Allahabad High Court
Amod Prakash Gupta Son Of Sri Vinai ... vs Senior Divisional Manager, Life ... on 21 March, 2005
Equivalent citations: 2005(4)AWC3249
Author: Shishir Kumar
Bench: Shishir Kumar
JUDGMENT Shishir Kumar, J.
1. The amendment application has been filed by the petitioner for adding following grounds and the reliefs-
(B) After ground(c) the following be added as grounds (d) to (k) namely-
(d) Because there was no material to show, nor was the petitioner responsible for alleged embezzlement.
(e) Because the concerned peon and Section Head are responsible for alleged embezzlement.
(f) Because the respondents have failed to apply their mind in passing the impugned orders.
(g) Because the appellate authority failed to apply its mind and had passed non-speaking discriminatory order.
(h) Because the impugned order are against the facts and circumstances of the case and against the law.
(i) Because the National Industrial Tribunal failed to consider the violation of Section 33(2)(b) of the Industrial Disputes Act, 1947.
(j) Because the respondents are not illegally releasing the amount of provident fund and gratuity to the petitioner.
(k) Because the respondents have wrongly ignored the findings recorded by the Court of law in a criminal proceedings in which the petitioner was acquitted against the same charges.
(C) After prayer (e) the following be added as prayer (f) and (g) namely-
(f) to issue writ, order or direction quashing the orders dated 03.06.1988, 05.01.1989 and 12.09.1994 (Annexure 9, 10, and 16 to the writ petition) respectively.
(g) In the alternative, suitable writ, order or direction be issued directing the respondents to pay provident fund and gratuity with interest.
2. Before taking into consideration, the merits of the amendment application, it will be necessary to give certain facts. The writ petition was filed in the year 2000 only to stay the order dated 11.12.1999 passed by the respondent No. 1 and to direct the respondents to reinstate the petitioner on the post, which was held by him, with all consequential benefits from 3.6.1988 till date. The petitioner was working as a Cashier in Chandausi Branch in the office of Life Insurance Corporation of India since 1982. A departmental enquiry was conducted by the respondents and a show cause notice was issued to the petitioner and ultimately the petitioner was dismissed from service on 3.6.1988. A first Information Report was also lodged against the petitioner on the basis of which the case was registered against the petitioner as Criminal Case No. 380 of 1991 (State v. Amod Prakash Gupta). An appeal against the order of dismissal was filed before the Zonal Manager, Life Insurance Corporation, Central Regional Office, Kanpur, which was also dismissed on 5.1.1989. The petitioner against the appellate order had also approached the National Industrial Tribunal at Bombay, which too was dismissed on 12.9.1994. The petitioner was acquitted by the Criminal Court on 22.9.1997. It is made clear that the order dated 12.9.1994 passed by the National Tribunal has not been challenged by the petitioner in any Court. After the acquittal, the petitioner on 17.6.1998 had filed a representation to the Senior Divisional Manager with a prayer that as the petitioner has been acquitted from the Criminal Court, therefore, the petitioner be reinstated in service of the corporation with effect from 21.6.1988 by setting a side the order of dismissal. The aforesaid representation dated 22.9.1997 was not decided in spite of the reminder sent by the petitioner dated 4.10.1998, then the petitioner had approached this Court by way of Writ Petition No. 27321 of 1999 with a simplicitor prayer directing the respondents to decide the representation of the petitioner dated 17.6.1998 in the light of the judgment of the Criminal Court dated 22.9.1997. The aforesaid writ petition was disposed of finally on 9.7.1999 with a direction to concerned authority to decide the petitioner's representation dated 17.6.1998 and 11.10.1998, preferably within a period of two months from the date of production of the certified copy of this order in accordance with law. In view of the direction of this Hon'ble Court, the representation of the petitioner was dismissed by order dated 11.12.1999. Against the aforesaid order, the petitioner has filed the present writ petition in the month of May, 2000 with following prayers-
(a) To issue a writ order or direction in the nature of certiorari to quash the impugned order dated 11.12.1999.
(b) To issue a writ order or direction in the nature of mandamus commanding the respondent No. 1 to reinstate the petitioner on the post which was held by him with all consequential service benefits from 3.6.1998.
(c) To issue any such other suitable writ order or direction as this Hon'ble Court may deem fit and proper under the circumstances of the case.
(d) To award the costs of this Writ Petition to the petitioner.
3. A detailed counter affidavit was filed by the respondents in the month of September 2000. Then the petitioner has filed an amendment application under Order 6 Rule 17 and Section 151 C.P.C. for amending the writ petition and the relief mentioned above.
4. Now the question for consideration before this Court is whether the amendment application, which has been filed in the year 2002 for claiming the relief of the order of dismissal dated 3.6.1988 confirmed by the appellate authority on 5.1.1989 and the order dated 12.9.1994 passed by the National Industrial Tribunal permitted to be challenged in the present writ petition.
5. The learned counsel for the petitioner has submitted before this Court that the amendment of the pleadings and the relief can be allowed at any time and the Court should not dismiss such type of amendment and it has been submitted on behalf of the petitioner that the decision on a case cannot be based on the ground outside the pleadings. Order 6, Rule- 17 allows an amendment of the pleadings when justice of the case requires it. The object of the rule is that the Court should get at and try and merits of the case that comes before it and should consequently allow all amendments that may be necessary for determining the real question in controversy between the parties without causing injustice to the other side. The power of amendment is granted to the Court in the larger interest of doing full justice to the parties. Courts exist for the purpose of doing justice between the parties and not for punishing them. The general rule is, therefore, that all amendments are to be allowed which do not purport to set up a new case and which would not cause injustice to the other side and which will be necessary for the purpose of determining the real question of controversy between the parties.
6. It is well established principle that the object of Courts is to decide the rights of the parties and not to punish them for mistakes they make in the conduct of their cases by deciding otherwise than in accordance with their rights. Learned counsel for the petitioner has placed reliance upon the judgment reported in AIR 1981 Allahabad, 410 (Para 13 and 14), 1948, P. Cousee, 100 (11), 1992 Labour and Industrial Cases, 1464, 1998 (79) F.L.R., Page-7 and a judgment of the Apex Court reported in (2004) 6 Supreme Court Cases 415, (Pankaja and Anr. v. Yellappa (Dead) by LRS. Ors.) and has submitted that there is no absolute proof that amendment in such cases should not be allowed. It is the Court's discretion in that regard which depends on the facts and circumstances of the case and has to be exercised on a judicious evaluation thereof. An amendment sub-serving the ultimate cause of justice and avoiding further litigation should be allowed.
7. In view of the aforesaid fact, the counsel for the petitioner has submitted that in the interest of justice the amendments, which have been sought by way of the amendment application, should be allowed and the petitioner be permitted to challenge the aforesaid orders dated 3.6.1988, 5.1.1989 and 12.9.1994.
8. On the other hand, the counsel for the respondents has submitted that the amendment is belated and as such, should not be allowed and has submitted that the petitioner was dismissed from service on 3.6.1988 and the appeal has also been dismissed on 5.1.1989 and on 12.9.1994, the Industrial Tribunal has also dismissed the claim of the petitioner and the order of dismissal has become final and the petitioner from 1994 up-till-date has not challenged the said order before the Court. The earlier writ petition was filed only for mandamus deciding the representation of the petitioner and the present writ petition has also been filed only to stay the impugned order dated 11.12.1999 passed by the respondent No. 1 dismissing the representation of the petitioner, therefore, at this belated stage, as the order of dismissal between the parties has become final and about 9 years have been passed, the amendment should not be allowed as it is highly belated.
9. The respondents have placed reliance upon a judgment of the Apex Court 1992 Labour and Industrial Cases, 1464, (Bhoop Singh v. Union of India and Ors.) and has submitted that in that case the termination of the services of the petitioner along with many others, petitioner challenged the order of termination after 22 years and no explanation was offered for delay. The Apex Court has held that the challenge of the petitioner cannot be allowed merely because other similarly dismissed persons have been reinstated. Learned counsel for the respondents has placed reliance on Para 7 and 8 of the aforesaid judgments-
7. It is expected of a Government servant who has a legitimate claim to approach the Court for the relief he seeks within a reasonable period, assuming no fixed period of limitation applies. This is necessary to avoid dislocating the administrative set-up after it has been functioning on a certain basis for years. Apart from the consequential benefits of reinstatement without actually working, the impact on the administrative set-up and on other employees is strong reason to decline consideration of a stale claim unless the delay is satisfactorily explained and is not attributable to the claimant. This is a material fact to be given due weight while considering the argument of discrimination in the present case for deciding whether the petitioner is in the same class as those who challenged their dismissal several years earlier and were consequently granted the relief of reinstatement. In our opinion, the lapse of a much longer unexplained period of several years in the case of the petitioner is a strong reason not to classify him with the other dismissed constables who approached the Court earlier and got reinstatement.
8. There is another aspect of the matter. Inordinate and unexplained delay or laches is by itself a ground to refuse relief to the petitioner, irrespective of the merit of his claim. If a person entitled to a relief chooses to remain silent for long, he thereby gives rise to a reasonable belief in the mind of others that he is not interested in claiming that relief. Others are then justified in acting on that behalf. This is more so in service matters where vacancies are required to be filled promptly. A person cannot be permitted to challenge the termination of his service after a period of twenty-two years, without any cogent explanation for the inordinate delay, merely because others similarly dismissed had been reinstated as a result of their earlier petitioner being allowed. Article 14 of the principle of non-discrimination is an equitable principle and, therefore, any relief claimed on that basis must itself be founded on equity and not be alien to that concept. In our opinion, grant of the relief to the petitioner, in the present case, would be inequitable instead of its refusal being discriminatory as asserted by learned counsel for the petitioner. We are further of the view that these circumstances also justify refusal of the relief claimed under Article 136 of the Constitution.
10. Reliance has placed on the judgment of the Division Bench of this Court in A.I.R. 1981, Allahabad 410, (Narendra Bahadur Singh v. Baijnath Singh and Anr.). Para 13 and 14 of the said judgment read as under-
"13. While exercising that power this salutary principle should be kept in mind that a party should not be deprived of a right that has accrued to it by efflux of time.
14. In the present case, omission of the averment in the plaint that the plaintiff is ready and willing to perform his part of the contract rendered the plaint without a cause of action for a suit for specific performance. By the time the application for amendment was made, fresh suit for specific relief had become barred by time. A valuable right had accrued in favour of the defendant by efflux of time, he could not be deprived of that right by allowing the amendment in exercise of powers under Order 6, Rule 17, Civil P.C. The order of the court below allowing the amendment cannot be sustained. Since the plaint did not contain the necessary averments as contemplated by Section 16(c) of the Act, the plaintiffs had no cause of action for a suit for specific performance of the alleged contract and the suit for that relief must, therefore, fail.
11. He has placed further reliance in AIR (35) 1948 Privy Council 100 (Bhagwanji Morarji Goculdas v. Alembic Chemical Works Co. Ltd. and Ors.) on Para 11 of which is as under-
"11. In the Court of appeal the appellant sought to raise a further point. It was contended that as the company had recognized B.D. Amin and the appellant as their managing agents from 1922 to 1939 it must be inferred that the company had entered into an agreement with the said B.D. Amin and the appellant to employ them as managing agents upon the terms of the agreement of 7th December, 1907. To this contention it was pointed out that in the plaint there was no plea to estoppel against the company, and no allegation of any implied agreement between the company and the appellant, and that damages were claimed only for breach of the agreement of 7th December, 1907. Thereupon the appellant asked for leave to amend the plaint by alleging an implied agreement made in 1922 between the company on the one hand and B.D. Amin and the appellant on the other and claiming damages for the breach of such agreement. The Court refused leave to amend, and the appellant has argued before the Board that such refusal was wrongful. In their Lordships view the Court of appeal in India was right to refuse level to amend, since at the time when leave to amend was sought any claim under the alleged implied agreement would have been barred by limitation."
12. Before coming to the conclusion it will be necessary to consider the scope of Order 6 Rule 17. Order 6 Rule 17 provides amendment of the pleadings. By amendment of 2002, a proviso has been added that amendments should generally be allowed at the stage of pre-trail of the suit. But subsequent thereto, the Court must be satisfied as to why the pleadings could not be brought in unless it was based on subsequent developments.
13. The issue involved herein is being considered by the courts every day. Amendment in the pleadings may be generally allowed and the amendment may also be allowed at a belated stage. However, it should not cause injustice or prejudice to the other side. The amendment sought should be necessary for the purpose of determining the real question in controversy between the parties. Application for amendment may be rejected if the other party cannot be placed in the same position as if the pleadings had been originally correct, but the amendment would cause him injury which could not be compensated in terms of costs or change the nature of the Suit itself as it cannot be permitted to create an entirely new case by amendment. A right accrued in favour of a party by lapse of time cannot be permitted to be taken away by amendment. There is no dispute to this effect that the amendment can be allowed at appellate stage. Introduction of an entirely new case, displacing even admission by a party is not permissible. (Vide Pirgonda Hongonda Patil v. Kalgonda Shidgonda Patil and Ors. AIR 1957 SC 363; Nanduri Yogananda Laxminarsimhachari and Ors. v. Sri Agasthe Swarswmivaru, AIR 1960 SC 622; Modi Spinning & Weaving Mills Co. Ltd. v. Lodha Ram & Com., AIR 1977 SC 680; Ishwardas v. State of M.P., AIR 1979 SC 551; and Mulk Raj Batra v. District Judge, Dehradun, AIR 1982 SC 24)
14. (Similar view has been reiterated in G. Nagamma and Anr. v. Siromanamma and Anr., and (1996) 2 SCC 25; B.K. Narayana Pillai v. Parameswaran Pillai and Anr. AIR 2000 SC 614. However, a party cannot be permitted to move an application under Order 6 Rule 17 of the Code after the judgment has been reserved. (Vide Argun Singh v. Mohindra Kumar and Ors., AIR 1964 SC 993)
15. (A Constitution Bench of the Hon'ble Supreme Court in Municipal Corporation of Greater Bombay v. Lala Pancham and Ors., AIR 1965 SC 1008, observed that even the court itself can suggest the amendment to the parties for the reason that main purpose of the court is to do justice, and therefore, it may invite the attention of the parties to the defects in the pleadings, so that same can be remedied and the real issue between the parties may be tried. However, it should not give rise to entirely a new case.)
16. (In Jagdish Singh v. Natthu Singh, AIR 1992 SC 1604, the Hon'ble Supreme Court held that the Court may allow to certain extent event he conversion of the nature of the Suit, provided it does not given rise to entirely a new cause of action. An amendment sought in a plaint filed for specific performance may be allowed to be done without abandoning the said relief but amendment seeking for damages for breach of contract may be permitted.)
17. The party wants to add certain facts, which the plaintiff had not chosen to mention in the original plaint and the same had been in his knowledge when the plaint was instituted, the party cannot be allowed to make fresh allegation of facts by way of amendment at a belated stage. In view of Gopal Krishanamurthi v. Shreedhara Rao, AIR 1950 Mad. 32; and Gauri Shankar v. Hindustan Trust (Pvt.) Ltd. AIR 1972 SC 2091)
18. In Union of India and Ors. v. Surjit Singh Atwal, AIR 1979 SC 1701, the Apex Court held that in case of gross delay, application for amendment must be rejected. It is settled legal proposition that if a right accrued in favour of a party, as the order impugned has not been challenged in time, the said right cannot be taken away by seeking amendment in pleadings. (In view of Radhika Devi v. Bajrangi Singh, AIR 1996 SC 2358; and Dondapati Narayan Reddy v. Duggireddy Venkatanarayana Reddy, (2001) 8 SCC 115).
19. In Judgment Today 1998 (4) SC 484, the Apex Court held that in an application under Order 6 Rule 17, even an alternative relief can be sought; however, it should not change the cause of action or materially affect the relief claimed earlier.
20. In case of Vineet Kumar v. Mangal Sain Wadhera, AIR 1985 SC 817, the Hon'ble Supreme Court has held that normally amendment is not allowed if it changes the cause of action, but where the amendment does not constitute the addition of a new cause of action, or raises a new cause, but amounts to not more than adding to the facts already on record, the amendment should be allowed even after the statutory period of limitation.
21. In Gurdial Singh v. Raj Kumar Aneja, (2002) 2 SCC 445, the Hon'ble Supreme Court deprecated the practice adopted by the Courts entertaining the application under Order 6 Rule 17 of the code containing very vague and general statements of facts without having necessary details in amendment application enabling the Court to discern whether the amendment involves withdrawal of an admission made earlier or attempts to introduce a time-barred plea or claim or is intended to prevent the opposite party from getting the benefit of a right accrued by lapse of time, as amendment cannot be permitted to achieve the said purposes.
22. Similarly, in Om Prakash Gupta v. Ranbir B. Goyal, AIR 2002 SC 665, the Hon'ble Supreme Court reiterated the same view extending the scope of Order 6 Rule 17 of the Code, observing that amendment should not disturb the relevant rights of the parties those existed on the date of institution of a Suit, but subsequent events may be permitted to be taken on record in exceptional circumstances if necessary to decide the controversy in issue. The Court held as under:-
Such subsequent event may be one purely of law or founded on facts. In the former case, the court may take judicial notice of the event and before acting thereon put the parties on notice of how the change in law is going to affect the rights and obligations of the parties and modify or mould the course of litigation or the relief so as to bring it in conformity with the law. In the latter case, the party relying on the subsequent even, which consists of facts not beyond pale of controversy either as to their existence or in their impact, is expected to have resort to amendment of pleadings under Order 6 Rule 17 C.P.C. Such subsequent even the Court may permit being introduced into the pleading by way of amendment as it would be necessary to do so for the purpose of determining real questions in controversy between the parties. In Trojan & Co. v. R.M.N.N. Nagappa Chettiar, AIR 1953 SC 235, this Court has held that the decision of a case cannot be based on grounds outside the pleadings of the parties and it is the case pleaded that has to be entitled to modify or alter the relief. In Sri Mahant Govind Rao v. Sita Ram Kesho, (1988) 25 IA 195 (PC). Their Lordships observed that, as a rule, relief not founded on the pleadings should not be granted.
23. (In Hanuwant Singh Rawat v. Rajputana Autohmobiles, Ajmer, (1993) 1 WLC 625, Rajasthan High Court summarised the legal position as under:-
(i) That the amendment of pleadings should ordinarily be allowed by the Court, once it is satisfied that the amendment is necessary for the just and proper decision of the controversy between the parties;
(ii) The amendment of the pleadings should not ordinarily be declined only on the ground of delay on the part of the appellant in seeking leave of the Court to amend the pleadings, if the opposite party can suitably be compensated by means of costs etc. Even inconsistent pleas can be allowed to be raised by amendment in the pleadings;
(iii) However, amendment of pleadings cannot be allowed so as to completely alter the nature of the Suit;
(iv) Amendment of the pleadings must not be allowed when amendment is not necessary for the purpose of determining the real questions in the controversy between the parties;
(v) The amendment should be refused where the plaintiffs Suit would be wholly displaced by the proposed amendment;
(vi) Where the effect of the amendment would be to take away from the defendant a legal right which has accrued to him by lapse of time or by operation of some law;
(vii) The amendment in the pleading should not be allowed where the court finds that amendment sought for has not been made in good faith or suffers from lack of bona fides; and
(viii) Ordinarily, the amendment must not be allowed where a party wants to withdraw from the admission made by it in the original pleadings.
24. In Modi Spinning & Weaving Mills Co. Ltd. (Supra), the Honble Supreme Court specifically held that amendment in the pleadings is not permitted if it seeks to displace the plaintiff completely from the admissions made by the defendant in the written statement.
25. In view of the aforesaid fact, the law can be summarized that amendment is not permissible if the very basic structure of the plaint is changed or the amendment itself is not bonafide. In case the facts were in the knowledge of the party at the time of presenting the pleadings, unless satisfactory explanation is furnished for not introducing those pleadings at the initial stage, the amendment should not be allowed. Amendment should also not be permitted where it withdraws the admission of the party or the amendment sought is not necessary to determine the real controversy involved in the case.
26. There is no dispute to this effect that the petitioner at no point of time in spite of the fact that he was having full knowledge regarding the order passed by the National Tribunal on 12.9.1994 has not challenged the same before any court of law. It is only in the year 2002, the petitioner is challenging the orders dated 3.6.1988 (Order of termination) 5.1.1989 (Dismissing the appeal) by Zonal Manager and order dated 12.9.1994 dismissing the petitioners claim by the national forum. It is also not disputed that the petitioner was not having the knowledge of these orders. In the earlier writ petition, the petitioner has only prayed for a writ of mandamus for deciding the representation of the petitioner which was filed on the basis of the acquittal by the Criminal Court and in the present writ petition also when the same was filed in the year 2000, there was no challenge of the orders of dismissal, confirmed by the appellate Court, and further confirmed by the National Industrial Tribunal. That the amendment application filed by the petitioner is also belated as the petitioner is challenging the orders of 1988, 1989 and 1994 in the year 2002.
27. The issue of delay in filing the writ petition was the years was considered by the Apex Court Smt. Sudama Devi v. Commissioner and Ors., (1983) 2 SCC 1, wherein the Apex Court has observed as under:
There is no period of limitation prescribed by any law for filing the writ petition under Article 226 of the Constitution. It is, in fact, doubtful whether any such period of limitation can be prescribed by law. In any event, one thing is clear and beyond doubt that no such period of limitation can be laid down either under the rules made by the High Court or by practice. For every case, it would have to be decided on the facts and circumstances whether the petitioner is guilty of laches and that would have to be done without taking into account any specific period of limitation. There may be cases where even short delay may be fatal while there may be cases where even a long delay may not be evidence of laches on the part of the petitioner.
28. After considering the arguments raised on behalf of the parties and after perusing the law laid down by the Apex Court and this Court, there is no dispute to this effect that the petitioner has not challenged the order of dismissal up to 2002. It is only in the year 2002, the petitioner has sought to challenge the order of the disciplinary authority confirmed by the Appellate Authority in the year 1989, by means of the present amendment application.
29. In view of the aforesaid fact, I am of the view that the amendment application filed by the petitioner is liable to be dismissed as in view of the various pronouncement the petitioner cannot be permitted to challenge the orders dated 3.6.1988, 5.1.1989 and 12.9.1994 at this belated stage.
30. In view of the aforesaid fact, the amendment application filed by the petitioner is hereby rejected. No order as to costs.