Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS.2609-2610 OF 2009
(Arising out of SLP(C)9455-9456/2009 CC 4405)
The Secretary, Seethalakshmi Aachi Women's
College & Anr.
.. Appellant(s)
Versus
C Jaishankar & Ors. .. Respondent(s)
O R D E R
Delay condoned.
Leave granted.
Challenge in this appeal is to the final judgment and order dated 28th
August, 2008 passed by the Madurai Bench of the Madras High Court in Writ
Appeal (MD) No. 281 of 2008. By the impugned order, the appellate Bench has
reversed the order passed by the learned Single Judge on 21st June, 2007 in Writ
Petition (MD) No. 3744 of 2004 whereby the writ petition filed by the respondent-
workman was dismissed and the order of his removal from the post of Watchman was
upheld. The Learned Judge had come to the conclusion that the respondent-
employee had himself abandoned the work.
Since the issue involved is short, with the consent of learned counsel for the
respondents, who is on caveat, we proceed to dispose of the matter at this stage itself.
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CA.2609-2610/2009.contd..
: 2 :
Learned counsel for the appellants submits that the Appellate Bench has
erred in allowing the appeal without finding any infirmity in the order passed by the
Learned Single Judge. The Division Bench has merely directed that the employee
should be reinstated within a period of two weeks from the date of receipt of the copy
of the order. It is thus, urged that being a non-speaking order, it deserves to be set
aside. Learned counsel for the respondents, on the other hand, has supported the
view taken by the appellate Bench.
Having perused the impugned order, we are of the opinion, that it cannot be
sustained. It needs little emphasis that in an intra-Court appeal, the Division Bench
does not normally differ from the finding of fact arrived at by the Single Judge, unless
cogent reasons exist. In other words, if the Division Bench disagrees with the views of
the Single Judge, it must record its reasons therefor.
In the instant case, the operative part of the order passed by the Appellate
Bench reads as under :
"Considering the facts and circumstances of the case and
upon having gone through the order passed by the learned Single
Judge, we deem it appropriate to set aside the order passed by the
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C.A.2609-2610/2009...contd..
: 3 :
learned Single Judge and in our opinion a direction to the
respondent to reinstate the appellant within a period of two weeks
from the date of receipt of a copy of this order, will serve the ends of
justice."
From the order we are unable to decipher any ground or reason which
weighed with the Division Bench in reversing the decision of the learned Single
Judge. The Single Judge, recorded a finding that since the respondent had himself
stopped attending to the work, no relief could be granted to him in the writ petition.
It is manifest from the impugned order, that except for the observation that in the
interest of justice, the order passed by the learned Single Judge deserves to be
reversed, there is no finding on the question of abandonment of job by the employee.
We are convinced that such a non-speaking order by an Appellate Bench cannot be
upheld.
For the foregoing reasons, the impugned judgment cannot be sustained.
Accordingly, the appeals are allowed; the impugned orders passed by the Appellate
Bench, including order dated 4th March, 2009 passed in MP(MD) No. 2 of 2008, are
set aside and the matter is remitted back to the
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CA.2609-2610/2009...contd..
: 4 :
Appellate Bench for fresh consideration of the appeal in accordance with law. It goes
without saying that we have not expressed any opinion on the merits of the case.
However, there will be no order as to costs.
...................J.
[ D.K. JAIN ]
...................J. [ R.M.
LODHA ]
NEW DELHI,
APRIL 13, 2009.