B RAJA AMBEDKAR vs CENTRAL EXCISE AND CUSTOMS

O.A.No. 260/00342 of 2024
1

CENTRAL ADMINISTRATIVE TRIBUNAL
CUTTACK BENCH, CUTTACK

O.A.No. 260/00342 of 2024

Reserved on 15 .10.2026 Pronounced on 16.10.2026

CORAM:
THE HON’BLE SHRI SUDHI RANJAN MISHRA, MEMBER (J)

THE HON’BLE SHRI PRAMOD KUMAR DAS, MEMBER (A)
Shri B. Raja Ambedkar, aged about 57 years,
Son of Late B.Raja Rao a permanent rsidente of
C/o. B.Raja Narasimha, Flat No. 409, IT Heights
Apartment, Madhur Nagar Colony, Khajaguda,
Hyderabad, Telegana, PIN-500 032 at present
working as Superintendent, Gr. B, GST &
Central Tax (Training) Hqrs. Bhubaneswar
Audit Commissionerate, Bhubaneswar, Dist.
Khorda, PIN-751 007.
……Applicant
VERSUS

1. The Revenue Secretary to Government of
India, Ministry of Finance Department of
Revenue, Central Board of Excise & Customs,
North Block, New Delhi-110 001.
2. The Chairman, Central Board of Indirect
Taxes and Customs, Ministry of Finance,
Department of Revenue, North Block, New
Delhi-110 001.
3. The Member (P&V), Central Board of Indirect
Taxes and Customs, Ministry of Finance
Department of Revenue, North Block, New
Delhi-110 001.
4. Director General, Human Resource
Management-2, 507, Deep Sikha Building,
Rajendra Place, New Delhi-110 008.
Digitally signed by Kalpeswar Behera
DN: cn=Kalpeswar Behera,
o=Central Administrative Tribunal
Kalpeswar
Cuttack Bench, ou=ALL,
[email protected]
Date: 2026.10.16 17:17:52 +05'30'
Behera

O.A.No. 260/00342 of 2024
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5. Director General Vigilance, Central Board of
nd rd
Indirect Taxes & Customs, 2 & 3 Floor,
Samrat Hotel, Kautilya Marg, Chanakyapuri,
New Delhi-110 066.
6. The Chief Commissioner, GST, Central Excise
& Customs, Bhubaneswar Zone, C.R. Building,
Rajaswa Vihar, Bhubaneswar-751 007.
7. The Chief Commissioner, GST, Central Excise
& Customs, Visakhapatnam Zone,
Vishakhapatnam, Andhra Pradesh-530 035.
8. The Chief Commissioner, GST, Central Excise,
Hyderabad Zone, GST Bhawan, Basheerbagh,
Hyderabad-500 004.
9. The Chief Commissioner, GST, Central Excise,
Central Revenue Building, Birchand Patel
Path, Patna, Bihar PIN-800 001.
10. The Commissioner of GST and Central Excise
and Customs, Bhubaneswar Audit
Commissionerate, Rajaswa Vihar, C.R.
Building, Bhubaneswar, PIN-751 007.
11. The Commissioner of Customs (Preventive)
nd
Commissionerate, 55-17-3, C-14, 2 Floor
Stalin Corporate Buildings, Industrial Estate
Auto Nagar, Vijayawada, Andhra Pradesh-520
007.
12. Commissioner of GST and Central Excise,
Hyderabad Zone, GST Bhawan, Bhasheerbagh,
Hyderabad-500 004.
……Respondents

For the applicant : M/s. J.M.Pattanaik & J.R.Behera,
Counsel

For the respondents : Mr. A.C.Deo Counsel

Digitally signed by Kalpeswar Behera
DN: cn=Kalpeswar Behera,
o=Central Administrative Tribunal
Kalpeswar
Cuttack Bench, ou=ALL,
[email protected]
Date: 2026.10.16 17:17:52 +05'30'
Behera

O.A.No. 260/00342 of 2024
3

O R D E R
SUDHI RANJAN MISHRA, MEMBER (J):
To put it simple, the prayer of Applicant in this Original
Application is to direct the Respondents to release his salary for
the period from 03.08.2021 to 15.08.2022 by sanctioning leave
applied for by him and to fix his pay in the cadre of Assistant
Commissioner and grant him all his arrears with interest.
Respondents filed their counter contesting and objecting the
prayer of the applicant. The Applicant has also filed rejoinder.
2. We find that, on the allegation of applicant’s unauthorized
absence from 03.08.2021 to 15.08.2022, disciplinary
proceedings under Rule 14 of CCS (CC&A) Rules, 1965 were
initiated against him vide Charge Memo No. 1/2024 dated
27.06.2024. The matter was heard and was reserved for orders.
After the closure of the hearing, Learned Counsel appearing for
the Applicant filed a Memo dated 12.10.2026, after serving a
copy thereof on the other side, enclosing thereto a copy of the
final order No. GADT/VIG/MISC/97/2022-P&V/O/o COMMR-
CGST-ADT-BHUBANESWAR dated 08.10.2026 passed by the
Disciplinary Authority exonerating him from the allegation;
Digitally signed by Kalpeswar Behera
DN: cn=Kalpeswar Behera,
o=Central Administrative Tribunal
Kalpeswar
Cuttack Bench, ou=ALL,
[email protected]
Date: 2026.10.16 17:17:52 +05'30'
Behera

O.A.No. 260/00342 of 2024
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which was subject of the disciplinary proceedings vide Charge
Memo No. 1/2024 dated 27.06.2024. The said Memo is kept on
record.
3. In view of the order No. GADT/VIG/MISC/97/2022-
P&V/O/o COMMR-CGST-ADT-BHUBANESWAR dated 08.10.2026
filed by learned Counsel for the Applicant, there remains nothing
further to be adjudicated in this OA. Hence, this OA is disposed of
with direction to the Respondents to regularize the period of the
applicant from 03.08.2021 to 15.08.2022 by granting him leave,
as due and admissible, and paying him the leave salary for the
above period, as per his entitlement as per Rule and Law within a
period of 30 (thirty) days from the date of receipt of a copy of
this order.
4. Since the non-payment of salary was due to initiation of
disciplinary proceedings, we are not inclined to grant any
interest as prayed for by him but we make it clear that unless the
entire payment is released within the stipulated period, stated
above, the applicant shall be entitled to 8% interest on the
Digitally signed by Kalpeswar Behera
DN: cn=Kalpeswar Behera,
o=Central Administrative Tribunal
Kalpeswar
Cuttack Bench, ou=ALL,
[email protected]
Date: 2026.10.16 17:17:52 +05'30'
Behera

O.A.No. 260/00342 of 2024
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arrears which shall be recoverable from the official(s)/Officer(s)
responsible for the delay.
5. In the result, this OA stands allowed to the extent stated
above. There shall be no order as to costs.

(Pramod Kumar Das) (Sudhi Ranjan Mishra)
Member (Admn.) Member (Judl.)



KB/PS















Digitally signed by Kalpeswar Behera
DN: cn=Kalpeswar Behera,
o=Central Administrative Tribunal
Kalpeswar
Cuttack Bench, ou=ALL,
[email protected]
Date: 2026.10.16 17:17:52 +05'30'
Behera