Prakash
Ratan Sinha Vs. State of Bihar & Ors. [2009] INSC 1213 (14 July 2009)
Judgment
IN THE
SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NOS. 4348-4349
OF 2009 (Arising out of SLP(C) Nos. 3795-3796 of 2008) Prakash Ratan Sinha
..........Appellant Versus State of Bihar & Ors. ........Respondents
H.L.
Dattu,J.
1.
Delay condoned.
2.
Leave granted.
3.
These appeals by special leave have been filed against the
judgment and order of the High Court of Judicature at Patna in L.P.A. No. 887
of 2005 dated 7.9.2005, wherein and whereunder, the Division Bench has set
aside the order passed by the learned Single Judge in W.P. No. 1677 of 2001
dated 5.7.2004.
4.
The facts which are not in dispute are, the appellant was
appointed on daily wages on 31.12.1976 and he was made permanent in the work
charge establishment on 15.5.1989 along with several other 1 persons in the
respondent - establishment. It is the assertion of the appellant that though he
was appointed as a daily wager, he was asked to discharge the work of Accounts
Clerk in view of his qualification and experience. It is also stated, that, he
had filed an application before the Circle Promotion Committee for his
promotion or re-appointment to the post of Accounts Clerk and that request was
considered by the Committee on 6.1.1998 and recommended his case for change of
his nomenclature from daily wager to Accounts Clerk and on the recommendation
so made, the Electrical Superintending Engineer, Department of Energy, Electric
Works Circle, Patna, issued an order changing his nomenclature from labourer to
Accounts Clerk, subject to approval of the Chief Electrical Engineer,
Department of Energy, Government of Bihar, Patna. The incharge Chief Electrical
Inspector vide his order dated 11.11.1998 approved the proposal of the
Committee and had issued necessary orders in this regard. However,
subsequently, the Regular Chief Engineer on assumption of charge, having found
that the order passed by the incharge Chief Electrical Engineer is contrary to
the Rules and the Government Orders issued from time to time, has cancelled the
earlier order dated 11.11.1998 vide his order dated 11.12.1998. This order has
been questioned by the appellant by 2 filing a writ petition in No. 1677 of
2001. The same was allowed by the learned Single Judge, mainly on the ground
that the impugned order has been passed without affording an opportunity of
hearing to the appellant. The appeal filed by the respondents is allowed by the
Division bench and has set aside the order passed by the learned Single Judge,
primarily on the ground, that affording an opportunity of hearing before
passing the impugned order is mere empty formality and even if an opportunity
of hearing was granted, the result would have been the same. The Court to
sustain its view, has placed reliance on the observations made by this Court in
the case of State of Maharashtra and Others vs. Jalgaon Municipal Council and
Others - (2003) 9 SCC 731 and Canara Bank and Others vs. Debasis Das and Others
- (2003) 4 SCC 557. In Jalgaon Municipal Council's case, it was stated
"there is also a situation which Prof.
Wade and
Forsyth term as `dubious doctrine' that right to fair hearing may stand
excluded where the Court forms an opinion that a hearing would make no difference.
However, it was held that utter caution is needed before bringing the last
exception into play". In the case of Canara Bank and Others, it was
observed, that, where grant of opportunity in terms of principles of natural
justice does not improve the situation, `unless formality theory' can be
pressed into 3 service.
1.
2.
3.
4.
5.
The issue that requires to be decided in this civil appeal is,
whether the order passed by Chief Electrical Engineer dated 11.12.1998 is
amenable to judicial review on the touchstone of principles of natural justice.
6.
The respondent is an instrumentality of the State, and therefore,
all its administrative decisions would be subject to the doctrine of equality
and fair play, as incorporated in Articles 14 and 21 of the Constitution of
India. If any of its actions or administrative decisions result in civil
consequences, the actions or decisions could be judicially reviewed or tested
on the anvil of principles of natural justice. This principle of law has been
laid down by this Court in Others reported in (2003) 4 SCC 557, this Court has
held in paragraph 19 that even an administrative order which involves civil
consequences must be consistent with the rules of natural justice.
This
Court has elaborated the expression `civil consequence' by observing that it
encompasses infraction of not merely property or personal rights but of civil
liberties, material deprivations and non- pecuniary damages. This Court has
further stated that, in its wide umbrella comes everything that affects a citizen
in civil life.
1.
2.
3.
4.
5.
6.
7.
The decision complained against in the instant case is an
administrative decision. The decision is likely to have far reaching civil
consequences for the appellant, as it has adversely affected his right to
continue in the promotional post. Therefore, in our view, the decision
concerning the promotion makes itself available for scrutiny by the Courts on
the touchstone of well-established principles of natural justice.
8.
The decision that was questioned before the Court was an administrative
decision having civil consequences and is alleged to have been taken without
affording an opportunity of hearing to the appellant. The argument of the
learned Counsel for the appellant, basically is that, the administrative
decision taken by the respondents is unfair, unreasonable and in breach of
principles of natural justice. The administrative decision taken by the
respondents is within the realm of public law and therefore, the decision ought
to have been taken in a fair and reasonable manner.
This was
more necessary because the action cancelling the promotion of the appellant had
civil consequences in the sense that it not only puts an end to the right of
the appellant and also his further career prospectus. Therefore, the
respondents are under an obligation to take all decisions in a fair and lawful
manner by 5 adhering to the rules of natural justice. The law in this regard
has been settled by several decisions of this Court. The principle that emerge
from the decisions of this Court is that, if there is a power to decide and
decide detrimentally to the prejudice of a person, duty to act judicially is
implicit in exercise of such a power and that the rule of natural justice
operates in areas not covered by any law validly made. Corollary principles
emanating from these cases are as to what particular rule of natural justice
should apply to a given case must depend to an extent on the facts and
circumstances of that case and that it is only where there is nothing in the
statute to actually prohibit, the giving of an opportunity of being heard and
on the other hand, the nature of the statutory duty imposed on the decision
maker itself implies an obligation to hear before deciding. These cases have
also observed, whenever an action of public body results in civil consequences
for the person against whom the action is directed, the duty to act fairly can
be presumed and in such a case, the administrative authority must give a proper
opportunity of hearing to the affected person. This Court in Canara Bank's case
(supra) has stated that "the adherence to principles of natural justice as
recognized by all civilized states is of supreme importance or when a quasi
judicial body embarks on determining dispute between 6 the parties, or any
administrative action involving civil consequences is an issue. Even an
administrative order, which involves civil consequence must be consisted with
the rules of natural justice.
1.
2.
3.
4.
5.
6.
7.
8.
9.
In the instant, it is not in dispute between the parties that
though the appellant was engaged as a daily wage worker, he was directed to
discharge the work of Accounts Clerk. The Circle Promotion Committee had
recommended the case of the appellant for change of nomenclature from labourer
to Accounts Clerk. On the basis of the recommendations made, the Electrical
Superintending Engineer, Department of Energy changed his nomenclature from
labourer to Accounts Clerk, subject to further approval by Chief Electrical
Engineer, Department of Energy. It so happens the incharge Chief Electrical Engineer
approves the proposal of the Circle Promotion Committee and issue necessary
orders in this regard. Subsequently, the Regular Chief Electrical Engineer
takes exception to the action of incharge Chief Electrical Engineer and cancels
the earlier order passed by the impugned order dated 11.12.1998. It is the case
of the respondents before the High Court that the appellant was not regularly
promoted to the post of Accounts Clerk, but only the change of nomenclature
from that of labourer to Accounts Clerk.
7
Therefore, we are not expressing any opinion in this regard. In fact, the
parties have proceeded before the various forums that though the appellant was
promoted as Accounts Clerk from the post of labourers in view of his
qualification and experience, the same could not have been disturbed without
affording an opportunity of hearing to the appellant. There is no dispute
between the parties that the personal or oral hearing was not granted to the
appellant before passing the impugned order and therefore, the impugned order
is in violation of principles of natural justice.
1.
2.
3.
4.
5.
6.
7.
8.
9.
10.
The Division Bench of the Court does not dispute the fact of
passing of the impugned order without hearing the appellant, but condones the
procedural irregularity by bringing it under the "doctrine of futile
exercise". According to the Court, even if an opportunity of showing cause
was afforded to the appellant, it would not have made any difference. We fail
to understand the logic adopted by the Division Bench. The reason being, that, it
is the case of the appellant that on a recommendation made by Circle Promotion
Committee, he was regularly promoted to the post of Accounts Clerk, since he
had necessary qualification and experience and it is his further case that
though he was appointed as a daily wager, right from his induction, he was
directed to discharge the work of Accounts Clerk. It is also 8 his case that on
the recommendation made by Circle Promotion Committee, the in charge Chief
Electrical Engineer has passed an order approving the recommendation and
granting promotion to the appellant to the post of Accounts Clerk. However, it
is the case of the respondents that the Circle Promotion Committee had only
recommended the change of nomenclature from that of daily wager to that of Accounts
Clerk and that it is not a case of regular promotion. It is their further case,
even assuming it is a case of promotion, the same has been done without
following the prescribed procedure and also by ignoring the claim of several
other employees and therefore, respondents were justified in cancelling the
order passed by in charge Chief Electrical Engineer. In our view, these are all
disputed facts and the respondents without affording an opportunity of hearing,
could not have taken any administrative decision unilaterally. Therefore, the
Division Bench of the High Court is not justified in concluding "unless
formality theory" need not have been followed by the respondents.
11.
In view of the above discussion, we cannot sustain the order
passed by the High Court in L.P.A. No. 887 of 2005 dated 7.9.2005.
Accordingly,
we allow these appeals and set aside the order passed by Chief Electrical
Engineer, Department of Energy, dated 9 11.12.1998. Liberty is reserved to the
respondents to initiate appropriate proceedings against the appellant in
accordance with law, if they so desire. In the facts and circumstances of the
case, parties are directed to bear their own costs.
.......................................J. [TARUN CHATTERJEE]
.......................................J. [ H.L. DATTU ]
New Delhi, July 14, 2009.
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