Rakesh Tiwari, J.@mdashHeard Counsel for the parties and perused the record.
2. The petitioner is driver in U.P. State Road Transport Corporation. On 6.7.2003, the petitioner along with Sri K.P. Pandey, co-driver and Sri
Bhagwant Prasad, conductor was driving Bus No. 53 L 9585 from Delhi to Nichlaul. The bus was scheduled to take a halt at Sonauli, in the
intervening night of 6/7.7.2003 and was to then proceed in the morning of 7.7.2003 to Nichlaul via Farenda.
The case :
3. It is admitted to the parties that before reaching Sonaulit in the night of 6.7.2003, the journey was broken at New Shera Hotel for the
refreshment of passengers and staff. After taking meals, the petitioner suffered severe stomach pains. In the circumstance, he handed over charge
of the bus to co-driver Sri K.P. Pandey and Conductor Sri Bhagwant Prasad. The petitioner was taken to Primary Health Centre by the Hotel
proprietor- Sri Ujagar Singh.Thereafter, Sri K.P. Pandey, co-driver and Sri Bhagwant Prasad, conductor proceeded with the journey from
Sonauli without night halt for Nichlaul.
4. The petitioner, in the meantime, was offended by the Medical Officer/in charge of the Primary Health Centre, Adda Bazar, who administered
medicines to him and was advised to rest. When condition of the petitioner improved in the morning, he was taken back by the hotel owner his
hotel where he got information through the local newspaper that the bus had met with an accident as a result whereof, the public had burnt the bus
in retaliation.
5. It is submitted that the petitioner immediately rushed to the spot but did not find anyone there. He thereafter went to the Nichlaul Depot where
he met the co-driver and the conductor. On enquiry, he was told that after proceeding from the hotel the bus got struck in mud and when co-driver
and the conducted tried to take out the bus to the road, it caught fire due to short circuit and First Information Report had been lodged by them.
The record :
6. The petitioner was placed under suspension vide order dated 9.7.2003 and was served with a charge sheet dated 19.7.2003 for the following
charges :-
vkjksi i=
,r}kjk vki ij fuEufyf[kr vkjksi yxk;s tkrs gS %&
;g fd fupykSy fMiks dh okgu la[;k ;w0ih0 53@,y&9585 fnukad 6&7&2003 dks fnYyh ls vkdj jkf= esa lksukyh esa gkYV gksuh Fkh] vkSj
fnukad 7&7&03 dks lqcg QjsUnk gksrs gq, fupykSy tkuk Fkk A mDr okgu ij vki ,oa Jh ds0ih0 ik.Ms; pkyd rFkk Jh HkxoUr izlkn] ifjpkyd]
fupykSu fMiks dk;Zjr Fks ! vki yksxksa }kjk cl dks lksukyh esa gkYV u djds fnukad 6&7&03 dks gh jkf= esa lapkfyr djds ykbZ tk jgh Fkh
vkSj okgu QjsUnk ckbZikl ij futZu lhu ij ykdj xhyh feV~Vh esa /kalk fn;k x;k A cl xhyh feV~Vh esa /kal tkus dsa ckn vki yksxksa }kjk u''ks dh
gkyr esa cl dks fudkyus dk dkQh iz;kl fd;k x;k ijUrq cl fudy ugha ikbZ A cl u fudyusa ds dkj.k vki yksxksa }kjk vius dqdR; dks fNikus ds fy, fdlh
Toyu''khy inkFkZ dks mi;ksx djrs gq, cl esa vkx yxkdj tyk fn;k vkSj ihNs ds nksuksa Vk;j rFkk mlesa yxh LVsiuh ty x;k vkSj tks Vk;j jksM
lkbZM esa Fks ogh Hkh iwjh rjg ls ty x;s Fks A lhVksa rFkk Cykd cksMZ dk fiNyk fgLlk iwjh rjg ls ty x;s Fks A vkxs dk Vk;j Hkh tyk gS A cl
dh ckMh Hkh vk/ks ls vf/kd fgLls dk tyk gqvk ik;k x;k A mPpkf/kdkfj;ksa }kjk cl tyus ds dkj.k dk irk yxusa ds fy, QjsUnk Fkkus ls lEidZ fd;k
x;k rks ;g ik;k x;k fd vki yksxksa }kjk ''kkVZ lfdZV dh lwpuk Fkkus esa ntZ djkbZ gS] tcfd okgu dh ''kkVZ lfdZV fujh{k.k ds nkSjku lgh ikbZ
x;h rFkk vki yksx cl tyus ds LFkku ls Qjkj ik;s x;s A bl izdkj vki yksxksa }kjk okgu la[;k ;w0ih0 53@9585 dks tkucw>dj tyk;k x;k gS vkSj fuxe
dks yxHkx 4 yk[k #i;s dh gkfu igqapkbZ x;h gS A
bl izdkj vki foHkkxh; vkns''kksa ,oa funsZ''kks dh vogsyuk djus] fnukad 5&7&03 dks okgu la[;k ;w0ih053@,y 9585 dks jkf= esa lksukSyh esa
gkYV u djds euekus ax ls jkf= esa gh cl lapkfyr djusa] okgu dks xhyh feV~Vh esa Qlk nsusa] okgu dks xhyh feV~Vh ls fudkyus dk iz;kl djusa]
okgu u fudyusa ij mlesa fdlh Toyu''khy inkFkZ dks Mkydj okgu dks tyk nsusa] vius drZO;ksa ,oa nkf;Roksa dk fuoZgu lgh ax ls lEikfnr u djus]
foHkkx dks yxHkx 4 yk[k #i;s dh gkfu igqapkusa] LosPNk iwoZd foHkkxh; dk;Z lEikfnr djusa] drZC;P;wr gksusa rFkk deZpkjh vkpj.k lafgrk
dk mYys?ku djusa ds izFke n`""V;k nks""kh ik;s tkrs gSa A
7. A show cause notice dated 6.2.2004 was also issued The petitioner submitted his replies to the charge sheets and show cause notice vide
replies dated 7.8.2003 and 23.2.2004 respectively.
8. Sri R.R. Prajapati, Assistant Regional Manager (Finance), Gorakhpur- the enquiry officer conducted a detailed enquiry in the matter and found
that at the time of accident, thepetitioner was under treatment and was not responsible for the accident. Charges regarding accident were also not
found proved against him. However, in the opinion of enquiry officer, the petitioner ought to have informed the competent authority regarding h is
illness through telephone in the night itself. The relevant extract of the enquiry report not finding the petitioner guilty of any of the charges levelled
against him is as under :-
bl lEcU/k esa vkjksih Jh jkenj''k] pkyd ds fo:� tkjh vkjksi i=] vkjksiksa dh lQkbZ esa izLrqr Li""Vhdj.k ,oa Li""Vhdj.k ds lkFk layXu
vfHkys[ksa] tkWp vUrxZr lcwr lk{kh ds c;kj vkjksih }kjk iwNs x;s ,oa muds mRrj rFkk i=koyh ij miyC/k vU; vfHkys[kksa dk xgu v/;;u fd;k x;k
A ;gh ugha fo""k;xr ekeys esa okLrfodrk dh rg rd igqWpusa ds fy, esfMdy vkQhlj bUpktZ] lh0,p0lh0 vMMk cktkj tuin egjktxat ls Hkh iwNrkN
fd;k x;k rFkk fyf[kr mRrj izkIr fd;k x;k A ekeysa ls lEcfU/kr izdj.k i=koyh esa laxZXu Jh ds0ih0 ik.Ms;] pkyd fupykSy fMiks dks Li""Vhdj.k
fnukad 5&8&03 ,oa muds }kjk Fkkuk/;{k QjsUnk tuin egjktxat esa fy[kkbZ x;h izkFkfefd vkfn ds voyksdu ls ,oa mlds lw{e v/;;u ls ;g ckr Li""V :i
ls tkfgj gks jgh gS fd ?kVuk ds le; Jh ds0ih0ik.Ms; pkyd ekSds ij ekStwn Fks vkSj muds }kjk gh cl pykdj ys tk;h x;k Fkh tgkW fd cl tyh] muds
Li""Vhdj.k ds i`""B rhu ij vfUre iSjs esa ;g LV""V vafdr gS fd cl esa vkx yxus dh izFke lwpuk fjikVZ muds }kjk ;kfu Jh ik.Ms; }kjk gh QjsUnk
Fkkuk esa ntZ djk;gh x;h og ?kVuk ds le; cl ds ikl ekStwn Fks A mUgksaus ;g Hkh fy[kk gS fd ?kVuk LFky dh feV~Vh cjlkr ds dkj.k xhyh gks
x;h Fkh ftlds ogt ls xhyh feV~Vh esa ifg;k Qal x;h u fd muds }kjk xhyh feV~Vh esa ifg;k dks /kalk fn;k x;k A Jh ik.Ms; ds Li""Vhdj.k ds X;kjgosa
iSjs esa ;g vafdr gS fd lEiw.kZ ?kVuk dze dh tkWp iMrky lEcfU/kr Fkkuk QjsUnk ds Fkkuk/;{k ,oa ogka ds flikfg;ksa }kjk dh x;h mu yksaxksa
}kjk Jh ik.Ms; dk eqg [kqyokdj ns[kk x;k& lwW?kk x;k ijUrq fdlh izdkj dh egd ugh ik;h x;h A cl ds vUnj ?kwl dj ns[ks tkus ij cl ds vUnj dksbZ
NksVk ;k cMk xSl flysUMj ugha ik;k x;k vkSj u dksbZ Toyu''khy inkFkZ gh ik;k x;k A Jh ik.Ms; ds bl Li""Vhdj.k ls ;g fu%lUnsg ik;k tkrk gS fd
Jh ds0ih0ik.Ms;] pkyd gh cl dks lksukyh ls ysdj x;s vkSj mUgha ds vfHkj{k.k esa cl tyh A muds }kjk tks ,Q vkbZ vkj fy[kok;k x;k gS mlesa ?
kVuk ds le; Jh jke nj''k] pkyd o HkxoUn izlkn] ifjpkyd dh mifLFkfr u rks ntZ gS u gh mudk dksbZ fooj.k gh ntZ fd;k x;k gS ftlds vk/kkj ij vkjksih
dh mifLFkfr ogha ij izekf.kr ugha gksrh gSA esfMdy vkQhlj �fpfdRlkf/kdkjh� leqnkf;d LokLFk dsUnz vMMk cktkj egjktxat }kjk tks fyf[kr
rgjhj nh x;h gS mlds vuqlkj vkjksih Jh jkenj''k pkyd] fupykSy fMiks fnukad 6&7&03 dks mDr fpfdRlkf/kdkjh ds vkokl ij isV nnZ dh gkyr esa x;s
Fks tgkW mUgsa fpfdRld ds vkokl ij gh nok nh x;h ,oa vkjke djus dh lykg fn;k A vkjksih ds vuqlkj iw.kZ LoLF; gksus ds i''pkr og fnukad
7&7&03 dks ?kVuk dh lwpuk ,su&dsu izdkjs.k ikdj og egjktxat igqWpk tgkW mldh eqykdkr pky Jh ds0ih0ik.Ms; ifjpkyd Jh HkxoUr izlkn ls
gqbZ A bl izdkj miyC/k vfHkys[kksa ,oa lQkbZ lk{; ds c;ku ds voyksdu ,oa ifj''khyu ls ;g Li""V ik;k tk jgk gS fd ?kVuk ds le; tU; ifjfLFkfro''k
vkjksih Jh jkenj''k pkyd ekSds ij ekStwn ugha Fks vkSj u rks buds }kjk cl ogkW pykdj ys tkbZ xbZ Fkh vkSj u gh muds vfHkj{k.k esa cl tyh
ijUrq bruk vo''; gS fd vkjksih dh rch;r xksj[kiqj ls lksukSyh tkrs le; [kjkc gqbZ ftlds mijkUr cl NksMdj vius mipkj gsrq vLirky x;s A vkjksih dk
nkf;Ro Fkk fd bldh lwpuk nwjHkk""k ls fMiks esa l{ke vf/kdkjh dks nsrs tks muds }kjk ugha fd;k x;k A vr% vkjksih mDr ds fy, nks""kh ik;k tkrk
gS
g0 viBuh;
�vkj0vkj0 iztkifr�
lgk;d {ks=h; izcU/kd �foRr�] tkap vf/kdkjh
8. The petitioner was thereafter reinstated in service by the Regional Manager and was awarded the punishment for forfeiture of arrears of salary
for the period of suspension; his three increments were withheld with cumulative effect. The authority also directed recovery of 1/3rd amount of the
loss suffered by the Corporation as token amount to be recovered from the salary of the petitioner. The relevant extract of the impugned order
dated 5.3.2004 is as under:-
leLr i=koyh ds voyksduksijkUr@fopkjksijkUr eSa bl fu""d""kZ ij igwWpk gwW fd ;|fi tkWp fjiksVZ ds vk/kkj ij vkjksih ?kVuk LFky ij mifLFkr
ugh Fks fQj Hkh tkWp vf/kdkjh }kjk Hkh mUgsa LVs''ku bzpktZ dks le; ls lwpuk u nsus ds fy, nks""kh ekuk gS A isV nnZ tSls ekeysa esa budks
ofj""B dsUnz izHkkjh dks lwpuk nsuh pkfg, Fkh A pkgs foyEc ls nsrs ijUrq nsuk pkfg, Fks A ;wWfd ekeys esa ljdkjh MkDVj esfMdy vkQhlj]
Lh0Vh0lh0 vMMk cktkj egjktxat }kjk esfMdy lVhZfQdsV fn;k x;k gS A ftldh iqf""V fpfdRld usa tkWp ds le; i= esa fy[kk gS vr% esfMdy
lVhZfQdsV ij fo''okl u djusa dk iz''u ugh mBrk A tkWp vf/kdkjh us Fkkus Lrj] vLirky Lrj ij O;fDrxr :i ls izR;sd fcUnq ij tkWp djkbZ gS A vr%
mudh tkWp fjiksVZ ls lEcU/k gksus ds ckotwn Hkh muds }kjk fn;s x;s fu""d""kksZ esa vkaf''kd nks""kh dh i`""BHkwfe esa vkjksih dh Hkwfedk
lafnX� gS A vr% izLrkfor n.M vuq:i Jh jke nj''k pkyd fupySy fMiks dks fuyEcu vof/k esa vo''ks""k osru dks tCn djrs gq, mUgsa orZeku osru
dze esa rhu osrudze Hkfo""; izHkko ds lkFk uhps mrkjk tkrk gS rFkk fuxe dks igqaph {kfr dk dqy 1@3 /kujkf''k dh Vksdsu fjdojh n.M Lo:i osru
ls olwyh djrs gq, mUgs lsok esa cgky fd;k tkrk gS vkSj izdj.k fuLrkfjr fd;k tkrk gS A /kkujkf''k dk vkadyu lgk;d {ks=kh; izcU/k foRr vius Lrj ls
fu;ekuqlkj djsaxs vkSj lqfuf''pr /kujkf''k l{ke vf/kdkfj;ksa dks lwfpr djsaxsa A
g0 vkj0,u0 frokjh
{ks=h; izcU/kd A
9. The petitioner preferred statutory appeal against the aforesaid order dated 5.3.2004 under Regulation 69 of the U.P. State Road Transport
Corporation Employees (other than Officers) Service Regulations, 1981 before the appellate authority on 15.3.2004. The appeal was dismissed
by the Chief Manager (Personnel) vide order dated 6.10.2004 holding that the appellant had not given any such argument or evidence which may
warrant any modification or variation .
The contention of petitioner
10. It has been urged by Counsel for the petitioner that the U.P. State Road Transport corporations incorporated under the Road Transport
Corporation Act, 1950 (hereinafter referred to as ''the Act'') which in itself is a complete Code regarding entire functioning of the Corporation. He
submits that u/s 34 of the Act, the Corporation is empowered to frame Regulations regarding recruitment, conditions of service, training of its
employees, wages to be paid to them etc. The U.P. State Road Transport Corporation has accordingly framed U.P. State Road Transport
Corporation Employees (other than Officers) Service Regulations, 1981 and that Regulations 61 to 69 deal with the conduct, punishment and
appeal for the employees of the Corporation. Under the aforesaid provisions, the order passed by the appellate authority is final.
11. It is vehemently urged by the Counsel for the petitioner that from the perusal of records, report of the enquiry officer and findings recorded by
the disciplinary authority, etc., the charges of accident of bus and loss suffered by the Corporation alleged to be result of misconduct of the
petitioner were not proved against him. The Counsel, therefore, submits that the order passed by the appellate authority is not supported by
record. According to him the order impugned is an example of arbitrariness and non-application of mind as the same is in clear contradiction to the
report of the enquiry officer and the findings recorded by the disciplinary authority. It is further urged that the punishment awarded to the petitioner
does not commensurate to the gravity of the charges levelled against him which admittedly had not been proved. In support of his contention, he
placed implicit reliance on the decisions in Bharat Forge Co. Ltd. Vs. Uttam Manohar Nakate, ; Regional Manager, Shri Gandhi Ashram and
Others Vs. Labour Court and Another, Ram Prasad Prajapati Vs. Labour Court and Another, and Mahindra and Mahindra Ltd. Vs. N.B.
Naravade etc.,
Respondents case
12. A preliminary objection was raised by Counsel for the respondents that the petitioner has an alternative remedy for redressal of his grievance
by way of filing revision under Regulation 69-A of the U.P. State Road Transport Corporation Employees (other than Officers) Service
Regulations, 1981 before the Chairman/Managing Director, U.P. State Road Transport Corporation, Lucknow as well as of raising an industrial
dispute under the U.P. Industrial Disputes Act, 1947 which has not been exhausted by him, as such, the writ petition is not maintainable. He
supported his argument by placing reliance on decisions of Hon''ble the Apex Court in K. Vidya Sugar v. State of U.P. and Ors. (2005)5 SCC
590 ; Secretary, Minor Irrigation and Rural Engineering Services, U.P. and Others Vs. Sahngoo Ram Arya and Another, and Central Coalfields
Ltd. Vs. State of Jharkhand and Others,
13. On merits, he contended that the petitioner, his co-driver and the conductor acted against the instructions to halt at Sonauli for night on
6.7.2003; they consumed liquor and due to their drunken position deliberately got the wheel of the bus struck in the mud, hence with motive to
conceal their misconduct, they put fire to the bus and subsequently a false F.I.R was lodged by them at Farenda Police Station and that the fire by
which the bus was burnt was caused due to short-circuit. He also submits that when inspection team of the Corporation reached the spot, all the
three persons ran away but, however, it was found by the inspection team that the cause of fire was not short-circuit and the bus was deliberately
burnt down by them. It is strenuously urged by him that as a result of aforesaid misconduct the Corporation suffered a loss of Rs. 4 lacs and the
petitioner along with other aforesaid staff were fully responsible for it. He submitted that the punishment awarded to the petitioner is not
disproportionate but commensurate with the charge proved against him.
Conclusions
14. Having heard rival submissions and perused the enquiry report as well as the subsequent orders passed by the punishing authority and the
appellate authority, there is no dispute about the fact that the petitioner was under medical treatment and confined to bad at Sonauli. He was
attended by Government doctor at Government hospital who gave in writing that he had administered medicine to the petitioner and had advised
him rest for the night on 6.7.2003. In fact, the enquiry officer has given a categorical finding of fact that on the basis of documentary and oral
evidence, it is evident that the petitioner/charged employee, clue to circumstances beyond his control was not driving the bus nor it was burnt in his
presence nor the bus was in his charge as he was under medical treatment at the relevant time. These findings of facts have also been endorsed and
approved by the punishing authority. The charge that petitioner along with other staff "" on bus had deliberately got the bus struck in the mud in
drunken condition and to conceal this misconduct had burnt down the bus, is not only not proved but also falsified by the Police as well as
departmental enquiry. It also appears to be frivolous. How could the burning of the bus conceal the drunkenness of the accused? There was
neither any evidence of drunkenness nor any inflammable material found and proved by the department in support of the charge. It is an admitted
fact that the petitioner was not on spot due to his being under medical treatment, hence, the charge that he absconded from the site of accident also
was not proved .
15. As regards the punishment of token recovery of 1/3 amount if loss suffered by the Corporation from the salary of the petitioner, the authorities
below have failed to apply their judicious mind to the fact that there was no charge against the petitioner that he had not informed the authorities
about his illness and petitioner has not been found responsible for it in the enquiry, he cannot be held liable to recovery of any amount for the
alleged loss to the Corporation. It appears that recovery is not of token amount but of equal division on the petitioner, the co-driver and the
conductor.
16. The Court in the circumstances is not inclined to relegate the petitioner to alternate remedy in the instant case where the miscarriage of justice is
apparent on face of record. Once the Court is satisfied that a gross injustice has been caused to the petitioner by the arbitary and whimsical orders,
impugned in the present petition, The Court, under Article 226 of the Constitution is duty bound to not only ensure that justice is done but is also
bound to see that there is no miscarriage of justice.
17. For the reasons stated above, the writ petition succeeds and is allowed. The impugned orders dated 5.3.2004 passed by respondent No. 3
land dated 6.10.2004 passed by respondent No. 2 are quashed. The petitioner shall be entitled to full salary with 10% simple interest from the due
date till the date of payment during the period of his suspension and the respondents shall also not recover any amount from from the salary of the
petitioner. Cost of Rs. 5000/- is assessed on the respondents payable to the petitioner within two months from today.
