Rajasthan High Court

Yogesh Kumar Gupta vs Chief Managing Director Ors on 1 April, 2022

Bench: Sameer Jain

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

            S.B. Civil Writ Petition No. 2897/2010

Yogesh Kumar Gupta S/o Shri R.D. Gupta, aged about 30 years,
R/o 30, Janakpuri, Near Adarsh Colony, Alwar (Raj.)

                                                                   ....Petitioner

                                   Versus

1.   Chief Managing Director, Ajmer Vidhuyt Vitran Nigam Ltd.,
Vidyut Bhawan, Janpath, Jaipur.

2.   Managing Director, Ajmer Vidhuyt Vitran Nigam Ltd. Hathi
Bhata Power House, Jaipur Road, Ajmer.

3.   Secretary Ajmer Vidhuyt Vitran Nigam Ltd. Hathi Bhata
Power House, Jaipur Road, Ajmer.

                                                                ....Respondents

For Petitioner(s)        :     Mr. Ajay Choudhary
For Respondent(s)        :     Mr. Abhishek Sharma



              HON'BLE MR. JUSTICE SAMEER JAIN

                         Judgment / Order

Reserved On 09/03/2022
Pronounced On 01/04/2022

1. Instant writ petition under Article 226 of the Constitution of

India has been filed by the petitioner assailing the termination

order dated 08/06/2009 issued by the Secretary, Ajmer Vidhyut

Vitran Nigam Ltd. as well as the show cause notice dated

20/10/2008.

2. The facts of the case as per the petitioner are that he was

appointed on the post of Junior Engineer-I (Electrical) as a

Probationer Trainee vide order dated 02/08/2007 on the terms

(2 of 10) [CW-2897/2010]

and conditions as enumerated in the order itself. Vide clause 1, 2

and 3 of the terms and conditions of the appointment, it was

specified that the initial appointment was as a probationer trainee

for a period of two years on a fixed remuneration and the service

of the probationer trainee can be terminated at any time by giving

one month's notice in writing or by giving one month's

remuneration in lieu thereof except in case of misconduct where

the provisions of the AVVNL Employees (CC&A) Regulations, 1962

(hereinafter called as 'CCA Regulations 1962') will be applicable

and in that case, the candidate would not be entitled for any

compensation. In clause 20 of the terms & conditions of the

appointment order, it was specified that the other terms and

conditions of service will be the same as are applicable to the

employees of AVVNL of similar category.

2.1 On 24/09/2008, the petitioner was placed under APO at

Headquarters of Superintending Engineer (O&M), Jhunjhunu. On

17/10/2008, he was to work in the office of Assistant Engineer

(O&M), Jhunjhunu and thereafter on 06/10/2008 he was

transferred from Jhunjhunu to Assistant Engineer (O&M), Raipur.

2.2 On 20/10/2008, a show cause notice was issued to the

petitioner the reply of which was submitted by the petitioner on

06/01/2009 claiming that he received the show cause notice on

01/01/2009. In the reply, the petitioner primarily submitted that

his case may be considered sympathetically and that in future he

will carry out his duties with full devotion and that in fact, the

show cause notice is not correct. On 08/06/2009, termination

order was passed after hearing the petitioner on 29/05/2009 and

it was categorically pointed out that defence reply, preliminary

enquiry report and the comments submitted by the Chief Engineer,

(3 of 10) [CW-2897/2010]

AVVNL, Jhunjhunu have all been considered and it was held that

during the probation period, the work performed by the petitioner

was not found satisfactory, therefore, in terms of clause 3 of the

terms & conditions of the appointment order dt.07/05/2007, his

services can be terminated.

2.3 It is important to note that a letter dated 07/08/2009 was

submitted by the petitioner as a representation for review of the

case in the light of CCA Regulations 1962. The said letter dated

07/08/2009 has not been placed on record by the petitioner but is

reflected from the review order dated 12/01/2010. In the said

order of review, it was categorically held in Para 3 to 5 as under:-

"3. In this case you were personally heard by the Managing Director, Ajmer Discom, on Dt. 29.05.2009 and after considering all the facts, your reply and other documents available in the case file, it is concluded that your work was not found satisfactory and thus, as per the terms & conditions No. 03 of your appointment order, the MD, Ajmer has ordered to terminate your services from the Nigam, accordingly your services was terminated vide this office order No. 191/D. 1820 Dt. 08.01.09 and not due to any disciplinary action.

4. Refer CC & AR-1962 Para -5, Sub Para-3, Clause-V, wherein it is mentioned that "The termination of service of a probationer, temporary employee or an employee appointed on Contract during or at the end of the period of Probation, on the Expiry of the period of temporary appointment or in accordance with the Terms of Contract respectively is not a Penalty" read with Rule No. 6 sub, para iii &iv of ESR-1977.

5. Since you were appointed as JEN (PT) vide above referred letter and governed with Terms & Conditions of Your appointment order, but not governed by CC&A Rules, a show cause notice was given to you by this office mentioning that if the reply not been submitted by you within seven days Ex- parte decision will be taken and your service can be

(4 of 10) [CW-2897/2010]

terminated, but you have taken 80 days for the submission of reply, as such one month salary in lieu of, is not allowed in this case, as you have exceeded the notice period i.e. beyond 30 days."

2.4 The crux of the review order was that services of the

petitioner were terminated on account of his unsatisfactory

performance and not due to any disciplinary action as per clause 3

of the terms & conditions of the appointment order. It was further

stated in the review order that CCA Regulations, 1962 are not

applicable as the termination of service of a probationer on

account of unsatisfactory service is not a penalty and therefore, a

show cause notice was given which was not replied within

specified time and the review was rejected.

3. On the above facts, learned counsel for the petitioner

contended that the show cause notice has reflected allegations of

misconduct and the disciplinary proceedings were initiated as per

RSEB Employees Conduct Regulations, 1976 and therefore,

charge-sheet was must alongwith enquiry report in terms of CCA

Regulations, 1962. The further contention of learned counsel for

the petitioner was that there was violation of principles of natural

justice as the conditions of Rule 7(1) of the CCA Regulations, 1962

were not followed. He further contended that the impugned

termination order is stigmatic in nature which has been passed

without giving any opportunity of hearing and if the stigmatic

order is passed without conducting regular enquiry, the same is

illegal as per settled position of law held in State Bank of India

Vs. Palak Modi:2013(3) SCC 607; Union of India Vs.

Mahaveer C. Singhvi: 2010(8) SCC 220; Tarun Kumar Khatri

(5 of 10) [CW-2897/2010]

Vs. AVVNL: 2014(4) WLC 288; Dr. Vijayakumaran C.P.V. Vs.

Central University of Kerala: 2020(2) SCALE 661.

4. Per-contra, learned counsel for the respondents submitted

that the petitioner was admittedly a probationer trainee and not a

regular employe. He further submitted that in terms of Annexure

R/1 dt.05/02/2008, Annexure-R/2 dt. 12/02/2008, Annexure-R/3

dated 31/03/2008 and Annexure-R/4 dated 02/04/2008, the

petitioner has not performed satisfactorily and has not taken keen

interest in the work of respondent-AVVNL and was issued letters in

this regard. Because of his unsatisfactory services, even

complaints were received from the office of District Collector on

17/06/2008 (Annexure-R/5) as well as from the consumers on

21/07/2008 (Annexure-R/6). In order to enquire the matter,

following the principles of natural justice, the Executive Engineer,

AVVNL, Khetri Nagar was appointed to hold preliminary inquiry

and the report of the same was submitted by him on 24/09/2008

(Annexure -R/7) whereby it was submitted that despite of

repeated warnings, the petitioner was not taking interest in his

duties and his work was not satisfactory. In this background, a

show cause notice dated 20/10/2008 (Annexure-7) was issued to

him to submit his reply within a period of seven days of issuance

of the same. The petitioner submitted his reply on 06/01/2009 for

rendering satisfactory service in future. The Executive Engineer,

AVVNL, Khetrinagar, after considering the entire matter, was of the

opinion that the reply of the petitioner is not satisfactory and

accordingly submitted his comments vide letter dated 18/03/2009

(Annexure-R/9). The petitioner was given opportunity of personal

hearing on 29/05/2009 and as his work was not found

satisfactory, he was terminated vide order dated 08/06/2009. As

(6 of 10) [CW-2897/2010]

per the respondents, the review order dated 12/01/2010 was also

passed on application for review dated 07/08/2009 which is on

record, whereby, it was categorically made clear that the

petitioner was removed on account of his unsatisfactory services

during the course of probation period and not on account of

misconduct and therefore, the provisions of CCA Regulations,

1962 would not be applicable. Learned counsel for respondents

further contended that the order dated 12/01/2010 passed on

review application is not under challenge.

5. This Court has gone through the contentions of the

respective counsels, scanned record of the writ petition as well as

considered the judgments cited at bar.

6. On consideration of above, following points are to be noted:-

(a) The petitioner was not an employee but was a probationer

trainee for a period of two years;

(b) During the course of his probation vide repeated reminders

dated 05/02/2008, 12/02/2008, 31/03/2008 and 02/04/2008, the

petitioner was informed that he was not rendering services

satisfactorily. As per the complaint dated 17/06/2008 (Annexure-

R/5) sent by the District Collector and the illustrative complaint

sent by the consumers dated 21/07/2008 (Annexure-R/6), the act

of not providing satisfactory service by the petitioner was

strengthened.

cause notice was served to the petitioner, a preliminary enquiry

was also conducted but no convincing and satisfactory reply to the

same was submitted by the petitioner. No objection pertaining to

applicability of CCA Regulations, 1962 and allegation of

misconduct was raised by the petitioner at that stage.

(7 of 10) [CW-2897/2010]

(d) The petitioner has not approached the court with clean hands

as the letter dated 07/08/2009, whereby, he has represented for

review of the order of termination dated 08/06/2009 has not been

brought on record.

(e) The order dated 12/01/2010 passed in review categorically

reflects that the termination was not on account of disciplinary

action and was not passed qua any misconduct but was passed

with reference to non-performance of satisfactory service during

the course of probation and therefore, as per clause 3 of the terms

and conditions of the order of his appointment, the CCA

Regulations, 1962 were not applicable in the case of the petitioner.

The reasons for rejection of review/representation are also

reiterated above which are self explanatory.

(f) The order of termination was passed on assessment that

work of the petitioner was not satisfactory but was not with

the motive to cause stigma upon him and therefore, the order

cannot be said to be punitive which is reflected from the review

order dated 12/01/2010 which is not under challenge in the writ

petition.

(g) The judgments cited by the petitioner as referred above, are

distinguishable on account of the fact that the order impugned

was not issued on account of misconduct and was not at all

stigmatic or punitive. As per the review order dated 12/01/2010,

it is absolutely clear that the termination was on account of

unsatisfactory work during the probation period which is not

assailed but accepted by the petitioner and the order dated

08/06/2009 has merged with the same. All the judgments cited

and relied upon by the petitioner are distinguishable on account of

(8 of 10) [CW-2897/2010]

the fact that the same were passed as punitive measure and not

on account of unsatisfactory work.

(h) In this regard, reliance is placed upon judgment of the Apex

Court in Mahaveer C. Singhvi (supra) wherein it has been held

in Para 31 as under:-

"31. Since the High Court has gone into the matter in depth after perusing the relevant records and the learned Additional Solicitor General has not been able to persuade us to take a different view, we see no reason to interfere with the judgment and order of the High Court impugned in the Special Leave Petition. Not only is it clear from the materials on record, but even in their pleadings the Petitioners have themselves admitted that the order of 13th June, 2002, had been issued on account of the Respondent's misconduct and that misconduct was the very basis of the said order. That being so, having regard to the consistent view taken by this Court that if an order of discharge of a probationer is passed as a punitive measure, without giving him an opportunity of defending himself, the same would be invalid and liable to be quashed, and the same finding would also apply to the Respondent's case. As has also been held in some of the cases cited before us, if a finding against a probationer is arrived at behind his back on the basis of the enquiry conducted into the allegations made against him/her and if the same formed the foundation of the order of discharge, the same would be bad and liable to be set aside. On the other hand, if no enquiry was held or contemplated and the allegations were merely a motive for the passing of an order of discharge of a probationer without giving him a hearing, the same would be valid. However, the latter view is not attracted/ to the facts of this case. The materials on record reveal that the complaint made by Mrs. Narinder Kaur Chadha to the Minister of External Affairs had been referred to the Joint Secretary and the Director (Vigilance) on 8th February, 2002, with a direction that the matter be looked into at the earliest. Although, nothing adverse was found against the Respondent, on 19th February, 2002, the Joint Secretary (Vigilance) held further discussions with the Joint Secretary (Admn.) in this regard. What is, however, most damning is that a decision was

(9 of 10) [CW-2897/2010]

ultimately taken by the Director, Vigilance Division, on 23rd April, 2002, to terminate the services of the Respondent, stating that the proposal had the approval of the Minister of External Affairs. This case, in our view, is not covered by the decision of this Court in Dipti Prakash Banerjee's case (supra)"

(i) On perusal of dictum of the Apex Court, referred above, it is

clear that if the allegations were merely with a motive for passing

of an order of discharge of a probationer, the same can be done

without giving him any opportunity of hearing and the same would

be valid.

(j) As per the review order dated 12/01/2010, it is absolutely

clear that the termination of the petitioner as a probationer was

neither on account of disciplinary reason, nor the same was

punitive, nor was it conducted at the back of the petitioner.

(k) The judgments cited and relied upon by learned counsel for

the respondents in State of Orissa & Anr. Vs. Ram Narayan

Das: AIR 1961 (SC) 177; The Oil and Natural Gas