Kerala High Court
K.J. Philip @ K.A.Philip vs The Kerala State Electricity Board on 17 June, 2019
Author: Anu Sivaraman
Bench: Anu Sivaraman
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
MONDAY, THE 17TH DAY OF JUNE 2019 / 27TH JYAISHTA, 1941
WP(C).No.18217 of 2014
PETITIONER:
K.J. PHILIP @ K.A.PHILIP
S/O.ULAHANNAN, KATTACKAL HOUSE, NERYAMANGALAM,
ERNAKULAM DISTRICT.
BY ADVS.
SRI.GEORGE JACOB (JOSE)
SRI.A.T.JOSE
RESPONDENTS:
1 THE KERALA STATE ELECTRICITY BOARD
VYDYUTHI BHAVANAM, TRIVANDRUM,
REPRESENTED BY ITS SECRETARY.
2 THE CHAIRMAN MANAGING DIRECTOR
KERALA STATE ELECTRICITY BOARD,
VYDYUTHI BHAVANAM, TRIVANDRUM.
3 THE CHIEF ENGINEER
HUMAN RESOURCES MANAGEMENT, KERALA STATE ELECTRICITY
BOARD, VYDYUTHI BHAVANAM, PATTOM, TRIVANDRUM.
4 THE DEPUTY CHIEF ENGINEER
GENERATION CIRCLE, KERALA STATE ELECTRICITY BOARD,
VYDYUTHI BHAVANAM, PATTOM, TRIVANDRUM.
5 THE DEPUTY SUPERINTENDENT OF POLICE
VIGILANCE OFFICER-II,
KERALA STATE ELECTRICITY BOARD, TRIVANDRUM.
BY ADVS.
SRI.K.S.ANIL, SC
SRI.M.K.THANKAPPAN, SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
17.06.2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.18217 of 2014 2
JUDGMENT
This writ petition is filed seeking following prayers :-
''i) to issue a writ in the nature of certiorari or other appropriate writ or order quashing Exhibit P23 order of the third respondent.
ii) to issue a declaration that the punishment of recalling the order of his appointment after having obtained his service for 37 years, with all its consequences, including recovery of salary and allowances paid to him during all the time, has been issued without authority in the absence of such a punishment in the Service Regulations.
iii) to issue a writ in the nature of certiorari or other appropriate writ or order setting aside Exhibit P25 order of the second respondent.
iv) to issue a writ in the nature of mandamus directing the respondents to treat the petitioner as having been validly retired from service with effect from 31.1.2008 and grant him all consequential benefits including DCRG, Pension etc. WP(C).No.18217 of 2014 3
v) to issue a declaration that the entire procedure adopted by the second respondent was in violation of the procedure prescribed in the Regulations as well as the fundamental and legal rights guaranteed to him under the Constitution of India.
vi) to issue a writ in the nature of
certiorari or other writ or order quashing
Exhibit P13 report of the 5th respondent.''
2. Heard the learned counsel for the petitioner and the learned Standing Counsel appearing for the KSEB.
3. The petitioner who had been working as an electricity worker under the first respondent Board challenges Ext.P23 order by which his appeal against Ext.25 has been rejected. By the impugned order, the petitioner has not only been terminated from service but his initial appointment has also been recalled and he had been directed to refund the entire amounts drawn by him as pay and other allowances. The orders are passed on the assumption that the petitioner WP(C).No.18217 of 2014 4 who is Mr.K.J.Philip, S/o Kattackal John (Ulahannan) has secured appointment in the KSEB by impersonating Mr.K.A.Philip who is the son of Kunnappillil Abraham.
4. The learned counsel for the petitioner submits that the petitioner had been engaged as CLR worker in the KSEB during the construction of Idukki Dam and canals. His date of birth is recorded as 24.1.1947. However, when he was engaged as ordinary Mazdoor, his name was wrongly shown as Philip.K.A, Kattackal house, Mulappuram. Certificate dated 14.8.1968 evidencing 168 days of CLR work done by K.A.Philip, Kattackal is produced as Ext.P3. Ext.P4 certificate dated 26.12.1970 also shows that K.A.Philip was provisionally engaged as 'C' Category worker on a CLR basis. On the basis of the provisional service rendered by him, he had been granted permanent appointment by Ext.P5 order. Ext.P5 order records that Ulahannan Philipose, Kattackal WP(C).No.18217 of 2014 5 house, Mulappuram who is working as CLR worker is absorbed as electrical worker (ordinary mazdoor) with effect from 1.6.1971.
5. The petitioner continued in service as such. It is stated that a complaint had been raised that the petitioner was not K.A.Philip and that he had impersonated Sri.K.A.Philip and obtained appointment. Though a memo had been issued to the petitioner, he had submitted replies which were accepted and proceedings against him had been dropped. It is contended that the elder son of the petitioner's father's brother was one Sri.K.A.Philip and there were some disputes within the family itself.
6. It is stated that long after the petitioner's entry into service, repeated complaints had been raised alleging that the petitioner had impersonated Sri.K.A.Philip. Sri.K.A.Philip passed away in 2003. Even thereafter complaints appeared to have been WP(C).No.18217 of 2014 6 submitted. The petitioner retired from service on 31.1.2008. On 1.2.2008, he was served with Ext.P7 communication recalling the order of his appointment and requiring him to remit the salary and other allowances drawn by him illegally on the assumption that he had impersonated Sri.K.A.Philip who had worked as CLR worker and had thus reserved an employment which was legally due to Sri.K.A.Philip.
7. The petitioner approached this Court challenging the said order and Ext.P10 judgment was passed. This Court found that the termination of the petitioner on the assumption that he had impersonated Sri.K.A.Philip without putting the petitioner on notice was completely unjustified. It was held that the impersonation, if any, has to be proved beyond reasonable doubt. Exts.P7 and P12 orders were set aside. The matter was remitted to the enquiry officer to commence de- novo proceedings in terms of the Service WP(C).No.18217 of 2014 7 Regulations of the employees of the KSEB and the enquiry was to be completed within three months.
8. The learned counsel for the petitioner submits that, thereafter, Ext.P11 show cause notice was issued to the petitioner on 8.4.2013. The petitioner submitted his reply and thereafter petitioner was heard on 25.6.2013. Relying on Ext.P13 Vigilance enquiry report, Ext.P16 proceedings were issued requiring the petitioner to show cause why the petitioner's appointment order shall not be recalled and salary and allowances drawn shall not be recovered. Though the petitioner submitted Ext.P17 reply pointing out the factual aspects of the matter, Ext.P23 order was issued on 19.12.2013 recalling the appointment of the petitioner and proposing to recover the salary and other allowances drawn by him. Though Ext.P24 appeal was preferred, the order was confirmed by Ext.P25 which are under challenge.
WP(C).No.18217 of 2014 8
9. The learned counsel for the petitioner submits that Ext.P10 judgment specifically directed the conduct of a proper enquiry in terms of the service conditions of the employees of the KSEB. Relying on the provisions of the Kerala State Electricity Board Employees (Classification, Control & Appeal) Regulations, 1969, the learned counsel for the petitioner would contend that a detailed procedure for the imposition of the major penalty having been spelt out in the Regulations, there is absolutely no justification on the part of the respondents in having issued an order in the nature of Ext.P23 without conduct of such enquiry. It is submitted that no memo of charges had been served on the petitioner, no witness list or list of documents had been served and the material which was relied on to find the petitioner guilty had not been put to the petitioner before, such a conclusion was arrived at. It is contended that WP(C).No.18217 of 2014 9 the petitioner was not given any opportunity to peruse the materials which were relied on against him and no opportunity to cross examine the witnesses was also given. It is stated that the petitioner had only been put on notice and heard on a particular date and his statement recorded in the said hearing, the impugned order has been issued inflicting the punishment which is not provided for in the Regulations without any proper opportunity being given to the petitioner. It is contended that the punishment now inflicted on the petitioner is more grievous than any of the penalties which are enumerated in the Regulations. It is stated that the imposition of such a punishment without following the due procedure as provided in the Service Regulations is completely illegal and unsustainable apart from being violative on the specific directions contained in Ext.P10 judgment.
8. A counter affidavit has been placed on WP(C).No.18217 of 2014 10 record by the third respondent. It is stated that one Sri.Raju.K.Abraham, son of K.P.Abraham,Kunnapillil,Kattackal, Mulappuram had filed a complaint before the Human Rights Commission alleging that the petitioner had secured appointment as electricity worker in KSEB by impersonating Sri.K.A.Philip. The commission ordered to conduct an enquiry into the matter. It is stated that the Deputy Director, Research Division No.1, Edamalayar conducted a preliminary enquiry and recommended a further enquiry. Accordingly, the Vigilance wing of the KSEB conducted an enquiry into the matter and submitted Ext.P13 report dated 10.10.2007 finding that the allegations are true and directing the registration of a crime. Accordingly, crime was registered. Thereafter, steps had been taken for disengaging the petitioner from service and to take steps to recover the salary and other allowances drawn by him. Though Ext.P7 order WP(C).No.18217 of 2014 11 dated 10.01.2008 was passed, the same was set aside by this Court on the ground that it was rendered without putting the petitioner on notice and the matter was remitted to the enquiry officer to start de-novo proceedings in terms of the Service conditions of the employees of the KSEB. It is stated that thereafter, the Deputy Chief Engineer, Generation Circle, Kothamangalam conducted an enquiry and submitted a report on 23.4.2013. After considering the report, Ext.P16 show cause notice was issued to the petitioner and after considering his contentions, Ext.P23 was issued. Relying on Vigilance enquiry report, it is contended that Sri.K.A.Philip is a son of Abraham Philip, the brother of the petitioner's father (Ulahannan) and that all of them were staying in the same place at Mulappuram during 1960s. It is stated that the date of birth of the petitioner was shown as 10.1.1948 and that he was to have retired from service on 31.1.2008. It is WP(C).No.18217 of 2014 12 contended that the petitioner had secured the job by impersonation and that he is not entitled to any of the benefits of such illegal appointment procured by fraud and impersonation. It is stated that the disciplinary proceedings had been finalised after observing all formalities and in conformity with relevant provisions of the manual of disciplinary proceedings and the Kerala State Electricity Board Employees (Classification,Control& Appeal) Regulations, 1969. The petitioner had been given time to prove his identity, but he failed to do so. It is stated that in the Vigilance enquiry, it was established that the petitioner had secured job by impersonation and since the petitioner could not prove the allegation against him was incorrect. Orders had rendered as against him.
9. I have considered the contentions advanced. It is the specific case of the petitioner that he had been engaged as CLR worker WP(C).No.18217 of 2014 13 during the construction of Idukki dam and canals in the year 1964 and 1965. The petitioner contends that Ext.P1 certificate from St.Marys Jacobite Syrian Church, Neryamangalam would show that the petitioner's date of birth is 10.1.1948. Ext.P2 extract of the admission register would show that the petitioner's date of birth is recorded as 24.1.1947. When the petitioner had worked as ordinary Mazdoor in the Idukki Dam Division No.1, Vazhathope during 1964-1965, his name was wrongly recorded as K.A.Philip. The petitioner contends that the said mistake was not intentional and had gone unnoticed. However, when regular appointment had been given, Ext.P5 memo records the petitioner's name as Ulahannan Philipose, Kattackal house.
10. Though a decision had been taken against the petitioner by the Board, Ext.P7 order had been set aside by this Court by Ext.P10 judgment. The direction in Ext.P10 was to commence de-novo WP(C).No.18217 of 2014 14 proceedings in terms of the Service conditions of the employees of the KSEB. The enquiry proceedings therefore ought to have been conducted in terms of Kerala State Electricity Board Employees (Classification,Control& Appeal) Regulations, 1969. What was being imposed on the petitioner was the penalty of cancellation of his appointment on the ground that his very appointment was illegally obtained by impersonation and fraud. It is stated that the criminal case registered against the petitioner on the basis of the same allegation had ended in Ext.P26 judgment of acquittal after considering the entire evidence as against the petitioner. Therefore an order in the nature of Ext.P23 ought to have been supported at least by a properly conducted disciplinary proceedings in which the fraud and impersonation alleged against the petitioner should have been established.
11. In the instant case, no such proper WP(C).No.18217 of 2014 15 exercise has been carried out. Though the petitioner was put on notice by Ext.P11, and heard on 25.6.2013, the statements recorded and the documents relied on to find the petitioner guilty were not served on the petitioner, nor was a proper enquiry supported by a memo of charges and in compliance with the procedure as prescribed in the Kerala State Electricity Board Employees (Classification, Control & Appeal) Regulations, 1969 ever followed against the petitioner. The only conclusion that can be reached is that the finding of fraud and impersonation against the petitioner was a mere conjuncture which was unsupported by any proper evidence adduced as known to law.
12. The petitioner had set up a specific case that Sri.K.A.Philip who is said to have been impersonated by him was a person born in the year 1953. Ext.P9 certificate from the Headmistress of the Government L.P.School, Vazhathope is WP(C).No.18217 of 2014 16 produced in support of the above contention. If Sri.K.A.Philip was born on 15.5.1953, he would have been only eleven years of age in the year 1964 when the petitioner had worked as CLR worker. Therefore, the contention of the petitioner that the recording of the name as K.A.Philip in the muster roll and the certificate issued by the KSEB was a mistake which went unnoticed by him appears to be a plausible explanation which ought to have been considered by the respondents.
13. The contention of the learned counsel for the petitioner that had he been granted a proper opportunity he would have been able to establish these facts before the respondents and would have succeeded in convincing them, that there was no purposeful impersonation or any element of fraud also appears to be plausible contention.
14. The black's law dictionary defines impersonation as the act of impersonating WP(C).No.18217 of 2014 17 someone. False impersonation is the crime of falsely representing oneself as another person for the purpose of deceiving someone. Section 416 of the Indian Penal Code provides that the person is said to have cheated by impersonation if he cheats by pretending to be some other person or by knowingly substituting one person for another, or representing that he or any other person is a person other than he or such other person really is. It is thus clear that impersonation entails purposeful pretension by a person to be someone else for the purpose of acquiring the right or benefit that he would otherwise be not entitled to. It is not in dispute before me that Ext.P23 order was not preceeded by a proper enquiry in accordance with Service Rules applicable to the employees of the KSEB. Ext.P26 judgment exonerates the petitioner of impersonation or fraud after considering all the evidence adduced in the matter. In the absence of a finding in a WP(C).No.18217 of 2014 18 proper proceedings which are conducted in accordance with the principles of natural justice, I am of the opinion that the respondents would not be justified in denying the petitioner his benefits of long years of service rendered by him under the the Board. After having extracted service from the petitioner for more than 30 years, the respondents cannot, without a clear finding as to fraudulent obtaining of employment by resort to impersonation, deny the fruits of such labour to the petitioner.
15. The decision in R.Viswanatha Pillai V. State of Kerala and others [2004 (2) SCC 105] which had been relied on by the respondents was a case where there was a finding entered after a proper enquiry process that the community certificate relied on by the Government employee to obtain employment in the seat reserved for Scheduled Caste employee was one secured by fraud. In the light of the uncontroverted finding WP(C).No.18217 of 2014 19 that the community certificate was fraudulent, the Apex Court held that the employee, who had secured the employment by fraud could not be permitted to reap the rewards of such fraud knowingly committed by him.
16. In the peculiar facts and circumstances of the instant case, I am convinced that Ext.P23 order upheld by Ext.P25 is completely unsustainable and apart from that, is in violation of the directions contained in Ext.P10 judgment. Though the learned Standing Counsel appearing for the KSEB made an impassioned plea for a reconsideration of the matter, I am of the opinion that since the petitioner had been granted regular appointment in the KSEB in the year 1971 and had been allowed to retire from service in the year 2008, this is not a fit case where de-novo proceedings in accordance with law should be permitted to be conducted. In spite of an opportunity once granted, the respondents had WP(C).No.18217 of 2014 20 failed to take proper proceedings to establish any wrong doing on the part of the petitioner. In the light of the documents produced by the petitioner, I am of the considered opinion that no purpose will be served by a conduct of a de- novo enquiry eleven long years after the petitioners date of superannuation espicially in view of the fact that the criminal case has also ended in an honourable acquittal.
17. In the above view of the matter, Exts.P23 and P25 are set aside. There will be a direction to the respondents to disburse pensionary benefits due to the petitioner on the strength of the service rendered by him from 1971 to 2008 in accordance with law.
The writ petition is ordered accordingly.
SD/-
ANU SIVARAMAN JUDGE ACM WP(C).No.18217 of 2014 21 APPENDIX PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE CERTIFICATE DATED 27.5.2007 ISSUED BY THE VICAR, ST.MARY'S JACOBITE SYRIAN CHURCH, NERYAMANGALAM.
EXHIBIT P2 TRUE COPY OF THE EXTRACT OF ADMISSION REGISTER ISSUED BY THE HEADMASTER, ST.JOSEPH'S HSS, KARIMANNUR.
EXHIBIT P3 TRUE COPY OF THE CERTIFICATE DATED 14.8.1969 ISSUED BY THE ASSISTANT EXECUTIVE ENGINEER.
EXHIBIT P4 TRUE COPY OF THE MEMO DATED 26.12.1970 ISSUED BY THE ADDITIONAL CHIEF ENGINEER(CIVIL).
EXHIBIT P5 TRUE COPY OF THE MEMO DATED 7.8.1971 ISSUED BY THE EXECUTIVE ENGINEER.
EXHIBIT P6 TRUE COPY OF THE REPRESENTATION DATED 1.12.2007.
EXHIBIT P7 TRUE COPY OF THE ORDER DATED 10.01.2008 OF THE 3RD RESPONDENT.
EXHIBIT P8 TRUE COPY OF THE CERTIFICATE DATED 10.10.2007 OF THE VILLAGE OFFICER, NERYAMANGALAM.
EXHIBIT P9 TRUE COPY OF THE CERTIFICATE DATED 9.12.2007 ISSUED BY THE HEADMASTER, GOVERNMENT PLS, VAZHATHOPE.
EXHIBIT P10 TRUE COPY OF THE JUDGMENT DATED 16.1.2013 OF THIS HON'BLE COURT IN W.P.(C) 9377/2008.
EXHIBIT P11 TRUE COPY OF THE NOTICE DATED 8.4.2013 OF THE 4TH RESPONDENT.
EXHIBIT P12 TRUE COPY OF THE WRITTEN RESPONSE DATED 15.4.2013 OF THE PETITIONER ADDRESSED TO THE 4TH RESPONDENT.
WP(C).No.18217 of 2014 22EXHIBIT P13 ENQUIRY REPORTY DATED 10/10/2007 OF THE 5TH RESPONDENT.
EXHIBIT P14 TRUE COPY OF THE WRITTEN EXPLANATION DATED 23.4.2013 OF THE PETITIONER ADDRESSED TO THE 4TH RESPONDENT.
EXHIBIT P15 TRUE COPY OF THE MEMO DATED 15.6.2013 OF THE 3RD RESPONDENT.
EXHIBIT P16 TRUE COPY OF THE SHOW CAUSE NOTICE DATED 18.7.2013 ISSUED BY THE 3RD RESPONDENT.
EXHIBIT P17 TRUE COPY OF THE WRITTEN RESPONSE DATED 7.8.2013 OF THE PETITIONER ADDRESSED TO THE 3RD RESPONDENT.
EXHIBIT P18 TRUE COPY OF THE LETTER DATED 30.9.2013 OF THE 3RD RESPONDENT ADDRESSED TO THE PETITIONER.
EXHIBIT P19 TRUE COPY OF THE ENQUIRY REPORT DATED 23.4.2013 OF THE 4TH RESPONDENT SUBMITTED TO THE 3RD RESPONDENT.
EXHIBIT P20 TRUE COPY OF THE COMPLAINT DATED 19.12.2002 OF SRI.RAJU K.ABRAHAM (WITHOUT ANNEXURES).
EXHIBIT P21 TRUE COPY OF THE LETTER DATED 11.6.2007 OF THE DEPUTY DIRECTOR, ADDRESSED TO THE 4TH RESPONDENT.
EXHIBIT P22 TRUE COPY OF THE WRITTEN RSPONSE DATED 12.10.2013 OF THE PETITIONER ADDRESSED TO THE 3RD RESPONDENT.
EXHIBIT P23 TRUE COPY OF THE ORDER DATED 19.12.2013 OF THE 3RD RESPONDENT ISSUED TO THE PETITIONER.
EXHIBIT P24 TRUE COPY OF THE APPEAL DATED 12.2.2014 OF THE PETITIONER SUBMITTED TO THE 2ND RESPONDENT.
EXHIBIT P25 TRUE COPY OF THE ORDER DATED 7.5.2014 OF THE SECOND RESPONDENT REJECTING THE APPEAL.
WP(C).No.18217 of 2014 23