Full Judgment Text
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PETITIONER:
DR. H. MUKHERJEE
Vs.
RESPONDENT:
S.K. BHARGAVA
DATE OF JUDGMENT: 09/04/1996
BENCH:
JEEVAN REDDY, B.P. (J)
BENCH:
JEEVAN REDDY, B.P. (J)
SEN, S.C. (J)
CITATION:
1996 AIR 1760 1996 SCC (4) 542
JT 1996 (4) 368 1996 SCALE (3)706
ACT:
HEADNOTE:
JUDGMENT:
J U D G M E N T
B.P. JEEVAN REDDY,J.
Leave granted.
The respondent-plaintiff and the appellant-defendant
were working as Deputy Chief Controller of Explosives and
Chief Controller of Explosives respectively in the
Department of Explosives, Government of India and were
stationed at Nagpur, the respondent instituted a suit,
Special Civil Suit No. 996 of 1992, in the court of Civil
Judge, Senior Division, Nagpur praying for a decree in sum
of Rupees tow lakhs against the defendant " as damages for
the harassment meted out to the plaintiff and award costs of
the suit with further interest at 10 p.v.p.a. form the date
of the suit till relisation". In the plaint, it is alleged
that the defendant deliberately and intentionally passed
several orders and took several proceedings against the
plaintiff, abusing his official position as the
administrative superior of the plaintiff. It is submitted
that the defendant passed those order orders and took those
proceedings malafide and actuated by a vindictive attitude
with a view to harass the plaintiff. It is also alleged that
the defendant tampered the official record to involve the
plaintiff in certain irregularities, all with a view to
ensure that the plaintiff is not appointed to the post of
Chief Controller to which he was selected by the Union
Public Service Commission in the year 1987. The plaintiff’s
case is that the defendant was holding the post of Chief
Controller on an ad hoc basis and that when the plaintiff
was selected by Union Public Service Commission in 1987 for
appointment to the post of Chief Controller on regular
basis, he indulged in a course of action designed to mar and
tarnish the record and career of the plaintiff so that he is
not appointed to the said post pursuant to his selection.
On receiving the notice of the suit, the defendant-
appellant filed a miscellaneous application to dismiss the
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suit for want of jurisdiction. He submitted that the civil
court has no jurisdiction to entertain the said suit in view
of the Administrative Tribunals Act, 1985 [the Act] and the
constitution of the Central Administrative Tribunal
thereunder to adjudicate disputes relating to service
conditions of the government servants. The defendant
submitted that, if at all such a suit can be entertained
apply by the Tribunal created under the said Act. this
objection was over-ruled by the learned Civil Judge. He held
that the plaintiff’s suit does not pertain to service
matters and that the suit is filled against the defendant in
his individual capacity and not in his official capacity
the defendant preferred an appeal against the said order
before the Bombay High Court [Nagpur Bench} The learned
Single Judge held that since the suit is filed for damages
on account of alleged tortuous acts of the defendant which
have caused the plaintiff mantel pain and injury, the
subject- matter of the suit does not fall within the
jurisdiction of the Central Administrative Tribunal created
under the Act Accordingly, he dismissed the appeal - which
order is challenged in this appeal.
The only contention urged by the defendant before the
Civil Court - and which was reiterated before the High Court
- is that in view of the constitution of the administrative
Tribunal under the provisions of the Act, the civil court
has no jurisdiction to entertain the suit. We shall,
therefore, confine ourselves to the said question alone. We
shall proceed upon the assumption that it is a suit for
damages for harassing the plaintiff and causing him mental
pain and injury by the defendant who is supposed to have
acted malafide with a vindictive attitude, and had also
indulged in tempering of official record with a view to
tarnish the record. image and career of the plaintiff. We
shall also proceed on the assumption that such a suit is
maintainable in law [Law of Torts]. The question is whether
the suit of the pre sent nature can be entertained by the
Tribunal constituted under the said Act and whether on that
account, the jurisdiction of the High court is ousted.
Section 14 of the Act. which sets out the jurisdiction,
powers and authority of Tribunals constituted under the Act,
reads thus:
14. Jurisdiction, powers and
authority of the Central
Administrative Tribunal.---(1) save
as otherwise expressly provided in
this Act, the Central
Administrative Tribunal shall
exercise, on and from the appointed
day. all the jurisdiction, powers
and authority exercisable
immediately before that day by all
courts (except the Supreme Court)
in relation to --
(a) recruitment, and matters
concerning requirement, to any
all service of the Union or a
civil post under the Union or
the post connected with
defence or in the defence
services, being, in either
case, a post filled by a
civilian;
(b) all service matters
concerning-
(i) a member of any all-India
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Service; or
(ii) a person not being a
member of an all-India Service
or a person referred to in
clause (c) appointed to any
civil service of the Union or
any civil post under the
Union; or
(iii) a civilian [not being a
member of an All-India Service
or a person referred to in
clause (c)] appointed to any
defence services or a post
connected with defence,
and pertaining to the service of
such member, person or civilian, in
connection with the affairs of the
Union or of any with the affairs of
the Union or of any State or of any
local or other authority within the
territory of India or under the
control or the Government of India
or of any corporation for society]
owned or controlled by the
Government;
(c) all service matters pertaining
to service in connection with the
affairs of the Union concerning a
person appointed to any service or
post referred to in sub-clause (ii)
or sub-clause (iii) of clause (b),
being a person whose services have
been placed by a State Government
or any local or other authority or
any corporation [or society] or
other body, at the disposal of the
Central Government for such
appointment.
Sub-sections (2) and (3) are
omitted as unnecessary."
Section 28 declares that:
"On and from the date from which
any jurisdiction, powers and
authority becomes exercisable under
this Act by a Tribunal in relation
to recruitment and matters
concerning recruitment to any
Service or post of service matters
concerning members of any Service
or persons appointed to any Service
or post, no court except (a) the
Supreme Court; or (b) any
Industrial Tribunal, Labour Court
or other Authority constituted
under the Industrial Disputes Act,
1947 or any other corresponding law
for the time being in force, shall
have or be entitled to exercise any
jurisdiction, powers or authority
in relation to such recruitment or
matters concerning such recruitment
or such service matters."
The expression "service matters" occurring both in
Section 14 and Section 28 is defined in clause (q) of
Section 3 in the following words:
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"’Service matters’, in relation to
a person, means all matters
relating, to the conditions of his
service in connection with the
affairs of the Union or of any
State or of any Local or other
authority within the territory of
India or under the control of the
Government of India, or, as the
case may be, of any corporation [or
society] owned or controlled by the
Government, as respects--
(i) remuneration (including
allowances), pension and other
retirement benefits;
(ii) tenure including confirmation,
seniority, promotion, reversion,
premature retirement and
superannuation;
(iii) leave of any kind;
(iv) disciplinary matters; or
(v) any other matter whatsoever."
The Tribunals under the Act are thus conferred with the
exclusive jurisdiction, powers and authority exercisable
immediately before the appointed day by all Court [except
the Supreme Court] in relation to the matters set out in
clauses (a), (b) and (c) of subsection (1) of Section 14 The
question is the present suit does fall under any the said
clauses. We do not think that it does. The suit appears to
be one based on alleged tortuous acts of the defendant
committed with a view harass the plaintiff and cause him
mental pain and injury. At this stage, it is not our
province to say that whither the allegations are true or
false. We have to take the plaint allegations as they stand.
We also assume for the purpose of this appeal that such a
suit does lie according of law since no contention the
contrary has been urged fore us nor was urged before the
civil court. This is a pure action for damages for
deliberately harassing the plaintiff by passing several
vindictive and malafide orders and proceedings and also by
fabricating official records. Such a for damages is
certainly not within the province of Section 14.
The appeal accordingly fails and is dismissed.