WAINGANGA BAHUDDESHIYA VIKAS SANSTHA THR. PRESIDENT B.B. KARANJEKAR Vs KU. JAYA
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.-006226-006226 / 2019
Diary number: 4406 / 2018
Advocates: RAMESHWAR PRASAD GOYAL Vs
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 6226 OF 2019 (ARISING OUT OF SLP (CIVIL) NO. 4314 OF 2018)
WAINGANGA BAHUUDDESHIYA VIKAS SANSTHA THROUGH PRESIDENT B.B. KARANJEKAR & ORS.
…..APPELLANT(S)
VERSUS
KU. JAYA & ORS. .....RESPONDENT(S)
J U D G M E N T
HEMANT GUPTA, J.
1) Leave granted.
2) Challenge in the present appeal is to an order passed by the Division Bench of the High Court of Judicature at Bombay, Nagpur
Bench, whereby an order passed by the learned Single Bench on
November 3, 2009 was set aside.
3) Respondent No. 1 was appointed as Lecturer of Home Economics on ad-hoc basis till such full time Lecturer is appointed, vide
appointment letter dated February 24, 1999. There was also a
condition in the appointment order that if her performance is found
to be unsatisfactory, services can be terminated without giving any
notice. The relevant clauses of the appointment order read as
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under:
“1. With reference to your application, this is to inform you that you are appointed as a purely temporary full time lecturer in the subject Home Economics in Rajiv Gandhi Mahavidyalaya, Sadak Arjuni, on ad hoc basis.
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5. In case your performance is found to be unsatisfactory, your services shall be terminated at any time during the temporary services without any notice.”
4) The services of respondent No. 1 were terminated on February 20, 2001, inter alia, for the reason that her services in the academic
year 1999-2000 and 2000-2001 were found to be unsatisfactory.
Therefore, as per terms and conditions mentioned in the order of
appointment, the services of respondent No. 1 were terminated
and salary for one month was paid to her.
5) The respondent No1, aggrieved against the termination order, filed an appeal before the College Tribunal under Section 59 of the
Maharashtra Universities Act, 1994. The said appeal was dismissed
by the Presiding Officer of the College Tribunal.
6) Again, aggrieved against the said order passed by the Presiding Officer, Respondent No. 1 invoked the jurisdiction of the High Court
of Judicature at Bombay, Nagpur Bench. The writ petition was
dismissed by the learned Single Bench of the High Court. However,
the intra-court appeal was allowed vide order impugned in the
present appeal.
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7) The Division Bench of the High Court found that the order of termination is not innocuous or harmless without casting stigma on
respondent No. 1. The Management Committee took the decision
of termination of services of respondent No. 1 prior to the
completion of period of probation. Such finding was arrived at for
the reason that the report of the Principal casts stigma which is the
basis of the order of termination.
8) The Division Bench relied upon the service conditions of teachers which are governed by Statute 53 of the University which
contemplates that a Teacher shall be appointed in a clear vacancy
in the first instance on probation for two years from the date of
appointment. Therefore, in the absence of confirmation or notice of
termination, satisfactory completion of probation is presumed.
9) We find that the Division Bench has travelled much beyond the controversy involved in the writ petition. The appointment of
respondent No. 1 is categorically on ad-hoc basis till such time full
time Lecturer is appointed. The order of termination of services is
simpliciter without any stigma noticing that the work is not
satisfactory. The appointment of respondent No. 1 was not on
probation but, it was purely ad-hoc appointment and the
Management has kept right to terminate the services during ad-hoc
period on account of unsatisfactory work.
10) Learned counsel for the appellants referred to the judgment in
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Radhey Shyam Gupta v. U.P. State Agro Industries
Corporation Ltd. & Anr.1 wherein, it was held as under:
“33. It will be noticed from the above decisions that the termination of the services of a temporary servant or one on probation, on the basis of adverse entries or on the basis of an assessment that his work is not satisfactory will not be punitive inasmuch as the above facts are merely the motive and not the foundation. The reason why they are the motive is that the assessment is not done with the object of finding out any misconduct on the part of the officer, as stated by Shah, J. (as he then was) in Ram Narayan Das case [AIR 1961 SC 177 : (1961) 1 SCR 606 : (1961) 1 LLJ 552] . It is done only with a view to decide whether he is to be retained or continued in service. The position is not different even if a preliminary enquiry is held because the purpose of a preliminary enquiry is to find out if there is prima facie evidence or material to initiate a regular departmental enquiry. It has been so decided in Champaklal case [AIR 1964 SC 1854 : (1964) 1 LLJ 752] . The purpose of the preliminary enquiry is not to find out misconduct on the part of the officer and if a termination follows without giving an opportunity, it will not be bad. Even in a case where a regular departmental enquiry is started, a charge-memo issued, reply obtained, and an enquiry officer is appointed — if at that point of time, the enquiry is dropped and a simple notice of termination is passed, the same will not be punitive because the enquiry officer has not recorded evidence nor given any findings on the charges. That is what is held in Sukh Raj Bahadur case [AIR 1968 SC 1089 : (1968) 3 SCR 234 : (1970) 1 LLJ 373] and in Benjamin case [(1967) 1 LLJ 718 (SC)] . In the latter case, the departmental enquiry was stopped because the employer was not sure of establishing the guilt of the employee. In all
1 (1999) 2 SCC 21
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these cases, the allegations against the employee merely raised a cloud on his conduct and as pointed by Krishna Iyer, J. in Gujarat Steel Tubes case [(1980) 2 SCC 593 : 1980 SCC (L&S) 197] the employer was entitled to say that he would not continue an employee against whom allegations were made the truth of which the employer was not interested to ascertain. In fact, the employer by opting to pass a simple order of termination as permitted by the terms of appointment or as permitted by the rules was conferring a benefit on the employee by passing a simple order of termination so that the employee would not suffer from any stigma which would attach to the rest of his career if a dismissal or other punitive order was passed. The above are all examples where the allegations whose truth has not been found, and were merely the motive.”
11) In Pavanendra Narayan Verma v. Sanjay Gandhi PGI of Medical Sciences & Anr.2 wherein, the inquiry conducted to
assess the fitness of an employee for continuing on probation was
not found to be punitive, the Court held as under:
“21. One of the judicially evolved tests to determine whether in substance an order of termination is punitive is to see whether prior to the termination there was (a) a full-scale formal enquiry (b) into allegations involving moral turpitude or misconduct which (c) culminated in a finding of guilt. If all three factors are present the termination has been held to be punitive irrespective of the form of the termination order. Conversely if any one of the three factors is missing, the termination has been upheld.
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2 (2002) 1 SCC 520
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31. Returning now to the facts of the case before us. The language used in the order of termination is that the appellant's “work and conduct has not been found to be satisfactory”. These words are almost exactly those which have been quoted in Dipti Prakash Banerjee case[(1999) 3 SCC 60 : 1999 SCC (L&S) 596] as clearly falling within the class of non-stigmatic orders of termination. It is, therefore safe to conclude that the impugned order is not ex facie stigmatic.
32. We are also not prepared to hold that the enquiry held prior to the order of termination turned this otherwise innocuous order into one of punishment. An employer is entitled to satisfy itself as to the competence of a probationer to be confirmed in service and for this purpose satisfy itself fairly as to the truth of any allegation that may have been made about the employee. A charge-sheet merely details the allegations so that the employee may deal with them effectively. The enquiry report in this case found nothing more against the appellant than an inability to meet the requirements for the post. None of the three factors catalogued above for holding that the termination was in substance punitive exists here.”
12) In Rajesh Kohli v. High Court of Jammu and Kashmir & Anr.3, again this Court held that order of termination is a fallout of
unsatisfactory service adjudged on the basis of overall
performance. The Court held as under:
“28. In the present case, the order of termination is a fallout of his unsatisfactory service adjudged on the basis of his overall performance and the manner in which he conducted himself. Such satisfaction even if recorded that his service is unsatisfactory would not make the order stigmatic or punitive as
3 (2010) 12 SCC 783
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sought to be submitted by the petitioner. On the basis of the aforesaid resolution, the matter was referred to the State Government for issuing necessary orders.”
13) In the present case, respondent No.1 was appointed on ad-hoc basis. Such temporary appointment pending filling up of a vacancy
on regular basis does not confer any right at par with the candidate
appointed on regular basis. The appointment of the respondent
No.1 was not on probation as there is no such condition in the letter
of appointment. The services of an employee can be dispensed
with on account of unsatisfactory work. The decision to arrive at
the unsatisfactory work is motive and not the foundation of
termination of services. We have seen the opinion of the Principal,
which does not contain any adverse comments but the comments
are in relation to the work of the respondent No. 1, such comments
cannot be made basis for setting aside the termination of an ad-
hoc employee.
14) Ms. Mahalaxmi, learned senior counsel for the respondents, has referred to the orders of the High Court of Judicature at Bombay in
Wainganga Bahu-uddeshiya & Ors. v. Diwakar & Ors.4 and
Wainganga Bahu-uddeshiya Vikas Sanstha & Ors. v. Anil &
Ors.5 to contend that the appellant has been taking punitive action
against the members of the teaching faculty. However, we find
that both the cases pertain to disciplinary action after conduct of
4 2012 SCC OnLine Bom 1414 : (2013) 2 Mah LJ 804 : (2012) 114 (5) Bom LR 3237 5 2011 SCC OnLine Bom 1233 : (2012) 3 Bom CR 788
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regular inquiry which has no relevance with the termination of an
employee appointed on ad-hoc basis.
15) Consequently, we find that the order passed by the Division Bench of the High Court is clearly unsustainable in law. The same is set
aside. The appeal is allowed. No costs.
.............................................J. (L. NAGESWARA RAO)
.............................................J. (HEMANT GUPTA)
NEW DELHI; AUGUST 09, 2019.
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