AI Structured Summary
Not yet generated for this judgment
Judgment
V. Kanagaraj, J.—Petitioner, praying to issue a Writ of Mandamus directing the first respondent to pay the gratuity to the petitioner after
deducting the financial loss caused by the petitioner to the Life Insurance Corporation of India to the extent of Rs. 4,835/, as per Rule 19(5)(ii) of
the Life Insurance Corporation of India Class III and Class IV Employees (Revision of Terms and Conditions of Service) Rules, 1985, has come
forward to file the above Writ Petition.
In the affidavit appended with the writ petition, the petitioner would submit that he joined the Insurance Company in the year 1959 as a
Messenger and then became a Record Clerk and got transferred to Pondicherry Branch in the year 1978; that afterwards he was promoted as
Assistant and thereafter in the year 1982, he became a Cashier; that when he was working as Cashier, he was chargesheeted for not accounting
for the premium amounts collected in respect of eight LIC policies totaling to a sum of Rs. 4,835/; that on a domestic enquiry held, he was
dismissed from service as per the order dated 6.5.1989; that on the case having been referred for adjudication by the Government of India to
Industrial Tribunal, the said Tribunal also by its Award dated 11.1.1996 had confirmed the order of dismissal passed by the respondents 1 and 2;
that since in the normal course, he should have retired in the year 1995 itself, under the impression that it would be a futile exercise, he gave up the
right of challenging the order of the Tribunal before the High Court.
The petitioner would further submit that but for his dismissal from service, he would have become entitled to all the benefits conferred on the
employees of the LIC in the normal course of retirement; that the LIC of India has revised the terms and conditions of the services applicable to
Class III and Class IV employees of the Corporation by the Life Insurance Corporation of India Class III and Class IV Employees (Revision of
Terms and Conditions of Service) Amended Rules 1989; that the said Rules came into force on 1.8.1987 i.e. well before the order of dismissal,
which was dated 6.5.1989.
The petitioner would further submit that as per Rule 19(5)(ii) of the said Amended Rules, which reads:
Where the penalty of compulsory retirement, removal from service or dismissal is imposed on an employee for any act involving the Corporation
in financial loss, the gratuity payable to him shall stand forfeited to the extent of such loss
the Corporation is empowered to pay the gratuity payable to the employee, deducting the financial loss committed by such an employee when
penalty of dismissal from service is imposed on him for any act involving financial loss to the Corporation and therefore in adherence to the said
Rule, the Corporation becomes liable to pay him the gratuity, after deducting the alleged financial loss caused by him to the Corporation, but the
respondents 1 and 2, in spite of his letter dated 13.2.1997 submitted to the first respondent praying to grant or sanction the gratuity payable to him
after deducting the extent of loss caused to the Corporation by his misdeed, did not have any response and hence the writ petition with prayers
extracted supra.
In the counter affidavit filed on behalf of the first respondent, besides generally denying all the allegations of the writ petition, this respondent
would also specifically allege that the petitioner was chargesheeted on 17.6.1986 for misappropriation of the premium amounts totaling to Rs.
4,853.10, issuing the receipts of LIC under eight specified policies; that in the domestic enquiry held, it was proved beyond doubt that the
petitioner committed the offence of misappropriation involving moral turpitude, as a result of which he was dismissed from service by the final order
dated 6.5.1989; that on an appeal and subsequently on the industrial dispute raised, the dismissal order passed by the disciplinary authority was
confirmed; that the petitioner is not entitled to payment of any gratuity at all since the charge was proved against him for an offence involving moral
turpitude; that the Service Rule referred to by the petitioner was framed in 1985 and not in 1989 as averred; that Sub Rule (5) of Rule 19 of the
said Rules made in 1985 was amended in 1989; that the post of Cashier''s is the primary channel through which the fund flow commences for the
institution and the person in occupation of such a position, should, therefore, have absolute financial integrity; that the responsibility assumes more
significance when the person deals with public funds; that any compromise here would cause the collapse of public confidence besides affecting the
reputation of the institution he represents and therefore an exemplary punishment alone would serve the ends of justice which would act an effective
deterrent to prevent the commission of similar offences. On such averments and further quoting Rule 24 of the Life Insurance Corporation of India
(Staff) Regulations, 1960 whereby the employees of the Corporation are expected to discharge their duties honestly and faithfully, the respondents
would pray to dismiss the above writ petition with costs.
In consideration of the above pleadings by parties, having regard to the materials placed on record and upon hearing the learned counsel for
both, needless to mention that the petitioner''s case is one of dismissal from the service of the LIC wherein, prior to dismissal, he was working as
the Cashier, a sensitive and a highly responsible post. The punishment of dismissal from service had been upheld by the appellate authority and the
Tribunal as well and seeking protection under Rule 19(5)(ii) of the Life Insurance Corporation of India Class III and Class IV Employees
(Revision of Terms and Conditions of Service) Rules, 1985 as amended in the year 1989, as already extracted, the petitioner has come forward to
file this writ petition.
However, it is relevant to consider Rule19(5)(i) of the said Rules prior to giving effect to Rule 19(5)(ii) as it is sought for on the part of the
petitioner. Rule 19(5)(i) of the Life Insurance Corporation of India Class III and Class IV Employees (Revision of Terms and Conditions of
Service) Rules, 1985 as amended in the year 1989, reads:
Where the penalty of dismissal is imposed on an employee for any act involving violence against the management or other employees, or any
riotous or disorderly behaviour in or near the place of employment or for an offence involving moral turpitude provided that such offence is
committed by him in the course of his employment, the gratuity payable to him shall stand wholly forfeited
Thus, it is clear from the above Rule 19(5)(i) that where the penalty of dismissal is imposed on an employee for an offence involving moral
turpitude, provided that offence is committed by him in the course of his employment and in such event, the gratuity payable to him shall stand
wholly forfeited.
From the language and temper of the above said Rule, it is clear that the Rule is mandatory. While such being the import of Rule 19(5)(i) of the
said Rules, unless it is established that the commission of offence, for which the petitioner was dismissed from service, is not one involving moral
turpitude, as it is held under Rule 19(5)(i), the question of Rule 19(5)(ii) coming into operation will not arise at all. It is not out of place to mention
that the term `moral turpitude'' is defined in `the Law Lexicon'' as ""everything done contrary to justice, honesty, modesty or good morals, is done
with turpitude, so that embezzlement involves moral turpitude"".
When the legal position is such, the petitioner reading Section 19(5)(ii) in isolation of Rule 19(5)(i), has prayed for the relief in the writ petition to
pay him the gratuity after deducting the financial loss occasioned by him to the Corporation. On the contrary, both the Rules 19(5)(i) and 19(5)(ii)
should be read along with, in which event the question of considering the case in hand under Rule 19(5)(ii) would not arise at all, since the case
very well falls under Rule 19(5)(i) itself.
For all the above discussions held on facts and law, it is clear that the petitioner is not at all entitled to the direction sought for to be issued to
the first respondent to pay the gratuity to him after deducting the financial loss caused by the petitioner to the Corporation and in all respects, the
writ petition becomes liable only to be dismissed.
In result, there is no merit in the writ petition and the same fails and is dismissed accordingly.
However, in the circumstances of the case, there shall be no order as to costs.