1. Special leave granted.
2. This is an appeal preferred by the appellant who was an employee of the respondent-Corporation. The appellant joined as a Junior Clerk in 1962 and by the year 1986 he was working as a Joint General Manager. He was issued a charge-sheet on 22-7-1992 in respect of various items of alleged misconduct. The disciplinary proceedings were initiated on the same day under Regulation 44 of the Orissa Financial State Corporation Staff Regulations, 1975 and the appellant was suspended with immediate effect. For various reasons, which it is not necessary to mention here, the disciplinary enquiry was not concluded before the date of the appellant's superannuation, which took place on 30-6-1995.
3. The appellant was relieved on 1-7-1975 by the Corporation “without prejudice to the claims of the Corporation”. Thereafter the question arose in regard to the continuance of the disciplinary enquiry for the purpose of reduction of retiral benefits payable to the appellant. The appellant filed a writ petition in the High Court of Orissa contending that once the appellant had retired on 30-6-1995, the disciplinary proceedings could not be continued even for the purpose of making reduction of the retiral benefits inasmuch as there were no statutory regulations made by the Corporation for such reduction of retiral benefits. The High Court of Orissa dismissed the writ petition by judgment dated 30-6-1998. Thereafter the appellant has filed this appeal by special leave.
4. Learned Senior Counsel for the respondent-Corporation invited our attention to Regulation 17 of the Orissa State Financial Corporation Employees' Provident Fund Regulations, 1959. It reads thus:
“The sum standing to the credit of a subscriber shall become payable on the termination of his/her service or on his/her death, provided that there may if the Board so directs the administrators, be deducted therefrom and paid to the Corporation—
(a) any amount due under a liability incurred by the subscriber to the Corporation up to the total amount contributed by the Corporation to his/her account, including the interest credited in respect thereof:”
5. Learned Senior Counsel for the respondents also relied upon clause (3)(c) of Regulation 44 of the Orissa State Financial Corporation Staff Regulations, 1975. It reads thus:
“When the employee who has been dismissed, removed or suspended is reinstated, the Board shall consider and make a specific order:
(i) Regarding the pay and allowances to be paid to the employee for the period of his absence from duty, and
(ii) Whether or not the said period shall be treated as a period on duty.”
6. It will be noticed from the abovesaid regulations that no specific provision was made for deducting any amount from the provident fund consequent to any misconduct determined in the departmental enquiry nor was any provision made for continuance of the departmental enquiry after superannuation.
7. In view of the absence of such a provision in the abovesaid regulations, it must be held that the Corporation had no legal authority to make any reduction in the retiral benefits of the appellant. There is also no provision for conducting a disciplinary enquiry after retirement of the appellant and nor any provision stating that in case misconduct is established, a deduction could be made from retiral benefits. Once the appellant had retired from service on 30-6-1995, there was no authority vested in the Corporation for continuing the departmental enquiry even for the purpose of imposing any reduction in the retiral benefits payable to the appellant. In the absence of such an authority, it must be held that the enquiry had lapsed and the appellant was entitled to full retiral benefits on retirement.
8. Learned Senior Counsel for the respondent placed reliance on the judgment of this Court in Takhatray Shivadattray Mankad v. State of Gujarat 1989 Supp (2) SCC 110, (1990) 12 ATC 692. It is true that that was a case of imposing a reduction in the pension and gratuity on account of unsatisfactory service of the employee as determined in an enquiry which was extended beyond the date of superannuation. But the above decision cannot help the respondent inasmuch as in that case there was a specific rule namely Rule 241-A of the Junagadh State Pension and Parwashi Allowance Rules, 1932 which enabled the imposition of a reduction in the pension or gratuity of a person after retirement. Further, there were rules in that case which enabled the continuance of the departmental enquiry even after superannuation for the purpose of finding out whether any misconduct was established which could be taken into account for the purpose of Rule 241-A. In the absence of a similar provision with the regulations of the respondent-Corporation, the above judgment of Mankad case 1989 Supp (2) SCC 110, (1990) 12 ATC 692 cannot help the respondent.
9. The question has also been raised in the appeal in regard to the payment of arrears of salary and other allowances payable to the appellant during the period he was kept under suspension and up to the date of superannuation. Inasmuch as the enquiry had lapsed, it is, in our opinion, obvious that the appellant would have to get the balance of the emoluments payable to him after deducting the suspension allowance that was paid to him during the abovesaid period.
10. The appeal is therefore allowed directing the respondent to pay arrears of salary and allowances payable to him during the period of suspension up to the date of superannuation after deducting the suspension allowance paid to him for the said period and also to pay the appellant all the retiral benefits otherwise payable to him in accordance with the rules and regulations applicable, as if there had been no disciplinary enquiry or order passed therein.
11. In the circumstances the judgment and order of the High Court is set aside. The writ petition of the appellant is allowed in terms of the directions given above. No order as to costs.