Gujarat High Court
Osmanbhai Aba Pandya vs Zonal Manager, Bank Of Baroda, North ... on 22 March, 2018
Author: K.M.Thaker
Bench: K.M.Thaker
C/SCA/2341/2015 JUDGMENT
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 2341 of 2015
FOR APPROVAL AND SIGNATURE:
HONOURABLE MR.JUSTICE K.M.THAKER Sd/-
1 Whether Reporters of Local Papers may be allowed to Yes
see the judgment ?
2 To be referred to the Reporter or not ? No
3 Whether their Lordships wish to see the fair copy of the No
judgment ?
4 Whether this case involves a substantial question of law No
as to the interpretation of the Constitution of India or any
order made thereunder ?
OSMANBHAI ABA PANDYA
Versus
ZONAL MANAGER, BANK OF BARODA, NORTH GUJARAT ZONE,
Appearance:
MR JM BAROT(143) for the PETITIONER(s) No. 1
MR KV GADHIA(319) for the RESPONDENT(s) No. 1
RULE SERVED(64) for the RESPONDENT(s) No. 2
CORAM: HONOURABLE MR.JUSTICE K.M.THAKER
Date : 22/03/2018
ORAL JUDGMENT
1. Heard Mr. Barot, learned advocate for the petitioner and Mr. Gadhia, learned advocate for the respondent.
2. In this petition the petitioner has prayed, inter alia, that:-
"9 (b) Be pleased to issue a writ of mandamus or certiorari or any other appropriate Page 1 C/SCA/2341/2015 JUDGMENT writ, order or directions and be pleased to gave quash and set aside the order dated 6.6.2014 which is received by the petitioner on 1.12.2014 passed by the Learned Presiding Officer, C.G.I.T. Cum- Labour Court, Ahmedabad in Reference (CGIT) No. 464 of 2004 (Old Reference (I.T.C.) No. 14 of 2002) through which the reference of the petitioner is dismissed and confirmed the order dated 22.12.2000 through which the petitioner was dismissed from service by the respondent no. 1, and dismissal order is also required to dismissed and the petitioner may be reinstated in service with all benefits as aforesaid in the interest of justice.
(c) Be pleased to stay the implementation and execution of the order dated 6.6.2014 which is received by the petitioner on 1.12.2014 passed by the Learned Presiding Officer, C.G.I.T. Cum- Labour Court, Ahmedabad in Reference (CGIT) No. 464 of 2004 (Old Reference (I.T.C.) No. 14 of 2002) through which the reference of the petitioner is dismissed and confirmed the order dated 22.12.2000 through which the petitioner was dismissed from service by the respondent no. 1, pending admission, hearing and final hearing of this petition by way of interim relief in the interest of justice."
3. The petitioner is aggrieved by award dated 6.6.2014 passed by the learned Central Government Industrial Tribunal-cum-Labour Court, at Ahmedabad in Reference (CGITA) No. 464 of 2004 whereby the learned Labour Court rejected the reference on the ground that the charge and allegations against the claimant are proved and that therefore the penalty passed by the respondent does not warrant any interference.
3.1 Feeling aggrieved by the said decision the workman has taken out present petition.
3.2 To justify the relief prayed for in the petition, the petitioner has averred and stated that:-
"3.1 The petitioners says and submits that, the petitioner was serving with the respondent bank in the cadre of Peon at College Road Branch, Junagadh since more then twenty years honestly and sincerely and there is no ant adverse remarks against the petitioner during the service period even the petitioner has given back the amount which is unclaimed to the authority with honesty.
3.2 The petitioner says and submits that, the bank had given a charge sheet to the petitioner dated: 27/02/1999 alleging that during the period from 17/09/1984 to 16/06/1990 when the petitioner was in service with the bank as peon at that time certain irregularities were found Page 2 C/SCA/2341/2015 JUDGMENT against the petitioner. It is alleged in the charge sheet that, one Mr. Dhirajlal Mohanlal Kachadiya who was holding a bank account with the respondent bank has closed the bank account and has surrendered the unused cheques bearing No. 78720 to 78750 to the bank. It is also alleged in the chargesheet that on closer of the account the unused cheques were handed over to the petitioner for destruction of the said cheques, but the petitioner has stolen one cheque No. 78725 from the aforesaid cheques and in conspiracy with one Mr. Mohmad Safi Abdul Gani who was having the account with the Union Bank of India, Junagadh wide Saving Account No. 2486 given the said stolen cheque to the said person and deposited the said stolen cheque No. 78725 to drawn the amount of Rs. 1,00,000/- to be credited in the account of Mr. Gani on 14/04/1990 and thereafter the said amount was withdrawn by Mr. Gani in conspiracy with the petitioner and by that way the petitioner has cheated and defraud the respondent bank.
3.3 The petitioner says and submits that, it was also alleged that, it was duty of the petitioner that the petitioner has to go to main branch of the bank to delivered the out ward clearing cheques in the morning and returned to the bank and thereafter again the petitioner has to go to main branch to received the inward clearing cheques. It is stated that, when the said returned cheques which was given by the petitioner to the bank was sorted out by Mr. Vinaybhai, the concerned clerk at that time the petitioner has called the Vinubhai and to go to attend a person who was waiting for Vinubhai in the bank premises and therefore the Vinubhai was went to attend the said person and in the mean time the petitioner has steal away the forged cheque of Rs. 1,00,000/- from the bank and destroyed the said cheque.......... 3.4 The petitioner says and submits that, after receiving the aforesaid charge sheet the petitioner has given detail reply dated: 04/10/1999 and narrated each and every fact and denied the allegations leveled against the petitioner. It is contented in the reply that the department has wrongly given the charge sheet to the petitioner and dragged the petitioner in wrong charges though the petitioner has done nothing as per the chargesheet. It is stated that, the cheque in question was never stolen by the petitioner and has not committed any fraud with the bank.
3.5 The petitioner says and submits that, thereafter the departmental inquiry was held against the petitioner and in the said departmental inquiry the petitioner was remain present and defended the case. however without consider the ease of the partitioner the respondent bank has dismissed the petitioner from service by order dated: 20/ 12/2000. ......... It is stated that, against the dismissal order the petitioner has filed the departmental appeal before the appellate authority, but the appellate authority has dismissed the appeal of the petitioner by order dated: 20/06/2001.
3.6 The petitioner says and submits that, being aggrieved and dissatisfied with the aforesaid order dated: 20/ 12/2000 through which the service of the petitioner is terminated and the petitioner is dismissed from the service, the petitioner has approached the Central Government Industrial Tribunal Cum Labour Court, at Ahmedabad by way of filling a Reference (CGIT) No. 464 of 2002 (Old Reference (I. T. C.) No. 14 of 2000) and raised the industrial disputes and field statement of claim dated: 27/06/2002. ....... It is stated that in the said application the petitioner had also filed the written arguments at Exhibit 26 on record."
3.3 The respondent bank has opposed the petition. The affidavit dated 11.7.2015 is filed by Regional Manager of the respondent bank wherein it is averred and stated that:-
4. I say and submit that the petitioner was serving as a peon at the relevant time at college road Branch, Junagadh of the present respondent. One customer Mr. Dhirajlal Madanlal Khachhadia had closed his current account and surrendered unsigned cheques bearing No. 78720 to 78750 and the said cheques were handed over to the petitioner for destroying the same. The petitioner stole one cheque No. 78725 in conspirancy with one Mr. Abdul Gani who had his account with Union Bank of India, Junagadh. The said cheque was fraudulently drawn for Rs. 1,00,000/- in favour of Mr. Abdul Gani and the same was deposited on 14/09/1990. While the said amount was later withdrawn on 17.04.1990 from the aforesaid account of Mr. Gani with Union Bank of India. The duty of petitioner was to go to main branch of Bank of Baroda to deliver outward clearing cheques in the morning and to come back and to again go to the main branch to receive inward clearing cheques where Mr. Page 3 C/SCA/2341/2015 JUDGMENT Vinaybhai, Clerk was handing the work of sorting out of cheques. On the relevant day i.e. 16.04.1990 the petitioner went to the main branch to give outward cheques but he did not return to branch for the whole day and sat there. At the relevant time he told the concerned clerk that some one had come to meet the clerk downstairs and when the concerned clerk went down, the petitioner stole that cheque No. 78725 and destroyed it. As a matter of fact, no one had come to meet the concerned clerk. When the said facts of misappropriation, forgery etc. came to light and preliminary enquiry as well as police complaint was filed, the petitioner proceeded on leave on 30.04.1990 and further on 10.05.1990 sent a telegram to extend his leave for 30 days without giving any reason whatsoever. He was instructed to resume duties but he also did not comply with the same. He was absconding and was finally arrested by the police authorities on 22.05.1990. Due to on going police enquiries and criminal case the chargesheet was issued by the bank subsequently on 27.02.1999. The petitioner replied to the said charge sheet and thereafter departmental inquiry was initiated.
5. The petitioner remained present all throughout in the departmental enquiry and was afforded fullest opportunity during the entire proceedings. He was given the copy of documents, proceedings, chance to cross examine the management witnesses, he also produced documents, examined witnesses etc. At the end of the enquiry the findings of the enquiry officer were also given to the petitioner and thereafter after second show cause notice the petitioner was removed from service with superannuation benefits vide order dtd. 20.12.2000 (Anncxure-C). The petitioner also preferred departmental appeal which was also rejected by a speaking and well reasoned order. The said order of the Bank was challenged by the petitioner before the LD. Central Government Industrial Tribunal vide Ref. (CGITA) No. 464/2004 (14/2002).
6. Before the Ld. CGIT the Bank appeared, filed its written statement, produced series of documents, cross examined the petitioner, examined one witness etc. Before the CGIT, the petitioner had challenged the validity and legality of the departmental enquiry held against him. The Ld. Tribunal vide detailed order dtd. 10.10.2011 held that the domestic enquiry was proper, just and valid and decided the said issue in favour of the bank........... I say and submit that before the Ld. Tribunal, the bank had produced the entire departmental proceedings vide D List at Exh.-13 and also produced police papers, Bank account statements, leave application of the petitioner etc. vide Exh.-15. The Ld. CGlT after considering all the materials and evidences on record decided the Reference in favour of the Bank vide Award dtd. 06.06.2014 (Annexure-E). I say and submit that considering the aforesaid facts and circumstances of the case the award passed by the Ld. CGIT is just, legal and proper and does not warrant interference of this Hon'ble Court.
7. I say and submit that as stated hereinabove the petitioner was charged with gross and serious misconducts viz. theft, misappropriation of funds, forgery, whereby Rs. 1,00,000/- was embezzled in the year 1990. At the time of police raid, two bundles of hundred notes of Rs. 50/- each i.e. Rs. 10,000/- were found in possession of the petitioner. The said bundles had the slip of Union Bank of India and the date mentioned on the said slip was 17.04.1990 i.e. the date on which the amount of Rs. 1 lac was withdrawn. In the same manner Rs. 25,000/- was found with Mr. Abdul Gani. The document issued by the police authorities confirming the same was produced before the Ld. CGIT vide Exh. 15/5. ......... The said document in itself proves the misconduct of the petitioner and therefore on this ground alone the petition is required to be dismissed."
4. From the material on record it has emerged that in respect of the charge and allegations that the present petitioner indulged in misappropriation of amounts and that he had fraudulently withdrawn amounts from the account of bank's customer, a chargesheet was issued against the Page 4 C/SCA/2341/2015 JUDGMENT petitioner. It was alleged inter alia that:-
4.........One customer Mr. Dhirajlal Madanlal Khachhadia had closed his current account and surrendered unsigned cheques bearing No. 78720 to 78750 and the said cheques were handed over to the petitioner for destroying the same. The petitioner stole one cheque No. 78725 in conspirancy with one Mr. Abdul Gani who had his account with Union Bank of India, Junagadh. The said cheque was fraudulently drawn for Rs. 1,00,000/- in favour of Mr. Abdul Gani and the same was deposited on 14/09/1990. While the said amount was later withdrawn on 17.04.1990 from the aforesaid account of Mr. Gani with Union Bank of India. The duty of petitioner was to go to main branch of Bank of Baroda to deliver outward clearing cheques in the morning and to come back and to again go to the main branch to receive inward clearing cheques where Mr. Vinaybhai, Clerk was handing the work of sorting out of cheques. On the relevant day i.e. 16.04.1990 the petitioner went to the main branch to give outward cheques but he did not return to branch for the whole day and sat there. At the relevant time he told the concerned clerk that some one had come to meet the clerk downstairs and when the concerned clerk went down, the petitioner stole that cheque No. 78725 and destroyed it. As a matter of fact, no one had come to meet the concerned clerk. When the said facts of misappropriation, forgery etc. came to light and preliminary enquiry as well as police complaint was filed, the petitioner proceeded on leave on 30.04.1990 and further on 10.05.1990 sent a telegram to extend his leave for 30 days without giving any reason whatsoever. He was instructed to resume duties but he also did not comply with the same. He was absconding and was finally arrested by the police authorities on 22.05.1990. Due to on going police enquiries and criminal case the chargesheet was issued by the bank subsequently on 27.02.1999. The petitioner replied to the said charge sheet and thereafter departmental inquiry was initiated.
5. In respect of the said allegations domestic inquiry was conducted against the petitioner.
5.1 Upon conclusion of the domestic inquiry the inquiry officer submitted his finding and report wherein he held inter alia, that the charge and allegations are proved. 5.2 After inquiry officer submitted the report and findings, disciplinary authority considered the report. 5.3 The disciplinary authority concurred with the findings of inquiry officer and vide order dated 20.12.2000 the bank terminated service of present petitioner.
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C/SCA/2341/2015 JUDGMENT
5.4 Feeling aggrieved by the said order dated 20.12.2000 the petitioner raised dispute which was referred for adjudication to learned Labour Court.
5.5 After adjudication of the reference learned Tribunal passed order dated 6.6.2014 whereby learned tribunal rejected the reference. The said award is challenged in present petition.
5.6 The facts of the case and the case which was put up by the contesting parties before learned tribunal are summarized in paragraph Nos. 2 and 3 of the award which reads thus:-
"2. The facts of the case of the workman as per statement of claim (Ext.3) in narrow compass is that the workman Osman Aba Padya was serving as peon (sub staff) at college Road branch, Junagadh during the period from 17.09.1984 to 16.06.1990. His misconduct came to picture that one Mr. Dhirajlal Madanlal Khachhadia closed his current Account at College Road branch of Bank of Baroda, Junagadh on 10.12.1998 and surrendered unsigned cheques bearing No. 78720 to 78750. On closure of said current Account the unused cheques was handed over to the workman Osman (sub staff) for destruction but he stole one cheque leaf No. 78725 and entered into conspiracy with Mr. Mohamed Safi Abdul Gani who was maintaining his S/B Account NO. 2486 with Union Bank of India, Junagadh and the said stolen cheque No. 78725 fraudulently drawn for Rs. One lakh was deposited in the said Union Bank of India, Junagadh for the credit of S/B A/C No. 2486 of Mr. Abdul Gani and on 17.04.1990 said amount of Rs. One lakh was withdrawn by Abdul Gani by entering into criminal conspiracy with Osman Aba Padya for cheating and defrauding the Bank of Baroda. The duty of the workman Osman (sub staff) was to go to main branch Junagadh of Bank of Baroda to deliver out ward clearing cheques in the morning and to come back and again to go to the main branch to receive inward clearing cheques. When inward clearing cheques were sorted out by Mr. Vinaybhai, concerned clerk then Osman Aba Padya called Vinaybhai to attend a person in the Bank premises and said Vinaybhai went away to attend the person in the meantime the workman Osman Aba Padya (managed to steal away the said forged cheque of Rs. One Lakh from the bunch of cheques pertaining to College Road branch of Bank of lndia, Junagadh and destroyed the same. Such fraudulent transaction was detected. Police case was instituted, workman Osman Aba Padya was arrested with other accused involved in fraudulent transaction. The workman Osman Aba Padya was suspended. Departmental proceeding was initiated by Issuing charge sheet. Domestic enquiry conducted, management produced witnesses as well as documentary Page 6 C/SCA/2341/2015 JUDGMENT evidence to substantiate charges before enquiry officer. The stand of the workman is that he was falsely implicated in the case and he is innocent and he has nothing to do with unutilised cheque book leaf No. 78725 of current Account holder Mr. Dhirajlal, he has nothing to hatch up conspiracy with Mr. Mohmed Safi Abdul Gani. Further stand taken is the 1St party Bank in order to save skin of real faulty staff, falsely fastened liability upon him. Further stand is that he was acquitted in criminal trial and so there is no ground in holding him guilty of gross negligence under the charge sheet in the domestic inquiry, principles of natural justice not followed, the punishment of removal imposed upon him is shockingly disproportionate to the gravity of misconduct.
3. On the other hand, the case of the 1St party (B.0.B.) interlia as per written statement (Ext.7) is that the principles of natural justice was followed in holding domestic inquiry, delinquent workman was given equal opportunity to defend himself. The contention of the Bank (1St party) is that the workman was sub staff at College Road branch, appointed in the year 1980 and was placed under suspension vide letter dated 11.06.1990, pending departmental enquiry for his alleged fraudulent acts of misconduct during his tenure at College Road branch, Junagadh. On workman's request that the criminal case is pending against him. So, departmental inquiry for the charge of fraud was kept in abeyance and not conducted immediately. Thereafter independent departmental inquiry was conducted by appointing inquiry officer for the charges levelled against him. His guilt's of gross miss conduct was proved in the departmental inquiry proper and reasonable punishment order of removal from the services of Bank with superannuation benefits was passed by the Disciplinary Authority dated 20.12.2000 and the appeal before the appellate authority was also rejected after due consideration of the proved misconduct of the delinquent of workman. On these ground, the prayer is made to reject the reference on merit since the delinquent workman is not entitled to any relief"
5.7 In light of the said facts by contesting parties learned Tribunal framed below mentioned 5 issues:-
(i) Is the reference maintainable?
(ii) Has the 2nd party workman Shri Osman Aba Padya any valid cause of action?
(iii) Whether the punishment order dated 22.12.2000 awarded to the delinquent by the Disciplinary Authority is proportionate to the gravity of misconduct?
(iv) Whether the action of the management of Bank of Baroda (1st party) in removing the 2nd party from the service w.e.f. 22.12.2000 is legal and justified?
(v) Whether the 2nd party is entitled to any relief?"
6. After examining, evaluating and analyzing evidence available on record learned Tribunal reached to the below mentioned findings and conclusions with regard to issue Nos. 3 and 4:-
"13.After careful consideration of the punishment order of removal with superannuation benefit imposed by the management of the 1st party against the workman (2nd party). I find that such punishment imposed upon the 2nd party workman is not at all disproportionate to the gravity of proved misconduct of gross negligence. I do not find any ground to make interference in the quantum of punishment u/s. 11-A of the I.D. Act. So the 1st party has justified its action in removing from service of Shri Osman A. Padya with superannuation benefits. Thus issue No. III is answered in negative and Issue No.iv is answered in affirmative and both decided in favour of the 1st party (Bank)."
Page 7 C/SCA/2341/2015 JUDGMENT 6.1 So as to justify the said findings and conclusion learned Tribunal has recorded below mentioned observations:-
8. I have gone through the evidence oral and documentary produced against the workman Osman during course of domestic enquiry. There is abundance evidence that the customer of college road branch of Bank of Baroda Mr. Dhirajlal M. Kacchdia had closed his current A/c on 10.12.1988 and surrender his unused cheques bearing No. 78720 to 78750. After closure of current A/C of that customer, the workman was handed over the unused cheque book contain those cheque's no's for destruction but the delinquent fraudulently pick out a cheque leaf No. 78725 and by use of that cheque Mr. Gani credited Rs. One lakh in his S/B A/C at Union Bank of India. The very act of the delinquent in fraudulently removing one unused blank cheque speaks a volume about dishonest intention on part of him. How that blank cheque was passed on by him to Mr. Gani his paramour has also come in evidence of enquiry witness. Admitted position is also that the said stolen cheque leaf was handed over by the workman to Mr. Gani for ulterior motive to defraud the college Road branch of Bank of Baroda with the help of workman O.A, Padya. Admittedly due to gross negligence of the workman the bank was put to loss of Rs. One Lakh. Bank service to customer is to maintain confidence among its customer but such act of omission and commission on part of the workman in stealing away one unused cheque handing over to Mr. Gani for its fraudulent use and during course of duty of handing over and bringing back outwards and inwards clearance paper including questioned cheque. Participated in destruction of cheque from detection of fraud further speaks a volume about lack of integrity, loyalty to bank service as sub staff by the concerned workman.
9. It has been submitted in the written argument on behalf of the 2nd party (Ext.16) that the workman and co-accused Mr. Gani were acquitted in the criminal trial for the offence u/s. 12OB, 381,409,467,474 and 477 of the I.P.C. by the trial Magistrate (C.J.M) in criminal trial No. 8891/90 by Judgment dated 30.05.2002 vide Ext.59 and the state went in appeal against acquittal before the Hon'ble Gujarat High Court but the appeal was rejected by the Hon'ble High Court vide judgment dated 29.06.2010 passed in criminal Appeal No. 915 of 2002 vide Ext.60 and so in view of the matter action on part of the management of Bank in passing punishment of removal from services of the workman by order dated 22.12.2000 is illegal and is fit to be set aside by this tribunal by invoking the power u/s. 11 A of the I.D. Act, 1947 and the workman deserves reinstatement with back wages etc.
10. On the other hand, it has been vehemently argued that proof of charges of misconduct in departmental inquiry is based upon preponderance of evidence and no need as to prove of charges beyond reasonable shadow of doubts as required in criminal trial. It has been further pointed out that the workman was not honourably and cleanly acquitted of the criminal charges rather was given benefit of doubts and was acquitted. It has been further submitted that there is no bar in conducting and concluding departmental inquiry during pendency of protracted criminal trial. Such argument adduced on behalf of the 2nd party that there is inordinate delay in serving /issuing charge sheet upon the delinquent workman has no leg to stand because police case had been instituted and that was pending for long period and the delinquent had been put under suspension and so in that view of the matter issuing of charge sheet in the year 1999 (27.02.1999) and passing of punishment order dated 22.12.2000 during pendency of criminal trial is not at all illegal and unwarranted. Because there is catena of decision that criminal trial and domestic inquiry can proceed independently.
11. The case law of Anil Dogre vs. Secretary (Labour) and another (2012-IV-LLJ-7 Delhi H.C.) is not applicable in the instant case. Another case law is Laxmi Barat Page 8 C/SCA/2341/2015 JUDGMENT Bavisi (widow) and another vs. Permanent Magnets Ltd. And others (2012-IV-LLJ 129 Bombay HC) is not also fit in the facts and circumstance of the case and the gravity of misconduct of the 2nd party workman. The oral evidence of workman that he remained unemployed after removal from service and had applied at several places for job are not tenable in the proved misconduct of the delinquent workman. More so, passing punishment by removal from service has not caused economic death of the workman because his removal was with superannuation benefits. More so, his two sons are earning and maintaining the family and so there is no question of economic death or even financial hardship to him in view of superannuation benefits. The case law of Divisional controller, GSRT, Rajkot vs. Maganbhai G. Patel (199 Law suit (Guj) 525 is also not helpful to delinquent in the instant case.
12. On the other hand the learned counsel for the 1st party has also cited case law reported in 2003 law Suit (5) 167 on point of quantum of punishment that punishment awarded by the disciplinary Authority should not be interfered. Other case laws cited 212 Law Suit (Kerala) 1598, 2009 Law suit (S.C) 107 on quantum of punishment usually should not be interfered u/s 11-A of the I.D. Act. The case law of management K. Tea estate Vs. ABC Mazdoor Sangh (2004 Law Suit (S.C) 1003. On the point that the approach and objective in the criminal proceeding and disciplinary proceeding is altogether distinct and different .The case law of Eastern Electric and Trading Com. Vs.. Baldevlal (1975 Law Suit (SC) 265 is on the point-Employer whose business with the customer is lost because of behaviour of one of his employee can have no use for the services of that employee."
7. When above quoted conclusions by learned Labour Court are taken into account and same are examined in light of the discussion recorded by learned Tribunal as well as material which was available on record before the inquiry officer then it emerges that the finding and conclusion by learned Tribunal cannot be termed illegal or incorrect or perverse.
7.1 The said finding and conclusion are supported by cogent and satisfactory reasons which, in turn, are based on the evidence which was available on record before learned Tribunal.
7.2 At this stage, it is necessary to mention that while Page 9 C/SCA/2341/2015 JUDGMENT assailing award, learned advocate for the petitioner submitted that in respect of very same incident bank had instituted criminal case against present petitioner by invoking provision under Sections 120B, 318, 409, 467, 474 and 477 of the IPC. The said Criminal Case No.8891 of 1990 came to be decided vide judgment dated 30.5.2002, whereby the petitioner came to be acquitted.
7.3 He also submitted that the State had preferred appeal against said judgment dated 30.5.2002, which came to be rejected by High Court vide judgment dated 29.6.2010. 7.4 On strength of the said details Mr.Barot, learned advocate for the petitioner submitted that when learned Trial Court acquitted the petitioner in criminal case, learned Tribunal should have followed said decision, however, learned Tribunal committed error in holding that the allegations against the petitioner are proved. 7.5 He also submitted that having regard to the facts of the case learned Tribunal ought to have exercised authority under Section 11 of the Act.
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7.6 The contention by learned advocate for the petitioner cannot be sustained.
7.7 It is necessary and appropriate to mention that if the allegation and charge levelled against the petitioner by means of chargesheet are summarized then it would emerge that the claimant was departmentally prosecuted for below quoted charge and allegations.
"(i) Doing acts prejudicial to the interest of bank
(ii) Gross negligence in performing duties
(iii) has not taken possible steps to ensure and protect the interest of Bank but has committed such act(s) of commission and commission as were contrary and detrimental
(iv) Caused or committed act(s) likely to cause financial loss to the tune of Rs. One lakh to the Bank."
8. From the said allegations and charge, it would become clear that the criminal proceeding against the petitioner and the charge levelled against him for the purpose of domestic inquiry are substantially different and that therefore there was no scope of comparison between departmental proceeding and criminal trial.
8.1 Besides this, in criminal trial the Court would follow principle of "proof beyond doubt."
8.2 Whereas in case of domestic inquiry the inquiry officer would proceed on principle of preponderance of probability Page 11 C/SCA/2341/2015 JUDGMENT and the principle of "proof beyond doubt" is not applicable to departmental proceedings.
9. In that view of the matter, submission by learned advocate for the petitioner that since he came to be acquitted in criminal proceedings, learned tribunal should have followed said decision, cannot be sustained. 9.1 It is pertinent that learned advocate failed to show any material from record to demonstrate that the inquiry officer's findings and conclusions are incorrect and contrary to evidence on record. He also failed to show anything from record to convince this Court to take a view different from the view taken by learned Labour Court and / or to hold that the findings and decision by learned Labour Court are perverse.
10. Learned Tribunal rightly examined the record before the inquiry officer and did not commit error in examining findings and conclusion recorded by the inquiry officer in light of the evidence which was available on record of the domestic inquiry.
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10.1 After careful consideration of evidence learned tribunal reached to the conclusion that the misconduct is proved and findings by the inquiry officer are not perverse or incorrect. Having reached such conclusion learned tribunal examined the penalty order passed by the disciplinary authority.
11. On examination of the penalty order in backdrop of the gravity and nature of misconduct, learned tribunal reached to the conclusion that the quantum of penalty determined by competent authority cannot be termed to be shockingly disproportionate or in nature of victimization.
12. Even otherwise there was neither any allegation nor proof of victimization. Learned tribunal independently reached to the conclusion that the employer did not determine quantum of penalty by way of victimization. The said view of the Court does not warrant interference.
13. On overall consideration of facts and circumstances of the case as well as evidence on record, this Court is of the considered view that the learned Tribunal has not committed any error either in recording finding of fact or Page 13 C/SCA/2341/2015 JUDGMENT reasons in support of its decision.
13.1 The petitioner has failed to make out any ground against award challenged in present petition. 13.2 The award passed by the learned Tribunal does not suffer from any infirmity. The petition therefore, fails and deserves to be rejected and is accordingly rejected. Rule is discharged. Ad-interim / interim relief if any, stands vacated forthwith.
Orders accordingly.
Sd/-
(K.M.THAKER, J) SURESH SOLANKI Page 14