K.L. Agrawal vs Central Bank Of India

Proceedings of this matter have been takenÂ​up through video conferencing.

The petitioner was removed from service without being disqualification for future employment in terms of Regulation 4(i) of the Central Bank of

India Officer Employees' (Discipline & Appeal) Regulations, 1976 (hereinafter called as 'Regulations 1976') by the disciplinary authority vide order

dated 28.10.2009 (Annexure PÂ3), against which, the petitioner preferred appeal before the appellate authority in terms of Regulation 17 of the

Regulations 1976. By the order dated 16.1.2010 (Annexure PÂ2) the petitioner's appeal has been dismissed by the appellate authority. Review petition

has also been preferred by the petitioner. Review petition has also been dismissed by the Reviewing Authority by order dated 2.11.2010. The

petitioner has filed this writ petition questioning the aforesaid orders.

Mr.Vinod Deshmukh, learned counsel for the petitioner, would submit that though Regulation 17(ii) of the Regulations 1976 clearly provides the

manner of disposal of appeal by holding that the findings of the disciplinary authority are justified and punishment is proper or not, but nothing has been

considered and simply agreeing with the finding of the disciplinary authority, appeal has been dismissed and similarly, review petition has also been

dismissed, as such, the orders of the appellate authority and the reviewing authority deserve to be setÂaside and the matter be remitted to the

appellate authority for considering the appeal afresh.

On the other hand, Mr.Anuroop Panda, learned counsel for the respondents, would support the impugned order.

I have heard learned counsel for the parties and considered their rival submissions made hereinabove and also went through the records with utmost

circumspection.

True, it is that the order of the disciplinary authority was questioned by the petitioner by way of appeal in terms of Regulation 17(ii) of the

Regulations 1976. Regulation 17 of the Regulations 1976 states as under:Â​

“17. APPEALS:

i. An officer employee may appeal against an order imposing upon him any of the penalties specified in Regulation 4 or against the order of suspension

referred to in Regulation 12. The appeal shall lie to the Appellate Authority.

ii. An appeal shall be preferred within 45 days from the date of receipt of the order appealed against. The appeal shall be addressed to the Appellate

Authority and submitted the authority whose order is appealed against. The authority whose order is appealed against shall forward the appeal

together with its comments and the records of the case to the Appellate Authority. The Appellate Authority shall consider whether the findings are

justified or whether the penalty is excessive or inadequate and pass appropriate orders. The Appellate Authority may pass an order confirming,

enhancing, reducing or setting aside the penalty or remitting the case to the authority which imposed the penalty or to any other authority with such

direction as it may deem fit in the circumstances of the case:

Provided that Â​

i. If the enhanced penalty which the Appellate Authority proposed to impose a major penalty specified in Clauses (f), (g),(h),(i) and (j) of Regulation 4

and an enquiry as provided in Regulation 6 has not already been held in the case, the Appellate Authority shall direct that such an enquiry be held in

accordance with the provision of regulation 6 and thereafter consider the record of the enquiry and pass such orders as it may deem proper.

ii. If the Appellate Authority decides to enhance the punishment but an enquiry has already been held as provided in Regulation 6, the Appellate

Authority shall give a show cause notice to the officer employee as to why the enhanced penalty should not be imposed upon him and shall pass final

order after taking into account the representation, if any, submitted by the officer employee.â€​

A careful perusal of the aforesaid Regulation would show that manner of consideration of appeal has been provided in Regulation 17 (ii) of the

Regulations 1976 and the appellate authority is specially required to consider by application of mind that the findings recorded by the disciplinary

authority are justified and the punishment awarded is adequate or it is excessive and thereafter the appeal has to be disposed of.

It is well settled position of law that the appellate authority in disciplinary proceeding acts in quasi judicial capacity and order passed has to be

reasoned one and showing application of mind to the question raised by the appellant and if it is not done, the appellate order is vitiated. (See Divisional

Forest Officer, Kothagudem and others v. Madhusudhan Rao (2008) 3 SCC 469).

The Supreme Court reiterated this principle of law by observing that an appellate authority by deciding statutory appeal is not only required to give

hearing to the Government servant, but pass a reasoned order dealing with the contention raised in the appeal. (See Deokinandan Sharma v. Union of

India and others (2001) 5 SCC 340).

Even if the appellate order is in agreement with that of the disciplinary authority, it may not be speaking order, but the authority passing the same

must show that there had been proper application of mind in compliance with the requirement of law while exercising his jurisdiction particularly when

the rules required application of mind on several factors and several contentions had been raised and he was bound to assign reasons so as to enable

the Court reviewing its decision to ascertain as to whether he had applied his mind to the relevant factors which the rule required to do. (See Narinder

Mohan Arya v. United India Insurance Co. Ltd. and others (2006) 4 SCC 713).

Reverting to the facts of the present case, in the instant case, the appellate order dated 16.1.2010 (Annexure PÂ2) would show that the appellate

authority without considering the grounds raised by the petitioner, whether the findings of the disciplinary authority are justified and whether the

penalty is proper or not, dismissed the appeal, as such, the appellate order dated 16.1.2010 (Annexure PÂ2) is in teeth of Regulation 17(ii) of the

Regulations 1976. In fact, the appellate authority has failed to consider the appeal in accordance with Regulation 17(ii) of the Regulations 1976. The

appellate authority ought to have considered the appeal in accordance with Regulation 17(ii) of the Regulations 1976 which clearly mandates the

manner of disposing of the appeal and it could have been passed the reasoned order meeting with the grounds raised by the petitioner in accordance

with Regulation 17(ii) of the Regulations 1976.

Accordingly, the order dated 16.1.2010 (Annexure PÂ2) passed by the appellate authority and the order dated 02.11.2010 passed by the reviewing

authority are hereby set aside. The matter is remitted to the appellate authority to consider the appeal preferred by the petitioner afresh in accordance

with Regulation 17 (ii) of the Regulations 1976 within two months from the date of receipt of a copy of this order after hearing the petitioner and to

pass a reasoned and speaking order, strictly in accordance with law. The petitioner is at liberty to make additional submission in support of his case.

The writ petition is allowed to the extent indicated hereinabove. No order as to cost(s).