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Judgment
Manojit Bhuyan, J.
The appellant/writ petitioner Sekhar Kanti Sarkar was appointed as Sub-Inspector of Police (Wireless Technicians) [in short SI(WT)] in Assam
Police Radio Organization (APRO) on 5.12.2001. As per the terms and conditions of appointment and to qualify himself as SI(WT), he was required
to undergo, amongst other mandatory trainings, to successfully complete and pass the Grade-III and Grade-II Police Wireless Technician Trade
Courses (PWT) of 9 and 6 months duration respectively. For the period from 2006 to 2013 the appellant was called on seven occasions to undergo the
Grade-III PWT Training Course at the APRO Training School at Jalukbari, Guwahati. On one pretext or the other, the appellant kept himself way
from undergoing the mandatory training course. This eventually prompted the respondent authority to issue show-cause-notice dated 15.5.2014,
together with the Statement of Allegations. He was asked to explain as to why he should not be punished for his gross unbecoming conduct whereby
he had exhibited insubordination and disobedience to the lawful order of the superior authority.
The appellant made reply on 10.7.2014 and thereafter disciplinary proceeding was initiated by appointing Inquiry Officer. Despite being summoned on
various dates, the appellant did not participate in the departmental proceedings, save and except, sending a letter on 10.6.2015 together with certain
documents. The Inquiry Officer submitted report on 10.7.2015 holding that the charges against the appellant stood proved. On the basis of the Enquiry
Report, the disciplinary authority issued notice dated 30.4.2016 by recording agreement with the findings of the Inquiry Officer and provisionally
deciding to award the punishment of dismissal from service. On this, the appellant was asked to show-cause against the proposed action and in case
any representation is made, the same be done within 10 days from the date of receipt of the notice. Along with the said notice dated 30.4.2016, a copy
of the Enquiry Report was also enclosed. For the records, the said notice was received by the appellant on 13.5.2016. No representation was made
except for a letter dated 22.5.2016 asking for 15 days’ time to submit reply. On 30.5.2016, the appellant was dismissed from service with
immediate effect. Aggrieved, the appellant instituted the related writ petition i.e. WP(C) 3561/2016.
Four grounds of challenge were urged before the learned Single Judge â€" firstly, thefinding of unauthorized absence by the Inquiry Officer was
misconceived and not sustainable as there was no such charge drawn up against the appellant; secondly the disciplinary proceeding was drawn up
prior to disposal of his representation where he had requested for relaxation and change/conversion from the trade/grade of Wireless Technician to
the Operating trade; thirdly, in the absence of any mention made to the written statement of defence, the findings of the Inquiry Officer was wholly
perverse and; fourthly, that there was clear violation of sub-rule (9) of Rule 9 of the Assam Services (Discipline & Appeal) Rules, 1964, whereby the
disciplinary authority is required to consider the record of the inquiry and record its findings on each charge. The appellant had also urged that since a
copy of the Enquiry Report was not given to him prior to issuance of the notice dated 30.4.2016 relating to proposed penalty and action, the same was
a denial of reasonable opportunity of hearing before the disciplinary authority made up his mind to dismiss the appellant from service. Each of the
grounds of challenge were answered having regard to the facts and the legal propositions so advanced and discussed. On the question of non-supply
of the Enquiry Report prior to issuance of the second show-cause-notice, the learned Single Judge held that such action, ipso facto, cannot be held to
be unlawful or void unless it could be shown that nonobservance thereof had prejudicially affected the person concerned. In the absence of any merit
in the writ petition, the same was dismissed.
In the present appeal the issue raised for consideration is as to whether non-furnishingof a copy of the Enquiry Report before the disciplinary
authority had accepted the finding of guilt recorded in the Enquiry Report dated 10.7.2015 constituted breach of natural justice and whether any
prejudice had been caused to the appellant. On this, two facts emerging from the records are that in the show-cause-notice dated 30.4.2016 it is
recorded that the report of the Inquiry Officer had been carefully examined and that the disciplinary authority agrees to the findings of the Inquiry
Officer. While provisionally deciding to award the penalty of dismissal from service, the appellant was also asked to make representation, if any.
Secondly, a copy of the Enquiry Report was also enclosed therewith, receipt of which is not disputed by the appellant. The agreement recorded in the
said notice dated 30.4.2016 with the findings of the Inquiry Officer is now urged before us as an emphatic finding by the disciplinary authority with
regard to the guilt of the appellant before any opportunity having been afforded to make representation against the findings of Inquiry Officer. This
denial, according to the appellant, goes to the root of the matter, thereby, vitiating the order of punishment.
As observed above, there is no dispute to the receipt of the Enquiry Report by theappellant. Grievance raised is only with regard to non-supply of
the same before issuance of the second show-cause-notice dated 30.4.2016. To answer the issue so raised, we may usefully take note of the law laid
down by the Supreme Court in a catena of decision as regards the effect of non-supply of Enquiry Report of the Inquiry Officer to the delinquent. In
Union of India vs Mohd. Ramzan Khan, reported in (1991) 1 SCC 588, the Supreme Court held that principle of natural justice and fair play obligated
the disciplinary authority to supply adverse material to the delinquent who was likely to be affected by such material. It was held that non-supply of
report of the Inquiry Officer to the delinquent would constitute infringement of the principles of natural justice.
The Constitution Bench of the Supreme Court in Managing Director, ECIL vs. B. Karunakar, reported in AIR 1994 SC 1074, reiterated that the
delinquent employee has a right to receive the report of the Inquiry Officer and a denial thereof would constitute breach of natural justice. However,
from the ratio laid down in B. Karunakar (supra) it stands clear that although non-supply of report would violate the doctrine of natural justice, the
failure to supply a report to the delinquent employee would not ipso facto result in the proceedings being declared null and void and the order of
punishment as non-est and ineffective. It was held that an order of punishment cannot automatically be set aside unless the delinquent employee can
plead and prove to the satisfaction of the Court that non-supply of such Enquiry Report had caused prejudice and resulted in miscarriage of justice.
In Haryana Financial Corporation and Another vs. Kailash Chandra Ahuja, reported in (2008) 9 SCC 31, the Supreme Court, on an exposition of the
various Supreme Court decisions, including the Constitution Bench judgment in B. Karunakar (supra), on the issue of non-furnishing of Enquiry Report
and the requirement of establishing the element of prejudice, was confronted with an issue where the disciplinary authority did not furnish a copy of
the Enquiry Report before recording a finding that he had accepted the finding of guilt recorded by the Inquiry Officer in the Enquiry Report. The
High Court of Punjab & Haryana had set aside the order of dismissal dated 4.4.2002 primarily on the ground that although there being no whisper in
the writ petition showing any prejudice caused to the delinquent, it was observed that due to the non-supply itself, prejudice is “writ largeâ€.
Before the Supreme Court, the decision of the High Court was held to be incorrect as the observation was virtually by ignoring the ratio laid down in
B. Karunakar (supra), which lays down that prejudice should be shown by the delinquent. On consideration of the various decisions the Supreme
Court held that though supply of the report of the Inquiry Officer is integral to natural justice, failure to do so would not automatically result in quashing
the order. The order of punishment can be held to be vitiated if the delinquent employee can show that non-supply of report resulted in prejudice or
miscarriage of justice. And whether prejudice have been caused to the delinquent employee the same depends upon the facts and circumstances of
each case and no rule of universal application can be laid down.
In a recent judgment of the Supreme Court in Uttarakhand Transport Corporation vs. Sukhveer Singh, reported in 2017 (13) Scale 365, a similar
issue as in the present case was considered. In the said case, the Inquiry Officer found the charges against the delinquent as proved, whereafter the
disciplinary authority issued show-cause-notice along with which the Enquiry Report was supplied. The Supreme Court held that although it was
necessary for the disciplinary authority to have supplied the report of the Inquiry Officer before issuance of the show-cause-notice proposing penalty,
however, in the fact situation of the case, the Court found no reason to hold that the delinquent was prejudiced by supply of the Inquiry Officer’s
report along with the show-cause-notice. Relying on B. Karunakar (supra) and Kailash Chandra Ahuja (supra), the Supreme Court held that it is for
the delinquent employee to plead and prove that non-supply of report had caused prejudice and resulted in miscarriage of justice. Further, if he is
unable to satisfy the Court on that point, the order of punishment cannot automatically be set aside.
We have heard learned counsels of the parties and have given our anxiousconsideration on the materials on record. Following the law laid down in
B. Karunakar and Kailash Chandra Ahuja, the adjudication of the present appeal have substantially narrowed down i.e. to the existence of any
pleadings on prejudice and derivation of satisfaction by the Court with regard to any pleadings on prejudice. We find that at the very first place there
are no pleadings whatsoever regarding any prejudice that have been caused to the appellant by the non-supply of the Enquiry Report prior to the
issuance of the show-cause-notice dated 30.4.2016. The appellant did not even make any effective representation to the said notice dated 30.4.2016.
The submission made by the counsel representing the appellant that prejudice, in the facts and circumstances of the case, is “writ largeâ€, we are
afraid that such contention cannot be accepted. To reiterate, prejudice has to be pleaded and proved, which is wholly absent in the present case. The
appellant himself admits to the absence of any pleadings on prejudice.
For the foregoing reasons, we find no merit in the present appeal. Accordingly thesame stands dismissed, however, without any order as to cost.