RATHIN GHOSH Vs WEST BENGAL STATE ELECTRICITY DISTRIBUTION COMPANY LTD.
Bench: HON'BLE MR. JUSTICE ASHOK BHUSHAN, HON'BLE MR. JUSTICE NAVIN SINHA
Judgment by: HON'BLE MR. JUSTICE ASHOK BHUSHAN
Case number: C.A. No.-005633-005633 / 2019
Diary number: 36094 / 2017
Advocates: UDAYADITYA BANERJEE Vs
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REPORTABLE IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.5633 OF 2019 (@ SLP(CIVIL) NO.31374 OF 2017)
RATHIN GHOSH ...APPELLANT(S)
VERSUS
WEST BENGAL STATE ELECTRICITY DISTRIBUTION COMPANY LTD. & ORS. ...RESPONDENT(S)
J U D G M E N T
ASHOK BHUSHAN,J.
This appeal has been filed challenging the
judgment of the Calcutta High Court dated 20.09.2017
allowing the writ appeal filed by the respondent. The
respondent has filed appeal before the Division Bench
of the Calcutta High Court questioning the judgment
of learned Single Judge passed in Writ Petition
No.2712(W) of 2010 – Rathin Ghosh vs. West Bengal
State Electricity Distribution Company Limited,
whereby the writ petition was allowed setting aside
the dismissal order of the appellant with all
consequential benefits.
2. The appellant was appointed as Graduate Engineer
(Training) in the year 1985 in the West Bengal State
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Electricity Board, which subsequently was
restructured and reorganized to form the West Bengal
State Electricity Distribution Company Ltd.
(hereinafter referred to as ‘Company’). The appellant
on account of his work and conduct was promoted to
different posts and in the year 2007, he was holding
the post of Superintending Engineer. In February,
2007 he was asked to prepare a draft specification of
single-phase static meters. The draft specification
submitted by the appellant was approved by the
competent authority, which technical specifications
were to be provided to all bidders and was an open
document. Tender No.P-2/2007-08/(P-II) was published
for purchase of 20 lakh meters which tender was
cancelled for technical reasons. Fresh specifications
drafted by Advisor (Security and Vigilance) and
settled by Additional Chief Engineer (District
Testing) was approved by all Technical Directors of
the Board of Directors and the Chairman-cum-Managing
Director. The Tender No.P-28/2007-08 was issued by
the Company for procurement of 10 lakh meters on
09.01.2008. Nineteen bids along with their respective
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sample meters were received by the Company on
08.02.2008. The samples of the meters were sent to
the Additional Chief Engineer (Testing) for
evaluation. On 13.03.2008 the said meters were tested
by a team of officers and technicians which included
the appellant. On 26.03.2008, the appellant received
the personal invitation from an organization IEEMA to
attend a presentation organised in New Delhi. On
testing of sample meters by the team of officers,
only four bidders were found technically qualified
which also included one bidder-M/s. Secure Meters.
The Chairman of the Company on 31.03.2008 approved
the opening of the price bids of the three
technically suitable bidders, bids were opened and
M/s. Secure Meters was declared the successful bidder
to the highest rate. Other two bidders were also
successful bidders having offered rates lower than
M/s. Secure Meters. On 16.04.2008, the appellant
informed his immediate superior Officer, Additional
Chief Engineer (Distt. Testing) about his going to
New Delhi to attend IEEMA’s Conference. The appellant
got his Air Tickets booked from Globe Travel Agents,
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who were the travel agents of M/s. Secure Meters for
to and fro visit to Delhi. On 17.04.2008, the
appellant attended the IEEMA Conference at New Delhi
and returned on 17.04.2008 to Calcutta itself. On
18.04.2008, the Globe Travel Agency raised an invoice
of Rs. 12,350/- for the return air ticket of the
appellant upon M/s. Secure Meters as the booking was
done through them. On 24.04.2008, on an enquiry by
the Corporate Vigilance Department of the Company to
Globe Travel Agency about the appellant’s ticket,
which informed that the payment towards the aforesaid
invoice was still due. On 28.04.2008, the appellant
paid the entire amount of Rs.12,350/- to M/s. Secure
Meters for payment of the aforesaid invoice raised by
Globe Travel Agency. On 29.04.2008, the respondent-
Company suspended the appellant and initiated
disciplinary proceedings. The appellant was suspended
alleging gross misconduct tarnishing the image of the
Company.
3. The appellant, who had 22 years unblemished
service to his credit, felt hurt by the act of the
Company suspending him. The appellant on 13.05.2008
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submitted his resignation to the Company. The
appellant in his resignation letter mentioned that
his order of suspension is an act of vengeance
instigated by the parties whose personal agenda had
been disturbed by his honest intentions. The
appellant also expressed his willingness to pay the
Company three months salary in lieu of notice. A
charge-sheet dated 28.05.2008 was submitted. The
charge-sheet was served on the appellant on
28.05.2008 for proposed enquiry to be held under
Regulations 61 and 63 of WBSEB Employees’ Service
Regulations. The appellant submitted his reply. The
charge-sheet also listed several documentary
evidences including invitation from IEEMA dated
17.04.2008, the attendance sheet of participants in
the presentation held on 17.04.2008 at New Delhi.
4. The charge-sheet also enlisted the list of
witnesses who were proposed to be examined in support
of the charge-sheet. On 10.06.2008, the appellant
received communication that his resignation had not
been accepted due to the non-completion of the
disciplinary proceedings. On 20.06.2008, the
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appellant submitted a detailed reply to show-cause.
The reply did not find favour with the Company and
disciplinary enquiry was initiated. Witnesses were
cross-examined by the appellant. Inquiry Officer
submitted his findings on 26.12.2008. The findings
were forwarded to the appellant by letter dated
30.12.2008 by the respondent. The Inquiry Report
found charges proved against the appellant. The
appellant submitted his representation on 24.01.2009
to the findings in the enquiry. The Company issued a
second show-cause notice dated 28.03.2009. Second
show-cause notice was issued to the appellant which
also mentioned the proposed punishment of dismissal
from service, permanent withholding of pension for
life time, forfeiture of entire gratuity and non-
payment beyond the subsistence allowances during the
suspension period. Reply to the second show-cause
notice was also submitted by the appellant. The
disciplinary authority passed an order on 02.06.2009
by which following punishments were awarded:
“I have considered the gravity of the misconduct and the circumstances under which the misconduct was committed.
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Considering all aspects in open mind including the past service records, I finally impose the following punishment upon Sri Rathin Ghosh, Superintending Engineer (E) (under suspension):-
“(i)Dismissal from service.
(ii)Permanent withholding of pension for
lifetime.
(iii)forfeiture of entire gratuity.
(iv)The period of suspension in respect of Sri Rathin Ghosh, S.E.(E) is hereby confirmed. He will not earn anything beyond the subsistence allowances payable to him during the period of suspension.
This order takes immediate effect.”
5. The appeal filed by the appellant against the
order of punishment was also dismissed. It was
communicated to the appellant on 10.11.2009.
Aggrieved against the punishment order as well as
order dismissing the appeal Writ Petition No.2712(W)
of 2010 was filed by the appellant. The writ petition
was heard by the learned Single Judge and by judgment
dated 29.06.2015 learned Single Judge allowed the
writ petition by following order:
“For the reasons discussed above, the entire disciplinary proceeding including the order of suspension dated 29th April,
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2008, the charge sheet dated 25th May, 2008, the enquiry report dated 26th
December, 2008, the order of punishment dated 2nd June, 2009 and the appellate authority order dated 10th November, 2009 are set aside and quashed. The respondents are directed to reinstate the petitioner within 6 weeks from the date of communication of this order and to start payment of the petitioner’s monthly salaries and other allowances, month by month.
The respondents are also directed to treat the petitioner in service without any break as if no order of dismissal was ever issued to the petitioner. The petitioner will also be entitled to receive full back wages for the period he was not paid the salaries in view of issuance of the order of dismissal which has been quashed in the writ application. The respondents are further directed to calculate the back wages payable to the petitioner in terms of this order and to disburse the same through 4 equal monthly instalments, the first of which should be paid within a period of 6 weeks from the date of communication of this order.
With such observations and directions, the writ application is disposed of.”
6. The respondent aggrieved by the judgment of
learned Single Judge has filed the appeal before the
Division Bench of the Calcutta High Court. The
Division Bench by its judgment dated 20.09.2017
allowed the appeal and set aside the judgment of the
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learned Single Judge. Aggrieved by the judgment of
the Division Bench, this appeal has been filed by the
appellant.
7. Notice was issued by this Court on 24.11.2017.
The respondent appeared and the matter was heard by
this Court on 09.10.2018. This Court on 09.10.2008
passed following order:
“Learned counsel for the petitioner had submitted a letter of resignation on 13.05.2008.
By way of settlement, it is proposed that the resignation letter be treated as a voluntary retirement and the petitioner will be entitled to all benefits accruing to him on retirement as on that date.
This will also necessarily mean that the departmental proceedings against the petitioner initiated by the respondents will stand quashed without going into the merits of the case.
Learned counsel for the petitioner says that this is acceptable to him. However, learned counsel for the respondent says that he would like to take instructions in this regard.
List the matter after three weeks.”
8. When the matter was again taken by this Court on
09.04.2019, learned counsel for the respondents
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submitted that the proposal recorded in the order of
this Court on 09.10.2018 is not acceptable to the
respondents and the matter be heard on merits.
Consequently, the appeal was heard on 16.07.2019.
9. Before we notice the submissions of the learned
counsel for the parties, it is necessary to notice
the substance of charges, which were levelled against
the appellant. The Division Bench of the High Court
in the impugned judgment has itself noticed twofold
charges in the following words:
“23. The charges against the delinquent employee were two folds i.e. (i) he gave a presentation in the seminar on 17.04.2008 at New Delhi hosted by IEEMA without having any permission from his higher authority (ii) he availed the hospitality of SML as his air fare from Kolkata to New Delhi on 16th April, 2008 and return journey from New Delhi to Kolkata on 17th
April, 2008 was borne by SML when he was officially dealing with SML in the tender process, which was pending finalization for placement of orders to the successful company of suppliers. He thus placed himself under pecuniary obligation under SML.”
10. Shri Shyam Divan, learned senior counsel assisted
by Shri Udayaditya Banerjee, learned counsel for the
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appellant contends that the appellant had unblemished
service of 22 years and the charges which were
levelled against the appellant were not correct.
Learned counsel for the appellant submits that with
regard to Charge No.1 of his attending a presentation
at New Delhi invited by IEEMA, he had already
informed his immediate superior Officer before
leaving for Delhi with regard to his absence on
17.04.2008. His application for casual leave was also
allowed on 24.04.2008. Hence, no misconduct was
committed by the appellant inviting any punishment.
With regard to charge No.2, learned counsel submits
that with regard to tender Notice No.P-28/2007-08(PC-
II) the appellant was merely involved in preparation
of specifications and the technical report was
submitted by the Additional Chief Engineer(Distt.
Testing), which was sent to separate committee
comprising higher official to take decision. The
appellant was neither a member of the core committee
nor he was present during the discussion of core
committee where decision was taken. Neither there is
any allegation nor any kind of benefit or favour has
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been accepted by the appellant from M/s. Secure
Meters nor the appellant has caused any loss to the
Company. Tender Notice No.P-28/2007-08 was
subsequently cancelled. Insofar as booking of air
tickets by Globe Travel Agency is concerned, no
payment of bill was paid by M/s. Secure Meters rather
payment was made by the appellant of the bill amount
of Rs.12,345/- to M/s. Secure Meters, receipt of
which was filed during the inquiry. The Inquiry
Officer without adverting to relevant aspects
proceeded and submitted the report in premeditated
manner and proceeded to hold charges proved. The
appellant in his representation against the findings
of the Inquiry Officer has given all facts and
material to prove that findings are perverse but
disciplinary authority without adverting to those
material and facts held the charges proved. In any
view of the matter, charge of attending IEEMA
presentation on 17.04.2018 without previous
permission of employer was not such a charge on which
punishment of dismissal could have been awarded.
Further, insofar as air tickets obtained from Travel
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Agent of M/s. Secure Meters are concerned, the
payment of air tickets was never made by M/s. Secure
Meters but was made by the appellant, receipt of
which was filed in the inquiry proceedings which
having not been disbelieved, there is no other
material or evidence of any kind of obtaining
pecuniary benefit from M/s. Secure Meters by the
appellant. Further, there being no material or charge
for any kind of favour or benefit extended by the
appellant to M/s. Secure Meters, present was not a
case of awarding punishment of dismissal. Awarding
punishment of dismissal of the appellant is
disproportionate and deserves to be set aside. It is
further submitted that punishment of permanent
withholding of pension for life time and forfeiture
of entire gratuity by the order of the disciplinary
authority is without jurisdiction, which punishment
could not have been imposed in the disciplinary
proceedings which were initiated under the West
Bengal State Electricity Board Employees’ Service
Regulations adopted by WBSBCL.
11. Shri Yasobant Das, learned senior counsel,
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appearing for the respondent refuting the submissions
of the appellant contends that the charges having
been proved in the inquiry proceedings, learned
Single Judge committed error in interfering with the
punishment. The appellant had official dealing with
M/s. Secure Meters and it was not expected from such
officer in obtaining any benefit from such bidder,
the appellant obtained air tickets from M/s. Secure
Meters and utilized its hospitality, which is a
misconduct inviting punishment under Service Rules
and Service Regulations.
12. Learned counsel for the respondents has supported
the impugned judgment of the Division bench of
Calcutta High Court. It is further submitted that
Company has lost confidence in the appellant and the
direction of the learned Single Judge to reinstate
the appellant with back wages was uncalled for. It is
submitted that Company cannot reinstate a person who
has lost confidence of the Company.
13. We have considered submissions of the learned
counsel for the parties and perused the records.
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14. The substance of the charges against the
appellant as noted in the impugned judgment dated
20.09.2017 and extracted above were twofold. Insofar
as charge of attending the seminar on 17.04.2008
without having any permission from higher
authorities, suffice it to say that the casual leave
application for 17.04.2008 having been sanctioned by
Additional Chief Engineering (Distt. Testing) by
order dated 24.04.2008 ex post facto the sting of
charge goes away. Further, it is on the record that
the appellant had informed his superior, Additional
Chief Engineer (Distt. Testing) on 16.04.2008 itself
about his programme to attend the presentation at New
Delhi. The Additional Chief Engineer (Distt.
Testing), Shri Subrata Kumar Das was produced by
employer as PW.4 in support of the charges, who in
his statement has clearly mentioned about the
invitation by the appellant having been placed before
him and appellant having intimated in the evening of
16th April, 2008 prior to leaving for New Delhi that
he was going to New Delhi for attending the meeting.
It is further stated by the witness that the
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appellant informed him regarding his intention to
attend the meeting on 17.04.2008. Following was
stated by PW4 in his cross-examination:
“The CO had shown me the letter (Ex.13) received from IEEMA by himself. Sri Ghosh, CO informed me regarding his intention to attend meeting on 17.04.2008. The CO had intimated me on 16.04.2008 in the evening prior to leaving New Delhi that he was going to New Delhi for attending the said meeting I never restrained or forbidden the CO from going to New Delhi.”
15. Thus, the appellant attended the presentation at
New Delhi with the prior information to his superior
officer and also shown his invitation. The
presentation organized by IEEMA was a programme
organised by a private organisation on the subject of
presentation MIOS (Meter Inter Operative System),
which subject was relevant and beneficial to all who
were concerned with the subject. The invitation was
not any official invitation but was in the personal
name of the appellant. The appellant has never been
nominated nor has been sent by the Co. for the
presentation. Even if it is assumed that appellant
was required to obtain prior written permission from
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the Company to go to attend the meeting, he having
informed his superior officer in advance before going
to attend the presentation, the charge of any such
misconduct is not made out, which may warrant extreme
punishment of dismissal.
16. Now, coming to the second charge as noted above
i.e. appellant availed the hospitality of M/s. Secure
Meters as his air-fare from Calcutta to Delhi on
16.04.2008 and return journey on 17.04.2008 was paid
by M/s. Secure Meters when he was officially dealing
with M/s. Secure Meters, one of the tenderers.
Suffice it to say that M/s. Secure Meters has not
made any payment for the air tickets nor is there any
material on the record to show that such payment was
made. The appellant has made the payment on
28.04.2008 for an amount of Rs.12,350/- against the
bill raised by the Travel Agency dated 18.04.2008,
money receipt dated 28.04.2008 was filed in the
proceedings, which has not been disbelieved, thus, it
was the appellant, who made the payment for the
journey from Delhi-Calcutta and Calcutta-Delhi.
Inquiry Officer was not right in his conclusion that
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getting ticket booked through the Travel Agent by
M/s. Secure Meters is equivalent to borrowing money
by the appellant from M/s. Secure Meters. The
conclusion of the Inquiry Officer is perverse and not
supported by the material on record.
17. It is further relevant to notice that insofar as
the appellant’s role in providing for technical
specifications for tender and his role in selection
of M/s. Secure Meters in acceptance of technical bid
or in decision regarding acceptance of tenders, the
appellant had no role to play. PW4, the Additional
Chief Engineer (Distt. Testing), who was produced on
behalf of the employer in support of the charges,
himself in his statement has clearly stated about the
role of the appellant. In the above reference with
regard to notice No.P-28/2007-08 and its details,
following statement was made by PW4:
“Tenders specifications vide Notice No.P- 28/2007-08 (P-II) was actually prepared by the Advisor(S&V) and finally settled by the Adviser (S&V) and myself. Sri.P.Biswas, SE and Sri Ghosh, CO assited me in the process. The specification, which was referred above, was presented by the Adviser (S&V) in a meeting where all the Technical Directors were present. The
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Chairman and myself were also present there. Sri Ghosh, CO was not present in that meeting. I formed a team of engineers and technicians to test the sample meters submitted by the bidders. The testing reports as in Ext.7A, Ext.7B, Ext.7C respectively were prepared in an approved format of the Company. The meter testing was made as per pre-scheduled date and representative from S&LP Wing and other interested bidders were allowed to witness the testing. In the instant case the engineers of the S&LP Wing were present during testing. I have not received any complaint from any bidders regarding the testing of meters so far I remember. After completion of the testing by the respective officers and technical to whom it was allotted, I personally made certain sample checking and being fully satisfied I submitted technical evaluation report in this regard. After I send the technical evaluation report a separate core committee comprising higher officials take decision towards the acceptance of the technical evaluation report. The CO was neither a member of the core committee nor he was present during the discussion of the core committee.”
18. The above statement of PW4, who was produced on
behalf of the employer, clearly indicates that the
appellant was neither a member of the committee nor
he was present during the discussion of the core
committee, who was authority competent to accept the
tenders. Further, insofar as specification regarding
Notice No.P-28/2007-08, it was clearly stated that
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specification was prepared by the Adviser (S&V) and
finally decided by the Adviser (S&V) himself, i.e.,
Additional Chief Engineer (Distt. Testing). The
appellant was not involved in any such manner.
Furthermore, neither any allegation nor any material
regarding appellant having got any kind of benefit
from M/s. Secure Meters in any manner was produced.
The tender specification by specification notice NO.
P-28/2007-08 was ultimately cancelled, hence it is
not a case of any benefit obtained from M/s. Secure
Meters out of the tenders. The immediate officer
under whom appellant was working himself spoke about
the tender and further spoke that:- “….I can depose
that the CO never lacking in his sincerity and
integrity towards his work.”
19. We are conscious of the scope of judicial review
by the High court and this Court in reference to
disciplinary proceedings. A three Judge Bench of this
Court in B.C. Chaturvedi vs. Union of India and
others, (1995) 6 SCC 749, in paragraph 18 has laid
down parameters of judicial review in the
disciplinary proceedings to the following effect:
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“18. A review of the above legal position would establish that the disciplinary authority, and on appeal the appellate authority, being fact-finding authorities have exclusive power to consider the evidence with a view to maintain discipline. They are invested with the discretion to impose appropriate punishment keeping in view the magnitude or gravity of the misconduct. The High Court/Tribunal, while exercising the power of judicial review, cannot normally substitute its own conclusion on penalty and impose some other penalty. If the punishment imposed by the disciplinary authority or the appellate authority shocks the conscience of the High Court/Tribunal, it would appropriately mould the relief, either directing the disciplinary/appellate authority to reconsider the penalty imposed, or to shorten the litigation, it may itself, in exceptional and rare cases, impose appropriate punishment with cogent reasons in support thereof.”
20. There cannot be any dispute to the proposition
that disciplinary authority has exclusive power to
impose appropriate punishment keeping in view the
magnitude and gravity of misconduct. The punishment
to be imposed on a delinquent employee has to be
proportionate to the charge and in event punishment
is disproportionate, the delinquent has to be held to
be given discriminatory treatment violating Article
14. The test as has been approved by this Court is
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that the High Court and this Court can interfere with
the punishment imposed by the disciplinary authority
when it shocks conscience of the Court. The present
is a case where the punishment is so disproportionate
to the charge that it clearly shocks the conscience
of the Court. The charges which were held to be
proved were not any such charges on which punishment
of dismissal could have been imposed. Further, when
the payment of air ticket which was got prepared by
Travel Agent of M/s. Secure Meters was ultimately
made by the appellant, which was not disbelieved in
the proceedings and no other material or evidence
extending any benefit to M/s. Secure Meters were on
the record, there was no occasion of awarding extreme
punishment.
21. Another aspect, which needs to be noticed is that
disciplinary authority while imposing the punishment
of dismissal from service has also awarded
(a)permanently withhold of pension for life time; (b)
forfeiture of his entire gratuity. The proceedings
were initiated against the appellant under
Regulations 61 and 63 of WBSEB Employees’ Service
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Regulations, which is clear from following statement
in the charge-sheet:
“The undersigned proposes to hold an enquiry under Regulation 61 & 63 of WBSEB Employees’ Service Regulations since adopted by WBSEDCL, against Sri Rathin Ghosh, Superintending Engineer (E) (Under suspension) attached to Distribution Testing Department.”
22. The West Bengal State Electricity Board
Employees’ Service Regulations are on record.
Regulation 61 deals with act of misconduct.
Regulation 62 which deals with punishment is as
follows:
“Regulation 62. Without prejudice to the provisions of any law for the time being in force, an employee who is found to be guilty of any act of misconduct or of any breach of discipline is punishable as indicated below, according to the gravity of the breach or misconduct. The punishment will not only depend on the findings in the case under review, but also on his record. The imposition of penalties may be ordered by the Secretary or by the respective appointing authorities or any other officers of the Board empowered in this behalf.
(1) Censure
(2) Withholding of increment or Promotion
(3) Suspension
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(4) Reduction to a lower post or time-scale or to a lower stage in the time-scale
(5) Recovery from pay of any sum as a measure of punishment forming part of any pecuniary loss caused to the Board by wilful negligence or breach of orders
(6) Removal from service which does not debar future employment
(7) Dismissal from service which ordinarily debars future employment.”
23. It is relevant to notice that Regulation 62 does
not contain any punishment of permanent withholding
of pension for life time or forfeiture of gratuity.
In the proceedings drawn against the appellant under
West Bengal State Electricity Board Employees’
Service Regulations, which have been adopted by the
Company, no punishment could have been awarded as
permanent withholding of pension for life time or
forfeiture of gratuity. Learned Single Judge has
dealt with the issue and has rightly concluded that
the disciplinary authority committed jurisdictional
error in imposing the above punishments. The Division
Bench in the impugned judgment has sought to justify
the punishment of withholding the pension and
forfeiture of gratuity by referring to West Bengal
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State Electricity Board Employees’(Death-Cum-
Retirement Benefit) Regulations, 1985 (hereinafter
referred to as “Regulations, 1985”, which contain
provisions as Regulation 11A dealing with withholding
of pension. Pension has been defined in Regulation
6(i) as: “Pension” except when the term pension is
used in contradistinction to gratuity, includes
gratuity. Regulation 11A which is relevant for the
present case is as follows:
“11A : (1) The pension of an officer may be withheld in whole or in part under an order of the Board passed not later than three years after the date of retirement to meet any sum due under the liability incurred by such officer to the Board.
(2) Right of the Board to withhold pension in certain cases : The Board reserves to itself the right of withholding or withdrawing the pension or any part of it whether permanently or for specified period and the right of ordering the recovery from a pension of the whole or part of any pecuniary loss caused to the Board, if the pensioner is found in a departmental or judicial proceeding to have been guilty of grave misconduct or negligence during the period of his service, including service rendered on re-employment after the retirement : Provided that-
(a) Such departmental proceeding if instituted while the officer was in service
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whether before his retirement or during his re-employment shall after the final retirement of the officer be deemed to be a proceeding under this Regulation and shall be continued and concluded by the authority by which it was commenced in the same manner as if the officer had continued in service.
(b) Such departmental proceedings, if not instituted while the officer was in service before his retirement or during his re- employment—
(i) Shall not be instituted save with the sanction of the Board;
(ii) Shall not be in respect of any event which took place more than four years before such institution and
(iii) Shall be conducted by such authority and in such place as the Board may direct and in accordance with the procedure applicable to the departmental proceedings in which an order of dismissal from service could be made in relation to the officer during his service;
(c) No such judicial proceeding, if not instituted while the officer was in service whether before his retirement or during his re-employment shall be instituted in respect of the cause of action which arose or an event which took place more than four years before such institution. [Ref: Office Order No.4232 dtd.23.11.1987]
Provided further that the pension of an employee may be released in rarest of the rare cases by the Chairman of the Board even during pendency of the criminal
27
proceedings against the employee where the Chairman of the Board is entirely satisfied that the following conditions are fulfilled:-
(i) There is a reasonable possibility of acquittal from all charges leveled against the employee in the pending criminal proceedings.
(ii) The conduct of the employee during his tenure in service was otherwise satisfactory in all respects.
(iii) The criminal proceeding arises out of due discharge of the official duties by the employee.
[Ref: Office Order No.5676 dated 21.01.1999]”
24. There is no doubt that Board has right to
withhold pension in certain cases in the
circumstances as mentioned in Regulation 11A(2). The
pre-condition for withholding pension as enumerated
in Regulation 11A(2):- “…if the pensioner is found
in a departmental or judicial proceeding to have been
guilty of grave misconduct or negligence during the
period of his service…”
25. The scheme of the Regulation indicates that the
power to withhold the pension has to be exercised
when proceedings are drawn under Regulations, 1985.
Further, what is contemplated is withholding of
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pension of pensioner, which power has to be exercised
qua a pensioner, the appellant having never retired
from service nor was a pensioner, there was no
occasion for exercising of power under Regulation 11A
of Regulations, 1985. Even for argument, it is
assumed if before retirement of a person power under
Regulation 11A can be exercised, there has to be
separate proceeding under Regulations, 1985 for
withholding of pension with notice under Regulations,
1985 for proposed action. Present is a case where
disciplinary authority has drawn proceeding against
the appellant under the West Bengal State Electricity
Board Employees’ Service Regulations and not any
proceeding is drawn under Regulations, 1985. The
imposition of punishment of withholding of pension
while in proceeding under WBSEBES Regulations are
illegal and without jurisdiction. The order passed
by the disciplinary authority, thus, suffered from
the above jurisdictional error.
26. In view of the foregoing discussions, we are
unable to sustain the judgment of the Division Bench.
29
We upheld the judgment of the learned Single Judge to
the extent it has set aside the dismissal order.
27. Now, we come to the question of relief which the
appellant may be entitled in the facts of the present
case. As noticed above, the appellant has already
submitted his resignation on 13.05.2008, which was
not accepted by the respondent. As recorded in the
order dated 09.10.2018, this Court has proposed that
the resignation letter be treated as a voluntary
retirement and the appellant be entitled to all
benefits accruing to him on retirement as on that
date. We are of the view that the ends of justice be
served in allowing this appeal setting aside the
dismissal order by directing that resignation letter
of the appellant dated 13.05.2008 be treated as
voluntary retirement with further direction to treat
the appellant as voluntarily retired on that date and
to compute all benefits accruing to the appellant
including gratuity and pension as admissible on that
date. The respondents are directed to compute the
entire benefits of the appellant and make the payment
30
within a period of two months from today. In event,
the payment is not made within two months of this
order, such payment shall carry interest at the rate
of 6% per annum. The appeal is allowed to the above
extent.
......................J. ( ASHOK BHUSHAN )
......................J. ( NAVIN SINHA ) New Delhi, July 29, 2019.