RSA-2000-1993 (O&M)       [1] 

149

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH

    RSA-2000-1993 (O&M)

Date of decision: 04.12.2025

Charan Dass (deceased) through his LRs 

...Appellant(s)

Versus

Punjab State and another

       ...Respondents

CORAM:  HON'BLE MR. JUSTICE VIKAS BAHL

Present: Mr. Prateek Mahajan, Advocate and 

Mr. Kunal Soni, Advocate for the appellant(s).

Mr. Sandeep Singh, AAG, Punjab, for respondent No.1.

Mr. Pranav Chamoli, Advocate for respondent No.2.

****

VIKAS BAHL, J. (ORAL)

1. The present Regular Second Appeal has been filed by the

plaintiff and is being pursued by his LRs.

2. Challenge in the present Regular Second Appeal is to the

judgment dated 14.01.1992 vide which the suit filed by the plaintiff for

declaration to the effect that order dated 20.04.1985 passed by the District

and Sessions Judge, Amritsar whereby services of the plaintiff had been

dispensed with was illegal and even order dated 12.08.1985 whereby appeal

of the plaintiff had been dismissed was also illegal, had been dismissed.

Challenge is also to the judgment dated 27.05.1993 passed by the First

Appellate Court vide which the appeal filed by the plaintiff had also been

RSA-2000-1993 (O&M)       [2] 

dismissed.

ARGUMENTS ON BEHALF OF THE APPELLANT(S):-

3. Learned   counsel   for   the   appellant(s)   has   challenged   the

judgments of the trial Court as well as of the First Appellate Court mainly on

two counts. It is firstly submitted that the order dated 20.04.1985 vide which

the services of the present appellant/plaintiff had been dispensed with is an

order of dismissal in effect and the same has been passed as a matter of

punishment and is stigmatic. It is further submitted that as has been stated in

the plaint that prior to the passing of the order dated 20.04.1985, proceedings

were initiated against the plaintiff-appellant and charge sheet was issued and

thereafter, his services were terminated on 01.08.1984 by the then Senior

Sub   Judge,   Amritsar   and   that   the   said   order   dated   01.08.1984   was

challenged by the present appellant/plaintiff and the District and Sessions

Judge, Amritsar vide order dated 21.11.1984 had set aside the said order

dated 01.08.1984 and had reinstated the present appellant/plaintiff. It is

submitted that the said proceedings were based on the basis of a complaint

made by a Judicial Officer and after the order dated 01.08.1984 had been set

aside, a subsequent order was passed by the District and Sessions Judge

dated 20.04.1985 on account of the same alleged misconduct of the plaintiff,

on which account the authorities had initially instituted the proceedings

which had culminated into the passing of the order dated 21.11.1984. It is

submitted that although, the impugned order dated 20.04.1985 when seen in

isolation shows that it is an innocuous order but when seen in the light of the

preceding facts, it is apparent that the impugned order passed is by way of

punishment. It is submitted that the plaintiff/appellant although  was  a

RSA-2000-1993 (O&M)       [3] 

temporary employee but he had been working since May, 1977 and thus, the

order dated 20.04.1985 relieving the plaintiff without giving any detailed

reason is against law. In support of his arguments, learned counsel for the

appellant(s) has relied upon the judgment of the Hon’ble Supreme Court in

the   case   of  A.P.   State   Fed.   Of   Coop.   Spinning  Mills  Ltd.   Vs.   P.V.

Swaminathan reported as 2001(10) SCC 83.

4. Second argument raised on behalf of the appellant(s) for setting

aside the impugned judgments and decrees is that the plaintiff/appellant had

been working as an Orderly since May, 1977 and prior to the passing of the

order dated 20.04.1985, he had worked for a period of more than seven years

and thus, in effect, the plaintiff was a regular employee and his services

could not have been dispensed with without giving due opportunity of

hearing to the plaintiff-appellant and without even issuing any show cause

notice to him. It is submitted that even a temporary employee has rights and

once he has worked for a period of more than seven years, then, his services

could not be terminated at the whims and fancies of the employer. In support

of his argument, learned counsel for the appellant(s) has relied upon the

judgment of the Hon’ble Supreme Court in the case of Jaggo Vs. Union of

India and others and other connected matters  reported as  2024 SCC

Online SC 3826. It is submitted that the trial Court as well as the First

Appellate Court have not taken into consideration the law laid down by the

Hon’ble Supreme Court in the abovesaid two judgments and thus, the

judgments of the trial Court as well as the First Appellate Court deserve to

be set aside and since the suit of the plaintiff-appellant is meritorious, the

same should be decreed.

RSA-2000-1993 (O&M)       [4] 

ARGUMENTS ON BEHALF OF RESPONDENT NO.2:-

5. Learned counsel for respondent No.2, on the other hand, has

submitted that the judgments of the trial Court as well as the First Appellate

Court are in accordance with law and deserve to be upheld and the suit filed

by the plaintiff is meritless and deserves to be dismissed. It is argued that

admittedly, the plaintiff was a temporary employee and as per the terms of

his appointment, his services could be terminated or dispensed with without

assigning any cause at any time. It is submitted that the order dated

20.04.1985   is   in   accordance   with   the   terms   and   conditions   of   the

appointment letter and in the said order, it had been mentioned that the

services of the plaintiff-appellant were no longer required. It is submitted

that a perusal of order dated 20.04.1985 would show that it was not even

remotely stigmatic nor it was passed by way of punishment,  rather it had

been passed in accordance with the terms and conditions of the appointment

letter of the plaintiff-appellant. It is argued that it is a matter of settled law

that a temporary employee has no right to hold post and his services are

liable to be terminated in accordance with the terms of his contract. Reliance

in the said regard has been placed upon the judgment of the Hon’ble

Supreme Court   in the case of  State of Uttar Pradesh and another Vs.

Kaushal  Kishore  Shukla,  reported as  1991(1)  SCC  691.  It is further

submitted that in the present case, there is no mala fide alleged against any

person nor any such person has been made a party by name and since the

plaintiff-appellant had no right, thus, relieving of the plaintiff-appellant in

accordance with the terms and conditions of his appointment cannot be even

remotely stated to be by way of punishment.

RSA-2000-1993 (O&M)       [5] 

6. It is further submitted that the present suit deserves to be

dismissed solely on the ground of non-joinder of necessary parties and also

on account of non-production of the order dated 12.08.1985 by virtue of

which the appeal filed by the plaintiff-appellant against the order dated

20.04.1985 was dismissed by the High Court. It is submitted that although

the order dated 12.08.1985 has been challenged but the said order has not

been placed on record nor it has been shown that the said order is not in

accordance with law. Further since the said order had been passed by the

Administrative Judge while deciding a Service Appeal filed by the plaintiff-

appellant, it was incumbent upon the plaintiff-appellant to have made the

High Court a party, which has not been done. It is argued that the reliance

placed   by   the   appellant-plaintiff   upon   the   case   of  Jaggo  (Supra)   is

completely misconceived as the said case of  Jaggo  (Supra) was a case

wherein the appellants therein had initially filed for regularisation of their

services and it was after the dismissal of their case for regularisation that

their services were terminated and thus, both the claims for regularisation

and illegal termination were pursued by the said employees. It is submitted

that a perusal of the plaint in the present case nowhere shows that any prayer

or relief for regularisation had been made by the plaintiff-appellant nor it

had been remotely  stated  by  the  plaintiff-appellant that  the  work  and

responsibilities and working hours etc. discharged by him were of the same

nature as that of the regular employees, so as to claim parity with the regular

employees. It is further submitted that the judgment in the case of Jaggo

(Supra) was given in the background that the appellants therein had set up a

case for regularisation and had even made a prayer for regularisation and the

RSA-2000-1993 (O&M)       [6] 

Hon’ble  Supreme  Court, after  considering the  facts and circumstances

including the fact that the appellants therein had worked for more than 10

years,   had   opined   that   they   were   entitled   to   regularisation   and   the

termination   of   their   services   immediately   after   their   initial   case   for

regularisation was dismissed, was considered to be an arbitrary and illegal

act and it was in the said background that the said judgment had been given.

It is prayed that the present appeal being meritless, deserves to be dismissed.

ARGUMENTS ON BEHALF OF RESPONDENT NO.1:-

7. Learned counsel for respondent No.1-State has also opposed the

present appeal and has adopted the arguments raised on behalf of respondent

No.2.

ANALYSIS AND FINDINGS:-

8. This Court has heard learned counsel for the parties and has

perused the paper book as well as the record of the trial Court and is of the

opinion that the present appeal is meritless and deserves to be dismissed and

judgments of the trial Court as well as the First Appellate Court deserve to

be upheld, for the reasons which have been detailed hereinafter.

9. The   plaintiff-appellant   had  filed   a   suit   with  the  following

prayers:-

“9. Under the circumstances it is prayed that a declratory

decree to the effect that the impugned order dated 20.4.1985

passed by the Distt. & Session Judge whereby the Services of

the plaintiff were terminated which order in fact is order of

dismisal or removal from services and further the order dated

12.8.1985 whereby the appeal preferred against the afore

referred order was declined by the Appellet authority are

RSA-2000-1993 (O&M)       [7] 

wrong, illegal, arbitrary & capricious. That the cause of the

suit be granted in favour of the plaintiff against the defendants

and the plaintiff should also be granted any other relief to

which the plaintiff is entitled under law and Justice.”

10. It   was   the   case   of   the   plaintiff   that   he   was   a   temporary

employee and was appointed vide appointment order dated 12.05.1977 by

the then District and Sessions Judge, Amritsar and that initially, his services

were terminated on 01.08.1984 by the then Senior Sub Judge, Amritsar after

holding an inquiry and the said order was challenged by the plaintiff by

filing an appeal before the District and Sessions Judge, Amritsar, who vide

order dated 21.11.1984 set aside the order passed by the Senior Sub Judge

dated 01.08.1984 and reinstated the plaintiff-appellant as Orderly. It was

further the case of the plaintiff-appellant that thereafter, vide order dated

20.04.1985,   services   of   the   plaintiff-appellant   were   terminated  without

holding any inquiry and the termination amounted to dismissal and was a

stigma on the plaintiff. In the plaint, no prayer for regularisation was made

nor   any   plea   was   taken   that   the   work   discharged   as  well   as   the

responsibilities of the plaintiff-appellant and that the working hours etc. of

the plaintiff-appellant were similar to that of the regular employees. No basis

was laid down for claiming parity with the regular employees. Although, the

order dated 12.08.1985, which was the order passed in Service Appeal by

the Administrative Judge of this Court, had been challenged but it is not

disputed before this Court that the said order has not been placed on record.

The High Court has also not been made a party to the suit.

11. In the written statement filed by defendant No.2-District and

RSA-2000-1993 (O&M)       [8] 

Sessions   Judge,   Amritsar,   it   was   specifically   stated   that   the   plaintiff-

appellant was appointed on a purely temporary basis and even the service

record of the plaintiff was not good and there were several red entries in the

service record of the plaintiff-appellant. It was further specifically averred

that the services of the plaintiff-appellant were dispensed with/terminated as

he was no longer required and the same was in accordance with the terms

and conditions of the appointment order of the plaintiff in which it was

specifically mentioned that the services of the plaintiff could be terminated

without assigning any cause at any time. It was further the case of defendant

No.2 that the order of dismissal did not cast any aspersion, much less, stigma

on the plaintiff and the relieving order was simplicitor in nature.

12. The trial Court vide judgment dated 14.01.1992 dismissed the

said suit. A perusal of the said judgment would show that it was specifically

recorded that the plaintiff was appointed on purely temporary basis vide

order dated 12.05.1977 (Ex.P5) and it was specifically stated in the said

appointment order that services of the plaintiff could be terminated without

assigning any reasons at any time and that the plaintiff continued to work as

a   temporary   employee.   It   was   further   observed   that  the   order   dated

20.04.1985 (Ex.P6) vide which services of the plaintiff were terminated was

on the ground that his services were no longer required and the same was in

accordance with the terms and conditions of his appointment order and that

the said order was an innocuous order and could not be stated to have been

passed as a matter of punishment.

13. The argument raised on behalf of the plaintiff to the effect that

the same was stigmatic and was passed as a matter of punishment in view of

RSA-2000-1993 (O&M)       [9] 

the earlier order passed dated 01.08.1984, was rejected after taking into

consideration the law laid down by the Hon‘ble Supreme Court in Kaushal

Kishore Shukla’s  case (Supra), and after observing that a perusal of the

order dated 20.04.1985 did not even remotely show that it was stigmatic. It

was observed that in the earlier proceedings charge sheet had been issued to

the plaintiff and his services were terminated vide order dated 01.08.1984

but the same was set aside by the District and Sessions Judge vide order

dated 21.11.1984 and the plaintiff was reinstated and it was after several

months that the subsequent order dated 20.04.1985 was passed. It was

observed that in case the intention of the Punishing Authority was to

victimize the plaintiff for the mis-conduct as stated in the charge-sheet in the

earlier proceedings, then, the competent authority could have very well after

setting aside the order dated 01.08.1984, remanded the case to the Inquiry

Officer to hold a de novo inquiry and could have also ordered fresh inquiry

on the basis of the same allegations and after completion of the same,

services of the plaintiff could very well have been terminated. It was stated

that there was no bias in the mind of the Punishing Authority and the same is

apparent from the fact that on the earlier occasion, once the authority had

found that order of dismissal dated 01.08.1984 was not passed by the

competent authority, the said order was set aside and the plaintiff was

reinstated.

14. The First Appellate Court dismissed the appeal filed by the

present appellant(s) and reiterated the fact that the termination order was in

consonance with the terms of the appointment order of the plaintiff-appellant

who was appointed on a temporary basis and could not be stated to be penal

RSA-2000-1993 (O&M)       [10] 

in nature. The judgments of the trial Court as well as the First Appellate

Court are well reasoned and deserve to be upheld.

15. Relevant portion of the appointment order which has been

produced as Ex.P5 by the plaintiff is reproduced hereinbelow:-

“ORDER

Shri Charan Dass son of Shri Pritam Dass who was

recommended   by   the   Employment   Exchange,   Amritsar   is

appointed as Orderly in the Court of Shri B.S.Teji, Additional

District and Sessions Judge, Amritsar,  purely on temporary

basis in the grade of Rs.70-2-80/3-95 plus usual allowances

admissible to Punjab Government employees with effect from

12th May, 1977. His services are liable to termination without

any cause at any time.

12.5.1977. Sd/- S.S.Sodhi, 

District & Sessions Judge, 

Amritsar.”

A perusal of the same would show that it had specifically been

stated that the appellant-plaintiff was being appointed purely on temporary

basis and his services were liable to be terminated without any cause at any

time. It is not in dispute that the said terms of the appointment order have

never been challenged by the plaintiff nor have even been challenged in the

present suit and the plaintiff continued to work as a temporary employee on

the abovesaid terms and conditions. No claim for regularisation was ever

filed by the plaintiff nor any such prayer was made even in the present suit.

On 20.04.1985, services of the plaintiff were terminated/relieved on the

ground that his services were no longer required. Order dated 20.04.1985

which has been duly exhibited as Ex.P6 is reproduced hereinbelow:-

RSA-2000-1993 (O&M)       [11] 

“ORDER

The services of Sh. Charan Dass, Orderly to the court of

Sh.J.S. Khushdil, Judicial Magistrate Ist Class and Sub Judge II

Class, Amritsar, being purely temporary are hereby terminated

with effect from today forenoon, being no longer required.

20.4.1985. Sd/-

District & Sessions Judge, 

Amritsar.”

A perusal of the said order would show that same cannot even

remotely be stated to be stigmatic or having been passed by way of

punishment. In fact, the said order has been passed in accordance with the

terms and conditions of the appointment order. No mala fide has been

alleged by the plaintiff-appellant in the suit, nor any person has been made a

party by name.

16. The Hon’ble Supreme Court in Kaushal Kishore Shukla’s case

(Supra), which was a judgment passed by a Bench of three Hon’ble Judges,

had observed that under service jurisprudence, a temporary employee has no

right to hold the post and his services are liable to be terminated in

accordance with the relevant service rules and the terms of the contract of

service and in case the competent authority is satisfied that the employee is

not   suitable   for   the   service   whereupon   the   service  of   the   temporary

employee is terminated, no exception can be taken to such an order of

termination. It was further observed that since the said temporary employee

has no right to hold post, thus, termination of such Government servant,

more so, in pursuance of the terms and conditions of his appointment letter,

does not visit him with any evil consequences.

RSA-2000-1993 (O&M)       [12] 

17. In the said case, the question which arose for consideration

before the Hon’ble Supreme Court was to the effect that as to whether the

order   terminating   the   servicess   of   the   respondent   therein,   who   was

admittedly an ad hoc and temporary employee, was vitiated in law. In the

said case, it was observed that the High Court had held that since persons

junior to the respondent therein were retained in the service whereas service

of the respondent therein was terminated, the order of termination was

discriminatory in nature and was founded on an adverse entry awarded to the

respondent therein in his character roll, without giving him any opportunity

and thus, the said order could not be said to have been passed in good faith.

The Hon’ble Supreme Court, while setting aside the judgment of the High

Court and allowing the appeal filed by the State, had observed that it was

erroneous to hold that where a preliminary inquiry against a temporary

Government servant was held or was initiated but was thereafter abandoned,

before the issue of order of termination, such order is necessarily punitive in

nature. It was further observed that with respect to temporary employee,

appropriate authority has the power to terminate his services by discharging

him under the terms of the contract/relevant Rules.

18. It would be relevant to note that in the abovesaid case, the

respondent   therein   was   an   Assistant   Auditor   and   was  appointed   on

18.02.1977 and his term was extended and he continued to work till

23.09.1980 and had thus, worked for a period of more than three years and

even, the appointment letter of the said respondent contained similar terms

as   that  in   the  case   of   the   present  appellant,   as   it  was   stated   in   the

appointment   letter   of   the   said   respondent   that   his  services   could   be

RSA-2000-1993 (O&M)       [13] 

terminated at any time without assigning any reason or compensation.

Relevant portion of the abovesaid judgment which fully supports the case of

the present respondents is reproduced hereinbelow:-

“3.The sole question which falls for consideration in this

appeal is whether the order dated 23.9.1980 terminating the

respondent's services, who was admittedly an ad hoc and

temporary employee is vitiated in law. The High Court has

held that since juniors to the respondent were retained in

service while the respondent's services were terminated, the

order of termination was discriminatory in nature. It further

held that since the order of termination was founded on an

adverse entry awarded to the respondent in his character roll

without giving him any opportunity on the ground that he was

not suitable, the order "cannot be said to be a decision given

in good faith." The High Court further observed, "Even if any

punishment   was   to   be   awarded,   it   should   have   been

proportionate to the alleged offence, if any." On these findings

the High Court held that the order of termination suffered from

apparent error of law, it accordingly allowed the respondent's

writ petition and quashed the order of termination.

4. xxx xxx

5. ……  The   contract   of  service   as   contained   in   the

appointment letter also stipulated the terms and conditions of

the respondent's employment that his services were liable to

be terminated at any time without assigning any reason or

compensation. In the counter affidavit filed before the High

Court the order of termination was defended on the ground

that the respondent's work and conduct were not satisfactory

and he was unsuitable for the service therefore his services

were terminated. To support that contention the appellant

placed   reliance   on   the   adverse   entry   awarded   to   the

respondent in the year 1977-78 and also on the allegations

RSA-2000-1993 (O&M)       [14] 

made against him with regard to the audit of the Boys Fund

of Raja Raghubar Dayal Inter College. The High Court held

that since junior persons to the respondent in service were

retained, the order of termination was rendered illegal. In our

opinion, the principle of 'last come first go' is applicable to a

case where on account of reduction of work or shrinkage of

cadre retrenchment takes place and the services of employees

are terminated on account of retrenchment. In the event of

retrenchment the principle of 'last come first go' is applicable

under which senior in service is retained while the junior's

services are terminated. But this principle is not applicable to

a   case   where   the   services   of   a   temporary   employee   are

terminated on the assessment of his work and suitability in

accordance with terms and conditions of his service if out of

several   temporary   employees   working   in   a   department  a

senior   is   found   unsuitable   on   account   of   his   work   and

conduct, it is open to the competent authority to terminate his

services and retain the services of juniors who may be found

suitable for the service.

Xxx xxx

6.The   High   Court   held   that   the   termination   of

respondent's services on the basis of  adverse entry in the

character roll was not in good faith and the punishment

imposed on him was disproportionate. It is unfortunate that

the   High   Court   has   not   recorded   any   reasons   for   this

conclusion. The respondent had earned an adverse entry and

complaints   were   made   against   him   with   regard   to   the

unauthorised   audit   of   the   Boys   Fund   in   an   educational

institution, in respect of which a preliminary inquiry was held

and thereupon, the competent authority was satisfied that the

respondent was not suitable for the service. The adverse entry

as well as the preliminary inquiry report with regard to the

complaint   of   unauthorised   audit   constituted   adequate

RSA-2000-1993 (O&M)       [15] 

material   to   enable   the   competent   authority   to   form  the

requisite opinion regarding the respondents suitability for

service.   Under   the   service   jurisprudence   a   temporary

employee has no right to hold the post and his services are

liable to be terminated in accordance with the relevant service

rules and the terms of contract of service. If on the perusal of

the character roll entries  or on the basis of preliminary

inquiry on the allegations made against an employee, the

competent  authority   is  satisfied  that  the   employee  is  not

suitable   for   the   service   whereupon   the   services   of  the

temporary  employee are  terminated,  no  exception can  be

taken to such an order of termination.

7.A temporary Government servant has no right to hold

the post, his services are liable to be terminated by giving him

one month's notice without assigning any reason either under

the terms of the contract providing for such termination or

under the relevant statutory rules regulating the terms and

conditions of temporary Government servants.  A temporary

Government servant can, however, be dismissed from service

by way of punishment.  Whenever the competent authority is

satisfied that the work and conduct of a temporary servant is

not satisfactory or that his continuance in service is not in

public interest on account of his unsuitability, misconduct or

inefficiency, it may either terminate his services in accordance

with the terms and conditions of the service or the relevant

rules or it may decide to take punitive action against the

temporary Government servant………………………………..

It must be borne in mind that a temporary Government

servant has no right to hold the post and termination of such

a   Government   servant   does   not   visit   him   with   any   evil

consequences. The evil consequences as held in Parshotam

Lal Dhingra's case (supra) do not include the termination of

services of a temporary Government servant in accordance

RSA-2000-1993 (O&M)       [16] 

with the terms and conditions of service. The view taken by the

Constitution Bench in Dhingra's case has been reiterated and

affirmed by the Constitution Bench decisions of this Court in

The State of Orissa and anr. v. Ram Narayan Das, 1961 (1)

SCR 606, R.C. Lacy v. The State of Bihar and anr., C.A. No.

590/62 decided on 23.10.1963, Champaklal Chimanlal Shah v.

The Union of India, 1964(5) SCR 190, Jagdish Mitter v. The

Union of India, 1964 AIR SC 449, A.G. Benjamin v. Union of

India, C.A. No. 1341/66 decided on 13.12.1966, Shamsher

Singh and anr. v. State of Punjab, 1975(1) SCR 814. These

decisions have been discussed and followed by a three Judge

Bench in State of Punjab and anr. v. Shri Sukh Raj Bahadur,

1968(3) SCR 234.

8.   ………...As   already   observed,   the   respondent   being   a

temporary Govt. Servant had no right to hold the post, and the

competent authority terminated his services by an innocuous

order of termination, without casting any stigma on him. The

termination order does not indict the respondent for any

misconduct. The inquiry which was held against the respondent

was   preliminary   in   nature   to   ascertain   the   respondent's

suitability and continuance in service. There was no element of

punitive   proceedings   as   no   charges   had   been   framed,  no

inquiry   officer   was   appointed,   no   findings   were   recorded,

instead a preliminary inquiry was held and on the report of the

preliminary inquiry  the competent authority terminated the

respondent's services by an innocuous order in accordance

with the terms and conditions of his service. Mere fact that

prior to the issue of order of termination, an inquiry against

the respondent in regard to the allegations of unauthorised

audit of Boys Fund, was held does not change the nature of

the order of termination into that of punishment as after the

preliminary inquiry the competent authority took no steps to

punish   the   respondent   instead   it   exercised   its   power   to

RSA-2000-1993 (O&M)       [17] 

terminate the respondent's services in accordance with the

contract of service and the Rules.

9 to 11 xxx xxx 

We have referred to the above decisions in detail to

dispel   any   doubt   about   the  correct   position   of   law.  It   is

erroneous   to   hold   that   where   a   preliminary   enquiry  into

allegations against a temporary Government servant is held or

where   a   disciplinary   enquiry   is   held   but   dropped   or

abandoned before the issue of order of termination, such

order is necessarily punitive in nature.

12.xxx xxx

13. In  the instant case  the  respondent  was a  temporary

Government servant and  there was adverse report regarding

his work which was reflected in the adverse remarks made for

the year 1977-78. The competent authority held a preliminary

inquiry in the allegations of improper conduct in carrying out

unauthorised audit of Boys Fund of an educational institution,

on result of the preliminary enquiry no charges were framed

against the respondent, no officer was appointed for holding

the departmental inquiry instead the competent authority chose

to terminate the respondent's services in exercise of its powers

under the terms of contract as well as under the relevant rules

applicable   to   a   temporary   Government   servant.   It   never

intended to dismiss the respondent from service. Holding of

preliminary inquiry does not affect the nature of the termination

order. The allegations made against the respondent contained

in the counter-affidavit by way of a defence filed on behalf of

the appellants also do not change the nature and character of

order of termination. The High Court failed to consider the

question in proper perspective and it interfered with the order

of termination in a casual manner.”

19. The case of the present appellant-plaintiff is on a lesser footing

RSA-2000-1993 (O&M)       [18] 

than the case of the employee in the abovesaid case before the Hon’ble

Supreme Court, inasmuch as, in the case before the Hon’ble Spreme Court,

it was also the case of the respondent therein that persons junior to the

respondent therein had been retained in service and that the order of

termination had been passed on the basis of adverse entries in the service

record of the respondent therein for the year 1977-78 and also on the basis of

the allegations made against him with regard to the audit of the Boys Fund

of Raja Raghubar Dayal Inter College.

20. In the case of Nepal Singh vs. State of U.P. and others reported

as  1980(3)   SCC   288,  whereby   a   temporary   employee   against   whom

disciplinary proceedings had been initiated, which were quashed by the

authorities vide order dated 12.03.1970 but subsequently his services were

terminated on 27.04.1970 on the ground that he was no more required, the

Hon’ble Supreme Court had observed that it was settled law that the order

terminating the services of a temporary Government servant which is ex-

facie innocuous, in that it does not cast any stigma on the government

servant or visits him with penal consequences, must be regarded as effecting

a termination simplicitor. It was further observed that the circumstance that

disciplinary proceedings had been instituted against the temporary employee

would not lead to any inference that the impugned order had been passed by

way of punishment. 

21. In the abovesaid case also, the disciplinary proceedings were

initiated against the temporary employee and immediately after the same

were quashed, within a period of less than two months, the order of

termination of the services of temporary employee was passed in similar

RSA-2000-1993 (O&M)       [19] 

terms as has been the order passed in the present case and in the said

background also, the Hon’ble Supreme Court had upheld the order of

relieving/termination and found the same neither to be stigmatic nor to be

passed by way of punishment. The law laid down in the abovesaid judgment

fully applies in the facts and circumstances of the present case. 

22. The abovesaid judgments and facts of the said cases answer the

first ground of challenge laid by the learned counsel for the appellant(s). The

fact that earlier disciplinary proceedings had been initiated against the

appellant-plaintiff   culminating   into   the   order   of   termination   dated

01.08.1984 which was subsequently set aside on 21.11.1984 on the ground

that the termination order was not passed by the competent authority and

vide which the present appellant was reinstated, would not lead to an

inference that the subsequent order dated 20.04.1985 was passed by way of

punishment. Additionally it would be relevant to mention that in the present

case, no malafide has been alleged against anybody nor any person has been

made a party by name. The order dated 20.04.1985 has been passed after a

period of more than four months from the date of order dated 21.11.1984

setting aside the order dated 01.08.1994. Moreover, as has been rightly

observed by the trial Court that in case any punitive action was to be taken

against the appellant-plaintiff, then, it was very much open to the competent

authority at the time of passing the order dated 21.11.1984 to remand the

case to the inquiry officer for de novo proceedings, as the sole ground for

setting aside the order dated 01.08.1984 was lack of jurisdiction of the

authority who had passed the said order, or to pass an order initiating a fresh

enquiry on the basis of the same allegations and after completion of the

RSA-2000-1993 (O&M)       [20] 

same, the services of the plaintiff could have been dismissed.

23. It would also be relevant to mention that in the judgment of the

Hon’ble Supreme Court in the case of  State of Punjab and others vs.

Sukhwinder Singh reported as (2005)5 SCC 569, it was reiterated that the

temporary employee had no right to the post and mere holding of a

preliminary enquiry would not make an order of discharge/termination

which was otherwise innocuous to be punitive in nature. The relevant

portion of the said judgment is reproduced hereinbelow:-

“.....The decision to discharge a probationer during the period

of   probation   or   the   order   to   terminate   the   service  of   a

temporary employee is taken by the appointing authority or

administrative heads of various departments, who are not

judicially   trained   people.   The   superior   authorities   of   the

departments have to take work from an employee and they are

the   best   people   to   judge   whether   an   employee   should  be

continued in service and made a permanent employee or not

having   regard   to   his   performance,   conduct   and   overall

suitability for the job. As mentioned earlier a probationer is on

test and a temporary employee has no right to the post. If

mere holding of an inquiry to ascertain the relevant facts for

arriving at a decision on objective considerations whether to

continue the employee in service or to make him permanent is

treated   as   an   inquiry   "for   the   purpose   of   imposing

punishment" and an order of discharge or termination of

service   as   a   result   thereof   "punitive   in   character",  the

fundamental difference between a probationer or a temporary

employee and a permanent employee would be completely

obliterated, which would be wholly wrong. 

20. In the present case neither any formal departmental inquiry

nor any preliminary fact-finding inquiry had been held and a

RSA-2000-1993 (O&M)       [21] 

simple order of discharge had been passed. The High Court

has built an edifice on the basis of a statement made in the

written statement that the respondent was a habitual absentee

during   his   short   period   of   service   and   has   concluded

therefrom that it was his absence from duty that weighed in

the mind of Senior Superintendent of Police as absence from

duty is a misconduct. The High Court has further gone on to

hold that there is direct nexus between the order of discharge

of the respondent from service and his absence from duty and,

therefore, the order discharging him from service will be

viewed as punitive in nature calling for a regular inquiry

under Rule 16.24 of the Rules. We are of the opinion that the

High   Court   has   gone   completely   wrong   in   drawing   the

inference that the order of discharge dated 16.3.1990 was, in

fact, based upon misconduct and was, therefore, punitive in

nature,   which   should   have   been   preceded   by   a   regular

departmental inquiry.  There cannot be any doubt that the

respondent was on probation having been appointed about

eight months back. As observed in Ajit Singh v. State of Punjab

the period of probation gives time and opportunity to the

employer to watch the work, ability, efficiency, sincerity and

competence of the servant and if he is found not suitable for

the post, the master reserves a right to dispense with his

service without anything more during or at the end of the

prescribed period, which is styled as period of probation. The

mere holding of preliminary inquiry where explanation is

called   from   an   employee   would   not   make   an   otherwise

innocuous   order   of   discharge   or   termination   of   service

punitive in nature. Therefore, the High Court was clearly in

error in holding that the respondent's absence from duty was

the foundation of the order, which necessitated an inquiry as

envisaged under Rule 16.24(ix) of the Rules.

21. For the reasons discussed above, we are of the opinion that

RSA-2000-1993 (O&M)       [22] 

the view taken by the High Court and also by the lower courts

is wholly erroneous in law and must be set aside. The appeal is

accordingly allowed and the judgment and decree passed by

the High Court  and  also  by the learned  Sub-Judge  and

learned Additional District Judge are set aside. The suit filed

by the plaintiff-respondent is dismissed.”

24. The judgment in the case of  Sukhwinder Singh (supra)  has

further been referred to in the latest judgment of the Hon’ble Supreme Court

titled as “State of Punjab and others vs. Jaswant Singh” reported as (2023)

9 Supreme Court Cases 150. In the said case, although in the order of

discharge it had been specifically observed that the employee was absent

from 24.11.1990 to date yet it was observed that there was no foundation of

mis-conduct alleged in the order and it was an order of simplicitor discharge.

The order of discharge in the said case, which was reproduced in paragraph

5 of the said judgment, as well as the relevant portion of the abovesaid

judgment are reproduced hereinbelow:- 

“5.   In furtherance to the said recommendation, the SSP

passed the order dated 28.03.1991, discharging the respondent-

plaintiff. The said order is relevant and for ready reference is

being reproduced as under: 

“ORDER

Constable Jaswant Singh No. 1669/ASR s/o Shri Hazara

Singh, caste Jat, R/o Village Thoba, PS Ramdass, Police

District Majitha is hereby discharged from service under

PPR 12.21 as he is not likely to become an efficient police

officer.  His  absent  period  from   24.11.1990  to  date   is

treated as non-duty non pay. 

Issue orders in OB. 

Sd/- 

RSA-2000-1993 (O&M)       [23] 

Sr. Superintendent of Police, 

Amritsar 

No. 11369 – 76/B Dated 28.3.1991” 

xxx xxx xxx 

22.  In   our   considered   view,   all   the   three   courts

misconstrued Rule 12.21 of PPR and decreed the suit filed

by the respondent- plaintiff. Looking to the contents of the

order of  discharge,  in the considered opinion of this

Court, there is no foundation of misconduct alleged in the

order and it is an order of simpliciter discharge  of a

probationer constable.  The judgment in Ratnesh Kumar

Choudhary relied upon by the respondent is of no help for

the simple reason that in that case, the initial appointment

was alleged to be illegal based on a vigilance report which

was on record. Thereafter, notice was issued on the anvil of

the   said   vigilance   report   which   contained   serious

allegations and in the said peculiar situation, the Court

found that the termination was not simpliciter, but it was

punitive. 

25. The judgment of the Hon’ble Supreme Court in the case of P.V.

Swaminathan  (supra) which has been sought to be relied upon by the

learned counsel for the appellant is based on completely different facts. In

the said case, the employee who was the respondent therein was appointed

as a General Manager for a period of three years w.e.f. 06.08.1991 and his

services were terminated on 10.06.1993 i.e., prior to the lapsing of the said

three   years.   In   the   said   case,   the   letter   from   the  Commissioner   for

Handlooms and Director of Handlooms and Textiles dated 19.05.1993,

which was issued immediately prior to the order of termination, was held to

be   the   foundation   for   terminating   the   services   and  thus,   the   Hon’ble

RSA-2000-1993 (O&M)       [24] 

Supreme Court in the facts and circumstances of the said case had held that

the order of termination was based on mis-conduct. Even in the said

judgment, the Hon’ble Supreme Court had observed that the legal position is

fairly settled that an order of termination of a temporary employee or

probationer or even a tenure employee, simplicitor without casting any

stigma may not be interfered with by the Court. However, in the peculiar

facts and circumstances of the said case where the termination was prior to

the expiry of the term of contract and was based upon the letter dated

19.05.1993 and other aspects, the termination order which was set aside by

the High Court, was upheld, although no relief of reinstatement was granted.

In the present case, it is not the case of the plaintiff that his services have

been terminated or he has been relieved prior to the last date of his contract,

rather   his   relieving/termination   is   in   consonance   with   the   terms   and

conditions of his contract. Thus, the said judgment would not further the

case of the appellant-plaintiff. 

26. The suit of the plaintiff is also required to be dismissed on the

ground of non-joinder of necessary party and for having not produced the

order dated 12.08.1985. It would be relevant to note that it is the case of the

plaintiff that the Service Appeal filed by the plaintiff was dismissed by the

Administrative Judge of this Court. A perusal of the letter dated 27.08.1985

(Ex.P16) which has been produced by the plaintiff would clearly show that

the Service  Appeal was dismissed  on 12.08.1985. The said  order  has

admittedly not been produced on record. Moreover, the High Court has not

been made a party although the High Court had every right to defend the

case once the Service Appeal had been dismissed by the Administrative

RSA-2000-1993 (O&M)       [25] 

Judge of the High Court. The said aspect is only an additional aspect in

addition to the other reasons which have been detailed hereinabove for

dismissal of the present appeal. 

27. The second argument raised on behalf of the learned counsel for

the appellant for decreeing the suit of the plaintiff and for setting aside the

judgment is also misconceived. For the second argument, sole reliance has

been placed on behalf of the appellant(s) upon the judgment of the Hon’ble

Supreme Court in the case of  Jaggo  (supra). The said case is based on

completely different facts. In the case of  Jaggo  (supra), the appellants

therein had sought regularization of their services by filing an original

application before the Tribunal and they had made specific pleadings to the

effect that their role and responsibility as well as their work was similar to

that of the regular employee and they were performing core functions

integral to CWC’s operations and had worked for a period ranging from

more than 10 years to two decades and met the parameters laid down in the

judgment of the Hon’ble Supreme Court in the case of Secretary, State of

Karnataka vs. Uma Devi reported as (2006) 4 SCC 1 and thus, denial of

regularisation to them was against law. It was also the specific case of the

appellants therein that they were not backdoor entrants and were equivalent

to regular employees and that there was nothing adverse against them but

persons with fewer year of services had been regularised and not the

appellants therein. The Hon’ble Supreme Court after observing that the

appellants therein had long and interrupted service for a period extending

well beyond 10 years held that their services could not be dispensed with in

an illegal manner. It was also found that large number of persons with lesser

RSA-2000-1993 (O&M)       [26] 

tenure were regularized by the respondent therein and details of the same

were given in the said judgment and thus, it was observed that the action of

the respondent therein was violative of the principle of equality enshrined

under Articles 14 and 16 of the Constitution of India.

28. In the present case, as has been detailed hereinabove, neither

any prayer for regularisation has been made nor any case has been set up in

the plaint to show that the plaintiff had been doing same work and was

having same responsibilities and working hours etc. as that of regular

employees. There is nothing to show that any person junior to the plaintiff,

had been made to continue. Importantly, even the period of service of the

plaintiff even as per his best case would not exceed 10 years and thus, he

does not fall within the parameters of law laid down by the Hon’ble Suprme

Court in the case of Uma Devi (Supra). Moreover, it cannot be said that the

services of the present plaintiff-appellant was unblemished, inasmuch as, a

perusal of his service book would show that apart from other aspects, the

present   plaintiff-appellant   was   censured   vide   order  dated   21.01.1983.

Although, in the case of Jaggo (Supra), subsequent termination of services

was also challenged but the said termination was prima facie mala fide,

inasmuch as, within 10 days of the dismissal of the original application filed

by the appellants therein for regularisation of their services, their services

were terminated in spite of the fact that they had more than 10 years of

service and there was nothing adverse against them. Thus, the said judgment

would not further the case of the plaintiff-appellant. Moreover, the argument

now sought to be raised before this Court was neither pleaded in the plaint

nor was argued before the trial Court or before the First Appellate Court.

RSA-2000-1993 (O&M)       [27] 

There is no foundational basis to raise the said argument before this Court.

29. Additionally it would be relevant to mention that the plaintiff-

appellant was relieved from services on 20.04.1985. The suit filed by the

plaintiff was dismissed and appeal therefrom was also dismissed. The

present Regular Second Appeal was filed in the year 1993 and there is no

interim order in favour of the appellant. The appellant is also stated to have

died. Judgments of the trial Court as well as First Appellate Court are in

accordance with law and deserve to be upheld.

30. Keeping in view the abovesaid facts and circumstances, the

judgments of the trial Court as well as the First Appellate Court are upheld

and the present appeal being meritless is dismissed. 

31. All the pending miscellaneous applications, if any, shall stand

disposed of in view of the abovesaid order.

04.12.2025 (VIKAS BAHL)

Pawan                  JUDGE 

Whether speaking/reasoned:- Yes/No

Whether reportable:- Yes/No