Karnataka High Court
N Ramachandra S/O Narasimhaiah vs Canara Bank A Body Constituted U/The ... on 24 November, 2011
Author: Anand Byrareddy
Bench: Anand Byrareddy
MGM 4 LAT AR A af *
MGA HIGH COURT OF Ita Pe 'AY OF RARN QUET 9 we nie sURT OF KARNATAKA HIGH € a * Nast Se aT A PARES ALOR PEW GPM bar AMAT AM A BELTS ¢ od iBy Shri T R K PRASAD, ADVOCATE i DATED THIS THE 24th DAY OF NOVEMBER 9 BETWEEN:
WN RAMACHANDRA 8/O WARAAIMIHAIA ", AGED ABOUT 49 YRS, EARLIER WORKING As OFFICER IN JUNIOR MANAGAMENT GRA DE SCALE-I AT CANARA SANE. i. & PSM SECTION, CIRCLE OFFICE 66,M.G.ROADS'LORE 1,SINCE ILLEGALLY DISMISSED FROM SERVICE & R/AT NO.131 117 STG,0 2 BLK, NAGAR ABHAVI, BANGALORE -560.072 0. ... PETITIONER / M N PRASARNA ty A DVOCATE FOR Ps. RAJAGOPAL ASSOCIATES} x ABA BANE At BODY ¢ ONSTITUTED 1 JNDER THE BANKING COMP PANIES ; S(ACU MSITON & TRANS Qe ae Gey DERTA ce TOG] ACT 1976 Mae REP.BY Te S EARCUTIVE DIRECTOR, ey ee Y "4 f% ~~, HEAD (Perle, NOLS, OL ROAD, a ae % Ve See pe ee dee Bere EASG GALORE Oe OOK . BESMOWDE RT AS Pe Fi ee FY ~C- OO Q a # ah © gm a KA HI a MN A "AR QUIRT OF KAR y at AOURT OF KARNATARA MIGH € wt ARI ATARA HERH € i COURT GF HEMP TES Ge EAP AAD LARP UOURT OF MARMATAMA inde IHS WRIT PETITION IS FILED UNDER ARTICLE 226 OF THE CONSTITUTION N OF MING TO QUASH THE ORDER BY THE & BANK DATED: 162.99".
VEDE ANRNEAURE-J TO THE WRIT PETIT ION, OF (DER TED 20.10.90 BY THE APPELLATE. AUTHORITY - COR NOON CATED) TS _ THE PETTTONER BY PROCEEDINGS DATED. 23.10.99: VIDE AN? TEMURE- x TO THE WRIT PETITIO a, ORDER OF THE REVIEWING AUTHORITY DATED. 1.6.2000- COMMUNICATED. T } THE PETITIONER IW PROCEED mG DATED: 14.6,.2000 VIDE ANNEMUIRE-N TO THE. WRIT PETTTION AND ORDER DATED. 26.10.2004 VIDE A ANNERURE-R TO THE WRIT PETITION ANT GRANT ALL CGR SEQUENTIAL BENEFITS INCLUDING REINSTATEMENT OF THE PRITTIONER ue TR SERVICES OF THE BANK WITH CONTINUITY oF SERVICE ALD PAYMENT. OF' Al ARRE ARS OF SALARY AND ALLOWARCES. me Thris peti hor oF oming On lor hearing this day, the ourt made the flowing e, Heard t thse : lear ned 6 course! for the petitioner and E % oy = sear . erresebten nF them
2. wit Rout entering upon the merits of the a 7 = es ¥ 2 2 x oa : can CARS, TC ES SGGNn Lagi AY Gmgquiry wee cormiucted ageinet ae lbenen i ee , PRY aes ce ge gne e xe re re ee ree tte petiborer. Te enquiry repert, which wee fords hex) '; tak , . = -- 4g 8 4 : eat oe Soy, 2o ee ee Brae tae gs sft ge este, a nas Sat ee ee ee ee U0 Us ESCO Whe Godireseec oY Le Deinoner who ; z Fetmeck tete , WumamBeneeson ae as ee BES 4.. 48 eerie ia = 5 en) Eo CO Ce me #2E, Anrnesure aa 2 EPR WFroe UCP OF RARMATAICA HIGH Ka MGM Gc cA 2F RARRAT * AY OF KARNATAKA HIGH COUP' eA SOON, POA Ht, AEERS ES Soke GRA RN EO EG Bo he oie eed petition running ints thirty pages ralsi: rig ey ore 2 oss an s #8, ii ebis - % BE gee : Ren B HEED UOTS BB Pegegcs tae valcity of the findivies of the By eu cudsee 27% « 3 mo * « 'ke wee . nguury Officer. The Disciplinary... Authority, » iy, Purr, nae at Annewure-"J" affirmed the findings of the Enquiry Jihoer eo thes io llewing terry:
'WHEREAS, departmental proceedings have bear filed egenirest "the : subjets ifxoer enguoyes bu serving or fie ile above Faferred chargenhieet, 2 Wis PEAS. cart Bapetring Author tae appomted by He Diseiptinary Andhortt ig 'sondust | oes anguiny; ¥ HEBRAS, thie inquadeiny Authorty afler comebecting engery: 'hoe submited Ads reno7! Ae nattied thee Chargesheeted Gifer gaiy of the AGES Gs errumnertiad t his Pmelings:
KEAS- @ copy of the frciings of the ing Authority has been Fumished to the Cifiee? employes fo male fle subeedesions, if carey;
'AND WHEREAS the Offer hae suatmitied lis sulmisvione dated 30.12. ] 898: HOW, THEREFORE, agreeing uath the Andings fiy aud aher considering & F " RARNATAIA HIGH CO
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MH COUR A RT GFF KARNATARA MEG } ON ee 1 VWGURT OF KARNATAKA HIGE
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TOASTED GLUE LP SAMIMATANA RICGE i i a a re Cpieer, runisieent of Dismissal whieh -- ond ovunatly be a disqualifiestinn for Future empinenent"
3. The petitioner hed questioned. the seme velore the Appellate Authority. - The Appe late 'Authority Nes allied the pani eent imposed on "the petitioner .
leg nweorms. But alter hearing the petitioner. sey aissign Ue tact remains that t he Disiplinie Bry rity hes not assigned arr reasons bs aifire wing t the © findings of the enquiry: oc ror. has. oofeidered the ocorttentions reamed. by the setiOner eveni brie ay i the couree of ite YEE ® cocdmtest, the learned tof the Apex Court in ¢ v8 $9010) 18 the Supreme "60. In Kral Asemcioles thle Court after e be B bs paged pa By, debris cae ay nigh Bun pe corms BPP varus Rt ee cefam prinaples i SOC par: 47 of the g GURT OF KARNATAMA HIGH COURT OF KARNATAKA HIGH oa 4--G MN SRR URE RINE FRASGEE G Seek BGI PREY PCI LAS IN C'S Ge RAR EAS TARA atk Jiigmerdl which are eet owl below (SOC pe 510.
"Gln Ieeloa the jocivig! trend Rae Ss been io recon masons, wuen in administer -- decisions, Uf euch decisions affiel argeone prepuctiatty euthority must record | E cone in support ofits conchsions, - 99 ei (lnsisiencs on, pecorting. oF seasons i meare ig serbe He under priecintes oF Pustice that justice ted not onty be done if mest also appeur ie he dots ag well A (Recording af véacsons also operates as a wild restraint. on ong: possible arbétmry exatciot of judiial ahd quasidudicial or even sehnivistrotive power. (easene reassure fled discretion hes Keen eseiced by the decisionmaker on relevon : grounds and by disregarding eciorrrue epee tise (teasers have wvirlucly bees as & Jteispensable a component of a decision mang pretege os obeerwing principles of Mur pisiet by judicial guasiludinial anvil eben by adpdrestrotive bodies. "
z & "5 ea BR MATAICA MGM € g QURT GF K. ae hie ¢ ARNATAICA HIGH i 4, KARMATAICA HIGH COURT OF K & ny ce SON, 8 Ae ET Face Saud Sis Pk We EE PALS ERI PEASE LLU Ue AMI AGE a EEC E goed Cepoe (giteazons fociiiate the peocesa of fuclicial winely by superior couric. gouemance is in sa funn Of reazoned deciiions -- based on relevent facts. tes is virtually Sie lifeblood of judicial decisiormmaking just; fidiog | we principle that reason is the pend ox funte nhice, 8
4) ai or even. guast-fedciel aetnons these daye can be as digenat us the Madges and authorities wha detver thar, AR these Gacisiores serve GF? COMIRGT & penpose wren & ig domonistzaie Bap eeor: 'thea 'the relevent facies Rave ben abyentively considered, Tue ty inportaré for srstedninng ie Bigaria' faith ive ihe fintiee | telivses y Syston. fihetotence on reason is a moutrement jor Oe a judge oF @ qudisiqudicieal audhonty is oomeclied enough about hes/her decision- niking Process ten 2 ie mipessiile io lew wither fhe person deciding @ Suthful io @ aecvine or precedes? or to privwintes of " etreeeeen sy Bere Eb 2easeee i gs SUBLET! ap tecieiwes sade? ne coger, Gear Gri guo~ic. A pretence of FEROS DF "PLL ne ag Lengel ge Riri" i eed jo be sos ghee ol wes andl pee Eb® pbese rodenl yee, wan egucied usth a veld decision making nrocess. URT OF KARNATAKA HIGH ¢ QURT OF KARNATAKA HIGH ¢ Hw Mri LUT (or KARBUATARA PEGh ¢ 4 3 oa er gt PROT ESR A ALTO ARETE Ty LAR ESA LORE OR oA Pe Pall come! be doulted thal tranenanency te Vee Sie qua mo of nesting ort abuse 1! pulse powers. Tromeparency im dectyter>. making sot only makes fhe ae decisionmakers lease | proms te wenot bat alse :
makes them IMAL Carulon! S87} 100 0 Harel. Revi' eg ENF 7) fiSimes the retirement ia record 76 SSR sae ee emarnded Jom The beccs dootsine Of fisiors a LECESIOPE TS SEA, 2, Fhe scud reguiienent ie PAL Livtuelise component ay. Fowitcan nights BP. IGS considered goat a Stemebourg Jurisprudence See Rede Tors 3 n + Spain, EHER & FSGS, Para a9 sa. pane veverety of Qeferd, ume rein ihe Const 3 raferred 3. Article 6 6 of. ie Siropeds Corsssereficn. of Huan t Mighle which prqudres, 'atlequate and Gifelligent reasons musi be Lew fe ketieial deetsions* ORR . = comme: lee funiedietions fet gmanienpiay a ial wie mm selting up eoudents jor the future Trenbre, for OF lew, regurement of gléng "+, femsone Sor the decision is of the eseence aryl is witwiliy a part of 'dee process"
a & 3 ca. es oh veoh aw # Bacon op usnsesnene ge BE, "i, In er mwlant coee Oe oereliofe oMiaY bepdgite seveess Heorpever, gheance of ae yegeorne @ {§he eregwui order camel ke SRNATAIA HIGH Con £ A CULIRP OOF
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at me \ MIG! CA a &, oy we "RES ES Bett ASE A yesuons, the e@oeence of reasons in SEAR art GUIRY Oe RAR EAT Genpenedied by diecineure of reason im the dugedaie ores
2. in bishivle of Charieved Acca ouantomnets 7 i i coritemnplate complete resifiution thenugh on apeeliets. decision Suen"
aceme @ widhe on action ir mumey Gr resoueny af 6 ly, UunePe the: exocution af the trial cece: may be atop Bed | pending appect, or 2 ae wea yeoul in a of the euccese spud & wintery oF festiistion. oy tae property, wan appropriate conapeneation by wey of Were? or meer pees ae Pr the Pernod of deprivetion. Atv, thendgoee,. a geome 26 us, ine ig puniipest newed ig ensive thick ieere ve mp breach of a4 jusudeonensts a procedure in the original : proncesding, andl io avoid fronting ast ageeal as ihe oerigeect!
-- on overoll subs . Hes held thet even # the appellate order did contain S@THiOl OS Comipermated py the eppelaic orcer, [fie mn 4 eee ee ee er "ey 2 eh Eben 8 ihe comiect that the leerried co itmel would eu peas Trees OAy BRA HIGH @ ve YT OF KCARNAT ae ;
SOLE & AIG ¢ COURT OF KARMATAKA 'a é e RF OF KARNATAKA HIGH meld.
TRE REINS WE MEISE MATAR PERRET LEME § Lb BUR ATAICA MECGIY & observation is made by the Supreme Court at Paragraph that assignment of reasons in support of ite findings by : * 4 4 4 . 4 Fagin he og the aioreaaicl puderment would epoly on all fours to the '. On the other hard, the learned counsel. for the respondent would point ot that the charges againet the petitioner were grave in nature. The charges were supported ly cogent eviderice ac discussed in the y course of the orter. The same heaving been affirmed by the Disciplinary Authority, st didnot warrant eleborate teasona. In this regard, he would place réllancs on the herein Buch ari z the Dueciplinary Authority was not merwlatory. The 2% a, ay E Lee ivi the 1 Wiener t gett OR il , ' a , @ te . ha "iow bE es e a€ SB 8 a Sta ae ee o oa ca ic * oS : oS = B : BS, and a & ee we © of 7. eB Q 4 " BB y t 6S es oy ce a f . "a Bote % ; a ea a we ee . Keane ' "a eothy et be A ol a * ei a4 a OS i a © o 8 # 8°53 8 « é a 8 4 3 oe ays a Fook of wend ges be Bs won weg = a ne a Fe:
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cenrted) Le aes Pe Ap pent cHYE a me = Hs "i "greried ina IB NOMAV NAVA dO LENOS HOI VAVINNYYD JO LUNOD HOIH WHVUVNUVN JO LIND HOI DIVLVNYWY 40 LINO] Het Wiens an Denes use COURT OF KARNATAKA HIGH ¢ MURTY OF KARMATAKA HIGH COURT OF KARNATAKA HNGH a ir ROR AT AICA RMGH € PUaPE AUK WSR, MEPS EL hd, SAE B "fu Heed Bye BO, ffeeecdir irduinge, winch are supported by maternal evelence aryl et oo ghee on SS wee bene te # Zz . tne reasons of fae Enquiry Officer. cs Re aay of vente. ¢he learned eeusnmel Eur toon oe By way of reply, the learned counsel ior the Ebe e, @ pg $58 € E arate, Land di ee 2 . 4 - vedas d i petitioner would point out thet insciar as the decisions fl sought te be relied upon by the learned counpel jor the respormernt ia coreerrex, the maint dpestion addrecaed "@ cane wae whether the order of termination sinpliciter, on the grourd of lose of confiderwe of the employer, without holding an enquiry was posited ard. it wad found thet & was ivleed fueled there wert no and. Regulations , spine iB concn gh pease rn a, ee ass BOVETTIONg OG GLY DrOCeaI IIgs at the relevent pomlt affirmed by the oYinticed float the vest, ty Hodioan cin tipo Ba % eons 8 "he es ae ee ee a Maver would have to oe remoted on account of delay = < eS aa a be .~ Bcnepan revenge Boezramsagu on, ate lecmes. Thet by iteelf does not forecloge the rT x p Mi Sal Bod BEE RE METERS Gch MR TE Rib RAR MATAIGA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COU A 2, Prat es cotcertmed, tae decmuor turred -or circumstances of that case. The Suprenic Court. at Peregranh 18 of the Judgment hes fears a c is ihe reasorms were rf juiced tobe given m relevant Regulations, reneore hed t been ; an PEEL i respect of certain fact 3 situa ; Hon though res asone Were not there : ; a oe F 5 eee tee fd ; . iM respect of 'anothien situatean 'Than by iigell did not vitiate thie _proseealien. it is in that context the :
Cecimecrt bas, bean vend ta STS | ered cere: 2 cited Bs Bile when there wan ne édémpulsion en tne Disciplinary is) ensign PBC GS ue ie presertt case on bach. The decision ;
é categorical Of TMs a@apect of the meter, are remiered' upon a review of the case lew aryi cweuld aoply with greater Gree in holding m fawrur of the petitioner mi the pregerit case on hand. a a %, 4s Bee, ox %, i a x a re i ey bee, 25 eye shies 1 oe Pee ret ba a LAST) Tee & Bie TM ee ree P 4 ara eee ee $ op ears cs yee 7 Hee ek Prey, ge Ba ifs epee eR ery Er WEsgiee alperg Popeye ELGG ieee ee LER ES Be Cee eer 2) UR DEER oF & Y BUG AES SSCRREEEE CADE é IGH ¢ CURT OF KARNATAKS i AA AGN a OURT OF KARNAT WAT GPP BOSRIATAR a Pll & CF eter ES or PORE i ERP TREATS GRE ERY RAMI CREA Migs ht ioral Sed thie petition, the fact remeine thet Arnrweerure"J* which m ine order peesec by the accepting the enquiry report ard mmposing unfortunately hee been sessed without cond several abjectionie raised by the petitioner. kk would be incumbent on the Disciplinery Authority..te have properly adcreased the same ud not by elobornte reasons. for ine ree porsient, To this extent, the learmed courmel may not be rygch i contending thet there was no duty Liscipopery Authorniy fo assign remsors. , 4 2% * es eg O@8T OF) Ce Le os Thereiore, aver though the eppellate Authority has sesigned reasore = z -
Lint OY eel WOoUld met compersate the want of reasons len hee Tierdiediederes Aatheeitele aecdes Bence i we ii ine Descporwary Auteorrie's order. Merme, i weuld be we. ah, ss = & 7 Ps oe ode DE ay a" 2 eat appropriate tiet tae [xscpinery Acthoriiy should _fenoraider the entire metter with reference to the 2 echo re EERE GY Tree pelo rer Ges EP er Cee EBs ¥ a3. F sie t iegtip. aie doe be ge we ae tee Ag. OfGer. Uf Lye emerciee, the cormequene that would 3h ae r :
hol URRY OF RARMATAR IS Wiis in
a) if 6 et fe MUG € dURT OF KARNATAK Ln t Me 5 ha ATAICA Fi 2 NM POP RAR bec iemmerncded to the Disciplinary Authority for HOMEY Wed RG kl MUN EO LAR Lo EP RON ATARLA Mitge Bent oR mapetl an teen Kate, Cong Es Aetrevine?t of fan Peete U8 hocleeee"
continues to be in the employment of the Bank: Having & regard to the epecial circumetances.of the case arui the vetihoner in agproaching this Court, Ge shall be denied the benelit, which in the normal oo arse would-be the cormequernce. Thereibre, the matter is referred to the Mecio inary Authority for report vie-@-we the objections nalged by the petitioner are ther to pass o#der in Boe erdance with law. The petitioner ehall not be entitles to any benelt whatecever Be recoosiderstzon:. In that view of the meter, it would be incumbent-on the Disciplinary Authority to expedite the renoneideration of the matter as directed herein abow, i any everit, within a period of three mouths, in ite own Ps Vd ge ee ered...
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