Jhar HC | Interference with orders passed pursuant to departmental enquiry can only be in case of ‘no evidence’

Jharkhand High Court: Dr S.N. Pathak, J. dismissed the instant writ petition being devoid of merit. The brief facts of the case

Jharkhand High Court: Dr S.N. Pathak, J. dismissed the instant writ petition being devoid of merit.

The brief facts of the case are that the petitioner was appointed as an Assistant Teacher by the State Government in 1994 on qualifying BPSC exam for the same post. After a long service, he was given the charge of Headmaster in Upgraded Middle School, Khudgadda in Bokaro where he was performing his duties honestly and diligently. However, on 07.06.2010 an inspection was held in the petitioner’s school by the Block Development Officer, Gomiya on the basis of complain made by Gomiya Block President of Jharkhand Vikas Morcha on grounds of irregularity in civil work, irregularity in Mid-Day-Meal Scheme, and non-providing of the equipments of sports and instruments of music to the students under ‘Sarv Shiksha Abhiyan’, consequent to which DSE, Bokaro passed an order of suspension. However, the DSE, Bokaro, revoked suspension order and passed punishment order. Aggrieved by the same, the petitioner filed a Service Appeal before the Divisional Commissioner, North Chhotanagpur Division, Hazaribag , but the same was dismissed. Hence, the instant writ petition.

The counsel for the petitioner, Bhawesh Kumar placed reliance on Supreme Court’s decision in, M.V. Bijlani v. Union of India, (2006) 5 SCC 88 and submitted that the act of the respondents was beyond their jurisdiction and politically motivated as no opportunity of hearing was given to the petitioner, neither any explanation nor any show cause notice was issued to him, which amounts to violation of principles of natural justice. He further submitted that construction of building is under taken by the school committee constituted for this purpose under supervision of an engineer and there is no misappropriation by the petitioner.

The counsel for the respondents, Brij Bihari Sinha opposed and submitted that in response to charges, petitioner filed a show cause, which was not found satisfactory and a detailed enquiry was held and the petitioner was found guilty of the charges. Considering the enquiry report and other relevant facts, the DEO passed the order of minor punishment and as such, there is no illegality in the impugned order.

The Court relying on the judgment State of Bihar v. Phulpari Kumari held that the petitioner has been found guilty due to lack of evidence proving otherwise as there was no procedural laches in the proceedings rather a full-fledged enquiry was conducted following the provisions of natural justice and an ample opportunity was given to the petitioner. It was further observed that interference with orders passed pursuant to departmental enquiry can only be in case of ‘no evidence’; sufficiency of evidence not being within realm of judicial review.[Vinod Kumar Prasad v. State of Jharkhand,  2020 SCC OnLine Jhar 278, decided on 06-03-2020]

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