Allahabad High Court
Udai Shanker Tiwari vs District Inspector Of Schools, Kanpur ... on 28 October, 1998
Equivalent citations: 1999(1)AWC489
Author: S. Rafat Alam
Bench: S. Rafat Alam
JUDGMENT S. Rafat Alam, J.
1. All these four writ petitions are interlinked and as agreed to by the learned counsel for the parties were heard together and are being disposed of by a common judgment.
2. Civil Misc. Writ Petition No. 19779 of 1997 has been filed by Shri Udai Shanker Tiwari, an Assistant Teacher (hereinafter referred to as petitioner-teacher) of Mahatma Gandhi Vidyalaya Inter College, Kanpur (for short the College) for quashing the order of the Committee of Management dated 13.5.1997 putting him under suspension until further orders whereas the other three writ petitions have been filed subsequently by the Committee of Management of the aforesaid College (hereinafter referred to as the Management).
3. In Civil Misc. Writ Petition No. 22857 of 1997 the prayer is to quash the order of the District Inspector of Schools. Kanpur, dated 8.5.1997 recalling his earlier order dated 26.4.1997 approving the order of suspension of Shri Udai Shanker Tiwari (petitioner-teacher).
4. Civil Misc. Writ Petition No. 34926 of 1997 has been filed against the order of the District Inspector of Schools dated 13.10.1997 directing the Management to pay full salary to the petitioner-teacher.
5. Civil Misc. Writ Petition No. 37355 of 1997 has been filed against the order of single operation dated 3.11.1997 passed by the District Inspector of Schools under Section 5 [1) of the Uttar Pradesh High School and Intermediate Colleges (Payment of Salaries to Teachers and other Employees) Act. 1971 (for short the Act No. XXIV of 1971).
6. The short facts giving rise to these writ petitions are that the College is a recognised Intermediate College and is governed under the provisions of U. P. Intermediate Education Act. 1921 (for short the Act of 1921) and its teaching and non-teaching employees receive salary from the State Government under the provisions of Act No. XXIV of 1971. The petitioner-teacher is the senior-most Assistant Teacher of the College, he, however, has been roped in a criminal case for an offence under Sections 304B and 498A. I.P.C.
7. It appears that his daughter-in-law, Smt. Renu (deceased) was shot dead on 21.1.1997 by his son. Accordingly an F.I.R. was lodged by the uncle of the deceased alleging that the deceased was shot dead by her husband. Manish Kumar Tiwari. It has also been alleged that immediately thereafter Manish Kumar Tiwari son of the petitioner-teacher attempted to commit suicide by consuming Sulphas Tablets. Consequently. Police Station Naubasta registered a case as Case Crime No. 128 of 1997 under Section 302. I.P.C. and Case Crime No. 129 of 1997 under Section 309, I.P.C. In which the son of the petitioner-teacher has been made accused. Shortly thereafter, the mother of the deceased Smt. Asha Dwivedi. who is a non-teaching employee of the College filed an application before the police alleging that her daughter (deceased) after marriage was subjected to cruelty and harassment by her husband and in-laws for the demand of dowry. The police, thereafter, registered a case against the petitioner-teacher under Section 304B and 498A. I.P.C. and he was taken in custody on 27.2.1997 in connection with the aforesaid crime.
8. The Management accordingly by order dated I4th March, 1997 suspended the petitioner-teacher in view of the pendency of investigation and trial for committing offence involving moral turpitude which was also approved by the District Inspector of Schools by his order dated 26.4.1997. The dispute, however, arose when the District Inspector of Schools by the impugned order dated 8.5.1997 recalled his earlier order approving the suspension of the petitioner-
teacher on the direction of the Regional Deputy Director of Education which has been challenged by the Management in Civil Misc. Writ Petition No. 22857 of 1997. The Management again by its resolution dated 13th May. 1997 resolved to put the petitioner-teacher under suspension till the decision of the criminal case and referred a copy of the resolution to the District Inspector of Schools for his approval.
Admittedly, no order has been passed by the District Inspector of Schools on the aforesaid resolution of the Committee of Management as required under sub-section (7) of Section 16C of the Act of 192). On the other hand, the 'District Inspector of Schools by his order dated 13th October, 1997 directed the Management to pay the full salary to the petitioner-teacher. When the Management failed to comply with the aforesaid direction, the District Inspector of Schools passed an order for single operation of the College Account under Section 5 (1) of Act No. XXIV of 1971.
9. On the aforesaid facts Shri P. N. Saxena, learned counsel appearing for the petitioner-teacher, contended that while passing the order of suspension, the Appointing Authority was required to apply his mind considering all aspects of the case as to whether it shall be proper and justified to put an employee under suspension for a long period until the conclusion of the trial. He also submitted that the District Inspector of Schools having considered the facts and circumstances of the case has rightly recalled his earlier order approving the suspension of the petitioner-teacher. It is also submitted that the petitioner-teacher is a senior-most teacher of the Institution and the Management mala fidely just to deprive him from his promotion as Principal of the Institution, has passed the fresh order of suspension.
10. On the other hand, Shri Ashok Khare, learned counsel appearing for the Management argued that admittedly the petitioner-teacher facing charges involving offence of moral turpitude which is under investigation and trial and as such, the Management is fully justified in passing the order of suspension of the petitioner-teacher under subsection (5) of Section 16G of the Act of 1921. He further urged that once the order of suspension is approved under sub-section (7) of Section 16G of the Act of 1921, the same cannot be revoked or recalled by the District Inspector of Schools except in accordance with the provisions contained in sub-section (8) of Section 16G of the Act which empowers the District Inspector of Schools to revoke the suspension where the disciplinary proceedings are being delayed for no fault of the teacher concerned. Shri Khare urged that where suspension is based on account of involvement of the concerned teacher in a criminal case sub-section (8) of Section 16G of the Act will have no application. Learned counsel further submitted that while passing the order of single operation no opportunity of hearing was afforded to the Management. It is further urged that no difficulty arose in the disbursement of salary due to any default of Management hence the District Inspector of Schools was not justified nor there was any occasion to pass order for single operation of the College Account.
11. The points that fall for consideration before this Court in these writ petitions are Hi whether the order of suspension was justified in the facts and circumstances of the case?. (II) Whether the District Inspector of Schools has rightly revoked his earlier order approving the suspension of the petitioner-teacher until the conclusion of the trial?; (III) Whether the District Inspector of Schools was justified in passing the order under Section 5 (1) of the Act No. XXIV of 1971 for single operation of the College Account?
12. In order to appreciate the arguments, it would be useful to refer the provisions contained in subsections (5). (6), (7) and (8] of Section 16G of the Act of 1921 which are as under :
"(5) No Head of Institution or teacher shall be suspended by the Management, unless in the opinion of, the Management :
(a) the charges against him are serious enough to merit his dismissal, removal or reduction in rank ; or
(b) his continuance in office is likely to hamper or prejudice the conduct of disciplinary proceedings against him ; or
(c) any criminal case for an offence involving moral turpitude against him is under investigation, inquiry or trial.
(6) Where any Head of Institution or Teacher is suspended by the Committee of Management, it shall be reported to the Inspector within thirty days from the date of the commencement of the Uttar Pradesh Secondary Education Laws (Amendment) Act, 1975, in case the order of suspension was passed before such commencement and within seven days from the date of the order of suspension in any other case, and the report shall contain such particulars as may be prescribed and accompanied by all relevant documents.
(7) No such order of suspension shall, unless approved in writing by the Inspector, remain in force for more than sixty days from the date of commencement of Uttar Pradesh Secondary Education Laws (Amendment) Act, 1975, or as the case may be, from the date of such order, and the order of the Inspector shall be final and shall not be questioned in any Court.
(8) if, at any time, the Inspector is satisfied that, disciplinary proceedings against the Head of Institution or teacher are being delayed, for no fault of the Head of Institution or the teacher, the Inspector may, after affording opportunity to the Management or make representalion revoke an order of suspension passed under this section."
13. Sub-section (5) of Section 16G of the Act is an enabling provision which authorises the Management to suspend Head of an Institution or a teacher. It envisages three situations where the Management can suspend Head of an Institution or a teacher, namely, (I) Where the delinquent is facing the charges of serious nature which merit his dismissal, removal or reduction in rank : (II) The continuance of a delinquent in office may hamper or prejudice the conduct of disciplinary proceedings ; and (III) Criminal case for an offence involving moral turpitude is under investigation, enquiry or trial. Under sub-section 15), the Management of an Institution can suspend the Head of an Institution or a teacher if it, is of the opinion that any of the grounds specified in Clause (A) to (C) of subsection (5) of the Act exists.
14. Sub-section (6) of Section 16G of the Act casts a duty upon the Management to report its decision suspending a teacher or Head of an Institution to the District Inspector of Schools within 30 days along with parliculars and relevant documents. Sub-section (7) of Section 16G of the Act provides that every order of suspension passed by the Management shall remain operative only for a period of 60 days unless it is approved by the District Inspector of Schools. In other words, no order of suspension shall remain in force for more than 60 days from the date of the order of suspension unless it is approved in writing by the District Inspector of Schools, whereas subsection (8) of Section 16G of the Act empowers the District Inspector of Schools to revoke the order of suspension if he is satisfied that the disciplinary proceedings against the Head of an Institution or a teacher is being delayed without any fault on their part. However, before passing such an order under sub-section (8) of Section 16G of the Act. the District Inspector of Schools is required to afford an opportunity to the Management. Therefore, the Management has been empowered to keep a teacher or a Head of the Institution under suspension not beyond a period of 60 days and if such order of suspension is approved by the District Inspector of Schools, it shall be operative till the conclusion of the proceeding or trial or till it is revoked under sub-section (8) of Section 16G of the Act.
15. In the instant case, admittedly the petitioner-teacher has been made accused in a case under Sections 304B and 498A, I.P.C, in connection with which he was also arrested on 22.9.1997, but later on was released on bail by the Sessions Judge. The criminal charge against the petitioner-teacher, though not connected with the position as a teacher of the College, but, if it is such as is likely to embarrass him in the discharge of his duties as teacher, or involves moral turpitude, the Management is well within its power under sub-section (5) to suspend him. The expression 'moral turpitude' though has not been defined in the Act. but. In my view, subjecting a woman to cruelty or killing her for or in connection with demand of dowry comes within the purview of the expression 'moral turpitude'. The order suspending the teacher-petitioner was reported to the District Inspector of Schools within 30 days as required and the District Inspector of Schools having been satisfied, approved his suspension on 26.4.1997. Thus, it cannot be held to be illegal or without jurisdiction.
16. Now coming to the order of the District inspector of Schools dated 8.5.1997 (Annexure-8, of Civil Misc. Writ Petition No. 22857 of 1997), it has not been disputed that the suspension was revoked without affording opportunity to the Management as visualized by subsection (8) of Section 16G of the Act. The order of revocation having been passed without complying with the requirement of sub-section (8) of Section 16G of the Act is unsustainable. Besides, it is also liable to be quashed on the ground that it was passed on the direction of the Joint Director of Education. The discretion exercised by the District Inspector of Schools not independently but on the dictate of Joint Director is not a valid exercise of discretion. At the cost of repitition, tt may be observed that in the impugned order dated 8.5.1997, the District Inspector of Schools has acted simply on the dictate of Joint Director of Education without applying his independent mind. In that view of the matter, the impugned order revoking suspension cannot be allowed to sustain and deserves to be quashed.
17. I am not convinced with the submission of Shri Khare, learned counsel for the Management that under sub-section (8) of Section 16G of the Act. the District Inspector of Schools can revoke an order of suspension only where it has been passed pending disciplinary proceedings. The object and purpose for enacting sub-section (81 of Section 16G of the Act is obviously not to keep a teacher remain under suspension for a long period without there being any fault on his part causing delay in the disposal of the proceeding. Sub-section (8) of Section 16G of the Act couched in a language of wide amplitude empowering the District Inspector of Schools to revoke the order of suspension where he is satisfied that the disciplinary proceedings are being delayed for no fault of the teacher concerned. In a case where suspension is based on criminal charge and the delay in investigation or trial is not attributable to the teacher concerned, the District Inspector of Schools may in appropriate cases revoke the suspension after affording opportunity to the Management. However, in such matters the District Inspector of Schools must address himself to the gravity of the offence and nature of allegation and the alleged role of the teacher concerned.
18. In view of the discussion made above, the impugned order of the District Inspector of Schools dated 8.5.1997 of Civil Misc. Writ Petition No. 22857 of 1997 revoking the suspension of the petitioner-teacher deserves to be quashed. However, in the facts and circumstances of the case, the District Inspector of Schools is directed to pass a fresh order on the application of the petitioner-teacher under sub-section (8) of Section 16G of the Act and after affording an opportunity of hearing to the Management, as expeditiously as possible, preferably within two months.
19. The order of single operation under Section 5 (1) of Act No. XXIV of 1971 of the District Inspector of Schools dated 3.11.1997 (Annexure-15) impugned in Civil Misc. Writ Petition No. 37355 of 1997 has been passed on solitary ground of non-payment of salary to Shri Udai Shanker Tlwari (petitioner-teacher). Since the order revoking suspension of the petitioner has been found to be unsustainable in the foregoing discussions, hence in my view, the impugned order of single operation of the salary account is not sustainable and, therefore, cannot be allowed to stand. Similarly, the order of the District Inspector of Schools dated 13.10.1997 directing the Management to pay full salary to the petitioner-teacher, which has been impugned in Civil Misc. Writ Petition No. 34926 of 1997, also deserves to be quashed for the reason that the order of revocation of suspension of the petitioner-teacher has been quashed and, therefore, he cannot be allowed to draw full salary.
20. So far as Civil Misc. Writ Petition No. 19779 of 1997 is concerned, it is for quashing of the order of Committee of Management dated 13.5.1997 suspending the petitioner-teacher again after revocation of the first order of suspension by the District Inspector of Schools. Though the order has lapsed but in view of what has been held above, this petition has been rendered infructuous inasmuch as the first order of suspension has stood revived and as such it is dismissed.
21. In the result, Civil Misc. Writ Petition Nos. 22857 of 1997. 37355 of 1997 and 34926 of 1997 are allowed and the impugned orders dated 8.5.1997, 3.11.1997 and 13.10.1997 are quashed subject to the above directions.