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IN THE HIGH COURT OF JHARKHAND AT RANCHI

L.P.A. No. 8 of 2021

with

I.A. Nos. 174, 175 and 176 of 2021

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1.M/s Coal India Ltd. through its Chairman-cum-

Managing Director/Disciplinary Authority, Coal

Bhawan, Premises No. 04., Plot no. AF-III, Action Area-3,

New Town, Rajarghat, P.O & P.S. – Rajarghat, Kolkata,

West Bengal, PIN – 700156.

2.The Chief Managing Director, Central Coalfields Ltd.,

Darbhanga House, P.O. – G.P.O., P.S. –Kotwali, District

– Ranchi, PIN-834001.

3.The Enquiry Authority, Coal India Limited, Darbhanga

House, P.O. – G.P.O., P.S. –Kotwali, District – Ranchi,

PIN-834001.

4.Head of Department (Pers. EE), CCL, Darbhanga

House, P.O. – G.P.O., P.S. –Kotwali, District – Ranchi,

PIN -834001.

5.The Chief Vigilance Officer, Central Coalfields Ltd.,

Darbhanga House, P.O. – G.P.O., P.S. –Kotwali, District

– Ranchi, PIN-834001.

6.The Chief Vigilance Commissioner, Central Coalfields

Ltd., Coal Bhawan, Premises No. 04., Plot no. AF-III,

Action Area-3, New Town, Rajarghat, P.O & P.S. –

Rajarghat, Kolkata, West Bengal, PIN – 700156.

.... Respondents/Appellants

Versus

1.Dr. Jitendra Kumar Sharma, son of Late Dr. Ram

Prasad Sharma, resident of 301, Urmila Apartment,

North Office Para, Doranda, P.O.-Argora, P.S. –

Doranda, District – Ranchi, PIN-834002.

.... Writ Petitioner/Respondent

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2.Union of India through its Secretary, Ministry of Coal,

having office at Shashtri Bhawan, P.O – Shasthtri

Bhawan, P.S. – Parliament Street, Town & District – New

Delhi (NCT of Delhi).

. ... Respondent/Respondent

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CORAM: HON’BLE THE CHIEF JUSTICE

HON’BLE MR. JUSTICE SUJIT NARAYAN PRASAD

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For the Appellants : Mr. Anoop Kumar Mehta,

Mr. Manish Kumar,

Mr. Amit Kumar Sinha, Adv

For the Writ Petitioner : Mr. Anil Kumar Sinha, Sr. Adv.

Mr. Raunak Sahay, Advocate

For the Res-UOI : Mr. Rajiv Sinha, Advocate

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Oral Judgment

Order No. 06: Dated 4

th

October, 2021:

I.A. No. 174 of 2021

This Interlocutory Application has been filed under

Section 5 of the Limitation Act for condonation of delay

in filing the appeal.

2. Perused the office note.

3. Office has reported that the appeal is not barred

by limitation in view of the order dated 23.03.2020 and

06.05.2020 passed by Hon’ble the Supreme Court in

Suo Moto Writ Civil No. 03 of 2020 and as such, learned

counsel for the appellants does not want to press this

Interlocutory Application as the appeal has been

preferred within time.

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4. In view thereof, the instant Interlocutory

Application is permitted to be withdrawn.

L.P.A. No. 08 of 2021

5. This appeal is being heard for final disposal on the

consent given by the parties.

6. The instant intra-court, appeal under Clause 10 of

the Letters Patent, has been preferred against the

order/judgment dated 15.09.2020 passed in W.P.(S) No.

2489 of 2018 whereby and whereunder the impugned

punishment of deemed dismissal of the writ petitioner

dated 10.11.2017 was quashed. Consequently, the writ

petitioner was held entitled for leave encashment with

interest. So far payment of gratuity is concerned it was

held that it will depend on the outcome of another writ

petition being W.P. (S) No. 1063 of 2016 in which

petitioner has challenged the order of appellate authority

passed under the Payment of Gratuity Act.

7. The brief facts of the lis which is required to be

enumerated read under as:

The writ petitioner retired from service on

attaining the date of superannuation w.e.f. 31.07.2013

while discharging the duty as Deputy Chief Medical

Officer under the appellants-authorities. While

discharging his duty, an F.I.R. being R.C. 9(A)/2003(R)

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was lodged against the petitioner alleging inter alia that

the petitioner, while posted as Medical Superintendant

at Bhurkunda Dispensary of Barka Sayal Area

demanded gratification of Rs. 500/- from the

complainant, namely, Sri Badri Turi for issuance of

fitness certificate in his favour and was caught red

handed by the trap team of C.B.I. on 07.04.2003.

Pursuant thereto, the petitioner was taken into custody

on 07.04.2003 and was placed under deemed

suspension vide order dated 18.06.2003. Thereafter,

pending initiation of departmental action/framing

charge sheet and decision of case instituted by CBI, the

petitioner was allowed to resume his duty vide order

dated 22.10.2003. The petitioner was served with

memorandum dated 27.12.2004 along with article of

charge and a notice to show cause directing the

petitioner to submit his defence within 10 days. The writ

petitioner defended the allegation by denying the

charges leveled against him. Thereafter, a departmental

proceeding was initiated against him under Rule 29 of

the Coal India Executive’s Conduct, Discipline and

Appeal Rules, 1978 (hereinafter referred as to ‘Rules,

1978’).

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It was case of the petitioner that vide order dated

06.04.2005 enquiry officer was appointed, who

commenced the enquiry, in which, the petitioner

demanded an opportunity of personal hearing vide

representation dated 06.04.2005. In the enquiry

proceeding, three enquiry officers were changed and

ultimately enquiry report was submitted in the year

2012 after lapse of eight years. However, during

pendency of departmental proceeding the petitioner

retired on 31.07.2013.

It was further case of the writ petitioner that till

the date of retirement, copy of the enquiry report was

not provided to the petitioner although enquiry was

concluded on 13.12.2011 and as such representation

was submitted by the petitioner requesting to provide

copy of enquiry report but the same was not provided.

The writ petitioner, thereafter, under the Right to

Information Act moved up-to the Central Information

Commission for providing enquiry report. The

disciplinary authority, acting in pursuant to order dated

21.06.2017 of the Central Information Commission,

although did not provide the copy of enquiry report to

the petitioner but a show cause notice dated 30.06.2017

was issued to the petitioner stating therein that due to

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lack of evidence charge could not be established in the

departmental proceedings against the petitioner. The

petitioner replied to the said show cause on 28.07.2017.

Thereafter, the Chairman-cum-Managing Director-cum-

Disciplinary Authority passed order dated 10.11.2017

whereby in exercise of power conferred upon the

provision of the Rule 27 of the Rules, 1978, imposed the

penalty of deemed dismissal upon the petitioner

operating w.e.f. 31.07.2013.

The petitioner had earlier preferred a writ petition

being W.P. (S) No. 2400 of 2016 praying therein for

direction upon the respondents to show cause as to why

the authorities were not finalizing the departmental

proceeding of the petitioner on the baseless ground that

it was CBI originated case, although in the departmental

proceeding the enquiry was complete. The said writ

petition was dismissed as withdrawn on the prayer made

by learned counsel for the petitioner vide order dated

11.04.2018 as during pendency of the writ petition order

dated 10.11.2017 regarding penalty of dismissal from

services was inflicted upon the petitioner.

It is further case of the writ petitioner that he was

honorably acquitted of the criminal charges in the

criminal proceeding in R.C. Case No. 9(A)/2003(R) vide

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judgment dated 11.01.2018. Thereafter, the petitioner

preferred representations dated 30.01.2018 and

01.03.2018 for recall of the order of dismissal and also

for direction upon the respondents for disbursal of the

gratuity but it did not evoke any response.

Aggrieved thereof, the petitioner preferred instant

writ petition for quashing order of deemed dismissal

dated 10.11.2017 issued by the Chairman-cum-

Managing Director/Disciplinary Authority and further

for direction upon the respondents to release the

amount of gratuity and leave encashment with interest.

Earlier the petitioner had filed an application for

disbursement of gratuity before the controlling authority

under the Payment of Gratuity Act, 1972 which was

allowed and thereafter the appeal was preferred by the

Management which was allowed by the appellate

authority, against which, the writ petitioner had filed

writ petition being W.P. (S) No. 1063 of 2016 challenging

the order passed by appellate authority under the

Payment of Gratuity Act, which is still pending.

The ground which was taken in assailing the

impugned order of deemed dismissal and non-disbursal

of amount of gratuity is that while passing the order of

dismissal, the disciplinary authority has not considered

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the fact that copy of enquiry report was not served upon

the petitioner. Though the enquiry officer, after

appreciating the deposition of the complainant and other

witnesses, has come to the conclusive finding that

charges leveled against the petitioner, for demanding

and accepting gratification of Rs. 500/- and recovery of

the said amount from the writ petitioner, has not been

proved but without any valid and cogent reason being

assigned by the disciplinary authority in differing with

finding contained in the enquiry report, impugned

punishment has been imposed that too with

retrospective effect and after retirement of the petitioner,

discarding the finding recorded by enquiry officer and as

such the order of dismissal is bad in the eyes of law.

Further, the writ petitioner was honorably acquitted in

criminal case subsequently.

The respondent-CCL appeared before the writ

Court and took a plea that the nature of allegation which

pertains to demand of gratification in lieu of issuing

fitness certificate in favour of complainant, is grievous

one. Further ground has been taken that the contention

of the writ petitioner to the effect that copy of the

enquiry report was not supplied is not correct rather the

copy of the enquiry report was supplied as would be

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evident from Annexure 11 which contains copy of the

enquiry report. Further the writ petitioner was dismissed

from services by passing a speaking order. So far

acquittal in criminal case is concerned, submission has

been made that acquittal in criminal case does not mean

to reinstate the concerned employee in service. The

decision of dismissal was taken earlier and acquittal in

criminal case was later.

Learned Single Judge, after taking into

consideration the rival submissions of the parties,

quashed the impugned penalty of deemed dismissal of

the writ petitioner dated 10.11.2017 and held that the

writ petitioner is entitled for leave encashment with

interest. So far payment of gratuity is concerned it has

been held that it will depend on the outcome of writ

petition being W.P.(S) No. 1063 of 2016 in which

petitioner has challenged the order of appellate authority

passed under the Payment of Gratuity Act.

8. Mr. Anoop Kumar Mehta, learned counsel for the

appellants-CCL management has assailed the order

passed by learned Single Judge on the following

grounds:

(I).The learned Single Judge has failed to take into

consideration that the writ petitioner was not

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exonerated in the departmental proceeding, though

charges were not found to be proved by the enquiry

officer but the disciplinary authority upon going

through the enquiry report and materials available

on record decided to disagree with the findings

recorded by the enquiry officer and accordingly, the

note of disagreement along with the copy of the

enquiry report was provided to the writ petitioner

giving him opportunity to submit his explanation

on the disagreement note and the disciplinary

authority after going through the explanation

submitted by the writ petitioner on the point of

disagreement, has imposed the impugned

punishment, which cannot be said to suffer from

any infirmity.

(II).Learned Single Judge has erred in not

considering the majority view of the judgment

rendered by Hon’ble Supreme Court in Chairman-

Cum-Managing Director, Mahanadi Coalfields

Limited Vs. Rabindranath Choubey [2020 SCC

OnLine SC 470] more particularly reference made

at paragraph 71 wherein it has been held that in

view of the provision of Rules 34.2 and 34.3 of the

CDA Rules the enquiry can be continued given the

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deeming fiction in the same manner as if the

employee had continued in service and appropriate

punishment, including that of dismissal can be

imposed apart from the forfeiture of the gratuity

wholly or partially including the recovery of the

pecuniary loss as the case may be. Therefore, the

minority view of the Hon’ble Supreme Court as is

available in paragraph 101 of the judgment, upon

which, the learned Single Judge has put its reliance

does not have any binding precedence over the

majority view.

Therefore, the learned Single Judge has erred

in holding that no order of dismissal could have

been passed in terms of paragraph 101 of the

judgment rendered in Chairman-Cum-Managing

Director, Mahanadi Coalfields Limited Vs.

Rabindranath Choubey (supra).

(iii).Learned Single Judge has further failed to take

into consideration that charges in the departmental

proceeding and the criminal proceeding were not

similar and further, the witnesses examined and

documents exhibited were also not the same.

Therefore, no benefit can be derived by the writ

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petitioner on the ground that he has been acquitted

of the criminal charges.

9. Mr. Anil Kumar Sinha, learned senior counsel for

the petitioner-respondent, defending the order passed

by learned Single Judge, has submitted that the learned

Single Judge has mainly considered the fact that there

was no recovery of the tainted money from the

possession of the writ petitioner. Learned Single Judge

has further considered that the sole allegation is against

one Smt. Durga Das, the Office Clerk at Bhurkunda

Dispensary of Barka Sayal area where the writ petitioner

was discharging duty as Medical Superintendent,

against whom, the allegation of illegal demand of money

has been made by the complainant for supply of medical

fitness certificate but the raiding team has recovered the

tainted money from the possession of said Smt. Durga

Das, who did not depose anything against the writ

petitioner that she was acting on the instruction of the

writ petitioner, as such the very allegation of illegal

demand of money in lieu of fitness certificate has not

found to be proved. Therefore, the enquiry officer has

come to the conclusive finding of not proving of the

charge but the disciplinary authority has differed with

the said finding without going into the material available

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on record as also without considering the fact that said

Smt. Durga Das did not depose anything before the

enquiry officer to support the version of charge that

whatever money she was collecting meant to forward the

same to the writ petitioner.

The learned Single Judge on the basis of aforesaid

aspect of the matter if interfered with the order of

deemed dismissal, it cannot be said to suffer from

infirmity.

10. We have heard learned counsel for the parties and

perused the documents available on record as also the

finding recorded by learned Single Judge.

11. This Court, after having gone through the

materials available on record, has found that the writ

petitioner, while posted as Medical Superintendent at

Bhurkunda Dispensary of Barka Sayal Area, was placed

under deemed suspension vide order dated 18.06.2003

in exercise of power conferred under sub rule 24.3(i) of

Conduct, Discipline & appeal rules, 1978 of Coal India

Limited, as would appear from Annexure 1 appended to

the memo of appeal.

The aforesaid order of suspension was on the

basis of allegation that the petitioner while posted as

Medical Superintendent demanded and accepted

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gratification of Rs. 500/- from one Badri Turi, Piece

Rated Worker of Bhurkunda Colliery. However, taking

into consideration the fact about initiation of

departmental action/framing of charge and decision of

case instituted by CBI, the writ petitioner was allowed to

resume his duty with immediate effect vide order dated

22.10.2003, as would appear from Annexure 2 to the

memo of appeal. The respondents-authorities issued a

memorandum dated 27.12.2004 while communicating

the substance of imputation of misconduct or

misbehavior in respect of which the enquiry is proposed

to be held, whereby and whereunder the charges has

been leveled against the writ petitioner that while posted

as Medical Superintendent, Bhurkunda Colliery, Barka-

Sayal Area during the month of April, 2003 failed to

maintain absolute integrity, devotion to duty and acted

in a manner which is unbecoming of an officer of

CIL/CCL and prejudicial to the image of the Company in

as much as that he demanded and accepted gratification

of Rs. 500/- from one Sri Badri Turi, Piece Rated Worker

of Bhurkunda Colliery. Further, while accepting the said

amount on 07.04.2003 at about 17.25 hours, the writ

petitioner was trapped by CBI officials of Ranchi Branch

and taken into judicial custody.

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A criminal case was instituted after grant of

sanction for prosecution under Section 19(1)(c) of the

Prevention of Corruption Act, 1988 and as such for the

said act of commission and omission, the writ petitioner

has violated the provision of clause 4.1.(i), 4.1(ii) and

4.1.(iii) of the Conduct, Discipline & Appeal Rules, 1978

of Coal India Limited, which amounts to misconduct in

terms of clause 5.0.(2), 5.0(5), 5.0.(15) and 5.0.(17) of

the said rules by which his services are governed.

The enquiry officer was appointed as also the

presenting officer. The enquiry was concluded on

13.12.2011 but no enquiry report was provided to the

writ petitioner.

12. The case of the writ petitioner is that for providing

enquiry report he made several applications and when

appropriate information was not provided to him, he

went up-to Central Information Commission, where the

Commission vide its order dated 21.06.2017 directed the

respondent CIL to furnish an affidavit regarding tracking

report of movement of the file containing enquiry report

but the said direction was never complied with.

According to the writ petitioner, instead of

supplying the copy of enquiry report, a show cause was

issued to the writ petitioner asking reply from him and

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on finding the reply so furnished to be not satisfactory,

order of deemed dismissal was passed vide order dated

10.11.2017 while the writ petitioner was already

superannuated from service w.e.f. 31.07.2013.

The competent Court of criminal jurisdiction has

also proceeded with the criminal prosecution and after

the impugned order of deemed dismissal, judgment was

pronounced vide order dated 11.01.2018 by which the

writ petitioner was honourably acquitted.

The writ petitioner, after having been acquitted by

the Court of Criminal jurisdiction, made representation

before the authorities on 30.01.2018 requesting for

payment of gratuity along with statutory interest, leave

encashment and other legitimate dues and also

submitted reminder to the said representation but it did

not evoke any response.

The writ petitioner had also preferred an

application for payment of gratuity under the provisions

of Payment of Gratuity Act before controlling authority

who passed order for payment of gratuity vide order

dated 13.02.2015 passed in Application No.

36/(10)/2014 against which appeal was preferred before

the Deputy Chief Labour Commissioner (Central),

Dhanbad-appellate authority who reversed the order

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passed by the Controlling Authority vide order dated

31.12.2015. Aggrieved thereof, the writ petitioner

preferred writ petition being W.P. (S) No. 1063 of 2016,

which is still pending for its adjudication before this

Court.

13. The sole issue agitated by the respondents-

appellants, pointing out that infirmity in the impugned

order to the effect that the learned Single Judge while

coming to the conclusion for showing interference in

deemed dismissal has not considered the fact that ‘not

proving of charge in the enquiry’ is different to that of

‘exoneration in the department proceeding’ since even in

the opinion of the enquiry officer charge has not been

proved even then the disciplinary authority has got

power to differ with the finding recorded by the enquiry

officer by assigning the reason and by providing an

opportunity to represent against difference of opinion,

the disciplinary authority can well impose the

punishment but as would appear from the impugned

order, in particular paragraphs 13 and 17, the learned

Single Judge has recorded a finding to the effect that in

the present case the writ petitioner has been exonerated

in disciplinary proceeding and in criminal case he has

been acquitted.

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But the aforesaid finding according to our

considered view is an error on record. Although the

enquiry officer has not found the charge proved against

the writ petitioner, as would appear from the enquiry

report, but he did not and could not have pass order of

exoneration as it is upon the disciplinary authority to

pass appropriate order on the findings recorded by

enquiry officer.

There is no iota of doubt even in a case when

enquiry officer has not found the charge proved it is

open to the disciplinary authority either to accept the

finding or differ with the same but while differing with

the aforesaid finding the requirement of law is to assign

the reason of difference and provide an opportunity to

delinquent officer to file a representation on the opinion

of difference on the finding recorded by the enquiry

officer as per the procedure discussed by Hon’ble Apex

Court in Punjab National Bank & Ors v. Kunj Behari

Misra, [(1998) 7 SCC 84], wherein proposition has been

laid down that in a case where the enquiry officer has

found the charges not proved against the delinquent-

officer, the disciplinary authority while disagreeing with

such finding must has to record its reasons for such

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difference. The relevant paragraph 19 of the said

judgment is quoted hereunder:

“19. The result of the aforesaid discussion would be that the

principles of natural justice have to be read into Regulation

7(2). As a result thereof, whenever the disciplinary authority

disagrees with the enquiry authority on any article of

charge, then before it records its own findings on such

charge, it must record its tentative reasons for such

disagreement and give to the delinquent officer an

opportunity to represent before it records its findings. The

report of the enquiry officer containing its findings will have

to be conveyed and the delinquent officer will have an

opportunity to persuade the disciplinary authority to accept

the favourable conclusion of the enquiry officer. The

principles of natural justice, as we have already observed,

require the authority which has to take a final decision and

can impose a penalty, to give an opportunity to the officer

charged of misconduct to file a representation before the

disciplinary authority records its findings on the charges

framed against the officer.”

In the instant case, also the disciplinary authority

has not accepted the finding recorded by the enquiry

officer rather differed with it and provided an

opportunity to delinquent officer to represent on the

point of difference and thereafter order of punishment

has been imposed.

14. In that view of the matter the contention of the

learned counsel for the CCL-management that finding of

the learned Single Judge to the effect that ‘exoneration

of the writ petitioner in the departmental proceeding’ is

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an error on record, in our view requires to be struck

down by taking into consideration the fact that actually

the charge has not been proved against the writ

petitioner by the enquiry officer in enquiry, however,

differing with the same, the disciplinary authority had

imposed the punishment of deemed dismissal, which

was impugned in the writ petition.

15. Further error has been pointed out by learned

counsel for the respondents-appellants regarding the

finding that there is no provision of deemed dismissal

after superannuation of one or the other employees

working under Coal India Limited/Central Coalfields

Limited. He has submitted that the learned Single Judge

has placed reliance on paragraph 101 of the judgment

rendered in Chairman-Cum-Managing Director,

Mahanadi Coalfields Limited Vs. Rabindranath

Choubey (supra) but while doing so the learned Single

Judge has failed to appreciate that the finding recorded

at paragraph 101 of the said judgment is a minority view

while majority view has been referred as under

paragraph 71 wherein the provision pertaining to

deemed dismissal of one or the other employee working

under CIL/CCL after superannuation has been held to

be valid.

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16. This Court, therefore, is of the considered view

reliance placed on the minority view by the learned

Single Judge cannot be said to be justified rather the

majority view is having the binding precedence. As per

the majority view the provision under the Rules, 1978

which permits the authority to continue with the

disciplinary proceeding and finally dismiss an employee

even after retirement and since has been held to be

valid, the order of dismissal, which was imposed upon

the writ petitioner, cannot be held to be illegal. As such

the finding recorded by learned Single Judge to that is

held to be unjustified finding.

17. This Court is now proceeding to examine the

legality and propriety of the impugned order for other

findings in order to scrutinize as to whether merely on

the ground of finding recorded by learned Single Judge

which has been held to be unjustified by this Court can

the final outcome of the writ petition be reversed?

18. This Court, in order to consider that aspect of the

matter, has gone through the issue on merit even

knowing the settled position of law that the writ Court

cannot act as an appellate Court by re-apprising the

evidence. However, there can be interference if the case

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is of no evidence as has been found by the enquiry

officer.

19. Admittedly, the writ petitioner, while posted as

Medical Superintendent at Bhurkunda Colliery, CCL

upon allegation of complainant, Badri Turi, Piece Rated

Worker of Bhurkunda Colliery, CCL of demanding and

accepting bribe of Rs. 500 for issuance of fitness

certificate, was trapped by the CBI Officials and taken

into judicial custody. Pursuant thereto a criminal case

was instituted and thereafter a departmental proceeding

was also initiated against him on same and similar

charge. However, before the final judgment was

pronounced by the competent Court of criminal

jurisdiction, the department proceeding was already

concluded by imposing punishment of deemed dismissal

from service. Therefore, this Court is not going into

finding recorded by the competent Court of criminal

jurisdiction first since the judgment of acquittal of writ

petitioner in the criminal proceeding is subsequent to

order of dismissal passed by the disciplinary authority.

However, this Court can well consider the finding

recorded by enquiry officer vis-à-vis reason upon which

the order of deemed dismissal has been passed in order

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to consider the point as to whether any miscarriage of

justice has been done or not.

20. However, before appreciating the rival submissions

of the parties, we deem it fit and proper to refer certain

judicial pronouncement of the Hon’ble Supreme Court

on the scope of judicial review in exercise of power

conferred under Article 226 of the Constitution of India.

Reference in this regard be made to the judgment

rendered in Union of India & Ors Vs. P. Gunasekaran

[AIR 2015 SC 545] wherein at paragraph 13, the

following guidelines has been laid down for showing

interference in the decision taken by the disciplinary

authority and not to interfere with the decision, which

reads as hereunder:

“13.Despite the well-settled position, it is painfully

disturbing to note that the High Court has acted as an

appellate authority in the disciplinary proceedings, re-

appreciating even the evidence before the enquiry officer.

The finding on Charge No. 1 was accepted by the

disciplinary authority and was also endorsed by the Central

Administrative Tribunal. In disciplinary proceedings, the

High Court is not and cannot act as a second court of first

appeal. The High Court, in exercise of its powers under

Article 226/227 of the Constitution of India, shall not

venture into reappreciation of the evidence. The High Court

can only see whether:

a. the enquiry is held by a competent authority;

b. the enquiry is held according to the procedure

prescribed in that behalf;

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c. there is violation of the principles of natural justice in

conducting the proceedings;

d. the authorities have disabled themselves from

reaching a fair conclusion by some considerations

extraneous to the evidence and merits of the case;

e. the authorities have allowed themselves to be

influenced by irrelevant or extraneous considerations;

f. the conclusion, on the very face of it, is so wholly

arbitrary and capricious that no reasonable person

could ever have arrived at such conclusion;

g.the disciplinary authority had erroneously failed to

admit the admissible and material evidence;

h. the disciplinary authority had erroneously admitted

inadmissible evidence which influenced the finding;

i. the finding of fact is based on no evidence.

Under Article 226/227 of the Constitution of India, the

High Court shall not:

(i). re-appreciate the evidence;

(ii). interfere with the conclusions in the enquiry, in

case the same has been conducted in accordance

with law;

(iii). go into the adequacy of the evidence;

(iv). go into the reliability of the evidence;

(v). interfere, if there be some legal evidence on

which findings can be based.

(vi). correct the error of fact however grave it may

appear to be;

(vii). go into the proportionality of punishment

unless it shocks its conscience.”

(emphasis supplied)

Thus, it is evident from the judicial

pronouncement of the Hon’ble Apex Court, as referred

hereinabove, that the High Court can interfere under

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Article 226 of the Constitution of India under the power

of judicial review in any of the eventuality as

propounded in the judgment referred herein above,

under paragraph 13(g) and (i); wherein it has been held

that the disciplinary authority had erroneously failed to

admit the admissible and material evidence and 13(i), the

finding of fact is based on no evidence.

21. On the above proposition of law, this Court

proceeded to examine the scope of interference.

22. From perusal of the enquiry report, it appears that

the finding of the enquiry report is based on the

testimony of Sri Badri Turi-the complainant, Smt. Durga

Das- the then peon and Mr. Manoj Aind- an independent

witness from the side of CBI.

For ready reference, relevant portion of their

testimony, as given in the enquiry report, is reproduced

hereunder:

Statement of Badri Turi, the complainant :

“Sri Badri Turi. PRW, Bhurkunda Colliery and MW-1 was

produced as management witness on 30.7.07 in his

deposition Sri Badri Turi stated that he was working at

Bhurkunda colliery since the year 1995. According to him he

had proceeded on sick leave with effect from 6.2.03. He had

been on sick leave for about 40 days. He also mentioned

that he had fallen sick and Dr J.K. Sharma had granted him

sick certificate. He stated that he had gone to Dr. J.K.

Sharma for obtaining sick leave. He told Dr. Sharma to give

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fitness certificate. Thereafter he and Dr. J.K. Sharma came

to hospital. There was lady peon over there who told

him that " PAISA DIJIYE" thereafter he (Badri Turi) told her

that he was going to bring money. Thereafter at that

particular spot there were two young boys whom he did not

know. These two persons were not known to him and whom

he had seen for the first time. According to Sri.Badri Turi

they brought him to CBI office at Booty Road, Ranchi Sri

Badri Turi stated that when he came to CBI office the said

two boys who had brought him to CBI office gave him money

and that money was chemically treated by CBI and given to

him. He kept the money in his pocket with his own hand.

Thereafter he went alongwith CBI officers in their car to

Bhurkunda at about 5pm. This happened on 24.7.04. He

does not remember the date and the year. Thereafter he

handed over the money to the lady peon whom he can

recognize Thereafter CBI caught hold of Dr.J.K. Sharma and

they brought him to Ranchi. He also came along with them

when he reached Ranchi the time was

about 12 midnight. He took the certificate from

Dr.J.K.Sharma on 24.4.04.

According to Sri. Badri Turi before the

intervention of CBI officials he had collected his fit

certificate. He joined his duties after 3-4 days. Exact date

he does not remember. He was allowed on duty and he

started working

At this stage Sri A Hari Secretary. DIP). CCL and P.O.

declared Sri.Badri Turi hostile witness and desired to take

up his cross examination LA. permitted him to cross examine

Sri. Badri Turi.

In cross examination vide Que. 1 Sri.Badri Turi was

asked, "Do you remember that you had given written

application to SP, CBI, Ranchi?" In response to that Sri.Badri

Turi stated that " I do not remember. It is a very old matter."

Vide Que 2 Sri Badri Turi was asked "Please see application

dt.7.4.03 (ME-1) and indicate whether the said application is

27

signed by you." In response to that he stated that"

application dt.7.4.03 contains my signature".

In Que 4 Sri. Turi was asked "What is written in the

application do you now?"

In response to that Sri. Turi stated that " I do not

know".

Sri.Badri Turi was further asked did you sign the

application without understanding the content of the

application?"

In response to that Sri. Turi stated that "I signed it

without understanding it as per their instructions.

In Que. 5 Sri Badri Turi, MW-1 was asked by Sri

A.Hari, PO "Did they read the contents of the petition

and explained the contents of the application before

obtaining your signature?" In response to that Sri.

Turi mentioned that They did not explain the

contents. They asked me to sign. I signed it without any

pressure."

Statement of Smt. Durga Das , who also has

deposed nothing against the writ petitioner as would be

evident for her deposition:

EIC OF SMT. DURGA DAS, RETD. LDC, BHURKUNDA

COLLIERY /MW-3 BY SRI.A.HARI, P.O. Smt. Durga Das LD C

in her statement stated that I do not remember the date but

in the year 2003 one day in between 4-5 pm when I was

sitting in my chamber and I was preparing prescription for

patients, one man in drunken state who was not known to

me came to me and put some money on my table which

were in the form of currency notes and rushed back from my

room. I went behind him taking the money in my hand and

asked him that what for you have left the money on my

table. As he was heading towards Dr. J.K. Sharma's

chamber I was running behind him mentioning "KAISA

PAISA HAI BABU" but meanwhile persons unknown to me

appeared there and caught hold of me . Thereafter what

28

happened exactly I do not remember because I was very

much upset. These persons took me to Rest House there I

came to know that they are from CBI. She further mentioned

that "I do not remember the incident thereafter I was terribly

upset". I am not in a position to say what happened. I have

nothing more to say. P.O. further asked Smt. Das "Whether

he has given you in hand or kept on the table?" Smt. Durga

Das mentioned that on the table She was further asked by

Sri A.Hari, PO when he kept the money on the table what

you did?" In response to that she replied I took the money

and ran behind him and asked "KAISA PAISA HAI BABU".

The said person did not say anything and went towards

Dr.Saheb's chamber She was further asked by PO "Did CBI

officials asked you anything?" In response to that Smt.

Durga Das mentioned that "KYA PUCHA KYA NAHI HAME

YAAD NAHI HAI".

She was further asked by Sri. A. Hari "Money which you

were holding what happened to the money?" In response to

that Smt.Das mentioned that CBI WALA LE LIYA". Whether

your hands were washed by CR! and whether on washing

your hands became red?" In response to that Smt. Das

explained that MERA HAATH WASH KIYA LEKIN MERA

HAATH LAAL NAHI HUA".

She was further asked "Did CBI caught hold of that

man who had kept the money on her table". In response to

that she told "I do not know whether the said man was

caught hold by CBI or not. There were so many persons. She

was further asked Did any man meaninglessly keep the

money on her table?" In answer to this question, Smt. Durga

Das stated that man was in drunken state and I do not

know why he kept the money on my table. She was further

asked "What type of CHITTHA you prepare which include

fitness certificate?" In response to that Smt. Das mentioned

that prepare CHITTHA of OPD She was asked "Whether the

CBI took from the Rest House?" In response to that she

stated that they left me She was further asked "Are you

29

speaking the truth?" In response to that Smt. Das stated

that I am speaking the truth.

SMT.DURGA DAS, MW-3 WAS CROSS EXAMINED BY

DR.J.K.SHARMA

Vide Que 1 Smt. Durga Das, MW-3 was asked when person

in question who put the money on your table, at that

particular time any other person was present or not?" in

response to that Smt. Das stated that "Clerk Mehrunisa Rahi

who use to sit in that room was also present.

Vide Que 2 she was asked by Dr Sharma whether the lady

peon was present there at the office gate?' In response to

that Smt. Durga Das stated "Pawan Devi. Lady General

Majdoor was present at that gate",

Vide Que 3 Dr.J.K.Sharma asked Smt. Durga Das " Whether

my hand was washed first or your hand was washed first

by CBI?' In response to the aforesaid question Smt. Das

stated that first they got washed the hands of Dr Sharma

and thereafter my hand was washed

Vide Que 4 Smt. Durga Das was asked by Dr.J.K. Sharma

When you reached rest house whether you and persons

accompanied you there at the Rest house or otherwise. In

response to that Smt Durga Das mentioned that "There were

so many persons forming crowd"

Vide Que 5 she was asked Whether you signed any paper

produced before you by CBI?" In response to that Smt.

Durga Das mentioned that I do not remember ".

Vide Que 6 Smt. Durga Das was asked "I put it to you that

they got some paper claimed to be your statement signed by

you. Whether you signed if after going through it or

otherwise?" In response to that Smt. Durga Das stated that

she signed the statement "BINA SAMJHE".

Statement of Sri Manoj Aind, an independent witness:

“EIC OF SRI.MANOJ AIND, ASST. MANAGER, CENTRAL

BANK OF INDIA, CIRCULAR ROAD BRANCH, RANCHI BY

30

SRI.A.HARI, SECRETARY TO CMD AND PRESENTING

OFFICER

Sri. Manoj Aind stated that on 7.4.03 while he was working

in Regional Office of Central Bank of India, Lalpur, Ranchi at

about 11.30 am he was informed by his Senior Regional

Manager that they have received a call somebody is to be

trapped. At about 1 pm he alongwith Sri.Ashwini Roy

another staff of the bank came to CBI office. According to

Sri.Aind there they were informed by CBI staff that they

have to go somewhere (place was not disclosed). There they

also told that there was some complaint about the payment

of money. Then they put some chemical in 5 x 100 rupees

GC notes asked Sri Rathore to touch the same and then they

washed the hands of Sri Rathore which after washing

became red/pink Then again they put chemical on the note

and put the same in the pocket of Sri.Badri Turi. According

to Sri.Aind thon they proceeded in two cars. When the car

reached Ramgarh then they were informed that they were

going to Bhurkunda and on reaching Bhurkunda they we re

told that they will go to dispensary to arrest someone. Then

he and the complainant went to the dispensary near doctor's

chamber as per instructions of CBI. According to Sri Aind

he remained outside the door and complainant were

inside. There were purdah in the office of doctor. The

purdah was somewhat removed from where something

could be seen. There were already two persons inside in the

doctor's chamber. The complainant wished him NAMASTE

by showing his hand and there was some talk between

the complainant and the doctor which he could not

hear. Dr.Sharma after preparing the certificate handed over

the same to the lady. The lady after coming out of the room

of the doctor went to the hall where her office is located. The

complainant followed her according to Sri. Aind he also went

with the complainant but stood just near the door of the hall.

According to Sri Aind the lady noted something in the

register and put amp on the certificate and handed over the

same to the complainant. The complainant Sri. Badri Turi

31

took out money from the pocket and handed over the same

to the lady. According to Sri. Aind he showed signal to the

CBI team then all of them entered into the dispensary and

also entered into the chamber of the doctor. CBI caught hold

of the doctor and alleged that he had taken the money.

Dr.J.K.Sharma told him that he has not taken the money

then CBI team asked Sri. Turi as to where he had given the

money. Then Sri. Turi went out of the chamber of the doctor

and came to the hall and brought lady inside the doctor's

chamber. The lady also told that she has not taken the

money but when she was threatened then she told that she

has taken. First the hand of the doctor was washed there

was no change in the water The lady washed her hand

which was changed to pink/red. According to Sri. Aind they

all were taken i.e. he himself, complainant, Doctor, Lady

and other staff to the Guest House. Since there was a mob

of persons and the crowd was increasing then after

completing the formalities they went out of the Guest House,

They were in the Guest house for about one hour. They

returned to Ranchi in the night at 10.30pm. He returned to

his home.

In the EIC questions were asked by Sri.A. Hari, PO Sri

Manoj Aind was asked again in EIC" When the lady took out

the GC notes then whether CBI asked her for whom you had

taken the money as you were present in the scene. In

response to that Sri. Aind mentioned that he did not ask any

such question prepared for going to the Guest House". In

further question Sri Aind was asked whether the certificate

can be issued by the lady who is a clerk. In response to that

Sri. Aind mentioned that "No".

He was further asked when the lady brought before CBI

whether any question about the money for whom she had

taken, was asked. In response to the aforesaid Question

that " no such question was asked".

Sri Manoj Aind asked by Sri A.Hari whether Dr. J.K. Sharma

and the lady whose hands were pink on washing were

brought together as you were also in the car to Ranchi. In

32

response to that Sri. Manoj Aind mentioned that we came to

in two cars. In the car in which I was coming in that doctor

or lady were not there. However in the second car doctor

was present and about the lady I do not whether she came

in the car or not. Sri. Manoj Aind was further asked lady

who was with the CBI team in the Guest House what

happened to her?" In response to that Sri. Manoj Aind that "I

heard she was under bail by CBI. He was further asked

kindly indicate whether Sri. B. Turi, complainant also came

in the vehicle i.e. other vehicle to Ranchi. In response to that

Sri Manoj Aind mentioned that so far CBI told that

Dr.J.K.Sharma will come. About Sri. Turi nothing was said

He was asked "How you could say that the paper which

was given to the lady by the doctor was certificate only.

Have you ever seen as you told that you also went with the

complainant Sri.Badri Turi. In response to that Sri. Manoj

Aind stated that "The way I noticed which was certificate

from its appearance. "DOCTOR SAHAB SIGN KIYA USKE

BAAD REGISTER MEIN ENTRY HUI, STAMP LAGA. ISSE

PATA CHALA KE CERTIFICATE HAI"

Sri. Manoj Aind was asked by Sri A.Hari, PO" you had

indicated that when Sri. Turi went inside the doctor's

chamber then 2 persons were already in the chamber. What

happened to them? In response to that Sri. Manoj Aind

stated that when Sri. Turi came out of doctor's chamber to

the hall where the certificate was being stamped, then those

persons left.”

23. It is evident from the enquiry report submitted by

the enquiry officer that the management has produced

Sri Badri Turi, the complainant, as a witness who was

working in Bhurkhunda Colliery proceeded on sick leave

w.e.f. 06.02.2003. He has mentioned that he had fallen

sick and Dr. J.K. Sharma (writ petitioner) had granted

33

him sick certificate. He stated that he had gone to Dr.

J.K. Sharma for obtaining sick leave and told him to give

fitness certificate. He further deposed that in the

hospital, there was lady peon who told him that “Paisa

Dijiye”, thereafter the complainant told her that he is

going to bring money. He further deposed that at that

place there were two boys whom he did not know and

have seen for the first time. They brought him (Sri Turi)

to CBI Office at Booty More, Ranchi where, they gave

him money which was chemically treated by CBI. He

kept that in pocket with his own hand. Thereafter, he

went along with CBI officials in their car to Bhurkunda

Colliery at about 5.00 pm where he handed over the

money to the lady peon whom he can recognize.

Thereafter, CBI caught hold of Dr. J.K. Sharma and

brought him to Ranchi. He further deposed that he took

the certificate from Dr. J.K. Sharma on 24.04.2004

before the intervention of C.B.I. and joined duty after 3-4

days.

The question is that when the complainant had

already taken the aforesaid medical fitness certificate

from the doctor, the writ petitioner, then what was the

occasion to again go before the doctor for handing over

the money?

34

During cross-examination, Sri Turi stated that the

contents of the complaint to CBI dated 07.04.2003 is not

known to him however he confirmed his signature on

the complaint. He further deposed that he put signature

on plain paper and what has been written thereon has

never been explained to him. He further deposed that he

handed over the money to lady peon but did not say that

the money was ever handed over to Dr. J.K. Sharma

(writ petitioner).

This Court has also considered the statement of

Smt. Durga Das, who happens to be the retired LDC,

Bhurkunda Colliery in the appellants-CCL. She deposed

that one man in drunken state who was not known to

her came and put some money on table which were in

the form of currency notes and rushed back from the

room. She went behind him taking the money in her

hand and asked him that for what you have left the

money on her table. As he was heading towards Dr. J.K.

Sharma’s chamber she ran behind him mentioning

“Kaisa Paisa Hai Babu” but meanwhile some persons

unknown to her appeared there and caught hold of her.

Thereafter what happened exactly she do not remember

because she was very much upset. These persons took

her to Rest House where she came to know that they are

35

from CBI. She further mentioned that “I do not

remember the incident thereafter I was terribly upset”.

While answering a question - put forth by the Presenting

Officer – “Money which you were holding what happened

to the money”, she stated that “CBI wale le liye”.

Thus, it is evident from the statement of Smt.

Durga Das, who happens to be LDC in the office where

the writ petitioner was posted as Medical

Superintendent that the money was put by the

complainant in her table.

The enquiry officer has also recorded the finding of

one Sri Manoj Aind, Assistant Manager, Central Bank of

India, Circular Road, Ranchi, stated to be an

independent witness of the raiding team, who has

deposed that he remained outside the door and Sri Turi,

the complainant went inside. There was curtain in the

office of doctor. The curtain was somehow removed from

where something could be seen. There were already two

persons inside the doctor’s chamber. The complainant

wished him Namaste by showing his hand and there was

some talk between the complainant and the doctor

which he could not hear. Dr. Sharma after preparing the

certificate handed over the same to the lady. The lady

after coming out of the room of the doctor went to the

36

hall where her office was located. The complainant

followed her according to Sri Aind he also went with the

complainant but stood just near the door of the hall. The

complainant, Sri Badri Turi, took out money from the

pocket and handed over the same to the lady. According

to Sri Aind he showed signal to the CBI team then all of

them entered into the dispensary and also entered the

chamber of the doctor. Sri Manoj Aind, the independent

witness has nowhere stated that the writ petitioner has

ever demanded and accepted the bribe money.

24. The enquiry officer on the basis of statement of

aforesaid witnesses has come to a finding that there is

no evidence of demand of gratification of Rs. 500/- and

recovery of the said money from the then Medical

Superintendent, Bhurkunda Colliery since Sri Badri

Turi-the complainant, Sri Manoj Aind-an independent

witness and Smt. Durga Das have not supported the

allegation of demand of bribe money or its acceptance

and recovery of the said money from the possession of

Dr. Sharma, the writ petitioner, in their deposition in

course of departmental proceeding.

25. However, the disciplinary authority, the

Chairman-cum-Managing Director, CIL after

dispassionately going through the finding recorded by

37

the Enquiry Authority with relevant documents/record

opined that the enquiry officer had not made proper

evaluation and objective assessment of the oral and

documentary evidence of management adduced during

the enquiry proceedings.

26. Thus, in disagreement with the findings of the

Enquiry Authority, Disciplinary Authority recorded his

own findings and reasons for disagreement, which is

reproduced as under:

(a). Sri Badri Turi visited the residence of Dr. Sharma on the

previous day of the incident i.e. 06.04.2003 for issuance of

Fitness Certificate as he was sick w.e.f 4.02.2003. Sri Turi

confirmed his signature on the complaint dated 07.04.2003.

Sri Turi signed the pre-trap Memorandum which was read

over and explained, in Hindi and signed it after being

satisfied about correctness of its contents. Thus, the

contention of Sri Turi of the incident happened on

24.04.2004 and he took the Pitness Certificate from Dr. JK

Sharma on 24.04.2004 before the intervention of CBI is not

acceptable. It is also not correct that Sri Turi took Fitness

Certificate from Dr. J K Sharmia but the Fit Certificate

signed by Dr. Sharma was collected from Smt Durga Das

after handing over the bribe money to her.

b).Dr Sharma signed the Fit Certificate in his Chamber and

handed over the same to Smt Durga

Das who in turn gave the Fit Certificate to Sri Turi in her

office after receipt of bribe money. Money changing hands of

Sri Turi and Sit Durga Das was clearly seen by Sri Manoj

Aind/Independent Willness. The contention of Smt Durga

Das was also wrong because she told that she has not

taken the money initially but she accepted it later on.

Further, the contention of Smt Durga Das is not correct

38

because the solution turned became pink while washing her

fingers and the same was substantiated by Sri Manoj

Aind/Independent Witness. Denial of this fact by Smt Durga

Das is not acceptable.

c).Sri Manoj Aind/Independent Witness clearly stated that

Sri Turi entered the chamber of Dr

Sharma and there were some talks between the

complainant and the Doctor. Dr Sharna after

preparing the Fit Certificate handed it over to Smt Durga

Das who had come out of the room of the doctor and went to

the hall where her office was located. Smt Durga Das made

entry in the register after stamping on the Fit certificate. She

handed over the Fit Certificate to Sri Turi after receipt of

bribe money. These facts were ignored by the IA while

concluding his findings of the Enquiry Report.

d) It is a fact that Sri Turi had visited the residence of Dr.

Sharma on 06.04.2003 for Fitness Certificate. Dr. Sharma

told him to come to his office in the next day as he did not

accede to the demand made by Dr Sharma in his residence

on the day. On 07.04.2003, Sri Turi went to the chamber of

Dr Sharma and negotiated with bribe money to be paid. This

has been confirmed by the Independent Witness. Dr Sharma

prepared the Fit Certificate and handed it over to Smt Durga

Das after the negotiation. The bribe money was in

possession of Smt. Durga Das who was working under Dr

Sharma. If the bribe money was not for Fitness Certificate,

then it should have been objected by her and reported to Dr.

Sharma but she did not do it. She kept quite till intervention

of CBI. So, the contention of no demand, acceptance and

recovery of money from the possession of Dr Sharma is not

acceptable.”

27. We, on careful appreciation of the testimony of the

witnesses based upon which findings have been given by

enquiry officer, vis-à-vis, reason for differing with the

39

finding of the enquiry report by the disciplinary

authority, are of the considered view, that the reason of

difference given by the disciplinary authority is contrary

to the deposition of the witnesses, as discussed above.

28. There is no dispute about the fact that the

disciplinary authority can well differ with the finding

recorded by enquiry officer but certainly the difference of

opinion must be based upon valid reason and solid

material, as has been held by Hon’ble Apex Court in

Punjab National Bank & Ors Vs. Kunj Behari Misra

(Supra). The disciplinary authority cannot change the

version of the witnesses who have made statement in

course of enquiry.

The finding of the disciplinary authority in the

instant case is totally baseless not considering the

testimony of the complainant and the witnesses.

The complainant version before the enquiry officer

is that he took the fitness certificate on 24.04.2003

while he had gone to the office of the Medical

Superintendent, the writ petitioner, i.e. prior to

intervention of trap team of CBI. But that statement has

been disbelieved by the disciplinary authority which is

not permissible while differing with the finding of

enquiry officer.

40

Likewise, the statement of Smt. Durga Das which

was made before the enquiry officer has also been

disbelieved. Disciplinary authority can well disbelieve

the same but on the basis of materials if available on

record certainly and not in contradiction to the

statement made by the witnesses. Whatever statement

made by Smt. Durga Das before the CBI has been taken

into consideration by the disciplinary authority, which

according to our considered view ought not to have been

done when that witness was being examined in the

departmental proceeding. Further, said Smt. Durga Das

had accepted the money which was recovered by CBI

from her possession and she has also not stated that

such money has been accepted by her to hand over it to

the writ petitioner, which has not been taken into

consideration by the disciplinary authority while

imposing the impugned punishment.

It is also required to refer herein that gross

irregularity or illegality has been committed by the

disciplinary authority in not initiating any departmental

proceeding against said Durga Das as specific case as

per the memo of charge is that money was recovered

from her possession, which was allegedly received by her

41

to be handed over to the present writ petitioner-

respondent.

Therefore, the question would be that when there

is specific allegation against said Smt. Durga Das, then

a proceeding ought to have been initiated against her in

order to substantiate the charge against the writ

petitioner to prove as to whether any money was

demanded by the writ petitioner through said Smt.

Durga Das, however, the said Durga Das has specifically

stated before the Enquiry Officer that there is no such

demand by the writ petitioner and even she has not

demanded money rather the money has been kept on

the table where she usually used to sit to discharge her

official duty. This said aspect of the matter has been well

considered by the enquiry authority but the final

authority/disciplinary authority has not considered the

same.

The disciplinary authority has also not considered

the statement of the independent witness, namely,

Manoj Aind who happens to be the witness of the CBI,

who has stated that no money was taken by the writ

petitioner rather the money was given by the

complainant to Smt. Durga Das.

42

29. This Court has already referred hereinabove the

judgment of Hon’ble Apex Court in Union of India &

Ors Vs. P. Gunasekaran (supra) and other case laws,

in the matter of finding recorded by disciplinary

authority and one of the guidelines pertains to the

interference with the finding of the disciplinary authority

if it amounts to miscarriage of justice and, therefore,

considering the said aspect of the matter which is

available on record, this Court is of the view that even

though in the departmental proceeding the punishment

can be imposed on the preponderance of probability but

for proving the charge on preponderance of probability

also some evidence is required to be there to connect the

charge leveled against the delinquent-employee, as has

been held by Hon’ble Apex Court in M.V. Bijlani Vs.

Union of India [(2006) 5 SCC 88], wherein at paragraph

it has been held as under:

“25. ................... Disciplinary proceedings, however, being

quasi-criminal in nature, there should be some evidence to

prove the charge. Although the charges in a departmental

proceeding are not required to be proved like a criminal trial

i.e. beyond all reasonable doubt, we cannot lose sight of the

fact that the enquiry officer performs a quasi-judicial

function, who upon analysing the documents must arrive at

a conclusion that there had been a preponderance of

probability to prove the charges on the basis of materials on

record. While doing so, he cannot take into consideration

any irrelevant fact. He cannot refuse to consider the relevant

43

facts. He cannot shift the burden of proof. He cannot reject

the relevant testimony of the witnesses only on the basis of

surmises and conjectures. ................”

The same ratio has been followed by Hon’ble Apex

Court in Nirmala J. Jhala Vs. State of Gujrat &

Another [(2013) 4 SCC 301, wherein at paragraph 17,

it has been held as under:

“17. In view of the above, the law on the issue can be

summarised to the effect that the disciplinary proceedings

are not a criminal trial, and in spite of the fact that the

same are quasi-judicial and quasi-criminal, doctrine of

proof beyond reasonable doubt, does not apply in such

cases, but the principle of preponderance of probabilities

would apply. The Court has to see whether there is

evidence on record to reach the conclusion that the

delinquent had committed a misconduct. However, the said

conclusion should be reached on the basis of test of what a

prudent person would have done. The ratio of the

judgment in Prahlad Saran Gupta [(1997) 3 SCC 585 : AIR

1997 SC 1338] does not apply in this case as the said case

was of professional misconduct, and not of a delinquency

by the employee.”

30. Therefore, according to our considered view the

disciplinary authority has not acted fairly and in

accordance with law in differing with the finding

recorded by the enquiry officer, whose finding is based

on the testimony recorded before him and which led the

enquiry officer to come to a finding of no evidence of

demanding and accepting money from the complainant.

44

31. Although, the finding recorded in the criminal case

is generally not to be relied upon by the disciplinary

authority but it is noted that the judgment of acquittal

in the criminal case has been passed subsequent to

imposition of order of dismissal.

32. From the materials available on record, the trial

Court has come to conclusive finding that “.... the

witnesses have deposed that accused person had neither

demanded or accepted money in their presence nor

directed to pay the same to a lady sitting at the office.

Thereafter, trial court came to the conclusion that “..

prosecution has not been able to establish the charges

leveled against the accused person, Jitendra Kumar

Sharma”.

However, we are not basing our decision on the

judgment of acquittal.

33. This Court, in entirety of facts and circumstances,

discussed herein above, is of the view that even though

the enquiry officer, who has not found the charge of

illegal demand of money proved since money has not

been recovered from the possession of the writ

petitioner-respondent and further the complainant-Sri

Badri Turi, Smt. Durga Das and independent witness-

Manoj Aind have given their testimony which has got no

45

nexus to prove the charge, the disciplinary authority

completely giving a go by to the said testimony, imposed

punishment of dismissal from service after retirement

from service, cannot be said to be justified decision even

accepting that in the disciplinary proceeding, the

punishment is to be imposed on the basis of

preponderance of probability but even for proving the

charge of preponderance of probability, there must be

some nexus with charge depending upon the evidence

which is to be produced in course of enquiry. But as

would appear from the testimony of the witnesses, upon

which the finding of the enquiry officer is based on the

charge of demanding illegal money, the writ petitioner

has not found to be proved. Since charge itself has not

been proved by enquiry officer and as discussed

hereinabove the difference of opinion of the disciplinary

authority is not based upon materials available on

record, the dismissal order is not at all justified. The

finding of fact by the disciplinary authority is on ‘no

evidence’.

34. Accordingly, this Court is of the view that the

order passed by the learned Single Judge so far it relates

to interference shown in the order of dismissal, requires

no interference.

46

35. Accordingly, the appeal fails and is dismissed.

However, the order impugned stands modified as

discussed above.

36. Consequent upon dismissal of the appeal,

Interlocutory Applications being I.A. No. 175 of 2021 and

176 of 2021stand disposed of.

(Dr. Ravi Ranjan, C.J.)

(Sujit Narayan Prasad, J.)

Alankar/ -

A.F.R.