THE UTTAR BIHAR GRAMIN BANK Vs NARENDRA KUMAR SINHA
Bench: HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE, HON'BLE MS. JUSTICE INDU MALHOTRA
Judgment by: HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
Case number: C.A. No.-010180-010180 / 2018
Diary number: 4037 / 2018
Advocates: HIMANSHU SHEKHAR Vs
REPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO.10180 OF 2018
(Arising out of S.L.P.(C) No. 4565 of 2018)
The Uttar Bihar Gramin Bank & Ors. ….Appellant(s)
VERSUS
Narendra Kumar Sinha ….Respondent(s)
WITH
CIVIL APPEAL NOS.1018210183 OF 2018 (Arising out of S.L.P.(C) Nos. 2706327064 of 2018)
(D.No.31240 of 2018)
Narendra Kumar Sinha ….Appellant(s)
VERSUS
The Uttar Bihar Gramin Bank & Ors. ….Respondent(s)
J U D G M E N T
Abhay Manohar Sapre, J.
Leave granted in both the S.L.Ps.
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In Civil Appeal No…………of 2018 @ S.L.P.(c) No. 4565/2018
1. This appeal is directed against the final judgment
and order dated 30.11.2017 passed by the High Court
of Judicature at Patna in L.P.A. No.96 of 2015 whereby
the Division Bench of the High Court dismissed the
appeal filed by the appellantBank and while modifying
the order of the Single Judge dated 26.09.2014 in
C.W.J.C. No.25672 of 2013 remanded the case to the
Disciplinary Authority for fresh consideration.
2. Few facts need mention hereinbelow for the
disposal of the appeal, which involves a short point.
3. The respondentNarendra Kumar Sinha was in
the employment of the appellantBank. The appellant
Bank, by order dated 16.04.2011, dismissed the
respondentemployee on 3 charges on the basis of the
misconduct committed by him in performance of
official duties after holding departmental enquiry as
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per the Service Rules. In the departmental enquiry, all
the 3 charges stood proved against the respondent.
4. The respondent felt aggrieved and filed
departmental appeal before the Appellate Authority as
prescribed under the service rules. The Appellate
Authority, by order dated 13.01.2012, dismissed the
said appeal. The respondent felt aggrieved and filed
writ petition (CWJC No.6915/2012) in the High Court
of Patna and questioned the legality and correctness of
his dismissal order and the Appellate Authority's
order.
5. The Single Judge, by order dated 18.10.2012,
allowed the writ petition, set aside the Appellate
Authority's order and remanded the case to the
Appellate Authority for fresh consideration.
6. On remand, the Appellate Authority, by order
dated 06.07.2013, dismissed the respondent’s appeal
and affirmed the dismissal order. The respondent felt
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aggrieved and again filed writ petition (CWJC
25672/2013). The Single Judge, by order dated
26.09.2014 held that charge No. 2 is not proved and
without expressing any opinion on charge Nos. 1 & 3
again remanded the matter to the Appellate Authority
for rehearing on charge Nos. 1 and 3. The Single Judge
also proceeded to set aside the order of dismissal.
7. The appellantBank felt aggrieved by the order of
the Single Judge and filed Letters Patent Appeal No.
96/2015 before the Division Bench whereas the
respondent (employee) also felt aggrieved by the order
of the Single Judge and filed Letters Patent Appeal
No.764/2015. The Division Bench disposed of both the
appeals by common impugned order.
8. The Division Bench, by impugned order,
dismissed the appeal filed by the appellantBank and
while modifying the order of the Single Judge held that
the Single Judge instead of remanding the case to the
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Appellate Authority should have remanded it to the
Disciplinary Authority for fresh decision. Accordingly,
the Division Bench remanded the case to the
Disciplinary Authority.
9. It is against this decision of the Division Bench,
the Bank has felt aggrieved and filed this appeal by
way of special leave in this Court.
10. Heard Mr. Sunil Kumar, learned senior counsel
for the appellantBank and Mr. Vinay Navare, learned
counsel for the respondentEmployee.
11. Having heard the learned counsel for the parties
and on perusal of the record of the case, we are
inclined to set aside the impugned order as also the
order of the Single Judge and remand the case to the
Single Judge for deciding the writ petition on merits.
12. In our considered opinion, the Single Judge erred
in remanding the case to the Appellate Authority. It is
for the reason that the Single Judge confined his
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examination only to charge No. 2 and held the same as
not proved whereas he failed to examine the case so
far as charge Nos. 1 and 3 are concerned.
13. It should have been seen that so far as charge
Nos. 1 and 3 are concerned, both were held proved
against the employee in the departmental enquiry.
14. In these circumstances, the Single Judge was
under legal obligation to examine each charge
independently and then he should have recorded his
findings on all the charges in accordance with law. It
was, however, not done.
15. So far as the Division Bench is concerned, they
having noticed the aforesaid error committed by the
Single Judge instead of rectifying the same yet
committed another error by remanding the case to the
disciplinary authority instead of remanding it to the
Single Judge for deciding the writ petition on merits.
Remand of the case to disciplinary authority by the
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Division Bench in the facts of this case, in our view,
was, therefore, unjustified in the light of reasons
mentioned above.
16. We are, therefore, unable to agree with the
reasoning and the conclusion arrived at by the Single
Judge and also the Division Bench due to the
aforementioned reasons and, therefore, set aside both
the orders.
17. The appeal filed by the appellantBank thus
succeeds and is accordingly allowed. Impugned order
and the order of the Single Judge are hereby set aside.
The writ petition (C.W.J.C. No.25672/2013) filed by
the respondentemployee is accordingly restored to its
original file.
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18. The Single Judge will now decide the writ petition
on merits in accordance with law uninfluenced by any
observations made earlier by the Single Judge and the
Division Bench in their respective orders passed earlier
and also by this Court.
19. Since the matter is quite old, we request the
Single Judge to decide the writ petition as
expeditiously as possible preferably within a period of
six months.
In C.A. Nos.……..of 2018 @S.L.P(c)Nos .………of 2018 (D.No.31240 of 2018)
These appeals are directed against the final
judgment and order dated 30.11.2017 passed by the
High Court of Judicature at Patna in L.P.A. Nos. 96 &
764 of 2015 whereby the High Court dismissed the
appeal filed by the respondentBank and the appeal
filed by the appellantemployee herein.
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In view of the detailed order passed above in C.A.
arising of S.L.P.(c) No.4565 of 2018 filed by the Bank,
these appeals stand disposed of.
…...……..................................J.
[ABHAY MANOHAR SAPRE]
………...................................J. [UDAY UMESH LALIT]
New Delhi; October 03, 2018
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