Rajesh Kumar Gouhari vs Union Of India & Ors
2011 Latest Caselaw 3353 Del

*            HIGH COURT OF DELHI AT NEW DELHI

%                              Judgment delivered on: July15th 2011

+            W.P.(C) 8779/2008 & CM 1167/2011

 Rajesh Kumar Gouhari                    ..... Petitioner
                   Through: Mr. C.N.Sreekumar, Advocate

                           -versus-

Union of India & Ors                               ..... Respondents
                           Through: Mr. A.S.Singh, Advocate for
                           respondent no.1.
                           Ms. Shobha with Mr. Mohinder P Thakur
                           for respondents 2 to 4.

CORAM:-
HON'BLE MS. JUSTICE VEENA BIRBAL

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

2. To be referred to the Reporter or not? Yes

3. Whether the judgment should be reported in Digest? Yes

Veena Birbal, J.

1. By way of this petition under Article 226 and 227 of

the Constitution of India, petitioner has prayed for issuance of

a writ in the nature of certiorari to quash memorandum no.

11(181)/96-D&AR-II dated 19th August, 2008 and the

departmental proceedings arising out of the same. The

petitioner has also prayed for grant of appropriate

compensation to him from the respondents for causing the

alleged harassment and mental agony to him.

2. Briefly the facts relevant for disposal of the present

writ petition are as under:-

Petitioner was appointed as Assistant Manager

(Internal Audit) with respondent no.2 on 12.05.1996 and has

been working there since then. It is alleged that petitioner

had raised certain issues about the wrong doings of some of

the higher-ups of respondent no.2 due to which he was

transferred to Bangalore on 18th February, 2005. The

petitioner had challenged the said transfer order by filing a

writ petition before this court i.e. WP(C) 8516/2005. Some

interim orders were passed in the said petition. Ultimately

the same was dismissed on 15th December, 2006.

Thereafter, on 3rd January, 2007, respondent no.2 issued an

order asking him to join the duty at Bangalore before

15.1.2007. In the meantime, petitioner had also filed a

Letters Patent Appeal i.e. LPA no.13/2007 against the order

dated 15th December, 2006. During the pendency of said

LPA, another order was issued on 15th January, 2007 by the

respondents asking him to join duty at Bangalore initially for

a period of three months. Petitioner had also filed contempt

petition being CCP No.483/2006 against respondent no.3

during the pendency of writ petition for failure to comply with

the interim order dated 18th May, 2005 wherein notice was

issued to respondent no.3.

On 5th October, 2007, respondents had issued a

charge sheet to the petitioner which has been challenged by

him by filing a WP(C) 4153/2008 wherein this court has

passed an interim order directing the respondents not to pass

final order in the said departmental inquiry. The said petition

is pending disposal before this Court. On 19.08.2008,

another memorandum/charge sheet was issued to the

petitioner which is challenged by filing the present writ

petition. It is alleged that the memorandum/charge-sheet

dated 19th August, 2008 has been issued because the

petitioner had filed a contempt petition i.e. CCP 483/2006

against respondent no. 3 and had challenged transfer order

by filing WP(C) No.8516/2005 against respondents. It is

alleged that memorandum dated 19th August, 2008 does not

constitute alleged misconduct within the meaning of Rule 5 of

the Ed.CIL(Conduct, Discipline and Appeal) Rules, 2003. It is

further alleged that the said charge sheet is time barred as

the alleged misconduct took place during the year 2005-2007

and under the rules, disciplinary proceedings ought to have

been initiated within three months and as the charge sheet is

issued at a belated stage, the same is liable to be quashed.

It is further alleged that the impugned charge sheet issued is

also violative of Rule 25 of Ed.CIL(Conduct, Discipline and

Appeal) Rules, 2003 as no show cause notice was issued to

the petitioner before commencing the inquiry. It is further

alleged that when the earlier memorandum/charge-sheet

dated 5th October, 2007 was issued, all the facts and

circumstances and alleged grounds of the present

departmental enquiry were before respondent no.3 and no

enquiry was ordered at that time against these charges. The

very purpose of issuing the present memorandum after one

year of issuance of earlier charge-sheet dated 05.10.2007 is

only to harass the petitioner and to take vengeance against

him who has instituted contempt petition against respondent

no.3 and has also challenged the earlier memorandum dated

5th October, 2007. Petitioner has accordingly prayed that

memorandum no 11(181)/96-D&AR-II dated 19th August,

2008 and the departmental proceedings arising therefrom

against him may be quashed.

3. Respondents 2 to 4 have opposed the present writ

petition by filing a counter affidavit wherein it is stated that

petitioner has already filed a reply to the memorandum dated

19th September, 2008. It is alleged that after considering his

reply, the Competent Authority of respondent no.2 has

appointed an independent inquiring authority to inquire into

the charges levelled against the petitioner as admissible

under Ed.CIL (Conduct, Discipline and Appeal) Rules, 2003.

It is further stated that the writ petition against a

memorandum of charge sheet is not maintainable and is liable

to be dismissed as „premature‟. It is alleged that petitioner

was earlier also found guilty of not working in the interest of

the respondent organization and after conducting a

preliminary inquiry was transferred to a non-sensitive post at

Bangalore. The petitioner had challenged the order of

transfer by filing a writ petition which has been dismissed on

15th February, 2006. It is alleged that the petitioner has been

making representation after representations to the

respondent organization as well as various other authorities

including the President of India, Office of Prime Minister,

NHRC, various other Ministers and has been sending

applications under Right to Information Act, 2005. It is

alleged that in the said representations petitioner has made

false allegations against various authorities of the respondent

department. It is alleged that conduct of petitioner is highly

condemnable and has badly affected the reputation of

respondent organization before various authorities.

Respondents have categorically denied that

memorandum dated 19.08.2008 is illegal, time barred,

arbitrary or malafide, as is alleged by the petitioner. It is

denied that the petitioner was transferred to Bangalore due to

malafide approach of respondents as is alleged. Respondents

have denied that the basis of the memorandum dated

19.08.2008 are the contempt petition or filing of earlier writ

petitions by the petitioner, as is alleged. The allegations of

malafide are specifically denied by the respondents. It is

alleged that the petitioner has failed to explain as to how and

why respondent no.3 has any malafide against him. It is

alleged that the conduct of the petitioner referred to in the

impugned charge-sheet in question amounts to serious

misconduct as defined under Rule 5 of the Ed.CIL (Conduct,

Discipline and Appeal) Rules, 2003. It is further alleged that

petitioner has wrongly placed reliance upon the Vigilance

Manual as petitioner is governed by Ed.CIL (Conduct,

Discipline and Appeal) Rules, 2003 as per which there is no

time limit prescribed to issue the charge sheet and to conduct

the inquiry thereafter. Respondents have denied that there is

violation of Rule 25 of Ed.CIL (Conduct, Discipline and

Appeal) Rules, 2003, 2003, as is alleged. It is alleged that

the said rule nowhere suggests that the Disciplinary Authority

has to record its satisfaction before any departmental action

is initiated against any employee.

4. By order dated 14th January, 2010 of this court,

petitioner was allowed to place on record additional

documents i.e correspondence between the respondents and

the CVC relating to the transfer and departmental

proceedings against the petitioner. Vide the same order,

liberty was granted to respondents 2 to 4 to place on record

additional documents i.e communications sent by respondents

2 to 4 to the CVC in response to their communication

concerning the petitioner. Accordingly, respondents 2 to 4

have also filed the additional documents to rebut the stand of

the petitioner taken vide additional documents.

5. I have heard counsel for parties and perused

material on record.

6. Learned counsel for the petitioner has contended

that the impugned memorandum of charge sheet dated 19 th

August, 2008 is in violation of principles of natural justice as

no show cause notice was issued before initiation of inquiry

whereas the said notice was required to be issued as per Rule

25 of Ed.CIL (Conduct, Discipline and Appeal) Rules, 2003. It

is contended that there is malafide on the part of respondent

no.3 in issuing the aforesaid charge sheet inasmuch as

petitioner had earlier filed a petition being WP(C) 8516/2005

challenging his transfer order to Bangalore and had also filed

a contempt petition being CCP No.483/2006 and had also

challenged the earlier charge sheet dated 5th October, 2007.

It is further contended that allegations made in the charge

sheet does not constitute misconduct as defined in Rule 5 of

the aforesaid Rules. Further contention of the petitioner is

that alleged misconduct took place in the years 2005-2007

and under the rules, the same ought to have been initiated

within three months whereas in the present case, inquiry

initiated is belated and is therefore liable to be dismissed. In

support of the above contention, learned counsel has relied

upon the CVC Instructions giving time limit for departmental

inquiry. It is contended that time limit of three months given

in the aforesaid instructions/guidelines whereas there is much

delay in initiation of inquiry and there is no explanation for

the same, as such the enquiry is time barred. It is further

contended that charge sheet cannot be issued on piecemeal

basis. Earlier the charge sheet was issued on 5th October,

2007. The allegations levelled in the present charge sheet

were already known to respondents and there is no

justification for issuing the present charge sheet.

Relying on additional documents placed on record

i.e letters dated 8th October, 2009, 19th November, 2009 etc

issued by CVC to respondents, it is contended that there is

observation of CVC that respondents 2 to 4 are harassing a

whistle blower, as such enquiry is liable to be vitiated. The

CVC has also written to respondents 2 to 4 to transfer the

petitioner back to Noida.

7. Learned counsel for respondents 2 to 4 has contended

that present petition is not maintainable and the same is

premature as the petitioner at this stage cannot have any

grievance as mere charge sheet does not give rise to any

cause of action because the same does not amount to

adverse orders which affects the rights of any party and the

present petition is liable to be thrown out on this ground

itself. It is further submitted that petitioner has already

replied to the charge sheet and after considering the same,

inquiry has been initiated against him and the same is now

complete. However, no further action could be taken because

of orders dated 21st June, 2009 of this court. It is contended

that in order to delay the proceedings, he has filed the

present petition. Learned counsel has contended that nothing

has been placed on record to substantiate the allegations of

malafide. Learned counsel has submitted that there is no

violation of Rule 25 of Ed.CIL (Conduct, Discipline and

Appeal) Rules, 2003 as the said rule nowhere suggests that

the Disciplinary Authority has to record its satisfaction before

any departmental action is initiated against any employee. It

is contended that observation of CVC as referred to in

documents filed by petitioner are advisory in nature and same

has nothing to do with the departmental proceedings.

Further the transfer issue of petitioner has already been

decided by this court vide judgment dated 15th December,

2006 passed in WP(C) 8516/2005.

8. There are seven Articles of charge in the charge

sheet dated 19th August, 2008. The same are reproduced as

under:-

"ARTICLE I

That the said Shri Rajesh Kumar Gouhari, Assistant Manager (Finance), Ed. CIL, NIAW, Ballabgarh, while working as Assistant Manager in Institutional Development Department of Ed. CIL, Corporate office during the year 2005-06, was transferred to Bangalore Branch office, ED.CILfor closure of Bangalore Branch balance work and recovery of ED.CILdues vice Order No. 20(9) 83-Admn. Dated 18.02.2005. Again vide Office Order No. 11(181)/96-Admn. Dated 7.6.2005, he was informed that he stood relieved from Corporate office and he should reach at Bangalore Office immediately. He was also informed that his request for leave for period from 1.6.2005 to 30.06.2005 has not been sanctioned in exigencies of service. But Shri Gouhari willfully avoided to carry out orders of his transfer and join at Bangalore for one reason or the other despite issue of repeated instructions. He did not assume charge at Bangalore during 7.6.2005 to 30.1.2006 in spite having been provided with confirmed journey ticket on 22.06.05

for 27.6.05 and also having been provided with transfer advance and issue of repeated instructions and warnings. He, thus, not only disobeyed the rightful instructions but also violated terms of service conditions accepted by him at the time of his appointment. He thereby committed grave misconduct of indisciplined behavior in disobeying rightful orders and dereliction of duty in not carrying out rightful, bonafide, lawful and valid orders and acted in a manner unbecoming of ED.CILExecutive and violated rule 4 (1) (ii), (iii), 5(6), 5(7), 5(9) & 5(20) of Ed. CIL Conduct, Discipline and Appeal Rule, 2003.

ARTICLE II

That the said Shri Rajesh Kumar Gouhari, Assistant Manager (Finance), Ed. CIL, NIAW, Ballabgarh while working as Assistant Manager in ID Department of Ed.CIL, Corporate Office, during 2005-06 and transferred to Bangalore Branch Office. His request for leave from 1.6.2005 to 30.6.2005 which was not acceded due to exigencies of services and he was advised vide office order no. 11(181)/96-Admn., dated 7.6.2005 that he should reach Bangalore office immediately failing which action as deemed fit shall be initiated against him as per rules of te Corporation. He willfully did not join at Bangalore and remained on unauthorized absence from duty from 1.6.2005 to 30.6.2005, he thereby committed misconduct and showed indisciplined behavior, non devotion to duty and contravened rule 4 1 (ii) (iii), 5(18) and 5(20) of Ed. CIL‟s Conduct, Discipline and Appeal Rules, 2003.

ARTICLE III

That the said Shri Rajesh Kumar Gouhari, Assistant Manager (Finance), NIAW, Ballabgarh while working as Assistant Manager in ID Department of Ed.CIL, Corporate Office, during 2005-06 and transferred to

Bangalore Branch Office, Ed.CIL, brought outside influence/pressure through various authorities/ dignitaries for cancellation of transfer orders made as per terms and conditions of his service and administrative requirement of Ed.CIL. Letters received from various constitutional, political and other authorities by misrepresenting the facts and are detailed in Annexure „A‟ mentioned in Imputation of misconduct. Reasons quoted in these letters for cancellation were incorrect.

Rule 17 of Ed. CIL‟s Conduct, Discipline and Appeal Rules provides that no employee shall bring or attempt to bring any outside influence to further his interest in respect of matters pertaining to his service in the company.

Shri Rajesh Kumar Gouhari was, therefore, advised vide letter No. 11 (181)/96-Admn. Dated 25.11.2005 to restrain himself from bringing outside pressure/influence to further his interest in service matters. He did not restrain in getting letters written by his family members even after due advice to him. He himself also wrote to Chairman, National Human Rights Commission vide his application dated 20.04.2007 by giving false false facts and sought for cancellation of transfer order. Reply in regard to his complaint dated 20.04.2007 vide letter No. 11 (181)/96-Admn. (Vol.VII) dated 7.11.2007 gives full facts of the case. It does not indicate anything which warranted outside interference in the matter of transfer especially when his case was considered by Hon‟ble Court of Delhi vide judgment dated 15.12.2006. He, there by, committed grave misconduct of indiscipline in bringing outside influence to further his interest in respect of matter pertaining to his service in the company and acted in a manner unbecoming of Ed. CIL‟s employee and contravened rule 4 1 (ii) (iii), 5(5) and 5(20) & 17

of Ed. CIL‟s Conduct, Discipline and Appeal Rules, 2003.

ARTICLE IV

That the said Shri Rajesh Kumar Gouhari, Assistant Manager (Finance),Ed. CIL, NIAW, Ballabgarh while working as Assistant Manager in ID Department of Ed.CIL, Corporate Office, during 2005-06 and transferred to Bangalore Branch Office, created false impression about his transfer to Bangalore Office for cancellation of the same. He quoted misleading facts in his Writ Petition and the same were considered by Hon‟ble High Court of Delhi and were not found correct and accordingly dismissed his writ petition against the said transfer order. However, he still continued to quote the same incorrect facts in his various representations.

He, thus committed misconduct in as much as that by writing such false facts he tried to show vindictiveness in administrative orders of his transfer issued in the interest of Ed. CIL and lowering the image of ED.CIL in the eyes of various highest authorities to whom letters on this subject were written. Such acts are clear misconduct and are not expected from and executive of a company and thereby violated rule 4 1 (ii), 4(1) (iii), and 5(20) of Ed. CIL‟s Conduct, Discipline and Appeal Rules, 2003.

ARTICLE V

That the said Shri Rajesh Kumar Gouhari, Assistant Manager (Finance), Ed.CIL, NIAW, Ballabgarh while working as Assistant Manager in ID Department of Ed.CIL, Corporate Office, during 2005-06 and transferred to Bangalore Branch Office, Ed.CIL, failed to keep interest and development of the company in view and did not perform his duties as required at Bangalore. After reporting at Bangalore on 17.01.2007, he failed to devote his time and

energy towards performance of his duties but instead entered into frivolous correspondence with HOD (ID) as is evident from the following:-

(i) Letters dated 16.1.2007 to 23.01.2007 from Shri Rajesh Kumar Gouhari to Deputy Manager (Projects) as referred by Shri Nandeesh Babu, DM (Projects) in his note dated 20.06.2006.

These letters indicated facts of non performance of Shri Rajesh Kumar Gouhari such as that he could not go through the duties he was to perform, locating office premises (letter dated 17.1.2007); sitting outside closed office helplessly, waiting for someone to open office, non opening of office, without representative from corporate office (letter dated 18.1.2007, 19.1.2007, 20.1.2007, 22.1.2007 & 23.1.2007) are indicative of his willful non performance.

(ii) He failed to submit performance report up to 21.2.2007 despite asking by ID Division. He, however, submitted first performance report on 13.06.2007 as is revealed by Shri Nandeesh Babu vide his note dated 20.6.2007. This fact was even confirmed by Shri Rajesh Kumar Gouhari in reply to Q No. 5 in his statement dated 21.6.2007.

(iii) He remained on leave from 21.2.2007 to 22.4.2007 on the ground of sickness of his mother. Thus he did not perform his duties and was counting days to return to Delhi as per his letter dated 16.4.2007. He did not perform even

(181)/96-Admn. Dated 2.2.2007 and 16.4.,2007 advising him to interact with ID Division and to perform the job entrusted to him failing which disciplinary action may be taken against him for insubordination and indiscipline.

He failed to perform duties sincerely and devotedly despite repeated advice and warning and thus committed misconduct of non - performing of his duties and wasting time and violated rule 4 1 (ii), & 4(1) (iii), 5(5), 5(9), 5(18), and 5(20) of Ed. CIL‟s Conduct, Discipline and Appeal Rules, 2003.

ARTICLE VI

That the said Shri Rajesh Kumar Gouhari, Assistant Manager (Finance), NIAW, Ballabgarh, Ed.CIL, while under orders of transfer/posting and working as Assistant Manager, at Bangalore during 2005-07 was in habit of not following official rules, procedure and used discourteous and improper language in his letters/representations. He acted as per his whims and convenience. He wrote a number of letters/applications containing discourteous and improper language by giving incorrect facts as detailed in statement of imputations. These are against official decorum and decency tantamounting to misconduct. He raised even false allegations against senior officials. He, by writing such letters showed disrespect towards Ed. CIL‟s management and thus tried to damage the image and reputation of ED.CIL in the eyes of higher authorities giving false facts. He even threatened to commit suicide if his illogical, unrealistic requests were not accepted. Details of such supportive facts are given in the Statement of imputation and misbehavior i.e. Annexure II. He tried to force his convenience through accusation and false representation. He thus committed misconduct and acted in a manner unbecoming of Ed. CIL‟s executive and violated rule 4 1 (ii), & (iii), 5(5), 5(9), and 5(20) of Ed. CIL‟s Conduct, Discipline and Appeal Rules, 2003.

ARTICLE VII

That the said Shri Rajesh Kumar Gouhari, Assistant Manager (Finance), Ed. CIL, NIAW, Ballabgarh, while

working as Assistant Manager, Bangalore Branch Office during January 2007 to September 2007 was sanctioned Imprest amount of Rs. 5,000/- for purchase of stationery and postage charges for official use at Bangalore Branch Office. He was paid Rs. 5,000/- on 29.1.2007 as per details given by Manager (Finance) in her note dated 3.4.2008. He was on leave from 21.2.2007 to 22.4.2007 and was away from Bangalore Office. He was not performing any official duty during this period of his stay at Delhi on leave. He claimed to have utilized Rs. 680/- towards postage/fax charges during the period from 23.3.2007 to 24.4.2007 when he was on leave in Delhi. Imprest amount was sanctioned to him for performance of efficient and smooth functioning of Bangalore branch office. He requested for recoupment of the imprest amount including the amount of Rs. 680/- vide his application dated 14.6.2007 of Bangalore branch office. He requested for recoupment of the imprest amount including the amount of Rs. 680/- vide his application dated 14.6.2007. It is a fact on record that while on leave in Delhi, he was not performing any official duties and was not supposed to carry and mix personal cash and imrest cash in dispatch of letters relating to his own service matters but he willfully misused, the Imprest amount for dispatch of his personal letters, fax etc. during 23.3.2007 to 20.4.2007 from Sarojini Nagar, Janak Puri and Chanakya Puri, New Delhi post Offices and claimed it as official expenses. He attempted to misappropriate Imprest cash of Rs. 680/- during the period from 23.3.2007 to 20.4.2007 and the final settlement of adjustment was done on 10.7.2007. He thereby illegally withheld unspent official imprest money with him and misutilised the said amount during his leave period in Delhi for sending letters/faxes related to his service matters and not only attempted to misappropriate imprest amount but also continued tom withhold and misuse till its recoupment was finally disallowed i.e. on 10.7.2007.

He intentionally used amount of the corporation on his personal amount. He misappropriated the imprest cash by misutilising for his personal use, which was actually meant for official use. He thus committed grave misconduct and violated rule 4 1 (i), 4(1)(iii), 5(5), and 5(20) of Ed. CIL‟s Conduct, Discipline and Appeal Rules, 2003."

9. The petitioner had filed reply thereto. It has been

informed that the inquiry has also been completed and final

order is not yet passed because of the order of this court

dated 21.07.2009 whereby respondents were directed not to

pass final order pursuant to inquiry initiated without the leave

of the court.

10. After hearing counsel for parties, I am of the opinion

that it will not be appropriate to interfere with the

departmental proceedings at this stage as no final decision

has yet been taken by the respondents 2 to 4.

In Union of India and Another v. Kunisetty

Satyanarayana:(2006) 12 SCC 28, wherein the issue was

of maintainability of writ petition under Article 226 of the

Constitution of India impugning show cause notice/charge-

sheet, the Supreme Court has held as under:-

"14. The reason why ordinarily a writ petition should not be entertained against a mere show- cause notice or charge-sheet is that at that stage the writ petition may be held to be premature. A mere

charge-sheet or show cause notice does not give rise to any cause of action, because it does not amount to an adverse order which affects the rights of any party unless the same has been issued by a person having no jurisdiction to do so. It is quite possible that after considering the reply to the show-cause notice or after holding an enquiry the authority concerned may drop the proceedings and/or hold that the charges are not established. It is well settled that a writ petition lies when some right of any party is infringed. A mere show-cause notice or charge-sheet does not infringe the right of anyone. It is only when a final order imposing some punishment or otherwise adversely affecting a party is passed, that the said party can be said to have any grievance.

15. Writ jurisdiction is discretionary jurisdiction and hence such discretion under Article 226 should not ordinarily be exercised by quashing a show- cause notice or charge-sheet.

16. No doubt, in some very rare and exceptional cases the High Court can quash a charge-sheet or show-cause notice if it is found to be wholly without jurisdiction or for some other reason if it is wholly illegal. However, ordinarily the High Court should not interfere in such a matter."

In Managing Director, Madras Metropolitan Water Supply

and Sewerage Board and another Vs. R.Rajan and others

reported in (1996) 1 SCC 338, the Supreme Court has observed

as under:-

"As rightly held by the learned Single Judge and the Division Bench no interference was called for at an interlocutory stage of the disciplinary proceedings. The enquiry was no doubt over but the competent authority was yet to decide whether the charges against the respondents are established

either wholly or partly and what punishment, if any, is called for. At this stage of proceedings, it was wholly unnecessary to go into the question as to who is competent to impose which punishment upon the respondents. Such an exercise is purely academic at this stage of the disciplinary proceedings.

xxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxxx"

In Chanan Singh Vs Registrar, Co-op Societies, Punjab and

others reported in AIR 1976 SC 1821, wherein show cause notice

was issued to appellant therein as to why on account of finding

of Enquiry Officer he be not dismissed from service. The same

was challenged before High Court by filing a petition under

Article 226 of the Constitution of India. The High Court dismissed

the petition as premature. On challenge before the Supreme

Court, the Supreme Court dismissed the appeal and held as

under:-

"5. No punitive action has yet been taken. It is difficult to state, apart from speculation, what the outcome of the proceedings will be. In case the appellant is punished, it is certainly open to him either to file an appeal as provided in the relevant rules or to take other action that he may be advised to resort to. It is not for us, at the moment, to consider whether a writ petition will lie or whether an industrial dispute should be raised or whether an appeal to the competent authority under the rules is the proper remedy, although these issues which merit serious consideration."

11. On reading and perusal of impugned memorandum of

charge sheet dated 19th August, 2008, prima facie, it can‟t be

said that the allegations made therein if found true will not

constitute misconduct as is alleged. As regards the malafide,

petitioner has contended that impugned memorandum is

issued because he had filed litigation against respondents, the

details of which are given in the preceeding paragraphs.

Respondents have specifically denied the allegations in this

regard. Learned counsel for respondent has pointed out in the

W.P(C) 8516/2005 challenging transfer order, petitioner could

not substantiate the allegations of malafide against

respondents and learned Single Judge has made observation

in this regard in the judgment dated 15th December, 2008 in

WP(C) 8516/2005. The Letters Patent Appeal against the said

judgment is dismissed. Even the Special Leave Petition filed

by petitioner is also dismissed. Considering the material on

record, it can‟t be said conclusively at this stage that the

impugned memo is issued on account of malafide on the part

of respondents as is alleged by petitioner. The above

observation is given as the learned counsel for the petitioner

has strenuously argued in this regard. However, no final

opinion is being expressed in view of the fact that the matter

is still pending consideration before the Disciplinary Authority.

12. The other contention of the petitioner is that the charge

sheet dated 19th August, 2008 is time barred. In support of

this, petitioner has referred to CVC Instructions/Guidelines at

page 106 of paper book whereas stand of respondents 2 to 4

is that same have no statutory force. Petitioner is alleging

violation of Rule 25 of Ed.CIL (Conduct, Discipline and Appeal)

Rules, 2003 in initiation of inquiry whereas respondents have

denied the same. The other contentions of the petitioner

have already been discussed above. The stand of respondents

in respect of other contentions of petitioner has also been

stated above.

13. Considering the totality of facts and circumstances of

the case, I am not inclined to interfere in the midstream. It is

not the case of petitioner that the charge sheet has been

issued by a person who is not authorized or is without

jurisdiction. It is informed that enquiry proceedings have been

completed. The Enquiry Officer has prepared its report. If the

enquiry officer has submitted the report and the Disciplinary

Authority is prima facie inclined to have adverse view against

the petitioner, the copy of enquiry report shall be supplied to

petitioner and an opportunity be given to him for responding

to the same as per law laid down in Managing Director,

ECIL, Hyderabad, etc. etc. v. B. Karunakar, etc. etc. AIR

1994 SC 1074(1). It will be open to the petitioner in that

event to raise all such contentions before the Disciplinary

Authority as are raised in the present petition including any

other contention which may be available to him as per law.

The Disciplinary Authority will look into the matter and will

pass a speaking order in accordance with law. It is also

informed that there is a provision of appeal against the order

of Disciplinary Authority imposing a penalty under the Ed.CIL‟S

(Conduct, Discipline & Appeal) Rules, 2003.

14. In view of above discussion, no interference of this

court is required at this stage in exercise of its jurisdiction

under Article 226 of the Constitution of India.

The writ petition stands dismissed. There is no order as

to costs.

CM 1167/2011

In view of the above order on the main petition, no

further orders are required on the present application. The

same stands disposed of accordingly.

July 15th, 2011                                Veena Birbal, J.
ssb/srb