HIMACHAL ROAD TRANSP. CORPN. Vs HUKAM CHAND
Bench: R.V. RAVEENDRAN,MARKANDEY KATJU, , ,
Case number: C.A. No.-000595-000595 / 2009
Diary number: 18865 / 2007
Advocates: NARESH K. SHARMA Vs
KULDIP SINGH
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 595 OF 2009 (Arising out of SLP [C] No.14191 of 2007)
Himachal Road Transport Corpn. & Anr. … Appellants
Vs.
Hukam Chand … Respondent
O R D E R
Leave granted. Heard.
2. When the respondent entered the employment of
appellant, as he did not produce any documentary proof
regarding his date of birth, his date of birth was entered
in the service record as 11.1.1948 on the basis of his
affidavit dated 4.2.1982 declaring the said date as his
date of birth. As the age of retirement in the appellant
corporation was 58 years, the respondent was to retire on
31.1.2006, with reference to the said date of birth.
3. On the basis of a complaint received, alleging that
the real date of birth of respondent was 2.4.1945, the
appellant by letter dated 26.8.1994, called upon the
respondent to produce his school certificate. It also
secured a school leaving certificate from the school where
the respondent had studied, on 23.1.1995, which showed his
date of birth as 2.4.1945. Respondent was prosecuted by the
State for offences punishable under sections 420, 468 and
471 IPC in Cr. Case No.109-II/1998 on the file of the Chief
Judicial Magistrate, Kangra at Dharamshala. The prosecution
case was that though the appellant’s date of birth was
02.4.1945, and his school records showed that date of
birth, he had given a false affidavit claiming to be an
illiterate born on 11.1.1948 to have a longer period of
service. After trial, the learned Magistrate, by judgment
dated 25.11.2002, accepted the prosecution case and held
the respondent guilty of having submitted a false affidavit
regarding age at the time of employment and sentenced him
to rigorous imprisonment for one year.
4. The respondent submitted his pension claim papers on
3.3.2003 in the prescribed form, giving the details of his
family members and declaring his date of birth as 2.5.1945.
Acting on the said declaration of date of birth as
02.5.1945, furnished by the respondent voluntarily and
unconditionally, the respondent was superannuated from
service on 31.5.2003.
2
5. In the meanwhile, the respondent had challenged his
conviction in the criminal case, by filing an appeal. A few
months after his retirement, the Sessions Court, by
judgment dated 1.9.2003, allowed his appeal, set aside his
conviction, and acquitted him by giving the benefit of
doubt. The respondent thereafter approached the HP
Administrative Tribunal alleging the employer had altered
his date of birth to his disadvantage, without holding any
enquiry, merely on the basis of a conviction in the
criminal case, and consequently, prematurely retired him
from service on 31.5.2003; and when the appellate court
held him not guilty, the basis for changing his date of
birth disappeared and he was entitled to be reinstated and
continued in service till 31.1.2006. The Tribunal allowed
the said application by order dated 12.9.2006 holding that
the respondent’s date of birth could not have been changed
to his disadvantage, without enquiry, and therefore, he
ought to have been continued in service till 31.1.2006 with
reference to the date of birth earlier entered. The
Tribunal held that the respondent was entitled to salary
and other service benefits for the period 31.5.2003 to
31.1.2006. That order was confirmed by the High Court by
dismissing appellant’s writ petition. The said order is
challenged in this appeal.
3
6. The Tribunal and the High Court have proceeded on the
assumption that the appellant changed the recorded date of
birth of the respondent from 11.1.1948 as 02.5.1945 solely
on the basis of a conviction by the criminal court in
regard to false declaration of age, without any independent
enquiry. It is true that the criminal court found the
respondent guilty of having concealed his date of birth and
furnished a false affidavit with wrong date of birth and
convicted on 25.11.2002. It is also true that there was no
‘enquiry’ before altering the date of birth in the service
record. But what was ignored by the Tribunal and the High
Court is the fact that the conviction in the criminal case
was not the only reason for the change of date of birth as
02.5.1945. After his conviction, the respondent had
submitted his pension claim papers on 03.3.2003, declaring
his date of birth as 2.5.1945 and date of retirement as
31.5.2003. It is relevant to note that he did not state
while making such declaration that he was giving the said
date of birth without prejudice to his contention that his
date of birth was 11.1.1948, nor did he assert that
02.5.1945 was not his actual date of birth, nor stated that
he was giving the altered date of birth without prejudice
to his pending criminal appeal. There was thus a
categorical and voluntary declaration and admission on
4
03.3.2003 that his date of birth was 2.5.1945. The
appellant merely acted on the said declaration and request
and retired him on 31.5.2003. Compliance with principles of
natural justice, either by holding an enquiry or by giving
the employee an opportunity of hearing or showing cause, is
necessary, where an employer proposes to punish an employee
on a charge of misconduct which is denied, or when any term
or condition of employment are proposed to be altered to
the employee’s disadvantage without his consent. On the
other hand, if there is an admission of misconduct, or if
the employee pleads guilty in respect of the charge, or if
the employee consents to the alteration of any terms and
condition of service, or where the employee himself seeks
the alteration in the conditions of service, there is no
need for holding an enquiry or for giving an opportunity to
the employee to be heard or show cause. Holding an employee
guilty of a misconduct on admission, or altering the
conditions of service with consent, without enquiry or
opportunity to show cause, does not violate principles of
natural justice.
7. In the circumstances, the Tribunal and the High Court
were clearly wrong in accepting the claim of the
respondent. The absence of enquiry before altering the date
of birth as 02.5.1945 did not affect the validity of the
5
retirement of respondent. Nor did the acquittal in the
criminal appeal subsequent to his retirement, entitle the
respondent to claim that his date of birth should have been
treated as 11.1.1948 or that he should have been reinstated
and continued in service till 31.1.2006.
8. We therefore allow this appeal, set aside the order of
the High Court and the Tribunal and dismiss respondent’s
application (OA No.85/2005) before the Tribunal.
___________________J. (R V Raveendran)
New Delhi; _________________J. February 3, 2009. (Markandey Katju)
6