Full Judgment Text
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PETITIONER:
OIL AND NATURAL GAS COMMISSION AND ORS.
Vs.
RESPONDENT:
DR. MOHD. S. ISKENDER ALI
DATE OF JUDGMENT14/04/1980
BENCH:
FAZALALI, SYED MURTAZA
BENCH:
FAZALALI, SYED MURTAZA
GUPTA, A.C.
KAILASAM, P.S.
CITATION:
1980 AIR 1242 1980 SCR (3) 603
1980 SCC (3) 428
CITATOR INFO :
R 1981 SC 957 (5,9)
R 1981 SC 965 (8)
D 1989 SC1431 (6)
D 1992 SC1020 (20)
ACT:
Termination of Services-Termination Simpliciter-
Services of a probationer terminated without further
proceedings against the departmental enquiry-Whether offends
Art. 311(2) of the Constitution and attaches any stigma.
HEADNOTE:
The respondent was appointed on a purely temporary
basis to the post of a medical Officer in the Oil and
Natural Gas Commission. Under the terms and conditions of
service, he was to remain on probation for a period of one
year which could be extended that the discretion of the
appointing authority He was appointed on October 15, 1965.
During the period of his probation, on a report against him
for negligence and dereliction of duty, a departmental
enquiry was held against him but that was not proceeded
with, nor was any punishment imposed on him. His period of
probation was extended for six months from 15-10-1966 and
before his services were terminated, there was no express
order either confirming him or extending the period of
probation. His services were terminated with effect from
28th July 1967.
The respondent filed a writ petition in the High court
on the ground that the order terminating his services was
malafide and was in fact passed by way of penalty entailing
evil consequences The plea taken by the respondent found
favour with the High Court which allowed the petition and
quashed the order of the appellant terminating the services
of the respondent. Hence the appeal by special leave by the
State.
Allowing the appeal the Court
^
HELD: l. A temporary employee is appointed on probation
for a particular period only in order to test whether his
conduct is good and satisfactory so that he may be retained.
The remarks, the assessment roll merely indicate the nature
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of the performance put in by the officer for the limited
purpose of determining whether or not his probation should
be extended. These remarks were not intended to cast any
stigma. [607G-H. 608A]
R. L. Butail v. Union of India [1971] 2 S.C.R. 55.
followed
2. The contention that the real motive behind the
termination of the service of the respondent was to inflict
a punishment on him and as the appellants did not comply
with the requirements of Article 311 of the Constitution,
the order impugned was illegal is not correct. In the first
place, it was clearly pleaded by the Government in its
counter-affidavit that although an enquiry was held it was
not continued and no punishment was imposed on the
respondent. As the respondent was merely a probationer the
appointing, authority did not consider it necessary to
continue the enquiry but decided to terminate the services
of the respondent as he was not found suitable for the job.
In the case of n probationer or a temporary employee. who
has no right to the post, such a termina-
604
tion of his service is valid and does not attract the
provisions of Article 311 of the Constitution [608C-E, G-H,
609A]
Even if misconduct, negligence, inefficiency may be the
motive or the inducing factor which influences the employer
to terminate the services of the employee, a power which the
appellants undoubtedly possessed, even so as under the terms
of appointment of the respondent such power flowed from the
R contract of service it could not be termed as penalty or
Punishment. [611C-D]
Shamsher Singh and Anr. v. State of Punjab [1975] 1 SCR
814; Purshottam Lal Dhingra v. Union of India [1958] SCR
828; State of U.P. v. Ram Chand Trivedi [1977] 1 SCR 462;
State of Maharashtra v. Veerappa R. Saboji and Anr. [1980] 1
SCR 551, followed.
3. The order impugned is prima facie an order of
termination simpliciter without involving any stigma. The
order does not in any way involve any evil consequences and
is an order of discharge simpliciter of the respondent who
was a probationer and had no right to the service. The
respondent has not been able to make out any strong case for
this Court to delve into the documents, materials in order
to determine a case of victimisation or one of punishment
The short history of the service of the respondent clearly
showed that his work had never been satisfactory and he was
not found suitable for being retained in service and that is
why even though some sort of an enquiry was started, it was
not proceeded with and no punishment was inflicted on him.
In these circumstances therefore, if the appointing
authority considered it expedient to terminate the services
of the respondent-a probationer-it cannot be said that the
order of termination attracted the provisions of Art. 311 of
the Constitution. Thus, if the appellant found that the
respondent was not suitable for being retained in service
that will not vitiate the order impugned. [611G-H, 612B-D]
State of Bihar v. Gopi Kishore Parsad A.I.R. 1960, 689;
distinguished.
JUDGMENT:
CIVIL APPELLATE JURISDICTION: Civil Appeal No. 1385 of
1979.
Appeal by Special Leave from the judgment and Order
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dated 10-7-1969 of the Assam & Nagaland High Court in Civil
Rule No. 249 of 1967.
B. Datta for the Appellant.
A. R. Barthakur, S. K. Nandy and P. Bharthakur for the
Respondent.
The Judgment of the Court was delivered by
FAZAL ALI, J. This appeal by special leave is directed
against a judgment and order dated 10th JULY 1969 of the
High Court of Assam and Nagaland. The facts giving rise to
the appeal lie within a very narrow compass. The respondent,
Dr. Md. S. Iskender Ali, was appointed on a purely temporary
basis to the post of a medical officer in the Oil and
Natural Gas Commission. Under the terms and conditions of
his service, he was to remain on probation for a period of
605
One year which could be extended at the discretion of the
appointing authority. The respondent was appointed on
October 15, 1965 and the order of his appointment may be
extracted thus:
"No. 52/35/65-ENT Dated the 15th October 1965
MEMORANDUM
With reference to his interview on the 18th August
1965 held at Sibsagar, Shri Dr. Md. S. Iskender Ali is
hereby informed that he/she has been selected for a
temporary post of Medical officer in the Oil & Natural
Gas Commission on an initial pay of Rs. 325/- p.m. in
the scale of pay of Rs. 325-25-500-31-EB-30-800 (plus
non practising allowance @ 25% of basic pay subject to
minimum of Rs. 150/-). He will be entitled to draw
dearness and other allowances at such rates and subject
to such conditions as may be laid down in the rules and
orders governing the grant of such allowances from time
to time."
The order of appointment was accompanied by conditions
regulating his appointment and two of them may be extracted
below, as they appear to be very relevant for the purpose of
deciding the question at issue :-
"(ii) The appointment may be terminated at any time
by one month’s notice to be given by either
side, viz., the appointee or the appointing
authority, without assigning any reasons. The
appointing authority, however, reserves the
right of terminating the services or the
appointee without notice or before expiration
of the stipulated period of notice by making
payment to him of a sum equivalent to the pay
and allowances for the period of notice or
the unexpired portion thereof;
(iii) He will be on probation for a period of one
year from the date of appointment. This
period may be extended at the discretion of
the appointing authority, if necessary.
During the period of probation, the services
are liable to be terminated at any time
without notice, and/or assigning any reasons
whatsoever."
It appears that during the period of his probation
there were some reports against the respondent as a result
of which a departmental enquiry was held against him but
which does not appear to have been proceeded with nor was
any punishment imposed on him. After he
606
had completed the period of one year on 15-10-1966 his
probation was extended for another six months and before his
services were terminated, there was no express order either
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confirming him or extending the period of probation.
Ultimately, by an order dated 28th July 1967 the services of
the respondent were terminated with effect from 28th July
1967. The order of termination runs thus:-
"No. 57/191/67-ENT Dated July 28, 1967
OFFICE ORDER
Under para 2(iii) of offer of appointment No.
52/35/65-ENT dated October 16, 1965 the service of Dr.
Md. Iskender Ali, Medical officer (still on probation),
is hereby terminated with effect from the date of the
service of this order on him."
The respondent felt aggrieved by the termination of his
services and filed a writ petition in the High Court on the
ground that the order terminating his services was mala fide
and was in fact passed by way of penalty entailing evil
consequences. The plea taken by the respondent found favour
with the High Court which allowed the petition and quashed
the order of the appellant terminating the services of the
respondent. The appellant obtained special leave to appeal
from this Court: hence the appeal has now been posted before
us for hearing.
The only point raised before us by the appellants was
that as the respondent was a mere Probationer and the order
terminating his services was all order of termination
simpliciter without involving any stigma or penalty, the
High Court was in error in quashing the order or termination
and directing the reinstatement of the respondent. The
counsel for the appellants submitted that reading the order
per se there is nothing to indicate that it was passed by
way of punishment. As the respondent was a temporary
employee on probation, it was open to the employer to
terminate his services at any time before he was confirmed.
If the employer was satisfied that he was not suitable for
being retained in service. The counsel for the respondent.
On the other hand, submitted that the order, though per se
innocuous? was really a cloak to conceal the real mischief
which the order purported to perpetuate as the order of
termination was preceded by a full-fledged departmental
inquiry and a regular charge-sheet was submitted against the
respondent, it was because the respondent was found guilty
that he was punished by way of dismissal from service. In
other words, the argument of the respondent was that the
order of termination of the
607
services passed by the appellant was an order which amounted
to A. dismissal from service involving a clear stigma and
would, therefore, attract the provisions of Art. 311 of the
Constitution and was rightly quashed by the High Court
Before examining the respective contentions of the
parties it may be necessary to mention a few admitted facts
(1) It is not disputed that the respondent was
appointed in a temporary post of Medical
Officer and on probation of one year.
(2) Being a probationer, the respondent had no
right to the service.
(3) Under the terms of his appointment
particularly clauses (ii) and (iii),
extracted above, the appointing authority
could terminate the services without
assigning any reasons.
(4) Under clause (iii) of the conditions of
appointment, the appointing authority had a
discretion to extend the period of probation
and to terminate the services of the
respondent without any notice and without
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giving any reasons whatsoever.
(5) After the respondent had put in one year’s
probation, his period of probation was
extended for a further period of six months
which is a clear pointer to the fact that the
appointing authority was not convinced that
the respondent had satisfactorily completed
the period of his probation.
The confidential roll reflecting the assessment of the
work of the respondent during the period 31-12-1965 to 30-
12-1966 clearly shows that the officer was careless and
lacking in sense of responsibility. The report also shows
that the reporting officer recommended that the period of
probation should be extended. In accordance with the
recommendation, the period of probation was further extended
by six months. The learned counsel for the respondent
submitted that the remarks made in the assessment roll went
to show that the intention of the appointing authority was
to proceed against the respondent by way of punishment. We
are, However, unable to agree with this submission. It is
obvious that a temporary employee is appointed on probation
for a particular period only in order to test whether his
conduct is good and satisfactory so that he may be retained.
The remarks, in the assessment roll, merely indicate the
nature of the performance put in by the officer
608
for the limited purpose of determining whether or not his
probation should be extended. These remarks were not
intended to cast any stigma. In the case of R. L. Butail v.
Union of India & Ors this Court while indicating the nature
of assessment made by the reporting officer observed as
follows:-
"These rules abundantly show that a confidential
report is intended to be a general assessment of work
performed by a Government servant subordinate to the
reporting authority, that such reports are maintained
for the purpose of serving as data of comperative merit
when questions of promotion, confirmation, etc.,
arise."
It was then vehemently contended by the respondent that
as the appointing authority chose to institute a
departmental inquiry against the respondent for dereliction
of duty and negligence in not attending to a baby who died
due to his carelessness, the enquiry should have been
carried to its logical end and charge-sheet having been
framed, the provisions of Art. 311 of the Constitution were
clearly attracted and therefore it was not open to the
appellants to have terminated the services by giving the
order a cover of termination simpliciter. In other words,
the contention was that the real motive behind the
termination of the service of the respondent was to inflict
a punishment on him and as the appellants did not comply
with the requirements of Art. 311 of the Constitution, the
order impugned was illegal. We are, however, unable to agree
with this argument. In the first place, it has been clearly
pleaded by the Government in its counter-affidavit that
although an enquiry was held yet it was not continued and no
punishment was imposed on the respondent. In this
connection, relevant portion of paragraph 11 of the counter-
affidavit before the High Court may be extracted:-
"A preliminary enquiry was made before the charge
was framed and on the enquiry report a prima facie case
having been found against the petitioner due charge was
framed against him. No punishment under Regulation 28
of oil and Natural Gas Commission (Conduct, Discipline
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and Appeal) Regulation was inflicted on the
petitioner."
In these circumstances, therefore, it is obvious that
as the respondent was merely a probationer, the appointing
authority did not consider it necessary to continue the
enquiry but decided to terminate the services of the
respondent as he was not found suitable for the job. It is
well settled by a long course of decisions of this Court
that
609
in the case of a probationer or a temporary employee, who
has no right to the post, such a termination of his services
is valid and does not attract the provisions of Art. 311 of
the Constitution. In the case of Shamsher Singh & Anr. v.
State of Punjab, the matter was considered in all its
aspects by a Constitution Bench comprising seven Judges of
this Court and the Court adumbrated the following pro-
positions:-
"Before a probationer is confirmed the authority
concerned is under an obligation to consider whether
the work of the probationer is satisfactory or whether
he is suitable for the post. In the absence of any
Rules governing a probationer in this respect the
authority may come to the conclusion that on account of
inadequacy for the job or for any temperamental or
other object not involving moral turpitude the
probationer is unsuitable for the job and hence must be
discharged. No punishment is involved in this. The fact
of holding an inquiry is not always conclusive. What is
decisive is whether the order is really by way of
punishment. A probationer whose terms of service
provided that it could be terminated without any notice
and without any cause being assigned could hot claim
the protection of Article 311 (2) ....
An order terminating the services of a temporary
servant or probationer under the Rules of Employment
and without anything more will not attract Article 311.
Where a departmental enquiry is contemplated and if an
enquiry is not in Act proceeded with Article 311 will
not be attracted unless it can he shown that the order
though unexceptionable in form is made following a
report based on misconduct."
Similarly, the matter was previously considered in
Parshotam Lal Dhingra v. Union of India where the following
observations were
"Shortly put, the principle is that when a servant
has right to a post or to a rank either under the terms
of the contract of employment, express or implied, or
under the rules governing the conditions of his
service, the termination of the service of such a
servant or his reduction to a lower post is by itself
and prima facie a punishment, for it operates as a
forfeiture of his right to hold that post or that rank
and to
610
get the emoluments and other benefits attached thereto.
But if the servant has no right to the post, as where
he is appointed to a post, permanent or temporary
either on probation or on an officiating basis and
whose temporary service has not ripened into a quasi
permanent service as defined in the Temporary Service
Rules, the termination of his employment does not
deprive him of any right and can not, therefore, by
itself be a punishment. One test for deter mining
whether the termination of the service of a Govern men
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servant is by way of punishment is to ascertain whether
the servant, but for such termination, had the right to
hold the post. If he had a right to the post as in the
three cases hereinbefore mentioned, the termination of
his service will by itself be a punishment and he will
be entitled to the protection of Article 311. In other
words and broadly speaking Art. 311(2) will apply to
those cases where the Government servant, had he been
employed by a private employer, will be entitled to
maintain an action for wrongful dismissal, removal or
reduction in rank. To put it in another way, if the
Government has, by contract, express or implied, or,
under the rules, the right to terminate the employment
at any time, then such termination in the manner
provided by the contract or the rules, is, prima facie
and per se, not a punishment and does not attract the
provisions of Art. 311."
All these decisions were reviewed in the case of State
of U.P. v. Ram Chandra Trivedi where this Court observed as
follows:-
"Keeping in view the principles extracted above,
the respondent’s suit could not be decreed in his
favour. He was a temporary hand and had no right to
post. It is also not denied that both under the
contract of service and the service rules governing the
respondent, the State had a right to terminate his
services by giving him one month’s notice. The order to
which exception is taken is ex facie an order of
termination of service simpliciter. It does not cast
any stigma on the respondent nor does it visit him with
evil consequences, nor is it founded on misconduct. In
the circumstances, the respondent could not invite the
Court to go into the motive behind the order and claim
the protection of Article 311(2) of the Constitution.
We, therefore, agree with the submission made on
be half of the appellant that the High Court was in
error in arriv-
611
ing at the finding that the impugned order was passed
by way of punishment by probing into the departmental
correspondence that passed between the superiors of the
respondent overlooking the observations made by this
Court in I. N. Saksena v. State of Madhya Pradesh [1967
(2) S.C.R. 496] that when there are no express words in
the impugned order itself which throw a stigma on the
Government servant, the Court would not delve into
Secretariat files to discover whether some kind of
stigma could be inferred on such research."
The facts of the present case appear to be on all fours
with those of the aforesaid decision. From the undisputed
facts detailed by us in an earlier part of the judgment, it
is manifest that even if misconduct, negligence,
inefficiency may be the motive or the inducing factor which
influences the employer to terminate the services of the
employee, a power which the appellants undoubtedly
possessed, even so as under the terms of appointment of the
respondent such a power flowed from the contract of service
it could not be termed as penalty or punishment.
The matter was again considered at great length by a
recent decision of this Court in the case of State of
Maharashtra v. Veerappa R. Saboji & Anr., where Untwalia,
J., observed thus:
"Ordinarily and generally the rule laid down in most of
the cases by this Court is that you have to look to the
order on the face of it and find whether it casts any
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stigma on the Government servant. In such a case there
is no presumption that the order is arbitrary or mala
fide unless a very strong case is made out and proved
by the Government servant who challenges such an
order."
Applying the principles enunciated by this Court in
various cases to the facts of the present case, the position
is that the order impugned is prima facie an order of
termination simpliciter without involving any stigma. The
order does not in any way involve any evil consequences and
is an order of discharge simpliciter of the respondent who
was a probationer and had no right to the service. The
respondent has not been able to make out any strong case for
this Court to delve into the documents, materials in order
to determine a case of victimisation or one of punishment.
612
Reliance was, however, placed by the respondent on a
decision of this Court in the case of The State of Bihar v.
Gopi Kishore Prasad, where it was held that although
termination of the service of a person holding the post on
probation cannot be said to deprive him of any right to the
post and is no punishment but where instead of terminating a
person’s service the employer choose to hold an enquiry into
his alleged misconduct and proceeds by way of a punishment,
such a course involves a stigma and an order of termination
is bad. Such, however, is not the case here. The short
history of the service of the respondent clearly shows that
his work had never been satisfactory and he was not found
suitable for being retained in service and that is why even
e though some sort of an enquiry was started, it was not
proceeded with and no punishment was inflicted on him. In
these circumstances, therefore, if the appointing authority
considered it expedient to terminate the services of the
respondent-a probationer-it cannot be said that the order of
termination attracted the provisions of Art. 311 of the
Constitution. Thus, if the appellant found that the
respondent was not suitable for being retained in service
that will not vitiate the order impugned as held and
observed by this Court in the cases cited above.
For these reasons, therefore, we are satisfied that the
order terminating the services of the respondent was valid
and did not involve any stigma and was fully justified in
the facts and circumstances of the present case. The High
Court, therefore, erred in law in quashing the. impugned
order. For these reasons, we allow this appeal, set aside
the. judgment and decree of the High Court and hold that the
order terminating the services of the respondent was valid
in law. In the circumstances of the case, there will be no
order as to costs.
S.R. Appeal allowed.
613