Dr. Arijit Pasayat, J.— Leave granted. Challenge in this appeal is to the order passed by a learned Single Judge of the Allahabad High Court dismissing the writ petition filed by the appellant. Challenge in the writ petition was to the order passed by the Presiding Officer, Labour Court, Gorakhpur.
2. Background facts as projected by the appellant are as follows:
The respondent was posted as booking clerk at Gorakhpur Station. He was found involved in serious acts of misconduct, not taking interest in the job, carelessness in performance and usually coming late to office and remaining absent and not complying with orders. In this regard several letters were written by the Senior Foreman directing the respondent to improve his conduct and warning him that unless he improved himself, necessary orders shall be passed. He was asked to make certain clarifications by letter dated 24-4-1980 to which he did not submit a reply. He was suspended from service on 26-7-1980 and was asked to place his defence. Since his reply was found not satisfactory, a decision was taken to conduct an enquiry on 30-8-1980.
3. A charge-sheet was issued to the respondent and he was asked to furnish reply in respect of the following charges:
1. For not maintaining vehicle wise register as per the rules and not making up to date entries in the same;
2. For not taking interest in work, carelessness in performance and not producing the requisite clarifications when asked to do so by superiors;
3. For marking his presence on the attendance register on a day when he remained absent; and
4. Wilfully causing disappearance of departmental records.
4. A departmental enquiry was initiated and the enquiry officer after concluding the same submitted the enquiry report. During the enquiry the charges levelled against the respondent were found to be proved and as such he was removed from service by order dated 30-7-1988.
5. The respondent filed an application in 2002 before the Presiding Officer, Labour Court, Gorakhpur which was listed as Adjudication Case No. 25 of 2002. In the course of examination by the Labour Court on 28-1-2004, the respondent admitted that certain entries in the register entered by him could not be made. The Labour Court directed reinstatement with 50% back wages.
6. A writ petition was filed which was dismissed summarily after issuance of notice to the respondent who filed his reply. The basic stand of the appellant is that the order is non-reasoned and the High Court had not even considered the various stands highlighted by the appellant. Learned counsel for the respondent on the other hand supported the order of the High Court.
7. It appears that the High Court had initially issued notice and reply was filed by the respondent. After that the High Court had dismissed the writ petition in a summary manner. It cannot be said that the various aspects highlighted by the appellant were without any substance. What would be the effect of it was to be enquired in the writ petition which apparently has not been done. The order reads as follows:
“The impugned order does not suffer from any infirmity warranting interference by this Court. Consequently the writ petition is dismissed.”
As the quoted portion of the order goes to show that practically no reason was indicated, the dismissal of the writ petition in such summary manner without indicating any reason is clearly indefensible.
8. “5. … Reasons introduce clarity in an order. On plainest consideration of justice, the High Court ought to have set forth its reasons, howsoever brief, in its order indicative of an application of its mind, all the more when its order is amenable to further avenue of challenge. The absence of reasons has rendered the [High Court's judgment] not sustainable. …
6. Even in respect of administrative orders, Lord Denning, M.R in Breen v. Amalgamated Engg. Union (1971) 2 QB 175, (1971) 2 WLR 742, (1971) 1 All ER 1148 (CA) observed: (WLR p. 750 G) ‘The giving of reasons is one of the fundamentals of good administration.’ In Alexander Machinery (Dudley) Ltd. v. Crabtree 1974 ICR 120 it was observed:
‘Failure to give reasons amounts to denial of justice. Reasons are live links between the mind of the decision-taker to the controversy in question and the decision or conclusion arrived at.’
Reasons substitute subjectivity by objectivity. The emphasis on recording reasons is that if the decision reveals the ‘inscrutable face of the sphinx’, it can, by its silence, render it virtually impossible for the courts to perform their appellate function or exercise the power of judicial review in adjudging the validity of the decision. Right to reasons is an indispensable part of a sound judicial system, reasons at least sufficient to indicate an application of mind to the matter before court. Another rationale is that the affected party can know why the decision has gone against him. One of the salutary requirements of natural justice is spelling out reasons for the order made, in other words, a speaking-out. The ‘inscrutable face of a sphinx’ is ordinarily incongruous with a judicial or quasi-judicial performance.”
9. “3. … This Court in State of Orissa v. Dhaniram Luhar (2004) 5 SCC 568 has while reiterating the view expressed in the earlier cases for the past two decades emphasised the necessity, duty and obligation of the High Court to record reasons in disposing of such cases. The hallmark of a judgment/order and exercise of judicial power by a judicial forum is to disclose the reasons for its decision and giving of reasons has been always insisted upon as one of the fundamentals of sound administration justice-delivery system, to make known that there had been proper and due application of mind to the issue before the Court and also as an essential requisite of principles of natural justice. … Any judicial power has to be judiciously exercised and the mere fact that discretion is vested with the court/forum to exercise the same either way does not constitute any licence to exercise it at whims or fancies and arbitrarily as used to be conveyed by the well-known saying: ‘varying according to the Chancellor's foot’. Arbitrariness has been always held to be the anathema of judicial exercise of any power, all the more so when such orders are amenable to challenge further before higher forums. … Such ritualistic observations and summary disposal which has the effect of, at times, … cannot be said to be a proper and judicial manner of disposing of judiciously the claim before courts. The giving of reasons for a decision is an essential attribute of judicial and judicious disposal of a matter before courts, and which is the only indication to know about the manner and quality of exercise undertaken, as also the fact that the court concerned had really applied its mind. …
4. The attempt to draw an analogy on the power of this Court under Article 136 of the Constitution of India and the practice of rejecting appeals at the SLP stage invariably without assigning reasons with the one to be exercised while dealing with [a writ petition] has no meaning and is illogical. First of all, the High Court is not the final court in the hierarchy and its orders are amenable to challenge before this Court, unlike the obvious position that there is no scope for any further appeal from the order made declining to grant special leave to appeal. It has been on more than one occasion reiterated that Article 136 of the Constitution does not confer any right of appeal in favour of any party as such and it is not that any and every error is envisaged to be corrected in exercising powers under Article 136 of the Constitution of India. The powers of this Court under Article 136 of the Constitution are special and extraordinary and the main object is to ensure that there has been no miscarriage of justice. That cannot be said to be the same with [a writ petition]….”
The above position is highlighted in Vishnu Dev Sharma v. State of U.P (2008) 3 SCC 172.
10. In the circumstances the impugned order of the High Court is clearly unsustainable and is set aside. The matter is remitted to the High Court to hear Civil Miscellaneous Writ Petition No. 52959 of 2005 to be disposed of by a reasoned order. There shall be no order as to costs. The appeal is disposed of accordingly.