Allahabad High Court
Canara Bank vs Union Of India (Uoi) (Ministry Of ... on 11 February, 1998
Equivalent citations: (1998)IILLJ511ALL
Author: R.K. Mahajan
Bench: R.K. Mahajan
JUDGMENT R.K. Mahajan, J.
1. Having heard learned counsel for the parties, this writ petition is being disposed of finally on merits with the consent of parties under the Rules of the Court.
2. This writ petition is moved by the petitioner Canara Bank praying that the impugned order dated November 28, 1996 and award dated April 4, 1997 (Annexures 13 and 15 respectively to the writ petition) passed by the Respondent No.2 be quashed by issuing a writ of certiorari or any other suitable order, direction or writ which this Court may deem fit and proper may be issued.
3. The brief facts which have led to filing of this writ petition are as follows:
4. One Lakhan Singh was having a loan account under D.I.R.No.ll of 1986 at New, Mandi, Hathras branch of Canara Bank. On August 31, 1987 he went to the said branch for depositing a loan instalment amounting to Rs. 35,000/-. He handed over the said money to Sri S.K. Verma, the Respondent No.3 who was posted as clerk in the said branch. Sri Verma did not deposit the said amount in the account of Sri Lakhan Singh for months together. On April 21, 1988 Sri Lakhan Singh reported the matter to the Branch Manager by filing a complaint, upon which disciplinary proceeding was' initiated against Sri Verma. The Enquiry Officer found him guilty of misconduct and recommended stoppage of 4 increments by way of punishment. The disciplinary authority accepted the report and stopped 4 increments with cumulative effect. Matter was then referred to Labour Court. The Labour Court by impugned award absolved Sri Verma from the charge of misconduct and punishment. Hence this petition.
5. Mr.Rakesh Tewari, learned counsel for petitioner submitted that Sri. Verma received the amount from Sri Lakhan Singh and issued a counter-foil in token of receipt of the said amount but did not credit the same in the loan account of Sri Lakhan Singh. Mr. Tewari further submitted that the burden was upon Sri. Verma to prove that he was not guilty of misconduct and therefore, it was for him to produce Sri Lakhan Singh. Mr.Tewari also submitted that the Labour Court has no jurisdiction to interfere in the punishment awarded by the Bank as it is a financial institution and the reputation of the Bank depends upon the conduct of its employees . Mr. Tewari also submitted that there is error apparent on the face of the record of Labour Court and the findings of the Labour Court are based on no evidence and entire approach of the Labour Court on the question of burden of proof is erroneous as it failed to appreciate as to who will fail if no evidence is produced. Naturally it is the delinquent official who will fail in case he does not prove that he is not guilty.
6. Mr. Saxena, learned counsel for the respondent No.3 submitted that Sri Verma asked the Branch Manager to deposit the amount but the Manager did not permit the deposit of amount after 2.P.M. and Lakhan Siagh withdrew his complaint and did not appear before the Enquiry Officer, therefore, he is not liable to be punished. Sri Saxena further submitted that in fact there is no scope for interference with the findings of fact reached by the Labour Court and there is no provision for imposing punishment of stoppage of increment with cumulative effect.
7. Having heard learned counsel for the parties it appears that on April 21, 1988 a complaint was filed by Lakhan Singh regarding not depositing of the loan amount and in support of the allegations a photostat copy of original receipt issued by the respondent No. 3 was also filed. Later on the complaint was withdrawn vide letter dated April 23, 1988 by Lakhan Singh stating therein that Sri Verma the respondent No.3 was resident of his village and he was working on that date on the cash counter. The money was deposited with him and he issued the receipt duly sealed. Sri Verma had told him to come next day regarding deposit of the amount as the account was closed by that time. Lakhan Singh has further stated that he forgot to deposit the money next day and lodged the complaint under misconception. The explanation furnished by Lakhan Singh does not seem to be natural and believable and the same appears to be concocted one. Lakhan Singh and Verma both are residents of the same village. When Lakhan Singh lodged the complaint against Sri Verma,. Sri Verma must have approached him and the possibility of complaint having been withdrawn under pressure or influence cannot be ruled out. If the account was closed by that time Sri. Verma should not have issued the receipt and if he had issued the receipt and received the amount, it was his bounden duty to have credited the amount in the loan account of Lakhan Singh. Thus, the conduct of Sri Verma does not appear to be far from doubt.
8. As regards the argument of Sri Saxena, learned counsel for the respondent No. 3 that in writ jurisdiction this Court does not sit in appeal and the writ jurisdiction cannot be exercised as appellate Jurisdiction, suffice it to say that it is well settled principle that writ of certiorari can be issued if the view taken by the Labour Court is unreasonable and the Labour Court has arrived at such a conclusion to which a reasonable man cannot arrive at. In the instant case the view taken by the Labour Court is not based on evidence and is not supported by reasons. This aspect will be discussed in detail later on.
9. So far as the argument of Sri Saxena that there is no provision under the service rules under Chapter 11 Regulation 4 for Stoppage of increments with cumulative effect as it is a major penalty is concerned, no doubt it is a major penalty but it is weil within the powers and authority of the Employer to impose minor or major penalty depending upon the gravity of the guilt established. It is strange to submit that the employer can dismiss or remove its employees for misconduct but cannot stop increments with cumulative effect. This argument therefore, cannot be accepted.
10. Shri Rakesh Tewari, learned counsel for petitioner placed reliance on Apex Court decision in High Coun of Judicature at Bombay v. Udyam Singh and others 1997 (76) FLR 532 , wherein it is ruled that the standard of proof in criminal trial and departmental enquiry is different and the technical rules of evidence and proof beyond doubt are not applicable to departmental enquii y. It has also been ruled that preponderance of pi ibabilities and conclusion drawn as a reasonat : man from the evidence on record are sufficient for the purpose of departmental enquiry.
11. Mr. Tewari further placed reliance on the leading case of Delta Engineering Co. Pvt Ltd. v. P.O.IT., 1997 (77) FLR Part Va page 520 paras 5 to 8., wherein this Court re.ied upon the following cases:
(1) Airtech Pvt. Ltd. v. State of U.P. and others 1984 (49) FLR page 38.
(2) V. K. Raj Industries v. Labour Court and others 1981 (43) FLR page 194 (3) Metitec India Ltd. v. State of U.P. and Ors. (1996-I-LLJ- 23)(SC) The ratio laid down in these cases is that initial burden lies on the workman to prove that he is not guilty of misconduct. Since the workman is challenging the termination and is pleading that he is not guilty of misconduct hence it is for him to lead evidence and explain the circumstances.
12. Section 101 of Indian Evidence Act postulates that whoever desires any Court to give judgment as to any legal right or liability dependent on the existence of facts which he asserts, must prove that those facts exist. When a person is bound to prove the existence of any fact, it is said that the burden of proof lies on the person. The provisions of Sections 102, 103 and 106 of Evidence Act are also quoted with advantage.
"(102) On whom burden of proof lies:- The burden of proof in a suit or proceedings lies on that person who would fail if no evidence at all were given on either side."
"(103) Burden of proof as to particular f act:-The burden of proof as to any particular fact lies on that person who wishes the Court to believe in its existence, unless it is provided by any law that the proof of that fact shall lie on any particular person."
"(106) Burden of providing fact especially within knowledge:- When any fact is especially within the knowledge of any person, the burden of proving that fact is upon him."
13. A combined reading of these provisions makes it crystal clear that if no evidence is led it is workman who will fail. The burden of proof also goes on shifting.
14. Sri Saxena learned counsel for the respondent placed reliance on S.P., Chengal-varaya Naidu v. Jagannath AIR 1994 AX 853, for the proposition mat playing fraud by misrepresentation on the Court is a nullity and non-est, Municipal Corporation of Delhi v. Liladevi ana Others AIR 1996 SC 1733,on the point that for the abuse of process of law exemplary cost may be awarded. DrShradhaNandPandeyv. Chief Secretary ofGovt. ofU.P. reported in Education and Service Cases 1993 page 103 on the question that stoppage of increments with cumulative effect is major penalty and Chief General Manager State Bank of India v, B.C. Verma 1994 (68) FLR 777 (All) and Scooter India Ltd. v. Labour Court, Lucknow (1989-1-LLJ-71)(SC), on the point that this Court does not sit in appeal over the award of Labour Court. There are no two opinions about the proposition of law laid down in the cases relied upon by the learned counsel Sri Saxena but the principle laid down are not applicable to the facts of instant case and therefore, the cases relied upon are of no help to the present respondent No. 3 on the facts and circumstances of instant case.
15. The Labour Court has itself held that the procedure of enquiry was fair but the findings of the Enquiry Officer are perverse. This conclusion arrived at by the Labour Court is without any basis and without any material on record and is based on misconception of law applicable to the departmental enquiries. It appears that there was clear misconception in the mind of Labour Court in respect of standard of proof in departmental enquiry and burden of proof. As stated above the standard of proof in criminal trial and departmental enquiry is different. The burden of proof lies on those who fail if evidence is not led. In the instant case once charged, it was for the delinquent employee to prove that he was not guilty of misconduct but he miserably failed to do so. In my view the conclusions arrived at by the Labour Court are perverse, baseless and unsupported by material on record and suffers from error of law on the face of record. The impugned order and award are liable to be quashed.
16. In view of the premises aforesaid writ petition succeeds and is allowed. The impugned order and award dated November 28,1996 and April, 1997 respectively (Annexures 13 and 15) are quashed. There shall be no order as to costs.