Full Judgment Text
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PETITIONER:
K.I. SHEPHARD & ORS. ETC. ETC.
Vs.
RESPONDENT:
UNION OF INDIA & ORS.
DATE OF JUDGMENT18/09/1987
BENCH:
MISRA RANGNATH
BENCH:
MISRA RANGNATH
DUTT, M.M. (J)
CITATION:
1988 AIR 686 1988 SCR (1) 188
1987 SCC (4) 431 JT 1987 (3) 600
1987 SCALE (2)599
CITATOR INFO :
F 1989 SC 568 (12)
RF 1989 SC1136 (44)
RF 1992 SC 248 (79)
ACT:
Banking Regulation Act, 1949:
Section 45-Amalgamation of banks-Employees excluded
from employment by transferee banks-Draft scheme excluding
names of employees-Doctrine of natural justice-Whether
applicable-Post-
decisional hearing-Whether sufficient-Examination of
dispute regarding requirement of Procedure Whether
precluded-Schememaking process-Whether legislative.
Administrative Law:
Amalgamation of banks-Exclusion of employees from
employment by transferee banks in accordance with
amalgamation scheme-Doctrine of natural justice-
Applicability of.
HEADNOTE:
The Hindustan Commercial Bank, the Bank of Cochin Ltd.
and Lakshmi Commercial Bank were amalgamated with Punjab
National Bank, Canara Bank, State Bank of India respectively
in terms of separate schemes drawn under the Banking
Regulation Act, 1949, and pursuant thereto 125 employees of
these banks were excluded from employment, and their
services were not taken over by the respective transferee
banks. Some of these excluded employees filed writ petitions
before the High Court which granted partial relief, but on
appeal by the transferee Bank the Writ Petitions were
dismissed by the Division Bench.
Against this, appeals by Special Leave were filed
before this Court. Some of the excluded employees filed writ
petitions before this Court directly.
It was contended on behalf of the excluded employees
that the draft schemes did not include any name of employees
intended to be excluded; that no opportunity of being heard
as afforded to them before exclusion was ordered, and the
authorities concerned had not acted fairly; that none of
them was responsible for ficticious, improper or
189
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on-business like advances of loan to parties thereby
bringing conditions nearabout bankruptcy for the appropriate
banking companies, that many other employees against whom
there were definite charges already pending enquiry or even
orders of dismissal had been proposed had been taken over
and retained in service of the transferee banks while these
excluded employees, without justification, had been called
upon to face this unfortunate situation.
The transferee banks, the Reserve Bank of India and the
Union of India filed affidavits in opposition. It was
contended on behalf of the Union of India that the scheme in
respect of each of the amalgamated banks had been approved
by it as required under the Act and since finality was
attached to such schemes, the schemes could not be
challenged, particularly in view of the provisions contained
in Article 31-A of the Constitution. It was contended on
behalf of the Reserve Bank of India that law did not require
that the draft scheme should contain the names of the
employees to be excluded, that the incorporation of the
names finalised on the basis of scrutiny of the records
before the schemes were placed before the RBI was sufficient
compliance of the requirements of the law; that the
provisions of the Act did not confer any right on the
employees of being heard; that the scheme-making process was
legislative in character and, therefore, did not come within
the ambit of natural justice, and the action, not being
judicial or quasijudicial and, at the most, being
administrative or executive was also not open to challenge
on allegations of violation of rules of natural justice;
that moratorium under the statutory provisions could not be
beyond six months and in view of the fact that the entire
operation had to be finalised within a brief time frame, the
requirement of an enquiry by notice to all the officers to
be excluded could not have been intended to be implanted
into the provisions of section 45 and that provision of
compensation had been made for those who were excluded from
the respective schemes.
Allowing the writ petitions and appeals, this Court,
^
HELD: 1. Rules of natural justice apply to
administrative action and the decision to exclude a section
of the employees without complying with requirements of
natural justice was bad. [206H]
2.1 Fair play is part of public policy and a guarantee
for justice to citizens. In our system of Rule of Law, every
social agency conferred with power is required to act fairly
so that social action would be just, and there would be
furtherance of the well-being of citizens. [207E]
190
2.2 The rules of natural justice have developed with
the growth of A civilization and the content thereof is
often considered as a proper measure of the level of
civilization and Rule of Law prevailing in the community.
[207E-F]
2.3 Natural justice generally requires that persons
liable to be directly affected by proposed administrative
acts, decisions or proceedings be given adequate notice of
what is proposed so that they may be in a position (a) to
make representation on their own behalf; (b) or to appear at
a hearing or enquiry (if one is held); and (c) effectively
to prepare their own case and to answer the case (if any)
they had to meet. Even when a State agency acts
administratively, rules of natural justice would
apply.[206C-D]
3.1 Section 45 of the Banking Regulations Act provides
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a legislative scheme and the different steps required to be
taken have been put one after the other. On a simple
construction of sub-sections (5) and (6) and on the basis of
the sequence pattern adopted in section 45, it is clear that
the Act contemplates the employees to be excluded to be
specifically named in the draft scheme. Since it is a draft
scheme prepared by RBI and right to object or to make
suggestions is extended to both the banking company as also
the transferee bank, and in view of the fact that clause (i)
of sub-section (5) specifies this item to be a matter which
may be included in the scheme, it must follow that the
legislative intention is that the scheme would incorporate
the names of such employees as are intended to be excluded
in accordance with the scheme. Once it is incorporated in
the scheme, the banking company as also the transferee bank
would be entitled to suggest/object to the inclusion of
names of employees. [199E-F; H; 200A-B]
3.2 In case some employees of the banking company are
intended to be excluded, their names have to be specifically
mentioned in the scheme at the draft stage. The requirement
of specific mention is significant and the legislature must
be taken to have intended compliance of the requirement at
that stage. The excluded employees in the instant case, were
in employment under the contract in the banking companies
which were private banks. They have been excluded from
service under the transferee banks and the contracts had
been terminated as a result of inclusion of their names in
the schemes. This exclusion has adversely affected this
category of employees and has brought about prejudice and
adverse civil consequences to them. [200D-E]
4.1 Natural justice cannot be employed in the exercise
of legisla-
191
tive power. Power has been conferred on the RBI in certain
situations to A take steps for applying to the Central
Government for an order of moratorium and during the period
of moratorium to propose either reconstruction or
amalgamation of the banking company. A scheme for the
purposes contemplated has to be framed by RBI and placed
before the Central Government for sanction. Power has been
vested in the Central Government in terms of what is
ordinarily known as a Henery-8 clause for making orders for
removal of difficulties. [201H; 202A-B]
4.2 Section 45(11) requires that copies of the scheme
as also such orders made by the Central Government are to be
placed before both Houses of Parliament. This requirement
does not make the exercise in regard to schemes a
legislative process. Framing of the scheme under section 45
does not involve a legislative process, and as such, rules
of natural justice are applicable to the instant case.
[202C]
4.3 The fact that orders made by the Central Government
for removing difficulties as contemplated under sub-clause
(10) were also to be placed before the two Houses of
Parliament makes it abundantly clear that the placing of the
scheme before the two Houses is not a relevant test for
making the scheme framing process legislative. [203B]
5.1 RBI which monitored the three amalgamations was
required to act fairly in the facts of the case. The
situation necessitated a participatory enquiry in regard to
the excluded employees. If an opportunity to know the
allegations and to have their say had been afforded, they
could have no grievance on this score. The action deprives
them of their livelihood and brings adverse civil
consequences and could obviously not be taken on the ipse
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dixit of RBI owners without verification of facts. In view
of the time frame, a detailed enquiry may not be possible
but keeping the legislative scheme in view, perhaps, a
simpler enquiry could be afforded. [206E-F]
5.2 In the facts of the case, there is no justification
to hold that rules of natural justice have been ousted by
necessary implication on account of the time frame. On the
other hand, the time limited by statute provides scope for
an opportunity to be extended to the intended excluded
employees before the scheme is finalised so that a hearing
commensurate to the situation is afforded before a section
of the employees is thrown out of employment. [207F-G]
5.3 There is no justification to think of a post-
decisional hearing. H
192
on the other hand, the normal rule should apply. The
excluded employees have already been thrown out of
employment and having been deprived of livelihood they must
be facing serious difficulties. There is no justification to
throw them out of employment and then given them an
opportunity of representation when the requirement is that
they should have the opportunity as a condition precedent to
action. It is common experience that once a decision has
been taken, there is a tendency to uphold it and a
representation may not really yield any fruitful purpose.
[208A-C]
6. Protection of the umbrella of conclusive evidence is
not attached to a situation as in the instant case, so as to
bar the question regarding the requirements of the procedure
laid down under the Act and the opportunity afforded to the
excluded employees from being examined. There is, therefore,
nothing in sub-section (7A) of section 45 to preclude
examination of the question. [208G]
[Each of the three transferee banks should take over
the excluded employees on the same terms and conditions of
employment under the respective banking companies prior to
amalgamation. The employees would be entitled to the benefit
of continuity of service for all purposes including salary
and perks throughout the period. It is open to the
transferee banks to take such action as they consider proper
against these employees in accordance with law. There is no
justification to penalise some of the excluded employees who
have not come to the Court. They too shall be entitled to
the same benefits as the petitioners.] [208H; 209A-B]
Union of India & Anr. v. Cynamide India Ltd. & Anr.,
[1987] 2 SCC 720; Perre Brothers v. Citrus organisation
Committee, [1975] 10 SASR 555; Re (H) K (an infant), [1967]
1 AER 226; State of Orissa v. Dr. (Miss) Binapani Dei &
Ors., [1967] 2 SCR 625; A.K Kraipak & ors., v. Union of
India & Ors., [1970] 1 SCR 457; Chandra Bhavan Boarding and
Lodging, Bangalore v. The State of Mysore & Anr., 11970] 2
SCR 600; Swadeshi Cotton Mills v. Union of India, [1981] 2
SCR 533 and Smt. Somavanti & Ors. v. State of Punjab & Ors.,
[1963] 2 SCR 774, referred to.
JUDGMENT:
ORIGINAL JURISDICTION: Writ Petition No. 177 of 1987
etc. etc.
(Under Article 32 of the Constitution of India).
Dr. L.M. Singhvi, K.K. Venugopal, M.K. Ramamurthi, V.M.
193
Tarkunde, R.K. Garg, Ravi P. Wadhwani, Vrinda Grover,
Vandana Chak, Ranjeet Kumar, M.N. Krishnamani, V. Shekhar,
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B.S. Maan, M.A. Chinnaswami, V.J. Francis, Mathai M.
Paikeday, N.M. Popli, M.A. Krishnamurthi, Mrs. Chandan
Ramamurthi, Balbir Singh, Rajan Karanjawala, Mrs. Manik
Karanjawala, Ravi P. Wadhwani, P.N. Mishra, Ashok Grover,
Ezaz Manbool, and K.K. Mohan for the Petitioners.
G. Ramasvamy, Additional Solicitor General, Dr. Y.S.
Chitale, M.M. Abdul Khader, Soli J. Sorbjee, K.N. Bhat, G.L.
Sanghi, O.C. Mathur, Miss Srieen Sethna, Harish Salve, H.S.
Parihar, Vipin Chandra, Vijay Kr. Verma, Miss Madhu
Moolchandani, Gopal Subramium, Halida Khatoon, Mrs. Sushma
Suri and P. Parmeshwaran for the Respondents.
E.C. Aggarwala and D.D. Gupta for the Intervener.
The Judgment of the Court was delivered by
RANGANATH MISRA, J. The writ petitions under Article 32
of the Constitution and appeals by special leave are against
the judgment of the Division Bench of the Kerala High Court
in writ appeals have a common set of facts as also law for
consideration. These matters have been heard together and
are disposed of by this common judgment.
Hindustan Commercial Bank (’Hindustan’ for short).
The Bank of Cochin Ltd. (hereafter referred to as ’Cochin
Bank’) and Lakshmi Commercial Bank (’Lakshmi’ for short)
were private banks. Action was initiated under section 45 of
the Banking Regulation Act, 1949 (’Act’ for short) for
amalgamation of these three banks with Punjab National Bank,
Canara Bank and State Bank of India respectively in terms of
separate schemes drawn under that provision of the Act.
Amalgamation has been made. Pursuant to the schemes, 28
employees of Hindustan, 21 employees of Cochin Bank and 76
employees of Lakshmi were excluded from employment and their
services were not taken over by the respective transferee
banks. Some of these excluded employees of the Cochin Bank
went before the Kerala High Court for relief under Article
226 of the Constitution. A learned Single Judge gave them
partial relief but on an appeal to the Division Bench by the
transferee bank concerned the writ petitions have been
dismissed. The civil appeals are against the decision of the
Division Bench. The writ petitions directly filed before
this Court are by some of the excluded employees of
Hindustan and Lakshmi respectively.
194
Though employees of the other two banks had not
challenged the vires of section 45 of the Act, on behalf of
Lakshmi such a challenge has been made. Since the grounds of
attack on this score did not Impress us at all, we do not
propose to refer to that aspect of the submissions involving
interpretation of Article 31-A, Article 16 and Article 21.
It has often been said by this Court that Courts should not
enter into constitutional issues and attempt interpretation
of its provisions unless it is really necessary for disposal
of the dispute. In our opinion, this group of cases can be
disposed of without reference to question of vires of some
part of section 45 of the Act being examined. Counsel on
behalf of the excluded employees have broadly contended that
the draft schemes did not include any name of employees
intended to be excluded; no opportunity of being heard was
afforded to them before exclusion was ordered under the
schemes and the authorities concerned have not acted fairly;
they deny the allegation that any of them was responsible
for ficticious, improper or non-business like advances of
loan to parties thereby bringing conditions near about
bankruptcy for the appropriate banking companies; many other
employees against whom there were definite charges already
pending enquiry or even orders of dismissal had been
proposed have been taken over and retained in service of the
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transferee banks while these excluded employees without
justification have been called upon to face this unfortunate
situation.
The transferee banks, the Reserve Bank of India
(hereafter referred to as RBI for short) and the Union of
India have appeared and filed affidavits in opposition. The
Union of India has contended that the scheme in respect of
each of the banks that has got amalgamated had been approved
by it as required under the Act and since finality was
attached to such schemes challenge was not open against the
schemes particularly in view of the provisions contained in
Article 3 I-A of the Constitution. On behalf of the Reserve
Bank of India, several contentions were raised by way of
opposition and shortly stated these submissions are:-
(1) Law does not require that the draft scheme
should contain the names of the employees to be excluded;
(2) The incorporation of the names finalised on
the basis of scrutiny of the records before the schemes were
placed before the RBI was sufficient compliance of the
requirements of the law;
195
(3) the provisions of the Act did not confer any
right on the employees of being heard;
(4) the scheme-making process was legislative in
character and therefore did not come within the ambit
of natural justice. Alternately the action not being
judicial or quasi-judicial and at the most being
administrative or executive was also not open to
challenge on allegations of violation of rules of
natural justice;
(5) moratorium under the statutory provisions
could not be beyond six months and in view of the fact
that the entire operation had to be finalised within a
brief time frame, the requirement of an enquiry by
notice to all the officers intended to be excluded
could not have been intended to be implanted into the
provisions of section 45; and
(6) Provision of compensation has been made for
those who were excluded from the respective scheme.
Each of the transferee banks generally adopted the stand
taken by RBI.
Before we proceed to examine the tenability of the
several contentions and counter contentions advanced at the
hearing, it is appropriate that we refer to the relevant
provisions of the Act. The entire law applicable to the
facts of these cases is to be found in Part Ill of the Act
and in particular in section 45. As far as relevant, that
section provides:
"Notwithstanding anything contained in the
foregoing provisions of this Part or in any other
law or any agreement or other instrument, for the
time being in force. where it appears to the
Reserve Bank that there is good reason so to do,
the Reserve Bank may apply to the Central
Government for an order of moratorium in respect
of a banking company.
(2) The Central Government, after considering
the application made by the Reserve Bank under
sub-section (1), may make an order of moratorium
staying the commencement or continuance of all
actions and proceedings against the company for a
fixed period of time on such terms and conditions
as it thinks fit and proper and may
196
from time to time extend the period so however
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that the total period of moratorium shall not
exceed six months;
(3) ..................... ...................
(4) During the period of moratorium, if the
Reserve Bank is satisfied that-
(a) in the public interest; or
(b) in the interests of the depositors; or
(c) in order to secure the proper management
of the banking company; or
(d) in the interests of the banking system of
the country as a whole,-it is necessary so to do,
the Reserve Bank may prepare a scheme-
(i) for the reconstruction of the banking
company, or
(ii) for the amalgamation of the banking
company with any other banking institution (in
this section referred to as "the transferee
bank").
(5) The scheme aforesaid may contain
provisions for all or any of the following
matters, namely:-
(a)...............................................
(b)...............................................
(c)...............................................
(d)...............................................
(e)...............................................
(f)...............................................
(g)...............................................
(h)...............................................
197
(i) the continuance of the services of all the
employees of the banking company (excepting such
of them as not being workmen within the meaning of
the Industrial Disputes Act, 1947 are specifically
mentioned in the scheme) in the banking company
itself on its reconstruction or, as the case may
be, in the transferee bank at the same
remuneration and on the same terms and conditions
of service, which they were getting or, as the
case may be, by which they were being governed,
immediately before the date of the order of
moratorium:
Provided.........................................
(j) notwithstanding anything contained in clause
(i) where any of the employees of the banking
company not being workmen within the meaning of
the Industrial Disputes Act, 1947 are specifically
mentioned in the scheme under clause (i), or where
any employees of the banking company have by
notice in writing given to the banking company or,
as the case may be, the transferee bank at any
time before the expiry of one month next following
the date on which the scheme is sanctioned by the
Central Government, intimated their intention of
not becoming employees of the banking company on
its reconstruction or, as the case may be, of the
transferee bank, the payment to such employees of
compensation, if any, to which they are entitled
under the Industrial Disputes Act, 1947, and such
pension, gratuity, provident fund and other
retirement benefits ordinarily admissible to them
under the rules or authorisations of the banking
company immediately before the date of the order
of moratorium:
(k)...............................................
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(I) ..............................................
(6) (a) A copy of the scheme prepared by the
Reserve Bank shall be sent in draft to the banking
company and also to the transferee bank and any
other banking company concerned in the
amalgamation, for suggestions and objections, if
any, within such period as the Reserve Bank may
specify for this purpose;
(b) the Reserve Bank may make such
modifications,
198
if any, in the draft scheme as it may consider
necessary in the light of the suggestions and
objections received from the banking company and
also from the transferee bank, and any other
banking company concerned in the amalgamation and
from any members, depositors or other creditors of
each of those companies and the transferee bank.
(7) The scheme shall thereafter be placed before
the Central Government for its sanction and the
Centraly Government may sanction the scheme
without any modifications or with such
modifications as it may consider necessary; and
the scheme as sanctioned by the Central Government
may specify in this behalf:
Provided .........................................
(7A) The sanction accorded by the Central
Government under sub-section (7), whether before
or after the commencement of section 21 of the
Banking Laws (Miscellaneous Provisions) Act, 1963,
shall be conclusive evidence that all the
requirements of this section relating to
reconstruction, or, as the case may be,
amalgamation have been com plied with and a copy
of the sanctioned scheme certified in writing by
an officer of the Central Government to be a true
copy thereof, shall, in all legal proceedings
(whether in appeal or otherwise and whether
instituted before or after the commencement of the
said section 21), be admitted as evidence to the
same extent as the original scheme.
(8) on and from the date of the coming into
operation of the scheme or any provision thereof,
the scheme or such provision shall be binding on
the banking company or, as the case may be, on the
transferee bank and any other banking company
concerned in the amalgamation and also on all the
members, depositors and other creditors and
employees of each of those companies and of the
transferee bank, and on any other person having
any right or liability in relation to any of those
companies or the transferee bank.............
(9)...............................................
(10) If any difficulty arises in giving effect to
the provisions
199
of the scheme, the Central Government may by order
do anything not inconsistent with such provisions
which appear to it necessary or expedient for the
purpose of removing the difficulty.
(11) Copies of the scheme or of any order made
under sub-section ( 10) shall be laid before both
Houses of Parliament, as soon as may be, after the
scheme has been sanctioned by the Central
Government or, as the case may be, the order has
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been made.
(12)..............................................
(13)..............................................
(14)..............................................
(15)..............................................
Allegations advanced on behalf of the excluded employees is
that the draft scheme contemplated under sub-section 6(a)
did not specifically mention names of the excluded employees
and at a later stage when the scheme was sent up by the RBI
to the Central Government a schedule containing the names of
the excluded employees was attached to each of the schemes.
Section 45 of the Act provides a legislative scheme and the
different steps required to be taken under this section have
been put one after the other. A reading of this section
indicates a sequence oriented pattern. What would ordinarily
be incorporated in the draft scheme is indicated in sub-
section (5). After the requirements of sub-section (5) are
complied with and the scheme comes to a presentable shape,
sub-section (6)(a) requires a copy thereof as prepared by
RBI to be sent to the banking company (transferer) as also
to the transferer bank. Clause (b) of sub-section (6)
authorises RBI to make modifications in the draft scheme as
it may consider necessary in the light of suggestions and
objections received from the banking company and the
transferee bank. On a simple construction of sub-sections
(5) and (6) and on the basis of the sequence pattern adopted
in section 45 it would be legitimate to hold that the Act
contemplates the employees to be excluded to be specifically
named in the draft scheme. Since it is a draft scheme
prepared by RBI and the right to object or to make
suggestions is extended to both the banking company as also
the transferee bank, and in view of the fact that clause
200
(i) of sub-section (5) specifies this item to be a matter
which may be included in the scheme, it must follow that the
legislative intention is that the scheme would incorporate
the names of such employees as are intended to be excluded
in accordance with the scheme. Once it is incorporated in
the scheme the banking company as also the transferee bank
would be entitled to suggest/object to the inclusion of
names of employees. It may be that the names of some of the
employees may have been wrongly included and the banking
company-the hither-to employer would be in a position to
suggest/object to the inclusion of the names or it may even
be that names of some undesirable employees which should
have been left out have been omitted and the banking company
as the extant employer of such employees would be most
competent to deal with such a situation to bring about
rectifications by exercising the power to suggest/object to
the draft scheme. The contention advanced on behalf of RBI
that since it is open to it under sub-section (6)(b) of
section 45 to make modifications of the draft scheme, even
if the names were not included earlier, at the stage of
finalising the scheme for placing it before the Central
Government as required under sub-section (7), the earlier
non-inclusion is not a contravention is not acceptable. We
are of the view that in case some employees of the banking
company are intended to be excluded, their names have to be
specifically mentioned in the scheme at the draft stage. The
requirement of specific mention is significant and the
legislature must be taken to have intended compliance of the
requirement at that stage. Mr. Salve for the RBI adopted the
stand that the provisions of section 45 did not specifically
concede a right of objection or making of suggestions to
employees and in sub-section (6)(b) mention was made only of
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members, depositors or other creditors. For the reasons we
have indicated above, this aspect of the contention does not
impress us.
It is the common case of RBI as also the transferee
banks that the records of service of each of the employees
had been scrutinised and the names for inclusion in the
scheme were picked up on the basis of materials like
irresponsible action in regard to sanction of loans and
accommodations to customers which affected the financial
stability of the banking company concerned. Such an
allegation made in the counter-affidavit in this Court has
been seriously disputed by the litigating excluded
employees. It is their positive case that there was no
foundation in such allegation and dubious loans, if any, had
been sanctioned under instructions of the superior in the
banking company and, therefore, did not involve any
delinquency on the part of such employees. Since it is the
case of the respondents that exclusion had
201
been ordered on the basis of an objective assessment and the
very A foundation of the allegation upon which such
assessment has been made is disputed, a situation arose
where facts had to be ascertained, and it involved
assessment. That has admittedly not been done.
These employees were in employment under contract in
the banking companies which were private banks. They have
been excluded from service under the transferee banks and
the contracts have now been terminated as a result of
inclusion of their names in the schemes. It cannot be
disputed-nay has not been-that exclusion has adversely
affected this category of employees and has brought about
prejudice and adverse civil consequences to them. Two
contentions have been raised with reference to this aspect
of the matter:-,,
(1) There has been infraction of natural justice
and
(2) The transferee banks which are ’State’ and RBI
which has monitored the operation being admittedly
’State’ their action in excluding some of the employees
of the banking company and taking over the services of
others who are similarly situated is hit by Article 14
of the Constitution. It may be pointed out that
according to the excluded employees, many facing
similar allegations and/or in worse situation have been
taken over.
Whether there is infraction of Article 14 of the
Constitution on the allegation advanced would depend upon
facts relating to the excluded employees as also the
allegedly derelict employees whose services have been taken
over. In the absence of an enquiry in which the excluded
employees should have been given an opportunity of
participation it has become difficult for us to probe into
the matter further. F
Admittedly the excluded employees have neither been put
to notice that their services were not being continued under
the transferee banks nor had they been given an opportunity
of being heard with reference to the allegations now
levelled against them. Learned counsel for RBI and the
transferee banks have taken the stand that the scheme-making
process under section 45 is legislative in character and,
therefore, outside the purview of the ambit of natural
justice under the protective umbrella whereof the need to
put the excluded employees to notice or enquiry arose. It is
well-settled that natural justice will not be employed in
the exercise of legislative power and Mr. Salve has rightly
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relied upon a recent decision of this Court being Union of
India H
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& Anr. v. Cynamide India Ltd. & Anr., [ 1987] 2 SCC 720 in
support of such a position. But is the scheme-making process
legislative? Power has been conferred on the RBI in certain
situations to take steps for applying to the Central
Government for an order of moratorium and during the period
of moratorium to propose either reconstruction or
amalgamation of the banking company. A scheme for the
purposes contemplated has to be framed by RBI and placed
before the Central Government for sanction. Power has been
vested in the Central Government in terms of what is
ordinarily known as a Henery-8 clause for making orders for
removal of difficulties. Section 45(11) requires that copies
of the schemes as also such orders made by the Central
Government are to be placed before both Houses of
Parliament. We do not think this requirement makes the
exercise in regard to schemes a legislative process. It is
not necessary to go to any other authority as the very
decision relied upon by Mr. Salve in the case of Cynamide
India Ltd. (supra) lays down the test. In paragraph 7 of the
judgment it has been indicated:-
"Any attempt to draw a distinct line between
legislative and administrative functions, it has
been said, is ’difficult in theory and impossible
in practice’. Though difficult, it is necessary
that the line must sometimes be drawn as different
legal rights and consequences may ensue. The
distinction between the two has usually been
expressed as ’one between the general and the
particular’. ’A legislative act is the creation
and promulgation of a general rule of conduct
without reference to particular cases; an
administrative act is the making and issue of a
specific direction or the application of a general
rule to a particular case in accordance with the
requirements of policy’. ’Legislation is the
process of formulating a general rule of conduct
without reference to particular cases and usually
operating in future; administration is the process
of performing particular acts, of issuing
particular orders or of making decisions which
apply general rules to particular cases’. It has
also been said: "Rule-making is normally directed
towards the formulation of requirements having a
general application to all members of a broadly
identifiable class" while, "an adjudication, on
the other hand, applies to specific individuals or
situations. But this is only a broad distinction,
not necessarily always true."
Applying these tests it is difficult to accept Mr. Salve’s
contention that
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the framing of the scheme under section 45 involves a
legislative process. There are similar statutory provisions
which require placing of material before the two Houses of
Parliament yet not involving any legislative activity. The
fact that orders made by the Central Government for removing
difficulties as contemplated under sub-clause (10) are also
to be placed before the two Houses of Parliament makes it
abundantly clear that the placing of the scheme before the
two Houses is not a relevant test for making the scheme
framing process legislative. We accordingly hold that there
is no force in the contention of Mr. Salve that the process
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being legislative, rules of natural justice were not
applicable.
The alternate contention on this score is that the
scheme-making process being an executive activity or
alternately an administrative matter, rules of natural
justice have no application. This contention has again to be
rejected. Neither in "Privy Council, Natural Justice and
Certiorari" has indicated:-
"Formerly the presumption had been that there
WAS obligation to give a hearing unless the
statute itself indicated such an obligation; now
the presumption is that there is such an
obligation unless the statute clearly excludes it,
notwithstanding the vesting of a power, in
subjective terms, in a minister responsible to
Parliament."
As has beer. pointed out by Wells J. in Perre Brothers v.
Citrus organisation Committee, [1975] 10 SASR 555:-
"It is now well established-and there is no
need for me to canvass the innumerable authorities
bearing on this point-that duties,
responsibilities and functions of an
administrative authority may be purely
ministerial, or they may embody some quasi or
semi-judicial characteristic.
At one time a good deal of ingenuity-and with
all respect it seems to me a great deal of energy-
was wasted in attempting to discern whether a
particular function was administrative or quasi-
judicial. In my view the House of Lords, and now
the High Court, have, to a very large extent set
all such controversies at rest.
In my opinion, the test now is not so much as
to whether one can fairly call something
"ministerial" or
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"administrative", or "quasi-judicial" but whether
the duties of a non-judicial authority must,
having regard to the wording of the Act, be
carried out in a spirit of judicial fairness. "
In Re (H) K (an infant), [1967] 1 AER 226 Lord Parker,
CJ, found that the immigration officer was not acting in a
judicial or quasi-judicial capacity. Yet, the learned Chief
Justice held that he still had to act fairly. In that case
it meant giving K an opportunity of satisfying the officer
as to his age, and for that purpose he had to let K know
what his immediate impression was so that K could disabuse
him of it. Lord Parker observed:-
"I appreciate that in saying that, it may be
said that one is going further than is permitted
on the decided cases because heretofore at any
rate the decisions of the courts do seem to have
drawn a strict line in these matters according to
whether there is or is not a duty to act
judicially or quasi-judicially".
The obligation to act fairly even in administrative decision
making has since been widely followed.
Mulla in ’Fairness: The New Natural Justice’ has
stated:-
"Natural justice co-exists with, or
reflected, a wider principle of fairness in
decision-making and that all judicial and
administrative decision-making and that all
judicial and administrative decision-makers had a
duty to act fairly. "
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In the case of State of Horsily v. Dr. (Miss) Binapani Dei &
ors., [ 1967] 2 SCR 625 this Court observed:-
"It is true that the order is administrative
in character but even an administrative order
which involves civil consequences as already
stated, must be made consistently with the rules
of natural justice after informing the first
respondent of the case of the State, the evidence
in support thereof and after giving an opportunity
to the first respondent of being heard and meeting
or explaining the evidence. No such steps were
admittedly taken; the High Court was, in our
judgment, right in setting aside the order of the
State."
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ln A.K Kraipak & ors. v. Union of India & ors., [ 1970] 1
SCR 457 a Constitution Bench quoted with approval the
observations of Lord Parker in Re: (H) K (an infant)
(supra). Hegde, J. speaking for the Court stated:
"Very soon thereafter a third rule was
envisaged and that is that quasi-judicial
enquiries must be held in good faith, without bias
and not arbitrarily or unreasonablly. But in the
course of years many more subsidiary rules came to
be added to the rules of natural justice. Till
very recently it was the opinion of the courts
that unless the authority concerned was required
by the law under which it functioned to act
judicially there was no room for the application
of the rules of natural justice. The validity of
that limitation is now questioned. If the purpose
of the rules of natural justice is to prevent
miscarriage of justice one fails to see why those
rules should be made inapplicable to
administrative enquiries. Often times it is not
easy to draw the line that demarcates
administrative enquiries from quasi-judicial
enquiries. Enquiries which were considered
administrative at one time are now being
considered as quasi-judicial in character.
Arriving at a just decision is the aim of both
quasi-judicial enquiries as well as administrative
enquiries. An unjust decision in an administrative
enquiry may have more far reaching effect than a
decision in a quasi-judicial enquiry."
These observations in A.K. Kopak’s (supra) case were
followed by another Constitution Bench of this Court in
Chandra Bhavan Boarding and Lodging, Bangalore v. The State
of Mysore & Anr., l 19701 2 SCR 600. In Swadeshi Cotton
Mills v. Union of India, [1981] 2 SCR 533 a three-Judge
Bench of this Court examined this aspect of natural justice.
Sarkaria, J. who spoke for the Court, stated:-
"During the last two decades, the concept of
natural justice has made great strides in the
realm of administrative law. Before the epoch-
making decision of the House of Lords in Ridge v.
Baldwin, it was generally thought that the rules
of natural justice apply only to judicial or
quasi-judicial proceedings; and for the purpose,
whenever a breach of the rule of natural justice
was alleged, Courts in England used to ascertain
whether the impugned action was taken by the
statutory authority or tribunal in the exercise of
its
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administrative or quasi-judicial power. In India
also, this was the position before the decision of
this Court in Dr. Bina Pani Dei’s case (supra);
wherein it was held that even an administrative
order or decision in matters involving civil
consequences, has to be made consistently with the
rules of natural justice. This supposed
distinction between quasi-judicial and
administrative decisions, which was perceptibly
mitigated in Bina Pani Dei’s case (supra) was
further rubbed out to a vanishing point in A.K.
Kraipak’s case (supra) .........................
".
On the basis of these authorities it must be held that even
when a State agency acts administratively, rules of natural
justice would apply. As stated, natural justice generally
requires that persons liable to be directly affected by
proposed administrative acts, decisions or proceedings be
given adequate notice of what is proposed so that they may
be in a position (a) to make representations on their own
behalf; (b) or to appear at a hearing or-enquiry (if one is
held); and (c) effectively to prepare their own case and to
answer the case (if any) they have to meet.
Natural justice has various facets and acting fairly is
one of them. RBI which monitored the three amalgamations was
required to act fairly in the facts of the case. The
situation necessitated a participatory enquiry in regard to
the excluded employees. Since the decision to exclude them
from service under the transferee banks is grounded upon a
set of facts the correctness whereof they deny, if an
opportunity to know the allegations and to have their say
had been afforded, they could have no grievance on this
score. The action deprives them of their livelihood and
brings adverse civil consequences and could obviously not be
taken on the ipse dixit of RBI officers without verification
of facts. It is quite possible that a manoeuvring officer of
the banking company adversely disposed of towards a
particular employee of such bank could make a report against
such employee and have him excluded from further service
under the transferee bank. The possibility of exclusion on
the basis of some mistake such as to identity cannot also be
ruled out. There is all the more apprehension of this type
is the process has to be completed quickly and very often
the records of a large number of employees have to be
scrutinised. We are of the view that rules of natural
justice apply to administrative action and in the instant
cases the decision to exclude a section of the employees
without complying with requirements of natural justice was
bad.
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It has been contended on behalf of respondents that
moratorium could be for a total period of six months and
that was the time allowed for the entire operation to be
conducted. In view of the time frame, by necessary
implication it must follow that application of natural
justice compliance of which would involve a time-consuming
process was ruled out. We do not think that there is any
merit in this contention either. As a fact, in respect of
the three banks the total number of excluded employees is
around 125. It is the common case of parties that
proceedings were pending against some of them. It may be
that in view of the time frame a detailed enquiry involving
communication of allegations, show cause, opportunity to
lead evidence in support of the allegations and in defence
of the stand of the employees may not be possible. Keeping
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the legislative scheme in view perhaps a simpler enquiry,
for instance, communication of the allegation and even
receiving an explanation and in cases where the allegation
was serious or there was a total denial though there was
firm basis for the allegation a single personal hearing
could be afforded. In this case we are not really concerned
with the manner or extent of hearing as there has been no
hearing at all. It must, therefore, be held that the action
of excluding these employees in the manner done cannot be
supported.
Fair play is a part of the public policy and is a
guarantee for justice to citizens. In our system of Rule of
Law every social agency conferred with power is required to
act fairly so that social action would be just and there
would be furtherance of the well-being of citizens. The
rules of natural justice have developed with the growth of
civilisation and the content thereof is often considered as
a proper measure of the level of civilisation and Rule of
Law prevailing in the community. Man within the social frame
has struggled for centuries to bring into the community the
concept of fairness and it has taken scores of years for the
rules of natural justice to conceptually enter into the
field of social activities. We do not think in the facts of
the case there is any justification to hold that rules of
natural justice have been ousted by necessary implication on
account of the time frame. On the other hand we are of the
view that the time limited by statute provides scope for an
opportunity to be extended to the intended excluded
employees before the scheme is finalised so that a hearing
commensurate to the situation is afforded before a section
of the employees is thrown out of employment.
We may now point out that the learned Single Judge of
the Kerala High Court had proposed a post-amalgamation
hearing to meet the situation but that has been vacated by
the Division Bench. For the
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reasons we have indicated, there is no justification to
think of a post-decisional heading. On the other hand the
normal rule should apply. It was also contended on behalf of
the respondents that the excluded employees could now
represent and their cases could be examined. We do not think
that would meet the ends of justice. They have already been
thrown out of employment and having been deprived of
livelihood they must be facing serious difficulties. There
is no justification to throw them out of employment and then
given them an opportunity of representation when the
requirement is that they should have the opportunity
referred to above as a condition precedent to action. It is
common experience that once a decision has been taken, there
is a tendency to uphold it and a representation may not
really yield any fruitful purpose.
’Amalgamation’ as such saved under Article 31A(1)(c) of
the Constitution is not under challenge here. Strong
reliance, however, had been placed on the provisions of sub-
section (7A) of section 45 of the Act. The relevant part of
it is as requoted here for convenience:-
"The sanction accorded by the Central
Government under sub-section (7) .. shall be
conclusive evidence that all the requirements of
this section relating to ............ amalgamation
have been complied-with
This provision is indeed one for purposes of evidence.
In Smt. Somavanti & ors. v. State of Punjab & Ors., [19631 2
SCR 774 this Court pointed out that there was no real
difference between ’conclusive proof’ provided for in
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section 4 of the Evidence Act and ’conclusive evidence’ as
appearing in sub-section (7A). This provision does not bar
the raising of a dispute of the nature received here. As we
have already pointed out, amalgamation is not under
challenge. Parties are disputing as to what exactly are the
requirements of the procedure laid down under the Act and
the position that no opportunity was afforded to the
excluded employees is not in dispute. To a situation as here
protection of the umbrella of conclusive evidence is not
attached so as to bar the question from being examined.
There is, therefore, nothing in sub-section (7A) to preclude
examination of the question canvassed here
The writ petitions and the appeals must succeed. We set
aside the impugned judgments of the Single Judge and
Division Bench of the Kerala High Court and direct that each
of the three transferee banks
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should take over the excluded employees on the same terms
and conditions of employment under the respective banking
companies prior to moratorium. The employee would be
entitled to the benefit of continuity of service for all
purposes including salary and perks throughout the period.
We leave it open to the transferee banks to take such action
as they consider proper against these employees in
accordance with law. Some of the excluded employees have not
come to Court. There is no justification to penalise them
for not having litigated. They too shall be entitled to the
same benefits as the petitioners. Ordinarily the successful
parties should have been entitled to costs but in view of
the fact that they are going back to employment, we do not
propose to make orders of costs against their employers. We
hope and trust that the transferee banks would look at the
matter with an open mind and would keep themselves alive to
the human problem involved in it.
N.P.V. Petitions & Appeals allowed.
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