Citation Codes

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citation codes

Case Number

O.A./14/2016

Disposition

Judges

HON'BLE MRS. HINA P SHAH

Acts

SECTION 19 ADMINISTRATIVE TRIBUNALS ACT 1985

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Smart Summary

Case Summary: OA No. 291/14/2016 — Central Administrative Tribunal, Jaipur Bench (Order dated 08.03.2021)

Factual and Procedural Background

The Original Application was filed by Mahesh Prasad Sharma (also referenced as M.P. Sharma), a retired Assistant Registrar of the Income Tax Appellate Tribunal (ITAT), Agra, under Section 19 of the Administrative Tribunals Act, 1985. The applicant alleged denial of the benefit of the 3rd financial upgradation under the Modified Assured Career Progression (MACP) Scheme.

Key factual chronology drawn from the opinion:

Appointment initially as Translator w.e.f. 26.07.1980; promoted to Assistant Registrar on 16.08.1998.
Applicant completed 30 years of service on 26.07.2010 and applied for 3rd MACP by application dated 09.08.2010.
The applicant superannuated on 31.03.2012.
By communication dated 06.08.2014 the applicant was informed that the benchmark for grant of 3rd MACP was "Very Good" and that his ACRs/APARs for 2005-06, 2006-07, 2007-08 and 2009-10 were rated below that benchmark; he was given copies of those entries on 28.08.2014 and asked to make representations.
The applicant submitted representations on 09.09.2014 and 12.09.2014; the competent authority declined to change the gradings and communicated the decision by letter dated 09.07.2015 (the impugned order).
The applicant challenged that impugned order in this Original Application seeking quashing of the communication dated 09.07.2015 and grant of 3rd MACP with arrears, revision of PPO and related retirement benefits, expunction of adverse remarks, and costs.

The respondents (Union of India and President, ITAT through Registrar) opposed the claim, contending that denial of 3rd MACP was in accordance with the MACP scheme and relevant orders and that departmental procedure was followed. The matter was heard and decided by a Bench comprising Hina P. Shah (Judicial Member) and Dinesh Sharma (Administrative Member).

Legal Issues Presented

Whether an employee can be denied promotion and/or financial upgradation under the MACP Scheme on the basis of below‑benchmark ACRs/APARs which were not communicated to him during service and which were not reviewed because the Reporting/Reviewing/Accepting Officers had demitted office.
Whether non‑communication of adverse entries in ACRs/APARs has civil consequences that require relief in the form of grant of benefits (3rd MACP), arrears, and revision of retirement benefits.

Arguments of the Parties

Applicant's Arguments

The applicant completed 30 years' service on 26.07.2010 and was eligible for 3rd MACP from that date; he applied on 09.08.2010 but was not granted the benefit.
The ACRs for 2005-06, 2006-07 and 2007-08 (and APAR 2009-10) that were relied upon to deny MACP were not communicated to him during service; they were communicated only in 2015 after his retirement.
Uncommunicated adverse entries must be ignored for consideration of upgradation/promotion, relying on binding Supreme Court precedents (Dev Dutt, Sukhdev Singh, Abhijit Ghosh Dastidar).
The applicant contended that the 04.10.2012 DOPT OM clarifies that the "Very Good" benchmark is not applicable for grant of financial upgradation under MACP and thus his denial on that basis was incorrect.
Applicant sought retrospective grant of 3rd MACP w.e.f. 26.07.2010 with arrears, revised PPO and retirement benefits.

Respondents' Arguments

The respondents contended that the applicant was correctly denied 3rd MACP because his ACRs for the relevant years did not meet the "Very Good" benchmark as per the original MACP Scheme and the DOPT OM dated 19.05.2009 (as understood by them).
They maintained that the entries/remarks were returned after following due procedure and that the OM dated 04.10.2012 (which clarifies the benchmark) was not applicable to the applicant's case.
The respondents also contended that the applicant had not exhausted all departmental remedies available to him.

Table of Precedents Cited

Precedent	Rule or Principle Cited For	Application by the Court
Dev Dutt vs. Union of India & Ors. (2008) 8 SCC 725	All entries in ACRs of a public servant must be communicated within a reasonable period; non‑communication is arbitrary and has civil consequences (may affect promotion/benefits); fairness and transparency require communication to enable representation for upgradation.	The Court relied on Dev Dutt to hold that non‑communication of entries (communicated belatedly after retirement) supports the applicant's claim that adverse entries could not validly be used to deny MACP.
Sukhdev Singh vs. Union of India & Ors. (Civil Appeal No. 5892 of 2006; reported (2014) 1 SCC (L&S) 279 : (2013) 9 SCC 566)	A three‑Judge Bench affirmed the principle in Dev Dutt, applying it to government servants and related instrumentalities.	The Court noted that Sukhdev Singh affirmed Dev Dutt's view and applied the same principle to the facts, supporting the conclusion that uncommunicated adverse remarks cannot be used.
Abhijit Ghosh Dastidar vs. Union of India & Ors. (Civil Appeal No. 6227 of 2008; reported (2009) 16 SCC 146)	A three‑Judge Bench adopted the same principle as in Dev Dutt regarding communication of ACR entries and their consequences.	The Bench observed that Abhijit Ghosh Dastidar adopted Dev Dutt's principle; this reinforced the Court's view that the applicant's belated communication of gradings undermined the respondents' reliance on those entries.
Anil Kumar vs. Union of India & Ors. (Civil Appeal No. 888 of 2019; (2019) 4 SCC 276)	Once the law was enunciated in Dev Dutt, all instrumentalities of the State are bound to follow the principles laid down therein.	The Court cited Anil Kumar to underscore that the principles requiring communication of ACR entries are binding on all state instrumentalities and thus applicable in the present case.

Court's Reasoning and Analysis

The Tribunal's analysis proceeded by identifying the fundamental question: whether an employee can be denied upgradation under MACP on the basis of below‑benchmark ACRs/APARs that were not communicated to the employee and not reviewed because the relevant officers had demitted office.

Steps in the Court's reasoning (as reflected in the opinion):

The Court reviewed the factual record: applicant completed 30 years' service on 26.07.2010, applied for 3rd MACP on 09.08.2010, and only received copies of the relevant ACRs/APARs in 2014 (after superannuation), with the competent authority refusing to change gradings on 09.07.2015.
The Tribunal considered the relevant DOPT OMs: the OM dated 19.05.2009 prescribing benchmarks (including "Very Good" for grade pay Rs. 7600 and above) and the OM dated 04.10.2012 which clarified that the "Very Good" benchmark is not applicable for grant of financial upgradation under MACP in certain circumstances; the opinion records the textual content of these OMs as part of the factual/legal framework.
The Tribunal relied on settled Supreme Court precedents (Dev Dutt, Sukhdev Singh, Abhijit Ghosh Dastidar and Anil Kumar) that establish the principle that entries in ACRs must be communicated within a reasonable period and that non‑communication renders the use of those entries arbitrary and impermissible for denying promotion/benefits.
Applying these principles to the facts, the Tribunal observed that the benchmark gradings were communicated to the applicant belatedly (in 2015, after retirement) and thus could not be validly used to deny the benefit of 3rd MACP as of 26.07.2010.
The Tribunal considered whether to remit the matter to a Review Screening Committee but declined to do so because both the Reviewing Officer and the Accepting Officer had demitted office, making such remand pointless.
On this basis, the Tribunal concluded that the impugned order dated 09.07.2015 should be quashed and set aside and that the applicant should be granted 3rd MACP retrospectively from the date of eligibility, with consequential monetary and procedural reliefs.

Holding and Implications

Holding: The Tribunal quashed and set aside the impugned order dated 09.07.2015. It directed that the applicant be granted the benefits of 3rd MACP with effect from 26.07.2010 and ordered payment of arrears and revision of retirement benefits.

Direct consequences ordered by the Tribunal (as expressly set out in the opinion):

Respondents are directed to issue orders granting the benefits of 3rd MACP with effect from 26.07.2010 to the applicant.
Respondents must pay arrears of salary and allowances from that date.
Respondents are to issue a revised Pension Payment Order (PPO) and calculate and pay arrears of retirement benefits including gratuity and leave encashment, along with all consequential benefits, within three months from receipt of a certified copy of the order.
The Original Application is disposed of in accordance with these directions; no order as to costs.

The opinion does not purport to lay down any novel legal principle beyond applying existing Supreme Court authorities; the decision provides relief to the applicant on the specific facts (belated communication of ACR/APAR entries and demission of office by Reviewing/Accepting Officers), and the Tribunal expressly declined remand to the departmental authorities for review.

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MAHESH PRASAD SHARMA v. INCOME TAX APPELLATE TRIBUNAL

OA No. 291/14/2016

CENTRAL ADMINISTRATIVE TRIBUNAL

JAIPUR BENCH, JAIPUR

ORIGINAL APPLICATION NO. 291/14/2016 Order reserved on 03.03.2021

DATE OF ORDER: 08.03.2021

CORAM

HON'BLE MR. DINESH SHARMA, ADMINISTRATIVE MEMBER HON'BLE MRS. HINA P. SHAH, JUDICIAL MEMBER Mahesh Prasad Sharma son of Shri Radha Vallabh aged about 64 years resident of 90, Sarti Nagar, Janpath Shyam Nagar, Sodala Jaipur 302139 Rajasthan. Retired as Asstt. Registrar, Deptt. of ITAT Agra.

....Applicant

Shri Amit Mathur, counsel for applicant (through Video Conferencing).

VERSUS

1 . Union of India through Secretary, Ministry of Law and Justice, Department of Legal Affairs, Shastri Bhawan, New Delhi. 2. President, Income Tax Appellate Tribunal through its Registrar, 101, Old CGO Building, 4^th Floor, Maharshi Karve Marg Mumbai-400020. ....Non Applicant / Respondents Shri A.S. Shekhawat, counsel for respondents (through Video Conferencing).

ORDER

Per: Hina P. Shah, Judicial Member The present Original Application has been filed by the applicant under Section 19 of the Administrative Tribunals Act, 1985 for the following reliefs:-

"i) The impugned communication dated 9^th July

2 015 be quashed and set aside being illegal and detrimental to fundamental rights of the applicant. ii) By further appropriate order or direction the respondents be directed to Grant the benefit of 3^rd Financial upgradation of MACP which could not have been denied to him in the facts and circumstances as stated in this O.A. and also to pay arrears of Salary and allowances along with interest @ 12% from the date it become due. iii) By further appropriate order or direction the respondents be directed to revise the PPO and also calculate and pay the arrears of retirement benefit i.e. gratuity, leave encashment and any other benefit along with interest @ 12% from the date it become due. iv) By further appropriate order or direction the respondents be directed to expunge the Adverse remarks from the service dozier of the applicant being illegal and unsustainable in the eyes of law. v) The Cost of the O.A may also be allowed in favour of the applicant. vi) Any other order or relief may also be granted in favour of the applicant which Hon'ble Tribunal deems fit and equitable to be granted in favour of the applicant."

2. The brief facts of the case, as stated by the applicant, are that he was appointed as a Translator w.e.f. 26.07.1980 and, thereafter, promoted as Assistant Registrar as on 16.08.1998. The applicant completed 30 years of service as on 26.07.2010 and, thus, became eligible for 3^rd MACP from this date. He made an application for grant of 3^rd MACP vide his application dated 09.08.2010 which was forwarded by the controlling authority to the competent authority. Thereafter, he made several reminders as he was to attain superannuation as on 31.03.2012. Vide communication dated 06.08.2014, the applicant was informed that the bench mark for grant of 3^rd MACP is

"Very Good" for consecutive five years and the applicant's ACRs for the year 2005-06, 2006-07 and 2007-08 have been rated as "Good" which is below the bench mark. It was also revealed that the APARs for the year 2009-2010 have been rated as below average by the same authority who for the year 2008- 09 had rated the applicant as 'Very Good'. As per communication dated 06^th August 2014, the applicant was given the copy of ACRs and APARs for the impugned period vide letter dated 28^th August 2014, (Annexure A/3), with a direction to make

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representation against the adverse remarks. Accordingly, applicant made a representation for upgradation of adverse remarks for the year 2005-06, 2006-07 and 2007-08 and expunction of adverse remarks for the year 2009-2010 vide his two representations dated 09^th September 2014 and 12^th September 2014, which were also forwarded to the competent authority for consideration vide office letter dated 07^th November 2014 (Annexure A/6). The competent authority declined to effect any change in the gradings, which was communicated to the applicant vide letter dated 09^th July 2015 (Annexure A/1). It is further stated that as per O.M. dated 04^th October, 2012, (Annexure A/7), it is clarified that the bench mark of Very Good is not applicable for the grant of financial upgradation under the MACP Scheme. Thus, aggrieved by the action of the respondents, the applicant has filed the present Original Application for non-consideration of MACP on account of his bench mark criteria, which is illegal, arbitrary and unsustainable in the eyes of law.

3. After issue of notices, the respondents have filed their reply stating that the applicant has rightly been

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denied grant of 3 rd MACP as he was not having Very Good bench mark in his ACRs relating to the period 2005-06, 2006-07, 2007-08 and 2009-10 as per the original Scheme of MACP and that OM dated 04.10.2012 is not applicable in case of the applicant. The remarks were returned by the concerned authority after following due procedure. As such, there is no illegality and infirmity in the writing of the ACRs of the applicant as the same has been returned after adopting proper and correct procedure. Also the applicant has not exhausted all the departmental remedies available to him. Therefore, the present Original Application deserves to be dismissed.

4. The applicant has filed a rejoinder stating that the applicant was not granted 3^rd MACP and he was permitted to superannuate as on 31.03.2012 on the retirement benefits much below his entitlement. He had requested for his 3^rd financial upgradation to the next grade pay of Rs. 7600/- w.e.f. 26.10.2010 when the applicant has completed 30 years of service. The ACRs for the year 2005-06, 2006-07, 2007-08 which were below benchmark, should have been ignored as the ACRs for the years 2005-06, 2006-07, 2007-08

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were not communicated to the applicant during his entire service period. The uncommunicated remarks which are below the benchmark for promotion or MACPs are to be ignored while considering a Govt. servant for upgradation or granting MACPs as per several judgments of the Hon'ble Apex Court including the judgments in the cases of Dev Dutt vs. Union of India Ors., reported in (2008) 8 SCC 725 and Sukhdev Singh vs. Union of India & Ors., (Civil Appeal No. 5892 of 2006, decided on 23^rd April, 2013), reported in (2014) 1 SCC (L&S) 279 : (2013) 9 SCC 566. Also similar view has been taken by the Hon'ble Apex Court in the case of Abhijit Ghosh Dastidar vs. Union of India & Ors., (Civil Appeal No. 6227 of 2008, decided on 22^nd October, 2008), reported in (2009) 16 SCC 146. It is clear that the APARs were communicated to the applicant only in 2015 after his retirement, therefore, the submissions made by the respondents that the 'Reviewing Officer' as well as the 'Accepting Officer' had demitted the office has no significance as the same were informed to the applicant belatedly. Also towards the remarks for the year 2009-10, the same are incomplete as the same are neither reviewed by the Reviewing Officer

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nor accepted by the Accepting Officer. No remarks have been offered by the then 'Reviewing and Accepting Officer' as the respective columns are blank and, therefore, incomplete APAR could not have been taken into consideration for refusal to grant benefits of 3^rd MACP to the applicant. The applicant further states that he is, therefore, entitled for benefits of 3^rd MACP w.e.f. 26.07.2010 on completion of 30 years of his service since the inception of MACP Scheme.

5. Heard learned counsels for the parties through Video Conferencing and perused the material available on record including the judgments on the issue.

6. The applicant as well as respondents reiterated their stand as stated earlier.

7 . The question which requires to be considered is whether an employee can be denied promotion and/or financial upgradation on the basis of his below benchmark ACRs, which have not been communicated to him and the same were not reviewed because the Reporting/Reviewing Officers are not in service. 8. The factual matrix of the case of the applicant is that while he was working as Assistant Registrar,

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ITAT, it was found that his gradings in ACRs were below the benchmark for the year 2005-06, 2006-07, 2007-08 and 2009-10 as his gradings were shown as 'Good' instead of 'Very Good' and' therefore' he was not granted benefits of 3^rd MACP. He had made his request for grant of benefits of 3^rd MACP as he had completed 30 years on 26.07.2010 and, thus, became eligible for 3^rd MACP from the said date. He applied for grant of 3^rd MACP vide his application dated 09.08.2010, which was forwarded by the controlling authority to the competent authority. Thereafter, again he made several representations along with several reminders. In the meanwhile, the applicant superannuated on 31.03.2012. On receipt of communication dated 06.08.2014, the applicant was given copy of ACRs and APARs for the impugned period vide office letter dated 28.08.2014 with a direction to make representation against adverse remarks. Accordingly, the applicant submitted his representation dated 09.09.2014 (Annexure A/4) and dated 12.09.2014 (Annexure A/5) against his grading below the benchmark for the year 2005-06, 2006-07, 2007-08 and 2009-10 in his ACRs. His

representation was, accordingly, forwarded to the

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competent authority and Shri R.S. Syal, Accountant Member, ITAT, observed in his Note that "I do not propose any change in the ACRs of Shri. M.P. Sharma, already given." The decision of the competent authority was forwarded to the applicant vide letter dated 09.07.2015 (Annexure A/1), which is the impugned order in challenge.

9 . As per DOPT OM dated 19 .05.2009 , the required benchmark for financial upgradation to the grade pay of Rs.7600/- and above is "Very Good". Thereafter as per DOPT OM dated 04.10.2012, it was clarified that the benchmark of "Very Good" is not applicable for grant of financial upgradation under the MACP Scheme. Relevant para 2.(ii) of the said OM dated 04.10.2012 is reproduced here as under: - "2.(ii) Benchmark for MACP Scheme: Para 17 of Annexure-I of the MACP Scheme provide that the financial upgradation would be on non-functional basis subject to fitness, in the hierarchy of grade pay within the PB-1. Thereafter for upgradation under the MACPS, the benchmark of 'good' would be applicable till the grade pay of Rs. 6600/- in PB-3. The benchmark will be 'Very Good' for financial upgradation to the grade pay of Rs. 7600 and above. This Department's OM No. 35034/3/2008-Estt.(D) (Vol.II) dated 01.11.2010 provides that where the financial upgradation under MACPS also happens to be in the promotional grade and benchmark for promotion is lower than the benchmark for granting the benefit under MACPS as mentioned in para 17 ibid, the benchmark for promotion shall apply to MACP also. It is now further clarified that wherever promotions are given on non-selection basis (i.e. on seniority — cum — fitness basis), the prescribed benchmark as mentioned

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in para 17 of Annexure — I of MACP Scheme dated 19.05.2009 shall not apply for the purpose of grant of financial upgradation under MACP Scheme."

10 . The controversy in the present matter has set to rest in view of several judgments of the Hon'ble Apex Court. In the case of Dev Dutt vs. Union of India Ors. (supra), the Hon'ble Apex Court has held that "fairness in public administration and transparency require that all entries in the ACRs of a public servant must be communicated within a reasonable period in order to enable the employee to make a representation for upgradation. The view of the Court was that non-communication of entries in the ACRs has civil consequences since it may affect the chances of the employee for promotion and other benefits. A failure to communicate would be arbitrary. The Court held that these directions would apply to employees of statutory authorities, public sector corporations and other instrumentalities of the State, in addition to government servants." A three Judges Bench of the Hon'ble Apex Court in the case of Sukhdev Singh vs. Union of India & Ors. (supra) affirmed the correctness of the view taken in the case of Dev Dutt vs. Union of India Ors. (supra) noting that an earlier

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three Judges Bench in the case of Abhijit Ghosh Dastidar vs. Union of India & Ors., (supra) has adopted the same principle. Also as per the latest judgment of the Hon'ble Apex Court in the case of Anil Kumar vs. Union of India & Ors. (Civil Appeal No. 888 of 2019 decided on 21.01.2019), reported in (2019) 4 SCC 276, wherein it has been observed that once the law was enunciated in the case of Dev Dutt vs. Union of India Ors. (supra), all instrumentalities of the State were bound to follow the principles laid down by the said Court.

11 . We observe that under the MACP Scheme, the applicant is to be considered to the Grade Pay of Rs. 7600/- which is immediate higher grade pay in the hierarchy of the recommended revised pay band. Though the benchmark was communicated to the applicant in the year 2015 but the same was done belatedly only after he retired. 12. Considering the entire facts enumerated in the preceding paras, we are of the opinion that there is no

sense in remanding the matter back to the respondents for a Review Screening Committee as both the Reviewing Officer as well as the Accepting

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Officer have demitted the office as is evident from the submissions of the respondents themselves. Accordingly, the impugned order dated 09^th July, 2015 is quashed and set aside. We direct the respondents to issue orders granting the benefits of 3^rd MACP w.e.f 26.07.2010 to the applicant along with arrears of salary and allowances from the said date. The respondents are also directed to issue revised PPO and calculate and pay the arrears of retirement benefits including gratuity, leave encashment and all other such benefits from the date it has become due and grant all consequential benefits thereon within a period of three months from the date of receipt of a certified copy of this order. The Original Application is, accordingly, disposed of with the above directions. No order as to costs.

(HINA P. SHAH) (DINESH SHARMA)

JUDICIAL MEMBER ADMINISTRATIVE MEMBER

Kumawat

MAHESH PRASAD SHARMA v. INCOME TAX APPELLATE TRIBUNAL

Case Summary: OA No. 291/14/2016 — Central Administrative Tribunal, Jaipur Bench (Order dated 08.03.2021)

Factual and Procedural Background

Legal Issues Presented

Arguments of the Parties

Applicant's Arguments

Respondents' Arguments

Table of Precedents Cited

Court's Reasoning and Analysis

Holding and Implications

MAHESH PRASAD SHARMA v. INCOME TAX APPELLATE TRIBUNAL

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