THE STATE OF WEST BENGAL Vs SOMDEB BANDYOPADHAYAY .
Bench: ARIJIT PASAYAT,ASOK KUMAR GANGULY, , ,
Case number: C.A. No.-000397-000397 / 2009
Diary number: 4490 / 2005
Advocates: TARA CHANDRA SHARMA Vs
MANOJ K. MISHRA
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 397 OF 2009 (Arising out of SLP (C) No. 5454 of 2005)
The State of West Bengal & Ors. ….Appellants
Versus
Somdeb Bandyopadhayay & Ors. ….Respondents
J U D G M E N T
DR. ARIJIT PASAYAT, J.
1. Heard learned counsel for both the parties.
2. Leave granted.
3. This appeal arises from the order passed by the Division Bench of the
Calcutta High Court allowing the writ appeal filed by the respondent No.1.
4. The facts, as presented by the appellants, are as follows:
Respondent No.1 was appointed to the post of Superintendent of
Chhoto Jagulia Junior Technical School, presently named as Industrial
Training Centre Chhoto Jagulia, by the Governing Body of the said Institute
on 7.7.1993. He was also given the responsibility of the Ex-officio Secretary
of the Governing Body.
Due to some allegations against Respondent No.1, namely, non-
functioning of the administrative work as well the non-attending the
Institution an Enquiry Committee was set up. On the basis of the decision
of the Committee, administrative function as a Member Secretary was
withdrawn and another person was appointed.
A writ petition was filed by respondent No.1 taking the stand that he
should be allowed to continue as Superintendent. His stand was that he was
prevented from discharging duties after 10.3.1997. Originally, the petition
was filed before the West Bengal Administrative Tribunal (in short ‘the
Tribunal’) and interim order was passed by the Tribunal directing that there
should be so interference with the functioning of the present respondent
2
No.1. Alleging that the interim order was not being carried out contempt
petition was filed. Tribunal disposed of the petition with certain directions.
Subsequently, on 30.3.1998 the Original Application was dismissed on the
ground that Tribunal had no jurisdiction.
On 11.5.1998, a writ petition was filed in the Calcutta High Court
seeking restoration of status as Member Secretary of the Governing Body.
Certain interim directions were given. The present appellant took the stand
that the respondent was not attending the office and was not signing the
attendance register. A special leave petition was filed by respondent No.1
before this Court which was withdrawn. The same was directed against the
order dated 22.9.2000 in CPAN 768/2000. The writ petition was dismissed
by learned Single Judge on several counts. The basic conclusion was that
since factual dispute was involved the writ petition was not to be
entertained.
A writ appeal was filed before the High Court and contempt
proceedings were also initiated. The Division Bench directed that lawful
arrears have to be paid. Certain directions were given making stringent
observations against the officials. An amount of Rs.7,33,567/- was paid.
3
The High Court was primarily of the view that since the proceedings for
absence were not initiated, the appellant should be bound to pay and there
was no question of any prejudice involved. The writ appeal was allowed in
the aforesaid terms.
5. Learned counsel for the appellant submitted that the writ petition was
dismissed on the ground that factual controversy is involved, i.e. whether
the writ petitioner’s stand that he was prevented from attending duties or
whether the appellant’s stand that he was not attending office is correct. It
requires factual adjudication and such question cannot be decided in the
writ petition. It is also pointed out that without condoning the delay several
interim orders were passed which is not permissible in law. Learned
counsel for the respondent No.1, on the other hand, submitted that
voluminous documents are available to show that the writ petitioner was
prevented from attending their duties and carrying on his functions.
6. It is to be noticed that even without condoning the delay and
entertaining the writ appeal the High Court has passed series of interim
orders. Such a course is impermissible as the appeal was non-est in the eye
of law without it being entertained. Admittedly, the delay in preferring the
writ appeal was not condoned at the time when the interim orders were
4
passed. The High Court has committed another error in holding that the
writ petition was dismissed principally on the ground that it was the
decision of the Governing Body as to who should be its Secretary, although
Government approval is necessary for appointment of the Secretary of the
Governing Body of the Institute. On the contrary the learned Single Judge
dismissed the writ petition principally on the ground that factual
controversy is involved. The Division Bench has not discussed this aspect
at all. Therefore, the order is clearly indefensible.
7. In the aforesaid background, we set aside the impugned judgment of
the High Court and remit the matter for its consideration as to whether the
writ appeal was to be entertained in view of the conclusions of the learned
Single Judge that factual controversies are involved and, therefore, the writ
petition was not maintainable.
8. The appeal is allowed without any order as to costs.
………….....................................J. (Dr. ARIJIT PASAYAT)
5
………….……
….........................J. (ASOK KUMAR GANGULY)
New Delhi, January 23, 2009
6