Allahabad High Court
S.N. Pandey vs State Of U.P. And Ors. on 6 November, 1998
Equivalent citations: (1999)1UPLBEC433
JUDGMENT S.H.A. Raza, J.
1. By means of this writ petition the petitioner has assailed the order of dismissal dated 20-4-1978.
2. The petitioner was appointed as Cooperative supervisor somewhere in the year 1961. At the relevant time i.e., August, 1976 the petitioner was working as Seed Store Incharge- cum-Supervisor Sahkari Sangh, Raniwa, District Faizabad (now Ambedkar Nagar). During the period 6-10-1976 to 10-10-1976 Sri M.M. Ansari, Additional District Cooperative Officer, Akbarpur, Faizabad made an inspection of the said Seed Store. In pursuance of the said inspection, one Sri Ganai Ram Chaudhary, Assistant Development Officer Cooperative Societies, Faizabad lodged a First Information Report on 25-11-1976 at 12.10 Hrs. at Police Station Gosaiganj, District Faizabad under Section 409 I.P.C. against the petitioner in which it was alleged that the petitioner committed a breach of trust to the tune of Rs. 51,358.36.
3. Even prior to lodging of the said First Information Report the petitioner had made certain complaints against Sri M.M. Ansari, the District Assistant Registrar, Cooperative Societies which have been annexed as Annexure-2 to this writ petition. According to the said complaints Sri Ansari asked to implicate the petitioner in some case. According to the petitioner the said First Information Report was lodged for an oblique motive against the petitioner for oblique reason as the petitioner has made certain complaints against him.
4. By means of order dated 13-12-1976 which was communicated on 15-12-1976, the petitioner was suspended with effect from the passing of the order. According to the petitioner the said suspension order was passed with prejudice and biased report of Sri M.M. Ansari. The petitioner, thereafter alleged to have submitted an application dated 20-12-1976 and 22-1-1977 for furnishing to him the copy of the charge-sheet. When the copy of the charge-sheet was not furnished to him he alleged to have approached the Assistant Registrar, Cooperative Societies, Faizabad.
5. It has further been averred by the petitioner that the petitioner has exhausted all his efforts to obtain the charge sheet but on account of prejudice and bias of the Assistant Registrar the request of the petitioner was not considered too. The Assistant Registrar Sri Radhey Shyam was biased and prejudiced against the petitioner for the reasons that the petitioner had made several complaints against the said Officer on 20-12-1976, 22-1-1977 and 7-1-1978. It was submitted that the petitioner was dismissed from service by means of the impugned order on account of ulterior and biased attitude of Sri M.M. Ansari, the Additional District Cooperative Officer, Akbarpur, and Sri Radhey Shyam, Assistant Registrar, Cooperative Societies in total disregard and contravention of the principle of natural justice and the Rules governing the condition of the service of the petitioner. It was also submitted that during the investigation of an offence and trial the petitioner ought not to have been proceeded with the departmental proceedings. According to the petitioner, during the course of the enquiry, the petitioner was never intimated about the date, place, and time of the hearing which was fixed by the Enquiry Officer for hearing and the petitioner was deprived of his valuable rights of defence.
6. It was further averred that the petitioner was asked to be present before the Regional Committee which was the disciplinary authority to submit his defence on 12-8-1977 and it was only on that date a copy of the charge sheet relating to departmental proceedings was handed over to tile petitioner. The petitioner was directed to submit his explanation to the charges contained there in within 15 days from the date of receipt of the charge-sheet. The petitioner thereafter requested the authorities to afford him a reasonable opportunity to inspect the relevant record which form the basis of the charges against him. The petitioner was asked to submit a list of the papers and other documents to the Assistant Registrar, Cooperative Societies, Faizabad which he wanted to inspect. According to the petitioner in compliance of the order of the Committee, the petitioner made a request to Assistant Registrar, Cooperative Societies, Faizabad, through his application dated 12-8-1977 to make available the relevant record and connected papers in Number 26, for inspection of the petitioner, so he could be in a position to submit his explanation to the charges levelled against him. After repeated efforts the petitioner was allowed by the Deputy Registrar, through the letter dated 14-11- 1977 to inspect the relevant records by 29-11-1977. According to the petitioner he attended the office of the Assistant Registrar, Cooperative Societies, U.P. Faizabad, but he was not shown the record. Thereafter the petitioner again approached the Deputy Registrar, by means of his application dated 29-11-1977. The Deputy Registrar, directed the petitioner to appear in the office of the Assistant Registrar, Cooperative Societies, Faizabad to allow the inspection of the relevant records and the documents in presence of Sri Hirdey Narain Pandey, Additional District Cooperative Officer. The petitioner was allowed to inspect the relevant records on 6-1-1978 in presence of Sri Hirdey Narain Pandey, but he was not allowed the inspection of 26 documents which were relevant and has a bearing upon the proceedings of the case. The petitioner reported this fact to the Assistant Registrar on the same day, but for the inspection of the remaining document the petitioner was directed to visit the office of the S.I.B. Co- operative Cell, Faizabad, but out of 26 documents only three documents were made available to the petitioner for inspection and the remaining documents were never made available for inspection.
7. The petitioner was asked to be present before the Committee on 12-4-1978 where the petitioner was interrogated and on 20-4- 1978 the impugned order was passed. Thereafter the petitioner preferred an appeal before the Registrar Cooperative Societies, U.P. Lucknow as the petitioner was advised that under the provisions of U.P. Cooperative Societies Act, 1965 and the U.P. Cooperative Societies (Employees' Service) Regulations, 1975 framed thereunder, no appeal has been provided against the order of Dismissal. Later on the appeal was not pressed by the petitioner. The petitioner filed the writ petition mainly on the ground that the charge sheet was not furnished to the petitioner at the appropriate time when the matter was enquired by the Enquiring Officer. He was not given an opportunity to cross- examine the witnesses. The petitioner was not furnished with the copy of the statements of the witnesses. He was not allowed an opportunity of cross-examination and producing his defence. No enquiry report was furnished to the petitioner. Sri M.M. Ansari was not a competent authority to conduct the enquiry because he was a witness of the fact in the present proceedings of the case, since he had made the inspection note which forms the basis of the First Information Report which was lodged against the petitioner but on the basis of the said inspection the order of dismissal was passed by the Deputy Registrar, while appointing authority of the petitioner is the Regional Committee.
8. In the counter affidavit it was submitted that a preliminary enquiry was conducted and thereafter the petitioner was suspended and charge-sheeted. By means of a notice dated 14- 12-1976 the petitioner after being relieved was directed to hand over the record of the Reniwa Sangh and Seed Store but the petitioner did not hand over his charge, hence no option was left but to initiate disciplinary proceedings against him. It was submitted that when the charge sheet was given to the petitioner, he refused to accept the same, hence a notice was published in Jan Morcha dated 12-5-1997, in which it was mentioned that the petitioner might appear in the office and to receive the charge sheet but the petitioner did not receive the same. It was submitted that the petitioner deliberately did not participate and cooperate in the inquiry. It was also asserted that the dismissal order cannot be declared to be void, because it was given retrospective effect but it can be read from the date of the passing of the order. It was admitted that criminal proceedings as well as the departmental proceedings are pending but it was assailed that the departmental proceedings can be initiated. It was denied that the petitioner was ever refused to inspect the record on 29-11-1977. He simply came to the office of the District Assistant Registrar, at 4.00 p.m. and after submitting his application he went away. He neither met the Assistant Registrar nor any of the concerned clerk for perusing the record and a noting was made by the clerk that the petitioner did not request for inspection of the concerned record. It was asserted that three documents were inspected by the petitioner which related to charges 22,23,24, and 25. Charges 1, 25, 27, and 28 relating to not handing over the record of the Beej Bhandar. Atleast the petitioner ought to have given an opportunity to reply of these charges alone if according to the petitioner the records relating to other charges have not been shown to him. Charges 22,23,24 and 26 relating to the embazzlement of Sahkari Beej Bhandar, Raniwa for which he was shown the cash book and the relevant records. It was alleged that the petitioner deliberately to gain the sympathy of this Court did not file the charge sheet. It was also averred that the petitioner was required to be presented himself before the Deputy S.P. (S.I.B.) (Cooperative Cell) on 31-1-1978 but he informed that he will not be able to attend on 31-1-1978 as he was not well. It was admitted that the petitioner appeared before the Assistant Registrar, Faizabad on 12-4-1978 and moved no application that since the Assistant Registrar, Faizabad and District Assistant Registrar (Gonda) are close friends and biased against the petitioner as such he will not get justice. Thus according to the respondents the petitioner did not cooperate with the enquiry and even failed to submit the reply to the charges 1,25,27 and 28 and charges 22,23,24 and 26. It was denied that the petitioner was not given reasonable opportunity to defend himself. The charges 23,23,24 and 25 which related to embazzlement were sufficient for dismissal of the petitioner's services. The petitioner deliberately did not give even the partial reply against the charges, the records of which was shown to him. The opposite parties addressed a letter to the petitioner dated 27-2-1978 that the petitioner may inspect the record on any day uptil 10-3-1978 and should submit reply by 15- 3-1978 but the petitioner insisted that until and unless the full records are shown to him he would be unable to submit his reply. It was averred that State Level Administrative Committee entertained the appeal preferred by the petitioner and the petitioner was asked to appear before the Committee on 24-1-1979. The petitioner raised a grievance before the State Level administrative Committee that he was not shown the full records which was in the custody of the police but the committee directed the petitioner to submit the reply by 12-2-1979 personally or it may be sent through registered post but he never submitted any reply.
9. It was admitted in the counter affidavit that the petitioner moved an application dated 8-2-1979 that he was not shown the records which were in the custody of the police. The petitioner also stated that if no order would be passed on the file of the petitioner within three weeks he will seek alternative and efficacious remedy. The Secretary of the Committee on 27-2-1979, however, again gave a chance to the petitioner to submit reply within 15 days from the date of receipt of the letter. The petitioner did not submit reply. In pursuance of the registered notice dated 7-5-1979 the petitioner appeared before the Committee wherein he raised a grievance that he was not shown the records which were in the custody of the police. A registered letter dated 20-9-1979 through postal department was sent to the petitioner to inspect the documents before the Deputy S.P. (C.I.D.) Cooperative Cell on 4-2-1979. One registered letter which was sent to the petitioner on Sultanpur address, received back in the office, but the letter which was sent to the petitioner on Faizabad address to inspect the record on 4-10- 1979, was not received back. Ultimately on 27-6-1980 the appeal preferred by the petitioner was dismissed and the petitioner was accordingly informed. According to the respondents the provisions of U.P. Cooperative (Employees' Service) Regulations, 1975 is not applicable in the case of the petitioner. The petitioner's services are governed by the Cooperative Federal Authority (Business), Regulation, 1976.
10. On 15-1-1992 this Court after considering several judgments of this Court including Sarfaraz Ali v. U.P.S.R.T.C, 1991(9) L.C.D. 473, regarding the effect of the judgment of the Union of India v. Mohd. Ramzan Khan, 1991 (1) S.L.R. 159, quashed the impugned order of dismissal of the petitioner from the services. as contained in Annexure-17, to the writ petition and the petitioner was ordered to be reinstated in services with all consequential benefits. However, it was provided that it will be open for the opposite parties to revive the proceedings from the stage of furnishing of the copy of the inquiry report. A Civil appeal was preferred before the Hon'ble Supreme Court. In view of judgment passed in Civil Appeal No. 3758 of 1992, subsequent to Union of India v. Mohd. Ramzan Khan, the order passed by this Court was set aside and the case was remitted to the High Court to decided afresh on merits. Thereafter on 7-12-1993 this Court again quashed the order of dismissal dated 20-4-1978 contained in Annexure-17 to the writ petition. While allowing the writ petition, this Court indicated :-
"Admittedly the Enquiry Officer proceeded against the petitioner in the departmental proceedings, as the petitioner failed to cooperate with the enquiry officer. The Charge-sheet was issued but the petitioner failed to submit any explanation. But even then the Enquiry Officer was expected to hold the ex parte enquiry, by recording the statements of witnesses and sent his report to the disciplinary authority, but in the present case that was not done, and the disciplinary authority straight away dismissed the petitioner from his services."
"In view of the aforesaid petition I am of the view that the procedure adopted by the opposite parties was not in accordance with the principle of natural justice, fair play and the regulations governing the conditions of service of the petitioner the order of dismissal from service passed against the petitioner is totally vitiated."
"The writ petition succeeds. A writ in the nature of certiorari, quashing the order of dismissal 20th April, 1978 contained in Annexure 17 is issued. However, it will be open to the opposite parties to proceed in accordance with law."
11. Civil Appeal No. 2587 arising out of the Special Leave Petition 8478 of 1994 was again preferred before the Hon'ble Supreme Court by the opposite parties. Leave was granted by Hon'ble Supreme Court and Civil Appeal No. 2587 of 1995 was decided on 21st February, 1995. In the said appeal the Hon'ble Supreme Court observed :-
"On a perusal of charges we find that the charges are very serious. We are, therefore, not inclined to close the matter only on the ground that about 16 years have elapsed since the date of commencement of disciplinary proceedings, more particularly when the appellant alone cannot be held responsible for this delay. So far as the merits are concerned, we regret to say that the High Court has not dealt with the submissions and facts in support of the submission of the appellant-that inspite of being given a number of opportunities the first respondent has failed to avail of them. If the appellant's allegations are true then the appellant cannot be faulted for not holding a regular inquiry (recording the evidence of witnesses and so on). The High Court has assumed, even without referring to Regulation 68 aforesaid that holding of an oral inquiry was obligatory. Indeed, one of the questions in the writ petition may be the interpretation of Regulation 68. On facts, the first respondent has his own version. In the circumstances, the writ petition could not have been allowed unless it was held that the appellant's version of events is not true and that the first respondent's version is true. In the circumstances, we have no alternative but to set aside the order under appeal and remit the matter to the High Court afresh in the light of the observations made herein. Since the matter is very old one it is but appropriate that the matter is dealt with expeditiously. Perhaps, it would be appropriate if the Court looks into the records relating to the disciplinary proceedings also.
The appeal is accordingly allowed with the above directions. No costs."
12. The matter was again argued before this Court and the judgment was reserved. In the meantime the petitioner attained the age of superannuation. The petitioner has assailed the impugned order mainly on the following grounds :-
(a) Sri M.M. Ansari could not be appointed as an enquiry officer against whom the petitioner had made certain complaints prior to initiation of departmental enquiry. Sri M.M. Ansari made an inspection and FIR was lodged at his behest. He was a complainant and he could not be a Judge of his own cause.
(b) The charge sheet was never sent at the correct address and hence it could not be served during the course of the enquiry. The charge sheet was only given to the petitioner at the time of hearing of the appeal. The copy of the documents were not made available for inspection.
(c) The enquiry was conducted in violation of Regulation 68 of the Cooperative Federal Authority (Business), 1976 framed under Sections 1, 2, 3(1) of U.P. Co-operative Societies Act, 1965 which was approved by the Additional Registrar, Cooperative Societies, U.P.
(d) The charges could not be presumed to be admitted unless proved during the course of the enquiry.
13. It was urged as far as the ground (a) is concerned that the petitioner admittedly was posted as Store Incharge-cum-Secretary, Sadhan Sahkari Samiti Reneewa during the period 20-10-1975 to 12-8-1976 Sri MM. Ansari prior to the inspection was annoyed with the petitioner and he threatened the petitioner on 14- 10-1976 that he will send him to jail and he would see that his bail would not be granted. He also told the petitioner that he would visit Raneewa for taking action against the petitioner. When the said threat was issued by Sri MM. Ansari the petitioner made a complaint against him on 16-8-1976 to the District Assistant Registrar, Cooperative Societies, Faizabad. More or less a similar complaint was made by the petitioner on 13-5-1977. The said allegation was not denied in the counter affidavit but in para 16 of the counter affidavit, it was submitted that the First Information Report was not lodged by Sri Ansari rather the First Information Report was lodged by A.D.O. (Cooperative), Sri Ghanai Ram Chaudhary. The petitioner was relieved from Raneewa on 28-8-1976, as he was transferred to Gonda. Sri M.M. Ansari made an inspection during 4-10-1976 to 10-10-1976 of all the records i.e. only after 1 months from the date of extending the threat to the petitioner. Sri M.M. Ansari submitted his report on 12-11-1976 and the First Information Report was registered on 25-11-1976. It was submitted that bias and mala fide, on the part of Sri M.M. Ansari the Enquiry Officer was evident from the fact that the petitioner was not given any subsistence allowance during the period he remained under suspension. The charge sheet was not sent to his correct address, instead it was not sent at an address on which the suspension order was sent, it was not duly served upon the petitioner. Sri M.M. Ansari never conducted any enquiry, in as much as, no witness was examined by him. No date for recording the evidence of the witnesses was fixed but he straight away sent his report. There was no material before M.M. Ansari to submit his report. It was submitted that Sri M.M. Ansari had inspected the record and the store and submitted a report, and it is at his behest that the First Information Report was lodged. Hence he could not be a Judge of his own cause by holding an enquiry. At the most he could be a witness of that enquiry, but in no case he could be appointed as an Enquiry Officer, particularly when Sri M.M. Ansari in his inspection report had recommended that the petitioner ought not to be kept in the employment and he ought to be removed from the services.
14. In (1984) 4 SCC 103, J. Mohapatra & Co. and Anr. v. State of Orissa and Anr., it was observed that justice should not only be done but manifestly be seen to be done. Justice can only be seen to be done if a man acts as a Judge but in his own cause or is himself interested in its outcome. The principle nemo judex in causasua i.e. no man can be a Judge of his own cause is firmly applicable and not only to judicial proceedings but also to quasi judicial and administrative proceedings.
15. In Arjun Chaubey v. Union of India and Ors., (1984) 2 SCC 578, the charges against the delinquent were that the appellant entered into the office of the respondent No. 3 and used offencive and derrogative languages against him. In the light of the aforesaid circumstances, the Hon'ble Supreme Court observed:-
"It is obvious that if an inquiry is held into the charges framed against the appellant the principal witness for the Department would have been respondent 3 himself as the main accuser and the target of appellant's misconduct. It is surprising in this context that the explanation dated June 9, 1982 which was furnished by the appellant to the letter of accusation dated May 2, 1982 was considered on its merits by respondent No. 3 himself. Thereby the accuser became the Judge."
After submission of the explanation by the appellant the order of dismissal dated June 15, 1982 was passed by respondent No. 3 which recited that he was fully satisfied that it was not reasonably practicable to hold an inquiry into the appellant's conduct as provided by the rules and that he had come to the conclusion that the appellant was not fit to be retained in service and had, therefore, to be dismissed.
16. The Hon'ble Supreme Court relying upon the decision in the case of State of U.P. v. Mohammad Nooh, AIR 581(6) (sic) in Arjun Chaubey v. Union of India, relied upon the following observation of Hon'ble Supreme Court in State of U.P. v. Mohammad Nooh, AIR 1958 SC 86 :-
"that the role of a Judge and witness cannot be played by one and the same person and that it is futile to expect, when those roles are combined, that the Judge can hold the scales of justice even. Thereafter it was observed in Arjun Chaubey (supra) 'we may borrow the language of Das, C.J. and record a finding on the facts of the case before us that the illegality touching the proceedings which ended in the dismissal of the appellant is "so patent and ludly obtrusive that it leaves an indelible stamp of infirmity" on the decision of respondent No. 3."
17. Hon'ble Supreme Court repelled the contention of the Counsel for the respondents that as the appellant did not deserve the assistance of the Court, since he was habitually guilty of acts subversive of discipline on the ground that in the first place to hold the appellant guilty of habitual acts of indiscipline is to assume something which remains unproved. Secondly, the illegality from which the order of dismissal passed by the respondent 3 suffers is of a character, so grave and fundamental, that the alleged habitual misbehaviour on the part of the appellant cannot cure or condone it.
18. In Gokaran Nath Lal v. U.P. State Public Services Tribunal, 1991 LCD 432, wherein the enquiry against the delinquent after considering the State of U.P. v. Mohd. Nooh, (supra) and Baijnath Mohapatra y. State of Orissa (Supra), I observed that the order of dismissal passed against the appellant is wholly vitiated for the simple reason that no person can be Judge of his own cause. In this regard I borrowed the language of Hon'ble S.R. Das, C.J. and recorded a finding in the case which was before me that the illegality touching the proceedings which ended in the dismissal of the appellant is "so patent and loudly obtrusive that it leaves an indelible stamp of infirmity" on the inquiry report made by Sri G.K. Mathur. The punishing authority while agreeing with the report of the Enquiry Officer committed manifest error of law in passing the order of removal for the reasons stated:-
19. In Ratan Lal Sharma v. Managing Committee, Dr. Hari Ram Higher Secondary School and Ors., (1993) 4 SCC 10, Hon'ble Supreme Court while considering the parameters of principle of natural justice in the administrative law observed in para 10 of the reports :-
"that one of the cardinal principle of natural justice is Nemo debet esse judex in propria causa (no man shall be Judge of his own cause). The deciding authority must be impartial and without bias. It has been held by this Court in the case of Secretary to Government, Transport Department v. Munuswamy Mudaliar, 1988 Supp. SCC 651, that a predisposition to decide for or against one party without proper regard to the true merits of the dispute is bias. Personal bias is one of the three major limbs of bias namely pecuniary bias, personal bias, and official bias. A classic case of a personal bias was revealed in the decision of this Court in State of U.P. v. Mohd. Nooh. In the said case, a departmental inquiry was held against an employee. One of the witnesses against the employee tunned hostile. The Officer holding the enquiry then left the inquiry, gave evidence against the employee and thereafter resumed to complete the inquiry and passed the order of dismissal. This Court quashed the order of dismissal by holding inter alia that the rules of natural justice were grievously violated."
"In our view the learned Single Judge has very rightly held that the Deputy Commissioner was under the legal obligation to consider the correctness and propriety of the decision of the Managing Committee based on the report of the inquiry committee which since made available to him, showed on the face of it that Shri Maru Ram was included and retained in the inquiry committee despite objection of the appellant and the said Shri Maru Ram became a witness against the appellant to prove one of the charges. It is really unfortunate that the Division Bench set aside the decision of the learned Single Bench by taking recourse to technicalities that the plea of bias on account of inclusion of Shri Maru Ram in the inquiry Committee and his giving evidence on behalf of the department had not been specifically taken by the appellant before the Deputy Commissioner and the Commissioner. The Division Bench has also proceeded on the footing that as even apart from charge No. 12, the Deputy Commissioner has also considered the other charges on consideration of which along with charge No. 12, the proposed order of dismissal was made, no prejudice has been caused to the appellant. Such view, to say the least, cannot be accepted in the facts and circumstances of the case. The learned Single Judge, in our view, has rightly held that the bias of Shri Maru Ram, one of the members of the inquiry committee had percolated throughout the inquiry proceeding thereby vitiating the principles of natural justice and the findings made by the inquiry committee was the product of a biased and prejudiced mind. The illegality committed in conducting the departmental proceedings has left an indelible stamp of infirmity on the decision of the Managing Committee since affirmed by the Deputy Commissioner and the Commissioner."
20. In the case of Tilak Chand v. Kamta Prasad, (1995) Supp. 1 SCC page 21, it was urged before the Hon'ble Supreme Court on behalf of the appellant that where the order passed by the School authorities was found to be biased on account of the presence of a biased member in the Committee, relying upon the decision of Ratan Lal Sharma (supra), it was observed :-
"There is a distinction between a defect in the enquiry and a lapse which almost destroys the inquiry. Where the lapse is of the inquiry being conducted by an officer deeply biased against the delinquent or one of them being so biased that the entire enquiry proceedings are rendered void, the appellate authority can not repair the damage done to the enquiry. Where one of the members of the Enquiry Committee has a strong hatred or bias against the delinquent of which the other members know not or the said members is in a position to influence the decision making, the entire record of the enquiry will be slanted and any independent decision taken by the appellate authority on such trained record cannot undo the damage done. Besides where a delinquent is asked to appear before a Committee of which one member is deeply hostile towards him, the delinquent would be greatly handicapped in conducting his defence as he would be inhibited by the atmosphere prevailing in the enquiry room. Justice must not only be done but must also appear to be done. It would not so appear to the delinquent if one of the members of the Enquiry Committee has a strong bias against him. However, the bias must be strong and hostile and not a mere allegation of bias of a superior having rebuked him in the past or the like,"
21. The Hon'ble Supreme Court concluded :-
"In this view of the matter this Court concluded that the decision of the appellate authorities could not cure the initial defect in the constitution of the Enquiry Committee and the consequences flowing from one of the members of the Enquiry Committee being biased. In this view of the matter this Court had allowed the appeal."
22. In Indrani Bai v. Union of India and Ors., (1994) Supp. (2) SCC 256, the Hon'ble Supreme Court observed :-
"It is seen that right through, the delinquent officer had entertained a doubt about the impartiality of the enquiry to be conducted by the enquiry officer. When he made a representation at the earliest, requesting to change the enquiry officer, the authorities should have acceded to the request and appointed another enquiry officer, other than the one whose objectivity was doubted. Unfortunately, that was not done. Even after the Director General had given an opportunity to the delinquent to participate in the enquiry, the enquiry officer obviously was expected to recall the witnesses already examined and to adduce his evidence in rebuttal. However, the enquiry officer did not adopt the said procedure which would have been just, fair and reasonable."
23. In the present case a threat was extended by Sri M.M. Ansari to the petitioner and information in that regard was sent by the petitioner to the higher authority. Thereafter Mr. M.M. Ansari made an inspection of the store and submitted a report, recommending removal of the petitioner which is evident from the record. Later on he was appointed as an Enquiry Officer. The petitioner submitted an application to the Assistant Registrar, Cooperative Societies, Faizabad on 13-5-1977 in which he clearly stated that the petitioner did not expect any justice from Sri M.M. Ansari on account of his bias, animus and prejudice against the petitioner, hence either he should himself hold the enquiry or appoint another Enquiry Officer.
24. It is evident that Sri M.M. Ansari conducted the enquiry with a pre-determined mind to remove the petitioner from service, as he himself has recommended for the removal of the petitioner in his inspection note, before he was appointed as an Enquiry Officer.
25. I am of the view that as the petitioner had entertained a doubt about the impartiality of the Enquiry Officer, the appointing authority should have acceded to the request of the petitioner by appointing another Enquiry Officer and should not have allowed Sri M.M. Ansari to conduct the enquiry because he earlier inspected the store, submitted an advise report in the inspection note, recommending the removal of the petitioner and in pursuance of an inspection note First Information Report was lodged against the petitioner.
26. Mr. M.M. Ansari had a personal stake in the matter. He ought to have kept himself aloof from the departmental enquiry. I am of the view that the enquiry report submitted by Sri M.M. Ansari which forms the basis for the dismissal of the petitioner would be deemed to be in violation of the principle of nemo judex in causa sua and the order passed on the basis of the report is not sustainable.
27. As far as the second ground (b) is concerned there appears to be no reason as to why the charge sheet was not sent on the address on which the suspension order was sent and communicated to the petitioner but this ground has lost its significance because the Regional Committee on 12.8.1977 furnished the copy of the charge sheet to the petitioner.
28. As far as the third ground (c) is concerned admittedly three documents were made available to the petitioner for inspection. In para 25 of the counter affidavit it has been averred that the petitioner ought to have submitted reply to the charges 22,23,24 and 26 which were based upon the said three documents. So far as the contention of respondents in reply to the allegation contained in paragraphs 62 to 71 to the writ petition is concerned it has been averred that the documents were with the S.I.B. Cooperative Cell and hence it could not be made available to the petitioner. The petitioner was asked to appear in the office of S.I.B. Cooperative Cell by 10-3-1978. The S.P. of S.I.B. Cooperative Cell on 10-3-1978 reported that Sri Satendra Nath Pandey, Supervisor (petitioner) attended office on 10-3-1978 in connection with the perusal of records of Sahkari Sangh Raniwa, as desired by the Dy. Registrar Cooperative Society, Faizabad, but records could not be shown due to pre-engagement of the Enquiry Officer in other cases, one at Headquarter. This aspect of the matter was brought to notice of the District Registrar, Cooperative Societies, Faizabad by the Deputy S.P. of the Cell. That averment has not been denied in the counter affidavit. Regulation 68 of the Cooperative Federal Authority (Business) Regulations, 1966 reads as under :-
(i) No order (other than an order based on facts which has led to his conviction in a criminal Court) of major punishment i.e. dismissal, removal or reduction in rank (which includes reduction to a lower category or pay scale or to a lower stage in a time scale but excludes the reversion to a lower category of a staff member who is officiating in a higher category) shall be passed on a staff member unless he has been informed in writing of the grounds on which it is proposed to take action. These grounds shall be recorded in the form of a definite charge or charges, indicating the evidence upon which they are based, and shall be communicated to the charged staff member. He shall be required within a reasonable time to put in a written statement of his defence and to state whether he desires to be heard in person. If he so desires, or if the authority concerned so directs, an oral inquiry shall be held in respect of such of the allegations as are not admitted. At that enquiry such oral evidence will be heard as the enquiring officer considers necessary. The charged staff member shall be entitled to cross-examine the witnesses, to give evidence in person and to have such witnesses called as he may wish, provided that the onus of producing witnesses outside the control of the appointing authority will rest the charged staff member and that the enquiring officer may for sufficient reason, to be recorded in contain a sufficient record of the evidence and statement' of the findings and grounds thereof. The officer conducting the enquiry will also make his recommendations regarding the punishment to be imposed on the charged staff member and submit the same to the Chairman of the District Committee of the district where the charged staff member is posted at that time.
(ii) The enquirying officer referred to in sub-regulation (1) may be appointed by the Chairman of the District Committee of the Appointing Authority.
(iii) This regulation shall not apply where the staff member concerned has absconded, or where it is for other reasons impracticable to communicate with him. All or any of the provisions of this regulation may for sufficient reasons to be recorded in writing be waived, where there is difficulty in observing exactly the requirements of the above regulation and those requirements can in the opinion of the inquiring officer be waived without injustice to the staff member charged.
(iv) This regulation shall also not apply where it is proposed to terminate the employment of either a temporary staff member or of probationer whether during or at the end of the period of probation."
29. The above provisions make it incumbent that the matters pertaining to the major punishment a delinquent should be informed in writing of the grounds on which the action is proposed to be taken. These grounds are to be recorded in the form of definite charge indicating upon which and shall be communicated to the charged staff member.
30. In view of the aforesaid Regulation it was incumbent upon the disciplinary authority while communicating the charges, to indicate the evidence upon which the imputation of the charges were based. If the evidence were not indicated in the charge sheet the petitioner ought to have been allowed the inspection of the relevant document because in its absence it will not possible for the charged officer to submit an effective representation against the charges.
31. In K.N. Dixit v. Union of India, (1986) 3 SCC 229, it was observed that:-
"when a Government servant is facing a disciplinary proceeding he is entitled to be afforded a reasonable opportunity to meet the charges against him in an effective manner. And no one facing a departmental enquiry can effectively meet the charges unless the copies of the relevant statements and documents to be used against him are made available to him. In absence of such copies how can a concerned employee prepare his defence, examine the witness and point out the inconsistencies with a view to show that the allegations are incredible."
32. The Hon'ble Supreme Court while considering the scope of the inquiry observed "whether the impugned order of dismissal is null and void is restricted to two facts. Where the principles of natural justice were violated by the respondents by refusing to supply to the appellant (1) copies of the statements of the witnesses examined at the stage of preliminary inquiry proceeding the commencement of the inquiry and (2) copies of the documents said to have been relied upon by the disciplinary authority in order to establish the charges against the appellant. Such is the position having regard to the fact that this Court whilst granting special leave, has so restricted the scope of the appeal in the following terms :-
"Special leave granted limited only to the question whether there was any violation of Article 311 of the Constitution in regard to the documents and the statement of witnesses referred to in the affidavit of the petitioner dated February 12, 1977."
33. In the aforesaid case there were eight charges, of serious nature, levelled against the appellant who was at the material time holding the post of Superintendent of Police. The appellant was exonerated of all the charges except, save charges 1 and 2 and charge 8 partly. The appellant challenged the order of dismissal from service in the High Court on a number of grounds. The High Court repelled all the contentions and dismissed the writ petition, after considering a catena of cases, the Hon'ble Supreme Court relied upon the case i.e. State of Punjab v. Bhagat Ram, (1975) 1 SCC 155, and the observation made therein.
34. The State contended that the respondent was not entitled to get copies of the statements. The reasoning of the State was that the respondent was given the opportunity to cross-examine the witnesses and during the cross-examination the respondent would have the opportunity of confronting the witnesses with the statements. It is contended that the synopsis was adequate to acquaint the respondent with the gist of the evidence. In the light of the aforesaid facts, it was observed :
"The meaning of a reasonable opportunity of showing cause against the action proposed to be taken is that the Government servant is afforded a reasonable opportunity to defend himself against the charges on which inquiry is held. The Government servant should be given an opportunity to deny his guilt and establish his innocence. He can do so by cross- examining the witnesses produced against him. The object of supplying statements is that the Government servant will be able to refer to the previous statements of the witnesses and will be able to refer to the previous statements of the witnesses proposed to be examined against the Government servant. Unless the statements are given to the Government servant he will not be able to have an effective and useful cross-examination."
"It is unjust and unfair to deny the Government servant copies of statements of witnesses examined during investigation and produced at the inquiry in support of the charges levelled against the Government servant. A synopsis does not satisfy the requirements of giving the Government servant a reasonable opportunity of showing cause against the action proposed to be taken."
"In view of pronouncements of this Court it is impossible to take any other view. As discussed earlier the facts and circumstances."
35. In the case of Chairman, Prathma Bank v. Vijai Kumar Goe, AIR 1989 SC 1977, the Hon'ble Supreme Court observed in para 2 of the report that:-
"There is serious controversy between the parties as to the interpretation of the conduct of the delinquent servant and the approach adopted by the inquiry officer on the 5th of July and the subsequent dates but we do not consider it necessary to deal with this aspect in detail as we agree with the view of the High Court that as the respondent was not given adequate opportunity to examine the documents, he was handicapped in filing his show cause and defending himself effectively."
36. In State Bank of India and Ors. v. D.C. Agarwal and Anr., (1993) 1 SCC 13, the Hon'ble Supreme Court observed in para 5 of the report that:-
"Purpose of supplying document is to contest its veracity or give explanation. Effect of non-supply of the report of Inquiry Officer before imposition of punishment need not be gone into nor it is necessary to consider validity of sub-rule (5). But non-supply of CVC recommendation which was prepared behind the back of respondent without his participation and one does not know on what material which was not only sent to the disciplinary authority but was examined and relied on, was certainly violative of procedural safeguard and contrary to fair and just injury."
37. In the case of Mohd. Quaramuddin v. State of A.P., (1994) 5 SCC 118, it has been observed in para 3 of the report that:-
"On merits the tribunal came to the conclusion that the principle of natural justice had been violated in as much as that the delinquent was not supplied a copy of the Vigilance Commission report although it formed part of the record of the enquiry and material which the disciplinary authority had taken into consideration. The Tribunal observed that where such a material which the disciplinary authority relies on is not disclosed to the delinquent it must be held that he has denied the opportunity of being heard."
38. In the case of Committee of Management, Kisan Degree College v. Shambhu Saran Pandey and Ors., Judgment Today 1995 (1) SC 270, it was observed in para 5 of the report that:-
"It is settled-law that after the charge sheet with necessary particulars, the specific averments in respect of the charge shall be made. If the department or the management seeks to rely on any documents in proof of the charge, the principles of natural justice require that such copies of those documents need to be supplied to the delinquent. If the documents are voluminous and cannot be supplied to the delinquent, an opportunity has got to be given to him for inspection of the documents. It would be open to the delinquent to obtain appropriate extracts at his own expense. If that opportunity was not given, it would violate the principles of natural justice."
39. In the present case instead of allowing the petitioner an opportunity to inspect the documents, the opposite parties required the petitioner to appear before the Regional Committee on 12.4.1978 although the petitioner was not either given the copies of the documents, upon which the imputation of charges were made nor was allowed the inspection of the said documents which were in the custody of the police. The Regional Committee passed the impugned order of dismissal on 20.4.1978 on the presumption that the petitioner has not replied the charges. At no point of time the petitioner was asked only to reply to those charges which were based on the three documents which were shown to the petitioner. In view of the aforesaid situation there could not be any occasion to the petitioner to submit his reply unless the documents were shown to him at the stage of submission of his explanation,
40. The order of dismissal has been passed merely on the ground that the petitioner has failed to file the reply to the charge- sheet and the charges stood proved. There is overwhelming evidence on record that the petitioner has made even possible effort to inspect the documents but only three documents were shown to him. When he was asked to appear before the S.P. S.I.B. (Co-operative Cell), Faizabad to inspect the documents, the appellant appeared before the said Deputy S.P. S.I.B. (Cooperative Cell), Faizabad, but the records could not be shown to him due to the engagement of the Enquiry Officer in some other cases at the Head- quarters.
41. In view of the aforesaid position I am of the view that the inaction of the authority is not furnishing the copies of the documents to the petitioner which formed the basis of the imputation of the charges. The relevant documents 'were not made available to him for inspection in violation of not only the principle of natural justice but also the Regulation 68 cited in the foregoing paragraphs.
42. The impugned order of dismissal was passed on the assumption that as the petitioner did not submit his explanation against the charges, he would he deemed to have admitted the charges levelled against him. The petitioner in his letter dated 22-1-1977 which has been annexed as Annexure-5 to the writ petition, addressed to the Deputy Registrar, Faizabad Division, had pleaded innocence.
43. In the said letter he stated that Radhey Shyam the Assistant Registrar and Sri Ansari for certain reasons are angry with him. 15 quintals wheat was still lying in the room but the Secretary has refused to accept the charge. According to the petitioner it was not a case of embazzlement. The petitioner requested that' he should hold an enquiry from which it would transpire that both the officers are against him.
44. There is nothing on record to indicate that the petitioner had admitted his guilt. In Jagdish Prasad Saxena v. State of Madhya Bharat, AIR 1961 SC 1070, it has been observed :-
"Departmental enquiry is not an empty, formality. It is a serious proceeding intended to give the officer concerned a chance to meet the charge and prove his innocense. In absence of any such enquiry it would not be fair to strain facts against the appellant and to hold that in view of the submission made by him the enquiry would have served as useful purpose. That is a matter of speculation which is wholly out of place in dealing with the cases of orders passed against public servants terminating their services."
45. In Smt. Phuljhari Devi v. Mithai Lal and Ors., AIR 1971 All 494; Union of India v. Bhagwan Das, AIR 1976 Del 96, in the matters of civil proceedings, the Courts have taken a view that mere omission to file a written statement does not amount to admission of the facts stated in the plaint, and even while passing an exparte decree the Courts have to record the evidence.
46. In Tarsen Kumar Sood v. Chief Engineer H.P. P.W.D., 1984(3) SLR 820, the Division Bench of Himachal Pradesh observed that:-
"The report of the Inquiry Officer is laconic. It contains no discussion- and gives no reasons and it proceeds to record the finding of misconduct on the footing that mere absence of the petitioner at the inquiry proves the charges. Having regard to all the circumstances of the case, we are of the opinion that the inquiry has not been conducted in accordance with the prescribed procedure and that, therefore, all the proceedings found on the report submitted persuant to such inquiry are invalid."
47. It is further observed :-
"It would not be out of place to mention at this stage that even the show- cause notice which is issued to the petitioner proceeds on a ground which is totally extraneous. We have extracted above the relevant portion of the show cause notice which goes to show that the penalty of removal from service was sought to be imposed on the petitioner on the ground that he had "deliberately avoided attendance before the Inquiry Officer on the appointed dates". This was not and could not have been the charge originally levelled against the petitioner and it could not have been made the ground for the imposition of the proposed penalty. Whether or not such lapse, if any, can ever constitute misconduct and be taken into consideration for imposition of penalty, is yet another matter on which we wish to express no opinion. It would thus appear that the disciplinary authority also has not at all applied its mind and that it has passed the order of termination mechanically on a totally extraneous and irrelevant ground. Even on this ground the impugned order of termination must be held to be invalid."
48. In Anil Kumar Singh v. State of U.P., 1993 LCD 611, relying upon (1984) 2 SLR 446 and AIR 1966 SC 1827 (at page 1832), it was held :-
"under the disciplinary rules, a punishment can be inflicted only for good and sufficient reasons. Unless there is a specific finding that the delinquent officer has been guilty of a specific misconduct, no punishment can be awarded."
49. it was further observed that:-
"if the delinquent officer has not filed a reply to charge-sheet even then the principle that the punishment may be inflicted only when the authority concerned is satisfied about the truth of the charges would stand. In the present case, the charge itself stated that in case the explanation was not given the proceedings would be conducted exparte.
The ex parte proceedings are different from the regular proceedings, only to the extent that they can be conducted in absence of delinquent officer, yet there should be some material and clear findings based on them."
50. The impugned order further states that Sri M.M. Ansari was appointed as enquiry officer, and the petitioner was served with the charge-sheet, but he avoided to submit a reply. His matter came up before the Committee on 12.8.1977. He represented his case before the Committee and submitted that he will give his explanation within 15 days but he did not submit his explanation within the prescribed time, although, several opportunities were given. The petitioner appeared before the Administrative Committee on 12.4.1978 and presented his case. The Committee considered its submissions. The petitioner was found to be an indiscipline and irresponsible officer. Besides the above he has not submitted his charge and misappropriated the amount of the Sangh. The Committee was of the view that such indisciplined unaccountable Supervisor cannot be kept in the service hence he is dismissed from the services with effect from the date of his suspension.
51. From the side of the petitioner the inspection note of Sri M.M. Ansari was filed before this Court from which it transpires that the inspection was made by him during the period 6-10-1976 to 9-10-1976. According to the said note the matter pertained to misappropriation and irregularity against the petitioner, he must be suspended at once and an action be taken to recover the amount from the petitioner who is an inefficient employee and has misappropriated the money of the Society and therefore, it is improper and injurious to retain him in the employment.
52. In the inspection note several charges against the petitioner were made. Actually he is the author of the charge sheet containing 28 charges, how such a person could hold the departmental enquiry. He acted as a Judge of his own cause contrary to the principle of natural justice.
53. The petitioner was not furnished with the copies of the documents which were relied against him. He was not even provided with the copies of the inspection report made by Sri M.M. Ansari on the basis of which charges were framed. No enquiry worth the name was ever conducted and the guilt of the petitioner was presumed simply for the reason he did not submit his explanation; It was incumbent upon the Enquiry Officer as well as the disciplinary authority to have applied its mind and satisfied itself that the petitioner was guilty before passing the impugned order that the charges stood proved against the petitioner.
54. I am of the view that the enquiry has not been conducted in accordance with the procedure prescribed under the Regulation 68, hence all the proceedings and the findings by the Enquiry Officer persuant to such enquiry are vitiated. It was incumbent upon the Regional Committee particularly when the copy of the Enquiry report was not furnished to the petitioner, to have applied its mind over the fact that the charges which were framed against the petitioner have been substantiated and proved, on the basis of evidence on record. Instead of following the procedure prescribed under Regulation 68 and the principle of natural justice a whimsical non-speaking order, indicating no reason or any cogent reason, the Regional Committee resolved to dismiss the petitioner from services which could not be done.
55. In view of what has been indicated hereinabove the writ petition succeeds. A writ in the nature of certioriari quashing the impugned order dated 20th April, 1978 passed by the Deputy Registrar, Cooperative Societies/President, "Regional Committee, Faizabad, contained in Annexure-17 to the writ petition is issued. As the petitioner has attained the age of superannuation no order for his reinstatement will be passed, but he will entitled for the consequential benefit in accordance with law. However, it will be open for the respondents to proceed against the petitioner in accordance with law.