TEJPAL SINGH versus UNION OF INDIA AND ORS.

Citation: [2007] 2 S.C.R. 138 · Decided: 01-02-2007 · Supreme Court of India · Bench: AR. LAKSHMANAN · Disposal: Disposed off
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Judgment (excerpt)

A 
TEJ PAL SINGH 
v. 
UNION OF INDIA AND ORS. 
FEBRUARY 1, 2007 
B 
[DR. AR. LAKSHMANAN AND AL TAMAS KABIR, JJ.] 
Service Law: Removal from service-Challenge to-Dismissal upheld 
-I" 
by Forums below-In appeal, direction by Supreme Court to the Competent 
c 
Authority to settle the dispute-Employer willing to pay last salary drawn 
for ten years-Amount being inadequate, direction given to pay higher 
amount in full quit of all the claim. 
Appellant-employee was removed from service. He challenged the order 
of removal but lost before the forums below. In appeal before this Court since 
D the appellant was not given proper opportunity of hearing and dispute was 
pending for a long time, parties were called upon to settle the dispute. 
Disposing of the appeal, the Court 
l-
HELD: The respondents taking a lenient view of the matter and having 
E considered the matter on sympathetic ground were ready and willing to pay 
the last drawn salary for the last ten years which came to Rs.2,00,640/-. The 
sum being inadequate, respondents herein and in particular respondent no.2 
are directed to pay a sum of Rs.3,00,000/- in full quit of all the claims by the 
appellant. [Paras 6 and 7) [ 140-A-C) 
F 
CIVIL APPELLATE JURISDICTION: Civil Appeal No. 422 of2007. 
From the Judgment and Order dated 1.9.2003 of the High Court of 
Punjab and Haryana at Chandigarh in C.W.P. No. 13710-CAT/2003. 
Swarn Sandhir arJd Praveen Jain for the Appellant. 
G 
A.Sharan, A.S.G., Kiran Bhardwa, D.S. Mabra and Shreekant N. Terdal 
for the Respondents. 
:.. 
138 
H 
"'· 
TEJ PAL SINGH v. U.0.1. [LAKSHMANAN, J.] 
139 
The Judgment of the Court was delivered by 
A 
DR. AR. LAKSHMANAN, J. 1. Leave granted. 
2. Heard both sides. The appellant Tej Pal Singh is also present in 
Court. In this matter, a penalty of removal from service was imposed on the 
appellant. Against the removal order, the appellant filed an appeal, which was B 
dismissed. Later he challenged the said order before the Tribunal and a 
further review was also filed. The Tribunal and the Reviewing Authority have 
also dismissed the respective petitions. Thereupon, he moved a writ petition 
invoking jurisdiction of the High Court under Article 226 of the Constitution. 
The High Court also, for the reasons set out at page 4 & 5 of its order, 
dismissed the writ petition. We have perused the order passed by the High C 
Court and other connected records. 
3. When the matter came up for hearing on 18.10.2006, this Court passed 
the following order: 
"Prima facie, we are of the view that the petitioner had not been D 
afforded proper opportunity to defend himself inasmuch as the Inquiry 
Officer had refused to summon the witnesses cited by the workman. 
The dispute has been going on for the last 15 years. It would not 
be in the interest of justice to start the proceedings all over again. We 
have suggested to the counsel for .the parties to settle the dispute for E 
· which they seek time. 
Adjourned by four weeks." 
4. Again the matter was listed before this Bench on 15.11.2006, when 
the court passed the following order: 
p 
"A letter is circulated by Mr. Praveen Jain, Advocate for the 
petitioner that the settlement between the parties is likely to take 
some more time and hence he requested that the matter may be 
adjourned by six weeks. Learned ASG appearing on behalf of the 
respondent-Union of India also made the similar request as, G 
according to him, the competent authority who has to approve 
the terms of settlement is not available now. The matter is 
adjourned by four weeks for reporting settlement." 
5. Today, the matter is listed before us for reporting settlement. 
H 
140 
SUPREME COURT REPORTS 
(2007] 2 S.C.R. 
A 
6. Learned counsel appearing for the Union of India, on instruction from 
the respondent, submitted that even though the appellant has lost before 
almost all the forums, the respondents, taking a lineant view of the matter and 
also as per the directions of this Court, have considered the matter on 
sympathetic ground and are ready and willing to pay the last drawn salary 
of Rs.1672/- p.m. for the last ten years. 
The total amount comes to 
B Rs.2,00,640/-. In our opinion, the said sum of Rs.2,00,640/- is inadequate. 
7. We, therefore, direct the respondents herein and in particular 
respondent no.2 to pay a sum of Rs.3,00,000/- (Rupees three lakhs only) in 
full quit of all the claims by the appellant. We make it clear that the appellant 
C shall not be entitled to
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