Gujarat High Court
Jaya Raina vs Gujarat Livelihood Promotion Company ... on 1 April, 2014
Author: C.L.Soni
Bench: C.L. Soni
C/SCA/4724/2012 JUDGMENT
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 4724 of 2012
FOR APPROVAL AND SIGNATURE:
HONOURABLE MR.JUSTICE C.L. SONI Sd/-
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1 Whether Reporters of Local Papers may be allowed to see No
the judgment ?
2 To be referred to the Reporter or not ? Yes
3 Whether their Lordships wish to see the fair copy of the No
judgment ?
4 Whether this case involves a substantial question of law as No
to the interpretation of the Constitution of India, 1950 or any
order made thereunder ?
5 Whether it is to be circulated to the civil judge ? No
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JAYA RAINA....Petitioner(s)
Versus
GUJARAT LIVELIHOOD PROMOTION COMPANY LTD & 1....Respondent(s)
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Appearance:
MR NIRAV C THAKKAR, ADVOCATE for the Petitioner(s) No. 1
MR HS MUNSHAW, ADVOCATE for the Respondent(s) No. 1 - 2
RULE NOT RECD BACK for the Respondent(s) No. 2
RULE SERVED for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE C.L. SONI
Date : 01/04/2014
ORAL JUDGMENT
1. In this petition filed under Article 226/227 of the Constitution of India, the petitioner has called in question the order dated 29.3.2012 terminating her services after office hours on 31.3.2012 Page 1 of 18 C/SCA/4724/2012 JUDGMENT on the ground that as per condition-3 of the contract of service (appointment), she had not satisfactorily completed the probation period.
2. It is the case of the petitioner that the respondent No.1 is a Government Company and it initiated recruitment process for appointment on the post of District Livelihood Manager and Assistant Manager (District) in various districts in the State of Gujarat. As a part of recruitment process, the petitioner appeared for her selection on 23.3.2011 and got selected. She was offered appointment on the post of District Livelihood Manager which was accepted by her vide letter dated 26 th March, 2011. The petitioner was then given appointment on contract basis for three years on the terms and conditions mentioned in the order. As per the term of contract, if her performance was found unsatisfactory on review during probation period of three months, her services were liable to be terminated. However, on successful completion of the probation period, contract for three years including the period of probation was to commence. After the petitioner joined duty on 1.4.2011, she was asked to report at the District Rural Development Agency ("DRDA" for short) at Anand on 11.4.2011 where after reporting, she successfully completed probation period of three months and thus became entitled to complete her three years service tenure under the contract. However, much after the completion of probation period, from one Mr. Prakash Solanki who joined in place of Shri R.G. Balara who was the reporting officer for the petitioner, the petitioner started receiving memos as regards her work performance. The petitioner rendered explanation and thereafter continued in employment for long time however abruptly impugned order came to be passed on the ground that her performance was not satisfactory during the period of probation. The petitioner has taken contention that the review of her performance was to be done in first three months, and since no adverse reports as regards her performance were communicated Page 2 of 18 C/SCA/4724/2012 JUDGMENT for long time after completion of first three months of probation period, under the terms of contract, the petitioner was entitled to serve full term of contract period and the impugned order is since contrary to the terms of contract, same is required to be quashed and set aside and the respondents are required to be directed to continue the petitioner in service as per the terms of appointment order with all consequential benefits.
3. The petition is opposed by affidavit in reply filed on behalf of respondent No. 1 stating that the appointment of the petitioner was contractual and since her performance was not found satisfactory, she did not deserve continuation in employment till the end of the contract period. Other parts of the affidavits in reply shall be referred later on, when required.
4. I have heard learned advocates for the parties.
5. Learned advocate Mr. Nirav C. Thakkar for the petitioner submitted that the term No.3 of the appointment order clearly clearly stipulates that the review of the performance was to be done during the probation period and during such period, if the performance of the petitioner was found unsatisfactory then only the respondents could have terminated the services of the petitioner. Mr. Thakkar submitted that the petitioner successfully completed her probation period under her reporting officer named Shri Balar, however when Shri Solanki came in place of Shri Balar, he developed the prejudice against the petitioner and started harassing the petitioner by addressing letters asking the petitioner to meet with required taught for the work. Mr. Thakkar submitted that after the successful probation period of three months, the petitioner continued to work for about 9 months and therefore,it was not open to the respondents to terminate the services of the petitioner on the ground that her performance was not satisfactory during first three months. Mr. Thakkar submitted that when the Page 3 of 18 C/SCA/4724/2012 JUDGMENT term of the contract clearly stipulates for review of the performance during the probation period and during this period, if the work of the petitioner was not found unsatisfactory, the services of the petitioner could not be terminated on the basis of the alleged assessment of the performance of the petitioner after completion of the probation period, which was not permissible, and therefore, the impugned order violated the terms of contract. Mr. Thakkar submitted that after Mr. Solanki took charge as reporting officer and addressed letter dated 20.7.2011 about unsatisfactory performance of the petitioner, the petitioner gave reply and explained about her performance and thereafter, the petitioner was allowed to continue to serve as District Livelihood Manager till the impugned order was passed, which would go to suggest that the explanation of the petitioner was accepted. Mr. Thakkar submitted that in view of such fact situation, it was not open to the respondents to terminate the services of the petitioner on the ground that the performance of the petitioner was not satisfactory. Mr. Thakkar submitted that looking to the reasons for which the impugned order was passed, it could be said that it was a punitive order of termination which could not have been passed without hearing the petitioner. Mr. Thakkar thus urged to allow the petition.
6. In support of his arguments, learned advocate Mr. Thakkar has relied upon the following decisions:-
(1) In the case of C.M. Rathod Vs. Gujarat Maritime Board reported in 1998(2) GLH (UJ) 8;
(2) In the case of Dayaram Dayal Vs. State of M.P. and Another reported in AIR 1997 SC 3269; and (3) In the case of The State of Punjab Vs. Dharam Singh reported in AIR 1968 SC 1210.
7. Learned advocate Mr. H.S. Munshaw appearing for the respondents submitted that the as per the terms of the contract of Page 4 of 18 C/SCA/4724/2012 JUDGMENT service, only on successful completion of probation period, the petitioner was to be continued for the entire period of contract. Mr. Munshaw submitted that Clause 3 of the contract does not provide for confirmation of petitioner for three years employment simply on completion of the probation period. Mr. Munshaw submitted that so long as the petitioner was not found satisfactorily performing, her probation period could not be said to be over and therefore, it was open to the respondents to terminate the service of the petitioner. Mr. Munshaw submitted that the performance of the petitioner was in fact not satisfactory during the probation period. Therefore, watching and assessing her performance for probation period on the basis of the data available with the reporting officer and the concerned higher authority, the petitioner was informed about her poor performance. Mr. Munshaw submitted that immediately after completion of three months, reporting officer Shri Solanki drew the attention of the petitioner vide letter dated 20.7.2011 about her poor performance and asking her to improve the performance. Mr. Munshaw submitted that the petitioner was appointed on contract basis to discharge very important function as District Livelihood Manager and she was required to submit self appraisal of her performance which was not submitted for long time and after receipt of self- appraisal performance, the concerned authorities on the basis of the material available with regard to her performance, found that the performance of the petitioner was not satisfactory. Mr. Munshaw submitted that this Court would not like to sit in appeal over the assessment of the performance of the petitioner done by the concerned authorities. Mr. Munshaw submitted that since the appointment of the petitioner was purely contractual, no right had accrued in favour of the petitioner to continue in service and therefore, the petitioner is not entitled to invoke the writ jurisdiction of this Court. He thus urged to dismiss the petition.
8. Learned advocate Mr. Munshaw relied upon the following Page 5 of 18 C/SCA/4724/2012 JUDGMENT decisions in support of his arguments:-
(1) In the case of State of Uttar Pradesh and others Vs. Rekha Rani reported in (2011)11 SCC 441;
(2) In the case of Krupesh Ramakant Vora and Another Vs. State of Gujarat and Another reported in 2010(3) GLR 157.
9. Having heard learned advocates for the parties, it appears that under the terms of the contract, the petitioner was entitled to serve for three complete years on successfully completing probation period while working as District Livelihood Manager. The appointment of the petitioner, since purely contractual, was strictly governed by the terms of contract. Clause 3 of the contract relevant for the purpose of deciding the controversy, reads as under:-
"3. Duration of the contract You shall be on probation for 3 months from the date of reporting. If your performance is found to be unsatisfactory, on review during the probation period, your service may be terminated without notice or assigning any reasons or compensation.
On successful completion of the probation period, your three years fixed term employment (FTE) contract shall commence. The three years FTE Contract is inclusive of the 3 months probation period.
This contract shall be renewable on satisfactory performance including achievements of targets and /or such other criteria as may be decided by the Management and on the basis of mutual agreement. Unless renewed, the contract shall stand automatically terminated on the expiry of the period of contract without any notice or compensation."
10. First part of Clause 3 under the heading "Duration of contract" provides for probation period of three months. It also provides that if performance of the petitioner was found to be unsatisfactory on review during the probation period, the services of the petitioner could be terminated without notice or assigning Page 6 of 18 C/SCA/4724/2012 JUDGMENT any reason or compensation. Second part of the above Clause 3 further provides that on successful completion of the probation period, three years fixed term of employment contract shall commence, which would be inclusive of three months probation period.
11. The thrust of the arguments of learned advocate Mr. Thakkar for the petitioner is that review of performance of the petitioner was to be made during the probation period, and only on such review, if the performance was not found satisfactory, service of the petitioner could have been terminated. However, in absence of such review, if the petitioner continued to work thereafter, it could be presumed that the petitioner had successfully completed the period of probation and after completion of the probation period, it was not open to the respondents to terminate the services of the petitioner on the ground that her performance was not satisfactory during the probation period.
12. It appears that there is no specific term in the contract giving automatic right to the petitioner to complete full term of employment on merely completion of the probation period and therefore, the contract envisages that on successful completion of the probation period, the petitioner was to get three years term of employment. From the phraseology "on successful completion of the probation period" used in second part of Clause 3 of the contract, it appears that until the performance of the petitioner was found satisfactory during probation period and thereafter also, the respondents could either allow the petitioner to improve the performance or put an end to her service as per the terms of the contract. This is what it appears to have been done by the respondents. First letter addressed to the petitioner dated 20.7.2011 on completion of her probation period records that during three months of work of the petitioner, there was no Page 7 of 18 C/SCA/4724/2012 JUDGMENT progress in her performance and she was informed that she was not upto the mark for giving benefits to the poor persons under the SGSY scheme. She was then issued show cause notice in the month of September 2011 bringing to her notice the required result to be achieved in the scheme and to explain as to why the recommendation for taking action as regards her poor performance should not be made. There are other letters issued to the petitioner in the month of October and December 2011 found placed with the affidavit-in-reply. In para 6 and 7 of the reply, it is stated as under:-
"6. The respondent No.1 submits that the petitioner herein prepared her self appraisal report and submitted to the District, District Rural Development Agency, Anand, who forwarded the same to the Head Office with his own remarks on 13.02.2012 and a copy of the Self Appraisal Report of the present petitioner along with the comments of the Director is annexed herewith and marked as Annexure B. The respondent No.1 humbly submits that District Livelihood Manager's monthly review meetings were held by the Managing Director of the Company and full details about execution of the Scheme were available and, therefore, on receipt of Self Appraisal Report with comments from the respondent No.2 herein, it was found by the Human Resources Committee headed by the Principal Secretary to the Government of Gujarat, Rural Development Department for review of yearly performance, it was found that the performance of the present petitioner was very poor and therefore, the said Committee resolved to discontinue the contractual service of the petitioner who was never confirmed.
7. The respondent No.1 submits that the said Committee met on 15.03.2012 and it was decided to discontinue the present petitioner as well as 7 Assistant Project Managers (Taluka) and 3 Taluka Level Managers considering their poor performance due to which the target was not achieved and ultimate beneficiaries were not in receipt of the fruits of the Scheme. The respondent No.1 submits that accordingly, the petitioner herein who was never confirmed as alleged by her, was relieved with effect from 31.03.2012 through orders dated 29.03.2012 passed by the Managing Director of the respondent No.1 Company and a copy thereof is annexed herewith and marked as Annexure-C. At this stage, it is Page 8 of 18 C/SCA/4724/2012 JUDGMENT pertinent to note that prior to this, even the Board of Directors had resolved in its meeting dated 26.03.2012 to terminate the contractual appointment of the petitioner. In other words, the performance of the petitioner was examined at various levels and it was considered objectively and ultimately it was thought fit to bring an end of her contractual appointment. In view of this, the petitioner who was appointed on contractual basis for a period of thee years subject to satisfactory performance and conduct, cannot allege any foul play by the respondent No.1. The respondent No.1 further submits that even otherwise, the petitioner herein who was on probation and contractual appointment has no right to challenge the said order considering the terms and conditions of appointment as well as various Judgments of the Hon'ble Supreme Court of India and the Hon'ble High Court of Gujarat on contractual appointments. The respondent No.1 further states that for the year 2011- 2012, an amount of Rs.250 crores was provided to the Director, District Rural Development Agency, Anand and by the end of the year, only an amount of Rs.27,00,000.00 was spent and the remaining amount could not be spent for the beneficiaries who are the families living below poverty line. The respondent No.1 submits that the Project of the Central and State Government is not fulfilled due to poor performance of the petitioner herein and therefore, she does not deserve continuation in employment."
Though the petitioner has filed rejoinder to point out that considering the datas for different districts as regards performance of other officers, her performance was good and satisfactory, however it is not for the Court to examine or assess the performance of the petitioner. The question is whether the petitioner became entitled to complete full term of employment on completion of probation period or her probation continued even after expiry of first three months of the contract. At this stage, following judgments on the issue about the right of a person on completion of probation period are required to be considered:-
(1) In the case of State of U.P. and Others Vs. Rajendra Kumar Singh and Another reported in (1997)10 SCC 682, the Hon'ble Supreme Court has held and observed in para 6 as under:-Page 9 of 18
C/SCA/4724/2012 JUDGMENT "6. We have taken into consideration the respective contentions of the parties and we have also considered the materials on record. It appears to us that simply by completing the period of probation an employee cannot claim to be made permanent until and unless his service record it taken into consideration and a positive decision is taken by the appointing authority for making him permanent. In the instant case, it appears that the records of service of the respondent are not good and if on consideration of such adverse records, a decision to terminate the temporary service of the respondent was taken and the order was passed without attaching any stigma, we do not think that such order would be held as illegal and a punishment in disguise. Accordingly, the appeal is allowed and the impugned order of the High Court is set aside. No costs."
(2) In the case of High Court of M.P. Through Registrar and Others Vs. Satya Narayan Jhavar, reported in (2001)7 SCC 161, the Hon'ble Supreme Court has held and observed in para 35,36 and 39 as under:-
"35. In the case on hand, correctness of the interpretation given by this Court to Rule 24 of the Rules in the case of Dayaram Dayal (supra) is the bone of contention. In the aforesaid case, no doubt, this Court has held that a maximum period of probation having been provided under sub-rule (1) of Rule 24, if a probationer's service is not terminated and he is allowed to continue thereafter. It will be a case of deemed confirmation and the sheet anchor of the aforesaid conclusion is the Constitution Bench decision of this Court in the case of Dharam Singh (supra). But, in our considered opinion in the case of Dayaram Dayal ( supra) Rule 24 of the Rules has not been interpreted in its proper perspective.A plain reading of different sub-rules of Rule 24 would indicate that every candidate appointed to the cadre will go for initial training for six months whereafter he would be appointed on probation for a period of 2 years and the said period of probation would be extended for a further period not exceeding 2 years. Thus, under sub-rule (1) of Rule 24 a maximum period of 4 years' probation has been provided. The aforesaid sub-rule also stipulates that at the end of the probation period the appointee could be confirmed subject to his fitness for confirmation and to have passed the departmental examination, as may be prescribed. In the very sub- rule, therefore, while a maximum period of probation has been indicated, yet the question of confirmation of such a probationer is dependent upon his fitness for such confirmation and his passing of the departmental examination by the higher standard, as prescribed. It necessarily stipulates that question of confirmation can be considered at the end of the period of probation, and on such consideration, if the probationer is found suitable by the Appointing Authority and he is found to have passed the prescribed departmental examination then the Appointing Authority may issue an order of confirmation. It is too well settled that an order of confirmation is a positive act on the part of the employer which the employer is required to pass in accordance with the Rules governing the question of confirmation subject to a finding that the probationer is in fact fit for confirmation. This Page 10 of 18 C/SCA/4724/2012 JUDGMENT being the position under sub- rule (1) of Rule 24, it is difficult for us to accept the proposition, broadly laid down in the case of Dayaram Dayal (supra)and to hold that since a maximum period of probation has been provided thereunder, at the end of that period the probationer must be held to be deemed to be confirmed on the basis of the judgment of this Court in the case of Dharam Singh (supra).
36. In the case of the Judicial Officers who are respondents before us, it is the positive case of the High Court that their case for confirmation was considered while they were continuing on probation but the Full Court did not consider them suitable for confirmation and they were given a further opportunity of improving themselves. Even notwithstanding such opportunity they having failed to improve themselves and the High Court having considered them unsuitable for confirmation the order of termination emanated. It is difficult for us to comprehend that a probationer while continuing on probation, on being considered is found unsuitable for confirmation by the Appointing Authority and yet it can be held to be a deemed confirmation because of maximum period of probation indicated in the rule, merely because instead of termination of the services he was allowed to continue and was given an opportunity for improving and even after the opportunity he failed to improve and finally the Appropriate Authority finding him unsuitable directs termination of his services. The very fact that sub-rule (I) of Rule 24 while prescribing a maximum period of probation therein entitles a probationer for being considered for confirmation and confers a right on the Appointing Authority to confirm subject to the fitness of the probationer and subject to his passing the higher standard of all departmental examination must be held to be an inbuilt provision in sub-rule (I) which would negative the inference of a confirmation in the post by implication, as interpreted by this Court in the case of Dharam Singh (supra) while interpreting Rule 6 of the Punjab Educational Services (Provincialised Cadre) Class III , Rules 1961.
39. The importance of the suitability of the officer for confirmation need not be emphasised and such suitability under the Rules is required to be adjudged by the Full Court of the High Court. The Constitution itself while indicating that the claims of Scheduled Castes and Scheduled Tribes to services and posts shall be taken into consideration in Art. 335, have further added that such claim should be consistent with maintenance of efficiency of administration. The subordinate judiciary is the foundation on which the super-structure is built. It would be the solemn duty of every authority on whom the administration of justice vests, to see that the said foundation is not shaken by any process including the process of allowing adjudged unsuitable person to man the post. While interpreting Rule 24 and considering the question whether a deemed confirmation can at all be conferred, the aforesaid principle must be borne in mind and unless the Rules explicitly say, so, by implication a status of deemed confirmation ought not to be granted, particularly when the Full Court of the High Court has adjudged the Judicial Officers unsuitable.In this view of the matter, we have no hesitation to come to a conclusion that the decision of this Court in the case of Dayaram Dayal (supra) does not lay down the correct position with regard to the interpretation of Rule 24 of the Rules. As has been stated earlier in this batch of Page 11 of 18 C/SCA/4724/2012 JUDGMENT cases, the question of confirmation of each of the probationers was considered by the Full Court within the maximum period of probation provided in sub-rule (1) of Rule 24, but the Full Court found them not fit for confirmation and instead of adjudging them unsuitable and recommending for termination, the Court deferred their case for further consideration and thereby granted further opportunity for proving their worth for confirmation. Such continuance of the probationers, in our considered opinion, would not confer the status of deemed confirmation, mere1y because a maximum period of probation has been provided there in sub-rule (1) of Rule 24."
(3) In the case of MD. Muzaffar Alam Vs. State of Bihar and others reported in (2001)10 SCC 169, part of observation of Hon'ble Supreme Court in para 4 is as under:-
"4. Mr. B.B. Singh, the learned Counsel appearing for the State of Bihar, contended that no doubt the State Government has confirmed the appellant w.e. f. 1985 but, since such confirmation order had not been passed on the date required by the Public Service Commission, namely, 1.4.1991, the Commission was justified in not considering the appellant's case. Mr. V.R. Reddy, the learned senior Counsel appearing for the Public Service Commission, on the other hand, contended that the confirmation cannot be claimed as a matter of right or expiry of the period of two years and it would depend upon the factual order of confirmation and since the factual order of confirmation was not there on the cut off date, i.e., 1.4.1991, the Public Service Commission was justified in not considering the appellant eligible for the post in question. The fact remains that the statutory rule provides the period of probation for two years. It neither indicates that the period of probation can be continued nor does it indicate that confirmation is an automation after expiry of the period of probation. We are, therefore, unable to accept Mr. Dwivedi's contention that the employee is bound to be confirmed on the expiry of the period of probation."
(4) In the case of State of Punjab and others Vs. Sukhwinder Singh reported in (2005)5 SCC 569, the Hon'ble Supreme Court has held and observed in para 19 and 20 as under:-
"19. It must be borne in mind that no employee whether a probationer or temporary will be discharged or reverted, arbitrarily, without any rhyme or reason. Where a superior officer, in order to satisfy himself whether the employee concerned should be continued in service or not make inquiries for this purpose, it would be wrong to hold that the inquiry which was held, was really intended for the purpose of imposing punishment. If in every case where some kind of fact-finding inquiry is made, wherein the employee is either given an opportunity to explain or the inquiry is held behind his back, it is held that the order of discharge or termination from Page 12 of 18 C/SCA/4724/2012 JUDGMENT service is punitive in nature, even a bona fide attempt by the superior officer to decide whether the employee concerned should be retained in service or not would run the risk of being dubbed as an order of punishment. The decision to discharge a probationer during the period of probation or the order to terminate the service of a temporary employee is taken by the appointing authority or administrative heads of various departments, who are not judicially trained people. The superior authorities of the departments have to take work from an employee and they are the best people to judge whether an employee should be continued in service and made a permanent employee or not having regard to his performance, conduct and overall suitability for the job. As mentioned earlier a probationer is on test and a temporary employee has no right to the post. If mere holding of an inquiry to ascertain the relevant facts for arriving at a decision on objective considerations whether to continue the employee in service or to make him permanent is treated as an inquiry "for the purpose of imposing punishment" and an order of discharge or termination of service as a result thereof "punitive in character", the fundamental difference between a probationer or a temporary employee and a permanent employee would be completely obliterated, which would be wholly wrong.
20. In the present case neither any formal departmental inquiry nor any preliminary fact-finding inquiry had been held and a simple order of discharge had been passed. The High Court has built an edifice on the basis of a statement made in the written statement that the respondent was habitual absentee during his short period of service and has concluded therefrom that it was his absence from duty that weighed in the mind of Senior Superintendent of Police as absence from duty is a misconduct. The High Court has further gone on to hold that there is direct nexus between the order of discharge of the respondent from service and his absence from duty and, therefore, the order discharging him from service will be viewed as punitive in nature calling for a regular inquiry under Rule 16.24 of the Rules.We are of the opinion that the High Court has gone completely wrong in drawing the inference that the order of discharge dated 16-3-1990 was, in fact, based upon the misconduct and was, therefore, punitive in nature, which should have been preceded by a regular departmental inquiry.There cannot be any doubt that the respondent was on probation having been appointed about eight months back. As observed in Ajit Singh and others etc. v. State of Punjab and another (supra) the period of probation gives time and opportunity to the employer to watch the work ability, efficiency, sincerity and competence of the servant and if he is found not suitable for the post, the master reserves a right to dispense with his service without anything more during or at the end of the prescribed period, which is styled as period of probation. The mere holding of preliminary inquiry where explanation is called from an employee would not make an otherwise innocuous order of discharge or termination of service punitive in nature.Therefore, the High Court was clearly in error in holding that the respondent's absence from duty was the foundation of the order, which necessitated an inquiry as envisaged under Rule 16.24 (ix) of the Rules."
(5) In the case of C.V. Satheeshchandran Vs. General Manager, Uco Bank and others reported in (2008)2 SCC 653, the Hon'ble Page 13 of 18 C/SCA/4724/2012 JUDGMENT Supreme Court has held and observed in para 13 and 14 as under:-
13. Under Clause 3.8.2, on promotion to the officers cadre, the employee would be on probation for a period of one year and the period of probation may, if necessary, be extended to a total period of two years in the discretion of the Bank. Clause 3.8.2 does not provide for automatic confirmation of the probationer after a period of one year. The confirmation would not occur automatically by efflux of time. The order of appointment also does not clearly indicate that the confirmation of the appellant on the officer's post would automatically follow at the end/ expiry of the period of one year. The Service Rules, which we have mentioned, do not specifically provide for such eventuality. The expiry of the probation period does not necessarily mean confirmation. At the end/expiry of the period of probation, normally an order confirming the officer is required to be passed and if no such order is passed, he shall be deemed to have continued on probation unless the terms of appointment or the relevant Rules governing the service conditions provide otherwise.
14. The order of appointment of the appellant provides that he has been promoted to the officers' cadre in Junior Management Grade Scale-I in conformity with the provisions of Clause 3.6.1 of the PPS dated 13.4.1988 and that he would be on probation for one year.
The period of probation may, if necessary, be extended upto a total period of two years in the discretion of the Bank, as specified in Clause 3.8.2 of the PPS dated 13.4.1988. If the officer is to be confirmed on the post, there should be a specific order of confirmation issued by the Bank. Simply because the period of one year has expired on the post as probationer, it does not necessarily mean that his probation period has expired. Under the Clause itself, the period of probation could be extended upto a period of two years.The absence of extension of the period of probation would not be construed to be the confirmation of the officer on completion of period of one year under Clause 3.8.2. There is nothing on record to indicate that on completion of the period of one year by the appellant on the post of officer, the Bank has confirmed him on the post of the officer. Therefore, he was continued on the post of officer as probationer when he made the request for his reversion to the post of Clerk."
(6) In the case of Mohd. Salman Vs. Committee of Management and others reported in (2011)12 SCC 308, the Hon'ble Supreme Court has held and observed in para 16 to 18 as under:-
"16. The correspondences which are on record also indicate that the service of the appellant was also found to be not satisfactory by the respondent and the said fact was also brought to the notice of the appellant continuously and repeatedly so as to give him an opportunity to improve his performance. However, despite the said opportunity granted and also extension, his performance and service were not improved and, therefore, the service was terminated under the aforesaid letter dated 3.4.1993.
17. In the case of Kedar Nath Bahl v. The State of Punjab and Others reported in 1974 (3) SCC 21 : (AIR 1972 SC 873), this Court Page 14 of 18 C/SCA/4724/2012 JUDGMENT clearly laid down the proposition of law that where a person is appointed as a probationer in any post and a period of probation is specified, it does not follow that at the end of the said specified period of probation he obtains confirmation automatically even if no order is passed on that behalf. It was also held in that decision that unless the terms of appointment clearly indicate that confirmation would automatically follow at the end of the specified period or that there is a specific service rule to that effect, the expiration of the probationary period does not necessarily lead to confirmation. This Court went on to hold that at the end of the period of probation an order confirming the officer is required to be passed and if no such order is passed and if he is not reverted to his substantive post, the result merely is that he continues in his post as a probationer.
18. In our considered opinion, the ratio of the aforesaid decision is also clearly applicable to the facts of the present case. In the present case, in the appointment letter issued to the appellant, it was specifically mentioned that his service would be regularised only when his performance during the probation period is found to be good/satisfactory. In view of the aforesaid stipulation, so long an order is not passed holding that the service of the appellant is good and satisfactory, it could not have been held that his service could be regularised automatically by a deeming provision."
(7) In the case of State Bank of India and others Vs. Palak Modi and Another reported in (2013)3 SCC 607, the Hon'ble Supreme Court has held and observed in para 25 and 36 as under:-
"25. The ratio of the above noted judgments is that a probationer has no right to hold the post and his service can be terminated at any time during or at the end of the period of probation on account of general unsuitability for the post held by him. If the competent authority holds an inquiry for judging the suitability of the probationer or for his further continuance in service or for confirmation and such inquiry is the basis for taking decision to terminate his service, then the action of the competent authority cannot be castigated as punitive. However, if the allegation of misconduct constitutes the foundation of the action taken, the ultimate decision taken by the competent authority can be nullified on the ground of violation of the rules of natural justice.
36. There is a marked distinction between the concepts of satisfactory completion of probation and successful passing of the training/test held during or at the end of the period of probation, which are sine qua non for confirmation of a probationer and the Bank's right to punish a probationer for any defined misconduct, misbehaviour or misdemeanor. In a given case, the competent authority may, while deciding the issue of suitability of probationer to be confirmed, ignore the act(s) of misconduct and terminate his service without casting any aspersion or stigma which may adversely affect his future prospects but, if the misconduct/misdemeanor constitutes the basis of the final decision taken by the competent authority to dispense with the service of the probationer albeit by a non stigmatic order, the Court can lift the veil and declare that in the Page 15 of 18 C/SCA/4724/2012 JUDGMENT garb of termination simpliciter, the employer has punished the employee for an act of misconduct."
13. In light of the above principles laid down by various judgments by the Hon'ble Supreme Court, if the terms of contract for employment are considered, it is not possible to read automatic confirmation of the petitioner to complete the full term of employment. Simply because the petitioner was continued after a period of probation of three months, it could not be said that the petitioner had successfully completed probation period and became entitled to serve for three years under the contract. As stated above, time and again the petitioner was informed by different letters to improve her performance. Such letters would to go show that her performance was being watched and assessed right from beginning. Therefore, there was no conclusion by the respondents that the petitioner had successfully completed her probation period. If the performance of the petitioner was not found satisfactory after she was appointed and no positive order of confirmation was passed to permit her to complete the entire term of employment, it was always open to the respondents to terminate the service of the petitioner. When the contract does not provide for automatic confirmation of the petitioner on expiry of the probation period and if the respondents have been asking the petitioner to improve her performance, it was a clear indication that the petitioner had not successfully completed probation period and in absence of positive act of the respondents of confirming the petitioner, the probation of the petitioner continued.
14. Learned advocate Mr. Thakkar however submitted that the review of the performance of the petitioner could have been made by the concerned authorities only during the probation period and if not made, the petitioner could be said to have completed the probation period satisfactorily. Such contention cannot be accepted. What appeared to be intended by Clause 3 was to review Page 16 of 18 C/SCA/4724/2012 JUDGMENT and assess the performance of the petitioner for the probation period. The above clause could not be read to say that the review of performance was to be done only during probation period. If such assessment and review was possible to be made on the basis of the datas/ materials available with the concerned authorities for the period of three months, the concerned authorities could have acted upon such assessment and could have further assessed and examined the performance of the petitioner to confirm whether the petitioner had successfully completed probation. In absence of any deeming clause or term in the contract for automatic confirmation of the petitioner on expiry of probation and in absence of positive act of the respondents to confirm the petitioner to serve for full term of employment, the respondents could have continued the petitioner on probation so long as her performance was not found satisfactory and successful.
15. The order dated 21.3.2012 (Annexure-C) clearly records that the performance of the petitioner was assessed and such performance was since not found satisfactory, her services were required to be terminated with effect from 31.3.2012. In the said order, it is stated that as per the decision taken by H.R. Committee and approved by the Board of Directors in its meeting dated 26.3.2012, it was not found proper to continue the petitioner in service. The Court had called for the original files and found that the decision was taken by the superior authorities. The Court will have limited judicial review against such decision of the expert body and the competent authorities. In the facts of the case, the Court does not find any violation of the terms of the contract.
16. In the case of C.M. Rathod (supra), Dayaram Dayal (supra) and the State of Punjab (supra), relied on by Mr. Thakkar, Hon'ble Courts in the context of statutory rules, held that when the rule provides for maximum period of probation beyond which it cannot be extended, there will be deemed confirmation. However, the Page 17 of 18 C/SCA/4724/2012 JUDGMENT employment of the petitioner was governed by the terms of contract where-from no such deeming effect on expiry of the probation period could be read, therefore, above judgments relied on by the learned advocate for the petitioner will have no application to the facts of the case.
17. In the case of Rekha Rani (supra) relied on by the learned advocate Mr. Munshaw, the question was about terminating services of temporary or ad-hoc appointees and about regularization of their services. The Court held that before terminating services of such employees simplicitor, no hearing was required to be afforded. The Court also held that such employees did not get right to be regularized. Since the above such are not the issues involved in the present case, said judgment will have no application to the facts of the case.
18. Similarly, judgment in the case of Krupesh Ramakant Vora (supra), relied on by Mr. Munshaw, where the Court was examining the case of Fast Track Ad-hoc Additional District Judge and held that they have no right to hold the post, will also have no application to the facts of the present case.
18. For the reasons stated above, the petition is dismissed. Rule is discharged.
Sd/-
(C.L.SONI, J.) anvyas Page 18 of 18