wp10311-2019-J.doc

AGK

IN THE HIGH COURT OF JUDICATURE AT BOMBAY

CIVIL APPELLATE JURISDICTION

WRIT PETITION NO.10311 OF 2019

WITH

INTERIM APPLICATION NO.9755 OF 2024

1.Shailendra Education Society,

through it’s Secretary

2.Shailendra Education Society’s

Secondary School (Marathi),

through it’s Headmaster …  Petitioners

Vs.

1.Rajkumar Maruti Patil

2.Deputy Director of Education

3.Education Inspector (West Zone)

4.The State of Maharashtra …  Respondents

Mr. Mihir Desai, Senior Advocate with Mr. Chetan Mali 

for the Petitioners.

Ms. Madhavi Ayyaipan with Mr. Aditya Madane i/by 

Talekar & Associates, for Respondent No. 1.

Smt. Mamta S. Shrivastava, AGP for Respondent Nos.2 

to 4-State.

CORAM :AMIT BORKAR, J.

RESERVED ON :OCTOBER 5, 2026

PRONOUNCED ON:OCTOBER 7, 2026

JUDGMENT:

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

of the Constitution of India, the Petitioners challenge the legality, 

validity, and correctness of the judgment and order dated 16 July 

1

ATUL

GANESH

KULKARNI

Digitally signed by

ATUL GANESH

KULKARNI

Date: 2026.10.07

13:25:29 +0530

wp10311-2019-J.doc

2019  passed  by   the  Presiding   Officer of   the  School  Tribunal, 

Mumbai.

2.The relevant facts, as stated by the original Appellant, which 

led to filing of the present writ petition are as follows. On 16 June 

2008, Respondent No.1 was appointed as a Shikshan Sevak in the 

category of persons with disability in Petitioner No.2 School, which 

is run by Petitioner No.1 Trust. On 16 June 2013, after successfully 

completing his probation period, his services were confirmed, and 

he was appointed as an Assistant Teacher. His appointment and 

services were approved by the Education Officer (Primary). On 19 

January 2017, a girl student of Class VII wrote in her answer sheet 

that Respondent No.1 used to sexually molest her friend and 

classmate and that the mother of the said girl was aware of the 

incident. On 20 January 2017, the teacher who was checking the 

answer sheet noticed the allegation. On 21 January 2017, the said 

teacher informed the Assistant Headmistress about the incident. 

The teacher and the Assistant Headmistress brought the matter to 

the notice of the Headmaster. The Headmaster called the mother 

of the victim girl. On 23 January 2017, the mother of the victim 

submitted   a   complaint   against   Respondent   No.1   to   the 

Headmaster. The victim girl submitted a written complaint. On 25 

January 2017, the mother of the victim lodged FIR No.41 of 2017 

at Dahisar Police Station against Respondent No.1 under Section 

354-A of the Indian Penal Code and Sections 8 and 12 of the 

Protection   of   Children   from   Sexual   Offences   Act,   2012. 

Respondent   No.1   was   arrested   in   connection   with   the   said 

offences. He remained in police custody from 26 January 2017 to 

2

wp10311-2019-J.doc

31 January 2017 and was remanded to judicial custody on 1 

February 2017.

3.It is the case of Respondent No.1 that he was not paid any 

subsistence   allowance   during   the   period   of   his   suspension. 

According to him, the decision to suspend him for the purpose of 

initiating a departmental enquiry was taken in the meeting held on 

28 January 2017. He claims that he became entitled to subsistence 

allowance from that date and that non-payment of the same was in 

breach of Rules 33, 34 and 35. On 28 January 2017, the School 

Committee decided to suspend Respondent No.1 from service and 

to initiate a departmental enquiry against him. On 9 February 

2017, Respondent No.3 granted permission for his suspension. 

Respondent No.1 was placed under suspension with retrospective 

effect   from   25   January   2017.   It   is   not   in   dispute   that   no 

subsistence   allowance   was   paid   to   him   during   the   period   of 

suspension. On 11 February 2017, an order was passed suspending 

Respondent No.1 from the post of sixth teacher in the Marathi 

Secondary School run by the institution. On 20 February 2017, the 

statement of allegations was sent to the residential address of 

Respondent No.1 while he was still in judicial custody. On 28 

February 2017, his mother, through an Advocate, informed the 

Management that Respondent No.1 was in judicial custody and 

that he would give his reply after his release. On 20 June 2017, 

this Court enlarged Respondent No.1 on bail by its judgment and 

order passed in Criminal Application No.1255 of 2017. One of the 

conditions   of   bail   was   that   he   would   remain   outside   the 

jurisdiction of Dahisar Police Station, Mumbai and would not enter 

3

wp10311-2019-J.doc

that jurisdiction except for attending the police station as directed. 

On 4 August 2017, Respondent No.1 submitted his reply to the 

statement of allegations and denied the allegations made against 

him. In the said reply, he informed the Management that he could 

not enter the school premises because of the condition imposed by 

this Court while granting bail. Between 11 August 2017 and 11 

September   2017,   the   Chief   Executive   Officer   called   upon 

Respondent No.1 to submit any statement, if he desired to do so, 

failing which the departmental enquiry would be commenced. On 

30   October   2017,   Respondent   No.1,   through   his   Advocate, 

requested the Management to pay him subsistence allowance so 

that   he   could   effectively   defend   himself   in   the   departmental 

proceedings. He sought reinstatement with full back wages. On 6 

November 2017, the Management informed him that an enquiry 

would be conducted against him and directed him to nominate his 

representative under Rule 36 of the MEPS Rules. On 8 November 

2017,   the   Management   Committee   nominated   Shri   G.S. 

Pandolskar as its nominee and Smt. Jui Arun Hadkar, a State 

Awardee Teacher, as the other member of the Enquiry Committee.

4.On   17   November   2017,   Respondent   No.1   requested   the 

Management to keep the departmental enquiry in abeyance until 

the decision in Special Case No.113 of 2017 pending before the 

Special   Court,   Dindoshi.   He   again   requested   payment   of 

subsistence allowance. On 27 November 2017, the Management 

refused to postpone the enquiry and again directed him to appoint 

a   representative   under   Rule   36   of   the   MEPS   Rules.   On   30 

November 2017, Respondent No.1 nominated Mr. P.T. Patil as his 

4

wp10311-2019-J.doc

representative. On 7 December 2017, the Petitioners served the 

charge-sheet   upon   Respondent   No.1.   On   21   December   2017, 

Respondent No.1 submitted his reply to the charge-sheet and 

requested that the CCTV footage be produced and statements of 

other students be recorded. It is the case of Respondent No.1 that 

Rule 37(b) was violated because the first meeting of the Enquiry 

Committee   was   held   without   giving   him   ten   days'   notice   by 

Registered Post Acknowledgment Due. According to him, such 

notice   was   necessary   to   enable   him   to   appear   before   the 

Committee and produce evidence or examine witnesses, if any. On 

28 December 2017, the Enquiry Committee held its first meeting 

without giving notice to Respondent No.1 or his representative. It 

is alleged that Rule 37(2)(c), (d)(ii), (iii) and Rule 37(3) were 

violated. The representative of Respondent No.1 informed the 

Enquiry Committee that Respondent No.1 could not personally 

attend the enquiry because of the condition imposed by this Court 

while granting bail. Despite this, the Committee proceeded with 

the enquiry and directed the representative of Respondent No.1 to 

conduct the cross-examination. Respondent No.1 himself was not 

permitted to cross-examine the witnesses. The witnesses were 

examined in his absence and, according to him, he was not given a 

proper opportunity to cross-examine them.

5.According to Respondent No.1, once the Enquiry Committee 

came to know that he was unable to attend the hearing because of 

the bail condition, the hearing ought to have been adjourned in 

terms of Rule 37(3). On 10 January 2018, his representative 

brought several matters to the notice of the other members of the 

5

wp10311-2019-J.doc

Enquiry Committee and the Management. It was pointed out that 

the list of witnesses had not been supplied to Respondent No.1. It 

was pointed out that Respondent No.1 could not participate in the 

enquiry or cross-examine the witnesses because of the condition 

imposed by the Court while granting bail. It was submitted that, 

since   the   criminal  case   was   pending,   prior  permission   of   the 

concerned Court was necessary before referring to evidence which 

formed part of the criminal proceedings. On 18 January 2018, the 

Invitee Member of the Committee informed the representative of 

Respondent   No.1   that   the   list   of   witnesses   on   behalf   of   the 

Management would be supplied in the next meeting to be held on 

18   January   2018.   The   request   made   by   Respondent   No.1   to 

postpone   the   enquiry   on   account   of   the   bail   condition   was 

rejected. The reason given was that Respondent No.1 could have 

approached   the   Court   and   sought   modification   of   the   said 

condition. It was stated that the enquiry could not be kept pending 

because Rules 36 and 37 required the enquiry to be completed 

within 120 days.

6.On 16 February 2018, Respondent No.1 filed Application 

No.160 of 2018 in Criminal Bail Application No.1255 of 2017 

seeking relaxation of condition No.(iii), which prevented him from 

entering the limits of Dahisar. On the same day, the Presenting 

Officer examined two witnesses, namely, Mugdha Shailesh Jadhav, 

an Assistant Teacher working in the school, and Sunanda Chaban 

Dalvi, the mother of the victim. The witnesses were examined in 

the absence of Respondent No.1 and his representative. On 8 

March 2018, the two members of the Enquiry Committee stated 

6

wp10311-2019-J.doc

that Mr. P.T. Patil had been appointed as representative so that the 

enquiry could proceed even in the absence of Respondent No.1. It 

was recorded that, after the representative of the delinquent had 

examined the witnesses, it would not be proper to give another 

opportunity to the delinquent to examine them. The letter relied 

upon by the Presenting Officer during cross-examination was not 

supplied   to   Respondent   No.1.   The   objection   raised   by   his 

representative was nevertheless rejected. The Invitee Member of 

the Committee stated that all witnesses would be cross-examined 

by the representative of the delinquent and that Respondent No.1 

himself would not be given an opportunity to cross-examine the 

witnesses.   On   15   March   2018,   two   witnesses   were   examined 

before   the   Enquiry   Committee.   On   20   March   2018,   the 

representative of Respondent No.1 requested that the documents 

produced during the examination of the witness be supplied at 

least to him. The other members of the Enquiry Committee held 

that there was no obligation upon the Committee to supply those 

documents to the representative of the delinquent. One witness 

was examined. On 4 April 2018, the representative of Respondent 

No.1   requested   time   to   conduct   the   cross-examination   of   the 

witnesses after taking instructions from Respondent No.1, stating 

that   he   would   not   be   able   to   properly   conduct   the   cross-

examination without such instructions. The request was rejected 

on the ground that the enquiry had been delayed earlier at the 

instance of Respondent No.1 on one or the other ground. The 

documents requested by Respondent No.1 were not supplied. The 

Management stated that the application for those documents had 

7

wp10311-2019-J.doc

been made under the Right to Information Act to the institution 

and that the same had no bearing upon the departmental enquiry. 

It was stated that steps had been taken by the institution to send 

those documents to Respondent No.1. One witness was examined.

7.On 8 April 2018, one witness on behalf of the delinquent 

was examined. On 17 April 2018, two witnesses on behalf of the 

delinquent were examined. It is alleged that Rules 37(4), (5) and 

(6) were violated. According to Respondent No.1, after completion 

of the enquiry proceedings, the Enquiry Committee did not send 

him, by Registered Post Acknowledgment Due, a summary of the 

proceedings and copies of the statements of the witnesses within 

four days. He was not given the prescribed opportunity to submit 

his explanation. It is alleged that the report was prepared only by 

two members of the Committee. The report submitted by the 

nominee representing Respondent No.1 was not included in the 

report and no copy of the same was supplied to Respondent No.1.

8.On 27 June 2018, the Enquiry Committee held a meeting 

without informing the representative of Respondent No.1. The 

report was prepared by two members of the Committee, namely, 

the Convener and the Awardee Teacher, without considering the 

report submitted by the representative of Respondent No.1. The 

report   recorded   that   the   allegation   on   the   basis   of   which 

Respondent No.1 had been suspended was subjudice and that no 

enquiry   had   been   conducted   into   that   allegation.   However, 

according   to   Respondent   No.1,   the   Committee   proceeded   to 

consider the very same allegations which formed the basis of his 

suspension. On 29 June 2018, the representative of Respondent 

8

wp10311-2019-J.doc

No.1 submitted his report. The said report was not considered by 

the Enquiry Committee. On the same day, the Enquiry Committee, 

by   a   majority   of   2:1,   decided   to   terminate   the   services   of 

Respondent No.1. On 30 June 2018, the Society terminated the 

services of Mr. Rajkumar Patil on the basis of the report of the two 

members of the Enquiry Committee. The Society decided to reject 

the report submitted by the representative of Respondent No.1. On 

6   August   2018,  this   Court   declined   to  modify,  at   that   stage, 

condition No.(iii) of the bail order which prohibited Respondent 

No.1 from entering the limits of Dahisar Police Station. However, 

liberty was granted to him to file a fresh application after the 

appeal filed by him was decided by the School Tribunal.

9.On 10 October 2018, Respondent No.1 filed an appeal before 

the School Tribunal, Mumbai, challenging the termination of his 

services by the Petitioner School. On 16 July 2019, the School 

Tribunal passed a detailed order allowing the appeal. The Tribunal 

set aside the order of termination and directed payment of 50% 

back   wages   to   Respondent   No.1.   On   31   August   2019,   the 

Petitioners approached this Court seeking quashing and setting 

aside of the judgment and order passed by the School Tribunal. On 

4 September 2019, this Court modified condition No.(iii) of the 

order dated 20 June 2017 and permitted Respondent No.1 to enter 

within the jurisdiction of Dahisar Police Station.

10.Mr.   Desai,   learned   Senior   Advocate   appearing   for   the 

Petitioners, submitted that even though the School Tribunal found 

that the principles of natural justice were violated during the 

enquiry, the Tribunal could have, at the most, sent the matter back 

9

wp10311-2019-J.doc

to the stage from which the illegality had occurred. According to 

him,   the   Tribunal   could   not   have   directed   reinstatement   of 

Respondent No.1, particularly when the allegations against him 

relate to molestation of a minor girl student in the school. He 

submitted that, during the period required for completing the fresh 

enquiry, Respondent No.1 could not claim back wages. According 

to him, considering the serious nature of the charges, there was a 

possibility   that   the   fresh   enquiry   may   result   in   dismissal   of 

Respondent No.1 from service. In support of his submissions, Mr. 

Desai relied upon the judgments of this Court and the Supreme 

Court in 

Kashiram Rajaram Kathane vs. Bhartiya R.B. Damle Gram 

Sudhar Tatha Shikshan Prasar Society & Others, 

1997 (3) Mh.L.J. 

235

, U.P. State Spinning Co. Limited vs. R.S. Pandey & Another, 

(2005) SCC 264, Saindranath Jagannath Jawanjal vs. Pratibha 

Shikshan Sanstha & Another, 

2007 (3) Mh.L.J. 753, and Union of 

India vs. Y.S. Sadhu, Ex-Inspector, 

(2008) 12 SCC 30.

11.On   the   other   hand,   Ms.   Ayyaipan,   learned   Advocate 

appearing for Respondent No.1, submitted that Respondent No.1 

was not paid subsistence allowance even after completion of 120 

days of suspension. She submitted that the mandatory procedure 

prescribed under the MEPS Rules for conducting a departmental 

enquiry was not followed. According to her, although the Rules 

contemplate   holding   the   enquiry   at   the   school  premises,   that 

requirement   cannot   be   applied   in   a   manner   which   makes   it 

impossible for a suspended teacher to attend the enquiry. She 

submitted that, in the present case, the bail condition imposed 

upon Respondent No.1 prohibited him from entering the territorial 

10

wp10311-2019-J.doc

limits of the concerned Police Station, which included the area of 

Dahisar. Respondent No.1 had requested the Enquiry Committee to 

hold the enquiry at a place outside Dahisar so that he could 

personally participate in the proceedings. However, according to 

her, the Enquiry Committee instead required the representative of 

Respondent No.1 to conduct the cross-examination and did not 

permit Respondent No.1 himself to cross-examine the witnesses. 

She submitted that copies of the material documents were not 

supplied   to   Respondent   No.1.   According   to   her,   these 

circumstances   clearly   showed   that   the   Management   was 

determined   to   terminate   the   services   of   Respondent   No.1   by 

adopting whatever means were available to it.

12.Referring to the charges and particularly to the statement 

recorded under Section 164 of the Code of Criminal Procedure, 

Ms. Ayyaipan submitted that there were material inconsistencies in 

the statement of the victim. She contended that Respondent No.1 

had been falsely implicated in the criminal prosecution initiated 

against him. She submitted that, even if this Court comes to the 

conclusion   that   the   departmental   enquiry   could   be   conducted 

afresh, Respondent No.1 ought to be reinstated in service in the 

meantime. According to her, Respondent No.1 was entitled to 

receive back wages for the entire period during which he remained 

out of service.

REASONS AND FINDINGS:

13.I   have   considered   the   submissions   made   by   Mr.   Desai, 

learned Advocate for the Petitioners, and Ms. Ayyaipan, learned 

11

wp10311-2019-J.doc

Advocate for Respondent No.1.

14.At the beginning, it is necessary to keep in mind that the 

allegations against Respondent No.1 are serious. The allegation is 

regarding sexual misconduct with a girl student studying in Class 

VII and criminal proceedings were started under Section 354-A of 

the Indian Penal Code and Sections 8 and 12 of the POCSO Act. 

Therefore, while considering the relief, the seriousness of the 

allegation cannot be kept aside. However, merely because the 

allegation is serious, it cannot mean that the employee can be 

deprived of the procedure which is required to be followed before 

imposing a major punishment. A serious allegation continues to be 

only an allegation unless the same is proved in accordance with 

law.

15.The submission of the Petitioners is that even if there is some 

defect in the enquiry, the proper course would be to send the 

matter back to the Management from the stage where the illegality 

had taken place. It is submitted that the Tribunal could not have 

ended   the   disciplinary   proceedings   by   directing   reinstatement 

along with 50% back wages. To this extent, there is substance in 

the submission. The question is not whether the allegations are 

serious enough to require an enquiry. There is no dispute that they 

are. The question is whether the termination can remain when the 

enquiry in which the misconduct was held to be proved suffered 

from important defects in the procedure.

16.The legal position on this aspect is settled. In  LIC v. A. 

Masilamani, 

(2013) 6 SCC 530,’the Supreme Court has observed in 

12

wp10311-2019-J.doc

paragraph 16:

“It is a settled legal proposition, that once the court sets 

aside   an   order   of   punishment,   on   the   ground   that   the 

enquiry   was   not   properly   conducted,   the   court   cannot 

reinstate the employee. It must remit the case concerned to 

the disciplinary authority for it to conduct the enquiry from 

the point that it stood vitiated, and conclude the same.”

17.This principle supports the submission of the Petitioners that 

when the enquiry is found to be defective, the matter has to go 

back to the disciplinary authority. However, the same judgment 

makes it clear that while considering whether a fresh enquiry 

should be allowed, the seriousness of the misconduct is required to 

be considered. Paragraph 17 states:

“Whether or not the disciplinary authority should be given 

an opportunity to complete the enquiry afresh from the point 

that   it   stood   vitiated   depends   upon   the   gravity   of 

delinquency involved.”

18.In the present case, the allegation is of sexual misconduct 

against   a   minor   student.   Therefore,   there   can   hardly   be   any 

dispute that the allegations are serious and require to be decided 

on their merits through an enquiry which is properly conducted.

19. The Petitioners have relied upon U.P. State Spinning Co. Ltd. 

In paragraph 25 of that judgment, while considering the relief to 

be granted where there is a defect in the disciplinary process, the 

Supreme   Court   relied   upon  

Managing   Director,   ECIL   v.   B. 

Karunakar,

 (1993) 4 SCC 727 and held as under:

“In   all   cases   where   the   enquiry   officer's   report   is   not 

furnished to the delinquent employee in the disciplinary 

13

wp10311-2019-J.doc

proceedings, the courts and tribunals should cause the copy 

of the report to be furnished to the aggrieved employee if he 

has not secured it before coming to the court/tribunal and 

give the employee an opportunity to show how his or her 

case was prejudiced because of the non-supply of the report. 

If after hearing the parties, the court/tribunal comes to the 

conclusion that the non-supply of the report would have 

made   no   difference   to   the   ultimate   findings   and   the 

punishment given, the court/tribunal should not interfere 

with the order of punishment. The court/tribunal should not 

mechanically   set   aside   the   order   of   punishment   on   the 

ground that the report was not furnished as is regrettably 

being done at present. The courts should avoid resorting to 

short cuts. Since it is the courts/tribunals which will apply 

their judicial mind to the question and give their reasons for 

setting aside or not setting aside the order of punishment 

(and   not   any   internal  appellate   or   revisional  authority), 

there would be neither a breach of the principles of natural 

justice nor a denial of the reasonable opportunity. It is only if 

the court/tribunal finds that the furnishing of the report 

would have made a difference to the result in the case that it 

should   set   aside   the   order   of   punishment.   Where   after 

following the above procedure, the court/tribunal sets aside 

the order of punishment, the proper relief that should be 

granted is to direct reinstatement of  the employee with 

liberty to the authority/management to proceed with the 

inquiry,   by   placing   the   employee   under   suspension   and 

continuing the inquiry from the stage of furnishing him with 

the report. The question whether the employee would be 

entitled to the back wages and other benefits from the date 

of his dismissal to the date of his reinstatement if ordered, 

should invariably be left to be decided by the authority 

concerned according to law, after the culmination of the 

proceedings and depending on the outcome.”

14

wp10311-2019-J.doc

20.The Supreme Court, in paragraph 26, directed reinstatement 

without back wages and made it clear that such reinstatement was 

only for the purpose of completing the disciplinary proceedings.

21. In Saindranath v. Pratibha Shikshan Sanstha, the Full Bench 

of this Court has considered the position under the Maharashtra 

Employees of Private Schools Act and Rules. Paragraph 65 of the 

said judgment is useful in the present matter. The Court, after 

considering  

Dr. Harbhajan Singh Greasy, U.P. State Spinning Co. 

Ltd. 

and U.P. State Textile Corporation Ltd, observed:

“wherein the Supreme Court has observed that in case of no 

enquiry or defective enquiry, proper relief is to set aside the 

dismissal with direction to the management to hold enquiry 

from   the   stage   the   illegality   has   crept   in   and   that   the 

reinstatement is to be treated for the purposes of holding 

fresh   enquiry   and   no   more.   So   far   as   backwages   are 

concerned, the entitlement thereof is to make dependent on 

the outcome of the fresh enquiry.”

22.This principle appears to apply to the present case. At this 

stage, the Court is not required to decide whether Respondent 

No.1 has committed the alleged misconduct. What is required to 

be considered is whether the finding of guilt and the punishment 

which followed can be allowed to continue when the disciplinary 

process is found to suffer from defects.

23.The next submission of Respondent No.1 is that the defect in 

the enquiry was not merely a technical irregularity. It is submitted 

that he was in judicial custody and was released on bail with a 

condition   under   which   he   could   not   enter   the   jurisdiction   of 

Dahisar Police Station except for reporting to the police. It is 

15

wp10311-2019-J.doc

submitted that although this difficulty was brought to the notice of 

the Management, the enquiry was conducted in such a manner 

that he could not effectively participate in it personally.

24.The right of a delinquent employee is not only that some 

representative is appointed on his behalf. The employee must have 

a   meaningful   opportunity   to   understand   the   evidence,   give 

necessary instructions, question the material relied upon against 

him and put forward his defence before the Enquiry Committee. If 

the employee is prevented from entering the place where the 

enquiry is being held, the Management has to consider whether 

some reasonable arrangement can be made so that the enquiry can 

continue without taking away his real opportunity of defence. 

25.In the present case, Respondent No.1 had informed the 

Management that because of the bail condition he could not enter 

the Dahisar area. He had requested that some arrangement be 

made so that the enquiry could be held at another place. The 

record   before   the   Court   shows   that   instead   of   resolving   this 

difficulty in a manner which would protect the participation of the 

employee, the enquiry was continued through his representative. 

Nothing   has   been   placed   before   the   Court   to   show   that   the 

employee was given a real and effective opportunity to personally 

participate in the proceedings within the limits permitted by the 

criminal court. The Petitioners have submitted that Respondent 

No.1 had nominated a representative and, therefore, there was no 

denial of opportunity. This submission cannot be accepted. Merely 

because a representative is nominated, every defect in the enquiry 

does not disappear. What has to be seen is whether, considering 

16

wp10311-2019-J.doc

the defence as a whole, a fair opportunity was given. In the 

present case, Respondent No.1 has stated not only that he could 

not remain personally present, but that his representative was 

required to conduct the cross-examination, that he himself was not 

permitted to cross-examine, that relevant documents were not 

supplied and that sufficient opportunity to give instructions was 

not provided. These aspects go to the question whether there was 

effective participation in the enquiry.

26.Respondent No.1 has stated that the list of witnesses was not 

supplied to him and that relevant documents were not made 

available. He had sought CCTV footage and statements of other 

students. Such requests cannot be rejected merely by stating that 

the charges were serious or that the statement of allegations had 

been supplied. The statement of allegations only tells the employee 

what charge has been made against him. It does not give the 

material by which the Management proposes to prove that charge.

27.The principles of natural justice require that the delinquent 

employee should know the evidence which is proposed to be relied 

upon against him and should have reasonable opportunity to 

answer that evidence. It is not necessary that every request made 

by an employee must be accepted. However, when the request is 

connected with the defence and refusal of the same may affect the 

employee's ability to meet the charge, the Enquiry Committee is 

required to consider such request and give proper reasons for its 

decision.

17

wp10311-2019-J.doc

28.There is substance in the submission of Respondent No.1 

that the enquiry suffered from material defects in procedure. But 

this finding does not mean that the allegations against him are 

false or that he is to be declared innocent. What is found defective 

is the procedure by which the charges were considered. At this 

stage, there is no finding as to whether the allegations are true or 

false.

29.The reliance placed by Respondent No.1 on the statement 

recorded under Section 164 of the Code of Criminal Procedure 

cannot   result   in   any   finding   about   the   criminal   allegation. 

Respondent No.1 may have pointed out inconsistencies in the 

statement and may dispute the allegation of misconduct. These are 

matters which can be considered in the disciplinary proceedings if 

the same are properly conducted. This Court, while exercising 

jurisdiction under Articles 226 and 227, is not required to conduct 

a   parallel   trial   regarding   the   factual   allegations   of   sexual 

misconduct. Similarly, the fact that an FIR was registered or that 

criminal proceedings are pending cannot be treated as proof of 

misconduct   in   the   departmental   proceedings.   The   disciplinary 

authority has to reach its own conclusion on the evidence which is 

brought before it. Therefore, neither registration of the criminal 

case nor the defence raised by Respondent No.1 can be treated as 

conclusive by this Court for deciding whether the misconduct is 

proved.

30.Respondent   No.1   has   submitted   that   the   departmental 

enquiry ought to have remained stayed until completion of the 

criminal case. I am unable to accept this submission as a general 

18

wp10311-2019-J.doc

rule. A departmental enquiry and a criminal prosecution operate in 

different fields and are governed by different standards. A criminal 

case is concerned with proving guilt under criminal law, whereas a 

departmental   proceeding   considers   misconduct   in   service. 

Therefore,   merely   because   a   criminal   case   is   pending,   the 

departmental enquiry does not become invalid. However, in the 

facts of the present case, the question as to whether the enquiry 

ought  to have  been  stayed  does  not  affect  the  decision.  The 

enquiry is being interfered with because the employee was not 

given an effective opportunity to defend himself in the manner 

required by law. Therefore, it is not necessary to decide whether, 

having   regard   to   the   facts   of   this   case,   the   enquiry   should 

necessarily   have   remained   stayed   until   the   criminal  case   was 

completed.

31.There   is   a   grievance   regarding   subsistence   allowance. 

Respondent No.1 has stated that although he was placed under 

suspension, subsistence allowance was not paid to him as required 

under   the   Rules.   This   issue   is   relevant   because   a   suspended 

employee   who   does   not   receive   the   amount   payable   during 

suspension may face difficulty in properly defending himself in the 

disciplinary proceedings. If there was an obligation under the 

statute or Rules to pay subsistence allowance and the same was 

not complied with, that question will have to be considered by the 

competent authority in accordance with the applicable Rules. At 

the same time, even if non-payment of subsistence allowance is 

proved, it may have an effect on the validity of the disciplinary 

process or on the monetary and service benefits to which the 

19

wp10311-2019-J.doc

employee may become entitled. But the actual allegations against 

the employee will still have to be decided in accordance with law.

32.The Tribunal was justified in holding that the enquiry could 

not   be   treated   as   a   proper   basis   for   imposing   the   extreme 

punishment  of  termination. The next question is  whether  the 

Tribunal was justified in ending the matter and directing payment 

of 50% back wages to Respondent No.1. In my view, the Tribunal 

committed an error in granting 50% back wages as a consequential 

relief without keeping the decision on the charges open. The 

principle stated in 

U.P. State Spinning Co. Ltd.  is clear. Where the 

punishment  is set aside  because the enquiry  is defective, the 

employee can be reinstated for the limited purpose of continuing 

the disciplinary proceedings. The question of back wages and other 

benefits can be decided depending upon the result of the fresh 

enquiry. The same principle is found in 

Saindranath. In paragraph 

67, while considering a case of “no enquiry”, the Full Bench 

observed:

“It is open for the School Tribunal to adopt the same route 

which has been adopted by the Supreme Court in the case of 

Dr. Harbhajan Singh Greasy  with some other cases noted 

supra but the school management cannot be allowed to 

justify their action for the first time before the Tribunal in 

case of no enquiry.”

33.The present case is not a case where there was no enquiry at 

all. An enquiry was held, but the grievance is that it was defective. 

Therefore,   the   part   of  

Saindranath  which   deals   with   the 

Management trying to justify a case of “no enquiry” before the 

Tribunal need not be applied in full. The principle regarding the 

20

wp10311-2019-J.doc

course to be followed where the enquiry is defective continues to 

be relevant.

34.I find substance in the submission that the seriousness of the 

charge cannot be forgotten while deciding the relief. Paragraph 17 

of  

LIC v. A. Masilamani  states   that   whether   the   disciplinary 

authority should be permitted to complete the enquiry afresh 

depends upon the gravity of the delinquency involved. Here, the 

allegation concerns a minor girl student. If the Management is 

denied an opportunity to establish or disprove the charge through 

a lawful enquiry only because the earlier enquiry was defective, it 

would not be proper either for the school administration or for the 

employee.   At   the   same   time,   the   Court   cannot   permit   the 

Management to use the seriousness of the allegation as a reason 

for ignoring the procedural safeguards. The seriousness of the 

charge is a reason for holding a proper enquiry and not a reason 

for holding an unfair enquiry. When the charge is serious, there is 

greater need that the finding of misconduct should be based upon 

a procedure which gives a genuine opportunity to the employee to 

defend himself. The observations in paragraph 85 of 

Saindranath 

are relevant while considering the limits of the power of the 

Tribunal. The Full Bench observed:

“Therefore, such power is available for being exercised only 

in   the   extremely   exceptional   cases   and   in   compelling 

circumstances and not in a routine manner in every case.”

35.This makes it clear that procedural flexibility cannot become 

the normal way of deciding disciplinary disputes. In the present 

case, there is no material to show that the Management was 

21

wp10311-2019-J.doc

completely unable to hold an enquiry. The employee had been 

released on bail and he had a representative. Therefore, there was 

no situation where holding an enquiry was impossible.

36.Paragraph 86 of Saindranath hold that:

“although   we   have   observed   that   in   certain   extremely 

exceptional   and   compelling   contingencies   the   school 

management may, in a case of grave nature of misconduct, 

dismiss   the   employee   without   holding   an   enquiry   but, 

ordinarily, such an enquiry should not be dispensed with 

unless it is impossible to hold.”

37.The   present   case   cannot   be   placed   in   that   exceptional 

category. The Management did hold an enquiry. The difficulty is 

that the enquiry was not conducted in a manner which gives 

confidence that the employee had proper opportunity to meet the 

evidence brought against him.

38.The Petitioners are right to the extent that the disciplinary 

proceedings should be permitted to continue from the stage where 

they became defective. Respondent No.1 is right to the extent that 

the termination based on the defective enquiry cannot continue. 

However, Respondent No.1 cannot contend that the procedural 

illegality must result in unconditional reinstatement with back 

wages, because the actual charges have not yet been decided 

through a lawful enquiry. The relief has to be shaped in such a 

manner which protects both sides. The termination order has to be 

set aside because it is based on an enquiry which has not followed 

the   requirements   of   fair   procedure.   At   the   same   time,   the 

Management   must   be   given   an   opportunity   to   continue   the 

22

wp10311-2019-J.doc

disciplinary proceedings from the stage where the illegality or 

prejudice had occurred, after properly following the Rules and the 

principles of natural justice.

39.The   fresh   proceedings   should   not   be   treated   as   only   a 

formality. Respondent No.1 must be supplied the material which is 

required to be supplied to him under law. He must be given 

reasonable opportunity to inspect and meet the evidence relied 

upon by the Management. His representative must be permitted to 

participate effectively. If the bail condition is still relevant, the 

difficulty caused by that condition must be properly considered so 

that the employee is not prevented from defending himself for a 

reason which is beyond his control. The Enquiry Committee shall 

consider   the   evidence   independently   and   record   its   findings 

without   being   influenced   by   the   observations   made   in   this 

judgment. The Management shall consider, in accordance with the 

applicable Rules, the question of subsistence allowance for the 

period of suspension. This issue cannot be left unattended merely 

because the termination is being set aside. If any consequence 

arises because of non-payment, the same shall be decided by the 

competent authority in accordance with law.

40.So far as back wages are concerned, I do not find it proper to 

direct payment of 50% back wages at this stage. The entitlement 

to   back   wages   cannot   be   decided   before   the   disciplinary 

proceedings are completed, and the charges are decided. The 

principle laid down in 

U.P. State Spinning Co. Ltd. requires that the 

question   of   back   wages   and   other   service   benefits   should   be 

considered after completion of the fresh proceedings and having 

23

wp10311-2019-J.doc

regard   to   the   result   thereof.   This   course   avoids   an   unusual 

situation. If Respondent No.1 is paid substantial back wages now 

and the fresh enquiry establishes serious misconduct for which 

dismissal is justified, the earlier monetary direction may create 

difficulty   with   the   disciplinary   result.   On   the   other   hand,   if 

Respondent No.1 is exonerated, his claim for consequential service 

benefits can be considered in accordance with law. Therefore, 

keeping the question of back wages pending does not mean that 

the claim is permanently rejected. It only means that the claim has 

to be considered at the proper stage.

41.I am unable to accept the contention of the Petitioners that 

the Tribunal ought to have dismissed the appeal altogether. The 

Tribunal was right in interfering with the termination because the 

enquiry suffered from material procedural defects. However, the 

Tribunal was not right in granting 50% back wages and in treating 

the disciplinary proceedings as closed. The decision in  

LIC v. A. 

Masilamani

  requires   that   the   matter   be   sent   back   to   the 

disciplinary authority so that it can take a fresh decision regarding 

continuation   of   the   enquiry   from   the   stage   at   which   the 

proceedings became defective. In the present case, considering the 

nature of the allegations, the Management should be given that 

opportunity.   Respondent   No.1   has   to   be   reinstated,   but   such 

reinstatement   will   be   for   the   purpose   of   completing   the 

disciplinary proceedings. It will not mean that the allegations are 

false or that Respondent No.1 has been exonerated.

42.The observations in U.P. State Spinning Co. Ltd. are relevant. 

The Supreme Court directed that:

24

wp10311-2019-J.doc

“Respondent 1 shall be reinstated to service but without any 

back wages and other service benefits and his reinstatement 

shall   be   solely   for   the   purpose   of   completing   the 

departmental proceedings. His entitlements, if any, would be 

adjudicated by the authorities depending upon the result of 

the disciplinary proceedings.”

43.The same course, with necessary changes having regard to 

the M.E.P.S. Act and Rules and the facts of the present case, would 

meet the ends of justice. I hold that the impugned order of 

termination cannot be allowed to continue. However, the direction 

of the School Tribunal for payment of 50% back wages cannot 

continue in the manner in which it has been granted. The proper 

relief is to set aside the termination, restore Respondent No.1 to 

service  for the  limited  purpose  of  completing  the  disciplinary 

proceedings and send the matter back to the Management from 

the   stage   at   which   the   enquiry   became   defective.  62.  While 

conducting the fresh enquiry, the Management shall not proceed 

on the basis that the allegations have been proved. The Enquiry 

Committee shall consider the material afresh from the relevant 

stage,   give   reasonable   opportunity   to   Respondent   No.1   to 

participate and defend himself and record its own findings in 

accordance with the Act, Rules and principles of natural justice.

44.The question of back wages, continuity of service and other 

consequential monetary or service benefits shall remain open. 

These questions shall be decided only after the fresh disciplinary 

proceedings are completed and according to the result of those 

proceedings and the applicable Rules.

25

wp10311-2019-J.doc

45.In the overall view of the matter, therefore, the Petitioners 

succeed only to the limited extent that the disciplinary proceedings 

are required to be continued and the direction for immediate 

payment of 50% back wages cannot continue. Respondent No.1 

succeeds   to   the   extent   that   the   termination   founded   on   the 

defective enquiry has to be set aside. 

46.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 judgment and order dated 16 July 2019 passed by 

the School Tribunal, Mumbai, in Appeal No. 50/2018, is 

modified to the extent indicated herein;

(iii)  The order of termination dated 30 June 2018 passed 

against Respondent No.1 is quashed and set aside;

(iv)  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;

(v)  The Management shall be at liberty to  continue and 

complete the disciplinary enquiry from the stage after service 

of the charge-sheet dated 7 December 2017, namely, from 

the   stage   of   affording   Respondent   No.1   a   proper   and 

effective opportunity to participate in the enquiry and defend 

himself   against   the   charges.   All   proceedings   conducted 

26

wp10311-2019-J.doc

subsequent to that stage shall stand set aside;

(vi)  The fresh enquiry shall be conducted in accordance 

with the provisions of the Maharashtra Employees of Private 

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

Rules   framed   thereunder,   and   in   accordance   with   the 

principles of natural justice;

(vii)  In the fresh enquiry, Respondent No.1 shall be supplied 

with   the   material   documents   relied   upon   by   the 

Management,   shall   be   given   reasonable   opportunity   to 

inspect and meet the evidence against him, cross-examine 

the witnesses in accordance with law, produce his defence 

and give necessary instructions to his representative. His 

representative shall be permitted to participate effectively in 

the enquiry;

(viii) The   Enquiry   Committee   shall   consider   the   matter 

afresh and shall not be influenced by the findings recorded 

in the earlier enquiry, the order of termination, the judgment 

of the School Tribunal or the observations made in this 

judgment on the merits of the charges;

(ix) Respondent   No.1   shall   be   entitled   to   subsistence 

allowance   and   other   benefits   during   the   period   of 

suspension,   if   otherwise   payable   under   the   applicable 

provisions of the MEPS Act and Rules. The Management 

shall determine the said entitlement in accordance with law;

(x) The question of back wages, continuity of service and 

all other consequential monetary and service benefits shall 

27

wp10311-2019-J.doc

remain   open.   The   same   shall   be   determined   by   the 

competent   authority   in   accordance   with   law   and   the 

applicable Rules after the conclusion of the fresh disciplinary 

proceedings and having regard to the result thereof;

(xi) The   direction   issued   by   the   School   Tribunal   for 

payment   of  50%   back   wages  to   Respondent   No.1   is 

accordingly set aside;

(xii) The Management shall complete the fresh disciplinary 

proceedings as expeditiously as possible and, in any event, 

within four months;

(xiii) It is clarified that this Court has expressed no opinion 

on the truth or otherwise of the charges levelled against 

Respondent No.1. The same shall be determined by the 

competent authority upon consideration of the evidence in 

the fresh enquiry;

(xiv) The   direction   of   the   School   Tribunal   granting 

compensatory costs of Rs.25,000/- against Respondent No.1 

Management and Rs.25,000/- personally against the Head 

Master, Shri Sudam Ganpat Kumbhar, is set aside;

(xv) The Petition stands disposed of in the above terms. 

There shall be no order as to costs.

(xvi) In view of disposal of the writ petition, all pending 

interim application(s) stand disposed off.

(AMIT BORKAR, J.)

28