03 February 1977
Supreme Court
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CHAIRMAN, BOARD OF MINING EXAMINATION &ANOTHER Vs RAMJEE

Bench: KRISHNAIYER,V.R.
Case number: Appeal Civil 2294 of 1968


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PETITIONER: CHAIRMAN, BOARD OF MINING EXAMINATION &ANOTHER

       Vs.

RESPONDENT: RAMJEE

DATE OF JUDGMENT03/02/1977

BENCH: KRISHNAIYER, V.R. BENCH: KRISHNAIYER, V.R. GUPTA, A.C.

CITATION:  1977 AIR  965            1977 SCR  (2) 904  1977 SCC  (2) 256  CITATOR INFO :  RF         1981 SC 873  (72)  RF         1987 SC 593  (24)

ACT:         Coal Mines Regulations--Regulation 26--Interpretation of.             Rules of natural justice---Concept of reasonably  oppor-         tunity  cannot  be  fitted into a rigid  mould--Need  for  a         strict liability---Code for subterranean occupations.

HEADNOTE:          Under  regulation 26(1) if, in the opinion of the  Regional         Inspector,   a  person  to  whom  an  Overman’s,   Sirdar’s,         Engine-driver’s, Shot-firer’s, or Gastesting Certificate has         been  granted is incompetent or is guilty of  negligence  or         misconduct  in the performance of his duties, he may,  after         giving the person an opportunity to give a written  explana-         tion,  suspend his certificate by an order in  writing.  U/r         26(2)  he shall within a week of such suspension report  the         fact to the Board together with all connected papers includ-         ing  the explanation, if any received from the  person  con-         cerned.  U/r 26(3) the Board may, after such inquiry  as  it         thinks fit, either confirm or modify or reduce the period of         suspension of the certificate, or cancel the certificate.         The  respondent,  a shot-firer in a colliery,  violated  the         provisions  of the Coal Mines Regulations by entrusting  his         risky,  technical work to an unauthorised person  which  re-         sulted in an accident  injuring  one  Bhadu.  The   Regional         Inspector u/r 26(1) gave him an opportunity for an  explana-         tion  in writing and after considering the materials  before         him   forwarded  the  papers  to  the Chairman of the  Board         together with a recommendation for cancellation of the  cer-         tificate  under  Regulation 26(3).  The Board  bestowed  its         judgment on the materials gathered which included the delin-         quent’s  admission, and cancelled the  shot-firing  certifi-         cate.   The High Court allowed the writ  petition  assailing         the orders of cancellation of the licence and held: (1)  The         Board  had no jurisdiction since the Regional Inspector  did         not  suspend the certificate first before reporting (2)  The         Regional  Inspector  had no power to recommend but  only  to         report and so the Board’s order influenced by the  recommen-         dation was bad in law and (iii) the Board should have  given         a  fresh opportunity to be heard before cancellation of  the

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       certificate and its absence violated natural justice,  void-         ing the order.         Accepting the Court,             HELD: (1 ) Law is meant to serve the living and does not         beat  its abstract wings in the jural void.  Its  functional         fulfilment  as ’social engineering’ depends on  its  scruti-         nized response to situation, subject-matter and the  complex         of  realities  which require ordered  control.   A  holistic         understanding is simple justice to the meaning of all legis-         lations.  Fragmentary grasp of rules can, n misfire or  even         backfire, as in this case. [906 H, 907 A]             (2)  The judicial key to construction is  the  composite         perception of the daha and the dahi of the provision.  To be         literal  in meaning is to see the skin and miss the soul  of         the Regulation. [909 A-B]            (3) Over-judicialisation can be subversive of the justice         of  the  law.  To invalidate the Board’s order  because  the         Regional.  Inspector  did not suspend the certificate  is  a         fallacy.  The Board’s power is independent and is ignited by         905         the  report,  which  exists in this case,  of  the  Regional         Inspector.  There is an overall duty of oversight vested  in         the board to enforce observance of rules of safety. [909 D]             (4)  To set aside the order on the ground that  the  Re-         gional  Inspector   had no power to recommend  but  only  to         suspend  and report that his recommendation  influenced  the         Board’s order is to enthrone a processual nicety do dethrone         plain  justice.   Suspension, on a.n enquiry,  predicates  a         prior prima-facie finding of guilt and to make that known to         the Board implicitly conveys a recommendation.  The  differ-         ence  between  suspension plus  report  and   recommendatory         report is little more than between Tweedledum and Tweedledee         Recommendations are not binding but are merely raw materials         for  consideration.  Where there is no surrender. of  judge-         ment  by the Board to the recommending  Regional  Inspector,         there is no contravention of the cannons of natural justice.                                                 [909 E-F, 910D-E]             (5) Natural justice is no unruly horse, no lurking  land         mine, nor a judicial cure-all.  If fairness is shown by  the         decision-maker  to  the  man  proceeded  against,  the  form         features  and the fundamentals of such essential  processual         propriety  being conditioned by the facts and  circumstances         of   each   situation. no breach of natural justice  can  be         complained  of.   Unnatural expansion  of  natural  justice.         without reference to the administrative realities and  other         factors of a given case, can be exasperating.         Courts cannot look at law in the abstract or natural justice         as a mere artifact. Nor can the), fit into a rigid mould the         concept  of reasonable opportunity. If the totality of  cir-         cumstances  satisfies the Court that the party visited  with         gelverse  order has not suffered from denial  of  reasonable         opportunity   the  Court will decline to be  punctilious  or         fanatical  as  if the rules of natural justice  were  sacred         scriptures.  In the instant case, the Board cannot be anath-         ematised  as  condemning the man without being  heard.   The         respondent has, in the  form of an appeal against the report         of  the  Regional  Inspector, sent his  explanation  to  the         Chairman  of the Board.  He has thus been heard dad  compli-         ance  with Regulation 26 in the circumstances  is  complete.         [909G-H, 910 A-G]             Tereaesai’s case [1970] 1 S.C.R  251; Management of  DTU         [1973] 2 S.C.R. 114: Tandon’s case [1974] 4 SCC 374 referred         to.         Observations:  Sensitive occupations demand  stern  juristic         principles   to reach at scapegraces, high and low, and  not

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       mere  long drawn-out commissions whose verdicts often  prove         dilatory  ’shelter’ for the men in whom Parliament  his  en-         trusted plenary management.  Any sensitive jurisprudence  of         colliery  management  must make it cardinal to pt  nish  the         Board  vicariously  for any major  violations  and  dreadful         disasters, on macro:considerations of responsibility to  the         community.   The Board must quit, as a legal pendry, if  any         dreadful   deviation.  deficiency,  default  or   negligence         anywhere  in the mine occurs.  This is a good case  for  new         principles of liability, based on wider rules of  sociologi-         cal  jurisprudence  to tighten up the law  of  omission  and         commission at the highest levels.  Responsibility and penal-         ty  must be the concomitants of highly-paid power vested  in         the  top-brass.   Any deviance on the part  of  these  high-         powered authorities must be visited with tortious  or         criminal liabilities. [908 F-H, 907 D-FI         (The Court emphasised the need for evolving a code of strict         liability  calling  to  utmost care not only  the  crowd  of         workers  and others but the few shall care or quit  so  that         subterranean  occupations necessary for the nation are  made         as risk-proof as technology and human vigilance permit).

JUDGMENT:            CIVIl, APPELLATE JURISDICTION: Civil  Appeal  No. 2294         1968.         Appeal from the Judgment and Order dated 25-9-1967 of the         Madhya Pradesh High Court in Misc. Petition No. 595/66.         L.N. Sinha, Sol. Genl, B. Datta and  Girish Chandra  for the         Appellants.         906         S.K. Gambhir, amicus curiae, for the Respondent.         The Judgment of the Court was delivered by              KRISHNA IYER, J.--If the jurisprudence of remedies were         understood and applied from the perspective of social  effi-         caciousness,   the problem raised in this appeal  would  not         have  ended  the  erroneous way it did in  the  High  Court.         Judges  must never forget that  every law has a social  pur-         pose  and  engineering process  without  appreciating  which         justice  to the law cannot be done.  Here, the   socio-legal         situation we are faced with is a colliery, an explosive,  an         accident,  luckily  not  lethal, caused by  violation  of  a         regulation and consequential cancellation of the certificate         of the delinquent shot-firer, eventually quashed by the High         Court, for processual solecisms, by a writ of certiorari.             We  may state at the outset that the learned   Solicitor         General  agreed  that  the appellant, the  Board  of  Mining         Examination,  would  be satisfied if the law,  wrongly  laid         down by the High Court, were set aside and declared a  right         and he was not insisting on the formal reversal of the order         affecting  the respondent (who is unrepresented before  us).         We proceed on that footing.             The few necessary facts may be narrated to bring up  the         legal issue in its real setting.             The respondent was a shot-firer in a colliery and  being         a risky, technical job, had to possess a certificate for it.         He  handed over an explosive to an unskilled hand who  fired         it,  an  accident occurred and one Bhadu,  employed  in  the         mine, was  injured.  The  Regional Inspector of Mines  imme-         diately  enquired  into  the  cause  of   the  accident  and         found,  on the respondent’s virtual admission, qualified  by         some prevarication, that the shots were fired not by himself         but  by a cutter, an unauthorised person for shot-firing  to         whom  the  respondent  had wrongfully  entrusted  the  work.

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       Thereby he contravened the relevant Coal Mines  Regulations.         The Regional Inspector gave him an opportunity for  explana-         tion  and, after considering the materials before him,  for-         warded the papers to the Chairman of the Board together with         a recommendation for cancellation of  the certificate  under         Reg.  26.  The Board bestowed its judgment on the  materials         gathered  by  the Regional Inspector at the  enquiry,  which         included  the  delinquent’s  admission,  and  cancelled  the         shot-firing certificate. The said cancellation was shot down         by  a writ of the Court on the ground of violation  of  Reg.         26.             Was Regulation 26, in the context and set. tin. g of the         Mines Act, misinterpreted by the High Court at all?  This is         the  short  question canvassed before .us.  We  permit  our-         selves  a few observations Which serve  as  perspective-set-         ters.   Law is meant to serve the living  and does not  beat         its  abstract  wings in the jural   void.   Its   functional         fulfilment  as social engineering depends or its  sensitized         response  to  situation, subject-matter and the  complex  of         realities which  require         907         ordered control.  A holistic understanding is simple justice         to   the meaning of all legislations.  Fragmentary grasp  of         rules can misfire or even backfire, as in this case.  It  is         a  notorious  fact  that collieries--Indian collieries, both         before  and after  nationalisation-are strategic sources  of         the nation’s fuel and, operationally, areas of tragic  human         hazards.  We need coal, we want miners to bring it from  the         bowels of the earth.  The dangerous technology is not yet so         perfect  in India as to ensure  risk-free extraction.   And,         after many lives have been lost by the neglect of operatives         or  supervisors  or supine bosses, follows the  scenario  of         tears and torn-down homes, a little monetary compensation, a         flutter  in  Parliament,   a   longdrawn-out  Commission,  a         routine Report about lapses and recipes and the little man’s         life-or  death lot continuing to receive callous  considera-         tion    at    the   hands   of    the    law,    law-matter,         law-enforcer---this  sombre colliery disaster sequence  must         educate  and  inform the jurisprudence of  high-risk  opera-         tions.   In  short,  the Mines Act  (and  Regulations)  must         receive  its  judicial construction in  the  total  setting,         teleclogically approached, not fragmentarily dissected.  The         relevant  regulation  is  only a tiny inset  in  the  larger         justice of the statute.             The  Mines Act has a scheme designed to avoid  accidents         and  ensure safety.  A system of certificates,  supervisions         and  penalties is part of this scheme.  The broad  responsi-         bility for due enforcement of the Act rests on the Board and         the relevant regulation casts liabilities on the lesser men.         Any sensitive jurisprudence of colliery management must make         it  cardinal to punish the Board vicariously for  any  major         violations  and dreadful disasters, on macro  considerations         of responsibility to the community.  The Board must quit, as         a  legal  penalty, if any  dreadful  deviation,  deficiency,         default  or negligence anywhere in the mine occurs.  In  the         present case a microbreach is being punished, but when major         mishaps occur the  top echelons, on account of  inadequacies         in  colliery codes, escape and make others  the  scapegoats.         Although,  in  this ease, only injury, not  death,  has  oc-         curred, there is a good case for new  principles  of liabil-         ity, based on wider rules  of  sociological   jurisprudence,         to  tighten up the law of omission and commission,  at   the         highest  levels.   Responsibility and penalty  must  be  the         concomitants  of highly-paid power vested in the top-brass.             Back  to the pedestrian statement of  facts.   The   re-

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       spondent’s  curious  contention,  accepted  by  the  learned         Judge, is best understood after reading Regulation 26:                         "26.  Suspension  of  an   Overman’s,   Sir-                       dar’s,     EngineDriver’s,  shot-firer’s,   or                       Gas-testing Certificate--                            (1)  If, in the opinion of  the   Regionl                       Inspector,   a  person to whom  an  Overman’s,                       Sirdar’s,   Engine-driver’s, Shot-firer’s,  or                       Gas-testing  Certificate has been granted   ii                       incompetent  or  is guilty  of  negligence  or                       misconduct  in the performance of his  duties,                       the  Regional Inspector may, after giving  the                       person an opportunity to give a written expla-                       nation, suspend his certificate by an order in                       writing.                       10--206SC1/77                       908                             (2)  Where the Regional  Inspector   has                       suspended  a certificate under  sub-regulation                       (1) he shall within a week    of such  suspen-                       sion  report the fact to the  Board   together                       with all connected papers including the expla-                       nation  if  any    received  from  the  person                       concerned.                             (3) The Board may, after such inquiry as                       it  thinks  fit, either confirm or  modify  or                       reduce the period of suspension of the certif-                       icate, or cancel the certificate."         The  plain purpose of the regulation is to pre-empt  further         harm by suspending the certificate of the shot-firer ’if  in         the opinion  of  the Regional Inspector’ he ’is  incompetent         or is guilty of  negligence or misconduct in the performance         of  his duties... after giving the person an opportunity  to         give a written explanation’.  This  suspension  is itself  a         punishment  liable to confirmation, modification,  reduction         of the period of suspension or, by way of enhancement,  can-         cellation  of the certificate by the Board.   Before  taking         such action by way of cessation, as it were, the Board  gets         a  report   from   the  Regional Inspector of  the  fact  of         suspension and  makes ’such  enquiry as it thinks fit’.   In         the  present case, the  Board  had  an  explanation  (styled         an appeal) from the respondent, and also a recommendation by         the Regional Inspector for cancellation of the  certificate.         The  latter had not suspended the delinquent but had  merely         hold  an enquiry, reached the prima facie view of guilt  and         and instead of  suspension at once, only made a  recommenda-         tion to the Board for cancellation.         The  Regional  Inspector has, among his  statutory   duties,         the  supervision of the observance of the safety  rules  and         the  holding of enquiries (see sections 7 & 14).  He has  to         report  to the Board on breaches of regulations  and  condi-         tions.   The Board, in its turn, has the over-all charge  of         the  safe management of the  mine.  Derelictions and  viola-         tions  must  reach  its vigilant eye and  be  visited   with         prompt action.  Jurisprudentially speaking, there is need to         cast an obligation on the Board and the higher  inspectorate         not  to be negligent,  indifferent  or  insoucient  in   the         discharge   of  its overall  responsibility  which  includes         anticipation   of  likely  mishaps  and introduction of  the         latest measures to promote safety for the men working in the         dark  depths  at the mercy of the wicked mood of  Yama.  Any         deviance on the part of these high-powered authorities  must         be visited with tortious or criminal liability.  Such is the         price  which high position must pay for the consequences  of         calamitous  failures.  Sensitive  occupations  demand  stern

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       juristic principles to  reach at scapegraces, high and  low,         and not mere long-grown-out commissions whose verdicts often         prove dilatory ’shelter’ for the-men-in whom Parliament  has         entrusted  plenary management.  We emphasize this matter  to         awaken  the law-makers to evolve a code of strict  liability         calling  to  utmost care not only the crowd of  workers  and         others but the few who shall care or quit so that  subterra-         nean occupations necessary for the nation are made as  risk-         proof as technology  and human vigilance permit..         909                Unfortunately,  the High Court surrendered  to   nar-         rowness of interpretation of Regulation 26 by accepting  the         submission of  the respondent.  To be literal in meaning  is         to see the skin  and  miss the soul of the Regulation.   The         judicial key to construction is the composite perception  of         the deha and the dehi of the provision.  So viewed, Reg.  26         is easy of comprehension.                The  High Court held that the order  of  cancellation         was illegal for a few reasons which strike us as  untenable.         The  argument runs thus.  Without first suspending the  cer-         tificate, the Regional Inspector cannot report to the  Board         and  without such a report following upon a  suspension  the         latter cannot take seisin of the matter.  Since  the Region-         al  Inspector did not suspend the respondent, the Board  had         no  jurisdiction.  Secondly, the Regional Inspector  had  no         power  to recommend, but only to report and so  the  Board’s         order,  influenced  by the recommendation, was bad  in  law.         Thirdly, the Board should have given a fresh opportunity  to         be  heard  before cancellation of the  certificate  and  its         absence in the present case violated natural justice,  void-         ing the order.               All  the  three points serve to warn  the  courts  how         over-judicialisation can be subversive of the justice of the         law.   Now, how can the cancellation order by the  Board  be         bad for failure to  suspend  the certificate by the Regional         Inspector ?  The Board’s power is independent and is ignited         by  the  report of the Regional Inspector.   Such  a  report         exists here.  There is an overall duty of over sight  vested         in  the Board to enforce observance of rules of safety.   To         invalidate the Board’s order because the Regional  Inspector         did not suspend the certificate is a fallacy.                Now  to  the next point. The vice that  vitiates  the         Board’s  order is stated to be the recommendation  contained         in  the Regional Inspector’s report.  Had he  suspended  and         reported,  he would have been in order.  But suspension,  on         an enquiry, predicates a prior prima facie finding of  guilt         and  to  make that known to the Board  implicity  conveys  a         recommendation.   The  difference  between  suspension  plus         report  and  recommendatory report  is  little   more   than         between  Tweedledum  and Tweedledee.  And to  set  aside  an         order on such a ground is to enthrone a processual nicety to         dethrone plain justice.               The  last violation regarded as a lethal objection  is         that  Board did not enquire of the respondent, independently         of  the one done by the Regional Inspector.  Assuming it  to         be   necessary,  here the respondent has, in the form of  an         appeal  against the report of the Regional  Inspector,  sent         his explanation to the Chairman  of the Board.  He has  thus         been  heard  and  compliance with Reg. 26,  in  the  circum-         stances, is complete.  Natural justice. is no unruly  horse,         no lurking land mine, nor a judicial cure-all.  If  fairness         is shown by the decision-maker to the man proceeded against,         the  form, features and the fundamentals of  such  essential         processual  propriety   being conditioned by the  facts  and         circumstances  of   each  situation,  no breach  of  natural

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       justice can be complained of. ’Unnatural expansion         910         of  natural justice, without reference to  the   administra-         tive   realities and other factors of a given case, can   be         exasperating.  We  can neither be finical nor fanatical  but         should  be flexible yet firm in this jurisdiction.   No  man         shall  be hit below the belt--that is the conscience of  the         matter.             Shri Gambir, who appeared as amicus curiae  and   indus-         triously helped the Court by citing several decisions  bear-         ing  on  natural justice, could not convince us to  reach  a         contrary conclusion.  It is true that in the context of Art.         311  of  the  Constitution this Court  has  interpreted  the         quality  and amplitude of the opportunity to be extended  to         an  affected public servant.  Certainly we agree  with  ’the         principles  expounded therein.  But then we cannot  look  at         law  in the abstract or natural justice as a mere  artifact.         Nor can we fit into a rigid mould the concept of  reasonable         opportunity.  Shri Gambhir cited before us the decisions  in         Teredesai(1);   Management  of  DTU(2)  and  Tandon(3);  and         one  or two other rulings.  The ratio therein  hardly  mili-         tates  against  the  realism which  must  inform  reasonable         opportunity’  or  the rule against bias.  If  the  authority         which takes the final decision acts mechanically and without         applying  its  own mind, the order may be bad,  but  if  the         decision-making body, after  fair and independent considera-         tion, reaches a conclusion which tallies with the  recommen-         dations of the subordinate authority which  held the prelim-         inary  enquiry, there is no error in  law.   Recommendations         are not binding but are merely raw material for   considera-         tion.  Where there is no surrender of judgment by the  Board         to the recommending Regional Inspector, there is no  contra-         vention of  the  canons" of natural justice.  We agree  with         Shri  Gambhir that the adjudicating agency must indicate  in         the  order, at least briefly why it takes  the  decision  it         does unless the circumstances are so clear that the conclud-         ing  or  decretal part of the order speaks for  itself  even         regarding the reasons which have led to it.  It is desirable         also  to   communicate the report of  the  Inquiry  Officer,         including  that part which relates to the recommendation  in         the matter of punishment, so that the representation of  the         delinquent may be pointed and meaningful.             These  general observations must be tested on  the  con-         crete facts of each case and every miniscule violation  does         ,not  spell  illegality. If the  totality  of  circumstances         satisfies  the Court that  the  party visited  with  adverse         order has not suffered from denial of reasonable opportunity         the Court will decline to be punctilious or fanatical as  if         the rules of natural justice were sacred scriptures.             We  are satisfied that the order of the Board cannot  be         anathematised as condemning the man without being heard.             The appeal, on the point of law, must be allowed but, in         the  light  of the concession made, as  stated  earlier,  we         leave  the formal order of the High Court  undisturbed.   No         costs.         S.R.                                High Court orders  main-         tained.         (1) [1970] 1 S.C.R. 251.         (2) [1973] 2. S.C.R. 114.         (3) [1974] 4 S.C.C. 374.         911