Delhi High Court
National Council Of Education ... vs Parash Ram & Ors. on 21 February, 2014
Author: Gita Mittal
$~7
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 1183/2014
% Date of decision: 21st February, 2014
NATIONAL COUNCIL OF EDUCATION RESEARCH AND
TRAINING ..... Petitioner
Through: Mr.Anand Nandan, Advocate
versus
PARASH RAM & ORS. ..... Respondent
Through: Mr.Shankar Raju and Mr.Nilansh
Gaur, Advocates.
CORAM:
HON'BLE MS. JUSTICE GITA MITTAL
HON'BLE MS. JUSTICE DEEPA SHARMA
GITA MITTAL, J. (Oral)
Caveat 185/2014
Since the Caveator/respondents has been represented through
counsel and has been heard, the caveat stands discharged.
C.M.No.2472/2014 (for exemption)
Exemption is allowed subject to just exceptions.
Application is disposed of.
W.P.(C) 1183/2014 & C.M.No.2471/2014 (for stay)
1. The writ petitioner assails the order dated 6th November, 2013
passed by the Central Administrative Tribunal allowing the
O.A.No.1007/2013 which was filed by the respondents.
2. It is noteworthy that O.A.No.1007/2013 was filed by seven
persons (including the respondents herein) namely, Mr.Parash Ram,
Mr.Ravinder Singh, Mr.Ranbir S.Parashar, Mr.Dinesh K.Tokas,
Smt.Kamal Sharma, Smt.Prem Lata Gianey and Mr.Ved Prakash
contending that they were placed under suspension vide orders dated
17th and 19th July, 2012 in terms of sub-rule (1) of Rule 10 of the CCS
(CCA) Rules, 1965. The suspension was reviewed by the Review
Committee vide order dated 25th October, 2012 whereby it was
extended for another period of three months.
3. The respondents premised their application before the Tribunal
on the plea that the review of suspension was due in accordance with
law on 17th October, 2012 but it took place only on 25th October,
2012. As such, the suspension not having been reviewed within the
time prescribed under Rule 10 (6) and (7) of the CCS (CCA) Rules,
1965, the continued suspension beyond 90 days after the issuance of
the order dated 17th July, 2012 and 19th July, 2012 was null and void.
4. This contention of the respondents was accepted by the
Tribunal placing reliance upon sub-rule (6) and (7) of Rule 10 of CCS
(CCA) Rules, 1965. The Tribunal has also placed reliance on a
pronouncement of Supreme Court reported in (2010) 2 SSC 222
entitled Union of India and others vs. Dipak Mali wherein it has
been held that by operation of Rule 10 (6), the suspension order
would not survive after a period of 90 days unless it stood extended
after review.
* The Tribunal has concluded that the explanation of the present
petitioner was not convincing. Reference has been given to three
other orders passed by the Coordinate Benches in similar
circumstances, accepting challenges to extension of suspension on a
similar ground.
5. In this background, by the order dated 6th November, 2013, the
Tribunal accepted the challenge by the applicants and held that the
order dated 17th July, 2012 and 19th July, 2012 had become invalid
due to non-compliance of sub-rule (6) and (7) of Rule 10 of CCS
(CCA) Rules, 1965. The Tribunal directed that the orders of
suspension in these cases would be deemed to have been revoked
from the expiry of the prescribed period i.e. 17 th October, 2012 and
19th October, 2012. The Tribunal directed that the applicants shall be
treated on duty on the aforesaid dates with all consequential benefits,
including arrears of pay and allowances. The respondents were
directed to pass an order in terms thereof within a period of 15 days
from the date of receipt of coy of that order.
6. We may note that the petitioners herein had sought review of
the order dated 6th November, 2013 by way of R.A.No.193/2013
which was rejected by the Tribunal vide order dated 24th December,
2013.
7. Mr.Shankar Raju, learned counsel appearing on behalf of the
private respondents in this writ petition has informed us that in
compliance of the order of the Tribunal, the petitioner has passed an
order dated 21st November, 2013 revoking the suspension of three
persons, namely, Smt.Kamal Sharma, Smt.Premlata Gianey and
Sh.Dinesh K.Tokas with effect from 17th October, 2012 and has also
granted all consequential benefits including arrears of pay and
allowances. No reason is forthcoming for why the present
respondents are not entitled to the same relief.
8. The petitioners have issued a fresh order of suspension dated 1 st
August, 2013 against the present respondents which stands challenged
before the Tribunal. Given the fact that the order dated 1 st August,
2013 is subjudice before the Tribunal, so far as grant of consequential
benefits to the respondents is concerned, for the time being, the same
has to be restricted up to 1st August, 2013. Parties shall abide by the
adjudication by the Tribunal so far as the challenge to the order dated
1st August, 2013 is concerned. However, the petitioners are bound to
comply with the order dated 6th November, 2013.
Appropriate orders in this regard shall be passed within 15 days
from today.
9. This writ petition and the stay application are dismissed in the
above terms.
GITA MITTAL, J
DEEPA SHARMA, J
FEBRUARY 21, 2014
rb
