WP-8199-18-Jud-FM.doc

Sayali

IN THE HIGH COURT OF JUDICATURE AT BOMBAY

CIVIL APPELLATE JURISDICTION

WRIT PETITION NO.8199 OF 2018

1. M/s. Shri Vile Parle Kelavani Mandal,

a   society   registered   under   the   Societies

Registration Act, 1860  

2. M/s. Shri Vile Parle Kelavani Mandal’s Shri

Bhagubai   Mafatlal   Polytechnic,   an

Educational Institutions having its Office at

Iral Juhu Road, Vile Parle (West),

Mumbai – 400056.

3. The Principal

M/s. Shri Vile Parle Kelavani Mandal’s Shri

M/s. Bhagubai Mafatlal Polytechnic, having

his Office at Irla Juhu Road, Vile Parle (West),

Mumbai – 400056....Petitioners

Vs.

Arun Raghunath Kadam,

Adult, Mumbai, Indian Inhabitant 

residing at Room No. 406, 4

th

 Floor, Govind 

Paradaise Type – B, Kargil Nagar, Taluka,

Vasai, Dist. Palghar. …  Respondent

Mr.   Girish   Godbole,   Senior   Advocate   with   Ms.

Aishwarya   and   Ms.   Mamorama   Mohanty   and   Ms.

Malika   Mondal   i/b   SK   Srivastav   and   Co.,  for   the

Petitioner.

Mr. Pramod G. Kathane with Mr. Amol Ghurde, for the

Respondent.

1

SAYALI

DEEPAK

UPASANI

Digitally signed by

SAYALI DEEPAK

UPASANI

Date: 2026.10.22

17:33:18 +0530

WP-8199-18-Jud-FM.doc

CORAM :AMIT BORKAR, J.

RESERVED ON :OCTOBER 19, 2026.

PRONOUNCED ON:OCTOBER 22, 2026

JUDGMENT:

1.By the present writ petition filed under Articles 226 and 227

of the Constitution of India, the Petitioners challenge the legality

and correctness of the Judgment and Order dated 27 April 2018

passed by the School Tribunal, Mumbai, in Appeal No. 20 of 2016.

2.The facts and circumstances which led to the filing of the

present writ petition, as stated by the Petitioners, are as follows.

On   8   March   1990,   Respondent   No.   1   was   appointed   as   a

Hamal/Sweeper   in   the   Polytechnic   section   on   probation.   His

appointment was confirmed on 29 March 1990. Thereafter, on 4

January 2007, he was promoted to the post of Junior Clerk.

According to the Petitioners, on 12 August 2011 and 1 October

2012, Respondent No. 1 unauthorisedly collected a total amount of

Rs. 51,000 from two scrap dealers. Out of this amount, Rs. 31,000

was collected from Nasim Khan and Rs. 20,000 from Irshad Ali. It

is alleged that Respondent No. 1 issued two false receipts in the

name of the Polytechnic, namely, Receipt No. 279 of 2011 dated 12

August 2011 to Nasim Khan and Receipt No. 40069 dated 1

October   2012   to   Irshad   Ali.   The   Petitioners   alleged   that

Respondent No. 1 collected these amounts by falsely assuring the

two scrap dealers that the motor machines lying in the Electrical

Department   of   the   Polytechnic   would   be   sold   to   them.   The

2

WP-8199-18-Jud-FM.doc

Petitioners stated that on 29 October 2012, when Respondent No.

1   was   allegedly   caught   red-handed   and   questioned   by   the

Management, he admitted his guilt by a letter of the same date. A

show-cause notice was thereafter issued to him on 2 November

2012. The Petitioners referred to a letter dated 23 April 2012, by

which   the   discontinuance   of   the   earlier   proceedings   was

communicated to Respondent No. 1. He was informed that the

show-cause notice and charge-sheet would be withdrawn and that

a fresh statement of allegations would be issued to him. The date

of this letter, as stated in the record, appears to require verification

in view of the subsequent events. On 16 January 2013, a charge-

sheet was issued to Respondent No. 1, to which he submitted his

reply on 25 February 2013. An enquiry committee was constituted

to enquire into the allegations made against him. However, the

Petitioners were subsequently advised that the constitution of the

enquiry committee was irregular. Acting upon that advice, the

Petitioners discontinued the charge-sheet dated 16 January 2013

and treated the two sittings of the domestic enquiry held as non-

est, that is, as having no legal effect.

3.Thereafter, a fresh statement of allegations was issued to

Respondent No. 1 on 19 December 2013. He submitted his reply to

the same on 2 January 2014. On 7 March 2014, he was placed

under suspension pending the domestic enquiry. The suspension

was subsequently revoked on 15 March 2014. A fresh charge-sheet

was issued to him on 7 May 2014. Thereafter, on 12 September

2014, an enquiry committee was constituted in accordance with

the provisions of the Maharashtra Employees of Private Schools

3

WP-8199-18-Jud-FM.doc

(Conditions   of   Service)   Regulation   Act,   1977,   and   the   Rules

framed thereunder. Upon an objection being raised by Respondent

No. 1, the committee was reconstituted with Harit S. Chitale,

Imtiaz Ul Haq and Juee A. Hadkar as its members. During the

enquiry,   Rajan   Chavan   appeared   as   the   representative   of   the

Management, whereas V. V. Verghese appeared as the Defence

Representative of Respondent No. 1. The Petitioners examined

Santosh P. Panchal in support of the charges, while Respondent No.

1 examined in defence. On 26 February 2015, two members of the

enquiry committee, namely, Harit S. Chitale and Juee A. Hadkar,

submitted separate reports finding Respondent No. 1 guilty and

recommending   termination   of   his   service.   However,   the   third

member,   Imtiaz   Ul   Haq,   who   represented   the   defence   in   the

enquiry   committee,   submitted   a   contrary   finding   and   held

Respondent No. 1 not guilty of the charges. The reports submitted

by the members of the enquiry committee were forwarded to the

Management  of   the   second  Petitioner  on  15  April  2015.  The

reports were considered at the meeting of the Management held

on 18 April 2015. The Management accepted the majority view

holding Respondent No. 1 guilty and decided to terminate his

service. Accordingly, on 23 April 2015, the Chief Executive Officer

issued   an   order   terminating   his   service.   In   the   year   2016,

Respondent No. 1 challenged the termination order before the

School Tribunal, Mumbai, by filing Appeal No. 20 of 2016 under

Section   9   of   the   Maharashtra   Employees   of   Private   Schools

(Conditions of Service) Regulation Act, 1977. The Petitioners, who

were   the   respondents   before   the   School   Tribunal,   filed   their

4

WP-8199-18-Jud-FM.doc

written statement opposing the appeal on 26 October 2016.

4.By the impugned Judgment and Order dated 27 April 2018,

the   School   Tribunal   held   that   the   enquiry   conducted   by   the

Management was not in accordance with the provisions of the

MEPS   Act   and   the   Rules   framed   thereunder.   The   Tribunal

accordingly   quashed   and   set   aside   the   termination   order.   It

directed the Petitioners to reinstate Respondent No. 1 in his former

post of Junior Clerk and to pay him 75% of the back wages from

24 April 2013. The present writ petition was thereafter admitted

on 7 December 2018. Being aggrieved by the decision of the

School Tribunal, the Petitioners have approached this Court.

5.Mr. Godbole, learned Senior Advocate appearing for the

Petitioners, submitted that the suspension of Respondent No. 1

was revoked on 15 July 2014 and that a fresh charge-sheet had

been issued on 7 May 2014. He contended that even if there was

any   non-compliance   with   Rule   37-B   of   the   Rules,   such   non-

compliance had not caused any prejudice to Respondent No. 1. In

support of this submission, he relied upon the judgment of the

Supreme Court in 

State Bank of Patiala and Others v. S. K. Sharma,

(1996) 3 SCC 364

.

6.Mr. Godbole submitted that the charge against Respondent

No.   1   was   one   of   misappropriation.   According   to   him,   the

Management had produced two receipts issued to the scrap dealers

in support of the charge. He relied upon the letter written by

Respondent No. 1, which was marked at Exhibit 20. According to

the Petitioners, the letter was written in Respondent No. 1's own

5

WP-8199-18-Jud-FM.doc

handwriting and contained his admission that he had accepted

money in connection with scrap material lying in the college

premises. 

7.Mr. Godbole pointed out that, in the said letter addressed to

the   Management,   Respondent   No.   1   had   stated   that   he   was

required to return the amount received by him. He had stated that

the scrap dealers had disclosed the incident to other persons.

According   to  the   Petitioners,   Respondent   No.   1   had   accepted

responsibility for his conduct, undertaken not to repeat such acts

in future and requested the Management to forgive him for the

misconduct.

8.Learned Senior Advocate submitted that the School Tribunal

rejected this letter only on the ground that it had been obtained by

force and coercion. He contended that Respondent No. 1 had not

made   any   specific   pleading   in   his   appeal   alleging   that   the

Management had used force or coercion when the letter was

written or obtained. Therefore, according to him, the Tribunal was

not justified in discarding the letter on that ground. 

9.Mr. Godbole then invited the Court's attention to the reports

submitted by the two members of the enquiry committee who had

found Respondent No. 1 guilty. He submitted that both reports

were signed on 26 February 2015 and that the findings recorded

by   those   members   supported   the   decision   taken   by   the

Management to terminate the service of Respondent No. 1. 

10.Learned Senior Advocate referred to the cross-examination

of Respondent No. 1. He pointed out that, in response to Question

6

WP-8199-18-Jud-FM.doc

No. 1, Respondent No. 1 admitted that he had submitted the letter

dated 25 February 2013 to the Convener of the enquiry committee.

He had admitted that the contents of that letter were true and

correct. According to Mr. Godbole, this admission supported the

Petitioners' case regarding the correctness of the material relied

upon by the Management. 

11.Mr. Godbole submitted that Respondent No. 1 had admitted,

in response to Question No. 1, that the last two lines of the said

letter, stating that he had written the letter on his own, were

correct. He invited the Court's attention to other answers given by

Respondent No. 1 during cross-examination, in which he had

admitted the existence of the receipts issued to the scrap dealers

and the letter addressed to the Management accepting the alleged

misconduct.   On   the   basis   of   these   admissions,   Mr.   Godbole

contended that the School Tribunal had wrongly re-examined the

evidence and applied standards similar to those followed in a

criminal trial while deciding whether the misconduct had been

proved. According to him, the Tribunal ought to have considered

the evidence in the domestic enquiry  in accordance  with the

principles applicable to disciplinary proceedings and ought not to

have   interfered   with   the   findings   recorded   by   the   enquiry

committee and accepted by the Management.

12.On the other hand, Mr. Pramod Kathane, learned Advocate

appearing for Respondent No. 1, submitted that the first enquiry

had been dropped and that the enquiry which ultimately resulted

in the termination order was the third enquiry initiated against

Respondent No. 1. He contended that, although the earlier two

7

WP-8199-18-Jud-FM.doc

enquiries had not been completed, repeated initiation of enquiry

proceedings had caused delay and prejudice to Respondent No. 1.

Learned   Advocate   submitted   that,   after   the   members   of   the

enquiry committee submitted their respective reports, Respondent

No. 1 was not given an opportunity to respond to those reports

before the Management took its decision. He fairly accepted that

there was no specific pleading alleging that the letter at Exhibit 20

had been obtained by force or coercion. However, he submitted

that the absence of such a pleading did not resolve the other

defects in the enquiry proceedings. Mr. Kathane contended that the

enquiry was vitiated by non-compliance with Rule 37(b) of the

Rules.   He   then   referred   to   the   cross-examination   of   the

Management witness, who had admitted that scrap material was

lying in the college premises. Relying upon this admission, he

supported   the   finding   recorded   by   the   School   Tribunal   in

paragraph 31 of its judgment that the scrap material had not been

removed from the institution. Learned Advocate relied upon the

admission of the Management witness that he did not know who

had prepared the receipts marked at Exhibits 17 and 18. The

witness had admitted that these receipts were not the counterfoils

of the receipts contained in the receipt book produced at Exhibit

21. According to Mr. Kathane, these admissions raised doubts

about the authenticity and evidentiary value of the receipts relied

upon by the Management.

13.Mr. Kathane, therefore, submitted that the testimony of the

Management witness could not be relied upon to establish the

charges against Respondent No. 1. He contended that the witness

8

WP-8199-18-Jud-FM.doc

had no personal knowledge of the material facts relating to the

alleged preparation of false receipts or the alleged involvement of

Respondent No. 1 in the transaction with the scrap dealers. In the

absence   of   reliable   evidence   establishing   these   allegations,  he

submitted that the School Tribunal had rightly interfered with the

termination order and that no ground was made out for this Court

to interfere with the impugned Judgment and Order in its writ

jurisdiction.

Reasons and Findings

14.  The main question which is required to be considered is

whether the School Tribunal was right in holding that the domestic

enquiry was not held as per the Maharashtra Employees of Private

Schools (Conditions of Service) Regulation Act, 1977 and the

Rules made under it. It is required to be seen whether the relief

granted by the Tribunal can be allowed to remain as it is.

15.Respondent No. 1 was appointed as a Hamal/Sweeper in the

Polytechnic   section   on   probation   on   8   March   1990.   His

appointment was confirmed on 29 March 1990. Thereafter, on 4

January 2007, he was promoted to the post of Junior Clerk. The

allegations against him are relating to a transaction with two scrap

dealers, namely Nasim Khan and Irshad Ali. According to the

Management, Respondent No. 1 took Rs. 31,000 from Nasim Khan

and Rs. 20,000 from Irshad Ali, making the total amount of Rs.

51,000. It was alleged that he took this amount by telling them

that the motor machines lying in the Electrical Department of the

Polytechnic would be sold to them. The Management alleged that

9

WP-8199-18-Jud-FM.doc

he gave  false  receipts  in the name  of  the Polytechnic.  These

receipts were produced during the enquiry and marked as Exhibits

17 and 18.  The record shows that a show-cause notice was issued

to Respondent No. 1 on 2 November 2012. Thereafter, a charge-

sheet was issued on 16 January 2013 and Respondent No. 1 gave

his reply on 25 February 2013. The Management later stopped that

enquiry because the enquiry committee was not constituted. The

proceedings which had taken place were treated as non-est, which

means that they were not to be considered as valid proceedings.

Thereafter, a fresh statement of allegations was issued on 19

December 2013 and another charge-sheet was issued on 7 May

2014. The enquiry started on 19 July 2014 and ended on 20

November   2014.   On   26   February  2015,   two   members   of  the

enquiry committee, namely Harit S. Chitale and Juee A. Hadkar,

separately   held   Respondent   No.   1   guilty   and   recommended

termination of his service. The third member, Imtiaz Ul Haq, did

not agree with them and held Respondent No. 1 not guilty. The

reports were sent to the Management on 15 April 2015. The

Management accepted the view of the majority members and

terminated the service of Respondent No. 1 on 23 April 2015.

16.The submissions made by both sides are required to be

considered   in   the   light   of   the   procedure   which   the   law   has

provided for holding disciplinary enquiries against employees of

private schools. The question is not only whether the Management

had   suspicion   against   Respondent   No.   1   or   whether   some

circumstances created suspicion about him. It is necessary to see

whether the enquiry was held according to the procedure provided

10

WP-8199-18-Jud-FM.doc

under the Rules and whether the material on record supports a

finding on the charges which can be accepted. It is necessary to

consider   the   alleged   defects   in   following   the   procedure   and

whether the School Tribunal was right in interfering with the

findings of the enquiry committee.

17.Rule 37 provides the procedure which is required to be

followed while holding an enquiry. Rule 37(2)(c) provides that

“The   Inquiry   Committee   shall   see   that   every   reasonable

opportunity is extended to the employee for defence of his case.”

Rule 37(2)(d)(ii) provides that “The employee shall have the right

to be heard in person and lead evidence. He shall have the right to

cross-examine   the   witnesses   examined   on   behalf   of   the

Management.” From these provisions, it is clear that the employee

must get a proper opportunity to understand the charges and put

forward his defence. This opportunity must be real and effective.

Merely because the employee attended the enquiry or was allowed

to ask questions to a witness, it cannot be said that the Rules have

been followed. The employee must get an actual opportunity to

place his defence. Rule 37(4) requires the Convener to forward to

the   employee   “a   summary   of   the   proceedings   and   copies   of

statements of witnesses, if any,” within four days after completion

of the prescribed steps. Thereafter, the employee is required to be

given seven days to submit his explanation. Under Rule 37(5), the

employee has to give that explanation within seven days from the

date on which he receives the summary and statements. After this,

Rule 37(6) requires the enquiry committee to complete the enquiry

and communicate its findings and decision to the Management

11

WP-8199-18-Jud-FM.doc

“within ten days after the date fixed for receipt of explanation.” A

copy of the findings and decision is required to be sent to the

employee and the concerned Education Officer or Deputy Director.

After receiving the decision, the Management is required to issue

the necessary order within seven days. The time limits given under

Rule 37 form part of the procedure which the Management and

the enquiry committee are required to follow. These requirements

cannot be ignored only because the Management believes that the

employee has committed misconduct. At the same time, every

failure to follow a procedural requirement does not automatically

make the whole enquiry invalid. It is necessary to see what type of

requirement was not followed, why it was provided and what

effect its breach has caused. This principle has been explained by

the Supreme Court in 

State Bank of Patiala and Others.

18.In paragraph 33(1), the Supreme Court observed that an

order of punishment passed in violation of the applicable rules

“should not be set aside automatically.” The Court or Tribunal has

to examine whether the provision which was not followed is

substantive or procedural. Paragraph 33(2) makes it clear that a

substantive provision must ordinarily be followed and that “the

theory of substantial compliance or the test of prejudice would not

be applicable in such a case.” In paragraph 33(3), the Supreme

Court explained that where there is a procedural violation, the

Court must ordinarily consider whether the employee suffered

prejudice in and effectively defending. The Court recognised that

some procedural requirements are of a basic nature and that their

violation itself may show prejudice. Paragraph 33(6) states that

12

WP-8199-18-Jud-FM.doc

the main object of natural justice is “to ensure a fair hearing and to

ensure that there is no failure of justice.” Therefore, the Petitioners

are   right   to   the   extent   that   a   small   or   harmless   mistake   in

procedure   does   not   make   the   disciplinary   enquiry   invalid.

However, this does not mean that a mandatory procedure given

under the Rules can be ignored. The Court must first find out what

kind of requirement was not followed and to what extent it was

not followed. Only thereafter can it decide whether the test of

prejudice   applies   and   whether   the   breach   can   be   treated   as

harmless.

19.In the present case, one important defect relates to the

manner in which the enquiry committee prepared and sent its

findings. The record shows that the enquiry proceedings ended on

20   November   2014.   The   minutes   of   that   date   state   that   the

Management Representative had completed the cross-examination

of Respondent No. 1, that no re-examination was asked for and

that   the   witness   was   discharged.   The   minutes   state   that   the

committee   would   submit   its   reports   and   findings   later.   The

majority reports were dated 26 February 2015 and were sent to

the Management on 15 April 2015. Thus, a considerable time

passed after the evidence was completed before the reports were

sent to the Management. This delay is required to be considered

along with the requirements of Rule 37(4), (5) and (6). The

material placed before the Court does not show that the summary

of the proceedings and the statements of witnesses were sent to

Respondent No. 1 in the manner provided by the Rules. It does not

show that he was thereafter given the required seven days to

13

WP-8199-18-Jud-FM.doc

submit his explanation. The record does not explain why the

members   prepared   separate  reports   instead   of  submitting   one

combined report of the enquiry committee. These are important

omissions because the Management is relying upon the validity of

this very enquiry to support the termination of Respondent No. 1.

20.There is one more difficulty in the matter. Two members of

the enquiry committee separately held Respondent No. 1 guilty,

whereas the third member separately held him not guilty. The

Management   accepted   the   opinion   of   the   majority   members.

However, the fact that two members agreed with each other does

not answer the question whether the reports were prepared and

submitted  according  to the  Rules.  A majority   decision  cannot

remove a breach of a mandatory procedure which governs the

working of the enquiry committee. This issue is covered by the

judgment   of   the   Supreme   Court   in  

Vidya Vikas Mandal and

Another v. The Education Officer and Another, (2007) 11 SCC 352

,

reported in 2007 (2) ALL MR 461 (SC). The Supreme Court

considered Rule 37(6) and held that the requirement under that

provision was mandatory. It held that reports separately submitted

by individual members, instead of one combined report of the

three-member committee, were not according to the Rules. The

Supreme Court observed that “all the three should submit their

combined report whether consenting or otherwise.” The Supreme

Court set aside the termination order and the orders granting

reinstatement and back wages. The Management was directed to

constitute a committee under Rule 36(2)(a) to consider the matter

afresh. The principle laid down in Vidya Vikas Mandal applies to

14

WP-8199-18-Jud-FM.doc

the   present   case.   The   reports   sent   to   the   Management   were

separate reports and the Management relied upon the two reports

which held Respondent No. 1 guilty. The statutory requirement

cannot be considered as fulfilled only because two out of three

members agreed on the result. Rule 37(6) requires the enquiry

committee to communicate its findings and decision. The Supreme

Court   has   made   it   clear   that   the   committee   must   submit   a

combined report, whether all members agree or some members do

not agree. Therefore, the findings relied upon by the Management

cannot be treated as a valid report prepared according to Rule 37.

21.The Petitioners rely upon State Bank of Patiala and submit

that Respondent No. 1 has not shown that he suffered any actual

prejudice. However, this submission does not remove the defect in

the enquiry. The present case is not only about a small mistake in

recording the proceedings or a short delay which had no effect on

the enquiry. The reports were prepared separately, the majority

findings were sent after a considerable period and the record does

not establish that the procedure requiring the employee to submit

his explanation before the findings were completed was followed.

These   requirements   are   safeguards   given   by   the   Rules   to   an

employee.   Their   breach   cannot   be   ignored   only   because

Respondent No. 1 took part in the evidence and cross-examined

the witness.

22.The submission of Respondent No. 1 that he was entitled to

reply to the completed reports requires some clarification. Rule

37(4)   and   (5)   provide   for   a   explanation   after   the   employee

receives the summary of the proceedings and the statements of

15

WP-8199-18-Jud-FM.doc

witnesses.   Rule   37(6)   thereafter   requires   the   committee   to

complete the enquiry and send its findings and decision, including

a copy to the employee. The Rules do not provide for a separate

second   hearing   only   to   answer   the   findings   before   the

Management takes action. Therefore, the absence of such a second

hearing would not be enough to make the proceedings invalid. The

main defect in the present case is that the record does not show

that the prescribed steps leading to the report were followed. This

is apart from the separate reports and the delay in sending them.

The fact that two earlier enquiries were discontinued is required to

be   considered.   Respondent   No.   1   submitted   that   the   present

enquiry was the third enquiry started against him and that the

repeated proceedings caused prejudice to him. The record shows

that   the   earlier   charge-sheet   dated   16   January   2013   was

discontinued because the enquiry committee was not constituted.

The proceedings which had taken place were treated as non-est.

Those proceedings cannot be treated as a valid finding of guilt

against Respondent No. 1. At the same time, the fact that those

proceedings were discontinued does not prevent the Management

from holding a lawful enquiry into the charges, provided the later

enquiry   follows   the   Act   and   Rules.   However,   the   earlier

proceedings are relevant while considering the delay and ensuring

that the matter is not kept pending without any end. The dates on

record show that the fresh charge-sheet was issued on 7 May 2014,

whereas the suspension was revoked on 15 July 2014. Therefore,

the submission that the fresh charge-sheet was issued after the

suspension was revoked is not supported by the dates, because the

16

WP-8199-18-Jud-FM.doc

charge-sheet was issued first. This inconsistency does not decide

whether the enquiry was valid. However, it does not support the

Petitioners' submission that the sequence of events necessarily

followed the Rules.

23.The next question is whether the School Tribunal was right

in holding that the findings of the two members were perverse.

The Tribunal considered the evidence of Santosh P. Panchal, the

Management witness, and the answers given by Respondent No. 1

during cross-examination. It recorded that the witness did not

know who had prepared the receipts marked as Exhibits 17 and

18. He admitted that those receipts were not the counterfoils of

the receipts contained in the receipt book produced at Exhibit 21.

The original receipts were not produced through him, though he

stated that he had seen them. The Tribunal recorded that the scrap

material had not been removed from the institution and that the

witness did not have personal knowledge about the main part of

the charge, namely, that Respondent No. 1 had allegedly received

Rs. 51,000 and prepared false receipts. These circumstances were

relevant to the charge against Respondent No. 1. The allegation

was not only that Respondent No. 1 had met the scrap dealers or

that some dispute had taken place regarding the scrap material.

The main allegation was that he had taken Rs. 51,000 by falsely

telling the dealers that the motor machines would be sold to them

and had given false receipts  in the name of the Polytechnic.

Therefore, evidence showing that he had received the money and

was connected with preparing the receipts was important. The fact

that the scrap material continued to remain in the institution did

17

WP-8199-18-Jud-FM.doc

not disprove the charge. However, uncertainty about where the

receipts came from, the absence of their original counterfoils and

the   Management   witness   not   having   direct   knowledge   were

circumstances which required proper consideration before holding

Respondent No. 1 guilty.

24.The Petitioners rely upon Exhibit 20, the letter dated 29

October 2012, and the cross-examination of Respondent No. 1.

The record of cross-examination shows that Respondent No. 1

admitted that the letter was in his handwriting and that he had

signed it. He accepted that the contents of its first paragraph were

true and correct. He admitted that he had met Nasim Khan and

Irshad Ali on 20 October 2012 and had gone with them to meet

Panchal. In answer to Question No. 17, he admitted that he was

present when the receipt was shown to Panchal. He admitted that

he   had   not   made   any   police   complaint   alleging   that   the

Management had forced him to write Exhibit 20. These admissions

show that Respondent No. 1 knew about the dispute relating to the

receipts and was present when a receipt was shown to Panchal. His

failure to make a police complaint makes his later claim that the

letter   was   obtained   by   force   less   convincing.   However,   these

circumstances do not automatically prove every part of the charge.

Respondent No. 1 denied that he had voluntarily accepted the

allegations concerning the receipts. He stated that the money had

been taken by Farukh, whom he described as the middleman in the

scrap transaction. He referred to declarations from Nasim Khan

and Irshad Ali, which, according to him, were given after the

dispute was settled. Whether these declarations were genuine or

18

WP-8199-18-Jud-FM.doc

were later obtained to support his defence was required to be

considered along with the other evidence.

25.The finding  of the School Tribunal that Exhibit 20 was

obtained under pressure is required to be examined carefully.

There   was   no   specific   statement   in   the   appeal   that   force   or

pressure had been used when the letter was written. Respondent

No. 1 admitted that the letter was in his handwriting and that he

had signed it. These facts make it difficult to hold that the letter

was obtained by force only from the way its last lines were written

or arranged. The absence of a police complaint is a relevant

circumstance, though it cannot decide the issue. The proper way

was to examine the complete letter, what was written in it, the

circumstances in which it was written and the answers given

during cross-examination. The whole letter could not be rejected

only because Respondent No. 1 later denied that he had written it

voluntarily. At the same time, the letter cannot be treated as a

complete admission of every allegation in the charge-sheet without

seeing what it states. The admitted portion refers to the meeting

and the complaint made by the scrap dealers. The answers given

by Respondent No. 1 show that he knew about the dispute and had

taken the dealers to Panchal. However, his defence was that Farukh

had received the money. Whether Exhibit 20 contains an admission

that Respondent No. 1 received the entire amount of Rs. 51,000

and prepared the disputed receipts must be decided by reading the

actual words of the letter along with the other evidence. Just

because the letter is in the employee's handwriting, it does not

mean that he has admitted every allegation. In the same way, his

19

WP-8199-18-Jud-FM.doc

later denial does not make the letter irrelevant.

26.The   School   Tribunal   was   justified   in   examining   the

weaknesses in the evidence relied upon by the majority members.

However, the standard of proof in a domestic enquiry is different

from the standard of proof in a criminal trial. The Management

was not required to prove the charges beyond reasonable doubt or

to produce evidence in exactly the same manner as would be

required to prove forgery before a criminal court. The charges

could be established on the basis of reliable material which, when

considered as a whole, reasonably supported the conclusion that

misconduct had taken place. The Tribunal was required to apply

this standard while deciding whether the findings of the majority

members were supported by the evidence.

27.In   the   present   case,   some   circumstances   support   the

suspicion   of   the   Management,   particularly   the   letter   and  the

admitted meeting with the scrap dealers. At the same time, there

are gaps in proving the exact charge. These include the absence of

direct evidence from the two scrap dealers, uncertainty about who

prepared the receipts and the lack of a clear connection between

the receipts and the actual receipt of money by Respondent No. 1.

It   would   not   be   proper   for   this   Court,   while   exercising  writ

jurisdiction, to record a finding of guilt only because some answers

given by Respondent No. 1 make his defence weaker. In the same

way, it cannot be held that the charges have been fully disproved

only because the third member of the enquiry committee found

him not guilty. The evidence and documents must be considered in

an   enquiry   which   is   conducted   according   to   the   statutory

20

WP-8199-18-Jud-FM.doc

procedure.

28.The Petitioners are right to a limited extent that the School

Tribunal could not reject the letter and the admissions only by

applying the standard used in a criminal trial. Respondent No. 1 is

right in pointing out that there are gaps in the receipts and the

evidence of Panchal which require proper consideration. It is not

necessary for this Court to hold that every finding given by the

School Tribunal on the evidence was correct in all respects. The

important point is that the termination was based on findings

which were not prepared and communicated according to the

mandatory   requirements  of   Rule  37.  These   defects   cannot   be

corrected only because two members agreed with each other or

because Respondent No. 1 participated in cross-examination. 

29.The School Tribunal held that no fresh enquiry could be

allowed because the Management had conducted an enquiry and

had failed to establish the charges. To this extent, its order requires

to   be   changed.   In  

Vidya  Vikas   Mandal,   the   Supreme   Court

considered the result of not following Rule 37(6). The Supreme

Court did not hold that the employee must be treated as cleared of

the charges only because the reports of the enquiry committee

were invalid. Instead, it set aside the termination order and the

orders granting reinstatement and back wages, and directed the

Management to constitute a committee under Rule 36(2)(a) to

consider the matter afresh. This decision shows that when the

statutory procedure for submitting the enquiry findings has not

been followed, a fresh committee may be required to consider the

matter according to the Rules.

21

WP-8199-18-Jud-FM.doc

30.The present case is different from a case where the employer

has held a valid enquiry, failed to prove the charge and then seeks

another opportunity only to fill up the gaps in the evidence. Here,

the main defect relates to the working and reporting process of the

enquiry   committee   and   the   failure   to   follow   the   mandatory

requirements for giving the findings. The fact that two earlier

enquiries were discontinued is a matter of concern. Therefore, any

fresh proceedings must be completed without any unnecessary

delay. However, those earlier proceedings were treated as non-est

and did not result in a decision on the charges. In view of the

decision   of   the   Supreme   Court,   the   matter  is   required   to  be

considered afresh by a constituted enquiry committee, instead of

treating  the  defective  reports  as a decision either  of guilt or

innocence.

31.Any   fresh   enquiry   must   remain   limited   to   the   charges

lawfully framed against Respondent No. 1 concerning the alleged

collection   of   Rs.   51,000   and   the   disputed   receipts.   The

Management   cannot   use   the   fresh   proceedings   to   bring   in

unrelated allegations or to treat the earlier defective reports as

proof of guilt. The new committee must consider the relevant

material independently, give both sides the opportunity required

under Rule 37, record the proceedings and provide the summary

and statements in the manner given by the Rules. It must allow the

explanation required under Rule 37(4) and (5), and submit a

combined   report   and   decision   according   to   Rule   37(6).   The

committee must fairly consider the explanation and objections of

Respondent No. 1. Its report must give reasons showing how the

22

WP-8199-18-Jud-FM.doc

evidence supports each material charge.

32.The direction to pay 75% back wages from 24 April 2013

cannot   continue.   The   termination   order   under   challenge   was

passed on 23 April 2015. The material placed before this Court

does not explain why back wages were directed from 24 April

2013, which is nearly two years before the termination order. The

School Tribunal could not direct payment of back wages for a

period   without   considering   whether   Respondent   No.   1   had

received salary during that period or whether he had otherwise

been kept out of service. Further, as the matter is required to be

considered   afresh   according   to   the   mandatory   procedure,   the

question of reinstatement, back wages and other service benefits

must   depend   upon   the   result   of   the   fresh   enquiry   and   the

applicable   Rules.   Therefore,   the   direction   granting   75%   back

wages from the date mentioned in the impugned order cannot be

maintained.

33.In view of the above discussion, the writ petition deserves to

be partly allowed. The finding that the enquiry proceedings and

reports did not follow Rule 37 is upheld. The termination order

dated 23 April 2015 cannot stand on the basis of reports which

were not prepared and communicated according to the mandatory

procedure. However, the directions of the School Tribunal granting

reinstatement with continuity of service and 75% back wages, and

refusing to allow a fresh enquiry, are set aside. The matter shall be

considered afresh by a committee constituted according to Rule

36(2)(a)   of   the   Maharashtra   Employees   of   Private   Schools

(Conditions   of   Service)   Rules,   1981.   The   enquiry   shall   be

23

WP-8199-18-Jud-FM.doc

completed according to Rule 37 within six months from the date

on which the committee is constituted.

34.During the fresh enquiry, Respondent No. 1 shall be entitled

to subsistence allowance and such treatment in relation to his

service as is permitted under the Act and Rules. The Management

shall not recover salary paid for the work performed only because

the earlier termination order is set aside or the matter is sent back

for   fresh   consideration.   The   new   committee   must   decide   the

charges independently. It shall not treat either the earlier majority

report or the minority report as binding upon it. Its findings must

be based on the material brought on record and the explanation

given by Respondent No. 1.

35.In   view   of   the   foregoing   discussion,   and   upon   overall

assessment of the material record,  the following order is passed:

(i) The writ petition is partly allowed.

(ii) The finding of the School Tribunal that the

enquiry   proceedings   were   not   conducted   in

accordance   with   Rule   37   of   the   Maharashtra

Employees   of   Private   Schools   (Conditions   of

Service) Rules, 1981, is upheld.

(iii) The termination order dated 23 April 2015 is

set aside.

(iv) The directions issued by the School Tribunal for

reinstatement   with   continuity   of   service   and

payment of 75% back wages are set aside.

24

WP-8199-18-Jud-FM.doc

(v) Respondent No.1 shall be reinstated in service

as   Assistant   Teacher,   only   for   the   purpose   of

enabling   the   disciplinary   proceedings   to   be

completed   in   accordance   with   law.   Such

reinstatement shall not be treated as a finding of

exoneration from the charges levelled against him.

(vi)   The   Management   shall   constitute   a   fresh

Inquiry Committee in accordance with Rule 36(2)

(a)   of   the   Rules   and   complete   the   enquiry   in

accordance with Rule 37 within six months from the

date of constitution of the Committee.

(vii)   The   fresh   Inquiry   Committee   shall

independently   consider   the   charges   and   the

material on record, after giving Respondent No. 1 a

reasonable   opportunity   to   defend   in   accordance

with the Rules.

(viii) The question of consequential service benefits

and back wages shall abide by the outcome of the

fresh enquiry and the applicable provisions of law.

(ix) There shall be no order as to costs.

(AMIT BORKAR, J.)

25