STATE OF TAMIL NADU, REP. BY THE SECRETARY TO GOVT, COMMERICIAL TAXES AND REGISTRATION DEPARTMENT, S Vs M. MANGAYARKARASI AND ETC.
Bench: HON'BLE DR. JUSTICE D.Y. CHANDRACHUD, HON'BLE MR. JUSTICE M.R. SHAH
Judgment by: HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
Case number: C.A. No.-011345-011346 / 2018
Diary number: 32231 / 2015
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS. 11345-11346 OF 2018 (Arising out of SLP(C) Nos. 675-676 of 2017)
STATE OF TAMIL NADU & ANR. Appellant(s)
VERSUS
M. MANGAYARKARASI AND ETC. Respondent(s)
JUDGMENT
Dr. Dhananjaya Y. Chandrachud, J.
Leave granted.
These appeals arise from a judgment of the Division Bench of the
High Court of Judicature at Madras dated 6.2.2015 by which writ
appeals filed by the State of Tamil Nadu against the judgment of a
learned Single Judge were dismissed.
The learned Single Judge, while disposing of the writ petitions
filed by two employees of the State, interfered with the punishment
of removal from service on the ground that it was shockingly
disproportionate. The Single Judge substituted it by directing the
stoppage of increments for a period of two years without cumulative
effect.
The two employees, M. Mangayarkarasi and M. Jayalakshmi, were
working as Superintendent and Accountant respectively in the District
Treasury at Salem. The charges against them were of having admitted
and sanctioned bills of the office of the Assistant Commissioner of
Commercial Taxes without proper verification, in accordance with the
departmental procedures.
The case of the State is that during the period 1997-2000, a
fraud involving misappropriation of a sum of Rs. 1.22 crores by the
staff in the District Treasury Office, Salem came to light involving
the presentation of 257 bogus bills in the Treasury. Following the
submission of a Special Audit Report, a charge memo was issued
against eleven members of the Treasury staff. Charges were framed
in the course of the disciplinary proceedings. On the charges
having been found to be established, the State Government issued an
order of removal from service.
The orders of removal were challenged before the learned Single
Judge.
The learned Single Judge interfered with the punishment on the
ground that other employees against whom disciplinary proceedings had
been initiated on similar charges had been subjected to a
comparatively a lenient punishment of stoppage of increments.
The State Government, however, sought to justify the punishment
on the ground that the quantum of loss caused due to the production
of bogus bills in the case of the two employees was substantially
higher. The learned Single Judge rejected this submission on the
ground that the court would have to consider only the nature of the
charge and not the quantum involved.
The Division Bench affirmed the judgment of the learned Single
Judge, while dismissing the writ appeals filed by the State of Tamil
Nadu. The Division Bench observed that it was conscious of the fact
that in cases involving disciplinary proceedings, cases of two
employees cannot as such be compared. However, it was of the view
that since the charges against all the employees were identical and
the employees were in the same cadre of ministerial service, the view
of the learned Single Judge in applying parity of treatment could not
be faulted. Moreover it was held that the violations were of a
procedural nature.
On behalf of the appellants, it has been submitted that there is
a clear distinction between the case of the two employees in question
and others who were awarded minor punishments involving the stoppage
of increments. This distinction is sought to be brought out from the
following chart which is annexed to the present proceedings;
Sl. No. Name of the Delinquent No. of Bills Amount misappropriated
1. J. Nirmaladevi 6 Rs. 2,56,918/-
2. P. Vardharajan 12 Rs. 4,59,527/-
3. R. Anandan 8 Rs. 2,59,576/-
4. R. Raghavan 19 Rs. 6,01,418/-
5. M. Mangayarkarasi 90 Rs. 45,28,003/- 6. M. Jayalakshmi 105 Rs. 51,98,403/-
It was urged that the two employees in the present case were
involved in the verification of 90 and 105 bills respectively
involving misappropriation of an amount of Rs. 45.28 lakhs and 51.98
lakhs respectively. Having regard to the gravity of the misconduct
and the amount involved, it was urged on behalf of the appellants
that the distinction which was made by the disciplinary authority
could not be faulted.
On the other hand, it has been urged on behalf of the
respondents that the High Court has taken a compassionate view of the
matter having regard to the fact that the employees have, in the
meantime, retired from service. Moreover, it was sought to be urged
that the lapses were procedural and no financial benefit had accrued
to the employees. Learned counsel for the respondents also submitted
that there is no case of misappropriation against the two employees
involved in the present appeals.
There are several reasons, in our view, why the approach of the
High Court in the present case cannot be accepted.
First, in seeking to apply the principle of parity of treatment,
the High Court has manifestly failed to notice that the gravity of
misconduct which was established against the appellants was distinct
from and of a more serious nature than what was found against the
other employees. This ex-facie emerges from a perusal of the chart
which has been extracted above. The nature and extent of a
dereliction of duty and the consequences of the dereliction are
significant matters which can legitimately be borne in mind by the
disciplinary authority.
Second, while noticing that such a submission was in fact made
before the learned Single Judge, the Division Bench proceeded to
apply the yardstick of parity. Parity could not be applied for the
simple reason that there is a material distinction in the case of the
misconduct alleged against the appellants as compared to the other
employees. While the language of the charge may be similar in other
cases that does not detract from the fact that the amount involved
and the extent of the lack of verification in the case of the
respondents is of a much higher order. The Division Bench having
noticed that in a matter of this nature, the principle of parity
cannot be attracted, nonetheless affirmed the view of the learned
Single Judge. This is evidently erroneous.
Third, the approach of both the learned Single Judge and the
Division Bench cannot be accepted having due regard to the parameters
of judicial review in disciplinary matters. The learned Single Judge
substituted the penalty which was imposed by the disciplinary
authority, for a penalty which appeared to the Court to be just and
proper. The imposition of a penalty in disciplinary proceeding lies
in the sole domain of the employer. Unless the penalty is found to
be shockingly disproportionate to the charges which are proved, the
element of discretion which is attributed to the employer cannot be
interfered with.
In this view of the matter, we are of the view that there is
merit in the present appeals. However, since the High Court had
interfered only on the ground of parity of treatment, it would be
appropriate to remand the proceedings back for fresh consideration on
the other grounds of challenge to the findings in and outcome of the
disciplinary proceedings.
To enable this process to be undertaken, we set aside the
impugned judgment of the High Court dated 6.2.2015. The writ appeals
shall stand restored to the file of the High Court for disposal
afresh upon hearing the parties.
Since the employees have retired from service in the meantime,
we request the High Court to expedite the disposal of the writ
appeals and endeavor an expeditious disposal within six months from
the date on which a certified copy of this order is placed on the
record of the High Court.
We clarify that while we have disapproved of the view of the
High Court on the question of parity, all other contentions of the
parties are kept open to be adjudicated upon by the High Court.
The appeals are, accordingly, disposed of. No costs.
……………….…...…................J. (DR. DHANANJAYA Y. CHANDRACHUD)
……..…………....…................J. (M.R. SHAH) NEW DELHI, November 26, 2018