IN THE  SUPREME COURT OF INDIA             CIVIL  APPELLATE  JURISDICTION                                   CIVIL APPEAL NOS.2609-2610  OF 2009   

(Arising out of SLP(C)9455-9456/2009 CC 4405)      

The Secretary, Seethalakshmi Aachi  Women's College & Anr.

..   Appellant(s)

                    Versus

C Jaishankar & Ors. ..   Respondent(s)                                                           O R D E R

Delay condoned.

Leave granted.

Challenge  in  this  appeal  is  to  the  final  judgment  and  order  dated  28th

August,  2008 passed by   the  Madurai  Bench  of the  Madras High Court  in  Writ

Appeal (MD) No.  281 of 2008.   By the impugned order,  the appellate Bench has

reversed the order passed by the learned Single Judge on 21st June, 2007 in Writ

Petition (MD) No. 3744 of 2004 whereby the writ petition filed by the respondent-

workman was dismissed and the order of his removal from the post of Watchman was

upheld.   The  Learned  Judge  had  come  to  the  conclusion  that  the  respondent-

employee had himself  abandoned  the work.   

Since the issue involved is short, with the consent of learned counsel for the

respondents, who is on caveat, we proceed to dispose of the matter at this stage itself.

..2/-

CA.2609-2610/2009.contd..

: 2 :

Learned counsel for the appellants submits that  the Appellate Bench has

erred in allowing the appeal without finding any infirmity in the order passed by the

Learned Single Judge.  The Division Bench has merely directed that the employee

should be reinstated within a period of two weeks from the date of receipt of the copy

of the order.  It is thus, urged that being a non-speaking order, it deserves to be set

aside.  Learned counsel for the respondents, on the other hand, has supported the

view taken by the appellate Bench.   

Having perused the impugned order, we are of the opinion, that it cannot be

sustained.  It needs little emphasis that in an intra-Court appeal, the Division Bench

does not normally differ from the finding of fact arrived at by the Single Judge, unless

cogent reasons exist.  In other words, if the Division Bench disagrees with the views of

the Single Judge, it must record its reasons therefor.

In the instant case, the operative part of the order passed by the Appellate

Bench reads as under :

"Considering the facts and circumstances of the case and upon having gone through the order passed by the learned Single Judge, we deem it appropriate to set aside the order passed by the  

..3/-

C.A.2609-2610/2009...contd..

: 3 :

learned  Single  Judge  and  in  our  opinion  a  direction  to  the respondent to reinstate the appellant within a period of two weeks from the date of receipt of a copy of this order, will serve the ends of

justice."

From the  order we  are unable  to  decipher any  ground or reason which

weighed  with  the  Division  Bench  in  reversing  the  decision  of  the  learned  Single

Judge.  The Single Judge, recorded a finding that since the respondent had himself

stopped attending to the work, no relief could be granted to him in the writ petition.

It is manifest from the impugned order, that except for the observation that in the

interest  of  justice,  the  order  passed  by  the  learned  Single  Judge  deserves  to  be

reversed, there is no finding on the question of abandonment of job by the employee.

We are convinced that such a non-speaking order by an Appellate Bench cannot be

upheld.    

For the  foregoing  reasons,  the  impugned  judgment  cannot  be  sustained.

Accordingly, the appeals are allowed; the impugned orders passed by the Appellate

Bench, including order dated 4th March, 2009 passed in MP(MD) No. 2 of 2008, are

set aside and the matter is remitted back to the  

..4/-

CA.2609-2610/2009...contd..

: 4 :

Appellate Bench for fresh consideration of the appeal in accordance with law.   It goes

without  saying that  we have not  expressed any opinion on the merits of the case.

However, there will be no order as to costs.

                                       ...................J.            [ D.K. JAIN ]  

                                       ...................J.                                     [ R.M. LODHA ]                         

            NEW DELHI, APRIL 13, 2009.