Gauri Jha & Others vs Hardyal Municipal Public Library ...
2009 Latest Caselaw 3965 Del

*            HIGH COURT OF DELHI: NEW DELHI
           Order reserved on: September 23, 2009
        Order pronounced on: September 25, 2009
+                   W.P. (C) No. 11906 of 2009
                                  &
                      C.M. No. 12039 of 2009

     Gauri Jha & Others                 ...  Petitioners
                 Through: Mr. Sanjay Ghose, Advocate.
                           versus

     Hardyal Municipal Public Library & Others ...Respondents
                Through: Mr. Venu Gopal, Sr. Advocate, with
                          Mr. Sudhir Gupta & Mr. Siddharth
                          Singh, Advocates.

                                  &

                    W.P. (C) No. 11907 of 2009
                             &
                    C.M. No. 12040 of 2009


     Deepak Sharma & Others           ...  Petitioners
               Through: Mr. Sanjay Ghose, Advocate.

                                      versus

     Hardyal Municipal Public Library & Another...Respondents
                Through: Mr. Venu Gopal, Sr. Advocate, with
                          Mr. Sudhir Gupta & Mr. Siddharth
                          Singh, Advocates.

CORAM:
HON'BLE MR. JUSTICE SUNIL GAUR

1.    Whether the Reporters of local papers may
      be allowed to see the judgment?

2.    To be referred to Reporter or not?

3.    Whether the judgment should be reported

W.P. (C) Nos. 11906 & 11907 of 2009                      Page 1
       in the Digest?

SUNIL GAUR, J.

*

1. The Order impugned in the above titled writ petitions is

of 11th September, 2009, (Annexure P-11) vide which

appointment of the employees made between 1st April, 2006

and 11th June, 2007, in respondent- Hardyal Municipal Public

Library has been annulled from the inception of such

appointments. Since the issue raised in the above titled two

petitions is common, therefore, they have been heard

together and are being disposed of by this common Order.

2. During the aforesaid period, petitioners were appointed

to Class-III and Class- IV posts on daily basis by respondent

No.1-Hardyal Municipal Public Library (hereinafter referred

to as the 'respondent-Library'), which is said to be fully aided

by respondent No.2- Municipal Corporation of Delhi

(hereinafter referred to as the 'respondent-Corporation'). In

the year 2006-2007, in pursuance to the Resolutions

(Annexures- P-2 & P-3) by the respondent-Library, petitioners

were appointed on daily basis and between December, 2006

and May, 2007, their services were regularized by the

respondent- Library. However, on 20th November, 2007,

Show Cause Notice (Annexure P-4) was issued to the

W.P. (C) Nos. 11906 & 11907 of 2009 Page 2 petitioners regarding annulment of their appointments. It is

the case of the petitioners that against Show Cause Notice

(Annexure P-4), they had approached this Court and vide

Order of 2nd April, 2008, (Annexure P-5) their petitions were

disposed of, while directing the respondent- Library to set up

an impartial Enquiry Tribunal regarding the legality of

appointment of the petitioners and other similarly placed

employees. In terms of the Order (Annexure P-5), an Enquiry

Tribunal was constituted by the respondent- Library and

based upon the Report dated 18th June, 2009, of the Enquiry

Tribunal (Annexure P-6), Order (Annexure P-7) annulling the

appointments of the petitioners (Annexure P-7) was passed

by the respondent- Library, which was subsequently

withdrawn by the respondent- Library in the face of Order of

6th July, 2009 (Annexure P-8) as the copy of the Enquiry

Report was not available to the petitioners and they were

not given an opportunity to represent against it. By virtue of

Order (Annexure P-8), petitioners had submitted

Representation (Annexure P-10), which was considered by

the Managing Committee of the respondent- Library and vide

impugned Order (Annexure P-11), the Enquiry Report was

accepted in toto and the appointment of the petitioners has

been annulled from its inception.

W.P. (C) Nos. 11906 & 11907 of 2009                              Page 3
 3.    Heard.

4. Counsel for the petitioner contends that the impugned

Order is non-speaking one and the pleas taken in the

Representation remain unanswered. It is pointed out that the

respondent- Library does not have any Rules of recruitment

and there is no prescription of any eligibility / qualification

for any post in the respondent- Library. It has been

vehemently contended that the manner of making

appointments prior to 1st April, 2006, was in no way different

than the manner in which appointments in question have

been made. The Report of the Enquiry Tribunal is assailed on

the ground that the Enquiry Officer has acted as an

Investigator, Prosecutor and a Judge which is opposed to the

principles of natural justice. It is stated that the Enquiry

Officer did not record the deposition of the charged

employees and has not obtained their signatures and he did

not record the minutes of the so called incognito inspection.

It is pointed out that the Enquiry Officer has failed to deal

with the appointments individually to classify the same and

determine the illegality in appointments. The grievance of

the petitioner is that the three principles highlighted by the

Apex Court in the case of 'Inderpreet Singh Kahlon and

W.P. (C) Nos. 11906 & 11907 of 2009 Page 4 Others vs. State of Punjab and Others' (2006) 11 SCC 356

have not been adhered to by the Enquiry Officer. These

three principles are as under:-

"If the services of appointees who has put in a few years of service were terminated, compliance with three principles at the hands of the State was imperative viz: (1) to establish satisfaction in regard to the sufficiency of the materials collected so as to enable the State to arrive at its satisfaction that the selection process was tainted; (2) to determine the question that the illegalities committed went to the root of the matter, which vitiated the entire selection process. Such satisfaction as also the sufficiency of materials were required to be gathered by reason of a thorough investigation in a fair and transparent manner, (3) whether the sufficient material present enabled the State to arrive at a satisfaction that the officers in majority had been found to be part of the fraudulent purpose or the system itself was corrupt."

5. Petitioners' counsel asserts that it is nobody's case that

the petitioners had indulged in corrupt practices to obtain

the appointments in question and the Enquiry Officer has

illegally concluded that the selection process for the

appointment in question was so tainted that the entire

appointments made in pursuance thereto, are required to be

annulled. Reliance has been placed upon the decision of the

Apex Court in the case of Inderpreet Singh Kahlon (supra) to

contend that annulment of the appointment of the

W.P. (C) Nos. 11906 & 11907 of 2009 Page 5 petitioners en masse is not only arbitrary but is unconsti-

tutional as the Enquiry Officer ought to have made serious

endeavor to segregate the tainted from the non-tainted

employees and instead of doing so, resort to cancellation of

all the appointments is unjust. In the last, the submission

advanced on behalf of the petitioners is that they have not

received any salary since 2007 though they have been

performing their regular duties and attending their office

daily and even subsistence allowance has not been paid to

them till date, which is inhuman. Reliance has been placed

upon the decision of the Apex Court in 'Capt. M. Paul

Anthony vs. Bharat Gold Mines Ltd. and another' AIR 1999

SC 1416 to assert that the act of nonpayment of

subsistence allowance is like slow poisoning of the

employees, who would gradually starve themselves to death.

6. It is true that the impugned Order (Annexure P-11)

simply records that the Representation (Annexure P-10) of

the petitioners has been considered by the Managing

Committee of the respondent- Library, and apparently is a

non speaking Order. In normal course, the first reaction

would be to call upon the respondents to pass a speaking

Order on petitioners' Representation. But on second thought,

W.P. (C) Nos. 11906 & 11907 of 2009 Page 6 counsel for the petitioners was called upon to highlight as to

on what grounds the Enquiry Report was assailed in the

Representation, which required passing of a speaking Order.

Counsel for the petitioners has drawn the attention of this

Court to Paras-2.2 & 2.3 of Representation (Annexure P-10)

in this regard. They read as under:-

"2.2 The library does not have rules of recruitment.

Therefore, from the very inception there has been no prescription of any eligibility / qualifications for any post (Para 15 Page 70 of the Enquiry Report)

2.3 While the enquiry has focused on appointments made between 01.04.2006 and 10.06.2007, there is no material on record to establish how and in what manner the method, manner, nature and procedure of appointments of pre 1st April, 2006, employees was in any way different from the method, manner, nature and procedure of the appointment of the charged employees."

7. Without going into the merits of issue in question, a

brief reference to the Enquiry Report (Annexure P-6) can be

made. The factual position noticed in the Enquiry Report is

as follows:-

"7. It is then submitted that between 1.4.2006 and 11.6.2007 Shri Ashok Jain the previous honorary Secretary of Library made appointments of 788 persons in all on a permanent, temporary and contractual were made between 1.4.2006 to 1.4.2007 as a result of which the total number of employees in all categories rose to 814.

W.P. (C) Nos. 11906 & 11907 of 2009 Page 7 Out of the 703, 137 were appointed on regular basis, 557 as daily wage earners and 8 on part time basis. This number further rose to 899 employees in the short time between 1.4.2007 and 11.6.2007. It has however been submitted that the present Managing Committee has terminated the services of 151 daily wage earners/ adhoc employees. The figure submitted to the committee pertains to the remaining persons.

10. It is submitted that the then Secretary of the Library proceeded to appoint 788 persons even though not even a single branch of the Library was opened pursuant to the resolution. Nine branches had been opened after 1.4.2006 on the requisition of area councilors. No branches were opened as per the resolution passed by the Managing Committee. Thus 799 appointments had been made for branches not existing then.

12. It is submitted on behalf of the Library that there is nothing on the record to show that any budget was prepared or financial sanction of the MCD was taken prior to making appointments. An assessment of the financial implications of appointments indicates that there would be recurring expenditure of Rupees of 6-7 crores per year. There is no financial sanction from the Finance Department of MCD for such expenditure. The allocation of funds for the expenditure of the Library is made by the MCD in the House of MCD. The grant in aid of the Library was Rupees 1.1 crores for the financial year 2004-05 and 2005-2006. For the year 2006-07 the grant in aid demanded was Rupees 2 crores and the sanction was again Rupees 1.1 crores. Thus no budgetary provision was made for the additional appointments. Consequently, in absence of the funds, salaries of the employees appointed during the financial year 2006-2007 could not be paid. It is submitted that for the financial year 2007-2008 the demand of Rupees 9 crores was made. The house committee of the MCD passed a budget estimated of Rupees 4.5 crores. The revised budget for the financial year was only Rupees 3 crores.

W.P. (C) Nos. 11906 & 11907 of 2009 Page 8 Subsequently, however, the grant in aid committee sanctioned only Rupees 2.25 crores. In fact for the year 2007-2008 only Rupees 1.5 crores has been received in four installments of Rupees 37.50 lacs.

8. To say the least, the aforesaid factual position is not

controverted by the petitioners in the Representation

(Annexure P-10). Therefore, the twin objections as contained

in Paras - 2.2 & 2.3 in the Representation (Annexure P-10)

have been rightly ignored by the Management Committee of

the respondent- Library in the impugned Order (Annexure P-

11).

9. It is unfair to label the Enquiry Officer as an

Investigator, Prosecutor and a Judge because it was a fact

finding enquiry and it is evident from the Enquiry Report

(Annexure P-6) that the Enquiry Officer had taken note of the

statements of various candidates/employees and the gist of

their statements finds mention in Para-24 of the Enquiry

Report (Annexure P-6). It stands disclosed in this paragraph

(Para-24) that hearing was given to the candidates/

employees who had appeared in response to the Notice

served by the Enquiry Committee and they had informed

that they had come to know about the vacancies in question

through reliable source/ friends/ office staff. The gist of the

W.P. (C) Nos. 11906 & 11907 of 2009 Page 9 incognito visit by the Enquiry Officer to the various branches

of the respondent- Library also finds mention in the Enquiry

Report.

10. The plea of the petitioners that they had not indulged in

any corrupt practice to obtain the appointments in question

and of segregating the tainted appointments does not arise

for the reason that the mass appointments made during the

period in question are patently illegal and void as there was

no budgetary provision or sanction for the same. Rather, the

appointments in question have been made against the posts

which were not there. It has been so concluded by the

Enquiry Officer in the Report (Annexure P-6). It is pertinent

to note that there is no worthwhile challenge in the

Representation (Annexure P-10) to the fact that the posts

against which appointments had been made, were not

existing and there was no budgetary provision for these

posts. It would not be out of place to take note of the finding

of the Enquiry Officer in the Report (Annexure P-6) that

extraneous considerations were there in the matter of

making appointments in question.

11. In the light of the aforesaid, the three principles

highlighted in the case of Inderpreet Singh Kahlon (supra)

W.P. (C) Nos. 11906 & 11907 of 2009 Page 10 have no application to the facts of the instant case. A

perusal of the Representation (Annexure P-10) reveals that it

refers to some decisions but it does not lay an effective

challenge to the Enquiry report (Annexure P-6), which is

quite comprehensive one. During the course of the

arguments, counsel for the petitioners was called upon to

show as to what prejudice the petitioners suffer on account

of impugned Order (Annexure P-1) being non-speaking one.

All that was stated on behalf of the petitioners was that

twelve page Representation has been decided vide

impugned Order (Annexure P-1) in one line. It is not the

number of pages which counts, it is the substance which

matters. Since petitioners' counsel could point out towards

Paras- 2.2 & 2.3 only of the Representation (Annexure P-10)

regarding challenge to the Enquiry Report ((Annexure P-6),

which has been already dealt with as above, therefore, this

Court finds that the petitioners do not suffer any prejudice

on account of impugned Order being non-speaking one.

12. In the cases of illegal appointments, what the Apex

Court has to say, needs to be noticed. In 'Krishan Yadav and

Another vs. State of Haryana and Others' (1994) 4 SCC 165

the appointments made to the post of Taxation Inspectors by

W.P. (C) Nos. 11906 & 11907 of 2009 Page 11 Haryana Subordinate Selection Board was set aside on the

basis of the CBI report and the pertinent observations made

are as under:-

"20. In the above circumstances, what are we to do? The only proper course open to us is to set aside the entire selection. The plea was made that innocent candidates should not be penalized for the misdeeds of others. We are unable to accept this argument. When the entire selection is stinking, conceived in fraud and delivered in deceit, individual innocence has no place as "fraud unravels everything'. To put it in other words, the entire selection is arbitrary. It is that which is faulted and not the individual candidates. Accordingly, we hereby set aside the selection of Taxation Inspectors.

21. The effect of setting aside the selection would mean the appointments held by these 96 candidates (including the respondents) will have no right to go to the office. Normally speaking, we should require them to disgorge the benefit of these ill-gotten gains. That means they will have to repay the entire salary and perks which they have received from the said office. But, here we show a streak of sympathy. For more than 4 years they were enjoying the benefit of "office". The proper lesson would be learnt by them if their appointments are set aside teaching them that dishonesty could never pay."

13. Apex Court in the case of 'Union of India and Others v.

O. Chakradhar' (2002) 3 SCC 146 had upheld Railway

Board's decision to cancel the selections for recruitment to

the post of Junior Clerk-cum-Typist, as the decision of the

Railway Board was based upon the CBI report. The pertinent

W.P. (C) Nos. 11906 & 11907 of 2009 Page 12 observations made can be referred to with advantage and

they are as under:-

" The illegality and irregularity are so intermixed with the whole process of the selection that it becomes impossible to sort out the right from the wrong or vice versa. The result of such a selection cannot be relied or acted upon. It is not a case where a question of misconduct on the part of a candidate is to be gone into but a case where those who conducted the selection have rendered it wholly unacceptable. Guilt of those who have been selected is not the question under consideration but the question is, could such selection be acted upon in the matter of public employment? We are therefore of the view that it is not one of those cases where it may have been possible to issue any individual notice of misconduct to each selectee and seek his explanation in regard to the large- scale, widespread and all pervasive illegalities and irregularities committed by those who conducted the selection which may of course possibly be for the benefit of those who have been selected but there may be a few who may have deserved selection otherewise, but it is difficult to separate the cases of some of the candidates from the rest even if there may be some. The decision in the case of Krishan Yadav applies to the facts of the present case. The Railway Board's decision to cancel the selection cannot be faulted with."

14. In the light of the aforesaid legal position, the findings

of the Enquiry Officer as contained in the Enquiry Report

(Annexure P-6) deserves attention and they are as under:-

'39. In view of the above observations and also the depositions that

have been recorded and the observations that have been made with

W.P. (C) Nos. 11906 & 11907 of 2009 Page 13 respect to the branches I answer the questions posted to me while

making the reference of enquiry as follows:-

A. To support the appointment of 799 employees between 1.4.2006 and 11.6.2007 the posts were not there. B. There was no budgetary provision/ sanction and/ or adequate finance to support the appointments to the extent of appointment made.

C. There was no proper advertisement of post. The applications were not called from the Employment Exchange in accordance with law relating to appointments.

D. The advertisements by Suchha on the notice Boards of the Library or its branches was not adequate and sufficient advertisements to comply with the requirement of law. E. The initial recruitment on daily wages and subsequent alleged regularization was against Article 14 and 16 of the Constitution of India. Such appointments were not in accordance with fair procedure and requirement of law.

F. There was no proper and fair scrutiny of the applications before selections were made for appointments.

G. Extraneous considerations were there in the matter of making the appointments.

H. The mass appointments in the Library between 1.4.2006 and 11.6.2007 are illegal and void in entirety. I. The mass appointments are liable to be annulled from their inception.

40. Having answered the question as referred a question arises in the mind that the branches, which had opened during the period in question although funds were not there for mass appointments that have been made illegally and without jurisdiction, have functioned and a grant of Rupees thirty lacs had been provided by the MCD towards the opening of new branches and such branches are functioning under the name of the Library even today and the Library has taken the benefit of the services of the staff actually required for such branches in serving the public, should the Library not part with the

W.P. (C) Nos. 11906 & 11907 of 2009 Page 14 wages which it should have been paid had the appointments been made according to the constitution of the Library and as per requirement of the particular branch and qualified persons were appointed. There is no doubt some person amongst those who have been illegally appointed do possess the qualifications required. The principle of quantum merit certainly directs that the Library must part with such an amount of wages. The Library should estimate and calculate the actual requirement of the staff in a particular branch and the salary ought to have been paid if the necessary and qualified staff had been there. Those who have actually worked although my inspection incognito indicates that only few worked and most of them were actually not present must be compensated. There is no doubt surplus staff on the roll was more than what the requirement was in fact. The Library should distribute equally to all such employees who according to the finding of an independent committee constituted from amongst the staff actually and sincerely attended. If the wages so saved after deducting the wages paid to regular staff is less than a month's salary for such employees, the Library and the MCD should be benevolent to add extra amount to such sum so that sincere employee do get one month's salary for cessation of employment in addition to what is suggested further hereinafter.

41. Further while parting with this report I consider it appropriate to recommend although for the vacancies which are estimated for such branches which were opened during the period in question, the fresh appointments are to be made in accordance with Article 14 and 16 of the Constitution yet 20% and 25% of such vacancies may be reserved for such employees provided they possess the qualifications as are required for the staff or a Library of the Standard of Hardyal Library or the qualifications as may be prescribed for the posts in the open recruitment. Such an approach would be in accordance with the principle of fair play in action. The Library will lay down reasonable criteria so that merit and professionally qualified candidates who have acquired experience of the Library and/ or those who have acquired professional qualifications during the

W.P. (C) Nos. 11906 & 11907 of 2009 Page 15 intervening period get opportunity to work and experience acquired in the Library does not go waste at least of the candidates who have merit and the professional qualifications."

15. This Court is of the considered opinion that Sh. G.P.

Thareja (Retd.) Additional District and Session Judge, Delhi,

the learned Enquiry Officer has done a commendable job in

exposing the concerted fraud which has been played by Mr.

Ashok Jain, the then Secretary of the respondent-Library in

illegally giving appointments to 788 persons against non-

existing posts, during the period in question. This was so

done, for extraneous considerations. Enquiry Report

(Annexure P-6) commends itself to acceptance as there is no

worthwhile challenge to it either in the Representation

(Annexure P-10) or in the writ petition. The impugned Order

(Annexure P-11) cannot be termed as arbitrary or irrational

because it has accepted the Enquiry Report (Annexure P-6),

which cannot be faulted with.

16. To conclude, what has weighed with this Court in

upholding the impugned Order (Annexure P-11) is that it

adopts the Enquiry Report (Annexure P-6) in toto and the

Enquiry Report is self speaking one and does not violate any

of the principles of natural justice. Large scale appointments

in question have been made hastily against non-existent

W.P. (C) Nos. 11906 & 11907 of 2009 Page 16 posts and that too without any budgetary sanction. It is no

wonder that the respondent- Library has no funds to pay the

salary etc. to the illegally recruited 788 employees, which

includes 96 petitioners of these two petitions. This vital

aspect remains unchallenged by the petitioners in the

Representation (Annexure P-10) as well in these petitions.

Within a short period of few months, appointment of

petitioners have been regularized without any justification,

which speaks volumes of extraneous considerations in

making of these appointments. Therefore, impugned action

of the Management of the respondent-Library in annulling

the appointment of petitioners is fully justified.

17. In Paras- 40 & 41 of the Report (Annexure P-6),

remedial measures have been suggested, which the

management of the respondent-Library is bound to

undertake, preferably within a period of four months from

today. Respondent-Corporation is directed to ensure its

compliance. It goes without saying that respondents are

required to submit 'Compliance Report' to this Court before

this financial year comes to an end. Registry to place the

Compliance Report for perusal of the Court.

W.P. (C) Nos. 11906 & 11907 of 2009 Page 17

18. The prayer of the petitioners for the arrears of salary or

for grant of subsistence allowance cannot be accede to, for

the reason that the appointments in question have been

rightly annulled by the respondent-Library by impugned

Order (Annexure P-11.) The impugned Order does not suffer

from any material illegality or infirmity. Both these petitions

are without any merit and are dismissed in limine. Pending

applications are also disposed of as infructuous.

19. No costs.

SUNIL GAUR, J.

September 25, 2009
rs




W.P. (C) Nos. 11906 & 11907 of 2009                      Page 18