UNION OF INDIA Vs PRAKASH KUMAR TANDON
Bench: S.B. SINHA,CYRIAC JOSEPH, , ,
Case number: C.A. No.-007349-007349 / 2008
Diary number: 27827 / 2005
Advocates: B. KRISHNA PRASAD Vs
DEBASIS MISRA
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 7349 OF 2008 (Arising out of SLP (C) No.3660 of 2006)
Union of India & Ors. … Appellants
Versus
Prakash Kumar Tandon … Respondent
J U D G M E N T
S.B. Sinha, J.
1. Leave granted.
2. This appeal is directed against a judgment and order dated 12.05.2005
passed by a Division Bench of the Madhya Pradesh High Court whereby
and whereunder a writ petition filed by the appellant herein from a judgment
and order of the Central Administrative Tribunal allowing the respondent’s
original application, was dismissed.
3. Respondent, at all material times, was and still is working as
Inspector of Works at Satna. Allegedly, on the premise that he had accepted
substandard quality of wood, a charge-sheet was issued. Indisputably, the
procedure for imposition of major penalties on Railway Servants is
governed by Chapter V of Establishment Code Volume-I; paragraph 3
whereof reads as under :
“3. Appointment of Board of Inquiry or Inquiring Officer (R.1710). The Disciplinary Authority may enquire into the charges itself or if it considers necessary, it may, either at the time of communicating the charges to the Railway servant under Rule 1709 or at any time thereafter, appoint a Board of Inquiry or an Inquiring Officer for the purpose, which will be termed as the “Inquiring Authority”.
Note—This is an enabling rule. The inquiry may be conducted by the Disciplinary Authority itself or he may get the same done through an agency of his choice. The choice is confined either to a Board or a named Officer. The procedure in all cases is to be in accordance with that laid down in Rule 1709 ante.”
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4. An Enquiry Officer was appointed for holding the said disciplinary
enquiry. He was a Chief Engineer being on deputation to the Vigilance
Department. Whereas the appointing authority of the respondent was of the
rank of District Railway Manager, the Disciplinary authority is only a
Senior Executive Engineer. The District Railway Manager of Railways is
also the appellate authority.
5. Before the disciplinary proceedings commenced, respondent,
indisputably by a letter dated 20.2.1996 requested the Inquiry Officer to
summon the Assistant Engineer Mr. B.S. Walia, stating :
“You will be kind enough to fix up date of the next inquiry in first Fortnight of March 1996 anywhere as per your convenience.
Shri B.S. Walia, A.E.N.(M) STA now A.E.N. (M) N.G.P. “Headquarter” must be called for as the AEN who recorded 100% test check.
All other witnesses to whom the vigilance wants to examine may be called and there presence be ensured. Further the inquiries date to be fixed for examination and the same sequence arguments are also submitted. This will facilitate early completion of an inquiry.
EX AEN (C) STA Shri B.S. Walia, who is of course is a Rly. Witness but since he is very much involved in measurements and checking in supply, he may be specifically be requested to be present to clear many contradiction to enable the
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inquiry officer to derive at a fair and free judicious conclusion.”
6. The said letter was not responded to. It was not rejected either.
Concededly, the said Mr. Walia was not examined.
7. In the disciplinary proceedings, respondent was found guilty.
Punishment of reduction of pay to the lower stage in the scale of 6500-
10500/- for a period of two years with cumulative effect was imposed on
him by the disciplinary authority by an order dated 6.1.1998. He preferred
an appeal thereagainst before the Appellate Authority which was also
dismissed. The Appellate Authority enhanced the penalty by directing
reduction of his pay to the lowest stage of Rs.6500/- in the scale of pay of
Rs.6500-10500/- for a period of three years with cumulative effect.
8. Order of the Appellate Authority was questioned by the respondent
by filing an original application before the Central Administration Tribunal.
In the said application, respondent, inter alia, contended that Inquiry Officer
being superior in rank to the Disciplinary Authority and Mr. B.S. Walia
having not been examined as a witness by the Department, the order
imposing penalty was unsustainable.
The learned Tribunal held :
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“After hearing the learned counsel for the parties, we find from Annexure-A3 that “AEN is responsible for correctness of m/ment for all works” and applicant has also requested to the respondents to call the AEN for clarifying the picture. But, he was not called whereas he was main person to clarify the picture. In the reply the respondents have stated that Shri Walia was interrogated by the vigilance and nothing was found against him. Hence he was not called nor cited as witness. It seems to be not satisfactory, therefore, the contention of the respondents is rejected. We have also found that the enquiry officer was from a different department and of a different division and thus there is no question of daring to disagree or a reappreciated the findings by independent application of mind. However, the argument advanced by the respondents also does not seem to be proper and justified. The enquiry officer must be junior to the disciplinary authority. He may be of any department. If the enquiry officer is senior to the disciplinary authority, the same is neither legal nor justified and it is against the principles of natural justice.”
9. The writ petition filed by the appellant has been dismissed by the
High Court by reason of the impugned judgment.
10. Ms. Rajni Ohri Lal, learned counsel appearing on behalf of the
appellant, would submit that respondent cannot be said to have been
prejudiced by reason of the appointment of the Chief Engineer as an enquiry
officer who was on deputation to Vigilance Department as he was from a
different department and, thus, the disciplinary authority or the appellate
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authority were not working under him. In any event, had such a plea been
raised by the respondent before the disciplinary authority, the enquiry
officer could have been changed and in that view of the matter, he must be
held to have waived his right. It was urged that as the function of the
disciplinary authority and the enquiry officer are different, the question of
suffering any prejudice by the respondent did not arise. So far as non-
summoning of the witness of Mr. Walia is concerned, the learned counsel
would contend, he had been interrogated by the vigilance department and as
he was found to be innocent, it was not found necessary to examine him. It
was always open to the prosecution, the learned counsel would contend, to
examine or not to examine any witness on behalf of the department.
11. Mr. Raju, learned counsel appearing on behalf of the respondent, on
the other hand, would contend that examination of Mr. Walia was essential
as the passing of timber and wood work was within the domain of the
Executive Engineer.
12. The learned counsel appears to be correct. The Central Railway
Administration as far back as on 3.4.1990 issued a clarification as to
whether the power of the Assistant Engineer to pass the timber/wood work
has been taken away or not, to state :
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“The matter has been scrutinized & it is observed that the confusion has arisen due to use of the word ‘Engineer’ in the specification No.1001. Corelating the word Engineer with GCC implied Divisional Engineer and hence the interpretation was extended accordingly in the circular referred above.
However, after reconsidering the matter and going through the instructions on delegation of powers in respect of measurement (RB’s letter No.71/W1/CT/16 dated 23.7.87) it is seen that AEN is responsible for correctness of m/ment for all works. Wood work and other materials have been traditionally been passed by Asst. Engineer.
Hence, it has been decided by CE in partial modification of above circular that woodwork shall continue to be passed by Asst. Engineer.”
13. Respondent, in his defence, contended that the measurement book
was checked by Mr. Walia on 5.7.1991 and 6.7.1991. According to him, he
was not at all responsible either as regards the quality of wood or the
correctness of measurement of the timber in question.
14. The disciplinary proceedings were initiated only after a raid was
conducted by the Vigilance Department. The enquiry officer was the Chief
of the Vigilance Department. He evidently being from the Vigilance
Department, with a view to be fair to the delinquent officer, should not have
been appointed as an enquiry officer at all.
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15. From the evidence of another Assistant Engineer who had taken part
in the raid, it is evident that the alleged loss caused to the railways was
negligible and mere marginal allowances are permitted for measurement of
‘scantlings and planks’.
16. In the aforementioned situation, we are of the opinion that the
Tribunal as also the High Court cannot be said to have erred in holding that
the said Mr. Walia should have been examined as a witness.
17. The principles of natural justice demand that an application for
summoning a witness by the delinquent officer should be considered by the
enquiry officer. It was obligatory on the part of the enquiry officer to pass
an order in the said application. He could not refuse to consider the same.
It is not for the Railway Administration to contend that it is for them to
consider as to whether any witness should be examined by it or not. It was
for the enquiry officer to take a decision thereupon. A disciplinary
proceeding must be fairly conducted. An enquiry officer is a quasi judicial
authority. He, therefore, must perform his functions fairly and reasonably
which is even otherwise the requirement of the principles of natural justice.
18. In M.V. Bijlani v. Union of India & Ors. [(2006) 5 SCC 88], this
Court has held :
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“Although the charges in a departmental proceeding are not required to be proved like a criminal trial i.e. beyond all reasonable doubt, we cannot lose sight of the fact that the enquiry officer performs a quasi-judicial function, who upon analyzing the documents must arrive at a conclusion that there had been a preponderance of probability to prove the charges on the basis of materials on record. While doing so, he cannot take into consideration any irrelevant fact. He cannot refuse to consider the relevant facts. He cannot shift the burden of proof. He cannot reject the relevant testimony of the witnesses only on the basis of surmises and conjectures. He cannot enquire into the allegations with which the delinquent officer had not been charged with.”
19. If the disciplinary proceedings have not been fairly conducted, an
inference can be drawn that the delinquent officer was prejudiced thereby.
20. In S.L. Kapoor v. Jagmohan & Ors. (1980) 4 SCC 379, this Court has
held that non-compliance of the principles of natural justice itself causes
prejudice. We are not oblivious of the fact that the said principle has since
been watered down but in a situation of this nature, we are of the opinion
that the concurrent findings of the Tribunal, as also the High Court cannot
be said to be unreasonable or suffering from any legal infirmity warranting
interference.
21. The appeal, therefore, is dismissed with costs. Counsel’s fee assessed
at Rs.10,000/-.
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……………………………….J. [S.B. Sinha]
New Delhi; ..…………………………..…J. December 17, 2008 [Cyriac Joseph]
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