THE GOVERNMENT OF INDIA AND ORS. vs. V.SHANMUGANATHAN

1 IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO.4601 OF 2009

Versus

O R D E R 1.          Heard learned counsel for the parties at length. 2. This appeal by special leave is directed against the judgment and order dated 19.01.2007 passed by the High Court of Judicature at Madras in Writ Petition No. 13804 of 2001 whereby the High Court allowed the writ petition filed by the respondent herein and set aside the order of punishment of removal  from   service  imposed   on  the  respondent   while  holding   that   the respondent is not entitled to any back wages. 3. This appeal relates to a checkered career. 4. The starting point of this litigation is transfer of the respondent from New Delhi to Oil Duliajan (Assam) in the month of December, 1993.  At that point   of   time,   the   respondent   was   working   as   an   Inspector   of   Central Industrial Security Force (hereinafter referred to as the ‘CISF’) in New Delhi. He   was   required   to   report   at   CISF   Unit,   Oil   Duliajan   on   28.12.1993. However, the respondent failed to do so and did not join after getting the relieving order on 13.12.1993.  5.         Since the respondent did not report for duty for 2 years and 4 months, 2 th despite the call up notice being sent to him on  30   May, 1994, a charge st memorandum under Rule 34 of CISF Rules, 1969 was issued to him on 21 th August,   1995   for   unauthorizedly   overstaying   the   joining   time.   On   20 October, 1995, the respondent submitted his representation and pleaded not guilty. The respondent asserted that this inability of his to report, was owing to him meeting with an accident in Delhi on 06.12.1993.   6. Thereafter,   disciplinary   proceedings   were   initiated   against   the respondent.     The   disciplinary   authority,   Commandant,   CISF   Unit,   Oil Duliajan passed an order on 31.07.1997 exonerating the respondent from the charges. 7. This order was  suo­moto  reviewed by DIG, CISF, Oil Duliajan on 13.08.2000 who awarded penalty of withholding one increment for a period of 3 years with cumulative effect. The respondent went on a revision against the same wherein, Secretary, Ministry of Home Affairs set aside the   suo­moto   review but directed a  de novo  enquiry from the stage of conclusion of evidence on ground of discrepancy in medical papers. 8. During   the   course   of   this   de   novo   enquiry,   the   Disciplinary   Authority awarded penalty of “ removal from service ” to the respondent on 02.02.2000 which was therein confirmed by the Appellate Authority on 08.05.2000 and Revisional Authority on 24.05.2001. 9. The respondent approached the Madras High Court against the same which in the exercise of its writ jurisdiction partly allowed the appeal and quashed the   punishment   for   being   disproportionate   and   exorbitant.   However,   the respondent was held not to be entitled to back­wages, though period of his 3 leave was to be counted for all service benefits. 10. Pursuant   to   this   order   of   Madras   High   Court,   the   respondent approached the appellants for reinstatement in service. This was, however, th th responded to by a letter dated 7 /8  June, 2007, which reads as under, “REGD./AD POST Government of India Office of the Inspector General Central Industrial Security Force/NES (Ministry of Home Affairs) Premises No.553, Kolkata Township, Kasba, Kolkata­107 No.V­14013/NES/LC/2001/3215            Dated:07/08 June,07 To V.Shanmuganathan,Ex­Insp/Min. (Address as per writ petition) S/o K. Vairakannu, Plot No.57, Kannammal Street, Gurusamy Nagar, Madanandapuram, Porur, Chennai 600 116 Subject:   WP   NO.   13804/2001   FILED   BY   EX­INSP/MIN.V. SHANMUGANATHAN FORMERLY OF CISF UNIT 12TH RES. BN. FARAKKA IN HIGH COURT OF JUDICATURE AT MADRAS It is to inform  you that your application dated 12.05.2007 for re­ instatement   in   service   with   reference   to   judgment   and   order   dated 19.01.2007 passed by the Hon’ble High Court of Judicature at Madras has been received by FHQrs. A SLP has been filed before the Hon’ble Supreme Court on 10.05.2007 against the above judgment order. On disposal of the same further action will be taken. (VED PRAKASH) ADDL.DY.INSPECTOR GENERAL FOR INSPECTOR GENERAL/NES” 11. It is owing to this communication that the respondent claims that he could not join the services. The respondent superannuated in 2010. 12. Taking into consideration all the facts and after hearing the learned 4 counsel for the parties at length, we think it proper to modify the order passed by the High Court to the following extent:­ The   punishment   of   the   respondent   is   substituted   to   be   of   “ compulsory retirement from service ” from that of “ removal from service ”. However, the respondent is entitled to retiral benefits, as per Rules, from the date of the letter issued by the appellants, owing to which he was not reinstated in the th th service pending disposal of present proceedings, i.e. from 07 /08   June, 2007. 13. With the above observations, this appeal is disposed of. 14.  No order as to costs.                                             ........................J.                                      (N.V. RAMANA)                       ........................J.                 (MOHAN M. SHANTANAGOUDAR) New Delhi, October 25, 2018