Calcutta High Court (Appellete Side)
Sri Utpal Chakraborty vs The State Of West Bengal & Ors on 5 September, 2024
Author: Debangsu Basak
Bench: Debangsu Basak
Form No. J (2)
Item No.16
Court No.26
IN THE HIGH COURT AT CALCUTTA
CIVIL APPELLATE JURISDICTION
APPELLATE SIDE
Present:
The Hon'ble Justice Debangsu Basak
And
The Hon'ble Justice Md. Shabbar Rashidi
F.M.A. 693 of 2021
IA NO: CAN/2/2021
Sri Utpal Chakraborty
VS.
The State of West Bengal & ors.
For the Appellant : Mr. Pratip Kumar Chatterjee
Advocate
For the State Respondents : Mr. Tapan Kr. Mukherjee,
Sr. Advocate & Ld. A.G.P.
Mr. Somnath Naskar, Advocate
Heard on : 05.09.2024
Judgment on : 05.09.2024
DEBANGSU BASAK, J.:-
1. Appeal is directed against an order dated December 9, 2020 passed
in WPA 8641 of 2020.
2. By the impugned order, learned Single Judge dismissed the writ
Signed By :
petition.
CHINMOY
CHAKRABORTY
High Court of
Calcutta
6 th of September
2024 04:05:26 PM
3. Learned advocate appearing for the appellant submits that, the
appellant was in contractual service and working for at least 13 years. He
refers to the orders of termination of service dated March 6, 2020 and March
31, 2020. He submits that, no enquiry was held as against the appellant.
Appellant was not heard prior to issuance of the order of termination from
services. In support of his contention, he relies upon 1999 AIR SCW 207
(Radhey Shyam Gupta v. U. P. State Agro Industries Corporation Ltd.),
(2006) 9 SCC 167 (Hari Ram Maurya v. Union of India) and 2024 SCC
Online SC 2139 (Swati Priyadarshini versus State of Madhya Pradesh
and others).
4. The State is represented.
5. Appellant was engaged as Data Entry Operator under Mahesail
B.P.H.C. Suti-II Block, Murshidabad under Health Mission Scheme on
contractual basis. Appellant joined the post on June 27, 2008. Appellant was
transferred as Data Entry Operator to Khangsar BPHC on July 30, 2008.
6. Appellant was transferred on February 17, 2017 to Farakka
B.P.H.C, Murshidabad. Appellant was directed to function as Data Entry
Operator at Khargram Rural Hospital by a writing dated March 2, 2017.
Thereafter, appellant was asked to work as Data Entry Operator at the office
of Deputy Chief Medical Officer-I, Murshidabad by a writing dated April 6,
2017. Appellant was transferred thereafter, from time to time.
7. A show cause notice dated March 30, 2016 was issued as against
Signed By :
the appellant in which, it was alleged that, appellant was not regular in
CHINMOY
CHAKRABORTY
High Court of
Calcutta
6 th of September
2024 04:05:26 PM
updating the entries at the relevant portal, appellant was performing his
duties with inordinate delay, his incapacity to work was affecting the work
culture and that, the acts and omissions of the appellant amounted to gross
negligence. A further show cause notice was issued to the appellant on
September 20, 2016. There is a complaint of the Block Medical Officer dated
September 16, 2016 as against the appellant.
8. An enquiry report was submitted on May 25, 2017 where, six area
of misdemeanor were noted.
9. Repeated transfer of the appellant from one post to the other did not
assist in the appellant improving his behavior or performance at the office.
10. Consequently, two show cause notices were issued on July 9, 2018
and August 31, 2018 the second being the reminder of the first to the
appellant. Another show cause was issued on September 16, 2019 to the
appellant.
11. Appellant responded to one of the show cause notices by a writing
dated June 20, 2017. Thereafter, the authorities issued the impugned letter
of termination of service dated March 6, 2020 and March 31, 2020.
12. Radhey Shyam Gupta (supra) is of the view that, termination of
services of a temporary servant or probationer on the basis of adverse entries
or on the basis of assessment that his work is not satisfactory will not be
punitive inasmuch as such facts are merely the motive and not the
foundation. In cases where the termination is preceded by an inquiry and
Signed By :
evidence is received and findings as to misconduct of a definite nature are
CHINMOY
CHAKRABORTY
High Court of
Calcutta
6 th of September
2024 04:05:26 PM
arrived at behind the back of the officer and where on the basis of such a
report, the termination order was issued, such an order will be violative of
principles of natural justice.
13. In Hari Ram Maurya (supra) Supreme Court found in the facts of
the case that no inquiry was conducted.
14. In Swati Priyadarshini (supra) Supreme Court considered the
plight of a contractual employee whose service was terminated without the
due process of law and directed reinstatement.
15. It noted a Five Bench Judgment of the Supreme Court rendered in
1957 SCC OnLine SC 5 (Parshotam Lal Dhingra v. Union of India) and
concluded in paragraph 28 thereof that any and every termination of service
is not removal or reduction of rank. A termination of service brought about by
the exercise of a contractual right is not per se dismissal or removal.
16. In the facts of the present case, appellant was issued repeated
show cause notices. He was afforded reasonable opportunity to improve
himself. He was transferred from post to the other in order to allow him to
improve himself. His performance did not improve. He replied to one of the
show cause notices. Thereafter, the respondent authorities found it prudent
not to continue the services of the appellant by the writing dated March 6,
2020 and March 31, 2020. What is claimed to be the order of termination, is
essentially one where, the authority decided not to renew the contract which
is evident from the letter dated March 6, 2020.
Signed By :
CHINMOY
CHAKRABORTY
High Court of
Calcutta
6 th of September
2024 04:05:26 PM
17. We are unable to arrive at a finding that, in the facts and
circumstances of the present case that there was any breach of principles of
natural justice causing any prejudice to the appellant. As noted above, he
was issued repeated show cause notices in respect of one of which, he
responded. Receipt of the show cause notices is denied by the appellant.
Thereafter, the authorities took the decision of not extending his contractual
period. Admittedly, appointment of the appellant was on contractual basis.
18. Learned Single Judge did not find any ground to interfere with the
order of termination after noting the charges as against the appellant being
established.
19. In such circumstances, we find no merit in the present appeal.
20. F.M.A. 693 of 2021 along with connected application being
CAN/2/2021 is dismissed without any order as to costs.
21. Urgent photostat certified copy of this order, if applied for, be given
to the parties on priority basis on compliance of all formalities.
(Debangsu Basak, J.)
22. I agree.
(Md. Shabbar Rashidi, J.)
CHC
Signed By :
CHINMOY
CHAKRABORTY
High Court of
Calcutta
6 th of September
2024 04:05:26 PM
