Andhra HC (Pre-Telangana)
P.Bala Raja Reddy And Another vs The Government Of Andhra Pradesh And ... on 13 October, 2014
Bench: L.Narasimha Reddy, Challa Kodanda Ram
THE HONBLE SRI JUSTICE L.NARASIMHA REDDY AND THE HONBLE SRI JUSTICE CHALLA KODANDA RAM
Writ Appeal No.1223 of 2014
13-10-2014
P.Bala Raja Reddy and another.appellants.
The Government of Andhra Pradesh and others.Respondents
Counsel for appellants:Sri D.V.Sitharama Murthy
Counsel for Respondents : GP for Higher Education
Respondent No.4: Sri Gopal Rao Gandrakota
<GIST:
>HEAD NOTE:
?Cases referred
THE HONBLE SRI JUSTICE L.NARASIMHA REDDY
AND
THE HONBLE SRI JUSTICE CHALLA KODANDA RAM
Writ Appeal No.1223 of 2014
JUDGMENT:(Per the Honble Sri Justice L.Narasimha Reddy) The unsuccessful petitioners in W.P.No.18671 of 2005 filed this writ appeal feeling aggrieved by the order, dated 31.12.2013, passed by the learned Single Judge.
Briefly stated the facts are that the 1st appellant was appointed as Junior Lecturer in Chemistry, in the year 1993, by the Diocesan Education Society, Kurnool, the 4th respondent herein. Similarly, the 2nd appellant was appointed as Junior Lecturer in English, in the year 1998, in a Junior College established by the 4th respondent. The Junior College is admitted to grant-in-aid. The children of the appellants were studying in a school established by the 4th respondent. They are said to have gone to the school on 21.06.1999 and misbehaved with the Head Mistress by joining the other parents of the students of the school. On a complaint submitted against them, C.C.No.310 of 1999 was registered in the Court of I Additional Judicial First Class Magistrate, Kurnool, under Sections 448, 506 and 509 I.P.C. The trial Court convicted the appellants and imposed fine upon them. In Crl.A.No.85 of 2000 filed by the appellants in the Court of III Additional Sessions Judge, Kurnool, the sentence as regards imprisonment was set aside, but the conviction as to fine was upheld. In Crl.R.C.No.202 of 2001 filed by the appellants, this Court has set aside the conviction order.
Initially, the 4th respondent issued a show cause notice, dated 08.05.2000, alleging that the appellants have resorted to acts of misconduct. The appellants submitted reply, on 20.05.2000. This was followed by an order of suspension, dated 07.06.2000. Thereafter, the order of suspension was revoked on 29.07.2000.
Charge memos were issued, to the appellants, on 24.01.2002, wherein three charges were framed. The appellants submitted their explanations. Thereafter, the 4th respondent passed the order, dated 09.04.2002, dismissing the appellants from service. Aggrieved by that, the appellants filed an appeal before the Regional Joint Director of Intermediate Education, Kadapa, the 3rd respondent herein. The appeal was allowed through order, dated 15.11.2003. The 4th respondent filed an appeal before the Government in Education Department, i.e. the 1st respondent. The appeal was allowed on 03.08.2005. Challenging the same, the petitioners/appellants filed the writ petition. The learned Single Judge dismissed the writ petition by taking the view that the charges were proved.
Heard Sri D.V.Sitharama Murthy, learned Senior Counsel for the appellants, learned Government Pleader for Higher Education and Sri Gopal Rao Gandrakota, learned counsel for the 4th respondent.
The charges framed against the appellants, in brief, are as under:
The Andhra Pradesh private Educational Institutions Employees Conduct Rules 1985 provide under Rule 24 sub- rule 2 the general conduct of the teaching staff of the Institution (Lecturers etc.)..
As you failed to apply casual leave on 21.06.2009 in advance you have contravened Rule 24 sub-rule 2(f) of the A.P. Private Educational Institutions Employees Conduct Rules 1985. As you left the College without the prior permission of the Principal and absented from the Institution while on duty and remained absent from the Institution without leave and thus knowingly and wilfully neglected your duties and contravened Rule 24 sub-rule 2(e) of the Conduct Rules.
As you failed to be present in the college during the working hours on 21.06.2009 you have contravened Rule 24 sub-rule 2(a &c) of the Conduct Rules.
You have tampered the attendance register for the date of 21.06.1999, which is a valuable record maintained by St.Marys Junior College which is your Employer by making a false entry of casual leave. Hence, the Management found you guilty of commission of an offence under Section 477-A of I.P.C.
In the explanation submitted by the appellants, they have denied the charges. The 4th respondent, however, did not appoint any Enquiry Officer. The plea taken by them is that though in the charge memo it was mentioned that a departmental enquiry would be conducted, if desired by the appellants, they did not give any indication in that behalf, and as such, the Enquiry Officer was not appointed. It was also pleaded that the Appointing Authority himself conducted the enquiry. That, however, is not substantiated, nor does it fit into the Rules framed under the A.P. Education Act, in this behalf.
The 4th respondent issued a show cause notice, dated 23.03.2002, proposing himself the punishment of dismissal. In that notice, the following observation was made:
In the charge memo you were required to state whether, you desire to have an oral enquiry or only to be heard in person for the charges, thus affording you reasonable opportunities to meet the charges. But you have failed to either opt for oral enquiry or for personal hearing, but filed only the written statement as a reply to the Charge Memo which is duly considered by the Governing Body.
In their reply, dated 05.04.2002, the appellants submitted as under:
Under the said Rule 7, the management, in the first instance, shall reduce the grounds to the form of definite charges and communicate to the charged person together with the statement of allegations and other circumstance proposed to be taken into consideration and require him, to put in a written statement of his defence. And to state whether he desires oral enquiry or only to be heard in person.
If an oral enquiry is desired, the management has to appoint an enquiry officer to conduct the enquiry. More details are contained as to the manner of holding enquiry. The charges framed, proof or otherwise is essentially dependent upon enquiry. To illustrate when and how the casual leave was obtained is dependent upon an oral enquiry or dependent upon the evidence of the principal etc. All the charges have to be considered by an enquiry officer who is an independent authority unlike the disciplinary authority. I am denied and deprived of a very valuable right of having an enquiry being held. Non-observance of mandatory requirement of appointing an enquiry officer and holding of enquiry which flow from the order of the R.J.D., dated 11.02.2002, section 79(1) of A.P. Education Act, and Rule 7 of A.P. Private institutions employees disciplinary and control rules 1983 have caused a lot of prejudice in defence of my case. The impugned show cause proceedings dated 23.03.2002 is vitiated and has to be set aside.
This was not at all taken into account and the order of punishment was passed on 09.04.2002.
Not only a requirement under the Rules framed under the Education Act, but also as a general principal of law, departmental or domestic enquiry is required to be conducted, before any major punishment is imposed upon an employee. Even the 4th respondent was aware of it, but it sought to gloss over the requirement by throwing the blame on the appellants. The appellants made it clear that even the extension of suspension, was accorded by the Regional Joint Director, Kadapa, the 3rd respondent herein, subject to conducting domestic enquiry and that the show cause notice proposing the punishment, is contrary to law. At least, when such a serious infirmity was pointed out, the 4th respondent ought to have taken necessary corrective steps. However, it proceeded to impose the punishment, by taking the charges as proved.
Charges 2 and 3 are in relation to the entries in the attendance register. Even if they are taken as proved, the punishment of dismissal becomes totally untenable. The gravity is only with regard to Charge No.1. There again, the appellants were acquitted by the criminal Court, of the charges, framed on the same facts. Assuming that the parameters for proving the charges in the departmental enquiry are different from those in a criminal case, it is only when the concerned persons were examined in it, and the appellants were given an opportunity to cross-examine the witnesses in the enquiry, that the Enquiry Officer could have taken the charges as proved.
In a given case, the Disciplinary Authority may, itself conduct the enquiry, instead of appointing the Enquiry Officer. In the instant case, neither any Enquiry Officer was appointed, nor the Disciplinary Authority conducted enquiry, in accordance with law.
The 3rd respondent has taken into account, these infirmities and has set aside the order of punishment. However, the 1st respondent has reversed the order of the 3rd respondent, without any legal or factual basis. Even after taking note of the fact that the departmental enquiry was not conducted, the learned Single Judge proceeded on the assumption that the first charge is proved. There was no basis for such conclusion.
It is brought to our notice that the appellants have since been shifted from the Junior College run by the 4th respondent, to a Government institution. It becomes doubtful as to whether the 4th respondent can validly resume the disciplinary proceedings, at this stage, even if permitted.
The writ appeal is accordingly allowed and the order of punishment, dated 09.04.2002, passed by the 4th respondent is set aside. However, it is left open to the 4th respondent to continue the disciplinary proceedings against the appellants, in case the Commissioner of Higher Education, the 2nd respondent herein, clarifies that the appellants continue to be the employees of the 4th respondent. There shall be no order as to costs.
The miscellaneous petition filed in this appeal shall also stand disposed of.
____________________ L.NARASIMHA REDDY, J.
_____________________ CHALLA KODANDA RAM, J.
Date:13.10.2014