A
STATE OF PUNJAB AND ORS.
v.
JJT SINGH
.JULY 22, 1996
B
[K. RAMASWAMY AND G.B. PATTANAIK, JJ.]
Punjab Public Works Depmtment Code : Rules 1.129(7) and 1.132.
Se1vice Law-Te1111i11atio11-Pu11jab Public Wmks Depmtment-Road
C and Building Depmtment-Wmk chmge employei:-Leave---Overstay without
sanction of leave--Tenni1zation-Suit challenging tennination order--Conten-
tion that CT?l]Jloyee being a civil se1va1~t his tennination without enquily u.1as
invalid held untenable-Held en1ployec 1vas not a Govenunent se1vant-Un-
less his services were regula1ised he rcniained a H-'ork charge en1ployee-His
tennination being in accordance with procedure laid do~vn in Rules lvas
D valid-Suit filed by employee held not maintainable.
CIVIL APPELLATE JURISDICTION : Ci.ii Appeal No. 9883 of
1996.
From the Judgment and Order dated 9.3.94 of the Punjab & Haryana
E High Court in R.S.A. No. 114 of 1993.
Manoj Swamp for the Appellants.
B.K. Satija for the Respondents.
F
The following Order of the Court was delivered :
Leave granted. We have heard the counsel on both sides.
This appeal by special leave arises from the order of the High Court
Punjab & Haryana made on March 9, 1994 in R.S.A. No. 114/93. The
G respondent, a work charged employee, had gone on leave from April 10,
1986. His service was terminated due to his overstay without due sanction
of leave. A letter dated September 3, 1986 was communicated to him
wherein it was stated that 10 days' time from August 25, 1986 was given to
him to report for duty failing which his services "may be considered to have
H been terminated from the date of his absence and he may be informed
792
...
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'/ STATEv.JlTS!NGH
793
accordingly through a. rcgistqed letter". In furtherance thereof, the letter A
of termination was addressed to the respondent. He filed the suit question-
ing the said letter.
Two contentions have been raised by the respondent, viz., that he
\Vas a civil servant and that he \Vas entitled to an enquiry before tern1ination
of his service and since it \Vas not done. the order \Vas invalid. He also
stated that he had gone on leave with permission of the authorities and
that, therefore, it cannot be said that he absented without authority of
absence. We find that both the contentions are untenable.
B
The Punjab Public Works Department Code would indicate that the C
Code would apply to the Work-charged Establishment of the Public Works
Department, Roads and Building Department. The respondent was work-
ing in Irrigation Department. Rule 1. 132 indicates that a work-charged
employee is not entitled lo any pension, leave, travelling allowance etc. He
is liable lo be terminated under the Code by giving 10 days' notice as D
required in clause (7) of Rule l.129 of the Code. Under these circumstan-
ces, it is clear that the respondent is not a Government servant. Unless hi:S
services arc regularised in accordance with law, his services remain to be
of a \Vork-charged employee. He was terminated in accordance with the
above procedure prescribed thereunder.
1t would be seen that from May 1986 to August 19, 1986 the respon-
dent remained absent from duly without any proper sanction of the Com-
petent authority or grant of leave. The courts have proceeded on the
premise that he was absent on leave for a short period of JO days. In fact,
E
it is not so. The circumstances indicate that the courts below have not
F
applied their minds in correct perspective, to the legal and factual aspects.
The appeal is accordingly allowed. The suit of the respondent stands
dismissed, but, in the circu1nstances1 without costs.
T.N.A.
Appeal allowed.
G
Lex