The
Secretary, A.P. Social Welfare-Residential Educational Institutions Vs. Sri
Pindiga Sridhar & Ors [2007] Insc 304 (19 March 2007)
H.K. SEMA & D.K. JAIN
(Arising out of S.L.P.( C) No. 25080 of 2005) H.K. SEMA,J.
Leave granted.
Heard the parties.
The challenge in this appeal is to the order dated 23.8.2005 passed by the
Division Bench of High Court of Andhra Pradesh in Writ Appeal No.356 of 2005.
This appeal is preferred by the Secretary, Andhra Pradesh Social Welfare
Residential Education Institutions.
Briefly stated the facts are as follows:- The father of the respondent late
Sri P. Andhru was employed in the Government of Andhra Pradesh as a Hostel
Warden. He died in harness on 31.3.1996. The respondent being one of the sons
of late Sri P. Andhru applied for appointment on compassionate ground by his
application dated 6.5.1996. He was appointed as a typist on 22.11.2002 on
compassionate ground. His appointment on compassionate ground came to be
terminated by an order dated 15.3.2003 on the ground that he secured the
appointment by suppressing the facts. He unsuccessfully challenged the order of
termination before the learned Single Judge. However, on appeal being preferred
by him the Division Bench of the High Court upset the well-merited order of the
learned Single Judge, on the sole ground that the order of termination violates
the principles of natural justice as no show cause notice has been given to the
respondent before the impugned order was issued. Hence the present appeal by
special leave.
The undisputed facts are:
Late Sri P. Andhru was survived by wife Smt. P.
Santhoshamma and two sons namely Sri P. Sridhar (respondent herein) and Sri
P. Srikanth. At the time when the respondent made an application for
appointment on compassionate ground, the mother of the respondent (Smt. P.
Santhoshamma) was employed as a teacher in Z.P. High School, Suryapet. The
wife of the respondent Sirisha was appointed as Extension Officer in the Rural
Development on 3.8.1997 and later on, she was promoted as Mandal Parishad
Development Officer. The respondent as earlier noticed was appointed as a
typist on compassionate ground on 22.11.2002. The aforesaid fact was conceded
by the counsel appearing for the respondent. The fact, therefore, reveals that
when he made an application for appointment on compassionate ground on
6.5.1996, the mother of the respondent was employed as a teacher in Z.P. High
School, Suryapet, which fact was not disclosed by him in his application dated
6.5.1996. It is also clear that the wife of the respondent was in service as a
Mandal Parishad Development Officer, when the respondent was appointed as a
typist on compassionate ground on 22.11.2002.
The respondent vide his application-dated 6.5.1996, applied for appointment
on compassionate ground as dependent of late Sri P. Andhru. The respondent
attached non-employment certificate with his application for appointment on
compassionate ground. The certificate reads:- "This is to certify that
Shri/Smt./Kum. P.
Sreedhar son/wife/daughter of Shri/Smt. Late P. Andhru R/o Suryapat is not
employed in any Government or Quasi-Government
Departments/Undertaking/Corporation or any Private Organisation. No any other
member of their family is employed in any Dept., (Emphasis supplied) It clearly
shows that the respondent did not disclose that his mother was in service as a
teacher in Z.P. High School, Surpapet. In our view, therefore, the respondent
secured the appointment on compassionate ground by suppressing this fact. In
the aforesaid facts and circumstances, the department was justified in
terminating the services of the respondent by the impugned order dated
15.3.2003.
The High Court on the basis of the erroneous view upset the well-merited
judgment of the learned Single Judge.
By now, it is well settled principle of law that the principles of natural
justice cannot be applied in a straight jacket formula.
Its application depends upon the facts and circumstances of each case. To
sustain the complaint of the violation of principles of natural justice one
must establish that he was prejudiced for non-observance of the principles of
natural justice. In the present case, the fact on which the appellant
terminated the services of the respondent appointed on compassionate ground was
admitted by the respondent himself that when he applied for the post on
compassionate ground by its application dated 6.5.1996, his mother was in
service. So also when he secured the appointment by an order dated 22.11.2002
his wife was in service since 3.8.1997 as Extension Officer in Rural
Development and later on promoted as Mandal Parishad Development Officer at the
time when he was appointed on compassionate ground. These facts clearly
disclose that the appointment on compassionate ground was secured by playing
fraud. Fraud clocks everything. In such admitted facts, there was no necessity
of issuing show cause notice to him. The view of the High Court that
termination suffers from the non-observance of the principles of natural
justice is, therefore, clearly erroneous. In our view, in the given facts of
this case, no prejudice whatsoever has been caused to the respondent. The
respondent could not have improved his case even if a show cause notice was
issued to him.
In the result, the order of the Division bench of the High Court dated
23.8.2005, is accordingly set aside. The appeal is allowed. The order of the
learned Single Judge is restored and writ petition of the respondent stands
dismissed.
No costs.
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