Gujarat High Court
The Gujarat vs Duda Meghna on 6 April, 1996
Author: C.L. Soni
Bench: C.L. Soni
THE GUJARAT GOVERNMENTV/SDUDA MEGHNA (DECD) THROUGH SHRIMATI JAYABEN DUDAB C/SA/288/2012 JUDGMENT IN THE HIGH COURT OF GUJARAT AT AHMEDABAD SECOND APPEAL NO. 288 of 2012 With CIVIL APPLICATION NO. 13674 of 2012 In SECOND APPEAL NO. 288 of 2012 FOR APPROVAL AND SIGNATURE: HONOURABLE MR.JUSTICE C.L. SONI ========================================= 1 Whether Reporters of Local Papers may be allowed to see the judgment ? No 2 To be referred to the Reporter or not ? No 3 Whether their Lordships wish to see the fair copy of the judgment ? No 4 Whether this case involves a substantial question of law as to the interpretation of the Constitution of India, 1950 or any order made thereunder ? No 5 Whether it is to be circulated to the Civil Judge ? No ========================================= THE GUJARAT GOVERNMENT & 1 Versus DUDA MEGHNA (DECD) THROUGH SHRIMATI JAYABEN DUDAB & 3 ========================================= Appearance: MR MIHIR BHATT AGP for the Appellants MR HM PRACHCHHAK, ADVOCATE for the Respondents ========================================= CORAM: HONOURABLE MR.JUSTICE C.L. SONI Date : 26/02/2013 ORAL JUDGMENT
1. This appeal is required to be finally heard and decided at admission stage. The appeal is, therefore, admitted on following substantial question of law.
Whether the first Appellate Court could be said to have discharged its appellate jurisdiction in accordance with law?
2. Learned advocate Mr.H. M. Prachchhak waives service of notice of admission of the appeal for the respondents. With the consent of learned advocates for the parties, this appeal is taken up for final hearing on the above substantial question of law.
3. This appeal under Section 100 of the Code of Civil Procedure is at the instance of the original defendants Gujarat Government and D.S.P. Porbandar against whom the original plaintiff deceased Duda Meghna had filed Regular Civil Suit No.128 of 1996 for declaration that the order dated 06.04.1996 removing him from service was null and void being passed against the principles of natural justice and that the plaintiff has been in continuous service and was entitled to all the benefits of service and also entitled to retain possession of the quarter. It appears that during the pendency of the suit, the plaintiff expired on 10.11.2002 and his heirs respondents were brought on record.
4. The suit was resisted by the defendants inter alia contending that the departmental inquiry held against the plaintiff was in accordance with law and the plaintiff was given full opportunity in the departmental inquiry and the charge against the plaintiff was proved in the departmental proceedings and on that basis, order removing the plaintiff from service was passed. The defendants also took up the contention as regards jurisdiction of the Civil Court to entertain the nature of the suit filed by the plaintiff.
5. Learned Trial Judge, on appreciation of the evidence available on record, came to the conclusion that the departmental inquiry held against the plaintiff was not in consonance with the principles of natural justice as the plaintiff was not given sufficient opportunity to defend himself in the inquiry. The plaintiff was not given sufficient time to reply to the show-cause notice. The department did not accept the request of the plaintiff to examine the important witnesses. The learned Trial Judge further recorded that in respect of the allegation about consuming liquor, Chemical Analyzer was required to be examined in the departmental inquiry, but since no such Chemical Analyzer was examined, the departmental inquiry would stand vitiated. The learned Trial Judge also recorded that the department did not provide the list of the witnesses to the plaintiff which the department wanted to examine during the inquiry. On above findings and conclusion, learned Trial Judge allowed the suit by judgment and decree dated 01.07.2009 and declared the order of removal of the plaintiff from service as ineffective and further declared that the heirs of the plaintiff are entitled to get benefits available to the employee from service.
6. The defendants, therefore, preferred Regular Civil Appeal No.48 of 2009 before the first Appellate Court. The first Appellate Court dismissed the appeal on 20.10.2011. Hence this appeal.
7. On going through the judgment of lower Appellate Court, since it appeared to this Court that the Appellate Court failed to discharge its appellate jurisdiction in accordance with law, both the learned advocates consented to argue the appeal finally on above substantial question of law raised by this Court.
8. Heard learned advocates for the parties.
9. Learned AGP Mr.Mihir Bhatt appearing for the appellants submitted that the first Appellate Court has not discussed any of the issues which arose for its consideration. He submitted that though detailed discussion on the issue is not required for confirming the judgment of the Trial Court, but the first Appellate Court was under duty to at least decide the controversy involved in the appeal in the context of evidence available on record. He submitted that the judgment of the learned Appellate Judge does not disclose the application of mind by the learned Appellate Judge on any of the issues involved in the appeal. He pointed out that the learned Appellate Judge went on stating in the judgment that the learned Trial Judge has rightly considered the issues arose in the suit and has not committed any error in passing the judgment. However, so far as the learned Appellate Judge is concerned, the learned Appellate Judge has neither discussed nor decided any issue in the context of evidence available on record. He, thus, submitted that the learned Appellate Judge has totally failed to discharge his appellate jurisdiction. He, therefore, requests to remand the matter to the first Appellate Court to hear and decide the appeal in accordance with law after giving full opportunity to the parties.
10. As against the above arguments, learned advocate Mr.H. M. Prachchhak for the respondents plaintiffs submitted that the learned Appellate Judge has focused all the issues which arose in the appeal. He submitted that since the learned Appellate Judge was concurring with the view taken by the learned Trial Judge, he was not required to discuss in detailed all evidence available on record. He submitted that the learned Appellate Judge has decided the appeal by adverting the finding recorded by the learned Trial Judge and, therefore, it could not be said that the learned Appellate Judge has not discharged his appellate jurisdiction. He, thus, urged not to entertain the appeal on above substantial question of law.
11. Having heard learned advocates for the parties and having perused the judgment rendered by the first Appellate Court, it appears that the plaintiff had filed the suit challenging the order of his removal from service on the ground that he was acquitted in the criminal case on the same charges on which the department decided to hold departmental inquiry and also on the ground that the departmental inquiry held against the plaintiff was in breach of the principles of natural justice. The suit was resisted by the defendants by pointing out that it was open to the defendants to hold departmental inquiry even after the plaintiff was acquitted in criminal case and that the plaintiff was given sufficient opportunity to defend himself in the departmental inquiry and, therefore, no illegality was committed in the departmental inquiry and, therefore, not only the order of removal passed against the plaintiff was legal and valid but the Civil Court had no jurisdiction to entertain nature of the suit filed by the plaintiff.
12. Two of the main issues raised by the learned Trial Judge are as under.
[1] Whether the plaintiff proves that the charge-sheet and show-cause notice issued by the defendants and decision in departmental inquiry for dismissing the plaintiff from service is illegal, unconstitutional, arbitrary and against the principles of natural justice ?
[2] Whether the plaintiff proves that departmental inquiry initiated against the employee is as per the Rules and Regulation of the Government ?
Learned Trial Judge answered the aforesaid issues as under:-
[1] In the affirmative;
[2] In the negative;
14. The above main issues amongst ten issues raised by learned Trial Judge were mainly to decide the question as to whether removal of the plaintiff from service was illegal and against the principles of natural justice. Learned Trial Judge decided the above main two issues and other issues by referring to the evidence available on record and then reached to the conclusion as stated above and allowed the suit.
15. Learned Appellate Judge was exercising appellate jurisdiction under Order 41 r/w. Section 96 of the Civil Procedure Code. The appeal was continuous proceedings of the suit and the learned Appellate Judge was competent to reappreciate the evidence and to record his own findings. On appreciation of evidence, the learned Appellate Judge is also competent to hold that the conclusion reached by the Trial Court is not in accordance with the evidence available on record.
16. What appears from the judgment of the learned Appellate Judge is that the learned Appellate Judge has discussed what is the case of the plaintiff in his plaint and then recorded that during pendency of the suit, the plaintiff passed away on 10.11.2002 and that the relief prayed for by the heirs of the deceased plaintiff before the lower Court was to keep the deceased plaintiff continued in service till the date of his death and on that basis to grant salary, family pension, gratuity and other benefits, the lower Court has rightly discussed the issue and has passed the judgment and, therefore, the Appellate Court has no remedy to interfere with the judgment passed by the lower Court. From the judgment of the lower Appellate Court, it clearly appears that the Appellate Court has not taken any trouble to focus on any of the points involved in the appeal. Learned Appellate Judge appears to have disposed of the appeal mechanically.
There is no finding recorded on any of the issues by referring the evidence on record.
17. At this stage, reference to some judgments of the Hon ble Supreme Court and the function of the first Appellate Court and on mode of deciding the first appeal needs to be made.
18. In the case of Santosh Hazari Vs. Purushottam Tiwari, reported in (2001) 3 SCC 179, the Hon ble Supreme Court has held and observed in paragraph No.15 as under :-
15. A perusal of the judgment of the trial Court shows that it has extensively dealt with the oral and documentary evidence adduced by the parties for deciding the issues on which the parties went to trial. It also found that in support of his plea of adverse possession on the disputed land, the defendant did not produce any documentary evidence while the oral evidence adduced by the defendant was conflicting in nature and hence unworthy of reliance.
The first appellate Court has, in a very cryptic manner, reversed the finding on question of possession and dispossession as alleged by the plaintiff as also on the question of adverse possession as pleaded by the defendant. The appellate Court has jurisdiction to reverse or affirm the findings of the trial Court. First appeal is a valuable right of the parties and unless restricted by law, the whole case is therein open for rehearing both on questions of fact and law. The judgment of the appellate Court must, therefore, reflect its conscious application of mind, and record findings supported by reasons, on all the issues arising along with the contentions put forth, and pressed by the parties for decision of the appellate Court. The task of an appellate Court affirming the findings of the trial Court is an easier one. The appellate Court agreeing with the view of the trial Court need not restate the effect of the evidence or reiterate the reasons given by the trial Court; expression of general agreement with reasons given by the Court, decision of which is under appeal, would ordinarily suffice (See Girijanandini Devi & Ors. Vs. Bijendra Narain Choudhary, AIR 1967 SC 1124). We would, however, like to sound a note of caution. Expression of general agreement with the findings recorded in the judgment under appeal should not be a device or camouflage adopted by the appellate Court for shirking the duty cast on it. While writing a judgment of reversal the appellate Court must remain conscious of two principles. Firstly, the findings of fact based on conflicting evidence arrived at by the trial Court must weigh with the appellate Court, more so when the findings are based on oral evidence recorded by the same presiding Judge who authors the judgment. This certainly does not mean that when an appeal lies on facts, the appellate Court is not competent to reverse a finding of fact arrived at by the trial Judge. As a matter of law if the appraisal of the evidence by the trial Court suffers from a material irregularity or is based on inadmissible evidence or on conjectures and surmises, the appellate Court is entitled to interfere with the finding of fact (See Madhusudan Das Vs. Smt. Narayani Bai & Ors., AIR 1983 SC 114). The rule is __ and it is nothing more than a rule of practice __ that when there is conflict of oral evidence of the parties on any matter in issue and the decision hinges upon the credibility of witnesses, then unless there is some special feature about the evidence of a particular witness which has escaped the trial Judges notice or there is a sufficient balance of improbability to displace his opinion as to where the credibility lies, the appellate Court should not interfere with the finding of the trial Judge on a question of fact.(See Sarju Pershad Ramdeo Sahu Vs. Jwaleshwari Pratap Narain Singh & Ors., AIR 1951 SC 120). Secondly, while reversing a finding of fact the appellate Court must come into close quarters with the reasoning assigned by the trial Court and then assign its own reasons for arriving at a different finding. This would satisfy the Court hearing a further appeal that the first appellate Court had discharged the duty expected of it. We need only remind the first appellate Courts of the additional obligation cast on them by the scheme of the present Section 100 substituted in the Code. The first appellate Court continues, as before, to be a final Court of facts; pure findings of fact remain immune from challenge before the High Court in second appeal. Now the first appellate Court is also a final Court of law in the sense that its decision on a question of law even if erroneous may not be vulnerable before the High Court in second appeal because the jurisdiction of the High Court has now ceased to be available to correct the errors of law or the erroneous findings of the first appellate Court even on questions of law unless such question of law be a substantial one.
19. In the case of Madhukar and others Vs. Sangram and others, reported in (2001) 4 SCC 756, the Hon ble Supreme Court has held and observed in paragraph No.5 as under :-
5. We have carefully perused the judgment and decree of the High Court in the first appeal. We find that substantial documentary evidence had been placed before the trial Court including certified copies of certain public records besides copy of the judgment and decree of the earlier suit (OS No. 93/71). Oral evidence had also been led by the parties before the trial Court, which was noticed and appreciated by the trial Court. However, the impugned judgment in the first appeal, is singularly silent of any discussion either of documentary evidence or oral evidence. Not only that, we find that though trial Court had dismissed the suit on ground of limitation as also on the ground that the decision in the earlier suit (OS No. 93/71) operated as res judicata against defendant No. 1 only the High Court has not even considered, much less discussed, correctness of either of the two grounds on which the trial Court had dismissed the suit. Sitting as a Court of first appeal, it was the duty of the High Court to deal with all the issues and the evidence led by the parties before recording its findings. It has failed to discharge the obligation placed on a first appellate Court. The judgment under appeal is so cryptic that none of the relevant aspects have even been noticed. The appeal has been decided in a very unsatisfactory manner. First appeal is a valuable right and the parties have a right to be heard both on questions of law and on facts and the judgment in the first appeal must address itself to all the issues of law and fact and decide it by giving reasons in support of the findings.
20. In the case of Nicholas V. Menezes Vs. Joseph M. Menezes, reported in (2009) 4 SCC 791, the Hon ble Supreme Court has held and observed in paragraph No.3 as under :-
It is well settled that while deciding a first appeal, the High Court must consider the evidence on record, oral and documentary and also the questions of law raised before it and at the same time it was the duty of the court to consider the reasons given by the trial court against which the first appeal was filed and thereafter dispose of the same after passing a speaking and reasoned order in accordance with law.
21. In light of the above principles laid down by the Hon ble Supreme Court, this appeal is required to be allowed on the above substantial question of law and the judgment of the first Appellate Court is required to be quashed and set aside and the matter is required to be remanded to the first Appellate Court to decide the appeal afresh on its own merits and in accordance with law after giving full opportunity to the parties.
22. In the result, the appeal is allowed. The judgment passed by the first Appellate Court is quashed and set aside. The matter is remanded to the first Appellate Court to hear and decide the appeal afresh on its own merits and in accordance with law after giving full opportunity to the parties.
23. Since the suit was of the year 1996 and the dispute between the parties is as regards the legality or otherwise of the removal of deceased employee, it would be in the interest of parties to direct the learned first Appellate Court to hear and decide the appeal at the earliest. The Appellate Court shall make endevour to decide the appeal as early as possible and not later than end of the month of September 2013.
24. Since the appeal is disposed of, the Civil Application would not survive and hence, the same stands disposed of.
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