A. Raju vs The Assistant General Manager, Regional II, State Bank of India and The Enquiry Officer cum Chief Manager, State Bank of India

N. Paul Vasanthakumar, J.—Prayer in the writ petition is to call for the records of the first respondent in proceedings Nos. DIS/CON/552

dated 8.11.2005 and 30.11.2005 and that of the enquiry report of the second respondent dated 28.11.2005 and quash the same.

The petitioner was appointed as Head Messenger in the State bank of India and while working in Rasipuram branch, a complaint has been given

by the Chief Manager, Rasipuram on 18.5.2005 before the Rasipuram Police Station for the alleged offences under Sections 403, 403, 415,

498(a) and 489 IPC on the ground that during the quality check, it was found that counterfeit notes have been placed in the place of the original

notes and there is a misappropriation committed by the petitioner. In this regard, FIR was registered against the petitioner in crime No. 551 of

2005 and a disciplinary proceeding was also initiated by the first respondent on 10.6.2005. Pending disciplinary proceedings, petitioner was kept

under suspension on 18.5.2005. Petitioner submitted his explanation on 20.6.2005, but the same was rejected by the first respondent on

22.6.2005.

An Enquiry officer was appointed to conduct the disciplinary proceeding and the petitioner was informed that he will be given opportunity to

defend his case either by himself or through a representative. Petitioner submitted his representation on 26.9.2005 through his counsel and

requested the respondents to permit his counsel to be his representative. When the petitioner''s counsel appeared for Enquiry as representative of

the petitioner, he was informed that he cannot represent the petitioner, as the Presenting Officer is not a legally qualified person. When the

respondents refused such a permission even though there is no bar for getting assistance of a counsel instead of a co-employee, and having regard

to the nature of the charges, petitioner submitted a representation to the respondent to permit his counsel to represent him in the enquiry. As the

same having not been considered, petitioner filed W.P.No.34206 of 2005 praying for a mandamus forbearing the respondents from proceeding

with the enquiry without completing the criminal case and without permitting the counsel to represent the petitioner. This Court by order dated

25.10.2005 directed the respondents to consider the representation dated 26.9.2005 seeking legal assistance of a lawyer and pass orders on the

representation before commencement of the enquiry.

According to the petitioner, petitioner informed to the respondents orally and also sent telegram on 29.10.2005 stating that this Court passed an

order and therefore orders may be passed on his representation before commencement of the enquiry. However, on 8.11.2005, petitioner

received a reply stating that the enquiry has been closed exparte on 29.10.2005 and the request for considering the representation for the

appearance of the counsel in the enquiry cannot be acceded to and that the nature of the case does not warrant presence of an advocate.

Petitioner also stated that the first respondent by his proceeding dated 30.11.2005 informed the petitioner that the second respondent submitted

his report dated 28.11.2005 and also called upon the petitioner to give his explanation for the proposed punishment and at this stage, the present

writ petition has been filed.

The learned counsel for the respondent pointing out the averments contained in paragraph 13 of the counter affidavit argued that since the

enquiry was over on 29.10.2005, petitioner''s request was rejected by order dated 8.11.2005. For proper appreciation of the averments,

paragraph 13 is extracted hereunder,

In W.P. No. 34206/05 this Honourable Court passed an order dated 25.10.2005 directing the Bank to pass orders on the representation of

the petitioner before the commencement of enquiry. This order was communicated to the Bank by telegram dated 29.10.2005. In the hearing fixed

on 6.10.2005 the petitioner did not attend. The enquiry was posted to 15.10.2005 and 17.10.2005 on which dates the prosecution witnesses

were examined. In the said hearing dates the petitioners did not participate even though the enquiry officer advised the petitioner by his letter dated

07.10.2005 about the dates of enquiry. The enquiry officer vide his letter dated 18.10.2005 advised the petitioner about the final hearing to be

held on 29.10.2005 and enclosed the proceedings of the enquiry dated: 15.10.2005 and 17.10.2005. The petitioner acknowledged the receipt of

the letter by his letter dated 20.10.05. The petitioner did not attend the final hearing and the enquiry was concluded before the receipt of the

telegram and in fact the copy of the order of this Honourable Court was received only on 2.11.2005. The disciplinary authority passed orders

again vide his proceedings dated Dis/Con/496 - dated 8.11.2005.

I have considered the rival submissions of the learned counsels appearing for the petitioner as well as the respondents.

The point in issue is whether the respondents are justified in proceeding with the enquiry before complying with the order of this Court dated

25.10.2005.

It is an admitted case that this Court by order dated 25.10.2005 directed the respondents to pass orders on the representation of the petitioner

dated 26.9.2005 for engaging a counsel to represent his case before commencement of the enquiry. The learned counsel submitted that the

petitioner sent telegram on 29.10.2005 and intimated the Enquiry Officer that this Court passed the above referred order. The case of the

respondents is that the petitioner reported to the office only at 12.00 noon and at 11.30 a.m. itself enquiry proceedings were over. The minutes of

the proceedings dated 29.10.2005 reads as follows,

Time : 11.30 AM

Date : 29.10.2005

Venue : State Bank of India, Namakkal

Present: 1) Shri A.Mounasamy, Enquiry Officer, (EO),

2) Shri N.Mohamed Farook,

Presenting Officer (PO)

Shri A.Raju (charge sheeted Employee) has not turned up. He has also not attended the hearings held on 6.10.05, 15.10.05 & 17.10.05. The

Enquiry proceedings have, therefore, been concluded. The Presenting Officer, has been requested to submit his brief on or before 10.11.2005.

From a perusal of the above proceedings it is clear that the enquiry proceeding was not concluded and the presenting officer was directed to

submit his brief on or before 10.11.2005 and the enquiry report was submitted by the enquiry officer only thereafter.

Even according to the respondents, the order of this Court was received by the respondents as early as on 2.11.2005 apart from receiving the

telegram sent by the petitioner at 12.00 noon on 29.10.2005. Hence the respondents are bound to pass orders as ordered by this Court in the

above referred writ petition and thereafter only can conclude the enquiry proceedings and submit a report. On the contrary, after partly concluding

the enquiry before submitting brief statement of the Presenting Officer, petitioner''s request was rejected. The same is unsustainable in view of the

orders in the above referred writ petition.

Therefore, I am of the view that the action of the respondents in not passing orders before finalising the enquiry proceeding is unsustainable and

the impugned orders are set aside and the respondents are directed to reopen the enquiry and pass orders as directed by this Court in

W.P.No.34206 of 2005 and thereafter proceed with the enquiry and pass final orders on merits and in accordance with law.

The writ petition is ordered in the above terms. No costs. Connected WPMPs are closed.