ALL INDIA INSTITUTE OF MEDICAL SCIENCES Vs SANJIV CHATURVEDI
Bench: HON'BLE MR. JUSTICE SANJAY KISHAN KAUL, HON'BLE MS. JUSTICE INDIRA BANERJEE
Judgment by: HON'BLE MS. JUSTICE INDIRA BANERJEE
Case number: C.A. No.-001392-001392 / 2019
Diary number: 37130 / 2018
Advocates: DUSHYANT PARASHAR Vs
Page 1
Page 2
Page 3
Page 4
Page 5
Page 6
Page 7
Page 8
Page 9
Page 10
Page 11
Page 12
Page 13
Page 14
Page 15
Page 16
Page 17
Page 18
Page 19
Page 20
Page 21
Page 22
Page 23
Page 24
Page 25
Page 26
Page 27
Page 28
Page 29
1
REPORTABLE THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 1392 OF 2019 (@ SLP(C) NO. 27490 OF 2018)
All India Institute of Medical Sciences …Appellant
Versus
Sanjiv Chaturvedi & Ors. …Respondents
J U D G M E N T
Indira Banerjee, J.
Leave granted.
2. This appeal is against the final judgment and order dated
21.08.2018 passed by a Division Bench of the High Court of
Uttarakhand at Nainital allowing the writ petition being WPSB
No.359 of 2018 filed by the respondent no.1 and quashing the
order dated 18.09.2017 passed by the Chairman of the Central
Administrative Tribunal (hereinafter referred to as “CAT”) at the
Principal Bench at Delhi, inter alia, staying proceedings in OA
331/00790/ 2017 filed by the respondent no.1 and pending
before a Division Bench of CAT at Nainital.
3. The respondent no.1, an Indian Forest service officer of the
Uttarakhand cadre of 2002 Batch was posted as Deputy
2
Secretary at the All India Institute of Medical Sciences, New
Delhi from 29.6.2012 till 28.6.2016.
4. The said post of Deputy Secretary was created with the
approval of the Department of Expenditure, inter alia, to
coordinate and manage infrastructure projects and ensure their
timely completion, to exercise management and control of the
Institute and to coordinate with Multi Disciplinary Experts.
5. At its 195th meeting held on 20.7.2010, the Standing
Finance Committee of the Institute decided against the creation
of a new post of Central Vigilance Officer and resolved that the
work of Central Vigilance Officer should also be assigned to the
officer, joining the newly created post of Deputy Secretary of
AIIMS. The Governing Body and Institute body of AIIMS headed
by the Union Health Minister ratified the decision of the
Standing Finance Committee.
6. An order dated 23.6.2011 was issued by the Ministry of
Health and Family Welfare enumerating the duties pertaining to
the said post of Deputy Secretary of AIIMS.
7. As stated above, respondent no.1 was appointed Deputy
Secretary of AIIMS on 29.6.2012. As per the work allocation
order the respondent no.1 was also made Central Vigilance
Officer of the AIIMS.
3
8. It is the case of the respondent no.1 that the work of the
General Section was withdrawn from the respondent no.1 in
November 2012, the work of Central Vigilance Officer was
withdrawn from him in August 2014, the work of dealing with
grievances was withdrawn from him some time in 2015 and in
December 2015 the work of the Estate Section was withdrawn
from him. Ultimately the respondent no.1 was left practically
without any work, apart from signing pension papers and
booking guest houses.
9. According to the respondent no.1, there was delay in
completion of infrastructure projects, which along with the way
in which the respondent no.1 had been denuded of duties by
successive office orders, attracted severe criticism in a report
of the Parliamentary Committee.
10. According to the respondent no.1, at the time when he
was assigned the work of Central Vigilance Officer, the then
Health Secretary had commented on his “exemplary
performance” and “absolute integrity”. Moreover, the
respondent no.1 was, in his Annual Performance Appraisal
Reports for the years 2012-13 and 2013-14 graded as
‘outstanding’, with the following remarks by the then Union
Health Minister “Shri Sanjiv Chaturvedi, Deputy Secretary and
CVO, AIIMS, New Delhi, is a man of integrity, sincerity, who is
keen on performing his assigned role to the best of his ability
4
and knowledge without fear or favour”.
11. The respondent no.1 had been awarded the Ramon
Magsaysay Award for the year 2015 in recognition of his
exemplary integrity, courage and tenacity, inter alia, in
uncompromisingly exposing and painstakingly investigating
corruption in public office. Records reveal that the respondent
no.1 had donated the award money of Rs.14,23,000/- to the
Prime Minister’s Relief Fund after the All India Institute of
Medical Sciences refused to accept his donation of the award
money to the All India Institute of Medical Sciences for free
treatment of under privileged patients.
12. According to the respondent no.1, no complaint of any
kind was received against him from any employee during his
two year tenure as Central Vigilance Officer of the Institute.
However, the very same persons, who had earlier showered
praises on the respondent no.1 turned against him for
extraneous reasons, particularly his role in exposing
corruption.
13. Being aggrieved, the respondent no.1 filed an application
being O.A. No.1887 of 2015 before the Principal Bench of the
CAT at Delhi, inter alia, for directions on the concerned
authorities to allocate the work of Deputy Secretary to the
respondent no.1. The said application has been dismissed by
a judgment and order dated 17.5.2016.
5
14. The respondent no.1 has alleged that the duties of Central
Vigilance Officer were withdrawn from him as he had unearthed
irregularities and corruption in infrastructure projects. The
nature or reasons for the disputes between the respondent no.1
and the appellant are not relevant to the issues involved in this
appeal.
15. A memorandum dated 7.1.2016 was served on the
respondent no.1, informing him that the Director of the All
India Institute of Medical Sciences had placed on record his
displeasure with insubordination, indiscipline and lack of work
ethics of the respondent no.1 during the Winter Session of
Parliament in the year 2015, and directed that a copy of the
said memorandum be kept in the personal file of the
respondent no.1. A representation made by the respondent
no.1 against the aforesaid memorandum was rejected by the
Competent Authority.
16. Being aggrieved, the respondent no.1 filed OA No.1342 of
2016 before the Principal Bench of the CAT at New Delhi
challenging the said Memorandum dated 7.1.2016 and praying
for orders, restraining the Director of the All India Institute of
Medical Sciences from writing the Annual Performance
Appraisal Report of the respondent no.1. The said application is
pending. On the application being filed, the learned Tribunal
6
directed issuance of notices, but declined the prayer of the
respondent no.1 for interim relief.
17. On 28.6.2016, the four year deputation of the respondent
no.1 as Deputy Secretary at AIIMS came to an end, and he
joined his new post at Uttarakhand in August, 2016, after
availing leave of two months.
18. By an order dated 11.1.2017 AIIMS communicated an
adverse Annual Confidential Report for the year 2015 -2016 to
the respondent no.1 wherein he had uniformly been given
‘Zero’ grading in all attributes. On 23.1.2017, the respondent
no.1 filed an appeal against the order dated 11.1.2017 before
the Competent Authority. The appeal was rejected by an order
dated 15/20.4.2017.
19. On 19.6.2017, the respondent no.1 filed a writ petition
being WPSB No.225 of 2017 before the Uttarakhand High Court
challenging the orders dated 11.1.2017 and 15/20.4.2017. The
respondent no.1 also filed an application being PT No.286/2017
in OA No. 1342/2016 before the Principal Bench of the CAT at
Delhi for transfer of OA No. 1342/2016 from the Principal
Bench of the CAT at Delhi to its Bench at Nainital. The
appellant has filed a counter affidavit to the said application.
20. By an order dated 19.6.2017 in the writ petition being
WPSB No.225 of 2017, the Division Bench of Uttarakhand High
Court relegated the respondent no.1 to approach the Tribunal
7
under the Administrative Tribunals Act, 1985 (for short ‘the
Act’) and to seek all reliefs available to him. The respondent
no.1 was given the liberty to approach the High Court in the
event any relief prayed for by the respondent was rejected by
the Tribunal.
21. Thereafter, the respondent no.1 instituted an application
being OA No.331/00790/2017 before the Nainital Bench of the
CAT challenging the Annual Performance Appraisal Report
(APAR) of the year 2015-16 whereupon an interim order was
passed in favour of the respondent no.1 on 18.9.2017, by a
Division Bench of the Tribunal, the operative part whereof is set
out hereinbelow:-
“Matter be posted for further hearing on interim relief on 03.10.2017. Respondents shall file their reply before the said date. In the meantime, in the interest of justice, it is directed that if any matter related to the career progression of the applicant comes up for consideration before the terms of the impugned orders shall not be taken into account while assessing and the applicant’s suitability or fitness and he shall be considered on the basis of the rest of his ACRs/APARs.
22. The Union of India filed an application before the Chairman
of the Tribunal being PT 316 /2017 seeking transfer of OA No.
331/00790/2017 to the Principal Bench at Delhi. By an ex
parte order dated 18.9.2017 passed in the said transfer
application, the Chairman of the CAT, sitting singly, stayed
proceedings in OA No.331/00790/2017 pending before a two
8
member Bench at Nainital for a period of six weeks, and
directed that notice be issued to the respondent no.1.
23. Challenging the aforesaid order on the ground that the
Chairman of CAT, sitting singly, could not have stayed
proceedings pending before a Division Bench, the respondent
no.1 filed a writ petition being W.P.(SB) No. 259/2018 in the
High Court of Uttarakhand at Nainital.
24. By the impugned order dated 21.8.2018, which is under
appeal, the High Court allowed the writ petition and set aside
the impugned order dated 18.9.2017 of the Chairman,
observing that the Chairman of the Tribunal, while sitting
singly, could not stay the proceedings pending before the
Division Bench. The High Court imposed costs of Rs.25,000/- on
the appellant.
25. Learned counsel appearing on behalf of the appellant
submitted that the impugned order was passed without giving
the appellant an opportunity of hearing. No Vakalatnama was
executed by the appellant authorizing the learned Additional
Solicitor General of India Shri Rakesh Thapliyal to appear before
the High Court on behalf of AIIMS.
26. Learned Counsel for the appellant next submitted that the
High Court had erred in holding that the Chairman of CAT,
sitting singly, could not stay proceeding before the Division
Bench. He argued that a conjoint reading of the preamble of
9
the Act with Section 5(2), 5(6), the proviso to Section 24 and
Section 25 of the said Act, shows that the Chairman sitting
singly can stay proceedings before any other Bench. Such
power has been conferred upon the Chairman under Section
5(6) read with Section 25 of the Act.
27. Learned counsel submitted that it was necessary for the
Chairman to pass an order of stay of proceedings in O.A.
No.331/790/2017 pending before the Bench at Nainital to avoid
multiplicity of proceedings and for judicial uniformity, more so,
since the lis in OA No.1342 of 2016 before the Principal Bench
and in O.A. No. 331/790/2017 at the Bench at Nainital were
similar. The subject matter of both the applications related to
the APAR of the year 2015-2016.
28. In support of his submission, that the Chairman of the
CAT, considering an application for transfer under Section 25 of
the Act, had the power to stay the proceedings before the
Nainital Bench, of which transfer had been sought, counsel
cited Dr. Mahabal Ram vs. Indian Council of Agricultural
Research and others1 and L. Chandra Kumar vs. Union of
India & Ors.2.
29. Counsel appearing on behalf of the respondent no.1
refuted the submission that the appellant had not been heard
by the High Court, arguing that the appellant had duly been
1 (1994) 2 SCC 401 2 (1997) 3 SCC 261
10
represented by Shri Rakesh Thapliyal, Additional Solicitor
General of India. He submitted that, as per the rules of the
High Court an advance copy of the writ petition had also been
served on the Additional Solicitor General Shri Rakesh
Thapliyal. The Additional Solicitor General and senior
government counsel had been representing both Union of India
and AIIMS in the High Court as well as in Nainital Bench of CAT
where the Union of India and AIIMS had jointly filed reply
through counsel for Union of India.
30. Counsel appearing for the Respondent no.1 emphatically
argued that the Chairman of CAT sitting singly had no power
under the Act to stay the proceedings in a part-heard matter
before a Division Bench of the same Tribunal. It was trite that
a body created by statute could only have those powers
provided by statute and nothing more.
31. Counsel for the respondent no.1 further argued that the
appellant had filed O.A No.331/790 of 2017 pursuant to the
order of the Division Bench of the High Court, in the writ
petition filed by the respondent no.1, being WPSB No.225 of
2017. The order of the Chairman was, thus, in violation of the
order of the Division Bench of the High Court.
32. Counsel appearing for the respondent no.1 also submitted
that under Section 24 of the Act, the maximum duration of an
ex-parte interim order could be two weeks and that too subject
11
to certain conditions, including service of advance copy, which
had not been done in this case. Moreover, there had to be a
prima facie finding that the appellant would suffer irreparable
loss, which could not be monetarily compensated, if no interim
order were passed. In this case, the Chairman passed a non-
speaking interim order for six weeks. The order does not
disclose any urgency or irreparable loss which could not be
monetarily compensated.
33. Counsel for the respondent no.1 also submitted that the
cause of action in OA No. 331/790/2017 was distinct from cause
of action in OA No. 1342/2016. The communication of adverse
APAR for the year 2015-16 gave rise to a fresh cause of action.
Unless challenged, the APAR would have led to adverse
consequences for the respondent no.1, such as, denial of
promotion.
34. Counsel for the respondent no.1 submitted that OA No.
1342/2016 and OA No. 331/790/2017 arose as a result of two
completely different orders and, in any case, the issue of
whether there was similarity of cause of action in the two
proceedings had been dealt with by the Nainital Bench. The
finding of the Nainital Bench had never been challenged by the
appellant and had attained finality.
35. Relying on the judgment of this Court in Ramrameshwari
12
Devi and Ors. v. Nirmala Devi & Ors.3, Counsel for the
respondent no.1 submitted that the High Court had rightly
imposed a fine on the appellant, as the appellant had obtained
an ex parte order by misrepresentation.
36. Counsel for the respondent no.1 finally submitted that this
appeal might be dismissed, as it is purely based on perjury and
concealment of facts, citing Kishorbhai Gandubhai Pethani
v. State of Gujarat & Anr.4, Kishore Samrite V. State of
Uttar Pradesh & Ors.5 and Prestige Lights Ltd. v. State
Bank of India6.
37. It is not in dispute that the impugned order, under
challenge in this Court, records the appearance of Shri Rakesh
Thapliyal, Additional Solicitor General on behalf of AIIMS as
well. Any objection with regard to erroneous recording of
appearances, or the authority of the learned Additional Solicitor
General of India to represent the AIIMS ought to have been
urged before the High Court by making an appropriate
application. The objection to the appearances of the Additional
Solicitor General, representing the Central government in the
same proceedings, is prima facie preposterous, considering
that the AIIMS is under full control of the Central Government.
It is, however, not for this Court to examine whether the
3 (2011) 8 SCC 249 4 (2014) 13 SCC 539 5 (2013) 2 SCC 398 6 (2007) 8 SCC 449
13
learned Additional Solicitor General of India had been
authorized to appear before the High Court on behalf of AIIMS
or not.
38. The judgments of this Court in Munna Lal Karosia vs.
State of Madhya Pradesh and Others7 and Association of
Synthetic Fibre Industries vs. Apollo Tyres Limited and
Others8, cited by the appellant to argue that a final order
ought not be passed by the High Court against any person
without giving that person an opportunity of hearing, have no
application in the facts and circumstances of this case, since
the appellant had apparently been represented by the
Additional Solicitor General. The judgments were rendered in
the particular facts and circumstances of those cases.
39. In Munna Lal Karosia (supra), the High Court had held
Munna Lal Karosia to be guilty of contempt without hearing
him. It was in the aforesaid context that this Court deprecated
the passing of stigmatic orders against a person without giving
that person an opportunity of hearing. An order of contempt
may be stigmatic. The order under appeal is not so. Imposition
of costs does render an order stigmatic, as sought to be argued
on behalf of the appellant.
40. The main question before this Court is, whether the
Chairman of the Tribunal, sitting singly and exercising his power
7 (2012) 12 SCC 255 8 (2010) 13 SCC 735
14
under Section 25 of the Act, to transfer proceedings from one
Bench to another, could have stayed proceedings before a two
member Bench and rendered interim orders passed by that
Bench inoperative. The answer to the aforesaid question has to
be in the negative for the reasons discussed hereinafter.
41. The Act has been enacted in pursuance of Article 323 A,
inserted into the Constitution of India by the Constitution (42nd
Amendment) Act, 1976, which enables Parliament to enact law
to provide for adjudication and/or trial by Administrative
Tribunals of disputes in respect of recruitment and conditions of
service of persons in public services and posts inter alia in
connection with the Union of India and authorities under its
control.
42. As observed by the Supreme Court in Vatticherukuru
Village Panchayat v. Nori Venkatarama Deekshithulu
and Ors.9, the Parliament has enacted Article 323A for the
reason that the Civil Courts, gripped with rules of pleading and
strict rules of evidence and tardy trial, four-tier appeals,
endless revisions and reviews under the Civil Procedure Code,
are not suited to the need for expeditious dispensation of
litigation relating to services.
43. CAT has been established under Section 4 of the Act and
exercises jurisdiction, powers and authority as stipulated in
9 (1991) Supp. (2) SCC 228
15
Section 14 of the Act.
44. Under Section 14(1) read with 14(3) of the Act, CAT
exercises all the jurisdiction authority and powers, exercised by
all Courts except the Supreme Court before the establishment
of a Tribunal under the Act.
45. Even though the Evidence Act and Civil Procedure Code
may not apply to Tribunals constituted in pursuance of Article
323 A of the Constitution, such Tribunals, like ordinary law
courts are bound by rules of evidence and procedure as laid
down under the law under which the Tribunal is constituted
and/or the rules and regulations framed thereunder and are
required to determine the lis brought before them strictly in
accordance with the law.
46. The preamble to the Act states the object of the Act,
which is to provide for adjudication or trial by Administrative
Tribunals, of disputes and complaints in respect of recruitment
and conditions of service of persons appointed to public
services and posts in connection with the affairs of the Union or
of any State or of any local or other authority within the
territory of India or under the control of the Government of
India or of any corporation owned or controlled by the
Government, in pursuance of Article 323A of the Constitution of
India and for the matters connected therewith or incidental
thereto.
16
47. The reference by Counsel for the appellant to the
Preamble of the Act is of no relevance. The respondent no.1
approached the Tribunal for redressal of his grievances. His
case was heard by a Division Bench and a reasoned interim
order passed on 18.9.2017. The preamble, which states the
aims and objects of the Act is of no assistance to the appellant,
as it does not lend support to appellant’s contention that the
Chairman of the Tribunal sitting singly could have stayed
further proceedings before a Division Bench. The reliance
placed by Counsel on the Preamble is misconceived.
48. Sections 5, 24 and 25 of the Act provide as follows:-
5. Composition of Tribunals and Benches thereof.— (1) Each Tribunal shall consist of a Chairman and such number of Judicial and Administrative Members as the appropriate Government may deem fit and, subject to the other provisions of this Act, the jurisdiction, powers and authority of the Tribunal may be exercised by Benches thereof. (2) Subject to the other provisions of this Act, a Bench shall consist of one Judicial Member and one Administrative Member. (3) Omitted (4) Notwithstanding anything contained in sub-section (1), the Chairman— (a) may, in addition to discharging the functions of the Judicial Member or the Administrative Member of the Bench to which he is appointed, discharge the functions of the Judicial Member or, as the case may be, the Administrative Member, of any other Bench; (b) may transfer a Member from one Bench to another Bench; (c) may authorise the Judicial Member or the Administrative Member appointed to one Bench to discharge also the functions of the Judicial Member or the
17
Administrative Member, as the case may be, of another Bench; and (d) may, for the purpose of securing that any case or cases which, having regard to the nature of the questions involved, requires or require, in his opinion or under the rules made by the Central Government in this behalf, to be decided by a Bench composed of more than two Members issue such general or special orders, as he may deem fit: Provided that every Bench constituted in pursuance of this clause shall include at least one Judicial Member and one Administrative Member. (6) Notwithstanding anything contained in the foregoing provisions of this section, it shall be competent for the Chairman or any other Member authorised by the Chairman in this behalf to function as a Bench consisting of a single Member and exercise the jurisdiction, powers and authority of the Tribunal in respect of such classes of cases or such matters pertaining to such classes of cases as the Chairman may by general or special order specify: Provided that if at any stage of the hearing of any such case or matter it appears to the Chairman or such Member that the case or matter is of such a nature that it ought to be heard by a Bench consisting of two Members, the case or matter may be transferred by the Chairman or, as the case may be, referred to him for transfer to, such Bench as the Chairman may deem fit. (7) Subject to the other provisions of this Act, the Benches of the Central Administrative Tribunal shall ordinarily sit at New Delhi (which shall be known as the principal Bench), Allahabad, Calcutta, Madras, New Bombay and at such other places as the Central Government may, by notification, specify. (8) Subject to the other provisions of this Act, the places at which the principal Bench and other Benches of a State Administrative Tribunal shall ordinarily sit shall be such as the State Government may, by notification, specify.
xxx xxx xxx xxx 24. Conditions as to making of interim orders. - Notwithstanding anything contained in any other provisions of this Act or in any other law for the time being in force, no interim order (whether by way of injunction or stay or in any other manner) shall be made on, or in any proceedings relating to, an application unless -
18
(a) copies of such application and of all documents in support of the plea for such interim order are furnished to the party against whom such application is made or proposed to be made; and (b) opportunity is given to such party to be heard in the matter:
Provided that a Tribunal may dispense with the requirements of clauses (a) and (b) and make an interim order as an exceptional measure if it is satisfied, for reasons to be recorded in writing, that it is necessary so to do for preventing any loss being caused to the applicant which cannot be adequately compensated in money but any such interim order shall, if it is not sooner vacated, cease to have effect on the expiry of a period of fourteen days from the date on which it is made unless the said requirements have been complied with before the expiry of that period and the Tribunal has continued the operation of the interim order.
25. Power of Chairman to transfer cases from one Bench to another. - On the application of any of the parties and after notice to the parties, and after hearing such of them as he may desire to be heard, or on his own motion without such notice, the Chairman may transfer any case pending before one Bench, for disposal, to any other Bench.
49. Section 5 provides that a Tribunal is to consist of a
Chairman and such number of judicial and administrative
members as the appropriate Government may deem fit and,
subject to the other provisions of the Act, the jurisdiction,
powers and authority of the Tribunal may be exercised by the
Benches thereof. Sub-section 2 provides that a Bench is to
consist of one Judicial Member and one Administrative Member.
This, however, is subject to the other provisions of the said Act.
50. The Chairman of the Tribunal is an entity distinct from the
Tribunal and exercises administrative powers and such other
19
powers as are expressly conferred o him under the Act. Section
5(4)(a) of the Act empowers the Chairman to discharge in
addition to the functions of the Judicial Member or the
Administrative Member, of the Bench to which he is appointed,
the functions of the Judicial Member or the Administrative
Member of any other Bench.
51. Section 5(4)(b) empowers the Chairman to transfer a
Member from one Bench to another Bench, and Section 5(4)(c)
enables the Chairman to authorize the Judicial Member or the
Administrative Member of one Bench to discharge the duties
and functions of Judicial Member or Administrative Member, as
the case may be, of any other Bench. The Chairman can also
constitute Benches of more than two Members having regard to
the nature of the cases involved, by issuance of general or
special orders.
52. Section 5(6) enables the Chairman or any other Member
authorized by the Chairman to function as a Single Bench and
exercise jurisdiction, powers and authority of the Tribunal in
respect of such classes of cases or such matters pertaining to
such classes of cases as the Chairman may by general or
special order specify.
53. The proviso to Section 5(c) of the Act states that if at any
stage of hearing of any such case or matter it appears to the
Chairman or the Member functioning singly that the case or
20
matter is of such a nature that it ought to be heard by a Bench
consisting of two Members, the case or matter may be
transferred by the Chairman, or as the case may be, referred to
him for transfer to such Bench as the Chairman may deem fit.
54. A perusal of Section 5 indicates that the Chairman is
empowered to discharge administrative functions of
constituting Benches by transferring a Member from one Bench
to another, authorizing the Judicial Member or the
Administrative Member appointed to one Bench to discharge
the functions of Judicial Member or Administrative Member of
another Bench.
55. Sub-section (6) of Section 5 empowers the Chairman or
any other Member authorized by the Chairman to sit singly to
exercise jurisdiction, powers and authority of the Tribunal only
in respect of such classes of cases or such matters pertaining
to such classes of cases as the Chairman might, by general or
special orders specify. The aforesaid provision does not enable
the Chairman sitting singly to nullify orders passed by a larger
Bench.
56. Section 24 of the Act limits the power to pass interim order
whether by way of injunction, stay or otherwise by imposing
conditions on the exercise of such power. No interim order is to
be made unless copies of the application along with documents
in support of the plea for interim order are furnished to the
21
party against whom such application is made and opportunity
to the heard is given to such party.
57. The aforesaid condition can only be dispensed with in
exceptional cases, if the Tribunal is satisfied, for reasons to be
recorded in writing, that it is necessary to pass an interim order
for preventing any loss to the applicant which cannot
adequately be compensated in money. The interim order, in
such case is to be of maximum duration of fourteen days
unless the requirements of sub-sections (a) and (b) are
complied with, before the expiry of fourteen days and the
interim order is extended.
58. The power under Section 25 of the Act to transfer cases
from one Bench to another is essentially an administrative
power of the Chairman of CAT. Such power is to be exercised
by the Chairman on his own motion or on the application of any
of the parties after notice to the parties, and after hearing such
of them as he may desire to be heard. The Chairman may, on
his motion, transfer any case pending before one Bench to
another without notice.
59. A careful reading of Section 25 of the Act makes it clear
that the Chairman deciding the question of whether a matter
should be transferred from one Bench to another cannot grant
interim stay of proceedings, their being no power conferred on
the Chairman under the said section to pass such interim stay.
22
60. Power under Section 24 to grant interim orders has been
conferred on the Tribunal, and/or in other words, a Bench of the
Tribunal in seisin of proceedings in respect of which the Bench
is entitled to exercise the jurisdiction and powers of the
Tribunal.
61. A Tribunal created under the Act as also its Chairman
derives its powers from the Act and can only exercise such
powers as are conferred by the Act. The Chairman of the
Tribunal exercising its power under Section 25 of the Act does
not function as a Tribunal. The proposition that the power to
grant interim relief must expressly be provided by statute finds
support from the judgment of the Supreme Court in Morgan
Stanley Mutual Fund vs. Kartick Das10. The Chairman of
CAT does not have power under Section 25 to pass any interim
order of stay of proceedings pending before a Bench of the
Tribunal.
62. A careful reading of the provisions of the Act and in particular
Sections 14 and 15 thereof in juxtaposition with Article 323A of the
Constitution leaves no manner of doubt that an Administrative
Tribunal constituted under the Act to give effect to Article 323A of
the Constitution exercises all the jurisdiction powers and authority
exercisable by all the Courts before commencement of the Act and
has all the attributes of a Court of law except that it is not bound
by the strict rules of procedure embodied in the Civil Procedure
10 (1994) 4 SCC 225
23
Code or the strict rules of evidence prescribed by the Evidence
Act, as observed above. All norms of judicial propriety and judicial
discipline apply as much to the Tribunal as to Courts including the
High Court.
63. A judicial order passed by a Tribunal is binding on all
concerned, including the Tribunal itself on its administrative side,
unless set aside or modified by a higher forum in exercise of
appellate or revisional powers. In no circumstance, can a judicial
order of a Bench of the Tribunal be nullified or rendered nugatory
by its Chairman.
64. In view of Section 12 of the Act, the Chairman of the Tribunal
can only exercise financial and administrative powers over the
Benches as may be vested under the Rules. The Chairman may
thus constitute Benches, shift members from one Bench to
another, constitute Single Benches, Division Benches and even
larger Benches, allocate business to the Benches and even transfer
cases from one Bench to the other, but having done so he cannot
interfere with the functioning of the Benches or tinker with its
orders by passing interim orders in a transfer petition.
65. In any case, judicial decorum and propriety demands that a
judicial order, ad interim, interim or final be vacated, varied,
modified, recalled or reviewed by a Bench of coordinate strength or
larger strength or a higher forum, but not a smaller Bench of lesser
strength, except in cases where such authority to a lower forum
and/or smaller Bench is expressly conferred or implicit in the order
24
sought to be vacated, varied, modified, recalled or reviewed.
66. In Union of India and Anr. vs. K. S. Subramanian11 ,
the Supreme Court observed that the proper course for a High
Court was to try to find out and follow the opinion expressed by
larger benches of this Court in preference to those expressed
by smaller Benches of the Supreme Court and that was the
practice also to be followed by the Supreme Court itself. The
practice has now crystallized into a rule of law declared by the
Supreme Court. A similar view was taken by the Supreme
Court in Bharat Petroleum Corporation Ltd. vs. Mumbai
Shramik Sangha & Ors.12. A five Judge Constitution Bench
of the Supreme Court observed that the decision of a
Constitution Bench of the Supreme Court would bind a Bench of
two judges of the Supreme Court and that judicial discipline
obliged them to follow it, regardless of their doubts about its
correctness.
67. It is true that the interim order passed by a Court does not
operate as a precedent and the law declared by the Supreme
Court with regard to the precedential value of judgments of
Benches of larger strength may not operate as a binding
precedent in the facts and circumstances of this case. The
judgments referred to in the preceding paragraphs lay down
the norms of judicial decorum and propriety which give
11 (1976) 3 SCC 677 12 (2001) 4 SCC 448
25
precedence to Benches of higher strength. There is no reason
at all why the same principles should not apply even to interim
orders in pending proceedings.
68. An interim order passed by a court, on consideration of the
prima facie case made out by an applicant, should ordinarily
have been vacated by a Bench of coordinate strength after
giving open notice to the applicant. If the Chairman was of the
considered opinion that there was urgency in the application for
vacating the interim order, the Chairman ought to have
assigned the application for vacating and/or vacation of the
interim order to a Bench of two or more Members to consider
whether the interim order should continue or be vacated. The
Chairman could also have exercised his power to suo motu
transfer the proceedings to another Bench without prior notice.
The order of stay of the proceedings before the Nainital Bench
is without jurisdiction and unsustainable in law.
69. Neither the judgment of the Constitution Bench of this
Court in L. Chandra Kumar (supra) nor the judgment of the
Division Bench of this Court in Dr. Mahabal Ram vs. Indian
Council of Agricultural Research and Others is an
authority for the proposition that the Chairman of CAT, sitting
singly to decide on application for transfer under Section 25 of
the Act, can stay the proceeding before a two Member Bench or
interfere with the orders of a two Member Bench.
26
70. In L. Chandra Kumar (supra), cited on behalf of the
appellant, a Constitution Bench of seven Judges of the Supreme
Court held that the power of judicial review vested in the High
Court under Article 226 and in the Supreme Court under Article
32 of the Constitution was an integral and essential feature of
the Constitution constituting part of its basic structure.
Ordinarily, therefore, the power of the High Courts and the
Supreme Court to test the constitutional validity of legislations
could never be ousted or excluded. The power vested in the
High Court to exercise judicial superintendence over the
decision of all Courts and Tribunals within their respective
jurisdictions was also part of the basic structure of the
Constitution. Further, in L. Chandra Kumar (supra), this Court
upheld the vires of Section 5(6) of the Act observing that
Section 5(6) could harmoniously operate with Section 5(2) in
view of the proviso to Section 5(6). This Court also held that
the Tribunals are even competent to hear matters where vires
of statutory provisions are questioned, except where the vires
of their parent statute is in question, following the settled
principle that a Tribunal which is the creature of a statute
cannot declare that very statute to be unconstitutional. In such
cases alone, the High Court might be approached directly.
However, in discharging the duty of deciding vires of statutory
provisions, Tribunals cannot act as substitute for the High
Courts and the Supreme Court. Their function is
27
supplementary and all such decision of the Tribunals would be
subject to scrutiny before the Division Bench of the respective
High Courts.
71. In L. Chandra Kumar (supra) this Court held that
whenever any question involving the interpretation of a
statutory provision or rule in relation to Constitution arose for
consideration of a Single Bench of the Administrative Tribunal,
the provision to Section 5(6) would automatically apply and the
Chairman or the member concerned would be obliged to refer
the matter to a Bench consisting of at least two members one
of whom must be a judicial member. This would ensure that
questions involving vires of statutory provisions or rules would
never arise for adjudication before a Single Member Bench or a
Bench which does not consist of a judicial member. So
construed, Section 5(6) would no longer be susceptible to
charges of unconstitutionality and, therefore, valid and
constitutional.
72. In Dr. Mahabal Ram vs. Indian Council of Agricultural
Research and Others13, the Supreme Court held that sub-
sections (2) and (6) appearing as limbs of the same Section 5
of the Act, have to be harmoniously construed. While
allocating work to a single Member, whether Judicial or
Administrative in terms of sub-section (6), the Chairman should
keep in view the nature of the litigation and where questions of 13 . (1994) 2 SCC 401
28
law or interpretation of constitutional provisions are involved,
they should not be assigned to a single Member. It would be
open to either party appearing before the single Member to
suggest to that Member hearing the matter that it should go to
a Bench of two Members. The Member should ordinarily allow
the matter to go to a Bench of two Members when so
requested. However, the contention that the single Member
contemplated under sub-section (6) had to mean a Judicial
Member only, was not accepted. In Dr. Mahabal Ram (supra),
the question was whether a Bench consisting of a single
Member under Section 5(6) necessarily had to be a Bench
comprising of a judicial member.
73. In our considered view, the Division Bench rightly allowed
the writ petition. The Chairman, like the Chief Justice of the
Higher Courts or the Chief Judge of subordinate courts, may be
higher in order of protocol and may have additional
administrative duties and responsibilities. However, the
Chairman, acting judicially, is equal to any other Member. The
Chairman, being one amongst equals, could not have stayed
proceedings pending before a larger Bench. We find no grounds
to interfere with the reasoning of the High Court. The High
Court rightly allowed the writ petition with costs. Since we
have upheld the order of the Division Bench of the HighCourt
under appeal and held that the order of the Chairman of CAT
staying proceedings before the two member Bench was without
29
jurisdiction and unsustainable in law, we need not go into the
various other contentions raised on behalf of the respondent
no.1.
74. The appeal is dismissed with costs, quantified at
Rs.25,000/-, to be deposited with the Supreme Court Legal
Services Committee within four weeks from the date.
.................................J. (R. BANUMATHI)
.................................J. (INDIRA BANERJEE)
NEW DELHI FEBRUARY 01, 2019