PETITIONER:
UNION BANK OF INDIA
Vs.
RESPONDENT:
VISHWA MOHAN
DATE OF JUDGMENT: 07/04/1998
BENCH:
SUJATA V. MANOHAR, S.P. KURDUKAR, D.P. WADHWA
ACT:
HEADNOTE:
JUDGMENT:
J U D G M E N T
S.P. KURDUKAR,J
The first appellant is a nationalized bank incorporated under the Banking companies (Acquisition and Transfer of undertakings) Act, 1970, (for short `the Act'). The service conditions of its officers/employees are governed by Regulations framed under the powers delegated under Section 19 of the Act. The disciplinary proceedings for various acts of branch by its officers/employees are regulated by Union Bank of India Officers Employees (Discipline and Appeal) Regulations, 1976, (for short ` the Regulations')
2. The respondent was initially recruited in the service of the Bank as a Clerk. Incidentally, it may be stated that in 1974, an inquiry was conducted in regard to certain acts of misconduct and irregularities committed by him and upon such findings by the Inquiry Officer, he was dismissed from service, but, however, on his representations, he was reinstated on humanitarian grounds in 1982 pursuant to the order passed by the Managing Director.
3. On reinstatement, the respondent came within the zone of consideration for promotion. He accordingly participated in the promotion process held in 1982-83 and was empanelled in 1984 for promotion. He came to be promoted as an officer in the year 1988 on his turn in the panel. Sometime in 1989, certain irregularities committed by him prior to the promotion and thereafter came to the notice of the bank authorities and thereafter he came to be suspended under the Regulations and was paid only the subsistence allowance as admissible under the Regulations. The respondent filed Writ Petition No. 3789 of 1990 and it appears that the High Court by its order dated 9th February, 1990 stayed the operation of the orders passed by the bank authorities. We are told that the Writ Petition is still pending.
4. The Disciplinary Authority on being prima facie satisfied that the alleged misconduct of the respondent needs to be inquired into under the Regulations, instituted departmental inquiry. The four charge sheets dated 17th February 1989, 25th August 1989, 16th December 1989 and 13th February, 1990 came to be served on the respondent for his alleged acts of bribery, embezzlement, misappropriation and other acts of unbecoming of a bank officer. After service of the charge sheets and the statement of allegations in respect thereof, an Inquiry Officer came to be appointed. During the inquiry proceedings, the respondent attended on few dates and thereafter the inquiry proceeded ex parte. The Inquiry Authority after analysing the evidence led before it found the respondent guilty of charges which were levelled against him and accordingly submitted it's report dated 8th December, 1990 to the disciplinary Authority.
5. The Disciplinary Authority after considering the report by its order dated 7th January, 1991 warded the punishment of dismissal of the respondent from the service. This order was unsuccessfully challenged in the Writ Petition and the same was dismissed on 21st March, 1991 on the ground that the respondent had not availed the alternate remedy of appeal as provided under Regulation 17. the respondent thereafter preferred an appeal under Regulation 17 to the Appellate Authority which after considering it on merits dismissed the same vide it's order dated 30th may 1991. The respondent aggrieved b the orders passed by the Disciplinary Authority and the Appellate Authority filed a Civil Misc. Writ Petition No. 23286 of 1991 in the High Court.
6. The High Court after hearing the parties and on perusal of their pleadings vide its Judgment and order dated 30th April, 1996 allowed the writ petition nd set aside the orders dated 7th January, 1991 and 30th May, 1991 passed by the Disciplinary Authority and the Appellate Authority respectively and directed the Disciplinary Authority to serve a copy of the inquiry report on the respondent, who if so chooses, may file a representation against the inquiry report. The Disciplinary Authority thereafter will consider the report and the representation and will pass the order in accordance with law. The High Court further directed that the respondent be reinstated to the post which he held at the time of dismissal forthwith to enable the Disciplinary authority to conclude the inquiry afresh in the light of the observations made in the judgment. It is this order passed by the High Court which is the subject matter of challenge in this appeal.
7. We may briefly indicate the reasons which weighed with the High Court to set aside the order of dismissal dated 7th January, 1991 and 30th may, 1991 passed by the Disciplinary Authority and the Appellate Authority respectively. The High Court assumed that the copy of the inquiry report was never furnished to the respondent at any stage and therefore, the respondent was greatly prejudiced due to non receipt of the copy of the inquiry report. Factually, this is incorrect. It appears that the copy of the report was not furnished to the respondent until the Disciplinary Authority passed the order of dismissal on 7th January, 1991. But, however, the said copy appears to have been served on the respondent when he filed the statutory representation/appeal under the Regulations before the Appellate Authority.
8. On perusal of appeal and the writ petition memos, it is quite clear that the respondent had challenged the inquiry report/findings on merits. In fact, he annexed the copy of the report/findings as Annexure XVI to the said petition. In paragraph 62, he had assailed the findings of the Inquiry Authority and sought to project that he is totally innocent and none of the charges could be sustained on the material produced before the Inquiry Authority. It is thus clear that the respondent did have an opportunity to assail the findings of the Inquiry Authority in the statutory appeal as well as in the writ petition. In the light of this factual position, the question that arises for our consideration is whether the High Court had correctly applied the ratio of the judgment of this Court in Managing Director, ECIL. Hyderabad and others Vs. B. Karunakar and others, 1993 (4) SCC 727. The High Court has reproduced para 31 of this judgment in extenso but while applying the ratio, in our considered view, it has committed an error. What weight with the High Court can be best summarised in its own words as under :-
"Whereas the first charge-sheet
relates to the period when he was a
clerk in the bank, subsequent
three charge sheets relate to the
period when he was promoted to the
cadre of officers. The contention
of the his promotion to the cadre
of officers means that he had
satisfactory record before the
date of promotion. It is submitted
that the promotion implies a good
and satisfactory past record.
Unless the petitioner puts in
satisfactory service in the past,
it is contended that he will not be
promoted to the care to care of
officers and if that is so, no
charge of the period when he was a
clerk in the bank , could be made
the basis of disciplinary
proceedings by the respondents. It
is contended that if the inquiry
report had been served on the
petitioner, then he would have
highlighted this aspect in his
representation to the Disciplinary
Authority; and in that event the
Disciplinary Authority would not
have been influenced by the grave
charges as stated in the first
charge sheet."
While dealing with these
contentions, the High Court
observed:-
"It is not shown in what
circumstances the charges under the
first charge sheet have been
considered . All these questions
deserved to be considered. If the
disciplinary authority comes to the
conclusion that the charges stated
in the first charge sheet, cannot
be the basis of the proceedings,
then the question would be whether
the charges as stated in the
subsequent three charge sheets
warrant the same punishment which
is awarded on the charges of all
the four charge sheets."
The High Court then went on to
observe :-
"We have carefully gone through all
the charges. In the first charge
sheet relating to the period when
the petitioner was a clerk, charges
of bribe, misuse of house loan and
other serious financial
irregularities have been stated
which are stated by the
disciplinary authority in his
order. The charges of such serious
nature are not stated in other
charge sheets. It is, therefore,
difficult to say as to what extent
the disciplinary authority was
authority was influenced by the
charges which stand proved under
the first charge sheet. The
question for consideration is
whether the disciplinary authority
would have awarded the punishment
of dismissal if the first charge
sheet were not there, There is no
material to indicate that the
disciplinary authority would have
reached the same conclusion in the
matter of punishment even only the
subsequent three charge sheets were
there. On these facts, the
submission of the petitioner that
the is greatly prejudiced from non-
supply of the copy of the inquiry
report is not without force. The
position would have been different
had the disciplinary authority
imposed the same punishment without
taking into consideration the first
charge sheet. On the facts and
circumstances of the case, it is
difficult to apply the principle of
severeability, because the charges
are so inextricably mixed up. We
are, therefore, of the view that
non-supply of the copy of the
inquiry report as contended by the
petitioner, seriously prejudiced
him."
9. We are totally in disagreement with the above quoted reasoning of the High Court. The distinction sought to be drawn by the High Court that the first charge sheet served on the respondent related to the period when he was a clerk whereas other three charge sheets related to the period when he was promoted as a bank officer. In the present case, we are required to see the findings of the Inquiry Authority, the order of the Disciplinary Authority as well as the order of the Appellate Authority since the High Court felt that the charges levelled against the respondent after he was promoted as an officer were not of serious nature. A bare look at these charges would unmistakably indicate that they relate to the misconduct of a serious nature. The High Court also committed an error when it assumed that when the respondent was promoted as a bank officer, he must be having a good report otherwise he would not have been promoted. This finding is totally unsustainable because the various acts of misconduct came to the knowledge of the bank in the year 1989 and thereafter the first charge sheet was issued on 17th February, 1989. The respondent was promoted as a bank officer some time in the year 1988. At that time, no such adverse material relating to the misconduct of the respondent was noticed by the bank on which his promotion could have been withheld. We are again unable to accept the reasoning of the High Court that in the facts and circumstances of the case "it is difficult to apply the principle of severability as the charges are so inextricably mixed up." If one reads the four charge sheets, they all relate to the serious misconduct which include taking bribe, failure to protect interest of banks, failure to perform duties with utmost devotion diligence, integrity and honesty, acting in a manner unbecoming of a bank officer etc. In our considered view, on the facts of this case, this principle has no application but assuming that it applies yet the High Court has erred in holding that the principle of severability cannot be applied in the present case. The finding in this behalf is unsustainable. As stated earlier, the appellant had in his possession the inquiry report/findings when he filed the statutory appeal as well as the writ petition in the High Court. The High Court was required to apply its judicial mind to all the circumstances and then form its opinion whether non-furnishing of the report would have made any difference to the result in the case and thereupon pass an appropriate order. In paragraph 13, this Court in Managing Director, ECIL, Hyderabad and others (supra) has very rightly cautioned: "The Court/Tribunal should not
mechanically set aside the order of
punishment on the ground that the
report was not furnished as is
regrettably being done at present.
The courts should avoid resorting
to short cuts."
In our considered view, the High Court has failed to apply its judicial mind to the facts and circumstances of the present case and erroneously concluded that non supply of the inquiry report/findings has caused prejudice to the respondent.
10. Mrs. Rani Chhabra, Learned Counsel appearing for the respondent supported the view taken by the High Court and urged that the respondent was denied a reasonably opportunity as he was not allowed to avail the services of the legal expert and consequently the Inquiry Authority proceeded ex-parte. She further urged that the allegations of misconduct levelled against the respondent could not be said to be so serious which would warrant the punishment of dismissal.
11. After hearing the rival contentions, we are of the firm view that all the four charge sheets which were inquired into relate to serious misconduct. The respondent was unable to demonstrate before us how prejudice was caused to him due to non supply of the Inquiry Authority's report/findings in the present case. It needs to be emphasised that in the banking business absolute devotion, diligence, integrity and honesty needs to be preserved by every bank employee and in particular the bank officer. If this is not observed, the confidence of the public/depositors would be impaired. It is for this reason, we are of the opinion that the High Court had committed an error while setting aside the order of dismissal of the respondent on the ground of prejudice on account of non furnishing of the inquiry report/findings to him.
12. For the foregoing reasons, we allow the appeal, set aside the order dated 30, 1996 passed by the High Court in Civil Misc. Writ Petition No. 23286 of 1991 and confirm the order of dismissal dated 7th January, 1991 and 30th May, 1991 passed by the Disciplinary Authority and the Appellate Authority respectively. The respondent to pay the cost of the appellant.