ALLAHABAD BANK Vs KRISHNA NARAYAN TEWARI
Bench: T.S. THAKUR,A.M. KHANWILKAR
Case number: C.A. No.-007600-007600 / 2014
Diary number: 2895 / 2014
Advocates: YASHRAJ SINGH DEORA Vs
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R E P O R T A B L E
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.7600 OF 2014
ALLAHABAD BANK & ORS. ...APPELLANT(S)
VERSUS
KRISHNA NARAYAN TEWARI …RESPONDENT(S)
J U D G M E N T
T.S. THAKUR, CJI.
1. In this appeal by special leave the appellant calls in
question the correctness of a judgment and order dated 28th
October, 2013 passed by the High Court of Judicature at
Allahabad, Lucknow bench, whereby Writ Petition No.2867 of
2006 filed by the respondent has been allowed and an order
dated 29th July, 2005 passed by the Disciplinary Authority
and that dated 5th January, 2006 passed by the Appellate
Authority directing removal of the respondent from the
service of the appellant-bank quashed. The High Court has
as a result directed the appellant bank to provide all
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service/retiral benefits to the petitioner within ninety days of
the order. The challenge mounted by the appellant arises in
the following circumstances:
2. The respondent was employed with the appellant-bank
and was during the relevant period posted as Officer
in-charge at the appellant-bank’s Sultanpur branch in District
Sultanpur in the State of Uttar Pradesh. He was, by an order
dated 10th December, 2004, placed under suspension in
contemplation of a disciplinary enquiry which was initiated
against him with the service of a charge-sheet dated 10th
February, 2005. The respondent pleaded not guilty but the
Enquiry Officer concluded the enquiry proceedings rather
quickly within a span of just about forty-five days and
submitted a report dated 27th May, 2005 holding that the
respondent was guilty on all counts except two which were
held proved but only partially. The Disciplinary Authority
accepted the findings and passed an order imposing upon
the respondent the major penalty of removal from service.
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3. Aggrieved, the respondent preferred a departmental
appeal which was dismissed by the Appellate Authority by its
order dated 5th January, 2006. The respondent then
questioned the said two orders before the High Court in a
writ petition which as noticed earlier has been allowed by
the High Court in terms of the order impugned in this appeal.
4. The High Court came to the conclusion that neither the
Disciplinary Authority nor the Appellate Authority had
applied their mind or recorded reasons in support of their
conclusions. Relying upon the decisions of this court in Roop
Singh Negi v. Punjab National Bank & Ors. (2009) 2 SCC 570,
Kuldeep Singh v. Commissioner of Police & Ors. (1999) 2 SCC
10, Nand Kishore v. State of Bihar (1978) 3 SCC 366,
Kailash Nath Gupta v. Enquiry Officer, Allahabad Bank & Ors.
(2003) 9 SCC 480, State Bank of Bikaner & Jaipur v. Nemi
Chand Nalwaya (2011) 4 SCC 584 and Mohd. Yunus Khan v.
State of U.P. & Ors. (2010) 10 SCC 539, the High Court held
that the order passed by the disciplinary authority and the
appellate authority were unsustainable in law. The High
Court found that the findings recorded by the Disciplinary
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Authority and affirmed by the Appellate Authority were
perverse and were based on no evidence whatsoever. The
High Court observed that the Appellate Authority had not
applied its mind independently and simply cut and pasted
the findings of the Disciplinary Authority while dismissing the
appeal.
5. On behalf of the appellant-bank it was contended
before us that the High Court had exceeded its jurisdiction in
re-appreciating the evidence and holding the respondent not
guilty. It was argued that so long as there was some
evidence on which the Disciplinary Authority could rest its
findings, sufficiency or insufficiency of such evidence could
not be gone into by a Writ Court. Alternatively, it was
submitted that even if there was any infirmity in the orders
passed by the Disciplinary Authority or the Appellate
Authority, on account of absence or insufficiency of the
reasons in support of the findings recorded by them, the
proper course for the High Court was to remand the matter
back to the Appellate Authority or the Disciplinary Authority
as the case may be for doing the needful afresh. The High
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Court could not, on account of absence of reasons or
unsatisfactory appraisal of the evidence by them, quash the
order of punishment and direct release of the service
benefits due to the respondent.
6. On behalf of the respondent it was on the other hand
contended that the enquiry conducted against the
respondent and the conclusion arrived at by the Enquiry
Officer, Disciplinary Authority and the Appellate Authority
suffered from fatal defects. Firstly, because the enquiry
conducted by the Enquiry Officer was unfair and had resulted
in gross miscarriage of justice on account of the failure of the
Enquiry Officer to provide a reasonable opportunity to the
respondent to lead evidence in his defense. In the second
place the findings recorded by the Enquiry Officer and so
also the Disciplinary Authority were unsupported by any
evidence whatsoever and were perverse to say the least. In
the third place, the orders were unsustainable also for the
reason that the same did not disclose due and proper
application of mind by the Disciplinary Authority and the
Appellate Authority. The order passed by the Appellate
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Authority was, in particular, bad in law as the same did not
examine the material on record independently and had
simply relied upon the findings of the Disciplinary Authority
without adverting to the points which the respondent had
raised in support of his challenge. It was lastly submitted
that the respondent has since superannuated and was a
physical wreck having suffered a heart attack and a
debilitating stroke which had confined him to bed. Any
remand of the proceedings to the Appellate Authority to pass
a fresh order or the Disciplinary Authority for re-examination
and fresh determination of the respondent’s guilt would not
only be harsh but would tantamount to denial of justice to
him. The High Court was in that view justified in taking a
pragmatic view of the matter and in directing continuity of
service to the respondent and release of all service and
retiral benefits to him upto the date of his superannuation.
7. We have given our anxious consideration to the
submissions at the bar. It is true that a writ court is very
slow in interfering with the findings of facts recorded by a
Departmental Authority on the basis of evidence available on
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record. But it is equally true that in a case where the
Disciplinary Authority records a finding that is unsupported
by any evidence whatsoever or a finding which no
reasonable person could have arrived at, the writ court
would be justified if not duty bound to examine the matter
and grant relief in appropriate cases. The writ court will
certainly interfere with disciplinary enquiry or the resultant
orders passed by the competent authority on that basis if
the enquiry itself was vitiated on account of violation of
principles of natural justice, as is alleged to be the position in
the present case. Non-application of mind by the Enquiry
Officer or the Disciplinary Authority, non-recording of reasons
in support of the conclusion arrived at by them are also
grounds on which the writ courts are justified in interfering
with the orders of punishment. The High Court has, in the
case at hand, found all these infirmities in the order passed
by the Disciplinary Authority and the Appellate Authority.
The respondent’s case that the enquiry was conducted
without giving a fair and reasonable opportunity for leading
evidence in defense has not been effectively rebutted by the
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appellant. More importantly the Disciplinary Authority does
not appear to have properly appreciated the evidence nor
recorded reasons in support of his conclusion. To add insult
to injury the Appellate Authority instead of recording its own
reasons and independently appreciating the material on
record, simply reproduced the findings of the Disciplinary
Authority. All told the Enquiry Officer, the Disciplinary
Authority and the Appellate Authority have faltered in the
discharge of their duties resulting in miscarriage of justice.
The High Court was in that view right in interfering with the
orders passed by the Disciplinary Authority and the
Appellate Authority.
8. There is no quarrel with the proposition that in cases
where the High Court finds the enquiry to be deficient either
procedurally or otherwise the proper course always is to
remand the matter back to the concerned authority to redo
the same afresh. That course could have been followed
even in the present case. The matter could be remanded
back to the Disciplinary Authority or to the Enquiry Officer for
a proper enquiry and a fresh report and order. But that
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course may not have been the only course open in a given
situation. There may be situations where because of a long
time lag or such other supervening circumstances the writ
court considers it unfair, harsh or otherwise unnecessary to
direct a fresh enquiry or fresh order by the competent
authority. That is precisely what the High Court has done in
the case at hand. The High Court has taken note of the fact
that the respondent had been placed under suspension in
the year 2004 and dismissed in the year 2005. The
dismissal order was challenged in the High Court in the year
2006 but the writ petition remained pending in the High
Court for nearly seven years till 2013. During the
intervening period the respondent superannuated on 30th
November, 2011. Not only that he had suffered a heart
attack and a stroke that has rendered him physically
disabled and confined to bed. The respondent may by now
have turned 65 years of age. Any remand either to the
Enquiry Officer for a fresh enquiry or to the Disciplinary
Authority for a fresh order or even to the Appellate Authority
would thus be very harsh and would practically deny to the
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respondent any relief whatsoever. Superadded to all this is
the fact that the High Court has found, that there was no
allegation nor any evidence to show the extent of loss, if
any, suffered by the bank on account of the alleged
misconduct of the respondent. The discretion vested in the
High Court in not remanding the matter back was, therefore,
properly exercised.
9. The next question is whether the respondent would be
entitled to claim arrears of salary as part of service/retiral
benefits in full or part. The High Court has been rather
ambivalent in that regard. We say so because while the High
Court has directed release of service/retiral benefits, it is not
clear whether the same would include salary for the period
between the date of removal and the date of
superannuation. Taking a liberal view of the matter, we
assume that the High Court’s direction for release of service
benefits would include the release of his salaries also for the
period mentioned above. We are, however, of the opinion
that while proceedings need not be remanded for a fresh
start from the beginning, grant of full salary for the period
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between the date of dismissal and the date of
superannuation would not also be justified. We, therefore,
allow this appeal but only in part and to the extent that while
orders passed by the Disciplinary Authority and the
Appellate Authority shall stand quashed, and the respondent
entitled to continuity of service till the date of his
superannuation with all service benefits on that basis, he
shall be entitled to only 50% of the salary for the period
between the date of his removal from service till the date of
superannuation. Retiral benefits shall also be released in his
favour. The order passed by the High Court shall, to the
extent indicated above, stand modified. The parties shall
bear their own costs.
…………………….…..…CJI. (T.S. THAKUR)
……………………….…..…J. (A.M. KHANWILKAR)
New Delhi January 2, 2017
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