KALLAKURICHI
TALUK CO-OP.HNG.STY.LTD. v. M.MARIA SOOSAI & ORS. [2010] INSC 360 (6 May
2010)
Judgement IN THE
SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO.4357 OF
2010 (@SPECIAL LEAVE PETITION(C) No.18834 OF 2007) Kallakurichi Taluk Co-op.
Housing
Society Ltd. ... Appellant M. Maria Soosai & Ors. ... Respondents
2 ALTAMAS
KABIR, J.
1. Leave
granted.
2. This
appeal is directed against the judgment and order passed by the Division Bench
of the Madras High Court on 27th June, 2007, in Writ Appeal No.3748 of 2004,
arising out of the judgment and order dated 9th January, 2003, in Writ Petition
No.17237 of 2000. By the said order the Respondents in the Writ Petition were
directed to reinstate the Respondent No.1 herein in service with back wages
from the date of his dismissal from service till the date of reinstatement
together with all attendant benefits, within eight weeks from the date of
receipt of a copy of the order.
3. In
order to appreciate the submissions made on behalf of the respective parties
and the relief prayed for in the appeal, it is necessary to briefly set out the
facts leading to the filing of the writ petition before the High Court.
4. There
is no dispute that the Respondent No.1, M. Maria Soosai, was appointed as an
Accountant in the Appellant Society on 9th March, 1984. From 22nd July, 1990,
the Respondent No.1 failed to report for duty without permission and without
submitting any leave application. Consequently, the said Respondent was treated
to have resigned from service as per the Bye-laws of the Appellant Society and
in accordance with Rule 149(10)(1) of the Tamil Nadu Co-operative Societies'
Rules, 1988, hereinafter referred to as `the 1988 Rules'. On 29th March, 1995,
after a lapse of about 5 years, the Respondent No.1 raised a dispute before the
Labour Court at Cuddalore, being I.D. No.44 of 1995, questioning the decision
of the Appellant Society to treat him as having resigned from service since
1990.
5. While
the proceedings were pending before the Labour Court, the Society sought
permission of the Registrar (Housing) and the Deputy Registrar (Housing),
Respondent Nos.2 and 3 herein, to re- appoint the Respondent No.1 on
compassionate grounds. Accordingly, on 27th July, 1995, the Respondent No.2
permitted the Appellant Society to re-appoint the Respondent No.1 upon certain
conditions, which are as follows :- "1. He will not be paid from 22.7.90
till he joins duty and this period be treated as leave without pay.
2. The
employee should withdraw the case pending before the Labour Court.
3. The
employee shall be transferred to Sankarapuram Co-operative Housing Society as
soon as the said Society is started.
4. He
should join duty in the place appointed by the Special Officer and he should
not claim seniority."
Certain
other conditions were suggested by the Respondent No.3 for re-appointing the
Respondent No.1, which are as under :- "1. The period between 22.7.1990
and 7.5.95 shall be treated as leave without pay.
2. He
should involve in society work and collect all the pending loans.
3. As
soon as Sankarapuram Taluk Co-op Hsg. Society is started, he should go and work
there."
6. On
being reinstated in service by the order of the Respondent No.3 dated 7th
September, 1995, the Respondent No.1 was relieved from his duties under the
Appellant Society and was asked to join in the Vijayapuram Co-operative House
Building Society.
The
Respondent No.1 thereupon joined the services of the Vijayapuram Co-operative
House Building Society on 11th September, 1995, and worked there till 7th
January, 1996. From 8th January, 1996, after having barely worked for about
four months, the Respondent No.1 again failed to report for work with the
Vijayapuram Co-operative House Building Society. Thereafter, on 24th February,
1997, a Resolution was adopted by the Board of Directors of the Vijayapuram
Co-operative House Building Society, Chinna Salem, and by Resolution 7 it was
resolved that the Respondent No.1 be sent back to his parent society on account
of his failure to report for work from 8th January, 1996 to 24th February,
1997, without any prior intimation and 8 without applying for leave. It was
also noted that within a short tenure of four months service, the Respondent
No.1 had obtained consumer loan of Rs.20,990/- in respect whereof there were
outstanding dues of Rs.19,900/-. Furthermore, he had also obtained Rs.1,500/-
towards festival advance. The said Resolution was duly confirmed by the
President of the Vijayapuram Co-operative House Building Society on 24th
February, 1997.
7. On
30th September, 2000, the Respondent No.1 filed Writ Petition No.17237 of 2000
for a direction upon the Respondents therein to issue an order of appointment
to him to a suitable post in the Appellant Society or Sankarapuram Taluk Co-
operative Housing Society, pursuant to the order passed by the Registrar
(Housing) on 27th September, 1995, and also the order of the Respondent No.3
dated 11th August, 1995, and for providing all salaries and other benefits from
2nd November, 1990. The said writ petition came to be dismissed on 9th January,
2003, on the ground that the Respondent No.1 in his writ petition suppressed
the fact that he had joined his duties under the Vijayapuram Cooperative House
Building Society pursuant to the order passed by the Respondent No.3 on 7th
September, 1995.
8. Writ
Appeal No.3748 of 2004 was filed by the Respondent No.1 against the order of
the learned Single Judge dismissing his Writ Petition. On 18th August, 2003,
the said Writ Appeal was allowed with a direction to reinstate the Respondent
No.1 in service with back wages from the date of his dismissal till the date of
reinstatement, together with all other attendant benefits, within 8 weeks from
the date of receipt of a copy of the order.
9. It is
the said order which has been challenged in the present proceedings.
10.
Appearing on behalf of the Appellant Society, Ms. N. Shobha, learned Advocate,
submitted that having regard to the conduct of the Respondent No.1 from 1995
onwards, the learned Single Judge had quite rightly dismissed the writ petition
filed by the Respondent No.1, inter alia, for issuance of a writ in the nature
of Mandamus to direct the Respondents to issue an order of appointment to a
suitable post either in the Appellant Society or in the Sankarapuram Taluk
Co-operative Housing Society which had since come into existence and was made
Respondent No.4 in the writ petition and for a further direction to pay all his
arrears and other benefits alleged to be due from 2nd November, 1990.
Ms.
Shobha submitted that in his order dated 9th January, 2003, the learned Single
Judge, while dismissing Writ Petition No.17237 of 2000, noted the fact that
after the Respondent No.1 was deemed to have resigned from service, he was
re-appointed on 7th September, 1995, and that he joined his 12 duties on 11th
September, 1995, which meant that the Appellant had given due effect to the
orders which were alleged not to have been given effect to in the writ
petition. Without taking into consideration the said fact and the other facts
as indicated hereinabove, including the fact that the Respondent No.1 had once
again failed to report for work from 8th January, 1996 to 24th February, 1997,
the Division Bench quite erroneously came to a finding that the Appellant
Society had not passed orders appointing the Respondent No.1 despite the orders
passed by the Deputy Registrar (Housing) on 10th March, 1997, directing the
Appellant Society to do so.
11. Ms.
Shobha submitted that it is soon thereafter on 10th March, 1997, that the
Deputy Registrar (Housing) wrote to the Society requesting it to
compassionately consider the request that the Respondent No.1 could be
appointed in the Appellant Society, subject to the order of the Registrar
(Housing).
12. Ms.
Shobha indicated that the said order of the Deputy Registrar (Housing) was only
a request and the fact remains that on his failure to report for duties for
more than one year from 8th January, 1996, in addition to his earlier absence
from duties between 1990 and 1995, the Vijayapuram Cooperative House Building
Society resolved that Respondent No.1 be sent back to his parent Society, the
Appellant herein. Ms. Shobha frankly stated that in view of his conduct, the
Appellant had rightly not passed any order of reinstatement pursuant to the
impugned order of the Division Bench of the High Court since the Respondent
No.1 was, once again, deemed to have resigned from service under Rule
149(10)(1) of the 1988 Rules.
Ms.
Shobha urged that the question of reinstatement with full back wages from the
date of dismissal, namely, 10th October, 1990, till the date of his
reinstatement, which would mean a period of about 20 years, despite the fact
that the Respondent No.1 15 had been re-appointed in July, 1995, on certain
terms and conditions and had himself stayed away from his duties, even
thereafter, was unjust and inequitable, besides being erroneous, and could not
be sustained.
13. Ms.
Shobha submitted that one of the conditions for the re-appointment of the
Respondent No.1 was that he would not be paid from 22nd July, 1990, till he
rejoined service and the said period would be treated as leave without pay, but
if the order of the Division Bench in the Writ Appeal No.3749 of 2004, is to be
accepted as it is, it would mean that payment of salaries and other emoluments
would have to be made for the said period as well.
14. Ms.
Shobha submitted that during the pendency of the Special Leave Petition, one G.
Anbalagan was appointed as Special Officer of the Appellant Society. By his
letter dated 24th November, 2007, the Special Officer reinstated the Respondent
No.1 in the service of the Society without prejudice to its rights and
contentions in the pending Special Leave Petition. Pursuant thereto, the
Respondent No.1 rejoined duty on 6th December, 2007, but, once again, he failed
to report for work from 16th February, 2009 and committed other acts of
misconduct. As a result, the Respondent No.1 was again placed under suspension
on 4th March, 2009, and a charge memo dated 13th April, 2009, was issued to
him. Thereafter, a domestic inquiry was conducted by the Appellant Society in
respect of the charge memo and by his report dated 19th October, 2009, the
Inquiry Officer held that the charges against the Respondent No.1 had been duly
proved. In the affidavit filed by the Special 17 Officer, it has also been
indicated that the copy of the Inquiry Report had been duly sent to the
Respondent No.1 seeking his comments and that on receipt of the same, the
proceedings would be conducted against the Respondent No.1 in accordance with
law. Ms. Shobha submitted that during this period, the Respondent No.1 was
being paid subsistence allowance as per the rules and in the said
circumstances, the direction to reinstate the Respondent No.1 in service with
back wages during the pendency of the inquiry, was not only wrong, but improper
and the same was liable to be quashed.
15. On
the other hand, Ms. Anitha Shenoy, learned Advocate appearing for the
Respondent No.1, submitted that although an attempt has been made on behalf of
the Appellant Society to blame the Respondent No.1 for his alleged lapses, it
was the Appellant Society which had not acted in terms of the conditions
imposed by the Registrar (Housing) in his order dated 27th July, 1995,
indicating that the Respondent No.1 would be transferred to the Sankarapuram
Taluk Co-operative Housing Society as soon as the said Society was started. Ms.
Shenoy urged that the Sankarapuram Taluk Co-operative Housing Society was
started on 26th June, 1998, but pursuant to the order passed by the Division Bench
of the Madras High Court on 27th June, 2007, the Respondent No.1 was reinstated
in service not in the Sankarapuram Housing Society as agreed upon, but in the
Appellant Society.
16.
Countering the submission made on behalf of the Appellant society that the
Respondent No.1 must be deemed to have resigned from service as per the
bye-laws of the Appellant Society and Rule 149(10)(i) of the 1986 Rules, Ms.
Shenoy submitted that even when an employee is deemed to have abandoned his
service, the employer was under a duty to conduct a departmental enquiry before
dispensing with his services. In this regard reference was made to the decision
of this Court in Novartis India Limited vs. State of West Bengal, [(2009) 3 SCC
124], wherein the dismissal of an employee for not joining the place to which
he had been transferred, fell for consideration and it was held that the same
was hit by the principles of natural justice and such dismissal could only be
effected after holding a domestic enquiry/ disciplinary proceeding. Mr. Shenoy
urged that if not from 1990, the respondent No.1 was certainly entitled to back
wages from February, 1997, when he 20 was sent back from the Vijayapuram
Co-operative House Building Society to the Appellant Society.
17.
Having carefully considered the submissions made on behalf of the respective
parties, we are inclined to agree with Ms. Shobha that the decision of the
Division Bench of the High Court in Writ Appeal No.3748 of 2004, impugned in
the instant appeal, cannot be sustained at least as far as payment of back
wages and other benefits are concerned. The conduct of the Respondent No.1 does
not justify the relief given to him by virtue of the impugned order. Despite
the fact that the learned Single Judge pointed out that the prayer made in the
Writ Petition could not be granted on account of suppression of material facts
which ran counter to such prayer, the Division Bench appears to have lost sight
of the same. As the facts reveal, the Respondent No.1 unilaterally stopped
coming to work without submitting any leave application or prior intimation and
that too not for a day or two, but for months on end. It is, in fact,
surprising as to why a decision was taken to 22 consider his case on a
compassionate basis, despite laches of his own making. The decision of the
Appellant Society to re-appoint the Respondent No.1 on compassionate grounds
leading to the order of the Registrar (Housing) dated 27th July, 1995,
permitting the Appellant Society to re-appoint him, was in itself a concession
made to the Respondent No.1 which he misused subsequently.
18. Even
after he was released from the Vijayapuram Society on 24th February, 1997, the
Respondent No.1 remained silent till 30th September, 2000, when he filed Writ
Petition No.17237 of 2000 for a direction upon the Respondents therein to
appoint him to a suitable post in the Appellant Society or the Sankarapuram
Taluk Co-operative Housing Society pursuant to the order passed by the
Registrar (Housing) on 27th September, 1995. Despite the maximum latitude shown
to him by allowing him to rejoin his duties in the Appellant Society on 6th
December, 2007, the Respondent No.1 again failed to report for work from 16th
February, 2009, as a result he was placed under suspension and a domestic enquiry
was conducted in which he was found to be guilty of the charges brought against
him.
19. The
Division Bench of the High Court does not appear to have considered the events
which occurred after the Respondent No.1 was reinstated in service on 7th September,
1995, to the effect that the Respondent No.1 had again failed to report for
work from 8th January, 1996 till 24th February, 1997, when a direction was
given by the Division Bench to the Registrar (Housing) to consider the
appointment of the Respondent No.1 in the Appellant Society. The fact that
thereafter, on account of his failure to report for duties for more than one
year from 8th January, 1996, the Respondent No.1 was once again deemed to have
resigned from the services of the Society under Rule 149(10)(1) of the 1988
Rules, appears to have been overlooked by the High Court.
The
Division Bench of the High Court does not also appear to have taken into
consideration the fact that the Respondent No.1 remained silent till 30th
September, 2000, when he filed Writ Petition No.17237 of 2000 for a direction
for his 25 appointment and that despite being allowed to rejoin his duties in
the Appellant Society on 6th December, 2007, the Respondent No.1 again failed
to report for work from 16th February, 2009, as a result of which he was placed
under suspension and a domestic inquiry was conducted.
20. The
events, prior to 11th September, 1995, and thereafter, were not seriously
considered by the Division Bench of the High Court which proceeded on the basis
that despite the order passed by the Deputy Registrar (Housing) on 27th
September, 1995, the Respondent No.1 had not been given appointment, which fact
was entirely erroneous, as would be evident from what has been mentioned
hereinbefore.
The
decision of this Court in Novartis India Limited's case (supra) cited by Ms.
Shenoy is not of any help to the case of the Respondent No.1 since in the said
case the order of dismissal of the employee was passed as he did not join the
post 26 to which he had been transferred. In the instant case, the Respondent
No.1 joined the post to which he had been transferred, but, thereafter, stopped
reporting for work without any application for leave or prior intimation.
21. In
such circumstances, the judgment and order of the Division Bench of the High
Court impugned in this appeal cannot be sustained and must necessarily be set
aside. However, having regard to the fact that a domestic inquiry was conducted
against the Respondent No.1, in which he was found guilty, we do not propose to
interfere with that part of the order impugned directing reinstatement, but we
are not inclined to maintain the order of the Division Bench of the High Court
regarding payment of back wages. Ever since his appointment on 9th March, 1984,
as an Accountant in the Appellant Society, the Respondent No.1 has shown lack
of interest in his duties under the Appellant 27 Society and stopped attending
his duties as and when he felt like without permission and without submitting
any leave application. This habit did not show any signs of improvement on his
re- appointment in service on 27th July, 1995, or the subsequent order by which
he was allowed to rejoin his duties in the Appellant Society on 6th December,
2007.
22. In
these circumstances, while not interfering with the order of reinstatement
passed by the Division Bench of the High Court, which was duly acted upon, we
are inclined to modify that part of the said order directing payment of back
wages.
23. In
the circumstances, we allow the appeal in part and modify the order of the
Division Bench of the High Court in Writ Appeal No.3748 of 2004, by directing
that the Respondent No.1 will be entitled to full wages only for the period
between 6th December, 2007 and 15th February, 2009, and other 28 connected
benefits, if any. As far as payment of full salary for the period under
suspension undergone by the Respondent No.1 during which period he was being
paid subsistence allowance is concerned, the same will depend on the final
order to be passed in the disciplinary proceedings already initiated against
the Respondent No.1.
24. The
appeal is disposed of in the above terms.
There
will, however, be no order as to costs.
.............................................J. (ALTAMAS KABIR)
.............................................J. (CYRIAC JOSEPH)
New Delhi
Dated: 6th May, 2010.
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