wp-1778-2018-J.doc

Shabnoor

IN THE HIGH COURT OF JUDICATURE AT BOMBAY

CIVIL APPELLATE JURISDICTION

WRIT PETITION NO.1778 OF 2018

Babasaheb Rayappa

Waghmare, Age 55 yrs, 

Occ. At present Nil, R/o. Astha,

Tal. Walwa, Dist. Sangli. …  Petitioner

                               V/s.

The Chairman, 

Mumbai Port Trusts, Mumbai – 38. …  Respondent

Mr. S. A. Rajeshirke for the Petitioner. 

Mr. Dhruva Gandhi a/w Mr. Dheer Sampat i/b M. V. 

Kini & Co., for the Respondent (MBPT).

CORAM :AMIT BORKAR, J.

DATED :MARCH 7, 2026

DATED :MARCH 27, 2026

JUDGMENT:

1.The present Petition is instituted under Article 227 of the 

Constitution of India, whereby the Petitioner seeks to challenge the 

Judgment and Award (Part I) dated 10 February 2003 and the 

Judgment and Award (Part II) dated 7 March 2007 delivered by 

the Central Government Industrial Tribunal No. II at Mumbai in 

Reference No. CGIT-2/29 of 2001.

2.The facts giving rise to the present Petition may be briefly 

stated. The Petitioner came to be appointed on 13 July 1979 as a 

1

SHABNOOR

AYUB

PATHAN

Digitally signed by

SHABNOOR AYUB

PATHAN

Date: 2026.03.27

11:42:47 +0530

wp-1778-2018-J.doc

Shore Worker with Respondent No.1, namely the Mumbai Port 

Trust. In the course of his employment the Petitioner was classified 

as an “A” Category Shore Worker. By the year 1994 he was working 

as Shore Worker I/C No. 2084. It is the case of the Petitioner that 

his service record until the alleged incident was without blemish 

and no disciplinary proceedings had ever been initiated against 

him. At the relevant time the Petitioner was residing with his wife 

and two school-going children who were dependent upon his 

income. On 14 February 1994 the Petitioner was assigned duty at 

the New Sewree Warehouse during the second shift between 4:00 

p.m. and 12:00 midnight.

3.According to Respondent No.1, at about 6:30 p.m. Security 

Guard No.729, Shri Prakash Mahadev Sawant (PW-1), allegedly 

noticed the Petitioner in an open area near the chowky situated on 

the western side of the New Sewree Warehouse. It is alleged that 

the Petitioner was carrying a chocolate coloured leather handbag 

and was moving in a suspicious manner. Upon enquiry Shri Sawant 

is stated to have asked the Petitioner to disclose the contents of the 

bag, which according to the Respondent the Petitioner did not do. 

Shri Sawant thereafter called another security guard, Shri Balu 

Gangaram Dedhe, Security Guard No.815. Upon examination of 

the bag it was allegedly found that four electronic parts were 

contained therein. Shri Sawant then escorted the Petitioner along 

with   the   said   articles   to  the   Shed   Superintendent,   Shri   Hotu 

Basantlal Pahuja, who in turn reported the incident to the Shivdi 

Police Station. It is further the case of the Respondent that police 

officials arrived at the shed on the same day and recorded the 

2

wp-1778-2018-J.doc

statement of Shri Prakash Mahadev Sawant. On the basis of the 

said statement a First Information Report bearing C.R. No.26 of 

1994 was registered at Shivdi Police Station at about 8:45 p.m. on 

14 February 1994 for an alleged offence punishable under Section 

379 of the Indian Penal Code against the Petitioner. The police 

authorities thereafter conducted a panchnama in the shed between 

8:00 p.m. and 8:30 p.m. in the presence of two panch witnesses, 

namely Shri Sameer Ramchandra Pradhan and Shri Vijay Laxman 

Mahatre. According to the said panchnama four electrical parts 

weighing   approximately   two   kilograms   and   valued   at   about 

Rs.4,000/- were allegedly recovered from the bag found near the 

Petitioner. Statements of Shri B.G. Dedhe, Security Guard Buckle 

No.815, and Shri Basantlal Pahuja, Shed Superintendent, Dock 

Department, Mumbai Port Trust, were also recorded by the police 

authorities. The Petitioner thereafter came to be arrested and 

taken   into   custody.   On   15   February   1994   the   Petitioner   was 

released on bail. On the following day, namely 16 February 1994, 

although no formal order of suspension was issued, the Petitioner 

was not permitted to mark his presence card and was prevented 

from attending to his duties. After a period of approximately sixty 

two days the presence card of the Petitioner was restored and he 

was allowed to resume his work as a Shore Worker.

4.In consequence of the said First Information Report, Criminal 

Case No.218 of 1994 came to be instituted before the Court of the 

Metropolitan Magistrate at Dadar, Mumbai. On 8 November 1994 

a charge was framed against the Petitioner in the said criminal 

proceedings. Between the years 1994 and 1998 no departmental 

3

wp-1778-2018-J.doc

action was initiated against the Petitioner, it being considered that 

the allegations in the criminal prosecution and the contemplated 

disciplinary   action   arose   from   the   same   factual   background. 

During this period the Petitioner continued to perform his duties. 

However,   on   10   February   1998,   when   the   criminal   trial   had 

reached   an   advanced   stage,   Respondent   No.1   initiated 

departmental proceedings by issuing a Charge Memo accompanied 

by a Statement of Imputations, Articles of Charge, a list of seven 

witnesses and a list of five documents. The documents included 

statements of three witnesses, the First Information Report and the 

panchnama.   The   Petitioner   was   called   upon   to   submit   his 

explanation. On 16 February 1998 the Petitioner submitted his 

written explanation denying the allegations. Thereafter, on 9 April 

1998, Shri D.N. Daithankar was appointed as the Enquiry Officer 

to conduct the departmental enquiry. At the first sitting of the 

enquiry held on 8 May 1998 the Enquiry Officer placed on record 

various documents including the Charge Memo, the Petitioner's 

reply dated 16 February 1998 and the documents referred to in the 

charge   sheet.   The   enquiry   proceedings   thereafter   continued 

between 6 June 1998 and 14 July 1998. The Respondent relied 

substantially upon the same material which had formed the basis 

of the criminal prosecution, namely the police statements of Shri 

Sawant, Shri Dedhe and Shri Pahuja recorded on 14 February 

1994.   During   the   course   of   cross-examination,   Shri   Basantlal 

Pahuja produced an additional document described as a report 

dated   14   February   1998.   The   said   document   had   not   been 

included in the charge memo and was stated to be inconsistent 

4

wp-1778-2018-J.doc

with   his   earlier   statement   as   well   as   the   evidence   of   other 

witnesses. He also produced Time Rate Labour Form No.0112/65 

dated 14 February 1994. The Petitioner raised objections regarding 

the admissibility of these documents on the ground that they were 

not   part   of   the   original   charge   sheet.   The   Enquiry   Officer 

nevertheless permitted the documents to be taken on record while 

reserving the question of admissibility for consideration at a later 

stage.   Evidence   was   also   led   during   the   enquiry   by   the 

Investigating Officer Shri P.B. Yadav, Constable Uttam Kharat and 

the panch witness Shri Vijay Mahatre.

5.In the meantime, on 22 July 1998, the learned Metropolitan 

Magistrate, 13th Court, Dadar, Mumbai, acquitted the Petitioner in 

Criminal Case No.218 of 1994. The learned trial court recorded 

that there were serious material contradictions in the testimony of 

the witnesses examined by the prosecution. It was further observed 

that the ownership and source of the alleged goods had not been 

established and that all the witnesses examined were employees of 

the Mumbai Port Trust. The learned Magistrate also recorded that 

the possibility of false implication could not be ruled out and 

consequently held that the prosecution had failed to prove the 

guilt of the Petitioner beyond reasonable doubt. Thereafter, on 24 

July   1998,   the   Petitioner   entered   the   witness   box   in   the 

departmental enquiry and led evidence in support of his defence. 

The Petitioner also relied upon the Judgment and Order dated 22 

July 1998 passed by the learned Trial Court acquitting him on the 

same set of evidence. However, on 15 September 1998 the Enquiry 

Officer submitted his report  holding that the charges levelled 

5

wp-1778-2018-J.doc

against the Petitioner stood proved. The Enquiry Officer further 

observed that the acquittal in the criminal case would not operate 

as   a   bar   to   the   continuation   of   the   disciplinary   proceedings. 

Subsequently,   on   12   November   1998,   the   Deputy   Manager 

(Hamallage Dock Department), Mumbai Port Trust issued a show 

cause notice proposing the penalty of dismissal and calling upon 

the Petitioner to submit his representation. On 27 November 1998 

the Petitioner submitted a detailed representation opposing the 

proposed   penalty.   In   the   said   representation   the   Petitioner 

contended that the findings recorded by the Enquiry Officer were 

perverse and contrary to the conclusions recorded by the criminal 

court on the same set of evidence. The Petitioner further pointed 

out that the prosecution had failed to identify the owner of the 

alleged materials and that no evidence had been produced to 

establish   that   the   alleged   articles   formed   part   of   any   goods 

belonging   to   the   establishment.   Notwithstanding   these 

contentions, by an order dated 18 December 1998 the Deputy 

Manager (Hamallage), in exercise of powers under Regulation 10 

of the Mumbai Port Trust Employees’ (Classification, Control and 

Appeal) Regulations, 1976, imposed the penalty of dismissal from 

service with immediate effect.

6.Being aggrieved by the said order, the Petitioner preferred a 

departmental appeal which came to be rejected on 13 April 1999 

by the Traffic Manager acting as the Appellate Authority under 

Regulations 21 and 22 of the said Regulations. The Appellate 

Authority held that the acquittal recorded by the criminal court 

was on the ground of benefit of doubt and further observed that 

6

wp-1778-2018-J.doc

the departmental witnesses had stated that the alleged stolen 

articles were found in the bag of the Petitioner. Thereafter the 

Petitioner   preferred   a   Review   Application   which   came   to   be 

rejected on 4 August 1999 by the Chairman of the Mumbai Port 

Trust under Regulation 28 of the said Regulations. Subsequently, 

on 4 April 2001, at the instance of the Petitioner, the Transport and 

Dock Workers Union raised an industrial dispute concerning the 

legality of the dismissal. The conciliation proceedings before the 

Assistant   Labour   Commissioner,   Mumbai,   failed   and   a   Failure 

Report was submitted. The Ministry of Labour, Government of 

India thereafter referred the dispute for adjudication to the Central 

Government Industrial Tribunal No. II at Mumbai, where it came 

to be registered as Reference No. CGIT-2/29 of 2001.

7.By Judgment and Award (Part I) dated 10 February 2003 the 

learned   Tribunal   held   that   the   domestic   enquiry   had   been 

conducted in accordance with the principles of natural justice and 

that the findings recorded by the Enquiry Officer could not be said 

to be perverse. The Tribunal further held that no prejudice had 

been caused to the Petitioner by the production of documents 

during cross-examination as the Petitioner had been afforded an 

opportunity  to cross-examine the witnesses. The Tribunal also 

observed that the delay in initiating the departmental proceedings 

was attributable to investigation regarding the alleged theft of 

trust property and the possible involvement of several employees. 

Thereafter, by Judgment and Award (Part II) dated 7 March 2007, 

the learned Tribunal rejected the reference and held that the 

punishment  of   dismissal imposed  upon  the  Petitioner did  not 

7

wp-1778-2018-J.doc

warrant interference. The Petitioner asserts that the dismissal from 

service on the allegation of theft caused grave prejudice to his life 

and reputation. It is stated that the stigma and financial hardship 

resulting from the dismissal compelled his school-going children, 

two of whom were studying in the S.S.C. Board, to discontinue 

their education. The Petitioner's family is stated to have suffered 

severe emotional distress during this period and his mother passed 

away. Ultimately the Petitioner was constrained to leave Mumbai 

and return to his native village. Being aggrieved by the aforesaid 

Awards, the Petitioner has approached this Court by way of the 

present Petition.

8.Mr. Rajeshirke learned Advocate appearing for the Petitioner 

contends that the issuance of the charge sheet and the initiation of 

departmental proceedings after a delay of nearly four years from 

the date of the alleged incident is arbitrary, unreasonable and 

actuated by mala fides. It is submitted that the very allegations 

which formed the basis of the disciplinary proceedings were also 

the subject matter of the criminal prosecution and were founded 

upon the same set of evidence. In the said criminal proceedings, 

the learned Metropolitan Magistrate acquitted the Petitioner upon 

recording a finding that the possibility of false implication of the 

Petitioner could not be ruled out. It is further submitted that when 

the criminal trial had reached its concluding stage and it became 

apparent that the prosecution case was unlikely to succeed, the 

Respondent, in an attempt to overcome the deficiencies in the 

prosecution   case,   initiated   departmental   proceedings   after   an 

unexplained and inordinate delay of four years. The Petitioner 

8

wp-1778-2018-J.doc

further   submits   that   even   during   the   course   of   the   enquiry 

proceedings, the Respondent sought to rely upon a purported 

report dated 14 February 1994 allegedly prepared by the Deputy 

Manager. According to the Petitioner, the said document was never 

produced either before the Criminal Court during the course of the 

trial or at the earlier stage of the departmental proceedings, and 

was introduced only at a belated stage with a view to fill the 

lacunae in the case of the Respondent.  The Petitioner further 

submits that no fair or reasonable opportunity of hearing was 

afforded to him in respect of the said document. It is contended 

that   the   document   was   taken   on   record   and   relied   upon   in 

evidence without granting the Petitioner an effective opportunity 

to challenge its authenticity, genuineness and evidentiary value, 

thereby causing serious prejudice to his defence. The Petitioner 

also submits that several witnesses examined during the enquiry 

proceedings did not depose as to the source from which the 

alleged four electronic parts were removed or as to the ownership 

of the said articles. It is urged that the alleged misconduct forming 

the foundation of the departmental proceedings was identical to 

the   offence   alleged   in   the   criminal   prosecution,   which   had 

culminated in the acquittal of the Petitioner. According to the 

Petitioner, the Central Government Industrial Tribunal failed to 

appreciate that the acquittal recorded by the learned Metropolitan 

Magistrate was not merely on the basis of benefit of doubt, but 

was based on a clear observation that there existed a possibility of 

false implication of the Petitioner. It is therefore submitted that the 

said   finding   ought   to   have   been   accorded   due   weight   while 

9

wp-1778-2018-J.doc

considering the legality of the disciplinary action.

9.In support of the aforesaid contentions, the learned Advocate 

for   the   Petitioner   places   reliance   upon   the   judgment   of  the 

Supreme Court in 

Capt. M. Paul Anthony v. Bharat Gold Mines Ltd. 

& Anr.

, (1999) 3 SCC 679, as well as the judgment of this Court in 

Chandrakant Raoji Gaonkar v. Bombay Port Trust & Ors., 1995 SCC 

OnLine Bom 646. It is submitted that the aforesaid decisions lay 

down   the   principle   that   where   the   charges   in   the   criminal 

proceedings and the departmental enquiry arise out of the same 

transaction and are based on identical evidence, and the employee 

has   been   honorably   acquitted   by   the   criminal   court,   the 

continuation of departmental proceedings or reliance upon the 

same set of evidence would be unsustainable in law.

10.Per contra, Mr. Gandhi learned Advocate appearing for the 

Respondent submits that the Management of the Mumbai Port 

Trust opposed the claim of the workman by filing its Written 

Statement before the Tribunal. It is contended that under the 

applicable   Service   Regulations   every   employee   is   under  an 

obligation   to   perform   his   duties   with   diligence,   sincerity   and 

honesty. It is submitted that the Petitioner was found in possession 

of electronic spare parts belonging to the Port Trust valued at 

approximately Rs.4,000/-, which he had allegedly attempted to 

remove without authorization. In these circumstances disciplinary 

proceedings were initiated against him by issuance of a charge 

sheet.   It   is   further   submitted   that   the   Inquiry   Officer,   upon 

consideration of the documentary evidence and the oral testimony 

of the witnesses, and applying the principle of preponderance of 

10

wp-1778-2018-J.doc

probabilities, arrived at a finding that the workman was guilty of 

the charges levelled against him. On the basis of the findings 

recorded in the enquiry report, the disciplinary authority imposed 

the penalty of dismissal from service. According to the Respondent, 

the findings recorded by the Inquiry Officer are founded upon the 

material available on record and cannot be said to be arbitrary or 

biased. It is further contended that the Petitioner was afforded 

adequate opportunity to defend himself during the course of the 

enquiry proceedings and that the enquiry was conducted in a fair 

and proper manner in consonance with the principles of natural 

justice. It is therefore submitted that the findings recorded in the 

enquiry report cannot be characterised as perverse or illegal and 

that the claim of the workman is devoid of merit. The Respondent 

further submits that a copy of the judgment delivered in the 

criminal proceedings was placed on record by the First Party. It is 

submitted that a perusal of the said judgment shows that the 

learned Metropolitan Magistrate had considered the evidence of 

Shri Prakash N. Sawant, the Security Guard who was present at 

the relevant time. The said witness deposed that the Second Party, 

namely the workman, was found carrying a chocolate coloured bag 

and that when he was stopped for enquiry he appeared confused, 

whereupon the matter was reported to the Superintendent and the 

police authorities were called. It also came on record before the 

learned Magistrate that the articles in question were stored in the 

godown   belonging   to   different   owners.   The   said   witness   was 

unable to specify from which particular place the electronic items 

were allegedly removed by the Second Party, though he stated that 

11

wp-1778-2018-J.doc

he had seen the said articles in the store house. The other witness, 

Shri B.G. Dethe, who supported the testimony of Shri Prakash 

Sawant regarding the possession of the articles by the Second 

Party, was disbelieved by the learned Magistrate on the ground 

that he was also an employee of the Mumbai Port Trust. The 

learned   Magistrate   discarded   the   prosecution   evidence   by 

observing that there was no proper panchnama and that none of 

the witnesses had actually seen the accused removing the articles. 

On the basis of these observations the learned Magistrate held that 

the prosecution had failed to establish the guilt of the accused 

beyond reasonable doubt and accordingly recorded an order of 

acquittal.

11.However, it is submitted on behalf of the Respondent that 

the standard of proof required in departmental proceedings is that 

of preponderance of probabilities, which is materially distinct from 

the   strict   standard   of   proof   required   in   criminal   trials.  It   is 

contended that the Second Party was found in possession of the 

articles in question and that the charge of misconduct stood duly 

established in the departmental enquiry. Having regard to the 

seriousness of the misconduct proved against the workman, it is 

submitted that the punishment of dismissal cannot be regarded as 

disproportionate. It is further contended that there exists no legal 

prohibition against conducting departmental proceedings merely 

because the criminal court has recorded an acquittal.

12.In   support   of   the   aforesaid   submissions,   the   learned 

Advocate for the Respondent places reliance upon the judgment of 

the Supreme Court in 

Noida Entrepreneurs Association v. Noida & 

12

wp-1778-2018-J.doc

Others, (2007) 10 SCC 358, and the judgment of this Court in A.S. 

Manjrekar v. Bombay Port Trust & Anr.

, 2010 (5) Mh.L.J. It is 

submitted   that   the   said   decisions   recognise   the   principle  that 

departmental proceedings may proceed independently of criminal 

proceedings and that the standard of proof applicable in such 

proceedings is that of preponderance of probabilities.

13.I have considered the rival submissions advanced on behalf 

of the parties and have carefully examined the material placed on 

record.

14.I begin by stating two legal positions which guide the entire 

examination of the dispute. The first principle is that criminal 

proceedings and departmental proceedings operate on different 

legal standards. In a criminal prosecution the burden on the State 

is very strict. The prosecution must establish the guilt of the 

accused beyond reasonable doubt. Unless that high standard is 

satisfied   the   accused   cannot   be   convicted.   In   contrast,   a 

departmental enquiry is not governed by such a strict standard. 

The enquiry authority is required only to examine whether the 

charge appears to be established on the basis of preponderance of 

probabilities. It means that the authority must see whether the 

available material makes the allegation more probable than not. 

The second principle is that an acquittal recorded by a criminal 

court   does   not   automatically   put   an   end   to   disciplinary 

proceedings. There can be situations where the acquittal occurs for 

reasons such as witnesses turning hostile, absence of technical 

evidence, or some procedural defects in the prosecution case. In 

such cases the disciplinary authority may still arrive at its own 

13

wp-1778-2018-J.doc

conclusion on the basis of the material available in the enquiry. 

These principles have been explained by the Supreme Court in 

State of Rajasthan v. Heem Singh (2021) 12 SCC 569 and also in 

State v. S. Samuthiram (2013) 1 SCC 598. In this context it is also 

necessary to notice the settled legal position regarding the effect of 

an acquittal in criminal proceedings upon disciplinary action. The 

Supreme Court in 

Heem Singh has explained this position in clear 

terms. The Court observed that when a criminal court records an 

acquittal,   that   by   itself   does   not   automatically   bring   the 

disciplinary proceedings to an end. The two proceedings operate in 

different   fields.   Therefore,   merely   because   the   employee   is 

acquitted   in   a   criminal   case,   it   does   not   mean   that   the 

departmental enquiry arising from the same incident must also 

fail.  The Supreme Court explained that there may be situations 

where   the   prosecution   in   the   criminal   case   fails   because   the 

witnesses turn hostile or because the prosecution is unable to 

establish the charge beyond reasonable doubt. In such cases the 

criminal court may grant acquittal. However that acquittal does 

not necessarily mean that the allegations were completely false. 

For that reason the disciplinary authority may still examine the 

conduct of the employee in departmental proceedings. In that 

context the Supreme Court also referred to its earlier decision in 

Southern Railway Officers Association v. Union of India (2009) 9 

SCC 24

. The Court clarified that the mere fact that an employee 

has been acquitted in a criminal trial cannot by itself become a 

ground to interfere with the punishment imposed in disciplinary 

proceedings. Even an order of dismissal can legally stand despite 

14

wp-1778-2018-J.doc

such acquittal.

15.The Supreme Court also discussed what is often described in 

service law as an “honourable acquittal”. In  

S. Samuthiram  the 

Court explained that expressions like “honourable acquittal”, “fully 

exonerated” or “acquitted of blame” are not found in the Code of 

Criminal Procedure or in the Penal Code. These expressions have 

developed through judicial decisions. The Court observed that an 

acquittal can be treated as honourable only in a situation where 

the criminal court carefully examines the entire evidence and 

reaches a clear conclusion that the prosecution has  failed to prove 

the charges. In other words, the court finds that the allegations 

themselves   are   not   established.   Even   in   such   a   situation 

reinstatement   of   the   employee   does   not   automatically   follow 

unless the relevant service rules specifically provide for such a 

consequence.   The   Supreme   Court   also   reiterated   the   basic 

distinction   between   criminal   proceedings   and   departmental 

enquiries. In criminal law the burden on the prosecution is very 

strict. The prosecution must prove the guilt of the accused beyond 

reasonable doubt. If such strict proof is not available, the accused 

must   be   acquitted.   Departmental   proceedings   function   on   a 

different footing. In such proceedings the authority is required to 

see whether the charge appears probable on the basis of the 

available material. This principle is often described as the test of 

preponderance of probabilities. Because the standards of proof are 

different, it is possible that a person may be acquitted in a criminal 

case   due   to   lack   of   proof   beyond   reasonable   doubt,   yet   the 

employer may still arrive at a conclusion of misconduct on the 

15

wp-1778-2018-J.doc

basis of the material placed before the enquiry authority. The 

Supreme Court also pointed out that an acquittal in a criminal trial 

may occur for various reasons. Sometimes the witnesses do not 

support the prosecution. In some cases important witnesses are not 

examined. In other cases there may be technical defects in the 

prosecution   evidence.   When   an   acquittal   results   from   such 

circumstances it cannot be treated as a complete exoneration of 

the accused. Therefore, the mere fact that an employee has been 

acquitted in a criminal case does not automatically invalidate the 

disciplinary action taken by the employer. 

16.I, therefore, turn to the judgment of the criminal court. The 

learned   Metropolitan   Magistrate,   after   conducting   the   trial, 

examined the evidence produced by the prosecution and recorded 

certain important findings. The judgment shows that there were 

serious   contradictions   in   the   testimony   of   the   prosecution 

witnesses. The court also noticed that the prosecution had failed to 

establish from where exactly the alleged goods were removed and 

to   whom   those   goods   actually   belonged.   In   other   words   the 

prosecution   could   not   demonstrate   that   the   articles   were  the 

property of the employer or that they had been removed from any 

particular location within the premises. The learned Magistrate 

further observed that there existed a possibility that the petitioner 

had been falsely implicated in the incident. These observations 

cannot be brushed aside as minor technical remarks. They go 

directly to the core of the prosecution story. When a criminal court, 

after considering the entire evidence, records such conclusions, the 

acquittal   cannot   be   treated   as   a   mere   technical   acquittal.  It 

16

wp-1778-2018-J.doc

indicates   that   the   prosecution   case   itself   suffered   from 

weaknesses. The authority must at least carefully examine whether 

the departmental case is truly independent of the weaknesses 

pointed out by the criminal court.

17.The case of the employer rests broadly on three connected 

assertions. The first assertion is that the petitioner was found in 

possession of certain electronic spare parts. The second assertion is 

that the departmental enquiry relied upon the same witnesses 

whose   statements   had   also   formed   part   of   the   criminal 

prosecution. The third assertion is that the enquiry officer applied 

the standard of preponderance of probabilities and concluded that 

the charge of misconduct stood proved. If a worker is actually 

found   carrying   goods   belonging   to   the   establishment   without 

authority,   such   conduct   can   raise   suspicion   and   may   justify 

disciplinary action. If the ownership of those goods is clearly 

proved and the circumstances demonstrate unauthorized removal, 

an   inference   of   misconduct   may   follow   on   the  civil   standard 

applicable to departmental proceedings. However when the record 

in the present matter is examined carefully certain important gaps 

become visible. The witnesses examined before the police and 

those examined during the enquiry were unable to clearly state 

from which place the alleged articles were removed. They were 

also unable to establish who owned those goods. The panchnama 

prepared during the investigation also appears uncertain and does 

not   connect   the   articles   with   any   specific   property   of   the 

establishment. These deficiencies were noticed by the criminal 

court and formed the basis for acquittal. Despite these defects the 

17

wp-1778-2018-J.doc

enquiry officer treated the same material as sufficient to establish 

guilt. This situation therefore raises two  concerns which cannot be 

ignored by this Court.

18.The first concern relates to delay. The alleged incident took 

place in February 1994. The charge sheet initiating departmental 

proceedings was issued almost four years later. Such a long delay 

in initiating disciplinary action requires a explanation. It is true 

that   sometimes   delay   may   occur   because   the   employer   is 

conducting a detailed investigation or waiting for the outcome of 

criminal proceedings. In such circumstances delay alone may not 

invalidate the proceedings. However in the present case the record 

does not disclose any satisfactory explanation for the long period 

of inaction. Learned counsel for the petitioner argued that this 

delay suggests that the employer realized the weakness of the 

criminal case and therefore initiated disciplinary proceedings only 

at a later stage. This Court does not attribute motives, yet the 

absence of a explanation cannot be overlooked. When serious 

charges are framed after many years without any justification, the 

delay becomes a relevant factor while assessing the fairness of the 

disciplinary action. In the present case the unexplained delay adds 

to the doubts already created by the weaknesses in the evidence.

19.The second concern relates to the introduction of certain 

documents   during   the   enquiry   proceedings.   During   cross 

examination a document described as a report dated 14 February 

1994   and   a   labour   form   were   suddenly   produced.   These 

documents had not been included in the original charge sheet. 

They had also not been produced before the criminal court during 

18

wp-1778-2018-J.doc

the trial. They surfaced only at a later stage in the departmental 

enquiry.   The   petitioner   objected   to   their   introduction.   The 

grievance of the petitioner is that he was not given a opportunity 

to challenge those documents before they were relied upon by the 

enquiry officer. The principle of fair hearing requires that every 

material relied upon against an employee must be disclosed to 

him. Only then can the employee test its authenticity, question the 

witness who prepared it, and present his defence. If documents are 

produced suddenly at a late stage and are treated as evidence 

without giving opportunity to examine them, the fairness of the 

enquiry becomes doubtful. This issue becomes even more serious 

when the documents appear to address gaps which had led to the 

criminal acquittal.

20.It is correct that departmental proceedings can continue even 

after a criminal acquittal. The existence of that principle does not 

mean that the disciplinary authority can ignore the findings of the 

criminal court altogether.  When the criminal court has carefully 

examined   the   same   evidence   and   has   recorded   that   the 

prosecution failed to establish ownership, source and involvement, 

the   disciplinary   authority   must   demonstrate   how   the   same 

deficiencies are overcome in the departmental enquiry. The record 

before this Court does not show any fresh evidence that connects 

the alleged articles with the establishment or proves that the 

petitioner had removed them from any identifiable place. The 

departmental   findings   therefore   appear   to   rest   on   the   same 

material that had been rejected by the criminal court.

19

wp-1778-2018-J.doc

21.The Industrial Tribunal while upholding the enquiry relied 

on   two   principal   reasons.   First,   the   Tribunal   held   that   the 

petitioner had the opportunity to cross examine the witnesses and 

therefore no prejudice was caused by the production of documents 

during   cross   examination.   Second,   the   Tribunal   accepted   the 

explanation that delay in initiating the enquiry was due to the 

investigation of theft involving several employees. Upon careful 

examination these reasons do not appear satisfactory. A mere 

opportunity to cross examine cannot cure the prejudice caused by 

late production of documents. If a document is produced suddenly 

without notice the employee cannot verify its its authenticity.  

22.Another   aspect   which   requires   consideration   is   the 

proportionality of punishment. Dismissal from service is the most 

severe penalty that can be imposed upon a workman. It not only 

deprives him of his employment but also carries a stigma that 

affects his reputation. The petitioner had served the establishment 

for many years and there is nothing on record to show any prior 

misconduct.   When   the   evidence   supporting   the   charge   itself 

appears doubtful and when the criminal court has already raised 

the possibility of false implication, the imposition of the maximum 

penalty   requires   convincing   material.   Such   material   is   not 

available in the present case.

23.After examining the entire record, the submissions of the 

parties and the applicable legal principles, the findings recorded by 

the criminal court are not based on a mere technical benefit of 

doubt. They indicate weaknesses in the prosecution case. Those 

weaknesses were not properly explained during the departmental 

20

wp-1778-2018-J.doc

enquiry. The unexplained delay and the introduction of additional 

documents at a belated stage further undermined the fairness of 

the   enquiry.   These   factors   together   caused     prejudice   to  the 

petitioner. In these circumstances the conclusion reached in the 

departmental proceedings cannot be sustained.

24.The Petitioner has stated on oath in the memo of the present 

Petition that after his dismissal from service he was unable to 

secure any other employment. According to the Petitioner, the 

allegation of theft made against him had caused a stigma to his 

name. Because of this allegation, it became   difficult for him to 

obtain work elsewhere. The Petitioner has further stated that due 

to these circumstances he was compelled to leave Bombay and 

return   to   his   village,   where   he   remained   without   regular 

employment. This statement has been made on oath before the 

Court and, therefore, it carries value unless it is  rebutted by the 

employer.

25.The Respondent employer has not produced any material 

before this Court to demonstrate that the Petitioner was gainfully 

employed after his dismissal. No evidence have been placed on 

record to show that the Petitioner had secured any alternative 

source   of   income   during   the   intervening   period.   In   these 

circumstances,   this   Court   finds   no   reason   to   disbelieve   the 

statement   made   by   the   Petitioner   that   he   remained   without 

employment after his dismissal and that he had to return to his 

native place due to the stigma attached to the allegation. The 

failure of the employer to produce any contrary evidence also 

supports this conclusion. Therefore, it would be appropriate to 

21

wp-1778-2018-J.doc

proceed on the footing that the Petitioner did not have gainful 

employment during the intervening period after his dismissal.

26.In view of the discussion recorded hereinabove, and taking 

into consideration the fact that the Petitioner has attained the age 

of superannuation during the pendency of the present Petition, the 

following order is passed:

(i)  The Writ Petition is allowed;

(ii)  The Judgment and Award (Part I) dated 10 February 

2003 and the Judgment and Award (Part II) dated 7 March 

2007 passed by the Central Government Industrial Tribunal 

No. II, Mumbai in Reference No. CGIT-2/29 of 2001 are 

quashed and set aside;

(iii)  The order dated 18 December 1998 passed by the 

Deputy Manager (Hamallage Dock Department), Mumbai 

Port Trust, dismissing the Petitioner from service is quashed 

and set aside;

(iv)  In view of the fact that the Petitioner has retired during 

the pendency of the Petition, reinstatement is not possible. 

The Petitioner shall be deemed to have continued in service 

till the date of his superannuation with continuity of service 

for all purposes;

(v)  The Petitioner shall be entitled to full back wages from 

the date of dismissal till the date of superannuation, along 

with all consequential benefits, including increments and 

continuity for the purpose of pensionary and retiral benefits;

22

wp-1778-2018-J.doc

(vi)  The   Respondent   shall   compute   and   pay   to   the 

Petitioner all retiral dues, including pension, gratuity and 

other admissible benefits, by treating the Petitioner as having 

been in continuous service till the date of his retirement. 

Arrears of back wages and retiral benefits shall be paid 

within   a   period   of   twelve   weeks   from   the   date   of   this 

judgment;

(vii)  In the event, the aforesaid amounts are not paid within 

the stipulated period, the same shall carry interest at the rate 

of six percent per annum from the date of this judgment 

until realization;  

27.Rule is made absolute in the aforesaid terms. There shall be 

no order as to costs.

(AMIT BORKAR, J.)

23