STATE BANK OF INDIA Vs ATINDRA NATH BHATACHARYYA
Bench: HON'BLE MR. JUSTICE L. NAGESWARA RAO, HON'BLE MR. JUSTICE HEMANT GUPTA
Judgment by: HON'BLE MR. JUSTICE HEMANT GUPTA
Case number: C.A. No.-005842-005842 / 2019
Diary number: 16633 / 2017
Advocates: SANJAY KAPUR Vs
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 5842 OF 2019 (ARISING OUT OF SLP (CIVIL) NO. 16640 OF 2017)
STATE BANK OF INDIA & ORS. .....APPELLANT(S)
VERSUS
ATINDRA NATH BHATTACHARYYA & ANR. .....RESPONDENT(S)
J U D G M E N T
HEMANT GUPTA, J.
Leave granted.
2) The order of the Division Bench of the High Court at Calcutta dated
April 7, 2017 is the subject matter of challenge in this appeal.
3) The respondent - Atindra Nath Bhattacharyya was charge sheeted
on December 28, 1999 containing 16 charges on the ground that
while working as Chief Manager of Baghbazar Branch of the Bank
from November 19, 1997 to September 9, 1998, he has committed
various irregularities pertaining to credit and local clearing
instruments. The inquiry officer appointed conducted inquiry in
respect of charges levelled against the respondent and submitted
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his report dated January 14, 2002 to the Appointing Authority
which was also forwarded to the respondent on April 12, 2002. The
Appointing Authority found huge irregularities on the part of the
respondent and imposed punishment of removal on January 24,
2003. The appeal was dismissed by the Appellate Authority on
April 19, 2005.
4) The respondent filed a writ petition before the High Court at
Calcutta wherein, the order of punishment as affirmed by the
Appellate Authority, was set aside by the Single Bench on January
13, 2016 on the ground that the delinquent was not given any
opportunity to show cause in respect of the nature and quantum of
punishment.
5) The appellant did not challenge the said order but instead called
the respondent vide communication dated March 24, 2016 for
personal hearing in terms of the direction of the learned Single
Judge. In response thereto, the respondent sent communication to
the Bank on March 31, 2016 that he has challenged the order
passed by the learned Single Bench, therefore, the Bank should not
proceed in respect of grant of opportunity of hearing. The
appellant again called upon the respondent to appear for personal
hearing vide communication dated April 7, 2016 but the
respondent did not appear for personal hearing but sent
communication to the Bank on April 13, 2016 that the Bank should
not proceed as he has filed an appeal. The appellant, once again,
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called upon the respondent for personal hearing vide
communication dated April 22, 2016 but the respondent did not
appear. The intra-court appeal preferred by the respondent was
dismissed on April 7, 2017 but the Court directed the appellant to
grant another opportunity of hearing to the respondent to place his
version before the Appointing Authority. It is the said opportunity
granted to the respondent which is the subject matter of challenge
in the present appeal.
6) Before the appeal could be decided on April 7, 2017, an order of
removal from service was passed on May 2, 2016 inter alia on the
ground that the respondent has committed serious lapses which
resulted to perpetration of frauds, such acts are in gross violation
of extant norms of the Bank and resulted undue gain to third
parties.
7) Learned counsel for the appellant relied upon the judgment of this
Court in Bank of India v. Apurba Kumar Saha1 to contend that
the Bank employee who had refused to avail of the opportunities
provided to him in a disciplinary proceedings of defending himself
against the charges of misconduct involving his integrity and
dishonesty, cannot be permitted to complain later that he had
been denied a reasonable opportunity of defending himself. The
learned counsel for the appellant also relied upon a reasoned
judgment passed by this Court in State Bank of India & Ors. v.
1 (1994) 2 SCC 615
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Mohammad Badruddin2 wherein it has been held as under:
“24. The previous punishments could not be subject matter of the charge sheet as it is beyond the scope of inquiry to be conducted by the Inquiry Officer as such punishments have attained finality in the proceedings. The requirement of second show cause notice stands specifically omitted by 42nd Amendment. Therefore, the only requirement now is to send a copy of Inquiry Report to the delinquent to meet the principle of natural justice being the adverse material against the delinquent. There is no mandatory requirement of communicating the proposed punishment. Therefore, there cannot be any bar to take into consideration previous punishments in the constitutional scheme as interpreted by this Court. Thus, the non- communication of the previous punishments in the show cause notice will not vitiate the punishment imposed.”
8) On the other hand, learned counsel for the respondent relied upon
an order passed by this Court in State Bank of India & Ors. v.
Ranjit Kumar Chakraborty & Anr.3 wherein the order of removal
was set aside for the reason that before imposing the punishment
of major penalty, the delinquent was not heard. In response
thereto, learned counsel for the appellant relied upon judgment
passed by this Court in State Bank of India & Ors. v. B.R. Saini4
wherein said judgment was explained and held as under:
“9. In State Bank of India v. Ranjit Kumar Chakraborty (supra) which is the basis of the judgment of the High Court, it was held that the Appointing Authority could not pass an order imposing a major penalty. In that case, the Disciplinary Authority sent the Records to the
2 Civil Appeal No. 5604 of 2019 decided on July 16, 2019 3 (2018) 12 SCC 807 4 (2018) 11 SCC 83
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Appointing Authority who passed order of “dismissal from service”. It is not clear from the judgment as to whether the delinquent officer in that case was given a notice by the Disciplinary Authority before the records were sent to the Appointing Authority. This Court held that even in the absence of any Rule requiring a notice to be given, the principles of natural justice would require an opportunity to the delinquent employee. It was not held in the said judgment that even if the Inquiry Report was furnished and an opportunity was given to the delinquent there is a further requirement of another opportunity before imposing the penalty. This Court found that before imposition of a major penalty the delinquent was entitled for an opportunity of being heard. The High Court was wrong in holding that the delinquent employee is entitled for a notice before the penalty is imposed.
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11. In this case, the Respondent had sufficient opportunity to respond to the Report of the Inquiring Authority and to the findings of the Disciplinary Authority disagreeing with the Inquiring Authority regarding Charge Nos. 6 and 8. He is not entitled to any further notice before imposition of a penalty. Apart from the requirement of a second show-cause notice before imposition of penalty no other point was raised in this Appeal.”
9) We have heard the learned counsel for the parties and find that the
direction issued by the Division Bench to grant another opportunity
is not tenable in the facts of the present case.
10) The learned Single Bench has set aside the order of punishment as
well as the penalty order directing the employer to serve a notice
before imposing penalty. The respondent avoided availing the said
opportunity when offered on March 24, 2016, April 7, 2016 and
April 22, 2016. Once opportunity has been granted to the
respondent, he is not entitled to another opportunity on the ground
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of compassion. The only reasoning given by the Division Bench is
‘justice demands’ that the respondent be given one last
opportunity to place his version. The respondent has lost his
chance to put his version before the Competent Authority when
called upon by the Authority to do so. Time and again opportunity
of hearing cannot be granted on the pretext of justice. The
delaying tactics cannot be rewarded in such a manner. Once the
respondent has failed to avail of opportunity of hearing granted,
the Bank cannot be directed to give another opportunity for the
sake of justice. Therefore, we find that the directions contained in
Para 18 of the judgment passed by the Division Bench are not
sustainable and the same are set aside.
11) The allegations of financial irregularities against the respondent run
into crores of rupees under multiple heads. The inquiry officer has
found ten charges proved whereas six charges have not been
proved. Because of grave and serious allegations of financial
irregularities, the order of removal cannot be said to be unjust.
12) Even though, the judgment of the learned Single Bench finding
fault with the order of removal as affirmed in the appeal, cannot be
said to be justified in view of the judgment of this Court in the case
of Mohammad Badruddin but since the Bank has not filed an
appeal against such judgment, therefore, the correctness of the
said judgment is not being examined in the present appeal which is
directed against judgment of Division Bench of Calcutta High Court.
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13) In view thereof, the present appeal is allowed.
.............................................J. (L. NAGESWARA RAO)
.............................................J. (HEMANT GUPTA)
NEW DELHI; JULY 25, 2019.
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