Allahabad High Court
Laturi Singh, S/O Sri Mewa Ram vs The State Police Service Tribunal And ... on 6 May, 2005
Author: V.M. Sahai
Bench: V.M. Sahai
JUDGMENT O.N. Khandelwal, J.
1. The services of the petitioner (who was employee in the Collectorate, Etah) were terminated by the District Magistrate vide order dated 29.5.1998 (Annexure 15 to the writ petition). The appeal preferred against that order was dismissed by the Commissioner Agra Mandal, Agra on 29.11.1998 (Annexure 17 to the writ petition) and the claim petition No. 458 of 1999 filed by the petitioner before the State Public Services Tribunal was also dismissed by the impugned order dated 5.8.2001 (Annexure 21 to the writ petition). All these orders have been assailed before this Court by means of this writ petition.
2. Petitioner was initially appointed on 24.6.1976 as Assistant Nanir Waki Navis in Tehsil Kashganj District Etah and was posted as Arms clerk I on 24.12.1996 in the Collectorate. One Sri Hari Ram Rana a B.S.P. worker made a complaint to the District Magistrate that arms licences are being issued illegally in connivance with the Arms clerk. A preliminary enquiry was conducted by Jagdish Sharma, Dy. S.P. Aligarh, who in his report dated 3.10.1997 came to the conclusion that the licences issued were genuine but licence holders were fake. Therefore he recommended cancellation/suspension of some of the arms licences. S.D.M. Etah and Pathiya further enquired into the issue who in the report dated 12.10.1997 observed that some of the entries in the arms register have been found to be prima facie suspicious. On these reports, the A.D.M. Etah lodged a F.I.R. on 13.10.1997 against some of the licence holders and Arm clerks namely Latoori Singh and Babu Lal that forged entries have been made in the Arms register with the connivance of these employees. The case was registered under Sections 419, 420, 467, 468, 471 I.P.C.
3. The petitioner Latoori Singh was suspended vide order dated 21.10.1997. A chargesheet was issued on 22.11.1997, thereupon the petitioner submitted his reply dated 10.1.1998. He was directed by the enquiry officer to appear personally before him on 23.3.1998 but according to the petitioner neither the enquiry officer was available nor any further date was fixed for hearing. However the enquiry officer submitted his ex parte enquiry report on 4.4.1998 and also proposed the punishment of removal from the service.
4. Petitioner received a show cause notice dated 7.4.1998 issued by the Collector, Etah. The delinquent requested for time and also for inspection of the documents but no order was communicated to him. Therefore he met Collector personally on 6.5.1998 and ultimately an order terminating his services was passed on 29.5.1998.
5. An appeal was preferred before the Commissioner, Agra Mandal, Agra on 27.7.1998. As no action was taken, therefore the petitioner sent application dated 11.11.1998 making a request for personal hearing. But instead of hearing him, the order dated 29.11.1998 was passed upholding the termination order. Thereafter he approached the State Public Services Tribunal with claim petition No. 498 of 1999, that too has been dismissed vide order dated 5.8.2001. Under these circumstances, this writ petition has been filed to quash the aforesaid orders of District Magistrate, Commissioner and State Public Services Tribunal.
6. Parties have exchanged affidavits and we have heard the learned counsel for the parties.
7. The impugned orders have been challenged on various grounds. According to the learned counsel for the petitioner, the main ground to challenge of termination order is that without affording an opportunity of hearing as well as recording any evidence, the enquiry officer prepared an ex parte report behind the back of the petitioner.
8. In para 8 and 9 of the writ petition, it has been specifically averred that the petitioner had demanded an opportunity of personal hearing and cross examination from the witness whereupon he was directed to appear personally on 23.3.1998 but on that date neither the enquiry officer was available nor any further date was fixed for hearing in the matter.
9. In reply to the contents of para 8 and 9 to the writ petition, it has been admitted in para 10 of the counter affidavit that 23.3.1998 was fixed for personal appearance and hearing, the petitioner appeared also but he (petitioner) did not adduce any evidence before the enquiry officer. This fact has also been denied that enquiry officer was absent on that day.
10. In Subhash Chandra Sharma v. U.P. Co-operative Spinning Mills and Ors., (2001) 2 UPLBEC 1475, a Division Bench of this Court has ruled that in cases where a major punishment is proposed to be imposed, an oral enquiry is must, whether the employee requests for it or not and for this purpose, it is necessary to issue notice to the employee concerned intimating him date, time and place of the enquiry.
11. In Meenglas Tea Estate v. The Workmen, AIR 1963 SC 1719, the enquiry was held to be vitiated because it was not held in accordance with the principles of natural justice. In this case, no witness was examined in support of the charge before the workman was questioned. Hon'ble Supreme Court observed that it is elementary principle that a person who is required to answer a charge must know not only the accusation but also the testimony by which accusation is supported. He must be given a fair chance to hear the evidence in support of the charge and to put such relevant questions by way of cross examination as he desires. This is the barest requirement of an enquiry and its must be substantially fulfilled before the result of the enquiry can be accepted. A departure from this requirement throws the burden upon the person charged to repel the charge without first making it out against him. Hon'ble Supreme Court found that in the case before it neither was any witness examined nor was any statements made by any witness tendered in evidence.
12. In State of U.P. and Anr. v. C.S. Sharma, AIR 1968 SC 158, after the enquiry opened, the Commissioner did not examine the witness afresh, but their previous statements, recorded at the earlier enquiry were tendered in evidence and the charged officer was asked to cross examine them. They were duly cross examined. Inspite of his demand, he was not given opportunity to produce defence witness, instead an order of dismissal was passed. The emphasis was laid that witness must be examined in support of the allegations and an opportunity should be given to the delinquent officer to cross examine them and lead evidence in his defence. Non compliance of this procedure vitiates the enquiry.
13. From the perusal of the enquiry report (Annexure 12 to the writ petition), it is not clear as to in what manner opportunity of oral hearing was given to the petitioner. No oral evidence has been recorded by the enquiry officer. Therefore the question of cross-examination of any witness does not arise at all.
14. The enquiry report has been prepared only on the basis of the record and the inferences drawn. In S.C. Girotra v. United Commercial Bank, 1995 Supp (3) S.C.C. 212, an order of dismissal consequent to conclusion reached from certificate and report of the departmental enquiry was set aside. In this cited case, the presenting officer had submitted 28 exhibits, most of which are in the form of certificates of the officer and the then Assistant Manager of the Branch which one document was in the form of inspection/investigation report. The officer who prepared the inspection report and certificates had appeared before the enquiry officer and testified to their authorship of the documents but no opportunity was given to the delinquent to cross examine either the maker of the report or the officer who had granted such certificates. Hon'ble Supreme Court held that refusal of permission to cross-examine those witness was denial of the reasonable opportunity of defence to the appellant.
15. In the enquiry report, the explanation of the petitioner has been quoted that he had taken charge as Arms clerk on 24.12.1996 while the entries with regard to issuance of arms licences were made prior to that by the then clerks and non of the entries have made by him. There is no categorical finding that disputed entries have been made by the petitioner in his own hand writing. The enquiry officer has concluded that these entries were made by someone else in connivance with the delinquent. In Punjab National Bank Ltd. v. All India Punjab National Bank Employees' Federation and Anr., AIR 1960 SC 160, it was emphasized that in enquiries regarding dismissal of employees, the principles of natural justice must be followed and the employee against whom disciplinary action is sought to be taken must be given a charge sheet, evidence against him must be recorded in his presence, and he must have an opportunity to rebut the said evidence.
16. The petitioner was served with a show cause notice on 7.4.1998 regarding the proposed punishment whereby he was required to submit his reply by 15.4.1998. The petitioner demanded one month time but instead of giving any reply, the order to termination was handed over to him on 22.5.1998. In para 11 of the counter affidavit, it has been stated that the petitioner was allowed to inspect the evidence available on the record but the said letter has not been annexed with the counter affidavit. Thus the petitioner has been denied inspection of records and thereby he has also been denied an opportunity to put his defence and case through the reply to show cause notice. In the circumstances, the impugned order passed in disregard of Articles 14 and 21 of the Constitution deserves to be quashed.
17. Learned counsel for the petitioner has also challenged the finding of the Tribunal that he committed misconduct by keeping typewriter and arms registers at private rented room on the ground that statement of the petitioner has himself stated that he was orally permitted by the Prabhari Adhikari to discharge functioning at rented room. But the reason assigned it that there was huge rush of politicians and influential persons seeking arm licences. This part of statement has not been controverted by the Prabhari Adhikari. Therefore the finding given by the Tribunal is wholly perverse and unsustainable law.
18. The Tribunal has also erred in placing burden of proof on the petitioner that he entries in the arms register were not forged by him. The petitioner has claimed that he had informed in writing through his letter dated 28.12.1996 that there are over written entries between the lines and below the pages of the Arms Register and had also prayed for an enquiry regarding the same. Instead of getting the matter probed, the burden was shifted on the petitioner to show that the entries had not been made with his connivance. The Tribunal has passed the order with a wrong assumption and is, therefore, vitiated by error of law.
19. After hearing the argument advanced by the learned counsel for the for the parties, we are of the view that the judgment and order passed by the learned Tribunal suffers from misreading of evidence, non application of mind, legal infirmities and is based on conjectures and surmises which deserves to be quashed.
20. In the result, this writ petition succeeds and is hereby allowed. The enquiry report (Annexure 12 to the writ petition), impugned termination order passed by the District Magistrate dated 29.5.1998 (Annexure 15 to the writ petition), the order of dismissal of appeal dated 29.11.1998 passed by the Commissioner, Agra (Annexure 17 to the writ petition) and order of the learned Tribunal dated 5.8.2001 (Annexure 21 to the writ petition) are quashed.
21. We direct the District Magistrate, Etah to appoint a new enquiry officer within thirty days from the date of receipt of certified copy of this order. The enquiry officer so appointed, will conclude the enquiry in accordance with law and submit his report to the disciplinary authority within four months. The final decision on the enquiry report will be taken by the District Magistrate within two months therefore. No costs.