Kendriya Vidyalaya Sangathan And Another v. S.C Sharma .

Arijit Pasayat, J.— Heard learned counsel for the parties.

2. Leave granted.

3. The appellants call in question the legality of the judgment rendered by a Division Bench of the Punjab and Haryana High Court dismissing the appellants' writ petition CWP No. 2965-CAT of 2003. The appellants had questioned correctness of the order dated 27-11-2002 passed by the Central Administrative Tribunal, Chandigarh Bench (in short “CAT”) in OA No. 124.HK of 2001.

4. Background facts in a nutshell which are essential are as under:

The respondent joined service as Principal in the appellant Kendriya Vidyalaya Sangathan. In December 1996 he applied for sanction of earned leave with permission to go abroad. He sent letter dated 6-3-1997 for grant of permission and sanction of leave from 10-3-1997 to 7-7-1997. His application for leave was rejected by Appellant 3 vide telegram dated 13-3-1997. His request for permission to go abroad was also declined by the Commissioner, Kendriya Vidyalaya Sangathan, New Delhi (Appellant 2 herein) vide letter dated 17-5-1997 on the ground that disciplinary proceedings were contemplated against him. Respondent 1 did not report back for duty till 2-7-1997. In the meanwhile, proceedings under the Central Civil Services (Classification, Control and Appeal) Rules, 1965 (for short “the Rules”) were initiated against him and vide order dated 5-5-1999, he was declared as absconding from duty and his services were terminated by invoking Rule 19(ii) of the Rules. Appeal filed by him against the order of punishment was dismissed by Appellant 2 vide order dated 14/19-6-2000.

5. The respondent challenged orders dated 5-5-1999 and 14/19-6-2000 before CAT on the ground that no material was available with Appellant 3 which could justify invoking of Rule 19(ii) and he could not have passed the order of dismissal from service without holding regular enquiry in accordance with the procedure prescribed under the Rules. He also levelled allegation of mala fides against Appellant 3 and pleaded that all the actions taken by the said appellant should be declared nullity.

6. In their reply, the appellants justified the invoking of Rule 19(ii) on the ground that Respondent 1 did not respond to the notices issued by Appellant 3 and did not offer any explanation for his wilful absence from duty for a long period of more than 2 years.

7. CAT quashed the order of punishment as well as the appellate order by holding that the various provisions of the Rules were not complied with. It was held that the appellants failed to prove that it was not reasonably practicable to hold the enquiry. With reference to Rule 19 it was held that the basic requirements of that provision were not complied with. Imposition of penalty was held to be not in order, in the absence of disciplinary enquiry proceedings. However, liberty was granted to the appellants to initiate disciplinary proceedings from the stage of serving a charge-sheet on the respondent on the acts of misconduct which may be thought fit for such proceedings and thereafter hold enquiry proceedings in accordance with the Rules. The Tribunal further directed that the respondent employee was to be reinstated in service with all consequential benefits from the date of dismissal from service.

8. Before the High Court it was submitted by the present appellants that the authorities were justified in invoking Rule 19(ii) as the respondent did not respond to the notices issued and did not offer any explanation for his wilful absence from duty for a long period of more than two years.

9. The High Court concurred with the views of the Tribunal that the disciplinary authority had not recorded reasons for dispensing with the enquiry and no material was produced to show that there existed reasons which justified dispensing with regular enquiry. The High Court further found that direction given for payment of back wages from the date of dismissal was in order. It held that though the respondent employee had not pleaded or produced any evidence that after dismissal from service, he was not gainfully employed, back wages cannot be denied and it was not necessary to place any material, as payment of back wages was natural and consequential corollary whenever any order of termination is set aside.

10. In support of the appeal, Mr S. Rajappa, learned counsel submitted that the view of the High Court is not in order. The fact that the respondent was not responding to the various notices clearly shows that he had abandoned the job and by giving false addresses avoided to receive notice. Even though leave was not granted he did not join in spite of directions to do so. Therefore, there was no justification or necessity to hold a detailed enquiry or to take a decision in the matter of imposition of penalty. Alternatively, it was submitted that back wages cannot be treated as a natural consequence whenever an order of termination is set aside. Whether after dismissal a person is gainfully employed is within his special knowledge and without any pleadings or evidence direction for back wages could not have been given. It was further submitted that the direction for payment should have been made conditional till the final decision in the disciplinary proceedings which the appellant intended to take.

11. In response, learned counsel for the respondent submitted that the order of CAT as affirmed by the High Court does not suffer from any legal infirmity on the background facts as noticed by CAT and the High Court.

12. We find that for application of Rule 19(ii) in the background of Rule 14 of the Rules the basic requirement is that a conclusion has to be recorded that it is not reasonably practicable to hold the inquiry proceedings. Such a finding does not appear to have been recorded. Therefore, the views expressed by CAT as affirmed by the High Court do not suffer from any infirmity.

13. The residual question relates to direction for back wages.

14. In P.G.I of Medical Education and Research v. Raj Kumar (2001) 2 SCC 54, JT (2001) 1 SC 336 this Court found fault with the High Court in setting aside the award of the Labour Court which restricted the back wages to 60% and directing payment of full back wages. It was observed thus:

“9. The Labour Court being the final court of facts came to a conclusion that payment of 60% wages would comply with the requirement of law. The finding of perversity or being erroneous or not in accordance with law shall have to be recorded with reasons in order to assail the finding of the Tribunal or the Labour Court. It is not for the High Court to go into the factual aspects of the matter and there is an existing limitation on the High Court to that effect.”

Again at para 12, this Court observed:

“12. Payment of back wages having a discretionary element involved in it has to be dealt with, in the facts and circumstances of each case and no straitjacket formula can be evolved, though, however, there is statutory sanction to direct payment of back wages in its entirety.”

15. The position was reiterated in Hindustan Motors Ltd. v. Tapan Kumar Bhattacharya (2002) 6 SCC 41, Indian Rly. Construction Co. Ltd. v. Ajay Kumar (2003) 4 SCC 579 and M.P SEB v. Jarina Bee (2003) 6 SCC 141.

16. Applying the above principle, the inevitable conclusion is that the respondent was not entitled to full back wages which according to the High Court was a natural consequence. That part of the High Court order is set aside. When the question of determining the entitlement of a person to back wages is concerned, the employee has to show that he was not gainfully employed. The initial burden is on him. After and if he places materials in that regard, the employer can bring on record materials to rebut the claim. In the instant case, the respondent had neither pleaded nor placed any material in that regard.

17. Since the present appeal arises from proceedings declaring the respondent as “absconder” we make it clear that if the appellants are desirous of initiating any departmental proceedings in terms of CAT's order they can do so within two months, if not already done. The proceedings shall be completed within further period of three months i.e within five months from today. The respondent is directed to cooperate and participate in the departmental proceedings. If he fails to do so it shall be at his own risk and peril. The entitlement of the service benefits, if any, for the period from the initial order of dismissal till final decision is taken will be decided in the departmental proceedings. We make it clear that we have not expressed any opinion on the merits of the case, and/or on the question of entitlement of any service benefit.

18. The appeal is allowed to the aforesaid extent with no order as to costs.