STATE OF U.P. Vs VINOD KUMAR KATHERIA
Bench: HON'BLE MRS. JUSTICE R. BANUMATHI, HON'BLE MR. JUSTICE A.S. BOPANNA
Judgment by: HON'BLE MRS. JUSTICE R. BANUMATHI
Case number: C.A. No.-000149-000149 / 2017
Diary number: 38345 / 2016
Advocates: TANMAYA AGARWAL Vs
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.149 OF 2017
STATE OF UP AND OTHERS ...Appellants
VERSUS
VINOD KUMAR KATHERIA …Respondent
J U D G M E N T
R. BANUMATHI, J.
1. This appeal arises out of the judgment dated 06.05.2016
passed by the High Court of Judicature at Allahabad in Special
Appeal Defective No.347 of 2016 in and by which the High Court
has allowed the appeal filed by the respondent setting aside
the dismissal order passed against the respondent.
2. Brief facts which led to filing of this appeal are as
under:-
The respondent-employee was working as Lekhpal in the
Revenue Department of the Government of U.P. since the date of
his appointment with effect from 16.01.1990. During the
respondent’s posting as Lekhpal in District Mainpuri, the
respondent was suspended vide order dated 17.05.2008 by the
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Sub-Divisional Magistrate, Mainpuri District. A charge sheet
dated 01.07.2008 was issued by the appellant against the
respondent wherein seven specific charges of irregularities
and illegalities committed by the respondent by misusing his
position were framed against him. It is alleged that in order
to save himself from the charges, during the course of
disciplinary proceedings, the respondent is alleged to have
removed number of pages of the Zild Bandobast from the
official records pertaining to the village Sansarpur, District
Mainpuri and a supplementary charge sheet dated 18.08.2008 was
also issued containing three charges. The Enquiry Officer,
Tehsil-Karhal, District Mainpuri, conducted enquiry and
submitted his enquiry report on 09.12.2008 to the Disciplinary
Authority/Sub-Divisional Magistrate, Karhal, District Mainpuri
holding that all the ten charges framed against the respondent
were proved. The Disciplinary Authority issued a notice dated
17.12.2008 to the respondent directing the respondent to show
cause as to why he should not be dismissed from service. In
response to the said show cause notice dated 17.12.2008, the
respondent personally appeared before the Disciplinary
Authority and made oral submissions and requested time up to
15.01.2009 for submitting the necessary reply and the
documents. Despite the time having been granted to the
respondent, it is alleged that the respondent failed to
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substantiate his arguments and reply. The appellant alleges
that instead of appearing before the Disciplinary Authority,
the respondent started pressurizing the authorities by making
complaints to Scheduled Castes/Scheduled Tribes Commission.
The Disciplinary Authority passed an order of dismissal dated
07.02.2009 dismissing the respondent from service.
3. Aggrieved by his dismissal, the respondent preferred
appeal before the Appellate Authority/District Magistrate,
Mainpuri and his appeal was dismissed by order dated
15.01.2010 confirming the order of dismissal passed by the
Disciplinary Authority. Aggrieved, the respondent filed writ
petition in WP No.20492 of 2010 before the High Court. The
said writ petition was dismissed vide order dated 16.04.2010
observing that the respondent has alternative remedy to file
the revision before the Revisional Authority/Principal
Secretary (Revenue), Government of UP. Thereafter, the
respondent preferred the revision before the aforesaid
authority which also came to be dismissed vide order dated
20.06.2011.
4. Being aggrieved, the respondent filed WP No.38583 of
2011 before the High Court challenging the order of dismissal
passed by the Disciplinary Authority and the order dismissing
his appeal as well as the revision. The learned Single Judge
vide order dated 19.02.2016 dismissed the writ petition
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holding that the respondent has committed serious illegalities
and irregularities while he was in service. The learned
Single Judge held that the respondent is alleged to have
issued false certificates and have made false entries in the
revenue records in the name of various persons and he was also
alleged to have illegally mutated some lands which were
recorded in the name of Gram Smaj in the name of his family
members.
5. Aggrieved by the dismissal of the writ petition, the
respondent filed the special appeal before the High Court.
The Division Bench held that the entire disciplinary
proceedings initiated against the respondent and the order of
the dismissal passed against him is vitiated on account of
non-affording opportunity to the respondent by the Enquiry
Officer. After referring to the judgment of the Supreme Court
in State of Uttaranchal and others v. Kharak Singh (2008) 8
SCC 236 and Associated Cement Co. Ltd. v. The Worken and
another AIR 1964 SC 914, the Division Bench held that for
proving the misconduct of a workman, it is desirable that
enquiry should be held with a view to determine whether charge
framed against the respondent-delinquent is proved or not and
care must be taken to see that these enquiries do not become
empty formalities. Pointing out that the entire proceedings
initiated is perverse since enquiry officer has not afforded
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opportunity to the respondent-delinquent and unilaterally
submitted the enquiry report. Being aggrieved, the State of
UP has preferred this appeal.
6. We have heard Mr. Tanmaya Agarwal, learned counsel
appearing for the appellants and Mr. Deepak Anand, learned
counsel appearing for the respondent and perused the impugned
judgment and other materials on record.
7. We have called for the records pertaining to the
enquiry and the subsequent proceedings and perused the same.
By perusal of the file, it is noticed that no full-fledged
enquiry was held by the Enquriy Officer and, in our view, the
order of removal of the respondent was rightly set aside by
the High Court. In order to give an opportunity to the
respondent-delinquent and to meet the ends of justice, the
matter is remanded back to the authorities for de-nova inquiry
from the stage of conducting enquiry, if the authorities so
desire to continue the enquiry.
8. The imugned judgment is affirmed and the order of
dismissal passed by the Disciplinary Authority dated
07.02.2009 affirmed by the Appellate Authority dated
15.01.2010 and the order of Revisional Authority dated
20.06.2011 are set aside.
9. In the result, the appeal is disposed of with the
following observations and directions:-
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(i) The order of dismissal is set aside and consequently
the appellant is directed to reinstate the respondent within a
period of four weeks. However, it is made clear that the
respondent shall not be entitled to arrears of salary from the
date of termination till the date of reinstatement which will
be subject to the order passed by the concerned authority.
However, from the date of reinstatement, the respondent shall
be entitled to the salary in the same pay scale as on the date
of his removal from the service.
(ii) The authorities shall take a decision whether to
continue the enquiry proceedings or not. If they so desire to
continue the proceedings, if the earlier enquiry officer is
available, the Disciplinary Authority shall direct him to
continue the enquiry or in case, if the enquiry officer is not
available, the Disciplinary Authority shall appoint another
enquiry officer to conduct the enquiry against the respondent.
(iii) Witnesses, if any, already examined by the Department
shall be recalled for fresh examination and for cross-
examination by the respondent. The enquiry officer shall
afford opportunity to the respondent to examine himself or his
own witnesses if the respondent chooses to examine any
witnesses.
(iv) Subject to the outcome of the enquiry proceedings,
the Disciplinary Authority shall pass appropriate orders for
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the interregnum period that is from the date of termination
till the date of his reinstatement which shall be subject to
the outcome of the proceedings of the enquiry.
(v) It is for the concerned authority to take a decision
whether to proceed against the respondent with the enquiry or
not. If the authority proceeds with the enquiry, the enquiry
officer shall complete the enquiry proceedings within a period
of six months from the date of reinstatement of the
respondent. The respondent shall render all cooperation for
completion of the enquiry within the stipulated time of six
months.
................J. [R. BANUMATHI]
................J. [A.S. BOPANNA]
New Delhi; September 23, 2019