Central Administrative Tribunal - Mumbai
Amar Sabumal Dawani vs M/O Finance on 18 March, 2020
iery bi cy * bf Od Nos. 265 & 26 y of March, 2020 MUMBAT 2 ah day the .® da ty 4 hd CENTRAL ADMINISTRATIVE TRIBUNAL MUMBAI BENCH, Dr, BHAGWAN SAHAI, MEMBER (A) RAVINDER KAUR, MEMBER (J) * » ORIGINAL APPLICATION Nos.265/2015 & 266/2015 Dated this wWedns CORAM IZ ity rf rt we] 3 & Ky se AD ho mig Q bo mh AG re u ey a my ~ Oo Qo a, "ef ee 2, ~ thy ee wn a eG re ey a ba S fa 3 ~ ca Q ry . ay wet OF » < oa + & aed ce as rt > or ord st Ky Vt > we % 4 . iB be Ht ct ~ o) go ae cs & rer ay @ kA oe ft a % ~ 23 * Ma , wl & & a os ot "ej rd £3 mo a wy $4 a © cos; Qi a c ae rd fs mt a a o > ni woo f oO Ag 3 md) ues Oo @ ~ ft Q * QO oe Co 9 co greed ce} ee iy * * '2 SS vd . "ey ee) wm. ted ad od th Stag 2 oP bd ow aed aS f+} Ch et a sed ey Ee aed cs! vet Ek LE ord oO CH 2 OD db Os bo oO Co @ +O m 4 x 45 O@ oy Uc ay we a mm om of c goo mh Ord of uy Deo Op YU ga 0 6 *% he Bm et cu 3 0 wt ot th ce gO ort 4 oh OF ur Ge ga al eS $30 ba fa % Mowe Mot GB ot "4 ret Et be osp oe Oe 4d mh ee Boo Oy Em t Bot ff] et Boon ed ed $2.40 2 O Mo GL Q gs at x y ow @ ted mW ty 4 me Uw mow 4 4 Gow w Mm Cow Me 8a EA ed wy my Oy Gy we Be re rh 4 42 4) rt GO ar Bd @ Ose eh 3 "AO fy HR go M S rt UY Dod ford Bo $4 a 8 as 6% eo et GO OD wa Oo ® Bowe wh. oH $ Get b> DB wo > ro br Bl Os BO es ¢ red Ob 6 © Gy bet Pee Os ba O a"
Es md Poe oS FE, a fa eG [hes mn + + De e wt 'Gi g 4S OR HS oy WP a Gm Oo re a ee % 43 HRD ed YA et Aa UP ts TD OG ed . : » yoo DSO, fe ta wm ww Ae woe ot 4 & 2662015 iS 8 Nas.
GA "
vA
q) & QB > 2 6 5) iD % a m5 4 iy ka we no u Bord gy TE . * j @ % € eA see bg 0 OG £ Gow BH, i 8 a in So ett a QO uw & 4 "
¢3 ond cs $3 Ly Sted "6 ah ie on i ae) O nord Obs 3 yt oy omit ved "cj 4h ka it Wy Ne, ts & | Bg mot a o hi isd a moO H Oe io oO {> oy a 4 ts ed C ; ol a i.
er nee ct bea weg Ma vv " 'be as Roem, 4 ent ' @ are} 4 3 3 G oa Oo f BU mn BF wg & reas @ ty i UG 7 uv egy Sg tay 0 ort a TH? = eG as wD oO oi rt wt ~ 'un Bg . Q yp Se Poet WO my a ah me .
ord rb 09 5 14 ed © fe u) ER a ve Ch 0G ' ; M4 e s c:
i - i 8 Me gy fj cs 7 i "3 bd nt w@ Beds fs G3 " . oe at Fel 9] &. So " O ae KS © * ont ed, i a ths a Cl i "ed gh Mea wp Ms . yo OF : 4 5 ] et * ! a a e a 3 Re © ey oy SF es uy OS "eo an HAO oo ; Ou i ai : e os w 4 ri a Oo RT G6 og @ B eG ow Boot ¢ eet oye i ed * v4 A wn 4 ie oy - ie oo Be hy 9 Bg Be @ a oD 2 O CP os a a w} 4 ; i ae as st wf A ae "r4 'rd o 43 fy 43 oO a a 12 Hd 4 > & 8} fen, ot oR fa ot ba C3 bet j a b $3 y ae ey eB 0 Gq Oy a fe G B aS re 1 ved . 3 ve GO w WD bd so é@ «a ©@ OMe vo & mM wa % vs ge Ea 3 A " 6 44 Qt OG Ad 3 v by wi y uh i a medi RD g G2 Ue fy Dy fe ig : qi th ort a5) % G a © BS Bg aS Q ® a iS 43 a HM A rm) oar Fea be Go pea egh St 2 Ga at a "et mo 3 . O rm uy i 5 r a @ re i , .
m a re co " th 6 43 a : Fok oe ri me by bet $9 ed LA g @ od + it a oe es A ha 5 4) ry re oe i et on syed a o ret . 2 "3 ened oa { cd r 4 oh * ne my EG "ed eh mS hy i) oi ny Oo ee fine feave he impugned order enefity.
f the he a * irec Gf to di ai aire r q ents. and after v ho = vy be pleased to eal! oo HPI EC ARTIONNS :
t Rule x f ns pleased to b me gracious ;
& er be forthwith b vy A t TEE fe respond and set aside ¥ Yer rid id Pie i beget ~ Case POM of OURGE PLY av ' Wis vib:
ay end FERPOHAHES OF:
RSS SSS SSS SSSR SSS ad) Costs of the application be provided for.
e) Any other and further order as this Hon'ble Tribunal deems ee fit in the nature and circumstances of the case be passed."
Pa ee on, es ~ + " :. ~ cum % So gt PA ES be
3. The applicant ain OR MNo.2665/2Z015 nas 4 oad x in sw ot ft ~ ~ sought following reliefs under Section 19 of the Administrative Tribunals Act, 1985:
"8fa) This Hon'ble Tribunal may graciously be pleased to call for the records of the case from the respondents and after examining the same quash > and set aside the impugned order dated 27.08.2014 with all consequential benefits.
(b) This Hon'ble Tribunal may further be pleased to direct the respondenis pravisional pension withheld se far by the department be paid to the applicant forthwith by holding that the applicant's case comes under Rule 69 ne of CCS(Pension} Rule 1972. | fo) This Hon'ble Tribunal may further be pleased to direct the respondents to forthwith release the amount of leave Ene nashment pay table to the applicant alongwith interest (@18% per annum wef 01.07.2006.
(d) Costs of the application be provided for.
fe) Any ather and further order as this Hon'ble Tribunal deems fit in the nature and circumstances of the case be passed."
ts, On 25.01.2001, the apolicant was working as ITO in Range-23, Mumbai when CBI registered a ~ " a. Ff ee > ' -- as 3 * Special case No.81/2001 against him uncer on yo voy ey y wed eh wy % FTA oo - Saction 7, i3{2) vead with Section T4(1) (a) of &, .
we wy - nN = ox at de Koen 4 a0 Sah et the Prevention of Corruption Act, 1988 for $ ais : = + * - ; Y ~~ +t) eee 7 demanding and accepting Rs.10,000/~- as iilegal gratification. He was placed under suspension oa e * - > SO AS AMAT iy ae, To eset ra vide order dated 28.02.2001. The appiicant Wes O6.02.27003 {Annex A-2} on the basis of evidence Liented by the CBT in the above noted criminal 265 & 266/2013 YOS.
A A DA oO a Ge ed ae iy w@ co RM ow ai @ ct a 44 @ Qo os > AP O 5 64 O od a o Qo a) G&S SS a is) Ad ef & +4 on s 3 aa 44 ed 4 AS 43 43 cmd $3 6 4 oe ret od ow oN rd a 43 Rh 44 ge CO KN ed © 3 ' se a © in 4 g ng o ry 40 . i . A oa fi a mm a ' & ws aj mn ss vay 0 Syed: ~ bd CG 4 i * + ede cS % "eo wed wo C2 ned p vi ra .. re a i 5 , ce xed ey reg 4 J 5 " rani ~ bs, g re f ot a" ' - ore] = eo ty oa os rt pal @ ee 45 . ' a 34 ms @ C4 i Pf bed 3 bed a @ eat ved Poy ed GS c gerd o wee rood ee ° iss Gs Fs} 3 by rt ry 4 a (oa re y %, 4 eh : vord ¥ iu 44 * a4 3B 4 an tA $4 87 a a at : 2 a) bo QO 4} ad a mM oy oO @ : hs 02 Sa % Ma Me "4 a z fet c ron 4 4 a ze| 43 3 ey ee) ie; Cs o foe me 4 43 £ © feed c a} th MM ) wh eg Oo mm 3 @ "So Q er Got ( r (ts . ' i ded ua © vy £ Boyd / Das tM / Om be hE g clo og © m3 me 5 ie e © 3 v4 e & rd a c v M4 ie 5 ie ia - ~ BR ' 3 id a bd rs) oo 44 $4 & R96 8 Od 8 GR et pe 8 ny 5 wre -- £3 a o G ha ip tf a g . 4 - oe D ts aged a a eo 2 43 rn: rr rr hou, Gow 8 oS go $ 4 Le be GF 8G aed 5 * yer nites, oe aie '' ey reg A} = * oA Oo m & @ B® SG 4 oot aU Be ooo» US o i ord o a wee ee "G cs Feat cs D o bea ed ¢h 4 Y io E) "v4 o bof vere, * @ 4 ae "i a @ ye y if SS " } 4 URE ws yg Hoo foo ved ab Q we ay a nm 2) 4 co iB ca @ ca a a uy ea ee nn bo a ~ w zed nn no a wy a YQ ' set mG ~ a , OG at @ 8 = GC @ Gg £ fo op 8 fm mH , § F SF a # B 2 8 * 6 5 8 3 ~ B "
"4 Pa 4+ ; oo bby 34 cy 3 t eo i p eG i $2; ~~ Py, CG wy a seed a "4 4 bn Ae seed ft g 4 oS ' : 4 rt Moe @ ho v a fhe ob @ is ot ~ 9) aS *) QO be i} we peed " SF vd b os rr o ory i Be Ud oe "< 6 0% es ¢ ae ay ed 6 @ oe GB om 6 os © Gg 8 mo » @ 2 G ved md od : "gg BS fo UU meg EOD cd Bard ee ba 2 3 a > Seg © os he eg w @ u Dy 4 Qa BD ~ 5 BS -4 : oN OG eb re & root i mE Ae oe £3 ¢ ae ad : . . Bo | a , OS 2 ON O M4 en Or ret a "rf Mo ei mw Eo yy ge 3 i Be amp oD om , Th SM ge wf SS S go @ FS om Gg ® * Oo 4 28 mm & , gq BG Y eg "4 Oo wy gp S& OR wm Bo i fo 8 - co 3 ty wort EG a a f o ~ f tt ' ~" 6 a oO 0 © " un Gt a 3 OH So 6 oo og ms OS . i 4) io 3 2 y co ce a a pd a wen 2 6 MM & Gg Bo «tf wo 6 B® > fo by & MW go. os oy
5 i hea x 3 ea, a) rs Sa By) a "4 uw bed iS Bs * a @ 6) 6 eee at "ed 3 CG wf 1 sens Gy oa 43 od ce: ke a L3 Cy + ~ t oo my 3 oO C = OB g 8 > ed 7 " Aa es a be oO ¢ G ¢ oO gg ae a) re) red iS ie 2 Q a ed a e ag oy co re > 6 GS ao § & & go Oo om Fe OF . : L$ * ise) " ee A oy wo CG xen$ 4 4 3 i dd mes " ¢ ~~ ' A % o Bo 2 i SY oO B wn w So ai sa i - a 65 ac BA 43 ' wel 2 G & . in) gs ¢@ 8 # 4 8 £ 8 5 @ OC G GM 4 BOO a 2 eo OC 8 & "G « © wo wf G@ @ > oO ge G wo . é » : oy ae 4 oes ~ 3 4 " 43 a3 a ' é Ja * ors @ gen 3 5 : $3 . SG 8 a ey we a) ov : ud a Lg tr 6 7 & mw Qo + @ = " oO " cH wd a ; 4 Q) od £ 5 7 * he 3 a wo G A a om i ie a we 3 rhe oy on . DS b mo 4 ~ 4 4 9) ~r 4 5 ry 3 a rE Oo o o re "ed sod 4 Mt ¢ 33 om o o G Cm S os "ou ood a OM eo na & & mh wa 4 » GO F BH 8 ' , @ oS o & 2 ® 8 | e a 8 ia SS eed > ; ' 4 @ 2 3 baa 4 " haa Be . G oO o eged aS need Ke, ns KS "t 3 32 aod oF oo 6 an ith) oO Go to os qe 3
1. oe co o ieoed 1s = Oe @ o th a a 43 F ey ae wi o, fly = ae co 3 DB GO A gw at 6 ~ te 5 OUD So BM 4 ( oe 8 G 6 ay rn a 6 mw ° -- 6 Gt it i} 'ef - eh af B vps x a on bd oO i C3 : s: oe £4 Oo BB EG cs @ at a a cs} ord 54 pe . rhea 2 » / Gs wt vee (p hed XE i. x, ts bs, sag etek Ad ot ec @ eh * Ld " es Poa of Sol fb €) ens, por 4 eerf $4 a rv wt . rf + S$ oi ih @ ne Aud hey . + 5 @ « Ad it Mos is ge oy go tea , ce) O aay 4 ved Q @ oi ° <3 ba i on en a3 xy % ag i pene Ps ven CX Be ig " "s4 EG 3 - w% a) e . © % by = ODN 8 Oy eg Wy 4d S ct & ' o yw Og a oO Mm oe!6hOUat Pog Rg a 5 A © 5 oon '3 2 a Soa on wt ot ws $ oe oon ore 3 np rood i bed ey C3 fet G Gg a) oa © oa el tha a G . ia ' "4 "a OG om g 7S Qe oS 5 A Dm o © o} 4 3 oe : ; 3 ro yo ch ie © + od ve ded ct Om vt oa 4 i, re my | Q ¢ os chor ws 3 & te < CO . bet ~ g et oo iw od ? , 7s) ts my, XS Fy wOUY ne . gm toy eo a a 6 a gf » 5 8 5 OU 56 oO 6 Ho . & @ # Oh et eed ® 4 na ~ 8 Re ys * Pa 4 o oC S ¢& oe a :
a ra % t C3 w i a ne a ~ og Qn id = a By Py tt ane WP 6 ¢ o 2 e PF rh ' & e OS ay ro ms yw & BH 9 . > wv +# Os v in @ oO ~ od rs) a ira ha Oy, ~ 2) Sea tl rs) +4 ce 8 @ 8 4 og = F ® o gf ~ mh @ p Oo ¢ e 44 6a @ ae @ ki $3 sof te ae 3 Dp Ba a Qu a fe me o ge Ot 4 he on ys © ¢€ » ps im A : Oo 5 rp ci 95 48 a oS 1 Rls DOO 4 & 6&6 & 2 do 6 os CF po @ 3B 8 SB Ee nr 3 ge P 2 SD 5 BOR 3 * 'oes & ou 8 m ' iy f i ah in * Bi " %, ou rad e Som @ 8 og Gg 49. S BY o go Bega B & 5 8 A & wm & 8 8 300 DB rt DB mo rd ® ad oo Oe Bod oe BOS F ree a is M4 fa ey * & re a r3 os i+ ° # 8 § £ FE ao ef & 5 8 HO @ & Fo 8 "1 4 ° oh 4 3 . Dp n 4 * eed ia % + 4 co 6 m a wh er] a, ved od 2 a we ie > Revd "e % ef a 4 Os 3 =.
265 & £66/, HOS, x Nv Os f ed , KG] we » CG hd $d od ey 4 2 ut ep rm a a 3 z Oo ® ort 4 8 Dk - 4 Bo who owt 4 oe ann gf 2 8 0 44 Ss as 4 iG O 2 5S Co a a a is 4d ia LS a "e i G4 " Bg oT c ne % fe .
o ws se, O vm ® nD 3 ' rt is) 3 ty ut S a ci 'ed fi sed 3 wh god o gE vod Q mo a % p o M$ vad are a gm co ot $4 4 19 . wf OTS
- & 1 . au a4 wl ke i So " ° % ow re ot c we ae i i a oe te a M4 o ve = ts f ; rd a a come wh 4 5 ry on me $4 ~ co ve i < Q Oo ea oy, ot ty, (i o in . * 4 iba % oO a , iff . ie 4 a Co 6 ty a sna o mo mood hs @ fa cy td v 0 5 me : a a < mo ve a ike a it ed aw ye wD igo te eed oO "th bos ; af a ) 8 o 4) OG f j : 4 2 me , ih "4 o 2 « 4 3 4 w i go 8 det 44 wy yp ea; RY a GS {iG re) oa 8: vif " Ct Me ook 3 Sa oa iw wee ou = C3 cs uy a ts is es 6° i eG rt ri og Be OO 7 Ot ; et ks ct a ao 4 oy « fen on a "
a es *s Ae C3 3 4 7 4 TF w; ta 5 2 im 6 t m Oo 3 Q oN UE a OG a a re " G edt ae gt a * 13 Oy "4 Cy wy as G ed OF wot 13 @ 6 os . Oem aa te cy UD Gy "et ys eo @ 3 * a . oy % pete a it at Qe Q be 4 43 it % % ed G bed aie | ee o { « * {3 Q a eet GC "OS rf @ LA se w f De et re Qe > gp @ f mp OS c G " Cy eh ® O S a - 5 ie} 3 a I G od cee et 4 me Rg OG fe rm ob eo es ee ow oa 2 SO BR . 2 -- © B&B g ® e § 3 & a ee) = - 5 sed 8) @ a im <4 Bl en S a a3 cs 4 i a vet i mS 4 @ Ee 43 Se 63 $4 «re} ot ire] Ct (ri o 8 6 & Bm BB B® ie oe 2 ou RB @ Fos ped 2 @ w% Dp Fea a3 ee) fk bel ea H fa "ch wy orf vn Et 2 ic 4 im rt res 63 ye 4 a a roy 3 aed 48 :
os a) nt eS ip Wa C) $a 44 a ca "SD er ct vet lek its) ved eh ig id " mM u ih gh KG "4 3 s) : a & te o é % "
m% @ oy €@ 4 BS Bos oe g * Soo Sf Dp om «a 8 «¢ wt " - , p cS vel DLS che wher a 4 é a M4 oe «G oO, | LR i Ered i bh c ee. "4 tr Og O74 co res meet ip a dat cS woot ef 43 om ot cy : " ts ad Ba 0 Gh a 4 "ag oS o of ro Oo OG " i 5 gy edge a ee) i t ed { 6 ce Tht ce PY BoM fod 2m eB oe Bk ok ng ~ & € om W 2 $s ft, ON 4 £3 Q ® 4a cs ® re ea . SOS rt A 6 w@ Os ' cB , 6 m4 ms SS oi 4 ix C5 wed 2 7m ' ee © bh thy tt ey @ > = w od oy 4d ee 43 a ed i i} ro v4 bed Q Swat or bes w) C3 hed eG L a ss red 4 "4 43 Phe. bd > a, is ht t oy Mg . € > i | OS ga is) €3 * Sa ie ce) a yt DB ae ot apt wy mS eG, 44 79 44 wae Oo Cy "ry a, cs m™ £3 "tt ae ot e im cn 5 "ed iS Ba ved sass 19 iQ 9) fy 3 £5 ed oO os * OG we 3 6 3 pa: a . S or CH yy i.
oS $4 ie o a oy al * % cn w 4 en be, qs SP PF2 522 82 PRS 2 2 SF Bese : E on © 8 G Bg & A & 8 8 § 8 § 8 & ¢ 6 4% 8 oO 43 oA io a rt g : "| 3 hes 1 A C my Ad "cs AS & i wl ort Oo : mR fi 4 : go a in 4 3 g "cS @ 3 SS te yi fed & x 4 wy ved a Cy mt md S| @ Qy " ; 67 wy Ss oa & a § " 8 & goa GD i rr a aoa SG 8 ; 1 & my M4 43 ha Fa a4 co , t 2 3 an | 2 a ; gO co »§ gy og #& 8 3 A of & ¢ f 8 Gy a ® .
- a , i , 6 Bo roy 8 os = | : rk EG were QD 6 rs red . Pe vay 4H 5 0 ro 3 6 "4 wD st oO! on % a 4 nas $e} 4 yoy KS rr £ ry wl at 4 «ty vet * @ c y s% w oa a bef iD a 5 0) BS w se As iD & oH os pe o 43 ° 2 Se 53 Lg i i : 43 = € cS Me 5 wg wo & 2 og & ne eo 0 £ 8 & 8 & G ; oy ¢ ~. ao ; 4 " ¢¢ a oy Sa om & bp Goo me ~ fs , & Ry S ae 4.3 a cg S ' > rf es be n w ved Ae oN {3 ct " * rs Q 43 ct i x ug 6 - i wv > O 4 ord rhe wn ; Co uy rod _ @ ard Q 5 as i > Ks a my a, wot oa wd on eo uh ao . on MN re a on v4 " 4 ; esd Ch crt so} jo rn rt "4 ri wed ro is ch : ' 5 os wy oe yo Ot --& & ¢ oO FB kt 6 8} mg GS - on a EA o Oy yea 4 wed ohs a ng - i i Ow os Bagi % mo" UR OUG OB OD a os fa iD a ne <4 hg a wd 43 va Oo i cs "4 2 o4 ot es 5 mh or wD Q ia " ee w o 3 rd a | (Oo 5 Ow * C3 " Gy @ ¢ py 7 a | y g 4 / "i rd yord = ka x My foes UR ae ct a thet fos * = yo fd ond o 4 bs S bm h 3 a ce) ' Shs 2 cs £23 uh (a os wm ~ Ad an 07 Co a 1 ms rm yt <- t ' Qey ye " iy te . Oy " g : oo pe Ay 0) G Ory a) ch ai £3 bs ay q ve Vv a o @ "op A a rr ela 4 @) &) ms e) 4 $4 : fet 3 Po 4A $3 i a oe : . La me ved reed 7S e) oy 74 @ ae OQ a wd be Ch Be iy Q . is 43 ved o g nr cS 43 G, 4 " ~ w #4 "4 i co ns 4 ed Y iy a a ved
68) . ; ne ry pa 4e roe 4 be LE 5 tp a so 43 ee a Ch, bd me ee eed w 43 x ot Ch, Ant A bal 4) . greet Se 4 ue y Say 4.) wo ' 3 x tt {2 Xt gp & 43 £2, B wa oO sy 13 a ing 2 ; . wm et O 0 7) w es et Q "ret ig a - Ww cred Ma i 2 4 r th ei " a Noy bel res O, "a € 6 a a Qo wt eG Bo yw ow oh "uO Y Mey GP 8 eee ge Se BE 8 Ee By EE rs OD By ; 5 f oo 3% & Og GC a GB & go ri 44 os gt woe : el a4 cs ie Ay 6% bea : C3 s} 4 ae 1 teh te " "EX ued cf fi 5 - ® ved a ® A ¢ ral Et 4 4 ho ug ae U 3 , ' on : © oO o m4 3 3 : re wed ee 2 t ns o ord veh ot xn fs r= 5 6SDlU OS «4 QB y 4 a ' -- a Gi & wn 3 CG TN Bd cs oye 2 a a Y mF "eq ses ty '4 ~~" te "ge te @ ss ~ as ay 4 fe ba i on ne A ew oe & FF g = a | Gog @ pp g wD vt S$ oct tf SO 2 ' eo Rel a 6 QD wD ei . Crh bt s @ © © O @s & & @ @ @ 8 8 8 8G a 6 on » «a pe § £ 8 e Db ¢ Db m 6 &@ @ @ © & B rt 4 ON Nos. 265 & 266/2018 a Cs eet eed o * ved iQ vx] & 4 Ry ie £5 i @ AS 43 seo nclusion t ms ea go ae the * if rR po « aceenii 3 4 Qu ot 4 @ eo Ea ® bd ' dings, me ¢ PEGE ih fa ad uh o ind G 3 eed % @ grt what 33 ond es @ gy cM 'D Go 3 mG te O 37 des im iS 0} v4 Ae c dud La .
zs me + task &:
ywek'y we depa z ©:
es.3 3
he Pus Pon NS owe an Le Rau LERQre =.
OrTre ¥ 8 ee ey eR ee 9 GA Nos.265 & 2663015 3 at at " is ey a 4 ah =~ Sa £S ft 4 tw" ' is stated that in terms of Rule $9 {1){c) the
6. In support of the claim of applicant, learned counsel has relied upon the following ee judgments:
(i) Akhtari Bi (Smt) Vs. State of M.P., 2001 (4) SCC 3 358 ff) NUK. Suparna Vs. Union of India & Ors., Karnataka High Court, Writ Petition. No. 5038 of 2004 decided an 23.09.2004
(ii) Union of India and another Vs. Central Administrative Tribunal Chandigarh Bench and another, 2010 SCC OnLine P& AH L819 2 ke z ' " ae . . + . Bet .
7. With recrard to ieave encashnment fre = z = wy D4 ~ » -- x Selene yey a4 an de de oy < » sop applicant's counsel has drawn our attention 9 © Rule 39{3) of CCS{Leave) Rules, 1972 and has stated that the leave encashment can be withheld OG a be het + 5S ian) C3 fo {ft (i mo 4 6 ow hat, "a
2. je het 3 w @
4) 8 3 bt becoming recoverable from the Government servant * Das ed ye a 3 Lees gmGnal om cenclusion of the disciplinary or criminal proceedings pending against him at the time of z= in 4 - ~ Mog 7 my, 4 ' 3 leave encashment without application of mind, = Poors --_ oT "ys ~~ ' --< z ae $ ~ ent without forming an opinion that there s him and in a mechanical manner, they have 2013 i 285 & 266¢ OA 10 oplicant = Tw Sat #2 Delhi High Court in the case ef Dethi Palice Vs. Balwant Singh, * G a He od Sy wat $a ht +4 iB 43 oe tpt CA ord Fam woot co ox h geod a $4 oUt OC 64 3 fd W cS as a wh red bud "pf 43 red ig Ros ty Nat A Perr ee ys SEMA A Le aS ¢ ene old ok hh c "seq % 4 Os 2 Q Or wy a tie NF a 2 opt Cp a4 "4 G 45 @ «
3) eset vt aed se te yD B Loan t ths ay a Bed o bel ES n, "eh i} wd weg Sy.
encen one x, me e Xa apd of order the dus ng x A ollow fe @ rd een, atts "
04 Nas. 265 & 266.
i on ~ PY 2 2 thd 43 mjd a Y & 4 By > 3G om © BG BO § mG wv ™% @ A no ie 4 ree) C3 o oe i AS - 4 a wo i. Bo a | m4 w om) i Q ' o 5 vt oh 4 ' b> N Pa p Oo G g 5 c 3 a x3 6 mK a "cs « os ved mH G my fd fs GOs a GC © @ @ ae mo 43 er on oo Be "4 "3 4 ed et rz 4 'a a bd gm w D be 1 : hs a q) WD Ce @ ro ro Ba os a aoe i> 4 6 ' . oy . eo ™ od m1 1g £ eG SoD 3 a Bt uw B&D oS g 8 & SS fg ef ped on ? ri > we ° feo m3 ts w 306 Uw . o ao a 6b 3 ae a 3 a B 2 8 8 g mG 4 a 5 FF Mog i + nS ie OU 5 o o & 8 © mo : Sr cs Bog : oe co go OS £ " ard " ie ns "
05 y " ved . © G AS beg oo g tt uy} * * vO ed @ oa e Ba ha @ Bes ae: G s doa Sod & a UO el uy i wm © @ SS a et . 6 & a @ fos oF G C8 s et "¢ G OD i 43 4 6 a ey a ded G oy i Ot . 3 vos ii . @ 2 ord eg . ie a et ; ei ~ be cS i i: i) 4 ah mn 2 G ag wD RS + 4 x a eve} te, c 43 wf yi e bs © ¢ = - a D> 3 a "% re "4 by Tel Go a °° ro a te 6 ! @ ym her yd & hUS . aU A mn OU Be Qo! 1 om Hh edt " A a ~ : ra mm 7 ved fi ! ae a % se a 3 mt 6 Oo & 6 3 on @ & © aq @ eS Go gms © ns mM 5 om Fh ne oo a & ay rig 4 3 nm oO) ch D 4 a we gp , ved a a Se We cd a it B wt ee a 3 8 ng © G Bo o uw PP et cs & "a3 mn aC 6 «2 & SB g oo wi Bos u go -
" a cat im 43 gd rf '1 LE : i t La er] 0) 3 @ A a " eG " i yp eS @ 3 ce 6 OU eo 9 4 oO ® By s iat i eg #5 a a 7 "es 5 / Le 93 we , . oa oO ref 1s, ie ro 4d oi Ad oO a "ef 44 a oa © @ 4 at . ce) wn Qs 4 © ie a oC hei te rw) se} 4} 4 @ mi ved © i - vet + 3 ny o 4 et a Ho" Go VO # a 5 OE go & 4 m 2 ef Qo 8 5S © 8 i "e : so % es . 5 hE . 4 -
by @ " 5 £3 ai £ a nS Ge a . 3 S wy s wl :
v4 ' "A . al ei sc wi art on te YS na gE be @ " " it Gh G e 2) dl uy "5 uy ned by c et . = & fe uw ae ra
0) 4 rod ee ap ¢ ® . . rd Q ; o ae of fs 9 8 6 Oy o gs 6 § o £ oc 5 F Oy Go : Dom rT 3 £5 cf ' © 2 LS ad wa TS © . a c of @ a Cc "4 ms a 3 g ed an o @ fet a 4 is ue Or 8 ae © or 3 oa aye ~ 6 " & :
Shs "| o "ed io) a G - © 43 4a 6 5 ty, oa a 6 O g a bye "ed @ cA m4 " ms , | yA a, ' 3 & o rl Oo YD BG Oe y ao & & zp 2 op 6 we go on e 6 a 4 $0 "ef ® Y ty 4 B roi wed S ard Sead fof aw ti sod C " 4 U4 oD iS es bd a ot ed Fc ey rig a A cs 0 it sa @ good ih Co o AG as mo ge 4 O a RoU@ 6 6B OG x G Oo & a re a C " 43 4 ", 4 C eg x a uy % Shs oe vB 4 M4 de » 6 oO ae AR fabs @ @ e ' - re ved we $ ra 6a x "ed a Bed oF 4 a} ca 63 we a ed ' Sed 44 oa 42 wood ED 'el < a ¢ a 4 Co a
2) Ne £3 % n : 54 rs % 8 ts a 4 © i} 1 & 3 vot
i) ; iD 39) o ~~, ' bts rt fo b oy [#1] 3 f & es aeee . "ad rh tld @ "4 %y rood 6 BF my i GA Nos.285 & 2662015 aw convicted tne CoS {Pension} Rules, 197s, the penalty order was issued to the applicant under Rule 3;
soe ee " . ' {v) mere admission of appeal against the miviction and sentence of the applicant, without Staying the conviction, is of ne xy 3 eS + ~ % * aad ae Qe@voia of merits and thus iiable tc 06s aismissed.
~ oe a ~ ~~ aa & 2 1G. Im Suppert of their contentions, the or _ cette , mY meet ne respondents nave relisd tne rollowing 24 "ft = eS ye jJudgmenta:-
@ Kunwar Bahadur b's. Union of India and Others, reported in 1967 STPE 10064 Allahabad.
GRP. Sharma Vs. Municipal Corporation af Delhi, Delhi 'Hieh Court, CHP NO. IF GS¢1999 decided on 26.05, 2000.
(fii) State of UP. vs. Mohammad Nooh, reported in AIR 1938 SC 86.
(we) ELC. Sareen Vs. CBI Chandigarh, reparted in (2001) 6 SOC F84.
(Shri Qe: Parkash Narang Vs. Union of India and Others, reported In (7990) 12 Administrative Tribunals Cases 363.
bef Ch " wn G@ 7 43 % co @ w a ~ Gi ep bd Hed = a ba a 5 2) i Sa w mm, © wy Aa th B Oo wa ec c CD my oO 55 wy ed 5 43 OG 43 43 cs 4 "4 YD $3 os + eS 44 cq ms = ms ord ford mi ord i aS xt er "el tN o w ha ' wo +4 TG ee ag ce Oh 4) cs 43 " gS O ' ro] 6 © A Of ow eg « Fo tm fF a¢ 6 y» © 4 Oo ow 6 UMUC, "4 5 44 w oS wo % on a G % oi a mD Sa Mi mo ved Ba 5 vo Pb on ee GO 6 @ & Dp vo LS Oo gs oo 6S ord B Gi mm @ o o ¢ & ' c oor Gap c 5 OS GO 6 Bo nh @ mM 3 oo Ros ry O Dm 8B OF © Oo -- 8 Bw a a Bg gg RP a & ot ha @ bt CH ong OQ 4 . 7 , Oo"
$y wt O& G6 eH 9g G@ pp & Poo " Bo of . G rc ton 03; Ee co B 6 i i a Ms a ved 44 th a as) od y vt re = ~ 2 a Ee ie id Q OQ " M Gt - tr seed Sa @ oy i t 4 G3 oe a 5 wpe i ; ch oS oo
6 3 eet bd S 45 ba w oi a th a y : ~ iB 43 ia) ve D he 43 o 4 3 hy : " ny Ct ce } 4 w ' ty g ae a Poo 5 § * - 8 mo w a sf ct Si bea ied wn 6 2) Gi a % "rt " D - o Bg rf o 9} CG Q Ps WD Cy ns OD w ny 4 cs oS oS "3 C3 "eh od Q eo " me a0 C3 D m rv oy "i is we ay Ror we ® @ ° ed ® on cs Q "4 Sh et " Ce ' eo bbs us D y reed on 4 43 mt in «6 a ord . sed 3 ord ae e- @ if "G3 if} on ot ie vet ma oi 17 uy ne "ed ' ag aN Ee ne ey wv Le wo in eet y O Bet 4 G4 td ov ih 4 gn Co $4 att a Sy §. ab C ~ é wf Cs Z nS ! a OS 2 om be O 4 59) ' 4 A eG . a ord "4 sank Go ba cay y a Ge t ® ree fey © 'ho o Ch w <4 a Sa 4 oh, So 7 a Le c iS a Zz a wg yp & oO ~ & YB YF w YB G os eo 8 & a «a & a 5 "s a " HO gg ®% an 9 ; mt $4 % . Go ne er ee Me i . SO a) ey ; pm SH a go mo fy 8 i ' ir : 6 "4 cy mo @ ~ a 6 2 os & 3 42 2 ved reed s ee at © © ct Fa) vent ' 64 @ g3 my +4 rd « id cd wer co eat ' = at ' \ CG g a "3 wy ' © wg 43 + Let | a nt & ms they 44 ue - a ¥ a 4 Lt perre { 4 * ef Ch & w us +4 ¥ a ba w) tis tS @ 4 4 Ct 3 : a ns as ba w A gOS & oS 7 * wu _ pom ' 4 (i @ w ; wy xy 4 os noe og ud vd , ord a eed wef -- s t~ om BS Cs td C ne id wd ts G a g re o a "et ws iB oy a on '4 ved te) cS UD Ed Bal 4 x os a o « 4.3 i a a % a iG p rood oO a . is) 4d 4 ' oS ved i @ * 2 C So '4 Fl pm & Os wD me ed A 8 Po Dt sel 6, Q Ky 3 es ne a ca o 3 Ee 6 ¥ 1 eed G S Gio er cS i by ord 4 a Go Dy @ Ke 4 O ~ 3 OS -c4 Bet Co ht oO 44 44 yo ® set ed @ 0 4 6 & 43 " w a @ hy @ rs) fp bs cS 7 QD 3) ; @ P i ay ° ved at i 42 tt wD a a Os CL oy . c i od a Ms wd ach ne OM a ea aa et ™ 43 i £3 "rf or wm a 4.2 we EG Oo orf 3% 3 KS wy eo) Oa e we Oe oa ee underr-
id G4 Nos. 265 & 2662013 "No. LAO MUNM03-04/235 Date: 24/03 Sub, Authorisation of provisional pension in respect of Shri CN. Rohira, [TO retired om superannuation wef 3L3.2003 AN.
Ref? i) Your Revised sanction order No.Add!l CIT (HO) Pers'Prov. Pens INR 2003 and i} Letter No Addl CIT Pers/Pen'2003 dated £2.06.2003, Sir, ft terms of Rule 69 Teaj(b) of CC SS Pension rules 1972 provisional pension of Rs. 4343'- + Relief as revised by goverment from fine to time is hereby authorise ed for payment fo Shri TN. Rohkira, ITO wep 24.2003 till conclusion of disciplinary proceedings, You are requested to prefer the claim.
Fours fatthfully, sa (Sr. Accounts Officer) FAO. CBDT., Murméai"
Cty a 7 oO " toe ~ 4
13. Rule 69 deals with provisional yo, oh, at a " Sag ede and pension where departmental or judicial woe . woe x « = w a tS. ott or om Mma TY 5 ~~, MAN wey rr A em ey wef ot oon Ss OCS i be RaAcoke: Ep sont isk ¥ pe RES i YON REMY Wea LAL SE Feats ot S Z aw ~ "69 Provisional pension where departmental ar judicial proteedings may be pending fifa) In respect af a Government servant referred to in sub-
'rule (9) of Rule 9, the Accounts Officer shall authorise the provisional pension equal to the maximum pension which would have been admissible on the basis of qualifvine service up fo the date of retirement of the Government servant, or he was under suspension on the date of retirement up to the date inmediately preceding the date an which he was placed under suspension.
(e} The provisional pension shall he authorised bv the Accounts Officer during the period commencing from the date af retirement up to and including the date on which, et 'As OA Nas.265 & 2664013 after the conclusion of departmental er judicial proceedings, final orders are passed by the Competent Authority.
(cj No gratuity shall be paid to the Government servant until the conclusion of the departmental or judicial proceedings and issue of final orders thereon:
Provided that where departmental proceedings have been instituted under Rule 16 of the Central Civil Services (Classification, Control and Appeal) Rules, 1963, for imposing any of the penalties specified in Clauses (1), (1) and (ty) of rule 1] of the said rules, the payment of gratuity shall be authorized to be paid to the Government servant.
(2) Payment of provisional pension made under sub-rule (1) shall be adjusted against final retirement benefits sanctioned to such Government servant upon conclusion af such proceedines but no recovery shall be made where the pension finally sanctioned is fess than the provisional pension or the pension is reduced or withheld either permanently or for a specified period."
ey I oa woe den ony eek 2 Tos ce ~ The OYovisSlons CONTaINnea In Rule oF are , +} 4 PE age os 2 dae ae eto 4 5 mandatory iz nature. Under it, PLrOVLsSionar m4 ~ 4 : wp A des, ¢ Fat AS ; weap aye pension can be granted to the Government Servant conclusion Of departmental Or Judicial proceedings by the order of competent authority.
As per Rule BO¢23 fe}, until the conclusion of departmental Or Judicial proceedings, the Government servant 28 mor proceedings were initiated against the applicant > @ hy a aes Yer OS NS s a dy gy 4 ~ orn 065.02,2003 and ver the reply oy Ch tH ig 5 % mt ah co) ka ® Ss 4 G4 sD a GG go HK "OD og m "fh fon & ia "ef " 6) t3 a 44 wo] 4 4 5 ay ~ kA 5 pr Wen gc . i 5 a a is rt rt Hid QB ® 64, on os so re nd Foe i ¥ m oO ont om Oo 6 @ « , a a4 mo oa OO £2, 3 & 8 poch O Oo fe BD = c ed Ps - ong os ta _ t on aped a ed ua 4 43 ony wed GD A ; eS os ity eed oh : o "
a 45 ard C3 xo} ee " oe oo nent t o ' rm Rs ry y Ry + 0 "4 rye} a = : o aa " On yy. 4 a = po pp os ge Bo ° o Pp -» o & oo & ; * 0 4 4 . ord a i tc s cp 3) vot 3 QO, ag ¢ "s, *. "4 } bee 4% soy aped q * co ad i $4. c sreed os i oS 5 ob eth 7 he 1-4 . 4 a ard on ta 3 Cy pee . i oy oe os - ved ge : C a ay a ws Gs @ ~ ay ea io " ot a ed G " " 0) 4 on a Pow, fe e 6 fF wo FG th ge ro x oy # a nd es . © OU @ a oe BB et * LD rn eo ot » i "y we -
a « © % a s. rk 2 . & 8 > 2 = oo cs ys oy 43 ioe ra is "4 oo < wn it @ be is a y a ho ny 4 aed "4 id vd i a a e at S ~ pS 3 i @ 2 ay by, is 3 th os QD , ed 4d qe " ' Ne x4 3 al ws £ 43 a € " "a ~ 4 i : "s ; va @ 63 43 o B ° a ; Te ba a ct i St ef ie ¥ oh ht io ee £3 % a aa eo tw my OU que " oO 3s oc 8 8 2 @ ~ 4 eo "3 St te ed 3 $5 tS [cy a 4 oO Ea 2 r3 "h a oh bia 4 8 :
eo A go & OS oe GS bo a Sf 3 Oe o pe mo w gooocet ony My 0 s % 5 qed 0 ° % } A 8 5 & Gs 2 Oo 4 Bh & 2B med ; n § Ss & 2 2 PE Re g . a Ma ys SS . beds ct * aa nf om QO y ay a ssf oh Ch th wh kK O et a, rc tye uo "3 3 3 om + oo os SUK lt mi OES i 7 ey Ee Ai eA ea ° Q i ce? oem an i es BM . 4 o y et eax te bey tpg bet oe oh, x 4 * & uy { f2 t 4 a his r; a3 os Wi ay fo me mn we ed , 4 on Bo o's : 4 wt , a ; Lo ry on @ ie Qi mC 3 it By i Boo -s @ AG " 2 fn 4, eh .. wee ry 8) Pot we oo e 8 _ & 'yn SE rede 4d wt 5 ed A i £4 6 ied x wa es o ye Ge PB & io . oe is O poe . Oo @ a I mo & Be 2.8 at} cH 3 ord ted M4 ren + Qo oy 4 Y 'gt cd sod « ee end Q ' ta ont ae o A G c 42 'eed By & pcs got o yd cs uO G Ha eet wet % SS o " 6 wo co ge 4 Oo > Ul m ® ¢§ ~ S 9G BS we MH Be = On go - 3 ; Mo o oo © & Bort @ Z "A a «8 6 ~ - a 8 H ihe OD 2 eo cx fe o 8 6 8 Bog So Be g BO ws " eS 5 @ Ohi bes D "a ms o "4 3 5 ne t 3 es oxy "ft oY ee 4 ta
- 9 Lie - ° wn %, iol UF . a i Fe S43 x Bp 8 . oe go «6S Ch t 9 © cs aod O i a hd ae G a A v2 5S ip Se ry ° fe ay io , ok M a BS ou & BO » 2 & Fe oe "4 ks Oo 4 5 6 OF Bom gy & SS & So 4 430 Pe a 4 @ ks , 8 ~ . { w% C LA aE <7) aw 3 oh aod 4 44 wy ; @ Ly 3 * c oe © se rk re oA a oy is Mo UG QO 5 Co rm OO oo " $4 Go ge ay i oO 3 bet 7 Sh hu,!LhUMYGU ERB i 7 6% ie os : mak KG Ae ; ne bw ted
- 4 a 4 CO ke a fds Ad 4 3 @ & § £9 B & 6 Ba fg ~ red cf 4 ey 4 wi a Fy Ls o™M my 1 rnd E ee ae :
a5 ss ey ies ty S SS poe) gy Say MEMORANDUM WHEREAS Shri T.N. Rohira, [TO (Retd.) has been convicted on a criminal charge of acceptance of illegal gratification of Rs.10,000/-, by Special Judge for CBI Cases, Greater Bombay vide order dated 01.03.2011 in Special Case No.8 of 2001 and has been sentenced to undergo rigorous, imprisonment for a period of one vears each u/s 7 & 13(2) rw 131M d) of the Prevention of Corruption Act 1988 and was also imposed a fine of Rs.1,000/- for each offence.
AND WHEREAS the President proposes to award the penalty of permanently withholding full pension and gratuity on the said Shri TN. Rohira, under Rule 9 of the CCS(Pension) Rules, 1972 taking into account the gravity of the misconduct.
NOW, THEREFORE, Shir TN. Rohira, ITO( Reid), is hereby given an opportunity of making representation on the proposed imposition of penalty. Any representation which he may wish to make against the proposed action will be considered by the Disciplinary Authority before proceeding further in the matter. Such a representation, if any, should be made in writing and submitted so as to reach the undersigned not later than 15 days from the date of receipt of this memorandum by Shri TN. Rohira (Retd.) The receipt of this memorandum should be acknowledged.
(By order and in the name of the President)"
t a - > 5 : shes Fag ery he } s ams Sows sy scares 3 Sry Qe ty authority that he had filled an appeal scelfore the w2 wy FR q « xi % oO ey as ~ mn oe eae " ~ Honttde Bombay High Court against the order of : 3 "
his conviction and sentence, which is admitted eo Oo @ a So 8 G Hg Se 8 GO . BE 8B Gg HR so Be gs bo w 8 mo ¢ 3 BP ge 8 BO Gy 8 6 oO B@ W BG B a 6 a we 3 © i "ee Qed 1 me * rd 4 4 wef Oy ; x @ Co NO! w co oe a? wo @ gat ore sed 2 '3 ml : , 8 wa itd fg By 2 8 4G woo 2 ci a} ed we ro wo ae Y s o ha $3 4d 3 7 oy rH tx 45 ose a} 3% es "4 B oh von, m4 a 3 ted <i 4 wl 5 4 syd "4 Gs $3 " g "4 & 4 a "ed G ed % , | a O - i es Z wer ed ; € Bo go iy Se fe , ved aN : ad ' a 3 5 oO Uo Bb 6 BP gg 8 fe Hod PG eB i r oe a 4 f , aye] : " ' vee a oy i: & ; vt S a3) wet si ms ? wy a i i wD €. Me $4 ed £3 £35 ; ri ay be O Ss " i os ' c hee t erg & * wae . a " ~ "pd - "
es C pers fo ® 7; ba 4 G o "4 oat Ke i ay ra fer4 e range ee werd . Ae \ wee a nae ' t "1 oy . cA 2 " me, > 7 / oy oO mo gs Oo f a ea "4 @ @ mT 'hat «4 #3 be " wv @ oS a is ' c 2 Be fh cs uy 3 rl i @ } ; es * - ae S bd eo 4 i 2 a 4 C4 bg rok , bn, $24 oO whee wags a get a oH ae Et rs weed . $3) Bos Le oe x $3 ce ; Qo hed G he hed t4 S ; et a4 4 as 4 re re i " a ES - om ~ 5 wn $31 i . o , o c *, ue @ 8, nf & s si ey Bu DOB @ 8 6 & DP vp 8 ew g ¢ go ny ved wy as os mt im ef 3 * iD ¢ ° , Sg ou 2 DO a a ee o 3 f 4.3 mn a $7 Ors a a = 2 i 3 % ty OD : ; Btw A | " & oe weed yet a wy a 2 m ow Ch gt ep a 4 ty a ms tm a ! ot wee 42 : od 7 ty i> es 3 ' r iA ) - 3 3 a gt cot we aa r we} od 'G 40 hy . ne go det Fen a gy ; a ord m orl og > Or ge MoD QO b&b fo vy B ~ 48 43 F< ww a ty te "eh a 5% hs a Oy e if ' es a 'o a Oo 2 oo 4 ® oS 5 e % @ B 4 '3 "a -- ee oy 4 weet Sy . . ¥ es re ' mG ~ ce A Ya 4 se 6 grt j t. ee wo mas « " - ws € © A 3 O ins 4a : i 3 aft an} 3 ced 3 re ® ae o vd bd te Bo @ 3 A i oO i and . $5 ee 4 rw "g fs) o o ' " wed 4 m6 Og wy @ e gy ¢ . G4 oA bs, Q bee "4 en os B Sea to) j ae, in GO B a Hl 3 r ' - ~ 3 weed > at 6 S * Ch oO G ' reed 0 wed 'A © @Q ed hog ; yp be og a " 4 O a Oo 5 3 6 OY GS SG gO , 8 » O 6 ow GC G 6 3S 8 3 8 8 rb 40° & 6 s Hs ts 4 ~ & oO a Oo 8 © ey Boop © fo Tp 6 m bee NG © " i OD Mg Le ® 4 _ co oo Bom & , Boom ~ + ved we ag + oO hd 4 ary 13 fe 3 Ht ig rr i 5} 0 v by . Oo ip Cc 5 wi % ot = ' ep ot Ao vag <t wt 3 wt oo i asf q % " 5 ¢ 4 Pe ae 5 3 Pe , rae] cs 2 9 &@ Gb @ 8 5 6G GU Be 8 Oo ® o - 3S 6 £ 8 & KS bes @ th} 6 ie es uy iG w ON @ a 1 cs on ie Ao tye ss ot v *~% co) - wy We Sj th 2 wa i Dd Bh peed oa eet a oo Be © & " a mt teed tS u UP rt ort beg Ogg ~~ ct 5 fs o nm vt g fs a He a A % , a pd @ 5] sy fa 2 m4 a ben ae "a Qs & at @ ah 3 a + On . 3 Ay > 5 ma bg hed a) f) ote ect te 6 O @ MM --@ & SO WN So rn UO 4 OW OU 19 O04 Nos. 263 & 266/2015 he relevant portion of tna instruction quoted in the UPSC Advice is 4 4 _ 4 'ot .
reproduced as below:~ "When a person ix convicted by a Criminal Court, the same shall remain in force until and unless if is reversed or set aside by a competent court in appeal. The mere fling of an appeal and/or stay of the execution of the sentence do not take away the effect af conviction, unless the appeal is allowed and the conviction is set aside by the appellate court. in the caxe af Om Prakash Narang Vs. Union of India and Ors, (1990)12 ATC 365, the full Bench of CAT held that during pendency of appeal in a criminal case, only the sentence is suspended and not the conviction itself In view of this. the competent disciplinary authority may proceed with the institution'completion of disciplinary proceedings, including impasition of the penalty ay prescribed in the relevant disciplinary rule. On the basis of conviction imposed on a public servant by a@ criminal court notwithstanding the fact that a higher court on an appeal filed by the public servant concerned, may order suspension of the "sentence"
passed by the trial Court ull the final dispasal of the appeal.
5 per m te tomy ee tes ne } ve oy ee ed The UPSC on the Dasis of above TROT Sk aoe Be. yas = ~ - a es aren Taga d } at pete instructions came fa he comclusion that there Rr yy AE oy as ayy a by apo Lins ete Jas +b at rhe WeG PEOrce an the abe Ltent S Disa CNA Lee : Selina re vie 4 tuted atest meyatdmeat tem Oe@keta disciplinary action initiated against him should x ~ x te = : 3 a4 be pended only on account of his appeal having : 4 " 4 4 . x t- x Lp ek ¢ a ade . 3 been admitted by the Non''rble Hign Court or aue ce Lis YeLtease orn OFA mor Qii. iMoM Fecqarc ce fo his release on arant ef bail Wie regard to the plea of the applicant that he is entitled to provisional pension under Buls 69 mandatorily during the pendency of departmental or Judicial proceedings, the Commission observed in para 3.5 265 & 266/2018 DS, ¥ BY 2% Ca i "A tt g ty ® As a ba Bs rd "ed 4 got 4 ° cs a 3 4 bak * vont 7 _.
a v a i s 3 shed ret as v ev a] 4 a Ooo W © a § , (oO 6 4 8 8 Ss 4 " 4 " . 5 cteek i HO Bo GR gOS og 4 5B o4 8B a vy oo wo Bo 4) ¢ a BO ot * peo : em 4 & ae 7S " @ fe eo wed 2 {3 aw QB 2 44 ' rt ra thas ve Q ted vy . wo i a ve a m os rte reed, hn, aed fs ° 4 t @p et Yr 7 sa é ie: " 2 ; no ' . o wh ea DF rd thy a t. a gt ; 0, ae es 4 Gh 4 oo pt ff tj) 2 > Gy iy a i 43 bien, 43 3 "4 i ti t he tt we ' GD ee ae fh te ak yes ¢ o W) gO > Gj} od we 154] hel om « oy at oe) ae Fl t. ay ve Mee, . ¢ 3 zs Oo ' td ma ny TE Gs it EG a ae th ce ard c 44 - ot a SS " ok e ae a e ee ; D 3 tf oe Q n i Doky Bee Ge oo 5 4 oy O i Sea ; vd . q at t a3 4 a i v4 im a So ~ gt at aged ard @ Lid ey wg * QS i) iy Lf Li on So ct _ ay 3 ved ot B A iy & eh " 43 Oo C3 be wt c : he ge Ob ax ' wy 4A Ry By OG @ a oy wed "a © Oo U8 aes gS o 4 ; ca he, 4 ; on wet "2 x - a or 2 reat bet 'f hi re 7) 4 os wy ~ 2 a me S a & _ C a ie " ": "% Ma co e C3 a a be gy ee ~ oh é "4 wh rhs eM = g@ © x ao" md Bm BBB 2 Oo eh ot r4 th 53 4 4 O ® 4q @ $3 ro wot wD me ° e Ao we oe ad ane * os is) Qo bid "4 ps Ai hy D a on oe os 3 oy 3 " Oo % 43 } v ae oe dG & a Ee o O ny a 3 CC re we A Sa, G a @ ' mt MM 1D 4 Oo om 3 tw @ oh a 6 Qf» 9 & «@ » ge 8 Oo uw. SG . BS a 3 a @ zi @8.5 4,4 oS Bg 8 wg aa fe yd + cA : Oy o~ 64 os ys oO fs 8 Fee S ae as x Oo vd a oF 43 YP ey : cs iB $3 a Gti a Ye eG 43 § KO i og © OS og Oo @ oo aie go Be nce "CG 43 *y i re im . "ie ow it ' obs Oy rd e ed OG gs Mi a) % io ny @ of ef Gh wet _ 3 @ ths { G 4 tty 2 ry ~ 9 mS a i G4 ed Dp 8 & © do og © Oo '( geet ag e a te a 6 oO OD a 3 id GO 8 » A Es "eSB 2 a mn Qo 6 G8 fi & 8 foo a F no & 28 Oy 8 fod § 3 2 FG : vo & ™ > e @ & e eB uaee? oo ca Nt f > ot 5 ©. AG 's "4 - : bot tf 3 ay wt bes al Bp q@ E§ oy @ 4 SG sy rs oo" bs Se e Toy Pe G iD ; ct , ef Gs ' 5 " w = i : . Be @ a de fy uy or oO 8 ye UDUR OS a @ a PBs oe mR Be 34 & 8 8 © yf ' ces Bon & oF QF » nn ne S| BO oe ~ 8 & e@a«a® + fet a $3 Nee go iy u el ' sS ey or GO ' 'ts - og & eo » 8 * mo BS Se BS 65 go bp oO a OY Dp mn om & 4 ie w © a © oe 8 3A oe © x ans cs & a > ' SOOM ao BREE Be ® eo. ved 3 ay fs cs bog apd ded t 43 4 ot wt * es Pay St o ok bres a3 Oo bef at a 4} a cs wv , wi sr bef i) . ES fi ay ~ fas A ta oF £ ed Y fe Gr 4 eS 3 a @ it} o 4 Be a u wo 43 re Ss. 3 o ae @ CG 4 4 43 c © be Q ® ss nm a IN} (3 B " GO cM 4 ae 1 Sat 8 a Ch o ro uw & 8 8B a Oe e8 a UG se oO vf & sees Aone, by G C Gy UU it) yet Ww Go o iG S820. 8 3 g © oO i) 5 woe te es ty id ved 5 2 43 ce: Py os be @ G 2 oy ce w iow G ¢ AD "Sy @ to Gh . x ae oe Be as oe Sod ? C34 we cP oh. ! 43] : eeree" <r awed aka "S 5 ew 4 iat A he 4 C @ rf ov ined Te Hcy Bim 2 io) , & Gg 34 ¢ es om 8 ox wR wer! ss egy a ae baa rf 5 ro ay) a iso es 43 -- om 2 B ao rf S ah Co 4 vee i oO oy oS Sg o 6 wf Ss we Oy 2 we o 54 bea Go as 8 & B 7 2 4 oD oy o 2.5 8 ar és : GO £3 awe LE ad "rt BOO va Ee 3 463 a 635 & 266/20135 NOS ?
O48 © 43 S i ct 1 ee ° 02 x5 5 a > 5 * a wu B Ss B Y s Od tal bei ci ce Feed | yA 6 " ta TM g a c 4 i) ty ¢ 0 t * oe e & 3 ont 4) o 55 aw 4 wa om "4 + 6) 4 4d os s "4 wo a " pl . 2 fe . 43 is sy Sa ¢ i ies @ oN * mm oS . a sf C bed ey 43 ih ex 4 4 13 f hi ( , ; iD i met i. D a an oped @ rd iy i, Lo B od a Sng : at dt v4 ord c ce 43 m4 SS 0 OR > £ oo FY BD 6 * & ay ei 5 5 nn 7 eg a PR o Ce Oo a 4 , 4 ne " tomy Ea na cx wd % Aa ced q A 7 Fes q 7 ea ha oo : m Os * i ba u g 3H mo D D e ra) rl a a eo ved "cA ae ; Bot ved 4 bf o O 3 ts ch Ch, ved iD S b % 3 en we on =) ae gy . ° } ae cond 3 4 a net a a iG ooo » 8 OG a 7 So ow B BP eo . 2 Gs Bo 4 mo ed i a oy bol . vel . mM a, & i Al Bh OO mG 68g OB g9 v0 & . ft & ag * £5 O ¢? 4 * orf " x ed Cy 04 hm ™ ct 2 5ae Pa Oo 5 8 yw #8 = 8 G @ ., a 4 we 4 Ry co ; 4 a yD co oO ") :
ie) 4 i fet a So be wv a me cH ~ yf z3 2 a i ood G ' 3 ef 4 rot +) a aS bof tes he Os 2 ' "f "t ub --
weg ; Oo Fm Br OF Bo od Ot poe AA ih ap apd + t, a "(4 reed ane 2B bee £3 ° G3 £3 nm 5 my fos o df Go 8 FR mg ® $4 ry oh , % s, Poot $4 & a 43 % ~ " ct st ip be 5 Ast oy ved 4 ns uy ; c ad eed ia e An "og GPO pm 6 oo 3% 8 3 * » pb if fF & Goo f 2 a, 2 x & iG is) Co om k aE Pom Oo 5 4 tm SB 5 ® oc po S ig oe i 1 a ot =) ' i c Gg pa iy e | . a fy G & 9) . ra e 5 ho an ee ze £3 c a 4 Go & & @ GQ w 4 oo & Gy 6B 4 Ud me C at, oe Asa in ' od ' ' 3 ' u wD goo o eo & 48 w 3H ee ae py fy Mt O me 8 @ Mm $$ & ~~ Bo? { @ 4 Bs 8 i es me O i S po 2 iy a me o a ms 6 _ a , % v4 we ' O, a 7 oe S o cg vr oO cs & 3 5 eed ng G ci 8 - 8 a gs 5 oo GB og FF, BH 5 ort "ny ss ° Q oy QB 5 ay 3 my et w ge wt « © vl . "4 : "rs tn QO a re cd ord $e on ee . Bs 4» § 8 § Be" oO fF @ ou mo, Y Bo- g & wa 3 od 9 3 te 4 _ ce set iS) gs @ 4 a) rvt Yel Ba eB 2 eg ee eS Oe ee eB eS gee Be o¢o¢g «67 & & 86 & em § &§ S € B 5 y FS pe food Oo Oot j DD ~ rh SG "4 fy rl er bo SBS 8 4 6 OS & @ ri ee co Ut BD G a mo 4d ps O Sad "y O a A CO, fi OY cs med gos BG Bg g ea SF g§ Fe BR PB oS Ss 8 8 a oe Zi ) 4 © ® wh tD 2 's Mi Su of 1g uy et by the 3 Og ag brihe and th Fs o of in view * * in view found guilh v .
eceptiig ~ tL ide as ¥ ble doubt wt of Greater Bomb ert f S 7 Cot ntence has not been set as 2 Cie e ved bevond reasona Spe demanding and a the is $2 as been pro 4 saviction by te aye gull of the & ih, it is clear that the CO has 6 con The Commission conclude that om tS + e misconduct for ?
IPOS x ad thar if 27 3.7 £ Ft x ae x33 ai?
& era wt % . Fe a3 OA Nos. 365 & 266/2018 Higher court.
4. In the light of their findings as discussed above and after taking into accaunt all ather aspeets relevant to the case, the Conumission note that the charges established against the CO, constitute grave misconduct on his part and consider that the ends af justice would be met in this case if the penalty of withholding of 100% {hundred percent) of the monthly pension otherwise admissible to the CO. Shri TN. Rohira is inpased on him on a permanent basis and further the entire gratuity admissible to him should also be Jorfeited. They advise accordingly."
Veh ca obs eh ' ad ie ié. WALL relying usson * tee nn 4 ty x < =~ * " + ion ed Rois swe a hee re otN s, to de os, ¢ 4 eos eel x linary 'omar aty made the following order C2 L th o;
se;
;
4t ae = 4 a es Gof ed . : coed om: -
paras §.i, 8.2 and $, which vead as under:-
A 4 ee the tb "Sl The advice of the UPSC recommending the 'the penalty of withholding af 100% fhundred percent) of the manthiy pension atherwise admissible to the CO. Shei TIN Robira be impased on him on a permanent basis and further the .... (eligible) gratuity admissible to him should also be forfeited, is found acceptable ay the same is based on facts GME COREE FEASONING.
&2 After taking into consideration all the facts relevant to the case including the conviction order against the CO dated 14.02.2011 passed by the Special Judge for CBI cases, Gr. Bombay, the various submissions made by the CQ and the advice of the UPSC in the matter, it is found to be @ fit case for invocation af Ride 9 af CCS(Pension) rules, 1972 against the CO to withhold 100% of his monthly pension an Permanent basis and to forfeit the entire Bratuity oarissible to him, as the CO is found gutliy of 'grave a NOW PHEREFORE, the Dd arders "withholding . af 100% | theancdred percent) af the month: pens ion oinerwise admissible to the CO. Stet TAD Rohira. ITO (Rete), OH @ permanent basis and further the entire gran hy admissible to Rint skould also be forfeited" by invoking te Provisions of Rule 8 of CCStPensipa} Rulss, 1972. oe at See et Se SUL rere iF SS : at : ped g WRLC 8Fe initister 2, 83 OS Nos.265 & J66/2013 ' .
3 Rear eet v4 -- Un m : ALA mm eek yy ' Arament. It also asapeaks of department ceedings which are initiated during h a ice ana on Nis retirement are converter oe oe Hay F art more at <3} Qe? partmental proceedings under Rule 9{2)} (a : ste iS at % x oy ¢ o 3 =~ » Noa Rule 9{(2} and Rule 9/4} reads as under:~ "YHalthe departmental proceedings referred to in sub-rule {i}, if instituted while the Government servant was in service whether before his retirement or during his re-employment, shall, after the final retirement of the Government servant, bz deemed to be proceedings under this rule and shall be continued and concluded &y the authority by which they were commenced in the same manner as if the Government servant had continued in service :
Provided that where the departmental proceedings are instituted by an authority subordinate to tre President, that authority shall submit a report recording ts findings to the President.
(h)The departmental proceedings, if nat instituted while the Government servant was in service, whether before ais retirement, or during his re-enyploymient, - fi) shall not be instituted save with the sanction of the President, Ai) shall not be in respect of any event which took place more than four years before such Institution, and aishall be conducted by such authority and tn such + place as the President may direct and i accordance with the procedure applicable to departmental proceeaings In which an order of dismissal from service could be made in pelation fo the Government servant during his service.
G) Deleted
4) In the case of Government servant who has retired on i, PINS oases Uy : ' : ee attaining the age of superannuation or oiherwise and agains! i a -- ;. Peony y ay ee be ey oe eS 2 p2 st i Fes whom any departmental or fudick i proceedings are inshifulec or where departmental proceedings are continued under ee ; vay ; 2 +P figs o fy ' 3 rule (2), a provisional pension as provided in Rule 69 shatt be sanetioned. "
O04 Nas.263 & 266/2013 wy uy by wy SS bf @ & ch wy te %% i i Hort OF 6 68 a # 6 & @® 6 6 » GS B PP Bot wp wg 6
3) "hy Med ei "mf 43 eed * m a @ a hes ca D oO ed 7 a 63 4 4 " Hteny fe @ hy cs u ve " . abd : m4 Bog Be Ls ns Sy m3 a = 4 ; te ht G ; at " w , "= @ t} mS a % o & $3 £3 3 OF os PO pg em woo r rd "4 a : .
4 , } lh ta wD Q "fe + « aD a r & : a i orl Ee eh 3 A 43 x $3 4 z ns } me Oe y . ez ~ it Ey mS o7 3 8 3} hea ged gree ' 3 « es ve £ " SO ir 5 i £3 : c. Sg OO < 3 5 & 0 ' 7 ° 4 : ri +3 2 = ef 4 4 G3 oh, AS ort 43 on Ad f. 3 eo Bo Ska go mt oo 8 Bo Fm MR 9 BY ed eg 3 i 2 uy : be O Gs G O, Mk Bg me fe Beg " ge By vod # 9) a a * a + ' © vd - yn & 4 4 uated tt Se eg mB Dg Oe Digg ce 6 . th seng Cl a 4.4 a . u fn Q "TS a Cd re) qk 8 aor moO Moa Os e Ow ae t ' wt ' oe 2 oe Ss mt ' + 1 2 ek 4 aes 3 + . am 43 s 4 " " att gc ao wy a ¢ 33 o a 5. 4 4 5 whe ; w 5 hee 43 vse Se wy ; ed we , sh "eh 13, ty need Ms, e Cs i aed ae iy @ ct a M4 oe is bel ord eo A ig wy $4 ed a 43 oo 2 set a wed seed er Heo ork §-« 2 : m4 ¢ 3 te ; wD 43 uw i . r vt 2 ved yr: a ond ' ve bof re os 3 sre si tg rf by mo ie $4 "% rh ©) phon 4 "4 i ts 9 $5 4 ae a fs 6 43 e % ; a 2 it wh af > Bos , Fhe a £3 roof od i a .
te : hy ot 42 SB 4 roe by, bef i * Senn a wi ns os F ° $3 end Sk " ' N 4 ty 6S > £8 ' 8) ba va . a 3 in : * ai C ' i & on So 6 » 8 BO gear fo, O in sr vel a ae By wed tt m8 4 on ' £3 , i 4 et a ~~ ') me OC Mm 43% mere seed ie o oe w te & a a a BT cm BO Sg BO wt & ay ro a oy a cy 15 3 we @ Oo On rel ch on Q 2 a © M4 Q gu MC BD gO © eh apt i) $4 O _ --~ C | a a) @ wy 5G ts we es og BGS ® oo 96 I 2p & oe @ © BB ; ue © Oo DO a ul & x + 2 re a e o Q cS Oo Oye G 1 Se Mg He Og p 2 mi OM ¢ ; 4G cf ox st Qa ~ S ey Xa G a
o) ", pea so2 ~ tx
--¥ on x yY v ba bd ; C " oy a wed Sn : Y i to tg wm Mh aay g C CC og wo BG SS gp 8 RB mg & : : 2 tet Oe OB ge 43 red wat da reek enc at re le. Sr 2 ot z Qo 5 ' "e - ' a e i: i 3 i ' sof * led ah Fy vd ue vn Oy, . 4 Ba set xe orf yo M @ up C8 8 fe Gy 2 meth > wD OQ m a a x teed by ay be wf.
~ r @ "orf " ;
& a ds, bed 6) 2, re & } 2 » m3 'hy wee Os £3 far rz ne 4 Qverrnment ch ¢ aS&, & %
-
ns be te Peed 43 S AG u a UW 4 xX re
-
92 2 ed 43 od ny @ os C mt 4 3 a + a & co ond mt ¥ ord mo gt a is t Dp rf QD 9 thet hy tr Su 4 hee ard ei i oes ® ze ont rea) > oF ef a 4 4 NS ce A rt Bot ROR Co yo o ge 8 ce > 4d mS yA or cs Go So . ce) aa wn o a <) 1 & + @ 4 44 sre ogh ed ty ' : » ywoom ce " * ~ wy ry ved ry e~t i bn o one o D 3 rd dnt a} . vA Q arf m @ @ Ab ed @ x ag Qi ¢ y Cf @ An bee an & > ms ' $3 se by "4 res $4 it : ka 4 fa : x " Be cys i 43 vn A bef 4 ¥?. rod rae oh beg : ay * ca w Co aan , x 2 a si ne mG Os wg oO @ BF fh GO B ff & & a oy i o end ha 44 em rd o . M4 " ie R os y w . wa ES 3 w uy bt ° oo; 5 iT » eo 3 Bos BT ay Bis * 3 x ny ' ard ood a} Coy vot hy j Be ra) nw y i ed ' 2 @ ¥ Y See as 45 t ¥. Q wpd i ai 2 ce) o x a . 9 13 mR WH A «@ : © W i MO » €¢ o UR oe ¢ my & $3 : ao : rg : om ® ' he 4 a ad : 44 a feed 4 4d ; ra D 43 a ry OG aq wt 4 tg ry a3 hi pd Oo 4 QQ TS @ oy 424 : ese re) oO " @ - ay : 3 é oe ~~ a m4 4 é 4 "ay et wy 4 A @ wD eof 3 hee oy nt
- "yt a4 abe ad oi 4 . yea ' he . $4 ed <4 rt ; vy ig wy 1D v4 oO 3 M4 & 4d 4 é 3 ct 6 aE Ms tho ke 43 et © mS "4 be os m% © y me @ @ bs ti 5 " oO , 5 om u M4 c w a 4 ; cy KG Ds wy 4 ia " uy 63 et o sed i - @ a os md a me M4 BS pp © Go Mg » @ . a G@ hh Go CG eg = © 3 ve oC 4 i : m et & i oO dad ig fa ™ C mM @ 5 my @ on & # an § 8 G a 4 8 & 5 NO 4 & 8 G 8 o 6 oo 4B & SO A se 3 OC py * Q hed ih a a a 5 wt ocd o iB be Cos be ved cn od mS QB oo BS 2 a B eo © es Gog 8 8 & us @ po 8 BO mo © e oF @ wm & Lee So 5 & © e Bo yy O 3 vg 1S di it Ch " by a) oN "oy 4d i th wa je fot ie re yo 8 e& & * a Ne : go 8 GO GO a 8 Boop me 8, W cs iz Go fe Oy 6g si we op 6 4 ip t o 3 o4 iv is) v4 ved 4 Sel Ut a i fy rm ed eB ey woe bo AS $4 C3 a wu Q ced v uw a oO sy 6 sd a s G ved an Sa 1, i cs, ral wn te Sos 6 MA 5 (| ard @ a eo ¢ & & . 3 go se Oo 6 6 is hd Bef wy ™ im So a3 = a is @ Ag i 5 to by a 43 od dag, 3 ae 2 ey ree vt @ o uh So a @ Vy w+ a "Sq p 6 . Cua 5 Tr ay is o 5 g "9 o © € & eG BOS & 4 8 ge i rf 4 ea 3 ig the uw o a " ae od Be) wv wed ry a a $4 4 " cc at a mn Sy on, Aa v4 a a is w aoa o> 6 6lUm UE spo" a eo UF nyt 2 re 4 3 4) th sed fS im an @ - "+4 aged en theo v4 & fe te "tS a % © $ D | G 2 BG + Go SF Fe CO @ Es Ge & 3 £ Dp i ha ho weed oS 4 a GS ods wo 5 ct ay : & Ard } a 44 as oO 2) 73 a a Hf 4 L aa is =4 Q - ei v. ; s c ip 43 fet the be % "" a : . Pa f co , v % 3 Q ; he vd us be :
4H bp 8 g B 8 S 2 yy Bo mh & GB a Ss @ @ 8 soo 3 8 © v Ch TH ty gy * G qs oot ¢ a wD ref " OQ ~ f ¢ ny - ne x. 1 Oy C "04 O _ $ © Bp weed ad 4 O 33 . en mo ia 2, 3 2 To nm Gd & 6 A 4 8 Cc @ Gf ™ np MM Coe BO TD GA Nas. 265 & 266/2015 eed iF Bef % we 3 ond cH x wb ay 4 o by @ ; 4 + ; : - : A " ea hb By ts 2) wD } ite ad a om @ oe ey oS AS at mel ce! ba 3 es Bose a 6 aa y2 ned A im) as as 3 43 weed He : o La e? 4 SA oe x oy C3 nm (3 wy 4 $s, ae OS whe oy £ @ bd mo rd Ra 7 ' a ot we wb ge oR om ott fe c S-4 w ~ rf fet ic 46 "4 les th a wt nh ME & 4 bo YB thee 3 cB thy 3 " ent wy " me OOS OS gS 3 : " % + a th a x6) Oo 2 * me Re + gy Be . oO O oo & ESS fe 4 $4 ; Me, X 4 ey fo - by ag a Rp et cS th Ve wv u ieee GS ct oy 5 wed Oo + r i Su se aks Cy S » «¢ &§ 2 © eg nm Gf BF 8m F ©o @ @ A, ad Saks "4 need md a} {2 Oy wh ord 4 " ba o> ow oy se @ 2S SS a Y " x D i ae mS : ° _- Q bo 3 bg NO . fo 3 pee * wd 4 ey : Lod rd ee ° Poo te Th a ¢ 4 " Ey cs a t 2 f ot a o ia} A @ S Sy >» oS ¢ . er el et 5S qd £8 B - & a ® ck ood f a a) b ' hed od © 6 ch, fe "e me "s s a 0, } reg ai nye : os S % CSS vs ' : eS te C4 re r ref en 3 ee 4 $4 me a 4 ee Re Pe oO 8 lg m @ fe ke Dy , 6 . is ay SB MS med cm i s 5 A w eet o nee GC 28 4 hh * bo g ge Ree cs a fy Me 6 z QO ¥ c Oa ® m ® & by 2 vn 6G dg 4 y o , @ ¢ Oo So lm OL ES wi i rf a3 te 8 vod B a B "a 6 © a S ts Soy 3 S 2 sed nA 3 o ve q 4 j "J a "4 ue 5 fe ord woe a 4 2 SL@S a 8 mM Ub 43 ct Q QO, Mal fea oa i) be : $5 . 3 2m or, e ed 43 3s OUm!UCU GC og ow Bo oe 8 a ow oe 2S 2d" 0b . is %) 2 wo @ "c 3 G . ~ ved Ci oe @ a pe "
5 OU OR Bt Moo 2 SS 8 ye Ba 8 8 ay w + + x at +4 A & " oy , ét j Os and a ne) hs a4 a apd f 3 6 o « ra © Ne jm} ry set wn 5 a LN te en m ty eee I fs a . & os ' OQ gy os f a a 3, be '3 x . ch a Oo. ch . od "i bees oC bad ed oe S s 3p O 3 i ag ea 6 w 2 a oy a i © 64 vey si we & sy jd 4 : roe 1k : 4 ty : ° vee nm Pw , S Moog EG . ESRSS ae ra 44 SE a oe im a @ ie gy C ot C2 43 i a one ee vs a i hes G orf re Oo oy OQ om @ of oo mG He 'ee ee "3 o hi i aa nO md BD oy aq im -- BRE £ # qo a S eo rt 4 G x, itt oa t oS BR & oe te te 4 Pr ig oe i wu 43 bs it ro rd ve my £ Os io i ae 4 a * a ts @ £4 2 ea " . yt en we Roe Roy a il ze C8 ~ 3 ; oO i 35 Dp B +4 GO Se, 8 . 2 8 : a Ba e a o * 4 fa i uy Ww a yy Soy Ae oe. Ja o ; ig 74 SA 1 a 5 @ "ec ac m4 gs ee Q a = "tat . % 3e a a C
i) 2 mane 2 ie os 3 we a ws $ vod bee 2, Te, ge th ve y oe w. pods of * m onc "hay ee ns os a oS ee, 4 a ir 0 aes ce 8) 2 oOo B go Es "SS eo ee be a sd #4 a G ved mS 'A O i sn a ee ia £4 sod 2s Be 8 ow Oe BOB OS ae 2S 5. 8S Fo a mF BO Dey ee ao 3 , = 6 " & Se gE .
Oo @ Se i w + thm 5 e 6 & BO mt oe 3 = 2 5 o ! . ' Q, * ( £5 . f re Q 5 NDR Sees MoO mi e a Pe & c o G es 2 & rd a ond @ i 2 Bo Ry, @ cc veg t td hy be 4 me cre wee (2a MN, £ ed > cH sh £ Kg Bs Oe ped 3 wD oo $4 n & wy a @ oS ee a Os os Oi, bt Xo z. ved Q a 4 ns 3 we % - 7 . 4 s o . "4 we ks i : ~ ff O o oP Q Ly ws wed a4 go oO Zo ff x z i M ye 3 w + eM - eH Be omy OM a ars fi 5 2015 nw 04 Nos. 265 & 2667 h how rf 1 wa Re a a GS ' rod ' " ' Sod we BO Wo S wid & % iS 2 , eo - BB wl c Oo @ e eH a wt : ; oad ; ot vied a go t 4 : $d 4 Sn . 4 43 es * "4 a} :
+ es C3 a: col Sg a $3 Ow ; Oo @ . @ wh ved ce S qs a ot fet a mS : be Ss et oa oS 4 se ' rey! @ abe Lf shot ¥ C 33 $3 she q a ars ao, or: 2 8 mi wv G Fs) oa a &, 3 hed, wed aaa mt 3 q ba AS groed @ 4 dd me on go Soy 6 iy 8 ow Gg os a ae 3 ° 43 go} " tet a a ofa oe 3 : os S ay ne "4 Gp GE gp P ® a § Co eo on & & eo 8 SY co 6 Shs @ ' ord 7 5 ro md a eu q oe ae ' & f ' w@ w ae) oy 44 rc epg tp 1s rd ;
mR ny ry od as tid ' 5 5 set rod ve oy 3 bay te 4} Q PP o @ wi bet wD oA ae ra wed a wy 4 & my " 2 xs © a reat HG G e . D iu rr g 14 @ O } ro * . ' Ss $4 4 wn o ¢@ 2 2 4 a a 4 Bo ne 2 ° y Hop 8 ge Oo S od A Bos w GS @ gf @ aes os Se ~ @ 3 *3 ~ wY 44 god ce cy os a 43 on Bos DH 44 & 1) Oi Do & od MW $e ge + * "§ pod cs nl o . ad ' 2 ri wd Sa " ab o Sg xy : . Q « a ' a : i See a e 4d 5 - 7 bs , a ug u Z a © c vs pS 8 o Os 3 og & m © 4 g 4 Cs fel ; ' 3 ot * He so tf Py is ved j 4 fa a 5 wm 9 O S ° i m4 ay , 3 ' ry '4 - - * a 8 4 6, 82 2 3° - a a 4 » 2B § se B eS as 8 2. ta Be vt a ' ry rah) oD re Shs os a 4 oe) ; oped 3 \ aed @ ry be ; "f! +" y ig ft AS q3 q3 red a6 Cy a 13 t ai erg * Ea) wy =| 2 g 4A Fy OB a A ids ed on Oo a n w c od Oo oe id "eT 1 0 3 Cog rt 8 GO BES A 8 8 hoe Be go 8 : rh 7; ia} <4 fe @ 4 - by, 5 a m5 3 a Oo g ee ae ht Go a i a ' c oa a & wt * " 43 cy Sl 3 Oe oY a o 8 & & 5 om oo od C ; , Qo ~ a & | , o 5% & 8 3 6 8 & e OB ci gM S a aa) oe hy sed o rm a. seed + aa Ras wR ed > bea xa t cot "rd @ fe by, ing ce : is a © oo of 2 Os Ae oh % g 9° SC Um UU RG @ 8 @ yg B BM = e @ 34 g mt 5 a So a go 3 o = ap OF OR " 44 a rm 43 a w " OQ, c Chi a "a Q3 . hast @ Sa wD nf oe * i) i 3 i 4A Y 3 5 e vi v + 3 os , jet rf rs &3 oe ve i ved " 4 g 3 i 3 ut &. i ny TH a oO ved ond 4 43 TS i iD ° nee w o i @ ra Wed M re af 3 6g "i 0 @ ~ Ee 5 a ae ' Go § © cs @ & O @ 43 6 4 a O * o 4 @ 44 oes oS \ O, F . a uo 4 0 et al 'aS "3 eo wo» © TR oo os NM 4 oi i f @ a Bw ie 2 3" be eg Ae o go Mm D&D 6 Bm GH OG 4 & oo 8 By opt & 8 i a 5 « @ & & oUF Ot bd pd i s) B 1 : we ba ' pnt " . : , cy : nt Ou a a" "s Os 6 > G a ts on fe : a £ Ch, '4 wn rat O one ad e ee th Coe oN BOS 6 dk oo u a os 7 oy G4 Nos, 263 & 266-2019 oon v + AN Mohanunad f.
8™ eae OPang + ' N 3 RP. Sharma
-
v ae Shri Om Parkash o ' bed wy a xi of Ba > Sy a wy z j bs, os 43 On 3 fg o 4.4 43 ra) ec Ps a eo yd th ad a f ¢t » . £3 et it * o fe a @ ig Sy GC fo a Yo Bo ez Toke ec al Be ay gl e iy ne on th . ht ih f my a bl a Fs red nh ¢: mn td QO itt Ty cpg : oy E 4S OE ' 5 3 vo 42 40 ~ 43 Q mG Ce! th an 43 mS PY Go, sb 2 ro 5 2 th cf 4 pan nd oS & D2 "ye ; a * 43 ars) we 3 Q ¢ v i a 4 03 Bb ™ , i a wo if: i. "eA rey ~ ores (3 a a tet E "ed f a a ps , wt ng oS es he a Boo Bg be Bg Bot % = a Ot go wd OE 2 Oo Oo PF 8 8B +t 8 oO g o! So Oy, © 4 a} ies e q S 5, 3, cod " aa 44 43 og qe vert A we ea * ; Pa a 1 ae A 5 a Bf NS Dg Sg © GD
- wd cs , * ap & oO ved kd ° @ a weed "4 " "4 rs 5 ty 7 « ith ni 44 os oe ke «ag 6 Q $5 re Ts ; ns So wo # ft @ ~ 73 wg he i Gg wo , @ ¢ Li GO 43 $e a) d a ty . i a fh @ seed bet 3 wg et en 3 uh 4 a wu $3 ur c ae ke et 2 w by my w 6 ; hey sini 43 Z i B xo ra) ope] g 3 3 £4 4 ry "4 & hed Ky ng g 5 fe yy He O, a " 2 CG om By a cs ri o ° # y iB % ci os a 0 mt aw ao; ' ' ao i 4 wl es g & £3 6 ~ i ci 3 a % i 3 tg 8 # me Q g wh eg 2 as ie oO & 4 8 J ® ee ft sed 6 wd yg a » aa ® iD "f @ eS or % g f " Fo » 8 8 8 8 BG Be 2 8 yp BF Bs ht we we A + 3 eS ' ' L in vd by tg 4 "e4 on .
oo" ns ne Go & Oo 6 BS pp 68 6G ne 3 y 2G 8 og € $F By ge 8 " go ee 8 2A ss i 13 ey oh 3 ve O me Gort v fo bea D sy S, y e i B Yd oO a a co aa m 2 8 f a f % et y * we ve? 5 a } ve te . * 2 j cy 43 " " i} rey : ; @ ms, 9 @ by g2 i 44 set y QB fe nm CO B Bm go Pg wf Bg 4 - 8 7 f i 7 . gg nn' ic " on if 4 a} GO MB we BD © go M mw oO ot BO BO gg 7 ag BO OG OG n 9» 8 @ 8 6 wow es fF @ 8 gw & y ag cf od hw ro BR OE go % 8 Bog y nn an eg a c $M eg 43 7 Sols Ch, 6 rth Ka Co orf gy red ct "y tw A £3, : ie mh Hd Ge a ER me a a th oo ms & 3 oO f yy rod fis "4 en ms £5 j a rod q "y ; oh @ fe ; yy 3 3 3 3 fy th OM yy 42 Bw G vieeg vs 2 = ee w oh " iy 7 ¥ OQ ~ = arg os 7 3 SS Gy ued ae we a i} £3 a Qy =H ws ff iy © oe , 3 a, poof a yy i oe x °. : hog 4 ha "ry f c hes re oO tee wee 43 ist Dh & © ty ted {3 Oy 2 ned o a, me v fos 5a yy " - A "4 C
-
OA Nos 263 & 2662078 aL 6 w mn 1 sal 4 yn oon fe rye hes ce x i a 4 od eo AS "eh 4 ae rs 6 Es a en: rn Ce og 4 ~ &oo¢ 4 4 es Ms 3 need ms} 'i nD a 2 £3 «© Q it D 4 BO : 2 3 he a . a i 4 Sas S - 2 os 0 o uo ££ oO 4 ee £ ue Dg ss S. rd un a ct mn ns 4 Q ba "ry oe cs a 3 & bn Spe ty dt Ww eS ae 3 a 4 B 4 oo , «i o 4 c a Be a w) it Paty ies U3 c rr a, ip cd @ OS : ay a ~ ct O | B a va { a : . 7 o a a . - 2 , £ 2 Ss 4 ON 4 mh B sa wR ® g # B a wm ¢g be ee - Bed ¢ Ea Ri a hed 3 4. ray ft rege a) cg os) 3 5 x os o = § iy Po og ff 4 Mod A £ po § 8 6 @ 8 a & t Ea a 5 : wo at '5 ey 4 Ly C Ox -- Cs, i' os od ; s ol mt A oy , , Hee Aha, a gi ie! rd weit & wy © reef 8 yy ve w Bes 8 9 2 wy 2S » q 2 € S 6 8 og ue conn 4 a4 3 7 " aye .
Row eed CG QD, gj cs "3 3 oy | AG oy ot , 4 ot @ oy ae ford re: og Sr YS Ses gy fo i oY roo Se om co 8 & sf = 8 x M4 fe Or a i. Oo 13 EA x un } = yf a ao a a La oh, Bey OE ye oa he, of fa & ON od ed ae ot ha c A Mt '4 eG a ot vod | #23 «4 Og 4 rh OO, @ oc ™ Woo ow "ee g 3 0 ; : : " eo i co . oa rs BB ag z wooog & COP gs og CO gf p & Eg © mw ¢@ & & 4 ~ ee GS @ ~ 8 ao w& #8 oe 8 & %& © B G & mo Oe ee moet a in Pe ard G w , et - "4 Co og & a SS 5 vd ie nk r kd 54 es - . Be rk of m vs ce reg ry ied or C4 . » La P Oy Ad 2 UR XG G xe ©» B go 4 B re w are a ae & CO §& @ F 8 «& ™ & Mit gg ® = BS Fd r . re 8 ° oat ry o c o, . " cs ~ Sag a ei 4d GS "3 Q i o 'ee o aaa Os aed oo iL ow a BR eo SF oom oe FF ed 3 w & PG mh QD a 3 S 2 Oo al mo" wom om * bel wD OS Aa cy OS bt a Oa a 5 0 @ " & g ® a Lg JB ~ vat f vet Beg w. od a So" a ' ot au oa wy ed i, re) ae 4 ~ it tri Het Aa 44 rs * ke . O Sa : wa 4 oe ct c 3 ya od a S we © bet wh ha $4 3 43 E+ - - '4 G 44 43 e ge 4 4 4) 3 oo 4 eg on O Oo A ~ SE mh - © & FB yo oon a ( @ E 8S 8 & tn OS SS BS oy 6 5 wf W -- " ba . i w roe © fs} Q ol we oe oe oo * 4 i mS w b fe iG 44 as © mS Ss mo 83 et it G} " "¢4 © £) ny wed «a ge : A syed bok Tog oe ba Met we 2 Ms . 15 on ai te cS tt fo EBs s O 5 a mi 2 8 ee zs ow SS 5 HO MH BD & o & So vo * £ @ ma 8 ot CG * OO 7S & i seed itt Q ay a pee as m went
- ee BS Le) cod rs ie Nn ie é i Ch ne) ip ot 3B 43 ut rf a fe . q a mg oa 5 s 3) 5 iB {3 ~ 44 "pt a Ae 5 is 4 gered wh o rt seed f> @ he ka ' a Cd S MG Z ve £4; os) . wy ed $A ed by Ps ~s a a rt rn C3 , - Red rt 3 : mn wD cra ai Pa 4 = e 3 . t uy wh i " e ® o 4 " *. Loe Le 3 * . ooh or O fi 8 ti tk m O mS 3 @ © 3 oOo 23 rm x mn ch 4 x, 9 O4 Nos. 263 & 2066/2013 tad age eehade Gh oO8 ASE PEND:
by the Petitioner wide OA No.acuy 2s De Ne le Le a, we ot 7m an CAT yeas ot Tee Tephungal dismissed he © Bangalore Bench. The Tribunal Gismissea che © * 3 2 a +h, ENG TE IT holding that it is within the power © & In order to answer this point, it would be beneficial to first notice the provisions af Rude 69 of the Rules itself' Clause ()} of Sub-rule {1} of Rule 69 reads as follaws:-
"6961) (8) --The provisional | pension Shall be authorised by the 2 ACCONNES officer during the periad commencing from the date of retirement upto and including the date an which, after the conclusion of departmental or judicial proceedings, final orders are passed by the competent authorigy"
fhe'provision of Clause (b) is quite clear, plain, unambiguous and does not admit more than one meaning. Clause (b) in unmistakable terms directs that a delinquent employee will be 'entitled ta pravisional pension fram the date of retirement upto and including the date an which the final order that may pe made by the competent authority, after the conclusion af the departmental ar Judicial pr oceedings. The key words for our purpose are 'after the conclusion af departmental or judicial proceedings' The inlerpretation suggested by the learned CGSC for 'the department ix not acceptable ta us for more than one reason. It is well sets; ed that the appeal is a contimegtion af the original proceedings Since se petitioner 'be a aggrieved by the judement and order Of 1 the CB Court } RY a 40S Preferred appeal to this Court and the same is pending, we 2 tid to Od Nos. 265 & 266/2015 have to necessarily hold that the proceedings are pending. Undoubtedly, the pendency of the appeal in this Court is a judicial proceedings. If also needs to be noticed that the final order envisaged under Rule O¢1) of the Rules in terms of Clause (b) of Sub-rule (1) of Rule 69 of the Rules is required to be passed by the President of India only after the conclusion of the departmental or judicial proceedings. In the instant case, since the judicial proceedings, we mean the launching of the prosecution against the petitioner have not been concluded 3a far in terms of finality, the President of India invoking the power conferred upon Aim under sub-rule (1) af Rule 9 would not arise. Therefore, the impugned order passed Oy the President of India in the purported exercise of power under Rule 9(1} of the Rules should be condemned as one without authority of law inasmuch as the necessary condition to invoke that power did not exist as on the date af the impugned order nor does it exist as on today aixo., 9 This takes us to the next question whether the President of India is justified in forfeiting the gratuity payable to the petitioner? In terms of Clause (c) of Sub-rule (1) of Rule 69 of the Rules, the petitioner is pot entitled to be paid gratuity Inasmuch as judicial proceedings are pending and the petitioner has been convicted and sentenced ay the original Court. However, we hasten to add that the President of India ought to have awaited the result of the appeal pending before this Court or in the event of further appeal to the Apex Court nil the result of such appeal before passing final order in exercise af the power conferred upon him in Sub-rule (1) of Rule 9 of the Rules, Without awaiting for the finality of the proceedings, the President of India has issued the arder forfeiting the gratuity also. The only thing he could have done under the circumstances is that he ought ta have deferred the payment of gratuity. We clarify this position and direct accoringly.
rh fg then fiaawmt A vi} - yetia mean th. (izi} The epplicant has further relied upon the : i ey 4 Ty BAR A oe nea Ne eine Chandigarh and another (supra). In tais case, EAS Hon'ble High Court dealt with the issue of 37 Q4 Nos. 263. & 26672015 haw ~ "4 mS Loge ae, Pe aa places :% vm % < respondent No.2 (therein) which was beince < eed ~, + mu ~- #. "
withheld, The facts of this case are also 3, Os uy iar oh.
& hy { vide paras 10 and ll which read "1G Huh utmost respect we are in agreement with the view of the Division Bench of Karnataka High Court ta NK. Suparna's case (supra}, We are also in agreament with the view taken by the Tribunal that the proceedings in app peal is continuation of the original proceedings and until and unless the appeal is decided, pendency of such proceedings in appeal would be deemed to be pending and Rule 69¢1}(b) would continue to apply. For the aforesaid pyrpose the Tribunal has rightly placed reliance on the judgement of Hon'ble the Supreme Court rendered in the case of Smt. Akhtari Bi(supra).
il, We are also in agreement with the view taken by the Division Bench in ALK Suparna's ct ase (supra) with regard to payment af gratuity under sub-rule (1) af Rule 9 af the Rules. The Presiclent should have awaited finality of the proceedings and should net have forfeited the gratuity. At best he could have deferred the payment of gratuity,"
26, We Haye given thoughtful consideration to the provisions of Bulle 9 and Rule 63 of 4447p Set et > x ye 22 "
WlS (Pansion) Rules, 1972 and the Judements cited oy learned counsel for the applicant referred to Riie 6 Awe, es x ¥ "
are SOLMEDGiy oc AT) x SOSCLULGLY Clear and ambiguous, oy ¢ ERE y x ws Tes Y <3 "AGUS (0) oF Rule 69/53 specifically Sspecirically directs rs » oO vi : TS + fe \ © po 8 ® 2 B gH YO 9 Pp g * 9 & & @ 8 8 oS Pp a & FS 3 4 «MO : } ot 8 rs 4 ved ot Be © . 43 te 3 ch ed 4 on}
-- 8 & eee a nr i ars P 8 & 8 Ss 4 oO G£ & 2 8 S eB & mt Cg 8 oom a gs v * G at Oo a he oo res Med DB en C na ro as mt py 3 5g a 4 OG wg qd %& 0 9 G9 9 2 Y 8 wen Mee ° a <3 4-3 ' oot ond 3 Bed v1 ~4 he. ' w 2 g@ @ Oo Bg 8 5 8 & § w& SF > fo BM o & BR 8 <i AS GC ~ Ea B oo G3 ae Ch, - ae tes 44 oe he hy - iw 4 . £3 wi) dd A) 4 43 o 4 ig M4 te 43 BD Oh bee ; at © iB ' C3 4 . Med 3 et o 43 " rs sed G p c rt 3 id cs gk gy 4 OU © me ci SS @ DO fg OF 5 UCU < Fee as th wo a " a 4 tea 4 7 3 oO re is ad Se 8 ot "4 : af ' oh, ¥ By % a) A ne) "4 4 it Ge ¢
a) i " & rs mn BA wa QR ts 6 - G ms va ved i ee o os M ° ro 5 o +5 wy ' ve 5 A ~ o co 4 5 ol x 4 BB 4 OD BB FB i > oo» 8 FF OY 6 % ow ub a ba * "th mn 4 mx it ° wn wed wet a4 LP if " g@ F 8 EB go Com Boy W 6 g 8 fb @ 8 "
3 &. ms ve ww ' i mm " 4 ves ; ved Qn OC Oo @ 2 2 3 A 8 eG om 8 Go 6 @ 2B 8 ved "cs wt U3 B SA O G3 / ke O gc Ld . eed a) £ reo ns wh ce 8s 8 y» & 1 5 FD eg @ ns nn ns » BY Re 4 + m "a oO GC God @ co » ce was % +4 Q ce " 4 ° : Q : 4 cs 4 ~ ; g s ; Ra e
5 fia) L af Z root 4 nt ry . +} 3 ep od % M4 ford B tes oe Sh, a e ° Q A a & © mH e 8 s a ere 5.4 ts AG OG 6 TH 4a Me 8 et "4 te ed ; ma wz ; ee) ba wn i) & ig go "| * , eel 02 ue ms Bh ; oy + ped a a o ae: a ch 3 on wy o O 5 My 3 i g ie a ee i u ; it a oh a ey a e a o : @ om "5 @ 4 Ma re) a 3 ®@ o 2B Gy oh, oy a" 4 he aie re bd "4 ~ Coos tg cS 7. » od c O os Ae mn 3 3 m og + wy ° cl iy a 7 @ oO ~D OO fF om F on es Oo @ OF oe 8 4 Bow Si Oo 8 + a Od Ho | Dg 1: & & wo goo as " eof $4 Bad o a . c the O 3 ae wa a Ohi a eat ' 4 o O se} @ "4 4 @ i 44,88 ra St 4 43 2 eg OG : e 9 foe ost SS a Sled a
e) '3 ee 3 . * @ gs D . xh, o oh @ am ie Ou vos Seg Pog wa w = wh 5 ee: 8 is ~ B 4 oA " by sc) Bl co ; it i wed 43 ta a 5 gerd oes bad Fay "4 c fe it et 44 C3 +. oe cs 4 a nd :
Mt & 4 Q A ~ ; w@ ee Se y C3 o Q 40 i qh eS ® » 4 ¢€ & & m ab Om ee ee rr OH mB OO! om 2 & GO 9 Boe Ge SF 8} Ue & 4 OURO gg i OW a wh DS 4% & ce oe @G G & Ya 43 @ 4 ta a cd v 8 3 Py od & 'iG D Or, ke '4 in c 3 ee o O 5H $4 Se e re "ea a i Ep in root oF o ~ ord t3, D & is wD oy a3 wet w oo a sa C Oo ' ae a4 Cs ° om "y © fd, He vied rs vs $4 rR. bf 6 at "Py 2 a : as Oo & « t3 Qo ne a 6 & 6 6 € 6 & Nw & % SO BO 65 & 2662015 GSec CAN > as 43 ~ fet gg QB 4 "fd : :
aw GO ® oo os ~ oo © & 8 8B @ 8 OG Hw gq need ved es [ws gs se} 43 43 ib WS re o, me, oe 8 wet ved Lee A 3 KS 43 0 $? oy Os i : oS co 2 3 C Heed i. As yoo he age : +4 > A. bd pe .
ied w "sod Y 4 oh cd at 4s 4 . oe = kD hs lt ved G5 ho hh Qo 4 2 a GU fy gp 6 » 8 & & o € & o > t 4 @ / . ved 0 6 AG set eG Rae! " Bs : 7 Qo im Cs 1% . eof , : es o mn Sed "od by te ms ae me toes w oh te ard :
G ip 6 Yh 3 ba aw ey Be ty oS wa om by 2 wy ms 4 t wy 3 : ib Sel 4 3S ae 43 vd gy oh <e 4 32 oH mA 5 @ . ~ S So : &j 53 . we ; 6 4 4a v (See wt ee te 5 5 3 . 43 5 a 4 Af 2 " o ms . hd . ied Q Y en ma rt "oh q 4 . co 'bins ee of tr :
» ¢ 6 § i mp FY Cog % . ~ 6 S a - 8 e » &£ "8 "honed . ; ° 2 a 4 ¢ rod "ed : : 2 Sa Ca eset e oo D 5 Mts 2 & a L 44 $4 * fA hed $4 5 * fo + we o ~, mn / tt a . . i) { wh 5 4 eat '4 ¢ a a eng x a a yn i; a ws cp Cb ce 54 " D me Ms 's) & 2, ie " 3 4g 43 "e ry See i 4 3 e a Bae a rh ed = s Sa mt ae: cs ov i os is) 4 ng QO "4 Hed hd n or: > , eo 2 i A . 43 te 2 133 ' fs $4 ts re i i , u 3 c % A = a 3 . 3 a oh mo 2 8 86 |S 4 GO 8 G&G 8 G&G 4 ww & S$ 8B % Je 2 3, ea on e a oo & ¥ uo = SB om 8 OC OO a mos a oe Go 5 Ss S 8 Oo a4 ad : ne cont 4 2 ¥ ) a g. ~ cs nr £8 wy oe 5 rc Oy Pf . Wh pe oy & . & % Sve "a ° 5 3 Oh, we week as or 4 on cher 4 iG Sf > ) in ~ 5 & "a 8 ra Pe a} ~ 3 on seth oY o pe Oo Tg eS eR: - mt 4 seed 3 ved $4 Ld $4 S oe oy ™ a dd Y bod Ao oa i ref "3 4d '5 43 Shey 3 Uf ors th % 3 : wrt © att ' 2 z 3 a fed A th 5 p : 4) o & a o © ro p : 4 ea) sy td ) a 4 t ot ' ey bea } ve ~ @ Sf o 8 % @ & B® 2 » m «a ™ & § & 2 8 B 4 GF . ~ oa I a vt ; it , ae "4, & ns i a 4 m v Zz 3 Qs, a 6 Go @ o ee § § 3 ¥ SF B es a anh G * " 6 2 8 S 8 & oy "Of a. "3 4 t : 4 oe ~ 4 ! A s Pe us t , a ded ve a - 4 ms « 3 @ ; ; xs ey x ved oO ro) ne) 3 4 a . i , ; i mt > oi apd , « _ te B L3 "a 3 wo Ce & Ao Ge FS GF = SS Be, HG , "a ri c a 5 Ms eG ae te es "ie 4 4 vo 9 ; a - mt , £ . os vA - =, ne a ti '4 © ny 2 Oo rh gs Pn eS GO sh SS ee Rg nS o OG vd a a Cl cr he D o c 3 rt % me % 3 - c Oo, 3 S ovet PS wi BG i 06 OM) ROO (3 @ 3 rf : 1 5] 2 : rd . 6 CS 3 44 4 hs oo a 4. Ect £3 oS io) A and o ad hy . 3 waa SS rey £3 a Hg +h En ved ie : vet a ed a on ng Ea Fel al AS a, 0 Mt $5 he 3 uy 6S wy © vt @ QD 63 O é am is @ 3 ;
a 03 . aypad a S PA | oA of. wi o ¥ ; % hey a } Bed 4 f Ped rd oe yo 8 OG 2s eM gy ha % ao Fe, rot . . ; = % st {3 3 @ a, . on ea t3 G wv it ie ro it ene x iS wy ii bp Oe , © O wt th a : . z Bs oS ee Mo Eg ts Poo QO SO a G OF fe 2 ; Gg ss » of f ee oO RB Fe oe wow oe & 6 mw © &© 8 ££ 8 € £ ZB Bw " A see . ' , "ie Be KE ¢ 3 fey 4 ce fhe A . Oh G Oy CG in te 5 Fs 0 5 0} Ch, 2 itn 1 Fa ;
! o ti a . 7 .
SM rd OG Q MDs HB Mw Yet Bg eh ned . 4 t tha ms ha i Oo i ond OD rod r~d x ' 5 a ae aU > ££ 8 G 8B oe | tM a . es) thd Be ¢ - m4 B rt e . ot we os en cd i oO ' Mu 4 a co 0 rt AS a ped "i 4 iD Oo 44 be4 Pa ay bd : r Ba ent ; ty mo a ned hy rt vpd ( ' 5 oO rf 3 Sa ot > ae sot v , ved 4 fe % fe 1.3 o i oe , . * Oo Oo im OS eG tered 2 6 p 6g © - 2 Wy $f fs 7M oor ir os ' ved sed . Oo, Th © "4 4 on x if + "4 , to 3S ) C 43 ne ne © #7) Ba & GB oy " a ty a 43 a 1g o 7 et Do 44 no 4 QD Mm of Unt oO 4 ms cy 4 Bg - ; ' $a Oy Q : M, a ad ae at cy SS Cy foo) if ms + a 3 He ay ( ig @ oad - at yO > Df wh ¢@ & Be OG Be oR mA te yp & S a @ 4 a 1 + kA oO 4 bee 4 wd Ne AG fe a} wT a © o vy OB Ub OG q aw Go sed os 3 } fe ford 5 ved ny a * eee) ' aa $4 bee 4 Ch ard pay tf} oe fg. abd w rd Q C ef 3 UA < : &u 42 He is "5 H i oe m4 mM hd o a ~ By ao, "O 8 us e) ' "| Qo SS 6 GB oe ~ 4b Hat a Dr Dp ee Pog 8 Fo 8 & Q o 0 8 we Go Ho @ iG @ gy @ GC gyi ts Hg fa Oo 6 oS. oO & oO " c es 4 ord $3 Cy vy 1 a . .3 oS i =~ fy pg D i bea Sa ry ¢ "3 has ro . ud we &2 5 3 a S . tee 45 12 ed oh os pean "ed cy eed 3 =f het we O tt s ae ty a © oe 2 a ' M4 4 ma CG & & tb %s " Q GS te tp , hy Cha * stg a & Q o - } a fa 4 bf or 'ed ie " r$ me vod J Oo a i - roo Me oe i C0 gt ep wy oC . 3, 3 ne oo, im ~4 wk is ip ht o> '4 ~ "4 ct tA e e oO hs Hed fds Q cu 43 a me i, ha g ka 'gy SS 4 QD 4 C3 i on oO a . th ey "ed vik re cd et, a Sa ee rat A food met m ord Lo a Poe om le po -- @ xe es Ow OU tO gc om & g &§ @ FS Ph ® » B& 5 SG vo e fe Ne 8 ae pe BP ep oom 8 & Bo Sort Qg fw RS HS Oo a} ms) Oy 5 © seo Shef 4 "rt Bel hd ad actos 3 red - shy orf ee fy ao ye Oe yg » O BoP gy Ch SS ze © 2 oO -«~ @ Oo Gi wo, © & a tht 7 we @ aD qs a Ch; Oe ° 4 i) re: Go 7% 5 wp Ry » 7% c $ me 44 fee / £53 Qt yi @ be eo ied ord preg a} a
-- CC a €& 6G Dye o 8 » gg 8B B&B! Q pe a a g a sot ted a 13 a ay oO ut oO p DB we 0 = GO q 44 Be ry " ved by, 4 oS vr sed cs a ui G3 . 4 orf 4 o cc wd QD 0 bn Oo Be 4 it ro a it Qa za art % 4 bo o 2« 4 oo 8 fo a we BO a Of so Ek oot Oh yp . ¢ pen cond orf gy aes ; ei & fut a £3 er 4, 5 U©wlUlUUlUCUD 4. GO OE BD Dw + Bet 'A %, > 8 OO BB w eG EB ORD @ vi & ms o ' aD 5a om us a8 vl 2 $4 8 " ; sch a4 - es - Y Sg cs @ ' Q (a 6 foe 2 J a 4 GO. 3) we o & oA ~ "e Lar : wt hoe 4 va 4 Md i} 6.4 sped o & « 86 wo © 8 8B BS BS G&G PB Hr ri @ GS & @ 4 OG 9s © 3 tes Khe a ws my oC i 6 " Of vy O, Se oe Do 3 UO DO & 2 BS RM oF th Ba See OG Od Nos.265 & 2662015
386. Power of the Appellate Court. After perusing such record and hearing the apoellant oF his pleader, if he appears, and the Public Prosecutor if he appears, and in case ofan appeal under section 377 or section 378, the accused, if he appears, the Appellate Court may, if it considers that there is no sufficient graund for inte orfering, dismiss the appeal, or egy (Oo) in.an appeal from a conviction-
(Dreverse the finding and sentence and acquit or discharge the aceused, or arder him to be re- tried by a Court of competent jurisdiction subordinate to such Appellate Court or comunitted for trial, or fii} alter the Finding, mainiaining the sentence, or (lid) with or without altering the Finding, alter the Mature or the extent, or the nature and extent, of the sentence, but not so as to enhance the Same,' tft zi ie we 4 3 en 2 oa ey 3 J : fe Tt AS per the above noted provision, it is crystal one % & ~ et " ee . ae fd fe Se . ae clear that CMe Order OF convickion or acauittal 4 wi sty yl ee tom + " : a } is "~ e » on ie appeal and this is also ane of the ressons that Une appeal is treated as a continuation of the eVacence in Ehe matter. Section 391 sub clause i 2 FeaAds Bs under:-
391. Appellate Court may take further evidence or direct if to be te aken.-(} dn dealing with any appeal under this Chapter, the Appellate Court, if at thinks additional evidence to he necessary, shall record its reasons and may either take such evidence itself or direct it to be taken by a Magistrate, or when the Appellate Court is a High Court, by a Court oy Session ar a Magistrate, erat ar lear ¢ Nee? cele:
~ OA Nos. 265 & 2866/2018 ha , ° 3 theg Gi oo "4 &4 ret r - bed wt hg a 4 ae i a ? " a 43 % nad tt mA u oh Oo et ye re o C 4 E @ , 42 4 mong "F4 4 $3 "t G SS Ch g 3 a iy os ® u "CG us es es S& @ Sg M Bo 4 Dg os a NN & + o ; Ch : - @ 78 ,» 45 oS wl O 4.2 if} © os Gs Sod og | 8 g aA Ss ri ccd 4 5 ay - of % 1 ae 2 bd 4 . O ia wo Q rye o 5 GB a ie het 3 aa QD SS , ry; ea cA ib roof © ~ at aS ay "
wn 64 Rye vad Qa oes ry 5 ms Sa . m4 ns fos s ; Yi 4 ; re gn r i yok opt fea "rd + w i > yt 43 Ae Qo ky ot iS} 43 : et oa w . Sa ia : orf a ; ca kg > 3 YD c 4d ci ™ 6 fh & F S&S O& 3 F wy ie Cogs 8 86 D i O * 4d 3 Ba an) ny vy $ 44 aged ip 4 Y * rh cy 4A id o eG wy o wt ap 4 i ry a q 2 eet "nd wy et Ly ; on © % a5 pe ee @ qa vy i a be c nt ed ® 43 4 be OS 4 OS ao ¥ hee oO ; oO if ' wed © seed as wi) ral 1 > OC ow RO O wm @ ert g bef et ig Ea 9 i at Ch QB om 43 b at o 73 Ae geod & os " tA ded Py 3 % . @ Ach go om S&S wp 0 SS og wea me OG og v "4 9 8 bo owt Be Go 4 bs oe hed ra 3 * x il i 8 a os Q c my s sad gy od iS ic % ; ad 4 Ns Q 2 wy a ' 4 Oy Fra) a ce Hy y ad 4 bs , D 4 ad ° rh, ' : 43 ty <G Q 3 ry $25 an RY . Oo OM hea ao ved en a need =f Bie cs 23 % by Os bed re i eet 6% ri ad 6 OQ +3 us us rd 4 " © a o © fa ved ae . y tn Pox a} cot , D id As 9 G& yw @ 8 e TC 4 > BH os as So -« ® 9 @ oO O, fe Pe @ 3 i "4 fea ig a3 4 3 4 Go da gy pb tt © vy gO wo aa oO ss So of es oe 2 © oO CO Gy & "ig! @ rd
4) 3 2 i yo a € . a ao 9 © § » & ae - eo a " Eg ® 2 8 Af 4 Wo gt wm ood © m af ond o @ Bo ; oo Oo 2 rs Bog a ied Q pep B 2 SO m om 8 BR O os a0 be ~~ Hed © co A et be vr oO ot , % 4 C3 v Sh a Pe Q w a as og te ed a a 4a o wy et et yO po se 7 od bei } 3 G 4 - 4 O |S Bo & mF Gon od » Bags : G a 4 9 8 2B ¥v wo A @ ut OG 4) or a o ro ved a a ay So oe oy oi eel 4 m4 "3 ; a oy mow fe IO E+ = Oo AH ee (3 rt pe ® i bs o ard tj aang wpe Oo et 5 @ Gd Q 5G 6 ed ge * e DO 'goG . 6 a 9 o &©§ | 8 & 8 & | a at 2 in ai ty r "A wD a so > te ved e mn om Lg ve « qi ch try we O a ned a try a ¢ a cS "et id rw G im ~ 5 " fu : 7 \ i bef , e : a . M4 it 7 ooo €@ £8 m & &§ 2 8 § 2 S&S & Hm € FG a8 2 » ME MD 3 eel & 2662 5 S28.
No ss QA 38 ; os . , 5 ' c % i ha rt the Bo eg j QO 8 @ 8 @ f to ow 2 0 DY ny O 3 @ uy OO @ Gg @& og ; cc 3 rs a i o eS Ha ae os om ws ~ a OG "4 { 4 o } - d rah ea ret 3 and oo + ry tt 43 3 ae tS 44 1 ved om ot a 4 dd w 3 44 rd 4 hel $4 Q 3} es * Z , wa ig ted 4) og A CF wy Z 4 4 : Ma YD o " a TC 4 : OM OS 3 ; on 4 9 9 & © aR by a ee So @ Sly CE ; ny u " 5 xe es weet m wt im vet sy Qo : a A - a z yp 0 % ce oA "4 $$ ahek a 44 ei = werd ts : ' + 4 res os g eg AG sped 3 ret eo % as red . ene a {3 Cs KS # ha } ct " Aad Ae 4 boi ' es $4 ; z " gy Eg nn Goma og & au ook Z wt OU oO wo ® mn 4 Oo G@ & Sg cg y c iD ra . att xo 3 n @ Ad a a Ch 43 AO ne © ® Q 4 oS is bd $3 ka 4 Ss ey rl + Cc ' ig * e Vy a y Se 6 dt og 8 OD lwp ' 2 iO ss 4 ion a Z oO , ey 5 2 4 gs vo "4 & wi art 4 a 3 Oo 4 "4 ea rs Z . ot Sy 2 e £3 ES aed i, Q : ae SS a 73% : % oR e Y : 4 2 fs s $3 se ed Gi a ee) ih ; : 33 fs 4" iG eed 9 re °4 g ' y Le. «4 ' 4 m1 "a pd angi be i Ma yet bas ag (so 5 : Ho Tw py 8 8 EG oS os -- 8 0 & 8 8 OR y : 4 4 Db ded te Es "4 ie oy x eed tig 4-4 eS -y gZ \ o B ° QO bel a be a - Bhs st mm n 3 "ed re g a ns So » GB an ee i a * y & rd "a ie Sef KE ogy te 4 my fs a3 ; aad am mG cs v4 woot & " y zi mt DP 43 eo 3 a Hh Pg Oa gi Y gs a) y " 8 8 2B 8 og 4 BB ge Moy mS i Boog Bo a y a Ge og Gg Sf Oo @ g 8 - 8 7 BS RA 8 Fao is | o & m @ GC Hm "ao TP 8 @ 8 4 = "8 om Bg 8 oy ht y gs "Th woof Wy -r4 3 @ a 45 4 reed rhe ie feead * fo te oh me co an aq ye gy we . ; ai 03 @ Ja GO rs hs iy hy bod o 43 ix. * y4 y ' orf 4a ee 13 - Lf $d O ' weed eo adea yg oad "y $4 rot 5 AS sy hed . c 4 ed oe ) ¥ : wy bs 9 a 0 ped a Ld bs 3 7 . 5 « ut % a o g fs oi . ct 7 Fa) 5.3 4 ra # kd ' Q 4h a 44 ' 5) 43 - 2 "D ey m co od o rd a od ay o od oO 43 + 2 ny <4 a L Go i ha i) 3 ap mm €3 a cd md a 3 res f ce mS a & y 3 " of Ch, 5) 4 CF @ a) o C3 a5) Oo c sy ube y 3 > ks re 'hod <4 Ci An oa @ he vet red w y g} 'y w y , cd a ws us rt thef A oy Leg * 5 " oy ae ng rt] * a ng iY 4 «GO ge HE MG Coors rh a BO SS gs "4 5 a we 5 he " 43 Shi xo A r ig & . oA 3 ns 5 Ca iM} ty a # 4 ay c4 co itt da th ot ca OQ } 4 yy © : : ° + ; cw " C o ms) Bode a ee ee ee es § §$ eo ~ - SB a 3 oa a x ' i he oO be Ex my ? A a z ad rs 7% : ti} 1 a 7 Mi a co mg tom 8 Gd g GO POOR i wn oS ae u 3 2 7 O 3 GC 4 g f Oo 4 Sp ag Ww oe FS 6k . m ad Q o 3 £3 sg z . a A a Q S fe a a yy ae ¥ A As nad cd ved 4.3 CS ry 6) @ £ : £4 43 ae , ty Qa rs > yy a ho he ee i oh 8 pp 7 Oo @ ' LL 6 aa Es cy a S e Os w ir be mh OS Oo oy Q wy ® Mo C3 Me oe 5 & 3s ¢ # & GS 6 8 SB 0 © 8 BD &€ 8 4 mm G& Ff Bo _ $ 2 a + ' we "
_ toy ns ded re) % ' :
Poni i ed Lf @ 4 " , : os ard 4 = I 43 t, oy » r, ay i P , ey ff OC @ Ba yg fF Bf BS eB he FG BW Bw BG © B St 3 " } M + es 3 or het gf Cn a we a ys " & ey ct spd 4 & S + on i need ¢ o we me 4 4 arc 4 " Q oo 8 9 » @ 4, 6 a oe % os 7 ® ar ay eyed oy vd e © oF in} 1 wQ GS C7 ; G my m 4 uy fea . - a 5 Yo se 8 a 8 'v4 GQ 4) sp SG PO 8 ew FG yg om oy 44 syd £2, fea i + oy n ig oo oH oO ea a i 4 ty reed @ a on 5 «2 my ff tp ge & . se RR oe bh fe O 4 = HO Bg G vf BR GS a & S 9 o gs Goo 4 G& B F 6» gE fod) mn * Q "US od yd Re 5 Oo © Cy B a a ra t ars . " * . i " " cae oe . . ad Be the p 8 « o 0 & Gow Voc mi dt Cop O % 8 & 0 , - } - i. a 0 om * a - bea : a @ Dp ity 7 waa e oe Shs oot tt 3 ; es * ttl ms OQ 3 C a @B " ec B oS et rad ag nm whee a eed 4? Oy q : tc red zs bet oe vy ip a 4 5 8S O | « £ 8 @ oD yg q $3 o r3 red Ud ey ro te , "re ia O i} Es) ' Ra @ oo og rod 0 Oo Mm pnd Do et > ie wn ey ~ 4 a 4-4 "4 Shy re) Li CO by a 4 an rd o 3 DP " v4 : a 4 ial '6 + + hy G ws ip bos bay ' @ ot ms Oh:
4d oO f vl HA 5 ' im i . Oo, § SS oy ie: As Y oo % red ™ ot bey v8) D O ay iB "S i Ww a ad ed ee 4 rj ms Y n o & "4 Dp oS & ; te shed . 44 G ted weal ce g - She4 oe ce a it ve nae co co Os ayes wt c C re: Ch 4 wet ome in ky a cS sped p Fen) © io tj 'O a wy "x a a . Ors med . on ad i} © ee wh peed o) Ci 8 yy € os i, zi is OC. Oo yea a £3 Poth & a . . 3 & a gq o £ ib wonte RS 0 g) S a 43 aq o q ' a1 uy
7 itt a 4 Fre) a "ia Ne HO . ae an | wt oe g2 wt a fra on " Qo F wd OR 5 @ ME sed 1 a a 7 ki rH oe fh , od a bd qo eas as 2 eh 3 Pm) o < gs be io i) be i cs y _ ~~ QO <4 rs ; : 6 7 | 5 S$ 2 fe Fe yo yg , pH mw § § 2 og QW ' ; ve 4 i on n " ; 1 ~s veg i oY 8 fo H og YG Bo >» op & & FP BD ww w& 8 & x Rt Y a @ CM a = % by EO - ec > od Hoo 8 3 8 f§ Go 2 @ 8 eo € 3 § & YF 6 # 8 Boom 8 TY 8 8 6&6 Gg Bo mt og GO Bs 8 se ~ ef 4 & oc a 2 43 ge GS & Be Pe EO 4 ~ & 3 & FB GC Fw A ke Gg c ci $.4 , & % AL. oO a3 wg Oo er 3 w t} by, o 9% 4 2 3 5 Ulla OE as ® wo >. 4 Se anf 4 Od yg % ve od 2) 8 a4 ro wt ved . of i @ € = . Oa a seed KS a f S&F + @ og «@ B go 4 + ed ed @ OS 5.4 . we , Y "es wed ' ved ; eo on o © "SG eh BS ok gy OD a 8 BO BB eh et Ds s et oA a by {3 tht oO 4 we W a A bd CG, @ ci ef g "
es - fe a ce @ > « 8 & ted SS ef 8 8% | & eo om § # § FJ & FF Q e . P BS Ho BD BB er te ee ren Bs ms si ' - ra ' « @ 2 w © i , aod try { 33 an ~ Soy rs hog a &% oof i rd @ " " f @ bed wt ay a 73 44 "5 $5 gs try 4 rhs v a b4 vet tr @ "ed Go 62 ' BO md @¢ A DB eo & Ss G 6 S&S &® G& % 49 O4 Nos.265 & 2606/2013 \ - et + wrath Foard oy kro $ Atte AR fe eb bows oF v Lt WLUNRSLAG Che Leave enceshment amount. In Suppert
-
mo Rte rem Pont oe 4 ayer F Soy bes 4 > te OL ALS CONTencion, TINS appilcant Has relied upon 3 t ' eh aro 7 rs = " tea exh oy = % A a a ee che jJucdgment of Balwant Singh (supra} of Delhi Hi ay .
t applicant under Rule 3 which warrants aes - "
wiry Pett oN At me FT weg Ss =f *. t 2 > VICMMOLALNG Of La Gira. kes, LE anciuqdes tne 5 "
lamira anes ckhmant - ~ Ys ' < wae LBave SNcaasnmient BiSS, A Ls SUBMIETeag brnat ;
Foal Ste + ont hey :
SLACEe CNe FYEsandenh Nas waessed order urcer Rule "A, haa y * on = waikhRAT A TANS ccm Bowe 4 wae Toa de aoe 3 CO Wlthholcd LOGOS ~aoSloan GE ENe SPDLlLcan ty OU as ae. ae -- sor ~ 4 Ae -- ral ~~ 18 e€quivalent to comolete forfeiture of his fan ~ wee es 2 pet see Ao Ye f Vos ~ rs, > entire service and therefore, his leave SALary sion a@s enshr4 qoin RBule 32133 «Ff SLOP AS QMSNLaNea Lh Sule oS la) of BULLE LS produced as under:-
"39(3) The authority competent to grant leave may withhold whale ar part of cash equivalent of earned leave in the case af a Government servant wha retires from service on attaining the age of retirement while under Suspension or while disciplinary or criminal proceedings are pending against him, if in the view of such authority there is q possibility of some money becoming recoverable from him on conclusion of the proceedings against him. On conclusion of the proceedings, he will become eligible fo the amount so withheld after adjustment af Government dues, if any.
ggg gg wry... BEEF HHH 2015 i f 5 & 266 5.26 a ¥.
NY OA al tl aa) " rs « @ 43 i a G @ Q fh, Me srl 54 sof n . the by 1 oh wy a She by Oo ts . S a ord wo u wa me ® 6 +) 5 8 & no Oo >" Se a & Q PD woo G f S m fa & a ad sxe} 7G mn ty, ; At @ ro ' " bee = nd ( b > j : ' 4 a is w wd A a p O iS e . g is eg be a as ¥ a SS C3 ks i ory act " - 4 ot Fe seeah pea Ch ct a " 13 a o UG . © es ¢ fa 43 © 4 © es Y a § o a fg co o 2 a g & 8 9 ag 3 i £3 @ @ Q O veh ny rt ps OE c vas woo «§ 3 BOO Gon 2 on 2 6 Ge 8 ~ 5 a4 a e & be en $4 i @ 4g} +d eS a) c ' ~ & a G. 5b «a Bg 2 68 a q OG 8 6 £ Oo & m 4 xt 2 Sa Q) u ~ © 5 si a oa ~ oy s & sy @ as od cs v fe a 4 oS ° 43 3 O 3 Cs oa i my " a4 4 . fest ah - . oe a a td qg my G z o 4 go Of os fe "4 ' o * a rm om 4 $4 a a @ 3 3 - bed c a O 4 he an © ef & wd mG oe OB oO eo 2 a » ° o ¢ 43 j ny yd & 5 " ts os a , co ie ® 1 we 43 hed aw 53] a b> O LD ~ ct ed w © i a a 2 . oe o @ & ; vd ord 4 2 a i a3 'i @ 2 po @ he rf O 3 we og Gos » Po iE H rt B Ss a : 2 G8 a ew re : $ & 8 be 5 oH 6 & yp tp ha GC ez red t Cs Soy 4d 3 es 4 we m5 on 4 43 re o 9 2 2 » 2 & a & & » g ¢ ° a 9 4 eo @ 4 sc & § & o § 2a eg Ss uO a SF 8 @ 5 gS <4 % i ao & 4 5 Go; S ee Dp - oa nr es ft Q 5 hs Y % i by @ at 4a 2 'pl wv 3 4 a & a zs a a Mt & . * O . na ed aw vet % nD 4 o good i 4 m i LA cl uw . ti a Ch '5 ie wt GS & a y a bp OS p o& ® ge OR 3 Oe o wy @ vd c 5 & a a on in ye a itt ned n , DB o a mS ed pe ~ & 3G o, i 6 } vn ~e4 ge ood is ae oe 4 a Ped a tf a % u w ° Z Gord ae | OS am OU a oA og i a nm & ih i s rf mS a UD 4 @ or 3 «4 o po uo «@ Me Ge Oo | mY oo m oy ns M4 rn OU a eo is) a mn wy i 3 e r 2 "5 Py yep QD 6s cS xp @ bed Y eh ky, ee sn ~ sof "a i ea <4 we G} ~sd & ' wv ; ot O o o B os 4 chet f ' 4 i re " cs & GB ; 33 4 % ¢ ' a wy u cha ' os 4 pg eB a gg Pe 4 gS 725, 8 ooB Qo & h 2B eon sg ne S 2 8 4 S 3G BY @ s gq fo 5 5 ° q Oo FG B ob Ry 5 ° p 8 5 & 6 gq £ 8 o o % 4 os , o * 0 a oO5 eo 8 Sg Qo & § © 4 g G 3 OB S$ » & Se ¢ Bon oe « 8 2 4 © i) egeed x te 4 on bea Q Co 5 :
Oh Boe mB OG a a 2 f #e veh OG o te w 4 + . } - dey had or te wt yf or 4 = a Aa uy we ot % 4 g "4 @ 5 SS gO & eo ow @ 3 na oo) & B 3 Cas ic « = uM a @ - et a $4 we fa woot oe 4 O 9 & how. 8 a g EOF mea hed ei oO wR ? £3 i's: "rd . Me ct it ce bed ra id Gi eek gq) pet ce fos $3 * O "2 ns MM es oe) 4 oy Cf OS ed es et
- 5 fe tS C 3 bf @ , 4 wn oO 2) 2 ths ae 0 be y pe vt " , 4 re ) S48 9 2 Bw @ g fe 2 oO © = " © 8 5 0 ae Bb © ¢ me 5 OS re GG my PDD @ mM j nd rd ed & . ' 4a S ba ts ' re & n in ts ip j BS 2 mg aD - O 3 CoS oO HS pp 6 yO "sp ¢ en a cH % ct oS * " we - "eo "p hy - Z a & re 43 2 4 ie a fs BF 4 a. 2 4 4 o o nt b @ of j mh He 8 Oo 8 a B ot res G eG 8 Q * i 4 a "ed vo " a er es 19 fh, weed " 4 CS ny OQ ort ow :
wot gE we MR eet a8 Od bs a g "Et gy gs 6 7 Ug oe SF & Dm gy Bo 8 a4 or 4 gf 4 & L wo i kegs 6 a a oO O 6 a ¢ Bo 4 mq OO 6 8 mw | . 3 J £5 a ea nr Dw ae) oa aoe aged 3 if a i MS $4 @ gB n "3 a 5 od en an'? bo eo go eo or w | Go Dp p Go Boag any. Bow i 6 HO Tp ~ 2 ue Z a pa 5 8 @ 5 8 ,g 8S gh gee gt Sy 3 iG my 0) , oe o 8 &© 6 # 4 9 8 2 By 8 y ea @ g 8 8 8 yg » wo oS £ & e Bow 8 ¢@ ade 3 y og " GF @ 8 8 8 8 8 ¢ © "53 5 8 & GS BG 3 4g L 3 G4 6 So oe o Bw Ss Q 8 y mao £ BB eo a Mey yO 6 o * A gd -- y | ht cr om po te age a <4 4 : ; yoy os ex AS oa 4 "id o ' a eo ° "4 ab A E 1 eS 4 v a wy Say o poe Me 6 P wa 4 y
6 o we Oo vet yy S jog "8G y oo . hy Ee vet 4 uu a - oO ins a 43 oe y Oh ~ , is G4 ch mo r4 to OY } @ . gy 3 oy hg a : a3 3 > oy : id a a ~et i oh Q G aca y ~s c a3 "a ne 0% vot : bd sored a re a Se ' iS vee] Pas 3 a y s 7 23 . do a ah : oy he ree 4 : Ps id ; 3 yy rm oft 0 3 oO o : ~et * ie yo : 4 . o At o yy 4 fe by O . © on a O a i 4 a cS a ty cc rs 3 me on gd ; Bo - . i) Bg Ly yy rd boone ae 84 "i ey 7 42 oO a 3 co he z y wo ' Ke a is x MB ) it t Bo wg 43 y , wm fy, C3 cs x wo to / ce Ed td Fen) yy £3 ra bay mH ~ @ L ~ G: bea 4 wo yg vy 42 3 " ne ary oN) os) M4 tS +3 eh ts y eh a ao m n et ge 4 ff . @ a , . he 3 7 oo yy a, C3 Gs is eed sed ; * a a ood ree Ud @ bea fed o ¢ a 4 beg yy reed ved x "3 ms} ws . © 3 fae 3 $3 a oa a vied set yy . ted e an ; ge & wd ms i CD 6 ie 4 wv 3 £3 el a wn i My a i) 'et Q OG ved ie) * fed % a . ¥ fe wy oO orf eped As rhs LY oo £€ 6 & a Thm 9 4 OG 7 FF 2» | Sf Bost mg KE 43 : yy Sa Be » OB go i MO EO BOO 6 | on os mb 8 BD on QO 8 oy a Gf se a a Oo e & y bo BO a "wy O wo 4 5 8 on OD fm Boo LL o "ed a re 7 te an j bong SS 3 a a} i hd © 5 6 4 Gy x cS yy gS Oo ° ; . a "3 ' « . £35 ; t "4 n ea yy a bes " g 3 & od 4 . hd 42 o ' cs $4 a o " % Ba yy ie i a tu i) al be w 2 ty a as 4 pal 8 Oh a gg ee i st Bed us yy 4 3 D 5 ve 2 a Oo Ka " o 3 Oo y ord ig i a < Wy o} GO BH -
& 2662015 i wa G4 Nos. 265 & 266.
wy = RAL + bits nS y Ons & % t Se ee Ae sh © L ions yd = oI a ob bt a re ve 44, i 1G ord cys eed he teats rea &i $8 LA x (Ravinder Kaur} iDr, Bhagwan Sahai} Member {A} Member (J) Ma.