Allahabad High Court
Ram Dev Dixit vs State Of U.P. And Others on 5 April, 1999
Equivalent citations: 1999(3)AWC2201
Bench: A.K. Yog, Kamal Kishore
JUDGMENT
A. K. Yog and Kamal Kishore, JJ.
1. This petition under Article 226 of the Constitution of India has been preferred by Ram Dev Dixit (petitioner) challenging the judgment and order dated 4th February. 1986 dismissing Claim Petition No. 588 (T)/V/1985 (Old Petition No. 309 (T)/IV/80 (Ram Dev Dixist v. State of U. P. and 2 others ) whereby the U. P. Public Services Tribunal No. V. Lucknow (opposite party No. 4) (hereinafter referred as the 'Tribunal') disallowed the claim of the petitioner for arrears of salary for the period during 19th September, 1977 to 29th December, 1978 during which the petitioner had remained out of job in consequence of termination order dated 19th September, 1977 (Annexure-2 to the writ petition). The Tribunal took the view that reinstatement of the petitioner vide order dated 27th November, 1978 (Annexure-4 to the writ petition), which contained a clause to the effect that the employee shall be allowed to join his duties only after submitting an application that he shall be treated on leave without pay.
2. The petitioner claimed that he was appointed on the post of Stenographer vide order dated 2nd June, 1976 (Annexure-1 to the writ petition). The case of the petitioner, before the Tribunal, was that his services were terminated since one Sri M. D. Pandey, Deputy Commissioner (Sales Tax, Agra Range, Agra) (opposite party No. 3) wanted to accommodate one Km. Laxmi Chabra, The petitioner apprehending adverse action requested for his transfer from Agra to Kashganj. It was his misfortune that he, in spite of transfer order being passed, was relieved at Agra rather his services were sought to be terminated vide order dated 19th September. 1977 (Annexure-2). The petitioner, feeling aggrieved, challenged the said order of termination by filing representation before the Government of Uttar Pradesh ; a true copy of the representation has been filed as Annexure-3 to the writ petition. Consequently, an order dated 27th November. 1978 (Anncxure-4 to the petition) was passed.
3. The case of the petitioner is that after aforementioned order dated 27th November, 1978 was issued, the petitioner was not allowed to resume charge in compliance to the said order of the Government. The petitioner was, however, permitted to join duty after filing claim petition and he is working as such ever since then. According to the petitioner he, being aggrieved in the aforesaid circumstances, preferred the above referred Claim Petitions No. 588 (T)/V/1985 (Annexure-5 to the writ petition). The Deputy Commissioner (E), Sales-tax, Agra Range, Agra. (opposite party No. 2) and Sri M. D. Pandey Deputy Commissioner (E). Sales-tax-Agra Range Agra (opposite party No. 3) filed their separate written statements before the Tribunal. The petitioner filed rejoinder-affidavit and thereafter the Tribunal, after hearing the parties rejected the claim petition with the following observations :
".....No further opportunity for hearing was at all warranted in the case of the petitioner before passing orders of sanctioning the extraordinary leave. The petitioner has, however, not challenged the order of termination dated 19.9.1977. The order of 19.9.1977 not being declared null and void and not having been set aside by the Government and the petitioner having submitted an application for extraordinary leave without pay before the reinstatement, the petitioner cannot claim for the pay and allowances for the period he was out of service and got the orders of Government set aside in respect thereof."
4. It may not be out of place to mention that the controversy raised before the Tribunal was confined only to the question of payment of salary during which period the petitioner was not in a position to work because of the termination order, which itself was subsequently withdrawn by the U. P. Government. The case of the petitioner, precisely, has been that he should not be penalised by withholding his emoluments for the charge of being absent from duties because he was not allowed to work by the reason of termination order which was ultimately withdrawn by the Government.
5. Heard Sri P. N. Bajpai, Advocate, on behalf of the petitioner and Sri Rajiv Sharma, Advocate, on behalf of opposite party Nos. 1, 2 and 4. Opposite party No. 3 was served and the office report dated 6.10.1993 indicates that the service on opposite party No. 3 shall be deemed sufficient under Chapter VIII, Rule 12 of the Rules of Court.
6. The petition was filed in the year 1986 but no counter-affidavit has been filed as yet. The Court, however, proceeds to decide the writ petition without waiting for counter affidavit in spite of the request of the learned counsel for the opposite parties to grant time for filing counter-affidavit at this stage. There is no excuse worth the name as to why the counter-affidavit was not filed till date. Even otherwise the petition can be decided on the undisputed facts without going into facts as such and hence, the filing of counter-affidavit shall not serve useful purpose.
7. The contest of the Opposite Parties is based upon the interpretation of the order dated 27th November 1978/20th December, 1978 (Annexure-4 to the writ petition). Relevant extract of order dated 27th November, 1978/20th December, 1978 is reproduced below :
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8. A close perusal of the said order shows that the same was passed on the representation of the petitioner and granted reinstatement subject to obtaining an application without condition from the employee that he may be treated on extraordinary leave without pay during his absence from duty (due to termination). The contention of the opposite parties apparently is not borne out from the order (Annexure-4) inasmuch as the same is based ignoring the contents of paragraph 2 of the said order wherein the authority, while cancelling punishment of termination and directing reinstatement provided as condition precedent of submitting an application for extraordinary leave without pay. It further categorically mentioned that punishment of termination shall not be given effect but the competent authority may, on the basis of charges against the petitioner, impose punishment as it may deem appropriate. The learned counsel for the opposite parties submits that the two paragraphs of the said order may be read Independently and cannot be read together. We fail to see reasons for the same. A reading of the order clearly goes to show that the Government, while allowing reinstatement had only as an Interim arrangement, imposed condition for obtaining application for extraordinary leave without pay. It was, however, not by way of punishment nor it could be under law. The subsequent part of the said order clearly says that if the authority intended to impose any punishment, it had to proceed on specific charges and undertake the procedure contemplated under law for the same. No employee can be punished without resorting to the procedure contemplated under the relevant rules for the same. Admittedly, this Is not the case of the opposite parties that the petitioner was served with charge sheet and after following requisite procedure, he has been inflicted with punishment for withholding of arrears of salary from 19th November, 1977 to 27th December. 1978. It is evident that, while the petitioner was allowed to be reinstated vide order dated 27th November, 1978, intention was that the employer may retain with it the arrears of salary subject to punishment being given in accordance with law.
9. The Tribunal has proceeded on the assumption that the conduct of the petitioner in accepting said order dated 27th November, 1978 amounted to estoppel or acquiescence. We are in complete disagreement to that view. Firstly, the employee was not in equal position as that of the employer and secondly, the order itself contemplated that arrears of salary may not be denied by way of punishment. The said condition, at best, can be treated as condition precedent for reinstatement subject to any such action being taken by the employer according to law. In view of the above, the order of the Tribunal suffers from manifest error apparent on the face of record.
10. Learned standing counsel has relied upon the decision in Yashbir Singh v. Union of India and another, (1998) 8 SCC 574, in support of his submission that an employee will not be entitled to arrears of salary on the principle of 'no work no pay". The said decision is distinguishable on fact. In the said case, the Supreme Court observed that the employee had not reported for duty during the pendency of the writ petition even under protest. The Supreme Court took the view that an employee could not claim arrears of salary on his reinstatement even if the order of termination was subsequently found to be illegal by the Court on the ground that the employee was himself held guilty for not discharging duties.
11. Learned standing counsel then relied upon State of U. P. and another v. Atal Behari Shastri and another, 1993 Supp. (2) SCC 207. In the said case the Supreme Court has held that no arrears of salary of an employee could have been granted in absence of a finding recorded by the Court to the effect that the employee was not otherwise gainfully employed and further that the employee was not free from blame for the termination of his service due to his non responsible and failure to return to resume the duties of his office.
12. The other decision on which the learned standing counsel places reliance is in Bihar State Road Transport Corporation v. Kameshwar Prasad Thakur, (1990) 1 SCC 277. In the said decision the Supreme Court has given certain decision on facts of the said case and observed that it cannot be treated as precedent. Apart from it, in the said decision itself the Supreme Court had directed payment of 50% of the back wages to the employee.
13. On the other hand in Union of India etc. v. K. V, Jankiraman etc., AIR 1991 SC 2010 (Paragraph 7), Supreme Court has held thus :
"We are not much Impressed by the contention advanced on behalf of the authorities. The normal rule of "no work no pay" is not applicable to such cases such as the present one where the employee although he is willing to work is kept away from work by the authorities for no fault of his. This is not a case where the employees remain away from work for his own reasons, although the work is offered to him."
14. We have carefully perused the entire written statements filed before the Tribunal. There is no whisper as to whether the employee was gainfully employed or that he was offered the work, rather the material on record, including the uncontroverted pleadings on behalf of employee, show that he has throughout been making effort to get himself reinstated and even before he was reinstated, he filed claim petition for arrears of salary. In view of this, the contention raised on behalf of the opposite parties cannot be accepted.
15. For the aforementioned reasons, the order of Tribunal suffers from manifest error apparent on the face of record and the same is quashed. Opposite party Nos. 1 and 2 are directed to pay arrears of salary to which the petitioner may be entitled for the period during 19th September. 1977 to 27th December, 1978 with 12% simple interest per annum within two months of producing a certified copy of this judgment before opposite party No. 2. Deputy Commissioner (E), Sales-tax. Agra Range, Agra. The learned standing counsel points out that the responsibility is that of opposite party No. 2 to make the payment. Opposite party No, 2 is directed to ensure payment of requisite amount as indicated above. The writ petition succeeds and is allowed with costs, which we quantify as Rs. 5,000 (five thousand). The said costs shall also be paid within the period indicated above.