Manoj Kumar Verma vs Management Board Of Ansal ...
2023 Latest Caselaw 9374 P&H

                                                       Neutral Citation No:=2023:PHHC:082656




                                                                2023:PHHC:082656
      IN THE HIGH COURT OF PUNJAB & HARYANA AT
                   CHANDIGARH

                                  CWP No.27944 of 2013
                                  Reserved on 01.05.2023
                                  Pronounced on: 05.07.2023


Manoj Kumar Verma                                               ...Petitioner

                                  Versus

Management Board of Ansal Institute of Technology & others
                                                       ... Respondents

CORAM: HON'BLE MS. JUSTICE JAISHREE THAKUR


Present:     Mr. Tarunvir Singh Khehar, Advocate for the petitioner.

             Ms. Shruti Munjal, Advocate, for the respondents.
                                ----

JAISHREE THAKUR J.

1. The instant writ petition has been filed under Article 226/227 of

the Constitution of India praying for the issuance of a writ in the nature of

certiorari seeking quashing of order dated 07.08.2013 Annexure P-19 passed by

respondent No.1 dismissing the appeal filed by the petitioner against the order

of termination of his service, with a further prayer for issuance of a writ in the

nature of mandamus for directing respondent Management to reinstate the

petitioner with continuity of service and to pay him all arrears of pay and other

consequential benefits along with interest.

2. The petitioner was appointed as Senior Lecturer-Mass

Communications with Ansal Institute of Technology respondent No.2 herein,

(now merged with Sushant School of Architecture w.e.f. 2012 and renamed as

Ansal University, impleaded as respondent No.3) where his services were

confirmed w.e.f. 01.07.2007. He continued to work with the Institute and was

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given additional responsibilities of Post Graduate Diploma in Retail

Management (PGDRM) course Coordinator up to 01.02.2011. On 01.01.2009,

he was promoted as Assistant Professor in School of Management. Based on his

performance and annual appraisal, the petitioner was given an increment on

17.08.2009 and also given an additional increment on 27.12.2010. Petitioner

was then promoted as Assistant Dean (Marketing) on 08.02.2011 with

additional honorarium of Rs.5,000/- per month w.e.f. 01.02.2009. The petitioner

proceeded on leave on 07.10.2011 as he was suffering from jaundice and had

been advised bed rest. He duly informed respondent No.2 through email. On

resuming work on 08.11.2011, respondent No.2 asked him to hand over his

laptop and vacate cubicle. His salary was not released for the period October

2011 to March 2012 and was paid after some time. On 19.03.2012, the services

of the petitioner were terminated on the ground of poor intake of students for

the subject taught. The petitioner filed a civil suit which was withdrawn to

approach the Educational Tribunal, which dismissed the appeal of the petitioner

against the order of termination on the ground that the termination is non-

stigmatic and there exists a relationship of master and servant between the

petitioner and respondent No.2. Hence, the present writ petition.

3. Learned counsel appearing on behalf of the petitioner would

contend that the order of termination of his services is illegal as within a month

of terminating his services, the Management of Ansal University advertised the

post of Assistant Professor in management, the post he was holding. It is argued

that the petitioner was competent to teach the post which had been advertised. It

was further submitted that the post was abolished by the respondent so as to

dismiss the petitioner from service. The Ansal Institute of Technology (AIT for

short) where the petitioner worked was affiliated with Guru Gobind Singh

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Indraprastha University, New Delhi, and thereafter AIT and Sushant School of

Architecture were merged to form Ansal University on 10.02.2012 (prior to the

termination of the petitioner). It is further submitted that the services cannot be

terminated without issuing show cause notice to the employees even if it is on

account of abolition of the post. In this regard, counsel would rely upon

judgment rendered in Raghubir Singh Versus State of Haryana, 1994(1) PLR

133. It is further argued that the other employees' services were terminated as

well by respondent No.2 who challenged the termination and the said orders

were set aside. In those petitions, the argument as raised by the respondent that

the order of termination could not be interfered on account of the fact that the

existence of master and servant relationship was rejected. It is also argued that

the judgment rendered in Central Inland Water Transport Corporation

Limited Versus Brojo Nath Ganguly, 1986(2) SLR 345, has held that the

clause which allows the Management to terminate the services of a permanent

employee by giving him three months' notice is ultra vires of Article 14 of the

Constitution of India. Therefore, the impugned order terminating the services of

the petitioner without a show cause notice and merely relying upon the

appointment letter which permits the Management to terminate the services of

an employee by giving him three months' notice is illegal and deserves to be set

aside.

4. Per contra, learned counsel appearing on behalf of the respondents

would argue that the petitioner herein was appointed on the post of Senior

Lecturer-Mass Communication with the Ansal Institute of Technology,

Gurgaon and it was on account of abolition of the post that he was holding that

his services were terminated in terms of the Service Rules of the Institute.

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Chiranjiv Charitable Trust (CCT for short) was registered under the Societies

Registration Act which was responsible for the establishment and management

of AIT. Rule 20.2 of AIT allowed the Management Body of the respondent to

terminate the services of any regular member of the staff academic or non-

academic without notice and without any cause assigned after giving one

month's notice or by giving one month's salary in lieu thereof. The petitioner

was served one month's notice for discontinuation of services. In the notice, it

was clearly mentioned that the program under which appointment had been

made, had been closed at the Institute and thereafter, the Institute had tried to

accommodate him in another program i.e. in Post Graduate Diploma in Retail

Management (PGDRM), which has also been discontinued due to poor students

intake and since the subject was not being taught, his services were no longer

required. Counsel appearing on behalf of respondents would further urge that

AIT ceased to exist per se on merger with Ansal University, Gurgaon and the

University was competent in its own right to appoint persons having the

necessary qualification to teach at the said University. It is also argued that the

writ petition is not maintainable as earlier a civil suit had been filed on the same

cause of action which was dismissed as withdrawn and, therefore, the petitioner

is estopped from approaching this Court by way of filing the writ petition.

Counsel for the respondents would rely upon judgments rendered in

Brainandan Prasad Versus State of Bihar, AIR 1955 PAT 353; P.K. Naik

Versus State of Maharashtra, AIR 1967 Bom 482; Hartwell Prescott Singh

Versus State of Maharashtra, AIR 1957 SC 886 and Parshotam Lal Dhingra

Versus Union of India, AIR 1958 SC 36 in support of his arguments.

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5. I have heard learned counsel for the parties and with their

assistance, have gone through the pleadings of the case.

6. The facts are not in dispute to the extent that the petitioner herein

was appointed by AIT on adhoc basis as Senior Lecturer-Mass Communication.

He continued to teach against the said post and based on his performance, he

was confirmed as Senior Lecturer with one increment. The pleadings would

reflect that the petitioner was promoted as Assistant Professor on 01.01.2009

and given full allowances of Rs.2,000/- per month as Programme Coordinator

as PGDRM and was allowed annual increment on 17.08.2009, subsequently on

27.12.2010. Thereafter, he was promoted as Assistant Dean (Marketing) w.e.f.

01.02.2011 till 31.07.2011. However, he was served with a notice for

discontinuation of service which was challenged before the Civil Court and

withdrawn with liberty to file an appeal before the Educational Tribunal which

had been set up in terms of the judgment rendered by the Supreme Court in

TMA Pai Foundation and others Versus State of Karnataka, 2002(8) SCC

481. The Tribunal, seized of the matter, dismissed the case primarily by relying

upon the judgment in M/s Pearlite Liners Pvt. Ltd. Versus Manorma Sirsi-

2004(100) PLR 797 in which it has been held that a contract of personal service

cannot be specifically enforced and a court will not give a declaration that the

contract subsists and the employee continues to be in service against the will

and consent of the employer. The Tribunal relied on the general rule of law

pertaining to the master servant relationship which is subject to three

exceptions; where a public service is sought to be removed from service in

contravention of the provisions of Article 311 of the Constitution of India;

where a worker is sought to be reinstated on being dismissed under the

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Industrial Law and where a statutory body acts in breach of violation of the

mandatory provisions of the statue. Since the case of the petitioner did not fall

under any of the three exceptions as culled out in the aforesaid judgment, the

Tribunal held that he had no vested right under the rules to continue on the post

that stood abolished. Counsel for the petitioner has laid great stress on the

judgments rendered in Dr. Sunita Tanwar who was dismissed from service by

the same Institute and came to be reinstated by the Educational Tribunal. The

writ petition as filed by the Managing Board of the AIT was dismissed in CWP

No.20900 of 2012 vide judgment dated 26.11.2013 which was subsequently

upheld by the Supreme Court.

7. The Institute at that relevant time was affiliated to the University

and governed by Guru Gobind Singh Inderprasth University Act, 1988. Section

22 of the said Act dealt with removal of employees of the University, which

reads as under:-

"Section 22: Removal of employees of the University:- Where there is an allegation of serious misconduct against a teacher, a member of the academic staff or any other employee of the University, the Vice-Chancellor may, in the case of a teacher or a member of the academic staff, or the authority competent to appoint (hereinafter referred to as appointing authority) in the case of any other employee, as the case may be, by order in writing, place such teacher, member of the academic staff or other employee as the case may be, under suspension and shall forthwith report to the Board of Management the circumstances in which the order was made.

(2) Notwithstanding anything contained in the terms of the contract of appointment or in a other terms of conditions of service of the employees, the Board of Management in respect of teachers and other academic staff, and the appointing authority, in

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respect of other employees, as the case may be, shall have the power to remove a teacher or a member of the academic staff or other employee, as the case may be, on grounds of misconduct. (3) Save as aforesaid, the Board of Management or the appointing authority, as the case may be, shall not be entitled to remove any teacher, any member of the academic staff or any other employee except for a justified cause and after giving three months' notice to the person concerned or on payment of three months' salary to him in lieu thereof.

(4) No teacher, member of the academic staff or other employee shall be removed under clause (2) or clause (3) unless he has been given a reasonable opportunity of showing cause against the action proposed to be taken in regard to him.

(5) The removal of a teacher, a member of the academic staff or other employee shall take effect from the date on which the order of removal is made.

(6) Notwithstanding anything contained in the foregoing provisions of this Statute, a teacher, a member of the academic staff or other employee may resign

(a) if he is a permanent employee, only after giving three months' notice in writing to the Board of Management or the appointing authority, as the case may be, or by paying three months' salary in lieu thereof; or

(b) if he is not a permanent employee, only after giving one month's notice in writing to the Board of Management or the appointing authority, as the case may be, or by paying one month's salary in lieu thereof:

Provided that such resignation shall take effect only from the date on which the resignation is accepted by the Board of Management, or the appointing authority, as the case may be."

The said Section clearly reads that the Board of Management shall have the

power to remove a teacher or a member of the academic staff on the ground of

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misconduct. Section 22(3) and (4) of the Act of 1988 provides that the Board of

Management shall not be entitled to remove any teacher, any member of the

academic staff or any other employee except for a justified cause and after

giving three months' notice to the person concerned with a further rider that no

teacher, member or academic staff or other employees shall be removed unless

he has been given reasonable opportunity of showing cause against the action

proposed to be taken in regard to him.

8. Counsel for the respondents would lay great emphasis on the

appointment letter which allowed for termination by giving three months' notice

or salary in lieu thereof which is in consonance with the Service Rules of AIT

which read as: "the "MB" shall have the power to terminate the services of any

regular member (academic or non academic) of the staff without notice and

without any cause assigned after giving three months notice or paying three

months salary in lieu thereof." The Service Rules of AIT provide for

termination, but Section 22 of Guru Gobind Singh Indraprastha University Act,

1988 would override any Rules framed which are contrary or inconsistence with

the rules as framed by the University. Section 22 clearly provides for the Board

of Management to dispense with service of an employee, but there has to be

adequate show cause notice given. Even otherwise the notice for

discontinuation of service gives one month's notice whereas the Service Rules

themselves provide for a three months' notice and therefore the notice is not in

consonance with the Service Rules of AIT, appointment letter and Section 22 of

Guru Gobind Singh Indraprastha University Act, 1988. No show cause notice

was issued to the petitioner herein who had been confirmed on the rolls of the

Institute which was affiliated with the University. The discontinuation letter is

clear violation of the Service Rules which provides for a three months' notice or

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salary in lieu thereof as well as Section 22 of the Act of 1988 which provides

for a show cause notice and thus not sustainable.

9. Apart from the above, the Division Bench of this Court in LPA

No.1215 of 2011 decided on July 22, 2011 titled as Management of Ansal

Institute of Technology Gurgaon and Others Versus State of Haryana had

taken note of Central Inland Water Transport Corporation's case (supra)

holding that the conditions of dispensing with the services without an

opportunity of hearing is unconscionable and ultra vires of the Articles 14 and

16 of the Constitution of India. The letter of termination of one Naresh Bhatotia

an employee of AIT, relied upon the clause of the appointment letter which

allowed for services to be terminated by giving one months notice. The Letters

Patent Bench upheld the orders of the Educational Tribunal and the Single

Bench, which had set aside the termination order as being violative of Articles

14 and 16 of the Constitution of India.

10. The judgments as relied upon by the counsel for the petitioner and

in the matter of Dr. Sunita Tanwar and Naresh Bhatotia would be of relevance

since the impugned orders of termination were set aside holding that their

terminations were violative of the judgment rendered in Central Inland Water

Transport Corporation's case (supra) and Section 22 of the Act of 1988. The

argument that the Institute stood disaffiliated from Guru Gobind Singh

Indraprastha University cannot be countenanced since the disaffiliation was

only in 2013 well after the impugned orders were passed.

11. An argument has been raised by the counsel for respondents that

the writ petition is not maintainable, being barred by the principle of res

judicata since the petitioner had already approached the civil court. This

argument is sans merit as the petitioner had sought liberty to withdraw the civil

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suit filed and approach the Educational Tribunal in the light of the judgment

rendered in T.M.A. Pai Foundation's case (supra). Section 11 of Code of Civil

Procedure clearly specifies that no Court shall try any suit or issue in which the

matter directly and substantially in issue has been directly and substantially in

issue in a former suit between the same parties, or between parties under whom

they or any of them claim, litigation under the same title has been decided. The

civil suit filed by the petitioner challenging his discontinuation from service was

not decided on any issue raised, as the case was withdrawn. In Sushil Kumar

Mehta Verus Gobind Ram Bohria, (1990) 1 SCC 143, it has been held "it is

settled law that normally a decree passed by a Court of competent jurisdiction,

after adjudication on merits of the rights of the parties, operates as res judicata

in a subsequent suit or proceedings and binds the parties or the persons

claiming right, title or interest from the parties. Its validity should be assailed

only in an appeal or revision as the case may be."

12. Counsel for the respondents has relied upon various judgments to

argue that services terminated on abolition of post would not amount to

punishment and in case a person employed on probation is terminated by giving

one month's notice, such termination would not amount to dismissal or removal

from service within meaning of Article 311 of the Constitution of India.

Reliance has been placed upon Brainandan Prasad Versus State of Bihar, P.K.

Naik Versus State of Maharashtra and Hartwell Prescott Singh Versus State

of Maharashtra (supra) where it was held that in case a person employed in

temporary capacity on probation (and whose services could according to the

conditions of service) contained in Service Rules be terminated by a month's

notice, the termination does not amount to dismissal or removal from service

within the meaning of Article 311 of the Constitution of India. Reliance has

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been placed upon judgment rendered in Parshotam Lal Dhingra Versus Union

of India (supra) to argue that every termination is not a dismissal, removal or

reduction in rank and a termination of service brought about by exercise of a

contractual right is not per se a dismissal. However, in the opinion of the Court,

the judgments relied upon would not be applicable as the petitioner having been

confirmed in service could no longer be called a probationer and would be

deemed to be a regular employee of the Institute. In fact he was promoted

thereafter as Assistant Professor and even given increments for the work done.

He was made also Assistant Dean (Marketing). The Institute has flouted the

Service Rules with great impunity as the Service Rules itself provide for three

months' notice in terms of Rule 20.2 of AIT Service Rules, but Section 22 of

the Act of 1988 to which the Institute was affiliated, provided for a show cause

notice to be issued before termination which procedure was never followed.

13. The law is well settled to the effect that an employer has the sole

discretion to decide as to whether a post is to be retained or abolished and in the

present case, whether the services are to be retained in the light of poor intake of

students for the course being taught by the petitioner. The ground for

discontinuation of services is that there was poor intake of students which

would warrant no interference by the court. It is not for this court to decide what

would be an adequate number of students to justify the retention of a teacher.

The factum that Management of Ansal University advertised the post of

Assistant Professor in management in August 2013, the post he was holding

would have no bearing as Ansal University is a newly created entity as per UGC

guidelines. However, since there was a violation of Section 22 of the Act of

1988, the termination on account of lack of students or otherwise is illegal and

is set aside as well as the order of the Tribunal.

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14. Consequently, respondent No.2 which stands merged with

respondent No.3 is directed to reinstate the petitioner forthwith with all notional

benefits. In case the petitioner seeks arrears of salary, the respondents would be

at liberty to seek information on whether the petitioner had been gainfully

employed during the pendency of these proceedings and take an appropriate

decision. The entire exercise regarding entitlement of arrears of salary be

completed expeditiously, preferably within a period of three months on the

demand being made.

15. Petition stands allowed accordingly.

(JAISHREE THAKUR) JUDGE 05.07.2023 sanjeev Whether speaking/reasoned: Yes/No Whether Reportable: Yes/No

Neutral Citation No:=2023:PHHC:082656

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