Kerala High Court
V.Raghudharan vs Union Bank Of India And Others on 30 July, 2008
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
FRIDAY,THE 26TH DAY OF FEBRUARY 2016/7TH PHALGUNA, 1937
WP(C).No. 38387 of 2010 (W)
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PETITIONER(S):
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V.RAGHUDHARAN
UNION BANK OF INDIA (RETIRED) GRISH MAHAL,, EVRA 232,
KRISHNAVILASOM ROAD,, THIRUVANANTHAPURAM 695 014.
BY ADVS.SRI.B.RAGUNATHAN
SRI.G.S.MOHANDAS
SRI.R.SRINATH
SRI.K.SURENDRAN (PARASSALA)
SRI.VIPIN VARGHESE
RESPONDENT(S):
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1. UNION BANK OF INDIA AND OTHERS
CHAIRMAN & MANAGING DIRECTOR, UNION BANK OF INDIA,
CENTRAL OFFICE, UNION BANK BHAVAN, 239,
VIDHAN BHAVAN MARG, MUMBAI 400 021.
2. GENERAL MANAGER (P) DEPARTMENT OF
PERSONAL ,INDUSTRIAL RELATIONS DIVISIONS,
UNION BANK OF INDIA, CENTRAL OFFICE,
UNION BANK BHAVAN, 239,VIDHAN BHAVAN MARG, MUMBAI 400 021.
3. CHIEF MANAGER,
FIELD GENERAL MANAGER'S OFFICE,
UNION BANK OF INDIA,CHENNAI (NOW AT CENTRAL OFFICE,
UNION BANK BHAVAN, 239,VIDHAN BHAVAN MARG, MUMBAI 400 021.
4. CHIEF MANAGER
ZONAL VIGILANCE CELL, UNION BANK OF INDIA,,
(NOW AT CENTRAL OFFICE UNION BANK BHAVAN, 239,
VIDHAN BHAVAN MARG MUMBAI 400 021.)
5. SENIOR MANAGER
HUMAN RESOURCES MANAGEMENT DIVISION,
REGIONAL OFFICE, UNION BANK OF INDIA, M.G.ROAD,
ERNAKULAM KOCHI 682 035.
ALL BY ADV. SRI.A.S.P.KURUP, SC, UBI
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 26-02-2016,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C).No. 38387/2010
APPENDIX
PETITIONER(S)' EXHIBITS
P1. COPY OF THE COMMUNICATION DTD.17.7.2008.
P2. COPY OF THE REPLY DATED 30.7.2008.
P3. COPY OF THE LETTER DTD.20.5.2008 TO R4.
P4. COPY OF THE APPRECIATION LETTER DTD.31.10.2008.
P5 COPY OF THE LETTER DTD.31.10.2008.
P6. COPY OF THE ARTICLES OF CHARGE DATED 5.2.2009.
P7. COPY OF THE REPLY DTED.21.2.2009.
P8. COPY OF THE INQUIRY REPORT DTD.8.5.2009.
P9. COPY OF THE SUBMISSION DTD.25.5.2009 BY THE PETITIONER BEFORE R2.
P10. COPY OF THE ORDER DTD.6.1.2010 OF R2.
P11. COPY OF THE APPEAL DTD.6.1.2010 TO R1.
P12. COPY OF THE LETTER DTD.23.9.2010.
RESPONDENT(S)' EXHIBITS:
NIL.
sdk+
///True copy///
P.S. to Judge
ALEXANDER THOMAS, J.
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W.P.(C).No. 38387 of 2010
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Dated this the 26th day of February, 2016
J U D G M E N T
The case projected in this Writ Petition is as follows:- That while holding the post of Senior Manager, the petitioner had retired from the service of the 1st respondent Union Bank of India on 1.11.2008, with 35 years of unblemished service. That there were no previous instances of any disciplinary action being taken against the petitioner, except on the basis of the incidents alleged in the present case. In respect of certain allegations raised against one Sri.A.P.Varghese, a Branch Manager of the respondent bank, the Chief Manager (Zonal Vigilance Cell) of the Bank had taken a statement from the petitioner as per Ext.P-3 dated 20.5.2008. On the basis of Ext.P-3 statement, the Assistant General Manager (Industrial Relations) of the Bank issued Ext.P-1 memo dated 17.7.2008 to the petitioner raising certain allegations and calling upon the petitioner to show-cause within seven days therefrom as to why appropriate disciplinary action should not be initiated W.P.(C).No.38387/10 - : 2 :-
against him for the lapses alleged therein, etc. Pursuant to Ext.P-1 memo, the petitioner had submitted Ext.P-2(2) reply dated 30.7.2008, which was forwarded by the Deputy General Manager as per Ext.P-2(1) to the disciplinary authority concerned. In Ext.P-2(1) the Deputy General Manager of the bank, after receipt of the petitioner's Ext.P-2(2) reply, has specifically recommended stating that from the explanation submitted by the petitioner that he only introduced the State Government officials concerned to Sri.A.P.Varghese, the then Branch Manager, for mobilisiing deposits for his branch with the good intention to increase the business of the branch and accordingly, it has been specifically recommended in Ext.P-2(1) by the Deputy General Manager that a lenient view may be taken in the matter. It is common ground that till the retirement of the petitioner, no charge memo/charge sheet was ever issued to the petitioner by the competent disciplinary authority in accordance with the provisions contained in the Bank's (Discipline and Appeal) Regulations, 1976. As indicated above, the petitioner duly retired from service on 1.11.2008 and Ext.P-4 certificate of appreciation was also issued by the respondent bank authorities certifying that the petitioner has served the bank for over 35 years with sincerity W.P.(C).No.38387/10 - : 3 :-
and dedication and has retired from service on 1.11.2008 and that the bank records their sincere appreciation of the petitioner's invaluable contribution to the growth and development of the bank, etc. Thereafter, the General Manager (Personnel) in his capacity as disciplinary authority has issued Ext.P-5 letter dated 31.10.2008 to the petitioner referring to the allegations in Ext.P-1 memo dated 10.7.2008 and informing him that in terms of Regulation 20(3)(iii) of the Union Bank of India Officers' Service Regulations, 1979 and the amendments thereto, the petitioner will be ceased to be in service of the bank from the date of his superannuation on 1.11.2008 and that the disciplinary proceedings will continue as if he is in service until proceedings are concluded and final order is passed in respect thereof and that the petitioner will not receive any pay or allowances after the date of superannuation and he will not be entitled for payment of retirement benefits till the disciplinary proceedings are completed and final orders are passed thereon, except his contribution to the compulsory provident fund, etc. It is thereafter, that Ext.P-6 charge sheet has been issued against the petitioner in respect of the above allegations for the first time on 5.2.2009 and the articles of the charges therein are on the basis of W.P.(C).No.38387/10 - : 4 :-
Ext.P-1 memo, whereunder it is alleged that Ext.P-2(2) explanation submitted by the petitioner is not convincing and that the fact remains that the petitioner arranged deposit of rupees five crores from the Kerala Building and Other Construction Workers' Welfare Board for Kattappana and Nagampadam branches by paying commission and his action of procuring/engaging high value deposits by paying a commission or some consideration is deplorable and not acceptable and that the above factual allegations constitute misconduct on the part of the petitioner. The petitioner thereafter submitted Ext.P-7 explanation dated 21.2.2009, wherein it is inter alia stated that the above said Sri.A.P.Varghese had approached him for deposit on the basis of the instruction of the regional head of the bank as already mentioned in Ext.P-3 dated 20.5.2008 and that he had introduced Sri.Varghese to the Charmian of the Kerala State Construction Workers' Welfare Fund Board only as part of his assigned duty in order to promote the business interests of the bank and that he has absolutely no role in the alleged transaction that has taken place between Sri.A.P.Varghese and the above said State undertaking and that he has never encouraged any bank officials for illegal gratification for deposit W.P.(C).No.38387/10 - : 5 :-
mobilisation and that Ext.P-3 letter was written by him as dictated by the Chief Manager (Zonal Vigilance Cell) and that he has informed by that officer that by writing in the manner as in Ext.P-3, it will not do any harm to the petitioner, but, at the same time, it will help Sri.A.P.Varghese and it is believing such words of the Vigilance Officer that he had given Ext.P-3 statement, etc. Thereafter, inquiry proceedings were conducted against the petitioner in respect of the above allegation and Ext.P-8(2) inquiry report dated 8.5.2009 was submitted by the Inquiry Officer, which was forwarded to the petitioner as per Ext.P-8(1) by the disciplinary authority for his submissions on the findings of the inquiry authority, etc. Pursuant thereto, the petitioner submitted Ext.P-9 explanation dated 25.5.2009, refuting the allegations and findings in the said inquiry proceedings. It is thereafter that the General Manager (Personnel), as the competent authority, has passed the impugned Ext.P-10 proceedings dated 6.1.2010, whereby it is found that the petitioner is guilty of the alleged charges and that in exercise of the powers conferred under Regulation 7 of the Union Bank of India Officer Employees' (Discipline & Appeal) Regulations, 1976 and in accordance with Regulation 48 of the Union Bank of India W.P.(C).No.38387/10 - : 6 :-
(Employees) Pension Regulation, 1995, the penalty of withdrawal of one-third pension payable to the petitioner permanently stands imposed. The petitioner submitted Ext.P-11 appeal memorandum to the Chairman and Managing Director of the Bank. The same was disposed of by the impugned Ext.P-12 proceedings dated 23.9.2010, whereby it was informed that there is no provision for preferring appeal against such order of the competent authority passed under the Employees' Pension Regulation, 1995 and that the petitioner's Ext.P-11 memorandum was placed before the Executive Director, who found that there are no reasons for justification or grounds to interfere with the impugned Ext.P-10 penalty order and the appeal stands dismissed, etc. It is in the light of these facts and circumstances that the petitioner has filed the instant Writ Petition (Civil) with the following prayers:
"i) issue a writ of certiorari or other appropriate writ order or direction to call for the records leading to Exts. P6, P10 and P12 and quash the same.
ii) issue a writ of mandamus or other appropriate writ, direction or order to the 1st and 2nd respondents to disburse the full pension payable to the petitioner with 12% interest thereon w.e.f. 1.1.2009 till the date of payment.
iii) such other orders that this Honourable Court may deem fit and proper in the circumstances of the case.
And W.P.(C).No.38387/10 - : 7 :-
iv) award the cost of this petition to the petitioner."
2. The respondent bank has resisted the pleas in the Writ Petition by filing counter affidavit dated 8.2.2012. The petitioner thereafter has filed reply affidavit dated 10.3.2015 and has filed an additional affidavit dated 20.2.2016. The respondent bank has thereafter filed an additional counter affidavit dated 24.2.2016 in the matter. Various contentions are raised by the petitioner including that the specific allegations and charges raised against the petitioner are not proved in the enquiry and that it will not come under the purview of grave misconduct as contemplated in the Pension Regulations. Further that the impugned penalty is shockingly disproportionate to the gravity of the charges and further that the mandatory provision contained in Regulation 48(1) of the Pension Regulations 1995 to the effect that the Board of Directors of the Bank should necessarily be consulted before any final orders are passed, has been blatantly violated and that no such consultation whatsoever has been done with the Board, before the infliction of the impugned penalty as per Ext.P-10. It is also contended that even going by the nature of the allegations raised against the petitioner, the event in respect of the allegations has W.P.(C).No.38387/10 - : 8 :-
taken place at a point of time, which is more than four years prior to the date of institution of the charge sheet as per Ext.P-6 dated 5.2.2009 and that therefore there is grave and flagrant violation of the mandatory provision contained in Regulation 48 (2) of the Pension Regulation, 1995, which clearly stipulates that no departmental proceedings, if not instituted while the employee was in service, shall be instituted in respect of an event, which took place more than four years before such institution, etc. Accordingly, it is contended that the impugned penalty proceedings are clearly ultra vires and illegal.
3. Heard Sri.B.Raghunathan, learned counsel appearing for the petitioner and Sri.A.S.P.Kurup, learned Standing Counsel for the Union Bank of India appearing for the respondents.
4. The specific allegation raised against the petitioner in Ext.P-6 charge sheet is that he had arranged deposit of Rs. 5 crores from Kerala Building & Other Construction Workers' Welfare Board for the Kattappana and Nagampadam branches of the respondent bank, by paying commission and that "his action of procuring/ engaging high value deposits by paying commission or some other considerations is deeply deplorable and not acceptable" and that W.P.(C).No.38387/10 - : 9 :-
this allegation would constitute serious misconduct on the part of the petitioner. It is also alleged in para 2 of Ext.P-1 as follows:
"Shri Raghudharan arranged deposit of Rs.5.00 crores from Kerala Building and other Construction Workers Welfare Board, Thiruvananthapuram, Rs. 4.00 crores for Kattapana branch and Rs. 1.00 crore for Nagampadam branch for 3 years on payment of commission to the Labour welfare Board for procuring term deposits and arranged for delivery through Shri C.P.Augustine, Sub-staff of Kattapana branch. Sri.Augustine brought the cheques amounting to Rs. 4.00 crores from the said welfare Board, which were placed in term deposits at Kattapana branch. The commission amount of 1% was paid from the money raised by means of improper transactions made by Shri A.P.Varghese, then Branch Manager, Kattapana branch."
5. In Ext.P-3 letter dated 20.5.2008 submitted by the petitioner before the 4th respondent Chief Manager (Zonal Vigilance Cell), the petitioner has submitted that the aforestated Sri.A.P.Varghese, the then Branch Manager of the Kattappana Branch, had informed the petitioner that the then Regional Head of the Bank at Trivandrum had asked Sri.A.P.Varghese to approach the petitioner for deposit as there was no growth in the Kattappana branch and that the petitioner inquired with the few departments of the State Government and came to know that the Construction Workers' Labour Welfare Board had surplus funds and they had demanded one per cent commission for placing three year deposit and that he had only conveyed this information to Sri.Varghese and that Sri.A.P.Varghese had arranged money and sent it through the W.P.(C).No.38387/10 - : 10 :-
sub-staff of the branch on three/four occasions and that the money was handed over to the Chairman of the abovesaid State undertaking and that when the cheques were ready, the sub-staff of the branch collected the cheques directly from the Board's office and that Sri.Varghese had directly contacted the Chairman of the State undertaking and obtained deposits and that he had, in this way, mobilised Rs. 5 crores. In para 2 of Ext.P-2(2) dated 30.7.2008 the petitioner has stated that he had introduced the aforementioned Sri.A.P.Varghese, Branch Manager, to the Chairman of the above said State undertaking situated at Trivandrum for the purpose of getting some deposits for the Kattappana branch of the Union Bank and that Sri.A.P.Varghese was directly contacting the said Chairman and that what transferred between them was not known to him, etc. From Pages 6 and 7 of Ext.P-8 inquiry report it is seen that MW-1 [Chief Manager (Zonal Vigilance Cell), who had taken Ext.P-3 statement] has deposed before the Inquiry Officer about the role of one Sri.C.P.Augustine in meeting Sri.Raghudharan, and that thereafter he had gone to the office of the above said State undertaking for receiving the cheques from them for the deposit purpose. Sri.C.P.Augustine is the person, who is said to have been W.P.(C).No.38387/10 - : 11 :-
deputed by Sri.A.P.Varghese, the Branch Manager, to get the deposits from the office of the State undertaking and it is stated that Sri.C.P.Augustine had informed MW-1 that he had met the petitioner in his office at Trivandrum, before Sri.C.P.Augustine had gone to the office of the State undertaking. It is also stated in Ext.P-8 that the petitioner had admitted about his role in Ext.P-3 and Ext.P-2(2) and that he had introduced Sri.A.P.Varghese to the Chairman of the State undertaking. It is an undisputed fact of the matter that Sri.C.P.Augustine, the sub-staff of the Kattappana branch has never been examined in the enquiry proceedings and not even his statement has been produced and marked in the inquiry proceedings. Therefore, the abovesaid version projected by MW-1 in his deposition is on the basis of hearsay evidence that he is said to have gathered this from Sri.C.P.Augustine. On this basis, it is further stated in Ext.P-8 that Sri.C.P.Augustine, sub-staff of the Kattappana branch, used to hand over envelopes containing currency notes to the Chairman/officials of the above said State undertaking after meeting the petitioner at Trivandrum. It is thereafter stated in Ext.P-8 that it is on this basis that Sri.A.P.Varghese, the Branch Manager, could collect deposits on W.P.(C).No.38387/10 - : 12 :-
various occasions coming to Rs. 5 crores from the above said State undertaking. It is stated in Ext.P-8 that the petitioner became a conduit between the Kattappana Branch of the respondent bank and the aforesaid State undertaking in paying illegal commission/ gratification, which amounts acts unbecoming of a bank officer.
6. The main thrust of the findings in Ext.P-8 is on the basis of the admissions made by the petitioner in Ext.P-3 and Ext.P-2(2) and on the basis of the hearsay evidence said to have been collected by MW-1 from one Sri.C.P.Augustine. Though strict rules of evidence flowing from the Indian Evidence Act as applicable to civil and criminal proceedings may not be strictly importable in departmental proceedings, the fact remains that not even a statement of Sri.C.P.Augustine has been produced and marked before the Inquiry Officer. During the course of the submissions it has been pointed out by the respondent bank that disciplinary proceedings were separately initiated against Sri.A.P.Varghese and that dismissal order was imposed on him, in respect of the allegations connected with raising of deposits from the abovesaid State undertaking and also in respect of certain other allegations as well. But the indisputable fact of the matter in the present case is W.P.(C).No.38387/10 - : 13 :-
that not even any statements of even Sri.A.P.Varghese, which may have been available in the departmental proceedings as against him, has been produced or marked in the present inquiry proceedings. Not even any records or documents, which were available in the departmental proceedings as against Sri.A,P.Varghese, has been produced and marked in the present inquiry proceedings. Therefore, what remains is essentially the hearsay evidence said to have been collected by MW-1 from Sri.C.P.Augustine, the sub staff of the branch, as well as the admissions made by the petitioner in Ext.P-3 and Ext.P-2(2). From a prima facie examination of these materials, what emerges is that MW-1 states that hearsay evidence has been collected from Sri.C.P.Augustine that he had met the petitioner in his Thiruvananthapuram office before he had approached the Chairman/officials concerned of the above said State undertaking for getting deposits and further that Sri.C.P.Augustine used to hand over envelopes containing currency to the officials concerned of the above said State undertaking after the aforestated meeting with the petitioner. Even taking this evidence as it is, it cannot be said that there is necessary and sufficient evidence based on preponderance of probability that there W.P.(C).No.38387/10 - : 14 :-
was any minimal concrete act on the part of the petitioner in facilitating payment of money to the officials concerned/Chairman of the above said State undertaking or that he has aided and abetted Sri.A.P.Varghese in payment of the above said commission to the said State undertaking officials. What is clear from these materials, especially Ext.P-3 and Ext.P-2(2), is that the petitioner was asked by the Regional Head of the respondent bank to inform and advise Sri.A.P.Varghese, the then Branch Manager, as to how the latter could get more deposits in his Kattappana branch and that based on this request made by the Regional Head of the Bank, the petitioner by virtue of his contacts during his posting in Thiruvananthapuram had enquired with few departments of the State Government and had come to know that the above said State undertaking has surplus funds and that they also demanded one per cent commission for placing three year deposits with the bank and that he has conveyed this information to Sri.A.P.Varghese, This was the initial part of the incident. From Exts.P-3 and P-2(2) it is also clear that he had come to know that Sri.A.P.Varghese had arranged money and sent it through the sub-staff of the branch on three/four occasions and that he has thus come to know that the money was W.P.(C).No.38387/10 - : 15 :-
handed over to the Chairman of the Board. Further it is clear from Ext.P-2(2) that later the petitioner had also introduced Sri.A.P.Varghese, to the Chairman of the said State undertaking. This appears to be the second part of the transaction as regards the role played by the petitioner as disclosed from these materials and that thereafter, Sri.A.P.Varghese, had directly contacted the Chairman of the said State undertaking and had obtained deposits and that it is in this way he had mobilised the above deposits, etc.
7. Prima facie, this Court is of the opinion that these materials by itself will not constitute the minimal necessary and sufficient evidence based on preponderance of probability that the petitioner had actually done any overt act other than conveying the above said information and the act of introducing the Chairman of the undertaking to Sri.A.P.Varghese at the initial time, so as to aid and abet Sri.A.P.Varghese in getting deposits by paying commission amount as alleged, etc. But certainly it could be said that the petitioner after his initial role of conveying the information and introducing the Chairman of the said undertaking to Sri.A.P.Varghese, was certainly in the know of what was happening as between Sri.A.P.Varghese and his subordinate officials on the one W.P.(C).No.38387/10 - : 16 :-
hand and the office of the State undertaking. True that the petitioner has admitted that it was he who conveyed the information to Sri.A.P.Varghese that deposits could be obtained from the abovesaid State undertaking, but that they are demanding one per cent commission for the same. True that the petitioner has also introduced Sri.A.P.Varghese to the Chairman of the State undertaking. Even going by Exts.P-3 and P-2(2) on which the respondent bank is placing strong reliance, it can be seen that the clear version projected therein is that the petitioner had done this only on the request of the Regional Head of the respondent bank that he should give necessary information and advice to Sri.A.P.Varghese regarding the possibility of mobilising deposits from State undertaking at Thiruvananthapuram. The information conveyed by him was certainly unethical. To be having knowledge of what was going on between Sri.A.P.Varghese and the State undertaking also cannot be brushed aside as being in the role of an innocent bystander, as certainly those acts cannot be said to be actions expected from an officer of a public sector bank, like the respondent bank. Since the other crucial relevant materials that could have been easily available from the departmental proceedings W.P.(C).No.38387/10 - : 17 :-
against Sri.A.P.Varghese have not been adduced in this case and since not even statements of either Sri.A.P.Varghese or Sri.C.P.Augustine have been produced and marked in this case, prima facie it cannot be said that the allegation raised in Ext.P-6 that "the petitioner had arranged deposit of Rs. 5 crores from Kerala Building and Other Construction Workers' Welfare Board for Kattappana and Nagampadam by paying commission, etc." stands proved. The specific case of the petitioner in Ext.P-7 is that during his tenure at Regional Office, Trivandrum, he was specifically assigned the duty of mobilising Government deposits by the then Regional Head and it is in this context, Sri.A.P.Varghese was directed to seek his advice in this matter. The Deputy General Manager has specifically recommended in Ext.P-2 to take a lenient view in the matter. But as indicated hereinabove, though on the basis of the specific allegations and charges may not have been proved in the inquiry proceedings, still certain other charges for such misconduct could be said to have been established based on the materials available in the inquiry proceedings. However, this Court is not inclined to make any final pronouncement on this issue, in the light of view that is proposed to be taken for disposal of this case.
8. The Apex Court in the cases as in UCO Bank v. Rajinder Lal Capoor, (2007) 6 SCC 694 and UCO Bank v. Rajinder Lal Capoor, (2008) W.P.(C).No.38387/10 - : 18 :-
5 SCC 257, has considered the scope and applicability of the Regulations of UCO Bank, which are pari materia to the Regulations of the respondent bank, in a case involving disciplinary action taken against an employee who had retired from service. The relevant provisions of the UCO Bank Officer Employees (Discipline & Appeal) Regulations, 1976 and the UCO Bank Officer Employees Service Regulations, 1979, and the Pension Regulations are almost pari materia to those provided by UBI Officer Employees (Discipline & Appeal) Regulations, 1976, UBI Officers Service Regulations, 1979 and the Pension Regulations. In the above said cases, the Apex Court dealt with a matter where the delinquent officer concerned had retired from service of the UCO bank on 1.11.1996 and it was after about two years thereafter that a charge sheet was issued to him on 13.11.1998 and on conclusion of inquiry, the penalty of removal was imposed on him. The learned Single Judge of the High Court considered the penalty as shockingly disproportionate and therefore converted the same into compulsory retirement. The appeal to the Division Bench of the High Court was also dismissed. The UCO bank preferred the appeal before the Apex Court and the main contention of the appellant bank was that it was not proper for the court to interfere with the departmental proceedings. However, the Apex Court found that the most important question that should W.P.(C).No.38387/10 - : 19 :-
have been considered in that case was as to whether the penalty of removal from service could be imposed on an employee who had retired in superannuation and to whom charge sheet was issued only after his retirement. Regulation 20 deals with termination of service as provided in the Banks Officers Service Regulation, 1979, which provides as follows:
"Regulation 20. TERMINATION OF SERVICE :
(1) (a) Subject to sub regulation 3 of Regulation 16 where the Bank is satisfied that the performance of an officer is unsatisfactory or inadequate or there is a bonafide suspicion about his integrity or his retention in the Bank's service would be prejudicial to the interest of the Bank, and where it is not possible or expedient to proceed against him as per the disciplinary procedure, the bank may terminate his services on giving him three months' notice or emoluments in lieu thereof in accordance with the guidelines issued by the Government from time to time.
(b) Order of termination under this sub regulation shall not be made unless such officer has been given a reasonable opportunity of making a representation to the Bank against the proposed order.
(c) The decision to terminate the services of an officer employee under subregulation (a) above will be taken only by the Chairman & Managing Director.
(d) The officer employee shall be entitled to appeal against any order passed under sub-regulation (a) above by preferring an appeal within 15 days to the Board of Directors of the Bank. If the appeal is allowed, the order under sub-regulation (a) shall stand cancelled.
(e) Where an officer employee whose services have been terminated and who has been paid an amount of three months' emoluments in lieu of notice and on appeal his termination is cancelled, the amount paid to him in lieu of notice shall be adjusted against the salary that he would have earned, had his services not been terminated and he shall continue in the Bank's employment on same terms and conditions as if the order of termination had not been passed at all.
(f) An officer employee whose services are terminated under sub-
W.P.(C).No.38387/10 - : 20 :-
regulation (a) above shall be paid Gratuity, Provident Fund including employer's contribution and all other dues that may be admissible to him as per rules notwithstanding the years of service rendered.
(g) Nothing contained hereinabove will affect the Bank's right to retire an officer employee under Regulation 19(1). (2) An officer shall not leave or discontinue his service in the Bank without first giving a notice in writing of his intention to leave or discontinue his service or resign. The period of notice required shall be 3 months and shall be submitted to the Competent Authority as prescribed in these regulations.
Provided further that the Competent Authority may reduce the period of three months or remit the requirement of notice. (3) (i) An Officer against whom disciplinary proceedings are pending shall not leave/discontinue or resign from his service in the Bank without the prior approval in writing of Competent Authority and any notice or resignation given by such an Officer before or during the disciplinary proceedings shall not take effect unless it is accepted by the Competent Authority.
(ii) Disciplinary proceedings shall be deemed to be pending against any employee for the purpose of this regulation if he has been placed under suspension or any notice has been issued to him to show cause why disciplinary proceedings shall not be instituted against him and will be deemed to be pending until final orders are passed by the Competent Authority.
(iii) The Officer against whom disciplinary proceedings have been initiated will cease to be in service on the date of superannuation but the disciplinary proceedings will continue as if he was in service until the proceedings are concluded and final order is passed in respect thereof. The concerned Officer will not receive any pay and/or allowance, after the date of superannuation. He will also not be entitled for the payment of retirement benefits till the proceedings are completed and final order is passed thereon except his own contribution to CPF."
9. The Apex Court noted the Regulations contained in Regulation 20(3)(iii) of the 1979 Regulations, which created a legal W.P.(C).No.38387/10 - : 21 :-
fiction that an employee against whom disciplinary proceedings were initiated while he was in service, will be deemed to have been continued in service for the purpose those proceedings, even though if he actually ceases to be in service after his retirement on superannuation. The Apex Court considered whether this legal fiction could be applied in the case of the employee concerned against whom no charge sheet was issued while he was in service and where charge sheet was issued to him only after his retirement. The Supreme Court held in para 19 of the ruling reported in (2007) 6 SCC 694, that a bare perusal of the aforestated Regulation 20(3)
(iii) of the 1979 Regulations, would clearly show that by reason thereof a legal fiction has been created and the principle is that the legal fiction must be given full effect, but it is equally well settled that the scope and ambit of a legal fiction should be confined to the object and purport for which the same has been created.
Accordingly, it was held in para 21 of the said ruling in (2007)6 SCC 694, that Regulation 20(3)(iii) of 1979 Regulations could be invoked only when the disciplinary proceedings had clearly been initiated prior to the employee ceasing to be in service. That the terminologies used in that Regulation are of seminal importance and W.P.(C).No.38387/10 - : 22 :-
only when disciplinary proceedings have been initiated against an officer of the bank, despite his attaining the age of superannuation, can the disciplinary proceedings be allowed on the basis of the legal fiction created thereunder, that is continued, "as if he was in service". Thus only when valid departmental proceedings are initiated, can the legal fiction be raised in terms of the said provision in Regulation 20(3)(iii) so as to hold that the delinquent officer would be deemed to be in service although he has reached his age of superannuation. It is trite law that the departmental proceedings are not initiated merely by the issuance of a show cause notice and it is initiated only when a charge sheet is issued. On the further aspects of this matter, their Lordships of the Supreme Court referred to the legal principles laid down in the earlier decisions as in Union of India v. K.V.Janakiraman, reported in (1991) 4 SCC 109 = AIR 1991 SC 2010, Coal India Ltd. v. Saroj Kumar Mishra reported in (2007) 9 SCC 625. Accordingly, the Apex Court held therein that it is the date of application of mind on the allegations levelled against an officer by the competent authority as a result whereof a charge sheet is issued would be the date on which the disciplinary proceedings are said to have been initiated W.P.(C).No.38387/10 - : 23 :-
and not prior thereto and pendency of a preliminary enquiry, therefore, by itself cannot be a ground for invoking Clause 20(3)(iii) of the 1997 Regulations. Accordingly, the Apex Court held that since the charge sheet was not issued to the incumbent prior to his retirement, no valid proceedings could have been initiated or conducted against him on the basis of 1976 Regulations so as to impose punishment of termination from service. UCO Bank preferred a review petition to impugn the judgment in UCO Bank and anr. v. Rajinder Lal Capoor reported in (2007) 6 SCC 694. The Apex Court considered the review petition and dismissed the same as per the judgment in UCO Bank and anr. v. Rajinder Lal Capoor reported in (2008) 5 SCC 257. In the ruling UCO Bank and anr. v. Rajinder Lal Capoor reported in (2008) 5 SCC 257, the Apex Court held that Regulation 20(3)(ii) of the 1979 Regulations is of limited scope and its purpose is to restrain an employee from leaving service without prior approval of the competent authority and that Regulations 20(3)(ii) and (iii) do not create an enabling provision for disciplinary proceedings, for which the relevant provisions are UCO Bank Officer Employees' (Discipline and Appeal) Regulations, 1976. The Apex Court further held that the scope of applicability of 1976 W.P.(C).No.38387/10 - : 24 :-
Regulations and 1979 Regulations is different and fiction of deemed pendency of disciplinary proceedings created by Regulation 20(3)(ii) of 1979 Regulations was for a different purpose and could not be imported in the 1976 Regulations. It was further held in paras 16 & 19 thereof that Regulation 20(3)(iii) is an independent provision and it provides for continuation of disciplinary proceedings and such disciplinary proceedings for the purpose of applicability of sub-
regulation (3) of Regulation 20 must have been initiated in terms of 1976 Regulations and that there is distinction between the terminologies "proceedings pending" and "proceedings initiated" as envisaged in Regulation 20(3)(ii) & (iii) of the 1979 Regulations and that Regulation 20(3)(ii) defines what would be pending which is only for the purpose of attracting clause (i) of Regulations 20(3). It was further held in paras 18 and 20 of the said ruling in UCO Bank and anr. v. Rajinder Lal Capoor reported in (2008) 5 SCC 257 that disciplinary proceedings are initiated in terms of the 1976 Regulations, which are applicable only in a case where a proceeding is initiated for the purpose of taking disciplinary action against a delinquent officer for the purpose of imposing a punishment on him and disciplinary proceedings, thus, are initiated only in terms of W.P.(C).No.38387/10 - : 25 :-
1976 Regulations and not in terms of 1979 Regulations. The 1979 Regulations would be attracted when no disciplinary proceedings are possible to be initiated. The 1976 Regulations, however, on the other hand, would be attracted when the disciplinary proceedings have been initiated and both operate in separate fields and there is no nexus between Regulations 20(1) and 20(2) of the 1979 Regulations and the 1976 Regulations. It was held in para 20 thereof that 1976 Regulations provide for the mode and manner in which disciplinary proceedings are initiated and it expressly provides for service of charge sheet which is a necessary ingredient for initiation of disciplinary proceedings and a preliminary enquiry is not contemplated under the 1976 Regulations and if such an enquiry is held, the same is only for the purpose of arriving at a satisfaction on the part of disciplinary authority to initiate a proceeding and not for any other purpose and that if it is found that a disciplinary proceeding can be and should be initiated, then recourse to the 1976 Regulations would have to be taken, if not, the 1979 Regulations may be resorted to if the conditions precedent therefor are satisfied. It is only with a view to putting an embargo on the officer to leave his job, Clause (ii) of sub-regulation (3) of W.P.(C).No.38387/10 - : 26 :-
Regulation 20 of the 1979 Regulations has been made and its scope is very limited. It was clearly held in para 22 thereof that when a proceeding is initiated for the purpose of taking any disciplinary action on the ground of any misconduct which might have been committed by the officer concerned, the procedures laid down in the 1976 Regulations are required to be resorted to. That 1979 Regulations would be attracted only for the purpose of termination of service had the intention of the Regulation making authority been that legal fiction created under Clause (ii) of Regulation 20(3) would cover both Clauses (i) and (iii), the same should have been placed only after Clause (iii). In such an event, Clause (ii) of Regulation 20 (3) should have been differently worded and some non-obstinate clause would have been provided for making such exception under 1976 Regulations. Accordingly, it was held that the view earlier taken by the Apex Court in the main judgment of the matter reported in (2007) 6 SCC 694 does not deserve any review and that so long as the charge sheet is not issued to the delinquent employee concerned before the date of his retirement, further proceedings could not be continued under the 1976 Regulations so as to impose on the delinquent punishment of termination/ W.P.(C).No.38387/10 - : 27 :-
dismissal/removal, etc., from service. However, it is to be noted that the Apex Court has clearly observed in para 22 of the ruling reported in (2007) 6 SCC 694 that respondent-officer therein having been allowed to superannuate, only a proceeding, inter alia, for withholding of his pension under the Pension Regulations could have been initiated against the respondent and that Discipline and Appeal Regulations were, thus not attracted, etc. The Regulations for the UCO Bank and Union Bank are identical and therefore the legal principles adumbrated in the case UCO Bank and anr. v. Rajinder Lal Capoor reported in (2007) 6 SCC 694 and UCO Bank and anr. v. Rajinder Lal Capoor (2008) 5 SCC 527 are applicable as far as the exercise of the powers under the UBI Regulations also are concerned.
10. It is clearly stated in page 3 of impugned Ext.P-10 penalty proceedings that the said penalty order has been passed in exercise of the enabling powers under Regulation 7 of the UBI Officer Employees' (Discipline and Appeal) Regulations, 1976, and in accordance with Regulation 48 of the UBI (Employees') Pension Regulations 1995. Though the respondent-Bank has also clearly admitted in para 8 of the counter affidavit dated 8.2.2012 filed in W.P.(C).No.38387/10 - : 28 :-
this case that the impugned Ext.P-10 proceedings have been passed by virtue of the powers conferred under Regulation 48 of the UBI (Employees') Pension Regulation Act, 1995, the respondent-Bank has now filed an additional counter affidavit dated 24.2.2016, wherein it is clearly contended that the Regulation 48 was wrongly quoted by the respondent-Bank and that the applicable provision in the instant case is Regulations 43 and 45 of the UBI (Employees') Pension Regulations 1995. On this basis, it is contended by the respondent-bank that the mandatory requirement of consultation with the Board and the period of limitation stipulated in Regulation 48 are conspicuously absent in Regulations 43 and 45 and that therefore the contentions pressed by the petitioner on those aspects are bereft of any merit. On the other hand, the learned counsel for the petitioner would urge strongly that the Regulation that is aptly applicable in the instant case is the one available at Regulation 48 of the Pension Regulations and that since the mandatory provisions contained in that Regulation have been violated, the impugned penalty proceedings are clearly ultra vires and illegal. For examining the rival contentions in this regard it would be profitable to make a reference to Regulations 43 to 45 and 48 of the UBI W.P.(C).No.38387/10 - : 29 :-
(Employees') Pension Regulations, 1995, which provides as follows:
"Regulation 43. Withholding or withdrawal of pension:- The Competent Authority may, by order in writing, withhold or withdraw a pension or a part thereof, whether permanently or for a specified period, if the pensioner is convicted of a serious crime or criminal breach of trust or forgery or acting fraudulently or is found guilty of grave misconduct:
Provided that where a part of pension is withheld or withdrawn, the amount of such pension shall not be reduced below the minimum pension per mensem payable under these regulations.
44. Conviction by court:- Where a pensioner is convicted of a serious crime by a Court of Law, action shall be taken in the light of the judgement of the court relating to such conviction.
45. Pensioner guilty of grave misconduct:- In a case not falling under regulation 44 if the Competent Authority considers that the pensioner is prima facie guilty (sic) grave misconduct, it shall, before passing an order, follow the procedure specified in Union Bank of India Officer Employees' (Discipline and Appeal) Regulations, 1976 or in Settlement as the case may be.
xxx xxx xxx
48. Recovery of Pecuniary loss caused to the Bank:- (1) The Competent Authority may withhold or withdraw a pension or a part thereof, whether permanently or for a specified period, and order recovery from pension of the whole or part of any pecuniary loss caused to the bank if in any departmental or judicial proceedings the pensioner is found guilty of grave misconduct or negligence or criminal breach of trust or forgery or for acts done fraudulently during the period of his service;
Provided that the Board shall be consulted before any final orders are passed;
Provided further that departmental proceedings, if instituted while the employee was in service, shall, after the retirement of the employee, be deemed to be proceedings under these Regulations and shall be continued and concluded by the authority by which they were commenced in the same manner as if the employee had continued in service;
(2) No departmental proceedings, if not instituted while the employee was in service, shall be instituted in respect of an event which took place more than four years before such institution:
W.P.(C).No.38387/10 - : 30 :-
Provided that withdisciplinary proceedings so instituteddisciplinary the shall be in accordance the procedure applicable to proceedings in relation to the employee during the period of his service.
(3) Where the Competent Authority orders recovery of pecuniary loss from the pension, the recovery shall not ordinarily be made at a rate exceeding one-third of the pension admissible on the date of retirement of the employee;
Provided that where a part of pension is withheld or withdrawn, the amount of pension drawn by a pensioner shall not be less than the minimum pension payable under these regulations." In this regard, it is also contended by respondent-bank that the title/heading of Regulation 48 is relating to recovery of pecuniary loss caused to the Bank and that thus the provisions contained in Regulation 48 can be invoked only in a case where there are allegations of pecuniary loss by the delinquent employee to the bank and that in the instant case the respondent-Bank does not have a case that the petitioner had caused pecuniary loss to the bank and therefore in the light of that aspect, Regulation 48 is not applicable in the present case even though it has been consistently averred in the impugned proceedings and in the counter affidavit initially filed by the Bank. Therefore, it is urged by the respondents that Regulations 43 & 45, which deal with withholding or withdrawal of pension where the pensioner is guilty of grave misconduct, would be applicable wherein the mandatory provisions akin to those W.P.(C).No.38387/10 - : 31 :-
prescribed in proviso to Regulations 48(1) and 48(2) are conspicuously absent, etc.
11. Before examining this aspect of the matter, it would be profitable to refer to the basic legal principles laid down by the Apex Court in the matter of proprietary rights of pensioner in the matter of pension. The Apex Court in cases as in Deoki Nandan Prasad v. State of Bihar and others reported in (1971) 2 SCC 330; State of Punjab and another v. Iqbal Singh reported in (1976) 2 SCC 1 and State of Jharkhand and others v. Jitendra Kumar Srivastava and anr. reported in (2013) 12 SCC 210 has laid down the legal principles with respect to matters regulating pensionary rights. In Deoki Nandan Prasad's case (supra) reported in (1971) 2 SCC 330, the Constitution Bench of the Apex Court held in paras 29-35 thereof that the right to receive pensionary or retiral benefits by a Government servant is right to property so as to attract the then existing provisions of Articles 19(1)(f) and 31(1) of the Constitution of India and that the State have no power to withhold the same merely by an executive order. In the case State of West Bengal v. Haresh C.Banerjee and Ors. reported in (2006) 7 SCC 651, the Apex Court held that even after the repeal of Articles 19(1)(f) W.P.(C).No.38387/10 - : 32 :-
and 31(1) of the Constitution as per the 44th Constitutional Amendment Act. 1978, with effect from 20.6.1979, though the right to property is no longer a fundamental right in Part III of the Constitution, but it still is a constitutional right as provided in Article 300A of the Constitution of India and the right to receive retiral is to be treated as right to property. After scanning the case laws in this regard, the Apex Court in the case State of Jharkhand and others v. Jitendra Kumar Srivastava and anr. reported in (2013)
12 SCC 210 has held that the right to receive retiral and pensionary benefits is right to property as envisaged in Article 300A of the Constitution of India, and a retired Government servant cannot be deprived of this benefit without the authority of law, since Article 300A of the Constitution envisages that persons are not to be deprived of property, save by authority of law and that no person shall be deprived of his property save by the authority of law and that attempt by the State to take away part or full of pension or gratuity or even leave encashment, without any statutory provision and under the umbrage of administrative instructions cannot be countenanced, as executive instructions are not having statutory character and therefore cannot be termed as 'law' within the W.P.(C).No.38387/10 - : 33 :-
meaning of Article 300A. On this basis, the Apex Court held that pursuant to administrative circular impugned therein, which is not having the force of law, the State cannot withhold even part of pension or gratuity. Further, the Supreme Court in para 20 of the celebrated case D.S.Nakara and ors. v. Union of India reported in (1983) 1 SCC 305, has held that the antiquated notion of retiral or pensionary benefits being a bounty or a gratituous payment depending upon the sweet will or grace of the employer, not claimable as a right and, therefore, no enforceable right to such benefits, has been swept under the carpet by the decision of the Constitution Bench of the Apex Court in the case Deoki Nandan Prasad's case (supra) reported in (1971) 2 SCC 330 and by the subsequent rulings of the Apex Court as in the case State of Punjab and another v. Iqbal Singh reported in (1976) 2 SCC 1. In the light of these legal principles, a Division Bench of this Court in the case Kerala State Electricity Board, Tvm and another v. K.Kesavan reported in 2014 (3) KLJ 147 = 2014 (3) KHC 167(DB), has held that the right to pensionary benefits can be deprived or forfeited or withheld only on the basis of a valid statutory prescription, etc. It is also by now well established by the expanded jurisprudential view W.P.(C).No.38387/10 - : 34 :-
taken in cases as in Maneka Gandhi v. Union of India reported in (1978) 1 SCC 248 that the right to livelihood contained in Article 21 of the Constitution of India has a broad and expanded meaning and that the right to livelihood can be deprived only on the basis of a procedure prescribed by law, which is just, fair and reasonable.
Therefore, this Court has no hesitation to hold that even if there are statutory provisions envisaging withholding or withdrawal of pension by taking recourse to proceedings even after retirement of an employee, it should be done only on the basis of a procedure which is just, fair and reasonable. If no such procedure is explicitly envisaged in such enabling statutory provision, then a Constitutional Court is obliged to interpret the same in a manner so as to ensure that a just, fair and reasonable procedure is to be read as implicit and inbuilt in the exercise of such statutory power authorising deprivation of the Constitutional right to property.
12. Regulation 43 deals with the withholding or withdrawal of pension. It clearly provides that the competent authorities may withhold or withdraw pension or a part thereof, whether permanently or for a specified period, if the pensioner is convicted of a serious crime or criminal breach of trust or forgery or acting W.P.(C).No.38387/10 - : 35 :-
fraudulently or is found guilty of grave misconduct, etc. Therefore, where the pensioner suffers conviction by a criminal court for a serious crime of criminal breach of trust or criminal forgery or acting fraudulently, then Regulation 44 enables the competent authority to take action in the light of the judgment of the criminal court relating to such conviction. So the contingencies of conviction by a criminal court envisaged in Regulation 43 in respect of a serious crime of criminal breach of trust or forgery or acting fraudulently, are to be dealt with in the manner stipulated in Regulation 44, whereby the competent authority is authorised to take action to pass appropriate orders in the matter of withdrawal or withholding of pension in the light of judgment and conviction rendered by the criminal court of law as envisaged in Regulation 44. However, whether the last limb of Regulation 44 dealing with pensioner being found guilty of grave misconduct is in relation to finding of guilt rendered by a criminal court of law or any other proceedings other than the criminal proceedings is not very clear from a mere reading of Regulation 43. Where a finding has been rendered by a competent criminal court, whereby the delinquent employee concerned is found guilty of grave misconduct, then W.P.(C).No.38387/10 - : 36 :-
certainly the competent authority could take further action for withdrawal or withholding of pension in the light of such judgment of the criminal court relating to such findings of grave misconduct. For instance, Sec.13 of the Prevention of Corruption Act, 1988, deals with criminal misconduct by a public servant. So, if there is any finding that the bank officer is guilty of criminal misconduct as envisaged in Sec.13 of the PC Act by a competent criminal court regarding commission of criminal misconduct, then certainly resort to Regulation 44 is permissible. Regulation 45 deals with the situation of pensioner guilty of grave misconduct, and it stipulates that in a case not falling under Regulation 44, if the competent authority considers that the pensioner is prima facie found guilty of grave misconduct, it shall, before passing an order, follow the procedure specified in UBI Officer Employees' (Discipline and Appeal) Regulations, 1976, or for the settlement, as the case may be. Since Regulation 45 explicitly speaks that it is applicable only in a case falling under Regulation 44, it clearly throws light to the content of Regulation 43 that the last limb of Regulation 43 which envisages the pensioner being found guilty of grave misconduct could also be in relation to findings not only by a criminal court of W.P.(C).No.38387/10 - : 37 :-
law but also as may be revealed prima facie to the competent authority of the Bank, through a process, other than by a Criminal Court. So, in a situation, where the contingency of the competent authority's satisfaction that the pensioner is prima facie found guilty of grave misconduct is the one which does not fall under the ambit of Regulation 44, i.e., that such aspects are not based on the findings of any criminal court of law, then it is those situations that are envisaged in Regulation 45.
13. Though the expressions, "serious crime", "grave misconduct", "fraudulently", "criminal breach of trust", and "forgery" appearing in Regulation 43 are not defined therein, those words are given specific definitions in the Explanation under Regulation 46. Regulation 46, including its Explanation reads as follows:
"Regulation 46. Provisional Pension - (1) An employee who has retired on attaining the age of superannuation or otherwise and against whom any departmental or judicial proceedings are instituted or where departmental proceedings are continued, a provisional pension, equal to the maximum pension which would have been admissible to him, would be allowed subject to adjustment against final retirement benefits sanctioned to him, upon conclusion of the proceedings but no recovery shall be made where the pension finally sanctioned is less than the provisional pension or the pension is reduced or withheld, etc., either permanently or for a specified period.
(2) In such cases the gratuity shall not be paid such an employee until the conclusion of the proceedings against him. The gratuity shall be paid to him on conclusion of the 40 proceedings subject to the decision of the proceedings. Any recoveries to be made from an employee shall be adjusted against the amount of gratuity payable.
W.P.(C).No.38387/10 - : 38 :-
"Explanation - In this chapter -
(a) The expression `serious crime' includes a crime involving an
offence under the official Secrets Act ,1923 (19 of 1923);
(b) the expression `grave misconduct' includes the communication or disclosure of any secret official code or password or any sketch, plan, model, article, note, document or information, such as is mentioned in section 5 of the Official Secrets Act, 1923 (19 of 1923) which was obtained while holding office in the bank so as to prejudicially affect the interest of the general public or the security of the State;
(c) the expression `fraudulently' shall have the meaning assigned to it under section 25 of the Indian Penal Code, 1860 (45 of 1860);
(d) the expression `criminal breach of trust' shall have the meaning assigned to it under section 405 of the Indian Penal Code,1860 (45 of 1860).
(e) the expression `forgery' shall have the meaning assigned to it under section 463 of the Indian Penal Code,1860 (45 of 1860)"
Therefore, the expressions "serious crime", "fraudulently", "criminal breach of trust", "forgery" etc. appearing in Regulation 43 are in relation to criminal offences tried in competent criminal courts. The expression, "grave misconduct" is defined, as to include offences under the Official Secret Act. Therefore, if the act of the delinquent concerned involves a grave misconduct, which is a criminal offence in the Official Secret Act or in Sec.13 of the Prevention of Corruption Act, etc. and it has ended in a conviction by a criminal court of law, then in such a situation, withholding or withdrawing of pension in terms of Regulation 43 can be resorted to under W.P.(C).No.38387/10 - : 39 :-
Regulation 44 in the light of judgment of the said criminal court relating to such conviction, etc. But there could be cases of "grave misconduct", which may not be subject matter of conviction by criminal court of law and in such situation, withholding or withdrawing of pension as envisaged in Regulation 43 cannot be achieved by resort to Regulation 44 as there is no conviction by criminal court in such cases. In such a case, where the alleged act of grave misconduct attributed to the employee is one, which is not related to conviction by a criminal court of law, then the provision in Regulation 45 may apply, subject to other provisions in the said Regulations. Regulation 45 reads as follows:
"Reg.45 Pensioner guilty of grave misconduct - In a case not falling under regulation 44, if the Competent Authority considers that the pensioner is prima facie guilty (sic) grave misconduct it shall, before passing an order, follow the procedure specified in Union Bank of India Officer Employees' (Discipline & Appeal) Regulations, 1976 or in Settlement, as the case may be."
14. On this basis, it is contended by the learned Standing Counsel appearing for the respondent bank that the subject matter of the allegations raised in Ext.P-6 amounts to grave misconduct within the meaning of Regulation 45 and therefore, whether the delinquent concerned is in service or has retired from service, the bank can proceed in respect of such a delinquent for those W.P.(C).No.38387/10 - : 40 :-
allegations by merely following the procedure prescribed in the UBI Officer Employees' (Discipline & Appeal) Regulations, 1976, in the matter of conduct of detailed inquiry, which is envisaged for major penalty. But it is to be noted that construing pari materia provisions contained UCO Banks Officer Employees' (Discipline & Appeal) Regulations, 1976, the UCO Bank's (Officers') Service Regulations, 1979, etc. the Apex Court in cases as in UCO Bank v. Rajinder Lal Capoor, reported in (2007) 6 SCC 694 and UCO Bank v. Rajinder Lal Capoor, reported in (2008) 5 SCC 257, has conclusively held that so long as charge sheet in accordance with 1976 Regulations is not issued to an employee before his retirement, the provisions contained in the aforestated (Discipline & Appeal) Regulations, 1976, cannot be invoked against such a person after his retirement, even on the basis of Regulation 20(3) of the 1979 Regulations. This has been so held by the Apex Court because there are no enabling provisions in the 1976 Regulations, by which disciplinary proceedings as envisaged in the 1976 Regulations can be initiated or continued against an employee after his retirement. The jural relationship of employer and employee as between the bank and the delinquent comes to an end with the retirement of the employee W.P.(C).No.38387/10 - : 41 :-
and therefore the disciplinary proceedings in terms of the 1976 Regulations cannot be initiated against such an employee after his retirement in the absence of appropriate enabling provisions in the 1976 Regulations. However, the Apex Court made it clear that on the basis of the enabling provisions contained in Regulation 20(3)
(iii) of the 1979 Regulations, if a charge sheet had been issued against such a delinquent before his retirement, then such disciplinary proceedings could be validly continued against as against him even after his retirement for the purpose of completion and conclusion of the disciplinary proceedings under the (Discipline & Appeal) 1976 Regulations. The basis for the rationale of the aforestated ruling is that disciplinary proceedings can be said to be pending only when a charge sheet is issued to the delinquent/employee concerned in terms of the Rules or Regulations governing the initiation of disciplinary proceedings.
This has been so well settled by a series of decisions of the Apex Court as in Union of India v. K.V.Janakiraman reported in (1991) 4 SCC 109= AIR 1991 SC 2010, Coal India Ltd. v. Saroj Kumar Mishra reported in (2007) 9 SCC 625, Union Bank of India v. Sangram Keshari Nayak reported in (2007) 6 SCC 704, etc. which have been W.P.(C).No.38387/10 - : 42 :-
dealt with in detail in para 21 of the Apex Court ruling in UCO Bank v. Rajinder Lal Capoor, (2007) 6 SCC 694. This legal position has again been reiterated in detail by the Apex Court in a later decision in the case Union of India & Ors. v. Anil Kumar Sarkar, reported in (2013) 4 SCC 161(paras 19 to 23).
15. Regulation 20(3)(ii) of the 1979 Service Regulations provides as follows:
"Regulation 20. TERMINATION OF SERVICE:
xxx xxx xxx
(3) (i) ....
(ii) Disciplinary proceedings shall be deemed to be pending
against any employee for the purpose of this regulation if he has been placed under suspension or any notice has been issued to him to show cause why disciplinary proceedings shall not be instituted against him and will be deemed to be pending until final orders are passed by the Competent Authority."
In spite of the said provision contained in Regulation 20(3)(ii) of the 1979 Regulations the Apex Court in the review judgment in UCO Bank's case supra reported in (2008) 5 SCC 257, after indepth consideration of the matter, has held categorically that even the deeming provision contained in Regulation 20(3)(ii) will not be of any aid to the employer bank for justifying the initiation of the disciplinary proceedings under the 1976 Regulations so long as the W.P.(C).No.38387/10 - : 43 :-
charge sheet has not been issued to the delinquent before his retirement from bank. As stated hereinabove, there are no enabling provisions in 1976 Regulations, whereby the bank is authorised to initiate disciplinary proceedings as against a delinquent after his retirement, if the charge sheet has not been issued to him before his retirement. Regulation 20(3) will not be of any aid to the respondent bank in that regard as held conclusively by the Apex Court in the aforesaid rulings. There is no clear and unequivocal provision in Regulation 43 or 45 of the Pension Regulations, 1995, which provides for a deeming provision to enable and justify the initiation of the disciplinary proceedings as against an delinquent to whom charge sheet was never issued before retirement. The only enabling provision in that regard, which can be of any aid to the respondent bank, is the one contained in Regulation 20(3)(iii) of the 1979 Regulations. On this aspect of the matter, the Apex Court has unequivocally and unambiguously held that the said provision in Regulation 20(3)(iii) of 1979 Regulations can be of any aid to the respondent bank only if charge sheet has been validly issued to the delinquent before his retirement. Therefore, the provision contained in Regulation 45 by itself will not W.P.(C).No.38387/10 - : 44 :-
be of any avail to the respondent bank for proceeding as in the instant case in respect of the delinquent official against whom no charge sheet was issued prior to his retirement. In this regard, it would be relevant to analyse some of the factual aspects of this case so as to set this aspect of the controversy at rest. True that pursuant to Ext.P-3 statement dated 20.5.2008 taken from the petitioner by the vigilance officer, Ext.P-1 memo dated 17.7.2008 was issued to the petitioner by the disciplinary authority concerned.
15. Ext.P-1 memo dated 17.7.2008 is only to the effect that the petitioner is alerted about the allegations against him and he is only called upon to show cause within 7 days thereof as to why appropriate disciplinary action should not be initiated against him for the lapses mentioned therein. To this, the petitioner had submitted Ext.P-2(2) reply dated 30.07.2008, which was forwarded by Ext.P2(1), by the Deputy General Manager with the recommendation that a lenient view may be taken in the matter.
Thereafter, nothing was heard in the matter and the petitioner had retired from service on 1.11.2008, prior to which Ext.P-5 memo dated 31.10.2008 was issued. It is long thereafter that the charge sheet, as per Ext.P-6 dated 5.02.2009 has been W.P.(C).No.38387/10 - : 45 :-
issued by the respondent bank to the petitioner for the first time. Though explanation was sought from the petitioner by way of a show cause memo in terms of Ext.P-1, the same cannot be treated as a charge sheet or a charge memo within the meaning of Regulation 6(3) of the 1976 Regulations. Ext.P-5 is also not a charge sheet. Ext.P-6 dated 5.02.2009 alone can be said to be the charge sheet or charge memo within the meaning of Regulation 6(3) of the 1976 Regulations. The said charge sheet has been issued only after the retirement of the petitioner. Hence, this Court has no hesitation to hold, on the basis of the aforesaid rulings of the Apex Court, that Regulation 45 by itself will not be of any aid to the respondent bank for justifying the initiation of the present impugned proceedings initiated against the petitioner after his retirement. Even if it had to be held otherwise, there is yet another crucial aspect to the matter, which warrants the view that the procedure detailed out in Regulation 48 has to be strictly and scrupulously complied with by the employer before finalizing such proceedings, even if the subject matter may otherwise come within the zone of W.P.(C).No.38387/10 - : 46 :-
Regulation 45.
16. As already held hereinabove, even a statutory procedure prescribed by law for deprivation of a constitutionally guaranteed right like the right to property, should necessarily be just, fair and reasonable. It is by now too well-settled a rule in public law by a catena of rulings of the Apex Court and various High Courts that an authority must be rigorously held to the standards laid down by the norms governing the field and that it must scrupulously adhere to the standards laid down in the governing norms, as otherwise the action of the authority in violation of such binding norms would result in their invalidation. Mr.Justice Frankfurter in his celebrated decision in Viteralli v. Seaton [359 U.S.535 (1959): Law Ed. (Second Series) 1012] has held as follows:
"An executive agency must be rigorously held to the standards by which it professes its action to be judged .... Accordingly, if dismissal from employment is based on a defined procedure, even though generous beyond the requirements that bind such agency, that procedure must be scrupulously observed... This judicially evolved rule of administrative law is now firmly established and if I may add, rightly so. He that takes the procedural sword shall perish with the sword."
(emphasis applied) Justice K.K.Mathew, in the Apex Court decision rendered in W.P.(C).No.38387/10 - : 47 :-
Sukhdev v. Bhagatram reported in (1975) 1 SCC 421, has quoted the above said observation of Mr.Justice Frankfurter with approval. Later, in a landmark decision in the case, Ramana Dayaram Shetty v. International Airport Authority of India and others reported in (1979) 3 SCC 489, P.N.Bhagwati. J, speaking on behalf of three Judge Bench of the Apex Court held as follows, (p.p.503, 504):
'10 .... ..It is a well-settled rule of administrative law that an executive authority must be rigorously held to the standards by which it professes its actions to be judged and it must scrupulously observe those standards on pain of invalidation of an act in violation of them. This rule was enunciated by Mr Justice Frankfurter in Viteralli v. Saton [359 U.S.535: Law Ed. (Second series)] where the learned Judge said:
"An executive agency must be rigorously held to the standards by which it professes its action to be judged .... Accordingly, if dismissal from employment is based on a defined procedure, even though generous beyond themust requirements that bind such agency, that procedure be scrupulously observed .... This judicially evolved rule of administrative law is now firmly established and, if I may add, rightly so. He that takes the procedural sword shall perish with the sword." This Court accepted the rule as valid and applicable in India in A.S. Ahluwalia v. Punjab [(1975) 3 SCC 503] and in subsequent decision given in Sukhdev v. Bhagatram [(1975) 1 SCC 421], Mathew, J., quoted the above-referred observations of Mr Justice Frankfurter with approval. It may be noted that this rule, though supportable also as an emanation from Article 14, does not rest merely on that article. It has an independent existence apart from Article 14. It is a rule of administrative law which has been judicially evolved as a check against exercise of arbitrary power by the executive authority. If we turn to the judgment of Mr Justice Frankfurter and examine it, we find that he has not sought to draw support for the rule from the equality clause of the United States Constitution, but evolved it purely as a rule of administrative law. Even in England, the recent trend in W.P.(C).No.38387/10 - : 48 :-
administrative law is in that direction as is evident from what is stated at pp. 540-41 in Prof Wade's "Administrative Law", 4th Edn. There is no reason why we should hesitate to adopt this rule as a part of our continually expanding administrative law. Today with tremendous expansion of welfare and social service functions, increasing control of material and economic resources and large scale assumption of industrial and commercial activities by the State, the power of the executive Government to affect the lives of the people is steadily growing. The attainment of socio-economic justice being a conscious end of State policy, there is a vast and inevitable increase in the frequency with which ordinary citizens come into relationship of direct encounter with State power-holders. This renders it necessary to structure and restrict the power of the executive Government so as to prevent its arbitrary application or exercise. Whatever be the concept of the Rule of Law, whether it be the meaning given by Dicey in his "The Law of the Constitution" or the definition given by Hayek in his "Road to Serfdom" and "Constitution of Liberty" or the exposition set forth by Harry Jones in his "The Rule of Law and the Welfare State", there is as pointed out by Mathew, J., in his article on "The Welfare State, Rule of Law and Natural Justice" in "Democracy, Equality and Freedom" "substantial agreement in juristic thought that the great purpose of the rule of law notion is the protection of the individual against arbitrary exercise of power, wherever it is found". It is indeed unthinkable that in a democracy governed by the rule of law the executive Government or any of its officers should possess arbitrary power over the interests of the individual. Every action of the executive Government must be informed with reason and should be free from arbitrariness. That is the very essence of the rule of law and its bare minimal requirement. And to the application of this principle it makes no difference whether the exercise of the power involves affectation of some right or denial of some privilege."
The rationale for evolving this golden rule in public law is to ensure that the actions of the authorities concerned are free from arbitrariness and unreasonableness by insisting for adherence to the highest governing norms concerned. Even if the authority concerned has laid down a defined procedure, which is generous beyond the requirements, the same would bind such W.P.(C).No.38387/10 - : 49 :-
agency and the Apex Court has consistently held that this is very essence of rule of law and its bare minimal requirement. It has been further held that to the application of this principle, it makes no difference, whether the exercise of the power involves affectation of some right or denial of some privilege. From a reading of Regulation 48 of Pension Regulations, 1997, it can be seen that more detailed and rigorous procedures and limitations are laid down therein for exercising power for withholding or withdrawing of pension. Therefore, this Court has no hesitation to hold that even if the rigour of Regulation 48 is "more generous" to the employee beyond the normal requirements, still the competent authority concerned is legally obliged and bound to ensure full and strict adherence to the detailed and rigorous procedure laid down in Regulation 48. The most crucial aspect of the matter is that in the light of the matters dealt with in the succeeding paragraph of this judgment, this Court is of the considered opinion that the provisions in Regulations 45 & 48 of the Pension Regulations and the provisions of the Discipline & Appeal Regulations 1976, more particularly Regulations 6 & 7 W.P.(C).No.38387/10 - : 50 :-
thereof are mutually dependent, complementary and mutually symbiotic and they do not fall in mutually exclusive water tight compartments.
17. There is yet another important crucial aspect to the matter. In the considered opinion of this Court that though there is an apparent divergence in the provisions contained in Regulations 45 & 48 of the Pension Regulations, there is no conflict between these two provisions in its essence and substance. If, as a matter of fact, a charge sheet has been issued to a delinquent before his retirement, then the provisions contained in Regulation 45 of the Pension Regulations read with the provisions contained in the 1976 Regulations and Regulation 20(3)(iii) of the 1979 Regulations would justify the continuance of further proceedings as against such a delinquent. In the light of the view earlier taken by the Courts, if a more rigorous and detailed procedure has been laid down in any of the provisions of the Regulations, then the same also have to be adhered to by the competent authority for validly justifying the finalization of that proceedings. Moreover, proviso to Regulation 48(1) further W.P.(C).No.38387/10 - : 51 :-
stipulates that the departmental proceedings, if instituted while the employee was in service, shall after the retirement of the employee, be deemed to be proceedings under these Regulations and shall be continued and concluded by the authority, by which they were commenced in the same manner as if the employee had continued in service. Therefore, this crucial 2nd proviso to Regulation 48(1) would make it clear that the factual scenario envisaged in Regulation 45 have also been clearly envisaged in the second proviso to Regulation 48(1) as well. As held herein above, if departmental charge sheet was not served to the delinquent before his retirement, even then that situation is covered by Regulation 48(2) and its proviso. Therefore, where departmental charge sheet was not issued to the delinquent before his retirement, then the further proceedings pursuant to the situation envisaged by Regulation 45 are to be finalized in accordance with the relevant provisions of Regulation 48, more particularly, with reference to Regulation 48(2). Even in a situation, where departmental charge sheet has been issued to the delinquent before his retirement, all the other provisions W.P.(C).No.38387/10 - : 52 :-
contained in Regulation 48 are applicable to such a case and the 2nd proviso to Regulation 48(1), should also be strictly adhered to. In other words, consultation with the Board as mandated in the first proviso to Regulation 48(1), the period of limitation as envisaged in proviso to Regulation 48(2), etc., should certainly be adhered to strictly and fully. In other words, in essence and substance, there is no conflict in the provisions contained in Regulations 45 and 48, in a case, where the withholding or withdrawing of pension is contemplated in the case of grave misconduct. The provision in Regulation 45 appears to be the "foetus", which is supplied oxygen and blood by the "mother" provision in Regulation 48. The 2nd Proviso to Regulation 48(1) is the "umbilical cord" which connects Regulation 48 with Regulation 45, in case where charge sheet has been issued to the delinquent prior to his retirement. So also, the provision in Regulation 48(2) is the "umbilical cord" which connects Regulation 48 with Regulation 45, where charge sheet had not been issued prior to the delinquent's retirement. The jural relationship of employer-employee faces "death" on the W.P.(C).No.38387/10 - : 53 :-
incumbent's retirement and it is this "umbilical cord" that thereafter gives "life" to that jural relationship, for the limited purpose of taking appropriate penal action on a pensioner. Viewed in another perspective, the provision contained in Regulation 48 is the "ventilator" which supplies oxygen and artificial life to "dead" jural relationship so as to effectuate the provision in Regulation 45. To put it succinctly, the provisions in Regulation 45 and Regulation 48 are complementary, mutually symbiotic and mutually dependent and are not mutually exclusive.
18. From a combined reading of the provisions contained in Regulations 43 to 48 of the Pension Regulations, it can be seen that these provisions have to be harmoniously read so as to fully effectuate the wholesome purpose and object of the Regulations. If each regulation is read in an isolated manner, it will give rise to undesirable consequences. A mere reading of Regulations 43, 44 and 45 would clearly show that they have an intimate and inextricable connection, the details of which have already been adverted to herein above. Regulation 43 does not W.P.(C).No.38387/10 - : 54 :-
deal with any definition for any of the criminal offences envisaged therein. Whereas the definitions of those criminal offences and grave misconducts are dealt with in the Explanation under Regulation 46. If these Regulations are read in an isolated manner, as if they fall in watertight mutually exclusive compartments, then the proper understanding of the criminal offences envisaged in Regulation 43 would also be stultified and hampered. A proper understanding of Regulation 43 is possible only by resort to the Explanation given under Regulation 46, even though Regulation 46 deals with provisional pension on institution of departmental or judicial proceedings. Therefore, Regulation 46 is also intimately connected to the various aspects flowing from Regulations 43 to 45 and Regulation 48, etc. In other words, these provisions are to be read in a combined and harmonious manner so as to effectuate a wholesome purpose and objective for the same and they are not to be read in an isolated manner as if they fall in mutually exclusive watertight compartments. The upshot of this discussion is that for a scenario arising Regulation 45, the competent authority has to W.P.(C).No.38387/10 - : 55 :-
adhere to not only to mandatory procedure for imposing penalty as envisaged in the Discipline & Appeal Rules, 1976, but also to the various provisions in Regulation 48 as well.
19. Faced with this situation, the learned Standing Counsel appearing for the respondent bank would contend that the impugned proceedings and the first counter affidavit filed by the respondent bank have misquoted the provisions contained in Regulation 48. Further, it is contended that Regulation 48 is applicable only in a case, where there is pecuniary loss caused to the bank and that Regulation 45 would apply in the case of grave misconduct, which is not in any way connected to causation of pecuniary loss to the bank. This contention is advanced by the learned Standing Counsel for the bank on the basis of the heading/title given to Regulations 45 & 48. It is argued that Regulation 45 is with the heading, "Pensioner guilty of grave misconduct" and that Regulation 48 is with the heading/title, "Recovery of pecuniary loss caused to the Bank". Therefore, it is contended that Regulation 48 has nothing to do with the case of misconduct, which is not in any way related to causation of W.P.(C).No.38387/10 - : 56 :-
pecuniary loss. Therefore, it is argued that Regulation 48 is applicable only in a case, where there are allegations of pecuniary loss caused to the bank and that Regulation 45 is applicable in a case of grave misconduct, which is not in any way relatable to any pecuniary loss. So, it is argued that the power to justify the impugned proceedings herein is the one under Regulation 45 and therefore, the non-adherence to the detailed and rigorous procedures envisaged under Regulation 48 is of no consequence in the facts of this case, etc.
20. To examine the validity and the correctness of the aforesaid contention now sought to be advanced by the respondent bank, it is to be stated at the outset that the scope and ambit of these Regulations are to be determined not merely on the basis of the title or headings given thereto. True that Regulation 48 is given the heading, "Recovery of pecuniary loss caused to the Bank". The core of content of the Regulation is the most crucial aspect to the matter. Regulation 48 of the U.B.I. (Employees') Pension Regulations, 1995, provides as follows;
48. Recovery of Pecuniary loss caused to the Bank:- (1) The Competent Authority may withhold or withdraw a pension or a part thereof, whether permanently or for a specified period, and W.P.(C).No.38387/10 - : 57 :-
order recovery from pension of the whole or part of any pecuniary loss caused to the bank if in any departmental or judicial proceedings the pensioner is found guilty of grave misconduct or negligence or criminal breach of trust or forgery or for acts done fraudulently during the period of his service;
Provided that the Board shall be consulted before any final orders are passed;
Provided further that departmental proceedings, if instituted while the employee was in service, shall, after the retirement of the employee, be deemed to be proceedings under these Regulations and shall be continued and concluded by the authority by which they were commenced in the same manner as if the employee had continued in service;
(2) No departmental proceedings, if not instituted while the employee was in service, shall be instituted in respect of an event which took place more than four years before such institution:
Provided that the disciplinary proceedings so instituted shall be in accordance proceedings in relation toprocedure with the applicable to disciplinary the employee during the period of his service.
(3) Where the Competent Authority orders recovery of pecuniary loss from the pension, the recovery shall not ordinarily be made at a rate exceeding one-third of the pension admissible on the date of retirement of the employee;
Provided that where a part of pension is withheld or withdrawn, the amount of pension drawn by a pensioner shall not be less than the minimum pension payable under these regulations."
21. Rule 9 of the Central Civil Services (Pension) Rules, reads as follows;
"Rule 9. Right of President to withhold or withdraw pension.
(1) The President reserves to himself the right of withholding a pension or gratuity, or both, either in full or in part, or withdrawing a pension in full or in part, whether permanently or for a specified period, and of ordering recovery from a pension or gratuity of the whole or part of any pecuniary loss caused to the Government, if in any departmental or judicial proceedings, the pensioner is found guilty of grave misconduct or negligence during W.P.(C).No.38387/10 - : 58 :-
the period of service, including service rendered upon re- employment after retirement:
Provided that the Union Public Service Commission shall be consulted before any final orders are passed:
Provided further that where a part of pension is withheld or withdrawn, the amount of such pensions shall not be reduced below the amount of (Rupees Three thousand five hundred) per mensem.
(2)(a) The departmental proceedings referred to in sub-rule (1), if instituted while the Government servant was in service whether before his retirement or during his re-employment, shall, after the final retirement of the Government servant, be deemed to be proceedings under this rule and shall be continued and concluded by the authority by which they were commenced in the same manner as if the Government servant had continued in service :
Provided that where the departmental proceedings are instituted by an authority subordinate to the President, that authority shall submit a report recording its findings to the President.
(b) The departmental proceedings, if not instituted while the Government servant was in service, whether before his retirement, or during his re-employment, -
(i) shall not be instituted save with the sanction of the President,
(ii) shall not be in respect of any event which took place more than four years before such institution, and
(iii) shall be conducted by such authority and in such place as the President may direct and in accordance with the procedure applicable to departmental proceedings in which an order of dismissal from service could be made in relation to the Government servant during his service.
xxx xxx xxx"
22. On a perusal of the provision contained in the Bank's Regulation 48(1) and Rule 9(1) of the CCS (Pension) Rules, it can be seen that the content thereof is almost identical or pari materia in terms. A contention was raised before the Apex Court W.P.(C).No.38387/10 - : 59 :-
in the case Union of India & Others v. B.Dev reported in (1998) 7 SCC 691, that the aforesaid provision contained in the CCS (Pension) Rules can be invoked only in a case, where there are allegation that the delinquent has caused pecuniary loss and not in a case of misconduct, which is not relatable to causing of any pecuniary loss. Construing this provision, in B.Dev's case cited supra, the Apex Court held as follows, in the aforestated ruling reported in (1998) 7 SCC 691;
"11. Rule 9 gives to the President the right of - (1) withholding or withdrawing a pension or part thereof, (2) either permanently or for a specified period, and (3) ordering recovery from a pension of the whole or part of any pecuniary loss caused to the Government. This power can be exercised if, in any departmental or judicial proceedings, the pensioner is found guilty of grave misconduct or negligence during the period of his service. The power, therefore, can be exercised in all cases where the pensioner is found guilty of grave misconduct or negligence during the period of his service. One of the powers of the President is to recover from pension, in a case where any pecuniary loss is caused to the Government, that loss.
This is an independent power in addition to the power of withdrawing or withholding pension. The contention of the respondent, therefore, that Rule 9 cannot be invoked even in cases of grave misconduct unless pecuniary loss is caused to the Government, is unsustainable." Rule 3 of Part III of the Kerala Service Rules (KSR) relating to withholding of pension, provides as follows;
"Rule 3. The Government reserve to themselves the right of withholding or withdrawing a pension or any part of it, whether permanently or for a specified period, and the right of ordering the recovery from a pension of the whole or part of any pecuniary loss caused to Government, if in a departmental or judicial proceeding, the pensioner is found guilty of grave misconduct or negligence during the period of his service, including service rendered upon W.P.(C).No.38387/10 - : 60 :-
re-employment after retirement:
Provided that -
(a) such departmental proceeding, if instituted while the employee was in service, whether before his retirement or during his re-employment, shall after the final retirement of the employee, be deemed to be a proceeding under this rule and shall be continued and concluded by the authority by which it was commenced in the same manner as if the employee had continued in service;
(b) such departmental proceeding, if not instituted while the employee was in service, whether before his retirement or during his re-employment,-
(i) shall not be instituted save with the sanction of the Government;
(ii)shall not be in respect of any event which took place more than four years before such institution; and
(iii)shall be conducted by such authority and in such place as the Government may direct and in accordance with the procedure applicable to departmental proceedings in which an order of dismissal from service could be made in relation to the employee during his service;
(c) no such judicial proceedings, if not instituted while the employee was in service whether before his retirement or during his re-employment, shall be instituted, save with the sanction of the Government, in respect of a cause of action which arose or an event which took place more than four years before such institution; and This amendment takes effect from 14th November 1966.
(d) the Public Service Commission shall be consulted before final orders are passed.
Explanation. - For the purpose of this rule -
(a) a departmental proceeding shall be deemed to be instituted on the date on which the statement of charges is issued to the employee or pensioner or if the employee has been placed under suspension from an earlier date, on such date; and
(b) a judicial proceeding shall be deemed to be instituted -
(i) in the case of a criminal proceeding, on the date on which the complaint or report of police officer on which the Magistrate takes W.P.(C).No.38387/10 - : 61 :-
cognizance is made; and
(ii) in the case of a civil proceeding, on the date of presentation of the plaint in the Court."
23. A Division of Bench of this Court in the case Board of Revenue v. Parameswaran Nair reported in 2000 (1) KLT 227, held that the aforesaid Rule 3 Part III of KSR can be invoked only in a case, where there are allegations of causation of pecuniary loss and it cannot be invoked in a case of misconduct not involving any such allegations of pecuniary loss. Another Division Bench of this Court in the case Jayarajan v. State of Kerala reported in 2001(3) KLT 929 took a contrary view and held that the power contained in Rule 3 Part III of the KSR referred to above can be invoked even in a case of misconduct, which is not in any way relatable to causing of any pecuniary loss. In view of this conflict of views rendered by two different Benches, the matter was referred for consideration of a Full Bench. The Full Bench of this Court in the case Raveendran Nair v. State of Kerala reported in 2007 (1) KLT 605 (F.B.), after placing reliance on the aforestated ruling of the Apex Court in Union of India v. B.Dev reported in (1998) 7 SCC 691, para 11, W.P.(C).No.38387/10 - : 62 :-
held that the power under Rule 3 Part III KSR can be invoked even in a case of misconduct, which is not in any way relatable to causing of any pecuniary loss. Therefore, in the light of the aforesaid legal position conclusively settled by the Apex Court as well as by the Full Bench of this Court, this Court has no hesitation to hold that the provision contained in Regulation 48 (1) of the Bank's Pension Regulations, 1995, will certainly apply in a case of grave misconduct even if it is not in any way relatable to causing of any pecuniary loss. Accordingly, the aforesaid objection raised by the respondent bank regarding the inapplicability of Regulation 48 stands overruled. The first proviso to Regulation 48(1) clearly mandates that the Board shall be consulted before any final orders are passed by the competent authority. "Board" has been defined in Regulation 2(f) of the Pension Regulations, 1995, to be "the Board of Directors of the Bank". The petitioner has clearly and cogently pleaded in his aforestated affidavits that the Board of Directors of the Bank has not, in any way, been consulted before the issuance of the final order as per the impugned Ext.P-10 dated 6.1.2010. A W.P.(C).No.38387/10 - : 63 :-
careful perusal of the impugned Ext.P-10 proceedings would make it clear that no consultation whatsoever has been done with the Board before the issuance of that proceedings. The Regulation making authority, in exercise of its statutory power, has consciously and carefully provided, as per Regulation 48(1), that the Board shall be consulted before any final orders are passed. Moreover, the aforesaid pleadings of the petitioner have not been controverted even in the additional counter affidavit filed by the respondent bank recently on 24.2.2016. The respondent bank has taken a specific contention in Ext.P-12 that no appeals or other alternate remedies are available to challenge an order, in the nature of Ext.P-10 penalty proceedings as Regulation 48 does not provide for any such remedy. What is at stake is the pensionary right of the pensioner/ delinquent, which is a constitutionally guaranteed right to property. Therefore, its deprivation can be only in a just, fair and reasonable manner and after fully and effectively complying with the rigor of the procedure laid down by the Regulation making authority. Therefore, the non-consultation with the Board before passing of W.P.(C).No.38387/10 - : 64 :-
the impugned Ext.P-10 proceedings in the instant case would be fatal. Hence, it is only to be held that the impugned penalty proceedings are ultra vires and illegal.
24. The proviso to Regulation 48(2) of the Pension Regulations provides that no departmental proceedings, if not instituted while the employee was in service, shall be instituted in respect of an event which took place more than four years beyond such institution. At the outset, it may be noted that similar provisions are contained in Rule 9(2)(b)(ii) of the CCS (Pension) Rules and also in Rule 3 Proviso (b)(ii) of Part III KSR. The said regulation contained in Regulation 48(2) has been promulgated with a wholesome purpose. The regulation making authority has consciously and prudently mandated that, in case charge sheet has not been issued to the delinquent before his retirement and is proposed to be issued after his retirement, then, the pensioner should not be made to face allegations, which have taken place before a certain period of time and this limitation period has been envisaged as four years before the date of such proposed institution. Therefore, if no departmental W.P.(C).No.38387/10 - : 65 :-
proceedings have been instituted against the employee while he was in service, then such proceedings shall not be instituted in respect of any event, which has taken place more than four years before the date of institution of the proposed charge sheet. In the instant case, Ext.P-6 charge sheet was issued only on 5.2.2009. Therefore, the substratum of the allegations relating to that event should not be in respect of incidents, which have taken place more than four years before the date of such institution. In other words, in the instant case, such allegations should not be in respect of events, which have taken place prior to 6.2.2005, inasmuch as Ext.P-6 charge sheet is instituted on 5.2.2009.
25. The gravamen of the charges and allegations raised against the petitioner, as can be seen from internal page of Ext.P-8 (which deals with management's allegations) and Ext.P-3 is that one Sri.K.R.Pillai, the then Regional Head of the Bank, had informed one Sri.K.P.Varghese, the then Branch Manager of Kattappana, that he may seek information and advice from the petitioner herein as to the ways and means of mobilizing W.P.(C).No.38387/10 - : 66 :-
deposits from the State public undertakings based in Thiruvananthapuram. Sri.A.P.Varghese, thereafter, had sought the said information and advice from the petitioner herein, based on which, the petitioner had inquired with a few departments with the State Government and come to know that the Construction Workers' Labour Welfare Fund Board has surplus funds and that they demanded 1% commission for placing three year deposit with the bank. The petitioner conveyed this information to Sri.A.P.Varghese and the petitioner had also introduced Sri.A.P.Varghese to the Chairman of the Kerala Building & Other Construction Workers' Welfare Board. Still later, Sri.A.P.Varghese had arranged money and sent it through the sub-staff of the branch on 3 or 4 occasions and the sub staff of the Branch had initially met the petitioner before they had contacted the officials of the said State undertaking on such three or four occasions. It is clearly and specifically highlighted in Ext.P-8 as part of the management's specific allegations that this has so happened only on three or four occasions. The petitioner has specifically pleaded in the affidavit dated W.P.(C).No.38387/10 - : 67 :-
20.2.2016 that these three or four occasions are relatable to the 4 occasions, on which, deposits were collected from the State undertaking's office on behalf of Sri.A.P.Varghese, the then Branch Manager of Kattappana. The first deposit of Rs.1 crore was collected on 04.06.2004, that the second deposit of Rs. 1 crore was collected on 09.06.2004, the third deposit of Rs. 1 crore was collected on 27.07.2004 and the fourth deposit of Rs. 50 lakhs was collected on 28.10.2004. These factual aspects also tally with the records made available by the respondent bank for perusal of this Court. On this basis, it is submitted that even going by the specific allegations of the respondent bank against the petitioner, the incidents to the extent the petitioner has any role lasted only upto the third/fourth occasion and that the last and the fourth occasion was the occasion of collecting the fourth deposit of Rs.50 lakhs on 28.10.2004. On this basis, it is contended that since the last of the main allegation raised against the petitioner was relatable to the occasion of collecting the fourth deposit of Rs.50 lakhs on 28.10.2004, the same is in relation to incidents, which have happened prior to 6.2.2005 and W.P.(C).No.38387/10 - : 68 :-
therefore, is barred by the limitation period prescribed in Regulation 48(2). True that the files would also reveal that two of the deposits coming to Rs.50 lakhs and Rs.1 crore were also deposited by the State undertaking's office to the Branch Manger concerned on 4.3.2005 and 23.5.2005. On this basis, the learned Standing Counsel for the respondent bank would contend that these two occasions of collecting the fifth and sixth deposits on 4.3.2005 and 23.5.2005 would also form part of the allegations against the petitioner and that therefore, since these events had taken place after 6.2.2005, the petitioner cannot advance his case on the basis of the period of limitation. On an anxious consideration of the rival pleas in this regard it is seen that even going by the crucial allegations raised against the petitioner on the basis of Ext.P-8 as well as Ext.P-3, the allegations raised against him are mainly relatable to the third or fourth occasions as mentioned above. The fourth occasion, as stated above, has happened on 28.10.2004 and therefore, the initiation of the action is in contravention of the period of limitation prescribed in Regulation 48(2). Even if the fifth and W.P.(C).No.38387/10 - : 69 :-
sixth occasions of taking deposits by Sri.A.P.Varghese, from the State undertaking coming to Rs.50 lakhs and Rs.1 crore respectively are taken into account, it can be seen that the core and substratum of allegation raised against the petitioner is in respect of the aforestated third/fourth occasion, as precisely alleged by the respondent bank in page 3 of Ext.P-8 (See page 25 of the paper book). None of the details of these factual aspects is in any way pointed out with any clarity either in Ext.P-1 show cause memo or in Ext.P-6 charge sheet. Fairness and reasonableness demanded that the competent disciplinary authority should have cogently and precisely adverted to these aspects of the matter and should have determined whether the action is barred by limitation in view of the prescription in the proviso to Regulation 48(2) of the Pension Regulations. If such allegations were pin pointedly raised in Ext.P-6 charge sheet and referred to in Ext.P-10 penalty proceedings, then prior consultation with the Board could have certainly persuaded the Board of the Bank to come to the conclusion that the substratum of the allegations raised against the petitioner is barred by the W.P.(C).No.38387/10 - : 70 :-
limitation statutorily prescribed in the proviso to Regulation 48 (2) of the Pension Regulations. Therefore, in view of the aforesaid aspects, this Court has no hesitation to hold that deep inroads have been made into the core and substratum of the allegations raised against the petitioner by virtue of the statutory period of limitation prescribed in Regulation 48(2) of the Pension Regulations.
26. The right to pension is a precious right to property guaranteed under Article 300A of the Constitution of India. Therefore, any deprivation of such constitutionally guaranteed right to property could have been validly made by the respondents only after strict and full adherence to the statutory procedures and limitations prescribed therein. In this view of the matter, this Court is of the considered view that the impugned Ext.P-10 penalty proceedings is illegal and ultra vires inasmuch as there is flagrant violation of the statutory period of limitation prescribed in the proviso to Regulation 48(2). Correspondingly, the impugned Ext.P-12 order passed by the Executive Director is only to be held as ultra vires and illegal, as he has not adverted W.P.(C).No.38387/10 - : 71 :-
to any of these aspects. In the light of these aspects, the impugned Exts.P-10 and P-12 are set aside. The respondents are directed to ensure that necessary steps are taken so as to disburse the arrears of the full pension due to the petitioner without any delay, at any rate, within an outer time limit of three months from the date of receipt of a certified copy of the judgment.
With these observations and directions, the Writ Petition (Civil) stands finally disposed of.
Sd/-
sdk+ ALEXANDER THOMAS, JUDGE
///True copy///
P.S. To Judge.