CCM. (Chief Conmunercial Manager} (PS), Sr. Administrative Grade, Office of the C.C.M., Central Railway, Headquarters Office, CST, Mumbai 400 001. as C.0.M. (Chief Commercial Manager), Sr. Administrative Grade, Principal Head of the Department, Headquarters Office, Central Railway, CST Mumbai 400 001. - Respandents (By Advocate Shri 8.C. Dhawan) ORAL ORDER Per: R.Vijaykumar, Member (A)
SR ye Tt oe™ OGY TF 4 4 wey ee py od vs at Doel -3 Shri, RG. Walia, learned counset for the x4 4 ~ Pao PASS, 3 tp ny oh a " pee os 3 aT es, ' :
Shri §.€.Ohawan, iearned counsel fer the respondents.2
2, This apolicetion has been Eiied 26,i2.2016 under Seotiar i3 ot Raministrative Tribunals Act, 1985 seeking following reliefs "8(a), This Hon'ble Tribunal will be gra aciqusly pleased to be OA No 2UNOGSOO/201 8 ce at i ct tx ib gall for the records and proceedings of the case from the Respondents whichled to the issuance and passing of the impugned Orders Le. G3} Chargesheet date O01, "Annex AL"
+ Gi) Impuened Order dated 3 x Aum. VAR".
Git} impugned Order dated 27.5.2016 passed by the Appellate Authority Le. OSD (8) CST, Mambai 400 O01, Anne "A3"
Civ} Show Cause Note Chief Camsmercial Man punishment alleged to be i is sued under Rale 22v Railway Servants (Discipline & Appeal) Rules, | (Annx "AS") y :
© iv, CCS {PS}'s order No. P.CRHO iO. DARRPM.1, dated 4.11.2016 removing the Applicant from service, issued by the alle eged Revisionary Authority, Amms "AS"
and afier examining their propriety, legality, validity 3.1.2014 issued by Sr. DCM, Murnbai division of the Central Railway, Mumbai 400
3. . :
Tsciplinary Authority Le. Sr per M. CSTM, Maumpbat, ated 22.9.2018 issued by { OS} for enhancement of of 968 and constitutionality be pleased to quash and set aside the same with all consequential benefits.
8{b).. This Hon'ble Tribunal will be please ee to the Hon'ble Tribunal will be pleased hold and declare at the impugned Orders are had "in lu, unauthorized and legal ariel quash and set aside the same with all consequential benefits will orderfdirection to pay the back wages, increment, arrears, seniority and promotion due to him with 18% interest on ATTeRTsS, He). Any other and further orders may deem fit, proper and necessary in the facts circumstances of the case, a Rid} Costs of the Original Application is provided for."
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& Departm *"PHOD CHOD of the te S 2, © 5 ea Ds omercial Departmen nm Cot Moa c i af Ae Att O96.02,2087 2 4 et a bat iJ sa) te € Le Ao w is] @ ee fe rf cod £3 ged ood 53 a M ae conve sh wee Ae DAE bay ont oy iat it he oF bd Yaa Est be ¥ Kn a ed WSS onYy OA No.2 VOOS00/2016 wah "41. From the Schedule it appears that the next higher authority of the Senior Admini arative Grade Officers in the Zonal Railways Headquarters would be the Chief Commercial Manager (HAG). But he has not exercised the revisioning power. The Chief Commercial Manager (PS) is a Senior Administrative Grade Officer, Having equiv alent grade as the Appellate Authority, exercised the power of revision. in terms of the relevant provision of Rule 25(4)C ii} if ma appeal is preferred, the next higher authority of the appellate authority would be the revisioning authority. Clause (11) of sub-rule (4) of Rule 28 provides that the revising authority shall be higher than the Appellate Authority even where no appeal has been preferred, Where no appeal has been preferred, like in the instant case, unless the revising authority happens to be the higher authority than the Appellate Authority, he cannot exercise power of revision.
32. Relevant extract of Rule 25(4)() is set out herein below :
"25(4} No power of revision shall be exercised under this Rite G} -XXK MXM NER Gi) . by a revising authority unless it is higher than the appellate authority where an appeal has been preferred or where no appeal has been preferred an the time limit laid down for revision by the appellate authority has expired, Provided that nothing contained in Clauses () and (41) above, shall apply to revision by the President."
33. In the instant case, the grade of CCM (PS) is equivalent to the grade of DRM. As such, he was not the c competent Revisionary Authority to issus the impugned show cause nolios. As such, the impugned show cause notice cannot be sustained.
34, The respondents, in support of their submission, have pradaced an order dated 12.10.2014, issued by the Chiet Commercial Manager, Central Railway, wherein it has been mentioned that in a case where Sr, D.C.M. Is the disciplinary authority, the appellate authority will be ADRM and the Revisioning Authority will be CCM (PS). Only in case of mercy appeal the said appeal should be considered by the CCM. Leamed counsel for the applicant vehemently obiects and submits that the letter vill mot supersede the statute being the Ratiway Servants (Discipline & Appeal} Rules.
35. The leamed counsel for the applicant has relled on a judgment passed by the Hon'ble Supreme Court in Cad! Appeal Na iFa220G The Seereiary, Raihvay Board, New Delhi & g OA No.2 10/G0800/20 Others Fy, NAUS. Rana] confirming the judgment of the Hon'ble High Court. The Hon'ble Supreme Court as well as the Hon'ble High Court were considering the appel Hate order where by issuing a show cause notice conveying the decision of the President of India enhancing the punishment of Disciplina Authority. The Hon'ble Supreme Court, relying on variou:
provisions of appeal held that before an action for imposition of any punishment, which would include enhancement of the penalty, a reasonable opportunity of making representation against such proposal has to be afforded to him aller putting forward all imputation of misconduct or misbehaviour to hin. The relevant provision envisage the stamtory requirement of communication of imputations im order to provide opportunity to the concemed employee to prove his innocence and not the final conclusions of his alleged misconduct Rself, a is done in the instant case. The Hon'ble > Suprem ne Court held the: at although a show cause notice was issued, it was on a Umited issue, namely -- requiring hom to show cause against the proposed punishment of removal from service. Rule 2 22 of 1968 rules was not complied with It was evident from the show cause motice that the President had already formed the opinion, The Hon'ble Supreme Court fisther held that the show cause notice was in the nature of s post decisional opportunity of hearing, which was inconalatent with the scheme of Rule 22 read with Rule 11 ofthe 1968 rules.
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36. We have perused the fudement passed by the Central Administrative Tribunal, Hyderabad Bench on 10.08.2001 in the ase of (P Narayana Vs. The Additional Divisienal This is] judgment is very relevant for discussion and reliance. In us jndament the Tribunal held that clanse Gi} af sub-rule (4) : 'oViied an exception to the exercise of power under Sub-rale {1} that the revising authority shall be higher than the appellate authority, even where no appeal has been preferred. When an app eal has been preferred to the appellate authority, only us higher anthority would have to necessarily exercise revisional jurisdiction. Even where no appeal has been 7 preferred, unless evising authority happens to be higher authority than the appellate authoriiy, if cannot exercise power of revision. Relevant para 10 is set out herein below :
S feed i "10, But Clanse CH) oF Sub-rule (2) provides, an exception to the exercise of power under Sub-rule (1), that the re vising authority shall be higher than the appellate authority, even where no appeal has been preferred, when an appeal has been preferred to the appellate authority, only its higher authority would heve to mecessanly exercise revisional jurisdiction, Even where no appeal has been preferred, unless revi | 6S authority se Ingher authority then the appellate L ENS Se | power of revision.
The provise 3 to Sub-rele 4, however, exampis fram such 16 g OA No.2 O/O08002016 restriction. to the exercise of power in respect of the President. In respect of other authorities mentioned in Sub-rule (1), this restriction applies. Hence, ADRM eing the appellate authority in the above cases, he cannot exercise power of revision even under Clause
(iv) of Sub-rule (1), His higher authority alone should exercise such power. In this view, the show cause notices issued and the revisional orders passed by the ADRM in the above OAs as well as the appellate orders confirming the enhancement, are without jurisdiction and they are accordingly quashed. The above OAs are accordingly allowed but without casts."
37. Although we are now concemed about revision under Rule 25 of the Railway Servants (D & A} Rules, 1968, and the said rules only provides that a show cause notice has te be given to the employee to provide him reasonable opportunity of Making representation against the penalty proposed. But in the facts and circumstances of the case, where an employee has been completely exonerated on the basis of the specific finding of the Disciplinary Authority after discussing the evidence of the Pws, the word 'reasonable oppartunity' has to be given @ lberal construction and should not confine only to the proposed punishment. That apart, from the order also it was clear that the revisioning authority already made up his mind to impose the said punishment, which exposes a closed, prejudged and bias mind of the authority. §. Having regard to the facts and position of law, as discussed herein above, we find that the impugned show cause notice is without jurisdiction apert from beme bad in law. The impugned shaw cause notice cannot be sustained, Sand 39, Accordingly, the O.A. is allowed. The impugned show cause notice is set aside, There will be no order ag to costa."
a ey oN fas Ye or ll. In the present case, the OSD (5) of the ' " ~ Peed 2 ck eh Feet anid wy ~ Commercial Department and the CCM (P5) are "vt yw % Aap = on ~ + % oR Votes 7 admittedly of the same gank in the SAG level of their individual seniority. Therefore, the interpretation of the fach and rules suggest oAet this citation {as squarely applicable in the present case and on that basis, the GA deserves SL OOAD OO cd OPER LOL OEE AE ieee eee . ce eee et , wt ete, w a "A i Tle 3 SS Oy we 7 'i "pd O34 waned oe a rd . g eens & 1% "8 el ; ot '3, HB ui 3 i 7 , S £3 i} ' 4 ve "A 2 ; ie OZ i) ae, oe 8 uy wo M4 4 a she ; B 6 t 8 oe ak . vd wB Ct ~ 'eg es) AE % £4 xt a4 Me i rf od . , gh) i Nant in c a is pe eo tft bn 3 oS ow % ms vent i wh in at V4 L Lt os f* ' , ft ra vel os pe 4 ' a yy qh fre pa cd 4 1) a ' e : + a , xf 4. wend.
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