Bombay High Court
Dr. Mrs. Suman V. Jain vs Marwadi Sammelan on 4 July, 2008
Author: P.B. Majmudar
Bench: R.M.S. Khandeparkar, P.B. Majmudar
[1]
IN THE
T HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
APPEAL NO.63 OF 2008
IN
WRIT PETITION NO.1611 OF 2004
Dr. Mrs. Suman V. Jain,
residing at 9, Narsimh Niwas,
45, M.B. Raut Road, Shivaji
Park, Dadar (West),
Mumbai-400 028. .... Appellant
- Versus -
1. Marwadi Sammelan,
through its Secretary,
having their office at
227, Kalbadevi Road,
Mumbai-400 002.
2. S.N.D.T. University,
through its Registrar,
M.K. Road, Mumbai-400 020.
3. Joint Director of Higher and
Technical Education,
Elphinstone Technical
Institute, Dhobi Talao,
Mumbai.
4. State of Maharashtra,
through its Department of
Higher and Technical
Education, Mantralaya
Annexe, Mumbai-400 032. .... Respondents
Mr. J.P. Cama, Senior Counsel a/w Mr. Mihir
Desai and Mr. Alok Gupta, Advocates, for the
Appellant.
Mr. N.M. Ganguli, Advocate, for the Respondent
No.1.
Ms Iman Calcuttawala, Asst. Government Pleader,
for the Respondent Nos.3 & 4.
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[2]
CORAM: SRI R.M.S. KHANDEPARKAR &
SRI P.B. MAJMUDAR, JJ.
DATED: JULY 04, 2008
ORAL JUDGMENT (Per Sri P.B. Majmudar, J.):
1. This appeal is directed against the judgment and order of the learned single Judge dated 8-8-2006 passed in Writ Petition No.1611 of 2004 by which the learned single Judge has dismissed the writ petition filed by the present appellant by upholding the order of the College Tribunal dated 30-4-2004 by which the dismissed the appeal filed by the present appellant.
Tribunal
2. The appellant herein was discharging the duty of a Principal in B.M. Ruia Girls and G.D. Birla Girls College, run by the respondent No.1-Trust. The said college is affiliated to the respondent No.2-University.
The appellant was appointed as the the Principal of the said College on 1-7-1992. Her appointment was subsequently approved by the University on permanent basis. It is the case of the appellant that the management of the respondent No.1-Trust was changed in December, 1998 and one Mr. Biani was appointed as the convener of the management and thereafter Mr. Biani started interfering in the day-to-day management of the College. The appellant, therefore, made a complaint against him. Subsequently, the appellant was subjected ::: Downloaded on - 09/06/2013 13:33:54 ::: [3] to a letter issued by one of the trustees of the respondent No.1-Trust on 5-3-2003 stating therein that a preliminary inquiry is required to be made against the appellant as there are several allegations against her.
It is also the case of the appellant that because of the aforesaid aspect, her health started deteriorating and in view of her ill-health, she decided to give up her employment and, therefore, she tendered her resignation on 25-3-2003 and it was to take effect after the expiry of six months i.e. on 24-9-2003. It is also the case of the appellant that subsequently before the effective date mentioned in the resignation, she withdrew the said letter of resignation and requested the management to allow her to resume duty by writing a letter to that effect. By letter dated 10-9-2003 the respondent No.1 informed the appellant that she was not entitled to withdraw her resignation as the same was already acted upon and in that view of the matter her request to withdraw the resignation cannot be entertained.
3. Being aggrieved by the said decision of the management by which she was not allowed to resume her duties, the appellant filed an appeal before the College Tribunal at Mumbai. The Tribunal, by its order dated 30-4-2004, came to the conclusion that it was not open to the appellant to withdraw the resignation as the same was given in view of understanding between the parties ::: Downloaded on - 09/06/2013 13:33:54 ::: [4] that she will resign from the employment from a particular date and that, therefore, looking to the conduct of the appellant, the resignation in question was irrevocable and cannot be withdrawn as the same was given with the specific understanding to the effect that it is not to be withdrawn. The appellant carried the matter further by challenging the order of the Tribunal by way of filing writ petition being Writ Petition No.1611 of 2004. The learned single Judge by the impugned order dated 8-8-2006 dismissed the said writ petition by upholding the order of the Tribunal. The learned single Judge found that the Tribunal has drawn inference to the effect that there was a settlement arrived at between the parties whereby the appellant was not to withdraw her resignation letter. The learned single Judge came to the conclusion that the inference drawn by the Tribunal was on the basis of the correspondence between the parties and the Tribunal has drawn a plausible inference from the material on record.
Having found that the inference drawn by the Tribunal is on the basis of the material on record, the learned single Judge held that the High Court in exercise of its jurisdiction under Article 226 of the Constitution of India cannot interfere with such an order. The learned single Judge also found that the right to withdraw the prospective resignation can be given up or waived by the person who holds the right. On the aforesaid basis, the ::: Downloaded on - 09/06/2013 13:33:55 ::: [5] writ petition filed by the present appellant was dismissed by the learned single Judge which has resulted into filing of the present appeal at the instance of the appellant.
4. Leaned senior counsel Mr. J.P. Cama, appearing on behalf of the appellant, has submitted that the resignation which is prospective in nature can always be withdrawn by the employee before the effective date mentioned in such resignation. Mr. Cama further submitted that it is not open to the management to accept the resignation with immediate effect when the employee has mentioned a specific date in the resignation from which such resignation is to come into effect. Mr. Cama further submitted that option is always available with the employee to withdraw the resignation which is prospective in nature and the employee can exercise such option of withdrawing such resignation before the due date and that it is not open for the management to accept such resignation in advance. He further submitted that when the appellant had exercised her option of withdrawing the resignation, which was an unconditional resignation, it was not open for the respondent-Trust to refuse such request for withdrawal of the resignation and to prevent her from discharging her duties. It is submitted by Mr. Cama that when a resignation is given effective from future ::: Downloaded on - 09/06/2013 13:33:55 ::: [6] date, the option is available only to the employee to withdraw it before such date but there is no option left with the management to accept it before such due date.
Mr. Cama also further submitted that there is no evidence on record to suggest that the appellant had agreed that she will not withdraw her resignation and that there is nothing on record to suggest that it is an irrevocable resignation. It is further submitted that there is no material on record by which a legitimate inference can be drawn to the effect that the appellant had promised the management that in case the inquiry is dropped against ig her, she is willing to resign and on that basis the management had agreed to accept her resignation from a future date. It is also submitted by Mr. Cama that the inference drawn by the Tribunal is contrary to the record of the case. The Tribunal has held that there must have been an agreement between the parties by which the appellant had resigned by giving six months notice which is required as per the rules.
Mr. Cama also further submitted that if the judgment of the Tribunal is based on no evidence, or is contrary to the evidence on record, then this Court can interfere with such an order in its extra-ordinary jurisdiction under Articles 226 and 227 of the Constitution of India and set aside such an order. It is submitted that since the order of the Tribunal is based merely on surmises and conjectures, without there being any material in ::: Downloaded on - 09/06/2013 13:33:55 ::: [7] this behalf, this appeal is required to be allowed by setting aside the order of the Tribunal as well as the order of the learned single Judge.
5. Learned counsel appearing for the respondent No.1-Trust submitted that it is true that under normal circumstances if a resignation is given from a future date, it can be withdrawn before such effective date mentioned in the resignation letter. It is further submitted that considering the background of the case and considering the facts and circumstances in which the appellant tendered her resignation makes it clear that such resignation was given with the understanding that it is not to be withdrawn and ultimately the appellant had shown her willingness to say good-bye to the management by relinquishing her employment from the future date. It is submitted that the Tribunal has drawn valid inference on the basis of the facts and circumstances of the case as the appellant was aware that an inquiry was likely to be held against her and since she was not willing to undergo the said process, ultimately, decided to quit the employment. It is submitted that under these circumstances, the Tribunal has come to the conclusion that the petitioner and the respondent management must have arrived at a particular arrangement. The said finding of the Tribunal is based on the evidence on record. There must have been a sort ::: Downloaded on - 09/06/2013 13:33:55 ::: [8] of understanding is a finding given on the basis of the evidence on record and this is not a fit case in which the High Court should interfere with the said finding in its extra-ordinary jurisdiction under Articles 226 and 227 of the Constitution of India by interfering with the order of the Tribunal. It is further submitted that in the facts and circumstances of the case, this Court may not interfere with the impugned orders and the appeal is required to be dismissed.
6. During the course of the hearing, learned senior counsel Mr. Cama, appearing for the appellant, has submitted that since now the appellant is already employed somewhere else, she is not interested in getting reinstatement but his argument is only for back wages as according to him, if it is held that the impugned order is bad in law, the appellant would be entitled to back wages till she was re-employed elsewhere. Mr. Cama also further submitted that by deciding the question regarding back wages as well as on the ground that the Tribunal has not based its finding on evidence on record, the matter may be sent back to the Tribunal to re-decide the question whether there was really an implied agreement between the parties by which the appellant had decided to quit and for that purpose the Tribunal may be directed to permit the parties to lead further evidence.
::: Downloaded on - 09/06/2013 13:33:55 ::: [9]7. We have heard the learned counsel for both the parties at length and we have also gone through the documents forming part of the proceedings. So far as the first question posed by Mr. Cama regarding the right of the employee to withdraw prospective resignation is concerned, the learned counsel for the appellant has relied upon various decisions of the Supreme Court in order to substantiate his say that it is the right of the employee to withdraw the resignation before the effective date mentioned in the resignation letter. Mr. Cama has relied upon the decision of the Supreme Court in the case of Union of India etc., v.
Gopal Chandra Misra and others, etc., reported in AIR 1978 SC 694. The Supreme Court has considered the question about the withdrawal of the resignation which is given prospectively. While considering the question of withdrawal prospective resignation, it has been held in para 51 as under:
"51. It will bear repetition that the general principle is that in the absence of a legal, contractual or constitutional bar, a "prospective"
resignation can be withdrawn at any time before it becomes effective, and it becomes effective when it operates to ::: Downloaded on - 09/06/2013 13:33:55 ::: [10] terminate the employment or the office-tenure of the resignor. This general rule is equally applicable to Government servants and constitutional functionaries. In the case of a Government servant or functionary who cannot, under the conditions of his service/or office, by his own unilateral act of tendering resignation, give up his service/or office, normally the tender of resignation becomes effective and his ig service/or office-tenure terminated, when it is accepted by the competent authority. In the case of a Judge of a High Court, who is a constitutional functionary and under Proviso (a) to Article 217 (1) has a unilateral right or privilege to resign his office, his resignation becomes effective and tenure terminated on the date from which he, of his own volition, chooses to quit office. If in terms of the writing under his hand addressed to the President, he resigns in praesenti the resignation terminates his office-tenure forthwith, and cannot therefore, be withdrawn or revoked ::: Downloaded on - 09/06/2013 13:33:55 ::: [11] thereafter. But, if he by such writing, chooses to resign from a future date, the act of resigning office is not complete because it does not terminate his tenure before such date and the Judge can at any time before the arrival of that prospective date on which it was intended to be effective withdraw it, because the Constitution does not bar such withdrawal."
8. Mr. Cama has also relied upon the decision of the Supreme Court in the case of Balram Gupta v. Union of India and another, reported in AIR 1987 SC 2354. So far as the aforesaid decision is concerned, it is in connection with voluntary retirement notice. In the said case, the employee gave three months' notice for voluntary retirement as per rule and during that period the request for voluntary retirement was withdrawn.
While considering the aforesaid aspect about whether such right is available, the Supreme Court has held that an employee can withdraw his resignation before it's effective date. In para 13 of the said decision, it has been observed as under:
"13. We hold, therefore, that there was no valid reason for withholding the ::: Downloaded on - 09/06/2013 13:33:55 ::: [12] permission by the respondent. We hold further that there has been compliance with the guidelines because the appellant has indicated that there was a change in the circumstances, namely, the persistent and personal requests from the staff members and relations which changed his attitude towards continuing in Government service and induced the appellant to withdraw the notice. In the modern and uncertain age it is very difficult ig to arrange one's future with any amount of certainty, a certain amount of flexibility is required, and if such flexibility does not jeopardize Government or administration, administration should be graceful enough to respond and acknowledge the flexibility of human mind and attitude and allow the appellant to withdraw his letter of retirement in the facts and circumstances of this case. Much complications which had arisen could have been thus avoided by such graceful attitude. The court cannot but condemn circutous ways "to ease out"
uncomfortable employees. As a model ::: Downloaded on - 09/06/2013 13:33:55 ::: [13] employer the government must conduct itself with high probity and candour with its employees." 9. Mr. Cama has further submitted that in the instant
case, as per the requirement of the rules, the appellant had given six months notice which is a statutory period prescribed under the rules and regulations and it was open to the employee, therefore, to withdraw the resignation before the said resignation becomes effective. It is further submitted that for the benefit of both the employee as well as the employer, such notice period is prescribed so that in the meanwhile either the employee or the employer can review its decision. In order to substantiate its say that prospective resignation can be withdrawn, Mr. Cama has also relied upon the decision of the Supreme Court in the case of Punjab National Bank v. Shri P.K. Mittal, reported in 1989 I-LLJ SC 368. The question under consideration in that case before the Supreme Court was in connection with the resignation given with effect from future date after giving the requisite notice of three months. The said requirement of giving three months notice was as per Regulation 20(2) of the Punjab National Bank (Officers) Service Regulations, 1979. The Supreme Court has considered this aspect in para 5 of the said decision and it has been held as under in para ::: Downloaded on - 09/06/2013 13:33:55 ::: [14] 5:
"5. We have given careful thought to this contention of the learned counsel and we are of the opinion that the High Court was right in the conclusion it reached. Clause (2) of regulation 20 makes it incumbent on an officer of the bank, before resigning to serve a notice in writing of such proposed resignation and the clause also makes it clear that the resignation will not be effective otherwise than on the expiry of three months from the service of such notice.
There are two ways of interpreting this
clause. One is that the resignation of
an employee from service being a
voluntary act on the part of the
employee, he is entitled to choose the
date with effect from which his
resignation would be effective and give
a notice to the employer accordingly.
The only restriction is that the
proposed date should not be less than
three months from the date on which the
notice is given of the proposed
resignation. On this interpretation,
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the letter dated 21st January, 1986 sent by the employee fully complied with the terms of this clause. Though the letter was written in January, 1986 the employee gave more than three clear months' notice and stated that he wished to resign with effect from 30th of June, 1986 and so the resignation would have become effective only on that date. The other interpretation is that, when an employee gives a notice of resignation, it becomes effective on the expiry of three months from the date thereof. On this interpretation, the respondent's resignation would have taken effect on or about 21st April 1986 even though he had mentioned a later date. In either view of the matter, the respondent's resignation did not become effective till 21st April 1986 or 30th June 1986.
It would have normally automatically taken effect on either of those dates as there is no provision for any acceptance or rejection of the resignation by the employer, as is to be found in other rules, such as the Government Service Conduct Rules."::: Downloaded on - 09/06/2013 13:33:55 ::: [16]
It is accordingly held that an option was available with the employee in such type of resignation which is prospective in nature to withdraw it before the effective date mentioned in the resignation as such resignation comes into effect on the expiry of the date mentioned in the resignation. Mr. Cama has also tried to rely upon certain other decisions on this aspect. So far as the question whether an employee can withdraw his resignation before the effective date mentioned in such resignation, in our view, it is settled by a catena of decisions that prospective resignation can be withdrawn.
10. In the case of Srikantha S.M. v. Bharath Earth Movers Ltd., reported in 2005 III CLR 806, wherein the Supreme Court has considered the aspect as to whether a resignation which is given from prospective date can be accepted by the management forthwith. The Supreme Court in para 27 of the said decision has observed as under:
"27. On the basis of the above decisions, in our opinion, the learned counsel for the appellant is right in contending that though the respondent-company had accepted the resignation of the appellant on January 4, 1993 and was ordered to be relieved ::: Downloaded on - 09/06/2013 13:33:55 ::: [17] on that date, by a subsequent letter, he was granted casual leave from January 4, 1993 to January 13, 1993. Moreover, he was informed that he would be relieved after office hours on January 15, 1993.
The vinculum juris, therefore, in our
considered opinion, continued and the
relationship of employer and employee
did not come to an end on January 4,
1993. The relieving order and payment
of salary also make it abundantly clear
that
he was continued in service of the
company upto January 15, 1993."
Considering the decisions of the Supreme Court on the
subject, we are of the opinion that it is always open
for an employee to withdraw his resignation before the
effective date of such resignation. Therefore,
prospective resignation given by an employee can be
withdrawn at any time before its due date.
11. Learned counsel for the respondent-Trust has also relied upon the decision of the Supreme Court in the case of Modern School v. Shashi Pal Sharma and others, reported in (2007) 8 SCC 540. So far as the facts of the aforesaid case are concerned, the resignation tendered by an employee was to be accepted as per Rule ::: Downloaded on - 09/06/2013 13:33:55 ::: [18] 114-A of the Delhi School Education Rules and which resignation was required to be approved by the Director of Education and as per the provisions of the rules, the non-receipt of approval within 30 days, the approval would be deemed to have been received after the expiry of that period. In the aforesaid case, the resignation accepted by the management was forwarded to the Director of Education who had not communicated his approval within 30 days and the management on 13-5-1997 informed the respondent that his resignation was accepted and that he was relieved from 17-6-1997. Considering the facts and the background of the case, the Supreme Court found that acceptance of resignation was valid as after the period of 30 days the resignation itself had come into effect. In paras 16 and 18 of the said decision, it has been observed as under:
"16. Resignation submitted by the first respondent could be withdrawn by him before its acceptance. Such acceptance of resignation was to be made within a period of one month. Within the said period itself, the Director of Education should have accorded or refused to accord his approval. We have noticed hereinbefore, the findings of the learned Single Judge of the High Court ::: Downloaded on - 09/06/2013 13:33:55 ::: [19] holding categorically that the purported letter dated 18-3-1997 was never received by the authorities of the School. The said finding of fact has not been interfered with by the Division Bench of the High Court."
"18. In terms of the said telegram the first respondent did not withdraw his resignation. He merely purported to have communicated that the same stood withdrawn ig on the next day of his submission of resignation, namely, 18-3-1997. If the contention of the first respondent that he had withdrawn his resignation on 18-3-1997 is found to be incorrect, as has been held by the learned Single Judge of the High Court, in our opinion, receipt of the said letter by itself would not amount to withdrawal of his resignation before it is accepted. There is no doubt whatsoever that the Director of Education acted in terms of the representation made by the first respondent that he had withdrawn his resignation. If the same was factually ::: Downloaded on - 09/06/2013 13:33:55 ::: [20] incorrect, the said authority was obligated in law to communicate his decision to the School authority within a period of 30 days from the date of communication of the letter of the first respondent.
12. So far as the factual aspect of the present case is concerned, it is not in dispute that the appellant had sent a letter of withdrawal of the resignation before the date mentioned in the said resignation became effective.
Considering the case law on the subject, we are of the view that in the normal circumstances and in the absence of any other factual aspect of the matter, it was always open to the appellant to withdraw her resignation before its effective date and before the resignation came into effect. So far as the argument of Mr. Cama on this point is concerned, we accordingly uphold the same that a resignation given with prospective date can be withdrawn even during the notice period, subject to rider that the same has not come into effect and subject to any contract to the contrary between the parties in that behalf. Even the learned counsel for the respondent has fairly submitted that it cannot be disputed that an employee can always withdraw his resignation before it becomes effective. However, the main controversy which is required to be considered ::: Downloaded on - 09/06/2013 13:33:55 ::: [21] in this matter is as to whether the Tribunal has committed any error in considering the factual aspect of the matter for coming to the conclusion that the resignation tendered by the petitioner was irrevocable in nature or that there must have been an implied agreement between the parties not to withdraw such resignation given by the petitioner. So far as the aforesaid aspect of the case is concerned, the case is required to be considered from its background.
13. It is required to be noted that initially the management wanted ig to hold some inquiry at their level for finding out whether the allegations levelled against the appellant were correct or not. It is true, as argued by Mr. Cama that such a decision to hold a fact finding inquiry on their own cannot be termed as a regular departmental inquiry and that it cannot be said that in order to avoid any departmental inquiry the appellant had decided to quit. However, it cannot be said that there was nothing in the air for which the management wanted to hold a preliminary inquiry on their own to find out whether some of the allegations levelled by someone against the appellant is genuine or not so that before proceeding with regular inquiry the management wanted to have prima facie material to find out whether the allegations were baseless or there was any substance in the same. In this connection, ::: Downloaded on - 09/06/2013 13:33:55 ::: [22] reference is required to be made to the letter, dated 5-3-2003, written and addressed by one of the trustees of the Trust to the appellant which is finding place at page 31 in the compilation. This letter was in connection with the letter written by the appellant in connection with certain grievances on the part of the teachers. In the said letter, the author of the letter has said at page 32 that the management has several grievances against the method of working of the appellant and that it will be necessary to ascertain the correct facts. In the said letter, it is informed to the appellant that a preliminary fact finding has to be done on the basis of which a decision can be taken by the management whether a regular show cause notice to be issued or not. In the said letter it is also specifically mentioned that an inquiry is contemplated against the appellant and it is not in dispute that the said letter was not received by the appellant, though it is true, as argued by Mr. Cama that one cannot infer from the letter itself that the management had decided to hold regular inquiry against the appellant. It is also true that on the date on which the appellant had tendered her resignation, no departmental inquiry was initiated or pending against her. In the meanwhile, on 25-3-2003 the appellant by her letter sent the resignation to the President of the institution and which letter is finding place at page 37 (Exhibit-D) in ::: Downloaded on - 09/06/2013 13:33:55 ::: [23] the compilation. In her letter she has stated that during the last few weeks she is having severe medical problems which require her hospitalisation and that she is advised bed rest for two months. In her letter she has mentioned that the Principal is required to give six months notice before resignation. Her said resignation is submitted with six months' notice with a request that same may be accepted from 24-9-2003. There is also another letter on record of the same date i.e., 25-3-2003 written by the management to the appellant informing the appellant that the management committee has decided to ig conduct a detail inquiry in various matters which came to the knowledge of the Trust in connection with the irregularities alleged in the day-to-day functioning of the college. The detail particulars are given as to who will hold such preliminary inquiry, etc., in the said letter.
Subsequently, by letter dated 28-3-2003 the respondent No.-Trust informed the appellant in connection with her resignation letter dated 25-3-2003 that the management has decided to hold a fact finding inquiry through a retired Sessions Judge. It is also stated in the said letter that the managing committee has some evidence available to it. It has been mentioned in the said letter that if the fact finding inquiry clears the suspicion, nothing further needs to be done. In the said letter the management had also informed the ::: Downloaded on - 09/06/2013 13:33:55 ::: [24] appellant to proceed on compulsory leave to facilitate the inquiry during the said leave period. In that very letter it is further stated that if the appellant wants to resign unconditionally of her own volition with immediate effect and settle the controversy on that footing, the management may consider her request to drop the inquiry, subject to confirmation by the managing committee. In the said letter it is stated that the management is not willing to accept her resignation from prospective date i.e., 24-9-2003. The management had also shown its desire to waive the six months' notice period. It is also stated in the said letter that if the appellant wants to resign with immediate effect, the management may perhaps be persuaded to drop the proposed inquiry in the larger interest of the institution.
14. It is no doubt true, as argued by Mr. Cama, that by interpreting the said letter, it cannot be said that the management had shown any willingness on its part to drop the inquiry pending against the appellant in lieu of acceptance of her resignation unconditionally. It is equally true that there is nothing on record to indicate that the appellant had written any letter to the management requesting to drop the inquiry. But it is also equally true that the appellant thereafter has not entered into further correspondence with the management stating that she has never shown any willingness to drop ::: Downloaded on - 09/06/2013 13:33:55 ::: [25] the inquiry but instead she wrote another letter on 31-3-2003 wherein she has stated that she has not done anything wrong and has also mentioned in the said letter that she would like to request the management to reconsider their decision in connection with the acceptance of her resignation with immediate effect but instead she requested that her resignation may be accepted from 24-9-2003. She has also given reasons for giving the resignation by stating that she is having six months' leave to her credit and that she would like to avail the same before resigning. She has also further stated that since she will be receiving the remuneration from the Government, there will be no financial burden on the management. She again therefore reiterated her request that her resignation may be accepted from the future date i.e. from 24-9-2003. In the said letter she has also mentioned as under:
"In view of the above I request you to
accept my resignation valid from
24.9.2003."
15. The respondent/management thereafter accepted the
said request made by the appellant by informing her by
its letter dated 8-4-2003 that the unconditional
resignation given by the appellant with six months'
notice is accepted with effect from 24-9-2003 as final,
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binding and irrevocable and that the appellant shall be
on leave till 23-9-2003 and that the entire leave period shall be debited to her account as per her suggestion.
It is also referred in the said letter that the allegations and averments on either side need not be dealt with. The same are not admitted and the unpleasant dispute and controversy are thus closed on the above footing. The management has also informed the appellant in the said letter that officiating Principal is already appointed and the management shall proceed with the appointment of a regular Principal with effect from 24-9-2003 igand the process in this behalf will be started soon. Thus, the respondent/management accepted the request of the appellant to accept her resignation from future date as suggested by her in her letter.
However, while accepting the said suggestion, the management has clearly informed the appellant in their aforesaid letter dated 8-4-2003 that "The unpleasant dispute and the controversy is thus closed". There is also a reference in the said letter of the management about the appointing of a regular Principal with effect from 24-9-2003 i.e. the date on which the resignation was to come into effect. The appellant was also informed that the process in this behalf shall be started soon. It is required to be noted that in an educational institution the post of a teacher or Principal is to be filled in as per the procedure ::: Downloaded on - 09/06/2013 13:33:55 ::: [27] prescribed under the Act and until the said procedure takes its own time before the regular appointment is made, the management, therefore, has clearly informed the appellant that the process for recruitment of Principal shall start soon. It is required to be noted that after receiving the said letter, the appellant has not entered into any further correspondence with the management informing that the management should not start any process for regular recruitment as her resignation is to come into effect only on a particular date. Since the appellant had not agreed with the suggestion of the management that her resignation should be accepted with immediate effect, that the management was required to wait for the regular appointment as unless the post is vacant, no regular recruitment on the said post can be made. However, the appellant had never objected the decision of the management in connection with the starting of process of recruitment in advance so that an appropriate appointment can be made from the date i.e. the date on which the post becomes vacant.
It is true, as argued by Mr. Cama that recital in the said letter dated 8-4-2003 of the management to the effect that the acceptance to resign is accepted as final, binding and irrevocable is the unilateral decision of the management by which it cannot be said that the appellant had agreed to the said suggestion that her resignation would be treated as irrevocable or ::: Downloaded on - 09/06/2013 13:33:55 ::: [28] final or binding. It is true that there is nothing to show that the appellant has made any written communication that the said decision is to be treated as irrevocable or final. However, in our view, from the surrounding circumstances of the case the Court can always draw a valid inference in this behalf. In this connection, it is required to be noted that on 11-8-2003 i.e. during the six months' period, the appellant wrote a letter to the Secretary of the Trust which letter, in our opinion, clinches the issue involved in this matter.
In the aforesaid letter the appellant had informed the Secretary of the Trust that some office-bearers of the managing committee have on certain occasions i.e. in the meetings or functions, etc., including a programme held in the college on 9-8-2003 made unsubstantiated, unproved, incorrect and unauthentic allegations against the appellant publicly. It is further mentioned in the said letter that such type of allegations are contrary to the letter of the management dated 8-4-2003 in which it is mentioned that "the allegations and averments on either side need not be dealt with. The same are not admitted. The unpleasant dispute and controversy is thus closed on the above footing."
::: Downloaded on - 09/06/2013 13:33:55 ::: [29]It is not in dispute that subsequently no allegation or counter allegation took place between the parties. In the aforesaid letter she has also further stated that she requested the management to ensure that henceforth members of the managing committee do not publicly or otherwise make false defamatory statements against her.
It is not in dispute that there were no allegations made against the appellant by any office-bearer of the Trust and the appellant herself reminded the management by the said letter that as per the decision dated 8-4-2003 the controversy is to be treated as closed. The writing of the said letter on the part of the appellant, in our view, takes the controversy beyond the dispute to the effect that on the basis of the implied agreement between the parties, it was decided to close the chapter, especially when the appellant had assured the management that she will be resigning by relinquishing her employment from a particular date. It is also required to be noted that thereafter at no point of time the appellant had informed the management that the resignation given by her is not irrevocable or that there was no agreement on her part not to withdraw such resignation. The appellant very well knew as back as on 8-4-2003 that the management had accepted her resignation treating the same as final, binding and irrevocable and no effort was made by the appellant denying the said aspect nor she has asked the management ::: Downloaded on - 09/06/2013 13:33:55 ::: [30] not to proceed with the process of appointing a regular Principal. On the contrary, her letter at page 50 speaks otherwise by which it is clear that she knew that the management had accepted her resignation from future date with an understanding that it is not to be withdrawn and that on that basis it was agreed that neither of the parties should make any issue any further in this behalf by making any allegation against anyone.
16. It is required to be noted that the appellant was serving in an educational institute and in order to have cordial and peaceful atmosphere if everything is not insisted in writing from the appellant, in our view, from the surrounding circumstances and background of the case, it has been found by the Tribunal that there must have been a sort of understanding between the parties to take a particular stand by which the appellant had agreed to resign from a future date and that the matter to be treated as over permanently and that there would be no question of holding any inquiry or making counter-allegation against each other is to be avoided.
In spite of this after considerable time and having realised that the date of effective resignation is coming nearer, the appellant submitted her letter withdrawing the resignation by writing the said letter of withdrawal on 9-9-2003. It is also pertinent to note that even in her said letter of 9-9-2003 she has not ::: Downloaded on - 09/06/2013 13:33:55 ::: [31] referred to the earlier letter of the management dated 8-4-2003 wherein the management had said that the said letter of resignation was final and irrevocable. She has ignored the said aspect totally. In her letter of withdrawal dated 9-9-2003 it is not stated by her that her resignation was never irrevocable and that she had never agreed to treat it as final even though the management had treated her resignation as final, yet in her letter of withdrawal there is no reference about the same. The management, therefore, promptly replied the letter dated 9-9-2003, written by her for withdrawal of her resignation, ig by informing her that she was not entitled to withdraw her resignation letter dated 25-3-3003 since the same was already accepted and acted upon by both the sides. It is true, as observed earlier, that acceptance of resignation by the management itself cannot be treated as a ground on which the appellant cannot withdraw the resignation if it is given from a future date and under normal circumstances and in the facts of the case, the decision of the management to accept the resignation immediately even though it is given from future date cannot prevent the employee from withdrawing such resignation but the case in hand is required to be treated from different angle as to whether on the basis of implied understanding between the parties to the litigation to the effect that the entire chapter regarding inquiry or allegation is to ::: Downloaded on - 09/06/2013 13:33:55 ::: [32] be treated as closed in case the resignation is given from a future date and on the basis of such implied understanding between the parties which is very clear from the correspondence which we have referred above, in our view, it was not open for the appellant to take a U-turn at the last moment putting the respondent/management into a difficult situation in the sense that in the meanwhile they have already proceeded with the procedure of recruitment of a regular Principal in the institution. Learned counsel Mr. Cama has fairly admitted that in a given case if the employee agrees to give resignation on a particular condition as a part of understanding or arrangement, such arrangement cannot be said to be opposed to public policy as such resignation in a given case if given on some understanding, the management can always act on the basis of such promise or understanding. The argument of Mr. Cama, however, is that the appellant had not shown any willingness on her part by requesting the management to drop the inquiry and the decision in this behalf is unilateral to which the appellant is not a party as the appellant had never shown her willingness to resign in case the inquiry is dropped. However, this aspect of the case is required to be considered from the facts and circumstances of the case and considering the correspondence entered into between the parties, in our view, the Tribunal is justified in drawing the inference ::: Downloaded on - 09/06/2013 13:33:55 ::: [33] to the effect on the basis of the understanding that the appellant had decided to quit and now she is estopped by way of her conduct to change her stand and that on the basis of which the management decided to continue with the process of regular selection and not to continue with the fact finding inquiry. It may be true that the management at its own has not decided to proceed further with the fact finding inquiry. However, looking to the background of the facts and circumstances of the case, it is clear that it was decided not to proceed with the inquiry or with the allegation or counter allegation and the chapter in this connection was treated to be closed in view of the fact that the appellant had also tendered her resignation from a particular date. Even the appellant has clearly stated in her earlier letter that she was insisting for six months' notice period before the resignation comes into effect so that she can avail of her leave for the said period as even otherwise, as stated above, the letter at page 50, wherein the appellant herself has stated that the allegations and averments on either side need not be dealt with and the same are not admitted and the unpleasant dispute and controversy is thus closed in view of the letter of the management dated 8-4-2003. The appellant therefore, very well knew that there is an understanding between the parties to treat the chapter closed and the letter written by the appellant at page 50 clinches the issue ::: Downloaded on - 09/06/2013 13:33:55 ::: [34] beyond doubt that the appellant decided to relinquish her employment from the future date in view of the particular understanding between the parties. In this connection, reference is required to be made to the English decision on which reference is also made by the Tribunal. In the case of Rev. Oswald Joseph Reichal, reported in 1889 House of Lords, Vol.XIV page 259. In the said case, Reichal had on his own free will entered into a perfectly binding agreement with the Bishop and the Bishop had agreed to abstain from commencing an inquiry into the serious charges against Reichal if the latter tendered his resignation and in pursuance of that agreement, Reichal tendered his resignation and did all to complete it, and the Bishop also abstained from instituting proceedings against him in the Ecclesiastical Court. It was found that such an agreement with consideration and having acted upon and consummated before the supposed withdrawal of the resignation of Mr. Reichal, Reichal, who could not, therefore, be permitted to upset the agreement at his unilateral option and withdraw the resignation without the consent of the Bishop. Considering the said aspect, it was found that Reichal's resignation had become absolute and irrevocable. Considering the said aspect, in our view, even though a prospective resignation can be withdrawn at any point of time but before it becomes effective, the person tendering such resignation can ::: Downloaded on - 09/06/2013 13:33:55 ::: [35] always agree to make such resignation final, binding and conclusive and irrevocable and if any such agreement or understanding is arrived at, then such an agreement can always be said to be valid. In our view, even if the appellant has not written in so many words requesting the management to drop the proceedings against her, ultimately from the facts and circumstances of the case the Court can certainly draw inference even in connection with an implied understanding or agreement between the parties.
17. In the case of Century Spinning & Manufacturing Co.
Ltd. and another v. The Ulhasnagar Municipal Council and another, reported in AIR 1971 SC 1021, the Supreme Court has held that a representation that something will be done in the future may result in a contract, if another person to whom it is addressed acts upon it. A representation that something will be done in future is not a representation that it is true when made. But between a representation of a fact which is untrue and a representation express or implied - to do something in future, there is no clear antithesis. A representation that something will be done in future may involve an existing intention to act in future in the manner represented. If the representation is acted upon by another person it may, unless the statute governing the person making the representation provides otherwise, ::: Downloaded on - 09/06/2013 13:33:55 ::: [36] result in an agreement enforceable at law. It has also been held in the said decision that if the statute requires that the agreement shall be in a certain form, no contract may result from the representation and acting therefor but the law is not powerless to raise in appropriate cases an equity against him to compel performance of the obligation arising out of his representation.
18. In the instant case, as stated above, the appellant after taking a particular stand in the sense that counter offer was made to give resignation from a future date which offer was accepted by the management on the understanding that the chapter is to be treated as closed, which the appellant also very well knew in view of letter at page 50, ultimately tried to come out from the said understanding on the ground that she can withdraw the resignation before it is accepted and before the expiry of the notice period.
19. In the case of The Union of India and others v.
M/s. Anglo Afghan Agencies etc., reported in AIR 1968 SC 718, the Supreme Court has considered the question of estoppel and the question about promise given by party.
It has been held by the Supreme Court that even though the case did not fall within the terms of Section 115 of the Evidence Act, it was still open to a party who has ::: Downloaded on - 09/06/2013 13:33:55 ::: [37] acted on a representation made by the Government to claim that the Government shall be bound to carry out the promise made by it, even though the promise is not recorded in the form of a formal contract as required by Article 299 of the Constitution of India. So far as the second part about the agreement entered into between the parties or the understanding entered into by the parties originated from the jurisdiction assumed by the Courts of equity to intervene in a in the case of or to prevent fraud. The said aspect has been considered in para 20 of the said decision.
20. Considering the factual aspect of the matter, we are of the opinion that even though there may not be anything in writing on the part of the appellant requesting the management to drop the inquiry and on that basis she had agreed to give her resignation from future date, yet in view of the surrounding circumstances and material on record, the Tribunal was justified in drawing inference to the effect that there must have been a sort of understanding between the parties and in view of that the appellant gave her resignation with particular understanding from future date. The facts of the case makes it abundantly clear that the appellant having accepted the particular decision of the management by which her request of resigning from future date was accepted by the ::: Downloaded on - 09/06/2013 13:33:55 ::: [38] management, now cannot turn around and try to disturb the arrangeent made by the management as the process for recruitment of a Principal was also started, as argued by the learned counsel for the respondent/management.
It is true that if the order of the Tribunal is based on no evidence or finding of the Tribunal is such as no reasonable man may arrive at, this Court can certainly interfere with such decision in its extra-ordinary jurisdiction under Article 227 of the Constitution of India but simply because the Tribunal might have observed in the order that there might be some understanding, we cannot ignore the correspondence and the documents for coming to the conclusion that such type of agreement can be inferred from the factual data available on the record of the case. The Tribunal's judgment may not have been worded in a happy manner but even otherwise the order of the Tribunal can be sustained considering the material on record. In our view, it cannot be said that the matter requires reconsideration by remanding the same back to the Tribunal for the purpose of deciding whether there was any implied agreement between the parties and, whether the appellant is entitled to back wages for the intervening period as now according to the learned counsel for the appellant she is already in settled employment elsewhere and she is not interested in her reinstatement. Considering the factual aspect of the ::: Downloaded on - 09/06/2013 13:33:55 ::: [39] matter, though we agree with the learned counsel on the first ground that a prospective resignation can be withdrawn at any point of time before it is made effective, in the present case, it was not open to the appellant to withdraw the same in view of whatever we have stated above.
21. In view of what is stated hereinabove, there is no substance in the appeal and the same is dismissed.
There shall be no order as to costs.
(P.B.Majmudar, J.) (R.M.S.Khandeparkar, J.) sjs/J8aj63.8 ::: Downloaded on - 09/06/2013 13:33:55 :::