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RANCHHODJI CHATURJI THAKORE
v.
THE SUPERINTENDENT ENGINEER, GUJARAT ELECTRICITY
BOARD, HIMMATNAGAR (GUJARAT) AND ANR.
OCTOBER 28, 1996
[K. RAMASWAMY AND G.B. PATTANAIK, JJ.]
Service Law :
Reinstatement-Back wages-Employee convicted for murder and
sentenced-Dismissed from service-Challenged in writ petition-In the
meantime he was acquitted by the High Court-High Court directing
reinstatement-On appeal held, though he was later acquitted he had
disabled himself from rendering the service on account of conviction and
incarceration in jail-Hence he is not entitled to payment of back wages.
CIVIL APPELLATE JURISDICTION : Special Leave Petition (C)
No. 22538 of 1996.
From the Judgment and Order dated 26.8.93 of the Gujarat High
Court in L.P.A. No. 319 of 1993.
H.A. Raichura for the Petitioner.
The following Order of the Court was delivered :
Delay condoned.
This case does not warrant interference for the reason that, admittedly,
the petitioner was charged for an offence under Section 302 read with 34
!PC for his involvement in a crime committed on October I, 1986. The
Sessions Judge had convicted the petitoner under Section 302 read with 34
!PC and sentenced him to undergo imprisonment for life. On that basis,
the respondents had taken action to have him dismissed from service since
he was working as a Junior Clerk in the respondent-Electricity Board.
The petitioner challenged the validity of the dismissal order by way of a
special civil application filed under Article 226 of the Constitution. Pending
disposal the Division Bench of the High Court by its judgment dated
14
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I
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R.C. THAKORE v. SUPDT. ENGR. GUJ. ELEC. BD.
15
October 14, 1992 acquitted him of the offence. Consequently, while A
disposing of the writ petition, the learned single Judge directed the
respondent to reinstate him into the service with continuity of the service,
but denied back wages, The petitioner then filed Letters Patent Appeal
No. 319/93 which was dismissed by the impugned order dated August 26,
1993. Thus, this special leave petition.
B
The reinstatement of the petitioner into the service has already been
ordered by the High Court. The only question is: whether he is entitled to
back wages? It was his conduct of involving himself in the crime that was
taken into account for his not being in service of the respondent. Consequent
upon his acquittal, he is entitled to reinstatement for the reason that his
service was terminated on the basis of the conviction by operation of proviso C
to the statutory rules applicable to the situation. The question of back
wages would be considered only if the respondents have taken action by
way of disciplinary proceedings and the action was found to be unsustainable
in law and he was unlawfully prevented from discharging the duties. In
that context, his conduct becomes relevant. Each case requires to be
considered in his own backdrops. In this case, since the petitioner had D
involved himself in a crime, though he was later acquitted, he had disabled
himself from rendering the service on account of conviction and
incarceration in jail. Under these circumstances, the petitioner is not entitled
to payment of back wages. The learned single Judge and the Division
Bench have not committed any error of law warranting interference.
The special leave petition is accordingly dismissed.
G.N.
Petition dismissed.
E
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