LAWS(SC)-1982-10-7

RAMA KANT MISRA Vs. STATE OF UTTAR PRADESH

Decided On October 21, 1982
RAMA KANT MISRA Appellant
V/S
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

(1.) Appellant Ramakant Misra joined service in the Kanpur Electric Supply Administration ("Administration" for short) which was then a Department of the Government of Uttar Pradesh. On the constitution of U. P. Electricity Board ("Board" for short), under the provisions of Electricity (Supply) Act, 1948 ("Act" for short), with effect from April 1, 1958, the Kanpur Electric Supply Administration stood transferred to the Board and the employees working in the Administration were deemed to be on deputation to the Board though they would continue to be Government servants as provided in a Circular dated March 13, 1959. As per Notification No. 3721E/74-23P(3)155E/7 dated Aug. 3, 1974 the posts held formerly in the Administration by the employees working in the Administration were abolished and the deputationists were absorbed in the service of the Board. However, before the appellant could be so absorbed he Was served with a charge sheet on Nov. 19, 1971, alleging that he was guilty of disorderly behaviour punishable under the relevant Standing Orders. Simultaneously the appellant was suspended from service pending a departmental inquiry. The inquiry officer who was appointed to hold the inquiry after holding the inquiry recorded his finding that the charge was proved. It would be advantageous to reproduce the charge. it is extracted from the report of the inquiry officer :

(2.) The specific allegation is that on Nov. 18, 1971, around 2.50 p. m. appellant was complaining about the deduction that was being made from his wages for the absence from the place of work and late attendance with Shri Mahendra Singh. When Shri Mahendra Singh replied that he has no separate rules for him, the appellant is alleged to have lost his balance. The threatening language alleged to have been used by the appellant when freely translated reads :

(3.) A dispute having been raised questioning the validity of termination of service of the appellant, the 1st respondent made a reference to the Labour Court, U. P. for adjudication of the dispute. The Labour Court by its Award dated March 21, 1978, held that the termination of service of the appellant was legal and proper. A petition under Article 227 of the Constitution to the High Court failed. Hence this appeal by special leave.