Gorakhnath Vs Union of India (UOI) and Others

Delhi High Court 19 Aug 2010 Writ Petition (C) No. 7568 of 2008 (2011) 1 LLJ 289 : (2010) 6 SLR 580
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Writ Petition (C) No. 7568 of 2008

Hon'ble Bench

Pradeep Nandrajog, J; Mool Chand Garg, J

Advocates

Zakir Hussain, for the Appellant; R.V. Sinha and A.S. Singh, for the Respondent

Final Decision

Dismissed

Acts Referred

Constitution of India, 1950 — Article 311

Judgement Text

Translate:

Pradeep Nandrajog, J.@mdashIt is urged by learned Counsel for the Petitioner that since an inquiry was held, no penalty could be imposed upon

the Petitioner without supplying to him the report of the Inquiry Officer and giving an opportunity to rebut the same.

2. Vide impugned order dated September 4, 2008 O.A. No. 1687/2007 filed by the Petitioner has been dismissed.

3. The Petitioner was a casual labourer and having worked for more than 240 days, was accorded the status of Casual Labourer ''Temporary

Employee'' as per a scheme dated September 10, 1993. The said scheme dated September 10, 1993 clearly stipulated that the confirmant

temporary status would not mean that the causal labourers have to be treated on the permanent establishment. It simply said that temporary status

would entitle the casual labourers to certain benefits. Clause 7 of the circular clearly stated that despite confirmant of temporary status, the services

of the casual labourers may be dispensed with by giving a notice of one month in writing.

4. At a vigilance raid conducted, it got detected that the Petitioner and his Junior Engineer were indulging in objectionable activity of letting out

vacant Government property to private individuals for personal gain. In fact, a CBI raid had been conducted and during the raid it was found that

unauthorized occupants were occupying Government quarters in Pushp Vihar.

5. At the inquiry it was established that the Petitioner used to collect the rent from one Sh. Moti Lal Nagri. The rent was ` 1100/- per, month.

6. How this rent was shared inter se the Petitioner and the Junior Engineer is not known.

7. Be that as it may, the regular inquiry was necessitated on account of involvement of a Junior Engineer who was a permanent employee. There

would have been no necessity to hold an inquiry qua the Petitioner who was not a permanent employee.

8. It is no doubt true that services of an employee on probation cannot be terminated without an inquiry on a charge of misconduct but on the

condition that the termination of service is stigmatic.

9. We do not intend to write an essay, but suffice would it be to note that those who are inducted into service under the State against regular

vacancies and are selected as per applicable recruitment rules are treated as employees acquiring a Status under Article 311 of the Constitution of

India. A casual labourer does not acquire any such status even on acquiring a temporary status. Indeed, in the decision UOI and Anr. v. Mohan

Pal and Ors. 2002 (2) ATJ 215 (SC) it was observed, with reference to para 7 of the scheme dated September 10, 1993, that if there is a serious

misconduct it would be open to the employer to dispense with the service of a casual labourer who had acquired a temporary status.

10. We find no merit in the writ petition which is dismissed.

11. No costs.

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