Supreme Court of India
Mahender Singh vs Union Of India And Anr on 2 August, 1991
Equivalent citations: 1991 SCR (3) 330, 1991 SCC SUPL. (2) 127, AIRONLINE 1991 SC 127, (1991) 17 ATC 358, (1991) 2 CURLR 669, (1991) 2 UPLBEC 1084, (1991) 3 JT 462 (SC), (1991) 3 SCR 330 (SC), (1991) 5 SERVLR 69, (1991) 63 FACLR 505, 1991 SCC (L&S) 1170, 1991 SCC (SUPP) 2 127, 1991 UJ(SC) 2 598, (1992) 1 LABLJ 869, (1992) 1 LAB LN 20
Author: K.J. Shetty
Bench: K.J. Shetty, Yogeshwar Dayal
PETITIONER:
MAHENDER SINGH
Vs.
RESPONDENT:
UNION OF INDIA AND ANR
DATE OF JUDGMENT02/08/1991
BENCH:
SHETTY, K.J. (J)
BENCH:
SHETTY, K.J. (J)
RAMASWAMI, V. (J) II
YOGESHWAR DAYAL (J)
CITATION:
1991 SCR (3) 330 1991 SCC Supl. (2) 127
JT 1991 (3) 462 1991 SCALE (2)292
ACT:
Service Law: Central Civil Services (Classification,
Control and Appeal) Rules, 1965 Rule 10(4)--Scope
of--Services of employee terminated by a simple termination
order under Rule 5(1) of the CCS (Temporary Service) Rules,
1965---Termination order set aside by Tribunal--Retrospec-
tive suspension from the date of original order of termina-
tion--Whether justified.
HEADNOTE:
The appellant, a cash clerk in the establishment of
Delhi Milk Scheme, was placed under suspension under Rule
10(2) of the Central Civil Service (Classification, Control
and Appeal) Rules, 1965, pending investigation into a crimi-
nal case, connected with the forgery of a cheque, in which
he was arrayed as an accused. Subsequently, his services
were terminated under Rule 5(1) of the Central Civil Serv-
ices (Temporary Service) Rules, 1965. Though he was acquit-
ted in the criminal case, he was not re-instated. However,
the Central Administrative Tribunal set aside the termina-
tion order and directed that the appellant would continue to
be under suspension from the original date of termination of
service, and that it would be open to the competent authori-
ty, to revoke his suspension and re-instate him in service
or continue him under suspension, if it decided to initiate
disciplinary proceedings against him.
Pursuant to the decision of the Tribunal, the Management
passed an order under Rule 10(4) of the Rules placing the
appellant under suspension from the date of original order
of termination and also directed that there should be fur-
ther enquiry against the appellant.
Allowing the appeal preferred by the appellant and
modifying the Tribunal's order,
HELD: 1.1 There are three requirements for the applica-
tion of Rule 10(4) of the Central Civil Services (Classifi-
cation, Control and Appeal) Rules, 1965. These are (i) the
Government servant is dismissed, removed or compulsorily
retired as a measure of penalty; (ii) the said
331
penalty is set aside or declared or rendered void by a
decision of a Court of Law; and (iii) the disciplinary
authority decides to hold a further inquiry against the
Government servant on the allegations on which the original
order of penalty was imposed. [334F-G]
1.2 In the instant case, the original order of termina-
tion was not passed against the appellant as a measure of
punishment. It was a 'simpliciter termination' under Rule
5(1) of the CCS (Temporary Service) Rules, 1965. The Tribu-
nal has set aside that order on the ground that it amounts
to punishment and the order of punishment could not have
been made without holding an inquiry. But that is not the
same thing to state that the Management made an order termi-
nating the services by way of penalty. It treated the said
order as a simpliciter discharge. Hence Rule 10(4) has no
application. Besides, there was no question of the Manage-
ment deciding to hold a further inquiry, since there was no
earlier inquiry against the appellant and it would be misno-
mer to call it a further enquiry as contemplated under Rule
10(4). [335B-C]
1.3 Thus, the power to place a delinquent officer under
suspension from the date of the original order of dismissal,
removal or compulsory retirement from service would be
available provided the original order was made by way of
penalty and that order has been set aside by a Court of Law.
Since there was no inquiry leading to the removal of the
appellant in the first instance, the decision to hold fresh
inquiry does not attract Rule 10(4). The retrospective
suspension of the appellant is, therefore, unjustified and
without authority of law. However the order of suspension
would operate prospectively and the appellant would be
entitled to re-instatement with all back wages till that day
since the original order of termination has been set aside
by the Tribunal. The Tribunal's order is modified according-
ly. [335D-G]
JUDGMENT:
CIVIL APPELLATE JURISDICTION: Civil Appeal No. 1821 of 1991.
From the Judgment and Order dated 17 4. 1990 of the Central Administrative Tribunal, Delhi in R.A. No. 117/88 in T.A. No. 351 of 1986.
O.P. Saxena and Mukul Gupta for the Appellant. J.D. Jain, Kailash Vasudev, Ms. Sushma Suri and S.N. Terdal for the Respondents.
332The Judgment of the Court was delivered by K. JAGANNATHA SHETTY, J. This appeal is from an order of the Central Administrative Tribunal, New Delhi and concerns with the scope of Rule 10(4) of the Central Civil Service (CCA) Rules, 1965 ('the Rules') The facts leading to the appeal are these: The appellant was a cash clerk in the establishment of Delhi Milk Scheme, New Delhi. There was some criminal case connected with the forgery of a cheque in which the appellant was arrayed as an accused. Pending investigation of the criminal case, he was placed under suspension. The order of suspension was made on March 27, 1976 under Rule 10(2) of the Rules. On January 10, 1976 his services were terminated under Rule 5(1) of the Central Civil Services (Temporary Service) Rules, 1965. On March 7, 1980, the appellant was acquitted in the criminal case. On January 5, 1981 the appellant filed a civil suit in the District Court, New Delhi, challenging the order of termination of his services. The suit was transferred to the Central Administrative Tribunal for disposal. The Tribunal has, by its judgment dated September 5, 1988 set aside the termination order with the following conditions:
"(i) The impugned order of termination dated 10.1.1978 is quashed. Consequently, status quo ante as in regard to applicant being under suspension will continue from 10.1.1978.
(ii) It will be open to the competent authori-
ty to take a final decision on the continuance or otherwise of the suspension in the light of the judgment of Chief Judicial Magistrate dated 7.3.80 in case No. 57/2. It will be open to the competent authority to revoke the order of suspension and reinstate the plaintiff into service as cash clerk. In that event, the pay and allowances of the plaintiff during the period of his actual suspension from 27.3. 1976 to 10.1.78 and deemed suspension thereaf- ter shall be regulated in accordance with the provisions of F.R. 54-B. Necessary adjust- ments, if any, should be made or in regard to the subsistence allowance already paid to him. The defendants shall also consider and decide whether the period of actual and deemed sus- pension shall be treated as a period spent on duty or not.
333(iii) It will also be open to the competent authority, if so advised, to continue the plaintiff on suspension if it is decided to initiate disciplinary proceedings against him based on his conduct which led to his prosecu- tion before the criminal court. The discipli- nary proceedings if initiated should be com- pleted within a period of six months from the date of communication of this order.
(iv) The competent authority shall take appro- priate decision as regards (ii) and (iii) above within a period of two months from the date of communication of this order."
Pursuant to the decision of the Tribunal management made an order dated November 10, 1988 under Rule 10(4) of the Rules placing the petitioner under suspension w.e.f. January 10, 1978. The appellant shall be deemed to have been sus- pended from the date of the original order of termination. The management also directed that there should be further enquiry' against the appellant. The relevant portion of the order dated November 10, 1988 reads:
"AND whereas the undersigned on a considera- tion of the circumstances of the case, has also decided that a further enquiry should be held under the provision of CCS(CCA) Rules, 1965 against the said Shri Mohinder Singh, Ex. Cash Clerk on the allegation which led to his termination of service.
NOW THEREFORE the undersigned hereby:-
(i) set aside the order of termination of services of Shri Mohinder Singh, Ex. Cash Clerk
(ii) directs that further enquiry should be held under the provisions of CCS(CCA) Rules, 1965 against Shri Mohinder Singh on the alle-
gations of misappropriation of Govt. Money which led to the termination of service.
(iii) directs that the said Shri Mohinder Singh, Ex. Cash Clerk shall under sub-rule 4 of Rule 10 of the CCS(CCA) Rules, 1965 be deemed to have been placed under suspension w.e.f. 10.1. 1978 and shall continue to remain under suspension until further orders. (Baldev Chand) Disciplinary Authority Dy. General Manager (A)"
334After holding the enquiry the appellant was again dis- missed from service. That order was made on December 1, 1989. It is said that the dismissal has been challenged by the appellant before the Tribunal.
From the above narration of facts it will be seen that the Tribunal while setting aside the termination order has directed that the appellant shall continue in suspension from January 10, 1978. The management while deciding to hold further enquiry has also directed that the appellant shall be deemed to have been placed under suspension w.e.f. Janu- ary 10, 1978. The management made this order under Rule 10(4) which reads as follows:
"Where a penalty of dismissal, removal or compulsory retirement from service imposed upon a Government servant is set aside or declared or rendered void in consequence of or by a decision of a court of law and the disci- plinary authority on a consideration of the circumstances of the case, decides to hold a further inquiry against him on the allegations on which the penalty of dismissal, removal or compulsory retirement was originally imposed, the Government servant shall be deemed to have been placed under suspension by the Appointing Authority from the date of the original order of dismissal, removal or compulsory retirement and shall continue to remain under suspension until further orders:
Provided that no such further inquiry shall be ordered unless it is intended to meet a situation where the Court has passed an order purely on technical grounds without going into the merits of the case."
There are three requirements for the application of Rule 10(4); (i) The Government servant is dismissed, removed or compulsorily retired as a measure of penalty; (ii) the penalty of dismissal, removal or compulsory retirement is set aside or declared or rendered void by a decision of a Court of Law; (iii) The disciplinary authority decides to hold a further inquiry against the Government servant on the allegations on which the original order of penalty was imposed. If these three requirements are satisfied then the Government servant ,shall be deemed to have been placed under suspension by the appointing authority from the date of original order of penalty of dismissal, removal or com- pulsory retirements and he shall continue to remain under suspension until further orders.
335The order of the Tribunal and the management as to the retrospective suspension of the appellant cannot be sus- tained under Rule 10(4) of the Rules. It may be relevant to remember that the original order of termination was not passed against the appellant as a measure of punishment. It was a 'simpliciter termination' of the appellants' service under Rule 5(1) of the CCS (Temporary Service) Rules 1965. The Tribunal has set aside that order on the ground that it amounts to punishment and the order of punishment could not have been made without holding an inquiry against the appel- lant. But that is not the same thing to state that the management made an order terminating the services of the appellant by way of penalty. The management treated the said order as a simpliciter discharge. Rule 10(4) therefore, has no application to the case of the appellant. Secondly, it would be misnomer to call it a further inquiry as contemplated under Rule 10(4). There was no question of the management deciding to hold a further in- quiry since there was no earlier inquiry against the appel- lant.
The power to place delinquent officer under suspension from the date of the original order of dismissal, removal or compulsory retirement from service would be available pro- vided if the original order of dismissal, removal or compul- sory retirement from service was made by way of penalty and that order has been set aside by a Court of law. Since there was no inquiry leading to the removal of the appellant in the first instance, the decision to hold fresh inquiry does not attract Rule 10(4). The retrospective suspension of the appellant is therefore, unjustified and without authority of law.
However, it may be stated that the order of suspension dated November 10, 1988 would operate prospectively and the appellant would be entitled to reinstatement with all back wages till that day since the original order of termination has been set aside by the Tribunal.
The appeal is accordingly allowed modifying the impugned order. In the circumstances of the case, however, we make no order as to costs.
N.P.V. Appeal allowed.
336