Madras High Court
B.M.Devaraj vs The Director Of Public Health And on 8 August, 2023
W.P.No.19134 of 2013
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 08.08.2023
CORAM
THE HONOURABLE MR.JUSTICE G.K.ILANTHIRAIYAN
W.P.No.19134 of 2013
B.M.Devaraj ... Petitioner
-Vs-
1. The Director of Public Health and
Preventive Medicine,
DMS Compound,
Chennai-600 006.
2. The Deputy Director of Health Service,
Udhagamandalam,
The Nilgiris District. ... Respondents
Prayer:- Writ Petition filed under Article 226 of Constitution of India for the
issuance of Writ of Certiorarified Mandamus, calling for the records on the file
of the first respondent in his proceedings R.No.101272/MP.1/SI/2012 dated
19.10.2012 quash the same and consequently direct the respondents to promote
the petitioner to the post of Health Inspector Grade II from the date on which
his junior was given such promotion with all consequential service and
monetary benefits.
For Petitioner : Mr.P.Ganesan
For Respondents : Mr.M.Muthusamy
Government Advocate
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W.P.No.19134 of 2013
ORDER
This Writ Petition has been filed challenging the order dated 19.10.2012
passed by the first respondent, thereby rejected the request made by the
petitioner for his promotion to the post of Health Inspector Grade II.
2. Heard the learned counsel for the petitioner and the learned counsel
for the respondents and perused the materials available on record.
3. The petitioner was appointed as an Office Assistant on 14.09.1990 in
the office of the District Health Office, Udhagamandalam. His service was
regularized and probation was also declared. He had also underwent six months
condensed training course for multi purpose health worker, which is one of the
requisite qualification for basic servants for promotion to the post of Health
Inspector Grade II and he had completed the training on 30.04.2011.
Thereafter, he was transferred to the office of the Deputy Director, Health
Services, Coimbatore. By an order dated 08.06.2011, it was challenged by the
petitioner in W.P.No.14323 of 2011 and it was stayed by this Court by an order
dated 28.07.2011. While being so, the petitioner was served with charge memo
dated 28.08.2011 under Rule 17(a) of the Tamil Nadu Government Servant
Conduct (Discipline and Appeal) Rules.
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W.P.No.19134 of 2013
4. The crux of the charges are as follows:-
(i) The petitioner left the Headquarters without prior permission on
01.06.2011.
(ii) The petitioner left the Headquarters on 29.05.2011 without prior
permission even though 29.05.2011 is a holiday.
(iii) The petitioner had taken unearned leave for 20 days on medical
grounds without mentioning the address in the application.
5. On the strength of the charges, the petitioner was called upon to
submit his explanation. He submitted his detailed explanation on 12.09.2011.
According to the petitioner, there was no violation of any of the conduct Rules
especially when there are no Rules prohibiting a Government servant from
leaving the headquarters without prior permission. Pending the charges against
the petitioner, the first respondent published a list of eligible persons for
promotion to the post of Health Inspector Grade II. In the said list, the
petitioner name was included in Serial No.41. His junior, one Rajendran was
placed in Serial No.58. Based on the same, a counseling was conducted on
12.12.2011 for filling up 99 vacancies. Out of 99 vacancies, only 85 persons
were selected as they alone possessed the qualification. The petitioner also
attended the counseling and he was selected for promotion to the post of Health
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W.P.No.19134 of 2013
Inspector Grade II. However, the petitioner was not issued any order of
promotion to the post of Health Inspector Grade II, on the ground that the
charges were pending against the petitioner.
6. As per G.O.Ms.No.368, Personnel and Administrative Department
dated 18.10.1993, the disciplinary proceedings initiated under Rule 17(a) is not
a bar for promotion. Mere calling for explanation under Rule 17(a) of the Tamil
Nadu Government Servant Conduct (Discipline and Appeal) Rules need not be
treated as a bar for promotion. It will equally apply to promotion to ordinary
posts and Selection Category posts, as well as to recruitment by transfer from
one service to another. Therefore, the petitioner had submitted a detailed
representation seeking promotion to the post of Health Inspector Grade II,
pending charges under Rule 17(a) of the Tamil Nadu Government Servant
Conduct (Discipline and Appeal) Rules. It was rejected on the ground that
pendency of disciplinary proceedings, he cannot be promoted.
7. The enquiry was conducted and the petitioner was imposed
punishment of stoppage of increment for a period of three years without
cumulative effect, by an order dated 16.04.2012. Aggrieved by the same, the
petitioner preferred an appeal before the first respondent. The first respondent
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W.P.No.19134 of 2013
by an order dated 01.12.2016, set aside the punishment imposed on the
petitioner and the petitioner was exonerated from all the charges. Therefore,
once again the petitioner made a representation for his promotion before the
first respondent. It was considered and promoted the petitioner to the post of
Multi Purpose Health Worker (Male) equivalent to the post of Health Inspector
Grade II. By an order dated 23.09.2017, the petitioner was notionally promoted
with effect from 12.12.2011 and the monetary benefit only with effect from the
date of joining as Multipurpose Health Worker (Male)).
8. Therefore, the petitioner ought to have been promoted from
12.12.2011 itself, when the charges were pending against the petitioner under
Rule 17(a) of the Tamil Nadu Government Servant Conduct (Discipline and
Appeal) Rules, since pendency of the proceedings under Rule 17(a) of the
Tamil Nadu Government Servant Conduct (Discipline and Appeal) Rules is not
a bar to promote the petitioner as per G.O.Ms.No.368, Personnel and
Administrative Department dated 18.10.1993. When the petitioner was very
much ready to work in the post of Health Inspector Grade II, the petitioner was
not promoted to the said post. It was not the petitioner's fault. Therefore, the
petitioner is entitled to get monetary benefit also from the date of his notional
promotion dated 12.12.2011.
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W.P.No.19134 of 2013
9. In this regard, the learned counsel for the petitioner relied upon the
Judgment of the Hon'ble Supreme Court of India reported in 1991 4 SCC 109
in the case of Union of India and others Vs K.V.Jankiraman and others, in
which the Hon'ble Supreme Court of India held as follows:-
“ 25. We are not much impressed by the contentions
advanced on behalf of the authorities. The normal rule of "no work
no pay" is not applicable to cases such as the present one where the
employee although he is willing to work is kept away from work by
the authorities for no fault of his. This is not a case where the
employee remains away from work for his own reasons, although the
work is offered to him. It is for this reason that F.R. 17(1) will also
be inapplicable to such cases.
26. We are, therefore, broadly in agreement with the -find-
ing of the Tribunal that when an employee is completely exonerated
meaning thereby that he is not 'found blameworthy in the least and is
not visited with the penalty even of censure, he has to be given the
benefit of the salary of the higher post along with the other benefits
from the date on which he would have normally been promoted but
for the disciplinary/ criminal proceedings.”
Thus, it is clear that the normal rule of “no work no pay” is not
applicable to cases, where an employee although is willing to work is kept
away from work by the authorities for no fault of him.
10. In the case on hand also, the petitioner was willing to work in the
post of Health Inspector Grade II. He was denied promotion, on the ground that
the proceedings under Rule 17(a) of the Tamil Nadu Government Servant
Conduct (Discipline and Appeal) Rules was pending. Therefore, the petitioner
is entitled to the benefit of salary of higher post from the date of his notional
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W.P.No.19134 of 2013
promotion i.e., 12.12.2011. In fact, the petitioner also succeeded in his appeal
filed against the order of punishment of stoppage of increment for a period of
three years without cumulative effect. Though the first respondent considered
the case of the petitioner for his promotion from 12.12.2011, he was not
granted monetary benefit.
11. Therefore, now the impugned order in this writ petition become
infructuous, since the petitioner was promoted to the post of Multipurpose
Health Worker form 12.12.2011.
12. However, in view of the above, the petitioner is entitled for monetary
benefits from the date of his promotion i.e. 12.12.2011 and entitled to be
promoted to the next higher post on par with his juniors. The first respondent is
directed to disburse all the monetary benefits and other promotions if any, after
adjusting the amount which was already paid to the petitioner and also promote
him to the next higher post, within a period of twelve weeks from the date of
receipt of a copy of this order.
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W.P.No.19134 of 2013
13. With the above directions, this Writ petition is disposed of. No costs.
08.08.2023
Internet : Yes
Index : Yes/No
Speaking order/Non-speaking order
mn
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W.P.No.19134 of 2013
To
1. The Director of Public Health and
Preventive Medicine,
DMS Compound,
Chennai-600 006.
2. The Deputy Director of Health Service,
Udhagamandalam,
The Nilgiris District.
https://www.mhc.tn.gov.in/judis
W.P.No.19134 of 2013
G.K.ILANTHIRAIYAN, J.
mn
W.P.No.19134 of 2013
08.08.2023
https://www.mhc.tn.gov.in/judis
