Bombay High Court
Hareshwar Hiraji Patil vs Maharashtra State Road Transport on 24 June, 2013
Author: V. M. Kanade
Bench: V.M. Kanade, K.R.Shriram
1 208.wp.4502.1997.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 4502 OF 1997
Hareshwar Hiraji Patil, ]
since deceased by his heirs and ]
legal representatives : ]
]
1A Heena Hareshwar Patil, ]
aged about 35 years. (Widow) ]
]
1B Miss. Survi Hareshwar Patil, ]
aged about 2 years. ]
]
1C Master Sourabh Harewhwar Patil, ]
aged 8 months.
Nos.1B and 1C minors by their
guardian No.1A.
]
]
]
All resident at village Chandigaon, ]
Taluka Dahanu, Dist. Thane. ].. Petitioners
Versus
Maharashtra State Road Transport ]
Corporation, having its Head ]
Office at Wahatuk Bhavan, ]
Dr. A.L. Nair Marg, Bombay Central Bombay ]
through its General Manager ].. Respondent.
None for the for Petitioners.
None for the Respondent.
CORAM : V.M. KANADE &
K.R.SHRIRAM, JJ.
DATED : 24TH JUNE, 2013
ORAL JUDGMENT : (Per V. M. Kanade, J.)
1 None appears on behalf of the Petitioners. We have perused the Petition.
1/3 ::: Downloaded on - 27/08/2013 20:59:56 :::2 208.wp.4502.1997.doc By the interim order which was passed in the Civil Application, this Court was pleased to direct the Respondent-Corporation to deposit 80% amount of Provident Fund, Gratuity and other retirement dues in this Court and to pay balance of 20% amount to the Applicants, heirs of the Original Petitioner.
2 The brief facts of the present Petition are as under :
The Petitioner was convicted for giving bribe of Rs.400/- to his Officer in Special Case No.1 of 1987 by the Special Judge, Thane under Section 165-A of the Indian Penal Code, 1860. The Appeal filed by him against the order of conviction was admitted. During the pendency of the Appeal, a show cause notice dated 31.07.1991 was issued by the Divisional Controller of the Respondent asking the Petitioner to show cause why his services should not be terminated. Despite the reply being filed by the Petitioner, the Divisional Controller passed an order of dismissal of the Petitioner from the services of the Respondent No.1. Though Appeal was filed by the Petitioner, the said Appeal was heard and decided and therefore the present Petition was filed. This Court however disposed of that Petition and gave liberty to the Petitioner to approach this Court again in the event his Criminal Appeal was allowed by this Court. On 24.08.1995, this Court was pleased to allow the Criminal Appeal and the order of conviction and sentence was set aside. The Appeal which was filed by the Petitioner before the Deputy General Manager was partly allowed. The Petitioner was permitted to join the services of Respondent No.1. However, his period of absence was directed to be treated as 'Special Leave without Pay'.
The Petitioner therefore has filed this Petition challenging the said order and it is 2/3 ::: Downloaded on - 27/08/2013 20:59:56 ::: 3 208.wp.4502.1997.doc contended that the Petitioner to be reinstated with continuity of service and he be paid the entire back-wages for the said period.
3 In the present case, there is no material on record to indicate whether the Petitioner was acquitted by giving him benefit of doubt or he was honourably acquitted. Taking into consideration the peculiar facts and circumstances of the case, we are of the view that the Petitioner should be paid entire back-wages along with interest which has accrued on the said amount. The said amount should be paid to the L.Rs. of the Petitioner, who are brought on record at Sr.No.1A, 1B and 1C. The L.Rs. are permitted to withdraw the said amount which has been deposited by the Respondent in this Court along with accrued interest. The said amount shall be paid directly to the legal heirs of the Petitioner.
4 The Petition is accordingly allowed and the Respondent is directed to pay back-wages to the Petitioner's legal heirs. The amount which has been invested in the fixed deposits, shall be paid to the legal heirs of the Petitioner along with accrued interest.
The Writ Petition is accordingly allowed and disposed of.
(K.R. SHRIRAM, J.) (V.M. KANADE, J.) S.K.Talekar 3/3 ::: Downloaded on - 27/08/2013 20:59:56 :::