Patna High Court
Surendra Tiwari vs The State Of Bihar & Ors on 17 August, 2012
Author: Chakradhari Sharan Singh
Bench: Chakradhari Sharan Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.5154 of 2002
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Surendra Tiwari son of Shri Parmanand tiwari, R/o Ratnakar Bhawan, Mohalla-
Chouhatta, P.O.-Hajipur, District-Vaishali.
.... .... Petitioner
Versus
1. The State of Bihar through Commissioner-cum-Secretary, Department of Water
Resources, Government of Bihar, New Secretariat, Patna.
2. The Deputy Secretary, Department of Water Resources, Government of Bihar,
New Secretariat, Patna.
3. The Chief Engineer, Department of Water Resources, Government of Bihar,
Anisabad, Patna
4. The Superintending Engineer, Dam & Gate Renovation Circle, Department of
Water Resources, Government of Bihar, Anisabad, Patna.
5. The Executive Engineer, Dam & Gate Renovation Circle-3, Department of
Water Resources, Government of Bihar, Anisabad, Patna
.... .... Respondents
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Appearance :
For the Petitioner/s : Mr. Anil Kumar Sinha
Mr. Amaresh Kumar Sinha
Mr. Prashant Kumar
For the Respondent/s : Mr. Sourendra Pandey, A.C. to S.C. 23
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CORAM: HONOURABLE MR. JUSTICE CHAKRADHARI SHARAN
SINGH
ORAL JUDGMENT
Date: 17-08-2012
This writ application has been filed for quashing the order dated
31.12.2001(Annexure-7) whereby the petitioner has been dismissed from service by way of punishment. The petitioner has also sought for quashing of the report of the Conducting Officer as contained in Annexure-4 dated 28.11.2000, whereby the Conducting Officer has held him guilty of the charges levelled against him. The report of the Conducting Officer is the basis for the disciplinary authority to pass the order dated 31.12.2001 (Annexure-7). The consequential relief for petitioner's reinstatement in service and payment of full salary right 2 Patna High Court CWJC No.5154 of 2002 dt.17-08-2012 2 / 15 from the date when the petitioner was put under suspension i.e. 12.10.1999 has also been prayed.
2. A departmental proceeding was initiated against the petitioner with the issuance of charge-sheet through memo no. 2158 dated 12.10.1999 (Annexure-1) for the alleged misconduct on the part of the petitioner during the year 1989-90 when the petitioner was posted in Kendriya Bhandar and Shivir Pramandal at Chandil, Jamshedpur. The charge framed against the petitioner was based on the report of flying squad and the charge against the petitioner was that the measurement taken by him of a work was substantially more than actually done, leading to excess payment from the State Exchequer to the tune of Rs. 25 lakh 75 thousand.
3. The petitioner vide his letter dated 16.11.1999 (Annexure-2) demanded for supply of certain documents which according to him were essential for preparing an effective written statement of defence. The plea of the petitioner is that though the documents demanded by him were essential to develop his defence but the same were not supplied to him. The petitioner, however, submitted his written statement of defence vide letter dated 02.02.2000 (Annexure-3). The petitioner denied the charge and said to have made a request to call the members of the flying squad as witness in the departmental proceeding as departmental proceeding was initiated against him 3 Patna High Court CWJC No.5154 of 2002 dt.17-08-2012 3 / 15 solely on the basis of the report of the flying squad. The plea of the petitioner is that in course of the departmental proceeding no witness was examined. In spite of request made by the petitioner to call the members of the flying squad as witness the Members were not called and examined. It is the case of the petitioner that without following the prescribed procedure under Rule 55 of the Civil Services (Classification, Control & Appeal) Rules, 1930, the Conducting Officer submitted his report on 28.11.2000 (Annexure-4), holding the petitioner guilty of the charge. Vide letter dated 08.03.2001 (Annexure-5), the Human Resources Department, Government of Bihar, communicated to the petitioner that after considering the report of the Conducting Officer, the Government had decided to impose upon him the punishment of dismissal from service as well as for recovery of a sum of Rs. 7.32 lakh from his moveable / immoveable property.
4. The petitioner was required to show-cause as to why the proposed punishment be not imposed upon him. In reply to the said second show-cause notice, vide letter dated 08.03.2001, the petitioner pointed out the discrepancies in the report submitted by the Conducting Officer and the procedure adopted by him in course of the departmental enquiry. He pleaded in his reply that the report of the flying squad was prepared behind his back and the Conducting 4 Patna High Court CWJC No.5154 of 2002 dt.17-08-2012 4 / 15 Officer should not have heavily relied upon such report of the flying squad without giving petitioner an opportunity to cross-examine the persons who had conducted the enquiry. He also pleaded in his reply that necessary documents to develop his effective defence were not supplied to him. In his reply, the petitioner reiterated his denial of the charge levelled against him and justified his action.
5. The Water Resources Department, vide the impugned order dated 31.12.2001(Annexure-7) however, imposed upon the petitioner the punishment of dismissal from service.
6. Mr. Anil Kumar Sinha, learned counsel appearing on behalf of the petitioner has assailed the action on the ground that though the charge related to the period 1989-90, the disciplinary proceeding was initiated in 1999 for which there is absolutely no explanation for this delay. Learned counsel for the petitioner submits that the entire proceeding is vitiated on the ground of initiation with respect to stale charge in view of the pronouncements of the Apex Court and this Court also in various cases. He has relied upon (2006) 2 P.L.J.R. SC 121 P.V. Mahadevan v. MD, T.N. Housing Board. He has also relied upon the Supreme Court judgment in case of State of A.P. v. N. Radhakishan (1998) 4 SCC 154 and State of M.P. v. Beni Singh and others reported in 1990 (Supp) SCC 738 which have been referred to in case of P.V. Mahadevan v. MD, T.N. Housing Board (Supra). 5 Patna High Court CWJC No.5154 of 2002 dt.17-08-2012 5 / 15
7. Learned counsel for the petitioner further submits that the Conducting Officer gave a complete go-bye to the Rules of Natural Justice as well as the mandatory statutory provision under Rule 55 of the Civil Services (Classification Control & Appeal) Rules, 1930 which mandates taking oral evidence as to such allegations as are not admitted and guarantees opportunity to the chargesheeted employee to cross examine the witnesses, to give evidence in person and to have such witnesses called as he may wish. Though the said Rule provides that the Conducting Officer may for special and sufficient reasons refuse to call a witness, it is obligatory upon him to record reasons in writing. Referring paragraph 3.1 of the report itself, learned counsel for the petitioner submits that Enquiry Officer refused to call the officers who were the part of the flying squad on the ground that the petitioner could not produce any authentic document. He further submits that as the report of the flying squad was sole basis and there was no other material in support of the charge, it was the duty of the Conducting Officer to ensure that the contents of the report of the flying squad were proved even on the standard of preponderance of probabilities, by a witness. He submits that it is a case of no evidence and the enquiry report should be set aside on this count. It has further been submitted that from enquiry report itself it appears that the Conducting Officer shifted onus on the petitioner to prove his 6 Patna High Court CWJC No.5154 of 2002 dt.17-08-2012 6 / 15 innocence whereas it was the department who was required to establish the charge against the petitioner. He further contends with reference to the report of the Conducting Officer that he himself acted as a prosecutor to prove the charge as there was none from the department to support or prove the charge. Non-examination of crucial witness, learned counsel for the petitioner would submit, in effect resulted into the denial of right of the petitioner to cross- examine the witness to demolish the charge framed against him.
8. Reference has been made to various judgments of this Court and the Supreme Court in support of plea of importance of oral evidence in a domestic enquiry 2000 (1) P.L.J.R. 116, S.K. Verma v. State of Bihar Ors; 2000(3) P.L.J.R. 11, Kumar Upendra Singh Parimar v. B.S.Co-op. Land Dev. Bank; (2009) 2 SCC 570, Roop Singh Negi v. Punjab National Bank and (1998) 3 SCC 227, Ministry of Finance and Another Vs. S.B. Ramesh and (1999) 2 SCC 10, Kuldeep Singh v. Commissioner of Police.
9. It has lastly been submitted that the disciplinary authority had a duty to consider the petitioner's reply to the show-cause and such consideration must have been reflected in the impugned order imposing punishment of dismissal. He submits that the order is cryptic, unreasoned and simply refers to the report of the Conducting Officer and even on this ground the impugned order deserves to be set 7 Patna High Court CWJC No.5154 of 2002 dt.17-08-2012 7 / 15 aside.
10. No counter affidavit has been filed on behalf of the State of Bihar. However, it has been contended on behalf of the learned counsel for the respondents that there was no procedural irregularity in course of the departmental enquiry. The charge against the petitioner was so grave that it deserved imposition of punishment of dismissal on him. No oral evidence was required to be taken in this case in view of the nature of allegation and the material available on record of the disciplinary proceeding. He submits that unlike criminal trial, in a domestic enquiry the onus lies on the chargesheeted employee also, to some extent, to establish his innocence. He contends that the petitioner completely failed in establishing his bona fide before the Conducting Officer. He further submits that as the disciplinary authority accepted the report of the Conducting Officer, he was not required to assign detailed reasons while passing the impugned order of dismissal from service. He thus submits that the action taken by the respondents is justifiable and does not require any interference by this Court in exercise of power under Article 226 of the Constitution of India.
11. After having heard learned counsel for the petitioner and learned counsel appearing on behalf of the State of Bihar and upon perusing the pleadings in the writ application and the documents 8 Patna High Court CWJC No.5154 of 2002 dt.17-08-2012 8 / 15 annexed thereto, particularly the report of the Conducting Officer dated 28.11.2000 (Annexure-4), I am of the view that there are certain facts which are not in dispute. These facts relate to the manner in which the enquiry was conducted. From the report of the Conducting Officer itself, it appears that the petitioner had demanded documents for developing his defence particularly for the purpose of filing of his written statement of defence. I have seen the nature of documents which were demanded by the petitioner and I am of considered opinion that the documents did have the bearing proof or otherwise of the charge levelled against the petitioner. The Conducting Officer while acting as a quasi-judicial authority was required to enquire that the relevant documents were supplied to the chargesheeted employee and if the Conducting Officer was of the opinion for certain valid reasons that the documents were not needed, he should have passed an order to this effect. Non-compliance of this fundamental requirement in my opinion violates the Principles of Natural Justice as the petitioner was denied the reasonable opportunity of effective hearing before the Conducting Officer.
12. From paragraph 3.12 of the report of the Conducting Officer it appears that the petitioner had made specific prayer for calling the officer connected with the flying squad as witness which the Conducting Officer declined. As the report of the flying squad was 9 Patna High Court CWJC No.5154 of 2002 dt.17-08-2012 9 / 15 the only document / material on the basis of which the charge was framed against the petitioner and that was the only document which was supplied to him alongwith the charge-sheet as also for the reason that the said flying squad had conduced the enquiry behind the back of the petitioner, it was obligatory in a domestic enquiry to call the members of the flying squad for examination, if a request to that effect was made by the delinquent employee. Rule 55 of the Civil Services (Classification, Control & Appeal) Rules, 1930 prescribes the procedure for punishment for imposition of major punishment on a Government servant at the relevant point of time. Rule 55 of the Rules has been quoted herein below:-
"55. Without prejudice to the provisions of the Public Servant Inquiries Act, 1850, no order of dismissal, removal, compulsory retirement 1[or reduction] shall be passed on a member of a Service (other than an order based on facts which have led to his conviction in a criminal court or by a Court-Marital) unless he has been informed in writing of the grounds on which it is proposed to take action and has been afforded an adequate opportunity of defending himself. The grounds on which it is proposed to take action shall be reduced to the form of a definite charge or charges which shall be communicated to the person charged together with a statement of the allegations on which each charge is based and on any other circumstances which it is proposed to take into consideration in passing orders on the case. He shall be required, within a reasonable time, to put in a written statement of his defence and to state whether he desires to be heard in person. If he so desires or if the authority concerned so direct an oral inquiry shall be held. At that inquiry oral inquiry shall be heard as to such of the allegations as are not admitted, and the person charged shall be entitled to cross-examine the witnesses, to give evidence in person and to have such witnesses called, as he may wish, provided that the officer, conducting the inquiry may, for special and sufficient reasons to be recorded in writing, refuse to call a witness. The proceedings shall contain a sufficient record of the evidence and a statement of the
10 Patna High Court CWJC No.5154 of 2002 dt.17-08-2012 10 / 15 findings and the grounds thereof." (emphasis supplied) This rule shall not apply where the person concerned has absconded or where it is for other reasons impracticable to communicate with him. All or any of the provisions of the rule may, in exceptional cases, for special and sufficient reasons to be recorded in writing be waived, where there is a difficulty in observing exactly the requirement of the rule and those requirements can be waived without injustice to the person charged.
The full procedure prescribed in this rule not be followed in the case of a probationer discharged in the circumstances described in Explanation II to rule 49. In such cases, it will be sufficient if the probationer is given an opportunity to show cause in writing against the discharge after being apprised of the grounds on which it is proposed to discharge him and his reply duly considered before orders are passed."
13. The rule mandates that the person charged shall be entitled to cross-examine the witnesses to give evidence in person and to have such witnesses called, as he may wish. Refusal by the Conducting Officer to call the witness even on request made by the petitioner amounts to the breach of mandatory provision of Rule 55 of the Civil Service (Classification, Control & Appeal) Rules, 1930 and the report of the Conducting Officer is vitiated on this ground.
14. From the report of the Conducting Officer, it appears that the Conducting Officer in fact did not function as a quasi-judicial authority. It appears that he acted as an agent of the department to prosecute the petitioner. I reach to this conclusion for the reason that there was no officer present before him on behalf of the department to support the charge levelled against the petitioner. The report of the Conducting Officer is nothing but reiteration of the findings contained 11 Patna High Court CWJC No.5154 of 2002 dt.17-08-2012 11 / 15 in the report of the flying squad. I am of the considered opinion that the charge framed against the petitioner was such that it could not have been proved without oral evidence unless the charge was admitted by him. Learned counsel appearing on behalf of the petitioner is right in his submission that it is a case of no evidence and the impugned order has been passed without following the Principles of Natural Justice.
15. In case of State of U.P. v. Saroj Kumar Sinha reported in (2010) 2 SCC 772 the Supreme Court held that an Enquiry Officer acting in a quasi-judicial authority is in a position of an independent adjudicator. He is not supposed to be a representative of the department / disciplinary authority / Government. His function is to examine the evidence presented by the department. As noted above, in the present case the Conducting Officer completely failed in his duty to act as an independent body. The findings of the Conducting Officer in the enquiry report dated 28.11.2000 (Annexure-4) are perverse, based on no evidence admissible in law. The findings have been arrived at without following the fair procedure and, therefore, the same can't be sustained. The enquiry report dated 28.11.2000 (Anenxure-4) is accordingly set aside.
16. The impugned order dated 31.12.2001 (Annexure-7) simply refers to the report of the Conducting Officer and the fact that the 12 Patna High Court CWJC No.5154 of 2002 dt.17-08-2012 12 / 15 petitioner filed his reply to the second show-cause notice. There is absolutely no discussion as to why the explanation put forth by the petitioner was not acceptable by the disciplinary authority.
17. There is yet another aspect of the matter. While supplying a copy of the report of the Conducting Officer to the petitioner along with second show-cause notice, the disciplinary authority straightaway came to the conclusion about the petitioner's guilt and imposition of punishment of dismissal from service as would appear from the second show-cause notice itself. This is not permissible as this amounts to pre-judging the issue without affording to the petitioner to represent against adverse findings in an enquiry report. This right of an employee is referable to Article 311(2) of the Constitution of India, as has been held by the Apex Court in case of Punjab National Bank Vs K.K. Verma reported in (2010) 13 SCC 494, relevant paragraph of which are being extracted hereinbelow:-
"18. In this connection, it is to be noted that as far as the right of an employee to represent against the adverse findings in an enquiry report is concerned, the same is referable to Article 311(2) of the Constitution of India. Article 311(2) in the original Constitution reads as follows:
"311. (2) No such person as aforesaid shall be dismissed or removed or reduced in rank until he has been given a reasonable opportunity of showing cause against the action proposed to be taken in regard to him:"
The import of this provision was explained by a Constitution Bench of this Court in Khem Chand v. Union of India3. It held that it included both the opportunities to an employee, namely, to deny one's guilt and establish innocence, which he can, only if he is informed about the charges and the imputations in support, and secondly, an opportunity to make a representation on the proposed punishment.
19. The Fifteenth Amendment to the Constitution w.e.f. 13 Patna High Court CWJC No.5154 of 2002 dt.17-08-2012 13 / 15 6.10.1963 amended Article 311(2), further clarified the position in this behalf. The amended Article 311(2) reads as follows:
"311. (2) No such person as aforesaid shall be dismissed or removed or reduced in rank except after an inquiry in which he has been informed of the charges against him and given a reasonable opportunity of being heard in respect of those charges and where it is proposed, after such inquiry, to impose on him any such penalty, until he has been given a reasonable opportunity of making representation on the penalty proposed, but only on the basis of the evidence adduced during such inquiry:"
The import of this change was explained by another Constitution Bench in Union of India v. H.C. Goel4 which in terms noted that it is well settled that the public servant who is entitled to the protection of Article 311, must get two opportunities to defend himself. First, to defend the charge against him and prove his innocence, which opportunity is to be given by giving him the report against him, and then a second notice when the Government decides provisionally about the proposed punishment, as to why the same should not be imposed.
21. In Mohd. Ramzan Khan case1 the Court was concerned with the question as to whether the 42nd Amendment brought about any change in the matter of supply of a copy of the report which is a part of the first stage, and the effect of non-supply thereof on the punishment proposed. The Court considered the various judgments on this aspect and held in para 18 of the judgment as follows: (SCC p. 597) "18. We make it clear that wherever there has been an enquiry officer and he has furnished a report to the disciplinary authority at the conclusion of the inquiry holding the delinquent guilty of all or any of the charges with proposal for any particular punishment or not, the delinquent is entitled to a copy of such report and will also be entitled to make a representation against it, if he so desires, and non-furnishing of the report would amount to violation of rules of natural justice and make the final order liable to challenge hereafter." (emphasis supplied) It is only with a view not to affect the enquiries which were conducted in the meanwhile that the Court held that those inquiries will not be affected, and though it was only declaring the law, the propositions laid down therein will apply prospectively. This was basically to protect the actions which were taken during the interregnum i.e. after the 42nd amendment became effective until it was explained as above in this judgment.
32. Thus the right to represent against the findings in the enquiry report to prove one's innocence is distinct from the right to represent against the proposed penalty. It is only the second right to represent against the proposed penalty which is taken away by the 42nd Amendment. The right to 14 Patna High Court CWJC No.5154 of 2002 dt.17-08-2012 14 / 15 represent against the findings in the report is not disturbed in any way. In fact, any denial thereof will make the final order vulnerable."
18. The second show-cause notice as well as the impugned order imposing punishment are fit to be set aside on this ground also.
19. In view of the report of the Conducting Officer dated 28.11.2000 (Annexure-4) has been set aside, all actions based on such enquiry report including second show-cause notice and the order imposing punishment dated 08.03.2001 (Annexure-5) and 31.12.2001 (Annexure-7) are quashed.
20. As discussed above, the impugned notice dated 08.03.2001 (Annexure-5) and the order dated 31.12.2001(Annexure-7) are quashed also for the reason that the authorities pre-judged the issue while issuing notice on proposed punishment and further that the order dated 31.12.2001 is non-speaking. The petitioner will be entitled to be reinstated forthwith in view of the quashing of the impugned order of dismissal. Petitioner will also be entitled for the all consequential benefits including entire back wages right from the date of dismissal as this Court finds that the petitioner's removal from service is illegal without following the due and fair procedure.
21. The respondents shall however, be at liberty to proceed in the matter in accordance with law by holding a proper enquiry in compliance of the Principles of Natural Justice and mandatory rules 15 Patna High Court CWJC No.5154 of 2002 dt.17-08-2012 15 / 15 prescribed therefor.
22. So far as payment of full salary for the period during which the petitioner remained under suspension, the concerned authorities are directed to pass final orders within three months from the date of receipt / production of a copy of this order after following Rule 97 of the Bihar Service Code.
23. This writ application is, accordingly, allowed.
24. No order as to costs.
(Chakradhari Sharan Singh, J) Patna High Court 17th of August, 2012 Saif/-N.A.F.R.