Supreme Court of India
Harinarayan Srivastav vs United Commercial Bank & Anr on 31 March, 1997
Equivalent citations: AIR 1997 SUPREME COURT 3658, 1997 AIR SCW 1911, 1997 LAB. I. C. 2076, 1997 (3) SCR 465, 1997 (4) JT 595
Bench: K. Ramaswamy, D.P. Wadhwa
PETITIONER: HARINARAYAN SRIVASTAV Vs. RESPONDENT: UNITED COMMERCIAL BANK & ANR.. DATE OF JUDGMENT: 31/03/1997 BENCH: K. RAMASWAMY, D.P. WADHWA ACT: HEADNOTE: JUDGMENT:
O R D E R Delay condoned.
This special leave petition arises from the judgment of the single judge of the Madhya Pradesh High Court, Jabalpur Bench, made on 28.10.1996 in W.P.. No.4472/96.
A charge-sheet has been given to the petitioner on the allegation that he sanctioned loan for non-existing fictitious persons and got disbursement of demand drafts mentioned in the charge-sheet within two days, i.e. December 10, 1990 and December 11,1990 in favour of M/s. Sudarshan Trading Co. of Bhopal for Rs.2,80,000/-. on the basis thereof, the respondents imputed that the petitioner committed the misconduct. An enquiry had been initiated and is now being proceeded against him he filed an application for permission to engage the services of an advocate. The permission was refused. In the writ petition,. the petitioner contended that the chargesheet was filed against him in the criminal court for the self-same offence. in view of the fact that the matter is pending in the criminal Court, an assistance of the advocate is necessary. Since presenting officer of the Bank is a law graduate, denial of the assistance of the advocate is violative of principles of natural justice. The High Court has held that since the facts are not complicated and the presenting officer of the Bank is not a legally trained person, assistance of an advocate is not mandatory in the domestic enquiry. On these simple facts, he could himself or through any other employee defend the case without the assistance of an advocate. On that basis, the High Court has held that denial of assistance of an advocate is not violative of principles of natural justice.
Learned counsel for the petitioner contends that since the chargesheet has already been filed and criminal trial is pending, any enquiry conducted against the petitioner himself or any of the officer, as notified in para 19.12 of the bi-partite settlement, would prejudicially affect the petitioner's case and therefore, the denial of the assistance of an advocate is violative of the principles of natural justice. we find no force in the contention.
As per the Rule 19.12 of the bi-partite settlement, the permission to defend himself with the assistance of the advocate is one of the option to be given by the Bank. We have perused the chargesheet in the enquiry now sought to be proceeded against the petitioner . The allegations are very simple and they are not complicated. Under these circumstances, we do not think that the failure to permit the petitioner to engage an advocate is violative of the principles of the natural justice.
The special leave petition is accordingly dismissed .