A
STATE OF PUNJAB AND ORS.
v.
DR. HARBHAJAN SINGH GREASY
APRIL 12, 1996
B
[K. RAMASWAMY AND G.B. PATTANAIK, JJ.]
Service Law :
Disciplin01y inqui1y-Doctor in Govemment service-Oiarged for being
C absent from Emergency duty of attending flood victims and for other derilic-
lions of duty---lnquiry Officer submitting report stating that the delinquent had
admitted that he was having a p1ivate practice during the period of suspen-
sion-No such statement recorded by Inquiry affice1-Subsequently the delin-
quent denying ta have made the statement-Penalty of removal from se1vice
D awarded-High Court setting aside the order of removal and directing
reinstatement of the employee with consequential benefits-Held, High Cawt
may be justified in setting aside the order of dismissal but in such cases it
would not be proper la direct reinstatement with consequential benefits and
matter should be remitted ta disciplinmy auth01ity la fallow the procedure
from stage at which the fault was painted out-Pending inquiry delinquent
E must be deemed to be under suspension-However, since the employee has
retired from se1vice no useful purpose would be served in directing ta conduct
inqui1y afresh-Employee not entitled ta back wages.
F
G
CIVIL APPELLATE JURISDICTION: Civil Appeal No. 7530 of
1996.
From the Judgment and Order dated 17.11.93 of the Punjab and
Haryana High Court in LP.A. No. 398 of 1992 DB.
Manoj Swamp for the Appellants.
D.V. Sehgal, Sanjay Sarin, Fizani Husain and Ashok Mathur for the
Respondents.
The following Order of the Court was delivered :
H
Leave granted.
288
STATE v. H.S. GREASY
289
We have heard learned counsel on both sides. The respondent was A
charged for being absent from duty in the Emergency of attending on the
flood victims between July 18, 1975 and July 21, 1975. He was further
charged for other derelictions of duty. The details. are not necessary.
Suffice it to state that enquiry was conducted and the Enquiry Officer
submitted his report that respondent No. 1 had admitted that he was having B
a private practice at Moga during the period of his suspension in spite of
the directions issued by the Government in the suspension order to remain
at Head-quarter. Accordingly, the disciplinary authority removed him from
service which came to be challenged in the High Court. The learned single
Judge allowed the writ petition and directed reinstatement with consequen-
tial benefits. On appeal, the Division Bench confirmed the same in the
C
impugned order dated November 17, 1993 in L.P.A. No. 398/92. Thus, this
appeal by special leave.
It is seen that the Enquiry Officer's report is based on the alleged
admission made by the respondent. But, unfortunately, the Enquiry Officer D
has not taken his admission in writing. Subsequently, the respondent has
denied having made any admission. As against the denial of the delinquent,
we have only the statement of the Enquiry Officer which is not supported
by any statement in writing taken from the respondent. Under those
circumstances, High Court may be justified in setting aside the order of
dismissal. It is now well settled law that when the enquiry was found to be
faulty, it could not be proper to direct reinstatement with consequential
benefits. Matter requires to be remitted to the disciplinary authority to
follow the procedure from the stage at which the fault was pointed out and
to take action according to law. Pending enquiry, the delinquent must be
deemed to be under suspension. The consequential benefits would depend
upon the result of the enquiry and order passed thereon. The High Court
had committed illegality in omitting to give the said direction. Since the
respondent had retired from senice, now no useful purpose will be served
in directing to conduct enquiry afresh. However, the respondent is not
entitled to the back wages as he voided responsibility as a Doctor to treat
on flood victims and that was cause for the suspension.
The appeal is accordingly allowed. No costs. Disallowance of the
back wages would not stand in the way of computation of the pensionary
benefits as if he had continued in service.
R.P.
Appeal allowed.
E
F
G
Lex