GENERAL MANAGER (OPERATION - I)/APPELLATE AUTHORITY vs. KRISHNA KUMAR BHARDWAJ

NON­REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION      CIVIL APPEAL NO(S).   1458     OF   2022           (Arising out of SLP(Civil) No(s). 13615 of 2021) GENERAL MANAGER(OPERATION­1)/ APPELLATE AUTHORITY, UCO BANK & ORS. ….APPELLANT(S) VERSUS KRISHNA KUMAR BHARDWAJ ….RESPONDENT(S) J U D G M E N T Rastogi, J. 1. Leave granted. 2. The instant appeal is directed against the judgment and order th dated 19  February, 2021 passed by the Division Bench of the High Court of Allahabad setting aside the disciplinary proceedings and Signature Not Verified consequential punishment inflicted upon the respondent initiated Digitally signed by JAGDISH KUMAR Date: 2022.02.18 16:06:00 IST Reason: th pursuant to the charge­sheet dated 15  May, 1993. 1 3. The respondent while working as an officiating Manager and posted   at   Taharpur,   Bhabisa,   Muzaffarnagar,   committed   gross irregularities   in   discharge   of   his   duties   and   for   the   alleged misconduct, he was served with the charge­sheet along with the th articles of charges/statement of allegations dated 15   May, 1993 under Regulation 6 of the UCO Bank Officers Employees’(Conduct) Regulations, 1976(hereinafter being referred to as the “Regulations 1976”).     The   articles   of   charges   followed   with   the   statement   of th allegations served upon the respondent delinquent dated 15  May, 1993 are reproduced hereunder:­

ARTICLES OF CHARGES Mr. K.K. Bhardwaj, PFM No.23213, while functioning as Manager of Taharpur Bhabisa branch had indulged in several acts of omission and commission for which he is hereby charged as under:­   1)     He had opened two S.B. account Nos. 3646 and 3647 on 24.12.91 without obtaining proper introduction and completion of necessary formalities. He thus failed   to   discharge   his   duties   with   utmost   honesty,   integrity,   diligence   and devotion. This was violation of Regulation (3) of UCO Bank Officers Employees' (Conduct) Regulations, 1976.  2 2)   While depositing huge amount of Bank's cash in the currency chest branch at Meerut,   he   did   not   follow   the   procedure   laid   down   in   the   Bank's   Manual   of Instructions   (Cash)   and   also   deviated   from   the   past   practice   followed   by   the branch for such cash remittances. He thus failed to discharge his duties with utmost honesty, integrity, diligence and devotion. This was violation of Regulation (3) of UCO Bank Officers Employees' (Conduct) Regulations, 1976.  3)   By opening the two accounts without getting proper introduction, allowing huge transactions therein, issuing false certificates he facilitated unscrupulous persons to derive pecuniary benefits under Govt. amnesty schemes to which they were not entitled. He thus, failed to discharge his duties with utmost honesty, integrity, diligence and devotion. This was violation of Regulation (3) of UCO Bank Officers Employees' (Conduct) Regulations, 1976.  4)   Shri Bhardwaj remained absent from his duties for a period of several months without proper sanction of leave, as per Bank's rules. He thus failed to discharge his   duties   with   utmost   honesty,   integrity,   diligence   and   devotion.   This   was violation   of   Regulation   (3)   of   UCO   Bank   Officers   Employees'   (Conduct) Regulations, 1976.  Sd/­    Zonal Manager                      (Disciplinary Authority)”

STATEMENT OF ALLEGATIONS Mr.   K.K.   Bhardwaj   (PFM   No.23213)   was   earlier   posted   as   Manager   of   Taharpur Bhabisa branch. During his tenure as Manager of the said branch, he had indulged in various acts of omission and commission. The details of such acts are given below:­ 1) While working as Manager of the Taharpur Bhabisa branch, he had opened two S.B. accounts bearing Nos. 3646 and 3647, on 24.12.91 in the names of Shri Ashok Kumar Sharma and Shri Narender Goel as stated in the relative account opening forms, without proper introduction. However, the names of the account holders were written as Ashok Sharma and Narender Kumar Goel in the ledger. For opening these two accounts, Mr. Bhardwaj had for unknown reasons, obtained more than .one set of   account  opening  forms   against  each   of   the  two  accounts.   The   accounts   were 3 apparently   introduced   by   one   Mr.   Yameen   and   one   Mr.   Akshay   Kumar   whose signatures were not verified. Mr. Bhardwaj did not make discreet enquiries about the identity of the persons before opening the accounts. The accounts were opened and huge transactions were allowed to be conducted through the accounts. Later, it was revealed that the names of the account holders were fictitious. On 14.1.92, one of the two account holders known to the Bank's staff as Narender Kumar Goel called on the branch; asked for the Manager and asserted that Rs. 15 lacs given by him to the Manager for depositing with the Meerut currency chest branch of the Bank, has not been deposited by him.  2) While depositing cash in the currency chest at Meerut on 24.12.91, amounting to Rs. 24 lac and Rs. 20 lac on 1.192, Mr. Bhardwaj did not follow the procedure laid down in the Bank's Manual of Instructions (Cash) and also deviated from the practice followed by the branch to remit cash through a clerk/peon and armed guard of Kandhla branch. The transactions relating to the two accounts mentioned in para­1 above, were personally handled by Mr. Bhardwaj right from the stage of receiving the cash from the account holders to the stage of depositing the cash in the currency chest at Meerut. 3)   The   Income   Tax   Department   had   sent   a   letter   to   Taharpur   Bhabisa   branch enclosing therewith photo copies of three certificates, all dated 4.1.92, favouring Mr. Pawan Vir Singh, Mrs. Sarjit Kaur and Mrs. Jyoti Sachdeva which were issued by Taharpur bhabisa branch under signatures of Mr. K.K. Bhrdwaj, Manager. In the certificates the accounts were stated to be NRE accounts which was not correct, as there were no such NRE accounts at the branch.   The Directorate of Investigation, New Delhi had conducted search u/s 132 of IT Act, of SB A/c No. 3646 and 3647 in the names of Shri Ashok Kumar Sharma and Shri Narender Goel respectively with UCO Bank, Taharpur Bhabisa. It was found that there was a balance of Rs. 95,500 /­ in the account of Shri Narender Kumar Goel and Rs.3,17,000/­ in the account of Shri Ashok Kumar Sharma. The total amount of Rs.4,12,500/­ in these accounts was subsequently seized vide Panchnama dated 8.4.1992.  The   ledger   of   the   Bank   shows   that   Shri   Narender   Goel   had   deposited Rs.21,00,000/­ on Dec. 24, 1991 and Shri Ashok Kumar Sharma had deposited Rs.7,00,000 /­ on 4.1. 92 and Rs. 20,00,000/­ on 24.12.91 in the Bank. The money was  withdrawn   from these  accounts   by getting  DDs  issued   in   favour  of  various persons. During an enquiry by the Directorate of Investigation, it was found that the Demand drafts were issued in the names of persons who were residents of Delhi and these   drafts   were   allegedly   claimed   to   have   been   made   from   the   Non­Resident (External) accounts. The persons who had received these drafts claimed exemption under the amnesty scheme which was in force upto 31.3.1992 under which any draft/ gift received from Non Resident External accounts had immunity from Income Tax.   In spite of best efforts, the Directorate of Investigation could not trace the persons in whose names the accounts were these. The letters sent to them on the address available in Bank's record came back with the remark that those persons did not exist. Also nothing could be made out from the account opening forms regarding genuineness of the persons.  The Income Tax Department,  therefore, reached the 4 conclusion that the accounts were opened in the fictitious names by branch manager Mr.K.K. Bhardwaj and that the money so deposited was the undisclosed money of the branch Manager. Accordingly, notice under Rule 112 A read with Section 132(s) of IT Act was issued by Income Tax Authorities. The reply to the notice was not found satisfactory   by   them   and   the   Asstt.   Commissioner   of   Income   Tax   accordingly estimated the undisclosed income as Rs. 48,20,000/­. The amount of tax calculated on   the   income   was   Rs.   26,70,800/­   and   interest   payable   on   the   tax   was   Rs. 2,97,731/­. Therefore, the total amount required to satisfy the liability came to Rs. 29,68,531/ ­. The Asstt. Commissioner accordingly issued orders to retain the seized amount i.e. Rs. 4,12,500/­ as the tax liability was much higher.  Shri K.K. Bhardwaj was responsible for opening the two SB accounts in fictitious names   in   an   irregular   manner,   allowing   huge   transactions   therein,   issue   of certificates regarding the accounts and all consequences thereof.  4. Shri K.K. Bhardwaj remained absent from duties w.e.f. 9 .1. 92 for a period of several months without proper sanction of leave, as per Bank's Rules.  Sd/­  Zonal Manager  (Disciplinary Authority)” 4. After the inquiry was conducted in terms of the procedure prescribed   under   the   scheme   of   Regulations   1976,   the   inquiry officer finally held the respondent guilty for charge nos. 1,2 and 3 and charge no. 4 was not found to be proved.   The disciplinary authority,   after   affording   opportunity   of   hearing   and   after   due compliance   of   the   principles   of   natural   justice,   confirmed   the th finding   recorded   by   the   inquiry   officer   in   his   report   dated   30 September,   1995   held   the   respondent   delinquent   guilty   and th imposed punishment vide Order dated 12  August, 1996.   th 5. The extract of order of the disciplinary authority dated 12 August,1996 is as under:­ 5 “Now, in exercise of the powers conferred upon me by UCO Bank Officer Employees   (Discipline   &   Appeal)   Regulation   1976,   I   hereby   award   the following penalties upon Shri KK Bhardwaj in terms of Regulation­4 of the said regulation :­  1. Charge No. 1  ­Proved :   Reduction to lowest stage         in the present time scale. 2. Charge No. 2  ­Proved :  Reduction to lowest stage in        the  present  time scale, i.e.        the Basic pay be reduced to        Rs.2100/­ (in the old Scale)       3. Charge No. 3     ­Proved:   If any claim is raised against        the Bank by the Income Tax         Deptt. it be recovered  from         the retiral benefits of Mr.         Bhardwaj, as admissible            to him, as per Bank's rules.            4.     Charge No. 4 .. Not proved”  6. On   appeal   being   preferred,   the   appellate   authority   while upholding the guilt in reference to charge nos. 1,2 and 3 modified th the   punishment   by   an   Order   dated   14   November,   1998.     The relevant part is as under:­ “Charge No. 1 ... Proved ..  The Basic  pay of Shri  Bhardwaj  be   reduced   by   13   stages from             Rs.3660/­ to Rs. 2100   (Old   Scale,   revised Rs.4250/­)   plus   increments   for passing CAFIB (if any allowed) in the tire scale of pay for a period of 2 years w.e.f. 12.8.96. He will earn   increments   of   pay   during the period of reduction and that on the expiry of this period, the reduction will have the effect of 6 postponing his future increments of pay. Charge No. 2 ... ­do    ­do­ Charge No. 3   ­do­  ­do­ Charge No. 4 .. Not proved                  ... Exonerated.  All the punishments will have a concurrent effect.” th 7. The order dated 14   November, 1998 inflicting penalty came to be challenged by the respondent delinquent in a writ petition under   Articles   226/227   of   the   Constitution   before   the   learned Single Judge of the High Court of Allahabad. 8. The learned Single Judge and also the Division Bench have proceeded on the premises as if the appellate authority by its Order th dated   14   November,   1998   held   the   respondent   guilty   only   in reference to charge no. 1 and that is the  reason for which the punishment   was   modified   and   for   charge   nos.   2   and   3,   the respondent employee was exonerated. 9. The admitted fact is that the finding of guilt in reference to charge nos. 1,2 and 3 which was proved by the inquiry officer as indicated in the report of inquiry was confirmed by the disciplinary authority and also by the appellate authority and as a matter of 7 fact, the appellate authority while upholding the guilt in reference to charge nos. 1, 2 and 3 took a lenient view and modified the th punishment vide its Order dated 14   November, 1998.   The High Court had proceeded further and recorded a finding that charge no. 1   was   completely   vague   and   better   particulars   were   completely missing and after holding that charge no.1 was not specific and clear   the   respondent   was   deprived   to   reply,   set   aside   the disciplinary proceedings and the order of penalty by its judgment th and order dated 19   February, 2021 which is a subject matter of challenge in appeal before us. 10. Learned counsel for the appellants submits that the learned Single Judge and also the Division Bench of the High Court have proceeded on an assumption that the appellate authority has not only modified the punishment but has exonerated the respondent employee from charge nos. 2 and 3 which is factually incorrect and the record clearly manifests that charge nos. 1,2 and 3 which were proved by the inquiry officer, after holding inquiry in terms of the procedure prescribed under the scheme of Regulations 1976, was confirmed   by   the   disciplinary/appellate   authority   and   thus,   the 8 premise on which the Division Bench has proceeded in passing the order impugned is not sustainable. 11. Learned counsel further submits that the finding which has been recorded by the Division Bench in the impugned judgment that charge no. 1 was vague and does not disclose the material particulars and that is the reason prejudice has been caused to the delinquent employee in submitting reply and to present his defence before the inquiry officer is also factually not substantiated from the record for the reason that the article of charge no. 1 is specific and explicit and the delinquent employee had participated in the course of inquiry at all stages and it was never the case of the respondent that charge no. 1 was vague or it lacked material particulars or in the absence of details being furnished to him, fair opportunity of hearing has been denied or the principles of natural justice have been violated.  In the given circumstances, the interference made by the High Court in the impugned judgment deserves to be interfered by this Court. 12. Learned counsel for the respondent, on the other hand, has not   disputed   the   factual   matrix   which   has   been   recorded   in 9 reference to charge nos. 1,2 and 3 proved by the inquiry officer and confirmed   by   the   disciplinary/appellate   authority   but   further submits that even from the record of inquiry, the finding which has been   recorded   by   the   disciplinary/appellate   authority   and confirmed   at   all   stages   still   the   punishment,   in   the   given circumstances, which has been inflicted upon him even if examined from the record of inquiry, is not supported by the material on record and consequently the punishment inflicted upon him has been rightly set aside by the High Court. 13. Admittedly, the High Court has proceeded on the premise that charge no. 1 is proved and the respondent delinquent has been exonerated in reference to charge nos. 2 & 3 which is factually incorrect and not supported by the material on record.  The option available with this Court is either to remit the matter back to the High Court to examine the record of inquiry and decide the matter afresh in accordance with law or to decide it on merits. 14. Learned counsel for the respondent at this stage, submits that the   disciplinary   inquiry   is   of   the   year   1993   and   the   matter   if remitted back to the High Court may cause great prejudice to him 10 and made a humble request to decide the matter on merits since remitting the matter back at this belated stage may not be in the interest of the employee. 15. We have heard learned counsel for the parties on merits and with their assistance perused the material available on record. 16. From the record of inquiry, it clearly manifests that the inquiry officer, after holding inquiry as per the procedure prescribed under Regulations,   1976   held   charge   nos.   1,2   and   3   proved   and   the disciplinary as well as appellate authority has confirmed the finding of guilt of all the three charges.  At the same time, punishment was inflicted by the disciplinary authority after upholding finding of guilt recorded by the inquiry officer but the appellate authority, while upholding the finding of guilt, took a lenient view and modified the th punishment by its order dated 14  November, 1998. 17. So   far   as   the   scope   of   judicial   review   in   the   matters   of disciplinary   inquiry   is   concerned,   it   has   been   settled   that   the constitutional courts while exercising their power of judicial review under Articles 226 or 227 of the Constitution would not assume the role of the appellate authority where jurisdiction is circumscribed 11 by limits of correcting errors of law or procedural errors leading to manifest injustice or violation of principles of natural justice. At the same   time,   the   power   of   judicial   review   is   not   analogous   to adjudication of the case on merits as an appellate authority. 18. It was never the case of the respondent delinquent even before the High Court that the departmental inquiry was not conducted in accordance with the procedure prescribed under the Regulations, 1976 or there was violation of any provision of Regulations, 1976 or fair opportunity of hearing was not afforded to him in the course of inquiry or there was violation of the principles of natural justice. 19. We   have   gone   through   the   record   of   inquiry   with   the assistance   of   learned   counsel   and,   in   our   considered   view,   the finding which has been recorded by the inquiry officer in reference to charge nos. 1,2 and 3 is duly supported with the material on record and after revisiting the record of inquiry, has been confirmed by the disciplinary/appellate authority.   At the same time, while upholding   the   guilt   of   the   respondent   delinquent,   the   appellate authority took a lenient view and modified the punishment by an th Order dated 14  November, 1998. 12 20. So far as the finding which has been recorded by the High Court in reference to charge no. 1 being vague and unclear, which has   deprived   the   respondent   delinquent   in   submitting   reply   is concerned, it is factually incorrect.   The article of charge no. 1 is clear and specific and leaves no ambiguity in understanding the delinquent in submitting his response.  Even it was never the case of the respondent  that because  of  charge  no.   1 being  vague or unclear, he was unable to submit reply to participate in the course of inquiry. 21. In our considered view, the premises on which the High Court has proceeded even in reference to charge no. 1 is unsustainable and deserves to be set aside.  22. Consequently,   the   appeal   succeeds   and   is   allowed.     The th judgment   of   the   Division   Bench   dated   19   February,   2021   is accordingly set aside.  No costs. 23. Pending application(s), if any, stand disposed of. …………………….J. (AJAY RASTOGI) 13 ………………………J. (ABHAY S. OKA) NEW DELHI FEBRUARY 18, 2022 14