Madras High Court
N.Premlal vs The Secretary To Government on 7 September, 2022
W.P.(MD)No.16265 of 2015
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 07.09.2022
CORAM
THE HONOURABLE MRS.JUSTICE S.SRIMATHY
W.P.(MD)No.16265 of 2015
N.Premlal ... Petitioner
vs.
1. The Secretary to Government,
Cooperation, Food and Consumer Production
Department,
Fort Saint George,
Chennai – 600 009.
2. The Registrar of Cooperative Societies,
N.V.N.Maaligai,
No.170, E.V.R. High Road,
Kilpauk, Chennai – 600 010.
3. The Joint Registrar of Cooperative Societies,
Tirunelveli Region,
Tirunelveli. ... Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of India for
issuance of Writ of Certiorarified Mandamus, to call for the records relating to
impugned proceedings of the first respondent vide G.O.(MS)No.170,
Cooperation, Food and Consumer Protection (CDI) Department dated 10.10.2013
1/12
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W.P.(MD)No.16265 of 2015
and quash the same and consequently direct the first and second respondents to
provide notional promotion to the post of Deputy Registrar of Cooperative
Societies from the date on which the petitioner's junior has been promoted and
pay the consequential monetary benefit.
For Petitioner : Mr.D.Shanmugaraja Sethupathi
For Respondents : M/s.D.Fajana Ghoushia,
Special Government Pleader
ORDER
This Writ Petition is filed for issuance of a Writ of Certiorarified
Mandamus, to quash the impugned proceedings of the first respondent, vide
G.O.Ms.No.170, Cooperation, Food and Consumer Protection (CDI) Department
dated 10.10.2013 and consequently direct the first and second respondents to
provide notional promotion to the post of Deputy Registrar of Cooperative
Societies, from the date on which the petitioner's junior has been promoted and
pay the consequential monetary benefits.
2. The brief facts of the case are that the writ petitioner was
appointed as Senior Inspector in the Cooperative Department on 16.07.1986.
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W.P.(MD)No.16265 of 2015
Subsequently, promoted as Cooperative Sub-Registrar and then Deputy Registrar
of Cooperative Societies and posted as Managing Director of Srivilliputhur
Cooperative Urban Bank Limited and has put in 29 years of service. While the
petitioner was working as Cooperative Sub-Registrar in Tirunelveli Central
District Cooperative Urban Bank Limited, a charge memo, dated 17.08.2009 was
issued, under Rule 17(a) of Tamil Nadu Civil Service (Discipline and Appeal)
Rules, alleging that the petitioner has committed dereliction of duty. The said
charge memo had culminated in imposing punishment of 'Censure', vide order,
dated 04.08.2010. Thereafter, the petitioner had challenged the said punishment
before the third respondent and the same was dismissed on 31.10.2011. In
addition to the disciplinary proceedings, a Surcharge Decree, dated 18.05.2007
was passed against the petitioner for the loss of Rs.70,500/-. The petitioner has
preferred an appeal in C.M.A(CS)No.68 of 2007, on the file of the learned
Principal District Judge (Cooperative Tribunal), Tirunelveli and the same was
allowed vide order dated 20.08.2014 by exonerating the petitioner, from the
charge of dereliction of duty and for the allegation of causing loss to the society.
In the meanwhile, the first respondent has prepared a panel of Cooperative Sub
Registrar to be promoted as Deputy Registrar of Cooperative Societies vide G.O.
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W.P.(MD)No.16265 of 2015
(3D) No.9 Cooperative, Food and Consumer Protection Department, dated
07.06.2011 to the year 2010-2011. The petitioner's name was included in the
panel of Cooperative Sub-Registrar in Serial No.121 (Seniority No.1160). To the
shock and surprise of the petitioner he was not promoted as Deputy Registrar, but
his junior namely Mr.M.Kumaresan (Seniority No.1162), was promoted as
Deputy Registrar. Aggrieved over the same, the petitioner has preferred an appeal
on 20.07.2011 and the same was dismissed by the impugned order, dated
10.10.2013.
3. The petitioner submitted that the appeal filed by the petitioner was
rejected on the ground that the petitioner was imposed with the punishment of
'Censure', subsequent to the crucial date, but before the actual promotion and
hence the petitioner was not eligible to be promoted as per Government letters. In
the impugned order, dated 10.10.2013, it has been mentioned that the amount in
pursuance of surcharge decree, dated 18.05.2007 will be recovered from the
petitioner and in such circumstances, the petitioner would not be eligible for
promotion.
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W.P.(MD)No.16265 of 2015
4. The contention of the petitioner is that, since in the disciplinary
proceedings only 'Censure' was imposed as punishment, the respondent ought to
have considered the petitioner's name since for the check period cannot be
invoked for the punishment of Censure. The learned counsel appearing for the
petitioner relied on the Judgment rendered in Deputy Inspector General of Police,
Thanjavur Range Vs. V.Rani reported in 2011(3) CTC Page 129. Aggrieved over
the non-granting of promotion, the petitioner has preferred this writ petition.
5. The respondent has filed counter affidavit stating that the name of the
petitioner was not recommended for promotion because he has awarded
punishment of 'Censure' on 04.08.2010. The petitioner has preferred an appeal on
20.07.2011 before the first respondent and the same was rejected by issuing
G.O. MS. No.170, Co-operation Food and Consumer Protection Department,
dated 10.10.2013, stating that as per consolidated instructions issued by the
Government vide Letter No.18824/S/2005-2, Personnel and Administrative
Reforms(s) Department, dated 07.10.2005, wherein, it has been stated 'any
punishment other than 'Censure' imposed on an officer within a period of five
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W.P.(MD)No.16265 of 2015
years prior to the crucial date or 'Censure' imposed after the crucial date but
before the actual promotion should be held against the delinquent. In such
circumstances, the petitioner’s name cannot be considered. Therefore, the
petitioner's appeal was rejected on the ground that he was imposed with
punishment of 'Censure', subsequent to the crucial date i.e., 01.10.2009 and
before the actual promotion. Further, the surcharge order, dated 18.05.2007 was
inflicted against the petitioner on the crucial date and the petitioner had preferred
appeal in CMA (CS) No.68/2007, CMA (CS) No.6/2008 and CMA (CS) No.
19/2008.
6. The respondent further stated in the counter affidavit that the surcharge
decree was ordered by the Deputy Registrar of Cooperative Societies, Tirunelveli,
dated 18.05.2007. The surcharge proceeding was pending on the crucial date i.e.,
01.10.2010. The surcharge order was set aside in C.M.A.(CS)No.68 of 2007 only
on 20.08.2014. Therefore, the petitioner is not entitled to promotion and the
promotion was rightly denied by the respondents and the respondents prayed to
dismiss the Writ Petition.
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W.P.(MD)No.16265 of 2015
7. Heard Mr.D.Shanmugaraja Sethupathi, learned Counsel appearing for the
petitioner and M/s.D.Fajana Ghoushia, learned Special Government Pleader and
perused the material documents available on record.
8. It is an admitted fact that the 'Censure' punishment was imposed on
04.08.2010. The panel was prepared for the year 2010-2011, vide G.O. Ms. No.
170, Cooperation, Food and Consumer Protection (CDI) Department dated
10.10.2013. The crucial date for promotion is 01.10.2010.
9. The contention of the respondents is that Censure punishment was
imposed on 04.08.2010, as on the crucial date i.e. 01.10.2010 and hence the
promotion for year 2010-2011 there was currency of punishment and the check
period. Therefore, the petitioner is not entitled to promotion. But the petitioner
submitted that check period cannot be taken into account especially for Censure
and hence claimed the petitioner is entitled to be considered for promotion. After
hearing the rival submissions this Court is of the considered opinion that for the
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W.P.(MD)No.16265 of 2015
punishment of Censure, the respondents cannot impose check period. The
respondents rely on the Government Letters wherein it imposes check period, but
the said government letters were already quashed by the Hon’ble Full Bench in
Rani’s case as stated referred supra and has also held that check period is alien to
service jurisprudence. Hence, the respondents are estopped from stating that there
is a check period.
10. In a similar issue, this Court has already considered vide its order, dated
30.11.2011 in W.P.(MD)No.12948 of 2014. The relevant paragraph Nos.9, 10 &
11 are extracted hereunder:
9. In Rani’s case this Court, vide order, dated
27.04.2011 has held that “check period” prescribed under
government letters are not having statutory force and has
set aside the government letters. The amendment to the
Rule came into force from 24.02.2014. Since the currency
of punishment is prior to the amendment and the check
period prescribed under government letters are quashed
this Court is of the view that the petitioner is entitled to
promotion after the currency of punishment is over.
10. The punishment order for Charge Memo 1, is on
30.06.2004 and charge memo 2 is on 21.05.2005. Since the
order based on remand (charge memo 1) and the order
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W.P.(MD)No.16265 of 2015
modifying the punishment (charge memo 2) was passed on
30.06.2009 and 01.04.2010 respectively, then the petitioner
is entitled to promotion prior to the said orders. As on the
crucial date of 01.08.2007, there is no currency of
punishment and the check period cannot be calculated as
per judgment passed in Rani’s case, then the petitioner is
entitled to promotion as on crucial date of 01.08.2007 and
for the panel 2008-2009.
11. Therefore, this Court is of the view that the
petitioner is entitled to be included notionally on the
crucial date of 01.08.2007. Therefore, the respondents are
directed to grant notional promotion for the year
2008-2009 and consequent pensionary benefits shall be
granted. The said exercise shall be carried on within a
period of 4 weeks.
Therefore this Court is of the considered opinion that the respondents
cannot deny promotion to the petitioner by citing check period and the petitioner
is entitled to be considered for promotion for the year 2010-2011.
11. The next contention raised by the respondents is that in the Surcharge
proceedings the petitioner was imposed with the punishment to pay the loss of Rs.
70,500/- and hence the petitioner is not entitled to promotion. The learned
Counsel appearing for the petitioner submitted that in counter filed by the
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W.P.(MD)No.16265 of 2015
respondents it has been stated that the surcharge proceedings is not an
impediment or embargo for the promotion. Moreover, the petitioner was granted
promotion on 05.06.2013, if the contention of the respondents is to be accepted
then the respondents would not have granted promotion in the year 2013. It is
also pertinent to be note that the petitioner has preferred an appeal against
surcharge proceedings in C.M.A(CS)No.68 of 2007, on the file of the learned
Principal District Judge (Cooperative Tribunal), Tirunelveli and the same was
allowed vide order dated 20.08.2014 by exonerating the petitioner. Therefore, this
Court is of the considered opinion that surcharge proceedings is not impediment
for granting promotion and the petitioner is eligible to be considered for
promotion for the year 2010-2011.
12. It is submitted by the petitioner that the petitioner has already retired
from service on attaining the age of superannuation. Therefore, this Court is of
the considered opinion that the petitioner is entitled to notional promotion for the
year 2010-2011 and consequent pensionary benefits. The respondents are directed
to grant notional promotion to the petitioner and consequential pensionary
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W.P.(MD)No.16265 of 2015
benefits with a period of six weeks from the date of receipt of the copy of the
order. With these directions, this Writ Petition is allowed. No Costs.
Index : Yes / No 07.09.2022
Internet : Yes
ksa
To
1. The Secretary to Government,
Cooperation, Food and Consumer Production
Department,
Fort Saint George,
Chennai – 600 009.
2. The Registrar of Cooperative Societies,
N.V.N.Maaligai,
No.170, E.V.R. High Road,
Kilpauk, Chennai – 600 010.
3. The Joint Registrar of Cooperative Societies,
Tirunelveli Region,
Tirunelveli.
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W.P.(MD)No.16265 of 2015
S.SRIMATHY, J
ksa
W.P.(MD)No.16265 of 2015
07.09.2022
https://www.mhc.tn.gov.in/judis
