THE DEPOT MANAGER APSRTC vs. S. KRISHNA

REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO.12244 OF 2018 (ARISING OUT OF SLP (CIVIL) NO.7811 OF 2014)

M.R.SHAH, J. Leave granted. 2. Feeling aggrieved and dissatisfied with the impugned judgment and order dated 24.07.2013 passed by the Division Bench of the High Court of judicature of Andhra Pradesh at Hyderabad in Writ Appeal   No.1344   of   2013   the   original   respondents–corporation– Signature Not Verified Digitally signed by R NATARAJAN Date: 2019.01.25 16:48:27 IST Reason: employer has preferred the present appeal. 1 3. The facts leading to the present appeal in nutshell are as under : a. That the respondent was appointed as a contract driver and was working with the appellant corporation. b. That he was subjected to departmental enquiry. c. That   following   the   report   of   the   Enquiry   Officer,   his service came to be terminated.  d. That the departmental appeal also came to be rejected. e. Review petition before the Regional Manager also came to be rejected on merits. f. Thereafter   the   original   writ   petitioner   raised   the industrial dispute and the same came to be dismissed by the   Presiding   Officer,   Labour   Court   I,   Hyderabad   vide judgment and order in Industrial Dispute No.93 of 2010. g. Thereafter   the   workman­original   writ   petitioner approached the High Court invoking jurisdiction of the High Court under Article 226 of the Constitution of India by filing Writ Petition No.5632 of 2012. 2 h. That   the   learned   Single   Judge   allowed   the   petition holding that the matter was not res­integra and was covered by the earlier judgment of the learned Single Judge dated 29.02.2012 in Writ Petition No.2786 of 2012. Though on behalf of the corporation an effort was made to distinguish the earlier decision on the ground that in the present case a full­fledged enquiry has been held, this distinction did not find   acceptance   by   the   learned   Single   Judge   and   solely considering the decision of the learned Single Judge in Writ Petition No.2786 of 2012 and without even considering the facts of the case, dispose of the writ petition by directing the original respondents to re­engage the petitioner in service and extend the benefit of continuity of service to him from the date of termination till the date of his re­engagement except for the period during which he was absent. This was, however,   without   monetary   benefit   and   was   directed   to count only for regularization. i. The above order of the learned Single Judge was affirmed by the Division Bench in Writ Appeal. 3 4. Mr. Gourab Banerji, learned Senior Counsel appearing on behalf of   the   appellants   has   submitted   that   the   Division   Bench   has materially erred in affirming the order passed by the learned Single Judge and without even considering the facts of the individual case and that the Division Bench has not properly appreciated the fact that   learned   Single   Judge   has   amicably   and   without   proper application of the facts disposed of the writ petition solely relying upon   the   order   passed   by   the   learned   Single   Judge   dated 29.02.2012   in   Writ   Petition   No.2786   of   2012,   which   was   not applicable at all. It is submitted in the present case as such the original  writ  petitioner   was  dismissed  from   service  after   holding departmental enquiry and after having held the charges and the misconduct proved in a departmental enquiry. It is submitted that the   main   judgment   and   order   passed   by   the   Division   Bench affirming the order passed by the learned Single Judge cannot be sustained and required to be quashed and set aside. 5. Having heard the learned counsel appearing on behalf of the appellants herein and having considered the main judgment and order passed by the learned Division Bench as well as the order 4 passed by the learned Single Judge, it appears that the learned Single Judge without having regard to the facts of the individual cases, mechanically issued the directions exclusively relying on the earlier decision dated 29.02.2012 in Writ Petition No.2786 of 2012. However, the learned Single Judge and the Division Bench both have   materially   erred   in   not   appreciating   the   facts   that   in   the present case the workman was dismissed from service after holding the departmental enquiry and having all the charges of misconduct proved, that was not the case in Writ Petition No.2786 of 2012 6. We may also note that the earlier order of the learned Single Judge dated 29.02.2012 was in a batch of cases, where termination orders were issued without holding an enquiry in certain cases and after   holding   an   enquiry   in   others,   though   in   violation   of   the principles of natural justice.  It was in that view of the matter that the direction contained in Clause 6 of the operative order provided that in cases where no enquiry was conducted, the Corporation would be at liberty to conduct an enquiry in accordance with law, on the allegations of misconduct. 5 7. Even otherwise such a direction cannot be issued by the learned Single Judge without the termination being set aside. The ground of continuity was not sustainable for the simple reason that unless the order of termination is set aside. As a matter of first principle, continuity cannot be granted.  Continuity is granted when the order of termination is set aside to ensure there is no hiatus in service. 8.  There is another reason why the judgment of the High Court cannot be sustained.  It is common ground that the appellant has recruited personnel like the present respondent on contract after a regular process of selection.  Eventually, the contract employees are to be regularised.  Granting continuity of service to a person such as the respondent, who was found to have committed misconduct, would   place   him   on   the   same   footing   as   other   contractual employees who have a record without blemish.  Hence, once a fresh appointment   was   given   to   the   respondent   and   neither   the termination   nor   the   fresh   engagement   was   placed   in   issue,   the grant of continuity of service by the High Court was manifestly misconceived. 6 9. We find a  considerable  degree  of merit  in the  submission of learned senior counsel appearing on behalf of the Corporation that in   deciding   the   entire   batch   of   cases   by   a   common   order,   the learned Single Judge as well as the Division Bench unfortunately lost sight of the facts of each individual case.  10.   For   the   above   reason,   we   allow   the   present   appeal   and accordingly   set   aside   the   impugned   judgment   and   order   dated 24.07.2013 in Writ Appeal No.1344 of 2013 as well as the judgment and order passed by learned Single Judge in Writ Petition No.5632 of 2012. No costs.  ……………………………..............................J. (DR. DHANANJAYA Y. CHANDRACHUD) .……….…………………….............................J. ( M.R. SHAH ) New Delhi, December 07, 2018. 7