Karnataka High Court
Karnataka Silk Industries Corporation ... vs Sri Y N Krishna Murthy on 27 April, 2018
Bench: B.S Patil, Aravind Kumar
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 27TH DAY OF APRIL, 2018
PRESENT
THE HON'BLE MR. JUSTICE B.S PATIL
AND
THE HON'BLE MR.JUSTICE ARAVIND KUMAR
W.A.NO.6359/2017 (S- DIS)
BETWEEN:
1. KARNATAKA SILK INDUSTRIES
CORPORATION LTD.,
(A GOVT. OF KARNATAKA
UNDERTAKING) III & IV FLOOR
PUBLIC UTILITY BUILDING
MAHATMA GANDHI ROAD
BENGALURU-560 001
NOW REP. BY ITS GENERAL MANAGER
(PERSONNEL)
2. KARNATAKA SILK INDUSTRIES
CORPORATION LTD.,
(A GOVT. OF KARNATAKA
UNDERTAKING) III & IV FLOOR
PUBLIC UTILITY BUILDING
MAHATMA GANDHI ROAD
BENGALURU-560 001
REP. BY ITS CHAIRMAN &
MANAGING DIRECTOR
... APPELLANTS
(BY SRI.MURALIDHAR H.M, ADVOCATE)
2
AND:
SRI. Y.N. KRISHNA MURTHY
S/O SRI. NANJUNDAIAH
AGED ABOUT 55 YEARS
R/AT NO.76, 18TH CROSS
20TH MAIN, MAGADI CHORD
ROAD, VIJAYANAGAR
BENGALURU-560040.
... RESPONDENT
(BY SRI. Y.N. KRISHNA MURTHY-PARTY-IN-PERSON- C/R1)
THIS APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO ALLOW THE
WRIT APPEAL AND SET ASIDE THE IMPUGNED ORDER
DATED 20.09.2017 PASSED BY THE LEARNED SINGLE
JUDGE IN W.P.NO.21936/2013 (S-DIS).
THIS APPEAL BEING HEARD AND RESERVED,
COMING ON FOR PRONOUNCEMENT OF JUDGMENT THIS
DAY, ARAVIND KUMAR J., DELIVERED THE FOLLOWING:
JUDGMENT
This intra-court appeal is preferred by Karnataka Silk Industries Corporation Limited (hereinafter referred to as 'Corporation' for short) being aggrieved by the order passed by learned Single Judge in W.P.No.21936/2013 on 20.09.2017 whereunder order dated 11.07.2012 and 20.03.2013 passed by Corporation removing the petitioner from services came to be set aside. 3
For the purposes of convenience, appellants are referred to as "Corporation" and respondent is referred to as "Petitioner" hereinbelow.
2. Facts in brief which has led to filing of this appeal can be crystalised as under:
Petitioner came to be appointed to the post of 'Assistant Sales Officer' on 21.08.1987 in the Corporation on contract basis for a period of three (3) years and in the appointment letter dated 21.08.1987 -
Annexure-A it was indicated that said period of three (3) years would be treated as probationary period. By accepting the said offer petitioner reported to duty.
3. Petitioner was kept under suspension by order dated 11.10.1989 pending enquiry for charges of misappropriation of Corporation funds and in the enquiry charges were held to be proved and punishment of withholding one increment without cumulative effect came to be passed on 04.01.1992. A report came to be submitted by the vigilance officer on 15.11.1993 stating 4 that he had noticed certain shortage of stocks during inspection at Devatha Market Showroom, Bangalore. Hence, a show cause notice dated 01.12.1993 came to be issued to the petitioner calling for explanation. Not being satisfied with the reply offered by petitioner enquiry was ordered to be conducted and accordingly, EO (for short EO) came to be appointed. Thereafter an enquiry came to be conducted, a report was submitted on 01.12.1993 by the EO holding that petitioner had not taken prompt action to maintain the records and safeguard the property of Corporation. Apart from issuing severe warning a sum of `4,103.25 was ordered to be recovered in 15 installments from the salary of petitioner.
4. An order came to be passed on 31.03.1994 by the Corporation discharging petitioner from services of Corporation on the ground that petitioner was not suitable to hold the post inspite of his probationary period extended and there was no change in petitioner. Being aggrieved by the same petitioner filed W.P.No.9752/1994 and learned Single Judge by order 5 dated 19.07.1994 dismissed the writ petition and being aggrieved by the same an intra-court appeal in W.A.No.1991/1994 came to be filed by the petitioner. Hon'ble Judges of the Division Bench were divided in their opinion namely, the then Hon'ble Chief Justice held that impugned order of discharge was stigmatic, while the other then Hon'ble Judges of the Division Bench was of the view that it was not stigmatic. Hence, appeal came to be referred to a third Hon'ble Judge, who was of the view that order of discharge and references made in the order are inseparable and it cannot be said that it does not cast a stigma on the petitioner by judgment dated 25.09.1996. Hence, writ appeal came to be allowed and consequently, respondent was held entitled for reinstatement and all other consequential benefits. The Division Bench was also of the view that judgment rendered by it would not prevent Corporation, if so advised to pass appropriate orders for removal of the writ petitioner but only after compliance of principles of natural justice.
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5. Pursuant to order passed in writ appeal referred to supra, petitioner came to be reinstated by order dated 06.11.1996. This was followed by issuance of another show cause notice dated 08.11.1996 - Annexure-F calling upon the petitioner to show cause as to why he should not be removed from service for his unsatisfactory work. After considering the reply submitted by the petitioner, Corporation by order dated 23.08.1997 - Annexure-K discharged the petitioner from service with retrospective effect from 31.03.1994 and was relieved from service. Being aggrieved by the same petitioner filed an appeal before the Board of Directors of Corporation and said appeal came to be dismissed by order dated 03.01.1998.
6. Aggrieved by above said orders petitioner filed W.P.No.8147/1998, which came to be allowed by order dated 06.10.2001 and order of discharge came to be set- aside and Corporation was directed not only to reinstate the petitioner but also ordered to pay full backwages and 7 granted continuity of service with consequential benefits. Pursuant to same petitioner was reinstated by order dated 17.11.2001 and all consequential benefits were also paid to the petitioner.
7. Thereafter, on 14.02.2005 a show cause notice - Annexure-N came to be issued calling upon the petitioner to submit his explanation and said show cause notice was called in question by the petitioner in W.P.No.9159/2005, which writ petition came to be allowed by awarding costs in favour of petitioner. Being aggrieved by the said order, Corporation preferred an appeal in W.A.No.3137/2005 and by order dated 26.09.2005 appeal came to be admitted and operation of the order of learned Single Judge was stayed. Hence, enquiry was proceeded with and EO submitted his report on 17.12.2005. Thereafter, writ appeal came to be allowed on 10.02.2006 and order dated 12.07.2005 passed by the learned Single Judge quashing the show cause notice dated 14.02.2005 came to be set aside and writ petitioner was directed to offer his explanation to the 8 show cause notice dated 14.02.2005, if he had not offered already. Liberty was also granted to the petitioner to approach competent authority in case of any adverse order being passed against him. Contentions of both parties were kept open. It was also made clear by the Division Bench that no opinion was being expressed on the merits of case.
8. In the light of enquiry report already submitted by the EO on 17.12.2005, second show cause notice dated 20.12.2005 -Annexure-W came to be issued to petitioner. However, the Corporation is said to have not acted upon the said enquiry report though enquiry was concluded and report had been received, in the light of direction issued by the Division Bench in W.A.No.3137/2005 by order dated 10.02.2006. Hence, an order came to be issued on 24.02.2006 appointing one Sri.P.Nagasundara Murthy as EO. Pursuant to same, EO issued notice of enquiry dated 25.02.2006 to the petitioner and on account of said notice having been returned unserved, notice was published in 'Prajavani' 9 Kannada daily newspaper dated 01.03.2006 fixing the date of enquiry as 03.03.2006 at 2.30 p.m. EO is said to have extended opportunity to the petitioner and said opportunity having not been utilised by petitioner by participating in the enquiry proceedings, EO concluded the enquiry and reserved the matter for submitting his report. Subsequently, enquiry report came to be submitted and it came to be accepted by the disciplinary authority and by order dated 08.03.2006 services of the petitioner came to be terminated.
9. Petitioner being aggrieved by the same preferred a departmental appeal, which came to be dismissed on 15.04.2006 on the ground that order dated 08.03.2006 passed by the competent authority under Rule 24(vi)(a) of the Rules does not constitute penalty within the meaning of Rule 24 of Conduct, Discipline and Appeal Rules of KSIC (for short 'Rules'). Hence, appeal came to be rejected as not maintainable. 10
10. Being aggrieved by order of termination dated 08.03.2006, petitioner preferred W.P.No.1449/2008 and said writ petition came to be allowed by order dated 11.07.2012 and order of termination dated 08.03.2016 and endorsement dated 15.04.2006 - Annexure-AJ, which had been issued to the petitioner came to be set aside with a direction to the EO to commence the proceedings from the stage of 04.03.2006 and to complete the enquiry within a period of three months from the date of appearance of parties on 15.02.2012 at 10.30.a.m.
11. Aggrieved by the said order, petitioner filed an appeal in W.A.No.681/2012. However, during the pendency of writ appeal, there was no stay of the order passed by learned Single Judge in operation and as such, enquiry was proceeded. However, on account of non-cooperation of petitioner in the enquiry proceedings, EO in his 10th sitting held on 02.05.2012 concluded the enquiry and submitted his report on 07.05.2012 holding Corporation had proved all the charges. Hence, second 11 show cause notice dated 15.05.2012 came to be issued calling upon the petitioner to reply to the findings of EO. Reply came to be submitted by the petitioner on 08.06.2012 and after considering said reply, by order dated 11.07.2012 - Annexure-BB the disciplinary authority removed the petitioner from services of Corporation in exercise of power under Rule 24(f) of the Rules. W.A.No.681/2012 came to be disposed of by the Division Bench on 16.07.2012-Annexure-BC on account of order of termination having been passed by reserving liberty to the petitioner to challenge the same by raising all grounds including the one raised in writ petition and writ appeal.
12. Hence, petitioner filed W.P.No.35519/2012, which came to be disposed of by order dated 08.11.2012 reserving liberty to the petitioner to file an appeal and directed the petitioner to file an appeal within 15 days before appellate authority and said authority was also directed to dispose of the appeal within three months. Accordingly, appeal came to be filed on 20.11.2012 and 12 appellate authority by order dated 30.03.2013 - Annexure-BJ rejected the appeal and upheld the order of termination by dismissing the appeal.
13. Being aggrieved by said order of termination, petitioner filed W.P.No.21936/2013 challenging the enquiry report dated 07.05.2012 (annexed to 2nd show cause notice dated 15.05.2012 - Annexure-AZ), order of termination dated 11.07.2012-Annexure-BB and order of appellate authority dated 20.03.2013. Learned Single Judge by order dated 20.09.2017 allowed the writ petition on the ground that charges leveled against petitioner are too vague and they would not disclose alleged misconduct committed by the petitioner and appellate authority had failed to apply its judicious mind. Hence, order of removal dated 11.07.2012 and order of appellate authority dated 20.03.2013 came to be set aside and respondents were directed to reinstate the petitioner into service. It is also held by the learned Single Judge that petitioner would be entitled to continuity of services and all consequential benefits. 13 However, restricted the prayer for grant of backwages to 50% and on the ground that petitioner was victimized, Corporation was directed to pay cost of `25,000/- to the petitioner for the pain and agony caused to him. Liberty was also granted to the respondent- Corporation to hold a departmental enquiry against the petitioner, if necessary and to conduct the said enquiry strictly in accordance with the procedure established by law. Being aggrieved by order dated 20.09.2017 passed by learned Single Judge, Corporation has filed this appeal.
14. We have heard the arguments of Sri.H.N.Muralidhar, learned counsel appearing for appellant and Sri.Y.N.Krishnamurthy, respondent-party appearing in person.
CONTENTIONS RAISED ON BEHALF OF CORPORATION:
15. It is the contention of Sri.H.N.Muralidhar that order passed by the learned Single Judge is erroneous, since it has not considered the facts in proper perspective viz., petitioner was undisputedly appointed 14 on a contract basis for a period of 3 years and during said period he was treated as a probationer and his services not being satisfactory from the beginning and having not improved inspite of sufficient opportunity being granted, he was never confirmed and after extension of his probationary period upto 31.03.1994, Corporation had arrived at a conclusion that he is not suitable to hold the post and as such, he came to be discharged from service on 31.03.1994. He would submit that challenge to this order of discharge was rejected by the learned Single Judge and it came to be modified by the appellate Court by setting aside the order of learned Single Judge and quashing the order of discharge. He contends that appellate Court had permitted the Corporation to pass fresh orders for removal of petitioner after compliance of principles of natural justice, even retrospectively and had held that in such an event, Corporation would not be required to pay arrears of salary. Hence, he contends when writ petitioner had remained a probationer and had been 15 removed from services by impugned order dated 11.07.2012, which is in due compliance of direction issued by the appellate Court, same could not have been interfered by the learned Single Judge.
16. He would further elaborate his submission by contending that petitioner was never confirmed and his period of probation was never declared as satisfactory and order of discharge was passed following the principles of natural justice and as such, interference by learned Single Judge with the order of removal of petitioner from service on the ground that charges are vague, is erroneous. He would also submit that learned Single Judge having not found fault with the procedure of enquiry, has allowed the writ petition by interfering with well reasoned order passed by the disciplinary authority. He would also submit that grant of reinstatement with continuity of service and 50% backwages would amount to granting a premium to writ petitioner who was found by the employer as unsuitable to hold the post of 'Assistant Sales Officer'. 16
17. He would contend that writ petitioner being a probationer, had no right over the post and in fact, Division Bench in W.A.No.3137/2005 disposed of on 10.02.2006 had categorically held that writ petitioner was yet to be confirmed. Hence, mere continuation of a temporary employee for years would not entitle him to claim status of permanency and as such, interference with the order of discharge was not called for. He would also submit that judgments relied upon by Corporation has not been referred to by learned Single Judge and thereby it has resulted in an erroneous order being passed. In support of his submission, he has relied upon the authorities as furnished in the list separately filed. Hence, he prays for allowing the appeal. CONTENTIONS RAISED ON BEHALF OF PETITIONER:
18. Per contra, Sri.Y.N.Krishnamurthy, writ petitioner-respondent herein appearing in person has defended the order passed by the learned Single Judge by contending that there is no error in the said order. He 17 would rely upon the findings recorded in W.A.No.1991/1994 to contend that order of discharge was not an order of discharge simplicitor, but it was an order of discharge with stigma and on account of no enquiry being held, same had been set aside, which has been taken note of by the learned Single Judge while allowing the writ petition and granting the relief partially in his favour.
19. He would further contend that on set of allegations, one more show cause notice came to be issued, which came to be denied by him and his reply was not considered by the Corporation in proper perspective and yet again he was discharged from service, which was found fault with by the learned Single Judge in W.P.No.8147/1998 and as such, Corporation was directed to reinstate him with all consequential benefits, which fact has also been taken note by the learned Single Judge while passing the order under challenge.18
20. He would submit that Corporation having reinstated him into service on 17.11.2001 and having paid all the benefits, yet issued a fresh show cause notice on 14.02.2005 making certain allegations, which was challenged by him in W.P.No.9159/2005 and said writ petition came to be allowed on 12.07.2005 observing that no liberty had been granted to Corporation in W.P.No.8147/1998 while disposing of said writ petition on 06.10.2001 to proceed further in the matter and as such, writ petition came to be allowed on 12.07.2005, which fact has also been taken note of by the learned Single Judge and as such, he contends that there is no error committed by the learned Single Judge while allowing the writ petition calling for interference in this intra-court appeal. Hence, he prays for dismissal of the appeal with costs.
FINDINGS:
21. Having heard the learned counsel appearing for Corporation and petitioner appearing in person, on 19 perusal of records and after bestowing our careful and anxious consideration to the rival contentions raised at the bar, we notice that writ petitioner came to be appointed as Assistant Sales Officer on a contract basis for a period of 3 years on 21.08.1987 - Annexure-A. He was on probation for a period of 3 years as indicated thereunder vide Clause (1) of 'offer of appointment'. Said period of probation came to be extended by office order dated 01.10.1993 - Annexure-B. On account of certain alleged misdemeanors, petitioner came to be discharged on 31.03.1994-Annexure-C. Said order came to be challenged by petitioner in W.P.No.9752/1994 and by order dated 19.07.1994 - Annexure- D writ petition came to be dismissed.
22. Being aggrieved by the same, an appeal in W.A.No.1991/1994 was filed by the petitioner and there was divulgent views expressed by the Division Bench by order dated 12.09.1996 - Annexure-E. As such, matter came to be referred to third Hon'ble Judge, who by judgment dated 25.09.1996 held:20
"18. From the principles laid down by the Supreme Court xxxx clearly cast a stigma on the appellant. In my view the reputation of a probationer to some degree is affected if such an order is passed by an employer. So, in my view the order passed in this case Annexure- G by the respondent - Corporation cannot be held to be an order of termination simplicitor, but it cast stigma on the appellant. It has also been stated, the order of discharge and the reference made in the order are inseparable and it cannot be said that it does not cast stigma on the appellant. The result is, the impugned order Annexure-G is quashed and set aside."
Thereafter, on 01.10.1996 - Annexure-E, it was ordered that appeal had stood disposed of in terms of directions contained in the judgment of the then Hon'ble Chief Justice. Hence, it would be appropriate and apt to note the observation made by the then Hon'ble Chief Justice on 12.09.1996 while disposing of Writ Appeal No.1991 of 1994, which reads as under:
"22. Consequent upon the setting aside of the order impugned, the appellant is held entitled to his reinstatement and all other consequential benefits. This judgment would, however, not prevent the respondents, if so advised, to pass fresh appropriate orders for his removal, but 21 only after the compliance of principles of natural justice. The respondents shall also be entitled to terminate the services of the appellant even retrospectively, on the basis of the allegations, as noted by them and proved after the compliance of the principles of natural justice. If the respondents decide to initiate action for discharge of the appellant within a period of one month from today and a notice in that behalf is issued, they will not be under obligation to pay to the appellant, the arrears of salary from the date of his dismissal vide Annexure 'G', till the date of his reinstatement, consequent upon this judgment. In that event, the appellant shall be entitled to reinstatement forthwith and future salaries till the conclusion of the proceedings against him, if initiated by the respondents. If after initiation of the proceedings and after allowing the appellant an opportunity to show cause, the allegations of misconduct are not proved and the proceedings dropped, the appellant in that eventuality, shall be entitled to the payment of the aforesaid arrears along with interest at the rate of 18% per annum."
(Emphasis supplied by us)
23. In the light of such liberty having been granted to the Corporation by the Division Bench, a fresh show cause notice came to be issued to the petitioner by Corporation on 08.11.1996 - Annexure-F. 22 Same was duly replied by the petitioner on 08.12.1996 - Annexure-G and after extending opportunity of personal hearing, an order came to be passed on 23.08.1997 - Annexure-K, discharging petitioner from the services of Corporation with effect from 31.03.1994. Being aggrieved by the said order petitioner preferred W.P.No.8147/1998, which came to be disposed of by order dated 06.10.2001
- Annexure-L by setting aside the order dated 23.08.1997 and directing Corporation to reinstate petitioner with full backwages and continuity of service and consequential benefits. In compliance of said order petitioner was reinstated as Assistant Sales Officer by order dated 17.11.2001.
24. Subsequently, show cause notice dated 14.02.2005 - Annexure-N came to be issued by imputation of charges and petitioner was called upon to submit his explanation or defence. Writ petitioner submitted a representation to the Chief Secretary on 02.05.2005 - Annexure-P. Simultaneously, petitioner also questioned the said show cause notice issued by the 23 Corporation in W.P.No.9159/2005 and learned Single Judge by order dated 12.07.2005 - Annexure-Q allowed the writ petition, which was challenged by the Corporation in W.A.No.3137/2005. By order dated 26.09.2005 writ appeal came to be admitted and operation of the order passed by the learned Single Judge came to be stayed. Hence, enquiry was proceeded with and EO submitted his report on 17.12.2005. This was brought to the notice of Division Bench by the Corporation in the pending W.A.No.3137/2005. Taking note of these subsequent developments, Division Bench of this Court while disposing of W.A.No.3137/2005 on 10.02.2006 held that learned Single Judge ought not to have interfered with the show cause notice and ought to have directed the respondent to offer his explanation to the show cause notice issued by Corporation and accordingly, disposed of the writ appeal by directing the petitioner to offer his explanation to the show cause notice, if he has not already offered. It was held by the Division Bench as under:
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"18. We have carefully perused the decisions relied upon by the learned counsel for the respondent and we find that the principles enunciated in those decisions have no application to the facts and circumstances of the case on hand. In fact, the principles enunciated in the decisions relied upon by the learned counsel for the parties were kept in mind, while dealing with the facts and circumstances of the case on hand and we find that the decisions relied upon by the learned counsel for the respondent have absolutely non application to the facts and circumstances of the case on hand. Therefore, there is no need to make reference to each of those decisions relied upon by the learned counsel for the respondent. Suffice it to say that the principles enunciated therein have no application to the fact and circumstances of this case.
19. In the result, this writ appeal filed by the appellant is allowed. The impugned order made by the learned Single Judge is herby set aside. The respondent is hereby directed to offer his explanation to the show cause notice if he has not yet offered his explanation to the same and in case any adverse order passed against him, liberty is granted to approach the competent authority. All the contentions of the parties are kept open to be urged at an appropriate stage of the enquiry. There is no expression on the merits of the case and whatever observations made herein are restricted to the present 25 proceedings. They should not in any way influence either the Enquiry Officer or the employer in holding enquiry and passing an appropriate order in accordance with law. We however hasten to add that we are not expressing any opinion on the merits of the matter and it is open to the parties to advance their respective contentions in the course of enquiry. The writ appeal is accordingly allowed with the above observations. But, in the circumstances of the case, there is no order as to costs."
(Emphasis supplied by us)
25. In the light of enquiry having already been held and taking note of the direction issued by the Division Bench, a second show cause notice dated 20.12.2005 - Annexure-W came to be issued by the Corporation to the petitioner, which came to be replied to by the petitioner on 29.12.2005 - Annexure-X. The EO fixed the date of hearing of enquiry as 03.03.2006 at 2.30 p.m. and issued notice on 25.02.2006, which was returned unserved and as such, enquiry notice was published in 'Prajavani' Kannada daily newspaper dated 01.03.2006 vide Annexure-AB. Petitioner appeared 26 before the EO on 03.03.2006. It was brought to the notice of the writ petitioner by the EO that in the light of direction issued by the Division Bench in W.A.No.3137/2005, he had to furnish his reply to the show cause notice dated 14.02.2005, which had not been submitted and as such, enquiry came to be adjourned to 04.03.2006. Petitioner instead of submitting his reply to the show cause notice of 14.02.2005, sought for issue of a copy of the show cause notice by making a request to the EO by his representation dated 04.03.2006 - Annexure-AD. However, EO having received the representation of the writ petitioner on record, rejected the request made by the petitioner. EO heard the arguments of the Presenting Officer representing Corporation and reserved the matter for submitting his report.
26. The disciplinary authority accepted the report of the EO by order dated 08.03.2006 - Annexure-AG and terminated the services of petitioner with immediate effect.
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27. Writ petitioner questioned the said order dated 08.03.2006 by filing an appeal before the appellate authority, which came to be rejected by issuing an endorsement to the petitioner dated 15.04.2006 - Annexure-AJ, informing the petitioner thereunder that order dated 08.03.2006 passed by the competent authority under Rule 24(vi)(a) of the Rules does not constitute penalty within the meaning of Rule 24 of the said Rules and as such, it is not an appealable order.
28. Being aggrieved by the same, petitioner filed W.P.No.1449/2008 and this Court by order dated 03.02.2012 - Annexure-AM allowed the writ petition, quashed the order dated 08.03.2006 and endorsement dated 15.04.2006 and remanded the matter to the EO to commence the enquiry from the stage of proceedings dated 04.03.2006 and to complete the same in accordance with law within a time frame of three months. The learned Single Judge had opined to the following effect:
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"5. The order sheet maintained by the Enquiry Officer on 03.03.2006 as per Annexure-CC and Annexure-EE dated
04.03.2006 specifies that the respondent Corporation though appointed Presenting Officer has not adduced any evidence nor produced any documents in the enquiry proceedings. Further it is seen that no request is made by the Presenting Officer to treat the evidence recorded in the earlier proceedings as evidence in the present proceedings. It is also seen from the record that the prosecution witnesses earlier examined were not offered for cross-
examination. In the absence of any such evidence on record the report submitted by the Enquiry Officer holding that the charge levelled against the petitioner as proved is illegal and perverse. Consequently the impugned order of penalty at Annexure-GG passed by the Disciplinary Authority is also bad in law. Therefore the matter requires reconsideration from the stage of participation of the petitioner in the enquiry proceedings on 04.03.2006."
Hence, the Corporation commenced the enquiry afresh once again on 15.02.2012. However, on 16.02.2012 - Annexure-AN petitioner submitted his explanation to the show cause notice cum charge sheet dated 14.02.2005 denying the charges.
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29. Hence, enquiry was commenced once again and EO held nine sittings between 15.02.2012 to 26.04.2012. On account of petitioner not co-operating with the EO, left with no option EO reserved the matter for submitting his report. It is noticed by us that on 02.05.2012 enquiry was commenced and on a request made by the petitioner submitting a representation to the Managing Director, Disciplinary Authority of Corporation, the copy of which was furnished before the EO by the Presenting Officer, the EO took note of the direction which had been issued by the learned Single Judge to complete the enquiry in a time bound manner and the fact that petitioner had remained absent and on account of non cooperation of petitioner, matter came to be reserved by EO for submitting the report vide enquiry proceedings dated 02.05.2012 - Annexure-AW.
30. The EO on 07.05.2012 submitted his report holding that Corporation had proved all the charges as leveled against the petitioner in the charge sheet dated 14.02.2005. The disciplinary authority of the 30 Corporation accepted the enquiry report and issued second show cause notice on 15.05.2012 - Annexure-AZ calling for explanation of the petitioner by enclosing the enquiry report along with second show cause notice. Reply came to be submitted by the petitioner on 08.06.2012 - Annexure-BA, which was considered by the disciplinary authority of the Corporation and by order dated 11.07.2012 removed the petitioner from the services of Corporation. Said order came to be challenged by the petitioner in W.P.No.35519/2012, which came to be disposed of on 08.11.2012-Annexure- BD directing the petitioner to file an appeal before the appellate authority. Pursuant to same petitioner filed an appeal on 20.11.2012, which also came to be rejected by order dated 20.03.2013 and communicated to the petitioner by endorsement dated 30.03.2013 - Annexure- BJ.
31. As noticed earlier, petitioner had filed W.P.No.21936/2013 contending interalia that enquiry conducted is improper, findings of the EO are perverse, 31 charges leveled against him are vague and disciplinary authority as well as appellate authority ought not to have accepted the report and passed the order of his removal. On service of notice, Corporation appeared and filed its detailed statement of objections controverting all the averments made in the writ petition and also the grounds urged in the writ petition by specifically placing reliance on the judgments referred to in paragraph 7 of its statement of objections. As already noticed hereinabove, writ petition came to be allowed on the ground of charges are vague.
32. At the outset, it requires to be noticed that petitioner, who had been appointed as a probationer by order of appointment dated 21.08.1987 - Annexure-A, was not confirmed and in fact, his order of probation was extended upto 31.03.1994 by office order dated 01.10.1993 - Annexure-B.
33. It is trite law that a probationer would not have a vested right unless his period of probation has 32 been declared as satisfactory. Mere extension of probationary period from time to time would not vest any right in an employee. At no point of time petitioner has been informed about his appointment having been confirmed. Unless the extant rules indicate that on completion of probation period satisfactorily the employee is deemed to have been absorbed into service permanently, it cannot be gainsaid that on account of continued employment on probation, such continuance would amount to declaration of probationary period as satisfactory.
34. As could be seen from the order dated 10.02.2006 passed by the Division Bench in W.A.No.3137/2005-Annexure-R it has been categorically held that writ petitioner was appointed on a contract basis for a period of three years in terms of the letter dated 21.08.1987 and there was nothing on record to show that petitioner was confirmed to the post, he was appointed. In this factual background, Division Bench also held, there cannot be any immunity given to an 33 employee from initiating any action against him for all time to come and the charges leveled against the petitioner had never been tested either by the learned Single Judge or by the Division Bench on the earlier occasion and thereby giving a quietus to the charges alleged against the petitioner did not arise. It has been further held that charges cannot found to form the basis for removal of an employee from office, as same would amount to punitive in nature and not a termination simplicitor of a probationer or a temporary employee. It was further held that charges imputed against the petitioner would not come in the way of determining the suitability or otherwise of a probationary or a temporary employee to be continued in a post which he was holding.
35. It is too well settled law that a probationary employee does not acquire any substantive right to the post and cannot complain if his services are terminated any time during the probationary period i.e., before confirmation and of course same being "discharge 34 simplicitor". The right of a employee to continue in service will arise only on confirmation.
36. The period during which an employee has to be on probation is normally provided by the service rules or the order of appointment itself. Appointment made on probation for a specific period of time ends by efflux of time and the person holding such post has no right to continue in the said post.
37. In the instant case petitioner is claiming to have been confirmed to the post to which he was appointed and same is specifically denied by the Corporation. There is also no dispute to the fact that petitioner was appointed to the post of Assistant Sales Officer under order of appointment dated 21.08.1987 - Annexure-A and as could be seen from the recitals found in the said order of appointment it was on contract basis for a period of three years and which period is clearly indicated to be the period of probation and it is specifically made clear in the letter of appointment itself 35 that even after three years till his services are confirmed he is deemed to be on probation. Said clause in the order of appointment reads as under:
"1) Your appointment is on a contract basis for a period of three years which is terminable at the discretion of Karnataka Silk Industries Corporation, with three months notice or salary in lieu thereof.
This three years period shall be treated as your probationary period, which is liable to be extended at the discretion of the management from time to time and you shall continue to be on probation even after three years, till your services are confirmed."
(Emphasis supplied by us)
38. Thereafter, probationary period of the petitioner came to be extended upto 31.03.1994 by order dated 01.10.1993 - Annexure-B, which is also not in dispute. There is no material produced by the petitioner to demonstrate or establish that his probationary period has been declared or he has been confirmed. Time and again, the Hon'ble Apex Court in catena of judgments has held that mere continuation of a probationary beyond the period of probation does not amount to 36 confirmation unless the order of appointment itself indicates it to be so or the Rules contains a deeming provision. The Rules governing the employment of petitioner is also silent. Hence, if no order confirming the appointment is passed, an employee cannot contend that he is deemed to have been confirmed, unless the order of appointment or the Rule itself indicate that at the end of the probationary period, the officer is deemed to have been confirmed. There is no question of any implied confirmation. For this proposition the judgments of the Apex Court in the case of MUNICIPAL CORPORATION, RAIPUR vs. ASHOK KUMAR MISRA reported in AIR 1991 SC 1402 and in the case of DR. AMRITLAL DHARSHIBHAI JHANKHARIA reported in (1998) 8 SCC 767 can be looked up.
39. It is also trite law that a employee who is on probation can be discharged without any imputation or stigma attached to such order and in the event of such discharge not being a 'discharge simplicitor' but 'discharge with stigma', then necessarily enquiry is a 37 must, inasmuch as, civil consequences would flow therefrom. It has been held by the Hon'ble Apex Court in the case of STATE BANK OF INDIA & OTHERS vs PALAK MODI AND ANOTHER reported in 2013 AIR SCW 76 a probationary though not has a right to hold the post and his services being terminable at any time during or at the end of the period of the probation on account of general suitability for the post held by such employee, however, if the allegation of misconduct constitutes the foundation of the action to be taken then report of the enquiry would be the basis for taking the decision to terminate the services of such employee.
40. As already noticed by us hereinabove, Division Bench in W.A.No.3137/2005 while disposing of the appeal filed by the Corporation challenging the order of learned Single Judge, who had allowed the writ petition filed by petitioner and had set aside the show cause notice cum charge sheet. It was held that charges leveled against the petitioner in the show cause notice cum charge sheet dated 14.02.2005- Annexure-S cannot 38 found to form a basis for removal of the petitioner from services as the same would amount to punitive in nature and it is not a termination simplicitor of a probationer. It was held by Division Bench:
"10. It is now well settled that unless the Court is satisfied xxxxx to find out the suitability or otherwise to continue in the post. Admittedly, the writ petitioner was appointed by the appellant on contract basis for a period of 3 years in terms of letter dated 21.8.1987 and the terms of the said letter clearly indicated that for the said period, the respondent would be on probation, which is liable to be extended at the discretion of the appellant from time to time and the respondent shall continue to be on probation even after 3 years until his services were confirmed to the post. It is equally not in dispute that by an order made on 1.10.1993, the period of probation of the respondent was extended up to 31.3.1994. There is nothing on record to show that the respondent was at any time confirmed to the post. That is to say, xxxx This is because the action initiated by the employer by issue of the impugned show cause notice is yet to be concluded or finalized."
(Emphasis supplied by us) 39
41. The Hon'ble Apex Court in the case of CHANDRA PRAKASH SHAHI VS. STATE OF U.P. AND OTHERS reported in 2000 AIR SCW 1816 has held:
"10. A perusal of the above provision would indicate that the period of probation is two years. The Regulation is silent as to the maximum period beyond which the period of probation cannot be extended. In the absence of this prohibition, even if the appellant completed two years of probationary period successfully and without any blemish, his period of probation shall be treated to have been extended as a 'permanent' status can be acquired only by means of a specific order of confirmation.
11. This Court in State of Punjab vs. Dharam Singh (1968) 3 SCR 1 : AIR 1968 SC 1210: (1968 Lab IC 1409), ruled out the proposition of automatic confirmation on completion of the period of probation. This Court ruled that the 'permanent' status can be acquired only by a specific order confirming the employee on the post held by him on probation. To the same effect is the decision in Partap Singh vs. U.T. of Chandigarh (1979) 4 SCC 263 : 1980 (1) SCR 487 : AIR 1980 SC 57: (1979 Lab IC 1359). In Municipal Corporation, Rajpur vs. Ashok Kumar Misra (1991) 3 SCC 325 : 1991 (2) SCR 320 : AIR 1991 SC 1402: (1991 AIR SCW 1241) : 1991 Lab IC 1266), the same principles were reiterated. In view 40 of the above, the contention that the appellant had acquired 'permanent' status cannot be accepted. His status was that of a probationer."
42. In the light of above referred authoritative pronouncement of the Hon'ble Apex Court and Judgment of Division Bench that no material was available on record to establish that petitioner was confirmed, petitioner cannot contend that on account of continuance of his services in the Corporation by virtue of his termination orders having been set aside and consequential relief of payments having been ordered, would entitle him to claim the status of a permanent employee. In the instant case, petitioner appearing in person has also not been able to demonstrate or establish before us that either extant Rules governing him would entitle him to seek for his probation having been deemed to have been declared or there being any express order declaring his probation. As such petitioner herein cannot claim the status of a permanent 41 employee or his probation having been declared as permanent.
43. It is in this background, it will have to be examined as to whether the order of termination dated 11.07.2012 - Annexure-BB removing the petitioner from services of the Corporation and order dated 20.02.2013 - Annexure-BK communicated to the petitioner on 30.03.2013 - Annexure-BJ was rightly set aside by the learned Single Judge or not.
44. On occasion more than once, the learned Single Judge and the Division Bench of this Court have held that in the event of petitioner is to be discharged/terminated/removed from services on any allegations, then necessarily enquiry has to be held. It is in this background, enquiry came to be held against the petitioner and charges leveled against petitioner had been found foul by the learned Single Judge on the ground that it is too vague, ambiguous and unclear. Hence, we are of the considered view that it will have to 42 be examined as to whether the charges leveled against the petitioner were so vague and thereby it has resulted in violation of principles of natural justice and as such, on the said ground domestic enquiry report dated 17.05.2012-Annexure-AZ and consequential order of termination dated 11.07.2012-Annexure-BB of the disciplinary authority as well as its confirmation thereof by the appellate authority on 20.03.2013 (communicated to petitioner by letter dated 30.03.2013 - Annexure-BJ), which has been set aside by the learned Single Judge, is to be confirmed or not.
45. At the first instance, it requires to be noticed that Division Bench in W.A.No.1991/1994 while examining as to whether discharge of petitioner from service by order dated 31.03.1994 was discharge simplicitor or it was a discharge with stigma, was divided in its opinion. Hence, matter came to be referred to third Judge, who concurred with the Hon'ble Chief Justice and thereby it was held that it was not an order of 'discharge simplicitor', but a 'punitive order'. Hence, 43 reserving liberty to the Corporation to proceed in accordance with law, order of termination came to be set aside. Subsequently, several litigations have taken place between parties, which has been narrated by us in detail already hereinabove. Hence, we do not propose to delve upon those aspects in the foregoing paragraphs, unless it would be imminent or necessary.
46. When the impugned show cause notice dated 14.02.2005 - Annexure-N came to be issued to the petitioner, same was set aside by the learned Single Judge of this Court in W.P.No.9159/2005 on 12.07.2005
- Annexure-Q. However, said order came to be set aside by the Division Bench on 10.02.2006 in W.A.No.3137/2005 -Annexure-R reserving liberty to the petitioner to offer his explanation to the impugned show cause notice and Corporation was permitted to proceed with the enquiry. In these circumstances, enquiry is said to have been held and charges were held to be proved.
44
47. Pursuant to learned Single Judge order having been stayed by the Division Bench, Corporation continued with the domestic enquiry against the petitioner. During the pendency of said writ appeal Corporation had submitted before the Division Bench that enquiry had been concluded and final report had been submitted, which came to be recorded on 23.12.2005 and after taking note of the submission made on behalf of petitioner, Corporation was directed not to take any decision pursuant to the enquiry report. Writ appeal came to be allowed on 10.02.2006 and petitioner was directed to offer his explanation to the impugned show cause notice, if he has not already offered. It was further ordered that in case of any adverse order having already passed against him, he would be at liberty to approach the competent authority.
48. In the light of said direction issued by the Division Bench, second show cause notice came to be issued to the petitioner on 20.12.2005-Annexure-W, since Corporation had not passed any order on the 45 enquiry report dated 17.12.2005 (appended to Annexure- W). Said show cause notice came to be replied by the petitioner on 29.12.2005 - Annexure-X. Without proceeding to adjudicate the same, an order came to be passed by the Corporation on 24.02.2006 appointing Sri.Nagasundara Murthy as EO, who entered appearance, issued notice of enquiry to the petitioner and on account of same being returned, EO got published the notice of enquiry addressed to petitioner in "Prajavani" Kannada daily newspaper notifying the hearing date of the enquiry as 03.03.2006 at 2.30 p.m. vide Annexure-AB. Petitioner appeared before the EO and sought for time to file the list of defence witnesses and his affidavit in lieu of examination-in-chief and at the request of petitioner, enquiry was adjourned to 04.03.2006, on which date petitioner sought for copy of show cause notice dated 14.02.2005 being furnished to him. However, said request was declined by the EO on the ground that same is already furnished to him. Subsequently, matter came to be reserved for submitting 46 a report, since petitioner did not proceed with the enquiry by either tendering his evidence nor had filed list of his (defence) witnesses as sought for. Hence, disciplinary authority by order dated 08.03.2006 - Annexure-AG has accepted the enquiry report dated 17.12.2005 and terminated the services of petitioner from Corporation holding that "petitioner was unsuitable to hold the post of Assistant Sales Officer and his continuation in the services of Corporation would be determinantle to the interest of Corporation". The appellate authority by order dated 15.04.2006 -Annexure-AJ rejected the appeal on the ground that it does not constitute penalty within the meaning of Section 24 of the Rules.
49. The order of termination dated 08.03.2006 was set aside by the learned Single Judge in W.P.No.1449/2008 on 03.02.2012 and remanded the matter to EO to commence the enquiry afresh from the stage of proceedings dated 04.03.2006 and to complete the same in accordance with law within a timeframe of 47 three months from the date of appearance of parties and directed the parties to appear before the EO on 15.02.2012. Pursuant to same petitioner appeared on the date of enquiry i.e., on 15.02.2012. However, petitioner submitted his explanation to the show cause notice dated 14.02.2005 by submitting his reply to the disciplinary authority on 16.02.2012 - Annexure-AN. A representation dated 16.02.2012 - Annexure-AO was also submitted by the petitioner to the disciplinary authority seeking direction/instruction to the EO to permit him to file the affidavit and list of documents. Yet again, one more representation dated 12.03.2012 - Annexure-AQ came to be submitted by the petitioner to the disciplinary authority making certain allegations against the EO. The EO conducted the enquiry proceedings between 19.03.2012 to 02.05.2012 and on 07.05.2012 a report came to be submitted by the EO holding charges 1 to 14 were proved. Hence, second show cause noticed 15.05.2012 - Annexure-AZ enclosing the copy of enquiry report and calling upon the petitioner 48 to offer his explanation was sought for. Petitioner submitted his reply on 08.06.2012 - Annexure-BA, after which the order of termination dated 11.07.2012 - Annexure-BB came to be passed.
50. Said order of termination was challenged by the petitioner in W.P.No.25519/2012, which came to be disposed of by the learned Single Judge with liberty to the petitioner to file an appeal before appellate authority by order dated 08.11.2012 - Annexure-BD and accordingly, appeal came to be filed on 19.11.2012, which was rejected on 20.03.2013 and communicated to the petitioner on 30.03.2013 - Annexure-BJ. Same has been challenged in W.P.No.21936/2013, which has been allowed as already noticed hereinabove, on the ground that charges are vague and Corporation was not justified in claiming that it was examining as to whether petitioner was suitable for being continued in the post of 'Assistant Sales Officer' or not, and if it were to be so, there could have be an order 'termination simplicitor', but 49 petitioner had been terminated on the ground of alleged misconduct.
51. As could be seen from the aforestated facts and the chain of events, it would clearly emerge that undisputedly probationary period of petitioner had not been declared. Even otherwise, as rightly held by the learned Single Judge the discharge of petitioner at all stages has not been a 'discharge simplicitor', but a 'discharge with stigma'. It is in this background, Division Bench by its judgment dated 10.02.2006 rendered in W.A.No.3137/2005 had directed the petitioner to offer his explanation to the show cause notice, if he has not yet offered and had granted him liberty to the petitioner to approach the competent authority in case any adverse orders are passed against him. It is in this background, learned Single Judge is fully justified in arriving at a conclusion in the order under challenge vide paragraph 16 that petitioner was entitled to challenge the order of removal as well as the order of appellate authority and same would be within the scope of consideration. In this 50 background, departmental proceedings initiated against the petitioner has been scrutinised and examined by the learned Single Judge and in the process has held, charges were vague, unclear, ill-defined are an anathema to law and also held that charges framed against a delinquent employee should be clear and precise unequivocally in their content and language. It is in this background, the learned Single Judge has held that charges 1 to 14 framed against the petitioner as per show cause notice cum charge sheet dated 14.02.2005 - Annexure -N are bereft of details with regard to particular acts or omissions amounting to misconduct. In nut-shell, learned Single Judge has held vague charge sheet in the instant case had violated principles of natural justice vide paragraph 22 of judgment.
52. At this juncture itself it would be apt to note that petitioner had offered his explanation to the show cause notice cum charge sheet dated 14.02.2005 on 16.02.2012 - Annexure-AN.
51
53. Learned Single Judge has held that Charge No.5 has been vague, since it does not spell out as to what omissions on the part of petitioner would establish "negligence and lack of interest in the performance of his duties" and so also Charge No.7.
54. There cannot be any dispute to the proposition that where charges leveled against a delinquent employee is vague, bereft of material particulars or it lacks details, then necessarily domestic enquiry conducted based on such vague charges would not stand the test of law.
55. It was not the case of petitioner that at any stage of the domestic enquiry or earlier to it, documents relied upon by the Corporation in support of the charges leveled against him had not been furnished and thereby it had occasioned failure in compliance of principles of natural justice. Unless it is shown or established that EO has placed reliance on a document, which had not been furnished to the delinquent employee, it would not 52 fall within the 'mischief of prejudice'. Hon'ble Apex Court in the case of UP STATE TEXTILE CORPORATION LIMITED vs P C CHATURVEDI & OTHERS reported in 2005 AIR SCW 5519 has held:
"9. Records reveal that copies of large number of documents were supplied to the respondent No. 1. Whether they were adequate for the purpose of taking a view in the disciplinary proceedings is another matter, but to say the relevant documents were not supplied is not correct. The High Court had attached great importance to the alleged admission of documents for the purpose of adjudication on 8.10.1992. Though this ground was urged with great vehemence before the High Court, it is not disputed that what was accepted by the Enquiry Officer on 8.10.1992 was not any document but list of documents/books of accounts in the possession of respondent No. 1- employee. It has not been shown as to how the non-supply of this list caused any prejudice. The stand of the respondent was that additional documents had been entertained which plea the High Court had wrongly accepted. As noted above no additional document was brought on record, and it was the list. On that score, the High Court's view is clearly untenable."53
56. In this background, when the enquiry report dated 07.05.2012 is perused, it would disclose that in order to establish the charges leveled against petitioner, the Corporation had examined one witness as M.W.1 and through him, 31 documents have been marked as Ex.M- 1 to M-31. The first charge against the petitioner is that he is incapable to hold the post of 'Assistant Sales Officer' and on account of his inefficiency and he had caused indirect loss to the Corporation. Said allegation has been denied by the petitioner and in his reply dated 16.02.2012-Annexure-AN, he has stated at paragraph 1(c) with regard to shortage of sarees worth `18,049.30 ps. contending that Corporation had blindly passed an order to recover the part of `9,024.65 ps. (value of shortage) from his salary and learned Single Judge in W.P.No.29683/1992 had ordered not to recover the said amount and had accordingly disposed of the writ petition. He has also further stated in his reply at paragraph 1(d) to the first charge contending that shortage of stock worth `4,103/- had noticed while he 54 was working at Devatha Market show room though not attributable to him, he did not admit the right of Corporation to recover the said amount, yet he did not challenge it and petitioner has contended that same cannot be construed as misconduct. The fact remains that he did not challenge the said order of recovery. In other words, petitioner had understood the allegations made against him by the Corporation and also the documents relied upon by the Corporation, which was delved upon by the petitioner himself in his detailed reply at paragraph 1(a) to 1(e) and as such, learned Single Judge could not have arrived at a conclusion that charge is vague. In fact, Corporation had imposed minor penalty of "censure" by order dated 26.06.1993, receipt of which is admitted by the petitioner in his reply dated 16.02.2012 submitted to the show cause notice vide paragraph 1(e). Likewise, in respect of each of the charges as leveled by the Corporation against petitioner, it was sought to be substantiated by the Corporation by relying upon the statement of witness M.W.1 through 55 whom Exs.M-1 to M.31 came to be marked, which was also duly replied by the petitioner in his reply and being conscious of this fact, petitioner cannot be heard to contend that charges leveled against him are vague.
57. The learned Single Judge vide paragraph 21 has held that charges leveled against petitioner are vague and thereby petitioner had been deprived of his right to put forth substantial defence to prove his innocence vis-à-vis with reference to records namely, show cause notice dated 14.02.2005. The learned Single Judge in general has found the charges are vague and in particular, Charges No.5 and 7 by way of illustration/example. Hence, we have considered these two charges to examine as to whether those charges are vague, consequentially the petitioner had been deprived of his right to put forth his defence resulting in violation of principles of natural justice and on the basis of such vague charges a finding had been recorded by the EO. 56
Insofar as charge No.5 is concerned, it reads as under:
"5. Negligence and lack of interest in the performance of his duties."
58. As noticed hereinabove, in reply to the said charges, petitioner has replied stating that the so called nine charges, Corporation has already imposed penalty/punishment on him and same is repeated in the impugned show cause notice. Thereby, it can be inferred that petitioner was fully aware of the charges leveled against him and being conscious of the said fact, he had also replied to the same. It would also be necessary to observe at this juncture itself that by the time petitioner submitted his reply, Corporation had already examined M.W.1 and in the affidavit dated 09.11.2005 - Annexure- T filed in lieu of examination-in-chief, said witness had deposed that petitioner while discharging his duties as 'Assistant Sales Officer' at Mysore factory show room, Channapatna SSM show room and Devatha Market show room shortages of fabrics were noticed and he had been 57 negligent and was exhibiting lack of interest in performing his duties and as such, his probationary period was extended upto 31.03.1994. This fact has not been denied by the petitioner in his reply to the show cause notice. In fact, petitioner has cross examined the witness on 22.11.2005 and 11.04.2012 on this issue. This would only indicate that petitioner was fully conscious of the charges leveled against him and so also the material evidence relied upon by the Corporation. As such, he has not only replied to the same but has also cross examined the Management witness on this aspect.
59. Insofar as, Charge No.7, which has been found foul by the learned Single Judge when examined on the background of records, it requires to be noticed that under Charge No.7 it was alleged by the Corporation as under:
"7. Committing an act amounting to abatement of an act which amounts to misconduct."58
60. Allegations made in the show cause notice - cum-charge sheet was to the effect that petitioner was in the habit of loitering in the office by leaving his place of work, gathering the staff around him and discussing with them, which has nothing to do with his official work and was in the habit of criticizing the Corporation and instigating the staff to tow his line and write letters to the Government making false allegations against the Corporation. In fact, to this effect affidavit came to be filed by the Corporation through its witness - M.W.1 in the domestic enquiry. Reply submitted by the petitioner as per Annexure-AN would clearly indicate that he has denied this fact in paragraph 2. Thus, petitioner cannot be heard to contend that either he was unaware of the charges or he was not able to defend himself in the enquiry due to vagueness of charges.
61. The Hon'ble Apex Court has held that violation of principles of natural justice would by itself not entitle a delinquent employee/officer to seek for quashing of the order of termination/removal until and 59 unless he is able to establish that on account of such violation it has resulted in prejudice to his right to participate in the enquiry proceedings. It has been held in UNION OF INDIA vs ALOK KUMAR reported in (2010) 5 SCC 349 that it would not be permissible to set aside departmental enquiries merely on the basis of apprehended prejudice. It was held :
"89. The well-established canons controlling the field of bias in service jurisprudence can reasonably be extended to the element of prejudice as well in such matters. Prejudice de facto should not be based on a mere apprehension or even on a reasonable suspicion. It is important that the element of prejudice should exist as a matter of fact or there should be such definite inference of likelihood of prejudice flowing from such default which relates to statutory violations. It will not be permissible to set aside the departmental enquiries in any of these classes merely on the basis of apprehended prejudice."
62. Hon'ble Apex Court in BURDWAN CENTRAL CO-OPERATIVE BANK LIMITED AND ANOTHER vs ASIM CHATTERJEE AND OTHERS reported in (2012) 2 SCC 641 has held to the following effect: 60
"19. However, there is one aspect of the matter which cannot be ignored. In B. Karunakar case despite holding that non-supply of a copy of the report of the enquiry officer to the employee facing a disciplinary proceeding, amounts to denial of natural justice, in the later part of the judgment it was observed that whether in fact, prejudice has been caused to the employee on account of non-furnishing of a copy of the enquiry report has to be considered in the facts of each case. It was observed that where the furnishing of the enquiry report would not make any difference to the ultimate outcome of the matter, it would be a perversion of justice to allow the employee concerned to resume his duties and to get all consequential benefits.
20. It was also observed in B. Karunakar case that in the event the enquiry officer's report had not been furnished to the employee in the disciplinary proceedings, a copy of the same should be made available to him to enable him to explain as to what prejudice had been caused to him on account of non-supply of the report. It was held that the order of punishment should not be set aside mechanically on the ground that the copy of the enquiry report had not been supplied to the employee."
63. Keeping these authoritative principles laid down by Apex Court in mind when facts on hand are 61 examined, it would emerge that petitioner does not dispute the receipt of show cause notice - cum - charge sheet, the affidavit of the Corporation witness i.e., M.W.1 filed specifying the details of each charge and reply submitted by him to the charge sheet and cross examination of M.W.1 (partially). Petitioner has never contended that on account of vagueness in the allegations/imputations, he is unable to defend himself effectively. On the other hand, being conscious of the imputation of charges, he has replied to the same, cross examined the Corporation witness and thereby submitted himself to the jurisdiction of the EO without any protest. In these circumstances, it cannot be held that charges leveled against petitioner either being vague, unclear or same being without any supporting documents. Hence, finding recorded by the learned Single Judge in that regard have to be necessarily held as contrary to the facts on hand.
62
64. In the light of aforestated discussion, we are of the considered view that finding recorded by the learned Single Judge that Corporation is repeatedly victimizing the petitioner and behaving unfairly, unjustly and unreasonably is a finding contrary to records, inasmuch as, the order of termination dated 11.07.2012 (Annexure-B) which has been passed by the Corporation is based on an enquiry report and the Hon'ble Apex Court in catena of judgments has held that in such circumstances the Courts would not substitute its view to the finding recorded by the EO as affirmed or approved by the disciplinary authority in the event of such findings of the competent authority is based on some evidence. It has been held in the case of STATE BANK OF INDIA vs RAM LAL BHASKAR & OTHERS reported in (2011) 10 SCC 249 as under:
"13. Thus, in a proceeding under Article 226 of the Constitution, the High Court does not sit as an appellate authority over the findings of the disciplinary authority and so long as 63 the findings of the disciplinary authority are supported by some evidence the High Court does not reappreciate the evidence and come to a different and independent finding on the evidence. This position of law has been reiterated in several decisions by this Court which we need not refer to, and yet by the impugned judgment the High Court has reappreciated the evidence and arrived at the conclusion that the findings recorded by the enquiry officer are not substantiated by any material on record and the allegations leveled Respondent 1 do not constitute any misconduct and that Respondent 1 was not guilty of any misconduct."
65. Order passed by the disciplinary authority dated 11.07.2012 - Annexure-BB and its confirmation thereof by the appellate authority by the proceedings dated 20.03.2013 - Annexure-BK also cannot be sustained for reasons more than one; firstly, it requires to be noticed that when the order of termination dated 64 08.03.2006 - Annexure-AG came to be passed by the disciplinary authority, same had been challenged by the petitioner in W.P.No.1449/2008 and the learned Single Judge while allowing the writ petition dated 03.02.2012 had directed the EO to commence the enquiry from the stage of proceedings dated 04.03.2006 and to complete the same in accordance with law within a time frame of three months from the date of appearance of the parties, which also came to be fixed as 15.02.2012. As already observed by us hereinabove, the enquiry was commenced by the EO and afforded petitioner an opportunity to submit his explanation to the Articles of Charge, which came to be submitted by the petitioner on 16.02.2012 and thereafter, petitioner had partly cross examined MW1 on 12.03.2012. Though copy of the proceedings of the enquiry dated 12.03.2012 was furnished to the petitioner and duly acknowledged by him, which is reflected in the proceedings of 19.03.2012, yet he did not appear and after issuing fresh notice petitioner appeared on 07.04.2012 and has further cross 65 examined the management witness MW1 on 07.04.2012, 11.04.2012 and 18.04.2012. However, on 26.04.2012 petitioner has sought for an adjournment on medical ground by forwarding a letter of request. However, the said communication was not submitted to the EO but to the disciplinary authority viz., Managing Director of Corporation. Hence, EO vide proceedings dated 26.04.2012 - Annexure-AB recorded this fact and adjourned the enquiry to 02.05.2012 on which date petitioner did not appear and as such, in the proceedings recorded on 02.05.2012-Annexure-AW the EO recorded his absence and reserved the matter for submitting the report by placing the petitioner exparte. Though allegations are made against the EO, it could be seen from the proceedings of the enquiry held between 15.02.2012 to 26.04.2012 (9 sittings) it is the petitioner who has been taking time on one pretext or the other and deliberately had not appeared before the EO. In this background, the EO was perforced to close the domestic enquiry and on the basis of available material had 66 submitted a report holding that charges 1 to 14 leveled by the Corporation against petitioner was proved.
66. The Division Bench while adjudicating W.A.No.3137/2005 as already noticed hereinabove had observed that "charges cannot found to form a basis for removal of an employee from office as the same would amount to punitive in nature and not a termination simplicitor of a probationer or a temporary employee". It was further held that "at the same time charges could not come in the way of determining the suitability or otherwise of a probationer or a temporary employee to be continued in the post which he was holding". In this background, the matter came to be remanded to the EO to proceed with the enquiry by considering the reply that would be submitted by the petitioner to the show cause notice cum charge sheet. Accordingly, enquiry was proceeded with and it culminated in order of termination dated 08.03.2006 - Annexure-AG being passed. However, this was set aside in W.P.No.1449/2008 on 03.02.2012 on the ground that petitioner did not had the 67 opportunity to cross examine the Management witness- MW-1. As such fullest opportunity was required to be granted by putting the petitioner on terms during the course of enquiry proceedings by the EO.
67. It is no doubt true, hands of the EO was also tied, due to non cooperation of the petitioner. As such, the enquiry report dated 07.05.2012 came to be submitted by EO by placing petitioner exparte, which resulted in consequential order of termination dated 11.07.2012 - Annexure-BB being passed. Thereby, petitioner did not have full opportunity in the enquiry viz., to cross-examine MW-1 and examine his witnesses if any, apart from tendering his evidence. In that view of the matter, enquiry will have to proceed from that stage namely from 26.04.2012 as recorded in the proceedings
- Annexure-AV. Hence, matter requires to be remanded back to the EO for continuing with the enquiry from the stage of further cross examination of MW1. 68
68. Secondly, Division Bench while disposing of W.A.No.3137/2005 on 10.02.2006 - Annexure-R had reserved liberty to the Corporation to determine the suitability or otherwise of the petitioner who is a probationer. In the impugned order of termination dated 11.07.2012 - Annexure-BB the disciplinary authority has not examined or considered said direction issued by the Division Bench but has proceeded to examine as to whether the services of the petitioner is to be terminated or not on the basis of charges of imputation. It would be of benefit to note the finding recorded by the disciplinary authority in the impugned order of termination dated 11.07.2012- Annexure-BB, which reads:
"I am of the considered opinion that Sri. Y.N.Krishnamurthy is totally unsuitable to hold the post of Asst. Sales Officer and his continuation in services would only be a detrimental/prejudicial to the interest of the Corporation. The various charges proved reveals that he lacks integrity, honesty and he is most negligent in discharging the assigned duties from which it is evident that hardly any confidence could 69 be reposed on him. Hence, the following order is passed."
69. Thus, from the angle of direction issued by Division Bench directing Corporation to examine as to "whether petitioner is suitable to hold the post of Assistant Sales Officer or not" having not been considered or examined by the disciplinary authority under the impugned order as well as under order of appellate authority, order of termination passed against petitioner cannot be sustained. For this reason also, we are of the considered view that matter requires to be remanded back to the EO for continuing the enquiry as noticed hereinabove by setting aside the orders of disciplinary authority dated 11.07.2012 -Annexure-BB and its confirmation by appellate authority by communication dated 30.03.2013- Annexure-BJ.
For the reasons stated hereinabove, we proceed to pass the following:
70
JUDGMENT
(i) W.A.No.6359/2017 is hereby allowed and orders dated passed in W.P.No.21936/2013 dated 20.09.2017 is hereby set aside. Orders dated 11.07.2012 -Annexure-BB and communication dated 30.03.2013- Annexure-
BJ are hereby set aside and matter stands remitted to the EO to proceed with the enquiry against the petitioner from the stage of cross-
examination of MW1 as observed by us
hereinabove.
(ii) Petitioner as well as Presenting Officer of the
Corporation shall appear before the EO without waiting for any further notice from the EO on 04.06.2018 at 11.00 a.m.
(iii) It is also made further clear that EO shall conduct the enquiry on day-to-day basis and conclude the enquiry within 30 days from the date of commencement, which is fixed as 04.06.2018.
(iv) It is made clear that petitioner shall without fail proceed with the cross-examination of the witness (MW1) from the stage it has been stopped and complete the cross-examination 71 without seeking for any adjournment on any ground whatsoever.
(v) On conclusion of enquiry, the EO shall submit his report to the Corporation within 15 days thereafter without being influenced by earlier orders and also earlier proceedings.
(vi) The disciplinary cum appointing authority shall pass orders thereon within one (1) month after affording the petitioner an opportunity to submit his reply, in the event of report adverse to the interest of petitioner being submitted by the EO.
(vii) Petitioner shall be at liberty to file an appeal in the event of disciplinary authority were to pass an order adverse to the interest of petitioner and such appeal shall be filed by the petitioner within 15 days from the date of receipt of such order and appellate authority shall dispose of such appeal within 15 days without being influenced by earlier orders and proceedings.
(viii) It is made clear that any opinion expressed by us during the course of above order is for the limited purpose of considering as to whether the order of termination passed by the 72 Corporation against the petitioner is just and proper only.
(ix) Parties are directed to bear respective costs.
In view of appeal having been allowed, I.A.No.2/2017 for stay does not survive for consideration and same stands rejected.
SD/-
JUDGE SD/-
JUDGE DR/sp