SUSHILA TIWARY vs. ALLAHABAD BANK .

1 REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION   CIVIL   APPEAL     NO.5224     OF    2012     (arising out of SLP(C)No.11293 of 2011) SUSHILA TIWARY AND OTHERS …. APPELLANTS VERSUS ALLAHABAD BANK AND OTHERS          ….RESPONDENTS J  U  D  G  M  E  N  T    SUDHANSU   JYOTI     MUKHOPADHAYA,     J.    Delay condoned. Leave granted. JUDGMENT 2. This  appeal  has  been  preferred  by  the  Legal  Heirs  of  the  original  writ  petitioner,  Shri  Ravindra  Nath  Tiwary  (hereinafter  referred  to  as  rd “Shri  Tiwary”)  against  the  judgment  dated  3   May,  2010 passed by the Division Bench of the Patna High  Court  in  L.P.A.  No.762  of  2010,  whereby  the  Page 1 2 Division  Bench  dismissed  the  appeal  and  affirmed  the  order  passed  by  the  learned  Single  Judge  wherein  the  order  of  termination  passed  against 

3. Appellant No.1, Sushila Tiwary is the wife and  appellant Nos.2 to 5, Rajesh, Priyanjali, Sudhansu  and  Himanshu  are  the  sons  and  daughter  of  Shri  Tiwary. 4. Shri  Tiwary  was  working  as  Special  Assistant  in  the  Allahabad  Bank,  Arah  Branch(hereinafter  th  referred to as “the Bank”). He was suspended on 11 June,  1990  for  certain  acts  of  omission  and  commission  and  proceeded  departmentally  under  JUDGMENT Clause 19.5(d) and 19.5.(j) of the first Bi­partite  th Settlement 1966. Two charge­sheets dated 30  June,  th 1990 and 13  October, 1990 were served on him. The  Bank also decided simultaneously to prosecute Shri  Tiwary in a criminal case for the criminal act and  lodged  an  FIR  with  the  Arah  Police  Station.  After  trial  Shri  Tiwary  was  convicted  in  the  criminal  Page 2 3 th case  on  19   April,  1999  by  the  Sub­Divisional  Judicial  Magistrate(SDJM),  Bhojpur. He was  ordered  to  undergo  RI  for  one  year  for  the  offence 

year  for  the  offence  punishable  under  Section  477(A) IPC. 5. In  view  of  the  conviction  in  the  criminal  case,  the  Assistant  General  Manager,  Regional  Office, Patna, who was the disciplinary authority,  by invoking provisions of Clause 19.6(a) of the Bi­ partite Settlement, 1966 dismissed Shri Tiwary from  st  the services of the Bank by order No.8/99 dated 21 July,  1999  after  giving  opportunity  of  personal  JUDGMENT hearing to Shri Tiwary.  Against  the  order  of  conviction  Shri  Tiwary  preferred an appeal in the Court of the Additional  District  and  Sessions  Judge,  Bhojpur,  who  by  th judgment  dated  6   February,  2000,  after  giving  benefit  of  doubt,  had  acquitted  Shri  Tiwary  from  the  charges.  After  the  acquittal  Shri  Tiwary  Page 3 4 approached  the  Bank  and  informed  that  he  has  been  acquitted in criminal case by the Appellate Court.  The  Bank  on  receipt  of  such  intimation,  invoked 

nd order  No.1/126  dated  2   July,  2001  ordered  that  Shri  Tiwary  will  be  deemed  to  have  been  placed  under suspension from the date of original order of  st dismissal, i.e., 21  July, 1999 and shall continue  to remain under suspension until further order.  It  was  further  ordered  that  during  the  period  of  suspension  he  will  be  entitled  to  subsistence  allowance  on  the  same  scale  as  was  getting  just  st prior to his dismissal dated 21  July, 1999.   The  JUDGMENT Assistant  General  Manager,  Regional  Office,  Patna  who  was  the  disciplinary  authority  brought  the  aforesaid  facts  to  the  notice  of  Shri  Tiwary  and  informed  that  his  Headquarters  has  been  fixed  at  Arah. 6. In  the  departmental  enquiry,  Shri  Tiwary  did  not choose to participate. Once, he appeared before  Page 4 5 the Enquiry Officer but later on he again absented  and  refused  to  appear.   Shri  Tiwary  moved  before  the  Patna  High  Court  against  the  order  of 

by  filing  a  writ  petition,  C.W.J.C.  No.11479  of  2001.  In  the  said  writ  petition,  in  view  of  the  statement  made  on  behalf  of  the  Bank  that  the  departmental enquiry has already been concluded and  the  Enquiry  Officer  has  already  submitted  the  report,  Shri  Tiwary  withdrew  the  writ  petition  on  th 5  March, 2003 with liberty to raise all the pleas,  in  case,  the  order  of  disciplinary  authority  goes  adverse to him.  JUDGMENT 7. The  disciplinary  authority  noticed  that  Shri  Tiwary refused to appear before the Enquiry Officer  and remained absent. Therefore, the Enquiry Officer  rd had  to  submit  ex  parte  reports  on  3   September,  th 2002 and 9  September, 2002 separately for the two  different  chargesheets.   In  both  the  departmental  proceedings  all  the  charges  against  Shri  Tiwary  Page 5 6 were  found  true.   In  this  background,  a  second  show­cause notice was issued to Shri Tiwary by the  st disciplinary  authority  by  order  dated  31   March, 

not  terminated  by  paying  three  months’  pay  and  allowances  in  terms  of  Clause  3(d)  of  the  th Memorandum  of  Settlement  dated  10   April,  2002.  Shri Tiwary was advised to appear in person with or  without  his  Defence  Representative  before  the  disciplinary  authority,  the  Assistant  General  Manager,  Regional  Office,  Patna  for  personal  th hearing on 16  May, 2003. Pursuant to such notice,  Shri  Tiwary  appeared  before  the  disciplinary  JUDGMENT th authority  on  16   May,  2003  with  his  Defence  Representative.  The  objections  as  raised  by  him  were  recorded  by  the  disciplinary  authority  and  after  going  through  the  chargesheets,  Enquiry  Repots and the objections raised by Shri Tiwary the  disciplinary  authority  terminated  the  services  of  th Shri Tiwary by order dated 16  June, 2003. Page 6 7 8. Against  the  order  of  termination,  Shri  Tiwary  filed the writ petition before the Patna High Court  in  C.W.J.C.  No.12429  of  2005.  During  the  pendency 

Judge, Shri Tiwary died and was substituted by his  Legal  Heirs.  After  hearing  the  parties,  learned  rd Single  Judge  by  judgment  dated  3   September,  2008  taking  into  consideration  the  gravity  of  charges  and the fact that the amount which was alleged to  be embezzled was deposited by Shri Tiwary with the  th  Bank, pursuant to the order of this Court dated 8 July,  2008  in  Criminal  Appeal  No.  1019  of  2008,  refused  to  entertain  the  writ  petition  and  JUDGMENT dismissed the same. The Division Bench of the Patna  High Court affirmed the said decision and dismissed  the L.P.A. by the impugned judgment. 9. Learned  counsel  appearing  on  behalf  of  the  appellants  herein  submitted  that  without  reinstating  the  original  writ  petitioner,  no  departmental  enquiry  could  be  initiated.  Further,  Page 7 8 in  view  of  Clause  19.3(c),  the  original  writ  petitioner was entitled to full pay and allowances  minus  the  subsistence  allowance  and  all  other 

denied to him.  It  was  further  contended  by  the  learned  counsel  for  the  appellants  that  the  High  Court  ought  to  have  considered  that  the  departmental  enquiry had been conducted and concluded ex parte,  hence  in  all  probability,  it  would  have  been  fair  enough  to  grant  at  least  one  more  opportunity  to  the legal heirs of the delinquent to participate in  the departmental enquiry and prove the innocence of  JUDGMENT the  delinquent.   It  was  also  contended  that  the  High  Court  ought  to  have  considered  that  the  impugned  order  of  dismissal  is  void,  having  been  passed  without  their  being  any  master  and  servant  relationship existing at the time of passing of the  order against the delinquent in absence of order of  reinstatement.  Page 8 9 10. Per  contra,  according  to  the  learned  counsel  appearing  for  the  respondents,  in  view  of  order  nd dated 2  July, 2001 Shri Tiwary was deemed to have 

Tiwary  was  deemed  to  be  on  duty  of  the  Bank  from  the date order of suspension was issued.  11. We  have  considered  the  respective  submissions  and  also  perused  the  relevant  provisions  of  Bi­ partite Settlement. 12. ‘The disciplinary action and procedure’ of the  Bank  are  guided  by  Chapter  19  of  Bi­partite  Settlement,  1966.  As  per  Clause  19.3(b),  if  an  employee  of  the  Bank  is  convicted  in  a  criminal  JUDGMENT case,  such  employee  may  be  dismissed  from  service  from the date of his conviction or may be inflicted  with lesser form of punishment depending on gravity  of  charges.  Clauses  19.3(c)  and  19.3(d)  relate  to  action  which  is  to  be  taken  by  the  disciplinary  authority, in case an employee is acquitted during  the  trial  or  pursuant  to  an  order  passed  in  an  Page 9 1 appeal  or  revision.   Relevant  Clause  19.3(c)  and  Clause 19.3(d)   read as follows:

19.3(d)  If  he  prefers  an  appeal  or  revision  application  against  his  conviction  and  is  acquitted,  in  case  he  had  already  been  dealt  with  as  above  and  he  applies  to  the  management  for  reconsideration  of  his  case,  the  management  shall  review  his  case  and  may  either  reinstate  him  or  proceed  against  him  under  the  provisions  set  below  in  Clauses  19.11  and  19.12  infra  relating  to  discharge,  and  the  provision  set  out  above  as  to  pay,  allowances  and  the  period  of  suspension  will  apply,  the  period  upto  date  for  which  full  pay  and  allowances  have  not  been  drawn  being  treated as one of suspension. In the event of  the management deciding, after enquiry not to  continue  him  in  service,  the  employee  shall  JUDGMENT Page 10 1 be  liable  only  for  termination  with  three  months’  pay  and  allowance  in  lieu  of  notice,  as directed above.”

to  what  steps  the  disciplinary  authority  requires  to  take  in  case  an  employee  who  is  accused  in  a  criminal case is acquitted during the trial or such  employee after conviction is subsequently acquitted  in an appeal or revision. Clause 19.3(c) applies to  the  cases  where  the  employee  is  acquitted  during  the  trial.  On  the  other  hand,  Clause  19.3(d)  applies  to  the  cases  where  the  convicted  employee  prefers  an  appeal  or  revision  application  against  JUDGMENT his  conviction  and  is  acquitted.  Under  Clause  19.3(d)  if  an  employee  applies  to  the  management  for  reconsideration  of  his  case  on  acquittal,  the  management  is  required  to  review  his  case  and  may  either  reinstate  him  or  proceed  against  him  under  the  provisions  set  in  Clauses  19.11  and  19.12  relating  to  discharge,  the  period  up­to­date  for  Page 11 1 which  full  pay  and  allowances  have  not  been  paid  being treated as one of suspension. In the event of  management deciding, after enquiry, not to continue 

termination  with  three  months’  pay  and  allowances  in lieu of notice.   14. Reverting  to  the  facts  of  this  case,  we  find  that Shri Tiwary was acquitted during the trial for  the  offence  under  Section  468  IPC  and  Section  477  (A) IPC and was ordered to undergo RI for one year  each  for  both  the  Sections.   He  was  acquitted  by  giving benefit of doubt in the criminal appeal. In  such  case,  Shri  Tiwary  was  liable  to  be  proceeded  JUDGMENT under  Clause  19.3(d)  and,  thereby,  the  appellants  cannot  derive  of  the  benefit  of  Clause  19.3(c)  of  the Bi­partite Settlement.  The disciplinary authority by its notice dated  nd 2  July, 2001 passed the following order:  “As such, it is ordered that Shri Tiwary  will be deemed to have been placed under  suspension  from  the  date  of  original  order  of  dismissal  i.e.  21.07.1999  and  Page 12 1 shall continue to remain under suspension  until further order. During the period of  suspension,  he  will  be  entitled  to  subsistence  allowance  on  the  same  scale  as  he  was  getting  just  before  his  dismissal on 21.07.1999.”

nd notice dated 2  July, 2001, it is clear that Shri  st Tiwary  stood  reinstated  w.e.f.  21   July,  1999,  i.e., the date on which he was originally dismissed  from  service  and  deemed  to  be  continuing  under  suspension  since  then.  For  the  said  reasons,  the  stand taken by the appellants that Shri Tiwary was  not  reinstated  before  the departmental  proceedings  is  fit  to  be  rejected  and  we  hold  that  he  was  entitled for subsistence allowance and not the full  JUDGMENT pay and allowances as called for.  16. We  find  no  illegality  in  the  order  of  termination or orders passed by the learned Single  Judge  and  the  Division  Bench  of  the  Patna  High  Court.  They  do  not  call  for  any  interference.  In  Page 13 1 absence  of  any  merit,  the  appeal  is  dismissed  but  there shall be no order as to costs.  ………..……………………………………………..J. ( G.S. SINGHVI ) ……………………………………………………….J.        ( SUDHANSU JYOTI MUKHOPADHAYA ) NEW DELHI, JULY 16, 2012. JUDGMENT Page 14