Central Administrative Tribunal - Cuttack
P C Manohari vs M/O Railways on 7 August, 2023
Tye a x yey * ry > Pronounced on OF 08 2022 Manohar', INO he ark, Sriram Nay
-Yersus-
i. Union of india represented Srogh its Jeneyal Manager, vast «= Coast' Railway, Samant Viha Rall Vihar Chandrasekharpur, Bhubaneswar 5 LP 1 a &. Divisional Raihway Mana:
latnl, Khurda-2
sp, East Coast Railway, Khurda PRA isu, Road, At/Pa
3. Chief Personal Officer, East Coast Railway, Rail Vihar, Chandrasekharpur, Bhubaneswar. 751012 &, Sy. Divisional Blectrical Nhurda Road, Ags Pe on HEENEaY (b 7}, East Coast Railway, E soo RESPONCTENtS rsel yey 3 x e& taki + ¥ .
unt of Rs, » YT Pee Ry SS PREC ox we yi
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K Ay.
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SUhty % "e > 4 Arg him ar ahoal ux De.
R includes [X R retire) s
2. OROE THIS ation was made taking mite ¢ Rae t iN & palo x aay Goortunig Nn Pram! Kumar Das, Member (A) Respondents seeth 's 1 ¢ t vide ie pice Much after his retirem ¥ eard
a) being | Peg RES wate ASS es $ te deposit :
% 4 & rater as tnty W FO Fy "y "$ ¥ "Ye yt "FES SVS Pee Raye oy ane mere) eer MK & SSG 2007, 26.04.2017 and 284.2019 but of no avall. Hence, he non -- eos Pes ore: Ses TES yad Ey gs ag & Are Cyl F ff an PPPOE oven bed - approached before this Tribunal in GA No. 260 /Q0325/2018 seeking elie elon Fae wedi esy gab fixe VSSTURE ec assy aed ds mawsmtincs ess of ~ dreehoan for release of the OCRG arsount and im compliance of the order dt. 29.08.2018 af this Tribunal. The Respondents considered the representation and paid the ' PAT Q he ad Af fe Reger eikh O44 70.2018, by withholding an amount of Rs, Rs. GF 21 /-, without any interest for the delayed paynient which he was entitled to as per Rules and Low. Further, if is stated that no Electrical dues was pending a eye wy ge My ° 3 oy Rey yeh waxed by dae. 232 vy ek Oy ee MP ERSTE eve EQ against fim ard, therefere, withhalding of Rs. SF 20.70 alleging te be the outstanding dues af Electricity charges of the quarters allotted to M8 him is bad In law. Hence, by fling the present OA, the Applicant has "iy To quash the order dated T4.022019 under Annexure-A/ 13;
(i) To direct the Respondents forthwith disburse the Iterest on the DCRG amount of Rs. & 10, 404 /-
from OLS is to UH dis i
04. TO2OTS and according! Vy pay him the interest @ 1D8 per annum to the Applicant;
3yon gee rd Poe fon om i rt cS Meee ok wok race Y ue vod wr venal Rea < AMAL int of p CRO of the > applica srt of Rs. 8, 72) with Inferest af 169 per anaum:
{iv} To pass any ather order farders as deemed fit and praper for the ends of justice."
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3. Heard Ld. Counsel for both the parties and perused the materials
4. Learmed Counsel appearing hur the Applicant has submitted that ne he Respondents downgraded the basic pay of the applicant at the last gart of his service career and sought ta recaver the differential arivunt fram bis DCRG arsount without giving un any opportunity of being heard and, this, such revision being contrary to law and mandate enshrined In Article 14, 16 and £1 Is Hable to be quashed, It has been contended that recovery of the excess payment made fram the DCRG is de hors the Rules and Law. As per Rules, the HERG amount sught to have been paid, even after recovery of the amount soon after the retirement of the applicant but the same was paid only on 04.10.2018 that too after disposal af the OA eartier fled by the Applicant directing the Respondents weer] Soe Pana oy 4 7 ; oe on fea ap Bs wr ores ht a ree ppd ig, went, fans eo 2 ev oe o4 wen wn fn, we saree po * a <* se tas ted ; ae & A BE 2 a ee ee - a a 08 oo
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Mm hoon' ~-- a Sat SS et hone Re geet Snel po oe oe teal op fen, eet Seer wee in pe ne wn eee am Pac 7, tat 5 dent ae! 7 nn we Pie! vat pon re a3 pnt 'ail wt Se yee Ld tt ad How. aed. eras scsvel, Sood on ad Breed ns hed at bar fe ey aaa hot fr 7 yet "sah ae te. aged and 4 ped at oe ae 5 oe cas ae Phen, pa rs eS Het rand pees at a Qe fea) Soa choos psd LA bis S von bon ee ie vast ca got oped oh oa ah fis ea tp " ae --- et a Z 7 rm wee a3 * 'a 4 Nee 7 meet coed > wer, me a AS ret ae * J Fea anes OFS * Sat be . yen rats " Lt ae Le ae el "¢ a ze bes Pi ee pen LS 25 Ks fois OA z ed 5 Ss daw " a a ° °nath Sees eg ae te, eek , ey 2 s C4, and fon Ge see, al aww, "pen roe? ae, nd at eed ages noted bood deot x poor nen, re nance, og ret Faint ow Fogel omy % a ea es me Loon ev: on Wt pees pares en wt ge AG esi ry, Be Soees Sree spree, sip ret Pa lags oe, ion 'sa "
¢ fa ah Pe ye Pg cap nak Ane? Sod aid es poe pa pee be ae Ce La yes acne, rx : ee pod Pa 'at een on eon o hoe be Cy aan Saad ae Sot oS cas) Rules 1993, decisions of the Har'ble Apex Court in the case of &.A.0u Vs. State of Haryana, in Appeal (Civil) 1684/2008 disposed of on O8.{1.2008, Or. ASelvaraj Vs. CBM College & Ors. Civil appeal No. 1HU8 (2022 disposed of on OLGS.2022, Hon'ble Madras High Court in the case of MSubbaian Vs. The Commissioner, Kumbhakonam Municpallty & Ors, in WIPNo, 7985/2007 disposed of on 06.00.2011, Hon'ble High Court of Orissa is the case of Nilamant! Mishra Vs. UQU& Ors, 2O22(Supp.) OLR 500, Debendranath Mohanty Vs. UQT & Ors, W.P(C) No. 23333/2020 disposed of on 26.07.2022 and of this Bench in the case of Bidyadhar Mallick Vs. JOE & Ors. OA 339 /2019 disposed of on 34,02.2023. Accordingly, [earned counsel for the applicant bas prayed for the relief claimed in this Q.A. > Per contra, learned counsel for the Respondents has submitted that the delay in release of DCRG was not intentional or deliberate but for the reason that while processing the pension, it was noticed that the applicant's pay was wrongly fixed long since and, therefore, after correction of the mistake if was deterrnined that there was excess payment made to the applicant towards pay and allowance and electricity charges, which was intimated to the applicant to pay hack rondents ta pay the interest. Insofar as electric curments Aled by the anglicant in 23 eis a Puncdaywteie Seer ofan de saat Tseorst oe Aware: atirers suppart af electric due Clearance is not legible sines record shows mane after deduction af the dues, the rest af yHesnd is met entitied to the relief sought in the OA and the GA is Hable te be dismissed wee,
5. Considered the rival submissions of the respective parte & Needless to state that the Hon'ble Apex Court in the case of State of Kerala and others v. M. Padmanabhan Nair (1 pleased to hold that pension and gretulty are no k be distributed by sernient to Hig eniployess on the retirement hut are valuable rights in thelr hands, and any culpable delay in disbursement therenf must be visited with the penalty of payment of interest. ft is also well settled law that if rules/instructions which prescribe time schedule for settling of retirement dues, are followed 'tigation can be avoided and retired government % UA Ne. SNL TRESH? of SEE Pes eA he servants would not feel harassed snd, therefore, the Government is x obliged to follmw rules se that delay hi settling retiral can be ay votdeddh JE is mat the case of the respondents that any disciplinary or criminal by fre pending or contemplated against the applicant wher we ynder "S?. {nterest on delayed payment of gratuity i. ff the payment of gratuity has been authorised after Chree manths fram the date when its nayrient Became due on superannuation and itis clearky established that the e cel ay in payment was attributable fo admi lapse, interest at such rate as may be specified front time to time by the Central Gevernment in this behalf an the amount of gratuity in respect of fhe period heyond three manths shall be paid.
Fg Provided that the delay in the payment was not caused on aceount of fail ure an the part of the railway servant fo % comply with the procedure laid down in this Chapter.
bh Every case of delayed payment of gratuity shall be considered hy the General Manager or Administrative Head of the Railway Unit, as the case may 'be, and where the said General Manager or Administrative Nead is satisfied that the delay in the payment of gratuity was caused on account of administrative lapse, he shall order for arranging the payment of Interest. The poswers to pass order for payment of interest on delayed payment of death-cum-retirement gratuity shall rest with General Man: ager ar Administrative fead of the Railway Unit and shall not be delegated to any ower authority.
H i ii} Hg 2 Inall cases where the payment oF 8 terest has heen ordered, the railway shail As the responsibility and take disciplinary action against the railway servant oF servants. concerned who are found res sponsible for the delay in the payment of gratully, §. Was a result of Government's decision taken subsequent to the retirement of a railway servant the amount of gratuity already paid on his retirement is ennance dar account of -
a ataf emoluments higher than the emoluments on Ww hich atuity already paid was determine: a, or bh. Hheralization in the provisions of these rules fram a date arior to the date of retirement of the raihyvay servant eoncermed, no interest cm the arrears of gratuity shall i be paid.
5. Gratuity becomes due mrmediately on reverent and in ease of a railway servant dying in service, action for finalizing fis pension and death-cum-retirement erakulty shafi he taken in accordance with the provisions af Chapter "
wach As per the above rules, entitiement of interest on delayed payment of OCRG is Sin qua Ron. ifthe applicant dic nat respond ta the notice for deposit of the alleged amount af recovery, there was no impediment on the part of the respondents-authorities fo release the rest part of the DCRG by witht holding the alleged amount sought to be recovered from the applicant but this Tribunal did not appreciate of withholding of entire amount © PCR for such a lone period of me.
Therefore, by application of the rides and law referred to above, weer expecially the decision of the jurisdictional Hon'ble High Court of { in the case of Niamani Mishra Vs. UG! & Ors. {supra}, the enly irresistible conclusion is that the applicant is entitled to Interest on the ~ fram the date it 7 hecame due HH the actual payment was made on OF10.2018. In the result, the respondents is directed to pay the applicant interest © per annum on the DCRG amount of Rs, 6.10,404/- from the date of his retirement til the actual payment was made within a period of GO days of the receipt of a copy of this order.
8. insofar as the withholding amount of Rs. @,721/-, since this Tribunal is not able to take any view on the same because this is a matter which can be settled based on the records. Therefore, the applicant is given Yberty to make an exhaustive representation to the respondents within a peril ef 15 days hence, enclosing the documents, and the respondents/competent authority is directed to settle the matter after giving due opportunity of being heard te the applicant, if he has prayed for, and take a decision on the release of the withheld amount of Rs. S721 /- within a period af 60 days froor the date x ' aaa ° a pose oe ord 4 te At pa ¢. ae we aac ee bath dees ore bens < eet yrs, pen ws, atte ae, is whan ves pees Kea SA ev, es Se tad ty ye bal phone, we ee a 3 "tig pond ae .
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