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Madan Gopal v. State Of Punjab

Madan Gopal
v.
State Of Punjab

(Supreme Court Of India)

Civil Appeal No. 329 Of 1960 | 07-08-1962


4. Shah, J.

1. The appellant Madan Gopal was appointed an inspector of consolidation by order dated 5 October, 1953 of the Settlement Commissioner of the Patiala and East Punjab States Union. The appointment was "on temporary basis and terminable with one months notice." On 5 February, 1955, the appellant was served with a "chargesheet" by the settlement officer, Bhatinda, that he (the appellant) had received Rs. 150 as illegal gratification from one Darbara Singh and had demanded Rs. 30 as illegal gratification from one Ude Singh. The appellant was called upon to show cause why disciplinary action should not be taken against him if the allegations in the chargesheet were proved. The appellant submitted his explanation to the chargesheet. On 22 February, 1955, the Settlement Officer submitted his report to the Deputy Commissioner, Bhatinda, that the charge relating to receipt of illegal gratification from Darbara Singh was proved. The Deputy Commissioner by order dated 17 March, 1955 ordered that the services of Madan Gopal, inspector, be terminated forthwith and that in lieu of notice he will get one months pay as required by the rules.

2. The appellant requested the Deputy Commissioner to review the order, and also submitted a memorial to the Minister for Revenue Affairs. Having failed to obtain relief, the appellant applied to the High Court of Pepsu for a writ under Art. 226 of the Constitution quashing the order dated 17 March, 1955 on the ground inter alia that the order of dismissal from service was in contravention of Art. 311 of the Constitution as no reasonable opportunity to show cause against the order of dismissal was at all given. He also challenged the authority of the Settlement Officer to hold the enquiry and submitted that the procedure followed by that officer in making the enquiry was irregular. The petition was transferred to the High Court of Punjab on the reorganization of the State of Punjab.Bishan Narain, J., who heard the application, issued the writ prayed for, because, in the view, the order of termination of employment was in the nature of an order of punishment and as the provisions of Art. 311(2) had not been complied with by the enquiry officer, the Deputy Commissioner or the Settlement Commissioner, the order was invalid. In appeal under the letters Patent, the order was reversed by the Division Bench of the High Court. The High Court held that the appellant was a temporary servant and had no right to hold the post he was occupying and by the impugned order the appellant was not dismissed or removed from service, but his employment was terminated in exercise of authority reserved under the terms of employment, and no penalty was imposed upon the appellant.

3. The appellant was a temporary employee, and his employment was liable to be terminated by "notice of one month" without assigning any reason. The Deputy Commissioner, however, did not act in exercise of this authority : the appellant was served with a chargesheet setting out his misdemeanour, an enquiry was held in respect of the alleged misdemeanour and his employment was terminated because in the view of the settlement Office - with which view the Deputy Commissioner agreed - the misdemeanour was proved. Such a termination amounted to accosting a "stigma affecting his future career." In State of Bihar v. Gopi Kishore Prasad [1960 - I L.L.J. 577] the learned Chief Justice in dealing with cases of termination of service or discharge of public servant on probation set out five propositions of which the third is enunciated thus :

"But, if instead of terminating such a persons service without any enquiry, the employer chooses to hold an enquiry into his alleged misconduct, or inefficiency, or for some similar reason, the termination of service is by way of punishment, because it puts a stigma on his competence and thus affects his future career. In such a case, he is entitled to the protection of Art. 311(2) of the Constitution."

It is true that in that case the Court was dealing with the case of a public servant on probation whereas the appellant was a temporary employee, but, in principle, it will make no difference whether the appellant was a probationer or a temporary employee. The appellant had been served with a chargesheet that he had received illegal gratification from one person and had demanded illegal gratification from another. The appellant was given an opportunity to make his defence and it appears that witnesses in support of the charge and in defence were examined before the Settlement Officer. The Settlement Officer reported that on the evidence he was satisfied that the appellant had received Rs. 150 as illegal gratification and that the appellant did not "enjoy good reputation and was a person of doubtful integrity." It is now well-settled that the protection of Art. 311(2) of the Constitution applies as much to a temporary public servant as to permanent public servants. By virtue of Art. 311 of the Constitution the appellant was not liable to be dismissed or removed from the service until he had been given reasonable opportunity against the action proposed to be taken in regard to him. The appellant was given no such opportunity and Art. 311 of the Constitution was therefore not complied with.

4. Counsel appearing for the State of Punjab contended that the order, dated 17 March, 1955, was not the order pursuant to which employment of the appellant was terminated, the effective order being one passed by the Settlement Officer on 30 March, 1955. No such order is however found on the record, and it appears that in the written statement filed by the State in the High Court it was expressly admitted that the employment of the appellant was terminated on 17 March, 1955. Counsel also contended that enquiry was made by the Settlement Officer for the purpose of ascertaining whether the appellant who was a temporary employee should be continued in service or should be discharged under the terms of his employment, and to a termination made pursuant to such an enquiry the protection of Art. 311(2) of the Constitution was attracted, and in support of his submission counsel relied upon a judgment of this Court in State of Orissa and another v. Ram Narayan Das [1961 - I L.L.J. 552]. In Ram Narayan Das case enquiry was made pursuant to rules governing the conduct of public servants for ascertaining whether the probation of the public servant concerned should be continued and a notice to show cause in that behalf was served upon him. On the report of the enquiry officer that the work and conduct of the public servant was unsatisfactory, an order of termination of employment was passed without affording him an opportunity of showing cause against the action proposed to be taken in regard to him. This Court pointed out that the public servant had no right to the post he occupied and under the terms of his appointment he was liable to be discharged at any time during the period of probation. It was observed that mere termination of employment does not carry with it "any evil consequences" such as forfeiture of his pay or allowances, loss of seniority, stoppage or postponement of future chances of promotion, etc., and, therefore, there was no stigma affecting the future career of the public servant by the order terminating his employment for unsatisfactory work and conduct :"The enquiry against the respondent was for ascertaining whether he was fit to be confirmed. An order discharging public servant, even if a probationer, in an enquiry on charges of misconduct, negligence, inefficiency or other disqualification, may appropriately be regarded as one by way of punishment, but an order discharging a probationer following upon an enquiry to ascertain whether he should be confirmed, is not of that nature ... The third proposition in the latter (Gopi Kishore Prasad case) refers to an enquiry into allegations of misconduct or inefficiency with a view, if they were found established, to imposing punishment and not to an enquiry whether a probationer should be confirmed. Therefore, the fact of the holding of an enquiry is not decisive of the question. What is decisive is whether the order is by way of punishment, in the light of the tests laid down in Parshottam Lal Dhingra case [1958 - I L.L.J. 544].

5. In this case the enquiry made by the Settlement Officer was made with the object of ascertaining whether disciplinary action should be taken against the appellant for his alleged misdemenour. It was clearly an enquiry for the purpose of taking punitive action including dismissal or removal from service if the appellant was found to have committed the misdemeanour charged against him. Such an enquiry and order consequent upon the report made in the enquiry will not fall within the principle of Ram Narayan Das case [1961 - I L.L.J. 552] (vide supra).

6. The appeal is therefore allowed and the order passed by the High Court set aside and the order passed by Mr. Justice Bishan Narain is restored with costs in this Court and the High Court. The state to pay the Court-fee on the memo of appeal, etc.

7. Appeal allowed.

Advocates List

For the Appearing Parties N.N. Keswani, N.S. Bindra P.D. Menon, Advocates.

For Petitioner
  • Shekhar Naphade
  • Mahesh Agrawal
  • Tarun Dua
For Respondent
  • S. Vani
  • B. Sunita Rao
  • Sushil Kumar Pathak

Bench List

HON'BLE CHIEF JUSTICE MR. B.P. SINHA

HON'BLE MR. JUSTICE K. SUBBA RAO

HON'BLE MR. JUSTICE J.C. SHAH

HON'BLE MR. JUSTICE N. RAJAGOPALA AYYANGAR

HON'BLE MR. JUSTICE J.R. MUDHOLKAR

Eq Citation

AIR 1963 SC 531

[1963] 3 SCR 716

LQ/SC/1962/262

HeadNote

A. Service Law — Termination of Service — Termination of service of temporary employee — Termination by way of punishment — Termination of service of temporary employee, who had received illegal gratification, held, was by way of punishment — Hence, held, appellant was entitled to protection under Art. 311(2) — Constitution of India — Arts. 311 and 311(2) — Termination of service of temporary employee — Constitution of India — Arts. 311 and 311(2) — Termination of service of temporary employee — Termination by way of punishment — Protection under Art. 311(2) — Entitlement to