G.M.(OPERATIONS) S.B.I. Vs R.PERIYASAMY
Bench: J. CHELAMESWAR,S.A. BOBDE
Case number: C.A. No.-010942-010942 / 2014
Diary number: 344 / 2008
Advocates: SANJAY KAPUR Vs
S. R. SETIA
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REPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL No.10942 OF 2014 [Arising out of SLP (Civil) No. 4648 of 2008]
G.M. (OPERATIONS) S.B.I & ANR. .. APPELLANT(S)
VERSUS
R. PERIYASAMY ..RESPONDENT(S)
JUDGMENT
S. A. BOBDE, J.
Leave granted.
2. The appellant, General Manager of the State Bank
of India has preferred this appeal against the Judgment and
Final Order dated 30.08.2007 passed by the High Court of
Judicature at Madras in Writ Appeal No. of 2375 of 1999. By 1
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the impugned Judgment the High Court dismissed the
appellant’s Writ Appeal and confirmed the finding and
Judgment of the learned Single Judge by which the
respondent’s Writ Petition was allowed and the orders
dismissing him from service were set aside.
3. The respondent – Periyasamy, was serving as a
Permanent Cash Officer at the Dharmapuri Branch of the
State Bank of India in 1986. In a departmental enquiry, he
was charged with being accountable for a shortage detected
in the currency chest in his joint custody along with one
Ganesan. By the second charge, he was charged with not
adhering to the laid down instructions regarding currency
chest transactions and for committing lapses in the
maintenance of the currency chest register. By the third
charge, he was charged with excessive outside borrowings in
violation of Rule 41(i) of the State Bank of India (Supervising
Staff) Service Rules.
4. An enquiry was duly conducted. The charged officer,
the respondent, was given an opportunity to defend himself
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and an Inquiry Report dated 03.11.1986 was submitted to
the disciplinary authority. The disciplinary authority
considered the entire report and after discussing the same
came to the conclusion that there was a preponderance of
the probability that the respondent had been surreptitiously
removing currency notes from the chest over a period of
time, the shortage being Rs. 1,25,000/-. The disciplinary
authority also took note of the fact that he was lending
money to others, even without a pro-note indicating that he
had large amounts of cash. The disciplinary authority,
therefore, recommended the dismissal of the respondent
from the service of the Bank in terms of Rule 49(h) of the
State Bank of India (Supervising Staff) Rules by an order
dated 27th July, 1989. Thereafter, the Chief General Manager
considered the Inquiry Report and the recommendation of
the disciplinary authority and concurred with the views of the
disciplinary authority. Against the dismissal, the respondent
preferred an appeal under the Service Rules of the Bank.
However, the appeal was also turned down by the order
dated 14.05.1990. Against the said orders, the respondent
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preferred a Writ Petition before the Madras High Court. As
observed earlier, the learned Single Judge allowed the
petition and the Division Bench dismissed the appeal against
the petition. Hence, the Bank has preferred this appeal.
5. While the respondent was working as a Cash
Officer, at the Dharmapuri Branch with Ganesan, the branch-
accountant, as a joint custodian, the Branch inspection took
place between 20.02.1986 to 05.04.1986. The respondent
had been working as the Cash Officer from 16.11.1985.
Certain irregularities were found in the inspection. As a
result of the irregularities, instructions were given to follow
the dual locking system for the storage bins where cash was
stored and for the dividing doors with effect from
05.04.1986. On that very night, the respondent met with an
accident. The strong room keys which were supposed to be
in the physical possession of the respondent were found in
his Cupboard in the Branch. From 07.04.1986 to 09.04.1986,
one Swaminathan officiated as the Cash Officer. From
10.04.1986 to 11.04.1986, one N Krishnan officiated as the
Cash Officer. From 12.04.1986 to 17.04.1986, again, Shri 4
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Swaminathan officiated as the Cash Officer. According to the
appellant, there was no transfer of notes from the operative
bins of the bank to the storage bins and there was no cash
withdrawal from the storage bins between 05.04.1986 to
14.04.1986. On 15.4.1986, a cash shortage of Rs.40,000/-
was noticed by the officiating Cash Officer. Therefore, the
verification of the entire currency chest was conducted,
which showed a total cash shortage of Rs.1,25,000/-.
An internal investigation was conducted wherein it was found
that the shortage in cash had taken place between
16.11.1985 and 05.04.1986 when the respondent and
Ganesan were joint custodians. Show cause notices were
issued to the respondent and Ganesan. Apparently, the
other joint custodian, Ganesan has also been punished but
he has not challenged his punishment. In the reply to the
show cause notice, the respondent admitted various lapses
on his part regarding the maintenance of the currency chest
books. In particular, the respondent stated in his reply that
perhaps the shortage of Rs. 1,25,000/- escaped his attention
due to various reasons and was thus unfortunate. The
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respondent sought permission to peruse the relevant books
and registers at the Dharmapuri branch and was allowed to
do so. The Inquiring Officer eventually submitted a report
and held the respondent guilty of charges as stated earlier.
The following are the important features of the Inquiry
Report:
a) When the branch inspection was concluded on
05.04.1986, it was noticed that during the tenure of the
respondent as the permanent Cash Officer of the
Branch, several currency storage bins inside the branch
strong-room were not locked with dual pad locks and
some were kept open when they were not being
operated upon.
b) Shortages were detected in the note bundles by the
respondent. Upon further inspection, shortages in three
more sections from the bundles last handled by the
respondent, were also discovered.
c) The two employees, who acted as Cash Officers after
the charged officials, i.e. the respondent and Ganesan
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exited on 05.04.1985, had performed their duties,
during the period 05.04.1986 to 14.04.1986 when the
storage strong room was locked with dual pad locks and
they had functioned in the presence of the permanent
Accountant of the Branch.
d) Unlike in the case of acting Cash Officers, when the
respondent used to function as Cash Officer, the
Accountant Shri Ganesan was in the habit of leaving
him alone inside the Strong Room while he attended to
his desk work outside. The significance of this last
finding is that the shortages were found to have
occurred between 16.11.1985 to 5.4.1986 when the
respondent worked as the Cash Officer of the Branch
and not from 05.04.1986 to 15.04.1986, when others
had acted as Cash Officers for the reasons stated
hereinbefore. The respondent was also convicted of the
other two relatively minor charges.
6. The learned Single Judge, at the instance of the
respondent, went into the entire matter in tedious detail.
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The Single Judge considered the entire evidence, even
reproduced it in parts, and upon re-appreciation of the
evidence, virtually disagreed with the findings of facts
recorded by the Inquiry Officer and set aside the
respondent’s dismissal.
7. Shri Vikas Singh, the learned senior counsel for the
appellant submitted that both, the learned Single Judge as
well as the Division Bench, in confirming the order, have
violated the well settled parameters of the scope of the
Jurisdiction of the High Court under Article 226 of the
Constitution of India in such matters. Shri Singh submitted
that the High Court embarked on the unusual and
unwarranted exercise of re-appreciating the evidence and
reversed the well considered findings of fact recorded by the
Inquiry Officer. The learned counsel for the appellant brought
to our notice the very first decision, which authoritatively
settled the law on this point in the State of Andhra
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Pradesh and others vs. Shri Rama Rao1, where this Court
observed as follows:
“This report was considered by the authority competent to impose punishment and a provisional conclusion that the respondent merited punishment of dismissal for the charges held established by the report was recorded. A copy of the report of the Enquiry Officer was sent to the respondent and he was called upon to submit his representation against the action proposed to be taken in regard to him. The respondent submitted his representation which was considered by the Deputy Inspector General of Police, Northern Range, Waltair. That Officer referred to the evidence of witnesses for the State about the arrest of Durgalu on March 5, 1954, and the handing over of Durgalu to the respondent on the same day. He observed that the evidence of Durgalu that after he was arrested on March 5: 1954, he had made good his escape and was again arrested on March 8, 1954, could not be accepted. Holding that the charge against the respondent was serious and had on the evidence
1
AIR 1963 SC 1723 9
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been adequately proved, in his view the only punishment which the respondent deserved was of dismissal from the police force.”
8. In State Bank of Bikaner and Jaipur Vs. Nemi
Chand Nalwaya2, this Court observed as follows:-
“7. It is now well settled that the courts will not act as an appellate court and reassess the evidence led in the domestic enquiry, nor interfere on the ground that another view is possible on the material on record. If the enquiry has been fairly and properly held and the findings are based on evidence, the question of adequacy of the evidence or the reliable nature of the evidence will not be grounds for interfering with the findings in departmental enquiries. Therefore, courts will not interfere with findings of fact recorded in departmental enquiries, except where such findings are based on no evidence or where they are clearly perverse. The test to find out perversity is to see whether a tribunal acting reasonably could have arrived at such conclusion
2
(2011) 4 SCC 584 10
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or finding, on the material on record. The courts will however interfere with the findings in disciplinary matters, if principles of natural justice or statutory regulations have been violated or if the order is found to be arbitrary, capricious, mala fide or based on extraneous considerations. (Vide B.C. Chaturvedi v. Union of India : (1995) 6 SCC 749, Union of India v. G. Ganayutham : (1997) 7 SCC 463, Bank of India v. Degala Suryanarayana : (1999) 5 SCC 76 and High Court of Judicature at Bombay v. ShashiKant S Patil (2000) 1 SCC 416).”
It is not necessary to multiply authorities on this
point. Suffice it to say that the law is well settled in this
regard.
9. It is not really necessary to deal with the judgment
of the learned Single Judge since that has merged with the
judgment of the Division Bench. However, some
observations are necessary. The learned Single Judge
committed an error in approaching the issue by asking
whether the findings have been arrived on acceptable
evidence or not and coming to the conclusion that there was
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no acceptable evidence, and that in any case the evidence
was not sufficient. In doing so, the learned Single Judge lost
sight of the fact that the permissible enquiry was whether
there is no evidence on which the enquiry officer could have
arrived at the findings or whether there was any perversity
in the findings. Whether the evidence was acceptable or not,
was a wrong question, unless it raised a question of
admissibility. Also, the learned Single Judge was not entitled
to go into the question of the adequacy of evidence and
come to the conclusion that the evidence was not sufficient
to hold the respondent guilty.
10. It is interesting to note that the learned Single
Judge went to the extent of observing that the concept of
preponderance of probabilities is alien to domestic enquiries.
On the contrary, it is well known that the standard of proof
that must be employed in domestic enquiries is in fact that
of the preponderance of probabilities. In Union of India
Vs. Sardar Bahadur3, this Court held that a disciplinary
3
(1972) 4 SCC 618 12
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proceeding is not a criminal trial and thus, the standard of
proof required is that of preponderance of probabilities and
not proof beyond reasonable doubt. This view was upheld by
this Court in State Bank of India & ors. Vs. Ramesh
Dinkar Punde4. More recently, in State Bank of India Vs.
Narendra Kumar Pandey5, this Court observed that a
disciplinary authority is expected to prove the charges
leveled against a bank-officer on the preponderance of
probabilities and not on proof beyond reasonable doubt.
Further, in Union Bank of India Vs. Vishwa Mohan6, this
Court was confronted with a case which was similar to the
present one. The respondent therein was also a bank
employee, who was unable to demonstrate to the Court as to
how prejudice had been caused to him due to non-supply of
the inquiry authorities report/findings in his case. This Court
4
(2006) 7 SCC 212 5
(2013) 2 SCC 740 6
(1998) 4 SCC 310 13
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held that in the banking business absolute devotion,
diligence, integrity and honesty needs to be preserved by
every bank employee and in particular the bank officer. If
this were not to be observed, the Court held that the
confidence of the public/depositors would be impaired. Thus
in that case the Court set-aside the order of the High Court
and upheld the dismissal of the bank employee, rejecting the
ground that any prejudice had been caused to him on
account of non-furnishing of the inquiry report/findings to
him.
While dealing with the question as to whether a
person with doubtful integrity ought to be allowed to work in
a Government Department, this Court in Commissioner of
Police New Delhi & Anr. Vs. Mehar Singh7, held that
while the standard of proof in a criminal case is proof beyond
all reasonable doubt, the proof in a departmental proceeding
is merely the preponderance of probabilities. The Court
observed that quite often criminal cases end in acquittal
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(2013) 7 SCC 685 14
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because witnesses turn hostile and therefore, such acquittals
are not acquittals on merit. An acquittal based on benefit of
doubt would not stand on par with a clean acquittal on merit
after a full-fledged trial, where there is no indication of the
witnesses being won over. The long standing view on this
subject was settled by this Court in R.P. Kapur Vs. Union
of India8, whereby it was held that a departmental
proceeding can proceed even though a person is acquitted
when the acquittal is other than honourable. We are in
agreement with this view.
In administrative law, it is a settled principle that the
onus of proof rests upon the party alleging the invalidity of
an order9. In other words, there is a presumption that the
decision or executive order is properly and validly made, a
presumption expressed in the maxim omnia praesumuntur
8
AIR 1964 SC 787 9
Minister of National Revenue v. Wright’s Canadian Ropes Ltd. (1947) AC 109 at 122; Associated Provincial Picture Houses Ltd. v. Wednesbury Cpn. (1948) 1 KB 223 at 228; Fawcett Properties Ltd. v. Buckingham County Council (1959) Ch. 543 at 575, affirmed (1961) AC 636.
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rite esse acta which means ‘all things are presumed to be
done in due form10.’
11. The Division Bench, in appeal, apparently found it
fit to rely on an additional affidavit filed for the first time by
the respondent in his Writ Petition, referring to the letter
dated 30.12.1987 by which the respondent is purported to
have sought the production of certain documents. It is not
disputed that the respondent had not at any stage earlier
made any grievance that he had written a letter dated
30.12.1987 calling upon the bank to produce certain
documents for his perusal and which was denied. It is
further not in dispute that there is no record of the bank
having received the letter and there is no proof for it. The
bank has denied receiving the letter and according to the
bank they had received a letter dated 28.12.1987 and they
had replied by their letter dated 14.01.1988. In their reply,
there was no reference to the letter dated 30.12.1987
because they had not received it. We find that in the
10
Point of Ayr Collieries Ltd. v. Lloyd – George (1943) 2 All ER 546. 16
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absence of proof that any such letter demanding certain
documents was received by the bank, it was not permissible
for the High Court to proceed to draw an inference that there
was a failure of natural justice in the bank having denied
certain documents. Thus it may be said, that an
administrative authority such as the Appellant, cannot be
put to proof of the facts or conditions on which the validity of
its order must depend, unless the Respondent can produce
evidence which will shift the burden of proof on the
shoulders of the Appellant. How much evidence is required
for this purpose will always depend on the nature of that
particular case. In Potato Marketing Board v. Merricks11,
it was held that if an order has an apparent fault on the face
of it, the burden is easily transferred. However, if the
grounds of attack are bad-faith or unreasonableness, the
Plaintiff’s task is heavier.
12. On the question of shortage of money, the
Division Bench merely upheld the findings of the learned
11
(1958) 2 QB 316 at 331; Cannock Chase DC v. Kelly (1978) 1 WLR 1. 17
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Single Judge that there was no clinching evidence in support
of the charges. The Division Bench approved the findings of
the Single Judge that the inquiry report that the shortage of
cash occurred only between 16.11.1985 and 05.04.1986,
when the respondent was a joint custodian, was based on
surmise and conjecture. The Division Bench did not care to
advert to the evidence. That evidence rightly relied on by
the enquiry officer which established that the shortage did
occur between 16.11.1985 and 05.04.1986. In fact the
inquiring officer has given cogent reasons for rendering the
findings that the shortage could not have occurred after
05.04.1986 upto the discovery of 15.04.1986, when two
acting cashiers had functioned. Moreover, the observation
that there is no clinching evidence in support of the charges
is another way of saying that the evidence is insufficient or
inadequate, which is not permissible. It bears repetition that
sufficiency or adequacy of evidence is not the ground on
which the findings of facts may be set-aside by the High
Court under Article 226. The justification offered by the
Division Bench that the learned Single Judge had to
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undertake the exercise of analysing the findings of the
enquiry officer because the appellants had deprived the
respondent of his livelihood is wholly untenable. A
transgression of jurisdiction cannot be justified on the
ground of consequences, as has been done. Moreover, the
reliance by the Division Bench on Mathura Prasad Vs.
Union of India & Ors.12 is entirely misplaced, since that
case arose in an entirely different set of circumstances. We
also find it difficult to understand the justification offered by
the Division Bench that there was no failure on the part of
the respondent to observe utmost devotion to duty because
the case was not one of misappropriation but only of a
shortage of money. The Division Bench has itself stated the
main reason why its order cannot be upheld in the following
words, “on reappreciation of the entire material placed on
record, we do not find any reason to interfere with the well
considered and merited order passed by the learned Single
Judge.”
12
(2007) 1 SCC 437 19
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13. We accordingly set-aside the impugned order and
dismiss the writ petition of the respondent.
14. Having regard to the circumstances of the case,
we find it appropriate to direct the appellant to pay an adhoc
sum of Rs.3,00,000/- to the respondent who has retired long
ago and has drawn pension of which he will be deprived
hereafter. Appeal disposed off as allowed.
…….................………..J. [J. CHELAMESWAR]
..........………………………J. [S.A. BOBDE]
New Delhi, December 10, 2014
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