CANARA BANK BY ITS M.D. versus DAMODHAR GOVIND IDOORKAR & ORS.

Citation: [2009] 4 S.C.R. 586 · Decided: 18-03-2009 · Supreme Court of India · Bench: TARUN CHATTERJEE · Disposal: Disposed off

Cited by 1 judgment(s) · see the full citation network in Lexace

Judgment (excerpt)

(2009] 4 S.C.R. 586 
A 
CANARA BANK BY ITS M.D. 
V. 
DAMODHAR GOVIND IDOORKAR & ORS. 
Civil Appeal No. 1716 of 2009 
MARCH 18, 2009 
B 
[TARUN CHATTERJEE AND H.L. DATTU, JJ.] 
Service law Back wages - Termination of services on 
.. 
the ground that employee secured job in reserved category 
~ 
by producing false caste certificate -
Writ petition -
c Termination set aside without back wages - Single judge 
directed Tehsildar to conduct enquiry about the caste status 
of employee - Order of Single Judge challenged so far as it 
denied relief of back wages - During pendency of appeal, 
Tehsildar in compliance with order of Single judge passed 
D order that employee was not scheduled caste but a backward 
class - Order of Tehsildar challenged again - Division Bench 
of High Court directed employer to pay full back wages which 
had accumulated during pendency of his termination - On 
appeal, the order of Division Bench of High Court modified -
Employer directed to pay 50% of back wages instead of full 
E back wages. 
CIVILAPPELLATE JURISDICTION: Civil Appeal No. 1716 
of 2009 
From the Judgement and Order dated 19.12.2006 of the 
F 
Hon'ble High Court of Karnataka at Bangalore in Writ Appeal 
No. 197 of 2006. (GM-CC) 
Hetu Aroara, Anitha Abraham, Denkila, Naveen R. Nath, 
for the Appellant. 
G 
P.P. Singh, Sanjay R. Hedge, for the Respondent. 
The Judgement of the Court was delivered by 
TARUN CHATTERJEE, J. 
1. Leave gra;ited. 
H 
586 
CANARA BANK BY ITS M.D. V. DAMODHAR 
587 
' 
GOVIND IDOORKAR & ORS. [TARUN CHATTERJEE, J. ] 
_,, 
2. Respondent No.1 Darnodhar Govind ldoorkar was an A 
employee of the appellant -
Canara Bank. The services of 
respondent No.1 was terminated on the ground that he had 
secured employment in reserved category by producing a false 
caste certificate. The order of termination was challenged by 
way of a writ petition filed by respondent No.1. A learned Single 
B 
Judge of the Karnataka High Court had allowed the said writ 
.... 
petition and quashed the termination order and directed the 
}.-
reinstatement of respondent No.1 without any consequential 
benefits such as payment of back wages. The learned Single 
Judge also directed the Tehsildar to conduct an enquiry to c 
ascertain whether respondent No.1 belonged to scheduled 
caste category or not. By a subsequent order, it was clarified 
that the Bank was free to take whatever action on the basis of 
the enquiry to be conducted by the Tehsildar on the question of 
1 
caste certificate of the· respondent No.1. The respondent No.1 
D 
had challenged the aforesaid order by filing an appeal before 
the Division Bench of the High Court in so far as it denied him 
consequential relief of back wages. When the said appeal was 
pending before the Division Bench, the Tehsildar, in compliance 
~ 
with the order of the learned Single Judge, after hearing the 
E 
"' 
respondent No.1, had passed the order holding that respondent 
' 
No.1 was not a scheduled caste, but it was held that respondent 
J. 
No.1 belonged to Baandhi community which was a backward 
class. 
3. The order of the Tehsildar, after remand, was again 
F 
challenged by respondent No.1 by filing a writ application. In 
this background, the Division Bench by the impugned order 
directed the Bank to pay full back wages to respondent No.1, 
which had accumulated during the pendency of his termination. 
J 
It is this order, which is under challenge before us. 
G 
4. From the above, it is clear that the only question which 
needs to be decided in this appeal is whether the Division Bench 
of the High Court was justified in directing the full back wages 
to be paid to the appellant in the facts and circumstances of the 
present case. 
H 
588 
SUPREME COURT REPORTS 
(2009] 4 S.C.R 
A 
5. We have heard the learned counsel for the parties and 
considered the entire materials on record and after considering 
the submissions of the learned counsel for the parties and after 
giving serious consideration to the facts and circumstances of 
the case, we are of the view that the order of the Division Bench 
B of the High Court, which is impugned before us, should be 
suitably modified by directing the appellant-Bank to pay 50% of 
the back wages to the respondent No.1 instead of full back 
wages within two months from the date of supply of a copy of 
this order to the Bank Authorities. 
C 
6. Accordingly this appeal is disposed of with the above 
modification. There will be no order as to costs. 
D.G. 
Ap

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