PUNJAB URBAN PLANNING AND DEVELOPMENT AUTHORITY Vs KARAMJIT SINGH
Bench: HON'BLE MR. JUSTICE UDAY UMESH LALIT, HON'BLE MS. JUSTICE INDU MALHOTRA
Judgment by: HON'BLE MR. JUSTICE UDAY UMESH LALIT
Case number: C.A. No.-003925-003925 / 2019
Diary number: 40868 / 2018
Advocates: RACHANA JOSHI ISSAR Vs
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 3925 OF 2019
(Arising out of SLP (Civil) No. 29160 of 2018)
Punjab Urban Planning and Development …Appellants Authority & Anr.
Versus
Karamjit Singh …Respondent
J U D G M E N T
INDU MALHOTRA, J.
Leave granted.
1. The present Civil Appeal has been filed to challenge the final
Judgment and Order dated 09.07.2018 passed by a Division
Bench of the Punjab & Haryana High Court at Chandigarh,
in LPA No. 894 of 2018.
2. The factual background of the case, is as under:
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2.1. On 01.12.1995, the Respondent was appointed as a
Chowkidar on daily wages by the Appellant – Punjab
Urban Planning and Development Authority. His name
was on the muster rolls till 31.03.1997.
2.2. On 23.01.2001, the Government of Punjab revised the
Policy for regularization of work-charged / daily wage
and other categories of employees.
As per the revised Policy, all the Departments under
the Government of Punjab were directed to prepare lists
of work-charged employees, daily wagers, and other
similar categories of employees, who had completed 3
years of service. From such lists, employees would be
absorbed / regularized against regular posts existing in
each Department, in order of seniority.
2.3. On 26.12.2001, the Appellant – Authority issued an
Office Order regularizing the services of 102 daily
wagers as per the State Government’s revised Policy
dated 23.01.2001.
2.4. The Respondent’s name was included in the Office
Order issued by the Appellant – Authority.
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Consequently, his services came to be regularized w.e.f.
06.11.2001.
2.5. Subsequently, two employees of the Appellant –
Authority viz. Baldev Singh and Rikhi Ram, filed Writ
Petition No. 15843 of 2002 before the Punjab & Haryana
High Court, challenging the Office Order dated
26.12.2001. The Respondent was impleaded as a party
in the said Writ Petition. It was alleged that there were
irregularities in the regularization of certain employees,
including that of the Respondent.
2.6. The High Court vide Order dated 01.10.2002, directed
the Appellant – Authority to treat the Writ Petition as a
representation on behalf of the writ petitioners, and
pass a speaking order within 4 months.
2.7. Pursuant to the direction of the High Court, the
Appellant – Authority scrutinized the list of employees
who were regularized vide Office Order dated
26.12.2001. The Authority called for a report from the
Executive Engineer (C/Project – II), Mohali. The report
revealed that the Respondent had not completed the
requisite period of 3 years’ service prior to 22.01.2001.
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2.8. The Appellant – Authority issued a Show Cause Notice
dated 24.03.2003 to the Respondent directing him to
appear before the Chief Administrator of the Appellant –
Authority on 31.03.2003 for a personal hearing.
2.9. On 31.03.2003 the Respondent appeared before the
Chief Administrator of the Appellant – Authority for the
personal hearing. The Chief Administrator found that
the Respondent failed to furnish any evidence
whatsoever, documentary or otherwise, or any
satisfactory proof of having served the Appellant –
Authority for at least 3 years prior to 22.01.2001.
The Chief Administrator vide Order dated 22.05.2003,
annulled the regularization of the services of the
Respondent. It was held that the regularization of the
services of the Respondent was not as per the revised
Policy issued by the Government of Punjab on
23.01.2001.
2.10. The Respondent challenged the Order dated 22.05.2003
passed by the Chief Administrator, by way of Writ
Petition No. 8354 of 2003 before the Punjab & Haryana
High Court.
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The High Court dismissed the Writ Petition vide Order
dated 23.10.2003, and granted the Respondent liberty
to approach the Labour Court for redressal of his
grievances.
2.11. On 20.12.2003, the Respondent raised an industrial
dispute against the Appellant – Authority before the
Additional Labour Commissioner, Punjab. The matter
was referred to conciliation.
Upon failure of the conciliation proceedings, the
dispute was referred to the Industrial Tribunal, Patiala.
2.12. The Respondent submitted that his services had been
illegally terminated by the Appellant – Authority vide
Order dated 21.11.2003. He contended that he had
continuously worked with the Appellant – Authority
from 01.12.1995 till 21.11.2003, and had put in more
than 240 days of service in the last calendar year. The
Respondent alleged that the termination of his services
was in violation of Section 25-F, 25-G, and 25-H of the
Industrial Disputes Act, 1947.
2.13. The Appellant – Authority submitted that the
Respondent worked as a daily wager, whose name was
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borne on the muster rolls. As per the record, there were
breaks in his service from 01.12.1995 till 31.03.1997.
He had put in only 6 months of service prior to
31.03.1997. After 1997, the Respondent was not
employed as a daily wager with the Appellant –
Authority.
It was further submitted that the Respondent’s name
was not included in the original list dated 12.09.2000
forwarded by the Divisional Engineer, PUDA, Mohali to
the Superintending Engineer, PUDA, Mohali.
The Respondent’s name however came to be included
in the final list recommended for regularization, through
his connivance with some officials of the Appellant –
Authority.
2.14. The Industrial Tribunal, Patiala dismissed the Reference
made by the Respondent vide Order dated 15.10.2013.
It was held that since the entry of the Respondent into
service on 26.12.2001 was through wrongful means, his
services were rightly terminated vide Order dated
22.05.2003.
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2.15. Aggrieved by the Order passed by the Industrial
Tribunal, the Respondent filed Writ Petition No. 21519
of 2014 before the Punjab & Haryana High Court.
A Single Judge of the High Court vide Order dated
07.02.2018, allowed the Writ Petition filed by the
Respondent, and set aside the Order dated 15.10.2013
passed by the Industrial Tribunal, Patiala.
The learned Single Judge held that “rightly or
wrongly” the Respondent’s services had been regularized
on 26.12.2001 under the revised Policy of the State
Government. Thus, permanent status had been given to
the Respondent w.e.f. 26.12.2001.
The learned Single Judge held that it was necessary
for the Appellant – Authority to have issued a charge-
sheet, conduct an enquiry against a permanent
employee, before terminating or dismissing him from
service under the Regulations. Undisputedly, since no
charge-sheet had been issued, or enquiry conducted,
the action of terminating the services of the Respondent
by merely issuing a Show Cause Notice, and granting a
personal hearing was not sufficient compliance with the
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Regulations. The order of termination dated 22.05.2003,
and the Award of the Industrial Tribunal were set aside.
The learned Single Judge granted liberty to the
Appellant – Authority to take necessary action against
the Respondent under the statutory Regulations. It was
ordered that the Appellant – Authority pass a final order
after conducting a disciplinary enquiry against the
Respondent. The Respondent shall be deemed to be
under suspension, from the date on which his services
were terminated i.e. 22.05.2003 till the date of passing
of the final order.
The Appellant – Authority was further directed to
calculate, and disburse subsistence allowance to the
Respondent from 22.05.2003 onwards, and continue to
disburse the same till conclusion of the disciplinary
proceedings against him.
2.16. Aggrieved by the Order of the learned Single Judge, the
Appellant – Authority filed LPA No. 894 of 2018 before
the Division Bench of the Punjab & Haryana High
Court.
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The Division Bench dismissed the LPA filed by the
Appellant – Authority vide impugned final Judgment
and Order dated 09.07.2018, and affirmed the Order
dated 07.02.2018 passed by the Single Judge. It was
held that the Punjab Urban Planning & Development
Authority Employees (Punishment and Appeal)
Regulations, 1997 contained provisions for initiation of
regular departmental enquiry before dismissal or
termination of a regular employee. The termination of
the services of the Respondent by mere issuance of a
Show Cause Notice was not only de hors the
Regulations, but also contrary to the principles of
natural justice.
2.17. The Appellant – Authority filed the present Civil Appeal
to challenge the Judgment and Order dated 09.07.2018
passed by the Division Bench of the Punjab & Haryana
High Court.
On 22.11.2018, this Court issued Notice to the
Respondent, subject to the Appellant – Authority
depositing Rs. 25,000/- towards Costs of litigation for
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the Respondent. The Appellant – Authority deposited
the aforesaid amount in this Court.
3. We have heard Mrs. Rachana Joshi Issar, learned Counsel
for the Appellant – Authority, who inter alia submitted as
under:
3.1. The Respondent worked with the Authority as a daily
wager, whose name was on the muster rolls from
01.12.1995 till 31.03.1997. He had put in only 6
months of service prior to 31.03.1997, and was not in
service thereafter. Therefore, he was not eligible to be
regularized under the State Government’s revised Policy
dated 23.01.2001 which required an employee to have
completed 3 years’ of continuous service prior to
22.01.2001, so as to be eligible for regularization.
It was further submitted that the Respondent had
fraudulently, and in connivance with some officials of
the Appellant – Authority, got his name surreptitiously
included in the final list of employees recommended for
regularization.
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3.2. The report submitted by the Executive Engineer
(C/Project – II), Mohali to the Chief Administrator
showed that the Respondent had not fulfilled the
mandatory pre-requisite of having served for 3 years’ or
more up till 22.01.2001.
The Chief Administrator vide Order dated 22.05.2003
annulled the Office Order dated 26.12.2001 qua the
regularization of the services of the Respondent.
3.3. It was further submitted that the Appellant – Authority
conducted a disciplinary enquiry against the officials
who had recommended the name of the Respondent for
regularization. The Enquiry Report dated 25.01.2005
found four officials to have supplied wrong information
with respect to the regularization of the Respondent,
and some other daily wagers who had less than 3 years’
service.
Since the appointment of the Respondent on regular
basis was void on account of having been fraudulently
obtained by collusion, the Respondent was not entitled
to the protection under the provisions of the Industrial
Disputes Act, 1947.
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4. Mr. Mukesh Kumar Sharma, learned Counsel appearing on
behalf of the Respondent, submitted that:
4.1. There was no infirmity in the Orders passed by the
Single Judge and Division Bench of the High Court.
4.2. It was submitted that the present case was covered by
the decision in Managing Director, ECIL, Hyderabad &
Ors. v. B. Karunakar & Ors.,1 rendered by a Constitution
Bench of this Court.
5. We have carefully perused the pleadings and the written
submissions made by the parties, and also considered the
submissions made at the oral hearing.
5.1. In the present case, the Respondent had sought to
secure regularization of his services, even though he did
not fulfill the pre-requisite of a minimum of 3 years of
continuous service prior to 22.01.2001 as per the
revised Policy of the Government of Punjab for
regularization of work-charged, daily wage, and other
similar categories of employees.
1 (1993) 4 SCC 727.
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The Respondent had failed to produce any evidence
whatsoever to support his claim for regularization.
5.2. The Respondent had sought to have his name included
in the final list recommended for regularization by
colluding with certain officials of the Appellant –
Authority, who had interpolated his name in the final
list forwarded to the Authority.
5.3. The Appellant – Authority has filed a copy of the original
list dated 12.09.2000 prepared by the Divisional
Engineer, Mohali. The said list included the names of 21
employees whose names were initially recommended for
regularization.
A perusal of the list dated 12.09.2000 reveals that the
Respondent’s name was initially not recommended for
regularization. However, in the final list forwarded to
the Appellant – Authority, the Respondent’s name was
interpolated.
5.4. An enquiry was duly conducted to determine whether
wrong information had been supplied by the concerned
officials of the Authority, so that the Respondent could
get the benefit of regularization.
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The enquiry conducted by the Appellant – Authority
revealed that the officials were guilty of supplying wrong
information to the authorities regarding the period of
service rendered by some daily wagers, including the
Respondent. The officials had failed to verify the
information provided, before forwarding it to the
Authority. As a consequence, punitive orders were
passed against each of the officials.
In these circumstances, the Respondent was
disentitled from getting the benefit of a regular
appointment with the Appellant – Authority, in the
absence of fulfilling the pre-requisite requirement.
5.5. It is well settled that an order of regularization obtained
by misrepresenting facts, or by playing a fraud upon the
competent authority, cannot be sustained in the eyes of
law.2
In Rajasthan Tourism Development Corporation & Anr.
v. Intejam Ali Zafri,3 it was held that if the initial
appointment itself is void, then the provisions of the
2 Devendra Kumar v. State of Uttaranchal & Ors. (2013) 9 SCC 363. 3 (2006) 6 SCC 275.
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Industrial Disputes Act, 1947 are not applicable for
terminating the services of such workman.
In a similar case, this Court in Bank of India v.
Avinash D. Mandivikar,4 held that since the respondent
had obtained his appointment by playing fraud, he
could not be allowed to get the benefits thereof.
6. In the present case, the Single Judge had held that “rightly or
wrongly”, the Respondent had obtained regularization, and
was therefore entitled to a disciplinary enquiry. The Division
Bench affirmed the Judgment of the Single Judge.
6.1. The High Court however failed to appreciate that the
decision in Managing Director, ECIL, Hyderabad (supra)
is applicable to “employees” of Government
Departments. Since the very appointment of the
Respondent on regular basis was illegal, he could not be
treated as an “employee” of the Appellant – Authority.
In Rupa Rani Rakshit & Ors. v. Jharkhand Gramin
Bank & Ors.,5 this Court held that service rendered in
pursuance of an illegal appointment or promotion
4 (2005) 7 SCC 690. 5 (2010) 1 SCC 345.
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cannot be equated to service rendered in pursuance of a
valid and lawful appointment or promotion.
6.2. The illegality of such an appointment goes to the root of
the Respondent’s absorption as a regular employee. The
Respondent could not be considered to be an
“employee”, and would not be entitled to any benefits
under the Regulations applicable to employees of the
Appellant – Authority.
Therefore, the High Court erroneously placed reliance
on the decision in Managing Director, ECIL, Hyderabad
(supra), which would not be applicable to the facts of
the present case.
7. The question of holding disciplinary proceedings as envisaged
under Article 311 of the Constitution, or under any other
disciplinary rules did not arise in the present case since the
Respondent was admittedly not an “employee” of the
Appellant – Authority, and did not hold a civil post under the
State Government.6 He was merely a daily wager on the
muster rolls of the Appellant – Authority.
6 The State of Bihar & Ors. v. Kirti Narayan Prasad, 2018 (15) SCALE 352; Superintendent of Post Offices & Ors. v. R. Valasina Babu, (2007) 2 SCC 335.
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8. It is abundantly clear from the facts of the case, and the
material on record that the regularization of the services of
the Respondent was illegal and invalid. The Respondent was
provided a full opportunity to adduce evidence to establish
that he had 3 years’ continuous service prior to 22.01.2001.
However, he failed to furnish any proof whatsoever to
substantiate his claim.
9. In light of the aforesaid discussion, the present Civil Appeal is
allowed, and the Order dated 09.07.2018 passed by the
Division Bench of the Punjab & Haryana High Court is set
aside.
The appointment of the Respondent on regular basis was
invalid since the Respondent did not have the pre-requisite
experience of 3 years’ continuous service prior to 22.01.2001.
The Respondent had sought to secure regularization on the
basis of interpolation in the final list of employees
recommended for regularization. Such an appointment would
be illegal and void ab initio, and cannot be sustained.
The Appellant – Authority rightly terminated the
Respondent vide Order dated 22.05.2003.
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The Respondent is however entitled to withdraw the
amount of Rs. 25,000/- towards Costs, deposited by the
Appellant – Authority pursuant to the Interim Order dated
22.11.2018 passed by this Court. The Registry is directed to
release the said amount in favour of the Respondent.
Pending applications, if any, are accordingly disposed of.
Ordered accordingly.
.....................................J. (UDAY UMESH LALIT)
.…...............………………J.
(INDU MALHOTRA)
New Delhi, April 15, 2019.